::: Central Electricity Regulatory Commission :::

Records of Proceedings(ROP) - 2018

Pet. No.	Subject	Date of Hearing	Date of posting ROP on website	Category
147/TT/2018	Determination of transmission tariff fromCOD to 31.3.2019 for Aurangabad (Powergrid)-Padghe (Powergrid) 765 kV D/C line and Padghe (Powergrid)-Padghe/Kudus (MSETCL) 400kV D/C (Quad) line alongwith associated bays and establishment of 765/400 kV 2x1500MVA Padghe GIS Sub Station under System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh (IPP-E). Power Grid Corporation of India Ltd.	20.12.2018	31.12.2018	Transmission
251/GT/2017	Petition for determination of tariff of Udupi Thermal Power Plant (2 x 600 MW) for the period from 1.4.2014 to 31.3.2019 Udupi Power Corporation Ltd.	18.12.2018	28.12.2018	Generation
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for non- compliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	20.12.2018	28.12.2018	Misc
127/TT/2018	Determination of transmission tariff from DOCO to 31.3.2019 of 10 assets under “Inter-Regional System Strengthening Scheme in WR & NR (Part-B)” in Northern Region & Western Region. Power Grid Corporation of India Ltd. (PGCIL)	20.12.2018	28.12.2018	Transmission
Petition No. 26/RP/2018 in Petition No. 222/TT/2016	Petition for review of order dated 14.5.2018 in Petition No. 222/TT/2016.Power Grid Corporation of India Limited (PGCIL)	18.12.2018	28.12.2018	Review
32/RP/2018	Determination of transmission tariff for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC under "Static VAR Compensator (SVCs) in Northern Region. Power Grid Corporation of India Limited (PGCIL)	18.12.2018	28.12.2018	Review
33/RP/2018	Determination of transmission tariff for 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR/ (-) 200 MVAR SVC under Static VAR Compensator (“SVC”) in Northern Region. Power Grid Corporation of India Limited (PGCIL)	18.12.2018	28.12.2018	Review
Petition No. 48/RP/2018 in Petition No. 261/MP/2017	Petition for review of order dated 6.11.2018 in Petition No. 261/MP/2017 Kudgi Transmission Limited	20.12.2018	28.12.2018	Review
Petition No. 102/TT/2018 alongwith IA No. 60/IA/2018	Approval of transmission tariff for 2 x 400 kV bay at Jhanor Gandhar GPS of NTPC Limited which form part of the inter-State transmission system of EPTCL Essar Power Transmission Company Ltd. (EPTCL)	20.12.2018	28.12.2018	Transmission
374/MP/2018	Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of the Power Purchase Agreements (PPAs) dated 6.2.2007 and 2.2.2007 under 1000 MW Bid-1 and 1000 MW Bid-2 respectively, executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited for approval of amendments to the PPAs by way of Supplemental PPAs.Gujarat Urja Vikas Nigam Limited	20.12.2018	28.12.2018	Misc
Review Petition No. 20/RP/2018 in Petition No. 13/TT/2017	Review of order dated 22.2.2018 in Petition No. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Powergrid Corporation of India Limited	18.12.2018	28.12.2018	Review
Review Petition No. 28/RP/2018 alongwith I.A. No.61/2018 and IA No. 62/2018	Review of order dated 14.11.2017 in Petition No. 183/TT/2013 with regard to approval of transmission tariff of Assets I, II and III under Sikkim Generation Projects-Part B in Eastern Region for the period 2014-19. DANS Energy Private Limited	18.12.2018	28.12.2018	Review
198/TT/2017	Approval of transmission tariff for 08 assets 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” Power Grid Corporation of India Ltd. (PGCIL)	20.12.2018	28.12.2018	Transmission
Petition No. 214/MP/2018 alongwith I.A.No.70/2018, 101/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the PPAs dated 7.8.2008 in order dated 28.3.2018 in Case No. 104/MP/2017(Interlocutory Application moved by the Petitioner for clarification and for approval of Rs.106.95 Cr of IDC and FERV as against provisionally approved) Adani Power (Mundra) Limited	20.12.2018	28.12.2018	Misc
Petition No. 13/RP/2018 in 187/MP/2015 I.A. No. 7/2018 in 187/MP/2015 Petition No. 64/TT/2015	Petition for review of the Order dated 11.10.2017 in Petition No. 187/MP/2015. Power Grid Corporation of India Ltd. (PGCIL)	20.12.2018	28.12.2018	Review
Review Petition No. 42/RP/2018 in Petition No.264/TT/2017 alongwith IA No.42/IA/2018	Review of order dated 20.7.2018 in Petition No. 264/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Powergrid Corporation of India Limited	18.12.2018	28.12.2018
Petition No. 91/MP/2018 Along with IA Nos. 68/2018 & 72/2018	Petition seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.7.2012 as amended on 19.12.2014 and 23.1.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents KSK Mahanadi Power Company Ltd.	18.12.2018	28.12.2018	Misc
180/MP/2017	Section 41 of the Electricity Act, 2003 read alongwith Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of Transmission Assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets Power Grid Corporation of India Limited	12.12.2018	28.12.2018	Misc
Review Petition No.4/RP/2018 Along with 4/IA/2018	Petition for review of the order dated 27.6.2016 in Petition No. 419/MP/2014 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 pursuant to order dated 1.12.2017 passed by APTEL in Appeal No.193/2016 Raichur Sholapur Transmission Company Pvt. Ltd. (RSTCPL)	20.12.2018	28.12.2018	Review
178/GT/2017	Petition for determination of tariff of Solapur Super Thermal Power Station (2 x 660 MW) for the period from anticipated date of commercial operation of Unit-I (31.8.2017) to 31.3.2019 NTPC Ltd.	18.12.2018	28.12.2018	Generation
183/MP/2018	Petition under Sections 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking extension of Scheduled Delivery Date on account of force majeure events falling within the scope of the Power Purchase Agreement dated 1.11.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 5 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Jaipur Vidyut Vitran Nigam Limited (JVVNL Ajmer Vidyut Vitran Nigam Limited (AVVNL), Jodhpur Vidyut Vitran Nigam Limited (JVVNL). Maruti Clean Coal and Power Limited	20.12.2018	28.12.2018	Misc
203/TT/2016	Determination of transmission tariff from COD to 31.3.2019 for 400 kV D/C Meja-Allahabad transmission line along with associated bays at Allahabad under Transmission System Associated with Meja TPS in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	20.12.2018	28.12.2018	Transmission
61/TT/2018	Determination of transmission tariff for Asset-I: 2 nos. 400 kV Malerkotla Bays at 400/220 kV GIS Substation at Kurukshetra under “Provision of 400 kV bays for lines under Northern Region System Strengthening Scheme-XXXI (Part-B)” Power Grid Corporation of India Ltd. (PGCIL)	20.12.2018	24.12.2018	Transmission
Petition No.19/RP/2018 in Petition No. 62/MP/2017	Petition for review of the order dated 26.3.2018 in Petition No. 62/MP/2017 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. Power Grid N M Transmission Ltd. (PGNMTL).	12.12.2018	21.12.2018	Review
156/MP/2018	Petition for seeking compensation/relief for increased expenses due to certain events of 'Change in Law' as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. MB Power Madhya Pradesh Limited (MBPMPL)	19.12.2018	21.12.2018	Misc
256/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for 1 nos. 400 kV bay each at Salem New (Dharmapuri) and Madhugiri for terminating Salem New (Dharmapuri)-Madhugiri 765 kV S/C Line-2 (Initially charged at 400 kV) being implemented under tariff based bidding and 1 no. 63 MVAR line reactor at Madhugiri end of Salem New (Dharmapuri)-Madhugiri 765 kV S/C Line-2 (Initially charged at 400 kV) being implemented under tariff based bidding under "Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu-Part-A1 (b)" in Southern Region. Power Grid Corporation of India Limited (PGCIL)	13.12.2018	21.12.2018	Review
37/RP/2018	Review of order dated 23.7.2018 in Petition No. 01/TT/2018 with regard to approval of transmission tariff of Assets I and II under Transmission System associated with Pallatana GBPP and Bongaigon TPS from COD to 31.3.2019 under 2014 Tariff Regulations. Power Grid Corporation of India Limited	18.12.2018	21.12.2018	Review
31/RP/2018	Determination of transmission tariff from COD to 31.3.2019 for extension of Kudankulam APP-Tirunelveli 400 kV (Quad) D/C line to Tuticorin Pooling Station alongwith associated bays at Tuticorin Pooling Station under connectivity for Kudankulam 3 & 4 (2X1000 MW) for 2014-19 tariff period. Power Grid Corporation of India Limited (PGCIL)	18.12.2018	21.12.2018	Review
197/GT/2017	Petition for determination of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-IV (1 x 500 MW) for the period from anticipated date of commercial operation of Unit-I (31.7.2017) to 31.3.2019 NTPC Ltd.	18.12.2018	21.12.2018	Generation
241/GT/2017 240/GT/2017	Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I Unit-2 (110 MW) for the period from 15.10.2010 (COD) to 31.3.2014. Kanti Bijli Utpadan Nigam Limited	18.12.2018	21.12.2018	Generation
174/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for assets under Conversion of Fixed Line Reactors to Switchable Line Reactors in Southern Region. NTPC	13.12.2018	21.12.2018	transmission
130/MP/2018	Petition for extension of cut-off date of Vindhyachal Super Thermal Power Station, Stage-V (1 x 500 MW) from 31.3.2018 to 31.3.2019 NTPC	19.12.2018	21.12.2018	Misc
199/GT/2017	Petition for determination of tariff of Kudgi Super Thermal Power Station, Stage-I (3 x 800 MW)for the period from anticipated date of commercial operation of Unit-I (25.7.2017) to 31.3.2019 NTPC Ltd.	18.12.2018	21.12.2018	Generation
Petition No. 303/MP/2018 Alongwith IA No.81/2018 Petition No. 304/MP/2018 Alongwith IA No.82/2018 Petition No. 339/MP/2018 Alongwith IA No.94/2018	Petition under Section 79(1)(b), 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	19.12.2018	21.12.2018	Misc
Review Petition No. 15/RP/2018 in Petition No. 98/TT/2016	Review Petition No. 15/RP/2018 seeking review of order dated 30.8.2016 in Petition No. 98/TT/2016. Power Grid Corporation of India Ltd. (PGCIL)	18.12.2018	21.12.2018	Review
Review Petition No. 10/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 16/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 8/RP/2017 in Petition No. 312/TT/2014& Review Petition No. 9/RP/2017 in Petition No. 312/TT/2014	Review Petition No.10/RP/2017 seeking review of order dated 16.1.2017 in Petition No. 384/TT/2014 Parbati Koldam Transmission Company Limited (PKTCL)	18.12.2018	21.12.2018	Review
89/MP/2018	Petition under Section 79 (1) (a) read with Sections 62 and 64 of the Electricity Act, 2003 and Regulations 36(a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor of Indira Gandhi Super Thermal Power Station (3 x 500 MW) of Aravali Power Company Private Limited on account of non-availability of coal. Aravali Power Company Private Ltd. (APCPL)	18.12.2018	21.12.2018	Misc
285/MP/2018	Petition for inclusion of liquidated damages deducted from capital cost and re-computation of trued-up tariff for the period FYs 2011-14 and tariff for FYs 2014-19 pursuant to order dated 26.12.2017 in Petition No. 152/GT/2015 in respect of Maithon Right Bank Thermal Power Plant (Units I & II)(2 x 525 MW) of Maithon Power Ltd. Maithon Power Ltd.	19.12.2018	21.12.2018	Misc
290/MP/2018	Petition under Section 79 (1) (c) read with Section 79 (1) (k) of the Electricity Act, 2003 for allowing Ms/ Power Private Limited to use the dedicated transmission line (Petitioner`s plant to Bharari, Bilaspur Pooling Station of PGCIL) on sharing basis along with other beneficiaries. ACB India Limited	19.12.2018	21.12.2018	Misc
129/MP/2018	Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Shalimar Visuals Private Limited (SVPL)	19.12.2018	21.12.2018	Misc
138/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 14 & 15 of the Central Electricity Regulatory Commission (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations,2010 challenging the illegal and arbitrary rejection of Grant of REC Application of the Petitioner . DCM Shriram Ltd.	19.12.2018	21.12.2018	Misc
I.A No. 100/2018 in Petition No. 275/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 15 of the PPA dated 13.12.2011 executed between Tata Power Trading Company Limited and SKS Power Generation (Chhattisgarh) Limited. Tata Power Trading Company Limited	19.12.2018	21.12.2018	Misc
135/MP/2018	Petition seeking payment of transmission tariff between the date of commissioning and date of charging of Element 2 and Element 3 of transmission assets of Kudgil Transmission Ltd. Kudgi Transmission Limited	19.12.2018	21.12.2018	Misc
153/MP/2018 154/MP/2018	Petition under Section 79 to adjudicate upon dispute between the Petitioner and the Respondent, Electricity Department of Dadra and Nagar Heveli as per the Bulk Power Agreement dated 6.9.2011.Maharashtra State Electricity Transmission Company Ltd.	19.12.2018	21.12.2018	Misc
128/MP/2018	Petition for revision of transmission tariff for Asset I: 400 kV D/C Palatana-Silchar Twin Moose Conductor Transmission Line-247.39 km, Asset II: 400 kV D/C Silchar Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line214.41 km, Asset III: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-201 km, Asset IV: 400 kV D/C Silchar Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line256.41 km and Asset V: 400 kV D/C Azara--Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-159 km under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 (On admission ). North East Transmission Co. Ltd.(NETCL)	19.12.2018	21.12.2018	Misc
Petition No.27/RP/2018 in Petition No. 146/MP/2017	Petition for review of the order dated 28.5.2018 in Petition No. 146/MP/2017 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. Power Grid Corporation of India(PGCIL).	12.12.2018	19.12.2018	Review
Review Petition No.4/RP/2018 Along with 4/IA/2018	Petition for review of the order dated 27.6.2016 in Petition No. 419/MP/2014 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 pursuant to order dated 1.12.2017 passed by APTEL in Appeal No.193/2016 Raichur Sholapur Transmission Company Pvt. Ltd. (RSTCPL)	12.12.2018	18.12.2018	Review
Petition No.21/RP/2018 Along with I.A. No.96/2018	Petition for review of the order dated 3.4.2018read with corrigendum dated 26.4.2018 in Petition No. 110/MP/2018 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. Power Grid Corporation of India(PGCIL).	12.12.2018	18.12.2018	Review
Petition No.22/RP/2018 Along with I.A. No.47/2018 in Petition No. 101/MP/2017	Petition for review of the order dated 19.12.2017 in Petition No. 101/MP/2016 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. D.B Power Ltd.	12.12.2018	18.12.2018	Review
Petition No.23/RP/2018 Along with I.A. No.48/2018 in Petition No. 229/MP/2016	Petition for review of the order dated 19.12.2017 in Petition No. 101/MP/2016 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. D.B. Power Ltd.	12.12.2018	18.12.2018	Review
Petition No.34/RP/2018 in Petition No. 229/MP/2017	Petition for review of the order dated 20.7.2018 in Petition No. 229/MP/2017 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. Power Company of Karnataka Limited(PCKL).	12.12.2018	18.12.2018	Review
180/MP/2017	Section 41 of the Electricity Act, 2003 read alongwith Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of Transmission Assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets Power Grid Corporation of India Limited	12.12.2018	18.12.2018	Misc
4/MP/2017 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.	11.12.2018	18.12.2018	Misc
Petition No.29/RP/2018 Along with I.A. No.64/2018 in Petition No. 216/MP/2016	Petition for review of the order dated 25.6.2017 in Petition No. 216/MP/2016 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. Power Grid Corporation of India Limited (PGCIL)	12.12.2018	18.12.2018	Review
68/MP/2018	Petition for revision of NAPAF for Vallur Thermal Power Station (3 x 500 MW) for the period from 1.4.2017 to 31.3.2019 NTPC Tamil Nadu Energy Company Ltd.	11.12.2018	17.12.2018	Misc
11/MP/2017	Petition under Section79(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	11.12.2018	17.12.2018	Misc
331/MP/2018	Petition for recovery of unpaid dues and implementation of orders dated 31.8.2017 in Petition No. 28/MP/2016 read with order dated 20.3.2018 in Petition No. 192/MP/2016 and order dated 26.12.2017 in Petition No. 152/GT/2015 for (a) recovery of unpaid bills and imposition of late payment surcharge thereon and (b) recovery of ash disposal expenses Maithon Power Limited	12.12.2018	17.12.2018	Misc
19/MP/2018	Memorandum of original petition filed under Section 79 (1) (f) of the Electricity Act, 2003 (the Act) and the other applicable provisions of the Act in relation to the disputes having arisen under the Power Purchase Agreement dated April, 11, 2016 between the parties Talettutayi Solar Projects Four Private Limited	12.12.2018	17.12.2018	Misc
Petition No. 340/MP/2018 along with the IA No. 95/2018	Petition under Section79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreements executed between the Petitioners and NTPC Limited dated 12.5.2016, seeking release of Performance Bank Guarantees arbitrarily and illegally retained by NTPC Limited and seeking extension of time and deferral of the Scheduled Commissioning Date for the commissioning of two 70 MW solar power projects in accordance with Power Purchase Agreements dated 12.5.2016 executed under the National Solar Mission Phase-II, Batch-II, Tranche-I Rising Sun Energy Private Limited and Others	13.12.2018	17.12.2018	Misc
17/MP/2018	Petition under Section 79(1) (f) read with Section 79 (1) (a) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondents 1 to 3. NTPC Vidhut Vyapar Nigam Limited	12.12.2018	17.12.2018	Misc
Petition No. 194/MP/2017 Along with IA. No.24/2018 and IA. No. 25/2018	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	12.12.2018	17.12.2018	Misc
229/MP/2018	Petition under Section 79 (1) (b) and 79 (f) and other applicable provisions of the Electricity Act, 2003 Prayatna Developers Private Limited	13.12.2018	17.12.2018	Misc
230/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for violation of Regulation 10 of the DSM Regulations 2014 and for persistent default in payment of ERLDC charges stipulated under CERC (RLDC Fees & Charges and related matters) Regulations, 2015 by M/s Ind-Barath Energy (Utkal) Limited Eastern Regional Load Despatch Centre	13.12.2018	17.12.2018	Misc
195/MP/2018	Application for Modification in the Transmission Licence No. 12/Transmission/2010/CERC dated 1st December, 2010 granted to ‘Cross Border Power Transmission Company Limited’ for 400 kV D/C Muzaffarpur-Sursand Transmission Line & 2 nos. 220 kV Line bays at Muzaffarpur Substation Cross Border Power Transmission Company Limited	13.12.2018	17.12.2018	Misc
33/MP/2016 91/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Limited	13.12.2018	17.12.2018	Misc
90/MP/2018	Petition under Sections 142 and 146 of the Electricity Act, 2003 against the Nuclear power Corporation of India Limited for willful, deliberate, contumacious and continuous non-compliance of order 21.9.2016 in Petition No.43/MP/2016 RAPP Transmission Limited	11.12.2018	17.12.2018	Misc
18/SM/2015	Suo-Moto petition in the matter of declaration of commercial operation of Units 20 to 50 of Mundra Ultra Mega Power Project developed by Coastal Gujarat power Limited. Coastal Gujarat private Limited (CGPL) and Others	11.12.2018	17.12.2018	Suo-Moto
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of the Orders dated 14.3.2018 passed in Petition No. 13/SM/2017 and 16.3.2018 passed in Petition No. 1/MP/2017; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Tamil Nadu Generation and Distribution Corporation Limited in relation thereto GMR Warora Energy Limited	13.12.2018	17.12.2018	Misc
18/MP/2018	Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. Adani Green Energy Limited	12.12.2018	17.12.2018	Misc
171/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset: Replacement of 01 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon Sub-station under transmission system for “Eastern Region System Strengthening Scheme-IX” in Eastern Region. Power Grid Corporation of India Limited (PGCIL)	13.12.2018	17.12.2018	Transmission
239/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of SIX OPGW links under the project fibre optical communication system in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in Eastern Region. Power Grid Corporation of India Limited (PGCIL)	13.12.2018	17.12.2018	Transmission
233/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of LILO of existing Neyveli TS-II-Pondicherry 400 kV S/C at NNTPS generation switchyard under “transmission system for evacuation of power from 2X500 MW Neyveli Lignite Corp. Ltd TS-1 (Replacement) (NNTPS)” in Southern Region. Power Grid Corporation of India Limited (PGCIL)	13.12.2018	17.12.2018	Transmission
243/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Expansion and Replacement of existing SCADA/EMS System at SLDC’s of Northern Region (NR ULDC Phase-II)” Power Grid Corporation of India Limited (PGCIL)	13.12.2018	17.12.2018	Transmission
255/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for ICTs at Mandola Sub-station and Ballabhgarh Sub-station under NRSS-XXXII in Northern Region. Power Grid Corporation of India Limited (PGCIL)	13.12.2018	17.12.2018	Transmission
197/MP/2016	Petition seeking requirement of revenue in relation of pension and gratuity contribution for the control period 1.4.2014 to 31.3.2019 in respect of employees of all the generating stations, transmission activities etc. including the retired personnel. Damodar Valley Corporation (DVC)	11.12.2018	14.12.2018	Misc
78/MP/2018 236/MP/2017	Petition for unilateral surrender of 400 MW power by MPPMCL from MTPS & CTPS of DVC in violation of provision of PPA. Damodar Valley Corporation (DVC)	11.12.2018	14.12.2018	Misc
Petition No. 269/MP/2017 Alongwith I.A. No. 98/IA/2017	Petition under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Clause 9 of the BPTA, Clause 11 of the TSA and Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for deferment of operationalization of LTA on account of Force majeure events. Korba West Power Company Limited	12.12.2018	14.12.2018	Misc
Petition No. 200/MP/2017 alongwith I.A. No. 78/2018	Petition seeking payment of outstanding dues towards the power sold to Telengana State Power Corporation Committee. Nirani Sugars Limited	12.12.2018	14.12.2018	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.	11.12.2018	14.12.2018	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 (APNRL)	12.12.2018	14.12.2018	Misc
248/MP/2018	Petition for approval of Renovation and Modernization (R & M) of 105 MW Loktak Power Station in the State of Manipur. NHPC Limited	11.12.2018	14.12.2018	Misc
342/MP/2018 343/MP/2018	Revision of tariff pursuant to enactment of CGST Act and allied GST Laws ACME Rewa Solar Energy Private Limited	12.12.2018	14.12.2018	Misc
70/MP/2018	Petition for a direction to the Respondent to refund the back- up supply charges collected from the Petitioners, during the course of grant of inter State Open Access to the Petitioner, by contravening and violating the Central Electricity Regulatory Commission (Open Access in Inter State Transmission) Regulations, 2008 Godavari Biofineries Limited.	11.12.2018	14.12.2018	Misc
117/MP/2017 222/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 DB Power Limited (DBPL)	11.12.2018	14.12.2018	Misc
67/MP/2018	Petition for relaxation of cut-off date of Vallur Thermal Power Station (3 x 500 MW) of NTECL NTPC Tamil Nadu Energy Company Ltd.	11.12.2018	14.12.2018	Misc
178/MP/2018 189/MP/2018	Petition under Section 79 (1) (b) of the Electricity Act, 2003 for the approval of ‘Change in Law’ and consequent revision in capital cost due to introduction of the Central Goods and Services Tax Act, 2017 promulgated by the Department of Revenue, Ministry of Finance notified by way of notification dated 28.6.2017 ACME Jodhpur Solar Power Private Limited	12.12.2018	14.12.2018	Misc
228/MP/2018	Petition for extension of cut-off date of Koldam Hydroelectric Power Project from 31.3.2018 to 31.3.2020 NTPC	13.12.2018	14.12.2018	Misc
35/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking refund of PoC charges for 260 MW in Eastern Region granted under the Bulk Power Transmission Agreement dated 1.7.2016. GMR Kamalanga Energy Limited	12.12.2018	14.12.2018	Misc
317/TD/2018	Petition for up-gradation of the inter-State trading licence from Category ‘II’ to Category ‘I’ Manikaran Power Limited	12.12.2018	14.12.2018	Trading
297/MP/2018	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 certain Change in Law events inter alia pursuant to the liberty granted by the Commission vide order in Petition No. 216/MP/2016 dated 25.6.2018 Bhopal Dhule Transmission Company Limited	12.12.2018	14.12.2018	misc
22/MP/2018	Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.Mirra and Mirra Industries (MMI)	12.12.2018	14.12.2018	misc
122/MP/2017 187/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 systemby the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. Essar Power Gujarat Limited (EPGL)	11.12.2018	14.12.2018	Misc
144/MP/2017	Petition under CERC (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and CERC`s DOP on Reserve shutdown and compensation mechanism dated 5.5.2017-seekng 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	11.12.2018	14.12.2018	misc
73/MP/2018	Petition under Section 79(1) (f) and (c ) of the Electricity Act, 2003 read with Regulation12 of Central Electricity Regulatory Commission(Terms and Conditions of Tariff) Regulations,2014, against the arbitrary acts and omissions of Teestavalley Power Transmission Limited. M/s Sneha Kinetic Power Projects Pvt. Ltd.	11.12.2018	14.12.2018	Misc
224/MP/2018	Petition invoking section 79(1)(b) and section 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PPAs dated 18.1.2014 and 20.1.2014 for the purpose of calculation of penalties for maintaining the availability below 80% for a contract year. MB Power Limited	15.11.2018	29.11.2018	Misc
