Central Electricity Regulatory Commission

Records of Proceedings(ROP) - 2019

Pet. No.	Subject	Date of Hearing	Date of posting ROP on website	Category
IA No. 79/2019 in Petition No. 155/MP/2019	Interlocutory Application under Section 94(b) and Section 142 of the Electricity Act, 2003 and Regulations 54, 55 and 74 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with principles of Section 30 and Order XI, XII and XIII of the Code of Civil Procedure, 1908. Udupi Power Corporation Limited (UPCL)	12.12.2019	30.12.2019	Misc
275/MP/2019	Petition pursuant to the directions of the Supreme Court vide Order dated 2.7.2019 in Civil Appeal No. 11133 of 2011 and applicable provisions of the Electricity Act, 2003 including Sections 62 and 79(1)(b) Adani Power (Mundra) Limited	18.12.2019	27.12.2019	Misc
49/TT/2019	Approval of transmission tariff from COD to 31.3.2019 for Tumkur (Pavagada) Pool-Hiriyur 400 kV D/C line along with associated bays and equipment at both ends under transmission system for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka Phase-I”. Power Grid Corporation of India Ltd. (PGCIL)	17.12.2019	26.12.2019	Transmission
141/TT/2019	Approval of transmission tariff for 11 non-ISTS lines, owned by OPTCL, carrying ISTS power for the 2014-19 tariff period for inclusion in computation of Point of Connection (PoC) charges and losses in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010. Odisha Power Transmission Corporation Ltd. (OPTCL)	17.12.2019	24.12.2019	Transmission
362/TT/2019	Approval of transmission tariff for the year 2018-19 in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Rajasthan Rajya Vidyut Prasaran Nigam Ltd. (RVPNL)	17.12.2019	24.12.2019	Transmission
276/TT/2019	Approval of transmission tariff for Stage-I assets for ISTS transmission of electricity under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Essar Power Transmission Co. Ltd. (EPTCL)	17.12.2019	24.12.2019	Transmission
145/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 400 kV D/C Mahan-Sipat line along with 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 2014-19 period. Essar Power Transmission Co. Ltd. (EPTCL)	17.12.2019	24.12.2019	Transmission
147/TT/2019	Approval of transmission tariff of (i) truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for transmission system associated with augmentation of transformation capacity in Northern Region Part-A in Northern Region consisting of Asset-I: 500 MVA, 400/220/33 kV ICT-I along with associated bays at Moga Sub-station; Asset-II: 500 MVA, 400/220/33 kV ICT-II along with associated bays at Moga Sub-station; Asset-III: 500 MVA 400/220 kV spare transformer for Northern Region at Neemrana. Power Grid Corporation of India Ltd. (PGCIL)	17.12.2019	23.12.2019	Transmission
388/TT/2019	Petition for determination of transmission tariff for 2014-19 period of seven transmission lines belonging to MPPTCL conveying electricity as ISTS lines, for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2014 and Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010. Madhya Pradesh Power Transmission Company Ltd. (MPPTCL)	17.12.2019	23.12.2019	Transmission
35/TT/2019	Approval of transmission tariff from COD to 31.3.2019 for 1x500 MVA, 400/220/33 kV ICT along with associated bays at Trichy Sub-station under System strengthening-XX” in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	17.12.2019	23.12.2019	Transmission
426/MP/2019	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulations 14 and 15 of CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect re-accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant /issue the RECs. Yadu Sugar Limited (YSL)	17.12.2019	23.12.2019	Misc
318/MP/2019	Petition under Section 79(1)(c), Section 18 and Section 17(3) of the Electricity Act, 2003, read with Regulation 19 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009, and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 23.5.2017 granted to the NER-II Transmission Limited for establishing Transmission System for NER System Strengthening Scheme-II (Part-B) and V, (NER-II B & V) on Build, Own, Operate and Maintain basis and accordingly allowing carving out of Silchar-Misa 400 kV D/C (quad) transmission line from the purview of the aforesaid Transmission License and to vest the same in the favour of a separate entity i.e. Sterlite Grid 12 Limited (Respondent No. 1/ SGL12). NER-II Transmission Limited (NER -II)	18.12.2019	23.12.2019	Misc
124/MP/2019	Petition pursuant to judgment of the Appellate Tribunal for Electricity dated 6.3.2019 in Appeal No. 149 of 2017 and under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for awarding of Carrying Cost on the compensation payable for allowed Change in Law events. Sasan Power Limited (SPL)	18.12.2019	21.12.2019	Misc
429/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at NLCIL Thermal Power Station-II (Stage I – 3x210 MW & Stage II- 4x210 MW) and Thermal Power Station I Expansion (2x210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. NLC India Limited	18.12.2019	21.12.2019	Misc
323/MP/2019	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 seeking direction to Respondent to make payment of the Late Payment Surcharge towards Delayed Payments of Transmission Charges for the Associated Transmission System of the Kudgi Super Thermal Power Project. Central Transmission Utility-Power Grid Corporation of India Limited (PGCIL)	18.12.2019	21.12.2019	Misc
380/MP/2019 and IA No. 83/2019 334/MP/2019	Petition under Section 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Load Despatch Centre and operating the bus coupler between Petitioner’s 2 × 660 MW Units (viz. Units 3 and 44) in closed condition for the common bus mode operation. Odisha Power Generation Corporation Limited (OPGCL)	18.12.2019	21.12.2019	Misc
446/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article13.2(b) of the Power Purchase Agreement dated 7.8.2007 and the Commission’s order dated 8.10.2018 in Petition No. 133/MP/2016 seeking provisional approval of the additional capital and operational expenditure on account of installation of various Emission Control System in compliance of Ministry of Environment, Forest and Climate Change Notification dated 7.12.2015. Sasan Power Limited	18.12.2019	21.12.2019	Misc
408/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by WRSS XXI (A) Transco Limited for which Transmission charges are being determined through transparent process of bidding in accordance with the guidelines issued by the Central Government. WRSS XXI (A) Transco Limited	18.12.2019	21.12.2019	Misc
250/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for recall of the order dated 12th April, 2019 passed by the Commission in Petition No. 374/MP/2018 granting approval to the Supplementary Agreements (two) dated 5.12.2018 Gujarat Urja Vikas Nigam Limited (GUVNL)	18.12.2019	21.12.2019	Misc
280/MP/2019	Reference from the Hon’ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015 Eastern Coalfields Limited & Anr. Vs. Eastern Regional Power Committee and Others. Eastern Coalfields Limited	18.12.2019	21.12.2019	Misc
71/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation and restoration of project economics due to unprecedented, unforeseen and uncontrollable depreciation of the INR vis-à-vis USD pursuant to Appellate Tribunal for Electricity's Judgment dated 18.1.2019 in Appeal No. 202 of 2016. Sasan Power Limited (SPL)	18.12.2019	21.12.2019	Misc
Review Petition No.44/RP/2018 in Petition No.235/MP/2015	Petition for review and modification of order dated 17.9.2018 in Petition No. 235/MP/2015. Gujarat Urja Vikas Nigam Limited (GUVNL)	17.12.2019	21.12.2019	Review
55/MP/2015	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under the 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 Jindal India Thermal Power Limited (JITPL)	17.12.2019	19.12.2019	Misc
436/MP/2019	Petition seeking Commission’s permission to maintain status-quo for drawal of start-up power and injection of infirm power under UI mechanism till declaration of COD of Unit I and II of the 2 × 500 MW of Neyveli New Thermal Power Project or 31.3.2020, whichever is earlier. NLC India Limited (NLCIL)	17.12.2019	19.12.2019	Misc
11/RP/2019 in 74/GT/2017	Review of Commission’s order dated 29.4.2019 in Petition No. 74/GT/2017 with regard to determination of tariff for MTPS Stage-II (2x195 MW) from COD of Unit- I (i.e. 18.3.2019) till 31.3.2019. Kanti Bijlee Utpadan Nigam Limited (KBUNL)	17.12.2019	18.12.2019	Review
Review Petition No. 35/RP/2018 in Petition No. 261/TT/2015 Petition No. 232/MP/2018	Review Petition No. 35/RP/2018 seeking review of order dated 27.5.2016 in Petition No. 261/TT/2015. M. B. Power (Madhya Pradesh) Ltd.	17.12.2019	18.12.2019	Review
200/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission system for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	11.12.2019	18.12.2019	Misc
184/MP/2019	Petition under Regulation 44(6), (7) & (8) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of un-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Ltd (JSWHEL)	11.12.2019	17.12.2019	Misc
394/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges and losses in inter-State Transmission) Regulations, 2010 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions to recover the outstanding dues of transmission charges of the Respondents through adjustment in charges recovered from use of Short-term Open Access. Central Transmission Utility – Power Grid Corporation of India Limited	11.12.2019	17.12.2019	Misc
384/MP/2019	Petition for approval for creation of security interest under Section 17(3) and 17(4) of the Electricity Act, 2003 over the Petitioner No.1’s Assets in favour of Catalyst Trusteeship Limited for the benefit of Lenders and their assignees, transferees, novatees for the purpose of Petitioner No.1’s Transmission Project. 1. NER II Transmission Limited (NER- II TL), 2. Piramal Trusteeship Services Private Limited (PTSPL)	12.12.2019	17.12.2019	Misc
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the order dated 3.12.2018 passed in Petition No. 242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Private Limited (AMPGPL)	12.12.2019	17.12.2019	Misc
281/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, in terms of Article 12 of the Power Purchase Agreements dated 21.7.2017 between Mytrah Vayu (Sabarmati) Private Limited and PTC India Limited. Mytrah Vayu (Sabarmati) Private Limited (MVSPL)	12.12.2019	17.12.2019	Misc
356/MP/2018 51/MP/2019	Petition under Section 79(1)(b) and (f) 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 27.4.2018 seeking relief on account of a ‘Change in Law’ viz. the introduction of Safeguard Duty, 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 PPA. Azure Power India Private Limited (APIPL)	12.12.2019	17.12.2019	Misc
278/MP/2019	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation/modification of the provisions of the Central Electricity Regulatory Commission (India Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 in respect of the schedule for operation of 726.6 MW (2×363.3 MW) Palatana Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited (ONGC TPCL)	12.12.2019	17.12.2019	Misc
137/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for ‘Grant of Connectivity to Projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Torrent Power Limited (TPL)	11.12.2019	17.12.2019	Misc
220/MP/2019 267/MP/2019	Petition for recovery of shortfall in Energy Charges in comparison to fifty percent of the Annual Fixed Cost for reasons beyond the control of generating station during the FY 2017-18 and 2018-19 in respect of Indira Sagar Power Station. NHDC Limited	11.12.2019	17.12.2019	Misc
284/RC/2019	Petition under Section 79(1)(a) and 79(1)(b) of the Electricity Act, 2003 read with Regulation 8(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking regulatory compliance of sharing of gains between generating company and the beneficiaries by NTPL in the monthly energy bills of the generating stations. Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO)	12.12.2019	17.12.2019	Misc
257/MP/2019	Petition under Sections 79(1)(c),79(1)(f) and 79(1)(k) of the Electricity Act, 2003, challenging the unlawful conduct of Power Grid Corporation of India Limited, inter-alia, wrongfully raising and recovering transmission charges through impermissible and inapplicable invoices being contra /against and unsustainable to the terms of the Transmission Service Agreement dated 18.10.2012 and the Long Term Access Agreement dated 4.6.2015, provisions of the Electricity Act, 2003 and the Regulations framed thereunder. MB Power (Madhya Pradesh) Limited (MB Power)	12.12.2019	17.12.2019	Misc
364/MP/2019	Increase in Operation and Maintenance expenses incurred by NLC Tamil Nadu Power Limited (NTPL) on account of Pay Revision to Executives w.e.f 1.1.2017, Non Executives & workmen w.e.f 1.1.2017 & CISF w.e.f 1.1.2016 posted to NTPL and other hikes like gratuity ceiling increase & GST impact etc. and to allow the recovery of the same from the beneficiaries of NTPL Power Station for the period 1.4.2014 to 31.3.2019 NLC Tamil Nadu Power Limited (NTPL)	12.12.2019	17.12.2019	Misc
363/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 and Article 18 of the Power Purchase Agreement (PPA) dated 7.8.2008 for approval of the amendment of the PPA. Jhajjar Power Limited (JPL)	12.12.2019	17.12.2019	Misc
403/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 for seeking recovery of amount deducted by Maharashtra State Electricity Distribution Company Limited (MSEDCL), with respect to a tender, being Tender Event No. MSEDCL/Short/18-19/ET/58 dated 5.7.2018. GMR Energy Trading Ltd	11.12.2019	12.12.2019	Misc
47/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs executed between the Petitioner and the Respondents for seeking approval of Safeguard Duty as an event under ‘Change in Law’. Avaada Clean Energy Private Limited	11.12.2019	12.12.2019	Misc
385/MP/2019 along with IA No.87/2019	Petition seeking compliance of license terms and conditions and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 in non-payment of dues to the seller in trading transactions. REPL	11.12.2019	12.12.2019	Misc
194/MP/2019	Petition under Sections 66 and 79 of the Electricity Act 2003 read with Regulations 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010 for directions to the Respondents, National Load Despatch Centre and Madhya Pradesh Urja Vikas Nigam Ltd., State Nodal Agency for revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Porwal Auto Components Ltd	11.12.2019	12.12.2019	Misc
308/MP/2019	Petition under Section 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 seeking an extension in Scheduled Commercial Operation Date along with compensatory and declaratory relief under the Transmission Services Agreement dated 14.3.2016 on account of Force Majeure and Change in Law events. KTL	11.12.2019	12.12.2019	Misc
404/MP/2019	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 executed between the Petitioner and the Procurers. CGPL	11.12.2019	12.12.2019	Misc
78/MP/2019 151/MP/2019	Petition seeking condonation of delay in applying for issuance of Renewable Energy Certificates against eligible quantum of renewable energy injected into the grid and consequently for issuance of the certificates by the Respondent. Shri Ambalika Sugar Private Limited	11.12.2019	12.12.2019	Misc
16/RP/2019 in Petition No. 242/MP/2017	Review Petition under Section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 3.12.2018 passed by this Commission in Petition No. 242/MP/2017. Central Transmission utility – Power Grid Corporation of India Limited	03.12.2019	04.12.2019	Review
44/RP/2018 in Petition No. 235/MP/2017	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2017. Gujarat Urja Vikas Nigam Limited (GUVNL)	03.12.2019	04.12.2019	Review
Review Petition No. 5/RP/2019 in Petition No. 214/TT/2017	Review Petition No. 5/RP/2019 seeking review of order dated 9.10.2018 in Petition No. 214/TT/2017. Power Grid Corporation of India Ltd. (PGCIL)	03.12.2019	03.12.2019	Review
Review Petition No. 35/RP/2018 in Petition No. 261/TT/2015 232/MP/2018	Review Petition No. 35/RP/2018 seeking review of order dated 27.5.2016 in Petition No. 261/TT/2015. M. B. Power (Madhya Pradesh) Ltd.	03.12.2019	03.12.2019	Review
Review Petition No. 12/RP/2019 in Petition No. 102/TT/2018	Review Petition No. 12/RP/2019 seeking review of order dated 2.5.2019 in Petition No. 102/TT/2018. NTPC Ltd.	03.12.2019	03.12.2019	Review
367/MP/2019	Petition for execution of order dated 30.4.2019 read with corrigendum dated 29.5.2019 in Petition No. 255/MP/2017 and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 30.4.2019 read with corrigendum dated 29.5.2019 in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited (APNRL)	26.11.2019	03.12.2019	Misc
175/MP/2019	Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of Security Interest by the Borrower/Petitioner No.1 in favour of IDBI Trusteeship Services Limited, the Security Trustee/Petitioner No. 1 of IDBI Trusteeship Services Limited, the Security Trustee/Petitioner No.2. Raichur Sholapur Transmission Company Private Limited and Anr.	26.11.2019	03.12.2019	Misc
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-State Transmission and related matters) Regulations, 2009 for clarification regarding construction modalities for BALCO-Dharamjaygarh 400 kV D/C (2nd DC line) for the purpose of connectivity to BALCO for 250 MW as a bulk consumer. Bharat Aluminium Company Limited (BALCO)	26.11.2019	03.12.2019	Misc
384/MP/2018	Petition seeking approval for creation of security over the identified security in favour of Debanture Trustee pursuant to the execution of the Debenture Trust Deed on 27.6.2017 and for creation of charge, by way of hypothecation over the Hypothecated Property etc. Kudgi Transmission Limited and Anr.	26.11.2019	03.12.2019	Misc
15/RP/2019	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of order dated 1.7.2019 in Petition No. 327/MP/2018. Dhariwal Infrastructure Limited (DIL)	26.11.2019	02.12.2019	Review
Addendum to 270/GT/2019 259/GT/2019 268/GT/2019	Petition for revision of tariff of SUGEN Power Plant (1147.5 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise Torrent Power Limited (TPL)	31.10.2019	02.12.2019	Generation
381/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 25.3.2011 between Adhunik Power and Natural Resources Limited and PTC India Limited with a back to back Power Supply Agreement dated 5.1.2011 between PTC India Limited and West Bengal State Electricity Distribution Company Limited. West Bengal State Electricity Distribution Company Limited (WBSEDCL)	26.11.2019	02.12.2019	Misc
261/MP/2019	Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 as amended from time to time read with the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019. PTC India Limited (PTC)	26.11.2019	02.12.2019	Misc
195/MP/2019 and IA Nos. 65/2019 and 88/2019	Petition under Section 79 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 read with Regulation 33 A and 33 B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 invoking jurisdiction of the Commission for resolving discrepancies arising on account of conflict between the SCOD under the PPA and date of operationalization of Connectivity and LTA. Vivid Solaire Energy Private Limited	26.11.2019	02.12.2019	Misc
377/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner nad the Respondents, 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 Desuphurisation (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, Forest and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 1.3.2003 and before 31.12.2016. D. B. Power Limited	26.11.2019	02.12.2019	Misc
213/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.6.2016 executed between Yarrow Infrastructure Private Limited and National Thermal Power Corporation Limited for seeking approval of Change in Law events due to enactment of the GST Laws. Yarrow Infrastructure Private Limited	26.11.2019	02.12.2019	Misc
211/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of Power Purchase Agreement dated 27.6.2016 executed between Rattan India Solar 2 Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws. Rattan India Solar 2 Private Ltd.	26.11.2019	02.12.2019	Misc
205/TD/2019	Petition for Change in name and further necessary changes in documents held in the name of ‘IPCL Power Trading Private Limited’ to ‘Saranyu Power Trading Private Limited’ under Section 17 (3) of the Electricity Act, 2003 read with Regulation 7(t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2009. IPCL Power Trading Private Limited (IPTPL) Saranyu Power Trading Private Limited (SPTPL)	26.11.2019	02.12.2019	Trading
365/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) declaration of ‘Change in Law’ event; and (ii) grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of Safe Guard Duty by way of Notification No.01/2018- Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 17 of the power purchase agreement dated 17.4.2017 between Mahindra Renewables Private Limited and M.P. Power Management Company Limited and power purchase agreement dated 17.4.2017 between Mahindra Renewables Private Limited and Delhi Metro Rail Corporation.Mahindra Renewables Private Limited.	25.11.2019	27.11.2019	Misc
373/MP/2019	Petition under section 79 (1)(f) of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 27.4.2018 between SB Energy Four Private Limited and Solar Energy Corporation of India Limited.SB Energy Four Private Limited.	25.11.2019	27.11.2019	Misc
285/MP/2019	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity act seeking approval of guidelines/mechanism for procurement of coal from alternate sources under the Power Purchase agreement dated 7.8.2019 along with supporting affidavit.Jhajjar Power Limited.	25.11.2019	27.11.2019	Misc
296/MP/2019	Petition under Section 79 (1) (b) and Section 79 (1) (f) of Electricity Act, 2003 for amendment of PPAs dated 27.01.2012 to align them with Regulation 15 of the RERC (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2017.Lexicon Vanjiya Pvt. Ltd.	25.11.2019	27.11.2019	Misc
382/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 480 MW Wind Power Projects (Tranche-VII) connected to the Inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power on 8.12.2017.Solar Energy Corporation of India Limited.	25.11.2019	27.11.2019	Misc
279/MP/2019	Miscellaneous Petition under Regulation 55, “Power to remove difficulties” and Regulation 54, "Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, on account of additional cost incurred owing to revision of scale of pay for executives and non-executives from 1.1.2017 to 31.3.2019 consequent to implementation of pay revision and revision of gratuity amount with effect from 1.1.2017, as detailed in the Petition.PGCIL.	25.11.2019	27.11.2019	Misc
341/GT/2019	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with CERC (Conduct of Business) Regulation, 1999 along with CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017, for determination of project specific levelised tariff for 92 MW floating solar Photo Voltaic Plants in two phases (first phase 22MW and second phase 70 MW) at Rajiv Gandhi Combined Cycle Power Project (RGCCP), Kayamkulam, Kerala.NTPC.	25.11.2019	27.11.2019	Generation
368/GT/2019	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 along with CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017 for determination of project specific levelised tariff for 100 MW floating Solar Photo Voltaic Plant at water reservoir of Reamagundam Super Thermal Power Station (RSTPS), Ramagundam, Telengana. NTPC.	25.11.2019	27.11.2019	Generation
11/RC/2019	Petition for seeking approval of the Commission for introduction of New Bid (Order) Types at Indian Energy Exchange. Indian Energy Exchange (IEX)	26.11.2019	27.11.2019	Misc
127/MP/2019 129/MP/2019 130/MP/2019 134/MP/2019 135/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 12.2.1 of the Power Purchase Agreement dated 2.8.2016 on behalf of Clean Solar Power (Gulbarga) Private Limited seeking acknowledge and approve promulgation of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017, and the Karnataka Goods and Services Tax Act, 2017 as events of ‘Change in Law’ w.e.f. 1.7.2017 and seeking relief for the non-recurring additional expense incurred by the Petitioner on account of the said ‘Change in Law’ events amounting to INR 10,72,24,792.20, as also the carrying costs associated therewith. Clean Solar Power Gulbarga Private Limited.	26.11.2019	27.11.2019	Misc
342/MP/2019	Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar power project and Regulation 11 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instruction to the Petitioner. Prayatna Developers Private Limited.	25.11.2019	27.11.2019	Misc
200/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission system for 18.5 GW of Solar and Wind Energy Zones in Southern Region. PGCIL.	25.11.2019	27.11.2019	Misc
108/MP/2019 and IA No.91/2019 109/MP/2019 and IA No.92/2019	Petition under Section 79(1)(c) read with Section 79(109f) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. ACME Solar Holdings Limited.	25.11.2019	27.11.2019	Misc
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law events viz. the imposition of Safeguard Duty by Notification No. 1/2018 Customs (SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India. Solairepro Urja Private Limited.	25.11.2019	27.11.2019	Misc
107/MP/2019	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulation 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent, National Load Despatch Centre, to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) Mechanism and consequent reliefs. Ratedi Wind Power Private Limited.	25.11.2019	27.11.2019	Misc
115/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owned by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited.	25.11.2019	27.11.2019	Misc
280/MP/2019	Petition under Sections 73(n), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 pursuant to reference from the Hon’ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015 Eastern Coalfields Limited and Anr. Vs. Eastern Regional Power Committee and Others. Eastern Coalfields Limited and Anr.	25.11.2019	26.11.2019	Misc
43/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs dated 16.9.2016 claiming Carrying Cost on Change in Law compensation granted by the order of the Commission dated 19.9.2018 in Petition No. 50/MP/2018. Prayatna Developers Private Limited (PDPL)	25.11.2019	26.11.2019	Misc
293/MP/2018 294/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 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 Agreements. Azure Power India Private Limited (APIPL)	25.11.2019	26.11.2019	Misc
347/MP/2019	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 seeking permission for extension of the period for injection of infirm power for commissioning and testing of phase II (unit III) thermal power project of Meenakshi Energy Limited near Thaminapatnam, Chilakur (Mandalam), SPSR Nellore, State of Andhra Pradesh for further period of six months i.e. from 01.07.2019 to 31.12.2019. Meenakshi Energy Private Limited (MEPL)	25.11.2019	26.11.2019	Misc
65/MP/2019	Petition for Recovery of money from the Rajasthan Distribution Companies for the power supplied from June, 2017 to April, 2018 under the Power Sale Agreement dated 26.2.2016 entered into between NTPC Limited and the Rajasthan Distribution Companies. NTPC Limited & Ors.	25.11.2019	26.11.2019	Misc
179/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 seeking appropriate directions from this Commission for adequately compensating Coastal Gujarat Power Limited (by adjustment in tariff or by prescribing any other appropriate compensatory mechanism) on account of increased transportation cost of fuel due to occurrence of Change in Law events. Coastal Gujarat Power Limited	25.11.2019	26.11.2019	Misc
15/MP/2019	Petition under Section 79(1) (b) and 79 (1) (f) of the Electricity Act, 2003 for declaration that any variation in the cost of fuel ‘invoiced’ to the Petitioner, owing to any increase in rate of taxes, levies, cess or duties which includes but is not limited to royalty, central excise duty, S.E.D. CST, energy cess, sizing charges, surface transportation, and also enactment of new taxes/royalties on the coal cost which includes but is not limited to NMET, DMF, forest transit fee and PWD cess, imposed by the Central Government, State Government/Union Territory, or any other Government, being a component of invoiced rate of coal, is a pass-through cost as per the terms of the PPA dated 7.8.2008. Jhajjar Power Limited (JPL)	25.11.2019	26.11.2019	Misc
8/MP/2019	Petition for relaxation/modification of the provisions of the Indian Electricity Grid Code (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation and Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018 in respect of the schedule for operation of Ratnagiri Gas Power Station. Ratnagiri Gas and Power Private Limited (RGPPL)	25.11.2019	26.11.2019	Misc
80/TT/2016 81/TT/2016	Approval under Sections 61, 62 and 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 and the Terms and Conditions of Tariff Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for Actual COD to 2018-19 for 400 kV Srinagar Sub-station as per the Commission's order dated 31.1.2013 against Petition No. 133/MP/2012. Power Transmission Corporation of Uttarakhand Ltd. (PTCUL)	18.11.2019	26.11.2019	Transmission
262/TT/2019	Petition for determination Petition for truing up of transmission tariff for 2009-14 period and approval for Fees and Charges for 2014-19 period for Assets-I, II, II and IV 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.	18.11.2019	26.11.2019	Transmission
274/TT/2019	Petition for truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for LILO of Vemagiri-Gajuwaka 400 kV D/C line at Simhadri-II TPS under Transmission System associated with Simhadri-II generation project in Southern Region. Power Grid Corporation Ltd. (PGCIL)	18.11.2019	26.11.2019	Transmission
249/TT/2019	Petition for truing up of transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for 63 MVAR line reactor on 400 kV Kolaghar-Rengali Line at Rengali Sub-station in Eastern Region. Power Grid Corporation Ltd. (PGCIL)	18.11.2019	26.11.2019	Transmission
10/TT/2019	Approval of transmission tariff of the Inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Transmission Corporation of Andhra Pradesh Ltd.(APTRANSCO)	18.11.2019	26.11.2019	Transmission
247/TT/2019	Petition for truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for series capacitors on circuits-I and II of 220 kV D/C Kishanpur-Pampore TL at Kishanpur Sub-station in Northern Region. Power Grid Corporation Ltd. (PGCIL)	18.11.2019	26.11.2019	Transmission
307/TT/2019	Petition for truing up of transmission tariff 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Spare Converter Transformer for Vizag back to back HVDC terminal in Southern Region. Power Grid Corporation Ltd. (PGCIL)	18.11.2019	26.11.2019	Transmission
61/MP/2019	Petition seeking directions against the Respondent, National Load Dispatch Center in the matter of issuance of the Renewable Energy Certificates to the Petitioners for the specified period. 1. Weizmann Limited 2. Karma Energy Limited (KEL)	19.11.2019	25.11.2019	Misc
335/TL/2019	Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission License to Udupi Kasargode Transmission Limited. Udupi- Kasargode Transmission Limited (UKTL)	19.11.2019	25.11.2019	Transmission
105/TT/2019	Petition for determination of tariff from COD to 31.3.2019 for Common System Associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area – Part-B” in Southern Region pursuant to directions of the Commission in Review Petition No. 40/RP/2017. Power Grid Corporation of India Ltd.	18.11.2019	25.11.2019	Transmission
