::: Central Electricity Regulatory Commission :::

Records of Proceedings(ROP) - 2017

Pet. No.	Subject	Date of Hearing	Date of posting ROP on website	Category
I.A. No. 69/2017 in Petition No. 209/MP/2017	Interim Application for directions to Respondent No. 1 to make payment for use of the Petitioner's Dedicated Transmission line in terms of the Interim Power Transmission Agreement till disposal of Petition of Petitioner for approval of Transmission charges and losses by the Commission. A.D. Hydro Power Limited.	22.12.2017	29.12.2017	Misc.
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 inLaw. GMR Kamalanga Energy Limited & another.	20.12.2017	28.12.2017	Misc.
305/MP/2015 alongwith I.A. No. 82/2017	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass through based on the actual fuel cost incurred by the petitioner. Adhunik Power and Natural Resources Limited.	22.12.2017	28.12.2017	Misc.
13/SM/2017	Abolition of Clean Energy Cess and Introduction of Goods and Service Tax Compensation cess.	21.12.2017	27.12.2017	Misc.
11/MP/2017Alongwith I.A. No.73/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the detailed procedure for grant of LTA, seeking relinquishment of Long Term Access of 386 MW in Western Region out of the total quantum of 816 MW as per the BPTA dated 31.3.2010. GMR Chhattisgarh Energy Limited	21.12.2017	27.12.2017	Misc.
255/MP/2017	Petition under Section 79 (1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Article 10 of the PPA seeking compensation on account of events pertaining to "Change in Law" as per the Power Purchase Agreement (PPA) dated 25.3.2011 executed between the Petitioner and the Respondent No. 2 and as per the terms of the Power Supply Agreement (PSA) dated 5.1.2011 executed between Respondent No.1 and Respondent No. 2. Adhunik Power and Natural Resources Limited.	21.12.2017	27.12.2017	Misc.
126/MP/2016 18/MP/2017	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to Change In Law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 (PPA) executed between the Petitioner and the Respondent. Bharat Aluminium Company Limited .	22.12.2017	27.12.2017	Misc.
I.A. No. 81/2017 in Petition No. 167/MP/2016	Interlocutory Application for directions to Power Grid Corporation of India Limited for refund of the Bank Guarantee amount of Rs. 22,50,00,000 submitted by Adhunik Power and Natural Resources Limited under the Bulk Power Transmission Agreement dated 24.2.2010. Adhunik Power and Natural Resources Limited	22.12.2017	27.12.2017	Misc.
184/MP/2017	Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest. NRSS XXXI (B) Transmission Limited and Another.	21.12.2017	27.12.2017	Misc.
95/MP/2017 alongwith IA No. 93/2017	Petition under Section 79 of the Electricity Act, 2003 in relation to disputes arising out of the PPA dated 26.7.2016 between the petitioner and Solar energy Corporation of India Limited. Welspun Energy Private Limited	22.12.2017	27.12.2017	Misc.
117/MP/2017	Petition under Section 79(1)(b) 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 direction to the Respondent to pay the Tariff considering 1.8.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement 19.8.2013 executed between the Petitioner and the Respondent. D.B. Power Limited.	22.12.2017	26.12.2017	Misc.
226/MP/2017	Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest. Bhopal Dhule Transmission Company Limited and Another.	21.12.2017	27.12.2017	Misc.
246/MP/2017	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 for the approval of the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Debenture Trustee/Lenders. Kudgi Transmission Limited and Others	21.12.2017	27.12.2017	Misc.
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). GMR Kamalanga Energy Limited.	21.12.2017	26.12.2017	Generation.
105/MP/2017 along with IA No. 42/2017	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 11.6 and 17 of the Power Purchase Agreements dated 07.08.2008 for recovery of unpaid dues towards fuel cost. GMR Kamalanga Energy Limited.	20.12.2017	26.12.2017	Misc.
75/MP/2017	Petition for transfer/amendment of Electricity Trading License granted to the petitioner pursuant to the Scheme of Merger being approved by the Hon’ble High Court. JSW Power Trading Company Limited.	21.12.2017	26.12.2017	Misc.
252/MP/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 for adjudication of dispute between the Generator and the Transmission Licensee Greenko Budhil Hydro Power Private Limited	21.12.2017	26.12.2017	Misc.
168/MP/2017	Petition under section 79 (1) (f) read with section 79 (1) (c) and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter-state transmission and related matters) Regulations, 2009 India Power Corporation Limited	20.12.2017	26.12.2017	Misc.
158/MP/2017 159/MP/2017 160/MP/2017	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LoA dated 18.1.2016 read with the terms of NIT dated 22.12.2015 executed between the Petitioner No.1 and the Respondent. Tata Power Trading Corporation Limited, Jindal India Thermal Power Limited.	21.12.2017	26.12.2017	Misc.
242/MP/2017 along with I.A. No. 80/2017	Petition for declaring the letter of invocation of Bank Guarantee dated 23.10.2017 and thereafter the encashment of the Bank Guarantee dated 23.2.2010 of an amount of `56.10 crore issued by Axis Bank Ltd. as illegal and for return of the said encashed amount along with damages M/s Aryan MP Power Generation Pvt. Ltd.	20.12.2017	26.12.2017	Misc.
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	20.12.2017	26.12.2017	Misc.
121/MP/2017	Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Article 13 of the PPA dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines, seeking adjustment of tariff for increase/decrease in cost/revenue of CGPL due to occurrence of ‘Change in Law’ events. Coastal Gujarat Power Limited	20.12.2017	26.12.2017	Misc.
253/MP/2017 alongwith IA No. 87/2017	Petition seeking surrender/ relinquishment of LTA of 513 MW (149 MW in WR and 364 MW in NR) out of the total LTA quantum of 683 MW granted under the Bulk Power Transmission Agreement dated 24.2.2010. SKS Power Generation (Chhatisgarh) Limited	21.12.2017	26.12.2017	Misc.
188/MP/2017 189/MP/2017 190/MP/2017 201/MP/2017 202/MP/2017 203/MP/2017 204/MP/2017 211/MP/2017 230/MP/2017 231/MP/2017 232/MP/2017 233/MP/2017	Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 14.10.2016. ACME Bhiwadi Solar Power Private Limited	21.12.2017	26.12.2017	Misc.
170/MP/2016 171/MP/2016 179/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 27.11.2013 between the Petitioner and Respondent. KSK Mahanadi Power Company Limited	20.12.2017	26.12.2017	Misc.
258/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 18 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Srigan Energy Systems Private Limited	07.12.2017	15.12.2017	Misc.
244/MP/2016 with I.A. No. 86/2017 139/MP/2017 220/MP/2016 311/MP/2015	Petition for measurement of GCV of coal from the samples taken from the Railway Wagon Top. NTPC Limited.	07.12.2017	13.12.2017	Misc.
139/MP/2017 220/MP/2016 311/MP/2015 64/MP/2016	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. Maithon Power Limited.	21.11.2017	06.12.2017	Misc.
92/MP/2015	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. PGCIL.	21.11.2017	05.12.2017	Misc.
79/RC/2017	: Petition for implementation of Automatic Generation Control (AGC) pilot project. National Load Despatch Centre.	21.11.2017	29.11.2017	Misc.
139/MP/2017 220/MP/2016 311/MP/2015 64/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 54 and 55 of the CERC (Terms and Conditions of Tariff) Regulations 2014 seeking appropriate relief due to extreme practical difficulty faced by the petitioner in implementing Regulation 30(6) of the said Regulation and directions issued by the Commission in its order dated 25.1.2016 and for consequential directions. Maithon Power Limited.	21.11.2017	29.11.2017	Misc.
Petition No.244/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for removal of difficulties and for consequential orders on the measurement of GCV of Coal from the samples taken from the Railway Wagon Top. NTPC Limited.	21.11.2017	27.11.2017	Misc.
Petition No. 198/TT/2017	Determination of transmission tariff for Asset-I: ±800 kV 3000 MW HVDC Pole-III and LILO of Biswanath Chariali-Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC Pole-IV alongwith Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III: LILO of Bongaigaon-Siliguri 400 kV D/c line (Quad) (under private Sector) alongwith associated bays at Alipurduar, Asset-IV: LILO of Balipara-Salakati 220 kV D/c line alongwith associated bays at new pooling station in Alipurduar, Asset-V: 1x315 MVA 400/220 kV, ICT-I at Alipurduar, Asset-VI: 1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII: 1x125 MVAR 400 kV Bus Reactor-I at Alipurduar and Asset-VIII: 1x125 MVAR 400 kV Bus Reactor-II at Alipurduar, under the transmission system associated with “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR” for tariff block 2014-19. Power Grid Corporation of India Limited (PGCIL).	26.09.2017	11.10.2017	Transmission.
305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited.	28.09.2017	09.10.2017	Misc.
239/MP/2016	Petition under Section 79 (1)(b) and 79(1)(f) to claim amounts to compensate the pe¬titioner on account of the consequences of the occurrence of change in law events. ACB (India) Limited.	28.09.2017	09.10.2017	Misc.
Petition No. 143/MP/2017	Petition under Section 79 (1) (a), 79(1)(f) and 94(1)(f) of the Electricity Act,2003 read with Regulation 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 seeking review of the order dated 27.10.2016 in Petition No. 269/GT/2014, in view of the difficulties faced by KSEBL out of the order of State Commission dated 27.4.2017.. Kerala State Electricity Board Ltd.	28.09.2017	09.10.2017	Misc.
Petition No. 93/MP/2017	Petition under Section 79(1)(a), (b) and (f) of the Electricity Act, 2003 and Regulation 30 of the Central Electricity Regulatory Commission(Terms and Conditions of Tariff) Regulations, 2014 seeking clarification on payment of ‘Other Charges’ claimed by NTPC and Maithon Power Ltd. in the monthly energy bills of the generating stations and the claim of higher ‘Annual Fixed Cost’ for the tariff period 2014-19, over and above the Annual Fixed Cost approved by the Commission in the tariff orders. Kerala State Electricity Board Limited.	28.09.2017	09.10.2017	Misc.
Petition No. 141/MP/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with Regulations 14 and 15 of the CERC ( Terms and Conditions) for recognition and Issuance of renewable energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking credit of Renewable Energy Certificates for generation of energy between 21 March, 2016 and 8.11.2016. Rai Bahadur Seth Shreeram Narasingdas Private Limited(RBSSNDPL).	28.09.2017	05.10.2017	Misc.
229/MP/2016 101/MP/2017	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. D.B. Power Limited.	27.09.2017	05.10.2017	Misc.
Petition No. 10/SM/2017	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Teestavalley Power Transmission Limited (TPTL).	27.09.2017	04.10.2017	Misc.
Review Petition No. 22/RP/2017 in Petition No. 157/MP/2015	Petition for review of the order dated 17.3.2017 in Petition No. 157/MP/2015 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the CPC. Gujarat Urja Vikas Nigam Limited (GUVNL).	27.09.2017	04.10.2017	Misc.
Petition No.122/MP/2017	Petition for relinquishment of 250 MW of Long Term Access Agreement dated 4.12.2011 under Regulation 18 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State Transmission system and related matters) Regulations, 2009 (Connectivity Regulations) of the identified transmission system by the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. Essar Power Gujarat Limited (EPGL).	28.09.2017	04.10.2017	Misc.
Petition No. 194/MP/2017 Alongwith I.A. 62/2017	Petition under Sections 61, 63, 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Article 16 of TSA and the tariff-based competitive bidding guidelines for transmission service, for claiming relief under TSA dated 14.3.2016 relating to implementation of the transmission project elements. North Karanpura Transco Limited.	27.09.2017	29.09.2017	Misc.
Review Petition No. 35/RP/2017 in Petition No. 154/MP/2015	Petition for review of the order dated 31.7.2017 in Petition No. 154/MP/2015 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the CPC and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Gujarat Urja Vikas Nigam Limited (GUVNL).	27.09.2017	29.09.2017	Review.
Petition No. 174/MP/2017	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 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 . Suzlon Power Infrastructure Ltd. (SPIL).	27.09.2017	29.09.2017	Misc.
Petition No. 29/RP/2017	Review of Commission’s order dated 22.5.2017 in Petition No. 45/GT/2016 in the matter of approval of tariff of Bongaigaon Thermal Power Station of Unit- I (250 MW) for the period from 1.4.2016 to 31.3.2019 . NTPC Ltd.	26.09.2017	29.09.2017	Review.
Review Petition No.5/RP/2017 in Petition No. 68/TT/2016	Review of the order dated 30.7.2016 in Petition No. 68/TT/2016 . LANCO Teesta Hydro Power Limited (LTHPL).	26.09.2017	29.09.2017	Misc.
304/MP/2013 312/MP/2013 313/MP/2013 alongwith I.A. No. 49/2017 I.A. No. 52/2017 in Petition No. 327/MP/2013 A. No. 53/2017 in Petition No. 14/MP/2014 16/MP/2014 I.A. No. 48/2017 in Petition No. 41/MP/2014 42/MP/2014	Petition for adjustment of generation tariff and other consequential reliefs. Godavari Green Energy Limited.	15.09.2017	26.09.2017	Misc.
44/2017 in 167/MP/2016	Interlocutory Application for direction to PGCIL for return of the Bank Guarantee amounting to Rs. 22,50,000 submitted by Adhunik Power and Natural Resources Limited under BPTA dated 24.2.2010. Adhunik Power and Natural Resources Limited.	14.09.2017	26.09.2017	Misc.
12/SM/2017 alongwith I.A. No. 54/2017	Operationalization of LTA of Long Term Transmission Customers (LTTCs) as per Regulations 8(5) of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Central Transmission Utility.	14.09.2017	26.09.2017	Misc.
Petition No. 192/MP/2016 alongwith I.A No. 68/ 2017	Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW (2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited (JPVL).	14.09.2017	25.09.2017	Misc.
Petition No. 124/M/P/2017	Petition under Section 79 (1)(f) read with Section 79(1)(c) & (d), Section 38, Section 39, Section 40 and Section 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the petitioner on inter-state transmission lines operated by them. Kanchanjunga Power Company Pvt. Limited (KPCPL).	14.09.2017	25.09.2017	Misc.
Petition No. 4/MP/2017 Petition No. 5/MP/2017	Petition under Section 79 (1)(f) and 79 (1) (b) of the Electricity Act, 2003 in connection with the dispute and differences arising under the PPA dated 12.5.2008 between the petitioner and BSES Rajdhani Power Limited. Maithon Power Limited.	14.09.2017	20.09.2017	Misc.
168/MP/2017	Petition under Section 79 (1)(f) read Section 79 (1)(c) and Regulation 32 of the Central Electricity Regulatory Commission (Grant of connectivity, long-term access and medium-term open access in inter-state transmission and related matters) Regulations, 2009. IPCL.	14.09.2017	20.09.2017	Misc.
Petition No.170/MP/2016 Petition No. 171/MP/2016 Petition No. 179/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 27.11.2013 between the Petitioner and Respondent. KSK Mahanadi Power Company Limited.	14.09.2017	19.09.2017	Misc.
