Central Electricity Regulatory Commission

Records of Proceedings(ROP) - 2020

Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
339/TT/2019	Petition for revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period of 220 kV Jallandhar-Hamirpur D/C Transmission Line alongwith associated bays in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
316/TT/2019	Petition for revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for 400 kV D/C Dhauliganga HEP–Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly (UPPCL) in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
314/TT/2019	Petition for truing up of the transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period of 400 kV S/C Chamera-1 Kishenpur Transmission System in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
255/TT/2019	Petition for revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of the tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for Agra (Power Grid)-Agra (UPPCL) 400 kV D/C Interconnection in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
51/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for assets associated with “Inter-Regional system strengthening scheme for Western Region and Northern Region (Part-A)”. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
596/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 440.8 MW Wind Power Projects (Tranche-VIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 8.12.2017. Solar Energy Corporation of India Limited (SECI)	27.08.2020	28.08.2020	Misc
579/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1150 MW Solar PV Power Projects (Tranche-IV) 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)	27.08.2020	28.08.2020	Misc
561/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be established by Vapi-II North Lakhimpur Transmission Limited. Vapi-II North Lakhimpur Transmission Limited (VNLTL)	27.08.2020	28.08.2020	Misc
334/MP/2020	Petition seeking extension of scheduled commercial operation date on account of Force Majeure Events and consequential reliefs. Warora Kurnool Transmission Limited (WKTL)	25.08.2020	28.08.2020	Misc
493/MP/2020	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.6.2015 for creation of security interest in the transmission project assets and other relevant documents of Sipat Transmission Limited in favour of New Security Trustee. Sipat Transmission Limited (STL) and Anr	25.08.2020	28.08.2020	Misc
457/MP/2020	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.6.2015 for creation of security interest in the transmission project assets and other relevant documents of Chhattisgarh-WR Transmission Limited in favour of Security Trustee. Chhattisgarh-WR Transmission Limited (CWRTL) and Anr.	25.08.2020	28.08.2020	Misc
456/MP/2020	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.6.2015 for creation of security interest in the transmission project assets and other relevant documents of Raipur-Rajnandgaon Warora Transmission Limited in favour of Security Trustee. Raipur-Rajnandgaon Warora Transmission Limited (RRWTL) and Anr.	25.08.2020	28.08.2020	Misc
488/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for Chamera Stage-I Transmission System associated with Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
395/TT/2019	Petition for revision of transmission tariff of the 2004-09 and 2009-14 tariff period, truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for 8 no. of assets under “Vindhyachal-III Transmission System” in Western Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
113/MP/2020	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges) as well as the Notice for Regulation of Power Supply dated 3.1.2020. KSK Mahanadi Power Limited (KMPL)	25.08.2020	28.08.2020	Misc
30/GT/2020	Petition for approval of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. SJVN Limited	13.08.2020	28.08.2020	Generation
25/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the State of Maharashtra and Dadra and Nagar Haveli pursuant to liberty granted in order dated 16.5.2019 in Petition No. 284/MP/2018. GMR Warora Energy Limited (GWEL)	25.08.2020	28.08.2020	Misc
264/MP/2020 265/MP/2020	Petition under Sections 63 and 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Change in Law, Article 12.2 of Transmission Service Agreement for Transmission System associated with Gadarwara Super Thermal Power Station (2×800 MW) of NTPC (Part-B). Power Grid Parli Transmission Limited (PPTL).	25.08.2020	28.08.2020	Misc
473/TT/2019	Petition for revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for assets under “Transmission System associated with RAPP-B Project” in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
477/TT/2019	Petition for revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for assets under “Augmentation of transformation capacity at Amritsar and Moga Sub-stations” in Northern Region. Power Grid Corporation of India Limited	24.08.2020	28.08.2020	Transmission
250/TT/2020	Petition for determination of transmission tariff of 2 no. assets from COD to 31.3.2019, truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for assets under “Eastern Region Strengthening Scheme IX” in Eastern Region. Power Grid Corporation of India Limited	10.08.2020	27.08.2020	Transmission
298/MP/2018	Petition seeking adjudication of disputes for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC- Order dated 13.3.2020 of the Appellate Tribunal for Electricity in Appeal No. 20/2020 (WBSEDCL v DVC) Damodar Valley Corporation	25.08.2020	27.08.2020	Misc
595/MP/2020	Petition for directions to the Respondents, National Load Despatch Centre and Odisha Renewable Energy Development Agency-State Nodal Agency for the fresh accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Dalmia Cement (Bharat) Limited (DCBL)	25.08.2020	27.08.2020	Misc
346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation (DVC)	25.08.2020	27.08.2020	Misc
343/MP/2020	Petition under Section 79(1) (c), (d) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, Central Railways. Ratnagiri Gas & Power Private Limited (RGPPL)	25.08.2020	27.08.2020	Misc
307/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Clause 6.6 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding outstanding amount of Reactive Energy Charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	25.08.2020	27.08.2020	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 (IGL)	25.08.2020	27.08.2020	Misc
389/GT/2020	Petition for approval of tariff of Barauni Thermal Power Station Stage-I for the period from the date of takeover i.e. 15.12.2018 to 31.3.2019. NTPC Limited	27.07.2020	27.08.2020	Generation
152/TT/2020	Approval for truing up of the tariff of the 2009-14 and 2014-19 periods and determination of transmission tariff for the 2019-24 period of two assets under NRSSS -IX. Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	26.08.2020	Transmission
275/MP/2019 along with I.A No. 9/2020	Petition pursuant to the directions of the Hon’ble Supreme Court vide its Order dated 2.7.2019 in Civil Appeal No. 111133 of 2011 and applicable provisions of the Electricity Act, 2003 including Sections 62 and 79(1)(b) Adani Power (Mundra) Limited	21.08.2020	26.08.2020	Misc
496/MP/2020 515/MP/2020 516/MP/2020 517/MP/2020 519/MP/2020 520/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of additional capital expenditure on installation of various Emission Control Systems at Feroze Gandhi Unchahar Thermal Power Station Stage-II (2×210 MW) in compliance of Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015 NTPC Limited (NTPC)	21.08.2020	26.08.2020	Misc
86/TT/2019	Petition for approval of transmission tariff in respect of 2 no. of assets under line bays associated with various Regional Strengthening Schemes in Northern Region. Power Grid Corporation of India Limited	19.08.2020	25.08.2020	Transmission
85/TT/2019	Petition for approval of transmission tariff for two assets under "Provision of STATCOM at Nalagarh & Lucknow in Northern Region". Power Grid Corporation of India Limited	19.08.2020	25.08.2020	Transmission
53/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 of 400 kV Dharmapuri (Salem New) Somanahalli 400 kV D/C Quad Line along with Bay Extensions at Dharmapuri (Salem New) and Somanahalli Sub-stations under Transmission System associated with System Strengthening XIV in Southern Region. Power Grid Corporation of India Limited	19.08.2020	25.08.2020	Transmission
105/TT/2020	Petition for determination of transmission tariff of the 2014-19 period in respect of four assets under Northern Region System Strengthening Scheme XXXIV in Northern Region. Power Grid Corporation of India Limited	19.08.2020	25.08.2020	Transmission
491/MP/2020 and IA No.61/2020	Petition seeking release of Bank Guarantee issued in favour of Respondent No.1 owing to frustration of the Long-Term Access Agreement dated 1.11.2012 between the Petitioner No.1 and Respondent No.1 in exercise of powers under Regulation 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 read with Section 79(1)(c) of the Electricity Act, 2003. SEW Nafra Power Corporation Limited (SNPCL) and Anr.	20.08.2020	25.08.2020	Misc
329/GT/2019 390/GT/2020	Petition for revision of tariff of Tuirial Hydro Electric Power Plant (60 MW) for the period from 1.4.2014 to 31.3.2019 after truing up exercise. NEEPCO	13.08.2020	25.08.2020	Generation
434/GT/2020 410/GT/2020	Petition for revision of tariff of Ratnagiri Power Station (1967.08 MW) for the period from 1.4.2014 to 31.3.2019 after truing up exercise Ratnagiri Gas and Power Private Ltd.	13.08.2020	25.08.2020	Generation
31/GT/2020	Petition for revision of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period 2014-19-Truing-up of tariff determined by the Commission’s order dated 19.7.2019 in Petition No. 314/GT/2018. SJVN Limited	13.08.2020	24.08.2020	Generation
170/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-1: 192.509 km of OPGW Links (Central Sector) and Asset-2: 242.484 km of OPGW Links (State Sector) under the project- “Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.” Power Grid Corporation of India Limited	19.08.2020	24.08.2020	Transmission
