168/TT/2016

Determination of transmission tariff of nine transmission lines for 2014-15 and of one line for 2011-12, 2012-13 and 2013-14 in respect of Uttar Pradesh Power Transmission Corporation Limited (UPPTCL) owned transmission lines/system conveying electricity to other states for tariff block 2014-19 and 2009-14 respectively Uttar Pradesh Power Transmission Corporation Limited

230/TT/2016

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

231/TT/2016

Determination of transmission tariff for 2 nos. 765 kV line bays along with 2x240 MVAR switchable line reactors each at Srikakulam and Angul for termination of both circuit of 765 kV D/C Srikakulam - Angul transmission line, 2x1500 MVA 765/400 kV ICT's and 1x330 MVAR 765 kV Bus Reactor at Srikakulam under “Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C” in Southern Region and Eastern region Power Grid Corporation of India Limited

311/MP/2015 64/MP/2016

Petition for appropriate directions restraining the respondent from recovering the energy charge rate strictly in terms of the Tariff Regulations framed by the Commission Tata Power Delhi Distribution Company Limited

217/MP/2016

Petition seeking compensation on account of Changes in Law under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreement dated 1.4.2013entered into between Thermal Powertech Corporation India Ltd. and the Distribution Companies in the States of Andhra Pradesh and Telangana Thermal Powertech Corporation India Ltd

211/MP/2016

Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the Inter-State Trading License granted to M/s Global Energy Private Limited Jindal Power Limited.

173/TT/2016

Determination of transmission tariff for 2014-15 and true-up tariff for 2012-13 and 2013-14 in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned transmission lines/system conveying electricity to other states for tariff block 2014-19 and 2009-14 respectively Maharashtra State Electricity Transmission Company Limited

54/RP/2016 alongwith I.A. No. 48/2016

Review of the order dated 19.7.2016 in Petition No. 403/TT/2014 Power Grid Corporation of India Limited

131/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the PPA dated 9.11.2011 executed between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and Article 13 of the PPA dated 12.3.2009 between GMR Energy Ltd. and PTC India Ltd. with back to back PPA between PTC India Ltd. and Haryana Distribution Companies for compensation due to Change in Law GMR Kamalanga Energy Ltd. and GMR Energy Ltd

133/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the PPA dated 7.8.2007 executed between Sasan Power Ltd. and the procurers from compensation due to Change in Law impacting revenues and costs during the Operating Period Sasan Power Limited

190/MP/2016

Petition for seeking directions in respect of LTA granted for Budhil Hydro Electric Project in terms thereof Greenco Budhil Hydro Power Private Limited

I.A. No. 55/2016 in 19/RP/2016

Application for direction to allow SPL to include royalty, stowing excise duty, transit fee and MPGATS Sasan Power Limited

108/TT/2016

Determination of transmission tariff for 400 kV D/C Teesta-III--Rangpo Section upto LILO point at Rangpo in Northern Region from COD to 31.3.2019, in Eastern Region for tariff block 2014-19 Teestavalley Power Transmission Limited

198/MP/2016

Petition seeking (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state Transmission and related matters) Regulations, 2009 and the provisions of CERC (Sharing of Inter-state transmission charges and losses) Regulations, 2010 for Singrauli Small Hydro (8MW). NTPC Limited

224/MP/2016

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open access in Inter-state Transmission) Regulations, 2008 and Regulations 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Dalmia Cements (Bharat) Limited

141/MP/2016

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

177/MP/2016

Petition seeking relaxation of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and seeking directions against the respondent, NLDC on the issue of Renewable Energy Certificates to the members of the petitioner for financial year 2014-2015 and for future. Indian Wind Power Association

153/MP/2016

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

246/MP/2016

Petition seeking deferment of Long Term Open Access and relinquishment of part allocation of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.02.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009. CEPL.

223/TT/2016

Determination of transmission tariff for Asset-1: 765 kV, 3x80 MVAR Switchable Line Reactor for 765 kV S/C Gaya-Varanasi Transmission Line as Bus Reactor alongwith associated bays at Gaya Sub-station and Asset-2: 3x110 MVAR, 765 kV Bus Reactor-I at 765/400 kV Varanasi GIS (Reactor shifting from Sasaram Sub-station), under “Transmission System for Phase I Generation projects in Jharkhand and West Bengal Part A2” for tariff block 2014-19. PGCIL.

223/TT/2016

Determination of transmission tariff for Asset-1: 765 kV, 3x80 MVAR Switchable Line Reactor for 765 kV S/C Gaya-Varanasi Transmission Line as Bus Reactor alongwith associated bays at Gaya Sub-station and Asset-2: 3x110 MVAR, 765 kV Bus Reactor-I at 765/400 kV Varanasi GIS (Reactor shifting from Sasaram Sub-station), under “Transmission System for Phase I Generation projects in Jharkhand and West Bengal Part A2” for tariff block 2014-19. PGCIL.

15/MP/2016 186/MP/2016

Petition seeking directions for preparation of UI account under-drawl against collective transactions within specified time and for payment of UI charges in terms of the Central Commission Regulations read with Regulations of the State Commission. Rajasthan Steel Chamber.

108/TT/2016

Determination of transmission tariff for 400 kV D/C Teesta-III--Rangpo Section upto LILO point at Rangpo in Northern Region from COD to 31.3.2019, in Eastern Region for tariff block 2014-19. TPTL.

107/GT/2015

Approval of tariff of Koldam Hydro Electric Power Project (4x200 MW) for the period from COD of Unit-I and Unit-II to 31.3.2019. NTPC.

61/GT/2016

Approval of tariff for the period from 1.4.2014 to 31.3.2019 and truing-up of tariff from COD to 31.3.2014 in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR -Kamalanga Energy Limited(GKEL) (3 x 350 MW). GMR Kamalanga Energy Limited.

152/GT/2015

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

61/RP/2016 alongwith I.A. No. 58/2016

Review of the order dated 29.7.2016 in Petition No. 127/TT/2014.

I.A No. 30/2016 in 84/MP/2016

Application seeking modification of the Record of Proceedings dated 28.6.2016 in Petition No. 84/MP/2016 permitting the relinquishment of LTOA by CSPTCL subject to the payment of relinquishment charges to be determined on the basis of the recommendation of the Committee constituted in Petition No. 92/MP/2015

33/MP/2016 86/MP/2016 91/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station NTPC Limited

209/TT/2016

Determination of transmission tariff from actual COD to 31.3.2019 for 2 no. 400 kV line bays at Muzaffarpur Sub-station for termination of Muzaffarpur (PG) – Darbhanga (TBCB) 400 kV D/C (Triple Snowbird) Line under "Eastern Region Strengthening Scheme VI (ERSS VI" in Eastern Region PGCIL.

38/RP/2016

Review of the order dated 15.12.2015 in Petition No. 33/TT/2013. PGCIL.

40/RP/2016

Review of the order dated 17.3.2016 in Petition No. 305/TT/2013. PGCIL.

196/GT/2016

Approval of tariff of Bokaro ‘A’ Thermal Power Station Unit-I (500 MW) for the period from the anticipated COD till 31.3.2019. DVC.

174/MP/2016

Petition for approval of quantification of the increase in transmission charges on account of change in law and force majeure events. East North Interconnection Company Limited.

205/TT/2016

Determination of transmission tariff for 400 kV D/C (Quad) Sarnath-Varanasi T/L alongwith associated bays at Varanasi GIS Sub-station under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” for tariff block 2014-19. PGCIL.

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

Application under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business), Regulations, 1999 read with Section 21of the General Clauses Act, 1897 for modification of order dated 29.1.2016 in Petition No. 440/MP/2014. Essar Power Gujarat Ltd.

126/MP/2016

Petitionunder Section 79 of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 executed between the petitioner and the respondents. Bharat Aluminum Company Limited.

128/MP/2016

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

216/MP/2016

Petition under Section 63 and 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Services Agreement dated 7.12.2010 on account of ‘Change in Law’ and ‘Force Majeure ‘ events. Bhopal Dhule Transmission Company Limited.

37/RP/2016

Review of the order dated 12.5.2016 in Petition No. 534/TT/2014. PGCIL.

125/TT/2016

Determination of tariff for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links being Asset-1: Central Sector portion (2186.339 km) and Asset-2: BBMB portion (208.438 km) totaling to 2394.777 km in Northern Region for tariff block 2014-19. PGCIL.

151/MP/2016

Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.

137/MP/2016

Petition for relinquishment of the Long Term Open Access under BPTA dated 5.1.2011 under CERC Regulations, 2009. GMR Kamalanga Energy Ltd.

130/GT/2016

Revision of fixed charges considering the impact of actual expenditure incurred from COD to 31.03.2014 under 2009 Tariff Regulations of NLC Barsingsar Thermal Power station 2 x 125 MW. Neyveli Lignite Corporation Ltd.

292/MP/2015

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

229/MP/2016

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

189/MP/2016

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

51/RP/2016 in 201/TT/2015

Review of order dated 29.7.2016 in Petition No. 201/TT/2015 under section 94(1) (f) of the Electricity Act, 2003.NTPC Limited.

197/MP/2016

Petition seeking requirement of revenue in relation of pension and gratuity contribution for the control period 1.4.2014 to 31.3.2019 in respect of the employees of all the generating stations, transmission activity including retired person.DVC.

238/MP/2016

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

59/RP/2016 I.A. No. 50/2016

Review of the order dated 18.4.2016 in Petition No. 87/TT/2015.pgcil.

130/GT/2016

Revision of fixed charges considering the impact of actual expenditure incurred from COD to 31.03.2014 under 2009 Tariff Regulations of NLC Barsingsar Thermal Power station 2 x 125 MW.Neyveli Lignite Corporation Ltd.

61/RP/2016 alongwith I.A. No. 58/2016

Review of the order dated 29.7.2016 in Petition No. 127/TT/2014.Power Grid Corporation of India Limited

187/MP/2016

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

242/MP/2016

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

228/MP/2016

Petition under Section 79 (1) (c) read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. OCL India 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 via-a-vis US Dollar and levy MAT as per amendment of Section 115 JB of Income Tax Act, 1961. Adani Power Limited

115/MP/2016

Petition for determination of excess income tax reimbursed by beneficiaries, accrued on account of calculating income tax on the total profit instead of tax on ROE for the period 2005-2009 and subsequently in respect of NLC's Power Stations, namely NLC TPS-I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPS-II, Stage-II (4x210 MW) NLC TPS-I Expansion (2 x 210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of dated 12.5.2015 in Petition No.65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited

194/TDL/2016

Application for grant of inter-State Trading licence Category-IV. Renew Solar Services Private Limited

56/RP/2016

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

37/RP/2016

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

107/GT/2015

Approval of tariff of Koldam Hydro Electric Power Project (4x200 MW) for the period from COD of Unit-I and Unit-II to 31.3.2019. NTPC Limited.

203/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for 400 kV D/C Meja-Allahabad transmission line along with associated bays at Allahabad under Transmission System Associated with Meja TPS in Northern Region. Power Grid Corporation of India Limited.

61/GT/2016

Approval of tariff for the period from 1.4.2014 to 31.3.2019 and truingup of tariff from COD to 31.3.2014 in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR - Kamalanga Energy Limited(GKEL) (3 x 350 MW). GMR Kamalanga Energy Limited

206/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for Asset I: 1 No. 1X500 MVA ICT at 400/220 kV Subhasgram Sub-station along with the associated bays and 02 Nos. of 220 kV equipped line bays at 400 kV Subhasgram Sub-station and Asset II: Shifting of 2x50 MVAR line Reactor from Patna end of 400 kV Kahalgaon/Barh-Patna D/C line to Balia end of 400kV Patna-Balia D/C line under Transmission System for "Eastern Region Strengthening Scheme VIII" in Eastern Region Power Grid Corporation of India Limited

195/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 400 kV FSC in Ballia-I and II bays at Sohawal Sub-station of 400 kV D/C Ballia- Sohawal Line, Asset-II: 2 Nos. 220 kV Line bays (Feeder-SEZ and Feeder- Dooni) at 400/220 kV Jaipur South Sub-station and Asset-III: Bays of 50 MVAR Bus reactor 2 & 3 at 400/220 kV Bassi Sub-station under Northern Regional Transmission Strengthening Scheme in Northern Region. Power Grid Corporation of India Limited

125/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for (Asset-1): Central sector portion (2186.339 kms) and (Asset-2): BBMB (208.438 kms) for establishment of Fiber Optic communication system in Northern Region (2394.777 Kms ) Power Grid Corporation of India Limited

85/GT/2016

Approval of tariff of Patratu Thermal Power Station for the period from the date of takeover i.e.1.4.2016 to 31.3.2019. Patratu Vidyut Utpadan Nigam Limited

188/MP/2016

Petition under Section 79 (1) (b) read with Sections 79 (1) (c) and 79 (1) (b) and Section 60 of the Electricity Act, 2003, inter alia, seeking adjudication of disputes as regards the term of payment/compensation for operation and maintenance of the petitioner`s 2 Nos. of 400 kV Line bays including 2 tie bays at 765/400 kV switchyard at Power Grid, Bharari, sub-station, Bilaspur, Chhattisgarh Lanco Amarkantak Power Ltd.