Petition No. 126/MP/2016 Petition No.18/MP/2017 Alongwith I.A. No. 6/2017	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to Change In Law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 (PPA) executed between the Petitioner and the Respondent.. Bharat Aluminium Company Limited .	14.09.2017	15.09.2017	Misc.
Petition No. 169/MP/2017 Along with I.A. No. 43/2017	Petition seeking surrender I relinquishment of 170 MW (170 MW in WR) out of the total quantum of 683 MW granted under the Bulk Power Transmission Agreement dated 24.2.2010. SKS Power Generation Limited (SKSPGL).	14.09.2017	19.09.2017	Misc.
Petition No. 13/SM/2017 alongwith I.A. 65/IA/2017	Abolition of Clean Energy Cess and Introduction of Goods and Service Tax compensation cess. GMR-Kamalanga Energy Limited & Others.	14.09.2017	19.09.2017	Misc.
Petition No. 63/MP/2017	Petition seeking the indulgence and intervention by the Commission to protect the rights and interests of all such power generator who have entered into competitively bid Case-I PPAs from being saddled with huge under recoveries of energy charge on account of coal costs that they have incurred in the past but are not being able to pass through due to delay in publication of separate Wholesale Price Index.. Association of Power Producers (APP).	14.09.2017	15.09.2017	Misc.
98/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14(3) (ii) and Regulation 8(3) (ii) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 for approval of expenditure on installation of various Emission control systems as detailed in this petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015 mandating compliance with revised environmental norms for thermal power stations. NTPC.	07.09.2017	13.09.2017	Misc.
14/MP/2017 alongwith I.A. No. 5/2017	Petition under Section 79 (1) (a) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relies on account of a Change in Law affecting Stage-II of the Badarpur Thermal Power Station. NTPC.	07.09.2017	13.09.2017	Misc.
158/MP/2017 159/MP/2017 160/MP/2017	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LOA dated 18.1.2016 read with the terms of NIT dated 22.12.2015 executed between the Petitioner No. 1 and the Respondent. Tata Power Trading Company Limited.	07.09.2017	13.09.2017	Misc.
162/MP/2017	Petition under Section 79 (1)(c), (d) & (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the Respondents in relation to the Medium Term Open Access for transfer of power from the Western Region to the Northern Region. KMPCL.	07.09.2017	13.09.2017	Misc.
245/MP/2016	Petition seeking fixation of and adjudication on the transmission charges for the proposed use of PGCIL’s inter-State transmission facility of 400 kV Bhadravati sub-station for conveyance of 200 MW power from GMR Warora Energy Limited in terms of the PPA dated 17.3.2010. Maharashtra State Electricity Distribution Co. Limited.	07.09.2017	13.09.2017	Misc.
121/MP/2017	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 13 of the PPA dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines, seeking adjustment of tariff for increase / decrease in cost/revenue of CGPL due to occurrence of ‘Change in Law’ events. Coastal Gujarat Power Limited.	07.09.2017	13.09.2017	Misc.
63/2017 in 173/MP/2017	Interlocutory Application for pre-ponement and urgent listing of Petition No. 173/MP/2017. INOX Wind Infrastructure Services Ltd.	07.09.2017	13.09.2017	Misc.
Petition No. 129/MP/2017 Alongwith I.A No. 37/2017	Petition seeking surrender of 146 MW (135 MW in WR and 11 MW in SR) out of total LTA quantum of 546 MW granted under the Bulk Power Transmission Agreements dated 24.2.2010 read with Annexure-I as modified vide amendments dated 2.1.2012 and 17.10.2012. Simhapuri Energy Limited (SEL).	07.09.2017	12.09.2017	Misc.
Petition No. 194/MP/2017 Along with I.A. No. 62/2017	Petition under Sections 61, 63, 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Article 16 of TSA and the tariff-based competitive bidding guidelines for transmission service, for claiming relief under TSA dated 14.3.2016 relating to implementation of the transmission project elements. North Karanpura Transco Limited.	07.09.2017	12.09.2017	Misc.
I.A. No. 26/2017 in Petition No. 157/MP/2015	Interlocutory Application seeking clarification/ modification of Order dated 17.3.2017 in Petition No. 157/MP/2015. Coastal Gujarat Power Limited .	07.09.2017	12.09.2017	Misc.
Petition No. 104/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. Adani Power Limited (APL).	29.8.2017	07.09.2017	Misc.
Petition No. 62/MP/2017	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system established by Power Grid N M Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation Of India Limited) and under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009 with respect to transmission licence to Powergrid N M Transmission Limited. Power Grid NM Transmission Limited.	29.8.2017	07.09.2017	Misc.
Petition No. 12/SM/2017	Operationalization of LTA of Long Term Transmission Customers (LTTCs) as per Regulations 8(5) of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Central Transmission Utility.	22.8.2017	07.09.2017	Misc.
Petition No. 12/SM/2016	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Commission on its own motion.	02.8.2017	07.09.2017	Misc.
Petition No. 105/MP/2017 alongwith I.A. No. 42/2017	Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003 read with Article 11.6 and 17 of the PPAs dated 7.8.2008 for recovery of unpaid dues towards fuel cost. GMR Kamalanga Energy Limited & Another.	29.8.2017	07.09.2017	Misc.
Petition No.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.	29.8.2017	05.09.2017	Misc.
Petition No. 304/MP/2013,Petition No. 312/MP/2013,Petition No. 16/MP/2014,Petition No. 42/MP/2014	Petition under Section 79 and 63 of the Electricity Act, 2003 and in the matter of implementation of the Hon’ble Supreme Court judgment dated 11.4.2017 in Civil Appeal Nos. 5399-5400 of 2016 and batch matter. NTPC Vidyut Vyapar Nigam Ltd.	28.08.2017	05.09.2017	Misc.
Petition No. 97/MP/2017	Petition under Section 79 and 63 of the Electricity Act, 2003 and in the matter of implementation of the Hon’ble Supreme Court judgment dated 11.4.2017 in Civil Appeal Nos. 5399-5400 of 2016 and batch matter. Adani Power Limited.	10.08.2017	31.08.2017	Misc.
Petition No. 313/MP/2013 alongwith I.A. No. 49/2017,Petition No. 327/MP/2013 alongwith I.A. No. 52/2017,Petition No. 14/MP/2014 alongwith I.A. No. 53/2017,Petition No. 41/MP/2014 alongwith I.A. No. 48/2017	Petition for adjustment of generation tariff and other consequential reliefs. Rajasthan Sun Technique Energy Private Limited.	28.08.2017	31.08.2017	Misc.
Petition No. 94/MP/2017 along with I.A. No. 22 of 2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with the relevant provisions of CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for seeking quashing of notices dated 16.3.2017, 24.3.2017, 6.4.2017 and email dated 19.4.2017 sent by the PGCIL and refund of the payments made under protest by the petitioner against the impugned invoices. Bharat Aluminium Company Limited (BALCO).	22.08.2017	31.08.2017	Misc.
Petition No. 117/MP/2017	Petition under Section 79(1)(b) 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 direction to the Respondent to pay the Tariff considering 1.8.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement 19.8.2013 executed between the Petitioner and the Respondent. D.B. Power Limited (DBPL).	22.08.2017	31.08.2017	Misc.
Petition No. 10/MP/2016 alongwith I.A. No.24/2016	Petition seeking refund of the late payment of surcharges illegally retained by the respondent 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. Jaiprakash Power Ventures Limited.	22.08.2017	31.08.2017	Misc.
Petition No. 132/MP/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with Regulations 44 and 45 of CERC (Terms and Conditions of Tariff) Regulations, 2014 seeking adjudication of dispute between petitioner and NTPC Limited. Tata Power Delhi Distribution Limited.	22.08.2017	31.08.2017	Misc.
Petition No. 109/MP/2017	Petition under Section 142 read with Section 79 (1) (f) and 79 (1) (c) of the Electricity Act, 2003 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 in Petition No. 155/MP/2016. Patran Transmission Company Limited.	22.08.2017	31.08.2017	Misc.
Petition No. 120/MP/2017	Petition seeking relaxation of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and seeking directions against National Load Despatch Centre on the issue of Renewable Energy Certificates to the members of the Petitioner for FY 2016-17 and for future. Indian Wind Power Association .	22.08.2017	31.08.2017	Misc.
Petition No. 304/MP/2013,Petition No. 312/MP/2013,Petition No. 313/MP/2013,Petition No. 327/MP/2013,Petition No. 14/MP/2014,Petition No. 16/MP/2014,Petition No. 41/MP/2014,Petition No. 42/MP/2014	Petition for adjustment of generation tariff and other consequential reliefs. Corporate Ispat Alloys Limited.	17.08.2017	31.08.2017	Misc.
Petition No. 18/MP/2017 Alongwith I.A. No. 6/2017	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of Power Purchase Agreement dated 13.6.2013 executed between the petitioner and the respondents. Bharat Aluminium Company Limited (BALCO).	29.08.2017	31.08.2017	Misc.
Petition No. 92/MP/2017	Petition under Section 79 (1) (c) of the Electricity Act,2003 read with Regulations 111 and 114 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; CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 for signing of Long Term Access Agreement for Transmission System for evacuation of power from Unchahar TPS of NTPC. Power Grid Corporation of India Limited.	29.08.2017	31.08.2017	Misc.
Petition No. 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.	29.08.2017	31.08.2017	Misc.
Petition No.32/MP/2017	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission(Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. Power Grid Corporation of India Limited .	29.08.2017	31.08.2017	Misc.
Petition No.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 .	28.08.2017	31.08.2017	Misc.
Petition No. 1/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (“Competitive Bidding Guidelines”) and (a) Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.3.2013 between Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited. GMR Warora Energy Limited (GMRWEL).	30.08.2017	30.08.2017	Misc.
Petition No.248/MP/2016 Alongwith I.A. No.64/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited (KTL).	29.08.2017	30.08.2017	Misc.
Petition No. 173/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 and read with Regulation 33A and 33B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. INOX Wind Infrastructure Services Ltd. (IWISL).	29.08.2017	30.08.2017	Misc.
Petition No. 153/MP/2017	Petition under Section 79(1)(d) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. DVC.	29.08.2017	30.08.2017	Misc.
Petition No. 66/MP/2017	Petition under Part 7 Regulation 4 of the CERC (Indian Electricity Grid Code) Regulations, 2010 (as amended) read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 in regard to provision 6.3 A of the Grid Code. NTPC.	22.08.2017	29.08.2017	Misc.
Petition No.145/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 and Regulation 33B (Power to Remove Difficulty) 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 along with Regulation 111 (Inherent Powers) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, seeking directions for preventing underutilization of bays for Connectivity granted to Wind/Solar generation projects. Power Grid Corporation of India Limited .	18.08.2017	29.08.2017	Misc.
Petition No. 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.	22.08.2017	29.08.2017	Misc.
Petition No. 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 2005-09 and subsequently in respect of NLC’s Power Station, namely NLC TPS-I (600 MW), NLC TPS-II Stage-I (3X210 MW), NLC TPC-II, Stage-II (4X210MW) NLC TPC-I Expansion (2X210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of the Commission’s order dated 12.5.2015 in Petition No. 65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited .	22.08.2017	29.08.2017	Misc.
Petition No. 146/MP/2017	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, “Power to Relax” and “Power to remove difficulty” for one time reimbursement of carrying cost for replacement of porcelain insulators with polymer Insulators of the Assets covered under Petition No 305/2010 in respect of Northern Region. : Power Grid Corporation of India Limited.	22.08.2017	29.08.2017	Misc.
Petition No. 126/MP/2017	Petition under Section 79(1) (c) and (d) of the Electricity Act, 2003 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of inter State transmission charges and losses) Regulations, 2010 for declaration and direction with regard to the status of the 400kV D/C Transmission Line from Indira Gandhi Super Thermal Power Station (Aravali Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited and Others.	22.08.2017	29.08.2017	Misc.
I.A. No. 40/2017 in Petition No. 8/MP/2014,I.A. No. 39/2017 in Petition No. 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.	22.08.2017	25.08.2017	Misc.
Petition No. 95/MP/2017 alongwith I.A. No. 35/2017	Petition under Section 79 of the Electricity Act, 2003 in relation to disputes arising out of the Power Purchase Agreement dated 26.7.2016 between petitioner herein i.e. Welspun Energy Private Limited and Solar Energy Corporation of India Limited. Welspun Energy Private Limited.	10.08.2017	25.08.2017	Transmission.
Petition No.61/MP/2017	Petition under Section 79 (1) (f) of the Electricity Act,2003 read with Regulations 18 of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in Inter-state Transmission and related matters) Regulations, 2009. VISA Power Limited (VPL).	22.08.2017	25.08.2017	Misc.
Petition No.68/MP/2017	Petition seeking setting aside/quashing of invocation and encashment by the respondent of the Bank Guarantee furnished by the Petitioner in relation to the grant of LTA to the petitioner qua its proposed Thermal Power Project in Singrauli District, Madhya Pradesh and consequent direction to the respondent to reimburse the enchased amount along with interest to the petitioner. DB Power (MP) Limited .	22.08.2017	25.08.2017	Misc.
Petition No.73/MP/2017	DPetition under Section 79 (1) (c) and 79 (1) (d) of the Electricity Act, 2003 read with the directions given in the order dated 16.2.2017 in Petition No. 24/RP/2015. PGCIL.	22.08.2017	25.08.2017	Transmission.
Petition No. 142/MP/2017	Petition under Section 79(1) (c) and Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009 and Regulation 111 – 113 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 with respect to applicability of Reliability Support Charges on the Petitioner in terms of the Order dated 16.5.2016 passed by this Hon’ble Commission in Petition No. 9/MP/2016.. National High Power Test Laboratory Pvt. Ltd. (NHPTL).	22.08.2017	25.08.2017	Misc.
60/TT/2017	Determination of transmission tariff for Asset-I: 2 no. Line bays at Amritsar 400/220 kV Sub-station and Asset-II: 4 No. 400 kV Line bays at Malerkotla GIS 400/220 kV Sub-station under “Northern Region System Strengthening Scheme- XXXI-B” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	03.08.2017	22.08.2017	Transmission.
71/TT/2017	Determination of transmission tariff for “400 kV Salem Pooling Station (Dharmapuri)-Salem 400 kV D/C Quad Line alongwith 765/400 kV Pooling Station at Salem (Dharmapuri) and Bay Extensions at Salem 400/220 kV existing Sub-station under Transmission System associated with Common System Associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-B in SR” for the 2014-19 tariff period. PGCIL.	03.08.2017	22.08.2017	Transmission.
48/TT/2017	Determination of transmission tariff for 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS”. PGCIL.	25.07.2017	22.08.2017	Transmission.
174/MP/20177	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 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. SPIL.	18.08.2017	22.08.2017	Misc.
13/TT/2017	Determination of transmission tariff for tariff block 2014-19 for three assets under “WR-NR HVDC Interconnector for IPP Projects in Chattisgarh” in Northern and Western Region under. PGCIL.	03.08.2017	22.08.2017	Transmission.