365/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of Asset I: Extension of 220 kV Navsari (GIS) Sub-station: 2 Nos line bays and Asset 2- Extension of 400 kV Vadodara (GIS) Substation: 3 nos of bays (2 nos line bays and 1 no. bus reactor bay) including 1x125 MVAR, 400 kV Bus reactor under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited in Western Region. Power Grid Corporation of India Ltd.	18.11.2019	25.11.2019	Transmission
145/TT/2018	Petition for 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)	18.11.2019	25.11.2019	Transmission
34/TT/2019	Petition for determination of transmission tariff of the assets covered under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka–Phase-II (Part A). Powergrid Corporation of India Limited	18.11.2019	25.11.2019	Transmission
9/TT/2019	Petition for determination of transmission tariff from 2014--19 of the transmission lines belonging to CSPTCL conveying electricity as ISTS lines for inclusion in computation of Point of Connection, Transmission Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 namely, (i) Kotmikala-Amarkantak-1, 220 kV line, (ii) Kotmikala-Amarkantak-2, 220 kV line, (iii) Raigarh-Budhipadar, 220 kV line, (iv) Korba-Budhipadar, 220 kV line and (v) Seoni-Bhilai 400 kV line. Powergrid Corporation of India Limited	18.11.2019	25.11.2019	Transmission
16/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (Powergrid) for Raipur PS (Powergrid)-Rajnandgaon (TBCB) 765 kV D/C line under "Powergrid works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B),' for tariff block 2014-19 period. Powergrid Corporation of India Limited	18.11.2019	25.11.2019	Transmission
28/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for the assets in respect of Asset- 1: 2 nos. 220 kV line bays at 400/220 kV Damoh Sub-station, Asset-2 : 400/220 kV, 500 MVA, ICT 1 & 2 with associated bays and 2 nos. 220 kV downstream bays at Vadodara Sub-station and Asset-3: 2 nos. 220 kV downstream bays at Vadodara Sub-station 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.	18.11.2019	25.11.2019	Transmission
29/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of Asset-I: 1X125 MVAR 400 kV Bus reactor alongwith associated bays at Cuddapah Sub-station, 1X240 MVAR 765 kV Bus reactor along with associated bays at Kurnool Sub-station, 1X240 MVAR 765 kV Bus reactor alongwith associated bays at Nellore PS Sub-station, 1X240 MVAR 765 kV Bus reactor alongwith associated bays at Raichur Sub-station, Asset-II: 2X240 MVAR 765 kV Bus Reactors alongwith associated bays at Thiruvalam Substation under “Installation of Bus reactors at Cuddapah, Nellore PS , Kurnool, Raichur and Thiruvalam” in Southern Region. Power Grid Corporation of India Ltd.	18.11.2019	25.11.2019	Transmission
242/MP/2019	Petition filed under Section 79 of the Electricity Act, 2003 read with Regulations 3(4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Techno Electric and Engineering Company Limited (TEECL)	19.11.2019	22.11.2019	Misc
297/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by Khetri Transco Limited. Powergrid Khetri Transco Limited (PKTL)	19.11.2019	20.11.2019	Misc
336/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System to be established by Udupi Kasargode Transmission Limited. Udupi Kasargode Transmission Limited (UKTL)	19.11.2019	20.11.2019	Misc
345/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by Bikaner-Khetri Transmission Limited. Bikaner-Khetri Transmission Limited (BKTL)	19.11.2019	20.11.2019	Misc
307/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, read with Clause 6.6 of the CERC (Indian Electricity Grid Code) Regulations, 2010 regarding outstanding amount of Reactive Energy Charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	19.11.2019	20.11.2019	Misc
30/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Raipur Pooling Station–Wardha 765 kV 2nd D/C line along with bay extension and equipment at 765 kV Raipur Pooling Station and Wardha Sub-station pursuant to the direction of the Commission given in its order dated 11.7.2018 in Petition 42/RP/2017. Powergrid Corporation of India Limited	18.11.2019	20.11.2019	Transmission
32/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-1: 2 nos. 400 kV bays at Samba Sub-station for Amargarh to Samba (Powergrid) Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX) in Northern Region. Powergrid Corporation of India Limited	18.11.2019	20.11.2019	Transmission
322/TT/2019	Petition for truing up of transmission tariff for 2009-14 period and determination of tariff for 2014-19 period under provision of Spare ICTs and reactors for Eastern, Northern, Southern and Western Regions. Powergrid Corporation of India Limited	18.11.2019	20.11.2019	Transmission
211/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Vidyut Vyapar Nigam Limited dated 10.1.2011 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 Agreements. Azure Power (Rajasthan) Private Limited	06.11.2019	20.11.2019	Misc
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of 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 TANGEDCO in relation thereto. GMR Warora Energy Limited	19.11.2019	20.11.2019	Misc
245/MP/2018	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 54 and 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for extension of date in relaxation for Normative Annual Plant Availability Factor for Palatana Project (2X 363.3 MW) of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited.	19.11.2019	20.11.2019	Misc
392/MP/2019	Petition under Section 79 (1) (a), 79 (1) (f) read with Section 79 (1) (k) of the Electricity Act, 2003 seeking directions of this Commission for pre-commissioning activities, synchronization and commissioning of Dhukwan Small Hydro Electric Project (3x8 MW) and also for the necessary directions in relation to the Tariff as provided under Article 5 of the Power Purchase Agreement dated 5.12.2016 executed between the Petitioner and the Respondent No. 1 and payment of tariff to the Petitioner in terms of Article 5 of the Power Purchase Agreement dated 5.12.2016. THDC India Limited	19.11.2019	20.11.2019	Misc
246/MP/2018	In the matter of declaration and consequent direction for determination of transmission charges for the 220 kV D/C Bhilangana-III-Ghansali line in terms of the order dated 10.5.2018 passed by the Hon’ble Supreme Court in Civil Appeals No. 2368-70 of 2015. Bhilangana Hydro Power Limited	19.11.2019	20.11.2019	Misc
379/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (tranche-V) connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines issued by Ministry of Power on 8.12.2017. Solar Energy Corporation of India Limited (SECI)	19.11.2019	20.11.2019	Misc
IA No. 79/2019 in Petition No. 155/MP/2019	Interlocutory Application under Section 94 (b) and Section 142 of the Electricity Act, 2003 and Regulation 54, 55 and 74 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with principles of Section 30 and Order XI, XII and XIII of the Code of Civil Procedure, 1908. Udupi Power Corporation Limited (UPCL)	19.11.2019	20.11.2019	Misc
106/MP/2019	Petition under Section 79 (1) (c) and 79 (1) (f) of the Electricity Act, 2003 read with the regulatory framework under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and Medium Term Open Access to the Inter-State Transmission and related matters), Regulations, 2009, as amended from time to time, seeking issuance of appropriate directions to the generators to execute the revised Implementation Agreements with fresh timelines for the expedient and efficient execution of the generation plants and the associated transmission system, which is being implemented by the Petitioner under the Uttarakhand Integrated Transmission Project (UITP) as deemed inter-State Transmission System (ISTS), that is required for providing Long Term Open Access (LTA) for evacuation of power from the said generation plants and to also enter into tripartite Long Term Access Agreements (LTA Agreements) with the Petitioner and the Central Transmission Utility. Power Transmission Corporation of Utarakhand Limited	19.11.2019	20.11.2019	Misc
202/MP/2018 alongwith IA No. 69/2019	Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003, inter alia seeking setting aside of communication dated 27.6.2018 issued by PGCIL. Lanco Amarkantak Power Limited (LAPL)	19.11.2019	20.11.2019	Misc
160/AT/2019 and IA No.81/2019 161/AT/2019 and IA No.85/2019 162/AT/2019 and IA No.84/2019 187/AT/2019 and IA No.86/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for the purchase of 20 MW of solar power from Solar Energy Corporation of India Limited which has been discovered through a transparent process by way of competitive bidding conducted in terms of the Competitive Bidding Guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. Tata Power Delhi Distribution Limited (TPDDL)	19.11.2019	20.11.2019	Misc
369/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1000 MW Wind Power Projects (tranche-II) connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines issued by Ministry of New and Renewable Energy on 4.5.2017. Solar Energy Corporation of India Limited (SECI)	19.11.2019	20.11.2019	Misc
Review Petition No.25/RP/2018 in Petition No. 108/TT/2016	Review Petition No. 25/RP/2018 seeking review of order dated 27.5.2016 in Petition No. 108/TT/2016. Teestavalley Power Transmission Ltd. (TPTL)	06.11.2019	11.11.2019	Review
38/RP/2018 in 116/TT/2017	Review Petition No. 38/RP/2018 seeking review of order dated 20.7.2018 in Petition No. 116/TT/2017.Power Grid Corporation Ltd	06.11.2019	08.11.2019	Review
19/RP/2019	Review of the order dated 8.7.2019 in Petition No. 269/MP/2018.Uttar Haryana Bijli Vitaran Nigam Limited	06.11.2019	08.11.2019	Review
IA No. 88 of 2019 in 195/MP/2019	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 for interim direction to allow early evacuation of power from Tranche- IIII generation project of the Petitioner.Vivid Solaire Energy Private Limited	06.11.2019	08.11.2019	Misc
16/RP/2019	Review Petition under Section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47, Rule 1 of the Code of Civil Procedure, 1908 for Review of order dated 3.12.2018 in Petition No.242/MP/2017.PGCIL	06.11.2019	08.11.2019	Review
14/RP/2019 Alongwith I.A No. 80/2019	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, read with order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of Order dated 9.4.2019 on in Petition No. 318/MP/2018.PGCIL	06.11.2019	08.11.2019	Review
12/RP/2019 in 102/TT/2018	Review Petition No. 12/RP/2019 seeking review of order dated 2.5.2019 in Petition No. 102/TT/2018.NTPC	06.11.2019	08.11.2019	Review
5/RP/2019 in 214/TT/2017	Review Petition No. 5/RP/2019 seeking review of order dated 9.10.2018 in Petition No. 214/TT/2017.PGCIL	06.11.2019	08.11.2019	Review
6/RP/2019 in 278/TT/2015	Review Petition No. 6/RP/2019 seeking review of order dated 20.9.2017 in Petition No. 278/TT/2015.Odisha Power Transmission Corporation Limited	06.11.2019	08.11.2019	Review
55/MP/2015 303/MP/2015 3/MP/2016 137/MP/2016 246/MP/2016 11/MP/2017 21/MP/2017 9/IA/2017 129/MP/2017 164/MP/2017 169/MP/2017 43/IA/2017 253/MP/2017 87/IA/2017	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under the 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.Jindal India Thermal Power Limited	05.11.2019	08.11.2019	Misc
10/RP/2019 in Petition No. 168/TT/2018	Review Petition No. 10/RP/2019 seeking review of order dated 20.2.2019 in Petition No. 168/TT/2018.PGCIL	06.11.2019	08.11.2019	Review
232/MP/2018 35/RP/2018 in 261/TT/2015	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.MB Power (Madhya Pradesh) Limited	06.11.2019	08.11.2019	Misc
44/RP/2018 in 235/MP/2017	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2017.Gujarat Urja Vikas Nigam Limited	06.11.2019	08.11.2019	Review
240/MP/2019	Petition under Section 79(1)(b) of the Electricity Act, 2003 for claiming compensation on account of occurrence of "Change in Law" event as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 21.03.2013 entered into between GMR Warora Energy Limited and DNH Power Distribution Corporation Limited, thereby resulting into additional recurring/non-recurring expenditure to GMR Warora Energy Limited for supply of 200 MW Contracted Capacity from its 2 x 300 MW Thermal Power Station at Warora, Distt. Chandrapur in the State of Maharashtra to DNH Power Distribution Corporation Limited.GMR Warora Energy Limited	05.11.2019	08.11.2019	Misc
19/RP/2018 In 62/MP/2017	Petition for review of the order dated 26.3.2018 in Petition No.62/MP/2017.Power Grid NM Transmission Ltd	06.11.2019	08.11.2019	Review
241/MP/2019	Petition under Sections 79(1)(f) read with 79(1)(c) and 79(1)(b) of the Electricity Act, 2003 relating to adjudication of dispute relating to Energy Meter Data discrepancy at Bhadrawati station leading to commercial loss to GMR Warora Energy Limited. GMR Warora Energy Limited	05.11.2019	06.11.2019	Misc
239/MP/2019	Petition for recovery of money due and outstanding from BSES Yamuna Power Limited as per the tariff determined by the Commission and in terms of the Agreement between THDC India Limited and BSES Yamuna Power Limited. THDC India Limited	05.11.2019	06.11.2019	Misc
272/GT/2019 268/GT/2019	Petition for revision of tariff of UNOSUGEN Power Plant (382.5 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise. Torrent Power Limited	31.10.2019	04.11.2019	Generation
300/MP/2018 301/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations 2014 and read with statutory framework governing procurement of power through Competitive Bidding and Article 10 and 13 of the respective Power Purchase Agreements, executed between GMR Kamalanga Energy Limited and its beneficiaries, seeking compensation on account of Change in Law events impacting revenues and costs during the Operating Period. GMR Kamalanga Energy Limited & Anr	31.10.2019	04.11.2019	Misc
270/GT/2019 259/GT/2019	Petition for revision of tariff of SUGEN Power Plant (1147.5 MW)for the period from 1.4.2014 to 31.3.2019 after truing-up exercise. Torrent Power Limited	31.10.2019	04.11.2019	Misc
278/MP/2018 303/MP/2018 304/MP/2018 339/MP/2018	Petition under Section 79(1)(b), 79(1)(c) and 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 Access, Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited	31.10.2019	04.11.2019	Misc
252/MP/2019	Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for implementing order dated 8.3.2019 by the Commission in Petition No. 92/MP/2015. PGCIL	16.10.2019	01.11.2019	Misc
340/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Scheme for setting up of 1000 MW inter-State Transmission System connected Wind Power selected through competitive bidding process as per the Guidelines issued by Ministry of New Renewable Energy on 14.6.2016 and 22.10.2016.. PTC	31.10.2019	01.11.2019	Misc
243/MP/2019	Petition under Section 79(1)(k) of the Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 3, 7, 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 condonation of delay in uploading Energy Injection Report data for the month of October, 2018 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the Certificates due to the Petitioner. DCM Shriram Industries Limited	31.10.2019	01.11.2019	Misc
334/MP/2019 380/MP/2019 and IA No. 83/2019	Non-compliance of Section 29 of the Electricity Act, 2003, Regulation 2.3.1 (5), 2.3.1(6) and 2.3.1(7) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 8(6) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulation 6 and Regulation 8 of the Central Electricity Authority (Grid Standards) Regulations, 2010 with Regulation 1.5 of the Indian Electricity Grid Code, Section 29(6) and Section 142 of the Electricity Act, 2003. Eastern Regional Load Despatch Centre	31.10.2019	01.11.2019	Misc
277/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.2.2019 along with Affidavit. Sitac Kabini Renewables Private Limited	31.10.2019	01.11.2019	Misc
299/MP/2019 360/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 31.05.2017 executed between the Petitioner and Solar Energy Corporation of India Ltd., for seeing approval of Change in Law events due to enactment of the GST Laws along with Affidavit. Sadipali Solar Private Limited	31.10.2019	01.11.2019	Misc
385/MP/2019 alongwith I.A. No.87/2019	Petition seeking compliance of license terms and conditions and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 in non-payment of dues to the seller in trading transactions. REPL	31.10.2019	01.11.2019	Misc
242/MP/2019	Petition filed under Section 79 of the Electricity Act, 2003 read with Regulations 3(4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. TEECL	31.10.2019	01.11.2019	Misc
351/MP/2018 380/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 and in terms of the directions issued by the Central Government vide its notification dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to 'Change in Law'. Coastal Energen Private Limited	31.10.2019	01.11.2019	Misc
4/MP/2017 along with IA No. 29/2019 5/MP/2017	Petition under Section 79(1)(f) and 79(1)(b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the Power Purchase Agreement dated 18.07.2008 between the Petitioner and Respondent No. 1. MPL	29.10.2019	01.11.2019	Misc
186/MP/2018	Petition seeking direction for refund of amounts wrongfully deducted by the Respondents, towards Capacity Charges, Incentive, Energy Charges, Transmission Charges, Late Payment Surcharge contrary to the terms of the Power Purchase Agreement dated 31.7.2012. KSK Mahanadi Power Company Limited	29.10.2019	01.11.2019	Misc
293/MP/2018 294/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 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 Agreements. Azure Power India Private Limited	31.10.2019	01.11.2019	Misc
342/MP/2019	Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 for enforcement of must run status granted to solar power project and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instructions to the Petitioner. Prayatna Developers Private Limited (PDPL)	29.10.2019	31.10.2019	Misc
115/MP/2019	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited (GKEL)	29.10.2019	31.10.2019	Misc
292/MP/2019	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking compensation of carrying cost in respect of the Change in Law events allowed by the Commission under the Power Purchase Agreement dated 25.3.2011 (PPA) executed between the Petitioner and the Respondent No. 2 and 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)	29.10.2019	31.10.2019	Misc
119/MP/2017 378/MP/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. (RSTEPL)	29.10.2019	31.10.2019	Misc
210/MP/2017 135/MP/2018	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	29.10.2019	31.10.2019	Misc
126/MP/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, notification of the GIB Arc coordinates vide letter dated 28.2.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh - Bhadla Transmission Line, is a Change in Law event under Article 12 of the TSA dated 10.1.2018, with liberty to approach the Commission to assess the actual impact of such Change in Law event, based on the actual and audited expenditure incurred by the Petitioner as per formula specified under Article 12.2.1 of the TSA and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited (FBTL)	29.10.2019	31.10.2019	Misc
22/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills of the Petitioner by the Respondent. D.B. Power Limited	29.10.2019	31.10.2019	Misc
347/MP/2019	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 seeking permission for extension of the period for injection of infirm power for commissioning and testing of phase II (unit III) thermal power project of Meenakshi Energy Limited near Thaminapatnam, Chilakur (Mandalam), SPSR Nellore, State of Andhra Pradesh for further period of six months i.e. from 01.07.2019 to 31.12.2019. Meenakshi Energy Private Limited (MEPL)	29.10.2019	31.10.2019	Misc
8/MP/2019	Petition for relaxation/modification of the provisions of the India Electricity Grid Code (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation and Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018 in respect of the schedule for operation of the Ratnagiri Gas Power Station. Ratnagiri Gas and Power Private Limited (RGPPL)	29.10.2019	31.10.2019	Misc
208/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 16.5.2019 passed in Petition No. 8/MP/2014 and Petition No. 284/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited	29.10.2019	30.10.2019	Misc
39/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. GMR Warora Energy Limited	29.10.2019	30.10.2019	Misc
68/MP/2017	Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter alia seeking setting aside/quashing of invocation & encashment by the Respondent of the Bank Guarantee furnished by the Petitioner in relation to the grant of LTA to the Petitioner qua its proposed Thermal Power Project in Singrauli District, Madhya Pradesh and consequent direction to the Respondent to reimburse the encashed amount along with interest to the Petitioner. DB Power (Madhya Pradesh) Limited (DBPMPL)	29.10.2019	30.10.2019	Misc
IA No. 79/2019 in Petition No. 155/MP/2019	Interlocutory Application under Section 94(b) and Section 142 of the Electricity Act, 2003 and Regulation 54, 55 and 74 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with principles of Section 30 and Order XI, XII and XIII of the Code of Civil Procedure, 1908. Udupi Power Corporation Limited	17.10.2019	28.10.2019	Misc
283/TT/2018	Petition for determination of transmission tariff for Asset-I: 50 MVAR Line reactor at Jaipur (South) in 400 kV D/C Kota- Jaipur (South) line (Part of 400 kV D/C Rapp- Jaipur TL) utilized as Bus reactor at Jaipur (south) Sub-station and Asset-II:400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur(South)(part of RAPP-Jaipur (S) 400KV D/C line with one ckt LILO at Kota)under “Transmission system associated with RAPP 7 & 8, Part-B” in Northern Region” for 2009-14 tariff period. Power Grid Corporation of India Limited (PGCIL)	16.10.2019	23.10.2019	Transmission
92/MP/2018 and IA 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 Limited (SEPL)	17.10.2019	22.10.2019	Misc
334/MP/2019	Non-compliance of Section 29 of the Electricity Act, 2003, Regulation 2.3.1 (5), 2.3.1(6) and 2.3.1(7) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 8(6) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulation 6 and Regulation 8 of the Central Electricity Authority (Grid Standards) Regulations, 2010 with Regulation 1.5 of the Indian Electricity Grid Code, Section 29(6) and Section 142 of the Electricity Act, 2003. Eastern Regional Load Despatch Centre	17.10.2019	22.10.2019	Misc
274/TT/2019	Petition for truing up of transmission tariff 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for LILO of Vemagiri-Gajuwaka 400 kV D/C Line at Simhadri-II TPS. Powergrid Corporation of India Limited	16.10.2019	21.10.2019	Transmission
387/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 400 kV D/C Mundra UMPP-Bhuj (Triple Snowbird) transmission line alongwith extension of 400 kV Mundra UMPP Switchyard and 400 kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B). Power Grid Corporation of India Limited (PGCIL)	16.10.2019	21.10.2019	Transmission
322/TT/2019	Petition for truing up of transmission tariff for 2009-14 period and Determination of tariff for 2014-19 periods under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions. Powergrid Corporation of India Limited	16.10.2019	21.10.2019	Transmission
266/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 3 assets under WRSS XVI for 2014-19 tariff period. Power Grid Corporation of India Limited (PGCIL)	16.10.2019	21.10.2019	Transmission
262/TT/2019	Petition for truing up of transmission tariff for 2009-14 period and determination of tariff for 2014-19 period for Assets-I, II, II and IV under “Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links” in Eastern Region. Powergrid Corporation of India Limited	16.10.2019	21.10.2019	Transmission
307/TT/2019	Petition for truing up of transmission tariff 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Spare Converter Transformer for Vizag back to back HVDC terminal in Southern Region. Powergrid Corporation of India Limited	16.10.2019	21.10.2019	Transmission
145/TT/2018	Petition for determination for 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)	16.10.2019	21.10.2019	Transmission
311/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for 2 x 5000 MVA, 400/220 kV ICTs alongwith associated transformer bays and 6 nos. 220 kV line bays at 400/220 kV Indore Sub-station under Western Region System Strengthening Scheme-XIV. Powergrid Corporation of India Limited.	16.10.2019	21.10.2019	Transmission
221/MP/2019 222/MP/2019 223/MP/2019 224/MP/2019 226/MP/2019 227/MP/2019 228/MP/2019 229/MP/2019 230/MP/2019 231/MP/2019 232/MP/2019 233/MP/2019 234/MP/2019 235/MP/2019 236/MP/2019 237/MP/2019 238/MP/2019	Petition under Section 94 of the Electricity Act, 2003 read with Regulations 79, 111 and 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 and 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) and Central Industrial Security Force (CISF) in Dulhasti Power Station during the period 1.1.2016 to 31.3.2019. NHPC Limited	17.10.2019	21.10.2019	Misc
330/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 7(1)(aa) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. ACME Solar Holdings Limited and Anr.	15.10.2019	21.10.2019	Misc
2/RP/2019 in Petition No. 95/MP/2017 125/MP/2019 along with IA No. 63/IA/2019	Petition under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the judgment and order dated 17.12.2018 passed in Petition No. 95/MP/2017. Solar Energy Corporation of India Limited (SECI)	17.10.2019	21.10.2019	Misc
236/MP/2017 78/MP/2018	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	17.10.2019	21.10.2019	Misc
340/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Scheme for setting up of 1000 MW inter-State Transmission System connected Wind Power selected through competitive bidding process as per the Guidelines issued by Ministry of New Renewable Energy on 14.6.2016 and 22.10.2016. PTC India Limited	17.10.2019	21.10.2019	Misc
81/MP/2019	Petition under Section 79(1)(c) and (f) and other applicable provisions of the Electricity Act, 2003, inter-alia, seeking a declaration that the factor/event, namely, direction of Power Grid Corporation Limited to re-route the LILO of one circuit of 765 kV D/C Aurangabad-Padghe Transmission Line at Shikarpur GIS, is a Force Majeure event under the TSA dated 24.6.2015 and further seeking extension of time period for achieving the SCoD of the Project under Article 4.4.2 of the TSA and other consequential reliefs. Chhattisgarh- WR Transmission Limited	17.10.2019	21.10.2019	Misc
345/MP/2018	Petition for treatment of power drawn by CTU connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown period and determination of tariff thereof. MP Power Management Company Limited (MPPMCL)	17.10.2019	21.10.2019	Misc
225/MP/2019	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 for refund of amounts wrongly recovered by Power Grid Corporation of India Limited under Point of Connection Charges for the inter-State Transmission lines operated and maintained by Bhakra Beas Management Board. Haryana Power Purchase Centre (HPPC)	17.10.2019	21.10.2019	Misc
356/MP/2018 51/MP/2019	Petition under Section 79(1)(b) and (f) 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 27.4.2018 seeking relief on account of a ‘Change in Law’ viz. the introduction of Safeguard Duty, 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 PPA. Azure Power India Private Limited (APIPL)	17.10.2019	21.10.2019	Misc
152/MP/2019	Petition under Regulations 11 and 20 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and the Commission’s directions in the order dated 20.3.2017 in Petition No. 72/MP/2016. Maithon Power Limited (MPL)	17.10.2019	21.10.2019	Misc
111/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 31.3.1997 against the illegal and unlawful refusal of the Respondents to accept declaration of availability from the 370 MW combined cycle power station at Vemagiri, East Godavari District, Andhra Pradesh and consequent refusal to schedule power from the Project and pay applicable tariff including capacity charges for deemed generation. GMR Vemagiri Power Generation Limited.	15.10.2019	21.10.2019	Misc
275/MP/2019	Petition pursuant to the directions of the Supreme Court vide Order dated 2.7.2019 in Civil Appeal No. 11133 of 2011 and applicable provisions of the Electricity Act, 2003 including Sections 62 and 79(1)(b) Adani Power (Mundra) Limited	15.10.2019	21.10.2019	Misc
97/MP/2019	Petition under Section 79(1) of the Electricity Act, 2003 and Section 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, challenging the illegal and arbitrary rejection of application of the Petitioner by Respondents, seeking change of name and/or re-accreditation. Magadh Sugar & Energy Limited (MSEL)	15.10.2019	18.10.2019	Misc
213/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.6.2016 executed between Yarrow Infrastructure Private Limited and National Thermal Power Corporation Limited for seeking approval of Change in Law events due to enactment of the GST Laws. Yarrow Infrastructure Private Limited	15.10.2019	18.10.2019	Misc
214/MP/2019	Petition under Sections 79(1) (c) and 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 impugning the wrongful rejection of open access. Tata Power Trading Company Limited (TPTCL)	15.10.2019	18.10.2019	Misc
250/MP/2019	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for recall of the Order dated 12th April 2019 passed by the Commission in Petition No. 374/MP/2018 granting approval to the Supplementary Agreements {two} Dated 5.12.2018. Gujarat Urja Vikas Nigam Limited	15.10.2019	18.10.2019	Misc
260/MP/2019	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking compensation on account of change in law events under the Power Purchase Agreement dated 25.3.2011 (PPA) executed between the Petitioner and the Respondent No. 2 and the Power Supply Agreement (PSA) dated 5.1.2011 executed between Respondent No.1 and Respondent No. 2. Adhunik Power and Natural Resources Limited	15.10.2019	18.10.2019	Misc
138/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s directions contained in orders dated 9.10.2018. ACME Kurukshetra Solar Energy Private Limited and Ors.	15.10.2019	18.10.2019	Misc
200/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission system for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	15.10.2019	18.10.2019	Misc
132/MP/2018	Petition for Section 19 (1) (c) of the Electricity Act, 2003 for declaration of LILO of 400 kV S/c Vindhyachal-Korba Transmission line of the Petitioner at Mahan, Madhya Pradesh as a permanent element of power evacuation system of 2X600 MW Essar (Mahan) Thermal Power Project of the Respondent No. 1. Power Grid Corporation of India Limited	16.10.2019	18.10.2019	Misc
20/RP/2019	Review under Section 94(1)(f) read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 of Order dated 9.8.2019 of the Central Electricity Regulatory Commission in Petition No. 23/MP/2019 with regard to grant of regulatory approval for execution of transmission system for solar energy zones in Rajasthan. Ajmer Vidyut Vitran Nigam Ltd. and Ors.	15.10.2019	18.10.2019	Review
67/MP/2019 68/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioner and the Respondent No. 1 for seeking declaration of and relief for ‘Change in Law’. Clean Sustainable Energy Private Limited	15.10.2019	17.10.2019	Misc