184/TT/2016

Determination of transmission tariff for Asset : +/- 800 kV Biswanath Chariali – Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra from Anticipated COD 1.9.2016 to 31.3.2019 under the transmission system associated with "NORTH EAST – NORTHERN/WESTERN INTER CONNECTOR – I PROJECT ". Power Grid Corporation of India Limited

205/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 400 kV D/C (Quard) Sarnath- Varanasi transmission line along with associated bays at Varanasi GIS Sub-station under Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B Power Grid Corporation of India Limited

204/TT/2016

Petition for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400 kV Line Bays I & II (404 & 405) for D/C (Quad) Bassi-Jaipur (Phagi-RVPNL) Line at 765/400 kV Jaipur (Phagi-RVPNL) Sub-Station under Vindhyachal -IV (1000 MW)-Rihand- III (1000 MW) Generation Project in Western & Northern Region. Power Grid Corporation of India Limited

125/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for (Asset-1): Central sector portion (2186.339 kms) and (Asset-2): BBMB (208.438 kms) for establishment of Fiber Optic communication system in Northern Region (2394.777 Kms ) Power Grid Corporation of India Limited

77/MP/2016

Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with Clause 4.7 of the Competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.

77/MP/2016

Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with Clause 4.7 of the Competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.

77/MP/2016

Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with Clause 4.7 of the Competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.

155/MP/2016

Petition under Sections 63, 79(1)(f) and 79 (1)(c) and other applicable provisions of the Electricity Act, 2003 seeking recovery of transmission charges from the date of commissioning of the Transmission Project. Patran Transmission Company Limited.

127/MP/2016

Petition under Section 79 of the Electricity Act, 2003 for adjudication of the matter between the parties in relation to non-release of Bank Guarantee furnished with respect to Long Term Open Access granted to the petitioner. Ind Barath Energy (Utkal) Ltd.

51/MP/2016

Petition under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company.

177/MP/2016

Petition seeking relaxation of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and seeking directions against the respondent, NLDC on the issue of Renewable Energy Certificates to the members of the petitioner for financial year 2014-2015 and for future. Indian Wind Power Association.

169/MP/2016 170/MP/2016 171/MP/2016

Petition for adjudication of claim towards compensation arising out of change in Law and consequential reliefs as per provisions of the PPA dated 31.7.2012 executed between the petitioner and respondents nos. 1,2,3 & 4. KSK Mahanadi Power Company Limited.

186/MP/2016

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

198/MP/2016

Petition seeking (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state Transmission and related matters) Regulations, 2009 and the provisions of CERC (Sharing of Inter-state transmission charges and losses) Regulations, 2010 for Singrauli Small Hydro (8MW). NTPC Limited.

175/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the PPA dated 7.8.2007 executed between Sasan Power Ltd. and the procurers for compensation due to Change in Law impacting revenues and costs during the operating period. Sasan Power Limited.

28/RP/2016 In 198/GT/2013

Review of order dated 8.2.2016 in Petition No. 198/GT/2013 as regards determination of tariff of NTPC- Vallur TPP for the period from COD of the Units till 2013-14 . NTPC Tamil Nadu Energy Company Ltd.

309/GT/2015 221/GT/2015

Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit- I to 31.3.2014. Pragati Power Corporation Limited.

164/TT/2016

Determination of tariff of 2014-19 tariff period of assets under the “Transmission System for Phase-I Generation Projects in Orissa Part-C” in Western Region. Power Grid Corporation of India Limited.

149/TT/2016

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

33/RP/2016

Review of order dated 15.6.2016 in Petition No. 173/TT/2013 and Petition No. 111/TT/2015. Essar Power Transmission Company Limited.

55/RP/2016

Review of Commission’s order dated 15.6.2016 in Petition Nos. 173/TT/2013 and 111/TT/2015. NTPC Ltd

80/TT/2016 81/TT/2016

Approval of tariff for 400 kV Srinagar Sub-station from the actual COD to 2018-19 as per the 2014 Tariff Regulations. Power Transmission Corporation of Uttarakhand Limited

110/MP/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Services Agreement dated 6.8.2013 on account of the Change in Law and Force Majeure events. Purulia & Kharagpur Transmission Company Limited

28/MP/2016

Petition under Regulation 111 of CERC (C&B) Regulations, 1999 seeking clarification on the methodology of computation of availability for Inter-State Generating Stations such as Maithon Power Ltd. For which capacity has been tied up in Mega Watt basis. Maithon Power Limited

303/MP/2015
3/MP/2016

Petition for relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 5.1.2011 under Regulation 18 read with regulation 32 of the Central Electricity Regulatory Commission (Grant of connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009. M/s Vedanta Limited

167/MP/2016
alongwith I.A. 42/2016

Petition for the relinquishment of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009. Adhunik Power and Natural Resources Limited

153/MP/2016
alongwith I.A. 39/2016

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

150/MP/2016

Petition for Consideration of declared capacity of Nathpa-Jhakri Hydro Power Station (6x250 MW) aggregating to 1500 MW and Rampur Hydro Power Station (6x68.67 MW) aggregating to 412 MW. SJVN Limited

154/MP/2016

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

172/MP/2016

Petition under Section 62 (a) and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and 8(7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.1.2016 as ‘Change in Law’ event. NTPC

164/TT/2016

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and Regulation 6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for assets covered in CERC order dated 18.4.2016 in Petition No. 44/TT/2014 and in CERC order dated 14.3.2016 in Petition No. 301/TT/2013 under “Transmission System for Phase-I Generation Projects in Orissa Part-C” in Western Region. PGCIL

94/GT/2016

Determination of generation tariff of Agartala Gas Turbine Combined Cycle Power Plant (135 MW), STG-2, for the tariff period COD (29.7.2015) to 2019 . NEEPCO

128/MP/2016

Petition under section 79 of Electricity Act, 2003 seeking direction to U.P. Jal Vidyut Nigam Ltd. (UPJVNL) (Respondent no.1) for filing ARR and petition for determination of O & M charges in respect of Rihand Hydel Power Station (Rihand HPS) and Matatila Hydel Power Station (Matatila HPS) from 1st April, 2008. M.P. Power Management Company Limited

151/MP/2016

Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of order dated 8.6.2013 in Petition No. 245/MP/2012 and for consequential directions. Dakshin Gujarat Vij Company Limited

152/GT/2015

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

149/TT/2016

Determination of transmission tariff under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 for 400/220 kV Ludhiana Sub-station: (+) 600 MVAR / (-) 400 MVAR under "Static VAR Compensator (SVCs) in Northern Region" Power Grid Corporation of India Limited

312/MP/2015

Petition under Section 79(1)(f) of the Electricity Act,2003 qua adjudication over payment of transmission charges and other liabilities under the Bulk Power Transmission Agreement between Meenakshi Energy Private Limited, a generating company, and Power Grid Corporation of India Ltd., the Central Transmission Utility. Meenakshi Energy Private Limited.

136/MP/2016

Petition under Regulations 54 and 55 of the CERC (Terms and Conditions of Tariff) Regulations, 2014, ‘Power to Relax’ and ‘Power to Remove Difficulty’ of additional expenditure incurred towards deployment of Special Security Forces (CISF) for Salakati and Bongaigaon sub-stations for the years 2015-19 in respect of Eastern and North Eastern Region. Power Grid Corporation of India Limited

15/MP/2016

Petition seeking directions for preparation of UI account for underdrawl against collective transactions within specified time and for that payment of UI charges in terms of the Central Commission Regulations read with the Regulations of the State Commission. Rajasthan Steel Chamber.

190/MP/2016

Petition for seeking directions in respect of LTA granted for Budhil Hydro Electric Project in terms thereof. Greenko Budhil Hydro Power Pvt. Ltd.

180/MP/2016

Petition under Section 79(1) (c), (d) & (f) of the Electricity Act 2003 read along with Regulation 55 of the Tariff Regulations, 2014 & Regulation 111 (Inherent Powers), Regulation 115 (Power To Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999. & Petition seeking directions from the Central Electricity Regulatory Commission against NTPC Limited to bear/pay the IEDC charges for the associated transmission system with Barh Generation in lieu of the Order dated 3.3.2016 of the Supreme Court of India and the Indemnification Agreement dated 15.3.2002 signed between the parties. Power Grid Corporation of India Limited

139/MP/2016

Petition under Section 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 22 (6) (ii) (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 31 (6) (b) (Chapter-7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for allowing recovery of Energy Charge shortfall during the period of 2012-13, 2013-14 and 2014-15 as well as the modification of design energy for 2014-15, 2015-16 and 2016-17 for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company (NEEPCO). North Eastern Electric Power Corporation Limited

191/MP/2016

Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking a direction to the Respondent to operationalize the Long Term Access granted to the petitioner. Power Grid Corporation of India Limited

132/MP/2016

CERC (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016- seeking upward revision of the Technical Minimum schedule for operation of Central Generating Stations and Inter-State Generating Stations and other related issues. Neyveli Lignite Corporation Limited

126/MP/2016
I.A. 29/2016

Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 23.08.2013 (PPA) executed between the Petitioner and the Respondent. Bharat Aluminium Company Limited

89/MP/2016

Petition under Section 79(1) (f) of the Electricity Act, 2003 read with (a) Regulations 2(14) and 2(30) read with Regulation 21 of CERC (Terms and Conditions of Tariff), Regulations, 2009, (b) Regulation 3(15) and Regulation 3(44) read with Regulation 30 of CERC (Terms and Conditions of Tariff), Regulations, 2014, (c) Clause 5.5 of the Power Purchase Agreement dated 13.8.2009 entered into between the petitioner and PPCL seeking adjudication of dispute between BSES Rajdhani Power Limited (BRPL) and Pragati Power Corporation Limited (PPCL) regarding declaration of availability by Pragati-III Combined Cycle Power Project. BSES Rajdhani Power Limited , BSES Yamuna Power Limited

41/MP/2016

Petition seeking modification in the quantum of Long Term Access granted under the Bulk Power Transmission Agreement dated 24.2.2010 from 800 MW to 647 MW in the light of the discussions recorded in the Minutes of the Meetings held with Eastern Region Constituents on 5.1.2013 and 27.8. 2013 read with Sections 38 and 79(1) (c) of the Electricity Act, 2003. GMR Kamalanga Energy Limited

174/MP/2016

Petition for approval of quantification of the increase in transmission charges on account of change in law and force majeure events. East North Interconnection Company Limited

10/MP/2016

Petition seeking refund of the late payment of surcharges illegally retained by the respondent No.1 under Power Purchase Agreement dated 30.5.2011 along with interest and initiation of proceedings for revocation of the Inter-State Trading License granted to GEL (I.A. for pre-emptor dismissal of the said petition on the point of jurisdiction) Jaiprakash Power Ventures Limited

439/TT/2014

True up of transmission tariff from COD i.e. 1.3.2011 to 31.3.2014 for Jhajjar-Mundka 400 kV D/C ISTS line. Aravali Power Company Pvt. Ltd.

438/TT/2014

Determination of transmission tariff for 2014-19 tariff block for Jhajjar-Mundka 400 kV D/C ISTS line. Aravali Power Company Pvt. Ltd.

182/TT/2016

Truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for A)(1500 MVA, 765400 kV ICT 2 and 240 MVAR reactor along with the associated bays at 765/400 kV Nellore PS. (B) 1500 MVA, 765/400 kV ICT 3 and 240 MVAR bus reactor along with the associated bays at 765/400 kV Nellore PS under "Common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh" in Southern Region. Power Grid Corporation of India Limited

181/TT/2016

Truing up transmission tariff of 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Transmission System associated with Northern Region Bus Reactor Scheme (Group II). Power Grid Corporation of India Limited

173/TT/2016

Truing up of transmission tariff for 2012-13 and 2013-14 tariff block and determination of transmission tariff for 2014-15 for Maharashtra State Electricity Transmission Company Limited (MSETCL) owned transmission lines/system conveying electricity to other states. Maharashtra State Electricity Transmission Company Limited

168/TT/2016

Determination of transmission tariff (YTC) for nine inter-state transmission lines connecting Uttar Pradesh and other neighbouring states (Natural inter-State transmission lines) pertaining to Uttar Pradesh Power Transmission Corporation Ltd. (UPPTCL) in Northern Region . Uttar Pradesh Power Transmission Corporation Ltd

146/TT/2016

Truing up of transmission tariff of 2013-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Asset-1 : +/- 500kV D/C Mundra-Dehgam transmission line with associated sub-stations, bays, electrode lines and associated 400kV lines and Asset-2 : 400 kV D/C Mundra-Dehgam transmission line with associated system. Adani Transmission (India) Limited (ATIL)

40/RP/2016

Review of order dated 17.3.2016 in Petition No. 305/TT/2013. PGCIL

313/TT/2014

True up of transmission tariff from COD i.e. 1.3.2011 to 31.3.2014 of Jhajjar-Mundka 400 kV D/C ISTS line. Jindal Power Limited.

165/TT/2016

Truing up transmission tariff of 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for 400/220 kV 125 MVAR, bus reactor alongwith associated bays at Patna Sub-station under transmission system for transfer of power from generation projects in Sikkim to NR/WR Part-B" in Eastern Region. PGCIL.

6/RP/2016

Review of order dated 18.12.2015 in Petition No. 135/TT/2012. JPL.

54/RP/2016

Review of order dated 19.7.2016 in Petition No. 403/TT/2014 . PGCIL.

162/AT/2016

Application under Section 63 of Electricity Act, 2003 for adoption of tariff with respect to the Transmission System being established by NRSS XXXVI Transmission Ltd. NRSS XXXVI Transmission Limited.

181/GT/2015 180/GT/2015

Truing-up of generation tariff of Chandrapura Thermal Power Station Units 7 & 8 for the period 2011-14. DVC.

17/TT/2015

Determination of fees and charges for the period 2014-19 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 North Eastern Region. PGCIL.

07/GT/2016

Revision of tariff of Udupi Thermal Power Station (2 x 600 MW) for the period from 11.11.2010 to 31.3.2014, after truing up exercise. Udupi Power Corporation Ltd.

107/GT/2015

Determination of Generation Tariff for approval of tariff of Koldam Hydro Electric Power Project (4x200 MW) for the period from 18.7.2015 to 31.3.2019. NTPC.