133/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for +/-100 MVAR STATCOM at NP Kunta Pooling Station under "Transmission System for Ultra Mega Solar Park in Anantapur District, Andhra Pradesh - Part A (Phase-I)". PGCIL.	03.08.2017	22.08.2017	Transmission.
26/RP/2017 I.A. No. 32/IA/2017	Review Petition No. 26/RP/2017 alongwith IA No. 32/IA/2016 seeking review of order dated 24.2.2017 in Petition No. 85/TT/2015. PGCIL.	10.08.2017	22.08.2017	Review.
39/TT/2017	Determination of transmission tariff for (i) Wardha-Nizamabad 765 kV D/C line along with associated bays, (ii) Nizamabad-Dichpalli 400 kV D/C line along with associated bays, (iii) Establishment of 765/400 kV GIS at Nizamabad with 2x1500 MVA transformers, 1x240 MVAr Bus Reactor, 2x240 MVAR Switchable Line Reactors along with associated bays, (iv) Extension of 765/400 kV Wardha Sub-station with 2x240 MVAr Switchable Line Reactors along with associated bays and (v) Extension of Dichpalli 400 kV Sub-station of TSTRANSCO under “Wardha-Hyderabad 765 kV Link” in Southern Region for the 2014-19 tariff period. PGCIL.	03.08.2017	18.08.2017	Transmission.
145/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 and Regulation 33B (Power to Remove Difficulty) 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 alongwith Regulation 111 (Inherent Powers) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, seeking directions for preventing underutilization of bays for Connectivity granted to Wind/Solar generation projects. PGCIL.	16.08.2017	18.08.2017	Misc.
105/MP/2017 I.A. No. 42/2017	Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003 read with Article 11.6 and 17 of the PPAs dated 7.8.2008 for recovery of unpaid dues towards fuel cost. GMR Kamalanga Energy Limited & Another.	10.08.2017	18.08.2017	Misc.
24/MP/2014	Petition under Section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioners power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-à-vis US Dollar and levy MAT as per amendment of Section 115 JB of Income Tax Act, 1961. Adani Power Limited.	10.08.2017	18.08.2017	Misc.
305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass through based on the actual fuel cost incurred by the petitioner. Adhunik Power and Natural Resources Limited.	10.08.2017	18.08.2017	Misc.
19/MP/2017	Petition for revision of the Declared Capacity of Nathpa Jhakri Hydro Power Station (6X 250 MW) of SJVN Limited on 15.7.2016 and 9.8.2016 by the Northern Regional Load Dispatch Centre. SJVNL.	10.08.2017	18.08.2017	Misc.
239/MP/2016	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 to claim amounts to compensate the petitioner on account of the consequences of the occurrence of change in law events. ACB (India) Limited.	10.08.2017	18.08.2017	Misc.
135/TT/2017	Petition under section 62 (1) (c) of the Electricity Act, 2003 for determination of Wheeling Charges in respect of transmission system of Odisha Power Transmission Corporation Limited comprising the 220kV Rourkela-Tarkera-Budhipadar-Korba (Odisha portion) line and associated sub-station baysfor the tariff block period 2014-19 for transmission of surplus NTPC Power from Eastern Region to Western Region. Power Grid Corporation of India Limited.	03.08.2017	18.08.2017	Transmission.
69/TT/2017	Determination of transmission tariff for 400 KV D/C Sikar-Jaipur line with associated bays under “System Strengthening in Northern Region for Sasan and Mundra UMPP” In Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.	03.08.2017	18.08.2017	Transmission.
26/TT/2017	Determination of tariff for Rajasthan Vidyut Prasaran Nigam Limited (RVPN) owned lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity as per Central Electricity Regulatory Commission's order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC as per 2009 Tariff Regulations. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	03.08.2017	18.08.2017	Transmission.
56/TT/2017	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from COD to 31.3.2019 for Asset I: 400 kV D/C (Quard) Dehradun-Abdullahpur transmission line along with associated bays at Dehradun and Adbullahpur sub-Station and Asset- II: 400 kV D/C (Quard) Dulhasti- Kishenpur-single circuit strung along with associated bays at Kishenpur wnd under "Northern Region Strengthening Scheme-XXIV". Power Grid Corporation of India Limited.	03.08.2017	18.08.2017	Transmission.
179/MP/2016	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 27.11.2013 between the petitioner and respondent. KSK Mahanadi Power Company Limited.	10.08.2017	16.08.2017	Misc.
57/TT/2017	Determination of transmission tariff from for Asset-I: 125 MVAR Bus Reactor at 400/220 kV Sonepat Sub-station extension, Asset-II: 125 MVAR Bus Reactor at Order in Petition No. 55/TT/2017, 56/TT/2017, 57/TT/2017 and 69/TT/2017 Page 2 of 10 400/220 kV Jaipur (South) Sub-station extension, Asset-III: 125 MVAR Bus Reactor at 400/220 kV Bassi Sub-station extension, Asset-IV: 125 MVAR Bus Reactor at 400/220 kV Manesar Sub-station extension, Asset-V: 125 MVAR Bus Reactor at 400/220 kV Panchkula Sub-station extension, Asset-VI: 125 MVAR Bus Reactor at 400/220 kV Kaithal Sub-station extension, Asset-VII: 125 MVAR Bus Reactor at 400/220 kV Kanpur Sub-station extension under “Bus Reactor Scheme in Northern Region, Phase-II”. Power Grid Corporation of India Limited.	03.08.2017	16.08.2017	Transmission.
55/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for two assets under NRSS-XVIII Scheme in Northern Region. PGCIL.	03.08.2017	16.08.2017	Transmission.
124/MP/2017 I.A. No. 33 of 2017	Petition under Section 79 (1)(f) read with Section 79(1)(c) & (d), Section 38, Section 39, Section 40 and Section 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the petitioner on inter-state transmission lines operated by them. Kanchanjunga Power Company Pvt. Limited .	10.08.2017	16.08.2017	Misc.
126/MP/2016 I.A. No. 29 of 2016	Petition under Section 79(1)(b) and 79 (1)(f) for compensation on account of change in law events. Bharat Aluminium Company Limited.	10.08.2017	16.08.2017	Misc.
141/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 14 and 15 of the CERC (Terms and Conditions) for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking credit of Renewable Energy Certificates for generation of energy between 21.3.2016 and 8.11. 2016. Rai Bahadur Seth Shreeram Narasingdas Private Limited.	10.08.2017	16.08.2017	Misc.
99/MP/2017	Petition under Section 79(1)(f) read with Section 79(1)(c) and (d) of the Electricity Act, 2003 in relation to dispute arising under the Transmission Service Agreement dated 20.12.2013. Powergrid Unchahar Transmission Limited.	10.08.2017	16.08.2017	Misc.
Corrigendum 104/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. APL.	27.07.2017	16.08.2017	Misc.
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. Corporate Ispat Alloys Limited.	08.08.2017	11.08.2017	Misc.
119/MP/2017	Petition under Section 79 of the Electricity Act, 2003 and in the matter of the Power Purchase Agreement dated 8.1.2011 (“PPA”) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique Energy Private Limited and in the matter of extension of Scheduled Commissioning Date (SCoD). Rajasthan Sun Technique Energy (P) Ltd.	08.08.2017	10.08.2017	Misc.
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.	08.08.2017	10.08.2017	Misc.
87/TT/2017	Determination of transmission tariff of 400 kV Seoni (MP)-Sarni (MP) line and 400 kV Seoni (MP) Bhilai (Chhattisgarh) line, deemed ISTS lines, for 2009- 14 tariff period for inclusion in computation of PoC charges in accordance with the 2009 Tariff Regulations and Sharing of Inter-State Transmission charges and losses) Regulations, 2010. Madhya Pradesh Power Transmission Company Limited.	03.08.2017	10.08.2017	Transmission.
Petition No. 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). GMR Kamalanga Energy Limited.	25.7.2017	09.08.2017	Generation.
Petition No. 59/TT/2017	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from COD to 31.3.2019 for Solapur STPP-Solapur 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur Sub-Station under “Transmission System associated with Solapur STPP (2x660 MW) Part-A” in Western Region for tariff block 2014-19 period. PGCIL.	03.08.2017	09.08.2017	Transmission.
Petition No. 70/TT/2017	Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from anticipated COD to 31.3.2019 for 765 kV D/C Darlipalli TPS (NTPC)-Jharsugura (Sundararah) Pooling Station transmission line along with 02 Nos of 765 kV line Bays at Jharsugura (Sundergarh) PS under Transmission System Associated with Darlipalli TPS in Eastern Region.. PGCIL.	03.08.2017	09.08.2017	Transmission.
Petition No. 88/TT/2017	Petition for determination of transmission tariff for 2014-15 to 2018-19 of eleven transmission lines belonging to MPPTCL conveying electricity as ISTS lines, for inclusion in computation of Point of Connection charges in accordance with the 2014 Tariff Regulations and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010.. Madhya Pradesh Power Transmission Company Limited (MPPTCL).	03.08.2017	09.08.2017	Transmission.
Petition No. 313/TT/2014	Approval of annual fixed cost and determination of tariff for the licensed transmission business for the financial year 2014-19 and truing up for the financial year 2011-14. Jindal Power Limited.	11.7.2017	08.08.2017	Transmission.
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 (FSTPS). NTPC Limited and Others.	27.7.2017	03.08.2017	Misc.
Petition No. 10/SM/2017	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Teestavalley Power Transmission Limited (TPTL) .	27.7.2017	01.08.2017	Misc.
Petition No. 104/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) dated 7.8.2008 executed between uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. Adani Power Limited (APL).	27.7.2017	01.08.2017	Misc.
Petition No. 249/GT/2016	Determination of tariff for the period 2014-19 in respect of 1200 MW Teesta III Hydroelectric Project. Teesta Urja Limited .	25.7.2017	01.08.2017	Generation.
Petition No. 259//2010 alongwith I.A. No. 41/2017	Petition under Section 60 of the Electricity Act, 2003 for issuance of necessary directions (Petition received by way of Remand). . Everest Power Private Limited .	27.7.2017	01.08.2017	Misc.
Petition No. 145/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 and Regulation 33 B (Power to Remove Difficulty) 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 alongwith Regulation 111 (Inherent Powers) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, seeking directions for preventing underutilization of bays for Connectivity granted to Wind/Solar generation projects. Power Grid Corporation of India Limited (PGCIL) .	27.7.2017	31.07.2017	Misc.
Petition No. 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, Govt. of India Notification dated 25.1.2016 as ‘Change in Law’ event. NTPC Limited .	20.7.2017	31.07.2017	Misc.
Petition No. 48/TT/2017	Determination of transmission tariff for 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS”. Power Grid Corporation of India Limited (PGCIL).	25.07.2017	31.07.2017	Transmission.
Petition No. 115/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and and determination of transmission tariff for 2014-19 tariff block for Asset-I:- combined assets of 1500 MVA 765/400/33 kV, ICT-I, ICT-II, ICT-III and ICT-IV along with associated bays at Jhatikara 765/400 kV New Sub-station, Asset-II:- Combined assets of 1500 MVA 765/400 /33 kV, ICT-I and ICT-II along with associated bays at Meerut Sub-station, Asset-III:-Associated bays for LILO of both ckts of 400 kV D/C Bamnouli-Mundka/Bawana at Jhatikara 765/400 kV New Sub-station, Asset-IV:- One no 765 kV line bay for 765 kV Agra-Jhatikara line including 765 kV 240 MVAR Switchable Line Reactor as Bus Reactor Operation mode at 765/400 kV Jhatikara (New) Sub-station, Asset-V:- Associated line bays for (765 kV S/C Agra-Jhatikra transmission line) at Agra Sub-station, Asset-VI:- One no. 765 kV line bay for 765 kV Agra-Meerut line along with 765 KV 240 MVAR Switchable Line Reactor under Bus Reactor operation mode at 765/400/220 KV Meerut Sub-station, Asset-VII:- Associated Line bays for 765 kV S/C Agra-Meerut transmission line at Agra Sub-station, Asset-VIII:- 765 kV 240 MVAR Bus Reactor along with associated bays at 765/400/220 kV Meerut Sub-station, Asset-IX:- 765 KV 240 MVAR Bus Reactor along with associated bays at 765/400/220 KV Jhatikara Sub-station, Asset-X:- Associated bays at Jhatikara for 765 kV Jhatikara-Bhiwani Line under 765 KV system for Central part of Northern Grid Part-II. . Power Grid Corporation of India Limited (PGCIL).	25.07.2017	31.07.2017	Transmission.
Petition No. 143/MP/2017	Petition under Section 79 (1) (a), 79(1)(f) and 94(1)(f) of the Electricity Act,2003 read with Regulation 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 and Regulation 103 of the CERC(Conduct of Business)Regulations,1999 seeking review of the order dated 27.10.2016 in Petition No.269/GT/2014, in view of the difficulties faced by KSEBL out of the order of State Commission dated 27.4.2017. Kerala State Electricity Board Ltd..	25.07.2017	31.07.2017	Misc.
Petition No. 229/MP/2016 Petition No. 101MP/2017	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. D.B. Power Limited.	27.07.2017	31.07.2017	Misc.
Petition No.18/MP/2017 Alongwith I.A. No. 6/2017	Petition under section 79(1 )(b) and 79 (1 )(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of Power Purchase Agreements dated 13.6.2013 (PPAs) executed between the Petitioner and the Respondents. Bharat Aluminium Company Limited (BALCO) .	27.07.2017	31.07.2017	Misc.
Petition No. 6/GT/2017 Petition No. 7/GT/2017	Petition for determination of tariff for period 2014-19 in respect of Parbati–III Power Station. NTPC.	25.07.2017	31.07.2017	Generation.
Petition No.192/MP/2016	Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW (2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited (JPVL).	27.07.2017	31.07.2017	Misc.
Petition No. 9/MP/2017	Petition under Sections 66 and 79 (1) (k) of the Electricity Act for seeking directions to NLDC to issue REC’s to the petitioner in terms of the Renewable Energy Certificate (REC) Mechanism for 21 MW self-consumption of energy. Century Textiles and Industries Limited (CTIL).	27.07.2017	31.07.2017	Misc.
Petition No. 4/MP/2017 Petition No. 5/MP/2017	Petition under Section 79 (1)(f) and 79 (1) (b) of the Electricity Act, 2003 in connection with the dispute and differences arising under the PPA dated 12.5.2008 between the petitioner and BSES Rajdhani Power Limited. . Maithon Power Limited.	27.07.2017	31.07.2017	Misc.
I.A. No. 27/2017 in Review Petition No. 55/2016	Interlocutory Application for direction to CTU to release the provisional transmission charges to EPTCL under the PoC mechanism, as determined/decided by the Commission. NTPC Limited.	27.07.2017	31.07.2017	Review.