280/MP/2019	Reference from the Hon’ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015 Eastern Coalfields Limited & Anr. Vs. Eastern Regional Power Committee and Others. Eastern Coalfields Limited & Anr.	27.09.2019	16.10.2019	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.	27.09.2019	07.10.2019	Misc
183/TT/2016	Petition for approval of transmission tariff for three Assets under Sikkim Generation Projects Part-B in Eastern Region. Power Grid Corporation of India Ltd.	12.09.2019	04.10.2019	Misc
IA No.78/2019 in Petition No. 308/MP/2019	Interlocutory Application seeking interim relief in Petition under Sections 63, 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 seeking an extension in the Scheduled Commercial Operation Date along with compensatory and declaratory relief under the Transmission Service Agreement dated 14.3.2016 on account of Force Majeure and Change in Law events. Khargone Transmission Limited	27.09.2019	04.10.2019	Misc
115/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owned by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited (GKEL)	27.09.2019	04.10.2019	Misc
106/MP/2019	Petition under Section 79 (1) (c) and 79 (1) (f) of the Electricity Act, 2003 read with the regulatory framework under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and Medium Term Open Access to the Inter-State Transmission and related matters), Regulations, 2009, as amended from time to time, seeking issuance of appropriate directions to the generators to execute the revised Implementation Agreements with fresh timelines for the expedient and efficient execution of the generation plants and the associated transmission system, which is being implemented by the Petitioner under the Uttarakhand Integrated Transmission Project (UITP) as deemed inter-State Transmission System (ISTS), that is required for providing Long Term Open Access (LTA) for evacuation of power from the said generation plants and to also enter into tripartite Long Term Access Agreements (LTA Agreements) with the Petitioner and the Central Transmission Utility. Power Transmission Corporation of Utarakhand Limited	27.09.2019	01.10.2019	Misc
328/MP/2018 329/MP/2018 348/MP/2018 369/MP/2018 330/MP/2018	Petition under Regulation 31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2017-18 in respect of Sewa-II Power Station. NHPC Limited	27.09.2019	01.10.2019	Misc
186/MP/2018	Petition seeking direction for refund of amounts wrongfully deducted by the Respondents, towards Capacity Charges, Incentive, Energy Charges, Transmission Charges, Late Payment Surcharge contrary to the terms of the Power Purchase Agreement dated 31.7.2012. KSK Mahanadi Power Company Limited	27.09.2019	01.10.2019	Misc
212/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Power Supply Agreement dated 18.2.2016 executed between Sembcorp Energy India Limited and the Distribution Companies for release of amounts arbitrarily and wrongfully withheld by Respondents from fuel charges legally payable to Sembcorp Energy India Limited. Sembcorp Energy India Limited	27.09.2019	01.10.2019	Misc
313/MP/2018	Petition under Section 79(1)(c),(d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for redetermination of Slab Rates for the period January, 2016 to March, 2016 i.e. quarter Q 4 of FY 2015-16 determined vide order dated 12.3.2016. GRIDCO Limited	27.09.2019	01.10.2019	Misc
202/MP/2018 along with IA No.69/2019	Petition under Section 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking setting aside of communication dated 27.6.2018 issued by Respondent No.1. Lanco Amarkantak Power Limited (LAPL)	27.09.2019	01.10.2019	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.	27.09.2019	01.10.2019	Misc
211/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of Power Purchase Agreement dated 27.6.2016 executed between Rattan India Solar 2 Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws. Rattan India Solar 2 Private Ltd.	27.09.2019	01.10.2019	Misc
39/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. GMR Warora Energy Limited	27.09.2019	01.10.2019	Misc
209/MP/2019 210/MP/2019	Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 and Article 10.1 of the Power Purchase Agreement dated 1.4.2013, for approval and consequent relief sought by the Petitioner due to a 'Change in Law' event viz. the introduction of new environmental norms by way of the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015, impacting the revenues and costs of the Petitioner during the operating period. Sembcorp Energy India Limited	27.09.2019	01.10.2019	Misc
291/MP/2018	Petition under Section 79(1)(c) and 79 (1)(h) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for Deviation Settlement Account. Indian Railways	27.09.2019	01.10.2019	Misc
215/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche – VI) connected to Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 8.12.2017. Solar Energy Corporation of India Limited (SECI)	27.09.2019	01.10.2019	Misc
229/MP/2018	Petition under Section 79(1) (b) and (f) and other applicable provisions of the Electricity Act, 2003. Prayatna Developers Private Limited (PDPL)	27.09.2019	30.09.2019	Misc
269/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission Scheme for Solar Energy Zones (SEZs) in Rajasthan under Phase-II. Power Grid Corporation of India Limited (PGCIL)	24.09.2019	27.09.2019	Misc
70/MP/2018 1/MP/2012 124/MP/2012 10/MP/2014 82/MP/2013	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Godavari Biorefineries Limited (GBL)	24.09.2019	27.09.2019	Misc
245/MP/2018	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulations 54 and 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of the CERC (Conduct of Business) Regulations, 1999 for extension of date in relaxation for NAPAF for Palatana Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Ltd. (OTPCL)	24.09.2019	27.09.2019	Misc
135/MP/2018 210/MP/2017	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. Kudgil Transmission Limited	24.09.2019	26.09.2019	Misc
207/MP/2019	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Section 66 of the Electricity Act, 2003 and Regulations 26(i)(a), 63 & 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for grant of proprietary membership of Power Exchanges to M/s. Railways Energy Management Company Limited for transactions involving Indian Railways. Railways Energy Management Company Limited	24.09.2019	26.09.2019	Misc
114/MP/2018	Petition under Sections 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the IEGC, 2010 for implementation of the order of the Commission in Proceeding No. L-1/219/2017/CERC dated 5.5.2017 and for 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 2×660 MW Mahatma Gandhi Thermal Power Plant at Matenhali, Dist. Jhajjhar, Haryana. Tata Power Delhi Distribution Limited (TPDDL)	24.09.2019	25.09.2019	Misc
112/MP/2019 along with IA No.55/2019	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect accreditation and registration of the Petitioner under the Renewable Energy Certificate (REC) mechanism and grant/issue the REC. Tadas Wind Energy Private Limited (TWEPL)	24.09.2019	25.09.2019	Misc
100/MP/2018	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along 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 Scheduled Commercial Operation Date for the Generation Project. Megha Engineering & Infrastructure Limited (MEIL)	24.09.2019	25.09.2019	Misc
91/MP/2018 along with IA Nos. 68/2018 and 72/2018	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 (KMPCL)	24.09.2019	25.09.2019	Misc
50/MP/2019	Petition seeking condonation of delay in complying with the procedure for issuance of Renewable Energy Certificates and to direct the Respondent to issue the certificates due to the Petitioner. Balrampur Chini Mills Limited (BCML)	24.09.2019	25.09.2019	Misc
206/MP/2019	Petition under section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, for refund of amounts wrongly recovered by Power Grid Corporation of Limited under POC Charges for the ISTS lines operated and maintained by BBMB. Punjab State Power Corporation Limited	24.09.2019	25.09.2019	Misc
194/MP/2019	Petition under Sections 66 and 79 of the Electricity Act 2003 read with Regulations 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010 for directions to the Respondents, National Load Despatch Centre and Madhya Pradesh Urja Vikas Nigam Ltd., State Nodal Agency for revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Porwal Auto Components Ltd.	24.09.2019	25.09.2019	Misc
202/MP/2019	Increase in Operation and Maintenance expenses incurred by NLC India Limited’s Thermal Power Stations on account of Pay/Wage Revision to Executives w.e.f 1.1.2017, Non-Executives & Workmen w.e.f 1.4.2014 and CISF w.e.f 1.1.2016 posted to NLC India Limited’s Power Stations, namely, NLCIL TPS I (600 MW), NLCIL TPS II – State I (3×210 MW), NLCIL- TPS II Stage II (4×210 MW), NCIL TPS I Expn. (2×210 MW), TPS II Expn. (2×250 MW) and NLCIL Barsingsar Thermal Power Station (2×125 MW) and other hikes including gratuity ceiling increases etc. and to allow the recovery of the same from the beneficiaries of NLCIL Power Stations for the period 1.4.2014 to 31.3.2019. NLC India Limited	17.09.2019	23.09.2019	Misc
54/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking various reliefs against Respondents in terms of PPAs dated 25.07.2013. TRN Energy Private Limited	17.09.2019	23.09.2019	Misc
119/MP/2017 378/MP/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. (RSTEPL)	17.09.2019	23.09.2019	Misc
158/MP/2019	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 seeking a declaration that the deductions made by the Respondents towards penalty imposed and capacity charges from the bills raised by the Petitioner for the months of December, 2018, January, 2019 and February, 2019 is illegal and wrongful and a consequent direction to the Respondents, to jointly and severally, pay the deducted/withheld amounts against the bills raised for the month of December, 2018, January, 2019 and February, 2019, i.e. penalty imposed and unpaid capacity charges. Adhunik Power and Natural Resources Limited	17.09.2019	23.09.2019	Misc
196/MP/2019	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Date of Commercial Operation to 31.3.2019 for 765 kV line bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur sub-station under “Line bays and reactor at PowerGrid sub-station for Raichur-Sholapur transmission line for Synchronous interconnection between Southern Region and Western Region.” Power Grid Corporation of India Limited	17.09.2019	23.09.2019	Misc
5/MP/2019	Petition under Section 79 (1) of the Electricity Act, 2003 and Sections 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, challenging the rejection of Renewable Energy Certificate application of the Petitioner by the Respondent. ITC Limited (ITC)	17.09.2019	23.09.2019	Misc
63/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter-alia seeking recovery of Capacity Charges/ Damages under the Power Purchase Agreements dated 1.11.2013 entered into between the Petitioner and the Respondents. DB Power Limited (DBPL)	17.09.2019	23.09.2019	Misc
199/MP/2019	Petition under Section 79(1)(f) and Section 79(1)(c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of Availability by Pragati Power Corporation Limited and claiming fixed charges thereto. Tata Power Delhi Distribution Limited	17.09.2019	23.09.2019	Misc
38/MP/2016 along with IAs No. 6/2018 and 36/2019	Petition under Sections 79(1)(c) read with 79(1)(f) and 79(1)(k) of the Electricity 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, non-signing of Fuel Supply Agreement, delay in acquisition/procurement of land for main plant, delay in approval of land for Ash Pond by State of Odisha, delay in clearance of railway line from Eastern Coast Railway, Odisha, delay in clearance for construction of dedicated transmission line from Ministry of Power in construction of the 2×660 MW coal based Thermal Power Plant located in Dhenkenal, District Odisha as Force majeure events under BPTA dated 24.2.2010 and 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	17.09.2019	23.09.2019	Misc
203/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreements dated 2.5.2016 executed between the Petitioner and NTPC Limited, seeking extension of the Scheduled Commissioning Date for two 70 MW solar power projects established under the National Solar Mission Phase – II, Batch – II, Tranche – I and seeking refund of the amount wrongfully and forcibly collected by NTPC Limited purportedly as liquidated damages for delay in commencement of supply of power. Solaire Surya Urja Private Limited	17.09.2019	23.09.2019	Misc
42/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 8(5) and 8(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 read with Clause 4 of the Bulk Power Transmission Agreement dated 8.1.2010 read with Clause 12 of the Bulk Power Transmission Agreement entered into between PGCIL and various Electricity Boards for the Western Region dated 31.3.1999, Clause 14 of the Bulk Power Transmission Agreement entered into between PGCIL and various State Electricity Boards for the Eastern Region dated 16.9.2004 and Clause 13 of the Bulk Power Transmission Agreement entered into between PGCIL and Haryana Vidyut Prasaran Nigam Limited for the Northern Region dated 16.10.2003 challenging the levy of Transmission Charges on East Central Railway by PGCIL. Indian Railways	17.09.2019	23.09.2019	Misc
190/MP/2019	Petition under Section 79 of the Electricity Act, 2003 to give a framework on the issue of advance being paid by NTPC to Indian Railways from transportation of coal from coal mines to thermal coal stations of NTPC for the period 2018-19 and 2019-20. NTPC Limited	03.09.2019	23.09.2019	Misc
7/RP/2019 in Petition No. 195/MP/2017	Petition under Section 94 (1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 seeking review of order dated 29.3.2019 in Petition No. 195/MP/2017. NRSS XXXI (B) Transmission Limited	16.09.2019	23.09.2019	Review
1/TT/2019	Petition for truing up the transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for assets under Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern, Northern and Western Region. Powergrid Corporation of India Limited	12.09.2019	19.09.2019	Transmission
61/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 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)”. PGCIL.	12.09.2019	18.09.2019	Transmission
21/MP/2019 Alongwith IA No.14/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking extension of SCoD of the Project due to occurrence of force majeure events covered under Article 11 of the TSA dated 10.1.2018 executed between the Petitioner and Respondent No. 1 M/s FBTL; and further seeking extension of LTA operational time under the LTAs dated 22.9.2016 executed between Petitioner and Respondent No. 2, PGCIL on account of 'Change in Law' as covered under Clause 5.7 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by Govt. of India on 3.8.2017 and as further amended on 14.6.2018. AREPRL.	17.09.2019	18.09.2019	Misc
11/RP/2019 in Petition No. 74/GT/2017	Review of Commission’s order dated 29.4.2019 in Petition No. 74/GT/2017 with regard to determination of tariff for MTPS Stage-II (2x195 MW) from COD of Unit- I (i.e. 18.3.2019) till 31.3.2019. Kanti Bijlee Utpadan Nigam Limited.	16.09.2019	18.09.2019	Review
365/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of two assets under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited in Western Region. PGCIL.	12.09.2019	18.09.2019	Transmission
8/RP/2019 in 238/MP/2017	Review Petition No. 8/RP/2019 seeking review of order dated 29.3.2019 in Petition No. 238/MP/2017. Darbhanga-Motihari Transmission Co. Ltd.	16.09.2019	18.09.2019	Review
152/MP/2019	Petition under Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and Commission’s directions in the Order dated 20.3.2017 in Petition No. 72/MP/2016 regarding FGD, etc. Maithon Power Limited.	17.09.2019	18.09.2019	Misc
250/TT/2017	Petition for determination of transmission tariff for 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	12.09.2019	18.09.2019	Transmission
14/RP/2019 in 318/MP/2018	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 9.4.2019 passed by the Commission in Petition No.318/MP/2018. Central Transmission Utility (PGCIL)	16.09.2019	17.09.2019	Review
2/RP/2019 in 95/MP/2017 125/MP/2019 along with IA No. 63/IA/2019	Petition under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the judgment and order dated 17.12.2018 passed in Petition No. 95/MP/2017. Solar Energy Corporation of India Limited (SECI)	16.09.2019	17.09.2019	Review
Review Petition No.44/RP/2018 in Petition No.235/MP/2017	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2017. Gujarat Urja Vikas Nigam Limited (GUVNL)	16.09.2019	17.09.2019	Review
Review Petition No.13/RP/2019	Admit the Review Petition in view of facts submitted therein and review and modify the Order dated 19.3.2019 to the extent it holds that the LTA granted to Respondent No.1 stands operationalized w.e.f. 2.8.2017 instead of 9.7.2017 thereby denying the Review Petitioner to recover PoC charges for the period from 9.7.2017 to 2.8.2017. Power Grid Corporation of India Limited	16.09.2019	17.09.2019	Review
244/TT/2019	Petition for truing up the transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for assets under Korba III Transmission System in Western Region. Powergrid Corporation of India Limited	12.09.2019	17.09.2019	Transmission
245/TT/2019	Petition for truing up the transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for LILO of Alamathy-Siperumbudur 400 kV DC line at North Chennai TPS switchyard under transmission system associated with Chennai NTPC - TNEB JV TPS in Southern Region. Powergrid Corporation of India Limited	12.09.2019	17.09.2019	Transmission
247/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for four Assets under “Spare Transformer for 765/400 kV ICTs in Northern Region”. Power Grid Corporation of India Ltd	12.09.2019	17.09.2019	Transmission
247/TT/2019	Petition for truing up the transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for Series Capacitors on Circuit I and II of 220 kV IN DIC Kishanpur - Pampore TL at Kishanpur Sub-station in Northern Region. Powergrid Corporation of India Limited	12.09.2019	17.09.2019	Transmission
366/TT/2018	Approval of transmission tariff of six assets covered under the “POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region”. Power Grid Corporation of India Ltd. (PGCIL)	12.09.2019	17.09.2019	Transmission
219/GT/2019	Petition for determination of tariff for the period from the date of anticipated COD till 31.3.2024. NLC India ltd	12.09.2019	17.09.2019	Generation
249/TT/2019	Petition for truing up the transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for 63 MVAR line Reactor on 400 kV Kolaghar-Rengali Line at Rengali Sub-station in Eastern Region. Powergrid Corporation of India Limited	12.09.2019	17.09.2019	Transmission
191/MP/2019	Petition under Section 79(1)(d) of the Electricity Act, 2003 read with Regulations 54 and 55 of the CERC (Terms and Conditions of Tariff) Regulations, 2014 seeking relaxation of Operation and Maintenance norms specified under CERC Regulation 29(4). North East Transmission Company Ltd.	05.09.2019	12.09.2019	Misc
187/AT/2019 160/AT/2019 161/AT/2019 162/AT/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for the purchase of 100 MW of solar power from Solar Energy Corporation of India Limited which has been discovered through a transparent process by way of competitive bidding conducted in terms of the Competitive Bidding Guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. Tata Power Delhi Distribution Limited (TPDDL)	05.09.2019	11.09.2019	Misc
Corrigendum to 354/GT/2018	Petition for determination of tariff in respect of Teesta Low Dam Power station, Stage-IV for the period from 11.3.2016 (COD of first unit) to 31.3.2019.NHPC Ltd.	05.09.2019	11.09.2019	Generation
208/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 16.5.2019 passed in Petition No. 8/MP/2014 and Petition No. 284/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited	05.09.2019	11.09.2019	Misc
204/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Solar Power Projects (Tranche-III) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited (SECI)	05.09.2019	11.09.2019	Misc
192/MP/2019	Exemption from Technical Minimum operation for NLCIL TPS-II Expansion (2 X 250 MW) CFBC Units till 31.3.2020. NLC India Limited	05.09.2019	11.09.2019	Misc
55/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Vaayu Renewable Energy (Mevasa) Private Limited	05.09.2019	11.09.2019	Misc
56/MP/2019 57/MP/2019 58/MP/2019 159/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Vaayu Renewable Energy (Sirnoj) Private Limited	05.09.2019	11.09.2019	Misc
189/MP/2019	Petition under Section 79 (1) (b), Section 79(1 )(f) and Section 79(1) (k) of the Electricity Act, 2003 read with Article 11 of the power purchase agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfilment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner’s project. Parampujya Solar Energy Private Ltd.	05.09.2019	06.09.2019	Misc
215/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche-VI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 8.12.2017. Solar Energy Corporation of India Limited (SECI)	05.09.2019	06.09.2019	Misc
278/MP/2018 303/MP/2018 304/MP/2018 339/MP/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 (JITPL)	05.09.2019	06.09.2019	Misc
IA No. 75/IA/2019 in Petition No. 253/MP/2019	Application for urgent listing and interim order in the Petition under Section 79(1)(c), (d) and (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 directions to the Respondent No. 1 to allow scheduling of power from the Petitioner No.1’s Jorethang Loop Hydro Electric Project and Petitioner No. 2’s Tashiding Hydro Electric Project under Long-term Access in terms of Bulk Power Transmission Agreement dated 24.2.2010 and Long-term Access Agreement dated 19.10.2011 respectively. 1. DANS Energy Private Limited 2. SHIGA Energy Private Limited	03.09.2019	06.09.2019	Misc
55/MP/2015 303/MP/2015 3/MP/2016 137/MP/2016 246/MP/2016 11/MP/2017 21/MP/2017 along with IA No.9/IA/2017 129/MP/2017 164/MP/2017 169/MP/2017 along with IA No. 43/IA/2017 253/MP/2017 along with IA No. 87/IA/2017	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under the 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. Jindal India Thermal Power Limited (JITPL)	03.09.2019	04.09.2019	Misc
184/MP/2019	Petition under Regulation 44(6), (7) & (8) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of un-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Ltd.	03.09.2019	04.09.2019	Misc
164/MP/2019	Petition for recovery of due amount for the power supply made to the Respondents, namely non-payment of surcharge, recovery of rebate deducted by Respondents despite making delayed payment violating the terms of the agreement to pay within time. Anrak Aluminum Limited	03.09.2019	04.09.2019	Misc
282/GT/2018 321/GT/2018	Petition for determination of final tariff for the period 30.6.2012 to 31.3.2014 in respect of Chamera-III Power Station. NHPC Ltd.	27.08.2019	04.09.2019	Generation
279/GT/2018 308/GT/2018	Petition for determination of final tariff for the period 11.10.2013 to 31.3.2014 in respect of Uri-II Power Station. NHPC Ltd.	27.08.2019	04.09.2019	Generation
188/MP/2019 with I.A No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC PTC India Ltd & Teesta Urja Ltd.	03.09.2019	04.09.2019	Misc
354/GT/2018	Petition for determination of tariff in respect of Teesta Low Dam Power station, Stage-IV for the period from 11.3.2016 (COD of first unit) to 31.3.2019. NHPC Ltd.	27.08.2019	04.09.2019	Generation
281/GT/2018 322/GT/2018	Petition for determination of final tariff for the period 29.6.2010 to 31.3.2014 in respect of Sewa-II Power Station NHPC Ltd.	27.08.2019	04.09.2019	Generation
39/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. GMR Warora Energy Limited	29.08.2019	04.09.2019	Misc
352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018 4/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.9.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of 'Change in Law' events due to enactment of the GST Laws. Wardha Solar (Maharashtra) Private Limited (WS(M)PL)	29.08.2019	03.09.2019	Misc
Writ Petition No. 17044 of 2015	Reference from the Hon’ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015 Eastern Coalfields Limited & Anr. V/s Eastern Regional Power Committee and Others. Eastern Coalfields Limited &Anr.	29.08.2019	03.09.2019	Misc
180/MP/2019	Petition under Regulation 13 read with Regulation 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways	29.08.2019	03.09.2019	Misc
179/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 seeking appropriate directions from this Commission for adequately compensating Coastal Gujarat Power Limited (by adjustment in tariff or by prescribing any other appropriate compensatory mechanism) on account of increased transportation cost of fuel due to occurrence of Change in Law events. Coastal Gujarat Power Limited	29.08.2019	03.09.2019	Misc
251/MP/2019 Along with IA. No. 74/2019	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of the Electricity Act, 2003 read with Regulations 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 seeking permission for extension of the period for submitting proof of release of 10% fund through equity towards execution of 25MW Solar Power Project located at Jodhpur, Rajasthan for further period of five months i.e from 25.8.2019 to 25.1.2020. Clean Solar Power (Jodhpur) Private Limited Hero Solar Energy Private Limited	29.08.2019	03.09.2019	Misc
178/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 7.2.2017, executed between JBM Solar Energy Maharashtra Private Limited and Solar Energy Corporation of India Limited for seeking approval of Change in Law events due to enactment of the GST Laws. JBM Solar Energy Maharashtra Private Limited	29.08.2019	03.09.2019	Misc
351/MP/2018 380/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 and in terms of the directions issued by the Central Government vide its notification dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to 'Change in Law'. Coastal Energen Private Limited	29.08.2019	03.09.2019	Misc
169/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of these issues arising out of the Power Supply Agreement dated 31.12.2014 for supply of 115 MW and Power Supply Agreement dated 26.12.2014 for supply of 100 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited	29.08.2019	03.09.2019	Misc
168/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines and this Commission’s order dated 17.9.2018 in Petition No. 77/MP/2016. Coastal Gujarat Power Limited	29.08.2019	03.09.2019	Misc
145/TT/2018	Petition for 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)	27.08.2019	29.08.2019	Transmission
201/MP/2019	Petition seeking payment of differential tariff of Rs.1.685 Per Unit for the Period from January 2011 to May 2014. Weizmann Ltd	27.08.2019	28.08.2019	Misc
23/GT/2017 333/MP/2018	Approval of tariff of Nabinagar Thermal Power Project (4 x 250 MW) for the period from date of commercial operation of Unit-I to 31.3.2019 Bhartiya Rail Bijlee Company Limited (BRBCL)	27.08.2019	28.08.2019	Misc
293/MP/2018 294/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and the Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 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 Agreements. Azure Power India Private Limited	22.08.2019	26.08.2019	Misc
173/MP/2019	Petition under Section 79 (1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 8.3.5, 8.4.3 and 8.4.11 of the PPA dated 23.8.2013 and the amended PPA dated 10.12.2013 executed between the Petitioner and the Respondent seeking payment of the outstanding amount on account of (i) late payment surcharge; (ii) additional interest, and for furnishing of Stand by Letter of Credit as Payment Security Mechanism. Bharat Aluminium Company Limited	22.08.2019	23.08.2019	Misc
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz. the imposition of Safeguard Duty by Notification No. 1/2018 Customs (SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India. Solairepro Urja Private Limited	22.08.2019	23.08.2019	Misc
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of 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 TANGEDCO in relation thereto. GMR Warora Energy Limited	22.08.2019	23.08.2019	Misc
307/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, read with Clause 6.6 of the CERC (Indian Electricity Grid Code) Regulations, 2010 regarding outstanding amount of Reactive Energy Charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	22.08.2019	23.08.2019	Misc
165/MP/2019 174/MP/2019	Petition under Section 79 (1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming carrying cost/ interest on account of event pertaining to Change in Law allowed by the Commission vide order dated 18.4.2018 passed in Petition No. 18/MP/2017 read with the terms of Power Purchase Agreements dated 13.6.2013 executed between the Respondent No. 1,Kerala State Electricity Board and the Respondent No. 2,Power Trading Corporation and back to back Power Purchase Agreement dated 13.6.2013 executed between the Petitioner and the Respondent No. 2, Power Trading Corporation. Bharat Aluminium Company Limited	22.08.2019	23.08.2019	Misc
300/MP/2018 301/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations 2014 and read with statutory framework governing procurement of power through Competitive Bidding and Article 10 and 13 of the respective Power Purchase Agreements, executed between GMR Kamalanga Energy Limited and its beneficiaries, seeking compensation on account of Change in Law events impacting revenues and costs during the Operating Period. GMR Kamalanga Energy Limited & anr.	22.08.2019	23.08.2019	Misc
345/MP/2018	Petition for treatment of power drawn by CTU connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown periods and determination of tariff thereof. MP Power Management Co. Ltd. (MPPMCL)	22.08.2019	23.08.2019	Misc
177/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 7.2.2017 executed between JBM Solar Power Maharashtra Private Limited and Solar Energy Corporation of India Limited for seeking approval of Change in Law events dues to enactment of GST Laws. JBM Solar Power Maharashtra Private Limited	22.08.2019	23.08.2019	Misc
197/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission System for Evacuation of Power from potential Solar and Wind energy zones in Western Region- Phase I & II (REZ Phase I & II) and Transmission System for providing immediate Connectivity to Dholera UMSP. Power Grid Corporation of India Limited (PGCIL)	21.08.2019	22.08.2019	Misc
61/MP/2019	Petition seeking directions against the Respondent, National Load Dispatch Center in the matter of issuance of the Renewable Energy Certificates to the Petitioners for the specified period. 1. Weizmann Limited 2. Karma Energy Limited (KEL)	22.08.2019	22.08.2019	Misc
200/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission system for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	21.08.2019	22.08.2019	Misc
126/MP/2019	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 for declaration that notification of the GIB Arc coordinates vide letter dated 28.2.2019 of the Deputy Conservator of Forest, Jaisalmer which requires to re-route the 765 kV D/C Fatehgarh-Bhadla Transmission Line, is a “Change in Law” event under Article 12 of the TSA dated 10.1.2018, with liberty to approach the Commission to assess the actual impact of such “Change in Law” event. Fatehgarh- Bhadla Transmission Limited (FBTL)	21.08.2019	22.08.2019	Misc
326/MP/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 for declaration that the factor/event, namely, 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 further seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the TSA dated 19.5.2015. Raipur Rajnandgaon Warora Transmission Limited	21.08.2019	22.08.2019	Misc