262/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 14.2 of the Power Transmission Agreement dated 16.01.2009 and Article 17.2.2 of the Transmission Service Agreement dated 17.10.2017 as well as Articles 10.1.14 and 10.1.25 of the debenture trust deed dated 18.06.2018 (Debenture Trust Deed) as amended from time to time) entered into between the WTGL and Catalyst Trusteeship Limited the Debenture Trustee. Western Transmission (Gujarat) limited	15.11.2018	29.11.2018	Misc
227/MP/2018	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 19.12.2017 passed by the Commission in Petition No. 229/MP/2016. DB Power Limited (DB Power)	15.11.2018	29.11.2018	Misc
224/MP/2017	Petition under Section 79 (1) (d) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking relaxation in the O&M Norms. North East Transmission Company Limited (NETCL)	15.11.2018	29.11.2018	Review
Review Petition No.16/RP/2018 in Petition No. 152/GT/2015	Review of the Commission's order dated 26.12.2017 in Petition No. 152/GT/2015 for approval of tariff after truing-up exercise for the period 2011-14 and determination of tariff for the period 2014-19 in respect of 1050 MW unit of Maithon Power Limited. Tata Power Delhi Distribution Ltd & 5 Others	15.11.2018	29.11.2018	Review
Review Petition No.36/RP/2018 alongwith IA No.88/2018 in Petition No.122/MP/2018	Petition for review of Order dated 23.7.2018 in Petition No. 122/MP/2018. LancoAnpara Power Limited (LAPL)	15.11.2018	29.11.2018	Review
299/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-StateTransmission and related matters) Regulations, 2009 for clarification regarding construction modalities for BALCO Dharamjaygarh 400 kV D/C (2nd D/C Line) for the purpose ofconnectivity to BALCO for 250 MW as a bulk consumer. Bharat Aluminium Company Limited (BALCO)	15.11.2018	26.11.2018	Misc
249/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the PPAs dated 7.8.2008 for approval of Carrying Cost in terms of the order of the Commission dated 31.5.2018. Adani Power (Mundra) Limited (APMuL)	15.11.2018	26.11.2018	Misc
289/MP/2018	Petition invoking Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking payment of Capacity Charges and Transmission Charges as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. MB Power (Madhya Pradesh) Limited (MBPMPL)	15.11.2018	22.11.2018	Misc
326/MP/2018	Petition under Sections 79 (1) (c) and (f) of the Electricity Act, 2003 seeking a declaration that the delay in obtaining forest clearance for implementing the ‘Additional System Strengthening Scheme for Chhattisgarh IPPS – Part B’ is a force majeure event under the TSA dated 19.5.2015 and seeking extension of time period for achieving the commercial operation date of the project. Raipur Rajnandgaon Warora Transmission Limited (RRWTL)	15.11.2018	22.11.2018	Misc
92/MP/2018	Petition under Sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to Respondent No. 1 to pay a sum of Rs. 112.39 crore, being the financial loss suffered by the Petitioner, on account of delay in commencement of the Long Term Access granted to the Petitioner, due to delay in implementation of the Transmission system falling in the scope of Respondent No. 1’s obligations, along with interest on the same till the date of payment of the amount by Respondent No. 1 to the Petitioner. Shiga Energy Private Ltd. (SEPL)	15.11.2018	22.11.2018	Misc
205/MP/2018	Petition under Section 79(1) (c) of the Electricity Act, 2003 read with the Indian Electricity Grid Code seeking direction for scheduling overload capacity. Himachal Baspa Power Company Limited	15.11.2018	22.11.2018	Misc
288/MP/2018	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1 Assets in favour of Petitioner No. 2 its Lender and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project. Jabalpur Transmission Company Limited	15.11.2018	22.11.2018	Misc
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003, for non-compliance of the Commission’s direction dated 28.9.2017 in Petition No. 97/MP/2017 Adani Power (Mundra) Limited	15.11.2018	22.11.2018	Misc
265/MP/2018 Alongwith I.A No. 79 and 80 of 2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity 8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018. The same is in direct contravention of the final Order passed by this Hon’ble Commission in Petition No. 190/MP/2016 dated 31.5.2018. Greenko Budhil Hydro Power Private Ltd. (GBHPPL)	15.11.2018	22.11.2018	Misc
309/GT/2018 310/GT/2018 314/GT/2018	Revision of tariff of Nathpa Jhakri Hydro Electric Power Station (6x250 MW) for the period 1.4.2009 to 31.3.2014- Truing-up of tariff determined by the Commission’s order dated 20.6.2014 in Petition No.168/GT/2013 SJVN Limited	15.11.2018	22.11.2018	Generation
315/GT/2018	Determination of generation tariff of Rampur Hydro Power Station (412 MW) for the period from actual COD of first unit(13.5.2014) to 31.3.2019 SJVN Limited	15.11.2018	22.11.2018	Generation
318/MP/2018 Alongwith IA Nos.85/2018 & 86/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 7 of the 5th amendment of the CERC (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 thereby seeking quashing of the letters dated 28.3.2018, 29.3.2018 and 3.10.2018 issued by PGCIL. SEL Sunshine Power Private Limited(SELSPPL)	06.11.2018	16.11.2018	Misc
Review Petition No. 28/RP/2018 Alongwith I.A. No.61/2018 and IA No. 62/2018	Review of order 14.11.2017 in Petition No. 183/TT/2013 with regard to approval of transmission tariff of Assets I, II and III under Sikkim Generation Projects-Part B in Eastern Region for the period 2014-19. DANS Energy Private Limited	16.10.2018	16.11.2018	Review
Review Petition No. 26/RP/2017 in Petition No. 85/TT/2015	Review of Commission’s order dated 24.2.2017 in Petition No. 85/TT/2015 pertaining to approval of transmission for 8 nos. Assets under Eastern Region Strengthening Scheme (ERSS-III) for the period 2014-19. North Bihar Power Distribution Company Ltd &Ors.	16.10.2018	16.11.2018	Review
Review Petition No. 10/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 16/RP/2017 inPetition No. 384/TT/2014 Review Petition No. 8/RP/2017 in Petition No. 312/TT/2014 Review Petition No. 9/RP/2017 in Petition No. 312/TT/2014	Review of Commission’s order 16.1.2017 in Petition No. 384/TT/2014 regarding transmission tariff for section of 400 kV (Quad) 2xS/C Parbati-Koldam transmission line (starting from LILO point of Parbati (Banala) Pooling Station to Koldam HEP) in Northern Region for 2014-19 period. ParbatiKoldam Transmission Company Limited	16.10.2018	16.11.2018	Review
Review Petition No. 5/RP/2018 in Petition No. 70/TT/2017	Review of Commission’s order dated 21.11.2017 in Petition No. 70/TT/2017 regarding determination of transmission charges for assets viz- 765 kV line bays at Jharsuguda (Sundergarh) PS under the Transmission System Associated with Darlipalli TPS in Eastern Region. Power Grid Corporation of India Limited	16.10.2018	16.11.2018	Review
Review Petition No. 10/RP/2018 in Petition No. 39/TT/2015 Review Petition No. 11/RP/2018 in Petition No. 88/TT/2017	Review of Commission’s order dated 12.12.2017 in Petition No. 39/TT/2015 regarding (i) truing up of fee and charges for the period 2009-14 block and (ii) fee and charges for the period 2014-19 block for Unified Load Despatch and Communication Scheme. Power Grid Corporation of India Limited	16.10.2018	16.11.2018	Review
162/MP/2017	Petition under Section 79 (1) (c) (d) (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the Respondent in relation to the Medium term open access for transfer of power from the Western Region to the Northern Region. KSK Mahanadi Power Company Limited (KSKMPCL)	23.10.2018	05.11.2018	Misc
302/MP/2018	Petition seeking additional time period to comply with the Net-worth Norms and Shareholding Pattern as prescribed under Regulations 18 (i) 19 (1) and 20 of the CERC Power Market ) Regulations,2010. Power Exchange India Limited	18.10.2018	01.11.2018	Misc
251/MP/2018	Petition under Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Section 79 (1) (c) of the Electricity Act, 2003 challenging the illegal and unlawful conduct of PGCIL of wrongfully raising invoices for transmission charges upon the petitioner in a manner inconsistent with applicable regulations and orders of this Commission and seeking directions against PGCIL to comply with its statutory and contractual obligations. Adani Power Limited	24.10.2018	31.10.2018	Misc
248/MP/2016	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). KTL	23.10.2018	31.10.2018	Misc
199/MP/2018	Petition under Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Section 79 (1) (c) of the Electricity Act, 2003 challenging the illegal and unlawful conduct of PGCIL of wrongfully raising invoices for transmission charges upon the petitioner in a manner inconsistent with applicable regulations and orders of this Commission and seeking directions against PGCIL to comply with its statutory and contractual obligations. Maheshwaram Transmission Limited	24.10.2018	30.10.2018	Misc
168/TT/2018	Determination of tariff from COD to 31.3.2019 for assets under Fiber Optic Communication system for central sector Sub-stations and Generating Stations” in Southern Region. PGCIL	23.10.2018	30.10.2018	Transmission
116/MP/2018	Petition under Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Section 79 (1) (c) of the Electricity Act, 2003 challenging the illegal and unlawful conduct of PGCIL of wrongfully raising invoices for transmission charges upon the petitioner in a manner inconsistent with applicable regulations and orders of this Commission and seeking directions against PGCIL to comply with its statutory and contractual obligations. Maruti Clean Coal and Power Limited	24.10.2018	30.10.2018	Misc
160/TT/2018	Determination of tariff from COD to 31.3.2019 for Asset-I: Replacement of 1X100 MVA, 220/132 kV ICT-II by 1X200 MVA, 220/132 kV ICT-II at Raebareli Sub-station, Asset-II: Replacement of 1X100 MVA, 220/132 kV ICT-III by 1X200 MVA, 220/132 kV ICT-III at Raebareli Sub-station under “Augmentation of Transformation Capacity at Raebareli and Sitarganj 220/132 kV Sub-stations”. PGCIL	23.10.2018	30.10.2018	Transmission
170/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for “NLC- Karaikal 230 kV D/c line (through LILO of the 230 kV Neyveli- Bahour S/c line at Karaikal) under NLC- Karaikal 230 kV D/c line” in Southern Region. PGCIL	23.10.2018	30.10.2018	Transmission
159/TT/2018	Approval of transmission tariff for 2014-19 tariff block from COD to 31.3.2019 of 125 MVAR Bus Reactor at 400/220 kV Manesar Sub-station Extension under “Bus Reactor Scheme in Northern Region, Phase-II”. PGCIL	23.10.2018	30.10.2018	Transmission
169/TT/2018	Petition for truing up of fees and charges for 2009-14 tariff block and determination of fees and charges for 2014-19 tariff period under Fibre Optic Communication System in lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links in Southern Region. PGCIL	23.10.2018	30.10.2018	Transmission
118/MP/2018	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 25.7.2013 (PTC-PPA) and procurers PPA for claiming compensation on account of events pertaining to Change in Law. TRN Energy Private Limited	23.10.2018	30.10.2018	Misc
161/TT/2018	Determination of tariff from COD to 31.3.2019 for Asset 1: 1 no. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Ckt-I of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line and Asset 2: 1 no. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non- Switchable line reactor for Ckt-II of 400 kV D/C Bikaner (RVPNL)-Sikar (PG) line under “Line bays associated with various Regional Strengthening Schemes in NR” Scheme. PGCIL	23.10.2018	30.10.2018	Transmission
137/TT/2018	Approval of transmission tariff for 2014-19 tariff period from COD to 31.3.2019 for Asset-I: 1X160 MVA ICT-I alongwith associated bays at Daltonganj Sub-station, 1X160 MVA ICT-II alongwith associated bays at Daltonganj Sub-station and 2X132 kV Line bays at Daltonganj Sub-station Asset-II: 02 Nos of 132 kV line bays at Daltonganj Sub-station under ERSS XVII Part A in Eastern Region. PGCIL	23.10.2018	30.10.2018	Transmission
Review Petition No. 18/RP/2017 in Petition No. 92/TT/2011 Review Petition No. 19/RP/2017 in Petition No. 94/TT/2011 alongwith 23/IA/2017 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 under Section 94(2) of the Electricity Act, 2003	23.10.2018	29.10.2018	Review
187/MP/2018 192/MP/2018 193/MP/2018	Petition for revision of tariff as a result of introduction of Goods and Services Tax Act, 2017. ReNew Wind Energy Private Limited.	23.10.2018	29.10.2018	Misc
71/MP/2018 72/MP/2018	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 Limited and EMCO Energy, PPA dated 21.3.2013 with Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy, 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.	24.10.2018	29.10.2018	Misc
296/MP/2018	Petition under Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Section 79 (1) (c) of the Electricity Act, 2003 challenging the illegal and unlawful conduct of PGCIL of wrongfully raising invoices for transmission charges upon the petitioner in a manner inconsistent with applicable regulations and orders of this Commission and seeking directions against PGCIL to comply with its statutory and contractual obligations. Meenakshi Energy Limited.	23.10.2018	29.10.2018	Misc
99/TT/2018	Truing up of transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for (a) Kalpakkam PFBR-Sirucheri 230 kV D/C Line (b) Kalpakkam PFBR-Arani 230 kV D/C Line under Transmission System associated with Kalpakkam PFBR (500 MW) in Southern Region. Power Grid Corporation of India Ltd.	23.10.2018	29.10.2018	Transmission
123/TT/2018	Truing up of transmission tariff of 2009-14 tariff block and determination of tariff of 2014-19 tariff block for the assets of “Transmission System associated with Sasan Ultra Mega Power Project (UMPP)” Power Grid Corporation of India Limited .	23.10.2018	29.10.2018	Transmission
108/TT/2018	Truing up tariff of 2009-14 tariff block and determination of tariff for 2014-19 tariff block of 4 assets under the transmission system associated with NRSS-XIII in Northern Region. Power Grid Corporation of India Ltd.	23.10.2018	29.10.2018	Transmission
05/TT/2018	Approval of tariff from COD to 31.3.2019 for 14 numbers OPGW links (1513.362 km), 27 numbers OPGW links (1892.58 km), 21 numbers OPGW links (2217.94 km) under Central Sector, 10 numbers OPGW links (258.37 km) under State Sector (MPPTCL) and 9 numbers OPGW links (1326.19 km) under Central Sector under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region” for 2014-19 period. Power Grid Corporation of India Limited .	23.10.2018	29.10.2018	Transmission
217/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 for creation of Security Interest over assets of Petitioner No.1 in favour of Axis Trustee Services Limited as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No.1 in relation to the 6800 senior, listed, unsecured, redeemable, non-convertible debentures issued by Petitioner No.1 in the form of STRPPs of face value of Rs. 10,00,000/- each aggregating to Rs. 680,00,00,000/- on a private placement basis for refinancing the existing loans as set out in Schedule VI of the Debenture Trust Deed between NRSS XXXI (B) Transmission Limited and Axis Trustee Services Limited dated 19.9.2017. NRSS XXXI (B) Transmission Limited[NRSSXXXI (B)].	23.10.2018	29.10.2018	Misc
203/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15.2.2 and 15.2.4 of the Transmission Service Agreement dated 6.8.2013, seeking approval for creation of Security Interest in favour of IDBI Trusteeship Services Limited, ("Petitioner-II"/ "Debenture Trustee") as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No.1 ("Debenture Holders") in relation to the secured, senior, listed, rated, redeemable, non-convertible debentures to be issued by the Petitioner No.1, in the form of Separately Tradable and Redeemable Principal Parts ("STRPPs") of a face value of Rs.10,00,000 (rupees ten lacs only) each for cash at par aggregating to Rs.860,00,00 (hereinafter referred to as the "Debentures") on a private placement basis for refinancing the existing loans of existing lenders as set out in Schedule VII of the Debenture Trust Deed, executed between Darbhanga-Motihari Transmission Company Limited and IDBI Trusteeship Services Limited dated 21.12.2017. Darbhanga-Motihari Transmission Co. Ltd.	21.10.2018	29.10.2018	Misc
153/MP/2017	Petition under Section79 (1)(d) of the Electricity Act,2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations,2008 and its amendments for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. Damodar Valley Corporation	23.10.2018	29.10.2018	Misc
Petition No. 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.	23.10.2018	29.10.2018	Misc
109/TT/2018	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Truing up of transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Asset: two nos. of 63 MVAR 400 kV Line Reactor at 400 kV Balia (PG) Sub-Station (Extension) under Northern region system strengthening scheme-XXIV in Northern region. Power Grid Corporation of India Limited.	23.10.2018	29.10.2018	Transmission
151/MP/2016	Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited .	23.10.2018	29.10.2018	Misc
148/TT/2018	Approval of transmission tariff in respect of the Inter State Transmission lines owned by TANTRANSCO upto the border of Tamil Nadu, State (1)Chitoor-Thiruvalam 230 kV SC Line (2) Sulurpet-Gummidipoondi 230 kV SC line (3)Yeerandahalli-Hosur 230 kV SC line (4)Mooziyar-Theni 230 kV SC line (5)Iduki-Udumalpet 230 kV SC line Tamil Nadu Transmission Corporation Ltd.	23.10.2018	29.10.2018	Transmission
Petition No.261/MP/2017 Alonwith IA No.56/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 to set aside the bill dated 6.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System. NTPC Limited.	23.10.2018	29.10.2018	Misc
150/TT/2018	Approval of tariff for transmission and distribution system activities of the network in respect of Damodar Valley Corporation for the tariff period 2014 – 19. Damodar Valley Corporation	23.10.2018	29.10.2018	Transmission
33/MP/2016 86/MP/2016 91/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Limited.	18.10.2018	29.10.2018	Misc
126/TT/2018	Truing up of transmission tariff of 2009-14 tariff block and determination of tariff for 2014-19 tariff period for 3x110 MVAR Line reactor for 765 kV D/C Raipur PS-Wardha Line 1 Ckt#2 to be charged as bus reactor at Wardha Sub-station under Integration of Pooling stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh (IPP C) in Western Region. Power Grid Corporation of India Limited.	23.10.2018	29.10.2018	Transmission
225/MP/2017	Petition for seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant. NEEPCO Limited.	23.10.2018	29.10.2018	Misc
191/MP/2018 190/MP/2018 226/MP/2018 189/MP/2018 188/MP/2018 185/MP/2018 184/MP/2018 178/MP/2018 165/MP/2018 164/MP/2018 157/MP/2018 212/MP/2018 211/MP/2018 210/MP/2018 209/MP/2018 207/MP/2018 206/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 28.3.2014 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the Power Purchase Agreement. Azure Clean Energy Private Limited.	24.10.2018	29.10.2018	Misc
208/MP/2018 213/MP/2018	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of ‘Electrostatic Precipitators’ (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low Nox burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 7.12.2015 issued by the Ministry of Environment and Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 1.1.2003; and for other claims on account of Change in Law under the Power Purchase Agreement. DB Power Limited.	24.10.2018	29.10.2018	Misc
124/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of 220 kV Kishanganga-Amargarh D/C line on M/C tower under “Transmission system associated with Kishenganga HEP” Power Grid Corporation of India Limited	23.10.2018	29.10.2018	Transmission
227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Lanco Amarkantak Power Limited.	18.10.2018	24.10.2018	Misc
Review Petition No. 24/RP/2018 in Petition No. 97/MP/2017	Petition for review of the order dated 31.5.2018 in Petition No. 97/MP/2017. Uttar Haryana Bijli Vitaran Nigam Ltd. & Another.	18.10.2018	24.10.2018	Review
1/SM/2018	Additional tax burden on transmission licensees on introduction of Goods and Service Tax compensation cess. Western Region Transmission (Maharashtra) Private Ltd. & Others.	18.10.2018	24.10.2018	Misc
238/MP/2017	Petition seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines (Force Majeure events). Darbangha-Motihari Transmission Company Limited.	18.10.2018	24.10.2018	Misc
284/MP/2018 alongwith I.A. No. 77/2018 8/MP/2014	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 Power Supply Agreement dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and Distribution Companies of the states of Maharashtra and Dadra & Nagar Haveli for compensation due to change in law. GMR Warora Energy Limited.	16.10.2018	23.10.2018	Misc
17/RP/2018 In Petition No. 89/MP/2016 alongwith IA No.29/2018	Petition for review of the order dated 2.11.2017 in Petition No. 89/MP/2016. BSES Yamuna Power Limited & Another.	16.10.2018	23.10.2018	Misc
305/MP/2015 255/MP/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 .	18.10.2018	23.10.2018	Misc
198/MP/2018	Petition under Section 61 read with Section 66 of the Electricity Act, 2003 read alongwith Regulations 3, 5, 7, 8, 10, 14 and 15 of the CERC (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and Regulation 111 (Inherent Powers) and Regulation 115 (Power to Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999. HPCL Bio-Fuels Limited.	18.10.2018	23.10.2018	Misc
38/RP/2017 39/RP/2017	Review of the Commission's order dated 11.7.2017 in Petition No. 135/GT/2015 regarding approval of tariff of coal based NLC Tamil Nadu Power Limited TPS (1000 MW) for the period from the date of declaration of commercial operation of Units-I & II till 31.3.2019. NLC Tamil Nadu Power Limited.	16.10.2018	18.10.2018	Misc
96/MP/2018	Petition under Section 79 (1)(c), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with the 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 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions against Power Grid Corporation of India Limited for (i) payment of amounts due to the Petitioner in compliance of the Order dated 15.12.2017 of this Hon’ble Commission in Petition No. 141/TT/2015; and (ii) return of Bank Guarantee of `60 crore furnished as per the extant regulations read with the Transmission Agreement dated 14.6.2010 and Long Term Access Agreement dated 17.6.2011. MBPL.	16.10.2018	18.10.2018	Misc
94/MP/2017 Along with I.A. No. 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.	13.09.2018	18.10.2018	Misc
309/GT/2015 221/GT/2015	Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit- I to 31.3.2014. Pragati Power Corporation Limited.	16.10.2018	17.10.2018	Generation
35/RP/2018 in Petition No.261/TT/2015 alongwith IA No.74/2018 232/MP/2018	Petition for seeking review of order dated 27.5.2016 in Petition No. 261/TT/2015. MB Power (Madhya Pradesh) Limited.	16.10.2018	17.10.2018	Review
32/RP/2017	Review of Commission’s order dated 10.4.2017 in Petition No. 325/GT/2014 regarding approval of tariff of Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.	16.10.2018	17.10.2018	Review
303/MP/2018 alongwith IA No.81/2018 304/MP/2018 alongwith IA No.82/2018	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009. Jindal India Thermal Power Limited.	16.10.2018	16.10.2018	Misc
. 4/RP/2018 In Petition No.419/MP/2014 alongwith IA No.4/2018 and IA No. 46/2018	Petition for review of the order dated 27.6.2016 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Ltd.	11.10.2018	15.10.2018	Misc
6/GT/2017 7/GT/2017	Petition for determination of tariff for period 2014-19 in respect of Parbati–III Power Station. NHPC.	11.10.2018	15.10.2018	Generation
128/GT/2017	Petition for approval of tariff of Tripura Gas Based Power Plant (TGBP) 101 MW for the period from COD of its Gas Turbine unit to 31.3.2019. NEEPCO Limited.	11.10.2018	15.10.2018	Generation
74/GT/2017	Approval of tariff for Muzaffarpur Thermal Power Station (2x195 MW) for the period from COD of Unit-I (18.3.2017) to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited.	11.10.2018	15.10.2018	Generation
170/GT/2017 171/GT/2017	Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar hydel Power Station for the financial year 2012-13 & 2013-14. Rajasthan Vidyut Prasaran Nigam Limited.	11.10.2018	15.10.2018	Generation
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the inter-State Trading licence granted to M/s Global Energy Private Limited. JPL.	09.10.2018	12.10.2018	Misc
194/MP/2017 Alongwith IA Nos. 24/2018 and 25/2018	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. NKTL.	09.10.2018	12.10.2018	Misc
244/MP/2016 Along with I.A No. 86/2017 64/MP/2016 Alongwith I.A No. 84/2017 and 85/2017 220/MP/2016 311/MP/2015 139/MP/2017	Petition for measurement of GCV of coal from the samples taken from the Railways Wagon Top. NTPC.	09.10.2018	12.10.2018	Misc
242/MP/2017 Alongwith 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 Rs. 56.10 crore issued by Axis Bank Ltd. as illegal and for return of the said encashment amount along with damages. M/s Aryan M.P. Power Generation Pvt. Limited.	09.10.2018	12.10.2018	Misc
200/MP/2017 alongwith I.A. No. 78/2018	Petition seeking payment of outstanding dues towards the power sold to Telengana State Power Corporation Committee. Nirani Sugars Limited.	09.10.2018	11.10.2018	Misc
228/MP/2017	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of connectivity, long-term access and medium-term open access in inter-State transmission and related matters) Regulations, 2009. Bhushan Power and Steel Limited.	09.10.2018	10.10.2018	Misc
IA No.68/2018 in Petition No. 91/MP/2018 IA No.72/2018 in Petition No. 91/MP/2018	Application for seeking impleadment of PGCIL as a party to the petition. KSK Mahanadi Power Company Limited.	09.10.2018	10.10.2018	Misc