144/MP/2017	Petition under Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations 2016 and Central Electricity Regulatory Commission 's DOP on Reserve Shutdown and Compensation Mechanism dated 5.5.2017 for seeking upward revision of the Technical Minimum fixed for schedule of operation of NLCIL lignite based Generating Stations (TPS I Expn, TPS II stage 1 & 2, TPS II Expn) and other related issues. NLC India Limited.	27.07.2017	31.07.2017	Misc.
128/GT/2017	Approval of tariff for Tripura Gas Based Power Plant (101 MW) for the period from COD of its gas turbine unit to 31.3.2019. NEEPCO.	25.07.2017	31.07.2017	Generation.
98/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14(3) (ii) and Regulation 8(3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for approval of expenditure on installation of various Emission control systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015 mandating compliance with revised environmental norms for thermal power stations. NTPC.	27.07.2017	31.07.2017	Misc.
12/SM/2016	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Manikaran Power Limited.	27.07.2017	31.07.2017	Misc.
34 of 2017 in 11/MP/2017	Interlocutory Application seeking amendment of the Petition No. 11/MP/2017. GCEL.	27.07.2017	31.07.2017	Misc.
Petition No. 92/MP/2015	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Limited (PGCIL).	25.07.2017	26.07.2017	Misc.
Petition No. 131/MP/2017 Along with I.A. No. 38/2017	Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, 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 (additional scope) for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka. Power Grid Corporation of India Limited (PGCIL).	20.07.2017	26.07.2017	Misc.
92/MP/2017	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014.. Power Grid NM Transmission Limited.	25.07.2017	26.07.2017	Misc.
62/MP/2017	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system established by Power Grid N M Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation Of India Limited) and under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009 with respect to transmission licence to Powergrid N M Transmission Limited. Power Grid NM Transmission Limited.	18.07.2017	24.07.2017	Misc.
Petition No. 245/MP/2016	Petition seeking fixation of and adjudication on the transmission charges for the proposed use of PGCIL’s inter-State transmission facility of 400 kV Bhadravati sub-station for conveyance of 200 MW power from GMR Warora Energy Limited in terms of the PPA dated 17.3.2010 . Maharashtra State Electricity Distribution Co. Limited (MSEDCL).	18.07.2017	24.07.2017	Misc.
Petition No. 154/MP/2016	Petition under Section 79(1)(a) of the Electricity Act, 2003 for relief on account of Force Majeure events affecting the Farakka Super Thermal Power Station Stage-I and II (1600 MW) and Stage III (500 MW). NTPC.	20.07.2017	24.07.2017	Misc.
Petition No. 79/RC/2017	Petition for implementation of Automatic Generation Control (AGC) pilot project. National Load Despatch Centre (NLDC).	18.07.2017	24.07.2017	Review.
Petition No.129/MP/2017 Along with IA. No. 37/2017	Petition seeking surrender of 146 MW (135 MW in WR and 11 MW in SR) out of the total LTA quantum of 546 MW granted under the Bulk Power Transmission Agreements dated 24.2.2010 read with Annexure-I as modified vide amendments dated 2.1.2012 and 17.10.2012. Simhapuri Energy Limited (SEL).	20.07.2017	24.07.2017	Misc.
Petition No.130/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Part 7, Clause 4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 in regard to difficulties faced in implementation of the Mechanism for compensation for degradation of Heat rate, Auxiliary Power Consumption and Secondary Fuel Consumption due to Part Load Operation 'and Multiple Start/ Stops of Units. NTPC Limited .	20.07.2017	24.07.2017	Misc.
Petition No.14/MP/2017 Alongwith I.A. No. 5/2017	Petition under Section 79 (1) (a) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relies on account of a Change in Law affecting Stage- II of the Badarpur Thermal Power Station. NTPC.	20.07.2017	24.07.2017	Misc.
Petition No. 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 .	20.07.2017	24.07.2017	Misc.
Petition No. 111/TT/2017 Petition No. 112/TT/2017	Truing up of transmission tariff of the years 2011-12, 2012-13 and 2013-14 in respect of RVPNL owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity as determined by the Commission's order dated 18.3.2015 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPNL).	11.07.2017	24.07.2017	Transmission.
Petition No. 313/TT/2014	Review of the order dated 30.7.2016 in Petition No. 68/TT/2016. Jindal Power Limited.	11.07.2017	24.07.2017	Transmission.
5/RP/2017 in 68/TT/2016	Review of the order dated 30.7.2016 in Petition No. 68/TT/2016. LANCO Teesta Hydro Power Limited.	11.07.2017	24.07.2017	Review.
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 (MEPL).	13.07.2017	21.07.2017	Misc.
108/TT/2016	Approval of transmission tariff for 400kV D/C Teesta-III- Rangpo section up to LILO point at Rangpo for control period of FY 2014-19 under section 62 and 79 (1) (d) of the Electricity Act, 2003 read with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teesta Valley Power Transmission Limited.	11.07.2017	21.07.2017	Transmission.
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. NTPC.	-	21.07.2017	Misc.
22/RP/2017 in 157/MP/2015	Petition for review of the order dated 17.3.2017 in Petition No. 157/MP/2015 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the CPC. Gujarat Urja Vikas Nigam Limited .	18.07.2017	21.07.2017	Review.
121/MP/2017	Petition under Section 79(1)(b) of the Electricity Act read with Article 13 of the PPA dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines, seeking adjustment of tariff for increase / decrease in cost/revenue of CGPL due to occurrence of ‘Change in Law’ events. CGPL.	18.07.2017	21.07.2017	Misc.
26/2017 in 157/MP/2015	Interlocutory Application seeking clarification/ modification of order dated 17.3.2017 in Petition No. 157/MP/2015. CGPL.	18.07.2017	21.07.2017	Misc.
220/MP/2016	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between West Bengal State Electricity Distribution Company Limited and NTPC Limited and Damodar Valley Corporation relating to over invoicing and recovery of Rs. 1192.67 Crores. WBSEDCL.	18.07.2017	21.07.2017	Misc.
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. MEPL.	13.07.2017	21.07.2017	Misc.
2/RP/2017 IN 46/TT/2014	Review petition for review of the Order dated 29.7.2016 in Petition No. 46/TT/2014 under section 94 of the Electricity Act, 2003. PGCIL.	11.07.2017	21.07.2017	Review.
43/TT/2017	Approval of transmission tariff for 400kV D/C Kameng-Balipara transmission lines alongwith associated bays at Balipara sub-station under "North East-Northern/Western Interconnector-I" in North-Eastern Region from COD to 31.3.2019. PGCIL.	11.07.2017	21.07.2017	Transmission.
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.	13.07.2017	19.07.2017	Misc.
1/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (“Competitive Bidding Guidelines”) and (a) Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.3.2013 between Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited. GMR Warora Energy Limited.	13.07.2017	19.07.2017	Misc.
175/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the 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.	13.07.2017	19.07.2017	Misc.
60/RP/2016 in 10/SM/2014	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 order dated 30.6.2016 in Petition no. 10/SM/2014 along with I.A. for condonation of delay. Power Company of Karnataka Limited (PCKL) and others.	06.07.2017	17.07.2017	Misc.
15/MP/2016 186/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.	13.07.2017	17.07.2017	Misc.
10/RP/2017 16/RP/2017 384/TT/2014	Review petition for review of the Order dated 16.1.2017 in Petition No. 384/TT/2014. PKTCL.	11.07.2017	17.07.2017	Review.
6/MP/2013	Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the PPA dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to “Change in Law” impacting revenues and costs during the operating period. Sasan Power Limited.	13.07.2017	17.07.2017	Misc.
240/MP/2016 153/MP/2016	Petition for seeking declaration that no relinquishment charges are payable for termination of the Medium Term Open Access, dated 6.10.2015, granted to the petitioner by PGCIL. Thermal Powertech Corporation India Limited .	06.07.2017	17.07.2017	Misc.
4/RP/2017 15/RP/2017 156/TT/2015	Review Petition No.4/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. PKTCL.	11.07.2017	17.07.2017	Review.
29/MP/2017 14/2017 & 25/2017	Petition under section 79 (1) (c) read with Set ion 79 (1) (k) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission), Regulations, 2008 for seeking appropriate directions upon State Load Despatch Centre, Odisha for grant of open access in collective transaction. JSPL.	13.07.2017	17.07.2017	Misc.
122/MP/2017	Petition for relinquishment of 250 MW of Long Term Access Agreement dated 4.12.2011 under Regulation 18 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State Transmission system and related matters) Regulations, 2009 (Connectivity Regulations) of the identified transmission system by the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. Essar Power Gujarat Limited .	13.07.2017	17.07.2017	Misc.
139/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 54 and 55 of the CERC (Terms and Conditions of Tariff) Regulations 2014 seeking appropriate relief due to extreme practical difficulty faced by the petitioner in implementing Regulation 30(6) of the said Regulation and directions issued by the Commission in its order dated 25.1.2016 and for consequential directions. Maithon Power Limited.	11.07.2017	17.07.2017	Misc.
113/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block of five Combined Assets under ERSS-IV project in Eastern Region. Power Grid Corporation of India Limited .	11.07.2017	17.07.2017	Transmission.
132/MP/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with Regulations 44 and 45 of the CERC (Terms and Conditions of Tariff), Regulations 2014 seeking adjudication of dispute between petitioner and NTPC Limited. Tata Power Delhi Distribution Limited.	13.07.2017	17.07.2017	Misc.
9/RP/2017 in 312/TT/2014	Review of the order dated 19.12.2016 in Petition No. 312/TT/2014. PKTCL.	11.07.2017	17.07.2017	Review.
11/RP/2017 17/RP/2017 21/RP/2017 24/RP/2017	Review of Commission’s order dated 6.2.2017 in Petition No. 327/GT/2014 regarding approval of generation tariff of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.	11.07.2017	17.07.2017	Review.
94/MP/2017 22/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with the relevant provisions of CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for seeking quashing of notices dated 16.3.2017, 24.3.2017, 6.4.2017 and email dated 19.4.2017 sent by the PGCIL and refund of the payments made under protest by the petitioner against the impugned invoices. Bharat Aluminum Company Limited.	13.07.2017	17.07.2017	Misc.
Petition No. 8/RP/2017 in Petition No. 312/TT/2014	Review of the order dated 19.12.2016 in Petition No. 312/TT/2014. NTPC Limited.	11.07.2017	13.07.2017	Review.
Review Petition No. 65/RP/2016 in Petition No. 18/TT/2015,Review Petition No. 66/RP/2016 in Petition No. 528/TT/2014,Review Petition No. 18/RP/2017 in Petition No. 92/TT/2011,Review Petition No. 19/RP/2017 in Petition No. 94/TT/2011	Review Petition No.65/RP/2016 in Petition No. 18/TT/2015 under Section 94(2) of the Electricity Act, 2003. Greenko Budhil Hydro Power Pvt. Ltd.	11.07.2017	13.07.2017	Review.
Petition No. 10/MP/2016 Alongwith I.A. No. 24/2016	Petition seeking refund of the late payment of surcharges illegally retained by the respondent 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. Jaiprakash Power Ventures Limited (JPVL).	06.07.2017	12.07.2017	Misc.
Petition No.12/SM/2016	No-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Manikaran Power Limited and Another.	06.07.2017	12.07.2017	Misc.
92/MP/2015	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Limited.	06.07.2017	12.07.2017	Misc.
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 2005-09 and subsequently in respect of NLC’s Power Station, namely NLC TPS-I (600 MW), NLC TPS-II Stage-I (3X210 MW), NLC TPC-II, Stage-II (4X210MW) NLC TPC-I Expansion (2X210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of the Commission’s order dated 12.5.2015 in Petition No. 65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited.	06.07.2017	12.07.2017	Misc.
Petition No.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 dated 8.11.2016 for the month of October, 2016 by PGCIL. Udupi Power Corporation Limited.	06.07.2017	12.07.2017	Misc.
Petition No.33/RC/2017	Regulatory Compliance application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and Commission’s order dated 11.8.2016 in Petition No. 95/RC/2014. Indian Energy Exchange Limited.	06.07.2017	11.07.2017	Misc.
Petition No. 248/MP/2016 alongwith I.A. No. 64/2016	Petition for setting aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited .	06.07.2017	10.07.2017	Misc.
Petition No. 93/MP/2017	Petition under Section 79(1)(a), 79(1)(b), 79(1)(f) of the Electricity Act, 2003 and Regulation 30 of the Central Electricity Regulatory Commission(Terms and Conditions of Tariff) Regulations, 2014 seeking clarification on payment of ‘Other Charges’ claimed by NTPC and Maithon Power Ltd. in the monthly energy bills of the generating stations and the claim of higher ‘Annual Fixed Cost’ for the tariff period 2014-19, over and above the Annual Fixed Cost approved by the Commission in the tariff orders. Kerala State Electricity Board Limited..	06.07.2017	10.07.2017	Misc.
215/TT/2016	Determination of transmission tariff for Asset-1) 2 Nos. 400 KV Line bays at Narendra (New), 2 Nos. 400 kV line bays at Madhugiri (Tumkur), 2X63 MVAR (fixed) line reactors (with 600 ohm NGRs) at Narendra (New) and 2X63 MVAR (fixed) line reactors (with 600 ohm NGRs) at Madhugiri (Tumkur) for Narendra (New)-Madhugiri (Tumkur) 765 kV D/C line (initially charged at 400 kV), Asset-2) 2 Nos. 400 kV line bays at Madhugiri (Tumkur) for Madhugiri (Tumkur)-Bidadi 400 kV D/C (Quad) line and Asset-3) 2 Nos. 400 kV line bays at Bidadi for Madhugiri (Tumkur) - Bidadi 400KV D/C (Quad) line under "Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase -I) of NTPC Limited" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	20.06.2017	10.07.2017	Transmission.
312/MP/2015	Petition under Section 79(1)(f) of the Electricity Act, 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.	06.07.2017	10.07.2017	Misc.
32/MP/2017	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission(Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. Power Grid Corporation of India Limited.	06.07.2017	10.07.2017	Misc.
Petition No.237/TT/2016	Determination of tariff of the inter-State transmission lines connecting two states for the APTRANSCO owned transmission line/system as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. APTRANSCO.	20.6.2017	07.07.2017	Transmission.
Petition No.214/TT/2016	Determination of transmission tariff for 2 nos. 400 kV bays each at Nagapattinam pooling station and Salem New (Dharmapuri) for terminating Nagapattinam Pooling Station -Salem New (Dharmapuri) 765 KV D/C Line (Initially charged at 400 KV) being implemented under tariff based bidding and 1 no. 63 MVAR line reactor at Nagapattinam pooling station and Salem New (Dharmapuri) each for both circuits of Nagapattinam Pooling Station -Salem New (Dharmapuri) 765 KV D/C Line (Initially charged at 400 KV) under "Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu -Part-A1 (b)" in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	20.6.2017	06.07.2017	Transmission.
Petition No.192/MP/2016	Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW(2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited (JPVL).	18.6.2017	06.07.2017	Misc.