22/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent for recovery of late payment surcharge on account of delay in payment of monthly bills of the Petitioner by the Respondent. DB Power Limited (DBPL)	21.08.2019	22.08.2019	Misc
163/MP/2019	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes which have arisen on account of the incorrect billing of PoC charges by the Respondents on the Petitioner. DNH Power Distribution Corporation Limited	20.08.2019	22.08.2019	Misc
131/MP/2019	Petition invoking Section 79(1)(e), 79(1)(i) and Section 79(1)(k) read with Regulations 7, 8 and 13 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 seeking appropriate direction against Global Energy Private Limited. BSES Yamuna Power Limited	20.08.2019	22.08.2019	Misc
119/MP/2017 378/MP/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. (RSTEPL)	20.08.2019	22.08.2019	Misc
391/MP/2018 100/MP/2019	Petition for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017 Indian Railways	20.08.2019	22.08.2019	Misc
204/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW (Tranche III) Solar PV Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited (SECI)	20.08.2019	21.08.2019	Misc
4/MP/2017 alongwith I.A. No. 29/2019 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 18.7.2008 between the Petitioner and BSES Rajdhani Power Limited (Interlocutory application on behalf of BSES Rajdhani Power Limited for amendment of its reply/counter claim dated 13.9.2017.) Maithon Power Limited (MPL)	20.08.2019	21.08.2019	Misc
38/MP/2016 alongwith I.A. Nos. 6/2018 and 36/2019	Petition under Section 79 (1) (c) read with Sections 79 (1) (f) and 79 (1) (k) of the Electricity 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 (Interlocutory application seeking appropriate interim order/direction on behalf of the Petitioner and seeking amendments in the pleadings and to bring subsequent fact on record). Lanco Babandh Power Ltd. (LBPL)	20.08.2019	21.08.2019	Misc
152/MP/2019	Petition under Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and Commission’s directions in the Order dated 20.3.2017 in Petition No. 72/MP/2016 regarding FGD etc. Maithon Power Limited	20.08.2019	21.08.2019	Misc
42/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 8(5) and 8(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 read with Clause 4 of the Bulk Power Transmission Agreement dated 8.1.2010 read with Clause 12 of the Bulk Power Transmission Agreement entered into between PGCIL and various Electricity Boards for the Western Region dated 31.3.1999, Clause 14 of the Bulk Power Transmission Agreement entered into between PGCIL and various State Electricity Boards for the Eastern Region dated 16.9.2004 and Clause 13 of the Bulk Power Transmission Agreement entered into between PGCIL and Haryana Vidyut Prasaran Nigam Limited for the Northern Region dated 16.10.2003 challenging the levy of Transmission Charges on East Central Railway by PGCIL Indian Railways	20.08.2019	21.08.2019	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. DBPower (Madhya Pradesh) Limited	20.08.2019	21.08.2019	Misc
324/MP/2018 325/MP/2018	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005. Udupi Power Corporation Ltd	20.08.2019	21.08.2019	Misc
96/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 of 400 kV D/C Rangpo-Kishanganj Section, 2 nos. of line bays and 2 nos. of 63 MVAR reactors of 400 kV Teesta III-Kishanganj Transmission System for 2014-19 period. Teestavalley Power Transmission Ltd. (TPTL)	08.08.2019	19.08.2019	Transmission
387/TT/2018	Determination of transmission tariff from COD to 31.3.2019 tariff for 400kV D/C Mundra UMPP-Bhuj (Triple Snowbird) Transmission Line along with extension of 400 kV Mundra UMPP Switchyard and 400 kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B). Power Grid Corporation of India Limited (PGCIL)	08.08.2019	19.08.2019	Transmission
361/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for assets covered under System Strengthening XII in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Powergrid Corporation of India Limited	08.08.2019	19.08.2019	Transmission
334/TT/2018	Petition for determination of transmission tariff for 2014-19 tariff block for the existing assets for 2017-19 period as well as for new asset from COD to 31.3.2019. Damodar Valley Corporation	08.08.2019	19.08.2019	Transmission
368/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Circuit 1 (b) of 400 kV D/C Teesta III- Rangpo section upto LILO point at Rangpo for 2014-19 tariff period. Teestavalley Power Transmission Ltd.(TPTCL)	08.08.2019	19.08.2019	Transmission
375/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for 10 nos. of assets under “Northern Regional Transmission Strengthening Scheme” in Northern Region”. Power Grid Corporation of India Limited (PGCIL)	08.08.2019	19.08.2019	Transmission
335/TT/2018	Petition for determination of tariff for 2014-19 period from COD to 31.3.2019 for new assets (a) to (e) combined with the existing system under Transmission and Distribution System activities of the DVC network. Damodar Valley Corporation	08.08.2019	19.08.2019	Transmission
111/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1:±300 MVAR STATCOM at 400 kV Aurangabad Sub-station, Asset 2: ±200 MVAR STATCOM at 400 kV Gwalior Sub-station, Asset 3: ±300 MVAR STATCOM at 400 kV Satna Sub-station and Asset 4: ±300 MVAR STATCOM at 400 kV Solapur Sub-station under “Installation of STATCOMs in Western Region”. Power Grid Corporation of India Ltd. (PGCIL)	08.08.2019	19.08.2019	Transmission
10/TT/2019	Approval of transmission tariff of the inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Ltd.	08.08.2019	19.08.2019	Transmission
2/TT/2019	Approval of transmission tariff for the TSTRANSCO owned Inter State Transmission Lines/System of the 38 Nos. natural Inter-State Transmission lines connecting Telangana and Andhra Pradesh States as per the Central Electricity Regulatory Commission order dated 14.03.2012 in petition No15/Suo-Motu/2012, for inclusion in PoC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Telangana Ltd.	08.08.2019	19.08.2019	Transmission
115/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited	08.08.2019	19.08.2019	Transmission
9/TT/2019	Approval of transmission tariff from 2014-15 to 2018-19 of the transmission lines belonging to the petitioner (CSPTCL) conveying electricity as ISTS lines, for inclusion of these assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 namely: (i) Kotmikala-Amarkantak-1, 220 kV line, (ii) Kotmikala-Amarkantak-2, 220 kV line, (iii) Raigarh-Budhipadar, 220 kV line, (iv) Korba-Budhipadar, 220 kV line and (v) Seoni-Bhilai 400 kV line. Chhattisgarh State Power Transmission Company Ltd.	08.08.2019	16.08.2019	Transmission
183/TT/2016	Approval of transmission tariff for Assets (03 Nos.) under Sikkim Generation 0Projects Part-B in Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	08.08.2019	16.08.2019	Transmission
120/MP/2019	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 bills dated, 7.12.2018, 07.1.2019, 8.2.2019 and 8.3.2019 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges). KSK Mahanadi Power Limited (KSK MPL)	08.08.2019	13.08.2019	Misc
Review Petition No. 6/RP/2019 in Petition No. 278/TT/2015	Review Petition No. 6/RP/2019 seeking review of order dated 20.9.2017 in Petition No. 278/TT/2015. Odisha Power Transmission Corporation Limited	07.08.2019	09.08.2019	Review
Review Petition No. 10/RP/2019 in Petition No. 168/TT/2018	Review Petition No. 10/RP/2019 seeking review of order dated 20.2.2019 in Petition No. 168/TT/2018. Power Grid Corporation of India Limited	07.08.2019	09.08.2019	Review
332/MP/2018	Petitioner under Section 79 of the Electricity Act, 2003 read with the Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) 6.2.2007 (Bid-1) and 2.2.2007 (Bid-2) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited and the PPAs dated 7.8.2008 executed with Uttar Haryana Bijli Vitran Nigam Limited/Dakshin Haryana Bijli Vitran Nigam Limited in respect of mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Adani Power (Mundra) Limited (APML)	06.08.2019	08.08.2019	Misc
160/AT/2019 161/AT/2019 162/AT/2019	Petition under Section 63 alongwith Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for purchase of 20 MW Solar Power from Solar Energy Corporation of India Limited. Tata Power Delhi Distribution Limited	06.08.2019	08.08.2019	Misc
324/MP/2018 325/MP/2018	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005. Udupi Power Corporation Ltd	06.08.2019	08.08.2019	Misc
Review Petition No.44/RP/2018 in Petition No.235/MP/2017	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2017. Gujarat Urja Vikas Nigam Limited (GUVNL)	07.08.2019	08.08.2019	Misc
12/MP/2019 with IA No. 64/2019	Petition under Sections 79 (1) (c), (f), (k) and other applicable provisions of the Electricity Act, 2003 in connection with the disputes and differences arising due to breach of Power Purchase Agreement dated 8.8.2005 entered between it and Nuclear Power Corporation of India Limited and allowing the claim for damages. MP Power management Company Limited	06.08.2019	08.08.2019	Misc
1/MP/2012 124/MP/2012 82/MP/2013 10/MP/2014 70/MP/2018	Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009 and Back-up Supply Charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for an inter-State Open Access transactions. Sadashiva Sugars Limited	06.08.2019	08.08.2019	Misc
187/AT/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79 (1) (K) of the Electricity Act, 2003 for adoption of tariff for purchase of 100 MW of Solar Energy Corporation of India (SECI) which has been discovered through a transparent process by way of a competitive bidding guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. Tata Power Delhi Distribution Limited (TPDDL)	06.08.2019	08.08.2019	Misc
276/GT/2018	Petition for determination of tariff of 2x600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.2.2015 for the control period of 2014-2019. Jindal India Thermal Power Limited	25.07.2019	05.08.2019	Generation
149/GT/2018	Petition for approval of tariff of PARE Hydro Electric Power Plant (2 x 55 MW) for the period from COD to 31.3.2019 NEEPCO	25.07.2019	05.08.2019	Generation
291/MP/2018	Petition under Section 79(1)(c) and 79 (1)(h) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, for Deviation Settlement Account. Indian Railways	23.07.2019	02.08.2019	Misc
145/GT/2019	Petition for approval of tariff of Lara Super Thermal Station (1600 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 15.5.2019) to 31.3.2024 NTPC Ltd.	25.07.2019	01.08.2019	Generation
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.	25.07.2019	31.07.2019	Generation
130/GT/2014	Petition for determination of tariff of Barh Super Thermal Power Station, Stage-II (2 x 660 MW) from the anticipated COD of first unit [Unit-IV] (30.6.2014) till 31.3.2019 NTPC Limited	25.07.2019	31.07.2019	Generation
114/MP/2018	Petition under Section 79 (1)(b), (c) and (f) of the Electricity Act, 2003 read with the relevant provisions of the IEGC, 2010 for implementation of the order of the Commission in Proceedings No. L-1/219/2017/CERC dated 5.5.2017 and for 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 × 660 MW Mahatma Gandhi Thermal Power Plant at Matenhali, Dist. Jhajjhar, Haryana. Tata Power Delhi Distribution Limited (TPDDL)	23.07.2019	30.07.2019	Misc
128/MP/2019	Petition under Section 79(1)(c) and 79 (1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 challenging the legality of Bill Nos. OGPTL-OPGC-01 dated 15.10.2018 and OPGTL-OPGC-2 dated 8.3.2019 raised by Respondent No. 1, Central Transmission Utility. Odisha Power Generation Corporation Limited (OPGCL)	25.07.2019	29.07.2019	Misc
62/MP/2019 66/MP/2019	Petition under Section 79(1) (c) of the Electricity Act, 2003 read with Regulations 5 and 7 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 as amended by the Fourth Amendment Regulations, 2018 effective from 1.1.2019. Noida Power Company Limited (NPCL)	23.07.2019	29.07.2019	Misc
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/MP/2018 211/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 5.2.2015 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Service 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 Power Mars Private Limited (APMPL)	23.07.2019	29.07.2019	Misc
229/MP/2018	Petition under Section 79 (1)(b) and (f) and other applicable provisions of the Electricity Act, 2003. Prayatna Developers Private Limited (PDPL)	23.07.2019	29.07.2019	Misc
200/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission system for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	25.07.2019	29.07.2019	Misc
198/MP/2019	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulations 111 and 115 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 2.3(7) & Part 7 of Indian Electricity Grid Code, 2010 for harmonious interpretation and application of Regulations for meeting the ends of justice and for consequential orders on revision of schedule in case of Forced Outage attributable to Force Majeure for reasons beyond the control of the generating company. Teesta Urja Ltd.	25.07.2019	29.07.2019	Misc
195/MP/2019 alongwith I.A No.65 of 2019	Petition under Section 79 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, read with Regulation 33A and 33B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 invoking the jurisdiction of this Hon’ble Commission for resolving discrepancies arising on account of conflict between the SCOD under the PPA and date of operationalisation of Connectivity and LTA. Vivid Solaire Energy Private Limited	25.07.2019	29.07.2019	Misc
183/MP/2019	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Power Procurement executed between Petitioner and Respondent No. 2 to 5. Jindal India Thermal Power Limited	23.07.2019	29.07.2019	Misc
115/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited	23.07.2019	29.07.2019	Misc
202/MP/2018	Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003, inter alia seeking setting aside of communication dated 27.6.2018 issued by PGCIL. Lanco Amarkantak Power Limited	23.07.2019	29.07.2019	Misc
126/MP/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, Notification of the GIB Arc coordinates vide letter dated 28.2.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh- Bhadla Transmission Line, is a 'Change in Law' event under Article 12 of the TSA dated 10.1.2018. Fatehgarh- Bhadla Transmission Limited	23.07.2019	29.07.2019	Misc
155/MP/2019	Petition filed under Section 79 (1) (f) of the Electricity Act, 2003 read with Articles 3, 6, 7.2(b) and other provisions of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of disputes related to legitimate dues payable to Udupi Power Corporation Limited by the Karnataka ESCOMs. Udupi Power Corporation Limited.	23.07.2019	29.07.2019	Misc
197/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Evacuation of Power from potential Solar and Wind energy zones in Western Region- Phase I & II (REZ Phase I & II) and Transmission System for providing Immediate Connectivity to Dholera UMSP. Power Grid Corporation of India Limited (PGCIL)	23.07.2019	25.07.2019	Misc
23/MP/2019	Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79 (1)(c) and 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission system for Solar Energy Zones in Rajasthan. Power Grid Corporation of India Limited (PGCIL)	23.07.2019	24.07.2019	Misc
153/MP/2019	Petition under Section 79(1) and 79(1)(f) of the Electricity Act, 2003, for refund of amounts wrongly recovered by Powergrid Corporation of India Limited under PoC charges for the ISTS lines operated and maintained by BBMB. Rajasthan Urja Vikas Nigam Limited	23.07.2019	24.07.2019	Misc
158/MP/2019	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 seeking a declaration that the deductions made by the Respondents towards penalty imposed and capacity charges from the bills raised by the Petitioner for the months of December, 2018, January, 2019 and February, 2019 is illegal and wrongful and a consequent direction to the Respondents, to jointly and severally, pay the deducted/withheld amounts against the bills raised for the month of December, 2018, January, 2019 and February, 2019, i.e. penalty imposed and unpaid capacity charges. Adhunik Power and Natural Resources Limited	23.07.2019	24.07.2019	Misc
126/MP/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, Notification of the GIB Arc coordinates vide letter dated 28.2.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh- Bhadla Transmission Line, is a 'Change in Law' event under Article 12 of the TSA dated 10.1.2018. Fatehgarh- Bhadla Transmission Limited	17.07.2019	24.07.2019	Misc
21/MP/2019 Alongwith IA No.14/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking extension of SCoD of the Project due to occurrence of force majeure events covered under Article 11 of the TSA dated 10.1.2018 executed between the Petitioner and Respondent No. 1 M/s FBTL; and further seeking extension of LTA operational time under the LTAs dated 22.9.2016 executed between Petitioner and Respondent No. 2, PGCIL on account of 'Change in Law' as covered under Clause 5.7 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by Govt. of India on 3.8.2017 and as further amended on 14.6.2018. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	17.07.2019	23.07.2019	Misc
305/MP/2015 along with I.A. No. 24/2019	Petitioner 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 (APNRL)	16.07.2019	23.07.2019	Misc
47/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs executed between the Petitioner and the Respondents for seeking approval of Safeguard Duty as an event under ‘Change in Law’. Avaada Clean Energy Private Limited (ACEPL)	17.07.2019	22.07.2019	Misc
64/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 along with Section 79(1)(k) of the Electricity Act, 2003 for (i) declaration of events as ‘change in law’ under the Power Purchase Agreement dated 5.7.2018; and (ii) grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of safe guard duty by way of Notification No. 01/2018 – Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 of the PPA dated 5.7.2018 executed between Sprng Agnitra Private Limited and NTPC Limited. NTPC Limited	17.07.2019	22.07.2019	Misc
356/MP/2018 51/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the PPA executed by the Petitioner and Solar Energy Corporation of India Limited dated 27.4.2018 seeking relief on account of a ‘Change in Law’ viz. the introduction of Safeguard Duty, 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 PPA. Azure Power India Private Limited (APIPL)	17.07.2019	22.07.2019	Misc
213/MP/2018	Petitioner 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 1.11.2013 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 Forest 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	16.07.2019	22.07.2019	Misc
13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for claiming relief under Change in Law on account of imposition of Safeguard Duty. Mahoba Solar (UP) Private Limited (MSUPPL)	17.07.2019	22.07.2019	Misc
27/MP/2019	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 12 of the PPAs executed between the Petitioner and the Respondent No.1 for seeking declaration and relief for ‘Change in Law’. Clean Sustainable Energy Private Limited (CSEPL)	17.07.2019	22.07.2019	Misc
19/MP/2019 46/MP/2019	Petition seeking relief under Change in Law on account of imposition of Safeguard Duty on the import of solar cells and modules. ACME Jaipur Solar Power Private Limited	17.07.2019	22.07.2019	Misc
14/MP/2019 69/MP/2019	Petition seeking an appropriate mechanism for grant of adjustment/compensation to offset the financial/commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. Renew Solar Power Private Limited (RSPPL)	17.07.2019	22.07.2019	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 RajnandgaonWarora Transmission Limited (RRWTL)	17.07.2019	22.07.2019	Misc
128/MP/2019	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 challenging the legality of Bill Nos. OGPTL-OPGC-01 dated 15.10.2018 and OPGTL-OPGC-02 dated 8.3.2019 raised by the Central Transmission Utility. Odisha Power Generation Corporation Limited (OPGCL)	17.07.2019	22.07.2019	Misc
175/MP/2019	Petition for approval under Section 17(3) and 17(4) of The Electricity Act, 2003, for creation of Security Interest by the Borrower/ Petitioner No.1 in favour of IDBI Trusteeship Services Ltd, the Security Trustee/Petitioner No. 1 of IDBI Trusteeship Services ltd, the Security Trustee/Petitioner No.2. Raichur Sholapur Transmission Company Private Limited and Anr.	16.07.2019	22.07.2019	Misc
346/MP/2018	Petition seeking regulatory certainty with respect to treatment of such cost for mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Udupi Power Corporation Limited	16.07.2019	18.07.2019	Misc
186/MP/2019	Petition seeking the Commission`s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Nabinagar TPS Stage-I (3X660 MW), beyond the period of six months form the date of its first synchronization, i.e beyond 13.7.2019. Nabinagar Power Generating Company Limited	16.07.2019	18.07.2019	Misc
208/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	16.07.2019	18.07.2019	Misc
17/MP/2019	Petition under Section 79(1) (b) read with Section 79(1)(f) of the Electricity Act, 2003, inter alia, seeking compensation on account of occurrence of Change in Law events relating to Power Purchase Agreement dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	16.07.2019	18.07.2019	Misc
367/TT/2018	Petition for determination of transmission tariff of “Salem Pooling Station-Madhugiri Pooling Station 765 kV S/C Line (initially charged at 400 kV) along with associated Bays & equipments at Salem PS and Madhugiri PS and 400 kV 63 MVAR line reactor at Madhugiri end only of the Salem Pooling Station-Madhugiri 765 kV S/C Line (Initially charged at 400 kV) under Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-B” in Southern Region Power Grid Corporation of India Limited	11.07.2019	18.07.2019	Transmission
31/MP/2019 Alongwith IA Nos.18/2019 and 60/2019	Petition under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, read with Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 seeking relaxation of the proviso to Regulation 7(1), Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, as amended vide Amendment dated 20.11.2018. Power Grid Corporation of India Limited	09.07.2019	17.07.2019	Misc
277/TT/2018	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Asset I: Shifting of 1x315 MVA, 400/220 kV ICT from any suitable location (after replacement by 1x500 MVA ICT) and install it at Jamshedpur 400/220 kV Sub-station as 3rd ICT along with associated bays, Asset- II: Modification of 132 kV Bus arrangement with GIS bays at 220/132 kV Purnea Sub-station, Asset-III: Spare 1 no unit of 765 kV,110 MVAR Single Phase Reactor stationed at Sasaram, Asset-IV: 3rd 500 MVA, 400/220 kV ICT at Patna (Powergrid) Sub-station along with associated bay Asset-V: 01 No. 500 MVA Single phase spare unit of 765/400 kV ICT at Angul Sub-station Asset-VI: 01 No. 500 MVA Single phase spare unit of 765/400 kV ICT at Sundergrah Substation under Eastern Region Strengthening Scheme XII in Eastern Region. Power Grid Corporation of India Limited (PGCIL)	11.07.2019	17.07.2019	Transmission
360/TT/2018	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for two nos. of assets associated with “East Coast Energy Pvt. Ltd. and NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B” in Eastern and Western Region. Power Grid Corporation of India Limited (PGCIL)	11.07.2019	17.07.2019	Transmission
312/TT/2018	Determination of transmission tariff from COD to 31.3.2019 COD to 31.3.2019 for Combined Asset : (i) 1 No. of 12 ῼ Series Bus reactor at Mandola 400/220 kV (Powergrid) Sub-station along with associated bays, (ii) 1 No. of 12 ῼ Series Bus reactor at Ballabhgarh 400/220 kV (Powergrid) Sub-station along with associated bays, (iii) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-I and (iv) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-II under “Provision of Series Reactors in Northern Region”. Power Grid Corporation of India Limited (PGCIL)	11.07.2019	16.07.2019	Transmission
364/TT/2018	Petition for determination of transmission tariff from actual/anticipated COD to 31.3.2019 for 400 kV D/C Silchar-Melriat transmission line (Charged at 132 kV) alongwith associated bays, Asset-II: LILO of 132 kV S/C Aizawl-Zemabawk Transmission Line along with associated bays at Melriat Sub-station (New), Asset-III: 132 kV D/C Melriat (New)– Sihhmui Transmission Line alongwith associated bays, Asset-IV: 4x5 MVAR (including 01 no hot spare), 132 kV, 1-ph, Bus Reactor at Melriat S/S alongwith Melriat (PG) GIS Sub-station under the transmission system associated with “Transmission system associated with Pallatana GBPP and Bongaigaon TPS”. Power Grid Corporation of India Limited	11.07.2019	16.07.2019	Transmission
338/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for Assets I: Combined assets: 1) LILO of both circuits of Bamnauli-Samaypur 400 kV line at Tughlakabad along with associated bays; 2) 400/220 kV, 2x500 MVA ICT-I & II at 400 /220 kV GIS at Tughlakabad Sub-station along with associated bays; 3) 400 kV, 125 MVAR Bus reactor at GIS Tughlakabad Sub-station along with associated bays and Asset-II: 400/220 kV, 2x500 MVA ICT-III & IV at 400 /220 kV GIS at Tughlakabad Sub-station along with associated bays under “Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period (Part-B1) in Northern Region.” under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited (PGCIL)	11.07.2019	16.07.2019	Transmission
184/TT/2011 alongwith IA No. 11 of 2019	Petition for determination of combined transmission tariff from COD to 31.3.2014 for assets (a) 400 kV D/C Bongaigaon TPS- Bongaigaon line alongwith associated bays; (b) 132 kV D/C Silchar-Badarpur line alongwith associated bays: (c) 132 kV D/C Silchar-Srikona line alongwith associated bays; (d) 200 MVA, 400/132 kV ICT at Shilchar Sub-station alongwith associated bays; (e) 50 MVAR switchable line reactors for 400 kV D/C Silchar-Palatana at Silchar Sub-station alongwith associated bays; and (f) 63 MVAR bus reactor at Silchar Sub-station alongwith associated bays, under Transmission System associated with Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station in NER for tariff block 2009-14. Power Grid Corporation of India Limited	11.07.2019	12.07.2019	Transmission
271/TT/2018	Determination of transmission tariff from COD to 31.3.2019 of seven assets under “Eastern Region Strengthening Scheme XIV in Eastern Region“ under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	11.07.2019	12.07.2019	Transmission
56/MP/2019 57/MP/2019 58/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for `Grant of Connectivity to projects based on Renewable sources to the Inter State Transmission System dated 15.5.2018. Vaayu Renewable Energy (Sironj) Private Limited (VRE(S)PL)	09.07.2019	12.07.2019	Misc
137/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for `Grant of Connectivity to projects based on Renewable sources to the Inter State Transmission System dated 15.5.2018. Torrent Power Limited (TPL)	09.07.2019	12.07.2019	Misc
55/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for `Grant of Connectivity to projects based on Renewable sources to the Inter State Transmission System. Vaayu Renewable Energy (Mevasa) Private Limited (VRE(M)PL)	09.07.2019	12.07.2019	Misc
91/TT/2012	Petition for determination of transmission tariff for Combined Assets of transmission system associated with Parbati-III-HEP in Northern Region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL)	11.07.2019	12.07.2019	Transmission
183/TT/2016	Petition for approval of transmission tariff for transmission assets under "Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region” Power Grid Corporation of India Limited (PGCIL)	11.07.2019	12.07.2019	Transmission
156/TT/2015	Petition for approval of transmission tariff for section of 400 kV (Quad) 2xS/C Parbati- Koldam transmission line, starting from Parbati-II HEP to LILO point of Parbati (Banala) pooling station for Ckt-I and from Parbati-II HEP to LILO point of Parbati-III HEP for Ckt-II for control period of 2014-2019. Parbati Koldam Transmission Company Ltd. (PKTCL)	11.07.2019	12.07.2019	Transmission
Writ Petition No. 17044 of 2015	Reference from the Hon'ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015 Eastern Coalfields Limited & Anr. V/s Eastern Regional Power Committee and Others. Eastern Coalfields Limited & Anr.	11.07.2019	12.07.2019	Misc
144/MP/2019	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of infusion of equity as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System' dated 15.5.2018. Airpower Windfarms Private Limited (AWPL)	09.07.2019	12.07.2019	Misc
159/MP/2019	: Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System' dated 15.5.2018. Toramba Renewable Energy Private Limited (TREPL)	09.07.2019	12.07.2019	Misc
76/MP/2018	Petition under Regulations 14, 5 (3) and (4) of the Central Electricity Regulatory Commission (Terms and conditions for Recognition and issuance of Renewable Energy Generation) Regulations, 2010 for grant of renewable energy certificates to the Petitioner from the date of the commissioning of the 24 MW Bhilangana–III Hydro Electric Project. Bhilangana Hydro Power Limited (BHPL)	09.07.2019	12.07.2019	Misc
48/MP/2019	Petition under Regulations 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and Detailed Procedure dated 15.5.2018 for extension of time for filing of documentation under Clauses 5.1 and 9.2 of the Detailed Procedure and deemed stage-II connectivity accorded by Power Grid Corporation of India Limited to ReGen Wind Farm (Vagari) Pvt. Ltd. ReGen Wind Farm (Vagarai) Pvt. Ltd.	09.07.2019	12.07.2019	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	09.07.2019	11.07.2019	Misc
151/MP/2019	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking condonation of delay in submitting the Application for issuance of Renewable Energy Certificate (REC) and other appropriate direction. India Glycols Limited	09.07.2019	11.07.2019	Misc
132/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bharatiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways. Indian Railways	09.07.2019	11.07.2019	Misc
119/MP/2019	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of a 'Change in Law' affecting Stage II of the Badarpur Thermal Power Station (BTPS) NTPC Limited	09.07.2019	11.07.2019	Misc
220/MP/2018 Along with I.A. No. 54/2019	Adjudication of disputes on the recovery of transmission charges of Element-II and Element-III of Kudgi Associated Transmission System from the beneficiaries before the Commercial Operation of Kudgi STPS. Kerala State Electricity Board Limited (KSEB)	04.07.2019	09.07.2019	Misc
269/MP/2017 Alongwith IA No. 41/2019	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 Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for deferment of operationalization of LTA on account of Force Majeure events. Korba West Power Company Limited	04.07.2019	08.07.2019	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	04.07.2019	05.07.2019	Misc
55/MP/2015	Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 13.5.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited	04.07.2019	05.07.2019	Misc
150/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 3.5.2016 and 8.5.2016 executed by the Petitioner with the Respondents, 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 Agreements. Azure Power Uranus Private Limited	04.07.2019	05.07.2019	Misc