58/TT/2018	Petition for transmission tariff from COD to 31.3.2019 for 400 kV D/C (Quad) Kurukshetra-Jind transmission line alongwith associated bays under “Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh” Power Grid Corporation of India Ltd.	20.09.2018	10.10.2018	Transmission
4/RP/2017 in Petition No. 156/TT/2015	Review Petition No. 4/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. Parbati Koldam Transmission Company Limited.	20.09.2018	10.10.2018	Review
129/MP/2017 alongwith I.A. Nos. 37/2017, 18 of 2018 and 41/2018	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 Agreement dated 24.2.2010 read with Annexure-I as modified vide amendments dated 2.1.2012 and 17.10.2012 and Interlocutory Applications for interim reliefs. Simhapuri Energy Limited.	18.09.2018	09.10.2018	Misc
63/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 02 nos of 400 kV bays at Purulia Sub-station under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region. Power Grid Corporation of India Ltd. .	20.09.2018	09.10.2018	Transmission
64/TT/2015 along with IA No.23/IA/2015 IA No.7/2018 in Petition No.187/MP/2015 13/RP/2018 along with IA No.13/2018	Determination of transmission tariff from anticipated COD to 31.3.2019 for “Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and extension of Bachau Sub-station anticipated COD 1.4.2015” under “Transmission System for connectivity of Essar Power Gujarat Ltd.” in Western Region. Power Grid Corporation of India Ltd.	20.09.2018	09.10.2018	Transmission
61/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for 2 nos. 400 kV Malerkotla bays at 400/220 kV GIS Sub-station at Kurukshetra under “Provision of 400 kV bays for lines under Northern Region System Strengthening Scheme-XXXI (Part-B)” in Northern Region for 2014-19 period Power Grid Corporation of India Ltd.	20.09.2018	09.10.2018	Transmission
8/TT/2018	Determination of Transmission Tariff from DOCO to 31.3.2019 for Asset-1 of Manipur, Asset-2: of Mizoram, Asset-3: of Arunachal Pradesh and Asset-4: of Nagaland for the period 2014-19 block. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
59/TT/2018	Determination of transmission tariff from DOCOs to 31.3.2019 for Asset-I: LILO of both circuit of 400 kV D/C Rourkela-Raigrah (02nd Line) alongwith 04 Nos of 400 kV Line bays at Jharsuguda (Sundargarh) Substation; Asset-II: Split Bus arrangement at 400 kV at Jharsuguda (Sundargarh) Substation and Asset-III: 02 Nos of 400 kV Line bays for termination of OPGC (IB TPS) – Jharsuguda 400 kV D/C line (Under TBCB) at Jharsuguda (Sundargarh) under work associated with common transmission system for Phase-II Generation project in Odisha under Eastern Region. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
37/TT/2018	Determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset-1: 1X500 MVA, 400/220 kV ICT alongwith associated transformer bays & 220 kV line bays at Itarsi Sub-station under Western Region System Strengthening Scheme-XIV. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
40/TT/2018	Petition for determination of transmission tariff for Asset-I: 2 Nos. 400 kV line bays at Parli (Powergrid) Switching Station (for Parli new (TBCB)- Parli (Powergrid) 400 kV D/C (quad) line under TBCB) and Asset-II: 2 Nos. 765 kV line bays at Solarpur (Powergrid) Station(for Parli new (TBCB)- Solarpur (Powergrid) 765 kV D/C line under TBCB route) from COD to 31.3.2019 under the “Powergrid works associated with Western Region Strengthening Scheme-XV” in Western Region for 2014-19 tariff block. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
53/TT/2018	Determination of transmission tariff from COD to 31.03.2019 of Asset-I: 6 nos. of link under Central Sector (562.873 km); Asset-II:7 nos. of OPGW links (664.53 km) and Asset-III: 7 nos. links under Central Sector (1076.57 km) under Central Sector under the project Fibre Optic Communication System in ER under Expansion of wide-band communication network in Eastern Region. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
24/TT/2018	Determination of tariff of Transmission Lines connecting between Karnataka and other Neighbouring States (Natural Inter State Transmission Lines) pertaining to Karnataka Power Transmission Corporation Limited for the period from 1.4.2014 to 31.3.2019. Power Grid Corporation of India Ltd.	20.09.2018	08.10.2018	Transmission
59/TT/2018	Determination of transmission tariff from DOCOs to 31.3.2019 for Asset-I: LILO of both circuit of 400 kV D/C Rourkela-Raigrah (02nd Line) alongwith 04 Nos of 400 kV Line bays at Jharsuguda (Sundargarh) Substation; Asset-II: Split Bus arrangement at 400 kV at Jharsuguda (Sundargarh) Substation and Asset-III: 02 Nos of 400 kV Line bays for termination of OPGC (IB TPS) – Jharsuguda 400 kV D/C line (Under TBCB) at Jharsuguda (Sundargarh) under work associated with common transmission system for Phase-II Generation project in Odisha under Eastern Region. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
101/TT/2018	Truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 period of the assets of “Transmission System associated with Krishnapatnam UMPP – Part B” (a) covered in order dated 24.11.2015 in Petition No. 299/TT/2013 (b) covered in order dated 29.2.2016 in Petition No. 96/TT/2014. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
49/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset I :400 kV transmission line for Swapping of Kahalgaon 1 bay with Sasaram 1 bay at Biharsharif Sub-station; Asset II: 400 kV transmission line for Swapping of Purnea (1 & 2) bays with Sasaram bays (3 & 4) at Biharsharif Sub-station and Asset III: Split Bus arrangement with tie line Breaker for 400 kV Biharsharif Sub-station under Split Bus arrangement for various sub-stations 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. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
8/TT/2018	Determination of Transmission Tariff from DOCO to 31.3.2019 for Asset-1 of Manipur, Asset-2: of Mizoram, Asset-3: of Arunachal Pradesh and Asset-4: of Nagaland for the period 2014-19 block. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
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.	18.09.2018	05.10.2018	Misc
38/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for 10 Assets of ERSS IX Project in Eastern Region. Power Grid Corporation of India Ltd	20.09.2018	05.10.2018	Transmission
180/MP/2017	Petition under Section 41 of the Electricity Act, 2003 read alongwith Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of Transmission Assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets. Power Grid Corporation of India Limited.	13.09.2018	05.10.2018	Misc
Petition No. 269/MP/2017 Alongwith I.A. No. 98/IA/2017	Petition under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Clause 9 of the BPTA, Clause 11 of the TSA and Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for deferment of operationalization of LTA on account of Force majeure events.. Korba West Power Company Limited.	18.09.2018	05.10.2018	Misc
232/MP/2018	Petition under Section 79 (1)(f) read with Section 79 (1)(k) of the Electricity Act, 2003 seeking adjudication of dispute arising out of the letter issued by PGCIL dated 2.5.2018, 23.7.2018 and 6.8.2018 which have been issued illegally and arbitrarily and are patently against the scheme of the regulatory framework issued by the Commission. MB Power (Madhya Pradesh) Limited.	18.09.2018	05.10.2018	Misc
121/MP/2018	Petition for down-gradation of inter-State Trading Licence from Category-II to Category-III. ABJA Power Private Limited.	18.09.2018	05.10.2018	Misc
Petition No. 267/MP/2017 Alongwith I.A. No. 2/2018	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 Detailed Operating Procedure for taking unit(s) under Reserve Shutdown and Mechanism for Compensation for Degradation of Heat Rate, Auxiliary Energy Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple start/stop of units dated 05.05.2017 notified by this Hon'ble Commission pursuant to the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016. TANGEDCO	18.09.2018	05.10.2018	Misc
40/TT/2018	Petition for determination of transmission tariff for Asset-I: 2 Nos. 400 kV line bays at Parli (Powergrid) Switching Station (for Parli new (TBCB)- Parli (Powergrid) 400 kV D/C (quad) line under TBCB) and Asset-II: 2 Nos. 765 kV line bays at Solarpur (Powergrid) Station(for Parli new (TBCB)- Solarpur (Powergrid) 765 kV D/C line under TBCB route) from COD to 31.3.2019 under the “Powergrid works associated with Western Region Strengthening Scheme-XV” in Western Region for 2014-19 tariff block. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
37/TT/2018	Determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset-1: 1X500 MVA, 400/220 kV ICT alongwith associated transformer bays & 220 kV line bays at Itarsi Sub-station under Western Region System Strengthening Scheme-XIV. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
91/TT/2012 136/TT/2017 107/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2014 for combined assets for transmission system associated with Parbati-III in Northern Region for the tariff period 2009-14. Power Grid Corporation of India Ltd.	20.09.2018	05.10.2018	Transmission
Review Petition No. 15/RP/2017 in Petition No. 156/TT/2015	Review Petition No. 15/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. NHPC Limited.	20.09.2018	05.10.2018	Review
262/MP/2017	Petition seeking amendment to the transmission license granted to the Petitioner vide order dated 9.5.2011, passed in Petition No.105 of 2010, for including the 2X400 kV bays and bus sectionalizer bays and part of 400/220 kV sub-station equipment at Raipur sub-station of PGCIL. Jindal Power Limited.	18.09.2018	05.10.2018	Misc
305/MP/2015 255/MP/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.	13.09.2018	04.10.2018	Misc
53/TT/2018	Determination of transmission tariff from COD to 31.03.2019 of Asset-I: 6 nos. of link under Central Sector (562.873 km); Asset-II:7 nos. of OPGW links (664.53 km) and Asset-III: 7 nos. links under Central Sector (1076.57 km) under Central Sector under the project Fibre Optic Communication System in ER under Expansion of wide-band communication network in Eastern Region. PGCIL	20.09.2018	03.10.2018	Transmission
24/TT/2018	Determination of tariff of Transmission Lines connecting between Karnataka and other Neighbouring States (Natural Inter State Transmission Lines) pertaining to Karnataka Power Transmission Corporation Limited for the period from 1.4.2014 to 31.3.2019. Karnataka Power Transmission Corporation Ltd.	20.09.2018	03.10.2018	Transmission
IA No.71/2018 in Petition No. 121/MP/2017	Petition under Section 79(1) for clarification of the order dated 21.2.2018 in Petition No.121/MP/2017.	18.09.2018	24.09.2018	Misc
156/MP/2018	Petition for seeking compensation/relief for increased expenses due to certain events of 'Change in Law' as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. MB Power Madhya Pradesh Limited.	17.09.2018	24.09.2018	Misc
83/TD/2018	Application seeking grant of Category- IV inter-State trading licenceunder Section 15(1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and its amendments. Jammu & Kashmir State Power Development Corporation Limited.	18.09.2018	24.09.2018	Trading
75/MP/2018	Petition seeking directions against National Load Dispatch Centre in the matter of issuance of Renewable Energy Certificates to the Petitioner for the month of December, 2016. Olam Agro India Private Limited.	18.09.2018	24.09.2018	Misc
72/MP/2018	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 9.11.2011 between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and (b) Article 13 of the PPA dated 12.3.2009 between GMR Energy Ltd. (on behalf of GMR Kamalanga Energy Limited) 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 Warora Energy Limited.	17.09.2018	24.09.2018	Misc
117/MP/2017 222/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 DB Power Limited.	18.09.2018	24.09.2018	Misc
71/MP/2018	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 Limited and EMCO Energy, PPA dated 21.3.2013 with Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy, 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.	17.09.2018	24.09.2018	Misc
116/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of PPA dated 1.11.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 5 and as per the terms of the back to back PPA executed by PTC with Jaipur Vidyut Vitran Nigam Limited, Ajmer Vidyut Vitran Nigam Limited, Jodhpur Vidyut Vitran Nigam Limited dated 1.11.2013.. Maruti Clean Coal and Power Limited.	17.09.2018	24.09.2018	Misc
151/MP/2018	Application under Regulation 7(b) of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and its amendments for down-gradation of inter-State trading licence from Category-I to Category-II. Shree Cement Limited.	18.09.2018	24.09.2018	Misc
96/MP/2018	Petition under Section 79 (1)(c), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with the 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 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions against Power Grid Corporation of India Limited for (i) payment of amounts due to the Petitioner in compliance of the Order dated 15.12.2017 of this Hon’ble Commission in Petition No. 141/TT/2015; and (ii) return of Bank Guarantee of `60 crore furnished as per the extant regulations read with the Transmission Agreement dated 14.6.2010 and Long Term Access Agreement dated 17.6.2011. MB Power Limited.	18.09.2018	24.09.2018	Misc
88/MP/2018	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) PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited. GMR Warora Energy Limited.	17.09.2018	20.09.2018	Misc
96/MP/2018	Petition under Section 79 (1)(c), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with the 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 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions against Power Grid Corporation of India Limited for (i) payment of amounts due to the Petitioner in compliance of the Order dated 15.12.2017 of this Hon’ble Commission in Petition No. 141/TT/2015; and (ii) return of Bank Guarantee of `60 crore furnished as per the extant regulations read with the Transmission Agreement dated 14.6.2010 and Long Term Access Agreement dated 17.6.2011. MB Power Limited.	18.09.2018	20.09.2018	Misc
98/MP/2018	Petition for Extension of Cut-off Date for Project due to delay in civil works of Plant Township . ONGC Tripura Power Company Limited.	18.09.2018	20.09.2018	Misc
178/MP/2018	Petition under Section 79(1)(b) of the Electricity Act, 2003 for the approval of Change in Law and consequent revision in capital cost due to introduction of the Central Goods and Services Tax Act, 2017 promulgated by the Department of Revenue, Ministry of Finance notified by way of notification dated 28.6.2017. ACME Jodhpur Solar Power Private Limited.	17.09.2018	20.09.2018	Misc
191/MP/2018 190/MP/2018 226/MP/2018 189/MP/2018 188/MP/2018 185/MP/2018 184/MP/2018 165MP/2018 157/MP/2018 164/MP/2018 212/MP/2018 211/MP/2018 210/MP/2018 209/MP/2018 207/MP/2018 206/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 28.3.2014 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the Power Purchase Agreement. Azure Clean Energy Private Limited.	17.09.2018	20.09.2018	Misc
254/MP/2017	Petition for re-setting of the rate of late payment surcharge under Regulation 45 of the 2014 Tariff Regulations. BRPL & BYPL.	18.09.2018	20.09.2018	Misc
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.	13.09.2018	20.09.2018	Misc
208/MP/2018 213MP/2018	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of ‘Electrostatic Precipitators’ (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low Nox burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 7.12.2015 issued by the Ministry of Environment and Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 1.1.2003; and for other claims on account of Change in Law under the Power Purchase Agreement. D. B. Power Limited.	17.09.2018	20.09.2018	Misc
187MP/2018 193/MP/2018 192/MP/2018	Petition for revision of tariff as a result of introduction of Goods and Services Tax Act, 2017. ReNew Wind Energy Private Limited.	17.09.2018	20.09.2018	Misc
251/MP/2018	Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Article 13 of the PPAs dated 7.8.2008 for payment of compensation pursuant to the relief of Change in Law granted by this Commission by its Order dated 31.5.2018. Adani Power Limited.	17.09.2018	20.09.2018	Misc
199/MP/2018	Petition under Sections 63 and 79(1)(f) of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.6.2015 executed between Maheshwaram Transmission Limited and its Long Term Transmission Customers for claiming compensation due to Changes in Law. Maheshwaram Transmission Limited .	17.09.2018	20.09.2018	Misc
95/MP/2017 Alongwith I.A. Nos. 35/2017 & 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 SECI. Welspun Energy PrivateLimited .	13.09.2018	18.09.2018	Misc
187/MP/2017	Petition for relinquishment of 750 MW of Long term Access out of the 1200 MW granted under the Bulk Power transmission Agreement dated 7.1.2009 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations,2009. Essar Power M.P. Limited.	13.09.2018	17.09.2018	Misc
244/MP/2016	Petition for measurement of GCV of coal from the samples taken from the Railways Wagon Top NTPC Limited.	11.09.2018	17.09.2018	Misc
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.	13.09.2018	17.09.2018	Misc
114/MP/2017 Alongwith IA No.73/2018	Petition under Section 79 (1)(c) read with Sections 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) Ltd. and Others.	13.09.2018	17.09.2018	Misc
250/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1: 765 kV line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station TL under "Powergrid works associated with Part A of Transmission System for Gadarwara STPS of NTPC" in Western Region. Power Grid Corporation of India Ltd.	28.08.2018	17.09.2018	Transmission
38/MP/2016 alongwith IA No. 6/2018	Petition under Section 79(1) ( c) read with 79(1) (f) and 79 (1) (k) of the E. Act, 2003 inter alia seeking a declaration that the factors/ events namely delay in forest clearance of land for main plant cancellation of allocated coal block to the Petitioner, non-signing of Fuel supply agreement delay in acquisition /procurement of land for main plant, delay in approval of Land for Ash Pond by state of Odhisa, delay in clearance for construction of dedicated transmission line from Ministry of Power in the construction of the 2 x 660 MW Coal based thermal Power Plant located in Dhenkenal district Odisha for Force majeure events under BPTA dated 24.2.2010 seeking extension of time period for achieving the Commercial Operation date of the project and other consequential reliefs under the BPTA dated 24.2.2010 Lanco Babandh Power Ltd.	13.09.2018	17.09.2018	Misc
278/MP/2018 Alongwith IA No.75/2018	Petition under Section 79(1)(b), 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009. Jindal India Thermal Power Limited	13.09.2018	14.09.2018	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	13.09.2018	14.09.2018	Misc
I.A. No.70/2018 in Petition No.214/MP/2018	Interlocutory Application for clarification w.r.t grant of carrying cost under Article 13 of the PPAs dated 7.8.2008 in order dated 28.3.2017 in Petition No. 104/MP/2017. Adani Power (Mundra) Limited	11.09.2018	14.09.2018	Misc
309/GT/2015 221/GT/2015	Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit- I to 31.3.2014. Pragati Power Corporation Limited	11.09.2018	14.09.2018	Generation
249/GT/2016	Determination of tariff for the period 2014-19 in respect of 1200 MW Teesta III Hydroelectric Project. Teesta Urja Limited	11.09.2018	13.09.2018	Generation
142/GT/2016	Approval of tariff of Mauda STPS Stage-II (2 x 660 MW) for the period from actual date of commercial operation of Unit-I to 31.3.2019 as per audited accounts upto station COD. NTPC	11.09.2018	13.09.2018	Generation
33/MP/2016 86/MP/2016 91/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Limited	06.09.2018	10.09.2018	Misc
77/MP/2018	Petition under section 79 (1) (b) read with 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PTC-PPA signed between Petitioner & PTC and Procurer PPA signed between PTC & discoms of UP on 25.7.2013 for the purpose of calculation of Penalties due to less than 80% availability for a contract year. TRN Energy Pvt Ltd.	06.09.2018	10.09.2018	Misc
10/SM/2017	Non-compliance of the provision of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.	06.09.2018	10.09.2018	Misc
11/MP/2017 Alongwith 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.	06.09.2018	07.09.2018	Misc
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003, for non- compliance of the Commission’s direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power Limited.	06.09.2018	07.09.2018	Misc
18/SM/2015	Suo - Moto Petition in the matter of declaration of commercial operation of Units 20 to 50 of Mundra Ultra Mega Power Project developed by Coastal Gujarat Power Limited.	06.09.2018	07.09.2018	Misc
224/MP/2018	Petition invoking section 79(1)(b) and section 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PPAs dated 18.1.2014 and 20.1.2014 for the purpose of calculation of Penalties for maintaining the availability below 80% for a contract year. MB Power (Madhya Pradesh) Limited .	06.08.2018	07.09.2018	Misc
77/MP/2018	Petition under section 79 (1) (b) read with 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PTC-PPA signed between Petitioner & PTC and Procurer PPA signed between PTC & discoms of UP on 25.7.2013 for the purpose of calculation of Penalties due to less than 80% availability for a contract year. TRN Energy Pvt Ltd	06.09.2018	07.09.2018	Misc
188/MP/2017 alongwith I.A. No.30/2018 189/MP/2017 alongwith I.A. No.31/2018 190/MP/2017 alongwith I.A. No.32/2018 201/MP/2017 alongwith I.A. No.33/2018 202/MP/2017 alongwith I.A. No.35/2018	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.	30.08.2018	05.09.2018	Misc
113/MP/2018	Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all assets including all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any Lenders who may participate in the Facility at a future date including any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders etc. NER II Transmission Limited.	30.08.2018	05.09.2018	Misc
247/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 1X500 MVA, 765/400 kV transformer as spare ICT at Agra Sub-station, Asset-II: 1X500 MVA, 765/400 kV transformer as spare ICT at Fatehpur Sub-station, Asset-III: 765/400 kV, 500 MVA, Single Phase Auto Transformer as spare ICT at Jhatikra Sub-station and Asset-IV: 765/400 kV, 333 MVA Single Pase Auto Transformer as spare ICT at Bhiwani Sub-station under “Spare Transformer for 765/400KV ICTs in NR”. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
193/TT/2017	Petition for truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff block for Asset 1: Part of 400 kV D/C Vapi-Navi Mumbai TL (from Vapi Gantry till 1st M/C point at Loc. AP-18) alongwith bay at 7 Vapi (executed in contingency arrangement to make it Vapi-Navsari TL) and Asset 2: 220 kV D/C Vapi-Khadoli transmission line alongwith associated bays under WRSS-V Transmission System in WR Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
198/TT/2017	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: ± 800 kV 3000 MW HVDC POLE-III and LILO of Bishwanath 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 pvt. Sector) alongwith associated bays at Alipurduar, Asset-IV:LILO of Birpara-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”. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
134/TT/2017	Petition for truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Combined Asset: Asset-1 :1 x 315 MVA, 400/220 kV transformer at Nalagarh, Asset-2 : 1x315 MVA, 400/220 kV transformer at Abdullahpur, Asset-3 : 1x500 MVA, 400/220 kV transformer at Amritsar and Asset-4: 4x105 MVA, 400/220 kV Single Phase Transformers at Kishenpur associated with augmentation of transformation capacity (Part-1) in Northern and Eastern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
217/TT/2017	Tariff for truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Asset-I LILO of 400 kV D/C Baspa-Naptha-Jhakri transmission line and Asset-II Karcham Wangtoo Abdullapur 400 kV D/C Quad transmission line. JPL.	28.08.2018	04.09.2018	Transmission
208/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for “(i) Hyderabad (Maheshwaram)-Nizamabad 765 kV D/C line and (ii) 2 nos. 765 kV bays alongwith 1 no. 240 MVAR switchable line reactor each at Hyderabad (Maheshwaram) and Nizamabad Sub-station each for both circuits of Hyderabad-Nizamabad 765 kV D/C Line” from its COD i.e. 31.8.2017 under “Wardha-Hyderabad 765 kV Link” in Southern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
220/TT/2017	Tariff from COD to 31.3.2019 for Transmission Asset “a) Both circuits of one LILO D/C portion of Simhadri-Vijayawada 400 kV Line at Vemagiri-I (AP) shall be LILOed at Vemagiri-II (PG) (D/C Portion and multi-circuit Portion) alongwith associated bays at Vemagiri-II (PG) b) Both circuits of Second LILO D/C portion of Simhadri-Vijayawada 400 kV Line at Vemagiri-I (AP) shall be looped in at Vemagiri-II (PG). There shall be no loop out. The open section of 400 kV D/C line from Vemagiri-I (AP) shall be used for termination of KV Kota Line alongwith associated bays at Vemagiri-II (PG). c) Shifting of 2 Nos. of 63 MVAr reactors from Gazuwaka to Vemagiri-II (PG) for utilization on Simhadri-II-Vemagiri-II (PG) 400kV D/C Line under “Removal of Constraints in 400 kV Bays Extensions at 400kV Vemagiri S/S” in Southern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
118/TT/2017	Tariff from COD to 31.3.2019 for 400 kV D/C Kakrapar APP-Navsari transmission line along with associated bays at Navsari GIS & 400 kV D/C Kakrapar APP-Vapi transmission line along with associated bays at Vapi Sub-station. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
244/TT/2017	Tariff for 2016-17 to 2018-19 period for 3rd control period for 33/220 kV, 80/100 MVA GIS Sub-station Phojal along with 220kV D/C LILO Transmission line. HPPTCL.	28.08.2018	04.09.2018	Transmission