Petition No.108/TT/2017	Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Combined assets i.e. Asset-I: 1099.803 km Fibre optic Communication System in lieu of existing Microwave, Asset-II: 1628.966 km Fibre optic Communication System in lieu of existing Microwave, Asset-III: 493.064 km Fibre optic Communication System in lieu of existing Microwave and Asset-IV: 530.621 km Fibre optic Communication System in lieu of existing Microwave under Fibre Optic Communication System in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in Northern Region Scheme in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	20.6.2017	30.06.2017	Transmission.
Petition No.215/TT/2016	Determination of transmission tariff for Asset-1) 2 Nos. 400 KV Line bays at Narendra (New), 2 Nos. 400 kV line bays at Madhugiri (Tumkur), 2X63 MVAR (fixed) line reactors (with 600 ohm NGRs) at Narendra (New) and 2X63 MVAR (fixed) line reactors (with 600 ohm NGRs) at Madhugiri (Tumkur) for Narendra (New)-Madhugiri (Tumkur) 765 kV D/C line (initially charged at 400 kV), Asset-2) 2 Nos. 400 kV line bays at Madhugiri (Tumkur) for Madhugiri (Tumkur)-Bidadi 400 kV D/C (Quad) line and Asset-3) 2 Nos. 400 kV line bays at Bidadi for Madhugiri (Tumkur) - Bidadi 400KV D/C (Quad) line under "Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase -I) of NTPC Limited" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	20.6.2017	30.06.2017	Transmission.
Petition No.107/TT/2017	Truing up of transmission tariff of 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period of four Combined assets under Transmission System associated with Parbati-III-HEP in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	20.6.2017	30.06.2017	Transmission.
Petition No.236/TT/2016	Approval of transmission tariff for Asset I:1X500 MVA, 400/220 kV transformer at Panchkula Sub-station, Asset-II:1X500 MVA, 400/220 kV transformer at Jalandhar Sub-station, Asset-III:1X315 MVA, 400/220 kV transformer at Samba Sub-station and Asset-IV:1X500 MVA, 400/220 kV transformer at Gurgaon Sub-station under "Augmentation of Transformers in Northern Region-Part-B" in Northern Region for 2014-19 tariff period. PGCIL.	20.6.2017	29.06.2017	Transmission.
Petition No. 129/MP/2017 Along with IA. No. 37/2017	Petition seeking surrender of 146 MW (135 MW in WR and 11 MW in SR) out of the total LTA quantum of 546 MW granted under the Bulk Power Transmission Agreements dated 24.2.2010 read with Annexure-I as modified vide amendments dated 2.1.2012 and 17.10.2012. Simhapuri Energy Limited.	20.6.2017	28.06.2017	Misc.
Petition No. 96/TT/2017	Truing up transmission tariff of 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for assets covered under Petition Nos.166/TT/2013 and 307/TT/2013 associated with IPP generation projects in Chhattisgarh Set B in Western Region. Power Grid Corporation of India Limited (PGCIL).	20.6.2017	28.06.2017	Transmission.
Petition No. 105/MP/2017 along with I.A. 30/2017	Petition under Sections 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 11.6 and 17 of the Power Purchase Agreement (PPAs ) dated 7.8.2008 for recovery of unpaid dues towards fuel cost. GMR Kamalanga Energy Limited.	20.6.2017	28.06.2017	Misc.
Petition No. 48/TT/2017	Determination of transmission tariff for 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS”. Power Grid Corporation of India Limited .	20.6.2017	23.06.2017	Transmission.
Petition No.101/MP/2017	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 1.11.2013 entered into between the Petitioner and the Respondents. D.B. Power Limited.	15.06.2017	23.06.2017	Misc.
Petition No. 124/MP/2017 Alongwith I.A. No. 33/2017	Petition under section 79(1)(f) read with section 79(1)(c) & (d), section 38, section 39, section 40 and section 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the Petitioner on inter-State transmission lines operated by them. Kanchanjunga Power Company Pvt. Ltd. (KPCPL).	20.06.2017	22.06.2017	Misc.
Review Petition No. 65/RP/2016 in Petition No. 18/TT/2015 Review Petition No. 66/RP/2016 in Petition No. 528/TT/2014 Review Petition No. 18/RP/2017 in Petition No. 92/TT/2011 Review Petition No. 19/RP/2017 in Petition No. 94/TT/2011	Petition under Section 79(1)(c) read with Section 28 and 29 of the Electricity Act, 2003 and the applicable Regulations notified by the Commission in respect of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V 400 kV line i.e.Rangpo-Siliguri 400 kV d/C line inter-State transmission system of PGCIL pending the construction and completion of the Teesta-III Kishanganj 400 kV D/C quad-moose line by Teesta Valley Power Transmission Limited. Greenko Budhil Hydro Power Pvt. Ltd.	20.06.2017	22.06.2017	Review.
114/MP/2017	Petition under Section 79(1)(c) read with Section 28 and 29 of the Electricity Act, 2003 and the applicable Regulations notified by the Commission in respect of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V 400 kV line i.e.Rangpo-Siliguri 400 kV d/C line inter-State transmission system of PGCIL pending the construction and completion of the Teesta-III Kishanganj 400 kV D/C quad-moose line by Teesta Valley Power Transmission Limited. Dans Energy (P) Limited& Others.	15.06.2017	21.06.2017	Misc.
97/MP/2017	Petition under Section 79 and 63 of the Electricity Act,2003 and in the matter of implementation of the Hon’ble Supreme Court judgement dated 11.4.2017 in Civil Appeal No. 5399-5400 of 2016 and batch matters. Adani Power Limited.	15.06.2017	20.06.2017	Misc.
95/MP/2017	Petition under Section 79 of the Electricity Act, 2003 in relation to disputes arising out of the Power Purchase Agreement dated 26.7.2016 between petitioner herein i.e. Welspun Energy Private Limited and Solar Energy Corporation of India Limited. Welspun Energy Private Limited.	15.06.2017	20.06.2017	Misc.
99/MP/2017	Petition under Section 79(1)(f) read with Section 79(1)(c) & (d) of the Electricity Act, 2003 in relation to dispute arising under the Transmission Service Agreement dated 20.12.2013. Powergrid Unchahar Transmission Limited.	15.06.2017	20.06.2017	Misc.
31/MP/2017	Petition under Section 17(3) of the electricity Act, 2003 for permission to transfer the Utility and assignment of licence comprising the transmission business/assets of the petitioner No.1/Reliance Infrastructure Limited formerly under Licence No.6 /Transmission/CERC in the name of Western Region Transmission (Maharashtra) Private Limited and Licence No.7/ Transmission/CERC in the name of Western Region Transmission (Gujarat) Private Limited in favour of petitioner No.2 Western Transco Power Limited and Petitioner No.3 Western Transmission (Gujarat) Limited respectively. Reliance Infrastructure Limited and Others.	15.06.2017	16.06.2017	Misc.
68/MP/2017	Petition seeking setting aside/ quashing of invocation and encashment by the respondent of the Bank Guarantee furnished by the petitioner in relation to the grant of LTA to the petitioner qua its proposed Thermal Power Project in Singrauli District, Madhya Pradesh and consequent direction to the respondent to reimburse the encashed amount along with interest to the petitioner. D.B. Power (M.P.) Limited.	25.05.2017	14.06.2017	Misc.
5/MP/20177	Petition under Section 79 (1)(f) and 79 (1) (b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the PPA dated 12.5.2008 between the petitioner and Tata Power Delhi Distribution Limited. Maithon Power Limited.	16.05.2017	14.06.2017	Misc.
61/MP/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with Regulations 18 of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Visa Power Limited .	25.05.2017	13.06.2017	Misc.
90/AT/2017	Petition under Section 63 for adoption of transmission charges with respect to transmission system established by Kohima-Mariani Transmission Limited (KMTL). Kohima-Mariani Transmission Limited.	25.05.2017	13.06.2017	Misc.
114/MP/2017	Petition under Section 79 (1)(c) read with Section 28 and 29 of the Electricity Act, 2003 and the applicable Regulations notified by the Commission in respect of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V 400 kV line i.eRangpo-Siliguri 400 kV d/C line inter-State Transmission system of PGCIL pending the construction and completion of the Teesta-III Kishanganj 400 kV D/C quad-moose line by Teesta Valley Power Transmission Limited. Dans Energy (P) Ltd. & Others.	06.06.2017	07.06.2017	Misc.
70/TT/2017	Determination of transmission tariff for 765 kV D/C Darlipalli TPS (NTPC)-Jharsugura (Sundergarh) Pooling Station transmission line along with 02 Nos. of 765 kV line Bays at Jharsugura (Sundergarh) PS under Transmission System Associated with Darlipalli TPS in Eastern Region for 2014-19 tariff period. PGCIL.	23.05.2017	06.06.2017	Transmission
5/RP/2017 IN 68/TT/2016	Review petition for review of the Order dated 29.7.2016 in Petition No. 68/TT/2016. LANCO Teesta Hydro Power Limited.	23.05.2017	05.06.2017	Review
50/MP/2017 51/MP/2017 52/MP/2017 53/MP/2017 54/MP/2017 65/MP/2017	Petition for approval of performance linked incentive for NLDC for the financial year (FY) 2015-15 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. NLDC.	25.05.2017	01.06.2017	Misc
73/MP/2017	Application under Section 79 (1) (c) and 79 (1)(d) of the Electricity Act, 2003 read with the directions given in the order dated 16.2.2017 of the Commission in 24/RP/2015 for appropriate orders. PGCIL.	25.05.2017	01.06.2017	Misc
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.	25.05.2017	01.06.2017	Misc
88/TT/2017	Determination of transmission tariff of 10 deemed ISTS transmission lines of MPPTCL for inclusion in computation of Point of Connection charges in accordance with the Terms and Conditions of Tariff Regulations, 2014 and Sharing of Inter-State Transmission charges and losses Regulations, 2010. Madhya Pradesh Power Transmission Company Limited (MPPTCL).	23.05.2017	31.05.2017	Transmission
13/TT/2017	Determination of final transmission tariff for tariff block 2014-19 for three assets under “WR-NR HVDC Interconnector for IPP Projects in Chattisgarh” in Northern and Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	23.05.2017	31.05.2017	Transmission
86/TT/2017	Truing up of 2009-14 tariff block and determination of tariff for 2014-19 tariff block for Asset-1:765/400 kV, 1500MVA ICT-1 along with associated bays at Jabalpur Pooling S/S (New) and Asset-2:400 kV D/C (Quad) Jabalpur Pooling S/S (New)-Jabalpur (Existing) S/S T/L along with associated bays covered in Commission's Order dated 29.1.2016 in Petition No. 303/TT/2013 and Asset-3:400 kV 125 MVAR Bus Reactor -1 with associated bays at Jabalpur 765/400 kV PS and Asset-4:765 kV 3x80 MVAR bus reactor-2 with associated bays at Jabalpur 765/400 kV Pooling Sub-station covered in Commission's order dated 18.3.2016 in Petition No. 48/TT/2014 under “Transmission System for Phase-I Generation Project in Orissa Part-B” in Western Region. PGCIL.	23.05.2017	31.05.2017	Transmission
87/TT/2017	Determination of transmission tariff of 400 kV Seoni (MP)-Sarni (MP) line and 400 kV Seoni (MP) Bhilai (Chhattisgarh) line, deemed ISTS lines, for 2009-14 tariff period for inclusion in computation of PoC charges in accordance with the 2009 Tariff Regulations and Sharing of Inter-State Transmission charges and losses) Regulations, 2010 . Madhya Pradesh Power Transmission Company Limited (MPPTCL).	23.05.2017	31.05.2017	Transmission
26/TT/2017	Determination of tariff for Rajasthan Vidyut Prasaran Nigam (RVPN) owned lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity as per Central Electricity Regulatory Commission's order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC as per 2009 Tariff Regulations. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	23.05.2017	30.05.2017	Transmission
66/MP/2017	Petition under Part 7 Regulation 4 of the CERC (Indian Electricity Grid Code) Regulations, 2010 (as amended) read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 in regard to provision 6.3 A of the Grid Code. NTPC Limited.	25.05.2017	29.05.2017	Misc
107/TT/2012	Remand of order dated 19.5.2014 in Petition No. 107/TT/2012 in the light of APTEL's Judgment dated 15.3.2017 in Appeal No. 127 of 2015. PGCIL.	11.05.2017	29.05.2017	Transmission
74/GT/2017	Approval of tariff for Muzaffarpur Thermal Power Station (2X195 MW) for the periodfrom anticipated COD of Unit-I to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited.	23.05.2017	26.05.2017	Generation
91/TT/2017	Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period, for Barh-Balia 400 kV D/C quad transmission line along with associated bays at Balia Sub-station under Transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	23.05.2017	26.05.2017	Transmission
183/TT/2016	Determination of transmission tariff for 2014-19 tariff period, for three assets under Transmission System for “Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B” in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	23.05.2017	26.05.2017	Transmission
6/RP/2017	Review of the order dated 31.3.2016 in Petition No.280/TT/2015. PGCIL.	23.05.2017	26.05.2017	Review
7/RP/2017 In Petition No. 33/TT/2015	Review of the Commission’s order dated 25.5.2016 in Petition No. 33/TT/2015under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.	23.05.2017	26.05.2017	Review
2/RP/2017 In Petition No. 46/TT/2014	Review of the Commission’s order dated 29.7.2016 in Petition No. 46/TT/2014 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.	23.5.2017	26.05.2017	Review
207/TT/2016	Determination of transmission tariff of Asset-A: 420 kV, 125 MVAR Bus Reactor at Raigarh Sub-station, Asset-B: 420 kV, 80 MVAR Switchable line Reactor at Solapur sub-station and Asset-C: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station under “Installation of Reactors in Western Region” in Western Region from actual COD to 31.3.2019. PGCIL.	11.05.2017	26.05.2017	Transmission
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.	18.05.2017	26.05.2017	Misc
188/MP/2016	Petition under Section 79 (1) (f) 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 02 Nos. of 400 kV Line bays including 2 tie bays at 765/400 kV switchyard at Power Grid, Bharari, sub-station, Bilaspur, Chhatisgarh. Lanco Amarkantak Power Limited.	09.05.2017	26.05.2017	Misc
22/GT/2017	Determination of tariff for BBMB hydro generation project for the period 2014-19. Bhakra Beas Management Board.	23.05.2017	26.05.2017	Generation
192/MP/2016	Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW(2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited (JPVL).	18.05.2017	26.05.2017	Misc
20/MP/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Kanti Bijli Utpadan Nigam Limited .	11.05.2017	26.05.2017	Misc
55/RP/2016 in 173/TT/2013 & 111/TT/2015	Review of the order dated 15.6.2016 in Petition No. 173/TT/2013 and 111/TT/2015. NTPC.	04.05.2017	24.05.2017	Transmission
I.A. No. 47 of 2016 in 440/MP/2014	Interlocutory Application for modification of order dated 29.1.2016 in Petition No. 440/MP/2014. PGCIL.	16.05.2017	24.05.2017	Transmission
92/MP/2015 303/MP/2015 3/MP/2016 137/MP/2016 167/MP/2016 246/MP/2016	Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. PGCIL.	02.05.2017	24.05.2017	Misc
209/TT/2016	Determination of transmission tariff from actual COD to 31.3.2019 for 2 nos. 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.	11.05.2017	24.05.2017	Transmission
127/MP/2016 with IA 2/2017	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. IndBarath Energy (Utkal) Ltd.	16.05.2017	24.05.2017	Misc
92/MP/2017	Petition under Section 79 (1) (c) of the Electricity Act,2003 read with Regulation 111 and 114 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; CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 for signing of Long Term Access Agreement for Transmission System for evacuation of power from Unchahar TPS of NTPC. PGCIL.	18.05.2017	24.05.2017	Misc