117/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for seven assets under “System Strengthening-VIII” in Southern Region. Power Grid Corporation of India Limited	10.08.2020	24.08.2020	Transmission
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 executed between the Petitioner and the Respondent No.2 and the Power Purchase Supply Agreement dated 5.1.2011 executed between Respondent No.1 and Respondent No.2. Adhunik Power and Natural Resources Limited (APNRL)	20.08.2020	24.08.2020	Misc
331/MP/2020	Petition under Section 79 (1) (c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity Act, 2003 and Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for the modified application of the provisions of Regulation 7 of the Sharing Regulations dealing with the point of connection transmission charges and losses to the solar power projects set up in the designated solar parks under the Guidelines issued by the Central Government for development of the Solar Parks. Andhra Pradesh Solar Power Corporation Private Limited and 3 Ors.	20.08.2020	24.08.2020	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 executed between the Petitioner and the Respondent No.2 and the Power Purchase Supply Agreement dated 5.1.2011 executed between Respondent No.1 and Respondent No.2. Adhunik Power and Natural Resources Limited (APNRL)	20.08.2020	24.08.2020	Misc
211/MP/2019	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 27.6.2016 executed between RattanIndia Solar 2 Private Limited and Solar Energy Corporation of India Limited for seeking approval of Change in Law events due to enactment of the GST Laws. Rattan India Solar 2 Private Limited (RS2PL)	20.08.2020	24.08.2020	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 (UPCL)	20.08.2020	24.08.2020	Misc
119/MP/2017 275/MP/2020	Petition under Section 79 of the Electricity Act, 2003 and Power Purchase Agreement dated 8.1.2011 entered into between Rajasthan Sun Technique Energy Private Limited and NTPC Vidyut Vyapar Nigam Limited for extension of Schedule Commissioning Date. Rajasthan Sun Technique Energy Private Limited (RSTEPL)	20.08.2020	24.08.2020	Misc
544/MP/2020 along with IA No.54/2020	Petition under Regulations 4 and 10 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 read with Regulations 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for giving prior intimation of undertaking telecommunication business by the Petitioner and for determination of revenue sharing mechanism. Sterlite Power Grid Ventures Limited (SPGVL)	20.08.2020	24.08.2020	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 the 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. vSasan Power Limited (SPL)	20.08.2020	24.08.2020	Misc
213/MP/2019	Petition under Section 79(1)(b) and 79(1)(f) of 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 (YIPL)	20.08.2020	24.08.2020	Misc
497/MP/2020	Petition under Section 79(1)(c), (d) and (f) and Regulation 103A of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for clarification/directions in regard to the order dated 10.10.2019 passed by the Commission in No. L-1/44/2010-CERC for determination of Point of Connection (PoC) rates and transmission losses for the period of October 2018 to December 2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	20.08.2020	24.08.2020	Misc
155/TT/2020	Petition for revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for NLC-II Transmission System in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	10.08.2020	22.08.2020	Transmission
341/MP/2020	Petition under Section 94 of the Electricity Act, 2003 read with Regulations 79 and 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 54 and 55 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of employees, Impact of GST, Minimum Wages and Security expenses (CISF) in Koteshwar Hydro Electric Project during the period 1.1.2016 to 31.3.2019. THDC India Limited (THDC)	20.08.2020	22.08.2020	Misc
330/MP/2020	Petition under Section 79(1) (f) of the Electricity Act, 2003 seeking appropriate orders for exemption in payment of Fixed Charges of Rs. 24,54,15,645/- by AP DISCOMs to Unit-II of NTPC Dadri Stage-II Central Generating Station. AP Southern Power Distribution Company Limited and Anr.	20.08.2020	22.08.2020	Misc
605/MP/2020 alongwith IA Nos.57/2020 and 58/2020	Petition under Section 79 of the Electricity Act, 2003 and the statutory framework governing the procurement of power through competitive bidding and Article 11 read with Article 13.5 and Article 4.5.3 of the Power Purchase Agreement dated 22.11.2018 executed between the Solar Energy Corporation of India Limited and Arina Solar Power Limited seeking directions to restrain SECI from invoking the bank guarantees and for returning the bank guarantees. Arina Solar Private Limited (ASPL)	20.08.2020	22.08.2020	Misc
510/TT/2019	Approval for truing up of Fees and Charges for 2014-19 tariff block and determination of Fees and Charges for 2019-24 tariff block of the Sub-Load Dispatch Centre at Modipuram of UPPCL. Power Grid Corporation of India Ltd. (PGCIL)	31.07.2020	22.08.2020	Transmission
472/GT/2014 474/GT/2014	Petition for truing up of capital expenditure and tariff of NLC TPS-I (600) MW for the period 1.4.2009 to 31.3.2014. NLC India Limited	13.08.2020	21.08.2020	Generation
220/GT/2020 444/GT/2020	Petition for revision of tariff of Ramagundam Super Thermal Power Station Stage- III (500 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise NTPC Ltd.	13.08.2020	21.08.2020	Generation
300/GT/2020 438/GT/2020	Petition for revision of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-II (420 MW) for the 2014-19 tariff period after truing up exercise. NTPC Ltd.	13.08.2020	21.08.2020	Generation
327/GT/2014	Approval of tariff of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019 in Petition No. 327/GT/2014-Implementation of the judgment dated 29.1.2020 of the Appellate Tribunal for Electricity in Appeal No. 93/2017 (NTPC v CERC & ors) NTPC Limited	13.08.2020	20.08.2020	Generation
196/TT/2020	Petition for truing up of the tariff of the 2014-19 period and determination of tariff of the 2019-24 period for assets under “Western Region System Strengthening Scheme-XIII” in Western Region. Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
85/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for transmission assets under Transmission System associated with “System Strengthening- XXIV in Southern Region. Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
303/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period of six assets under “System Strengthening in North/West Part of WR for IPP Projects in Chhattisgarh (IPP-E)”. Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
249/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for two assets under “Wardha-Hyderabad 765 kV link” in Southern Region. Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
421/TT/2019	Petition for truing up of the tariff of the 2014-19 period and determination of tariff of the 2019-24 period for 765 kV S/C Kurnool-Raichur transmission line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under “Southern Region System Strengthening Scheme–XXII ” in Southern Region Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
475/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for 400 kV D/C Nabinagar -Sasaram Transmission Line and associated 400 kV line bays at Sasaram Sub-station under “Transmission System associated with immediate evacuation system for Nabinagar TPS” in Eastern Region Power Grid Corporation of India Limited	10.08.2020	19.08.2020	Transmission
142/TT/2020	Petition for revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period under “Transmission System associated with Talcher II Project” in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	10.08.2020	19.08.2020	Transmission
83/TT/2020	Truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period for transmission assets under “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	10.08.2020	19.08.2020	Transmission
82/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for the assets covered under System Strengthening-X in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	10.08.2020	19.08.2020	Transmission
478/TT/2020	Petition for determination of transmission tariff from anticipated COD to 31.3.2024 of 220 kV Srinagar-Baramwari line under UITP Scheme. Power Transmission Corporation of Uttarakhand Ltd.	31.07.2020	17.08.2020	Transmission
310/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for subject assets under “Transmission System for Phase-1 Generation projects in Orissa Part-B” in Western Region Power Grid Corporation of India Limited	10.08.2020	17.08.2020	Transmission
327/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for subject assets under “Augmentation of Transformer and Bays in Western Region” in Western Region Power Grid Corporation of India Limited	10.08.2020	17.08.2020	Transmission
138/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for one asset under “Transmission System associated with Rapp 7 and 8 Part-A”. Power Grid Corporation of India Limited	28.07.2020	17.08.2020	Transmission
525/MP/2020 Along with IA No. 38/2020	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 invoking the jurisdiction of the Commission for inter-alia resolving discrepancies arising on account of conflict between the SCOD under the PPA and the date of operationalisation of connectivity and long term access, for seeking recognition of Change in Law and Force Majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to exemption from payment of transmission charges, opening a Letter of Credit for PoC charges and quashing of Default Notice issued by CTU. Sprng Renewable Energy Private Limited (SREPL)	11.08.2020	17.08.2020	Misc
226/MP/2020	Petition under Section 79 of the Electricity Act, 2003 seeking relief in time extension granted for commissioning of Petitioner's 50 MW Wind Power Project connected to Central Grid. Wind Four Renergy Private Limited (WFRPL)	11.08.2020	17.08.2020	Misc
313/TT/2019	Petition for truing up of the transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period in respect of Additional Converter Transformer (Spare) for Rihand-Dadri Bi-pole in Northern Region. Power Grid Corporation of India Limited	31.07.2020	16.08.2020	Transmission