311/MP/2015 64/MP/2016

Petition for appropriate directions restraining the respondent from recovering the energy charge rate strictly in term of the Tariff Regulations framed by the Commission. NTPC.

137/MP/2016

Petition for relinquishment of the Long Term Open Access under BPTA dated 5.1.2011 under CERC Regulations, 2009. GMR Kamalanga Energy Ltd.

131/MP/2016

Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the PPA dated 9.11.2011 executed between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and Article 13 of the PPA dated 12.3.2009 between GMR Energy Ltd. and PTC India Ltd. with back to back PPA between PTC India Ltd. and Haryana Distribution companies for compensation due to Change in Law. GMR Kamalanga Energy Ltd. and GMR Energy Ltd.

292/MP/2015

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

51/MP/2016

Application under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

33/MP/2016 86/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC.

104/MP/2016

Petition under Section 79(1) (a) of the Electricity Act, 2003 seeking payment of monthly transmission charges for the period starting from 7.4.2016 under the Transmission Services Agreement dated 2.1.2014 and Order dated 15.7.2015 issued by the Ministry of Power entitled “Policy for Incentivizing Early Commissioning of Transmission Projects”. NRSS-XXIX Transmission Limited.

133/MP/2016

Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of PPA dated 7.8.2007 executed between Sasan Power Ltd. and the procurers from compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Ltd.

156/AT/2016

Application under Section 63 of Electricity Act, 2003 for Adoption of Tariff with respect to the Transmission System being established by Khargone Transmission Ltd. Khargone Transmission Limited.

141/MP/2016

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

191/MP/2016

Petition under Section 79(1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking a direction to the respondent to operationalize the Long Term Access granted to the petitioner. DB Power Limited.

85/GT/2016

Approval of tariff of Patratu Thermal Power Station for the period from the date of takeover i.e.1.4.2016 to 31.3.2019. Patratu Vidyut Utpadan Nigam Limited .

152/GT/2015

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

158/MP/2015

Default in payment of Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening letter of Credit towards the non-payment of deviation charges. Northern Regional Load Dispatch Centre.

163/TT/2016

Truing up of transmission tariff of 2009-14 period and determination of tariff of 2014-19 for LILO of 1st Circuit of 400 kV D/C Nathpa Jhakri-Nalagarh (Triple Snowbird) line at Rampur under transmission system associated with Rampur HEP in Northern Region. PGCIL.

160/TT/2016

Truing up of transmission tariff of 2009-14 period and determination of transmission tariff of 2014-19 period of Vallur TPS-Melakottiyur 400 kV D/C line under Supplementary Transmission System associated with Vallur TPS in Southern Region. PGCIL.

155/MP/2016

Petition under Sections 63, 79 (1) (f) and 79 (1) (c) and other applicable provisions of the Electricity Act, 2003 seeking recovery of transmission charges from the date of Commissioning of the Transmission Project. Patran Transmission Company Limited.

39/TT/2015

Petition for truing up of charges of 2009-14 period and determination of fees and charges for the period 2014-19 of Unified Load Despatch & Communication Scheme (POWERGRID) portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO in Eastern Region period under sub-section (4) of Section 28 of Electricity Act 2003. PGCIL.

32/IA/2016 18/TT/2015

Application under Sections 79(1)(c), 79(1)(d), 79(1)(f), 79(1)(k) and 94 of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the CERC (Conduct of Business) Regulations 1999 and Regulations 3, 4 and 13 of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010. Greenko Budhil Hydro Power Pvt. Ltd.

41/IA/2016 528/TT/2014

Application under Sections 79(1)(c), 79(1)(d), 79(1)(f), 79(1)(k) and 94 of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the CERC (Conduct of Business) Regulations 1999 and Regulations 3, 4 and 13 of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010. Greenko Budhil Hydro Power Pvt. Ltd.

80/TT/2016 81/TT/2016

Approval under Sections 61, 62 and 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 and the Terms and Conditions of Tariff Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for Actual COD to 2018-19 for 400 kV Srinagar Sub-station as per the Commission's order dated 31.1.2013 against Petition No. 133/MP/2012. PGCIL.

106/TT/2016

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff for 2014-19 for Asset-I: 1 no of 400 kV bay along with 50 MVAR Line Reactor for Ckt-I of 400 kV RAPP-Shujalpur Transmission Line; Asset-2: 1 no. of 400 kV bay along with 50MVAR Line Reactor Ckt-2 of 400kV RAPP-Shujalpur Transmission Line under provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7 & 8 in Western Region. PGCIL.

147/TT/2016

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for 400 kV D/C Patiala-Panchkula Transmission Line under "Northern Region System Strengthening Scheme-XXXII (NRSS-XXXII) in Northern Region. PGCIL.

266/GT/2014 437/GT/2014

Determination of tariff for Indira Gandhi Super Thermal Power Project (3x500 MW) of APCPL for the period from the 1.4.2014 to 31.03.2019. Aravali Power Company Private Limited.

558/TT/2014

Truing up transmission tariff of 2009-14 tariff block and determination of transmission tariff of 2014-19 tariff block of 400 kV D/C Baharampur-Bheramara Transmission Line, LILO of 400 kV S/C Farakka-Jeerat Transmission Line at Baharampur and 1 no. 80 MVAR Bus Reactor and associated line bays and reactor bay at Baharampur under Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern Region. PGCIL.

36/RP/2016

Review of Commission’s order dated 27.6.2016 in Petition No. 270/GT/2014 regarding approval of generation tariff of Simhadri Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

211/MP/2011

Petition against the arbitrary action of WRLDC by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. Steel Authority of India Limited.

167/MP/2016 with I.A. 42/2016

Petition for the relinquishment of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009. Adhunik Power and Natural Resources Limited.

304/MP/2013 312/MP/2013 313/MP/2013 327/MP/2013 14/MP/2014 16/MP/2014 41/MP/2014 42/MP/2014

Petition for adjustment of generation tariff and other consequential reliefs. Godavari Green Energy Limited.

309/GT/2015 221/GT/2015

Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit-I to 31.3.2014. Pragati Power Corporation Limited.

154/MP/2015

Petition seeking adjudication of disputes between Adani Power Limited and Gujarat Urja Vikas Nigam Limited regarding the payment for electricity supplied by Adani Power Limited prior to Scheduled Commercial Operation Date. Adani Power Ltd.

33/RP/2016 in 173/TT/2013 and 111/TT/2015

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 15.6.2016 in Petition No. 173/TT/2013 alongwith I.A. No. 38/IA/2015 and Petition No. 111/TT/2015 in the matter of determination of transmission tariff of assets covered under Stage-I of the project and truing-up of tariff for 2009-14 tariff block in Western Region. Essar Power Transmission Company Limited .

135/MP/2016

Petition under Sections 79 and 94 (2) of the Electricity Act, 2003 read with Regulation 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking extension of time for compliance of the directions issued by this Hon’ble Commission in the order dated 18.8.2015 in Petition No. 86/MP/2014 and 374/MP /2014 and related reliefs. Karnataka Power Transmission Corporation Limited.

127/MP/2016

Petition under Section 79 of the Electricity Act, 2003 for adjudication of the matter between the parties in relation to non-release of Bank Guarantee furnished with respect to Long Term Open Access granted to the petitioner. Ind Barath Energy (Utkal) Limited.

166/MP/2016

Petition under Section 17 (3) of the Electricity Act, 2003 seeking approval creation of security in favour of the lenders of the Petitioner and the Security Trustee, along with affidavit. Patran Transmission Company Limited.

42/RP/2016 in 236/MP/2015 44/RP/2016 in 236/MP/2015

Petition for review of the Order dated 27.6.2016 in Petition No. 236/MP/2015. PGCIL.

153/MP/2016 alongwith I.A. 39/2016

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

88/MP/2016

Petition for seeking time extension on the order dated 18.8.2015 in Petition No.86/MP/2014 in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional and following best practices of O&M of Transmission Elements for ensuing security of the Southern Regonal Grid as well as the interconnected Indian Grid. Kerala State Electricity Board Limited.

515/TT/2014

Truing up transmission tariff for 2013-14 tariff block and determination of transmission tariff for 2014-19 tariff block for 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern-Northern region. Powerlinks Transmission Limited.

516/TT/2014

Truing up of for 2013-14 and determination of transmission tariff for 2014-19 tariff block for 400 kV Double Circuit Gorukhpur-Lucknow Transmission Line and 400 kV Double Circuit Bareilly-Mandola Transmission Line in Northern Region associated with Tala Hydro Electric Project, East-North Interconnector and Northern Region Transmission System. Powerlinks Transmission Limited.

144/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for 'Expansion and Replacement of existing SCADA/EMS System at SLDC's of northern Region (NR ULDC Phase-II). PGCIL.

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 via-a-vis US Dollar and levy MAT as per amendment of section 115 JB of Income Tax Act, 1961. Adani Power Limited.

115/MP/2016

Petition for determination of excess income tax reimbursed by beneficiaries, accrued on account of calculating income tax on the total profit instead of tax on ROE for the period 2005-2009 and subsequently in respect of NLC's Power Stations, namely NLC TPS-I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPS-II, Stage-II (4x210 MW) NLC TPS-I Expansion (2 x 210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of dated 12.05.2015 in Petition No.65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited.

100/MP/2016 101/MP/2016

Petition for abeyance long term access to the extent of 750 MW and consequent connectivity agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Essar Power Jharkhand Limited.

45/GT/2016

Determination of generation tariff for Unit-I of Bongaigaon Thermal Power Station (3 x 250 MW) for the period from its COD (21.3.2016) to 31.3.2019. NTPC.

438/TT/2014

Approval of transmission tariff of the ISTS namely, Jhajjar-Mundka 400 kV D/C transmission line, of Aravali Power Company Private Limited (APCPL), for the period from 1.4.2014 to 31.3.2019 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. Aravali Power Company Private Limited.

514/TT/2014

Truing up of transmission tariff for 2013-14 tariff block and determination of transmission tariff for 2014-19 tariff block for 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line in Eastern Region associated with Tala Hydro Electric Project, East-North Interconnector and Northern Region Transmission System. Powerlinks Transmission Limited.

313/TT/2014

Approval of Annual Fixed Cost for the licensed transmission business of Jindal Power Limited for the financial years 2014-19 and truing up tariff of 2009-14 period. Jindal Power Limited.

439/TT/2014

Truing-up/approval of transmission tariff of 400 kV D/C Jhajjar-Mundka transmission line, of APCPL based on audited accounts as on 31.3.2014 for the period from the COD, i.e. 1.3.2011 to 31.3.2014 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. APCPL.

211/MP/2011

Petition against the arbitrary action of WRLDC by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. Steel Authority of India Limited.

10/MP/2016 I.A. 24/2016

Petition seeking refund of the Late Payment Surcharge illegally retained by the Respondent No. 1 under Power Purchase Agreement dated 30.5.2011 alongwith interest and initiation of proceedings for revocation of the Inter-State Trading License of the Respondent No. 1. Jaiprakash Power Ventures Limited.

28/MP/2016

Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) seeking clarification on the methodology of computation of availability for inter-State generating stations such as Maithon Power Limited for which capacity has been tried up in Mega war basis. Maithon Power Limited.

61/GT/2016

Approval of tariff for the period from 1.4.2014 to 31.3.2019 and truing-up of tariff from COD to 31.3.2014 in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR -Kamalanga Energy Limited(GKEL) (3x350 MW) to GRIDCO acting as nominees of Government of Odisha for procuring power for the Odisha Distribution companies. GMR Kamalanga Energy Limited.

41/MP/2016 I.A.No.13/2016

Petition seeking modification in the quantum of Long Term Access granted under the Bulk Power Transmission Agreement dated 24.2.2010 from 800 MW to 647 MW in the light of the discussions recorded in the minutes of the meeting held with Eastern Region constituents on 5.1.2013 and 28.7.2013 read with Section 38 and 79 (1) (c) of the Electricity Act, 2003. GMR Kamalanga Energy Limited.

127/MP/2016

Petition under Section 79 of the Electricity Act, 2003 for adjudication of the matter between the parties in relation to non-release of Bank Guarantee furnished with respect to Long Term Open Access granted to the petitioner. Ind Barath Energy (Utkal) Limited.

107/GT/2015

Determination of generation tariff of Koldam Hydroelectric Power Project (4x200 MW) for the period from COD (18.7.2015) to 31.3.2019. NTPC Limited.

143/MP/2016

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

155/MP/2012 159/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

110/MP/2016

Petition under Section 79(1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Service Agreement dated 6.8.2013 on account of ‘Change in Law’ and ‘Force Majeure’ events. Purulia and Kharagpur Transmission Company Limited.

30/2016 in 84/MP/2016

Application seeking modification of the Record of Proceedings dated 28.6.2016 passed by the CERC in Petition No. 84/MP/2016 permitting the relinquishment of LTOA by CSPTCL subject to the payment of Relinquishment charges to be determined on the basis of the recommendation of the Committee constituted in Petition no. 92/MP/2015. R.K.M. Powergen Pvt. Limited.

154/MP/2015

Petition seeking adjudication of disputes between Adani Power Limited and Gujarat Urja Vikas Nigam Limited regarding the payment for electricity supplied by Adani Power Limited prior to Scheduled Commercial Operation Date. Adani Power Limited.

181/GT/2015 180/GT/2015

Truing-up of generation tariff of Chandrapura Thermal Power Station Unit 7 & 8 for the tariff period 2011-14. DVC.

130/GT/2014

Determination of tariff for Barh Super Thermal Power Station, Stage-II (2 x 660 MW) of the 1st Unit (Unit-IV) for the period 15.11.2014 to 31.3.2019. NTPC.