28/MP/2017 alongwith I.A. No.12/2017	Petition under Section 79(1)(c) and Section 79(1)(k) read alongwith Section 79(1)(f) of the of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 alongwith Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 read with Regulation 2(l)(i) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Limited.	16.05.2017	24.05.2017	Misc
I.A. No. 62 of 2016 in 190/MP/2016	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of LTA granted for Budhil Hydro Electric Project in terms thereof. Greenco Budhil Hydro Power Pvt. Limited.	16.05.2017	24.05.2017	Misc
16/RP/2017 In 384/TT/2014	Review of order dated 16.1.2017 in Petition No. 384/TT/2014 under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. NTPC.	22.05.2017	24.05.2017	Transmission
232/TT/2016	Determination of transmission tariff for Main SCADA EMS System-5 assets under project- “Expansion/Upgradation of SCADA/EMS System of SLDCs of Eastern Region” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	11.05.2017	22.05.2017	Transmission
65/RP/2016 in 18/TT/2015 66/RP/2016 in 528/TT/2014 18/RP/2017 in 92/TT/2011 19/RP/2017 in 94/TT/2011	Review Petition No.65/RP/2016 in Petition No. 18/TT/2015 under Section 94(2) of the Electricity Act, 2003. PGCIL.	09.05.2017	22.05.2017	Review
19/MP/2017	Petition for revision of the Declared Capacity of Nathpa Jhakri Hydro Power Station (6X 250 MW) of SJVN Limited on 15.7.2016 and 9.8.2016 by the Northern Regional Load Dispatch Centre. SJVNL.	16.05.2017	19.05.2017	Misc
84/AT/2017	Application under Section 63 of Electricity Act, 2003 for adoption of Tariff with respect to the Transmission System being established by Medinipur- Jeerat Transmission Ltd. MJTL.	16.05.2017	19.05.2017	Misc
18/MP/2017 Alongwith I.A. No. 6/2017	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of Power Purchase Agreement dated 13.6.2013 executed between the petitioner and the respondents. Bharat Aluminium Company Limited.	16.05.2017	19.05.2017	Misc
141/MP/2016	Petition under Section 79 of the 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 Limited.	09.05.2017	19.05.2017	Misc
62/MP/2017	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System Established by Power grid N M Transmission Limited (a 100 % wholly owned subsidiary of Power Grid Corporation of India Limited) and under Section 14 of the Electricity Act,2003 read with Central Electricity Regulatory Commission (Procedure Terms and Conditions for Grant of transmission Licence and other related matters) Regulations, 2009 with respect to transmission Licence to Powergrid N M Transmission Limited. Powergrid NM Transmission Limited.	09.05.2017	19.05.2017	Misc
81/AT/2017	Application under Section 63 of Electricity Act, 2003 for Adoption of Tariff with respect to the Transmission System being established by NER II Transmission Ltd. NER II Transmission Limited.	16.05.2017	19.05.2017	Misc
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 Ltd. and others.	16.05.2017	19.05.2017	Misc
9/MP/2017	Petition under Sections 66 and 79 (1) (k) of the Electricity Act for seeking directions to NLDC to issue REC’s to the petitioner in terms of the Renewable Energy Certificate (REC) Mechanism for 21 MW self-consumption of energy. Century Textiles and Industries Limited .	16.05.2017	18.05.2017	Misc
54/RP/2016	Review of the order dated 19.7.2016 in Petition No. 403/TT/2014. Power Grid Corporation of India Limited.	11.05.2017	18.05.2017	Review
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 Ltd.	16.05.2017	18.05.2017	Misc
4/MP/2017	Petition under Section 79 (1)(f) and 79 (1) (b) of the Electricity Act, 2003 in connection with the dispute and differences arising under the PPA dated 12.5.2008 between the petitioner and BSES Rajdhani Power Limited. Maithon Power Limited.	16.05.2017	18.05.2017	Misc
10/MP/2016 alongwith I.A. No.24/2016	Petition seeking refund of the late payment of surcharges illegally retained by the respondent 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. Jaiprakash Power Ventures Limited.	16.05.2017	18.05.2017	Misc
193/MP/2016	Petition under Regulation 6.5(17) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code) read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking a direction to the respondents to act pursuant to the Grid Code and carry out consequential steps post declaration of Grid Disturbance. Thermal Powertech Corporation India Limited.	25.04.2017	18.05.2017	Misc
2/MP/2017	Petition under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Tata Power Company Limited.	16.05.2017	18.05.2017	Misc
233/TT/2016	Approval of transmission tariff from COD to 31.3.2019 of 4 assets under ERSS XII Project in Eastern Region under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.	11.05.2017	18.05.2017	Misc
213/TT/2016	Determination of transmission tariff for 765 kV S/C Jaipur (RVPN)-Bhiwani transmission line (PART-II) alongwith associated bays under “Northern Region System Strengthening Scheme XXV” in Northern Region for 2014-19 tariff period. Power Grid Corporation of India Limited.	11.05.2017	18.05.2017	Transmission
221/TT/2016	Determination of transmission tariff for Asset-I: 500 MVA 400/220KV ICT-II at Bagpat GIS Sub-station along with associated bays and Asset-II: 2 No. 220 kV Line bays associated with Bagpat GIS under “Northern Region System Strengthening Scheme- XIX” in Northern Region. Power Grid Corporation of India Limited.	11.05.2017	18.05.2017	Transmission
40/TT/2017	Determination of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Asset-I: Extension of 765/400KV Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt 2 with 240 MVAR Line reactor and Asset II: Installation of 765/400 KV, 1500 MVA ICT-3 at Bilaspur Pooling Station under WRSS XI Scheme in Western Region 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, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2014. Power Grid Corporation of India Limited.	04.05.2017	16.05.2017	Transmission
234/TT/2016	Determination of transmission tariff for (Asset-I): 400 kV main bay along with 50 MVAR Bus Reactor 2 at Kota Sub-station (50 MVAR Line reactor shifted from Merta), (Asset-II): 125 MVAR, 400 kV Bus Reactor along with associated bays at 400/220 kV Koteshwar Sub-station (THDC), (Asset-III): 2x63 MVAR bus Reactor and (Asset-IV): Replacement of 250MVA ICT with 4x105MVA at Dehar, under “Strengthening Scheme in Northern Region” for the 2014-19 period. Power Grid Corporation of India Limited.	11.05.2017	15.05.2017	Transmission
42/TT/2017	Truing up transmission for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period of 3 assets in the Transmission Schemes (in Eastern Region) for enabling import of NER/ER surplus power by NR. Power Grid Corporation of India Limited.	11.05.2017	15.05.2017	Transmission
200/TT/2016	Determination of transmission tariff of Asset-I: LILO of 400 kV D/C Dadri Malerkotla line at Kaithal alongwith associated bays and 400 kV, 50 MVAR Line Reactor, Asset-II: 400/220 kV 500MVA ICT-I at Mandola Sub-station, Asset-III: 400/220 kV 500MVA ICT-III at Mandola Sub-station, Asset-IV:400/220 kV 500MVA ICT-IV at Mandola Sub-station Asset-V:400/220kV 500MVA ICT-I at Ballabhgarh Sub-station Asset-VI: LILO of one circuit of 400 kV D/C Rapp Kankroli Line along with associated bays at Chittorgarh (RRVPNL) Sub-station Asset-VII: 400/220 kV 500MVA ICT-II at Mandola Sub-station Sub-station, Asset-VIII: 400/220 kV 500MVA ICT-II at Ballabhgarh Sub-station under NRSS-XXXII in Northern Region. Power Grid Corporation of India Limited.	11.05.2017	15.05.2017	Transmission
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. D.B. Power Limited.	09.05.2017	15.05.2017	Misc
12/SM/2016	No-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Manikaran Power Limited and Another.	09.05.2017	15.05.2017	Misc
95/MP/2017	Petition under Section 79 of the Electricity Act, 2003 for dispute arising out of the Power Purchase Agreement dated 26.7.2016 between the Petitioner i.e. Welspun Energy Private Limited and Solar Energy Corporation of India Ltd. Welspun Energy Private Limited.	09.05.2017	15.05.2017	Misc
I.A. No. 23/IA/2017 in Review Petition No. 19/RP/2017	I.A. No. /IA/2017 in Review Petition No.19/RP/2017 in Petition No. 94/TT/2011 under Section 94(2) of the Electricity Act, 2003 . Greenko Budhil Hydro Power Pvt. Ltd.	11.05.2017	12.05.2017	Review
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.	09.05.2017	12.05.2017	Misc
94/MP/2017 along with I.A. No. 22 of 2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with the relevant provisions of CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for seeking quashing of notices dated 16.3.2017, 24.3.2017, 6.4.2017 and email dated 19.4.2017 sent by the PGCIL and refund of the payments made under protest by the petitioner against the impugned invoices. Bharat Aluminium Company Limited (BALCO).	09.05.2017	12.05.2017	Misc
41/TT/2017	Truing up transmission tariff for 2009-14 tariff block and determination of tariff for 2014-19 tariff block for Combined Asset: a) 400/220kV,315MVAR,ICT-I along with associated bays at Hamirpur GIS S/S, b) 400kV,80 MVAR Bus Reactor along with associated bays at Hamirpur GIS S/S and c) LILO of one circuit of 400kV D/C Parbati-Amritsar T/L at Hamirpur along with associated bays & Line reactor at Hamirpur GIS S/S, under Northern region system strengthening scheme-XX in Northern region 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, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2014. Power Grid Corporation of India Limited (PGCIL).	04.05.2017	12.05.2017	Transmission
16/TT/2017	Determination of transmission tariff for the period 2014-19 in respect of BBMB Transmission Systems under Regulation 79(1) and 86 of Central Electricity Regulatory Commission (Conduct of Business), Regulations 1999, Section 62(1)(b) of the Electricity Act, 2003, Regulation 7(3) and 14 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014, Regulation 6 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015. Bhakra Beas Management Board (BBMB).	04.05.2017	12.05.2017	Transmission
29/MP/2017 Along with I.A. No. 14/2017	Petition under section 79 (1) (c) read with Set ion 79 (1) (k) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission), Regulations,2008 for seeking appropriate directions upon State Load Despatch Centre, Odisha for grant of open access in collective transaction. Jindal Steel and PowerLimited (JSPL).	09.05.2017	12.05.2017	Misc
1/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (“Competitive Bidding Guidelines”) and (a) Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.3.2013 between electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and the Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited. GMR Warora Energy Limited (GMRWEL).	09.05.2017	12.05.2017	Misc
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 Another .	09.05.2017	12.05.2017	Misc
175/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the 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 (SPL).	09.05.2017	12.05.2017	Misc
6/SM/2017	Voluntary Closure of Business Operations of Power Exchange India Limited. The Commission on its own motion.	08.05.2017	12.05.2017	Misc
37/TT/2017	Determination of truing up transmission tariff for 2009-14 tariff block and Transmission tariff for 2014-19 tariff block for Combined 6 nos. of assets under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions 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, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2014.. Power Grid Corporation of India Limited .	04.05.2017	11.05.2017	Transmission
218/TT/2016	Determination of transmission tariff for Asset I: Raipur Pooling Station – Wardha 765 kV D/C second line with bay extension and equipment at 765 kV Raipur Pooling Station and Wardha Sub-station under System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F). Power Grid Corporation of India Limited .	04.05.2017	11.05.2017	Transmission
6/SM/2017	Voluntary Closure of Business Operations of Power Exchange India Limited. The Commission on its own motion.	08.05.2017	11.05.2017	Misc
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.	02.05.2017	11.05.2017	Misc
46/TT/2017	Determination of transmission tariff for 765 kV line bays and 240 MVAR Switchable Line Reactor at Raichur and Sholapur Sub-stations under "Line bays and reactor at Powergrid sub-station for Raichur-Sholapur transmission line for synchronous interconnection between SR and WR" for tariff block 2014-19 period. PGCIL.	04.05.2017	11.05.2017	Transmission
43/TT/2017	Approval of transmission tariff for 400 kV D/C Kameng- Balipara transmission lines alongwith associated bays at Balipara Sub-station under “North East-Northern/Western Interconnector-I” in North-Eastern Region from DOCO to 31.3.2019. PGCIL.	04.05.2017	11.05.2017	Transmission
63/MP/2017	Petition seeking the indulgence and intervention by the Commission to protect the rights and interests of all such Power Generator who have entered into competitively bid Case-I PPAs from being saddled with huge under-recoveries of energy charge on account of coal costs that they have incurred in the past but are not being able to pass through due to delay in publication of separate Wholesale Price Index. Association of Power Producers (APP).	04.05.2017	08.05.2017	Misc
11/MP/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the detailed procedure for grant of LTA, seeking relinquishment of Long Term Access of 386 MW in Western Region out of the total quantum of 816 MW as per the BPTA dated 31.3.2010. GMR Chhattisgarh Energy Limited (GCEL).	02.05.2017	08.05.2017	Misc
21/MP/2017	Petition for Relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State transmission and related matters) Regulations, 2009 of the subject Transmission Lines by the Essar Power Jharkhand Limited (3X600MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand. Essar Power (Jharkhand) Limited.	02.05.2017	08.05.2017	Misc
240/MP/2016	Petition for seeking declaration that no relinquishment charges are payable for termination of the Medium-term Open Access dated 6.10.2015, granted to the petitioner by Power Grid Corporation of India Limited. Thermal Powertech Corporation India Limited (TPCIL).	02.05.2017	08.05.2017	Misc
211/MP/2016 Alongwith I.A. No. 21 of 2017	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the inter-State Trading licence granted to M/s Global Energy Private Limited. Jindal Power Limited.	27.04.2017	05.05.2017	Misc
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.	02.05.2017	05.05.2017	Misc
28/MP/2017 alongwith I.A. No.12/2017	Petition under Section 79(1)(c) and Section 79(1)(k) read alongwith Section 79(1)(f) of the of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 alongwith Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 read with Regulation 2(l)(i) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Limited (MCCPL).	02.05.2017	05.05.2017	Misc
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. Power Grid Corporation of India Ltd.	27.04.2017	05.05.2017	Review
I.A. No. 47/2016 in 440/MP/2014	Application under Section-111 of the Central Electricity Regulatory Commission (Conduct of Business), Regulations, 1999 read with Section 21 of the General Clauses Act 1897 for modification of order dated 29.1.2016 passed by the Commission. Essar Power Gujarat Ltd.	02.05.2017	05.05.2017	Misc
31/MP/2017	Petition under section 17(3) of the Electricity Act, 2003 for permission to transfer the utility and assignment of licence comprising the transmission business/assets of the Reliance Infrastructure Limited formerly under License No.6/Transmission/CERC in the name of Western Region Transmission(Maharashtra)Private Limited and under License No.7/Transmission/CERC in the name of Western Region Transmission(Gujarat) Private Limited in favour of Western Transco Power Limited and Western Region Transmission(Gujarat) Private Limited respectively. Reliance Infrastructure Limited (RInfra) and Others.	25.04.2017	03.05.2017	Misc