92/MP/2018 Alongwith I.A. Nos. 15/2018 and 9/2019	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)	04.07.2019	05.07.2019	Misc
149/MP/2019	Petition under Section 79 (1)(b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfilment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner's project. Parampujya Solar Energy Limited	04.07.2019	05.07.2019	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	04.07.2019	05.07.2019	Misc
119/MP/2017 378/MP/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. (RSTEPL)	04.07.2019	05.07.2019	Misc
140/MP/2019	Petition under section 79(1) (f) of the Electricity Act, 2003 seeking various reliefs against Respondent No. 1 in terms of Power Purchase Agreement dated 25.7.2013. TRN Energy Private Limited	04.07.2019	05.07.2019	Misc
21/MP/2017	Petition for Relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State transmission and related matters) Regulations, 2009 of the subject Transmission Lines by the Essar Power Jharkhand Limited (3X600MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand. Essar Power (Jharkhand) Limited.	02.07.2019	04.07.2019	Misc
164/MP/2017 246/MP/2016 137/MP/2016 129/MP/2017 11/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	02.07.2019	04.07.2019	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	02.07.2019	04.07.2019	Misc
160/AT/2019 161/AT/2019 162/AT/2019	Petition under Section 63 alongwith Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for purchase of 20 MW Solar Power from Solar Energy Corporation of India Limited. Tata Power Delhi Distribution Limited	02.07.2019	04.07.2019	Misc
393/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 to establish the payment security mechanism in favour of the Petitioner. JSW Hydro Energy Limited (JSW)	02.07.2019	04.07.2019	Misc
268/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 5 line bays at Baghpat GIS Sub-station NRSSS-XIX in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	18.06.2019	24.06.2019	Transmission
267/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for (Asset-1): Central sector portion (1646.039 km) & (Asset-2): BBMB (2.35 km) for Establishment of Fibre Optic communication system in Northern Region (1648.389 km) 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. (PGCIL)	18.06.2019	24.06.2019	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 the Power Purchase Agreements dated 2.8.2016 executed between Solar Power Developers of Suzlon Energy Ltd. being (i) Aalok Solarfarms Ltd. (ii) Abha Solarfarms Ltd. (iii) Shreyas Solarfarms Ltd. and (iv) Heramba Renewables Ltd. with NTPC Limited. Suzlon Energy Limited (SEL) and Others	30.05.2019	21.06.2019	Misc
33/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 3X110 MVAR, 765 kV Bus Reactor-I at 765/400 kV Varanasi GIS (reactor after shifting from Sasaram Sub-station) under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A2”. Power Grid Corporation of India (PGCIL)	18.06.2019	21.06.2019	Transmission
30/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Raipur Pooling Station–Wardha 765 kV 2nd D/C line along with bay extension and equipment at 765 kV Raipur Pooling Station and Wardha Sub-station pursuant to the direction of the Commission given in its order dated 11.7.2018 in Petition 42/RP/2017. Power Grid Corporation of India (PGCIL)	18.06.2019	21.06.2019	Transmission
2/TT/2019	Petition for determination of tariff for TSTRANSCO owned Inter-State Transmission Lines/System of 38 nos. natural Inter-State Transmission Lines connecting Telangana and Andhra Pradesh States in terms of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Telangana Limited	24.05.2019	21.06.2019	Transmission
326/MP/2018	Petition under Section 79(1)(c) and (f) and other applicable provisions of the Electricity Act, 2003, inter alia, seeking a declaration that the factor/event, namely, 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 further seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the TSA dated 19.5.2015. Raipur Rajnandgaon Warora Transmission Limited	18.06.2019	20.06.2019	Misc
152/MP/2019	Petition under Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and Commission’s directions in the Order dated 20.3.2017 in Petition No. 72/MP/2016 regarding FGD etc. Maithon Power Limited	18.06.2019	20.06.2019	Misc
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.	18.06.2019	20.06.2019	Generation
287/MP/2018	Petition under Regulation 16 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 as amended, for grant of registration to establish and operate a Power Exchange in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Pranurja Solution Limited (PSL)	28.05.2019	19.06.2019	Misc
122/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in raising Bill-3 in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010. Essar Power (MP) Limited (EPMPL)	12.06.2019	17.06.2019	Misc
327/MP/2018 Alongwith IA No. 87/2018	Petition under 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of 'Change in Law' events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	12.06.2019	17.06.2019	Misc
110/MP/2019 alongwith IA Nos. 37/2019 & 53/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-II Hydroelectric Project of Teesta Urja Ltd. through PTC India Limited. PTC India Ltd & Teesta Urja Ltd.	12.06.2019	17.06.2019	Misc
123/MP/2019	Petition under Sections 79(1)(a), 62 and 64 of the Electricity Act, 2003 read with Regulations 7,8 and 85 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017 for determination of project specific tariff. NLC India Limited. (NLC)	12.06.2019	17.06.2019	Misc
108/MP/2019 109/MP/2019	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. 1. ACME Solar Holdings Limited, 2. ACME Phalodi Solar Energy Private Limited, 3. ACME Raisar Solar Energy Private Limited	12.06.2019	17.06.2019	Misc
112/MP/2019 Along with I.A. No. 55/2019	Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 and 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant / issue the RECs. Tadas Wind Energy Private (P) Limited. (TWE (P) Ltd.)	12.06.2019	17.06.2019	Misc
64/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 along with Section 79 (1)(k) of the Electricity Act, 2003 for (i) declaration of events as ‘change in law’ under the Power Purchase Agreement dated 5.7.2018; and (ii) grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of safe guard duty by way of Notification No.01/2018- Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 of the PPA dated 5.7.2018 executed between Sprng Agnitra Private Limited and NTPC Limited. SPRNG Agnitra Private Limited (SAPL)	12.06.2019	17.06.2019	Misc
116/MP/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity. Kanti Bijlee Utpadan Nigam Limited (KBUNL)	12.06.2019	17.06.2019	Misc
111/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 31.3.1997 against the illegal and unlawful refusal of the Respondents to accept declaration of availability from the 370 MW combined cycle power station at Vemagiri, East Godavari District, Andhra Pradesh and consequent refusal to schedule power from the Project and pay applicable tariff including capacity charges for deemed generation. GMR Vemagiri Power Generation Limited (GMR VPGL Ltd.)	12.06.2019	17.06.2019	Misc
124/MP/2019	Petition pursuant to Judgment of the Hon'ble Appellate Tribunal for Electricity dated 6.3.2019 in Appeal No. 149 of 2017 and under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for awarding of Carrying Cost on the compensation payable for allowed 'Change in Law 'events. Sasan Power Limited	12.06.2019	17.06.2019	Misc
136/MP/2019	Petition under Section 79 (1) (c) and Section 79(1) (k) of the Electricity Act, 2003 seeking directions to Karnataka Solar Power Development Corporation Limited to not place any restrictions in evacuation of the power from solar generating stations of ACME Rewari Solar Power Private Limited and ACME Kurukshetra Solar Energy Private Limited having 100 MW (50 MW2) capacity in Pavagada Solar Park under National Solar Mission Phase-II Batch-II Tranche-I. 1. ACME Rewari Solar Power Private Limited, 2. ACME Kurukshetra Solar Power Private Limited*	12.06.2019	17.06.2019	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 Power Purchase Agreement dated 7.8.2007 for (i) revision in tariff in exercise of the general regulatory powers; and (ii) compensation on account of increased cost incurred by Sasan Power Limited consequent to procurer event of default. Sasan Power Limited	04.06.2019	17.06.2019	Misc
127/MP/2019 129/MP/2019 130/MP/2019 134/MP/2019 135/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f)of the Electricity Act, 2003 and Article 12.2.1 of the Power Purchase Agreement dated 2.8.2016 on behalf of Clean Solar Power(gulbarga) Private Limited seeking acknowledge and approve promulgation of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017, and the Karnataka Goods and Services Tax Act, 2017 as events of ‘change in law’. Clean Solar Power Gulbarga Private Limited	12.06.2019	17.06.2019	Misc
120/MP/2019	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 bills dated, 7.12.2018, 07.1.2019, 8.2.2019 and 8.3.2019 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges). KSK Mahanadi Power Limited (KSK MPL)	12.06.2019	17.06.2019	Misc
118/TL/2019	Petition for amendment of Transmission Licence No. 20/Transmission/2013/CERC of Adani Transmission (India) Limited granted under Section 14 of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. Adani Transmission (India) Limited	12.06.2019	17.06.2019	Transmission
159/MP/2019	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Toramba Renewable Energy Private Limited (TREPL)	12.06.2019	17.06.2019	Misc
126/MP/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, Notification of the GIB Arc coordinates vide letter dated 28.2.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh - Bhadla Transmission Line, is a 'Change in Law' event under Article 12 of the TSA dated 10.1.2018. Fatehgarh- Bhadla Transmission Limited	12.06.2019	17.06.2019	Misc
Review Petition No. 20/RP/2018 in Petition No. 13/TT/2017 with I.A. Nos. 48/IA/2019 and 49/IA/2019 Review Petition No. 3/RP/2019 in Petition No. 205/TT/2017	Petition for review and modification of the order dated 22.2.2018 in Petition No. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Ltd. (PGCIL)	30.05.2019	12.06.2019	Review
115/MP/2018 152/MP/2018 155/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 (TPDDL)	04.06.2019	10.06.2019	Misc
186/MP/2018	Petition under Sections 79(1)(b and 79(1)(f)) of the Electricity Act, 2003, and other applicable provisions of the Electricity Act, 2003 for issuing directions to the Respondents to refund the amounts deducted on various heads contrary against the terms and conditions of the PPA dated 31.7.2012 between the Petitioner and respondent. KSK Mahanadi Power Company Limited	30.05.2019	10.06.2019	Misc
85/MP/2014	Petitions read with appropriate provisions of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 and CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. And in the matter of Non- payment of transmission charges pertaining to LTA of 119.19 MW power from Mejia Unit#8 (DVC) by Damodar Valley Corporation (DVC), Kolkata (Received by way of Remand from APTEL). Power Grid Corporation of India Limited	04.06.2019	10.06.2019	Misc
IA No.24/2019 in Petition No.305/MP/2015	Applications under Regulation 111 of the CERC (Conduct of Business Regulations), 2009 to place on record copy of the judgment dated 21.12.2018 passed by the Hon'ble Appellate Tribunal for Electricity in Appeal No.193/2017-GMR Kamalanga Energy limited v. Central Electricity Regulatory Commission & Ors. and for interim orders/directions. Adhunik Power and Natural Resources Limited (APNRL)	04.06.2019	10.06.2019	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 (OTPCL)	04.06.2019	10.06.2019	Misc
146/MP/2019	Petition under section 79 of the Electricity Act, 2003 for execution of the Order dated 5.2.2019 passed in Petition no. 192/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Solar Energy Corporation of India Limited in relation thereto. Phelan Energy India RJ Private Limited	04.06.2019	10.06.2019	Misc
117/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 27.4.2018 under the National Solar Mission Phase-II, Batch-IV, Tranche-XII seeking extension of the Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantees. Azure Power India Private Limited	04.06.2019	10.06.2019	Misc
107/MP/2019	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 14 and 15 of CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent, National Load Despatch Centre to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Ratedi Wind Power Private Limited (RWPPL)	04.06.2019	10.06.2019	Misc
138/MP/2019	Petition filed under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s directions contained in Orders dated 9.10.2018. ACME Kurukshetra Solar Energy Private Limited and Others	04.06.2019	10.06.2019	Misc
63/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter-alia seeking recovery of Capacity Charges/ Damages under the Power Purchase Agreements dated 1.11.2013 entered into between the Petitioner and the Respondents. DB Power Limited (DBPL)	04.06.2019	10.06.2019	Misc
115/MP/2019	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 4.1.2011. GMR Kamalanga Energy Limited	30.05.2019	10.06.2019	Misc
245/MP/2018	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 54 and 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for extension of date in relaxation for Normative Annual Plant Availability Factor for Palatana Project (2X 363.3 MW) of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Ltd. (OTPC)	04.06.2019	10.06.2019	Misc
65/MP/2019	Petition for Recovery of money from the Rajasthan Distribution Companies for the power supplied from June, 2017 to April, 2018 under the Power Sale Agreement dated 26.2.2016 entered into between NTPC Limited and the Rajasthan Distribution Companies. 1. NTPC Limited 2. NTPC Vidyut Vitaran Nigam Limited	04.06.2019	10.06.2019	Misc
74/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with the Letter of Award dated 29.10.2018 and Article 12 of the draft Power Purchase Agreement issued by NTPC Limited inter alia seeking declaratory and compensatory reliefs on account of a 'Change in Law' viz. the issuance of Notification Nos. 24 and 27 of 2018- Central Tax (Rate) and 25 and 28 of 2018 Integrated Tax (Rate) dated 31.12.2018 by the Ministry of Finance, Government of India, inter alia effectively amending the Goods and Services Tax rates applicable on setting up of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden applicable with effect from 1.1.2019. Azure Power India Private Limited	04.06.2019	10.06.2019	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 2x660 MW Mahatma Gandhi The ram Power Plant at Matenhali, District Jhajjhar, Haryana. Tata Power Delhi Distribution Limited	04.06.2019	10.06.2019	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. Kudgil Transmission Limited	04.06.2019	10.06.2019	Misc
70/MP/2019	Petition seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of 'Change in Law' events on account of imposition of Goods and Service Tax. Solar Edge Power and Energy Private Limited (SEPEPL)	04.06.2019	10.06.2019	Misc
68/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioner and the Respondent for seeking approval of GST laws as an event under 'Change in Law' and consequential relief. Fermi Solarfarms Private Limited (FSPL)	04.06.2019	10.06.2019	Misc
67/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioner and the Respondent No.1 for seeking declaration of and relief for 'Change in Law'. Clean Sustainable Energy Private Limited (CSEPL)	04.06.2019	10.06.2019	Misc
7/MP/2019 alongwith IA No.10/2019	Petition under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the detailed procedure 2018 for directing PGCIL to inter-alia grant revised LTA to the Petitioner. Srijan Energy Systems Pvt. Ltd. (SESPL)	30.05.2019	10.06.2019	Misc
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	30.05.2019	06.06.2019	Misc
114/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Power Purchase Agreement dated 27.11.2013 executed between the Petitioners and the Respondent. 1. GMR Energy Trading Limited, 2. GMR Warora Energy Limited	30.05.2019	04.06.2019	Misc
361/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for assets covered under System Strengthening XII in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India (PGCIL)	24.05.2019	03.06.2019	Transmission
266/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 3 assets under WRSS XVI for 2014-19 tariff period. Power Grid Corporation of India Ltd. (PGCIL)	24.05.2019	03.06.2019	Transmission
184/TT/2011	Petition for determination of combined transmission tariff from COD to 31.3.2014 for assets (a) 400 kV D/C Bongaigaon TPS- Bongaigaon line alongwith associated bays; (b) 132 kV D/C Silchar-Badarpur line alongwith associated bays: (c) 132 kV D/C Silchar-Srikona line alongwith associated bays; (d) 200 MVA, 400/132 kV ICT at Shilchar Sub-station alongwith associated bays; (e) 50 MVAR switchable line reactors for 400 kV D/C Silchar-Palatana at Silchar Sub-station alongwith associated bays; and (f) 63 MVAR bus reactor at Silchar Sub-station alongwith associated bays, under Transmission System associated with Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station in NER for tariff block 2009-14. Power Grid Corporation of India Limited	24.05.2019	03.06.2019	Transmission
93/MP/2019	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 for resolution of disputes regarding payment of transmission charges for the Gadarwara ATS. NTPC Limited	30.05.2019	03.06.2019	Misc
94/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14(3)(ii) and Regulation 8(3)(ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for approval of Expenditure on installation of various Emission control systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation	30.05.2019	03.06.2019	Misc
202/MP/2018	Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003, inter alia seeking setting aside of communication dated 27.6.2018 issued by PGCIL. Lanco Amarkantak Power Limited	30.05.2019	03.06.2019	Misc
194/TT/2018	Petition for truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for the assets covered under “Transmission System associated with Mundra Ultra Mega Power Project.”. Power Grid Corporation of India Limited (PGCIL)	24.05.2019	03.06.2019	Transmission
238/TT/2018	Petition for truing up of transmission tariff for 2009-14 tariff block and determination of tariff of 2014-19 tariff block of Asset I: Balance portion of 400 kV D/C Baripad Jamshedpur (DVC) Transmission Line alongwith bay at Jamshedpur and Asset II: Reconductoring of circuit-II of 400 kV Siliguri-Purnea D/C line under Eastern Region Strengthening Scheme-I for Eastern Region. Power Grid Corporation of India Limited (PGCIL)	24.05.2019	03.06.2019	Transmission
200/TT/2018	Petition for truing up of transmission tariff of 2009-14 tariff block and determination of tariff for 2014-19 tariff block of 4 assets under NRTSS in Northern Region. Power Grid Corporation of India Limited (PGCIL)	24.05.2019	03.06.2019	Transmission
311/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 2x5000 MVA, 400/220 kV ICTs alongwith associated transformer bays and 6 nos. 220 kV line bays at 400/220 kV Indore Sub-station under Western Region System Strengthening Scheme-XIV. Powergrid Corporation of India Limited	24.05.2019	03.06.2019	Transmission
283/TT/2018	Petition for determination of transmission tariff for assets covered under “Transmission System associated with RAPP 7& 8 Part-B” in Northern Region” for 2014-19 tariff period. Power Grid Corporation of India Limited (PGCIL)	24.05.2019	03.06.2019	Transmission
76/MP/2019	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for the recovery of dues from the respondent. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	30.05.2019	03.06.2019	Misc
83/MP/2019	Petition under Section 19 of the Electricity Act, 2003 seeking revocation of trading licenses of the Respondents for breach of contractual obligation by allowing the source generator to sell the power in exchanges instead of supplying to the Petitioner, as per the contract/LOI. Maharashtra State Electricity Distribution Company Ltd. (MSEDCL)	30.05.2019	03.06.2019	Misc
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/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 5.2.2015 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 Power Mars Private Ltd.	30.05.2019	03.06.2019	Misc
75/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and Solar Energy Corporation of India Limited dated 31.10.2018 seeking relief on account of 'Change in Law' viz. the Notification Nos. 24 and 27 of 2018-Central Tax (Rate) and 25 and 28 of 2018 Integrated Tax (Rate) dated 31.12.2018 issued by the Ministry of Finance, Government of India, inter-alia effectively amending the Goods and Services Tax rates relating to setting up of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner w.e.f 1.1.2019. Azure Power Forty Three Private Limited (AP(43)PL)	30.05.2019	03.06.2019	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.	30.05.2019	03.06.2019	Misc
175/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 8 nos. of transmission assets under “North Eastern Region Strengthening Scheme-VII (NERSS-VII)” for 2014-19 tariff period in North-Eastern Region. Power Grid Corporation of India Limited (PGCIL)	24.05.2019	03.06.2019	Transmission
327/MP/2018 Alongwith IA No. 87/2018	Petition under 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of 'Change in Law' events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	28.05.2019	03.06.2019	Misc
Diary No.1554 in O.P. No. 70/2012 Diary No.1555 in O.P. No. 71/2012 Diary No.1556 in O.P. No. 72/2012 Diary No.1559 in O.P. No. 58/2013 Diary No.1568 in O.P. No. 12/2013 Diary No.1569 in O.P. No. 40/2014 alongwith I.A No. 25/2015 Diary No.1570 in O.P. No. 12/2014 Diary No.1571 in O.P. No. 79/2012 Diary No. 1572 in O.P. No. 6/2017	Petition for proposed amendments of MIs GMR Vemagiri Power Generation Limited as per the APERC orders dated 5.12.2009 to the amended Agreement to the Power Purchase Agreement dated 2-5-2007 and 18.6.2003 and request for consent filed along with annexures and order passed by APERC dated 30.12.2006 in O.P. No. 19 of 2006. Central Power Distribution Company of AP Ltd. and Others	28.05.2019	30.05.2019	Misc
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)	24.05.2019	31.05.2019	Transmission
337/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 3x5 MVA (132/33 kV), 1-ph, ICT-I alongwith associated bays at Tezu Sub-station, Asset-II: 4x5 MVA (132/33 kV) (01 no spare), 1-ph, ICT-II alongwith associated bays at Tezu Sub-station, Asset-III: 132 kV S/C (on D/C Tower) Tezu-Namsai Transmission Line alongwith associated bays at Tezu and Namsai Sub-station, 4X6.67 MVAR, 145 kV, 1-ph Bus Reactor, 3X5 MVA, 132/33 kV, 1-ph ICT-I and 4X5 MVA, 132/33 kV 1-ph ICT-II (01 no spare phase) at Namsai Sub-station under “transmission system associated with Pallatana GBPP and Bongaigaon TPS” under 2014 Tariff Regulations. Powergrid Corporation of India Limited	24.05.2019	30.05.2019	Transmission
362/TT/2018	Petition for determination of transmission tariff from COD 31.3.2019 for 63 MVAr, 400 kV Switchable Line Reactor alongwith 500 Ohms NGR at Rajgarh (Powergrid) end of Khargone TPS- Rajgarh (Powergrid) 400 kV line under “Powergrid works associated with Transmission System Strengthening in WR associated with Khargone TPS” in Western Region”. Powergrid Corporation of India Limited	24.05.2019	30.05.2019	Transmission
365/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of two assets under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited in Western Region. Powergrid Corporation of India Limited	24.05.2019	30.05.2019	Transmission
366/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for assets under “Powergrid Works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region” for 2014-19 tariff period. Powergrid Corporation of India Limited	24.05.2019	30.05.2019	Transmission
17/MP/2019	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of Change in Law events relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	28.05.2019	29.05.2019	Misc
183/TT/2016	Determination of transmission tariff for transmission assets under "Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region”. Power Grid Corporation of India Limited (PGCIL)	28.05.2019	29.05.2019	Transmission
Diary No.1552 in O.P. No. 12/2008 Diary No.1553 in O.P. No. 19/2009 Diary No.1557 in O.P. No. 23/2013 Diary No.1558 in O.P. No. 24/2013 Diary No.1560 in O.P. No. 1/2014 Diary No.1561 in O.P. No. 2/2014 Diary No.1564 in O.P. No. 34/2014 Diary No.1565 in O.P. No. 12/2016 Diary No.1566 in O.P. No. 9/2013 Diary No.1567 in O.P. No. 8/2013 alongwith I.A No.1/2013	Petition under Section 86 (1)(f) read with Section 158 of the Electricity Act, 2003 for adjudication of the disputes between the parties or alternatively for reference of the disputes to arbitration along with amended and restated Power Purchase Agreement dated 19.4.1996. GVK Industries Limited	28.05.2019	29.05.2019	Misc
Diary No.1562 in O.P. No. 13/2014 Diary No.1563 in O.P. No. 14/2014	Petition under Section 86(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31-7-2012 between the Petitioner and the Respondents relating to claim of respondents towards liquidated damages of Rs. 23.60 Cr. under Article 4.8 of the PPA. KSK Mahanadi Power Company Limited	28.05.2019	29.05.2019	Misc
24/MP/2019 along with I.A. No. 45/2019	Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of Power Purchase Agreement dated 22.4.2007 for Implementation of the Recommendations issued by the High-Power Committee vide its Report dated 3.10.2018, as ratified by the Policy Decision of the Government of Gujarat issued by Government Resolution dated 1.12.2018. Coastal Gujarat Power Limited (CGPL)	24.05.2019	28.05.2019	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.	14.05.2019	24.05.2019	Generation
243/GT/2017	Petition for determination of tariff of Bongaigaon Thermal Power Station (3 x 250 MW) for the period from date of commercial operation of Unit-I (1.4.2016) to 31.3.2019 NTPC Ltd.	14.05.2019	24.05.2019	Generation
102/GT/2019	Petition for truing up for fixation of tariff of NLC Tamilnadu Power Limited TPS for the period from COD to 31.3.2018 in terms of order dated 11.7.2017 in Petition No. 135/GT/2015 and order dated 26.12.2018 in Petition No. 38/RP/2017 NLC Tamilnadu Power ltd.	14.05.2019	24.05.2019	Generation
354/GT/2018	Petition for determination of tariff in respect of Teesta Low Dam Power station, Stage-IV for the period from 11.3.2016 (COD of first unit) to 31.3.2019. NHPC Ltd.	14.05.2019	24.05.2019	Generation
144/MP/2019	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of infusion of equity as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Airpower Windfarms Private Limited (AWPL)	24.05.2019	24.05.2019	Misc
91/MP/2018 Along with IA Nos. 68/2018 & 72/2018	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 (KSKMPCL)	16.05.2019	24.05.2019	Misc
176/MP/2016	Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.7.2012 between the Petitioner and the Respondents. KSK Mahanadi Power Company Limited	16.05.2019	23.05.2019	Misc
IA No.44/2019 in Petition No. 137/MP/2019	Interlocutory Application for seeking urgent listing and interim orders Torrent Power Limited (TPL)	16.05.2019	23.05.2019	Misc
169/MP/2016	Petition for adjudication of claim towards compensation arising out of change in Law and consequential reliefs as per provisions of the PPA dated 31.7.2012 executed between the Petitioner and Respondents. KSK Mahanadi Power Company Limited	16.05.2019	23.05.2019	Misc
60/MP/2019	Petition for seeking relief against scheduling of suo-moto power to Maharashtra State Electricity Distribution Company Limited by Western Regional Load Despatch Centre. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	16.05.2019	21.05.2019	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	16.05.2019	21.05.2019	Misc
346/MP/2018	Petition seeking regulatory certainty with respect to treatment of such cost for mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Udupi Power Corporation Limited	16.05.2019	21.05.2019	Misc
385/MP/2018	Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 read with the Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of REC) Regulations, 2010 and in order dated 30.3.2017 in Petition No. 2/SM/2017. Reliance Industries Limited and Another	16.05.2019	21.05.2019	Misc
70/MP/2018	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Godavari Biorefineries Limited (GBL)	16.05.2019	21.05.2019	Misc
26/MP/2019	Petition for seeking appropriate compensation for the charges to be paid to the Petitioner in respect of solar energy injected into the grid for the period from the date of synchronization of the initial part capacity of the project upto the date of receipt of the commissioning certificate for such initial part capacity. ACME Jaipur Solar Power Private Limited	16.05.2019	21.05.2019	Misc
332/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) 6.2.2007 (Bid-1) and 2.2.2007 (Bid-2) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited and the PPAs dated 7.8.2008 executed with Uttar Haryana Bijili Vitran Nigam Limited/Dakshin Haryana Bijili Vitran Nigam Limited in respect of mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Adani Power (Mundra) Limited (APML)	16.05.2019	21.05.2019	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	16.05.2019	21.05.2019	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	16.05.2019	21.05.2019	Misc
52/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for approval of 'Change in Law'; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, in terms of Article 12 of the Power Purchase Agreement dated 2.8.2016 between the Petitioner and SECI. Solitaire Powertech Private Limited (SPPL)	16.05.2019	21.05.2019	Misc
40/MP/2019 41/MP/2019	Petition under Section 73(n), 79(1)(c) and 79(1)(f) and other applicable Provisions of the Electricity Act,2003 and in terms of APTEL Order dated 1-2-2019 read with Order dated 7-2-2019 in Appeal No. 200/2015 and 201/2015. Talcher II Transmission Corporation Limited	16.05.2019	21.05.2019	Misc
54/MP/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 for seeking various reliefs against the Respondents in terms of PPA dated 25.7.2013. TRN Energy Private Limited	16.05.2019	21.05.2019	Misc
128/MP/2019 Alongwith IA No.42/2019	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 challenging the legality of Bill Nos. OGPTL-OPGC-01 dated 15.10.2018 and OPGTL-OPGC-02 dated 8.3.2019 raised by the Central Transmission Utility. Odisha Power Generation Corporation Limited (OPGCL)	16.05.2019	21.05.2019	Misc
217/MP/2016	Petition seeking compensation on account of Changes in Law under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreement dated 1.4.2013 entered into between Thermal Powertech Corporation India Ltd. and the Distribution Companies in the States of Andhra Pradesh and Telangana. Thermal Powertech Corporation India Ltd. (TPCIL)	16.05.2019	21.05.2019	Misc
91/MP/2016	Petition seeking re-determination of gross station heat rate of Badarpur Thermal Power Station as provided under Regulation 36(c)(a) (ii) of the CERC (Terms and Conditions of Tariff) Regulations, 2014. Tata Power Delhi Distribution Co. Ltd. (TPDDL)	16.05.2019	21.05.2019	Misc
149/GT/2018	Petition for approval of tariff of PARE Hydro Electric Power Plant (2 x 55 MW) for the period from COD to 31.3.2019 NEEPCO	14.05.2019	21.05.2019	Generation
276/GT/2018	Petition for determination of tariff of 2x600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.2.2015 for the control period of 2014-19. Jindal India Thermal Power Limited	14.05.2019	21.05.2019	Generation