259/TT/2017	Petition for determination transmission tariff from COD to 31.3.2019 for 400/220 kV 1 X 500 MVA ICT-III at Satna alongwith associated ICT bays and 2 Nos. 220 kV line bays at Satna Sub-station under “Western Region Strengthening Scheme-XVI” for tariff block 2014-19 period. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
161/TT/2017	Petition for truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff block for Asset: LILO of both circuits of 400 kV D/C Kishenpur Wagoora T/L alongwith bays at New Wanpoh and 1 No. 315 MVA, 400/220 kV ICT-I alongwith associated bays at New Wanpoh and 03 No. 220 kV Line Bays under Northern Region System Strengthening Scheme-XVI in Northern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
113/TT/2017	Petition for truing up of transmission tariff for 2009-14 period and determination of transmission tariff for 2014-19 period for Combined 05 Nos of Assets under ERSS-IV Project in Eastern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
23/MP/2018	Petition under Section 79(1) (c), Section 18 and Section 17(3) of the Electricity Act, 2003 and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 14.11.2014 granted to the NRSS XXIX Transmission Limited for establishing Transmission System for Northern Region System Strengthening Scheme NRSSXXIX. NRSS XXIX Transmission Limited and Another.	30.08.2018	04.09.2018	Misc
56/TT/2017	Petition for determination of transmission tariff for Asset-I: 400 kV D/C (Quard) Dehradun-Abdullahpur transmission line alongwith associated bays at Dehradun and Abdullahpur Sub-station and Asset-II: 400 kV D/C (Quard) Dulhasti-Kishenpur-single circuit strung alongwith associated bays at kishenpur end under “Northern Region Strengthening Scheme – XXIV”. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
117/MP/2017 222/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. DB Power Limited.	30.08.2018	04.09.2018	Misc
17/MP/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (a) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondents 1 to 3. NTPC Vidyut Vyapar Nigam Limited.	30.08.2018	04.09.2018	Misc
227/MP/2018	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 19.12.2017 in Petition No. 229/MP/2016. DB Power Limited.	30.08.2018	04.09.2018	Misc
264/MP/2018 Alongwith I.A. No.66/2018	Petition under Section 79 (1)(c), 79(1)(b) and 79(1)(f) and other applicable provisions of the Electricity Act, 2003 against the Respondent No.1 challenging the notice dated 1.8.2018 for termination of the Transmission Services Agreement executed with the Petitioner. KSK Mahanadi Power Company Limited.	30.08.2018	04.09.2018	Misc
59/TT/2017	Tariff from COD to 31.3.2019 for Solapur STPP-Solapur (POWERGRID) 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur (POWERGRID) Sub-Station under “Transmission System associated with Solapur STPP (2x660 MW) Part-A” in Western Region for tariff block 2014-19 period. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
100/TT/2017	Tariff from COD to 31.3.2019 for Asset: 02 nos 400 kV line bays along with 02 nos 80 MVAR Switchable Line Reactors at 400kV Siliguri S/S and 02 nos 400 kV line bays (for 400 kV D/C Siliguri-Bongaigaon TL) at Bongaigaon S/S under Transmission schemes for enabling import of NER/ER surplus power by NR in Eastern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
250/RC/2018	Petition for the regulatory compliance on account of change of name and further necessary changes in documents held in the name of Mittal Processors Pvt. Ltd. to Kreate Energy (I) Pvt. Ltd. under Section 17(3) of the Electricity Act read with Regulation 7(t) of Grant of Trading License Regulations, 2009. Mittal Processors Private Limited.	30.08.2018	04.09.2018	Misc
248/TT/2017	Petition for truing up of fees and charges of 2009-14 block and determination of fees and charges for the period 2014-19 block for Asset-I: 17 Nos of OPGW links (759 km), Asset II: 09 nos of OPGW links (490 km), Asset III: 10 nos of OPGW links (440 km) and Asset IV: 01 nos of WBSETCL sector portion OPGW link (78.26 km) under “Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links” in Eastern Region. Power Grid Corporation of India Ltd.	28.08.2018	04.09.2018	Transmission
191/TT/2017	Tariff from COD to 31.3.2019 for Mauda II-Betul 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS-Asset-1 Betul-Khandwa 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS and Khandwa S/S, Asset-2 Khandwa-Indore 400 kV D/C T/L alongwith associated bays, Asset-3 Establishment of 400/220 kV, 2315 MVA GIS at Betul and Asset-4 under “Transmission System associated with Mauda Stage-II (2 x 660 MW) Generation Project” in Western Region for tariff block 2014-19 period. Power Grid Corporation of India Ltd.*	28.08.2018	04.09.2018	Transmission
260/MP/2018 Alongwith I.A. No. 65/2018	Petition under Section 79 (1) (c), 79(1) (b) and 79(1)(f) of the Electricity Act, 2003 against the Respondent No.1 challenging the Notice dated 30.7.2018 for regulating power supply by the Petitioner to its procurers. KSK Mahanadi Power Company limited.	28.08.2018	30.08.2018	Misc
265/MP/2018 Alongwith I.A. No.67/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity 8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018. The same is in direct contravention of the final Order passed by this Hon’ble Commission in Petition No. 190/MP/2016 dated 31.5.2018. Greenko Budhil Hydro Power Private Ltd.	21.08.2018	30.08.2018	Misc
38/MP/2016 Alongwith I.A. No. 6/2018	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 Babandh Power Limited.	21.08.2018	29.08.2018	Misc
127/MP/2016 Alongwith I.As. Nos. 2/2017, 70/2017, 88/2017, 89/2017 and 27/2018	Petition under Section 79 of the Electricity Act, 2003 for adjudication of the matter between the parties in relation to non-release of Bank Guarantee furnished with respect to Long Term Open Access granted to the petitioner. Ind Barath Energy (Utkal) Ltd.	21.08.2018	29.08.2018	Misc
151/MP/2016	Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.	21.08.2018	29.08.2018	Misc
78/MP/2018	Petition for unilateral surrender of 400 MW power by MPPMCL from MTPS & CTPS of DVC in violation of provision of PPA. Damodar Valley Corporation.	21.08.2018	29.08.2018	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.	21.08.2018	29.08.2018	Misc
305/MP/2015 Alongwith IA 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 .	21.08.2018	29.08.2018	Misc
118/MP/2018	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 25.7.2013 (PTC-PPA) and procurers PPA for claiming compensation on account of events pertaining to Change in Law. TRN Energy Private Limited.	21.08.2018	29.08.2018	Misc
203/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15.2.2 and 15.2.4 of the Transmission Service Agreement dated 6.8.2013, seeking approval for creation of Security Interest in favour of IDBI Trusteeship Services Limited, ("Petitioner-II"/ "Debenture Trustee") as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No.1 ("Debenture Holders") in relation to the secured, senior, listed, rated, redeemable, non-convertible debentures to be issued by the Petitioner No.1, in the form of Separately Tradable and Redeemable Principal Parts ("STRPPs") of a face value of Rs.10,00,000 (rupees ten lacs only) each for cash at par aggregating to Rs.860,00,00 (hereinafter referred to as the "Debentures") on a private placement basis for refinancing the existing loans of existing lenders as set out in Schedule VII of the Debenture Trust Deed, executed between Darbhanga-Motihari Transmission Company Limited and IDBI Trusteeship Services Limited dated 21.12.2017. Darbhanga-Motihari Transmission Co. Ltd.	21.08.2018	27.08.2018	Misc
232/MP/2018	Petition under Section 79 (1)(f) read with Section 79 (1)(k) of the Electricity Act, 2003 seeking adjudication of dispute arising out of the letter issued by PGCIL dated 2.5.2018, 23.7.2018 and 6.8.2018 which have been issued illegally and arbitrarily and are patently against the scheme of the regulatory framework issued by the Commission. MB Power (Madhya Pradesh) Limited.	21.08.2018	27.08.2018	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 Central Electricity Regulatory Commission (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.	21.08.2018	27.08.2018	Misc
197/MP/2016	Petition seeking requirement of revenue in relation of pension and gratuity contribution for the control period 1.4.2014 to 31.3.2019 in respect of employees of all the generating stations, transmission activities etc. including the retired personnel. Damodar Valley Corporation.	21.08.2018	27.08.2018	Misc
236/MP/2017	Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL Damodar Valley Corporation .	21.08.2018	27.08.2018	Misc
33/MP/2016 86/MP/2016 91/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Limited.	21.08.2018	27.08.2018	Misc
I.A. No. 54/2018 In Petition No. 169/MP/2016	Interlocutory Application for recall of Record of Proceeding dated 15.11.2016 and listing of Petition for hearing. KSK Mahanadi Power Company Limited.	21.08.2018	27.08.2018	Misc
234/MP/2017 alongwith I.A.No. 51/2018	Petition under Section 79 of the Electricity Act, 2003 for direction to Rajasthan Rajya Vidyut Prasaran Nigam Ltd to make payment of outstanding amount to the petitioner on account of overdrawal of power from Chambal–Satpura Complex/Chambal project & payment of O&M/capital expenditure of the Chambal-Satpura Complex/Chambal project and scheduling of respective shares of both the States in Chambal project (Hydel Power Plants) MPPMCL.	21.08.2018	27.08.2018	Misc
217/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 for creation of Security Interest over assets of Petitioner No.1 in favour of Axis Trustee Services Limited as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No.1 in relation to the 6800 senior, listed, unsecured, redeemable, non-convertible debentures issued by Petitioner No.1 in the form of STRPPs of face value of Rs. 10,00,000/- each aggregating to Rs. 680,00,00,000/- on a private placement basis for refinancing the existing loans as set out in Schedule VI of the Debenture Trust Deed between NRSS XXXI (B) Transmission Limited and Axis Trustee Services Limited dated 19.9.2017. NRSS XXXI (B) Transmission Limited.	21.08.2018	27.08.2018	Misc
Petition No. 150/TT/2018	Petition for determination of transmission tariff for transmission and distribution system activities of the network in respect of Damodar Valley Corporation (DVC) for 2014-19. Damodar Valley Corporation .	31.07.2018	24.08.2018	Transmission
Petition No.261/MP/2017 Alonwith IA No.56/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 to set aside the bill dated 6.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System. NTPC Limited.	07.08.2018	20.08.2018	Misc
15/GT/2018	Petition for determination of tariff of Tuirial Hydro Electric Power Plant (TrHEP) (2 X 30 = 60 MW) for the period from COD to 31.3.2019 NEEPCO	08.08.2018	20.08.2018	Generation
213/TT/2017	Truing up fees and charges of 2009-14 and determination of fees and charges for the period 2014-19 of Asset-I: 02 Nos. OPGW links under Central Sector (127 km) and Asset II: 03 Nos OPGW links under Central Sector (170.234 km), under “Fibre Optic communication system under Expansion of Wideband Communication Network” in Eastern Region. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
214/TT/2017	Truing up fees and charges for 2009-14 and determination of fees and charges for the period 2014-19 of the fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
206/TT/2017	Determination of tariff from COD to 31.3.2019 for Asset-I: Rapp-Kota 400 kV D/C line (part of Rapp-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota under transmission system associated with Rapp 7 & 8, Part-A. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
176/TT/2017	Tariff from COD to 31.3.2019 for “Asset-I: 01x125 MVAr 400 kV Bus Reactor-3 along with associated bays and equipment at Vijayawada Substation, 01x500 MVA 400/220/33 kV ICT-3 along with associated bays and equipment each at Hyderabad (Ghanapur) and Vijayawada Sub-station, Asset-II: 01x125 MVAr 400 kV Bus Reactor-4 along with associated bays at Vijayawada Sub-station, Asset-III: 1x500 MVA, 400/220/33 kV ICT along with associated bays and equipments at Pugalur Sub-station, Asset-IV: Conversion of 50 MVAR line reactors at Madakathara end on both circuits of Ellapally (palakkad) – Madakathara (North Trissur) 400 kV D/C line into switchable reactors by providing necessary switching arrangement, Asset-V:1x500 MVA, 400/220/33 kV ICT along with associated bays and equipments at Trichy Sub-station, Asset-VI: Replacement of existing 2x315 MVA 400/220 kV transformers with 2x500 MVA transformers and utilize the replaced 2x315 MVA transformers as regional spare at Narendra Sub-station under System strengthening-XX” in Southern Region. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
165/GT/2017 117/GT/2018	Petition for approval of generation tariff of Koteshwar Hydroelectric project (KHEP) (4 x 100 MW) for the period from 1.4.2011 to 31.3.2014 THDC India Limited.	08.08.2018	20.08.2018	Generation
22/GT/2017 16/TT/2017	Determination of tariff for BBMB hydro generation project for the period 2014-19. Bhakra Beas Management Board.	08.08.2018	20.08.2018	Generation
235/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 2.2.2007 and 6.2.2007 executed by Adani Power Ltd. with Gujarat Urja Vikas Nigam Ltd. and the Power Purchase Agreement dated 7.8.2008 executed by Adani Power Ltd. with Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited during the operating period.. Adani Power Limited.	07.08.2018	20.08.2018	Misc
12/SM/2017	Operationalization of LTA of Long Term Transmission Customers (LTTCs) as per Regulation 8(5) of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010.	07.08.2018	20.08.2018	Misc
245/TT/2017	Determination of tariff from COD to 31.3.2019 for Gooty-Madhugiri 400 kV D/C line and 2x500 MVA transformers alongwith downstream bays at Madhugiri Sub-station upon bifurcation of capital cost and hence transmission tariff as per directive of the Commission vide order dated 18.7.2017 in Petition No. 54/RP/2016 under “transmission system associated with System Strengthening -XIII” in Southern Region for tariff block 2014-19 period. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
133/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 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.	07.08.2018	20.08.2018	Misc
262/MP/2017	Petition seeking amendment to the transmission licence granted to the Petitioner vide an order dated 09.05.2011, passed in Petition No. 105 of 2010, for including the 2 x 400 kV bays and bus sectionalizer bays and part of 400/220 kV substation equipment at Raipur Sub-station of PGCIL. Jindal Power Limited.	07.08.2018	20.08.2018	Misc
9/TT/2018	Truing up of tariff of 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period of the assets of “Transmission System of Vindhyachal-IV & RIHAND-III {1000 MW} Generation Project . Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
25/TT/2018	Approval of tariff for inclusion of transmission assets in computation of Point of Connection (PoC) charges and losses as per the Commission’s order dated 12.5.2017 in Petition No. 7/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto. Odisha Power Transmission Corporation Ltd.	08.08.2018	20.08.2018	Transmission
80/TT/2016 81/TT/2016	Approval of tariff for 400 kV Srinagar Sub-station from the actual COD to 2018-19 as per the 2014 Tariff Regulations. Power Transmission Corporation of Uttarakhand Limited.	08.08.2018	20.08.2018	Transmission
123/TT/2017	Determination of tariff from COD to 31.3.2019 for Asset: LILO of one ckt of 400 kV D/C Teesta III - Kishanganj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station under Sikkim Generation Projects- Part-B in Eastern Region. Power Grid Corporation of India Ltd.	08.08.2018	20.08.2018	Transmission
91/TT/2012 107/TT/2017 136/TT/2017 4/RP/2017 15/RP/2017	Petition for determination of transmission tariff from COD to 31.3.2014 for combined assets for transmission system associated with Parbati-III in Northern region for the tariff period 2009-14. MB Power (Madhya Pradesh) Limited .	08.08.2018	20.08.2018	Transmission
232/MP/2018 Alongwith I.A. No.57/2018	Petition under Section 79(1)(f) read with Section 79 (1)(k) of the Electricity Act,2003 seeking adjudication of dispute arising out of the letter issued by PGCIL dated 2.5.2018, 23.7.2018 and 6.8.2018 which have been issued illegally and arbitrarily and are patently against the scheme of the regulatory framework issued by the Commission. MB Power (Madhya Pradesh) Limited .	08.08.2018	09.08.2018	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 Respondent in relation to the Medium term open access for transfer of power from the Western Region to the Northern Region. KSK Mahanadi Power Company Limited.	07.08.2018	09.08.2018	Misc
77/MP/2016	Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 4read with clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.	07.08.2018	08.08.2018	Misc
145/MP/2013	Petition for adjudication of disputes arising out of Power Purchase Agreement (Supplemental) dated 18.12.2012 entered into between the petitioner and respondent. DNH Power Distribution Company Limited	07.08.2018	08.08.2018	Misc
49/2018 in 124/MP/2017 196/MP/2018	Application under Section 94(2) of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate directions upon the respondent. Kanchanjunga Power Company Pvt. Ltd.	07.08.2018	08.08.2018	Misc
92/MP/2018 Alongwith I.A. No.15/2018	Petition under Sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to Respondent No. 1 to pay a sum of Rs. 112.39 crore, being the financial loss suffered by the Petitioner, on account of delay in commencement of the Long Term Access granted to the Petitioner, due to delay in implementation of the Transmission system falling in the scope of Respondent No. 1’s obligations, along with interest on the same till the date of payment of the amount by Respondent No. 1 to the Petitioner. Shiga Energy Private Ltd	07.08.2018	08.08.2018	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 and Solar Energy Corporation of India Limited. Welspun Energy PrivateLimited.	07.08.2018	08.08.2018	Misc
14/MP/2017	Petition under section 79 (1) (a) and section 79 (1) (f) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of Change in Law affecting Stage-II of the Badarpur Thermal Power Station (BTPS). NTPC	07.08.2018	08.08.2018	Misc
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulations 14 and 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence 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.	07.08.2018	08.08.2018	Misc
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	07.08.2018	08.08.2018	Misc
153/MP/2017	Petition under Section79 (1)(d) of the Electricity Act,2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations,2008 and its amendments for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. Damodar Valley Corporation.	25.07.2018	08.08.2018	Misc
192/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: 400 kV D/C Aurangabad-Boisar TL (from Aurangabad Sub-station to location 313/0 on D/C Towers and from location 332/0 to Boisar Sub-station on Multi circuit towers) and Asset-II: Part of 400 kV D/C Navsari-Boisar TL from location 332/0 to Boisar Sub-station on Multi circuit towers under IPPs generation projects in Chhattisgarh (IPPD) in Western Region. PGCIL	31.07.2018	08.08.2018	Transmission
150/TT/2018	Petition for determination of transmission tariff for transmission and distribution system activities of the network in respect of Damodar Valley Corporation (DVC) for 2014-19. Damodar Valley Corporation	31.07.2018	06.08.2018	Transmission
103/TT/2018	Approval of transmission tariff for 2 x 240 MVAr Switchable Line Reactor with 950 ohms NGR at Aurangabad Sub-station alongwith associated bays under “Inter-Regional System Strengthening Scheme for WR and NR (Part-A)” for tariff period 2014-19 in 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. Power Grid Corporation of India Limited.	31.07.2018	06.08.2018	Transmission
168/TT/2018	Determination of tariff from COD to 31.3.2019 for assets under Fiber Optic Communication system for central sector Sub-stations and Generating Stations” in Southern Region. Power Grid Corporation of India Limited.	31.07.2018	06.08.2018	Transmission
169/TT/2018	Petition for truing up of fees and charges for 2009-14 tariff block and determination of fees and charges for 2014-19 tariff block under Fibre Optic Communication System in lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links in Southern Region. TPower Grid Corporation of India Limited.	31.07.2018	06.08.2018	Transmission
172/TT/2018	Petition for approval of transmission tariff for the assets covered under Transmission System associated with "Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part A” in Northern Region & Southern Region. Power Grid Corporation of India Limited.	31.07.2018	06.08.2018	Transmission
160/TT/2018	Determination of tariff from COD to 31.3.2019 Asset-I: Replacement of 1X100 MVA, 220/132 kV ICT-II by 1X200 MVA, 220/132 kV ICT-II at Raebareli Sub-station, Asset-II: Replacement of 1X100 MVA, 220/132 kV ICT-III by 1X200 MVA, 220/132 kV ICT-III at Raebareli Sub-station under “Augmentation of Transformation Capacity at Raebareli and Sitarganj 220/132 kV Sub-stations”. Power Grid Corporation of India Limited.	31.07.2018	06.08.2018	Transmission
7/TT/2018	Determination of transmission tariff for LILO of Vindhyachal-Jabalpur 400 kV 2 nd D/C line (Ckt 3 & 4) along with associated bays and equipments at 400/220 kV Rewa Pooling Station from COD to 31.3.2019 under transmission system for Ultra Mega Solar Park (750 MW) in Rewa district, Madhya Pradesh in Western Region Power Grid Corporation of India Limited .	31.07.2018	06.08.2018	Transmission
19/MP/2018	Petition under Section 79(1) (f) of the Electricity Act, 2003 and the other applicable provisions of the Act in relation to the disputes having arisen under the PPA dated 11.4.2016 between the parties. Talettutayi Solar Projects Four Private Limited .	26.07.2018	02.08.2018	Misc
151/MP/2016	Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.	26.07.2018	02.08.2018	Misc
102/TT/2018	Approval of transmission tariff for the period from 2012-13 to 2013-14 Stage I (also referred to as Asset-1)-combined assets of LILO of 400 kV S/C Vidhyanchal-Korba transmission line and 400 kV D/C Gandhar-Hazira transmission line and 400/220 kV GIS Sub-station at Hazira and associated bays; and Stage II (also referred to as Asset-2)-400 kV D/C Quad Moose transmission line from Mahan Thermal power plant-Sipat Pooling Sub-station and associated bays under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Essar Power Transmission Company Limited.	31.07.2018	02.08.2018	Transmission
194/MP/2017 Along with IA Nos. 24/2018 and 25/2018	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.	26.07.2018	02.08.2018	Misc
148/TT/2018	Approval of transmission tariff in respect of the Inter State Transmission lines owned by TANTRANSCO upto the border of Tamil Nadu, State (1) Chitoor-Thiruvalam 230 kV SC Line (2) Sulurpet-Gummidipoondi 230 kV SC line (3) Yeerandahalli-Hosur 230 kV SC line (4) Mooziyar-Theni 230 kV SC line (5) Iduki-Udumalpet 230 kV SC line 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. Tamil Nadu Transmission Corporation Ltd.	31.07.2018	02.08.2018	Transmission
137/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: 1X160 MVA ICT-I alongwith associated bays at Daltonganj Sub-station, 1X160 MVA ICT-II alongwith associated bays at Daltonganj Sub-station and 2X132 kV Line bays at Daltonganj Sub-station Asset-II: 02 Nos of 132 kV line bays at Daltonganj Sub-station under ERSS XVII Part A in Eastern Region Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	31.07.2018	02.08.2018	Transmission
164/MP/2017	Petition seeking surrender of 610 MW (575 MW in WR and 35 MW in SR) out of the total LTA quantum of 1150 MW granted under the BPTA dated 24.12.2010. IL & FS Tamil Nadu Power Company Limited.	26.07.2018	02.08.2018	Misc
22/MP/2018	Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Mirra and Mirra Industries (MMI).	26.07.2018	02.08.2018	Misc
156/MP/2018	Petition for seeking compensation/relief for increased expenses due to certain events of 'Change in Law' as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. (On admission). MB Power Madhya Pradesh Limited.	26.07.2018	02.08.2018	Misc
16/MP/2018	Petition for issuance of RECs updating of name and Re-registration of the Petitioner under the Renewable Energy Certificate Mechanism. Tadas Wind Energy Private Limited.	26.07.2018	02.08.2018	Misc
128/MP/2018 Alongwith I.A. No. 28/2018	Petition for revision of transmission tariff for Asset I: 400 kV D/C Palatana-Silchar Twin Moose Conductor Transmission Line-247.39 km, Asset II: 400 kV D/C Silchar Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line 214.41 km, Asset III: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-201 km, Asset IV: 400 kV D/C SilcharAzara (one circuit on D/C towers) Twin Moose Conductor Transmission Line256.41 km and Asset V: 400 kV D/C Azara -Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-159 km under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 (On admission ). North East Transmission Co. Ltd.	26.07.2018	01.08.2018	Misc
188/MP/2017 alongwith I.A. No.30/2018 189/MP/2017 alongwith I.A. No.31/2018 190/MP/2017 alongwith I.A. No.32/2018 232/MP/2017 alongwith I.A. No.39/2018 233/MP/2017 alongwith I.A. No.40/2018	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.	25.07.2018	31.07.2018	Misc
201/MP/2017 alongwith I.A. No.33/2018 202/MP/2017 alongwith I.A. No.35/2018 203/MP/2017 alongwith I.A. No.36/2018 204/MP/2017 alongwith I.A. No.37/2018 230/MP/2017 alongwith I.A. No.34/2018 231/MP/2017 alongwith I.A. No.38/2018 33/MP/2018	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 22.8.2016. ACME Hisar Solar Power Private Limited.	25.07.2018	31.07.2018	Misc
129/MP/2018	Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Shalimar Visuals Private Limited.	26.07.2018	31.07.2018	Misc