32/MP/2017	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission(Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. Power Grid Corporation of India Limited.	25.04.2017	03.05.2017	Misc
228/MP/2016	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. OCL India Limited.	27.04.2017	03.05.2017	Misc
248/MP/2016 alongwith I.A. No. 64/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM).. Kudgi Transmission Limited (KTL).	2704.2017	01.05.2017	Misc
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).	27.04.2017	01.05.2017	Misc
3/MP/2017	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, alongwith (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 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 Fatehgarh, distt. Jaisalmer, Rajasthan.. Power Grid Corporation of India Limited.	27.04.2017	01.05.2017	Misc
60/RP/2016 alongwith I.A. 52/2016 in 10/SM/2014	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 order dated 30.6.2016 in Petition No.10/SM/2014 along with I.A. for condonation of delay.. Power Company of Karnataka Limited (PCKL) and others.	27.04.2017	01.05.2017	Review
14/MP/2017 alongwith I.A. No. 5/2017	Petition under Section 79 (1) (a) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relies on account of a Change in Law affecting Stage- II of the Badarpur Thermal Power Station. Power Grid Corporation of India Limited.	25.04.2017	01.05.2017	Misc
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 Station, namely NLC TPS-I (600MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPC-II, stage-II (4x210MW) NLC TPS-I Expansion (2x210 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..	27.04.2017	01.05.2017	Misc
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). NEEPCO.	27.04.2017	01.05.2017	Misc
220/MP/2016	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between West Bengal State Electricity Distribution Company Limited and NTPC Limited and Damodar Valley Corporation relating to over invoicing and recovery of Rs. 1192.67. WBSEDCL.	27.04.2017	01.05.2017	Misc
245/MP/2016	Petition seeking fixation of and adjudication on the transmission charges for the proposed use of PGCIL’s inter-State transmission facility of 400 kV Bhadravati sub-station for conveyance of 200 MW power from GMR Warora Energy Limited in terms of the PPA dated 17.3.2010. MSEDCL.	27.04.2017	01.05.2017	Misc
125/TT/2016	Determination of transmission 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. Power Grid Corporation of India Limited.	13.04.2017	01.05.2017	Transmission
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.	13.04.2017	01.05.2017	Transmission
10/MP/2017	Petition under Section 79(1) (b), (c), (f), (k) read with Section 142 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for direction to the respondent to comply with order dated 21.6.2013 in Petition no. 83/TT/2012 and hold that the respondent has contravened the direction of the Commission. Power Grid Corporation of India Limited.	25.04.2017	01.05.2017	Misc
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.	27.04.2017	28.04.2017	Misc
24/MP/2017	Petition under Section 79 (1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for issuing direction to ERLDC /ERPC to accept ‘Declared Capacity’ or ‘DC’ of Unit-I of Nabinagar TPP (4X 250 MW) of BRBCL from the successful declaration of COD of Unit-I. Bhartiya Rail Bijli Company Limited.	25.04.2017	28.04.2017	Misc
27/MP/2017	Petition under Regulations 54 and 55 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff), Regulations, 2014 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for allowing cost of liquid fuel stock in the working capital for dual fuel fired gas stations. NTPC Limited .	25.04.2017	28.04.2017	Misc
192/MP/2016	Petition under Section 79(1) (f) read with Section 79 (1)(c) of the Electricity Act, 2003 and under Regulation 31 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW (2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited.	25.04.2017	28.04.2017	Misc
20/MP/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Kanta Bijli Utpadan Nigam Limited.	25.04.2017	27.04.2017	Misc
154/MP/2016	Petition under Section 79(1)(a) of the Electricity Act, 2003 for relief on account of Force Majeure events affecting the Farakka Super Thermal Power Station Stage-I and II (1600 MW) and Stage III (500 MW). NTPC.	25.04.2017	27.04.2017	Misc
195/TT/2016	Determination of transmission tariff for Asset-I: 400 kV FSC in Balia-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 & 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. PGCIL.	13.04.2017	27.04.2017	Transmission
204/TT/2016	Determination of transmission tariff for 400 kV line bays I and II (400 & 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 and Northern Region. PGCIL.	13.04.2017	27.04.2017	Transmission
203/TT/2016	Determination of transmission tariff for 400 kV D/C Meja-Allahabad transmission line alongwith associated bays at Allahabad under “Transmission System associated with Meja TPS” in Northern Region. PGCIL.	13.04.2017	24.04.2017	Transmission
237/TT/2016	Determination of tariff of the inter-State transmission lines connecting two states for the APTRANSCO owned transmission line/System as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Limited.	13.04.2017	24.04.2017	Transmission
205/TT/2016	Determination of transmission tariff for 400 kV D/C (Quad) Sarnath- Varanasi transmission line along with associated bays at Varanasi GIS Substation under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B”. PGCIL.	13.04.2017	24.04.2017	Transmission
26/TT/2017	Determination of tariff in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity as per Central Electricity Regulatory Commission's order dated 14.3.2012 against Petition No. 15/Suo-Motu/2012 for inclusion in the POC charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	13.04.2017	24.04.2017	Transmission
47/TT/2017	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block, for Asset A: Asset-1- 400kV 315 MVA Transformer at Bina S/S; Asset B: Asset I -400 kV D/C Pirana-Dehgam TL along with associated bays at Pirana and Dehgam S/S and 400 /220 kV Pirana S/S (New); Asset II- ICT-I (1X315MVA) 400/220 kV at Pirana S/S along with associated bays; Asset III- ICT-II (1X315MVA) 400/220 kV at Pirana S/S and associated bays Asset IV- Bina Bay Extension with 1x315MVA ICT along with associated 400 kV and 220 kV Bays; Asset V-400/220kV Gwalior (Extension) S/S with 1x315MVA ICT along with associated 400/220kV Bays, Asset C: Asset-1- ICT III at 400/220 kV Pune s/s along with associated bays and Asset 2- ICT III at Wardha s/s along with associated bays and Asset D: ICT III at Raipur along with bay extension associated with WRSS VI. PGCIL.	13.04.2017	24.04.2017	Transmission
56/RP/2016	Review of the Commission’s order dated 19.9.2016 in Petition No. 134/TT/2015 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Torrent Power Grid Limited.	13.04.2017	24.04.2017	Transmission
Petition No.29/MP/2017 Alongwith I.A. No. 14/2017	Petition under Section 79 (1) (c) read with Section 79 (1) (k) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission), Regulations, 2008 for seeking appropriate directions upon State Load Despatch Centre, Odisha for grant of open access in collective transaction Jindal Steel and PowerLimited (JSPL).	05.04.2017	11.04.2017	Misc
23/GT/2017	Approval of tariff of Nabinagar Thermal Power Project (4x 250 MW) for the period from anticipated COD of Unit-I to 31.3.2019 Bhartiya Rail Bijlee Company Ltd.	21.3.2017	30.03.2017	Generation
6/GT/2017 7/GT/2017	Petition for determination of tariff for period 2014-19 in respect of Parbati–III Power Station. NHPC	21.3.2017	30.03.2017	Generation
I.A. No.8 of 2017 in 16/MP/2014	Application under Section 94(2) of the Electricity Act, 2003 read with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 for urgent interim orders filed on behalf of the petitioner. Megha Engineering and Infrastructure Limited.	27.03.2017	30.03.2017	Misc
29/MP/2017 alongwith I.A. No. 14/2017	Petition under section 79 (1) (c) read with Set ion 79 (1) (k) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission), Regulations, 2008 for seeking appropriate directions upon State Load Despatch Centre, Odisha for grant of open access in collective transaction. Jindal Steel and PowerLimited.	27.03.2017	30.03.2017	Misc
55/RP/2016 IN 173/TT/2013 & 111/TT/2015	Review petition for review of the Order dated 15.6.2016 in Petition No. 173/TT/2013 and 111/TT/2015. NTPC.	22.03.2017	27.03.2017	Review
29/MP/2017 with I.A. No. 14/2017	Petition under Section 79 (1) (c) read with Section 79 (1) (k) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission), Regulations, 2008 for seeking appropriate directions upon State Load Despatch Centre, Odisha for grant of open access in collective transaction. JSPL.	21.03.2017	21.03.2017	Misc
1/RP/2017	Review of the Commission’s order dated 22.8.2016 in Petition No. 416/TT/2014 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.	07.02.2017	15.03.2017	Review
84/MP/2016 alongwith I.A. No. 30/2016 and I.A. No.7/2017	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	16.2.2017	28.02.2017	Misc
10/MP/2017	Petition under Section 79(1) (b), (c), (f), (k) with Section 142 of the Electricity Act, 2003 read with Regulation 24 of the CERC (Conduct of Business) Regulations, 1999 for direction to the respondents to comply with the order dated 21.6.2013 in Petition No. 83/TT/2012 and hold that the respondent has contravened the direction of the Commission. Bharatiya Rail Bijlee Company Limited	16.2.2017	28.02.2017	Misc
I.A. No. 8/2017 in 16/MP/2014	Application under Section 94 (2) of the Electricity Act, 2003 read with Regulation 68 of CERC (Conduct of Business Regulations), 1999 for urgent interim orders filed on behalf of the petitioner Megha Engineering and Infrastructure Limited.	16.2.2017	28.02.2017	Misc
I.A. No. 9/2017 in 21/MP/2017	Petition for Relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 of the subject Transmission Lines by the Essar Power Jharkhand Limited (3X600MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand. Essar Power (Jharkand) Limited.	16.2.2017	28.02.2017	Misc
10/MP/2016 alongwith I.A. No.24/2016	Petition seeking refund of the late payment of surcharges illegally retained by the respondent 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 Jaiprakash Power Ventures Limited	16.02.2017	28.02.2017	Misc
183/TT/2016	Determination of transmission tariff for transmission assets under "Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region”. Power Grid Corporation of India Limited	14.2.2017	28.02.2017	Transmission
309/GT/2015 221/GT/2015 89/MP/2016	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	14.2.2017	28.02.2017	Generation
146/TT/2016	Truing up of transmission tariff for 2013-14 and determination of transmission tariff for 2014-19 tariff block for Asset-1 : +/- 500 kV D/C Mundra-Mohindergarh HVDC bi-pole transmission line with associated sub-stations, bays, electrode lines and associated 400 kV lines and Asset-2 : 400 kV D/C Mundra Dehgam transmission line with associated system. Adani Transmission (India) Limited	14.2.2017	28.02.2017	Transmission
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	14.2.2017	28.02.2017	Misc
I.A. No. 62/2016 in 190/MP/2016	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 seeking directions in respect of LTA granted for Budhil Hydro Electric Project in terms thereof. Greenco Budhil Hydro Power Pvt. Limited	16.2.2017	28.02.2017	Misc
188/MP/2016	Petition under sections 79(1) (f) read with 79(1) (c) and 79(1) (b) and Section 60 of the Electricity Act, 2003, inter alia seeking adjudication of disputes as regards the terms of payment/compensation for operation and maintenance of the Petitioner's 02 Nos. of 400 kV Line bays including 02 Tie Bays at 765/400 kV switchyard at Power Grid, Bharari, Substation, Bilaspur, Chhattisgarh and other reliefs. Lanco Amarkantak Power Limited.	16.2.2017	28.02.2017	Misc
24/MP/2017	Petition under Section 79(1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for issuing direction to ERLDC/ ERPC to accept ‘Declared Capacity’ or ‘DC’ of Unit-I of Nabinagar TPP (4X250MW) of BRBCL from the Successful Declaration of COD of Unit-I. Bhartiya Rail Bijli Company Limited.	16.2.2017	28.02.2017	Misc
20/MP/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010Gurgaon Palwal Transmission Ltd. and IDBI Trusteeship Services Ltd.	14.2.2017	27.02.2017	Misc
12/MP/2017	Petition under Section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all assets including the movable and immovable assets of Petitioner No.1 ,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, declaration and memorandum of entry and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgage Properties and project Assets Gurgaon Palwal Transmission Ltd. and IDBI Trusteeship Services Ltd.	16.2.2017	27.02.2017	Misc
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	16.2.2017	27.02.2017	Misc
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	14.2.2017	27.02.2017	Generation
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	14.2.2017	20.02.2017	Misc
1/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (“Competitive Bidding Guidelines”) and (a) Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.3.2013 between electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and the Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited. GMR Warora Energy Limited.	16.02.2017	20.02.2017	Misc
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.	16.02.2017	20.02.2017	Misc
I.A. No. 55/2016 in 19/RP/2016	Petition seeking review of the order dated 19.2.2016 in Petition no. 153/MP/2015. Sasan Power Limited.	14.02.2017	20.02.2017	Review
249/GT/2016 alongwith I.A 65/2016	Determination of tariff for the period 2014-19 in respect of 1200 MW Teesta III Hydro Electric Project Teesta Urja Limited	14.02.2017	20.02.2017	Generation
130/GT/2016	Revision of fixed charges considering the impact of actual expenditure incurred in respect of NLC Barsingsar Thermal Power Station (2 x 125 MW) for the period from COD to 31.03.2014 Neyveli Lignite Corporation Ltd.	14.02.2017	20.02.2017	Generation
126/MP/2016 alongwith I.A. No. 29 of 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.	14.02.2017	20.02.2017	Misc
3/MP/2017	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, alongwith (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 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 Fatehgarh, distt. Jaisalmer, Rajasthan. Power Grid Corporation of India Limited	09.02.2017	17.02.2017	Misc
84/MP/2016alongwith I.A. No. 30/2016 and I.A. No.7/2017	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	14.02.2017	17.02.2017	Misc
2/RP/2017	Review of the Commission’s order dated 29.7.2016 in Petition No. 46/TT/2014 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	07.02.2017	17.02.2017	Review
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	14.02.2017	17.02.2017	Misc
235/TT/2016	Approval of transmission tariff for Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) alongwith Bay extensions at Salem Pooling Station and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV), under “Transmission System associated with Common System associated with Coastel Energen Private Limited and Ind-Bharat Powers (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-B” in Southern Region from COD to 31.3.2019. Power Grid Corporation of India Limited	07.02.2017	16.02.2017	Transmission
20/MP/2017	Petition under Section 79(1)(c) of the Electricity Act, 2003 with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 Kanti Bijli Utpadan Nigam Limited	09.02.2017	16.02.2017	Misc