279/GT/2018 308/GT/2018	Petition for determination of final tariff for the period 11.10.2013 to 31.3.2014 in respect of Uri-II Power Station. NHPC Ltd.	14.05.2019	21.05.2019	Generation
280/GT/2018 320/GT/2018	Petition for determination of final tariff for the period 1.4.2013 to 31.3.2014 in respect of Teesta Low Dam-III Power Station NHPC Ltd.	14.05.2019	21.05.2019	Generation
281/GT/2018 322/GT/2018	Petition for determination of final tariff for the period 29.6.2010 to 31.3.2014 in respect of Sewa-II Power Station NHPC Ltd.	14.05.2019	17.05.2019	Generation
282/GT/2018 321/GT/2018	Petition for determination of final tariff for the period 30.6.2012 to 31.3.2014 in respect of Chamera-III Power Station. NHPC Ltd.	14.05.2019	17.05.2019	Generation
20/MP/2019 Alongwith IA No.35/2019	Petition seeking urgent intervention of the Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power trading Company of India Limited. NHPC Limited	09.05.2019	15.05.2019	Misc
382/MP/2018	Petition under Section 79 of the Electricity Act read with Regulations 15 and 16 of the Central Electricity Regulatory Commission (Ancillary Services Operations) Regulations, 2015 seeking the exercise of the power to relax and remove difficulties on the aspect of the severe under-recovery of variable charges under Regulation 13.3 for the Five (5) Gas Based Generating Stations of NTPC. NTPC Limited	09.05.2019	14.05.2019	Misc
303/MP/2015 3/MP/2016 137/MP/2016 246/MP/2016 11/MP/2017 129/MP/2017 164/MP/2017 169/MP/2017 253/MP/2017	Petition for the relinquishment of the long term open access under the bulk power transmission agreement dated 5.1.2011 under Regulation 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Access in inter -state transmission and related matters), Regulations, 2009. Vedanta Limited	09.05.2019	14.05.2019	Misc
21/MP/2017	Petition for Relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 18 read with Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State transmission and related matters) Regulations, 2009 of the subject Transmission Lines by the Essar Power Jharkhand Limited (3X600MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand. Essar Power (Jharkhand) Limited.	09.05.2019	13.05.2019	Misc
394/MP/2018	Petition under section 79(1) (c) & (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 directions in respect of an alleged LTOA of 216 MW granted to PTC India Limited for Merchant Trading of power from 1200MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited	09.05.2019	10.05.2019	Misc
373/MP/2018	Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between Petitioner, i.e., BSES Yamuna Power Limited and Damodar Valley Corporation. BSES Yamuna Power Limited (BYPL)	09.05.2019	10.05.2019	Misc
11/RC/2019	Petition for seeking approval of the Commission for introduction of New Bid (Order) Types at Indian Energy Exchange. Indian Energy Exchange (IEX)	07.05.2019	10.05.2019	Misc
324/MP/2018 325/MP/2018	Petition filed under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005 Udupi Power Corporation Ltd	09.05.2019	10.05.2019	Misc
12/MP/2019	Petition under Sections 79 (1) (c), (f), (k) and other applicable provisions of the Electricity Act, 2003 in connection with the disputes and differences arising due to breach of Power Purchase Agreement dated 8.8.2005 entered between it and Nuclear Power Corporation of India Limited and allowing the claim for damages. MP Power management Company Limited	09.05.2019	10.05.2019	Misc
389/MP/2018	Petition for the recovery of charges from PGCIL under Clause 6.0 (d) of the Bulk Power Transmission Agreement dated 24.2.2010 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. GMR- Kamalanga Energy Limited (GKEL)	09.05.2019	10.05.2019	Misc
391/MP/2018	Petition for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways	09.05.2019	10.05.2019	Misc
463/MP/2014	Petition under Section 79(1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of ₹0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges GMR Vemagiri Power Generation Ltd (GVPGL)	09.05.2019	10.05.2019	Misc
88/AT/2019	Application under Section 63 and Section 79(1)(b) of the Electricity Act, 2003 for adoption of tariff for supply of power to NBPDCL and SBPDCL by JITPL and SKS Power Generation (Chhattisgarh) Ltd. with back to back arrangement with the PTC India Limited. Bihar State Power (Holding) Company Limited (BSP(H)CL)	07.05.2019	09.05.2019	Misc
73/TD/2019	Application under Regulation 7(b) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 for down-gradation of inter-State Trading licence from Category-I to Category-II. Shree Cement Limited	07.05.2019	09.05.2019	Trading
101/MP/2019	Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulations 8(3) (ii) and 8(7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 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. Damodar Valley Corporation Limited (DVC)	07.05.2019	09.05.2019	Misc
85/MP/2014	Petitions read with appropriate provisions of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 and CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. And in the matter of Non- payment of transmission charges pertaining to LTA of 119.19 MW power from Mejia Unit#8 (DVC) by Damodar Valley Corporation (DVC), Kolkata (Received by way of Remand from APTEL). Power Grid Corporation of India Limited	07.05.2019	09.05.2019	Misc
100/MP/2019	Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Procurement of Power ("APP") dated 13.4.2016 and Supplementary Agreement dated 8.11.2017 executed between the Petitioner and the Respondent No.1. Jindal India Thermal Power Limited (JITPL)	07.05.2019	09.05.2019	Misc
349/MP/2018	Petition under Section 17 (3) and (4) of the Electricity Act, 2003 read with clause 15.8.3 of the Rupee Loan Agreement dated 29.6.2016 along with clause 11.9 of the Security Trustee Agreement dated 23.6.2015, for the purpose of recognition by the Commission of the change in the constitution of the consortium of existing lenders, which were already approved by this Commission vide its order dated 16.8.2016 in Petition No.109/2016 Chhattisgarh –WR Transmission Limited	07.05.2019	08.05.2019	Misc
22/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills of the Petitioner by the Respondent. DB Power Limited (DBPL)	07.05.2019	08.05.2019	Misc
20/MP/2019 Alongwith IA No.35/2019	Petition seeking urgent intervention of the Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power trading Company of India Limited. NHPC Limited	07.05.2019	08.05.2019	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	07.05.2019	08.05.2019	Misc
384/MP/2018	Petition seeking approval for creation of security over the identified security in favour of Debenture Trustee pursuant to the execution of the Debenture Trust Deed on 27.6.2017 and for creation of charge, by way of hypothecation over the Hypothecated Property etc. Kudgi Transmission Limited & anr	07.05.2019	08.05.2019	Misc
382/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 15 and 16 of the CERC (Ancillary Services Operations) Regulations, 2015 seeking the exercise of the power to relax and remove difficulties on the aspect of the severe under-recovery of variable charges under Regulation 13.3 for the Five (5) Gas Based Generating Stations of NTPC. NTPC Limited	07.05.2019	08.05.2019	Misc
9/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. DGEN Transmission Company Limited	07.05.2019	08.05.2019	Misc
Review Petition No. 4/RP/2019 in Petition No. 16/TT/2017	Petition for review of order dated 9.1.2019 in Petition No. 16/TT/2017. Rajasthan Urja Vikas Nigam Ltd. (RUVNL)	02.05.2019	07.05.2019	Review
338/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for the assets covered under "Creation of 400/220 kV Sub-stations in NCT of Delhi during 12th plan period (Part-B1) in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India (PGCIL)	09.04.2019	07.05.2019	Transmission
40/RP/2018 in Petition No. 175/TT/2017	Petition for review of order dated 29.6.2018 in Petition No. 175/TT/2017. Delhi Transco Limited (DTL)	02.05.2019	07.05.2019	Review
Review Petition No. 25/RP/2018 in Petition No. 108/TT/2017	Petition for review of order dated 15.5.2018 in Petition No. 108/TT/2016. Teesta Power Transmission Ltd	02.05.2019	07.05.2019	Review
142/MP/2018	Petition under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2016-17 in respect of Parbati-III Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
144/MP/2018 221/MP/2018 222/MP/2018 223/MP/2018 316/MP/2018	Petition under Regulation 31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2014-15 in respect of Rangit Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
328/MP/2018 329/MP/2018 348/MP/2018 369/MP/2018 330/MP/2018	Petition under Regulation 31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2017-18 in respect of Sewa-II Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
143/MP/2018	Petition under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2016-17 in respect of Sewa-II Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
139/MP/2018	Petition under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2015-16 in respect of Dhauliganga Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
141/MP/2018	Petition under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2016-17 in respect of Chamera-III Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
140/MP/2018	Petition under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2015-16 in respect of Chamera-III Power Station. NHPC Limited	02.05.2019	07.05.2019	Misc
Review Petition No. 2/RP/2019 In Petition No. 95/MP/2017	Petition under Section 94 of the Electricity Act, 2003 read with the Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Review of the judgment and order dated 17.12.2018 passed in Petition No. 95/MP/2017 Solar Energy Corporation of India Limited (SECI)	02.05.2019	03.05.2019	Review
Review Petition No. 44/RP/2018 In Petition No. 235/MP/2015	Petition under Section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 17.9.2018 in Petition No. 235/MP/2015 Gujarat Urja Vikas Nigam Limited (GUVNL)	02.05.2019	03.05.2019	Review
Review Petition No. 19/RP/2018 In Petition No. 62/MP/2017	Petition for review of order dated 26.3.2018 in Petition No. 62/MP/2017 filed by POWERGRID NM Transmission Limited Power Grid N M Transmission Ltd. (PGNMTL)	02.05.2019	03.05.2019	Review
267/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for (Asset-1): Central sector portion (1646.039 kms) & (Asset-2): BBMB (2.35 km) for Establishment of Fibre Optic communication system in Northern region (1648.389 km) 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	09.04.2019	01.05.2019	Transmission
198/TT/2017 363/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 2014-19 block for 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 Limited	23.04.2019	01.05.2019	Transmission
105/TT/2018	Petition for determination of transmission tariff from anticipated/actual COD to 31.3.2019 for the assets under Eastern Region Strengthening Scheme-III (ERSS-III) 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 Limited	23.04.2019	01.05.2019	Transmission
182/TT/2018	Approval of transmission tariff for 400 kV, 125 MVAr Bus Reactor at Bina under Installation of Bus Reactor and ICT in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	23.04.2019	01.05.2019	Transmission
250/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for 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 Limited	23.04.2019	01.05.2019	Transmission
158/TT/2018	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Assets under “Augmentation of Transformers in Northern Region-Part B” in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	23.04.2019	01.05.2019	Transmission
235/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset under “Sub-station Extensions for Transmission system associated with Vindhyachal-V Project of NTPC (Part-B)” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	23.04.2019	01.05.2019	Transmission
181/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Main SCADA EMS System (5 assets) under project–“Expansion/ Upgradation of SCADA/ EMS System of SLDCs of Eastern Region” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	23.04.2019	01.05.2019	Transmission
111/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1:±300 MVAR STATCOM at 400kV Aurangabad Sub-station, Asset 2: ±200 MVAR STATCOM at 400kV Gwalior Sub-station, Asset 3:±300 MVAR STATCOM at 400kV Satna Substation and Asset 4: ±300 MVAR STATCOM at 400kV Solapur Sub-station under “Installation of STATCOMs in Western Region” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	23.04.2019	01.05.2019	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 ICTII 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. Power Grid Corporation of India Ltd. (PGCIL)	23.04.2019	01.05.2019	Transmission
173/TT/2018	Petition for determination of transmission tariff for Assets under “Eastern Region Strengthening Scheme–XI (ERSS-XI)” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	23.04.2019	01.05.2019	Transmission
268/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for NRSSS-XIX in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	23.04.2019	01.05.2019	Transmission
72/MP/2019 79/MP/2019 91/MP/2019 92/MP/2019 98/MP/2019 99/MP/2019	Petition for approval of Performance Linked Incentive for NLDC for the financial year 2017-18 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. National Load Despatch Centre (NLDC)	23.04.2019	29.04.2019	Misc
270/TT/2018	Petition for approval of transmission tariff for procurement of 3 nos. Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station” for tariff block 2014-19 in Western Region. Power Grid Corporation of India Limited (PGCIL)	23.04.2019	26.04.2019	Transmission
257/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for the assets covered under “System Strengthening-XXIV in Southern Region” Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India (PGCIL)	23.04.2019	26.04.2019	Transmission
335/TT/2018	Petition for determination of tariff for 2014-19 period from COD to 31.3.2019 for new Assets (a) to (e) combined with the existing system under Transmission and Distribution System activities of the DVC network. Damodar Valley Corporation	23.04.2019	26.04.2019	Transmission
240/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for interim true up of transmission tariff for 5 Nos. of assets under Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	23.04.2019	26.04.2019	Transmission
334/TT/2018	Petition for determination of transmission tariff for 2014-19 tariff block for the existing assets for 2017-19 period as well as for new asset from COD to 31.3.2019. Damodar Valley Corporation	23.04.2019	26.04.2019	Transmission
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of 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 TANGEDCO in relation thereto. GMR Warora Energy Limited	23.04.2019	26.04.2019	Misc
344/MP/2018 Alongwith IA No.26/2019	Petition for approval of the additional expenses on account of Wage Revision, Additional Manpower, Increase in Performance Related Pay Kitty, Certification Linked Incentive and higher O&M expenses for the control period 2014-19. Power System Operation Corporation Ltd. (POSOCO)	23.04.2019	25.04.2019	Misc
117/MP/2019 Alongwith IA No.38/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 27.4.2018 under the National Solar Mission Phase-II, Batch-IV, Tranche-XII seeking extension of the Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantees. Azure Power India Private Limited	23.04.2019	25.04.2019	Misc
13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for claiming relief under Change in Law on account of imposition of Safeguard Duty. Mahoba Solar (UP) Private Limited (MSUPPL)	16.04.2019	25.04.2019	Misc
183/MP/2015	Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes over increase in tariff sought by the Petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between petitioner and the respondents. Meenakshi Energy Private Ltd.	11.04.2019	24.04.2019	Misc
14/MP/2019	Petition seeking an appropriate mechanism for grant of adjustment/compensation to offset the financial/commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. Renew Solar Power Private Limited (RSPPL)	16.04.2019	24.04.2019	Misc
106/MP/2019	Petition under Section 79 (1) (c) and 79 (1) (f) of the Electricity Act, 2003 read with the regulatory framework under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and Medium Term Open Access to the Inter-State Transmission and related matters), Regulations, 2009, as amended from time to time, seeking issuance of appropriate directions to the generators to execute the revised Implementation Agreements with fresh timelines for the expedient and efficient execution of the generation plants and the associated transmission system, which is being implemented by the Petitioner under the Uttarakhand Integrated Transmission Project (UITP) as deemed inter-State Transmission System (ISTS), that is required for providing Long Term Open Access (LTA) for evacuation of power from the said generation plants and to also enter into tripartite Long Term Access Agreements (LTA Agreements) with the Petitioner and the Central Transmission Utility. Power Transmission Corporation of Utarakhand Limited	16.04.2019	24.04.2019	Misc
380/MP/2018	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 12.12.2013 executed between the Petitioner and the Respondent No. 1 for claiming compensation on account of events pertaining to change in law. IL&FS Tamil Nadu Power Company Limited	16.04.2019	24.04.2019	Misc
351/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 and in terms of the directions issued by the Central Government vide its notification dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to change in law in an expeditious manner. Coastal Energen Private Limited	16.04.2019	24.04.2019	Misc
119/MP/2017 378/MP/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. (RSTEPL)	16.04.2019	24.04.2019	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	16.04.2019	24.04.2019	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	16.04.2019	24.04.2019	Misc
327/MP/2018 Alongwith IA No. 87/2018	Petition under 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of 'Change in Law' events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	16.04.2019	24.04.2019	Misc
19/MP/2019	Petition seeking claiming relief under Change in Law on account of imposition of Safeguard Duty on the import of solar cells and modules. ACME Jaipur Solar Power Private Limited	16.04.2019	24.04.2019	Misc
92/MP/2018 Alongwith I.A. Nos. 15/2018 and 9/2019	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)	16.04.2019	24.04.2019	Misc
19/MP/2018 27/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 (TSP(4)PL)	16.04.2019	24.04.2019	Misc
76/MP/2018	Petition under Regulations 14, 5 (3) and (4) of the CERC (Terms and conditions for Recognition and issuance of Renewable Energy Generation) Regulations, 2010. Bhilangana Hydro Power Limited (BHPL)	16.04.2019	24.04.2019	Misc
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APMUL)	11.04.2019	23.04.2019	Misc
88/AT/2019	Application under Section 63 and Section 79(1)(b) of the Electricity Act, 2003 for adoption of tariff for supply of power to NBPDCL and SBPDCL by JITPL and SKS Power Generation (Chhattisgarh) Ltd. with back to back arrangement with the PTC India Limited. Bihar State Power (Holding) Company Limited (BSP(H)CL)	16.04.2019	23.04.2019	Misc
51/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for the declaration of 'Change in Law' event due to introduction and imposition of safeguard duty by way of Notification No.01/2018- customs (SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreements dated 31.10.2018 executed between the Petitioner and the Respondent. Azure Power Forty Three Private Limited (AP(43)PL)	16.04.2019	23.04.2019	Misc
39/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. GMR Warora Energy Limited	16.04.2019	23.04.2019	Misc
69/MP/2019	Petition seeking an appropriate mechanism for grant of compensation to offset financial/commercial impact of ‘Change in Law' event on account of imposition of safeguard duty. Phelan Energy Corporation of India Limited	16.04.2019	22.04.2019	Misc
97/MP/2019 with I.A.No. 32/2019	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 the Petitioner by Respondents, seeking change of name and/or re-accreditation. Magadh Sugar & Energy Limited	16.04.2019	22.04.2019	Misc
388/MP/2018 395/MP/2018	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.9.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws. Wardha Solar (Maharashtra) Private Ltd. (WS(M)PL)	11.04.2019	18.04.2019	Misc
5/MP/2019	Petition under Section 79 (1) of the Electricity Act, 2003 and Sections 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, challenging the rejection of Renewable Energy Certificate application of the Petitioner by the Respondent. ITC Limited (ITC)	11.04.2019	18.04.2019	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 133/MP/2018	Petition for measurement of GCV of coal from the samples taken from the Railway Wagon Top.NTPC Limited.	11.04.2019	18.04.2019	Misc
80/MP/2019	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Open Access in Inter- state transmission) Regulations, 2008. Chettinad Cement Corporation Private Limited (CCCPL)	11.04.2019	18.04.2019	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 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.	11.04.2019	16.04.2019	Misc
55/MP/2015	Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under Regulation 18 ready 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. Jindal India Thermal Power Limited.	11.04.2019	12.04.2019	Misc
360/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Assets (02 nos) associated with “East Coast Energy Pvt. Ltd. And NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B” in Eastern and Western Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	09.04.2019	12.04.2019	Transmission
I.A No.12/2019 in Petition No.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.	11.04.2019	12.04.2019	Misc
61/MP/2019	Petition seeking directions against the Respondent, National Load Dispatch Centre in the matter of issuance of the Renewable Energy Certificates to the Petitioners for the specified period. Weizmann Limited.	11.04.2019	12.04.2019	Misc
50/MP/2019	Petition seeking condonation of delay in complying with the procedure for issuance of Renewable Energy Certificates and to direct the Respondent to issue the certificates due to the Petitioner. BCML.	11.04.2019	12.04.2019	Misc
78/MP/2019	Petition seeking condonation of delay in applying for issuance of Renewable Energy Certificates against eligible quantum of renewable energy injected into the grid and consequently for issuance of the certificates by the Responden. Shri Ambalika Sugar Private Limited.	11.04.2019	12.04.2019	Misc
3/MP/2019 36/MP/2019	Petition under Section 17 (3) and (4) of the Electricity Act 2003 read with Clause 17.8.3 of the Rupee Loan Agreement dated 17.5.2016 along with Clause 11.9 of the Security Trustee Agreement dated 17.5.2016 along with Article 15 of the Transmission Service Agreement dated 24.6.2015 for grant of approval in relation to change of the constitution of the consortium of existing lenders already approved by this Commission vide its order dated 28.7.2016 in Petition No. 87/2016. Raipur-Rajnandgaon-Warora Transmission Limited.	04.04.2019	10.04.2019	Misc
4/MP/2019 352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 2.8.2016, executed between Parampujya Solar Energy Private Limited. and Solar Energy Corporation of India Ltd. for seeking approval of 'Change in Law' events due to enactment of the GST Laws. Parampujya Solar Energy Private Limited (PSEPL)	04.04.2019	09.04.2019	Misc
344/MP/2018 alongwith I.A No.26/2019	Miscellaneous petition filed under regulation 24 read with regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009, Regulation no. 35 (Power to Relax) and Regulation no. 36 (Removal of Difficulty) of RL DC fees and Charges Regulation 2015 and in compliance of the directions of the Commission issued vide Orders in Petition nos. 240/TT/2015 by NERLD(241/TT/2015 by WRLDC, 242/TT/2015 by SRLDC, 243/TT/2015 by NRLD, 244/TT/2015 by NLDC and 245/TT/2015 by ERLDC - ¬Approval of the additional expenses on account of Wage Revision, Additional Manpower, Increase in Performance Related Pay Kitty, Certification Linked Incentive and higher O&M expenses for the control period 2014-19. Power System Operation Corporation Ltd. (POSOCO)	04.04.2019	09.04.2019	Misc
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 Electricity 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. (LBPL)	04.04.2019	08.04.2019	Misc
71/MP/2019	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 executed between the Petitioner and the procurers for compensation and restoration of project economics due to unprecedented, unforeseen and uncontrollable depreciation of the INR vis-à-vis USD pursuant to the Hon’ble APTEL judgment dated 18.1.2019 in Appeal No.202 of 2016. Sasan Power Limited (SPL)	04.04.2019	08.04.2019	Misc
55/MP/2019 56/MP/2019 57/MP/2019 58/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for `Grant of Connectivity to projects based on Renewable sources to the Inter State Transmission System. Vaayu Renewable Energy (Mevasa) Private Limited (VRE(M)PL)	04.04.2019	05.04.2019	Misc
112/MP/2015 along with IA No. 31 of 2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Limited for compensation due to change in law impacting revenues and costs during the operating period. GMR Kamalanga Energy Ltd	04.04.2019	05.04.2019	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)	04.04.2019	05.04.2019	Misc
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	13.03.2019	01.04.2019	Generation
21/MP/2013 390/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the PPA executed between SPL and the Procures for compensation due to Change in Law during the construction period. Sasan Power Limited	12.03.2019	01.04.2019	Misc
IA No.24/2019 in Petition No.305/MP/2015	Applications under Regulation 111 of the CERC (Conduct of Business Regulations), 2009 to place on record copy of the judgment dated 21.12.2018 passed by the Hon'ble Appellate Tribunal for Electricity in Appeal No.193/2017-GMR Kamalanga Energy limited v. central Electricity regulatory Commission & Ors. and for interim orders/directions. Adhunik Power and Natural Resources Limited (APNRL)	20.03.2019	29.03.2019	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	20.03.2019	29.03.2019	Generation
7/MP/2019 alongwith IA No.10/2019	Petition under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the detailed procedure 2018 for directing PGCIL to inter-alia grant revised LTA to the Petitioner. Srijan Energy Systems Pvt. Ltd. (SESPL)	20.03.2019	28.03.2019	Misc
184/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 5.2.2015 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 Power India Private Limited	20.03.2019	28.03.2019	Misc
21/MP/2019 Alongwith IA No.14/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking extension of SCoD of the Project due to occurrence of force majeure events covered under Article 11 of the TSA dated 10.1.2018 executed between the Petitioner and Respondent No. 1 M/s FBTL; and further seeking extension of LTA operational time under the LTAs dated 22.9.2016 executed between Petitioner and Respondent No. 2, PGCIL on account of 'Change in Law' as covered under Clause 5.7 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by Govt. of India on 3.8.2017 and as further amended on 14.6.2018. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	20.03.2019	28.03.2019	Misc
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 line bays, 2X400 kV tie bays and part of 400/220 kV sub-station equipment at Raipur sub-station of PGCIL. Jindal Power Limited (JPL)	20.03.2019	28.03.2019	Misc
243/GT/2017	Petition for determination of tariff of Bongaigaon Thermal Power Station (3 x 250 MW) for the period from date of commercial operation of Unit-I (1.4.2016) to 31.3.2019 NTPC Ltd.	13.03.2019	28.03.2019	Generation
298/MP/2018	Petition seeking adjudication of disputes between the Petitioner and the Respondent for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC Damodar Valley Corporation	20.03.2019	28.03.2019	Misc
62/MP/2019 66/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 5 and 7 of the Central Electricity Regulatory Commission (Deviation, Settlement Mechanism and related matters) Regulations, 2014 as amended by the Fourth Amendment Regulations, 2018 effective from 1.1.2019. Noida Power Company Limited (NPCL)	20.03.2019	27.03.2019	Misc
81/MP/2019 Alongwith IA No.28/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 inter-alia seeking a declaration that the factor/event, namely, direction of Power Grid Corporation Limited to reroute the LILO of One Circuit of 765kV D/C Aurangabad-Padghe Transmission Line at Shikarpur GIS, is a Force Majeure event under the TSA dated 24.6.2015 and further seeking extension of time period for achieving the SCoD of the Project under Article 4.4.2 of the TSA and other consequential reliefs. Chhattisgarh- WR Transmission Limited (C(WR)TCL)	20.03.2019	27.03.2019	Misc
292/MP/2018	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulations 14 and 15 CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents, National Load Despatch Centre and the State Load Despatch Centre, to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Gokak Power and Energy Limited (GPEL)	20.03.2019	27.03.2019	Misc
293/MP/2018 294/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 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 Agreements. Azure Power India Private Limited	20.03.2019	27.03.2019	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	19.03.2019	25.03.2019	Misc
324/MP/2018 325/MP/2018	Petition filed under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005 Udupi Power Corporation Ltd.	19.03.2019	25.03.2019	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	19.03.2019	25.03.2019	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 (AGEL)	19.03.2019	25.03.2019	Misc
19/MP/2018 27/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 (TSPFPL)	19.03.2019	25.03.2019	Misc
263/MP/2018	Petition under Section 79(1) of the Electricity Act, 2003 and Sections 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, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondents. ENN-ENN Corporation Limited (EECL)	20.03.2019	25.03.2019	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.	20.03.2019	25.03.2019	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	20.03.2019	25.03.2019	Misc
43/MP/2019	Petition under Sections 79 of the Electricity Act, 2003 read with Article 12 of the PPAs dated 16.9.2016 claiming Carrying Cost on Change in Law compensation granted by the Order of the Commission dated 19.9.2018 in Petition No 50/MP/2018. Prayatna Developers Private Limited (PDPL)	19.03.2019	25.03.2019	Misc
44/MP/2019	Petition seeking compensation/ charges against the arbitrary deductions made by the Respondent from the tariff payments made to the Petitioner. ACME Koppal Solar Energy Private Limited and Others	19.03.2019	25.03.2019	Misc
45/MP/2019	Petition under Section 79 (1) (b) & (f) of the Electricity Act, 2003 read with read with Article 12 of the Power Purchase Agreements dated 2.8.2016, executed between the Petitioner and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws. Talettutayi Solar Projects One Pvt. Ltd. (TSPOPL)	19.03.2019	25.03.2019	Misc
68/MP/2018 46/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.	19.03.2019	25.03.2019	Misc
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.	19.03.2019	25.03.2019	Generation