225/MP/2017	Petition for seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant NEEPCO.	26.07.2018	31.07.2018	Misc
238/MP/2017	Petition seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines (Force Majeure events). Darbangha-Motihari Transmission Company Limited.	25.07.2018	31.07.2018	Misc
52/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 21.10.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and nonrecurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Venus Private Limited .	25.07.2018	03.08.2018	Misc
136/MP/2018	Petition under Section 17 of the Electricity Act, 2003 for taking over the assets namely the Indian portion of 132 kV S/C Deothang-Rangia Transmission Line and associated bays at Rangia sub-station from Government of India. Power Grid Corporation of India Limited .	26.07.2018	31.07.2018	Misc
Petition No. 248/MP/2016 Petition No. 210/MP/2017	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited.	25.07.2018	31.07.2018	Misc
Petition No. 34/MP/2018 Petition No. 47/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the PPA executed by the Petitioner and NTPC Limited dated 29.4.2016 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Services Tax Laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the PPAs. Azure Power Jupiter Private Limited .	25.07.2018	31.07.2018	Misc
115/MP/2018	Petition under Section 79 (1)(a) and (f) and other applicable provisions of the Electricity Act, 2003 read with Regulations 110 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner and Respondent NTPC Ltd. regarding excess recovery of Annual Fixed Costs for various generating stations of the Respondent during financial year 2014-19. Tata Power Delhi Distribution Limited.	25.07.2018	31.07.2018	Misc
201/TD/2018	Application for surrender of inter-State trading licence of Reliance Energy Trading Company Ltd. Reliance Energy Trading Company Limited .	26.07.2018	30.07.2018	Trading
178/MP/2018	Petition under Section 79(1)(b) of the Electricity Act, 2003 for the approval of ‘Change in Law' and consequent revision in capital cost due to introduction of the Central Goods and Services Tax Act, 2017 promulgated by the Department of Revenue, Ministry of Finance notified by way of Notification dated 28.6.2017. ACME Jodhpur Solar Power Private Limited .	25.07.2018	30.07.2018	Misc
118/MP/2018	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 25.7.2013 (PTC-PPA) and procurers PPA for claiming compensation on account of events pertaining to Change in Law. TRN Energy Private Limited.	25.07.2018	30.07.2018	Misc
205/MP/2018	Petition under Section 79(1) (c) of the Electricity Act, 2003 read with the Indian Electricity Grid Code seeking direction for scheduling overload capacity. HBPCL.	25.07.2018	30.07.2018	Misc
116/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of PPA dated 1.11.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 5 and as per the terms of the back to back PPA executed by PTC with Jaipur Vidyut Vitran Nigam Limited, Ajmer Vidyut Vitran Nigam Limited, Jodhpur Vidyut Vitran Nigam Limited dated 1.11.2013. Maruti Clean Coal and Power Limited.	25.07.2018	30.07.2018	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. Meenakshi Energy Private Limited.	19.07.2018	30.07.2018	Misc
254/MP/2017	Petition for re-setting of the rate of late payment surcharge under Regulation 45 of the 2014 Tariff Regulations. BRPL & BYPL.	25.07.2018	30.07.2018	Misc
27/MP/2018	. Krishna Wind Farms Developers Pvt. Ltd.	25.07.2018	30.07.2018	Misc
27/MP/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 in relation to the disputes arising out of the Power Purchase Agreement dated 3.8.2016 between the Petitioner herein i.e. Krishna Wind farms Developers Private Limited and Solar Energy Corporation of India Limited. Krishna Wind Farms Developers Pvt. Ltd.	25.07.2018	30.07.2018	Misc
13/MP/2018	Petition seeking relief on account of Change in Law viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the Power Purchase Agreements. Azure Power Thirty Seven Private Limited.	25.07.2018	30.07.2018	Misc
114/MP/2018	Petition seeking issuance of consequential directions to the respondents for complying with the detailed operating procedure qua reserve shut-down of the Unit(s) of the 2 x660 MW Mahatma Gadhi Thermal Power Plant at Matenhali, District Jhajjhar, Haryana. TPDDL.	25.07.2018	30.07.2018	Misc
122/MP/2017 alongwith I.A. No. 96/2017 187/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.	25.07.2018	30.07.2018	Misc
50/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 16.09.2016 executed between the Petitioner and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Prayatna Developers Private Limited.	25.07.2018	30.07.2018	Misc
227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Lanco Amarkantak Power Limited.	25.07.2018	30.07.2018	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 (3 x 210 MW), NLC TPC-II, Stage-II (4 x 210 MW) NLC TPC-I Expansion (2 x 210 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. TANGEDCO.	26.07.2018	30.07.2018	Misc
02/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for “ASSET-1A: LILO of 400 kV D/C Gooty-Tumkur (Vasantnarsapur) D/C line at Tumkur (Pavagada) pooling station, ASSET-1B: New 400/220 kV pooling station at Tumkur (Pavagada) with 1 X 500 MVA 400/220 kV ICT and 1x 125 MVAR Bus reactor and along with associated bays and equipment's, ASSET-2: LILO of 400 kV D/C Bellary -Tumkur (Vasantnarsapur) D/C (Quad Moose) transmission line at Tumkur (Pavagada) pooling station along with associated bays and equipment’s, ASSET- 3: 2 X 500 MVA 400/220 kV ICTs along with associated bays and equipment’s and ASSET–4: Tumkur (Pavagada) Pool-Hiryur 400 kV D/C line along with associated bays and equipments at both ends under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	19.07.2018	27.07.2018	Transmission
54/MP/2018	Petition for non-Implementation of ABT from COD Consequential short admittance of bills by Rajasthan Discoms despite NLCIL efforts for resolution Miscellaneous Petition for adjudication of dispute between the Petitioner and Respondent NLC India Ltd.	05.07.2018	26.07.2018	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.	05.07.2018	12.07.2018	Misc
Petition No. 104/MP/2018 Alongwith I.A. No.20/2018	Petition seeking directions against the direct bilateral billing of Transmission Charges by the Respondent No.1, NRSS-XXXI (A) Transmission Limited on the Petitioner for the transmission system established in the State of Himachal Pradesh. Himachal Pradesh State Electricity Board.	05.07.2018	11.07.2018	Misc
94/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Fatehgarh-Bhadla Transmission Limited. Fatehgarh-Bhadla Transmission Limited.	05.07.2018	11.07.2018	Trading Licence
28/MP/2018	Petition under Section 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.8.2009 executed between East North Interconnection Company Limited and its Long-term Transmission Customers for claiming compensation due to Change in Law. And Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of Change in Law Events during Construction Period. East North Interconnection Company Limited.	05.07.2018	10.07.2018	Misc
Petition No.18/RP/2018 alongwith I.A. No. 42/2018	Petition seeking review of order dated 29.01.2018 in Petition No. 168/MP/2017 for grant of 200 MW Connectivity to IPCL through Debipur (IPCL) - Maithon (Power Grid) 220 kV D/C line along with associated link bays at both ends. WBSETCL.	03.07.2018	10.07.2018	Review
242/MP/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 Rs. 56.10 crore issued by Axis Bank Ltd. as illegal and for return of the said encashment amount along with damages. M/s Aryan M.P. Power Generation Pvt. Ltd.	05.07.2018	09.07.2018	Misc
120/AT/2018	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by WR-NR Power Transmission Limited. WR-NR Power Transmission Limited.	05.07.2018	09.07.2018	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 Pvt. Ltd., a generating company and Power Grid Corporation of India, the Central Transmission Utility. Meenakshi Energy Pvt. Ltd.	05.07.2018	09.07.2018	Misc
19/RP/2018 In 62/MP/2017	Petition for review of the order dated 26.3.2018 in Petition No.62/MP/2017. PowerGrid NM Transmission Ltd.	03.07.2018	09.07.2018	Review
228/MP/2017	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of connectivity, long-term access and medium-term open access in inter-State transmission and related matters) Regulations, 2009. BPSL.	05.07.2018	09.07.2018	Misc
77/MP/2018	Petition seeking directions for applicability of the provisions of PTC-PPA signed between petitioner and the respondent No.6 and procurers PPA signed between respondent no.6 and respondent nos. 1 to 5, both dated 25.7.2013 for the purposes of calculation of penalties due to less than 80% availability for a contract year. TRN Energy Private Limited.	05.07.2018	09.07.2018	Misc
13/RP/2018 alongwith I.A. No.13/2018 in 187/MP/2015 7/2018 in 187/MP/2015 64/TT/2015	Petition for review of the Order dated 11.10.2017 in Petition No. 187/MP/2015. Power Grid Corporation of India Ltd.	05.07.2018	09.07.2018	Misc
Review Petition No. 15/RP/2017 in Petition No. 156/TT/2015	Review Petition No. 15/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. NHPC Limited.	03.07.2018	09.07.2018	Review
Review Petition No. 4/RP/2017 in Petition No. 156/TT/2015	Review Petition No. 4/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. Parbati Koldam Transmission Company Limited.	03.07.2018	09.07.2018	Review
Review Petition No. 40/RP/2017 in Petition No. 235/TT/2016	Review Petition No. 40/RP/2017 seeking review of order dated 19.9.2017 in Petition No. 235/TT/2016. Power Grid Corporation of India Limited.	03.07.2018	09.07.2018	Review
5/RP/2018	Petition for review and modification of the order dated 21.11.2017 in Petition No. 70/TT/2017 Power Grid Corporation Limited.	03.07.2018	09.07.2018	Review
15/RP/2018	Petition for review and modification of the order dated 30.8.2016 in Petition No. 98/TT/2016 under section 94(1)(f) of the Electricity Act, 2003 Power Grid Corporation Limited .	03.07.2018	09.07.2018	Review
65/TD/2018	Application seeking grant of Category- I inter-State trading licence under Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. NTPC.	05.07.2018	09.07.2018	Trading
23/2018 in 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.	05.07.2018	09.07.2018	Misc
236/MP/2017	Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL. DVC.	05.07.2018	09.07.2018	Misc
45/MP/2018 55/MP/2018 56/MP/2018 57/MP/2018 80/MP/2018 81/MP/2018	Petition for approval of Performance Linked Incentive for NLDC for the Financial Year 2016-17 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. NLDC.	05.07.2018	09.07.2018	Misc
131/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and PPA dated 7.8.2007 for revision in tariff in exercise of the general regulatory Powers and compensation on account of increase cost incurred by Sasan Power Limited consequent to procurer event of default. SPL.	05.07.2018	09.07.2018	Misc
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. Greenko Budhil Hydro Power Private Limited.	05.07.2018	09.07.2018	Misc
52/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 21.10.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and nonrecurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Venus Private Limited .	05.07.2018	09.07.2018	Misc
50/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 16.09.2016 executed between the Petitioner and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Prayatna Developers Private Limited.	05.07.2018	09.07.2018	Misc
21/RP/2018 In 110/MP/2016	Petition for review of the order dated 3.4.2018 in Petition No.110/MP/2016. Power Grid Corporation of India Ltd.	03.07.2018	09.07.2018	Review
Review Petition No. 10/RP/2018 in Petition No. 39/TT/2015	Review Petition No. 10/RP/2018 seeking review of order dated 12.12.2017 in Petition No. 39/TT/2015. Power Grid Corporation of India Ltd.	03.07.2018	06.07.2018	Review
IA. No. 44/2018 in Petition No.18/SM/2015	Application under Section 94 of the Electricity Act, 2003 filed by Costal Gujarat Private Limited for seeking permission to place on record the submissions to address the new issues/ allegations of Energy Watchdog.	03.07.2018	06.07.2018	Misc
Review Petition No. 4/RP/2018 In Petition No.419/MP/2014	Petition for review of the order dated 27.6.2016 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Ltd.	03.07.2018	06.07.2018	Review
Review Petition No. 11/RP/2018 in Petition No. 88/TT/2017	Review Petition No. 11/RP/2018 seeking review of order dated 19.12.2017 in Petition No. 88/TT/2017. MPPTCL.	03.07.2018	06.07.2018	Review
Review Petition No. 10/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 16/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 8/RP/2017 in Petition No. 312/TT/2014 Review Petition No. 9/RP/2017 in Petition No. 312/TT/2014	Review Petition No.10/RP/2017 seeking review of order dated 16.1.2017 in Petition No. 384/TT/2014 Parbati Koldam Transmission Company Limited.	03.07.2018	06.07.2018	Review
Review Petition No. 26/RP/2017 in Petition No. 85/TT/2015	Review Petition No. 26/RP/2017 seeking review of order dated 24.2.2017 in Petition No. 85/TT/2015. Power Grid Corporation of India Ltd.	03.07.2018	06.07.2018	Review
179/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for seeking extension of time for interchange of infirm power from Unit-2 of the generating station for testing and full load trial operation for upto 8 months from 3.2.2018 or 4 months from COD of Mahan-Sipat transmission line whichever is later. Essar Power (M.P.) Limited.	03.07.2018	06.07.2018	Misc
65/RP/2016 18/TT/2015 66/RP/2016 528/TT/2014 18/RP/2017 18/RP/2017 92/TT/2011 19/RP/2017 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 Private Limited.	03.07.2018	05.07.2018	Transmission
217/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Asset–I LILO of 400 kV DC Baspa-Naptha-Jhakri transmission line and asset–II Karcham Wangtoo Abdullapur 400 kV DC quad transmission line. JPL.	24.05.2018	03.07.2018	Transmission
209/MP/2017	Petition for Approval of transmission charges, transmission losses and other conditions for use of 176.5 Km Double Circuit 220 kV Dedicated Transmission line of A.D. Hydro Power Limited from Prini (Generating station of ADHPL) to Nalagarh (Sub-station of CTU) A.D. Hydro Power Limited.	31.05.2018	12.06.2018	Misc
27/RP/2017	Review of Commission’s order dated 3.5.2017 in Petition No. 255/GT/2014 regarding approval of tariff of CFBC Technology based Barsingsar Thermal Power Plant (2 x 125 MW) of NLC Ltd for the period 2014-19 NLC India Limited.	05.06.2018	12.06.2018	Review
Petition No. 13/RP/2018 alongwith I.A. No.13/2018 in 187/MP/2015 I.A. No. 7/2018 in 187/MP/2015	Petition for review of the Order dated 11.10.2017 in Petition No. 187/MP/2015. Power Grid Corporation of India Limited.	05.06.2018	12.06.2018	Review
Petition No. 3/RP/2018 in Petition No.32/MP/2017	Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Review of the order dated 26.9.2017 in Petition No. 32/MP/2017. Himachal Sorang Power Private Limited .	05.06.2018	12.06.2018	Review
Petition No. 1/RP/2018 in Petition No. 128/MP/2016	Petition seeking review of the order dated 12.10.2017 in Petition No. 128/MP/2016 regarding seeking direction to U.P. Jal Vidyut Nigam Limited for filing ARR and Petition for determination of O & M charges in respect of Rihand Hydel Power Station and Matatila Hydel Power Station from 1.4.2008 MPPMCL.	05.06.2018	12.06.2018	Review
Review Petition No. 19/RP/2018	Petition for review of the order dated 26.3.2018 in Petition No.62/MP/2017. PowerGrid NM Transmission Ltd.	05.06.2018	12.06.2018	Review
Review Petition No. 10/RP/2017 Review Petition No. 16/RP/2017 Petition No. 384/TT/2014	Review Petition No. 10/RP/2017 seeking review of order dated 16.1.2017 in Petition No. 384/TT/2014. NTPC Limited.	05.06.2018	12.06.2018	Review
4/RP/2018	Petition for review of the order dated 27.6.2016 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Ltd.	05.06.2018	12.06.2018	Review
Review Petition No. 38/RP/2017 in Petition No. 135/GT/2015	Petition for review of the order dated 11.7.2017 in Petition No. 135/GT/2015 regarding approval of tariff of coal based NLC Tamil Nadu Power Limited TPS (1000 MW) for the period from the date of declaration of commercial operation of Units-I &II till 31.3.2019. NLC Limited.	05.06.2018	12.06.2018	Review
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulations 14 and 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence 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.	31.05.2018	12.06.2018	Misc
Petition No. 194/MP/2017 Alongwith IA Nos. 24/2018 and 25/2018	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.	31.05.2018	12.06.2018	Misc
64/TT/2015	Approval of transmission tariff from COD to 31.3.2019 for “Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and extension Substation anticipated COD-1.4.2015” under “Transmission System for connectivity of Essar Power Gujarat Ltd.” in Western Region for 2009-14 period. Power Grid Corporation of India Limited.	05.06.2018	11.06.2018	Transmission
180/MP/2018	Petition under (a) Section 79 (1) (f) of the Electricity Act, 2003, (b) Clause 3.11 read with Clause 4.5 of the MNRE Guidelines for implementation of scheme for selection of 3000 MW Grid Connected Solar PV Power Projects under Phase-II, Batch-II, Tranch-I for “State Specific Bundling Scheme” read with (c) Article 11 (Force Majeure) and Article 16.3 (Dispute Resolution) of Power Purchase Agreements dated 2.8.2016 executed between Solar Power Developers of Suzlon Energy Ltd. being (i) Alok Solarfarms Ltd. (ii) Abha Solarfarms Ltd. (iii) Shreyas Solarfarms Ltd. (iv) Heramba Renewables Ltd. with NTPC Ltd. Suzlon Energy Ltd. and others	05.06.2018	11.06.2018	Misc
Review Petition No. 26/RP/2017 in Petition No. 85/TT/2015	Review Petition No. 26/RP/2017 seeking review of order dated 24.2.2017 in Petition No. 85/TT/2015. Power Grid Corporation of India Ltd.	05.06.2018	11.06.2018	Review
43/RP/2017	Review Petition No. 43/RP/2017 seeking review of order dated 31.8.2017 in Petition No. 67/TT/2015. Power Grid Corporation of India Limited.	05.06.2018	11.06.2018	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	Petition under Section 79(1) (c), Section 18 and Section 17(3) of the Electricity Act, 2003 and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 14.11.2014 granted to the NRSS XXIX Transmission Limited for establishing Transmission System for Northern Region System Strengthening Scheme NRSSXXIX.	31.5.2018	05.06.2018	Misc
40 /RP/2017	Petition for review and modification of order dated 19.9.2017 in Petition No. 235/TT/2016 Power Grid Corporation of India Limited	05.06.2018	11.06.2018	Review
Review Petition No. 4/RP/2017 Review Petition No. 15/RP/2017 Petition No. 156/TT/2015	Review Petition No. 4/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. Parbati Koldam Transmission Company Limited	05.06.2018	11.06.2018	Review
Review Petition No. 8/RP/2017 Review Petition No. 9/RP/2017 Petition No. 312/TT/2014	Review Petition No. 8/RP/2017 seeking review of order dated 19.12.2016 in Petition No. 312/TT/2014. NTPC Limited	05.06.2018	11.06.2018	Review
23/MP/2018	Petition under Section 79(1) (c), Section 18 and Section 17(3) of the Electricity Act, 2003 and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 14.11.2014 granted to the NRSS XXIX Transmission Limited for establishing Transmission System for Northern Region System Strengthening Scheme NRSSXXIX. NRSS XXIX Transmission Limited and Another	31.5.2018	05.06.2018	Misc
IA. No. 41/2018 in Petition No.129/MP/2017	Application under Section 94 of the Electricity Act, 2003 for recall/ modification of the order dated 10.4.2018. Simhapuri Energy Limited	31.5.2018	05.06.2018	Misc
91/MP/2018	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.7.2012 as amended on 19.12.2014 and 23.1.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSK Mahanadi Power Company Limited	31.5.2018	05.06.2018	Misc
89/MP/2018	Petition under Section 79 (1) (a) read with Sections 62 and 64 of the Electricity Act, 2003 and Regulations 36(a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor of Indira Gandhi Super Thermal Power Station (3x500 MW) of Aravali Power Company Private Limited on account of non-availability of coal. Aravali Power Company Private Ltd.	31.5.2018	05.06.2018	Misc
122/MP/2018	Petition for seeking declaration that Petitioner can declare and Schedule power on the basis of its actual Auxiliary consumption as per Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, as amended from time to time, for fulfilling its obligations under two different Power Purchase Agreements. Lanco Anpara Power Ltd.	29.5.2018	05.06.2018	Misc
88/MP/2018	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) PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited. GMR Warora Energy Limited	31.5.2018	05.06.2018	Misc
244/TT/2017	Approval of transmission tariff for 2016-19 period for 33/220kV, 80/100 MVA GIS Substation Phojal along with 220kV D/C LILO Transmission line. Himachal Pradesh Power Transmission Corporation Ltd.	31.05.2018	05.06.2018	Misc
74/MP/2018	Petition for consideration of declared capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) corresponding to Installed capacity including overload capacity in accordance with Regulation 6.5(12) of CERC (Indian Electricity Grid Code) Regulations, 2010 SJVN Limited	29.5.2018	04.06.2018	Misc
95/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Goa-Tamnar Transmission Project Limited. Goa-Tanmar Transmission Project Limited	29.5.2018	04.06.2018	Trading Licence
188/MP/2017 alongwith I.A. No.30/2018 189/MP/2017 alongwith I.A. No.31/2018 190/MP/2017 alongwith I.A. No.32/2018 201/MP/2017 alongwith I.A. No.33/2018 202/MP/2017 alongwith I.A. No.35/2018 203/MP/2017 alongwith I.A. No.36/2018 204/MP/2017 alongwith I.A. No.37/2018 230/MP/2017 alongwith I.A. No.34/2018 231/MP/2017 alongwith I.A. No.38/2018 232/MP/2017 alongwith I.A. No.39/2018 233/MP/2017 alongwith I.A. No.40/2018 27/MP/2018 33/MP/2018 34/MP/2018 47/MP/2018	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	31.5.2018	04.06.2018	Misc
234/MP/2017	Petition under Section 79 of the Electricity Act, 2003 for direction to Rajasthan Rajya Vidyut Prasaran Nigam Ltd to make payment of outstanding amount to the petitioner on account of overdrawal of power from Chambal–Satpura Complex/Chambal project & payment of O&M/capital expenditure of the Chambal-Satpura Complex/Chambal project and scheduling of respective shares of both the States in Chambal project (Hydel Power Plants) MPPMCL	29.5.2018	04.06.2018	Misc
93/AT/2018	Application under Section 63 of Electricity Act, 2003 for adoption of Tariff with respect to the Transmission System being established by Fatehgarh- Bhadla Transmission Limited. Fatehgarh- Bhadla Transmission Limited	29.5.2018	04.06.2018	Misc
31/MP/2018 32/MP/2018	Petition for increase in Operation and Maintenance Expenses on account of Wage revision and other pay hikes to Employees (Non-Executives & workmen) of NLCIL Power Stations w.e.f 1.1.2012 - recovery from the beneficiaries of NLCIL Power Stations for the year 2012-14. NLC India Limited	29.5.2018	04.06.2018	Misc
65/TD/2018	Application seeking grant of Category- I inter-State trading licence under Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. NTPC Limited	29.5.2018	01.06.2018	Trading
118/MP/2018	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 25.7.2013 (PTC-PPA) and procurers PPA for claiming compensation on account of events pertaining to Change in Law. TRN Energy Private Limited	29.5.2018	01.06.2018	Misc
97/AT/2018	Application under Section 63 of the Electricity Act, 2003 for adoption of Tariff with respect to the Transmission System being established by Goa- Tanmar Transmission Project Limited. Goa- Tanmar Transmission Project Limited.	29.5.2018	01.06.2018	Misc
165/GT/2017 117/GT/2018	Petition for approval of generation tariff of Koteshwar Hydroelectric project (KHEP) (4 x 100 MW) for the period from 1.4.2011 to 31.3.2014 THDC India Limited.	22.5.2018	01.06.2018	Generation
235/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 2.2.2007 and 6.2.2007 executed by Adani Power Ltd. with Gujarat Urja Vikas Nigam Ltd. and the Power Purchase Agreement dated 7.8.2008 executed by Adani Power Ltd. with Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited during the operating period. Adani Power Limited.	29.5.2018	01.06.2018	Misc
22/GT/2017 16/TT/2017	Determination of tariff for BBMB hydro generation project for the period 2014-19. Bhakra Beas Management Board, Chandigarh.	22.5.2018	01.06.2018	Generation
245/TT/2017	Approval of transmission tariff from COD i.e. 1.12.2015 to 31.3.2019 for Gooty-Madhugiri 400 kV D/C line and 2x500 MVA transformers alongwith downstream bays at Madhugiri Sub-station upon bifurcation of capital cost and hence transmission tariff as per directive of the Commission vide order dated 18.7.2017 in Petition 54/RP/2016 Under “Transmission system associated with System strengthening -XIII” in Southern Region for tariff period 2014-19 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.	24.5.2018	01.06.2018	Transmission
3/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for “Bunching of Tirunelveli – Edamon section of the Tirunelveli – Muvathapuza (Cochin) 400 kV quad D/C line initially (and temporarily) at 220 kV with existing Tirunelveli – Edamon 400 kV twin D/C line (400 kV line charged at 220 kV) under Transmission System associated with Kudankulam Atomic Power Project” 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.	24.5.2018	01.06.2018	Transmission
78/MP/2018	Petition for unilateral surrender of 400 MW power by MPPMCL from MTPS & CTPS of DVC in violation of provision of PPA. DVC.	29.5.2018	01.06.2018	Misc
249/GT/2016	Determination of tariff for the period 2014-19 in respect of 1200 MW Teesta III Hydroelectric Project. Teesta Urja Limited.	22.5.2018	01.06.2018	Generation
136/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for transmission assets associated with Parbati-III HEP in Northern Region for 2014-19 tariff period. PGCIL.	24.5.2018	31.05.2018	Transmission