386/TT/2014

Determination of tariff of Transmission & Distribution systems of DVC for the period 1.4.2014 to 31.3.2019. DVC.

547/TT/2014

Revision of tariff of Transmission & Distribution system for the period 1.4.2009 to 31.3.2014. DVC.

107/GT/2016

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

351/GT/2014

Determination of generation tariff of Tilaya Hydel Power station-Unit Nos.I & II (2 x 2 MW) for the period 1.4.2014 to 31.3.2019. Damodar Valley Corporation Limited .

107/GT/2016

Approval of tariff of Teesta Low Dam Project, Stage-IV (4 x 40 MW) for the period from actual COD of Unit-I & II) and anticipated COD of Unit-III & IV to 31.3.2019. Aravali Power Company Private Limited.

437/GT/2014 266/GT/2014

Revision of tariff of Indira Gandhi Super Thermal Power Project Stage-1 (3 x 500 MW) from COD of Unit-1, i.e, from 5.3.2011 to 31.3.2014 after truing-up exercise. Aravali Power Company Private Limited.

39/RP/2016

Review of Order dated 25.4.2016 in Petition No. 252/TT/2015 in Approval under regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations' 1999. Power Grid Corporation of India Limited.

51/MP/2016

Application under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

167/MP/2016 I.A. No. 42/2016

Petition for the relinquishment of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009. Adhunik Power and Natural Resources Limited.

130/GT/2014

Determination of tariff for Barh Super Thermal Power Station, Stage-II(2 x 660 MW) of the 1st Unit (Unit-IV) for the period 15.11.2014 to 31.03.2019. NTPC.

45/GT/2016

Determination of generation tariff for 2014-19 tariff period for Bongaigaon Thermal Power Station (3x250 MW) Unit-1 for the period from 21.3.2016 to 31.03.2019. NTPC.

48/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for i) 1 no. of OPGW link 21.003 kms under central sector ii) 1 no. of OPGW link 17.03 kms under WBSETCL Sector and iii) 7 no.s of OPGW link under DVC Sector 196.81 kms iv) 2 no. of OPGW link 278.641 kms under Central Sector v) 2 no. of OPGW link 35.044 kms under WBSETCL Sector and vi) 1 no. of OPGW link under DVC Sector 0.08 kms under project fiber optical communication in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave Links in Eastern Region. PGCIL.

67/TT/2015

Approval of transmission tariff for combined Asset-I: HVDC Portion, combined Asset-II: AC Portion from anticipated COD 1.3.2015 to 31.3.2019 under the transmission system associated with "North East–Northern/Western Interconnector–I Project" in North Eastern, Northern & Western Region. PGCIL.

243/TT/2014

Approval of transmission tariff from COD to 31.3.2019 for "Special Protection Scheme (SPS) for Northern Regional Grid Stage-II". PGCIL.

77/MP/2016

Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with Clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.

6/RP/2016 in 135/TT/2012

Review of the Commission’s order dated 18.12.2015 in Petition No. 135/TT/2012 in the matter of approval of transmission tariff for the licensed transmission business for the financial years 2011-12,2012-13 and 2013-14 on the limited aspects of Debt :Equity ratio and consequent interest on normative loan. JPL.

24/RP/2016

Review of Order dated 29.4.2016 in Petition No. 58/TT/2015 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. PGCIL.

334/GT/2014

Approval of tariff of Talcher Thermal Power Station (460 MW)for the period from the 1.4.2014 to 31.3.2019. NTPC.

266/GT/2014 437/GT/2014

Determination of tariff for Indira Gandhi Super Thermal Power Project (3x500 MW) of APCPL for the period from the 1.4.2014 to 31.03.2019. APCPL.

117/MP/2016

Seeking Hon’ble Commission’s permission to allow extension of the period for withdrawal of Start-up power and injection of infirm power of Commissioning and testing including full load testing of Unit No.1 (250 MW) of Nabinagar TPP (4X250 MW), beyond six months from initial synchronisation. Bhartiya Rail Bijlee Company Limited.

20/RP/2016

Review of Commission’s order dated 9.2.2016 in Petition No. 207/GT/2013 and 260/GT/2014 regarding approval of generation tariff of Muzaffarpur TPS, Stage-I (220 MW) for the period from the date of commercial operation of Unit-I to 31.3.2014. Kanti Bijlee Utpadan Nigam Ltd.

3/RP/2016

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

126/MP/2016 With I.A. No. 29/2016

Petition under Section 79 of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 executed between the petitioner and the respondents. Bharat Aluminum Company Limited.

104/MP/2016

Petition under 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 seeking payment of monthly transmission charges for the period starting from 07.04.2016 under the Transmission Services Agreement dated 02.01.2014 and Order dated 15.07.2015 issued by the Ministry of Power entitled “Policy for Incentivizing Early Commissioning of Transmission Projects”. NRSS-XXIX Transmission Limited.

183/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for the adjudication of disputes over an increase in tariff sought by the petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between the petitioner and the respondents. Meenakshi Energy Private Limited.

105/MP/2016

Petition under Section 79 (1) of the Electricity Act, 2003 and Regulations 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of grant of REC application of the petitioner by respondent. M/s Oudh Sugar Mills Limited.

15/MP/2016

Petition seeking directions for preparation of UI account for under drawl against collective transactions within specified time and for that payment of UI charges in terms of the Central Commission Regulations read with the Regulations of the State Commission. Rajasthan Steel Chamber.

51/MP/2016

Application under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

312/MP/2015

Petition under Section 79(1) (f) of the Electricity Act, 2003 qua adjudication over payment of transmission charges and other liabilities under the Bulk Power Transmission Agreement between Meenakshi Energy Private Limited, a generating company, and Power Grid Corporation of India Limited, the Central Transmission Utility. Meenakshi Energy Private Limited.

82/MP/2016

Petition under Section 79(1)(a) of the Electricity Act, 2003 read with 2009 Tariff Regulation for the extension of PPA dated 22.12.1995 with erstwhile Haryana State Electricity Board( Now Haryana Power Purchase Centre) for 10 years beyond 31.12.2015. NTPC.

128/MP/2016

Petition under Section 79 of Electricity Act, 2003 seeking direction to U.P. Jal Vidyut Nigam Ltd. (UPJVNL) for filing ARR and petition for determination of O & M charges in respect of Rihand Hydel Power Station (Rihand HPS) and Matatila Hydel Power Station (Matatila HPS) from 1st April, 2008. M.P. Power Management Company Limited.

152/GT/2015

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

135/GT/2015 146/GT/2015

Approval of tariff of NTPL Thermal Power Station (2 x 500 MW) for the period from the COD of Unit-I and Unit-II to 31.3.2019. Neyveli Lignite Corporation limited.

85/GT/2016

Approval of tariff of Patratu Thermal Power Station for the period from the date of takeover i.e.1.4.2016 to 31.3.2019. Patratu Vidyut Utpadan Nigam Limited.

309/GT/2015 221/GT/2015

Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit-I to 31.3.2014. Pragati Power Corporation Limited.

61/GT/2016

Approval of tariff for the period from 1.4.2014 to 31.3.2019 and truing-up of tariff from COD to 31.3.2014 in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR -Kamalanga Energy Limited(GKEL) (3x350 MW) to GRIDCO acting as nominees of Government of Odisha for procuring power for the Odisha Distribution companies. GKEL.

08/GT/2016 261/GT/2014

Revision of tariff for Nathpa Jhakri Hydro Electric Power Station (1500 MW) for the period 2004-09. SJVNL.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors. Coastal Gujarat Power Limited.

73/MP/2016

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

89/MP/2016

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with (a) Regulations 2 (14) and 2 (30) read with Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (b) Regulations 3 (15) and 3 (44) read with Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, (c) Clause 5.5 of the Power Purchase Agreement dated 13.8.2009 entered into between the petitioner and PPCL; seeking adjudication of dispute between BSES Rajdhani Power Limited (BRPL) and Pragati Power Corporation Ltd regarding declaration of availability by Pragati-III combined cycle power project. BSES Rajdhani Power Limited.

07/GT/2016

Revision of tariff of Udupi Thermal Power Station (2x600 MW) for the period from 11.11.2010 to 31.3.2014 (after truing up exercise). Udupi Power Corporation Ltd.

28/MP/2016

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

40/MP/2016

Petition under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of tariff Regulations, 2014 for declared capacity and certification thereof by State Load Dispatch Center of MP in respect of NHDC's hydro generating stations i.e. Indira Sagar Power Station (ISPS) and Omkareshwer Power Station (OSPS). NHDC.

77/MP/2016

Petition Under Article 13 of the Power Purchase Agreement dated 22.04.2007 read with Clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 200. Coastal Gujarat Power Limited.

95/MP/2016 With I.A. 23 of 2016

Petition for adjudication of dispute arising from the termination of the PPA dated 09.07.2010 by the Bihar State Power (Holding) Company Limited. Essar Power (Jharkhand) Limited.

14/MP/2016

Unlawful denial to modify LTA; incorrect and improper Regional Transmission Accounting, and seeking necessary directions under section 79(1) (c) r/w 79(1) (f) of the Electricity Act, 2003. BSES Yamuna Power Limited.

304/MP/2013 312/MP/2013 313/MP/2013 327/MP/2013 14/MP/2014 16/MP/2014 41/MP/2014 42/MP/2014

Petition for adjustment of generation tariff and other consequential reliefs. Godavari Green Energy Limited.

2/TDL/2016

Application for grant of inter-State Trading licence Category-I. NTPC.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors. Coastal Gujarat Power Limited.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. NTPC.

269/GT/2014

Determination of tariff for Rajiv Gandhi Combined Cycle Power Project, Kayamkulam (359.58 MW) for the period 2014-19. NTPC.

38/MP/2016

Petition under Section 79 (1) (c) read with 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 inter-alia seeking a declaration that the factor/events, namely, delay in forest clearance of land for main plant, cancellation of allocated coal block to the petitioner, non signing of Fuel Supply Agreement, delay in acquisition/ procurement of land for main plant, delay in approval of land for ash Pond by State of Odisha, delay in clearance of railway line from Eastern Coast Railway, Odisha, delay in clearance for construction of dedicated transmission line from Ministry of power in construction of dedicated transmission line from Ministry of Power in the construction of the 2X660 MW coal based Thermal Power plant located in Dhenkenkenal District Odisha as force majeure events under BPTA dated 24.2.2010, seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the BPTA dated 24.2.2010. Lanco Badandh Power Limited.

88/MP/2016

Petition for seeking time extension on the order dated 18.8.2015 in Petition No.86/MP/2014. Kerala State Electricity Board Limited.

100/MP/2016 101/MP/2016

Petition for abeyance long term access to the extent of 750 MW and consequent connectivity agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Essar Power Jharkhand Limited.

35/MP/2016

Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1) ( c) and Section 79 (1) (k) of the Electricity Act, 2003 along with (i) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009; (ii) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 ; (iii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) and (iv) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Signing of Long Term Access Agreement and Grant of Regulatory Approval for execution of the Transmission System associated with Nabinagar-II STPP. PGCIL.

463/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs. 0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. GMR Vemagiri Power Generation Ltd, Bangalore.

94/GT/2016

Determination of generation tariff of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) for the period from COD of STG-2 to 31.3.2019. NEEPCO.

324/GT/2014

Determination of tariff for National Capital Thermal Power Station Stage- II (2 x 490 MW) for the period 1.4.2014 to 31.3.2019. NTPC.

300/GT/2014

Approval for revision of tariff of National Capital Thermal Power Station Stage-II (2 x 490 MW) for the period from 31.1.2010 to 31.3.2014 after truing up exercise. NTPC.

45/GT/2016

Determination of generation tariff for 2014-19 tariff period for Bongaigaon Thermal Power Station (3x250 MW) Unit-1for the period from anticipated COD of 21.3.2016 to 31.03.2014. NTPC.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

130/GT/2014

Determination of tariff for Barh Super Thermal Power Station, Stage-II (2 x 660 MW) from the anticipated COD of first unit (Unit-IV) (30.6.2014) till 31.3.2019 . NTPC.

3/RP/2016

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

246/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for Assets (09 Nos.) under “Transmission System for phase-I Generation projects in Orissa –Part-A” in Eastern Region. PGCIL.

53/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for Asset-I 11 nos OPGW links under Central Sector, 789.635 kms, Asest-II 03 nos of OPGW links under central sector, 112.886 kM, Asset-III 5 nos OPGW links under Central Sector, 527.751 km under the project fiber optic communication system in ER under Expansion of wide-band communication network in ER. PGCIL.

152/GT/2015

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

334/GT/2014

Determination of tariff for Talcher Super Thermal Power Station (460 MW) for the period 2014-19 . NTPC.

266/GT/2014

Determination of tariff for Indira Gandhi Super Thermal Power Project (3x500 MW) of APCPL for the period from the 1.4.2014 to 31.03.2019. APCPL.

273/GT/2014

Revision of tariff for Talcher Thermal Power Station (460 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise . NTPC.

68/TT/2016

Determination of transmission tariff for 2014-19 tariff block for Assets (4 nos) under Transmission System for "Transfer of power from Generation Projets in Sikkim to NR/WR Part-B" in Eastern Region. PGCIL.

90/TT/2016

Determination of transmission tariff for400 kV D/C Ranchi – Chandwa – Gaya line alongwith associated bays at Ranchi, Chandwa (GIS) and Gaya Sub-stations and 2X125 MVAR 400 kV Bus Reactor alongwith associated bays at Chandwa (GIS) under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1” in Eastern Regionfor 2014-19 Tariff period. PGCIL.

24/RP/2016

Review of Order dated 29.4.2016 in Petition No. 58/TT/2015. PGCIL.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors. Coastal Gujarat Power Limited.