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.	13.03.2019	25.03.2019	Generation
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of 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 TANGEDCO in relation thereto. GMR Warora Energy Limited	19.03.2019	25.03.2019	Misc
20/MP/2019	Petition seeking urgent intervention of the Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power trading Company of India Limited. NHPC Limited	19.03.2019	20.03.2019	Misc
178/GT/2017	Petition for determination of tariff of Solapur Super Thermal Power Station (2 x 660 MW) for the period from actual date of commercial operation of Unit-I (i.e. 25.9.2017) to 31.3.2019 NTPC Ltd.	13.03.2019	20.03.2019	Generation
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APMuL)	19.03.2019	20.03.2019	Misc
23/GT/2017	Approval of tariff of Nabinagar Thermal Power Project (4 x 250 MW) for the period from date of commercial operation of Unit-I to 31.3.2019 Bhartiya Rail Bijlee Company Limited (BRBCL)	13.03.2019	20.03.2019	Generation
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.	13.03.2019	19.03.2019	Generation
8/MP/2014 284/MP/2018	Petition for evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period. EMCO Energy Limited	12.03.2019	18.03.2019	Misc
55/MP/2015	Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under Regulation 18 ready 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. Jindal India Thermal Power Limited	13.03.2019	15.03.2019	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 26.12.2017dated 20.3.2018 in Petition No. 192/MP/2016 and order dated 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	12.03.2019	15.03.2019	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	13.03.2019	15.03.2019	Generation
117/MP/2017 222/MP/2017	Petition under Section 79(1) (b) and 79(1) (f) of the Electricity Act, 2003 read with Regulation 111 of Central Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking direction to the Respondent to pay 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	12.03.2019	15.03.2019	Misc
340/MP/2018	Petition under Section 79 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 (RSEPL) and Others	08.03.2019	13.03.2019	Misc
279/GT/2018	Petition for determination of final tariff for the period 11.10.2013 to 31.3.2014 in respect of Uri-II Power Station. NHPC Limited	06.03.2019	12.03.2019	Generation
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 (MCCPL)	08.03.2019	12.03.2019	Misc
Review Petition No. 01/RP/2019 in Petition No. 7/TT/2018	Review Petition No. 01/RP/2019 seeking review of order dated 5.11.2018 in Petition No. 7/TT/2018. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	12.03.2019	Review
Review Petition No. 39/RP/2018 in Petition No. 64/TT/2018	Review Petition No. 39/RP/2018 seeking review of order dated 20.7.2018 in Petition No. 64/TT/2018. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	12.03.2019	Review
258/TT/2018	Petition for determination of transmission tariff for 2 Nos. of 400 kV line bays at Srikakulam for termination of Srikakulam Pooling Station-Garividi 400 kV Quad D/C line under ''Sub-station works associated with strengthening of Transmission System beyond Vemagiri'' in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	11.03.2019	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	05.03.2019	11.03.2019	Misc
54/MP/2019 Alongwith IA No.27/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 for seeking various reliefs against the Respondents in terms of PPA dated 25.7.2013. TRN Energy Private Limited	08.03.2019	11.03.2019	Misc
Review Petition No. 44/RP/2018 in Petition No.235/MP/2015	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2015. Gujarat Urja Vikas Nigam Limited (GUVNL)	07.03.2019	11.03.2019	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.	06.03.2019	11.03.2019	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.	06.03.2019	11.03.2019	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 (BALCO)	06.03.2019	11.03.2019	Misc
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	07.03.2019	11.03.2019	Review
47/RP/2018 in Petition No. 117/GT/2018	Review of Order dated 9.10.2018 in Petition No. 117/GT/2018 with regard to determination of generation tariff of Koteshwar Hydro Electric Project (4x100 MW) for the period 1.4.2014 to 31.3.2019. THDC India Limited	07.03.2019	11.03.2019	Review
Review Petition No. 46/RP/2018 in Petition No. 192/TT/2017	Review Petition No. 46/RP/2018 seeking review of order dated 9.10.2018 in Petition No. 192/TT/2017. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	11.03.2019	Review
Review Petition No. 45/RP/2018 in Petition No. 213/TT/2017	Review Petition No. 45/RP/2018 seeking review of order dated 20.9.2018 in Petition No. 213/TT/2017. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	11.03.2019	Review
Review Petition No. 20/RP/2018 in Petition No. 13/TT/2017	Review Petition No. 20/RP/2018 seeking review of order dated 22.2.2018 in Petition No. 13/TT/2017. Power Grid Corporation of India Ltd. (PGCIL)	07.03.2019	11.03.2019	Review
Review Petition No. 25/RP/2018 in Petition No. 108/TT/2016	Review Petition No. 25/RP/2018 seeking review of order dated 15.5.2018 in Petition No. 108/TT/2016. Teestavalley Power Transmission Ltd. (TPTL)	07.03.2019	11.03.2019	Review
Review Petition No. 38/RP/2018 in Petition No. 116/TT/2017 alongwith IA No. 93/IA/2018	Review Petition No. 38/RP/2018 seeking review of order dated 20.7.2018 in Petition No. 116/TT/2017. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	11.03.2019	Review
Review Petition No. 43/RP/2018 in Petition No. 215/TT/2016	Review Petition No. 43/RP/2018 seeking review of order dated 9.7.2018 in Petition No. 215/TT/2016. Power Grid Corporation of India Limited (PGCIL)	07.03.2019	11.03.2019	Review
Review Petition No. 40/RP/2018 in Petition No. 175/TT/2017	Review Petition No. 40/RP/2018 seeking review of order dated 29.6.2018 in Petition No. 175/TT/2017. Delhi Transco Limited (DTL)	07.03.2019	11.03.2019	Review
Petition No.2/RP/2019 in Petition No. 95/MP/2017	Petition for review of the order dated 17.12.2018 in Petition No. 95/MP/2017 read with under Section 94 of the Electricity Act, 2003, read with the Order 47 Rule 1 of the CPC and Regulations 103(1) and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Solar Energy Corporation of India Limited	07.03.2019	11.03.2019	Review
187/MP/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.	06.03.2019	11.05.2019	Misc
117/MP/2017 222/MP/2017	Petition under Section 79(1) (b) and 79(1) (f) of the Electricity Act, 2003 read with Regulation 111 of Central Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking direction to the Respondent to pay 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	05.03.2019	11.03.2019	Misc
8/MP/2014 284/MP/2018	Petition for evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period. EMCO Energy Limited	05.03.2019	11.03.2019	Misc
42/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 8(5) and 8(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, read with Clause 4 of the Bulk Power Transmission Agreement dated 8.1.2010; read with Clause 12 of the BPTA entered into between PGCIL and various Electricity Boards for the Western Region dated 31.03.1999; Clause 14 of the BPTA entered into between PGCIL and various State Electricity Boards for the Eastern Region dated 16.9.2004; and Clause 13 of the BPTA entered into between PGCIL and Haryana Vidyut Prasaran Nigam Limited for the Northern Region dated 16.10.2003 challenging the levy of Transmission Charges on East Central Railway by PGCIL. East Central Railway	06.03.2019	07.03.2019	Misc
46/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for declaration of Change in Law event and grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of Safeguard Duty by way of Notification No.1/2018-Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance in terms of Article 17 of the PPAs dated 17.4.2017 executed between the Petitioner and the Respondent No.1 and 2. Arinsun Clean Energy Private Limited (ACEPL)	06.03.2019	07.03.2019	Misc
47/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs executed between the Petitioner and the Respondents for seeking approval of Safeguard Duty as an event under ‘Change in Law’. Avaada Clean Energy Private Limited (ACEPL)	06.03.2019	07.03.2019	Misc
379/TD/2018	Application for grant of licence for inter-State trading in electricity Rajasthan Urja Vikas Nigam Limited	06.03.2019	07.03.2019	Trading
219/TD/2018	Application for grant of licence for inter-State trading in electricity NTPC Limited	06.03.2019	07.03.2019	Trading
91/MP/2016	Petition seeking re-determination of gross station heat rate of Badarpur Thermal Power Station as provided under Regulation 36(c) (a) (ii) of the CERC (Terms and Conditions of Tariff) Regulations, 2014. Tata Power Delhi Distribution Co. Ltd. (TPDDL)	06.03.2019	07.03.2019	Misc
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	06.03.2019	07.03.2019	Misc
392/MP/2018	Approval under Section 17 (3) and (4) of the Electricity Act, 2003 by way of creation of security interest in favour of Security Trustee/Lenders and other security creating documents/financing agreements by way of mortgage/hypothecation/assignment of mortgage properties and project assets of Fatehgarh-Bhadla Transmission Limited. Fatehgarh-Bhadla Transmission Limited	06.03.2019	07.03.2019	Misc
22/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills of the Petitioner by the Respondent. DB Power Limited (DBPL)	05.03.2019	07.03.2019	Misc
IA No.17/2019 in Petition No. 175/MP/2016	Interlocutory Application for direction for compliance /clarification of the order dated 13.3.2018 in Petition No. 175/MP/2016. Punjab State Power Corporation Limited (PSPCL)	05.03.2019	07.03.2019	Misc
122/MP/2017	Petition for relinquishment of 250 MW of Long Term Access Agreement dated 4.12.2011 under Regulation 18 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State Transmission system and related matters) Regulations, 2009 (Connectivity Regulations) of the identified transmission system by the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. Essar Power Gujarat Limited (EPGL)	05.03.2019	07.03.2019	Misc
21/MP/2013 390/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the PPA executed between SPL and the Procures for compensation due to Change in Law during the construction period. Sasan Power Limited	05.03.2019	07.03.2019	Misc
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APMuL)	05.03.2019	07.03.2019	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 (MCCPL)	05.03.2019	07.03.2019	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 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.	27.02.2019	07.03.2019	Misc
48/MP/2019	Petition under Regulations 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and Detailed Procedure dated 15.5.2018 for extension of time for filing of documentation under Clauses 5.1 and 9.2 of the Detailed Procedure and deemed stage-II connectivity accorded by Power Grid Corporation of India Limited to ReGen Wing Farm (Vagari) Pvt. Ltd. ReGen Wind Farm (Vagarai) Pvt. Limited	28.02.2019	06.03.2019	Misc
198/TT/2017	Determination of transmission tariff for Asset-I: ±800 kV 3000 MW HVDC Pole-III and LILO of Biswanath Chariali-Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC Pole-IV alongwith Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III: LILO of Bongaigaon-Siliguri 400 kV D/c line (Quad) (under private Sector) alongwith associated bays at Alipurduar, Asset-IV: LILO of Balipara-Salakati 220 kV D/c line alongwith associated bays at new pooling station in Alipurduar, Asset-V: 1x315 MVA 400/220 kV, ICT-I at Alipurduar, AssetVI: 1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII: 1x125 MVAR 400 kV Bus Reactor-I at Alipurduar and AssetVIII: 1x125 MVAR 400 kV Bus Reactor-II at Alipurduar, under the transmission system associated with “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR” for tariff block 2014-19. Power Grid Corporation of India Ltd. (PGCIL)	28.02.2019	06.03.2019	Transmission
290/MP/2018	Petition under Sections 79(1)(c) read with 79(1)(k) of the Electricity Act, 2003 for allowing M/s S V Power Private Limited to use the dedicated transmission line (Petitioners plant to Bharari, Bilaspur Pooling station of PGCIL) on sharing basis along with other beneficiaries. ACB India Limited (ACBIL)	27.02.2019	06.03.2019	Misc
91/TT/2012	Approval of transmission tariff for Combined Assets for transmission system associated with Parbati-III-HEP in Northern Region for tariff block 2009-14 Power Grid Corporation of India Limited (PGCIL)	28.02.2019	06.03.2019	Transmission
203/TT/2016	Petition for 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)	28.02.2019	06.03.2019	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 Ltd. (PGCIL)	28.02.2019	06.03.2019	Transmission
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)	28.02.2019	06.03.2019	Transmission
177/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 132 kV D/C Silchar-Hailakandi (AEGCL) Transmission line (Balance portion beyond LILO point) along with associated bays at Hailakandi (AEGCL) Sub-station under “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” Power Grid Corporation of India Ltd. (PGCIL)	28.02.2019	06.03.2019	Transmission
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. Power Grid Corporation of India Limited (PGCIL)	28.02.2019	06.03.2019	Transmission
236/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of Asset 1-Part of 400 kV D/C Navsari Boisar transmission line from AP 18 to AP 38/0 through LILO point of 400 kV D/C Navsari Boisar at Magarwada GIS (23B/0) (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus) and Part of 400 kV D/C Vapi-Kudus transmission line from AP 38/0 to AP 44 and Asset 2-Part of 400 kV D/C Vapi-Kudus transmission line from 104/0 to Kudus (MSETCL) Sub-station and associated bays at Kudus (MSETCL) Sub-station under “Western Region System Strengthening Scheme-V” in Western Region. Power Grid Corporation of India Ltd. (PGCIL)	28.02.2019	06.03.2019	Transmission
26/TT/2017	Determination of tariff for Rajasthan Vidyut Prasaran Nigam (RVPN) owned lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity as per Central Electricity Regulatory Commission's order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC as per 2009 Tariff Regulations Rajasthan Rajya Vidyut Prasaran Nigam Ltd. (RRVPNL)	28.02.2019	06.03.2019	Transmission
87/TT/2017	Determination of transmission tariff of 400 kV Seoni (MP)- Sarni (MP) line and 400 kV Seoni (MP) Bhilai (Chhattisgarh) line, deemed ISTS lines, for 2009- 14 tariff period for inclusion in computation of PoC charges in accordance with the 2009 Tariff Regulations and Sharing of Inter-State Transmission charges and losses) Regulations, 2010 Madhya Pradesh Power Transmission Company Ltd. (MPPTCL)	28.02.2019	06.03.2019	Transmission
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)	28.02.2019	05.03.2019	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 Ltd. (KPTCL)	28.02.2019	05.03.2019	Transmission
163/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Modification of 132 kV bus arrangement including switchgear to Double Main (DM) scheme with GIS at 220/132 kV Birpara Sub-station under Eastern Region Strengthening Scheme XIV Power Grid Corporation of India Ltd. (PGCIL)	28.02.2019	05.03.2019	Transmission
332/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) 6.2.2007 (Bid-1) and 2.2.2007 (Bid-2) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited and the PPAs dated 7.8.2008 executed with Uttar Haryana Bijili Vitran Nigam Limited/Dakshin Haryana Bijili Vitran Nigam Limited in respect of mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Adani Power (Mundra) Limited (APML)	26.02.2019	05.03.2019	Misc
Petition No. 214/MP/2018 alongwith I.A.Nos.70/2018 and 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	27.02.2019	05.03.2019	Misc
186/MP/2018	Petition under Sections 79(1)(b and 79(1)(f)) of the Electricity Act, 2003, and other applicable provisions of the Electricity Act, 2003 for issuing directions to the Respondents to refund the amounts deducted on various heads contrary against the terms and conditions of the PPA dated 31.7.2012 between the Petitioner and respondent. KSK Mahanadi Power Company Limited	27.02.2019	05.03.2019	Misc
385/MP/2018	Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2009 read with the Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of REC) Regulations, 2010 and in order dated 30.3.2017 in Petition No. 2/SM/2017. Reliance Industries Limitedand Another	27.02.2019	05.03.2019	Misc
345/MP/2018	Petition for treatment of power drawn by CTU connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown periods and determination of tariff thereof. MP Power Management Co. Ltd. (MPPMCL)	26.02.2019	05.03.2019	Misc
15/MP/2019	Petition under Section 79(1) (b) and 79 (1) (f) of the Electricity Act, 2003 for declaration that any variation in the cost of fuel ‘invoiced’ to the Petitioner, owing to any increase in rate of taxes, levies, cess or duties which includes but is not limited to royalty, central excise duty, S.E.D. CST, energy cess, sizing charges, surface transportation, and also enactment of new taxes/royalties on the coal cost which includes but is not limited to NMET, DMF, forest transit fee and PWD cess, imposed by the Central Government, State Government/Union Territory, or any other Government, being a component of invoiced rate of coal, is a pass-through cost as per the terms of the PPA dated 7.8.2008. Jhajjar Power Limited (JPL)	27.02.2019	05.03.2019	Misc
278/MP/2018 303/MP/2018 304/MP/2018 339/MP/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)	27.02.2019	05.03.2019	Misc
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	26.02.2019	05.03.2019	Misc
70/MP/2018	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Godavari Biorefineries Limited (GBL)	26.02.2019	05.03.2019	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	27.02.2019	05.03.2019	Misc
Petition No. 92/MP/2018 Alongwith I.A. Nos. 15/2018 and 9/2019	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)	26.02.2019	05.03.2019	Misc
27/MP/2019	Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioner and the Respondent No.1 for seeking declaration and relief for 'Change in Law'. Clean Sustainable Energy Private Limited (CSEPL)	26.02.2019	05.03.2019	Misc
29/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 33 A and 33 B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and Related Matters) Regulations, 2009 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. M/s. INOX Wind Infrastructure Services Limited	26.02.2019	05.03.2019	Misc
340/MP/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	27.02.2019	05.03.2019	Misc
204/MP/2018	Petition under Section 66,79 and other applicable provisions of the Electricity Act,2003 read with CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable energy generation) Regulations, 2010. Eingur wind Energy Private Limited (EWEPL)	27.02.2019	05.03.2019	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	27.02.2019	05.03.2019	Misc
Petition No. 327/MP/2018 Alongwith IA No. 87/2018	Petition under 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of 'Change in Law' events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	27.02.2019	05.03.2019	Misc
138/MP/2018	Petition Under Section 79 of The Electricity Act 2003 read with Regulation 14 and 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 by the Respondent. DCM Shriram Limited	27.02.2019	05.03.2019	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	27.02.2019	28.02.2019	Misc
I.A. No. 23/2019 in Petition No.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 (NKTL)	27.02.2019	28.02.2019	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	27.02.2019	28.02.2019	Misc
Petition No.23/MP/2019 Alongwith IA No.15/2019	Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, alongwith (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business)Regulations,1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission system for Solar Energy Zones in Rajasthan. Power Grid Corporation of India Limited	27.02.2019	28.02.2019	Misc
Petition No. 265/MP/2018 Alongwith I.A No.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)	27.02.2019	28.02.2019	Misc
346/MP/2018	Petition seeking regulatory certainty with respect to treatment of such cost for mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Udupi Power Corporation Limited	26.02.2019	28.02.2019	Misc
Petition No. 132/MP/2018 alongwith I. A. No.12/2019	Petition for Section 19 (1) (c) of the Electricity Act, 2003 for declaration of LILO of 400 kV S/c Vindhyachal-Korba Transmission line of the Petitioner at Mahan, Madhya Pradesh as a permanent element of power evacuation system of 2X600 MW Essar (Mahan) Thermal Power Project of the Respondent No. 1. Power Grid Corporation of India Limited	26.02.2019	28.02.2019	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. Kudgil Transmission Limited	26.02.2019	28.02.2019	Misc
242/TT/2018	Petition for determination of transmission tariff in respect of three assets under Transmission System associated with “North East-Northern/Western Interconnector-I Project’’ under 2014 Tariff Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	26.02.2019	Transmission
363/TT/2018	Petition for determination of transmission tariff for Asset-I: ± ± 800 kV HVDC Biswanath Chariali- Agra Pole-I (1500 MW HVDC Terminals each at Biswanath Chariali and Agra with ± 800 kV Hexa Lapwing Transmission Line), Asset-II: Loop In and Loop Out (LILO) of 400 kV Ranganadi-Balipara-I transmission line at Biswanath Chariali PS alongwith associated bays at Biswanath Chariali PS, Asset-III: Loop In and Loop Out (LILO) of 400 kV Ranganadi-Balipara-II transmission at Biswanath Chariali PS alongwith associated bays at Biswanath Chariali PS, Asset-IV: 132 kV D/C Biswanath Chariali (PG) - Biswanath Chariali (AEGCL) transmission line alongwith associated bays at Biswanath Chariali (AEGCL) and Biswanath Chariali Pooling Station (PGCIL), Asset-V: 200 MVA, 400/132/33 kV ICT-I at Biswanath Chariali PS, Asset-VI: ± 800 kV Biswanath Chariali-Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra as per the Commission’s direction vide order dated 12.7.2018 in Petition 43/RP/2017 under “Transmission system associated with North East-Northern/Western Inter Connector-I” project for tariff block 2014-19 period under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	26.02.2019	Transmission
261/TT/2018	Petition for determination of transmission tariff for 1 no. 765 kV line bay at 765/400 kV Bilaspur Pooling Station (for Sipat STPS (NTPC) Bilaspur PS (PG) 765 kV 3rd S/C) under “POWERGRID Works associated with Additional System Strengthening for Sipat STPS” in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	26.02.2019	Transmission
259/TT/2018	Petition for determination of transmission tariff for four no. of assets associated with “Eastern Region Strengthening Scheme-XV (ERSS-XV)” in Eastern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited (PGCIL)	19.02.2019	26.02.2019	Transmission
256/TT/2018	Petition for determination of transmission tariff from 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 NaduPart-A1 (b)" in Southern Region. Power Grid Corporation of India Limited (PGCIL)	19.02.2019	26.02.2019	Transmission
255/TT/2018	Petition for determination of transmission tariff for 2014-19 period of ICTs at Mandola Sub-station and Ballabhgarh Sub-station under NRSS-XXXII in Northern Region. Power Grid Corporation of India Limited (PGCIL)	19.02.2019	26.02.2019	Transmission
253/TT/2018	Petition for determination of transmission tariff for Asset-I: 01x500 MVA, 400/220 kV/33 ICT and associated bays each at Warangal Sub-station, Khammam Sub-station, Gooty Sub-station and Kadapa Sub-station under System strengthening-XX” in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	26.02.2019	Transmission
241/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 765 kV, 2x330 MVAR Switchable Line Reactors to be charged as Bus Reactor at Dharamjaygarh end in both ckt of Jharsuguda-Dharamjaygarh 765 kV D/C Line under “Common System Associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-B” in Western Region. Power Grid Corporation of India Ltd. (PGCIL)	19.02.2019	26.02.2019	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)	19.02.2019	26.02.2019	Transmission
247/TT/2018	Petition for determination of transmission tariff of nine assets under WRSS XVII for 2014-19 period under the Central Electricity Regulatory (Terms and Conditions of Tariff Regulations), 2014. Power Grid Corporation of India Ltd.	19.02.2019	22.02.2019	Transmission
244/TT/2018	Petition for determination of transmission tariff for Asset-I: Chittorgarh-Ajmer 765 kV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both end under “Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part-B” in Northern Region for 2014-19 period. Power Grid Corporation of India Ltd.	19.02.2019	22.02.2019	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 Ltd. (PGCIL)	19.02.2019	22.02.2019	Transmission
237/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for 5 nos Transmission assets under “North Eastern Region Strengthening Scheme-IV(NERSS-IV)” for 2014-19 Tariff Block Period in North-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 Limited (PGCIL)	19.02.2019	22.02.2019	Transmission
112/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Limited for compensation due to change in law impacting revenues and costs during the operating period. (Pursuant to APTEL judgement dated 21.12.2018 in Appeal No. 193/2017) GMR Kamalanga Energy Limited and GMR Energy Limited	15.02.2019	22.02.2019	Misc
Petition No.31/MP/2019 Along with IA No. 18/2019	Petition under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014. Power Grid Corporation of India Limited	15.02.2019	21.02.2019	Misc
Petition No.40/MP/2019 alongwith IA No.21/2019 Petition No. 41/MP/2019 alongwith IA No.22/2019	Petition under Sections 73(n), 79(1)(c) and 79 (1)(f), and other applicable provisions of the Electricity Act, 2003 and in terms of Hon’ble Appellate Tribunal’s order dated 1.2.2019 read with order dated 7.2.2019 in Appeal No.200/2015 and Appeal No. 201/2015 Talcher-II Transmission Co. Ltd.	19.02.2019	21.02.2019	Misc
463/MP/2014	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs. 0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. GMR Vemagiri Power Generation Ltd.	15.02.2019	20.02.2019	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. (RSTEPL)	15.02.2019	20.02.2019	Misc
Petition No.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 (BALCO)	15.02.2019	20.02.2019	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	15.02.2019	20.02.2019	Misc
217/MP/2016	Petition seeking compensation on account of Changes in Law under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreement dated 1.4.2013 entered into between Thermal Powertech Corporation India Ltd. and the Distribution Companies in the States of Andhra Pradesh and Telangana. Thermal Powertech Corporation India Ltd. (TPCIL)	15.02.2019	20.02.2019	Misc
Petition No. 30/RP/2018 in Petition No. 133/TT/2017	Petition for review of order dated 29.6.2018 in Petition No. 133/TT/2017 under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Powergrid Corporation of India Limited	12.02.2019	20.02.2019	Review
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	14.02.2019	20.02.2019	Misc
324/MP/2018 325/MP/2018	Petition filed under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005. Udupi Power Corporation Ltd	14.02.2019	20.02.2019	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 system by the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. Essar Power Gujarat Limited (EPGL)	14.02.2019	20.02.2019	Misc
381/MP/2018	Petition for seeking approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets of Kohima-Mariani Transmission Limited and assignment of transmission licence in favour of the Security Trustee, acting on behalf of the lenders and for approval of documents creating security and of other documents in relation to the financing or refinancing of the transmission project build, owned, operated and maintained by Kohima Mariana transmission limited. Kohima-Mariani Transmission Limited & Anr.	14.02.2019	20.02.2019	Misc
Petition No. 18/MP/2019 Alongwith IA No. 13/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 for between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu seeking reference of disputes between CAPL and Procurers to Arbitration. Coastal Andhra Power Ltd. (CAPL) and Another	15.02.2019	20.02.2019	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 the employees of all the generating stations, transmission activity including retired person. Damodar Valley Corporation (DVC)	15.02.2019	20.02.2019	Misc
Petition No.169/MP/2016 alongwith IA No. 54/2018 176/MP/2016	Petition for adjudication of claim towards compensation arising out of change in Law and consequential reliefs as per provisions of the PPA dated 31.7.2012 executed between the Petitioner and Respondents. KSK Mahanadi Power Company Limited	15.02.2019	20.02.2019	Misc
117/MP/2017 222/MP/2017	Petition under Section 79(1) (b) and 79(1) (f) of the Electricity Act, 2003 read with Regulation 111 of Central Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking direction to the Respondent to pay tariff considering 1.8.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement 19.8.2013 executed between the Petitioner and the Respondent. D. B. Power Limited (DBPL)	15.02.2019	20.02.2019	Misc
183/MP/2015	Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes over increase in tariff sought by the Petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between petitioner and the respondents. Meenakshi Energy Private Limited.	15.02.2019	20.02.2019	Misc
357/MP/2018	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1's assets in favour of Petitioner No. 2 for the benefit of lenders and their agents for the purpose of financing Petitioner No. 1's Transmission Project. Goa Tamnar Transmission Project Limited & Anr.	14.02.2019	20.02.2019	Misc
291/MP/2018	Petition under Section 79(1)(c) and 79(1)(h) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulation, 2009, for Deviation Settlement Account. Indian Railways	14.02.2019	20.02.2019	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 (NLCIL)	14.02.2019	20.02.2019	Misc
118/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 Power Purchase Agreement dated 25.7.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 6 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Paschimanchal Vidyut Vitran Nigam Ltd, Purvanchal Vidyut Vitran Nigam Ltd, Madhyanchal Vidyut Vitran Nigam Ltd, Dakshinanchal Vidyut Vitran Nigam Ltd) dated 25.7.2013. TRN Energy Private Limited	14.02.2019	20.02.2019	Misc
Petition No. 200/MP/2017 alongwith IA No.78/2018	Payment of outstanding dues towards the power sold to Telangana State Power Corporation Committee (TSPCC). Nirani Sugars Limited	14.02.2019	20.02.2019	Misc
85/MP/2014	Petitions read with appropriate provisions of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 and CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010. And in the matter of Non- payment of transmission charges pertaining to LTA of 119.19 MW power from Mejia Unit#8 (DVC) by Damodar Valley Corporation (DVC), Kolkata (Received by way of Remand from APTEL). Power Grid Corporation of India Limited	14.02.2019	20.02.2019	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 (AGEL)	14.02.2019	20.02.2019	Misc
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/2016 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	12.02.2019	20.02.2019	Review
20/RP/2018	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	12.02.2019	20.02.2019	Review