153/MP/2018 154/MP/2018	Petition under Section 79 of the Act to adjudicate the dispute between the Petitioner and the Respondent, Electricity Department of Dadra and Nagar Haveli, as per the Bulk Power Transmission Agreement dated 6.9.2011. Maharashtra State Electricity Transmission Company Limited (MSETCL)	11.08.2020	14.08.2020	Misc
178/MP/2020	Petition under Section 79 of the Electricity Act, 2003 to adjudicate upon the dispute between the Petitioner and the Respondent, Electricity Department of Union Territory of Daman & Diu in accordance to the Bulk Power Transmission Agreement entered into between the parties on 6.9.2011. Maharashtra State Electricity Transmission Company Limited (MSETCL)	11.08.2020	14.08.2020	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 of India 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 (C(WR)TL)	11.08.2020	14.08.2020	Misc
432/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 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited (SPL)	11.08.2020	14.08.2020	Misc
296/MP/2019	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 for amendment of Power Purchase Agreements dated 27.1.2012 to align them with Regulation 15 of the Rajasthan Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2017. 1. Lexicon Vanijya Private Limited (LVPL) 2. Symphony Vyapar Private Limited (SVPL)	06.08.2020	14.08.2020	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) 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 Transmission System for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	06.08.2020	14.08.2020	Misc
128/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for one asset under “Northern Regional System Strengthening Scheme-XXX” in Northern Region. Power Grid Corporation of India Limited	28.07.2020	13.08.2020	Transmission
530/MP/2020 along with IA No.45/2020	Petition under Section 79(1)(c), 79(1)(f) and other applicable provision of the Electricity Act, 2003 seeking directions against the Respondents in relation to wrongful rejection of the Application for Short-Term Open Access for transfer of power from the Western Region to Southern Region. KSK Mahanadi Power Limited (KSKMPL)	11.08.2020	13.08.2020	Misc
598/MP/2020	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per Article 34 of the Power Supply Agreement dated 26.12.2014 read with Article 39.1 of the Power Supply Agreement. Bharat Aluminium Company Limited (BALCO)	11.08.2020	13.08.2020	Misc
558/MP/2020	Petition seeking approval under Section 17(3) & 17 (4) of the Electricity Act, 2003 for creation of security interest in favour of Security Trustee pursuant to Rupee Term Loan Facility Agreement, and other security creating documents/financing agreements by way of hypothecation/assignment of Project assets of East North Interconnection Company Limited. East North Interconnection Company Limited (ENICL)	11.08.2020	13.08.2020	Misc
450/MP/2019	Petition invoking Section 79 of the Electricity Act, 2003 read with (i) Article 10 of the Power Purchase Agreement dated 18.1.2014, (ii) Article 10 of Schedule 1 of the PPA dated 20.1.2014, (iii) Clause 4.7 of the Competitive Bidding Guidelines, and (iv) the Commissions' order dated 3.6.2019 passed in Petition No. 156/MP/2018 seeking approval of the additional capital and operational expenditure on account of installation of various Emission Control Systems in compliance with Ministry of Environment, Forest and Climate Change Notification dated 7.12.2015 MB Power (Madhya Pradesh) Limited (MBP(MP)L)	11.08.2020	13.08.2020	Misc
427/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking indulgence of the Commission to direct NTPC Vidyut Vyapar Nigam Limited to extend the SCOD of the Generation Project based on the Notifications dated 2.11.2011, 9.1.2013, 3.1.2014 and 17.12.2014 issued by Government of Andhra Pradesh, whereunder, the government has notified the project area as drought affected area for the period June 2011 to September 2011, June 2012 to September 2012, June 2013 to September 2013 and June 2014 to September 2014. Megha Engineering & Infrastructures Limited (MEIL)	11.08.2020	13.08.2020	Misc
351/MP/2018 and IA No. 4/2020 380/MP/2018 and IA No. 8/2020	Petition under Section 79(1)(b) and Section 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 (CEPL)	11.08.2020	13.08.2020	Misc
319/MP/2020	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003. NTPC Limited (NTPC)	11.08.2020	13.08.2020	Misc
463/TT/2020	Approval of tariff in respect of PTCUL owned transmission lines/system connecting with other states and intervening transmission lines incidental to inter-State transmission of electricity as per the order dated 14.3.2012 in Petition No.15/Suo-Motu/2012 for inclusion in POC charges. Power Transmission Corporation of Uttarakhand Limited.	31.07.2020	11.08.2020	Transmission
580/MP/2020 and IA No. 55/2020	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 4.9.2018 executed between ReNew Wind Energy (TN) Private Limited and Solar Energy Corporation of India Limited. ReNew Wind Energy (TN) Private Limited (ReNew)	06.08.2020	09.08.2020	Misc
551/MP/2020 and IA No.46/2020	Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 27, 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 the Detailed Procedure for Grant of Connectivity to Projects based on Renewable Sources to Inter-State Transmission System seeking relaxation of time period stipulated under Clause 11.2 of the Detailed Procedure and attendant Forms and Agreements for construction of dedicated transmission line and associated pooling substation. Avikaran Solar India Private Limited (ASIPL)	06.08.2020	09.08.2020	Misc
536/MP/2020	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for clarification and modification of the GST/Safeguard Duty Orders, issuance of directions to the Buying Utilities/Distribution Utilities for immediate payment and application of the orders commonly to all the similar placed project developers and Buying Utilities/Distribution Companies. Solar Energy Corporation of India Limited (SECI)	06.08.2020	09.08.2020	Misc
529/MP/2020	Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 33A of the 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 seeking relaxation of Regulation 8A of the said Regulations to remove the hardship being faced by Srijan Energy System Private Limited in transferring Stage-II connectivity and Long-Term Open Access granted to it by way of Stage-II connectivity intimation bearing No. C/CTU/ConSt.-II/WR/1200000312 dated 14.6.2018 and LTA intimation bearing No. C/CTU/W/07/LTA/1200002251 dated 29.11.2019 respectively by PGCIL. 1. Srijan Energy System Private Limited (SESPL) 2. Continuum Power Trading (TN) Private Limited (CTN)	06.08.2020	09.08.2020	Misc
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 passed by the Commission in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited (APNRL)	06.08.2020	09.08.2020	Misc
336/MP/2020	Petition under Section 79 (1)(c) and 79(1)(d) of the Electricity Act, 2003 for refund the excess Tariff collected during FY 2019-20 and permission to bill the beneficiaries based on the proposed Transmission Charges for the control period FY 2019-20 to FY 2023-24 in the Tariff Petitions filed by the Petitioner before this Commission on 3.2.2020 having Diary Nos. 318, 319 and 320 of 2020 till the time the Commission approves the Transmission Charges. Powerlinks Transmission Limited (PTL)	06.08.2020	09.08.2020	Misc
261/MP/2020	Petition seeking release of Bank Guarantee issued in favour of Respondent No.1 owing to frustration of the Long-Term Access Agreement dated 19.10.2012 between the Petitioner No.1 and Respondent No.1 in exercise of powers under Regulation 33A of the 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. Dirang Energy Limited (DEL) and Anr.	06.08.2020	09.08.2020	Misc
260/MP/2020	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of security expenses from 1.4.2019 to 31.3.2024, as detailed in the Petition. Power Grid Corporation of India Limited (PGCIL)	06.08.2020	09.08.2020	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 Discoms for release of amounts arbitrarily and wrongfully withheld by Respondents from fuel charges legally payable to Sembcorp Energy India Limited. Sembcorp Energy India Limited (SEIL)	06.08.2020	09.08.2020	Misc
180/MP/2020	Petition under Section 79 of the Electricity Act read with Regulations 24 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and 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 against the Respondent, National Load Despatch Centre in the matter of issuance of Renewable Energy Certificates to the Petitioner for the specific period. Tata Motors Limited (TML)	06.08.2020	09.08.2020	Misc
65/MP/2020 455/MP/2019	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorised deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited (RIL)	06.08.2020	09.08.2020	Misc
98/GT/2020	Petition for revision of tariff of Tehri Hydroelectric Power Project, Stage-I (1000 MW) for the period 1.4.2014 to 31.3.2019 based on truing up exercise in terms of Regulations 8 of the Tariff Regulations, 2014. THDC India Ltd.	27.07.2020	08.08.2020	Generation
496/TT/2019	Petition for truing up of transmission tariff of the 2014- 19 period and determination of tariff of the 2019-24 period for Augmentation of Hosur Sub-station by 1 x 315 MVA, 400/220 kV, Transformer and associated bays under System Strengthening Scheme-XIV in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	31.07.2020	07.08.2020	Transmission
349/TT/2019	Petition for truing up of transmission tariff of the 2014- 19 period and determination of tariff of the 2019-24 period for 2nd Spare Converter Transformers at Kolar and Talcher of Talcher-Kolar HVDC Link in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	31.07.2020	07.08.2020	Transmission
324/TT/2019	Petition for revision of transmission tariff of the 2001-04 and 2004-09 tariff periods on account of change in IOL and IOWC and consequent revision of transmission tariff of the 2009-14 tariff period, truing up of tariff of the 2014-19 tariff period and determination of tariff of the 2019-24 tariff period for Farakka-Malda Transmission Link and Additional 315 MVA Transformer at Malda in Eastern Region. Power Grid Corporation of India Ltd.	31.07.2020	07.08.2020	Transmission