112/MP/2015

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

7/RP/2016

Review of Commission’s order dated 12.11.2015 in Petition No. 291/TT/2013 in the matter of approval of transmission tariff for line bays and reactor at 765/400 kV Raichur and Solapur Power Grid sub-station for Raichur-Solapur transmission line under transmission system associated with system associated with synchronous inter-connection between SR and WR in SR and WR for tariff block 2009-14. PGCIL.

33/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Ltd.

155/MP/2012 159/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

303/MP/2015 3/MP/2016

Petition for relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 5.1.2011 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Vedanta 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 via-a-vis US Dollar and levy MAT as per amendment of section 115 JB of Income Tax Act, 1961. Adani Power Limited.

28/MP/2016

Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) seeking clarification on the methodology of computation of availability for inter-State generating stations such as Maithon Power Limited for which capacity has been tried up in Mega war basis. Maithon Power Limited.

312/MP/2015

Petition under Section 79(1) (f) of the Electricity Act, 2003 qua adjudication over payment of transmission charges and other liabilities under the Bulk Power Transmission Agreement between Meenakshi Energy Private Limited, a generating company, and Power Grid Corporation of India Limited, the Central Transmission Utility. Meenakshi Energy Private Limited.

15/MP/2016

Petition seeking directions for preparation of UI account for under-drawl against collective transactions within specified time and for that payment of UI charges in terms of the Central Commission Regulations read with the Regulations of the State Commission. Rajasthan Steel Chamber.

74/MP/2016

Petition seeking declaration of the effective date and the scheduled COD of the project in terms of the TSA executed between the parties. (On admission). Patran Transmission Company Limited.

72/MP/2016

Petition seeking in-principle approval of the Abstract Schemes of capital expenditure in compliance with Environmental (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forests and Climate change. Maithon Power Limited.

20/RP/2016

Review of Commission’s order dated 9.2.2016 in Petition No. 207/GT/2013 and 260/GT/2014 regarding approval of generation tariff of Muzaffarpur TPS, Stage-I (220 MW) for the period from the date of commercial operation of Unit-I to 31.3.2014. Kanti Bijlee Utpadan Nigam Ltd.

158/MP/2015

Default in payment of Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening letter of Credit towards the non-payment of deviation charges. Northern Regional Load Dispatch Centre.

64/MP/2016

Petition seeking adjudication of dispute between Petitioners i.e. BSES Rajdhani Power Limited & BSES Yamuna Power Limited with NTPC Limited. BRPL & BYPL.

465/GT/2014 466/GT/2014 467/GT/2014 468/GT/2014 468/GT/2014 469/GT/2014 470/GT/2014 471/GT/2014

True-up of generation tariff of Maithon Hydel Power station Unit No. 1 to 3 (2 x 20 + 1 x 23.2 MW) for the tariff period 2009-14 . Damodar Valley Corporation Limited (DVC).

95/MP/2016

Petition under Section 79 (1) (f) and 79 (1) (b) of the Electricity Act, 2003 for the adjudication of disputes arising from the termination of the Power Purchase Agreement dated 9.7.2010 by the Bihar State Power (Holding) Company Limited. Essar Power (Jharkhand) Limited.

82/MP/2016

Petition under Section 79(1)(a) of the Electricity Act, 2003 read with 2009 Tariff Regulation for the extension of PPA dated 22.12.1995 with erstwhile Haryana State Electricity Board( Now Haryana Power Purchase Centre) for 10 years beyond 31.12.2015. NTPC.

84/MP/2016

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

188/MP/2015 With I.A. 17 of 2016

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

155/MP/2012 159/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

316/GT/2014

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

6/RP/2016 in 135/TT/2012

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the Order dated 18.12.2015 in Petition No. 135/TT/2012 in the matter of determination of transmission tariff of the licensed transmission business in Eastern Region for tariff block 2009-14. JPL.

95/MP/2016 I.A. No. 23 of 2016

Petition under Section 79 (1) (f) read with Section 79(1) (b) of the Electricity Act, 2003 for adjudication of disputes arising from the termination of the Power Purchase Agreement (PPA) dated 9.7.2010 by the Bihar State Power (Holding) Company Limited. Essar Power (Jharkhand) Limited.

263/GT/2014

Approval of tariff of Ratnagiri Power Station (1967.08 MW) for the period from 1.4.2014 to 31.3.2019. RGPPL.

308/GT/2014

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

318/GT/2014

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

299/GT/2014

Revision of tariff of National Capital Thermal Power Station, Stage-I (840 MW) for the period 2009-14 after truing up exercise. NTPC.

330/GT/2014

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

155/MP/2012 159/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

54/MP/2016 55/MP/2016 56/MP/2016 57/MP/2016 59/MP/2016 60/MP/2016

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for SRLDC for the Financial year 2014-15 with reference to SRLDC Charges for the control period 1.4.14 to 31.3.2019. Southern Regional Load Despatch Centre.

372/GT/2014

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

16/MP/2016

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

82/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for extension of Power Purchase Agreement dated 22.12.1995 with erstwhile Haryana State Electricity Board for 10 years beyond 31.12.2015. NTPC.

510/TT/2014

Truing up Transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block For Additional Energy Meters in Northern Region. PGCIL.

6/RP/2016 in 135/TT/2012

Review of the Commission’s order dated 18.12.2015 in Petition No. 135/TT/2012 in the matter of approval of transmission tariff for the licensed transmission business for the financial years 2011-12,2012-13 and 2013-14 on the limited aspects of Debt :Equity ratio and consequent interest on normative loan. JPL.

50/MP/2016

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

23/TT/2016

Determination of transmission tariff for 2014-19 tariff block for Asset-1: 1 x 500 MVA, 400/220/33 kV ICT at Malekuttaiayur Sub-station along with associated bays and equipments. Asset-2: 1 x 500 MVA, 400/220/33 kV ICT at Somanahalli Sub-station along with associated bays and equipments. Asset-3: 1 x 500 MVA, 400/220/33 kV ICT at Mysore Sub-station along with associated bays and equipments under System strengthening-XX" in Southern Region. PGCIL.

13/TT/2016

Determination of transmission tariff for Asset I: Re-conductoring of one circuit (Ckt-I) Farakka- Malda 400 kV D/C with HTLS conductor and up gradation/ replacement of associated bay equipment at Farakka and Malda & Asset-II: Re-conductoring of one circuit (Ckt-II) Farakka- Malda 400 kV D/C with HTLS conductor and up gradation/ replacement of associated bay equipment at Farakka and Malda under “Eastern Region Strengthening Scheme-XIII” (ERSS XIII) in Eastern Region for 2014-19 Tariff period. PGCIL.

39/TT/2016

Truing up of transmission tariff for 2009-14 tariff period and determination of tariff of 2014-19 Tariff Period of Asset-1: 400 kV D/C Raipur – Wardha T/L along with FSC at Wardha under WRSS-II Set-A; Asset-2 765 kV S/C Seoni- Wardha T/L WRSS-II, Set A; Asset-3 (five Assets), Asset-I Korba - BALCO (Loc 179/2) 400 kV D/C transmission line – First ckt; Asset-II BALCO (179/2) – Vandana (176/0) 400 kV D/C transmission line – First ckt.; Asset-III Korba - Vandana (176/0) 400 kV D/C transmission line – Second ckt; Asset-IV BALCO (179/2) – Birsinghpur 400 kV D/C transmission line – First Ckt; Asset-V Vandana (176/0) – Birsinghpur 400 kV D/C transmission line – Second ckt and WRSS-II, Set D scheme of Western Region. PGCIL.

29/TT/2016

Determination of transmission tariff for 2014-19 tariff block for Asset-I: 1 No. of 1x125 MVAR Bus Reactor and associated bay at 400 kV Maithon Sub-station, Asset-II: Replacement of 1 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (1st) at 400 kV Maithon Sub-station and Asset-III: Replacement of 1 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon Sub-station under Transmission System for "Eastern Region System Strengthening Scheme-IX" in Eastern Region. PGCIL.

26/TT/2016

Determination of transmission tariff for 2014-19 tariff block for LILO of 400 kV Kapada-Kolar S/C line at NP Kunta and establishment of 400/220 kV Sub-station at NP Kunta under "Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh-Part A (Phase-I)". PGCIL.

155/MP/2012 159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors. Adani Power Limited.

3/RP/2016

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

543/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for 400kV S/C Singrauli-Vindhyachal transmission link along with (2X250 MW) HVDC back to back at Vindhyachal between NR and WR (COD 6.6.1989). PGCIL.

201/TT/2015

Determination of transmission tariff form COD to 31.3.2019 for “4 nos. 400 kV line bays at Narendra (New) for Kudigi TPS – Narendra (New) 400 kV 2xD/C Quad lines under sub- station extension works associated with transmission system required for evacuation of power from Kudigi TPS (3x800 MW in Phase – I) of NTPC Limited” in Southern Region. PKTCL.

312/TT/2014

Determination of transmission tariff for 400kV (Triple bundle) D/C Koldam – Ludhiana transmission line (COD 1.8.2013) from COD to 31.3.2019 in Northern Region for tariff block 2014-19. PKTCL.

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 in Northern Region for tariff block 2014-19. PKTCL.

207/GT/2014

Revision of tariff for Talcher Super Thermal Power Station Stage-I, (1000 MW) from 1.4.2009 to 31.3.2014. NTPC.

317/GT/2014

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

107/GT/2015

Approval of tariff of Koldam Hydro Electric Power Project (4x200 MW) for the period from COD of Unit-I and Unit-II to 31.3.2019. NTPC.

291/GT/2014

Approval of tariff of Rihand Super Thermal Power Station, Stage-I (1000 MW) for the period from the 1.4.2014 to 31.3.2019. NTPC.

273/GT/2014

Revision of tariff of Talcher Thermal Power Station (460 MW) from 1.4.2009 to 31.3.2014 after the truing up exercise. NTPC.

271/GT/2014 279/GT/2014

Revision of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise. NTPC.

234/GT/2015

Determination of tariff for Vindhyachal Super Thermal Power Station, Stage-V (500 MW) for the period from anticipated date of COD (31.10.2015) to 31.3.2019. NTPC.

8/MP/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.

281/GT/2014

Approval of tariff for Talcher Super Thermal Power Station Stage-I (2 x 500 MW) for the period 2014-19. NTPC.

184/GT/2014

Determination of tariff for Rampur Hydro Electric Project for the period from actual COD of first unit to 31.3.2019. NTPC.

266/GT/2014

Determination of tariff of Indira Gandhi Super Thermal Power Project (3x500 MW) of APCPL for the period from the 1.4.2014 to 31.03.2019. NTPC.

282/GT/2014

Revision of tariff of Farrakka-III Super Thermal Power Station (500 MW) from 4.4.2012 to 31.3.2014 after the truing up exercise NTPC.

Corrigendum 328/GT/2014 339/GT/2014 340/GT/2014

Determination of tariff for Mauda Super Thermal Power Station Stage-I (1000 MW) for the period 2014-19. NTPC.

250/GT/2014

Determination of tariff for the period 2014-19 in respect of Uri-II Power Station. NHPC Limited.

79/MP/2016 I.A. 14/2016 & I.A.15/2016

Petition under Section 79(1) (c) and 79(1)(k) read along with section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 12(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 along with Regulation 111 and Regulation 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Clause 3.5.6 of the Billing, Collection and Disbursement (BCD) Procedure under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 2 (1) (i) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Ltd.

226/MP/2015

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

316/GT/2014

Determination of tariff for Farraka Super Thermal Power Station Stage-I & II (1600 MW) for the period 2014-19. NTPC.

373/GT/2014

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

130/GT/2014

Petition under Section 79 (1) (c), Section 38 (2) and other applicable provisions of the Electricity Act, 2003 and the regulations framed there under for termination of the Bulk Power Transmission agreements dated 24.2.2010 and Transmission Service Agreement dated 7.12.2010 and assignment and utilization of the Long Term Transmission capacity allocated for other purposes. NTPC.

288/GT/2014

Determination of tariff for Badarpur Thermal Power Station (BTPS) 705 MW (3 x 95 + 2 x 210) for the period 1.4.2014 to 31.03.2019. NTPC.

302/GT/2014

Determination of tariff for Badarpur Thermal Power Station (BTPS) 705 MW (3 x 95 + 2 x 210) for the period 1.4.2009 to 31.3.2014. NTPC.

45/GT/2016

Determination of generation tariff for 2014-19 tariff period for Bongaigaon Thermal Power Station (3x250 MW) Unit-1 for the period from anticipated COD of 21.3.2016 to 31.3.2014. NTPC.

300/GT/2014 324/GT/2014

Approval for revision of tariff for truing up of National Capital Thermal Power Station Stage-II (2x490 MW) from 31.1.2010 to 31.3.2014. NTPC.

347/GT/2014

Determination of generation tariff of Mejia Thermal Power Station Unit I to III (3 x 210) for the tariff period 2014-19 under the terms of the (Central Electricity Regulatory Commission) Tariff Regulations, 2014. Damodar Valley Corporation Limited .

464/GT/2014 465/GT/2014 466/GT/2014 467/GT/2014 468/GT/2014 469/GT/2014 470/GT/2014 471/GT/2014

True-up of generation tariff of Maithon Hydel Power station Unit No. 1 to 3 (2 x 20 + 1 x 23.2 MW) for the tariff period 2009-14 under the terms of the (Central Electricity Regulatory Commission) Tariff Regulations, 2009. Damodar Valley Corporation.

84/MP/2016

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

336/GT/2014

Approval of tariff of Tanda Thermal Power Station (400 MW) for the period from 1.4.2014 to 3.3.2019. NTPC.