222/TT/2016	Determination of transmission tariff for 1x125 MVAR Bus Reactor at 400 kV Nagapattinam GIS along with associated bays and equipments under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19. Power Grid Corporation of India Limited	07.02.2017	16.02.2017	Transmission
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	07.02.2017	15.02.2017	Transmission
208/TT/2016	Determination of transmission tariff for Asset-1: 400 kV, 125 MVAR Bus Reactor with associated bays at Bina, Asset-2: 400 kV, 63 MVAR Switchable Line Reactors at 400/200 kV Rajgarh Sub-station with associated bays for 400 kV D/C Rajgarh-Sardar Sarovar T/L Ckt.-1 and Ckt.-2, Asset-3: 400/220 kV, 500 MVA ICT at Damoh Sub-station with associated bays and 2 nos. 220 kV line bays, Asset-4: 765/400 kV, 1500 MVA, ICT-2 at Raipur Pooling Station with associated bays and 765/400 kV, 1500 MVA, ICT-4 at Raigarh (Tamnar) Pooling Station with associated bays and Asset-5: 400/220 kV, 500 MVA, 2 nos. ICTs at Vadodra GIS with associated bays under “Installation of Bus Reactor & ICT in Western Region” in Western Region for tariff block 2014-19. Power Grid Corporation of India Limited	09.02.2017	15.02.2017	Transmission
150/MP/2016	Petition for consideration of declared capacity of Nathpa-Jhakri Hydo Power Station (6X250MW) aggregating to 1500 MW and Rampur Hydro Power Station (6X 68.67 MW) aggregating to 412 MW. SJVN Limited	09.02.2017	15.02.2017	Misc
223/TT/2016	Determination of transmission tariff for Asset-I: 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 II: 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. Power Grid Corporation of India Limited	07.2.2017	14.02.2017	Transmission
I.A. No. 57/2016 in 304/MP/2013	Interlocutory Application seeking immediate stay of the Compensation Bill dated 12.10.2016 issued by Respondent No.1, NVVNL during pending of the petition under section 79(1)(b) read with Section 79(1)(f) of the Electricity Act,2003 and in the matter of adjustment of generation tariff and other consequential reliefs. M/s Godavari Green Energy Limited	07.02.2017	14.02.2017	Misc
210/TT/2016	Determination of transmission tariff for Asset-I: 2 nos. 400 kV line bays alongwith 1x63 MVAR (Fixed) Line Reactor at Chaibasa Sub-station, Asset-II: 1x63 MVAR (Fixed) Line Reactor at Chaibasa Sub-station, Asset-III: 2 nos. 400 kV line bays alongwith 2x50 MVAR (Fixed) Line Reactor at Ranchi 765/400 kV Sub-station, Asset-IV: 2 nos. 400 kV bays at Kharagpur Sub-station and Asset-V: 2 nos. 400 kV bays at Purulia Sub-station under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region for tariff block 2014-19. Power Grid Corporation of India Limited	7.2.2017	14.02.2017	Transmission
200/TT/2016	Approval of transmission tariff of Asset-I: LILO of 400 kV D/C Dadri-Malerkotla line at Kaithal alongwith associated bays and 400 kV, 50 MVAR line Reactor; Asset-II: 400/220 kV 500 MVA ICT-I at Mandola Sub-station; Asset-III: 400/220 kV 500 MVA ICT-III at Mandola Sub-station; Asset-IV: 400/220 kV 500 MVA ICT-IV at Mandola Substation; Asset-V: 400/220 kV 500 MVA ICT-I at Ballabhgarh Sub-station; Asset-VI: LILO of one circuit of 400 kV D/C Rapp-Kankroli line alongwith associated bays at Chittorgarh (RRVPNL) Sub-station; Asset-VII: 400/220 kV 500 MVA ICT-II at Mandola Sub-station; and Asset-VIII: 400/220 kV 500 MVA ICT-II at Ballabhgarh Sub-station; under “NRSS-XXXII in Northern Region” in Northern Region from actual COD to 31.3.2019 Power Grid Corporation of India Limited	7.2.2017	14.02.2017	Transmission
248/MP/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited .	09.02.2017	13.02.2017	Misc
99/MP/2016	Petitionfor Renovation & Modernization of Loktak Power Station (105 MW) under Regulation 15 (1) of CERC (Terms and Conditions of Tariff) Regulations, 2014. NHPC.	09.02.2017	13.02.2017	Misc
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.	09.02.2017	13.02.2017	Misc
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.	09.02.2017	13.02.2017	Misc
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.	09.02.2017	13.02.2017	Misc
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 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.	09.02.2017	13.02.2017	Misc
141/MP/2016	Petition under Section 79 of the 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 Limited.	09.02.2017	13.02.2017	Misc
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.	09.02.2017	13.02.2017	Misc
216/MP/2016	Petition under Sections 63 and 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Services Agreement dated 7.12.2010 on account of ‘Change in Law’ and ‘Force Majeure ‘ events. Bhopal Dhule Transmission Company Ltd.	09.02.2017	13.02.2017	Misc
227/MP/2016	Application for change of Trading Licence from Category IV to Category III. Customised Energy Solutions India Private Limited.	09.02.2017	13.02.2017	Misc
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. UPCL.	09.02.2017	13.02.2017	Misc
60/RP/2016 alongwith I.A. 52/2016 in 10/SM/2014	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 for review of order dated 30.6.2016 in Petition No.10/SM/2014 along with I.A. for condonation of delay. Power Company of Karnataka Limited.	09.02.2017	13.02.2017	Review
55/RP/2016	Review of the Commission’s order dated 15.6.2016 in Petition No. 173/TT/2013 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC Limited	24.1.2017	10.02.2017	Review
I.A. No. 57/2016 in 304/MP/2013	Interlocutory Application seeking immediate stay of the Compensation Bill dated 12.10.2016 issued by Respondent No.1, NVVNL during pending of the petition under section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act,2003 and in the matter of adjustment of generation tariff and other consequential reliefs. M/s Godavari Green Energy Limited	31.1.2017	07.02.2017	Misc
37/RP/2016	Review of the Commission’s order dated 12.5.2016 in Petition No. 534/TT/2014 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	24.1.2017	07.02.2017	Review
51/RP/2016	Review of the Commission’s order dated 29.7.2016 in Petition No. 201/TT/2015 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC	24.1.2017	07.02.2017	Review
237/TT/2016	Determination of tariff of the Inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system. Transmission Corporation of Andhra Pradesh Limited	24.1.2017	07.02.2017	Transmission
188/MP/2015	Petition under Section 79(1)(f) and (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 the parties. Sarda Energy and Minerals Limited	24.1.2017	07.02.2017	Misc
244/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for removal of difficulties and for consequential orders on the measurement of GCV of Coal from the samples taken from the Railway Wagon Top. NTPC Limited	31.1.2017	07.02.2017	Misc
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	24.1.2017	07.02.2017	Misc
63/RP/2016	Review of order dated 12.4.2016 in Petition No. 104/TT/2013 under section 94(1) (f) of the Electricity Act, 2003 Power Grid Corporation of India Limited	24.1.2017	06.02.2017	Review
59/RP/2016 IN 87/TT/2015	Petition under Section 79 (1) (a) of the Electricity Act, 2003 for relief on account of Force majeure events affecting the Farakka Super Thermal Power Station Stage-I and II (1600 MW) and Stage-III (500MW). NTPC Limited	24.1.2017	02.02.2017	Review
154/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 for relief on account of Force majeure events affecting the Farakka Super Thermal Power Station Stage-I and II (1600 MW) and Stage-III (500MW). NTPC Limited	24.1.2017	02.02.2017	Misc
61/RP/2016 IN 127/TT/2014	Review of order dated 29.7.2016 in Petition No. 127/TT/2014 under section 94(1) (f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	24.1.2017	02.02.2017	Review
64/RP/2016	Review of the Commission’s order dated 29.4.2016 in Petition No. 164/TT/2015 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	24.1.2017	02.02.2017	Review
38/RP/2016 IN 33/TT/2013	Review of order dated 15.12.2016 in Petition No. 33/TT/2013 under section 94(1) (f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	24.1.2017	02.02.2017	Review
240/MP/2016	Petition for seeking declaration that no relinquishment charges are payable for termination of the Medium-term Open Access, dated 6.10.2015, granted to the petitioner by Power Grid Corporation of India Limited. Thermal Powertech Corporation India Limited	24.1.2017	02.02.2017	Misc
63/RP/2016	Review of order dated 12.4.2016 in Petition No. 104/TT/2013 under section 94(1) (f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	24.1.2017	02.02.2017	Review
180/MP/2016	Petition under Section 79(1) (c), (d) and (f) of the Electricity Act 2003 read along with Regulation 55 of the Tariff Regulations, 2014 and Regulation 111 (Inherent Powers), Regulation 115 (Power To Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	19.01.2017	02.02.2017	Transmission
125/TT/2016	Determination of transmission 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. Reliance Infrastructure Limited.	24.01.2017	01.02.2017	Misc
226/MP/2016	Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for substitution/addition of lenders by the Borrower/Petitioner no.1 and to take on record appointment of the SBICAP Trustee Company Limited, the Security Trustee/Petitioner No.2, acting on behalf of the SBICAP Trustee Company Limited, the Security Trustee/Petitioner No.2, acting on behalf of and for the benefit of India Infrastructure Finance Company Limited and IndusInd Bank Limited and their successors, assigns, novatees and transferees in connection with the Package B of Western Region System Strengthening Scheme-II (WRSSS-B) in state of Maharashtra and Karnataka. Reliance Infrastructure Limited.	24.01.2017	01.02.2017	Misc
I.A. No. 47/2016 in 440/MP/2014	Application under Section-111 of the Central Electricity Regulatory Commission (Conduct of Business), Regulations, 1999 read with Section 21 of the General Clauses Act 1897 for modification of order dated 29.1.2016 passed by the Commission. Essar Power Gujarat Ltd.	24.01.2017	31.01.2017	Misc
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.	19.01.2017	31.01.2017	Misc
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	19.01.2017	31.01.2017	Misc
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 Limited.	19.01.2017	27.01.2017	Misc
127/MP/2016 along with I.A. No. 2/2017	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 petitione. Ind Barath Energy (Utkal) Ltd.	19.01.2017	27.01.2017	Misc
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 Limited.	19.01.2017	27.01.2017	Misc
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	19.1.2017	25.1.2017	Misc
I.A. No. 57/2016 in 304/MP/2013	Interlocutory Application seeking immediate stay of the Compensation Bill dated 12.10.2016 issued by Respondent No.1, NVVNL during pending of the petition under section 79(1)(b) read with Section 79(1)(f) of the Electricity Act,2003 and in the matter of adjustment of generation tariff and other consequential reliefs. M/s Godavari Green Energy Limited	19.1.2017	25.1.2017	Misc
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 2005-09 and subsequently in respect of NLC’s Power Station, namely NLC TPS-I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPC-II, stage-II (4x210 MW) NLC TPS-I Expansion (2x210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of the Commission`s order dated 12.5.2015 in Petition No. 65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited.	19.1.2017	24.1.2017	Misc
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 2005-09 and subsequently in respect of NLC’s Power Station, namely NLC TPS-I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPC-II, stage-II (4x210 MW) NLC TPS-I Expansion (2x210 MW under Regulation 10 of Tariff Regulations, 2004) in pursuance of the Commission`s order dated 12.5.2015 in Petition No. 65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited.	19.1.2017	24.1.2017	Misc
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	19.1.2017	24.1.2017	Misc
42/RP/2016 in 236/MP/2015 44/RP/2016 in 236/MP/2015	Petition under Section 79 (1) (f) 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 02 Nos. of 400 kV Line bays including 2 tie bays at 765/400 kV switchyard at Power Grid, Bharari, sub-station, Bilaspur, Chhattisgarh. Power Grid Corporation of India Limited	19.1.2017	24.1.2017	Review
188/MP/2016	Petition under Section 79 (1) (f) 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 02 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 Limited	19.1.2017	24.1.2017	Misc
202/TD/2016	Application for grant of Licence for inter-state trading under Section-15 of the Electricity Act, 2003 to undertake inter-State trading of electricity within India Amplus Energy Solutions Private Limited	19.1.2017	24.1.2017	Licensing
243/MP/2016	Default in payment of RLDC Fees & Charges, Unscheduled Interchanges (UI) charges and Deviation charges and default in opening Letter of Credit towards the non-payment of UI and DSM charges by M/s. Vandana Vidyut Limited. Western Regional Load Despatch Centre	19.1.2017	24.1.2017	Misc
245/MP/2016	Petition seeking fixation of and adjudication on the transmission charges for the proposed use of PGCIL’s inter-State transmission facility of 400 kV Bhadravati sub-station for conveyance of 200 MW power from GMR Warora Energy Limited in terms of the PPA dated 17.3.2010. Maharashtra State Electricity Distribution Co. Ltd.	17.1.2017	24.1.2017	Misc
192/MP/2016	Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the petitioner’s 1320 MW(2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited	19.1.2017	24.1.2017	Misc
220/MP/2016	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between West Bengal State Electricity Distribution Company Limited and NTPC Limited and Damodar Valley Corporation relating to over invoicing and recovery of Rs. 1192.67 Crores West Bengal State Electricity Distribution Co. Ltd	19.1.2017	24.1.2017	Misc
193/MP/2016	Petition under Regulation 6.5(17) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking a direction to the respondents to act pursuant to the Grid Code and carry out consequential steps post declaration of Grid Disturbance. Thermal Powertech Corporation India Limited	19.1.2017	24.1.2017	Misc
240/MP/2016	Petition for seeking declaration that no relinquishment charges are payable for termination of the Medium-term Open Access, dated 6.10.2015, granted to the petitioner by Power Grid Corporation of India Limited. Thermal Powertech Corporation India Limited (TPTCIL)	17.1.2017	20.1.2017	Misc
24/MP/2014	Petitionunder 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. Adani Power Limited.	17.01.2017	20.01.2017	Misc
242/MP/2016	Petitionunder 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.	17.01.2017	20.01.2017	Misc
246/MP/2016	Petition seeking deferment of Long Term Open Access and relinquishment of part allocation of Long Term Open Access under 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. Coastal Energen Private Limited.	17.01.2017	20.01.2017	Misc
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.	17.1.2017	20.01.2017	Misc
175/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the 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	17.1.2017	20.01.2017	Misc
239/MP/2016	Petition under Section 79 (1)(b) and 79(1)(f) to claim amounts to compensate the pe¬titioner on account of the consequences of the occurrence of change in law events. ACB (India) Limited (ACBIL)	17.01.2017	20.01.2017	Misc
I.A. No. 57/2016 in 304/MP/2013	Petition for adjustment of generation tariff and other consequential reliefs Godavari Green Energy Limited	03.01.2017	06.01.2017	Misc
248/MP/2016 With IA No. 64/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited	03.01.2017	04.01.2017	Misc
248/MP/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM).Kudgi Transmission Limited	29.12.2016	02.01.2017	Misc

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