23/TT/2020	Petition for truing up of tariff of the 2014-19 tariff period and determination of tariff of the 2019-24 tariff period in respect of Combined Asset consisting of Asset-1: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Hisar Sub-station, Asset-2: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Lucknow Sub-station; and Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in Northern Region under Provision of spare ICTs and reactors in Eastern, Northern, Southern and Western Regions. Power Grid Corporation of India Limited	31.07.2020	07.08.2020	Transmission
311/TT/2019	Petition for revision of transmission tariff of 2001-04 and 2004-09 tariff periods on account of change in IOL and IOWC to the extent of revision in IOL and in Maintenance Spares and consequent revision of transmission tariff for 2009-14 tariff period, truing up of tariff of 2014-19 tariff period and determination of tariff of 2019-24 tariff period for 50 MVA Auto Transformer at Malda in Eastern Region. Power Grid Corporation of India Ltd.	30.07.2020	06.08.2020	Transmission
310/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 400/220 kV, 1X315 MVA Auto transformer (ICT-III) at 400/220 kV sub-station at Vapi under installation of 1X315 MVA 400/220 kV Transformer at Vapi (Powergrid) sub-station in Western Region. Power Grid Corporation of India Ltd.	31.07.2020	05.08.2020	Transmission
206/MP/2020	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate direction(s) and/or order(s) from the Commission in relation to the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 which are preventing the Petitioner from exercising its rights under certain provisions of the Power Purchase Agreement entered pursuant to Competitive Bidding Guidelines 2017 with Solar Energy Corporation of India Limited and seeking the Commission to give effect to the detailed procedure as approved by the Commission to issue consequential directions to Power Grid Corporation of India Limited in terms of the relief sought in the Petition. ReNew Sun Waves Private Limited (RSWPL)	30.07.2020	05.08.2020	Misc
313/TT/2020	Petition for truing up of the tariff of the 2014-19 period and determination of tariff of the 2019-24 period for assets under “Transmission System Strengthening in Western region for IPPs in Chattisgarh (IPP-D)”in Western Region. Power Grid Corporation of India Limited	28.07.2020	05.08.2020	Transmission
290/TT/2020	Petition for revision of the tariff of the 2004-09 and 2009-14 period, truing up of the tariff of the 2014-19 period and determination of the tariff of the 2019-24 period for assets under “Transmission System associated with Tala HEP East-North Inter connector and Northern Region Transmission System” an inter-regional asset between Northern Region and Eastern Region. Power Grid Corporation of India Limited	28.07.2020	04.08.2020	Transmission
270/TT/2020	Petition for truing up of the tariff of the 2014-19 period and determination of the transmission tariff of the 2019-24 period for 6 nos. of assets under “Integration of Pooling Stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh” in Western Region. Power Grid Corporation of India Limited	28.07.2020	04.08.2020	Transmission
312/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for two assets under “Transmission System associated with Lara STPS – I (2x800 MW) Generation Project of NTPC” in Western Region. Power Grid Corporation of India Limited	28.07.2020	04.08.2020	Transmission
549/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 3000 MW Grid Connected Solar PV Power Projects selected through Competitive Bidding Process as per the Guidelines issued by Ministry of New and Renewable Energy on 10.3.2015. NTPC Limited (NTPC)	30.07.2020	04.08.2020	Misc
492/MP/2020	Petition under Section 79(1)(c), 79(1)(d), 79(1)(f) and 79 (1)(k) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in relation to Bill-3 raised in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 read with Billing, Collection, Disbursement (BCD) Procedure and inter-alia, seeking declaration that the Petitioner is entitled for complete offset of charges billed in Bill-1 as well as Bill-3, in the event the quantum of transmission corridor availed by the Petitioner in any region, is for corresponding period, equal to or more than the target region LTA quantum and for refund of monthly POC charges paid under Bill-3. DB Power Limited (DBPL)	30.07.2020	04.08.2020	Misc
513/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 7.8.2008 entered with Haryana Utilities, Guidelines for Determination of Tariff by Bidding Process for Procurement of Power by Distribution Licensees dated 19.1.2005, amended from time to time and revised Tariff Policy 2016, seeking compensation due to certain Change in Law events. Adani Power (Mundra) Limited (APMuL)	30.07.2020	04.08.2020	Misc
298/GT/2019	Petition for revision of tariff of Assam Gas Based Power Plant (291 MW) for the period 1.4.2014 to 31.3.2019 after truing-up exercise. NEEPCO	27.07.2020	04.08.2020	Generation
21/TT/2020	Approval for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station along with associated bays, under “Transmission System associated with Vindhyachal-V (500 MW) project of NTPC (Part- A)” in the Western Region. Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	03.08.2020	Transmission
15/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff for the 2019-24 period for transmission assets associated with Kakrapar Atomic Power Project 3&4 in the Western Region. Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	03.08.2020	Transmission
275/MP/2019 with I.A No.9/2020	Petition pursuant to the directions of the Supreme Court vide its 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	20.07.2020	03.08.2020	Misc
262/MP/2020	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes under the Power Purchase Agreement dated 11.12.2010 read with the Memorandum of Understanding dated 7.10.2010 between the Petitioner-Punjab State Power Corporation Limited and the Respondent- NTPC Limited. Punjab State Power Corporation Limited (PSPCL)	30.07.2020	03.08.2020	Misc
548/GT/2020	Petition for approval of tariff in respect of 110 MW Pare H.E Project for the useful plant life of 40 years on adoption of tariff rationalization measures approved by the Government of India. NEEPCO	27.07.2020	03.08.2020	Generation
268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited (SPGCL)	30.07.2020	03.08.2020	Misc
557/TD/2020	Petition under Regulations 9(4) and 15(3)(a) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Shree Cement Limited (SCL)	30.07.2020	03.08.2020	Trading
579/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1150 MW Solar PV Projects (Tranche IV) connected to the Inter-State Transmission System and selected through Competitive Bidding Process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited (SECI)	30.07.2020	03.08.2020	Misc
337/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 480 MW Solar PV Projects (Tranche V) connected to the Inter-State Transmission System and selected through Competitive Bidding Process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited (SECI)	30.07.2020	03.08.2020	Misc
305/TT/2020	Petition for truing of tariff of the 2014-19 period and determination of tariff of 3 ISTS lines owned by HPPTCL for the 2019-24 period H.P. Power Transmission Corporation Limited	13.07.2020	03.08.2020	Transmission
407/GT/2020	Petition for determination of generation tariff for the period from 1.4.2019 to 31.3.2024 and truing-up of generation tariff from 1.4.2014 to 31.3.2019 in respect of 262.5 MW gross capacity sale from 3 x 350 MW Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited GMR Kamalanga Energy Ltd.	27.07.2020	03.08.2020	Generation
277/MP/2020	Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking quashing of the letter and invoice dated 20.1.2020 issued by Power Grid Corporation of India Limited for claiming transmission charges. IL&FS Tamil Nadu Power Company Limited (IL&FS)	30.07.2020	03.08.2020	Misc
266/TT/2019	Petition for identification of 132 kV Nepanagar (from 220 kV Nepanagar Sub-station, Madhya Pradesh to Dharni (132/33 kV Dharni Sub-station, MSETCL Amaravati Zone, Maharashtra) line as Inter-State Transmission System and determination of Inter-State Transmission Tariff for the 2019-24 Tariff Period, for inclusion in the POC Transmission Charges. Maharashtra State Electricity Transmission Company Ltd. (MSETCL)	13.07.2020	03.08.2020	Transmission
151/TT/2020	Petition for truing up of the tariff of the 2014-19 period and determination of tariff of the 2019-24 period for one asset under “Transmission System Strengthening in WR-NR transmission corridor for IPPs in Chhattisgarh” in Northern Region. Power Grid Corporation of India Limited	28.07.2020	03.08.2020	Transmission
490/TT/2019	Truing up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period in respect of the 125 MVAR Bus Reactor at 400/200 kV Rajgarh Sub-station along with associated bays at Rajgarh Sub-station in the Western Region. Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	03.08.2020	Transmission
126/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for three assets covered under “Establishment of 400/220 kV GIS at Magarwada in Union Territory of Daman & Diu” in Western Region. Power Grid Corporation of India Limited	28.07.2020	03.08.2020	Transmission
136/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period in respect of Combined Assets under spare ICT scheme in Northern Region Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	03.08.2020	Transmission
114/TT/2020	Truing up of transmission tariff of the 2014-19 period and determination of transmission tariff for the 2019-24 period for the Special Protection Scheme (SPS) for Northern Regional Grid Stage- II. Power Grid Corporation of India Ltd. (PGCIL)	28.07.2020	03.08.2020	Transmission
34/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for two assets under “Provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7&8” in Western Region. Power Grid Corporation of India Limited	28.07.2020	03.08.2020	Transmission
293/GT/2019	Petition for revision of tariff of Doyang Hydro Electric Plant (75 MW) for the period 1.4.2014 to 31.3.2019 after truing-up exercise. NEEPCO	27.07.2020	02.08.2020	Generation