319/GT/2014

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

117/MP/2015

Petition under Sections 79(l)(f) and 79(l)(k) of the Electricity Act, 2003 seeking appropriate directions against the Respondent/ CTU for refund of Relinquishment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term Open Access of 208 MW. D.B Power Limited.

54/MP/2016 55/MP/2016 56/MP/2016 57/MP/2016 59/MP/2016 60/MP/2016

Petition under of Section 28 (4) of Electricity Act 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for SRLDC for the Financial year 2014-15 with reference to SRLDC Charges for the control period 1.4.14 to 31.3.2019. Southern Regional Load Despatch Centre.

289/GT/2014

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

283/GT/2014

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

293/GT/2014

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

334/GT/2014

Determination of tariff for Talcher Super Thermal Power Station Stage-I & II (1600 MW) for the period 2014-19. NTPC.

07/GT/2016

Revision of tariff of Udupi Thermal Power Station (2x600 MW) for the period from 11.11.2010 to 31.3.2014 (after truing up exercise). Udupi Power Corporation Ltd.

18/SM/2015

Suo-moto petition in the matter of declaration of commercial operation of Unit 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited. Coastal Gujarat Power Limited and others.

269/GT/2014

Approval of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam (359.58 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

17/MP/2016

Dispute on the payment of tariff with interest in regard to power station of Neyveli Lignite Corporation Limited, namely NLC TPS I (600 MW), NLC TPS-II Stage-I (3X210MW), NLC TPS-II Stage-II (4X210MW) and NLC TPS I Expn (2X210MW) due to the increase in operation and maintenance expenses incurred by NLC’s mines on account of wage revision to employees for the period from 1.1.2007 and pay revision to CISF personnel posted in NLC Mines for the period from 1.1.2006. Neyveli Lignite Corporation Limited.

2/TDL/2016

Application for grant of inter-State Trading licence Category-I. NTPC.

226/MP/2015

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

4/SM/2016 75/MP/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 by Pan India Network Infravest Limited. Pan India Network Infravest Limited.

83/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of Power Purchase Agreement dated 7.8.2007 between Sasan Power Limited. M.P. Power Management Co. Ltd.

38/MP/2016

Petition under Section 79 (1) (c) read with 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 inter-alia seeking a declaration that the factor/events, namely, delay in forest clearance of land for main plant, cancellation of allocated coal block to the petitioner, non signing of Fuel Supply Agreement, delay in acquisition/ procurement of land for main plant, delay in approval of land for ash Pond by State of Odisha, delay in clearance of railway line from Eastern Coast Railway, Odisha, delay in clearance for construction of dedicated transmission line from Ministry of power in construction of dedicated transmission line from Ministry of Power in the construction of the 2X660 MW coal based Thermal Power plant located in Dhenkenkenal District Odisha as force majeure events under BPTA dated 24.2.2010, seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the BPTA dated 24.2.2010. Lanco Badandh Power Limited.

41/MP/2016

Petition seeking modification in the quantum of Long Term Access granted under the Bulk Power Transmission Agreement dated 24.2.2010 from 800 MW to 647 MW in the light of the discussions recorded in the Minutes of the meeting held with Eastern Region constituents on 5.1.2013 and 27.8.2013 read with Section 38 and 79(1) (c) of the Electricity Act, 2003. M/s GMR Kamalanga Energy Limited.

58/MP/2016

Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003 for declaration of Change in Law and consequential reliefs as per provisions of the PPA dated 20.1.2014 [between the Petitioner and Respondent no.6] read with back to back PPA dated 18.1.204 [between the Respondent no.6 and Respondent Nos. 2 to 5]. MB Power (Madhya Pradesh) Ltd.

73/MP/2016

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

76/MP/2016

Petition under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 14 (Power to give directions) and Regulation 15 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. National Load Despatch Centre .

79/MP/2016 with I.A. 14/2016 and I.A.15/2016

Petition under Section 79(1)(c) and 79(1)(k) read along with Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 12(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 along with Regulation 111 and Regulation 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Clause 3.5.6 of the Billing, Collection and Disbursement (BCD) Procedure under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 2(1) (i) of the CERC (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Ltd.

235/MP/2015

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

152/GT/2015

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

308/GT/2014 372/GT/2014

Determination of tariff for Dadri Gas Power Station (829.78 MW) for the period 2014-19.. NTPC.

328/GT/2014 339/GT/2014 340/GT/2014

Petition under Section 79(1) (c) and 79(l) (f) 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, seeking intervention of Hon'ble Commission 'in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. NTPC.

249/MP/2015

Petition under Section 79(1) (c) and 79(l) (f) 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, seeking intervention of Hon'ble Commission 'in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. Kerala State Electricity Board Limited.

15/MP/2016

Petition seeking directions for preparation of UI account under-drawal against collective transactions within specified time and for payment of UI charges in terms of the Central Commission Regulations read with Regulations of the State Commission. Rajasthan Steel Chamber.

318/GT/2014 299/GT/2014 330/GT/2014 263/GT/2014

Determination of tariff for Rihand Super Thermal Power Station Stage-II (2X500 MW) for the period 2014-19. NTPC.

112/MP/2015

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

312/MP/2015

Petition under Section 79(1) (f) of the Electricity Act, 2003 qua adjudication over payment of transmission charges and other liabilities under the Bulk Power Transmission Agreement between Meenakshi Energy Private Limited, a generating company, and Power Grid Corporation of India Limited, the Central Transmission Utility. Meenakshi Energy Private Limited.

21/RP/2016 in 59/MP/2015

Petition seeking review of the order dated 15.2.2016 passed by the Commission in Petition No. 59/MP/2015. NTPC 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 via-a-vis US Dollar and levy MAT as per amendment of section 115 JB of Income Tax Act, 1961. Adani Power Limited.

70/MP/2016

Petition for approval under Section 17(3) and 17(4) of Electricity Act 2003, for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/ Financial Agreements and for future refinancing transactions also, by way of mortgage/ hypothecation/ assignment of Mortgaged Properties and project Assets, for the following transmission lines- (i) Dhramjaygarh-Jabalpur pool 765 kV 1XDC Line and (ii) Jabalpur Pool-Bina 765 kV S/C Line. Jabalpur Transmission Company Limited.

117/MP/2015

Petition under Sections 79(l)(f) and 79(l)(k) of the Electricity Act, 2003 seeking appropriate directions against the Respondent/ CTU for refund of Relinquishment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term Open Access of 208 MW. D.B Power Limited.

158/MP/2015

Default in payment of Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening letter of Credit towards the non-payment of deviation charges. Northern Regional Load Dispatch Centre.

226/MP/2015

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

10/MP/2016

Petition under Sections 79 (1) (f) & 19 of the Electricity Act, 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking refund of the Late Payment Surcharge illegally retained by the Respondent No. 1 under Power Purchase Agreement dated 30.5.2011 alongwith interest and initiation of proceedings for revocation of the Inter-State Trading License of the Respondent No. 1. Jaiprakash Power Ventures Limited.

11/MP/2016

Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 10, 19, and 23 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 read with Regulations 110, 111,112 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National Energy Trading & Services Limited .

14/MP/2016

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

15/MP/2016

Petition seeking directions for preparation of UI account underdrawal against collective transactions within specified time and for payment of UI charges in terms of the Central Commission Regulations read with Regulations of the State Commission. Rajasthan Steel Chamber.

17/MP/2016

Dispute on the payment of tariff with interest in regard to power station of Neyveli Lignite Corporation Limited, namely NLC TPS I (600 MW), NLC TPS - II Stage - I (3X210MW), NLC TPS- II Stage -II (4X210MW) and NLC TPS I Expn (2X210MW) due to the increase in operation and maintenance expenses incurred by NLC’s mines on account of wage revision to employees for the period from 1.1.2007 and pay revision to CISF personnel posted in NLC Mines for the period from 1.1.2006. Neyveli Lignite Corporation Limited.

311/MP/2015

Petition praying for appropriate directions restraining the Respondent from recovering the Energy Charge Rate strictly in terms of the Tariff Regulations framed by this Hon'ble Commission. TATA Power Delhi Distribution Limited.

40/MP/2016

Miscellaneous petition under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of tariff Regulations, 2014 for declared capacity and certification thereof by State Load Dispatch Center of MP in respect of NHDC's hydro generating stations i.e. Indira Sagar Power Station (ISPS) and Omkareshwer Power Station (OSPS). NHDC Limited.

292/MP/2015

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

47/MP/2016

Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of change in law and consequential reliefs as per provisions of the PPA dated 20.1.2014 read with back to back PPA dated 18.1.2014. M.B. Power (Madhya Pradesh) Limited.

278/TT/2015

Determination of transmission tariff of Assets (11 nos.) under "Eastern Region Strengthening Scheme-III (ERSS-III)" in Eastern Regionfor 2014-19 tariff period. Power Grid Corporation of India Limited.

11/MP/2016

Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 10, 19, and 23 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 read with Regulations 110, 111,112 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National Energy Trading & Services Limited,Lanco Anpara Power Ltd.

47/MP/2016

Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of change in law and consequential reliefs as per provisions of the PPA dated 20.1.2014 read with back to back PPA dated 18.1.2014. M.B. Power (Madhya Pradesh) Limited.

277/TT/2015

Determination of transmission tariff for Asset-I: Extension of both ckt. Of 400 kV D/C (Quad) Biharsharif-Sasaram line to Varanasi bypassing Sasaram & associated bays including 50 MVAR line Reactor in each circuit at Varanasi GIS Sub-station Asset-II: One ckt of 400 KV D/C Sasaram-Allahabad line to be shifted from NR to ER bus at Sasaram Sub-station Asset-III: LILO (Loop in portion) of 765 KV S/C Gaya-Fathepur line & associated bays at Varanasi GIS Sub-station including 240 MVAR non-switchable L/R in Gaya bay under "Northern Region System Strengthening Scheme- XXVlll" for 2014-19 tariff period.. PGCIL.

273/TT/2015

Determination of transmission tariff for Asset-I: 1500 MVA, 765/400 kV ICT-1 & associated bays at Varanasi GIS Sub-station, Asset-II: 1500 MVA, 765/400 kV ICT-2 & associated bays at Varanasi GIS Sub-station, Asset-III:330 MVAR, 765 kV Bus Reactor-1 at Varanasi GIS Sub-station, Asset-IV: 765 kV S/C Balia-Varanasi line and associated bays including 240 MVAR Line Reactor at both end, Asset-V: 765 kV S/C Gaya-Varanasi transmission line and associated bays including 240 MVAR Line Reactor, Asset-VI: 765 kV S/C Ranchi-Dharamjaygarh transmission line alongwith associated bays at Dharamjaygarh under "Transmission System for Phase I Generation Projects in Jharkhand and West Bengal Part A2"for 2014-19 tariff period.. PGCIL.

272/TT/2015

Determination of transmission tariff for Asset A: 315 MVA 400/220 kV ICT-I & associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station; Asset B: 315 MVA 400/220 kV ICT-II & associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station; Asset C: 50MVA, 400kV Bus Reactor-I at Saharanpur Sub-station; Asset D: 50MVA, 400kV Bus Reactor-II at Saharanpur Sub-station; under “Northern Regional Transmission Strenghtening Scheme” in Northern Region for 2014-19 tariff period. PGCIL.

256/TT/2015

Determination of transmission tariff of Asset I: Kurukshetra (NR) - Jallandhar 400 kV D/C (Quad) line, one Ckt via 400/220 kV Nakodar (PSTCL) Sub-station alongwith associated Bays (02 No.GIS Bays at Kurukshetra, 02 No. Conventional bays at Jallandhar,02 No. Conventional bays at Nakodar,01 No.50 MVAR Line Reactor at Nakodar and 01 No.50 MVAR Line Reactor at Jallandhar); Asset II: LILO of Abdullapur-Sonepat 400 kV D/C (Triple) at Kurukshetra Substation alongwith associated bays ( 04 No GIS Bays at Kurukshetra); and Asset III: 01 No. 400 kV 125 MVAR Bus Reactor at Kurukshetra alongwith 01 No. associated GIS Bay at Kurukshetra under "WR - NR HVDC lnterconnector for IPP Projects in Chhattisgarh" for 2014-19 tariff period. PGCIL.

230/TT/2015

Determination of transmission tariff for 400 kV D/C (Quad) Kishanganj - Patna transmission line along with associated bays at Kishanganj Sub-station including 2 no of 63 MVAR Switchable Line Reactor at Kishanganj Sub-station under “Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B” in Eastern Region for 2014-19 tariff period. PGCIL.

292/MP/2015

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

266/TT/2015

Determination of transmission tariff of 765 kV D/C Dharamjaygarh-Jabalpur PS T/L and 2x330 MVAR Switchable Line Reactors with associated bays at Dharamjaygarh Sub-station and line bays at Dharamjaygarh Sub-station only under “Transmission system for Phase-I Generation Projects in Orissa-Part B” in Western Region for 2014-19 tariff period.. PGCIL.

257/TT/2015

Determination of transmission tariff of Asset-I: 160 MVA 220/132 kV Transformer I at Purnea Sub-station along with associated bays; Asset- II: 160 MVA 220/132 kV transformer II at Purnea Sub-station along with associated bays under “Augmentation of Transformation Capacity and Reactive Compensation in Northern and Eastern Region" for 2014-19 tariff period. PGCIL.

283/TT/2015

Determination of transmission tariff of Asset-I: LILO of 400 kV D/C Kolhapur - Mapusa at 400 kV Kolhapur GIS (New) along with associated bays and Asset-II: 125 MVAr Bus Reactor along with associated bays at 400 kV Kolhapur GIS (New) under Transmission System associated with "System Strengthening - XVII in Southern Regional Grid" in Western Regionfor 2014-19 tariff period. PGCIL.