8/RP/2017 Review Petition No. 9/RP/2017 alongwith IA No. 15/IA/2017 Review Petition No. 10/RP/2017 in Petition No. 384/TT/2014 Review Petition No. 16/RP/2017 in Petition No. 384/TT/2014	Petition for review of order dated 19.12.2016 in Petition No. 312/TT/2014. NTPC Limited	14.02.2019	20.02.2019	Review
Review 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 Limited (PCGIL)	12.02.2019	15.02.2019	Review
Review Petition No.29/RP/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 (PCGIL)	12.02.2019	15.02.2019	Review
249/GT/2016	Determination of tariff for the period 2014-19 in respect of 1200 MW Teesta III Hydro Electric Project Teesta Urja Ltd	06.02.2019	14.02.2019	Generation
Petition No. 41/RP/2018 in Petition No. 165/GT/2017	Petition seeking review of order dated 5.9.2018 in Petition No. 165/GT/2017 regarding approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014 THDC India Limited	12.02.2019	14.02.2019	Review
Review Petition No.21/RP/2018 in Petition No.110/MP/2018	Petition for Review of the Commission's order dated 3.4.2018 and order dated 26.4.2018 in Petition No. 110/MP/2018 Power Grid Corporation of India Limited (PCGIL)	12.02.2019	14.02.2019	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. Bhushan Power and Steel Limited (BPSL)	07.02.2019	14.02.2019	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)	07.02.2019	14.02.2019	Misc
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 (GUVNL)	08.02.2019	14.02.2019	Misc
342/MP/2018 343/MP/2018	Petition seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. ACME Rewa Solar Energy Private Limited	07.02.2019	14.02.2019	Misc
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)	12.02.2019	14.02.2019	Review
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	07.02.2019	12.02.2019	Misc
149/GT/2018	Approval of tariff of PARE Hydro Electric Power Plant for the period from COD to 31.03.2019 NEEPCO	06.02.2019	12.02.2019	Generation
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	07.02.2019	11.02.2019	Misc
68/MP/2017	Petition under section 79(1) (c) read with 79(1)(f) of the Electricity Act,2003 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	07.02.2019	11.02.2019	Misc
Petition No. 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. (LBPL)	07.02.2019	11.02.2019	Misc
393/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 to establish the payment security mechanism in favour of the Petitioner. JSW Hydro Energy Limited (JSW)	07.02.2019	11.02.2019	Misc
19/MP/2019	Petition seeking claiming relief under Change in Law on account of imposition of Safeguard Duty on the import of solar cells and modules. ACME Jaipur Solar Power Private Limited	07.02.2019	11.02.2019	Misc
306/GT/2018	Petition for approval of tariff of Lara Super Thermal Station (2 x 800 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 30.9.2018) to 31.3.2019 NTPC Ltd.	06.02.2019	11.02.2019	Misc
340/MP/2018	Petition under Section 79 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 (RSEPL) and Others	07.02.2019	11.02.2019	Misc
356/MP/2018	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the PPA executed by the Petitioner and Solar Energy Corporation of India Limited dated 27.4.2018 seeking relief on account of a 'Change in Law' viz. the introduction of Safeguard Duty, 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 PPA. Azure Power India Private Limited	07.02.2019	11.02.2019	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 (MEIL)	07.02.2019	11.02.2019	Misc
14/MP/2019	Petition seeking an appropriate mechanism for grant of adjustment/compensation to offset the financial/commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. Renew Solar Power Private Limited (RSPPL)	07.02.2019	11.02.2019	Misc
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 UrjaV ikas Nigam Limited and Adani Power (Mundra) Limited for approval of amendments to the PPAs by way of Supplemental PPAs. Gujarat Urja Vikas Nigam Limited (GUVNL)	4/5.02.2019	11.02.2019	Misc
280/GT/2018 320/GT/2018	Petition for determination of final tariff for the period 1.4.2013 to 31.3.2014 in respect of Teesta Low Dam-III Power Station NHPC Ltd.	06.02.2019	11.02.2019	Generation
13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for claiming relief under Change in Law on account of imposition of Safeguard Duty. Mahoba Solar (UP) Private Limited (MSUPPL)	07.02.2019	11.02.2019	Misc
17/MP/2019	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of Change in Law events relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	07.02.2019	11.02.2019	Misc
354/GT/2018	Petition for determination of tariff in respect of Teesta Low Dam Power station, Stage-IV for the period from 11.3.2016 (COD of first unit) to 31.3.2019. NHPC Ltd.	06.02.2019	11.02.2019	Generation
276/GT/2018	Petition for determination of tariff of 2x600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.2.2015 for the control period of 2014-19. Jindal India Thermal Power Limited	06.02.2019	08.02.2019	Generation
43/GT/2018	Approval of tariff for Kishanganga Hydro Electric Project (330 MW) for the period from anticipated COD of Unit-I and Unit-II to 31.3.2019. NHPC Ltd.	06.02.2019	08.02.2019	Generation
308/GT/2018	Petition for determination of final tariff for the period 2014-19 in respect of Uri-II Power Station. NHPC Ltd.	06.02.2019	08.02.2019	Generation
282/GT/2018 & 321/GT/2018	Petition for determination of final tariff for the period 30.6.2012 to 31.3.2014 in respect of Chamera-III Power Station. NHPC Ltd.	06.02.2019	08.02.2019	Generation
281/GT/2018 & 322/GT/2018	Petition for determination of final tariff for the period 29.6.2010 to 31.3.2014 in respect of Sewa-II Power Station NHPC Ltd.	06.02.2019	08.02.2019	Generation
24/MP/2019	Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of Power Purchase Agreement dated 22.4.2007 for Implementation of the Recommendations issued by the High-Power Committee vide its Report dated 3.10.2018, as ratified by the Policy Decision of the Government of Gujarat issued by Government Resolution dated 1.12.2018. Coastal Gujarat Power Limited (CGPL)	06.02.2019	08.02.2019	Misc
Petition No.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 (SEL)	31.01.2019	08.02.2019	Misc
I.A. No. 12/2019 In Petition No. 255/MP/2017	Interlocutory Application under Regulation 11 of the CERC (Conduct of Business) Regulations, 2009 seeking urgent Orders/reliefs Adhunik Power and Natural Resources Limited	31.01.2019	07.02.2019	Misc
284/MP/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	31.01.2019	07.02.2019	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 18.01.2014 and 20.01.2014. MB Power (Madhya Pradesh) Limited (MBPL)	31.01.2019	07.02.2019	Misc
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	31.01.2019	07.02.2019	Misc
19/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 and 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 (TSPFPL)	31.01.2019	07.02.2019	Misc
20/MP/2019	Petition seeking urgent intervention of the Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power trading Company of India Limited. NHPC Limited	31.01.2019	07.02.2019	Misc
263/MP/2018	Petition under Section 79(1) of the Electricity Act, 2003 and Sections 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, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondents. ENN-ENN Corporation Limited (EECL)	31.01.2019	07.02.2019	Misc
Petition No. 7/MP/2019 alongwith IA No.10/2019	Petition under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the detailed procedure 2018 for directing PGCIL to inter-alia grant revised LTA to the Petitioner. Srijan Energy Systems Pvt. Ltd. (SESPL)	31.01.2019	07.02.2019	Misc
293/MP/2018 294/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 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 Agreements. Azure Power India Private Limited	31.01.2019	07.02.2019	Misc
333/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 6.3 A and 6.3 B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding the validity of the Commercial Operations Date of Units I and II of its generating station as declared by Bhartiya Rail Bijlee Company Limited. East Central Railway (ECR)	31.01.2019	07.02.2019	Misc
319/RC/2018	Petition for implementation of Automatic Generation Control (AGC) pilot project in India. National Load Despatch Centre (NLDC)	31.01.2019	07.02.2019	Misc
Petition No. 27/MP/2018 Along with I.A No. 8/2018 and 99/2018	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 Krishna Windfarms Developers Private Limited and Solar Energy Corporation of India Limited. Krishna Windfarms Private Limited (KWPL)	31.01.2019	07.02.2019	Misc
291/MP/2018	Petition under Section 79(1)(c) and 79(1)(h) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulation, 2009, for Deviation Settlement Account. Western Central Railway (WCR)	31.01.2019	07.02.2019	Misc
292/MP/2018	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulations 14 and 15 CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents, National Load Despatch Centre and the State Load Despatch Centre, to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Gokak Power and Energy Limited (GPEL)	31.01.2019	07.02.2019	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 (NKTL)	31.01.2019	07.02.2019	Misc
200/TT/2018	Truing up of transmission tariff of 2009-14 tariff block and determination of tariff for 2014-19 tariff block of 4 assets under NRTSS in Northern Region. Power Grid Corporation of India (PGCIL)	24.01.2019	07.02.2019	Transmission
194/TT/2018	Petition for truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for the assets of “Transmission System associated with Mundra Ultra Mega Power Project”. Power Grid Corporation of India Limited (PGCIL)	24.01.2019	07.02.2019	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 the Power Purchase Agreements dated 2.8.2016 executed between Solar Power Developers of Suzlon Energy Ltd. being (i) Aalok Solarfarms Ltd. (ii) Abha Solarfarms Ltd. (iii) Shreyas Solarfarms Ltd. and (iv) Heramba Renewables Ltd. with NTPC Limited. Suzlon Energy Limited (SEL) and Others	31.01.2019	05.02.2019	Misc
240/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for interim true up of transmission tariff for 05 Nos. of assets under Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Ltd. (PGCIL)	24.01.2019	04.02.2019	Transmission
238/TT/2018	Petition for truing up of transmission tariff for 2009-14 tariff block and determination of tariff of 2014-19 tariff block of Asset I: Balance portion of 400 kV D/C Baripad- Jamshedpur (DVC) Transmission Line alongwith bay at Jamshedpur and Asset II: Reconductoring of circuit-II of 400 kV Siliguri-Purnea D/C line under Eastern Region Strengthening Scheme-I for Eastern Region. Power Grid Corporation of India Limited (PGCIL)	24.01.2019	04.02.2019	Transmission
234/TT/2018	Truing up transmission tariff for 2009-14 tariff period and determination of tariff of 2014-19 tariff block 9 assets under “765 kV System for Central Part of Northern Grid-Part III”. Power Grid Corporation of India (PGCIL)	24.01.2019	04.02.2019	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 and Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	24.01.2019	31.01.2019	Transmission
62/TT/2018	Approval of transmission tariff of 400 kV D/C Kishenpur-New Wanpoh Line alongwith associated bays at both ends under “Northern Region System Strengthening Scheme XVI” in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	22.01.2019	31.01.2019	Transmission
150/TT/2018	Determination of transmission 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 (DVC)	22.01.2019	31.01.2019	Transmission
125/TT/2018	Determination of transmission tariff from anticipated COD to 31.3.2019 of 400 kV D/C Allahabad-Kanpur Line along with associated bays at both ends including 2X50 MVAR Line Reactor at Kanpur end under Northern Regional System Strengthening Scheme-XXX under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited (PGCIL)	22.01.2019	31.01.2019	Transmission
182/TT/2018	Approval of transmission tariff for 400 kV, 125 MVAr Bus Reactor at Bina under Installation of Bus Reactor and ICT in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Ltd. (PGCIL)	24.01.2019	31.01.2019	Transmission
110/TT/2018	Approval for determination of transmission tariff from COD to 31.3.2019 for transmission asset Asset-1: 1X500 MVA 400/230 kV ICT along with associated bays and equipment at Arasur Sub-station, Asset-2: 1 X500 MVA 400/230 kV ICT along with associated bays and equipment at Karaikudi Sub-station, Asset-3: 1 X500 MVA 400/230 kV ICT along with associated bays and equipment at Tirunelveli Sub-station, Asset-4: 1 X500 MVA 400/230kV ICT along with associated bays and equipment at Pondicherry Sub-station, Asset-5: 1 X500 MVA 400/220 kV ICT along with bays and equipment at Kozhikode Sub-station under “Augmentation of transformation capacity in Southern Region”) under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited (PGCIL)	22.01.2019	31.01.2019	Transmission
107/TT/2018	Approval of transmission tariff from COD to 31.03.2019 for communication systemfor DVC under Expansion/ Up gradation of SCADA/ EMS System of SLDCs of Eastern Region (BSPTCL & DVC) under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	22.01.2019	30.01.2019	Transmission
29/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 33 A and 33 B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and Related Matters) Regulations, 2009 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. M/s. INOX Wind Infrastructure Services Limited	23.01.2019	30.01.2019	Misc
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 Power Grid Corporation of India Ltd. (PGCIL)	24.01.2019	30.01.2019	Transmission
124/TT/2018	Approval of transmission tariff 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	22.01.2019	30.01.2019	Transmission
115/MP/2018 152/MP/2018 155/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 (TPDDL)	23.01.2019	30.01.2019	Misc
46/MP/2018	Petition for revision of NAPAF in respect of NTPC’s Power Stations on account of shortage of coal availability. NTPC Ltd.	23.01.2019	30.01.2019	Misc
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.	23.01.2019	30.01.2019	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.	23.01.2019	30.01.2019	Misc
80/TT/2016 81/TT/2016	Approval under Sections 61, 62 and 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 and the Terms and Conditions of Tariff Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for Actual COD to 2018-19 for 400 kV Srinagar Sub-station as per the Commission's order dated 31.1.2013 against Petition No. 133/MP/2012. Power Transmission Corporation of Uttarakhand Ltd. (PTCUL)	24.01.2019	30.01.2019	Transmission
181/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Main SCADA EMS System (05 assets) under project–“Expansion/ Upgradation of SCADA/ EMS System of SLDCs of Eastern Region” under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Ltd. (PGCIL)	24.01.2019	30.01.2019	Transmission
106/TT/2018	Determination of transmission tariff of Asset: 400 kV D/C (Quad) Nabinagar-II-Gaya transmission line with 2 nos. associated bays at Gaya Sub-station associated with transmission system for Nabinagar-II TPS under Eastern Region. Power Grid Corporation of India Limited	22.01.2019	30.01.2019	Transmission
202/MP/2018	Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003, inter alia seeking setting aside of communication dated 27.6.2018 issued by PGCIL. Lanco Amarkantak Power Limited	23.01.2019	30.01.2019	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)	17.01.2019	30.01.2019	Misc
163/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Modification of 132 kV bus arrangement including switchgear to Double Main (DM) scheme with GIS at 220/132 kV Birpara Sub-station under Eastern Region Strengthening Scheme XIV under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	22.01.2019	30.01.2019	Transmission
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 2x660 MW Mahatma Gandhi The ram Power Plant at Matenhali, District Jhajjhar, Haryana. Tata Power Delhi Distribution Limited	23.01.2019	30.01.2019	Misc
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 UrjaV ikas Nigam Limited and Adani Power (Mundra) Limited for approval of amendments to the PPAs by way of Supplemental PPAs. Gujarat Urja Vikas Nigam Limited (GUVNL)	23.01.2019	25.01.2019	Misc
162/TT/2018	Approval of transmission tariff of 02 Nos. 400 kV line bays at Ranchi 400 kV Sub-station for Raghunathpur TPS-Ranchi 400 kV D/C transmission line under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	22.01.2019	25.01.2019	Transmission
Petition No. 48/RP/2018 along with I.A No. 103/ 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	22.01.2019	25.01.2019	Review
116/MP/2018	Petition under Section 79 (1) (b) (f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of 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 (JdVVNL) dated 1.11.2013. Maruti Clean Coal and Power Limited	23.01.2019	25.01.2019	Misc
105/TT/2018	Approval of transmission tariff for Asset I: Combined asset of (a) 400 kV D/C Sasaram-Daltonganj Transmission Line alongwith 2 x 50 MVAR Line Reactors at Daltonganj Sub-station; (b) 400/220 kV, 315 MVA ICT-I alongwith bays at Daltonganj Sub-station; (c) 400 kV 80 MVAR Bus Reactor at Daltonganj Sub-station; and (d) 400/220 kV, 315 MVA ICT-II alongwith bays at Daltonganj Sub-station; Asset II: 04 Nos. 220 kV Bays at Daltonganj Sub-station; Asset III: Provision of Circuit Breakers for making line reactors at Biharshariff Sub-station switchable; Asset IV: 01 no. 80 MVAR Bus Reactor At Duburi (OPTCL) Sub-station; Asset V: LILO of 2ndCkt. of 400 kV D/C Jamshedpur-Rourkela transmission line at Chaibasa Sub-station (non-bussed at Chaibasa); and Asset VI: 01 No. 500 MVA, 3 phase 400/220 kV, Transformer (2nd) and associated bays at Pandiabilli GIS under ERSS-III in Eastern Region under and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	22.01.2019	24.01.2019	Transmission
Review Petition No.44/RP/2018 in Petition No.235/MP/2017	Petition for review and modification of the order dated 17.9.2018 in Petition No. 235/MP/2017. Gujarat Urja Vikas Nigam Limited (GUVNL)	22.01.2019	24.01.2019	Review
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 (NKTL)	22.01.2019	24.01.2019	Misc
8/MP/2019	Petition for relaxation/modification of the provisions of the Indian Electricity Grid Code (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation and Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018 in respect of the schedule for operation of the Ratnagiri Gas Power Station. Ratnagiri Gas and Power Private Limited (RGPPL)	10.01.2019	23.01.2019	Misc
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-State Transmission and related matters) Regulations, 2009 for clarification regarding construction modalities for BALCO Dharamjaygarh 400 kV D/C (2nd D/C Line) for the purpose of connectivity to BALCO for 250 MW as a bulk consumer. Bharat Aluminum Company Limited (BALCO)	17.01.2019	22.01.2019	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 (DVC)	17.01.2019	21.01.2019	Misc
300/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations 2014 and read with statutory framework governing procurement of power through Competitive Bidding and Article 10 and 13 of the respective Power Purchase Agreements, executed between GMR Kamalanga Energy Limited and its beneficiaries, seeking compensation on account of Change in Law events impacting revenues and costs during the Operating Period. GMR Kamalanga Energy Limited and Another (GMRKEL)	17.01.2019	21.01.2019	Misc
246/MP/2018	In the matter of declaration and consequent direction for determination of transmission charges for the 220 kV D/C Bhilangana-III - Ghansali line in terms of the order dated 10.05.2018 passed by the Hon’ble Supreme Court in Civil Appeals No. 2368-70 of 2015 Bhilangana Hydro Power Limited (BHPL)	17.01.2019	18.01.2019	Misc
318/MP/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) Regulation 2010 thereby seeking quashing of the letters dated 28.03.2018, 29.03.2018 and 03.10.2018 issued by PGCIL. SEI Sunshine Power Private Ltd. (SSPPL)	17.01.2019	18.01.2019	Misc
213/MP/2018	Petition 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 Agreements. D. B. Power Limited(DBPL)	17.01.2019	18.01.2019	Misc
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	17.01.2019	18.01.2019	Misc
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	17.01.2019	18.01.2019	Misc
383/MP/2018 377/MP/2018	Petition under Section 142 read with 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 27.4.2018 in Petition No. 126/MP/2016. Bharat Aluminum Company Limited (BALCO)	17.01.2019	18.01.2019	Misc
301/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreements dated 17.3.2010, 21.3.2013 and 27.11.2013 executed between GMR Warora Energy Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period.GMR Warora Energy Limited (GMRWEL)	17.01.2019	18.01.2019	Misc
313/MP/2018	Petition under Section 79 (1) (c), (d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulation 111 and 114 of CERC (Conduct of Business) Regulations, 1999 for re-determination of Slab Rates for the period January 2016 to March 2016 i.e., Quarter Q4 of financial year 2015-16 determined vide order dated 12.3.2016. GRIDCO Limited	17.01.2019	18.01.2019	Misc
298/MP/2018	Petition seeking adjudication of disputes between the Petitioner and the Respondent for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC Damodar Valley Corporation	17.01.2019	18.01.2019	Misc
307/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, read with Clause 6.6 of the CERC (Indian Electricity Grid Code) Regulations, 2010 regarding outstanding amount of Reactive Energy Charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	17.01.2019	18.01.2019	Misc
Corrigendum 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	18.01.2019	Misc
35/MP/2018	Petition under Section 79(1) (f) read with CERC (Grant of Connectivity, Long Term Access and Medium–term Open Access in inter-State Transmission and related mattes) Regulations, 2009 seeking refund of the POC charges for 260 MW in Eastern Region granted under the Bulk Power Transmission Agreement dated 1.7.2016. GMR Kamalanga Energy Limited	18.12.2018	18.01.2019	Misc
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/MP/2018 211/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 5.2.2015 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 Sunshine Private Limited (Azure Sunshine)	10.01.2019	18.01.2019	Misc
Petition No. 164/MP/2018 With IA No. 5/2019 Petition No. 165/MP/2018 With IA No. 6/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 27.07.2016, executed between Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws Parampujya Solar Energy Private Limited	09.01.2019	17.01.2019	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 Sasan Power Limited (SPL)	08.01.2019	11.01.2019	Misc
139/MP/2018 140/MP/2018 141/MP/2018 142/MP/2018 143/MP/2018 144/MP/2018 221/MP/2018 222/MP/2018 223/MP/2018 316/MP/2018	Application under Regulation 31 (6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2015-16 in respect of Dhauliganga Power Station NHPC Limited	09.01.2019	11.01.2019	Misc
Petition No. 157/MP/2018 With IA No. 2/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 18.05.2016 executed between Prayatna Developers Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws Prayatna Developers Private Limited	09.01.2019	11.01.2019	Misc
209/MP/2017	Approval of transmission charges, transmission losses and other conditions for use of the 176.50 km double circuit 220 kV dedicated transmission line of Petitioner (ADHPL) from Prini (Generating station of ADHPL) to Nalagarh (Sub-station CTU). A D Hydro Power Ltd. (ADHPL)	10.01.2019	11.01.2019	Misc
Petition No. 206/MP/2018 along with IA No. 4/2019 Petition No. 209/MP/2018 along with IA No. 7/2019 Petition No. 212/MP/2018 along with IA No. 8.2019 226/MP/2018 Petition No. 210/MP/2018 along with IA No. 3/2019 Petition No. 207/MP/2018 along with IA No. 1/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 26.12.2016, executed between Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Parampujya Solar Energy Private Limited	10.01.2019	11.01.2019	Misc
208/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 07.12.2015 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	09.01.2019	11.01.2019	Misc
386/TD/2018	Petition for change of name of Inter-State trading Licensee holding Licence No. 20/Trading/CERC/2006 from JSW Green Energy Limited (JGEL) to JSW Power Trading Company Limited (JPTCL) JSW Power Trading Company Limited	09.01.2019	10.01.2019	Trading
112/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Limited for compensation due to change in law impacting revenues and costs during the operating period. GMR Kamalanga Energy Ltd & GKEL.	08.01.2019	09.01.2019	Misc
21/MP/2013 390/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the PPA executed between Sasan Power Limited and the Procures for compensation due to Change in Law during the construction period. Sasan Power Limited	08.01.2019	09.01.2019	Misc
184/TT/2011	Approval of transmission tariff of assets under Transmission System associated with Pallatana Gas Based Project and Bongaigaon Thermal Power Station in NER for tariff block 2009-14 period. Power Grid Corporation of India Limited	08.01.2019	09.01.2019	Transmission
332/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in Law) of the Power Purchase Agreements (PPAs) 6.2.2007 (Bid-1) and 2.2.2007 (Bid-2) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited and the PPAs dated 7.8.2008 executed with Uttar Haryana Bijili Vitran Nigam Limited/Dakshin Haryana Bijili Vitran Nigam Limited in respect of mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Adani Power (Mundra) Limited (APML)	08.01.2019	09.01.2019	Misc
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 specified period Olam Agro India Private Limited	08.01.2019	09.01.2019	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 (NKTL)	08.01.2019	09.01.2019	Misc
54/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 Respondent/Rajasthan Discoms. NLC India Limited	08.01.2019	09.01.2019	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 & anr.	08.01.2019	09.01.2019	Misc
346/MP/2018	Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Regulation 14 (3)(ii) of the CERC tariff Regulations, 2014, Article 1.1 (Change in Law) and 6.12 of the Power Purchase Agreements (PPAs) seeking regulatory certainty with respect to treatment of such cost for mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Udupi Power Corporation Limited	08.01.2019	09.01.2019	Misc
287/MP/2018	Petition under Regulation 16 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 as amended, for grant of registration to establish and operate a Power Exchange in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Pranurja Solution Limited (PSL)	08.01.2019	09.01.2019	Misc
76/MP/2018	Petition under Regulations 14, 5 (3) and (4) of the CERC (Terms and conditions for Recognition and issuance of Renewable Energy Generation) Regulations, 2010. Bhilangana Hydro Power Limited	08.01.2019	09.01.2019	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	18.12.2018	04.01.2019	Misc
152/MP/2018 155/MP/2018	Petition seeking adjudication of dispute between the Petitioner and Respondent NTPC Limited regarding excess recovery of Annual Fixed Costs for various generating stations of the Respondent during 2014-19 BRPL	19.12.2018	04.01.2019	Misc
270/TT/2018	Approval of transmission tariff for Procurement of 3 Nos. Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station” for tariff block 2014-19 in Western Region Power Grid Corporation of India Limited	13.12.2018	03.01.2019	Transmission
204/MP/2018	Petition under Section 66, 79 and other applicable provisions of the Electricity Act, 2003 read with CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable energy generation) Regulations, 2010 Eingur wind Energy Private Limited (EWEPL)	20.12.2018	02.01.2019	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	20.12.2018	01.01.2019	Misc
324/MP/2018	Petition filed under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005 Udupi Power Corporation Ltd.	20.12.2018	01.01.2019	Misc
255/MP/2017	Petition under Sections 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 25.3.2011 executed between the Petitioner and the Respondent No. 2 and as per the terms of the PSA dated 5.1.2011 executed between Respondent No. 1 and Respondent No. 2. Adhunik Power and Natural Resources Limited	20.12.2018	01.01.2019	Misc
243/GT/2017	Petition for determination of tariff of Bongaigaon Thermal Power Station (3 x 250 MW) for the period from date of commercial operation of Unit-I (1.4.2016) to 31.3.2019 NTPC Ltd.	18.12.2018	01.01.2019	Generation
220/MP/2018	Adjudication of disputes on the recovery of transmission charges of Element-II and Element-III of Kudgi Associated Transmission System from the beneficiaries before the Commercial Operation of Kudgi STPS. Kerala State Electricity Board Limited (KSEB)	20.12.2018	01.01.2019	Misc
197/MP/2018	Petition under Sections 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking recovery of the Escalable Energy Charges due to rectification in escalation rates of Domestic Coal falling within the scope of the Power Purchase Agreement dated 08.03.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 2 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Kerala State Electricity Board (KSEB-PPA) dated 13.6.2013 Bharat Aluminum Company Limited (BALCO)	20.12.2018	01.01.2019	Misc
166/MP/2018	Petition under Regulation 33 B of the Connectivity Regulations seeking clarification for appropriate action in Respondent- Jaiprakash Power Ventures Limited’s request for non-prosecution of its LTA Application. Power Grid Corporation of India Limited	20.12.2018	01.01.2019	Misc
Petition No. 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 e-mail dated 19.4.2017 sent by the Power Grid Corporation of India Ltd and refund of the payments made under protest by the Petitioner against the impugned invoices (Interlocutory application on behalf of the Petitioner seeking interim relief). Bharat Aluminum Company Limited (BALCO)	20.12.2018	01.01.2019	Misc
167/MP/2018	Petition under Section 79(1) (c) of the Electricity Act, 2003 seeking permission of the Commission to transfer and /or assign the rights and obligations of Sembcorp Gayatri Power Limited under the Transmission service Agreement dated 11.06.2014 to Sembcorp Energy India Limited, as stipulated under the scheme of Amalgamation. Sembcorp Gayatri Power Limited	11.12.2018	01.01.2019	Misc
132/MP/2018	Petition for Section 19 (1) (c) of the Electricity Act, 2003 for declaration of LILO of 400 kV S/c Vindhyachal-Korba Transmission line of the Petitioner at Mahan, Madhya Pradesh as a permanent element of power evacuation system of 2X600 MW Essar (Mahan) Thermal Power Project of the Respondent No. 1. Power Grid Corporation of India Limited	20.12.2018	01.01.2019	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)	20.12.2018	01.01.2019	Misc
186/MP/2018	Petition under Sections 79(1)(b and 79(1)(f)) of the Electricity Act, 2003, and other applicable provisions of the Electricity Act, 2003 for issuing directions to the Respondents to refund the amounts deducted on various heads contrary against the terms and conditions of the PPA dated 31.7.2012 between the Petitioner and respondent. KSK Mahanadi Power Company Limited	20.12.2018	01.01.2019	Misc
195/MP/2017	Petition under Section 61, 63 and 79 of Electricity Act, 2003 to be read with the other laid down statutory framework for seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of NRSS XXXI (B) Transmission Scheme under Tariff Based Competitive Bidding guidelines of Transmission Projects NRSS XXXI (B) Transmission limited	20.12.2018	01.01.2019	Misc