99/TT/2018	Truing up of transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for (a) Kalpakkam PFBR-Sirucheri 230 kV D/C Line (b) Kalpakkam PFBR-Arani 230 kV D/C Line under Transmission System associated with Kalpakkam PFBR (500 MW) in Southern Region. PGCIL.	24.5.2018	30.05.2018	Transmission
Petition No. 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..	22.5.2018	28.05.2018	Generation
Petition No. 251/GT/2017	Petition for determination of tariff of Udupi Thermal Power Plant for the period from 1.4.2014 to 31.3.2019. Udupi Power Corporation Ltd (UPCL).	22.05.2018	28.05.2018	Generation
Petition No.170/GT/2017,Petition No. 171/GT/2017	Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar hydel Power Station for the financial year 2012-13 & 2013-14. Rajasthan Vidyut Prasaran Nigam Limited.	22.05.2018	28.05.2018	Generation
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.	18.05.2018	28.05.2018	Review
Petition No.15/GT/2018	Petition for determination of tariff of Tuirial Hydro Electric Power Plant (TrHEP) (2 X 30 = 60 MW) for the period from COD to 31.3.2019 . NEEPCO.	22.05.2018	28.05.2018	Generation
Petition No. 309/GT/2015,Petition No. 221/GT/2015	Revision of tariff after truing up exercise in respect of Pragati – III Combined Cycle Power Station power plant (1371.2 MW) for the period from COD of Unit-I to 31.3.2014. Pragati Power Corporation Limited.	22.05.2018	28.05.2018	Generation
Petition No. 145/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 400 kV D/C Mahan-Sipat line alongwith associated bays at Mahan and Sipat and 2x50 MVAR line reactors at Sipat pooling Sub-station, 2x50 MVAR line reactors at Mahan pooling Sub-station and 1x80 MVAR, 420 kV switchable bus reactor at Mahan TPS along with its associated 400 kV bay for 2009-14 period. Essar Power Transmission Co. Ltd. (EPTCL).	24.05.2018	28.05.2018	Transmission
Petition No. 101/TT/2018	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for assets of “Transmission System associated with Krishnapatnam UMPP - PART B” in Western Region. Power Grid Corporation of India Ltd.	24.5.2018	28.05.2018	Transmission
Petition No. 5/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 14 numbers OPGW links (1513.362 km), 27 numbers OPGW links (1892.58 km), 21 numbers OPGW links (2217.94 km) under Central Sector, 10 numbers OPGW links (258.37 km) under State Sector (MPPTCL) and 9 numbers OPGW links (1326.19 km) under Central Sector under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region” for 2014-19 tariff period. Power Grid Corporation of India Ltd.	24.05.2018	28.05.2018	Transmission
Petition No. 149/TT/2017	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Loop- out of 220 kV Jalandhar -Hamirpur line at Hamirpur under the “Strengthening Scheme In Northern Region” in Northern region. Power Grid Corporation of India Ltd.	24.05.2018	28.05.2018	Transmission
Petition No.240/GT/2017,Petition No. 241/GT/2017	Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I Unit-2 (110 MW) for the period from 15.10.2010 (COD) to 31.3.2014.. Kanti Bijli Utpadan Nigam Limited.	22.05.2018	28.05.2018	Generation
Petition No. 43/GT/2018	: Approval of tariff for Kishanganga HE Project (330 MW) for the period from anticipated COD of Unit-I and Unit-II to 31.3.2019. NHPC .	22.05.2018	28.05.2018	Generation
64/TT/2015	Approval of transmission tariff from COD to 31.3.2019 for “Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and extension Sub-station anticipated COD-1.4.2015” under “Transmission System for connectivity of Essar Power Gujarat Ltd.” in 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. Power Grid Corporation of India Ltd.	18.05.2018	24.05.2018	Transmission
13/RP/2018 alongwith I.A. No.13/2018 in 187/MP/2015 I.A. No. 7/2018 in 187/MP/2015	Petition for review of the Order dated 11.10.2017 in Petition No. 187/MP/2015. Power Grid Corporation of India Ltd.	18.05.2018	24.05.2018	Review
Petition No.3/RP/2018 in Petition No.32/MP/2017	Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Review of the order dated 26.9.2017 in Petition No. 32/MP/2017. Himachal Sorang Power Private Limited	18.05.2018	24.05.2018	Review
Petition No. 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.	15.05.2018	24.05.2018	Misc
14/MP/2017	Petition under section 79 (1) (a) and section 79 (1) (f) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of Change in Law affecting Stage-II of the Badarpur Thermal Power Station (BTPS) NTPC Limited.	15.05.2018	24.05.2018	Misc
14/RP/2018 Alongwith I.A.No.14/2018	Petition for review of the order dated 22.6.2017 in Petition No.114/MP/2017. Gati Infrastructure Private Limited.	18.05.2018	23.05.2018	Review
43/RP/2017 in Petition No. 67/TT/2015	Review Petition No. 43/RP/2017 seeking review of order dated 31.8.2017 in Petition No. 67/TT/2015. PGCIL.	18.05.2018	23.05.2018	Review
11/RP/2018 in Petition No. 88/TT/2017	Review Petition No. 11/RP/2018 seeking review of order dated 19.12.2017 in Petition No. 88/TT/2017. Madhya Pradesh Power Transmission Company Limited.	18.05.2018	23.05.2018	Review
253/MP/2017 along with I.A. No. 87/2017 169/MP/2017 along with I.A. No. 43/2017	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 (Chhattisgarh) Limited.	15.05.2018	21.05.2018	Misc
Review Petition No. 45/RP/2017 in Petition No. 272/TT/2015	Review Petition No. 45/RP/2017 seeking review of order dated 20.9.2017 in Petition No. 272/TT/2015. Power Grid Corporation of India Limited.	11.05.2018	18.05.2018	Review
46/MP/2018	Petition for revision of the Normative Annual Plant Availability Factor in respect of NTPC’s Power Stations on account of Shortage of Coal availability. NTPC Limited	15.05.2018	17.05.2018	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 Babandh Power Limited.	15.05.2018	17.05.2018	Misc
48/TD/2018	Application seeking grant of Category- I inter-State trading licence under Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and its amendments. NLC India Limited	15.05.2018	17.05.2018	Trading
33/MP/2016 86/MP/2016 91/MP/2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of “Change in Law” affecting the Badarpur Thermal Power Station. NTPC Limited	15.05.2018	17.05.2018	Misc
113/MP/2018	Petition for approval under Section 17 (3) and 17 (4) of the Electricity Act,2003 for creation of security interest over all assets including all the movable and immovable assets of the Petitioner in favour of the Security Trustee/Lenders. NER II Transmission Limited	03.05.2018	17.05.2018	Misc
200/MP/2017	Petition seeking payment of outstanding dues towards the power sold to Telengana State Power Corporation Committee. Nirani Sugars Limited.	15.05.2018	17.05.2018	Misc
133/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 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 Ltd.	23.04.2018	16.05.2018	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 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 07.12.2015 mandating compliance with revised environmental norms for thermal power stations. NTPC Limited.	23.04.2018	16.05.2018	Misc
77/MP/2016	Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003 Coastal Gujarat Power Limited.	23.04.2018	16.05.2018	Misc
60/TT/2018	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Transmission System under Northern Region Strengthening Scheme-XXII in Northern Region. Power Grid Corporation of India Limited	08.05.2018	16.05.2018	Transmission
45/TT/2017	Determination of transmission tariff 2 assets under System Strengthening in Southern Region for import of power from Eastern Region for the 2014-19 tariff period. Power Grid Corporation of India Limited.	08.05.2018	16.05.2018	Transmission
6/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR / (-)200 MVAR SVC under “Static VAR Compensators (SVCs) in Northern Region” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	08.05.2018	15.05.2018	Transmission
7/TT/2018	Determination of transmission tariff for Asset –I: LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt 3 & 4) along with associated bays and equipments at 400/220 kV Rewa Pooling Station from COD to 31.3.2019 under Transmission System for Ultra Mega Solar Park (750 MW) in Rewa District, Madhya Pradesh in Western Region. Power Grid Corporation of India Ltd.	08.05.2018	15.05.2018	Transmission
64/TT/2018	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Transmission System Associated with System Strengthening in NR for Sasan and Mundra UMPP in Northern Region. Power Grid Corporation of India Ltd.	08.05.2018	15.05.2018	Transmission
82TT/2018	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for the Assets under “System Strengthening Scheme in Uttaranchal” in Northern Region. Power Grid Corporation of India Ltd.	08.05.2018	15.05.2018	Transmission
11/TT/2018	Determination of transmission tariff for Asset-I: SCADA/EMS system for main and backup SLDC of Chhattisgarh, Asset-II: SCADA/EMS system for main and backup SLDC of Goa Electricity Department, Asset-III: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Gujarat, Asset-IV: SCADA/EMS system upgradation of main and back up SLDCs and sub-LDCs of Madhya Pradesh, Asset-V: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Daman and Diu and Asset-VI: SCADA/EMS system upgradation of main and back up SLDCs and sub-LDCs of Dadar and Nagar Haveli under “Expansion/ upgradation of SCADA/EMS system at SLDC of Western Region” for tariff block 2014-19 period. Power Grid Corporation of India Ltd.	08.05.2018	15.05.2018	Transmission
241/TT/2016	Petition for approval of transmission tariff for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC, under “Static VAR Compensators (SVCs) in Northern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	08.05.2018	14.05.2018	Transmission
215/TT/2016	Petition for approval of transmission tariff from COD to 31.3.2019 for assets associated with transmission system required for evacuation of power from Kudgi TPS (3x800 MW in Phase-I) of NTPC Limited" in Southern Region. Power Grid Corporation of India Ltd.	08.05.2018	14.05.2018	Transmission
58/TT/2017	Determination of transmission tariff for 13 assets under System Strengthening-XXIII in Southern Region for the 2014-19 tariff period. Power Grid Corporation of India Ltd.	08.05.2018	14.05.2018	Transmission
4/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1: 2 No. 400 kV line bays at Samba Sub-station and 2 No. 400 kV line bays at Jalandhar Sub-station and Asset 2 : 2 No. 400 kV line bays at Samba Sub-station and 2 No. 50 MVAR line reactor at Samba Sub-station under “Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX)” 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 Ltd.	08.05.2018	14.05.2018	Transmission
25/TT/2018	Petition for approval of tariff for inclusion of Transmission Assets in computation of Point of Connection (PoC) Charges and Losses as per Commission’s order dated 12.5.2017 in Petition No. 7/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto. Odisha Power Transmission Corporation Limited.	08.05.2018	14.05.2018	Transmission
8/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset-1: Main SCADA EMS System of SLDC of Manipur, Asset-2: Main SCADA EMS System of SLDC of Mizoram, Asset-3: Main SCADA EMS System of SLDC of Arunachal Pradesh and Asset-4: Main SCADA EMS System of SLDC of Nagaland under project–“Expansion/ Upgradation of SCADA/EMS System of SLDCs of North Eastern Region” for the period 2014-19 block under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	08.05.2018	14.05.2018	Transmission
1/TT/2018	Approval of transmission tariff for Asset-I: (i) 132 kV S/C (on D/C Tower) Pasighat Roing transmission line along with associated bays at Pasighat and Roing Sub-station, (ii) 3X5 MVA, 1-ph, ICT-I along with associated bays at Roing, (iii) 4X5 MVA, 1-ph, ICT-II along with associated bays at Roing, (iv) 4X6.67 MVAR, 1-ph,132 kV bus reactor along with associated bays at Roing, Asset-II: (i) 132 kV S/C (on D/C Tower) Roing Tezu Transmission Line along with associated bays at Roing and Tezu Sub-station, (ii) 4X6.67 MVAR, 1-ph,132 kV bus reactor along with associated bays at Tezu under “Transmission System associated with Pallatana GBPP and Bongaigaon TPS” for tariff block 2014-19 in North Eastern Region from COD to 31.3.2019. PGCIL.	08.05.2018	14.05.2018	Transmission
46/RP/2017 in 227/TT/2014	Review Petition No. 46/RP/2017 seeking review of order dated 20.9.2017 in Petition No. 227/TT/2014. Bhopal Dhule Transmission Company Ltd.	11.05.2018	14.05.2018	Review
52/RP/2016 in 411/TT/2014	Review Petition No. 52/RP/2016 seeking review of order dated 30.7.2016 in Petition No. 411/TT/2014. Parbati Koldam Transmission Company Limited.	11.05.2018	14.05.2018	Review
175/TT/2017	Petition for determination of transmission tariff for the period 2014-19 for 400 kV D/C Mandaula-Bawana transmission line and 400 kV D/C Ballabhgarh-Bamnauli transmission line Delhi Transco Limited.	08.05.2018	11.05.2018	Transmission
135/TT/2017	Petition for determination of wheeling charges in respect of transmission system of Odisha Power Transmission Corporation Limited comprising the 220 kV D/C Rourkela Tarkera Budhipadar Korba (Odisha portion) line and associated sub-station bays for the period 2014-19 for transmission of surplus power from NTPC Power Stations in Eastern Region (ER) to Western Region (WR) Odisha Power Transmission Corporation Limited.	08.05.2018	11.05.2018	Transmission
162/MP/2017	Petition under Section 79 (1)(c), (d) and (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. KSK Mahanadi Power Company Limited.	26.04.2018	11.05.2018	Misc
263/TT/2017	Truing up of transmission tariff of 2009-14 and determination of transmission tariff of 2014-19 period of nine assets under Transmission System for Phase-I Generation Projects in Orissa-Part-A in Eastern Region Power Grid Corporation of India Limited.	08.05.2018	11.05.2018	Transmission
30/MP/2018	Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the letter dated 22.11.2017 of the Respondent, wrongly denying the use of connectivity granted to M/s AGEL (Petitioner's parent company) at Khavda, by the Petitioner proposed wind project at Dayapar in Kutch District of Gujarat. Adani Green Energy (MP) Limited.	03.05.2018	09.05.2018	Misc
16/MP/2018	Petition for issuance of RECs updating of name and Re-registration of the Petitioner under the Renewable Energy Certificate Mechanism. Tadas Wind Energy Private Limited.	03.05.2018	09.05.2018	Misc
155/TT/2017	Approval of tariff for inclusion of transmission assets in computation of Point of Connection (PoC) Charges and Losses as per the Commission’s order dated 12.5.2017 in Petition No. 7/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 and amendments made thereto. Odisha Power Transmission Corporation Ltd.	24.04.2018	08.05.2018	Transmission
225/MP/2017	Petition seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (AGBPL). NEEPCO.	03.05.2018	07.05.2018	Misc
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. NTPC.	03.05.2018	07.05.2018	Misc
254/MP/2017	Petition for re-setting of the rate of Late Payment Surcharge under Regulation 45 of the 2014 Tariff Regulations. BRPL & BYPL.	03.05.2018	07.05.2018	Misc
236/MP/2017	Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL . DVC.	03.05.2018	07.05.2018	Misc
238/MP/2017	Petition seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines(Force Majeure events). Darbangha-Motihari Transmission Company Limited.	03.05.2018	07.05.2018	Misc
122/MP/2018 Alongwith I.A. No. 26/2018	Petition for seeking declaration that Petitioner can declare and Schedule power on the basis of its actual Auxiliary consumption as per Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, as amended from time to time, for fulfilling its obligations under two different Power Purchase Agreements. LAPL.	03.05.2018	07.05.2018	Misc
248/MP/2016 210/MP/2017	Petition for set-aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited.	03.05.2018	07.05.2018	Misc
112/MP/2018	Petition for approval under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all assets including all the movable and immovable assets of the Petitioner. Bhopal Dhule Transmission Company Limited .	03.05.2018	07.05.2018	Misc
207 /TT/2017	Approval of transmission tariff of five assets under the “Transmission System associated with Mundra Ultra Mega Power Project” for tariff block 2014-19 in Western Region from COD to 31.3.2019. PGCIL.	24.04.2018	04.05.2018	Transmission
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.	26.04.2018	03.05.2018	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	26.04.2018	03.05.2018	Misc
264/TT/2017	Determination of transmission tariff for 400 kV Anta Bay at Kota Sub-station for 400 kV S/C Anta-Kota Line (line owned by RVPNL) under “Northern Region System Strengthening Scheme-XXVII” for tariff block 2014-19 period 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	24.04.2018	03.05.2018	Transmission
79/TT/2018	Petition for truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Assets under “Transmission System Strengthening in Western Part of WR for IPPs generation projects in Chhattisgargh (IPP D)” in Western Region. Power Grid Corporation of India Limited	24.04.2018	02.05.2018	Transmission
12/MP/2018	Petition for approval under Section 17(3) and 17 (4) of The Electricity Act, 2003, for creation and/or perfection of Security Interest by the Borrower/Petitioner No.1 in favour of IDBI Trusteeship Services Ltd, the Security Trustee/Petitioner No.2, acting on behalf of and for the benefit of Axis Bank. Raichur Sholapur Transmission Company Pvt. Ltd. and Another	19.04.2018	02.05.2018	Misc
227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Lanco Amarkantak Power Limited	26.04.2018	02.05.2018	Misc
153/MP/2017	Petition under Section79 (1)(d) of the Electricity Act,2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations,2008 and its amendments for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. Damodar Valley Corporation	26.04.2018	02.05.2018	Misc
Petition No.104/MP/2018 Alongwith I.A. No.20/2018	Petition seeking directions against the direct bilateral billing of Transmission Charges by the Respondent No.1, NRSS-XXXI (A) Transmission Limited on the Petitioner for the transmission system established in the State of Himachal Pradesh. Himachal Pradesh State Electricity Board	26.04.2018	02.05.2018	Misc
187/MP/2017	Petition for relinquishment of 750 MW of Long term Access out of the 1200 MW granted under the Bulk Power transmission Agreement dated 7.1.2009 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters ) Regulations,2009. Essar Power M.P. Limited	26.04.2018	02.05.2018	Misc
110/TT/2017	Petition for determination of for Extension of Kudankulam APP-Tirunelveli 400 kV (Quad) D/C line to Tuticorin Pooling Station alongwith associated bays at Tuticorin Pooling Station under “Connectivity for Kudankulam 3 & 4 (2 x 1000 MW) with Inter-state Transmission System” in Southern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	24.04.2018	02.05.2018	Transmission
171/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 26.2.2014 between the Petitioner and Respondents. KSK Mahanadi Power Company Limited	26.04.2018	01.05.2018	Misc
Review Petition No. 52/RP/2016 in Petition No. 411/TT/2014	Review Petition No. 52/RP/2016 seeking review of order dated 30.7.2016 in Petition No. 411/TT/2014. Parbati Koldam Transmission Company Limited.	25.04.2018	01.05.2018	Review
13/MP/2018	Petition seeking relief on account of Change in Law viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the Power Purchase Agreements. Azure Power Thirty Seven Private Limited.	26.04.2018	01.05.2018	Misc
27/MP/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 in relation to the disputes arising out of the Power Purchase Agreement dated 3.8.2016 between the Petitioner herein i.e. Krishna Wind farms Developers Private Limited and Solar Energy Corporation of India Limited. Krishna Wind Farms Developers Pvt. Ltd.	26.04.2018	01.05.2018	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 TPSI (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	26.04.2018	01.05.2018	Misc
64/TT/2015	Approval of transmission tariff from COD to 31.3.2019 for “Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and extension of Bachau Sub-station anticipated COD-1.4.2015” under “Transmission system for connectivity of Essar Power Gujarat Ltd.” in 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. Power Grid Corporation of India Ltd.	24.04.2018	01.05.2018	Transmission
Petition No.119/MP/2017 Alongwith I.A. No. 23/2018	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.	26.04.2018	01.05.2018	Misc
Petition No.122/MP/2017 Alongwith I.A. No. 96/2017	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.	26.04.2018	01.05.2018	Misc
127/MP/2016 Alongwith I.A. Nos.88/2017 and 89/2017	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. Ind Barath Energy (Utkal) Ltd.	26.04.2018	01.05.2018	Misc
2/TT/2018	Determination of transmission tariff for 4 Assets under Transmission System for Ultra Mega Solar Park at Tumkur (Pavagada), Karnataka Phase-I in Southern Region from COD to 31.3.2019. Power Grid Corporation of India Limited.	24.04.2018	01.05.2018	Transmission
24/TT/2018	Approval of transmission tariff for Inter-State transmission lines connecting between Karnataka and other neighbouring States pertaining to Karnataka Power Transmission Corporation Limited. Karnataka Power Transmission Corporation Limited.	24.04.2018	27.04.2018	Transmission
18/SM/2015 Alongwith I.A. No. 50/2018	Suo-moto petition in the matter of declaration of commercial operation of Unit 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited. Coastal Gujarat Power Limited and others.	19.04.2018	27.04.2018	Misc
46/RP/2017 in Petition No. 227/TT/2014, alongwith I.A. No. 83/IA/2017	Review Petition No. 46/RP/2017 seeking review of order dated 20.9.2017 in Petition No. 227/TT/2014 alongwith IA No. 83/IA/2017. Bhopal Dhule Transmission Company Ltd.	25.04.2018	27.04.2018	Review
14/MP/2018	Petition under Section 17, read with Section 79(1)(c) of the 6 Electricity Act, 2003 for creation of security interest by Western Transco Power Limited in favour of SBICAP Trustee Company Limited, acting on behalf of IDFC Bank Limited IDFC Infrastructure Finance Limited, and seeking approval of substitution of lenders, namely, L&T Infra Debt Fund Limited, IndusInd Bank Limited & India Infrastructure Finance Company Limited, with IDFC Bank Limited and IDFC Infrastructure Finance Limited. Western Transco Power Limited	19.04.2018	26.04.2018	Misc
74/GT/2017	Approval of tariff for Muzaffarpur Thermal Power Station (2x195 MW) for the period from anticipated COD of Unit-I to 31.3.2019 Kanti Bijlee Utpadan Nigam Limited	24.04.2018	26.04.2018	Generation
305/MP/2015 255/MP/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	19.04.2018	25.04.2018	Misc
223/MP/2017	Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by NLDC. Enn Enn Corporation Limited	19.04.2018	25.04.2018	Misc
I.A No. 21/2018 in Petition No. 97/MP/2017	Interlocutory application under Section 79 (1) (b) and (f) of the Electricity Act,2003 read with Regulation 68 and 111 of the Conduct of Business Regulations and other applicable Regulations notified by the Commission. Uttar Haryana Bijlee Vitran Nigam Limited and Others	19.04.2018	25.04.2018	Misc
95/MP/2017 Alongwith I.A. No. 93/2017	Petition under Section 79of the Electricity Act,2003 in relation to disputes arising out. Welspun Energy PrivateLimited	24.04.2018	25.04.2018	Misc
50/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 16.09.2016 executed between the Petitioner and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Prayatna Developers Private Limited	19.04.2018	24.04.2018	Misc
28/MP/2018	Petition under Section 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.8.2009 executed between East North Interconnection Company Limited and its Long-term Transmission Customers for claiming compensation due to Change in Law. East North Interconnection Company Limited	19.04.2018	24.04.2018	Misc
52/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 21.10.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and nonrecurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Venus Private Limited	19.04.2018	24.04.2018	Misc
229/MP/2017	Adjudication of disputes between NTPC Vidyut Vyapar Nigam Limited and Power Company of Karnataka Limited related to the procurement of power pursuant to Tariff Based Competitive Bid Process undertaken by the Power Company of Karnataka NTPC Vidyut Vyapar Nigam Ltd	19.04.2018	24.04.2018	Misc
242/MP/2017 Along with IA 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 23.02.2010 of an amount of Rs. 56.1 Crores issued by Axis Bank Ltd. as illegal and for return of the said encashed amount along with damages. Aryan M.P. Power Generation Private Limited	19.04.2018	24.04.2018	Misc
54/MP/2018	Petition for non-Implementation of ABT from COD Consequential short admittance of bills by Rajasthan Discoms despite NLCIL efforts for resolution Miscellaneous Petition for adjudication of dispute between the Petitioner and Respondent NLC India Ltd	19.04.2018	24.04.2018	Misc
4/MP/2017 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	19.04.2018	23.04.2018	Misc
230/TT/2016	Determination of transmission tariff for 765 kV D/C Srikakulam-Angul Transmission line under “Common System associated with East Coast Energy Private Limited and NCC power projects Limited LTOA generation projects in Srikakulam Area-Part-A” in Southern Region and Eastern Region. PGCIL	20.03.2018	20.04.2018	Transmission
222/MP/2017	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 with regard to the tariff payable under Power Purchase Agreements dated 27.11.2013. KSK Mahanadi Power Company Limited.	12.04.2018	20.04.2018	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 TPSI (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.	12.04.2018	20.04.2018	Misc