260/TT/2015

Determination of transmission tariff for Champa PSDharamjaygarh (Korba) 765 kV S/C line along with bays, Raigarh PS (near Kotra)- Champa PS 765 kV S/C line along with bays and establishment of 765/400 kV 6X1500 MVA Champa Pooling Station under “Establishment of Pooling Stations at Champa and Raigarh (near Tamnar) for IPP Generation Projects in Chattisgarh” in Western Region for 2014- 19 Tariff period. PGCIL.

248/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for Asset-I (765 kV D/C Solapur- Aurangabad TL along with 2 x 240 MVAR switchable Line Reactor with associated bays at Solapur Sub-station) and Asset-II (2 x 240 MVAR Switchable Line Reactor along with associated bays at Aurangabad Sub-station) associated with Inter Regional system strengthening scheme for Western Region and Northern Region (Part-A) for 2014-19 Tariff period. PGCIL.

269/TT/2015

Determination of transmission tariff of Asset (A): 765 kV 03X80 MVAR Bus Reactor at 765/400 KV Jaipur (Phagi- RVPNL) Substation and Asset (B): 765KV Jaipur (Phagi- RVPNL)-Bhiwani transmission line along with 3X80 MVAR switchable line reactor at Jaipur (Phagi- RVPNL) end and 3X80 MVAR non switchable reactor at Bhiwani end and its associated bays for 2014-19 tariff period. PGCIL.

253/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: LILO of both circuits of 400 kV D/C (Quad) Meerut- Kaithal 400 kV D/C transmission line and associated bays at Bagpat GIS Sub-station, Asset-II: 125 MVAR Bus Reactor at Bagpat GIS Sub-station, Asset-III: 500 MVA 400/220 kV ICT-I at Bagpat GIS Sub-station along with 4 nos. 220kV line bays, Asset-IV: 500 MVA 400/220 kV ICT-II at Bagpat GIS Substation along with 4 nos. 220kV line bays under “Northern Region System Strengthening Scheme-XIX” in Northern Region for 2014-19 Tariff period. PGCIL.

274/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 765kV D/C Varanasi-Kanpur (new) line and associated bays including 240 MVAR Switchable L/R in both Ckt. at Varanasi GIS Sub-station and 330 MVAR non-switchable L/R in both Ckt. at Kanpur GIS Sub-station; Asset- II: 765 kV S/C Kanpur (new) GIS – Jhatikra line & associated bays including 330 MVAR switchable L/R at Kanpur GIS Sub-station and 330 MVAR non-switchable L/R at Jhatikara Sub-station; Asset- III: 400kV D/C (Quad) Kanpur (New) GIS-Kanpur (old) line & Associated bays; Asset- IV: LiLO of one Ckt of 400 kV D/C Sasaram-Allahabad line & Associated bays at Varanasi GIS Sub-station; Asset- V: 2*1500 MVA 765/400 kV ICT-I&II Associated bays at 765/400 kV Kanpur (new) GIS Sub-station; Asset- VI: 240 MVAR, 765 kV Bus Reactor-1 & associated bay at Kanpur (new) GIS Sub-station; Asset- VII: 240 MVAR, 765 kV Bus Reactor & associated bay at Kanpur(new) GIS Sub-station; Asset- VIII: 125 MVAR, 400 kV Bus Reactor & associated bay at Kanpur(new) GIS Sub-station; Asset- IX: 240 MVAR, 765 kV Bus Reactor & associated bay at Jhatikara Sub-station; Asset- X: 125 MVAR, 400 kV Bus Reactor & associated bay at Varanasi GIS Sub-station; under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” in Northern Region for 2014-19 Tariff period. PGCIL.

254/TT/2015

Determination of transmission tariff from DOCO to 31.3.2019 for “400 kV D/C Lara STPS-1 to Raigarh (Kotra) PS Transmission Line along with associated bays at Raigarh (Kotra) PS under "Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC" in Western Region“ for 2014-19 tariff period. PGCIL.

259/TT/2015

Determination of transmission tariff for Asset-I: 200 MVA, 400/132/33 kV ICT - 2 along with associated bays at Biswanath Chariali, Asset-II: 80 MVAR Bus Reactor-1 along with associated Bays at Biswanath Chariali, Asset-III: 80 MVAR Bus Reactor-2 along with associated Bays at Biswanath Chariali, Asset-IV: Augmentation of 400 kV Agra Sub-station by 1x315 MVA, 400/220/33 kV ICT along with associated Bays, Asset-V: 400 kV D/C Balipara-Biswanath Chariali Transmission Line along with associated bays at Balipara and Biswanath Chariali PS from anticipated COD 15.11.2015 to 31.03.2019 under the transmission system associated with “NORTH EAST – NORTHERN/WESTERN INTERCONNECTOR - I PROJECT” in North Eastern, Northern & Western Region for 2014-19 Tariff period. PGCIL.

270/TT/2015

Determination of transmission tariff for 2 nos 400 kV Bays at Khammam (existing) Sub-station and 2 nos 400 kV bays at Nagarjunsagar Sub-station under “Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region” in Southern region for 2014-19 Tariff period. PGCIL.

258/TT/2015

Determination of transmission tariff of determination of tariff from DOCO to 31.3.2019 for determination of tariff from DOCO to 31.3.2019 for Asset I: LILO-I of Siliguri - Purnea 400 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj;Asset II: LILO-II of Siliguri - Purnea 400 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj.;Asset III: LILO-I of Siliguri - Dalkhola 220 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj.;Asset IV: LILO-II of Siliguri - Dalkhola 220 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj ; Asset V: 500 MVA, 400/220/33 kV ICT II alongwith associated bays at Kisanganj Sub-station; Asset VI: 125 MVAR Bus reactor I at Kisanganj Sub-station; Asset VII: 500 MVA, 400/220/33 kV ICT I alongwith associated bays at Kisanganj Sub-station; Asset VIII: 125 MVAR Bus reactor II at Kisanganj Sub-station under Transmission System for "Transfer of Power from Generation Projects in Sikkim to NR/WR Part-A" in Eastern Regionfor 2014-19 tariff period. PGCIL.

276/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for “Mysore-Kozhikode 400 kV D/C Line along with new 400/220 kV Sub-station with 2x315 MVA ICT’s and 2x50 MVAR switchable line reactors at Kozhikode & extension of Mysore Sub-station” under transmission systems associated with Kaiga 3&4 (2x235 MW) Project” in Southern Region for 2014-19 Tariff period. PGCIL.

1/RP/2016

Petition seeking review of the order dated 18.11.2015 in Petition No. 402/MP/2014. Sasan Power Limited.

16/MP/2016

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

19/RP/2016

Petition seeking review of the order dated 19.2.2016 in Petition No. 153/MP/2015. Sasan Power Limited.

8/RP/2016

Petition seeking review of the order dated 30.12.2015 in Petition No. 118/MP/2015. M.P. Power Management Company Limited.

33/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of „Change in Law‟ affecting the Badarpur Thermal Power Station. NTPC.

23/GT/2013 326/GT/2014 325/GT/2014

Revision of tariff of Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.3.2014 (received by way of remand). NTPC.

9/SM/2014 10/SM/2015

Investigation of tower collape and load crash in Northern Region on 30.5.2014. PGCIL.

3/RP/2016

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

10/RP/2016

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

134/TT/2015

Truing up transmission tariff for 2009-14 block and determination of transmission tariff for 2014-19 tariff block for LILO of Vapi-Jhanore, 400 kV D/C line from SUGEN to a point near Gandhar with LILO of one circuit of existing Gandhar-Dehgam 400 kV D/C line, 400 kV line from LILO point on Jhanore(Gandhar)-Dehgam line to 400 kV Sub-station of PGCIL at Pirana (Kamod) and opening of LILO point near Gandhar. Torrent Power Grid Limited.

18/SM/2015

Declaration of commercial operation of Unit 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited. Coastal Gujarat Power Limited and others.

296/GT/2014 327/GT/2014

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

274/GT/2014

Petition under Section 79(1) (c) of the Electricity Act, 2003 read with Section 28 of the Electricity Act, 2003. NTPC.

231/MP/2015

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

249/MP/2015

Petition under Section 79(1 )(c) and 79(l)(f) 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, seeking intervention of Hon'ble Commission 'in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. Kerala State Electricity Board Limited.

6/RP/2015

Review of the Commission order dated 20.1.2015 in Petition No.100/TT/2012 in the matter of approval of transmission tariff for transmission assets(Group-2) associated with 765 kV system for Central part of Northern Grid Part-II in Northern Region for tariff block 2009-14. PGCIL.

6/RP/2016

Review of Commission’s order dated 18.12.2015 in Petition No. 135/TT/2012 in the matter of approval of transmission tariff for the licensed transmission business for the financial years 2011-12,2012-13 and 2013-14 on the limited aspects of Debt :Equity ratio and consequent interest on normative loan. JPL.

50/MP/2016

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

35/MP/2016

Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1) ( c) and Section 79 (1) (k) of the Electricity Act, 2003 along with (i) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009; (ii) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 ; (iii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) and (iv) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Signing of Long Term Access Agreement and Grant of Regulatory Approval for execution of the Transmission System associated with Nabinagar-II STPP. PGCIL.

7/RP/2016

Review of Commission’s order dated 12.11.2015 in Petition No. 291/TT/2013 in the matter of approval of transmission tariff for line bays and reactor at 765/400 kV Raichur and Solapur Power Grid sub-station for Raichur-Solapur transmission line under transmission system associated with system associated with synchronous inter-connection between SR and WR in SR and WR for tariff block 2009-14. PGCIL.

51/MP/2016

Application under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company Limited .

117/MP/2015

Petition under Sections 79(l)(f) and 79(l)(k) of the Electricity Act, 2003 seeking appropriate directions against the Respondent/ CTU for refund of Relinquishment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term Open Access of 208 MW. D.B Power Limited.

11/MP/2016

Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 10, 19, and 23 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 read with Regulations 110, 111,112 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National Energy Trading & Services Limited Lanco Anpara Power Ltd.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. Adani Power Limited.

343/GT/2014 342/GT/2014

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

43/MP/2016

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

346/GT/2014 341/GT/2014

Approval of tariff of Kawas GPS (656.20 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up. NTPC.

335/GT/2014

Revision of tariff of Auriya Gas Power Station (663.36 MW) for the period 2009-14(after truing up exercise). NTPC.

306/MP/2015 with I.A. 12/2016

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

217/GT/2014 292/GT/2014

Approval of tariff of Ramagundam Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up. NTPC.

219/GT/2014 268/GT/2014

Approval of tariff of Ramagundam Super Thermal Power Station Stage-III for the period from 1.4.2009 to 31.3.2014 after truing-up. NTPC.

344/GT/2014 322/GT/2014

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

295/GT/2014 337/GT/2014

Approval of tariff of Sipat Super Thermal Power Station Stage-I (1980 MW) for the period from COD of Unit-I (1.10.2011) to 31.3.2014. NTPC.

345/GT/2014 323/GT/2014

Approval of tariff of Korba Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up. NTPC.

67/TT/2015

Petition for determination of transmission tariff for i) Asset-I : (HVDC Portion) and ii) Combined Asset-II (AC Portion ) from anticipated COD 31.3.2015 to 31.3.2019 under the transmission system associated with "North East-Northern/Western Interconnector-I Project" in North Eastern, Northern & Western Region under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

28/MP/2016

Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) seeking clarification on the methodology of computation of availability for inter-State generating stations such as Maithon Power Limited for which capacity has been tried up in Mega war basis. Maithon Power Limited.

5/MP/2016

Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Limited and UP Power Corporation Limited regarding interpretation of Regulation 5 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. NHPC.

I.A. 8/2016 in 84/MP/2015

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

463/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs. 0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. GMR Vemagiri Power Generation Ltd, Bangalore.

303/MP/2015 3/MP/2016

Petition for relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 5.1.2011 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Vedanta Limited.

I.A. 11/2016 in 1/MP/2016

Petition seeking modification in the quantum of Long Term Access granted under the Bulk Power Transmission Agreement dated 24.2.2010 from 800 MW to 647 MW in the light of the discussions recorded in the Minutes of the meeting held with Eastern Region constituents on 5.1.2013 and 27.8.2013 read with Section 38 and 79(1) (c) of the Electricity Act, 2003. GMR Kamalanga Energy Limited.

156/MP/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 Ltd /Dakshin Haryana Bijli Vitran Nigam Ltd. and Adani Power Ltd. Adani Power Limited.

235/MP/2015

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

57/TT/2014

Petition for determination of Fees and Charges for Fibre optic communication system(ULDC) Microwave links in Eastern Region for the period 2009-14 block. PGCIL.

116/TT/2014

Determination of transmission tariff of Asset 1: 420 kV, 125 MVAR Bus Reactor at Jabalpur sub-station, Asset 2: 420 kV, 125 MVAR Bus Reactor at Khandawa Sub-station, Asset 3: 420 kV, 125 MVAR Bus Reactor at Bhatapara Sub-station, Asset 4: 420kV, 125 MVAR Bus Reactor at Raigarh Sub-station, Asset 5: 420kV, 80 MVAR Switchable Line Reactor at Solapur Sub-station, Asset 6: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station under “Installation of reactors in Western Region” in Western Region for 2014-19 tariff period. PGCIL.