162/MP/2020	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 Inter-State Transmission Charges and Losses) Regulations, 2010 seeking appointment of Sole Arbitrator for adjudication of disputes between the parties herein in terms of Clause 3.13(b) of the Agreement dated 31.10.2014. Shree Cement Limited (SCL)	30.07.2020	02.08.2020	Misc
202/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, for truing up of expenditure approved vide order dated 31.5.2017 in Petition No. 36/MP/2017 for years 2016-19 towards deployment of special security forces (CISF) at Wagoora Sub-station in respect of Northern Region. Power Grid Corporation of India Limited (PGCIL)	30.07.2020	02.08.2020	Misc
203/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing up of expenditure approved vide order dated 20.3.2017 in Petition No. 136/MP/2016 for years 2016-19 towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-station in respect of Eastern and North Eastern Region. Power Grid Corporation of India Limited (PGCIL)	30.07.2020	02.08.2020	Misc
332/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of the dispute arising out of the action of Power Grid Corporation of India Limited in seeking opening of a Letter of Credit in favour of PGCIL towards PoC charges for the unutilized Long Term Access for 50 MW capacity. Ostro Kutch Wind Private Limited (OKWPL)	30.07.2020	02.08.2020	Misc
17/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for five assets under System Strengthening Scheme XIII in the Southern Region. Power Grid Corporation of India Limited	22.07.2020	01.08.2020	Transmission
200/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of additional capital expenditure on account of implementation of Flue Gas De-Sulphurization (FGD) System at NLC Tamil Nadu Power Limited (NTPL), 2×500 MW Thermal Power Station in compliance with the Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015. NLC Tamil Nadu Power Limited (NLC)	21.07.2020	31.07.2020	Misc
414/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of additional capital expenditure on installation of various Emission Control Systems at National Capital Thermal Power Station Dadri-Stage-I (840 MW) in compliance of Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015. NTPC Limited (NTPC)	21.07.2020	31.07.2020	Misc
5/RP/2020 in Petition No. 361/TT/2018	Review Petition No. 5/RP/2020 seeking review of order dated 8.11.2019 in Petition No. 361/TT/2018 Karnataka Power Transmission Corporation Limited	16.07.2020	30.07.2020	Review
13/RP/2020 along with IA 26/IA/2020	Petition seeking review of order dated 25.4.2019 in Petition No. 124/TT/2018 alongwith I.A. No.26/IA/2020. National Hydroelectric Power Corporation Limited	16.07.2020	30.07.2020	Review
183/MP/2020 267/MP/2020 333/MP/2020 335/MP/2020 338/MP/2020 339/MP/2020 342/MP/2020 499/MP/2020 501/MP/2020 508/MP/2020 509/MP/2020 510/MP/2020 512/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of additional capital expenditure on installation of various Emission Control Systems at Barh Super Thermal Power Station Stage-II (2×660 MW) in compliance of Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015. NTPC Limited (NTPC)	21.07.2020	29.07.2020	Misc
171/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period of assets under Inter-connection between India and Bangladesh Electrical Grids for India portion in Eastern Region. Power Grid Corporation of India Limited	22.07.2020	29.07.2020	Transmission
24/TT/2020	Truing up of tariff of the 2014-19 tariff period and determination of tariff of the 2019-24 tariff period in respect of two assets (combined) under “Transmission System associated with Koldam Hydro-electric Project in the Northern Region” Power Grid Corporation of India Ltd. (PGCIL)	22.07.2020	28.07.2020	Transmission
481/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for the assets covered under Transmission System for Connectivity for NCC Power Projects Ltd. in Southern Region. Power Grid Corporation of India Ltd.	22.07.2020	28.07.2020	Transmission
482/TT/2020	Petition for truing up of transmission charges for 2014-19 period and determination of transmission tariff for 2019-24 period in respect of Existing Transmission and Distribution System Network of Damodar Valley Corporation. Damodar Valley Corporation	13.07.2020	28.07.2020	Transmission
484/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for the assets under “Supplementary Transmission System associated with Vallur TPS” in Southern Region. Power Grid Corporation of India Ltd.	22.07.2020	28.07.2020	Transmission
504/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for the assets under Eastern Region Strengthening Scheme-VI in Eastern Region. Power Grid Corporation of India Limited	22.07.2020	28.07.2020	Transmission
145/TT/2018 alongwith I.A. bearing Dy.No.321/2020)	Application seeking permission to place on record order dated 15.9.2009 under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999. Essar Power Transmission Company Limited	23.07.2020	27.07.2020	Misc
530/MP/2020 along with IA No. 45/2020	Petition under Section 79(1)(c), 79(1)(f) and other applicable provision of the Electricity Act, 2003 seeking directions against the Respondents in relation to wrongful rejection of the Application for Short-Term Open Access for transfer of power from the Western Region to Southern Region. KSK Mahanadi Power Limited (KSKMPL)	23.07.2020	27.07.2020	Misc
478/TT/2019	Truing up of tariff of the 2014-19 period and determination of tariff for the 2019-24 period for transmission assets under ATS of Tuticorin JV TPS in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	17.07.2020	27.07.2020	Transmission
58/TT/2020	Approval for truing up of transmission tariff for tariff period 2014-19 and determination of transmission tariff for tariff period 2019-24 for Hassan-Mysore 400 kV D/C transmission line and extension of 400/220 kV Hassan & Mysore sub-station under System Strengthening-IX in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	17.07.2020	27.07.2020	Transmission
39/TT/2020	Approval for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for 400 kV D/C (Quad) Nabinagar-II-TPS-Gaya transmission line with 02 nos. associated bays at Gaya Sub-station associated with Transmission System for Nabinagar-II TPS (3X660 MW) in the Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	17.07.2020	27.07.2020	Transmission
03/TT/2020	Approval for truing up transmission tariff of the 2014-19 and determination of transmission tariff of the 2019-24 tariff period of Nellore-Gooty 400 kV D/C (Quad) line with associated bay extension at Nellore & Gooty Sub-station under transmission system associated with SRSS XVlll-A (Formerly KUMPP Part A). Power Grid Corporation of India Ltd. (PGCIL)	17.07.2020	27.07.2020	Transmission
276/TT/2020	Petition for determination of transmission tariff of 2019-24 period for 7 Nos. of Transmission Lines connecting Karnataka and other neighbouring States (Natural Inter State Transmission Lines) pertaining to KPTCL. Karnataka Power Transmission Corporation Limited	13.07.2020	27.07.2020	Transmission
211/MP/2011	Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. Steel Authority of India Limited (SAIL)	23.07.2020	27.07.2020	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)	23.07.2020	27.07.2020	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 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 Agreements. Azure Power India Private Limited (APIPL)	21.07.2020	26.07.2020	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. Coastal Gujarat Power Limited (CGPL)	21.07.2020	26.07.2020	Misc
69/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for two nos. of transmission assets under "Sub-station Works Associated with Strengthening of Transmission System beyond Vemagiri" in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	13.07.2020	26.07.2020	Transmission
2/RP/2020 in Petition No. 182/TT/2018	Review Petition No. 2/RP/2020 seeking review of order dated 1.11.2019 in Petition No. 182/TT/2018. Power Grid Corporation of India Ltd. (PGCIL)	16.07.2020	24.07.2020	Review
199/MP/2020	Petition for determination of fees and charges payable to the Petitioner which has been designated as the Settlement Nodal Agency by the Ministry of Power, Government of India under the Guidelines for Import/Export (Cross Border) of Electricity, 2018 to undertake various activities for settlement of grid operation related charges as enumerated in the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019. NTPC Vidyut Vyapar Nigam Limited (NVVNL)	21.07.2020	23.07.2020	Misc
366/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 1.11.2013 entered into between the Petitioner and 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 (EPS), 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, Forest and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 1.1.2003 and before 31.12.2016. DB Power Limited (DBPL)	21.07.2020	23.07.2020	Misc
14/RP/2020 in Petition No. 305/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 seeking review of the order dated 29.1.2020 in Petition No.305/MP/2015 along with IA No. 24 of 2019. Adhunik Power and Natural Resources Limited (APNRL)	16.07.2020	22.07.2020	Review
9/RP/2020 in Petition No. 245/MP/2018	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 the order dated 8.1.2020 in Petition No.245/MP/2018. ONGC Tripura Power Company Limited (OTPCL)	16.07.2020	22.07.2020	Review
265/TT/2019	Petition for determination of tariff of the Inter-State transmission lines connecting two States along with the bays for the APTRANSCO owned transmission lines/system for the 2019-24 tariff period for inclusion in POC mechanism Transmission Corporation of Andhra Pradesh Limited.	13.07.2020	21.07.2020	Transmission
17/TT/2020 171/TT/2020 504/TT/2019 484/TT/2019 481/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period of 5 assets in System Strengthening Scheme XIII in the Southern Region. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