267/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 Detailed Operating Procedure (DOP) for taking unit(s) under Reserve Shutdown and Mechanism for Compensation for Degradation of Heat Rate, Auxiliary Energy Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple start/stop of units dated 5.5.2017 notified by this Hon'ble Commission pursuant to the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016. TANGEDCO.	12.04.2018	19.04.2018	Misc
74/MP/2018	Petition for consideration of declared capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) corresponding to Installed capacity including overload capacity in accordance with Regulation 6.5(12) of CERC (Indian Electricity Grid Code) Regulations, 2010 SJVN Limited.	12.04.2018	19.04.2018	Misc
I.A No. 19/2018 in Petition No. 119/MP/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. Rajasthan Sun Technique Energy Private Limited	10.04.2018	19.04.2018	Misc
261/MP/2017	Petition seeking set-aside the bill dated 6.11.2017 of the CTU (PGCIL) towards LTA Charges for the Kudgi Transmission System NTPC Limited	12.04.2018	19.04.2018	Misc
234/MP/2017	Petition under Section 79 of the Electricity Act, 2003 for direction to Rajasthan Rajya Vidyut Prasaran Nigam Ltd to make payment of outstanding amount to the petitioner on account of overdrawal of power from Chambal–Satpura Complex/Chambal project & payment of O&M/capital expenditure of the Chambal-Satpura Complex/Chambal project and scheduling of respective shares of both the States in Chambal project (Hydel Power Plants) MPPMCL	10.04.2018	19.04.2018	Misc
84/MP/2018	Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the GoI Adhunik Power & Natural Resources Limited	12.04.2018	19.04.2018	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	12.04.2018	19.04.2018	Misc
253/MP/2017 169/MP/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 (Chhattisgarh) Limited	12.04.2018	19.04.2018	Misc
100/MP/2018	Petition under Section 79(1)(f)and (k) of the Electricity Act, 2003 read with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking indulgence of the Commission to direct NTPC Vidyut Vyapar Nigam Limited to comply with the order dated 11.10.2017 in Petition No.16/MP/2014 by computing the delay suffered by the Generation Project due to force majeure eventualities and revise the Schedule Commercial Operation Date for the Generation Project. Megha Engineering and Infrastructures Limited	10.04.2018	19.04.2018	Misc
10/MP/2016	Petition seeking refund of the Late Payment Surcharge illegally retained by the Respondent No. 1 under Power Purchase Agreement dated 30.5.2011 alongwith interest and initiation of proceedings for revocation of the Inter-State Trading License of the Respondent No. 1 Jaiprakash Power Ventures Limited	12.04.2018	19.04.2018	Misc
195/MP/2017	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework for tariff based competitive bidding for transmission services. NRSS XXXI (B) Transmission limited	12.04.2018	19.04.2018	Misc
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the inter-State Trading licence granted to M/s Global Energy Private Limited. Jindal Power Limited	12.04.2018	19.04.2018	Misc
129/MP/2017 Along with I.A. No. 18/2018	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 Agreement dated 24.02.2010 read with Annexure-I as modified vide amendments dated 02.01.2012 and 17.10.2012 and Interlocutory application for restraining PGCIL from raising any future LTA bills. SEL.	10.04.2018	17.04.2018	Misc
237/MP/2017 Along with I.A. No. 11/2018	Petition preferred under Section 94 (1)(f) of the Electricity Act, 2003 for seeking extension of time prescribed for implementation of the le Central Electricity Regulatory Commissions Order dated 5 January, 2016 in Petition No. 420/MP/2014 in the matter of Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation, non-availability of LVRT protection, non scheduling of wind generation as per CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IEGC Regulation 5.3 and not providing real time SCADA data to LDC., and for seeking relief to specific provisions of the aforementioned Order. (Interlocutory application seeking extension of timeline for implementation of the order dated 5.1.2016 in Petition No. 420/MP/2014 Suzlon Energy Limited.	10.04.2018	13.04.2018	Misc
12/SM/2017 Along with 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.	10.04.2018	13.04.2018	Misc
36/MP/2018	Petition under Regulation 5 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions for issuance of pending RECs and Reaccreditation of the Petitioner's Project under the Renewable Energy Certificate Mechanism. Rana Sugars Limited	10.04.2018	13.04.2018	Misc
34/MP/2018 47/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the PPA executed by the Petitioner and NTPC Limited dated 29.4.2016 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Services Tax Laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the PPAs. Azure Power Jupiter Private Limited	10.04.2018	13.04.2018	Misc
194/MP/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	10.04.2018	13.04.2018	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 enchased amount along with interest to the petitioner. DB Power (Madhya Pradesh) Limited	10.04.2018	13.04.2018	Misc
96/MP/2018 Alongwith I.A. No.16/2018	Petition under Section 79 (1)(c), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with the 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 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions against Power Grid Corporation of India Limited for (i) payment of amounts due to the Petitioner in compliance of the Order dated 15.12.2017 of this Hon’ble Commission in Petition No. 141/TT/2015; and (ii) return of Bank Guarantee of `60 Crore furnished as per the extant regulations read with the Transmission Agreement dated 14.6.2010 and Long Term Access Agreement dated 17.6.2011. MB Power Limited.	10.04.2018	13.04.2018	Misc
45/MP/2018 55/MP/2018 56/MP/2018 57/MP/2018 80/MP/2018 81/MP/2018	Petition for approval of Performance Linked Incentive for NLDC for the Financial Year 2016-17 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. National Load Despatch Centre.	05.04.2018	11.04.2018	Misc
35/MP/2018	Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking refund of PoC charges for 260 MW in Eastern Region granted under the Bulk Power Transmission Agreement dated 1.7.2016. GMR Kamalanga Energy Limited.	05.04.2018	11.04.2018	Misc
31/MP/2018 32/MP/2018	Petition for increase in Operation and Maintenance Expenses on account of Wage revision and other pay hikes to Employees (Non-Executives & workmen) of NLCIL Power Stations w.e.f 1.1.2012 - recovery from the beneficiaries of NLCIL Power Stations for the year 2012-14. NLC.	05.04.2018	11.04.2018	Misc
205/TT/2017	Determination of transmission tariff for Pole-II of the +/- 800 kV, 3000 MW Champa and Kurukshetra HVDC terminals along with associated bays from COD to 31.3.2019 under “Western Region- Northern Region HVDC inter-connector for IPP projects in Chhattisgarh” in Western Region and Northern Region for 2014-19 tariff block. PGCIL.	20.03.2018	10.04.2018	Transmission
29/MP/2018	Petition seeking facilitation and long term open access to the SPV incorporated by the Petitioner to implement the wind power projects awarded to it under the scheme of Government of India (Ministry of New and Renewable Energy) dated 28.10.2016 for setting up of 1000 MW ISTS Connected Wind Power Projects. Inox Wind Infrastructure Services Limited.	05.04.2018	10.04.2018	Misc
244/MP/2016 with I.A. No. 86/2017 139/MP/2017 220/MP/2016 311/MP/2015 64/MP/2016 with I.A. Nos. 84 and 85 of 2017	Petition for measurement of GCV of coal from the samples taken from the Railway Wagon Top. NTPC Limited.	23.03.2018	06.04.2018	Misc
211/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 Agreements (PPA) dated 14.10.2016. Solar Power Developers Association and Others	03.04.2018	06.04.2018	Misc
84/MP/2018	Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the GoI Adhunik Power & Natural Resources Limited	03.04.2018	06.04.2018	Misc
33/MP/2018	Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking relief on account of 'Change in Law' and consequent revision in capital cost due to introduction of the Central Goods and Services Tax Act, 2017 promulgated by the Department of Revenue, Ministry of Finance notified by way of notification dated 28.6.2017. ACME Jaipur Solar Power Private Limited	03.04.2018	06.04.2018	Misc
Petition No.77/MP/2016 133/MP/2016 98/MP/2017	Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 read with clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003 Coastal Gujarat Power Limited.	23.03.2018	06.04.2018	Misc
188/MP/2017 189/MP/2017 190/MP/2017 201/MP/2017 202/MP/2017 203/MP/2017 204/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 Yamunanagar Solar Power Private Limited	03.04.2018	05.04.2018	Misc
18/MP/2018	Petition under Section 79 (1)(c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. Adani Green Energy Limited	03.04.2018	05.04.2018	Misc
148/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for Asset-I (A): LILO of Agra-Bharatpur 220 kV S/C Line at Agra (PGCIL) Sub-station alongwith line bays, Asset-I (B): 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh Sub-station) alongwith ICT bays at Agra (PGCIL) Sub-station, Asset-II: LILO of 400 kV Amritsar-Hamirpur Line at Jalandhar (One circuit of Parbati Pooling station-Amritsar Line) along with bays, Asset-III: 1X 315 MVA, 400/220 kV ICT along with associated bays at Kaithal Sub-station (Spare ICT from Ballabhgarh), Asset-IV: 2 nos. 220 kV bays at Kaithal Sub-station, Asset-V: 2 nos. of 220 kV Line bays at Bhinmal Sub-station, under Northern Region System Strengthening Scheme XXXIV in Northern Region PGCIL	20.03.2018	05.04.2018	Transmission
218/TT/2017	Petition for revision of Fees and Charges for the period 2014-19 tariff block on accelerated depreciation of SCADA/EMS systems of SLDCs for Unified Load Despatch & Communication Scheme under Section 28(4) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions) of Tariff Regulations, 2014. PGCIL	20.03.2018	04.04.2018	Transmission
170/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	22.03.2018	04.04.2018	Transmission
267/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 Detailed Operating Procedure for taking unit(s) under Reserve Shutdown and Mechanism for Compensation for Degradation of Heat Rate, Auxiliary Energy Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple start/stop of units dated 5.5.2017 notified by this Hon'ble Commission pursuant to the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016. TANGEDCO	22.03.2018	28.03.2018	Misc
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	22.03.2018	28.03.2018	Misc
212/TT/2017	Petition for revision of Fees and Charges for the period 2014-19 tariff block on accelerated depreciation of SCADA/EMS systems of SLDCs for Unified Load Despatch & Communication Scheme under 28(4) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions) of Tariff Regulations, 2014. PGCIL	20.03.2018	28.03.2018	Transmission
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	22.03.2018	28.03.2018	Misc
19/MP/2018	Petition under Section 79(1) (f) of the Electricity Act, 2003 and the other applicable provisions of the act in relation to the disputes having arisen under the PPA dated 11.4.2016 between the parties. Talettutayi Solar Projects Four Private Limited	22.03.2018	28.03.2018	Misc
171/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 26.2.2014 between the Petitioner and Respondents. KSK Mahanadi Power Company Limited	22.03.2018	28.03.2018	Misc
39/AT/2018	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the ERSS XXI Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) ERSS XXI Transmission Limited	22.03.2018	27.03.2018	Misc
231/TT/2016	Determination of transmission tariff for 2 nos.765 kV line bays alongwith 2x240 MVAR switchable line reactors each at Srikakulam and Angul for termination of both circuit of 765 kV D/C Srikakulam-Angul transmission line, 2x1500 MVA 765/400 kV ICT's and 1x330 MVAR 765 kV Bus Reactor at Srikakulam under “Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area-part-C” in Southern Region and Eastern region. PGCIL.	20.03.2018	26.03.2018	Transmission
18/MP/2018	Petition under Section 79 (1)(c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. Adani Green Energy Limited.	22.03.2018	26.03.2018	Misc
157/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for the assets under “Sub-Station Works associated with Hyderabad (Maheshwaram) Pooling Station” in Southern Region PGCIL.	20.03.2018	26.03.2018	Transmission
156/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 2 Nos. of 400 kV GIS line bays at Nizamabad (PG) for the termination of Nizamabad -Yeddumailaram (Shankarpalli) 400 kV D/C line (Anticipated COD: 1.11.2017) and Asset-II: 2 Nos. of 400 kV GIS line bays at Maheswaram (PG) for termination of Maheswaram (PG) -Mehboob Nagar 400 kV D/C Transmission line (Anticipated COD: 1.11.2017) under "Provision of Line bays for the Scheme-Connectivity lines for Maheswaram (Hyderabad) 765/400 kV Pooling Station” in Southern Region PGCIL.	20.03.2018	26.03.2018	Transmission
11/MP/2017 Alongwith 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.	22.03.2018	26.03.2018	Misc
125/TT/2017	Determination of transmission tariff from DOCO to 31.3.2019 for 400 kV D/C (Quad) Lara STPS-I Champa Pooling Station Line along with associated bays at Champa Pooling Station under transmission system associated with Lara STPS-I (2x800 MW) Generation Project of NTPC in Western Region for tariff block 2014-19 period PGCIL.	20.03.2018	23.03.2018	Transmission
9/TT/2018	Petition for truing up of transmission tariff for 2009-14 period and determination of tariff for 2014-19 period for assets of transmission system of Vindhyachal - IV & Rihand - III (1000 MW) Generation Project. PGCIL.	15.03.2018	23.03.2018	Transmission
250/TT/2017	Approval of transmission tariff from COD to 31.3.2019 of 765 kV line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station transmission line under “Powergrid works associated with Part-A of transmission system for Gadarwara STPS of NTPC” in Western Region for 2014-19 tariff period 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.	20.03.2018	23.03.2018	Transmission
196/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for LILO of both circuits of Mundra UMPP-Limbdi 400 kV D/C line (triple snowbird) at Bachau Sub-station alongwith extension of 400 kV Bachau Sub-station (Anticipated COD:1.10.2017) under “Transmission System Strengthening associated with Mundra UMPP (Part-A)” in Western Region PGCIL.	20.03.2018	23.03.2018	Transmission
123/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for LILO of one Ckt. of 400 kV D/C Teesta III-Kishanganj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station under Sikkim Generation Projects-Part-B in Eastern Region PGCIL.	20.03.2018	23.03.2018	Transmission
176/TT/2017	Determination of transmission tariff of seven assets under System strengthening-XX” in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	14.03.2018	22.03.2018	Transmission
12/MP/2018	Petition for approval under Section 17(3) and 17 (4) of the Electricity Act, 2003, for creation and/or perfection of Security Interest by the Borrower/Petitioner No.1 in favour of IDBI Trusteeship Services Ltd, the Security Trustee/Petitioner No.2, acting on behalf of and for the benefit of Axis Bank Raichur Sholapur Transmission Company Private Limited & Anr.	14.03.2018	22.03.2018	Misc
14/MP/2018	Petition under Section 17 read with Section 79(1)(c) of the Electricity Act, 2003 for creation of security interest by Western Transco Power Limited in favour of SBICAP Trustee Company Limited, acting on behalf of IDFC Bank Limited IDFC Infrastructure Finance Limited, and seeking approval of substitution of lenders, namely, L&T Infra Debt Fund Limited, Indusind Bank Limited & India Infrastructure Finance Company Limited, with IDFC Bank Limited and IDFC Infrastructure Finance Limited. Western Transco Power Limited.	14.03.2018	22.03.2018	Misc
8/TT/2018	Approval of transmission tariff for Asset-I: Main SCADA EMS system of SLDC of Manipur, Asset-II: Main SCADA EMS system of SLDC of Mizoram, Asset-III: Main SCADA EMS system of SLDC of Arunachal Pradesh and Asset-IV: Main SCADA EMS system of SLDC of Nagaland under “Expansion/upgradation of SCADA/ EMS system of SLDCs of North Eastern Region” from COD to 31.3.2019 for tariff block 2014-19. PGCIL.	07.03.2018	22.03.2018	Transmission
3/RP/2018 in Petition No.32/MP/2017	Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Review of the order dated 26.9.2017 in Petition No. 32/MP/2017. Himachal Sorang Power Private Limited.	14.03.2018	22.03.2018	Review
134/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Asset-I:- 1x315 MVA, 400/220kV transformer at Nalagarh, Asset-II:- 1x315 MVA, 400/220kV transformer at Abdullahpur, Asset-III:- 1x500 MVA, 400/220kV transformer at Amritsar and Asset-IV:- 4x105 MVA, 400/220kV single phase transformers at Kishenpur associated with Augmentation of Transformation capacity (Part-I) in Northern & Eastern Region. PGCIL.	15.03.2018	21.03.2018	Transmission
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 ten assets under 765 kV system for Central part of Northern Grid Part-II. PGCIL.	15.03.2018	21.03.2018	Transmission
149/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block of loop-out of 220 kV Jalandhar-Hamirpur line at Hamirpur under the Strengthening scheme in Northern Region. PGCIL.	15.03.2018	20.03.2018	Transmission
245/TT/2017	Determination of transmission tariff for Gooty-Madhugiri 400 kV D/C line and 2X500 MVA transformers along with downstream bays at Madhugiri Sub-station upon bifurcation of capital cost as per Order dated 18.7.2017 in Petition No. 54/RP/2016 for tariff block 2014-19. PGCIL.	15.03.2018	20.03.2018	Transmission
108/TT/2017	Petition for truing up of fees and charges for 2009-14 block and determination of fees and charges for 2014-19 tariff block in respect of 4 nos. of Assets under “Fire Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region” Scheme. PGCIL.	15.03.2018	20.03.2018	Transmission
247/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for three assets under “Spare Transformer for 765/400KV ICTs in NR” 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.	07.03.2018	20.03.2018	Transmission
107/TT/2017	Petition for truing up of transmission tariff for 2009-14 period and determination of tariff for 2014-19 period in respect of four assets under transmission system association with Parbati-III HEP in Northern Region. PGCIL.	15.03.2018	20.03.2018	Transmission
116/TT/2017	Determination of transmission tariff for 5 assets under NRSS-XXXII in Northern Region for the 2014-19 tariff period. PGCIL.	15.03.2018	20.03.2018	Transmission
17/MP/2018	Petition under Section 79 (1) (f) read with section 79 (1) (a) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes between the petitioner and the Respondents 1 to 3. NTPC Vidyut Vyapar Nigam Limited.	14.03.2018	20.03.2018	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.	14.03.2018	20.03.2018	Misc
13/MP/2018	Petition seeking relief on account of Change in Law viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power Thirty Seven Private Limited.	14.03.2018	20.03.2018	Misc
145/MP/2013	Petition for adjudication of disputes arising out of Power Purchase Agreement (Supplemental) dated 18.12.2012 entered into between the petitioner and respondent. DNH Power Distribution Company Limited .	14.03.2018	19.03.2018	Misc
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)". Power Grid Corporation of India Limited.	15.03.2018	19.03.2018	Transmission
16/MP/2018	Petition for issuance of RECs updating of name and Re-registration of the Petitioner under the Renewable Energy Certificate Mechanism Tadas Wind Energy Private Limited.	14.03.2018	19.03.2018	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 .	15.03.2018	19.03.2018	Transmission
44/TT/2017	Determination of transmission tariff from anticipated DOCOs to 31.3.2019 for 09 nos. Assets under Eastern Region Strengthening Scheme-V in Eastern Region. Power Grid Corporation of India Limited.	07.03.2018	19.03.2018	Transmission
18/SM/2015 Along with IA No. 50/2017	Suo-moto petition in the matter of declaration of commercial operation of Unit 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited.	09.03.2018	15.03.2018	Misc
3/TT/2018	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for “Bunching of Tirunelveli- Edamon section of the Tirunelveli-Muvathapuza (Cochin) 400 kV quad D/C line initially (and temporarily) at 220 kV with existing Tirunelveli-Edamon 400 kV twin D/C line (400 kV line charged at 220 kV) under Transmission System associated with Kudankulam Atomic Power Project” in Southern Region. Power Grid Corporation of India Limited.	07.03.2018	15.03.2018	Transmission
I.A No 45/2017 In Petition No. 312/MP/2015	Interlocutory application for direction to re-open the hearing, permit the additional evidence to be taken on record and amend the prayer clause. Meenakshi Energy Private Limited.	09.03.2018	14.03.2018	Misc
47/RP/2017 in 26/TT/2017	Petition for review of Commission's order dated 18.10.2017 in Petition No. 26/TT/2017. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	07.03.2018	14.03.2018	Review
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 Power Limited .	09.03.2018	14.03.2018	Misc
38/MP/2018	Petition for extension of cut-off date of Mauda Super Thermal Power Station, Stage-I (2 x 500 MW) from 31.3.2017 to 31.3.2019. NTPC Limited.	09.03.2018	13.03.2018	Misc
27/MP/2018 Along with I.A No. 8/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 in relation to the disputes arising out of the Power Purchase Agreement dated 3.8.2016 between Petitioner herein i.e. Krishna Wind farms Developers Private Limited and Solar Energy Corporation of India Limited. KWPL.	09.03.2018	13.03.2018	Misc
122/MP/2017 Along with I.A No. 96/2017	Petition for Relinquishment of 250 MW of Long Term Access Agreement dated 04.12.2011 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) Regulation, 2009, 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 .	09.03.2018	13.03.2018	Misc
-	Representation by AD Hydro Power Limited pursuant to the directions of Hon’ble High Court of Himachal Pradesh in WP No. 6883/2014 vide order dated 14.12.2017.	09.03.2018	13.03.2018	Misc
182/MP/2017 183/MP/2017	Petition for revision in tariff under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 92 & 94 of the Central Electricity Regulatory Commission (conduct of Business) Regulations, 1999 in the matter of Transmission Tariff of 500 MVA, 400/220 kV ICT II at Moga (COD: 1.3.2014) under Augmentation of transformation capacity in Northern Region-Part A in Northern Region for tariff block 2009-14. Power Grid Corporation of India Limited.	06.03.2018	13.03.2018	Misc
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.	06.03.2018	13.03.2018	Misc
264/TT/2017	Determination of transmission tariff for 400 kV Anta Bay at Kota Sub-station for 400 kV S/C Anta-Kota Line (line owned by RVPNL) under “Northern Region System Strengthening Scheme-XXVII” for tariff block 2014-19 period 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 Ltd.	27.02.2018	12.03.2018	Transmission
11/TT/2018	Determination of transmission tariff for Asset-I: SCADA/EMS system for main and backup SLDC of Chhattisgarh, Asset-II: SCADA/EMS system for main and backup SLDC of Goa Electricity Department, Asset-III: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Gujarat, Asset-IV: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Madhya Pradesh, Asset-V: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Daman and Diu and Asset-VI: SCADA/EMS system upgradation of main and backup SLDCs and sub-LDCs of Dadar and Nagar Haveli under “Expansion/ upgradation of SCADA/EMS system at SLDC of Western Region” for tariff block 2014-19 period. Power Grid Corporation of India Limited.	07.03.2018	12.03.2018	Transmission
36/RP/2017 Alongwith 64/IA/2017	Petition for review of order dated 21.3.2016 in Petition No. 142/TT/2014. Power Grid Corporation of India Limited.	27.02.2018	12.03.2018	Review
153/MP/2017	Petition under Section79 (1)(d) of the Electricity Act,2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations,2008 and its amendments for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. Damodar Valley Corporation .	06.03.2018	12.03.2018	Misc
Review Petition No. 65/RP/2016 in Petition No. 18/TT/2015 66/RP/2016 in Petition No. 528/TT/2014 18/RP/2017 in Petition No. 92/TT/2011 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 Power Grid Corporation of India Limited.	07.03.2018	09.03.2018	Review
261/MP/2017	Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bill dated 06.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System. National Thermal Power Corporation.	06.03.2018	09.03.2018	Misc
85/TT/2017	Determination of transmission tariff for 1X1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station along with associated bays under “Transmission System associated with Vindhyachal-V (500 MW) project of NTPC (Part-A)” from tariff block 2014-19 period Power Grid Corporation of India Limited.	07.03.2018	09.03.2018	Transmission
175/TT/2017	Approval of transmission tariff for 2014-19 tariff block for 400 kV Mandaula-Bawana Double Ckt. and 400 kV Ballabhgarh-Bamnauli Double Ckt. transmission lines. Delhi Transco Ltd.	07.03.2018	09.03.2018	Transmission
99/MP/2017	Petition under Section 79(I) (c) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of connectivity, long-term access in inter-State transmission and related matters) Regulations, 2009. Powergrid Unchahar Transmission Limited.	27.02.2018	09.03.2018	Misc
7/TT/2018	Determination of transmission tariff for LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt 3 & 4) along with associated bays and equipments at 400/220 kV Rewa Pooling station from COD to 31.3.2019 under transmission system for Ultra Mega Solar Park (750 MW) in Rewa district, Madhya Pradesh in Western Region. Power Grid Corporation of India Limited.	07.03.2018	09.03.2018	Transmission