33/TT/2015

Determination of transmission tariff of Asset-A: LILO of Ckt-II of 400 kV D/C Lucknow-Bareily TL at Shahjahanpur, Asset-B: 315 MVA 400/220 kV ICT-I with 03 Nos. of 220 kV Line Bays at Shahjahanpur, Asset-C: 315 MVA 400/220 kV ICT-II with 03 Nos. of 220 kV Line Bays at Shahjahanpur, Asset-D: Extn. of 400/220 kV GIS Gurgaon, Asset-E: 2x50 MVAR Bus Reactor at 400/220 kV Bareilly Sub-station along with associated bays (Existing Line Reactors retained and used as Bus Reactor) , Asset-F: 125 MVAR Bus Reactor at Shahjahanpur under “Northern Regional Transmission Strengthening Scheme” in Northern Region for 2014-19 tariff period. PGCIL.

61/TT/2015

Determination of transmission tariffof Asset-I: Narendra (New, Kudgi)-Narendra (Existing) 400kV D/C Quad TL along with New 765/400kV GIS Sub-station at Narendra (New, Kudgi)and Bay extensions at Narendra (Existing) and Asset-II: Narendra (New, Kudgi)-Kolhapur (New) 765kV D/C TL and associated bays at Narendra (New, Kudgi)and Kolhapur (New) under Transmission System associated with System Strengthening-XVII in Southern Regional Grid" in Southern Regionfor 2014-19 tariff block. PGCIL.

226/MP/2015

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

I.A. 11/2016 in 41/MP/2016

Petition seeking modification in the quantum of Long Term Access granted under the Bulk Power Transmission Agreement dated 24.2.2010 from 800 MW to 647 MW in the light of the discussions recorded in the Minutes of the meeting held with Eastern Region constituents on 5.1.2013 and 27.8.2013 read with Section 38 and 79(1) (c) of the Electricity Act, 2003. GMR Kamalanga Energy Limited.

46/TT/2014

Determination of transmission tariff of Assets (5 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 the 2009-14 tariff period. PGCIL.

5/RP/2016

Review of Commission’s order dated 12.11.2015 in Petition No. 251/GT/2013 regarding approval of tariff for generating stations and transmission systems of Bhakra-Beas Management Board for the period 2009-14. BBMB.

25/TT/2016

Truing up of transmission tariff for 2009-14 tariff block and determination of tariff for 2014-19 tariff block for Asset-I: 400 kV D/C (Quad) Maithon-Koderma (Part of Koderma-Gaya) line under contingency arrangement (DOCO:1.2.2013) under “Supplementary Transmissionsystem associated with DVC and Maithan (RB) Projects in Eastern Region . PGCIL.

26/RP/2015

Review of Commission’s order dated 31.8.2015 in Petition No. 208/GT/2013 and 305/GT/2014 regarding approval of generation tariff of Korba Super Thermal Power Station Stage-III (500 MW) for the period from 21.3.2011 to 31.3.2014. NTPC.

118/TT/2014

Approval for determination of transmission tariff from COD to 31.3.2019 for assets (07 Nos.) under transmission system for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region for tariff block 2014-19. PGCIL.

24/TT/2016

Truing up of transmission tariff for 2009-14 tariff block and determination of tariff for 2014-19 tariff block for 400 kV D/C Chamera Pooling station-Jalandhar transmission line alongwith bays and line reactor at Jalandhar (DOCO:1.4.2013) under “ Transmissionsystem for Power evacuation from Chamera-III”. PGCIL.

19/RP/2016

Petition seeking review of the order dated 19.2.2016 in Petition No. 153/MP/2015. Sasan Power Limited.

8/RP/2016

Petition seeking review of the order dated 30.12.2015 in Petition No. 118/MP/2015. M.P.Power Management Company Limited.

1/RP/2016

Petition seeking review of the order dated 18.11.2015 in Petition No. 402/. PGCIL.

307/MP/2015

Petition under Regulation 17 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for seeking clarification/modification of order dated 5.10.2015 in Petition No. 571/MP/2014. Udupi Power Corporation Limited.

292/MP/2015

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

158/MP/2015

Default in payment Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening Letter of Credit towards the nonpayment of Deviation Charges. Northern Regional Load Despatch Centre.

16/MP/2016

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

8/MP/2014 112/MP/2015

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.

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 via-a-vis US Dollar and levy MAT as per amendment of section 115 JB of Income Tax Act, 1961. Adani Power Limited.

38/MP/2016

Petition under Section 79 (1) (c) read with 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 inter-alia seeking a declaration that the factor/events, namely, delay in forest clearance of land for main plant, cancellation of allocated coal block to the petitioner, non signing of Fuel Supply Agreement, delay in acquisition/ procurement of land for main plant, delay in approval of land for ash Pond by State of Odisha, delay in clearance of railway line from Eastern Coast Railway, Odisha, delay in clearance for construction of dedicated transmission line from Ministry of power in construction of dedicated transmission line from Ministry of Power in the construction of the 2X660 MW coal based Thermal Power plant located in Dhenkenkenal District Odisha as force majeure events under BPTA dated 24.2.2010, seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the BPTA dated 24.2.2010. Lanco Badandh Power Limited.

36/MP/2016

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

61/TT/2015

Determination of transmission tariffof Asset-I: Narendra (New, Kudgi)-Narendra (Existing) 400kV D/C Quad TL along with New 765/400kV GIS Sub-station at Narendra (New, Kudgi)and Bay extensions at Narendra (Existing) and Asset-II: Narendra (New, Kudgi)-Kolhapur (New) 765kV D/C TL and associated bays at Narendra (New, Kudgi)and Kolhapur (New) under Transmission System associated with System Strengthening-XVII in Southern Regional Grid" in Southern Regionfor 2014-19 tariff block. PGCIL.

251/MP/2015

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

116/TT/2014

Determination of transmission tariff of Asset 1: 420 kV, 125 MVAR Bus Reactor at Jabalpur sub-station, Asset 2: 420 kV, 125 MVAR Bus Reactor at Khandawa Sub-station, Asset 3: 420 kV, 125 MVAR Bus Reactor at Bhatapara Sub-station, Asset 4: 420kV, 125 MVAR Bus Reactor at Raigarh Sub-station, Asset 5: 420kV, 80 MVAR Switchable Line Reactor at Solapur Sub-station, Asset 6: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station under “Installation of reactors in Western Region” in Western Region for 2014-19 tariff period. PGCIL.

109/TT/2015

Determination of transmission tariff for 2014-19 tariff block for Asset 1:400/220 kV 1X500 MVA Transformer at Navsari Sub-station, Asset 2:2 nos. 400 kV line bays at 765/400 kV Indore Sub-station , Asset 3: 2 nos. 220 kV line bays at 400/220 kV Pirana Sub-station under “Augmentation of Transformer and Bays in Western Region”. PGCIL.

250/GT/2014

Approval of tariff of Uri-II Hydro Electric Power Station for the period 2014-19. NHPC.

194/GT/2015 249/GT/2014

Truing-up of capital expenditure and tariff for the period 2012-14 in respect of Chamera-III Hydro Electric Power Station. NHPC.

134/TT/2015

Truing up transmission tariff for 2009-14 block and determination of transmission tariff for 2014-19 tariff block for LILO of Vapi-Jhanore, 400 kV D/C line from SUGEN to a point near Gandhar with LILO of one circuit of existing Gandhar-Dehgam 400 kV D/C line, 400 kV line from LILO point on Jhanore(Gandhar)-Dehgam line to 400 kV Sub-station of PGCIL at Pirana (Kamod) and opening of LILO point near Gandhar. Torrent Power Grid Limited.

17/MP/2016

Dispute on the payment of tariff with interest in regard to power station of Neyveli Lignite Corporation Limited, namely NLC TPS I (600 MW), NLC TPS-II Stage-I (3X210MW), NLC TPS-II Stage-II (4X210MW) and NLC TPS I Expn (2X210MW) due to the increase in operation and maintenance expenses incurred by NLC’s mines on account of wage revision to employees for the period from 1.1.2007 and pay revision to CISF personnel posted in NLC Mines for the period from 1.1.2006. Neyveli Lignite Corporation Limited.

26/RP/2015

Review of Commission’s order dated 31.8.2015 in Petition No. 208/GT/2013 and 305/GT/2014 regarding approval of generation tariff of Korba Super Thermal Power Station Stage-III (500 MW) for the period from 21.3.2011 to 31.3.2014. NTPC Ltd.

27/TT/2016

Determination of transmission tariff from COD to 31.3.2019 for Asset I: Ranchi - WR Pooling Station (Sipat) 765 kV S/C line and Asset II: 765 KV 3x80 MVAR Bus Reactor I along with associated bays at Ranchi 765 KV S/S 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. PGCIL.

58/TT/2015

Determination of transmission tariff of Asset-I:765 kV D/C Wardha-Aurangabad transmission line 1 and associated bays along with 765 kV, 3X80 MVAR line reactor at Aurangabad Sub-station, Asset-II:765/400 kV, 1500 MVA ICT-1 with bays and equipments at Aurangabad Sub-station, Asset-III:400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Aurangabad Sub-station, Asset-IV: 400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Aurangabad Sub-station, Asset-V:400/220 kV, 500 MVA ICT-3 with bays and equipments at Boiser, Asset-VI:400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Boiser Sub-station, Asset-VII: 400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Boiser Sub-station under IPPs generation projects in Chhattisgarh (IPP D) in Western Region for 2014-19 tariff period. PGCIL.

71/TT/2015

Determination of transmission tariff of six (6) nos. assets under Vindhyachal-IV & Rihand-III {1000 MW} Generation Project in Western & Northern Region for 2014-19 tariff block from DOCO /Anticipated DOCO to 31.3.2019. PGCIL.

115/TT/2014

Determination of transmission tariff of (A) 765kV, 240 MVAR Switchable Line Reactor of 765 kV D/C Aurangabad-Padghe Line Ckt-I to be charged as Bus Reactor at Aurangabad Sub-station and (B) 765 kV, 240 MVAR Switchable Line Reactor of 765 kV D/C Aurangabad-Padghe Line Ckt-II to be charged as Bus Reactor at Aurangabad Sub-station under “System Strengthening in North/West part of WR for IPP Projects in Chhattisgarh (IPP-E)” in Western Region for 2014-19 tariff block. PGCIL.

415/TT/2015

Determination of transmission tariff for 2014-19 tariff block for Asset I- 400 kV D/C Solapur (STPP) - Solapur (PG) T/L along with bay extension at Solapur (PG) Sub-station and Asset II - Extension of 400/220 kV Solapur Sub-station - Augmentation of Sub-station by 1 x 315 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under "Transmission system for Solapur STPP (2 x 660 MW)" in Western Region. PGCIL.

136/TT/2015

Determination of transmission tariff of Asset-I: Split bus arrangement at Durgapur Sub-station, Asset-II: Split bus arrangement at Maithon Sub-station under split arrangement for various sub-stations in Eastern Region for 2014-19 tariff period. PGCIL.

185/TT/2014

Determination of transmission tariff of Asset 1 : Aurangabad (MSETCL)-Aurangabad (PG) 400 kV D/C (Quad) Line (Ckt#1) and shifting of 400 kV D/C Akola-Aurangabad (MSETCL) line to Aurangabad (PG) along with associated bays at both ends. Asset 2: Aurangabad (MSETCL) - Aurangabad (PG) 400 kV D/C Akola- Aurangabad (MSETCL) line to Aurangabad (PG) along with associated bays at both ends. Asset-3: 240 MVAR Switchable Line reactor for 765 kV Seoni- Wardha Ckt#1 at Seoni Sub-station, Asset-4: 240 MVAR Switchable Line reactor for 765 kV Seoni- Wardha ckt#2 at Seoni- Wardha Ckt#2 at Seoni Sub-station. Asset-5: 400 kV D/C Vapi-Kala transmission line WR1 portion from AP 38- AP 44-AP45A/0 (Part of 400 kV D/C Navsari- Boisar transmission line), Asset-6: 80 MVAR Line reactor for 400 kV D/C Wardha-Aurangabad transmission line Ckt#1 to be charged as bus reactor 1 at 400/220 kV Wardha Sub-station, Asset-7: 80 MVAR Line reactor for 400 kV D/C Wardha- Aurangabad transmission line Ckt#2 to be charged as bus reactor 1 at 400/220 kV Wardha Sub-station under transmission system associated with Mundra Ultra Mega Power Project (UMPP) in Western Region for 2014-19 tariff period. PGCIL.

242/TT/2014

Determination of transmission tariff for 2014-19 tariff block for (A) 1*125 MVAR Bus Reactor at 400 kV Damoh Sub-station (B) 1*125 MVAR Bus Reactor at 400 kV Bachau Sub-station (C) 1*125 MVAR Bus Reactor at 400 kV Pirana Sub-station (D) 1*125 MVAR Bus Reactor-1 at 400 kV Itarsi Sub-station (E) 1*125 MVAR Bus Reactor-2 at 400 kV Itarsi Sub-station, (F) 1*125 MVAR Bus Reactor at 400 kV Gwalior Sub-station under Installation of Reactors (Part-II) In Western Region. PGCIL.

409/TT/2014

Determination of transmission tariff of 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 (spares) 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)” for 2014-19 tariff period in Western Region for 2014-19 tariff period. PGCIL.

418/TT/2014

Determination of transmission tariff for 2014-19 tariff period for Asset I : 765 kV S/C Solapur-Pune TL and LILO of 400 kV D/C Pune-Parli at Pune GIS Sub-station with associated bays and equipments, 2 x 1500 MVA, 765/400 kV ICT 1&2 at Pune (GIS) and 240 MVAR, 765 kV Bus Reactor and 765 kV, 240 MVAr Switchable Line Reactor at Pune (GIS) Sub-station with associated bays, Asset-II: LILO of 400 kV D/C Aurangabad-Pune TL at Pune GIS Sub-station with associated bays and 400 kV, 50 MVAr Line Reactor under “ Transmission System associated with Krishnapatnam UMPP-Part B” in Western Region. PGCIL.