24/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period for in respect of Combined Assets consisting of:- Asset I: Koldam Nalagarh 400 kV D/C (Quad) line along with bays at Nalagarh Sub-station; Asset II: 400 kV line bays at Ludhiana Sub-station covered under “Transmission system associated with Koldam Hydro-electric project” in the Northern Region. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
55/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period of the Transmission System associated with Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
155/TT/2020 142/TT/2020	Petition for revision of transmission tariff for 2001-04, 2004-09 and 2009-14 tariff period, truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for NLC II Transmission System in the Southern Region. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
194/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period of the Transmission System associated with Krishnapatnam UMPP part C1. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
475/TT/2019	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period of the Transmission System associated with immediate evacuation system for Nabinagar TPS in Eastern Region. Powergrid Corporation of India Limited	17.07.2020	21.07.2020	Transmission
156/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for “Hot Line Speech Communication (Computer Dialing) System for Grid Operation” under project “Establishment of Fiber Optic Communication under Wide band Communication Expansion plan in North Eastern Region.” Power Grid Corporation of India Ltd. (PGCIL)	13.07.2020	21.07.2020	Transmission
247/TT/2020	Petition for determination of tariff of (1) 400 kV K.V Kota Suryapet – 1 & 2 feeders for period 2016-19 (2) Part of PGCIL 400 kV VJA-NLR line (Nunna Manubolu) to the extent of 18.405 km (Part of Nunna Manubolu Ckt-3 from Loc.No:532/15 to Loc. Nunna SS + Part of VTPS Manubolu Ckt from Loc.532/16 to Loc. VTPS) for the 2015-19 period. Transmission Corporation of Andhra Pradesh Limited.	13.07.2020	21.07.2020	Transmission
383/TT/2019	Petition for truing-up of capital cost for the period from 1.4.2014 to 31.3.2019 and determination of transmission tariff for the period from 1.4.2019 to 31.3.2024 for Transmission System constructed, maintained and operated by Torrent Power Grid Ltd. Torrent Power Grid Limited (TPGL)	13.07.2020	21.07.2020	Transmission
462/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for four no. of assets under Eastern Region Strengthening Scheme-V (ERSS-V) in Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	13.07.2020	21.07.2020	Transmission
466/TT/2020	Petition for truing up of transmission charges of 2017-18 and 2018-19 period as well as determination of transmission tariff for the 2019-24 period in respect of four non-ISTS 400 kV Transmission Lines carrying ISTS Power of Damodar Valley Corporation. Damodar Valley Corporation	13.07.2020	21.07.2020	Transmission
505/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for five no. of assets under System strengthening-XXIII in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	13.07.2020	21.07.2020	Transmission
518/MP/2020	Petition under Sections 66 and 79(k) of the Electricity Act, 2003 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 directing the Respondents to give accreditation and registration of the Petitioner under Renewable Energy Certificate Mechanism and grant/issue the RECs for the period 26.1.2014 to 28.10.2017. SLS Power Corporation Limited (SPCL)	14.07.2020	21.07.2020	Misc
495/MP/2020	Petition under Regulation 4 of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 intimating the Commission about continuation of Telecommunication and Digital Technology Businesses in accordance with the earlier approvals granted by the Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2007 and other relevant orders. Power Grid Corporation of India Limited (PGCIL)	14.07.2020	20.07.2020	Misc
7/RP/2020 in Petition No. 222/MP/2017	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 23.7.2019 in Petition No. 222/MP/2017. KSK Mahanadi Power Company Limited (KMPCL)	16.07.2020	20.07.2020	Review
6/RP/2020 along with IA No. 11/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 9.10.2008 passed by the Commission in Petition No. 33/MP/2018. ACME Jaipur Solar Power Private Limited (AJSPPL)	16.07.2020	19.07.2020	Review
204/MP/2020	Petition invoking Regulation 1.5(i) 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 and wind generators and Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Despatch Centre to act in accordance with IEGC provisions while issuing backing down instructions to the solar and wind generators. Southern Regional Load Despatch Centre (SRLDC)	14.07.2020	19.07.2020	Misc
494/MP/2020	Petition under Regulation 8(4) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 seeking prior approval of the Commission for incorporating a wholly owned subsidiary company of the Petitioner to undertake Telecommunication and Digital Technology Businesses. Power Grid Corporation of India Limited (PGCIL)	14.07.2020	19.07.2020	Misc
173/MP/2020	Petition for approval for revision of Lignite Transfer Price of NLCIL Barsingsar Mine for the period from 1.4.2014 to 31.3.2019 on account of truing up on additional capitalization for 2014-19, O&M expenses, over burden removal and consequent depreciation and return on equity as per Ministry of Coal Guidelines dated 2.1.2015 on Fixation of Transfer Price of Lignite. NLC India Limited (NLCIL)	14.07.2020	17.07.2020	Misc
198/MP/2020 259/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulation 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per Clause 6.2 of the Central Electricity Authority Manual on Transmission Planning Criteria, 2013. North Eastern Regional Load Despatch Centre (NERLDC)	14.07.2020	17.07.2020	Misc
175/MP/2020	Petition for relaxation of the provisions of Regulation 42 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 dealing with the manner of computing the capacity charges effective from 1.4.2020 insofar as the Gas Based Generating Stations of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Limited (NEEPCO)	14.07.2020	17.07.2020	Misc
197/MP/2020 201/MP/2020 263/MP/2020	Petition under Section 28(3)(e) of the Electricity Act, 203 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6(3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre (NERLDC)	14.07.2020	17.07.2020	Misc
174/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (‘Competitive Bidding Guidelines’) 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 Distribution Companies in the States of Maharashtra, Dadra and Nagar Haveli and Tamil Nadu respectively for compensation due to levy of charges for transportation of fly ash. GMR Warora Energy Limited (GWEL)	14.7.2020	15.07.2020	Misc
176/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for allowing the claim of the Petitioner of increase/Change in Central Excise Duty on account of change in individual components as a Change in Law event 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)	14.7.2020	15.07.2020	Misc
177/MP/2020	Petition under Section 79(1)(b) & (f) and other applicable provisions of the Electricity Act, 2003 for applicability of the provisions of PPA dated 26.2.2014 and amendment dated 23.1.2018 for levying penalty for maintaining availability below 80% for a contract year. KSK Mahanadi Power Company Limited (KSKMPCL)	14.7.2020	15.07.2020	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 Solutions Limited (PSL)	09.07.2020	14.07.2020	Misc
71/MP/2020	Petition seeking approval under Section 17(3) and 17 (4) and Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 and Article 15.3 of the Transmission Service Agreement dated 6.1.2016. 1. Warora Kurnool Transmission Limited 2. Yes Bank Limited 3. IDBI Trustee Services Limited	09.07.2020	14.07.2020	Misc
143/TT/2019	Approval of transmission tariff from COD to 31.3.2019 for Neelamangla-Yelahanka (39.006 km) OPGW Fibre Communication link of Central Sector along with associated communication equipment under the project Fibre Optic Communication system in lieu of existing ULDC Microwave links in Southern Region”. Power Grid Corporation of India Ltd. (PGCIL)	29.06.2020	13.07.2020	Transmission
103/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for 2x1500MVA 765/400 kV ICTs along with associated bays at Srikakulam Pooling Station under Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area -Part-C in Southern Region and Eastern Region. Power Grid Corporation of India Ltd.	29.06.2020	13.07.2020	Transmission
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 Good 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)	07.07.2020	13.07.2020	Misc
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 safeguard 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 (MRPL)	07.07.2020	13.07.2020	Misc
275/MP/2019 along with I.A No. 9/2020	Petition pursuant to the directions of the Supreme Court vide its 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	09.07.2020	12.07.2020	Misc
IA No. 64/2019 in Petition No.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	09.07.2020	12.07.2020	Misc
373/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 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 cell/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 (SBEFPL)	07.07.2020	10.07.2020	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 safeguard duty by way of Notification No. 01/201- Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 5.7.2018 executed between Sprng Agnitra Private Limited and NTPC Limited. Sprng Agnitra Private Limited (SAPL)	07.07.2020	09.07.2020	Misc
157/MP/2018 and IA No. 2 of 2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 18.5.2016 executed between Prayanta Developers Private Limited and NTPC Limited, for seeking approval of Change in Law events due to enactment of the GST Laws. Prayatna Developers Private Limited (PDPL)	07.07.2020	09.07.2020	Misc
161/MP/2020	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 Article 10 of the Power Purchase Agreement dated 23.8.2013 and Article 10 of the Addendum Power Purchase Agreement dated 10.12.2013. Bharat Aluminium Company Limited (BALCO)	07.07.2020	09.07.2020	Misc