23/MP/2018	Petition under Section 79(1) (c), Section 18 and Section 17(3) of the Electricity Act, 2003 and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 14.11.2014 granted to the NRSS XXIX Transmission Limited for establishing Transmission System for Northern Region System Strengthening Scheme NRSS-XXIX. NRSS XXIX Transmission Limited and Others.	06.03.2018	09.03.2018	Misc
193/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Asset I: Part of 400 kV D/C Vapi-Navi Mumbai transmission line (from Vapi gantry till 1st M/C point at Loc. AP-18) along with by at Vapi and Asset-II: 220 kV D/C Vapi-Khadoli transmission line along with associated line along with associated bays under WRSS-V transmission system in Western Region. Power Grid Corporation of India Limited.	18.01.2018	08.03.2018	Transmission
166/TD/2017	Petition for grant of Category IV trading licence to Aalishan Energy Limited. Aalishan Energy Private Limited.	06.03.2018	08.03.2018	Misc
155/TT/2017	Approval of tariff for inclusion of transmission assets in computation of Point of Connection (PoC) Charges and Losses as per the Commission’s order dated 12.5.2017 in Petition No. 7/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 and amendments made thereto. Odisha Power Transmission Corporation Ltd.	07.03.2018	08.03.2018	Transmission
Petition No. 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	06.03.2018	08.03.2018	Misc
Review Petition No. 15/RP/2017 in Petition No. 156/TT/2015	Review Petition 15/RP/2017 seeking review of order dated 29.12.2016 in Petition No. 156/TT/2015. National Hydro Power Corporation Limited.	07.03.2018	08.03.2018	Review
I.A No 11/2018 in Petition No. 237/MP/2017	Interlocutory application seeking extension of timeline for implementation of the order dated 5.1.2016 in Petition No. 420/MP/2014, till the disposal of the present Petition being Petition No. 237/MP/2017 Suzlon Energy Limited.	06.03.2018	08.03.2018	Misc
251/GT/2017	Petition for determination of tariff of Udupi Thermal Power Plant for the period from 1.4.2014 to 31.3.2019. Udupi Power Corporation Ltd.	27.02.2018	08.03.2018	Generation
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.	06.03.2018	08.03.2018	Misc
263/TT/2017	Truing up of transmission tariff of 2009-14 and determination of transmission tariff of 2014-19 period of nine assets under Transmission System for Phase-I Generation Projects in Orissa-Part-A in Eastern Region. Power Grid Corporation of India Limited.	27.02.2018	08.03.2018	Transmission
Review Petition No. 37/RP/2017 alongwith I. A. No. 66/IA/2017 in Petition No. 225/TT/2015	Review Petition No. 37/RP/2017 seeking review of order dated 29.2.2016 in Petition No. 225/TT/2015 alongwith IA No. 66/IA/2017. Power Grid Corporation of India Ltd.	27.02.2018	08.03.2018	Review
187/MP/2017	Petition for relinquishment of 750 MW of Long term Access out of the 1200 MW granted under the Bulk Power transmission Agreement dated 7.1.2009 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. ESSAR Power M.P Limited.	06.03.2018	08.03.2018	Misc
Petition No. 43/RP/2017 in Petition No. 67/TT/2015	Petition for review and modification of order dated 31.8.2017 in Petition No. 67/TT/2015. Power Grid Corporation of India Limited.	27.02.2018	08.03.2018	Review
230/TT/2016	Determination of transmission tariff for 765 kV D/C Srikakulam-Angul Transmission line under “Common System associated with East Coast Energy Private Limited and NCC power projects Limited LTOA generation projects in Srikakulam Area-Part-A” in Southern Region and Eastern Region. PGCIL.	18.01.2018	07.03.2018	Transmission
15/GT/2018	Petition for determination of tariff of Tuirial Hydro Electric Power Plant (TrHEP) (2 X 30 = 60 MW) for the period from COD to 31.3.2019. NEEPCO.	27.02.2018	07.03.2018	generation
27/RP/2017 in 255/GT/2014	Petition for review of the order dated 3.5.2017 in Petition No. 255/GT/2014 regarding approval of tariff of CFBC Technology based Barsingsar Thermal Power Plant (2x125 MW) of NLC for the period 2014-19. NLC.	27.02.2018	07.03.2018	Review
Petition No.4/RP/2018 Alongwith I.A.No.4/2018	Petition for review of the order dated 27.6.2016 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Ltd. (RSTCPL).	06.03.2018	06.03.2018	Review
241/GT/2017 240/GT/2017	Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I Unit-2 (110 MW) for the period from 15.10.2010 (COD) to 31.3.2014. Kanti Bijli Utpadan Nigam Limited.	27.02.2018	06.03.2018	Misc
150/MP/2016 19/MP/2017	Petition for consideration of declared capacity of Nathpa Jhakri Hydro PowerStation (6 x 250 MW) aggregating to 1500 MW and Rampur Hydro Power Station (6 x 68.67 MW) aggregating to 412 MW and in the matter of "The Minutes of the 120th and 122nd OCC Meetings of the Northern Regional Power Committee dated 24.2.2016 and dated 22.4.2016 on the scheduling and declaration of the capacity of Nathpa Jhakri and Rampur Hydro Power Stations. SJVNL.	22.02.2018	06.03.2018	Misc
237/MP/2017	Petition under Section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 111 and 116 of Central Electricity Regulatory Commission (Conduct of Business Regulations),1999 for seeking extension of time prescribed for implementation of the Commission's Order dated 5.1.2016 in Petition No. 420/MP/2014 in the matter of 'Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation, non-availability of LVRT protection, non-scheduling of wind generation as per Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23(i), lack of necessary demand estimation as per IEGC Regulation 5.3 and not providing real time SCADA data to LDC, and for seeking relief to specific provisions of the aforementioned Order. SEL.	22.2.2018	06.03.2018	Misc
22/GT/2017 16/TT/2017	Determination of tariff for BBMB hydro generation project for the period 2014-19. Bhakra Beas Management Board, Chandigarh.	20.02.2018	06.03.2018	Generation
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 issue. NLC India Limited .	27.02.2018	01.03.2018	Review
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.	15.02.2018	01.03.2018	Review
46/RP/2017 along with I.A. 83/2017	Petition for review and modification of the Order dated 20.9.2017 in Petition No. 227/TT/2014. Bhopal Dhule Transmission Company Limited.	27.02.2018	01.03.2018	Review
215/TT/2017	Determination of tariff for Rajasthan Rajya Vidyut Prasaran Nigam Limited owned lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC for the year 2017-18 as per Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014. RRVPNL.	27.02.2018	01.03.2018	Transmission
184/MP/2017	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for substitution of lenders by the Borrower and to take on record appointment of the Axis Trustee Services Limited, the Debenture Trustee/Petitioner No. 2, acting on behalf of and for the benefit of (i) Axis Bank Limited, and (ii) Aditya Birla Finance Limited, and creation and enforcement of security interest in favour of Debenture Trustee for the benefit of lenders (i) all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) the Transmission Service Agreement executed by the petitioner on 2.1.2014 (iii) Transmission Licence for development of Inter State Transmission System under “Northern Region System Strengthening Scheme NRSS- XXI (Part B)” dated 25.8.2014 and (iv) all Project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project document, etc., under “Northern Region System Strengthening Scheme NRSS- XXI (Part B). NRSS XXXI (B) Transmission Limited.	22.02.2018	01.03.2018	Misc
95/MP/2017 Alongwith I.A. No. 93/2017	Petition under Section 79 of the Electricity Act, 2003 in relation to disputes arising out. Welspun Energy Private Limited.	22.02.2018	01.03.2018	Misc
239/MP/2017	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and with Regulation 54 of CERC (Terms and Condition of Tariff) Regulation, 2014 for relaxation of the Station Heat Rate Norms of Vallur Thermal Power Station (3X500MW) for the period from 1.4.2014 to 31.3.2019. NTECL.	22.02.2018	28.02.2018	Misc
128/GT/2017	Petition for approval of tariff of Tripura Gas Based Power Plant (TGBP) 101 MW for the period from COD of its Gas Turbine unit to 31.3.2019. NEEPCO Limited.	20.02.2018	28.02.2018	Review
254/MP/2017	Petition for re-setting of the Rate of Late Payment Surcharge under Regulation 45 of the 2014 Tariff Regulations. BRPL & BYPL.	22.02.2018	28.02.2018	Misc
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.	22.02.2018	28.02.2018	Misc
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 CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009 and Regulations 111 to 113 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the CERC (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 of the Commission in Petition No. 9 /MP/2016. National High Power Test Laboratory Private Limited .	15.02.2018	27.02.2018	Misc
236/MP/2017	Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL. DVC.	22.02.2018	27.02.2018	Misc
223/MP/2017	Petition under Section 79(1) of the Electricity Act, 2003 and Sections 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondent. EECL.	22.02.2018	27.02.2018	Misc
227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. LAPL.	22.02.2018	27.02.2018	Misc
238/MP/2017	Petition seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines (Force Majeure events). Darbangha-Motihari Transmission Company Limited.	22.02.2018	27.02.2018	Misc
225/MP/2017	Petition for seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant. NEEPCO.	22.02.2018	27.02.2018	Misc
229/MP/2017	Petition for the adjudication of disputes between NTPC Vidyut Vyapar Nigam Limited and Power Company of Karnataka Limited related to the procurement of power pursuant to a Tariff Based Competitive Bid Process undertaken by the Power Company of Karnataka Limited. NTPC Vidyut Vyapar Nigam Limited.	22.02.2018	27.02.2018	Misc
234/MP/2017	Petition under Section 79 of the Electricity Act, 2003 for direction to Rajasthan Rajya Vidyut Prasaran Nigam Ltd to make payment of outstanding amount to the petitioner on account of overdrawal of power from Chambal–Satpura Complex/Chambal project & payment of O&M/capital expenditure of the Chambal-Satpura Complex/Chambal project and scheduling of respective shares of both the States in Chambal project (Hydel Power Plants). MPPMCL.	22.02.2018	27.02.2018	Misc
224/MP/2017	Petition under Section 79 (1) (d) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking relaxation in the O&M Norms. North East Transmission Company Limited .	22.02.2018	27.02.2018	Misc
196/GT/2016	Approval of tariff of Bokaro ‘A’ Thermal Power Station Unit-I (500 MW) for the period from the anticipated COD till 31.3.2019. DVC.	20.02.2018	27.02.2018	Generation
4/RP/2018 with I.A.No.4/2018	Petition for review of the order dated 27.6.2016 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Ltd.	22.02.2018	27.02.2018	Misc
165/GT/2017	Petition for approval of generation tariff of Koteshwar Hydroelectric project (KHEP) (4 x 100 MW) for the period from 1.4.2011 to 31.3.2014. THDC.	20.02.2018	27.02.2018	Generation
74/GT/2017	Approval of tariff for Muzaffarpur Thermal Power Station (2x195 MW) for the period from anticipated COD of Unit-I to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited.	20.02.2018	27.02.2018	Generation
43/GT/2018	Approval of tariff for Kishanganga HE Project (330 MW) for the period from anticipated COD of Unit-I and Unit-II to 31.3.2019. NHPC.	20.02.2018	27.02.2018	Generation
170/GT/2017 171/GT/2017	Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar hydel Power Station for the financial year 2012-13 & 2013-14. Rajasthan Vidyut Prasaran Nigam Limited.	20.02.2018	27.02.2018	Generation
190/MP/2016	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access in inter-State transmission and related matters) Regulations, 2009. Greenco Budhil Hydro Power Private Limited.	15.02.2018	26.02.2018	Misc.
77/MP/2016 133/MP/2016 98/MP/2017	Petition under Article 13 of the Power Purchase Agreement dated 22.4.2007 4read with clause 4.7 of the competitive Bidding Guidelines and Section 79 of the Electricity Act, 2003. Coastal Gujarat Power Limited.	26.02.2018	26.02.2018	Misc.
162/MP/2017	Petition under Section 79 (1)(c), (d) and (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. KSK Mahanadi Power Company Limited.	15.02.2018	26.02.2018	Misc.
239/MP/2016	Petition under section 79 (1) (b) and 79 (1) (f) to claim amounts to compensate the petitioner on account of the consequences of the occurrence of change in Law events. ACB (India) limited.	15.02.2018	23.02.2018	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.	20.02.2018	23.02.2018	Generation.
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.	20.02.2018	23.02.2018	Generation.
130/GT/2014	Determination of tariff for Barh Super Thermal Power Station, StageII (2 x 660 MW) of the 1st Unit (Unit-IV) for the period 15.11.2014 to 31.3.2019. NTPC Limited.	20.02.2018	23.02.2018	Generation.
Petition No. 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.	15.02.2018	15.02.2018	Misc.
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.	15.02.2018	23.02.2018	Misc.
166/TDL/2017	Petition for grant of Category IV trading licence to Aalishan Energy Limited. Aalishan Energy Private Limited.	15.02.2018	23.02.2018	Trading Licence.
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 Conduct of Business Regulations 1999 in Petition No. 155/MP/2016. Patran Transmission Company Limited.	15.02.2018	23.02.2018	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 NM Transmission Limited. Powergrid NM Transmission Limited.	15.02.2018	23.02.2018	Misc.
248/MP/2016	Petition for setting aside the letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Limited (BESCOM). Kudgi Transmission Limited.	15.02.2018	23.02.2018	Misc.
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.	15.02.2018	23.02.2018	Misc.
35/RP/2017	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 UrjaVikas Nigam Limited.	15.02.2018	22.02.2018	Review.
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 (Madhya Pradesh) Limited.	15.02.2018	21.02.2018	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.	15.02.2018	21.02.2018	Misc.
195/MP/2017	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework for tariff based competitive bidding for transmission services. NRSS XXXI (B) Transmission limited.	15.02.2018	21.02.2018	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.	30.01.2018	12.02.2018	Misc.
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.	30.01.2018	12.02.2018	Misc.
268/MP/2017	Petition under Section 17, read with Section 79(1)(c) of the Electricity Act, 2003 for seeking approval of substitution of lenders, namely, Credit Agricole Corporate and Investment Bank (CA-CIB) and Mizuho Corporate Bank (MB) with Standard Chartered Bank (SCB). Western Transmission (Gujarat) Limited.	30.01.2018	07.02.2018	Misc.
242/MP/2017 Along with IA 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 23.02.2010 of an amount of Rs. 56.1 Crores issued by Axis Bank Ltd. as illegal and for return of the said encashed amount along with damages. Aryan M.P. Power Generation Private Limited.	30.01.2018	06.02.2018	Misc.
127/MP/2016 Along with IA No.88/2017 and 89/2017	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. Ind Barath Energy (Utkal) Ltd.	30.01.2018	06.02.2018	Misc.
269/MP/2017 Along with IA No. 98/2017	Petition under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Clause 9 of the BPTA, Clause 11 of the TSA and Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for deferment of operationalization of LTA on account of Force majeure events. Korba West Power Company Limited.	30.01.2018	06.02.2018	Misc.
266/MP/2017	Petition for seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of Security interest by NRSS XXXVI Transmission Limited. NRSS XXXVI Transmission Ltd. and Another	30.01.2018	05.02.2018	Misc.
Petition No.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.	30.01.2018	05.02.2018	Misc.
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.	30.01.2018	05.02.2018	Misc.
267/MP/2017 Alongwith I.A. No. 2/2018	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 Detailed Operating Procedure for taking unit(s) under Reserve Shutdown and Mechanism for Compensation for Degradation of Heat Rate, Auxiliary Energy Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple start/stop of units dated 05.05.2017 notified by this Hon'ble Commission pursuant to the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016. TANGEDCO.	30.01.2018	05.02.2018	Misc.
21/MP/2018	Petition under Section 79 (1)(b) of the Electricity Act,2003 for seeking approval of the amendment of tariff for supply of Electricity by the Petitioner to the Respondents pursuant to the allocation of Coal under the scheme for harnessing and allocating Koyala transparently in India SHAKTI to the Petitioner. KSK Mahanadi Power Company Limited.	01.02.2018	05.02.2018	Misc.
164/MP/2017	Petition seeking surrender of 610 MW (575 MW in Western Region and 35 MW in Southern Region) out of the total LTA quantum of 1150 MW granted under the Bulk Power Transmission Agreement dated 24.12.2010 IL & FS Tamil Nadu Power Company Limited.	16.01.2018	05.02.2018	Misc.
51/MP/2016	Application under Sections 142 and 146 of the Electricity Act, 2003. Bharat Aluminum Company Limited	30.01.2018	05.02.2018	Misc.
I.A No.3/2018 in Petition No. 18/MP/2018	Interlocutory application to stay the operation of the notice dated 5.1.2018 issued by PGCIL till disposal of the petition.	18.01.2018	31.01.2018	Misc.
145/MP/2013	Petition for adjudication of disputes arising out of Power Purchase Agreement (Supplemental) dated 18.12.2012 entered into between the petitioner and respondent. DNH Power Distribution Company Limited.	16.01.2018	31.01.2018	Misc.
261/MP/2017 IA No. 92/2017	Petition seeking set-aside the bill dated 6.11.2017 of the CTU (PGCIL) towards LTA Charges for the Kudgi Transmission System. NTPC.	16.01.2018	30.01.2018	Misc.
205/TT/2017	Determination of transmission tariff form COD to 31.3.2019 for Asset-I: Pole-II of the ±800 kV, 3000 MW Champa and Kurukshetra HVDC terminals along with associated bays under “WR-NR HVDC Interconnector for IPP Projects in Chhattisgarh” in Northern Region 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. Power Grid Corporation of India Ltd.	18.01.2018	29.01.2018	Transmission.
45/TT/2017	Determination of transmission tariff for 2 assets under System strengthening in Southern Region for import of power from Eastern Region for the 2014-19 tariff period Power Grid Corporation of India Limited.	18.01.2018	29.01.2018	Transmission.
38/TT/2017	Approval of transmission tariff from COD to 31.3.2019 for Assets (10 nos) of ERSS IX Project in Eastern Region. Power Grid Corporation of India Limited.	18.01.2018	29.01.2018	Transmission.
9/SM/2015	Follow up actions on the recommendations of CAC Sub-committee on Congestion in Transmission. Commission on its own motion.	11.01.2018	29.01.2018	Misc.
249/TT/2017	Determination of transmission tariff from anticipated CODs to 31.3.2019 for Asset-I: Extension of 400/220 kV Sikar Sub-station with 1X500 MVA, 400/220kV auto transformer along with associated bays along with 2 nos. 220 kV line bays and Asset-II: Extension of 400/220 kV Mainpuri Sub-station with 1X500 MVA, 400/220/33 kV auto transformer and associated bays along with 2 nos. 220 kV line bays under “Augmentation of transformation capacity at Mainpuri and Sikar” in Northern Region for the 2014-19 tariff period. Power Grid Corporation of India Limited.	18.01.2018	29.01.2018	Transmission.
259/TT/2017	Determination of transmission tariff from DOCO to 31.3.2019 for 400/220 kV 1X500 MVA ICT-III at Satna alongwith associated ICT bays and 2 Nos. 220kV line bays at Satna SS under “Western Region Strengthening Scheme-XVI” for tariff block 2014-19 tariff period. Power Grid Corporation of India Limited.	18.01.2018	29.01.2018	Transmission.
206/TT/2017	Determination of transmission tariff of Rapp-Kota 400 kV D/C line (part of Rapp-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota along with associated bay at Kota under transmission system associated with Rapp 7 & 8, Part-A for the 2014-19 tariff period. Power Grid Corporation of India Ltd.	18.01.2018	29.01.2018	Transmission.
161/TT/2017	Truing up of transmission tariff for 2009-14 tariff block and and determination of transmission tariff for 2014-19 tariff block for LILO of both circuits of 40 kV D/C Kishenpur Wagoora Transmission Line along with bays at New Wanpoh and 1 No. 315 MVA, 400/220 kV ICT-I along with associated bays at New Wanpoh and 3 No. 220 kV line bays under Northern Region system strengthening scheme-XVI in Northern Region. Power Grid Corporation of India Limited .	18.01.2018	29.01.2018	Transmission.
174/MP/2017	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulations 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 Limited.	16.01.2018	29.01.2018	Misc.
139/MP/2017 220/MP/2016 311/MP/2015 64/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 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	29.01.2018	Misc.
200/MP/2017	Petition seeking payment of outstanding dues towards the power sold to Telengana State Power Corporation Committee. Nirani Sugars Limited.	16.01.2018	29.01.2018	Misc.
116/TT/2017	Determination of transmission tariff for 5 assets under NRSS-XXXII in Northern Region for the 2014-19 tariff period. Power Grid Corporation of India Limited	18.01.2018	29.01.2018	Transmission.
92/MP/2017 Alongwith I.A. No.91/2017	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. Power Grid Corporation of India Limited	16.01.2018	29.01.2018	Misc.
231/TT/2016	Determination of transmission tariff for 2 nos.765 kV line bays alongwith 2x240 MVAR switchable line reactors each at Srikakulam and Angul for termination of both circuit of 765 kV D/C Srikakulam-Angul transmission line, 2x1500 MVA 765/400 kV ICT's and 1x330 MVAR 765 kV Bus Reactor at Srikakulam under “Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area-part-C” in Southern Region and Eastern region. Power Grid Corporation of India Limited	18.01.2018	29.01.2018	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	16.01.2018	29.01.2018	Misc.
I.A. No. 81/2017 in 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.	16.01.2018	29.01.2018	Misc.
05/RP/2017 in 68/TT/2016	Review Petition No. 05/RP/2017 seeking review of order dated 30.7.2016 in Petition No. 68/TT/2016 LANCO Teesta Hydro Power Ltd.	18.01.2018	29.01.2018	Review.
221/TT/2017	Approval of tariff of the Inter-State transmission lines connecting other states incidental to inter-State transmission of electricity for the transmission lines owned by PTCUL Power Transmission Corporation of Uttarakhand Ltd.	18.01.2018	29.01.2018	Transmission.
194/MP/2017	Petition under Sections 61, 63, 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Articles 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.	16.01.2018	25.01.2018	Misc.
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.	18.01.2018	25.01.2018	Transmission.
111/TT/2017 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 Petition No. 213/TT/2015 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009. RVPNL.	18.01.2018	25.01.2018	Transmission.
-	Representation by AD Hydro Power Limited pursuant to the directions of Hon’ble High Court of Himachal Pradesh in WP No. 6883/2014 vide order dated 14.12.2017. AD Hydro Power Limited.	18.01.2018	25.01.2018	Misc.
181/MP/2017	Petition for Signing of Long Term Access Agreement and Grant of Regulatory Approval for execution of the Transmission System associated with Shongtong Karcham HEP. Power Grid Corporation of India Limited.	16.01.2018	24.01.2018	Misc.
95/MP/2017 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.	16.01.2018	24.01.2018	Misc.
13/SM/2017	Abolition of Clean Energy Cess and Introduction of Goods and Service Tax Compensation cess.	16.01.2018	24.01.2018	Misc.
175MP/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.	11.01.2018	22.01.2018	Misc.
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.	11.01.2018	19.01.2018	Misc.
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).	11.01.2018	19.01.2018	Misc.
Petition No. 73/MP/2017 alongwith I.A. Nos. 75, 76, 77 and 78/2017	Petition 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. Power Grid Corporation of India Limited.	11.01.2018	19.01.2018	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	11.01.2018	19.01.2018	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.	11.01.2018	18.01.2018	Misc.
210/MP/2017	Petition seeking revision of the quoted transmission tariff payable to it in terms of the Transmission Services Agreement (TSA) for various events occurring after the Bid due date. Kudgi Transmission Limited.	11.01.2018	18.01.2018	Misc.
180/MP/2017	Petition under Section 41 of the Electricity Act, 2003 read alongwith Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of Transmission Assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets. Power Grid Corporation of India Limited.	11.01.2018	17.01.2018	Misc.
4/MP/2017 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.	11.01.2018	16.01.2018	Review.
-	Representation by AD Hydro Power Limited pursuant to the directions of Hon’ble High Court of Himachal Pradesh in WP No. 6883/2014 vide order dated 14.12.2017. AD Hydro Power Limited.	09.01.2018	16.01.2018	Misc.
8/RP/2017 in 312/TT/2014 9/RP/2017 in 312/TT/2014	Review of order dated 19.12.2016 in Petition No. 312/TT/2014 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103, 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC.	09.01.2018	16.01.2018	Review.
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.	09.01.2018	16.01.2018	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. Parbati Koldam Transmission Company Limited.	09.01.2018	16.01.2018	Review.
253/MP/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 (Chhattisgarh) Limited	09.01.2018	11.01.2018	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	09.01.2018	11.01.2018	Misc.
Corrigendum in 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	05.01.2018	Misc.
256/MP/2017	Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all assets including all the movable and immovable assets of the petitioner. NER II Transmission Limited and Another.	21.12.2017	05.01.2018	Misc.