177/MP/2019 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 Power Maharashtra Private Limited and Solar Energy Corporation of India Limited for seeing approval of Change in Law events due to enactment of GST Laws. JBM Solar Power Maharashtra Private Limited (JBMSPML)	07.07.2020	09.07.2020	Misc
295/MP/2019 320/MP/2019	Petition under Regulation 31(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 44(8) and 44(7) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the financial year 2018-19 in respect of Chamera-III Power Station. NHPC Limited (NHPC)	07.07.2020	09.07.2020	Misc
317/MP/2019	Petition under Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Article 21.1.2 of the Power Purchase Agreement dated 26.12.2014 executed between the Petitioner and the Respondent No.1, seeking appropriate directions upon the Respondent No.1, KSEBL for releasing the outstanding payment accrued in favour of the Petitioner on account of non-payment of the fixed charges and transmission losses in terms of the Power Purchase Agreement dated 26.12.2014. Bharat Aluminium Company Limited (BALCO)	07.07.2020	09.07.2020	Misc
291/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 POC Charges for the ISTS lines operated and maintained by BBMB. Himachal Pradesh State Electricity Board Limited (HPSEBL)	07.07.2020	09.07.2020	Misc
374/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 17.4.2017 executed by the Petitioner, ACME Jaipur Solar Power Private Limited with M.P. Power Management Company Limited and Delhi Metro Rail Corporation Limited and in terms of the directions issued by the Central Government vide its Notification No.23/43/2018-R&R dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generators on account of events pertaining to ‘Change in Law’ along with the Commission’s order dated 9.10.2018. ACME Jaipur Solar Power Private Limited (AJSPPL)	07.07.2020	09.07.2020	Misc
454/MP/2019 and IA No.19/2020 457/MP/2019 and IA No.18/2020 500/MP/2019 and IA No.20/2020	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s directions contained in order dated 9.10.2018 ACME Kaithal Solar Power Private Limited and Ors.	07.07.2020	09.07.2020	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 Service Agreement dated 14.3.2016 on account of Force Majeure and Change in Law events. Khargone Transmission Limited (KTL)	30.06.2020	09.07.2020	Misc
47/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 Safeguard Duty as an event under Change in Law. Avaada Clean Energy Private Limited (ACEPL)	30.06.2020	07.07.2020	Misc
87/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for three assets under Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III) Power Grid Corporation of India Ltd.	29.06.2020	06.07.2020	Transmission
248/TT/2019	Petition for approval of transmission tariff from COD to 31.3.2019 for transmission for one no. of asset covered under “Sub-station Works Associated with Additional Inter-regional AC Link for Import of Power into Southern Region i.e. Warora-Warangal and Chilakaluripeta-Hyderabad-Kurnool 765 kV Link''. Power Grid Corporation of India Ltd.	29.06.2020	06.07.2020	Transmission
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 passed by the Commission in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited (APNRL)	30.06.2020	06.07.2020	Misc
113/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for two assets under Green Energy Corridors- Inter-state Transmission Scheme (ISTS) Part-B for tariff block 2014-19 Power Grid Corporation of India Ltd.	29.06.2020	06.07.2020	Transmission
171/TT/2019	Determination of tariff from COD to 31.3.2019 of four assets under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh- Part B (Phase-II)”. Power Grid Corporation of India Ltd. (PGCIL)	29.06.2020	05.07.2020	Transmission
217/MP/2016	Petition seeking compensation on account of Change 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 of India Limited and Distribution Companies in the States of Andhra Pradesh and Telangana. Sembcorp Energy India Limited (SEIL)	30.06.2020	05.07.2020	Misc
172/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 of assets under Green Energy Corridors - Inter-State Transmission Scheme (lSTS) Part-C. Power Grid Corporation of India Ltd.	29.06.2020	04.07.2020	Transmission
353/TT/2019	Petition for revision of transmission tariff for 2001-04, 2004-09 and 2009-14 tariff block and truing up transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for Asset-A: 220 kV Allahabad-Rewa Road D/C Transmission Line Ckt-1, Asset-B: 220 kV Allahabad-Rewa Road D/C Transmission Line Ckt-II, Asset-C: LILO of 220 kV Modipuram Nara Transmission Line, Asset-D: LILO of 220 kV Modipuram-Simbholi Transmission Line, Asset-E: 220 kV Allahabad-Phulpur S/C Transmission Line and Asset-F: 220 kV S/C Meerut-Shatabdinagar Transmission Line under transmission system associated with 220 kV System Strengthening Scheme in UP in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	29.06.2020	04.07.2020	Transmission
191/MP/2019	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 of Operation and Maintenance norms specified under Regulation 29 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. North East Transmission Company Limited (NETCL)	30.06.2020	04.07.2020	Misc
470/MP/2019	Petition seeking extension of Scheduled Commercial Operation Date on account of force majeure events and consequential reliefs arising therefrom under Section 79(1)(c) and (f) of the Electricity Act, 2003, Articles 4,11 and 16 and other relevant clauses of Transmission Service Agreement dated 22.9.2015 executed between the Petitioner and the Long-Term Transmission Customers read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited (ATL)	30.06.2020	04.07.2020	Misc
345/MP/2020	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 seeking review of the PoC order dated 6.3.2020 in Petition No. L-1/44/2010-CERC. Torrent Power Limited (TPL)	30.06.2020	04.07.2020	Misc
463/MP/2014 along with IA Nos. 39/2019 and 40/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the Respondents to pay additional Fixed Charge of Rs. 0.439/kWh for the balance period of the Power Purchase Agreement. GMR Vemagiri Power Generation Limited (GVPGL)	30.06.2020	04.07.2020	Misc
254/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for URTDSM System (Control Center Equipment, PMUs and associated equipment) integrated and commissioned at SRLDC & SLDCs of Southern Region under Phase-I-Unified Real Time Dynamic State Measurement (URTDSM) Power Grid Corporation of India Limited	29.06.2020	03.07.2020	Transmission
494/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for two assets under Fiber Optic Communication System for Central Sector Sub-stations and Generating Stations in Southern Region Power Grid Corporation of India Limited	29.06.2020	03.07.2020	Transmission
36/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 4 assets under “Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3X800 MW in Phase-I) of NTPC Limited" in Southern Region. Power Grid Corporation of India Limited	24.06.2020	03.07.2020	Transmission
479/TT/2019	Petition for revision of transmission tariff of 2004-09 and 2009-14 tariff period and truing up for 2014-19 period and determination of transmission tariff of 2019-24 period for 2 assets under “Transmission system associated with Agartala GBPP” in North Eastern Region. Power Grid Corporation of India Limited	24.06.2020	03.07.2020	Transmission
515/TT/2019	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 4 assets under “transmission system associated with Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region" in Southern Region. Power Grid Corporation of India Limited	24.06.2020	03.07.2020	Transmission
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 increase in Clean Energy Cess on coal, being 'Change in Law' under the contracts between Petitioner and Respondents. Meenakshi Energy Private Limited (MEPL)	30.06.2020	02.07.2020	Misc
62/MP/2020	Petition under Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements dated 4.8.2016 seeking direction to NTPC Limited to act in accordance with the said Article 11 of the Power Purchase Agreements and accepting the impact of Force Majeure events and thereby extend the Scheduled Commissioning Date of the Project of the Petitioner. Parampujya Solar Energy Private Limited (PSEPL)	30.06.2020	02.07.2020	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)	30.06.2020	02.07.2020	Misc
104/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 3 assets under “Northern Region System Strengthening Scheme-XVIII” in Northern Region. Powergrid Corporation of India Limited	24.06.2020	29.06.2020	Transmission
117/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 7 assets under “System Strengthening - VIII" in Southern Region. Powergrid Corporation of India Limited	24.06.2020	29.06.2020	Transmission
149/TT/2020	Petition for revision of transmission tariff of 2004-09 and 2009-14 tariff period and truing up for 2014-19 period and determination of transmission tariff of 2019-24 period for Combined asset under “Transmission System associated with Ranganadi HEP” in North Eastern Region. Powergrid Corporation of India Limited	24.06.2020	29.06.2020	Transmission
82/TT/2020	Truing up of transmission tariff of the 2014-19 period and determination of transmission tariff for the 2019-24 period of Asset-I(A): LILO of Neelamangala -Somanhalli 400 kV D/C Line at Bidadi; Asset-I(B): 1X63 MVAR Bus Reactor at Bidadi; Asset-II(A): 1X500 MVA ICTs with associated bays and equipment and downstream network at Bidadi GIS Sub-station; Asset-II(B): 1X500 MVA ICTs with associated bays and equipment and downstream network at Bidadi GIS Sub-station under System Strengthening - X in the Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	24.06.2020	28.06.2020	Transmission
83/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of tariff for 2019-24 period fortransmission assets under “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region Power Grid Corporation of India Ltd. (PGCIL)	24.06.2020	28.06.2020	Transmission
84/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff for the 2019-24 period for transmission assets consisting of Asset-I: Pole-I of + 500 kV, 2500 MW Ballia-Bhiwadi HVDC Bipole,Asset-II: Pole-II of + 500 kV, 2500 MW Ballia-Bhiwadi HVDC Bipole , Asset-III: LILO of Kahalgaon-Patna 400 kV D/C (Quad) line at Barh Sub-station, Asset-IV: 765 kV S/C Seoni- Bina transmission line, and Asset-V: Barh-Balia 400 kV D/C (Quad) line along with associated bays at Balia Sub-station covered under “Barh Transmission System” in the Northern, Eastern and Western Region. Power Grid Corporation of India Ltd. (PGCIL)	24.06.2020	28.06.2020	Transmission
120/TT/2020	Truing up transmission tariff for tariff period 2014-19 and determination of tariff of 2019-24 tariff period for transmission assets consisting of Asset 1: LILO of existing Kolar-Sriperumbudur 400 kV S/C line at Thiruvalam along with associated bays; Asset 2: Kurnool-Thiruvalam 765 kV D/C line along with associated bays and equipment both at Kurnool and Thiruvalam Sub-stations (charged at 400 kV) and 2x240 MVAR, 765 kV line reactor at both Kurnool and Thiruvalam Sub-stations along with associated bays and equipment; Asset 3: Upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500 MVA, 765/400 kV transformers; Asset 4: 765 kV and 400 kV ICT bays at Triruvalamunder the Southern Region System Strengthening Scheme (SRSS) XIX in the Southern Region Power Grid Corporation of India Ltd. (PGCIL)	24.06.2020	28.06.2020	Transmission
212/TT/2020	Approval for truing up transmission tariff for tariff period 2014-19 and determination of transmission tariff for tariff period 2019-24 for transmission assets consisting of Asset-I: Farraka-Gokarna Portion of 400 kV D/C Rajarhat-Purnea Line including LILO at Farakka and Gokarna and associated line bays; Asset-II: 1X80 MVAR bus reactor alongwith associated bays at Gokarna Sub-station and 1X80 MVAR Switchable line reactor alongwith associated bays at Farakka Sub-Station; and Asset-III: 02 Nos. of 400 kV Line bays for termination of LILO of 02ndCkt of Jamshedpur Rourkela 400 kV Line at Chaibasa Sub-station under Eastern Region Strengthening Scheme-V (ERSS-V) in the Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	24.06.2020	28.06.2020	Transmission
158/MP/2020 and IA No. 35/2020	Clarification Petition under Section 79 (1)(f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of order dated 5.2.2019 passed by the Commission in Petition No. 178/MP/2019 and Petition No. 189/MP/2018. ACME Jodhpur Solar Power Private Limited (AJSPPL) and Anr.	23.06.2020	28.06.2020	Misc
13/TT/2020	Truing up of tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for transmission system associated with Salal Project Stage-I in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	09.06.2020	27.06.2020	Transmission
60/MP/2019	Petition seeking relief against scheduling of suo-motu power to Maharashtra State Electricity Distribution Company Limited by Western Regional Load Despatch Centre. Maharashtra State Electricity Distribution Company Limited (MSEDCL)	23.06.2020	27.06.2020	Misc
119/MP/2017 275/MP/2020	Petition under Section 79 of the Electricity Act, 2003 and Power Purchase Agreement dated 8.1.2011 entered into between Rajasthan Sun Technique Energy Private Limited and NTPC Vidyut Vyapar Nigam Limited for extension of Schedule Commissioning Date signed between the Petitioner and the Respondent seeking suitable directions for the release of the payment of cumulative amount of Rs. 32,51,77,020/- raised by the Petitioner under its invoice dated November 4, 2016, December 5, 2016, January, 4, 2017, February 4, 2017 and March 4, 2017 for supply of electricity and payment of Late Payment Surcharge as per Article 10.3.3 of the Power Purchase Agreement dated 8.1.2011. Rajasthan Sun Technique Energy Private Limited (RSTEPL)	23.06.2020	27.06.2020	Misc
428/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 praying to quash the demand for relinquishment charges by Central Transmission Utility against the conditional grant of Medium Term Open Access on 14.4.2015 and 19.8.2015 to avail power under Long-Term Power Purchase Agreements entered into with Maithon Power Limited on 30.12.2013 and 29.6.2015. Kerala State Electricity Board Limited (KSEBL)	23.06.2020	26.06.2020	Misc
465/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 seeking declaration of the events which led to relinquishment by the Petitioner, as force majeure events within the meaning of Clause 9.0 of BPTA, seeking relinquishment of LTOA of 96 MW granted to it without any liability thereof, thereby seeking exemption from payment of relinquishment charges as a consequence of existence of force majeure events, as opposed to the stand taken by PGCIL in its letter dated 9.1.2019. Madhya Bharat Power Corporation Limited (MBPCL)	23.06.2020	26.06.2020	Misc
477/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in directing the Petitioners to submit a fresh Bank Guarantee upon grant of Stage-II Connectivity against the Letter of Award dated 17.6.2019 issued by Solar Energy Corporation of India for development of 300 MW ISTS connected Wind Power Project in the State of Karnataka instead of utilising the Bank Guarantee bearing No. 002BG01190330001 for an amount of Rs. 5,00,00,000/- already furnished by the Petitioners pursuant to the revoked Stage-II Connectivity dated 7.1.2019. 1. Renew Power Private Limited (ReNew) 2. Auxo Solar Energy Private Limited 3. Ostro Energy Private Limited 4. Ostro Kannada Power Private Limited	23.06.2020	26.06.2020	Misc
182/MP/2020	Petition under Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 20.11.2015, seeking monetary compensation on account of occurrence of force majeure and change in law events. Odisha Generation Phase II Transmission Limited (OGPIITL)	23.06.2020	26.06.2020	Misc
298/MP/2018	Petition seeking adjudication of disputes 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	23.06.2020	25.06.2020	Misc
498/MP/2020	Petition under Section 79 read with Section 142 of the Electricity Act, 2003 for execution/implementation of the order dated 4.2.2020 passed in Petition No. 115/MP/2019 including direction to State Load Despatch Centre, Odisha to comply with directions in the said order and direction for payment of amount due to GKEL. GMR Kamalanga Energy Limited (GKEL)	23.06.2020	25.06.2020	Misc
294/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for adjudication of dispute between NHPC Limited and Punjab State Power Corporation Limited regarding payment of 'Deferred Tax Liability Materialized' during the financial year 2017-18. NHPC Limited	23.06.2020	25.06.2020	Misc
80/TT/2016 81/TT/2016	Determination of tariff for the licensed transmission business from actual COD to 2018-19 for 400 kV Srinagar Sub-station as per the Commission's order dated 31.1.2013 in Petition No. 133/MP/2012. Power Transmission Corporation of Uttarakhand Ltd.	16.06.2020	24.06.2020	Transmission
458/MP/2019 464/MP/2019	Petition under Regulation 31(6) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 44(8) and 44(7) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the financial year 2017-18 in respect of Chamera-II Power Station. NHPC Limited (NHPC)	18.06.2020	23.06.2020	Misc
328/MP/2018 329/MP/2018 348/MP/2018 369/MP/2018	Petition under Regulation 31(6) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the financial year 2017-18 in respect of Sewa-II Power Station. NHPC Limited (NHPC)	18.06.2020	22.06.2020	Misc
6/TT/2020	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Asset-1: 1 No. 220 kV line bay for 220 kV Rewa Pooling Station-Ramnagar Ckt-2 line and 1 No. 220 kV line bay for 220 kV Rewa Pooling Station-Barsaita Desh ckt 2 line at Rewa Pooling Station, Asset-2: 1 No. 220 kV line bay for 220 kV Rewa Pooling Station-Ramnagar Ckt-1 line at Rewa Pooling station, Asset-3 : 2 Nos. 220 kV line bays for 220 kV Rewa Pooling Station- Badwar Ckt-1 and Ckt-2 line at Rewa Pooling Station and Asset-4: 1 no. 500 MVA, 400/220 kV ICT 3 along with associated 400 kV and 220 kV transformer bays at Rewa Pooling Station under Transmission System for Ultra Mega Solar Park (750 MW) in Rewa District, Madhya Pradesh in Western Region. Power Grid Corporation of India Ltd. (PGCIL)	16.06.2020	21.06.2020	Transmission
346/TT/2019	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for assets covered under System Strengthening for Sipat STPS in Western Region. Power Grid Corporation of India Ltd. (PGCIL)	16.06.2020	21.06.2020	Transmission
365/TT/2018	Petition for Petition for determination of transmission tariff from COD to 31.3.2019 in respect of Asset-1: Extension of 220 kV Navsari (GIS) Sub-station: 2 nos. line bays and Asset- 2: Extension of 400 kV Vadodara (GIS) Sub-station: 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. (PGCIL)	16.06.2020	21.06.2020	Transmission
406/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for assets under the “Transmission System associated with Sasan Ultra Mega Power Project (UMPP)” Power Grid Corporation of India Ltd.	16.06.2020	21.06.2020	Transmission
243/MP/2019	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 2(1)(d) read with Regulations 27 and 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 3, 7, 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions of 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 (DCMSIL)	18.06.2020	21.06.2020	Misc
330/MP/2018	Petition under Regulation 31(6) and Regulations 54 and 55 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of shortfall in energy charges due to reasons beyond control of Teesta Low Dam-III Power Station and recovery of shortfall in capacity charges under Regulations 54 and 55 due to agitation by GJMM in FY 2017-18. NHPC Limited (NHPC)	18.06.2020	21.06.2020	Misc
411/MP/2019 412/MP/2019	Petition under Regulation 31(6) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 44(8) and 44(7) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the financial year 2018-19 in respect of Teesta Low Dam-III Power Station. NHPC Limited (NHPC)	18.06.2020	21.06.2020	Misc
426/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 of Recognition and 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 of the RECs. Yadu Sugar Limited (YSL)	18.06.2020	20.06.2020	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 Uttarakhand Limited (PTCUL)	16.06.2020	20.06.2020	Misc
261/TT/2015	Petition for determination of transmission tariff from COD to 31.3.2019 for assets under line Bays and Reactor provisions at Powergrid Sub-stations associated with System Strengthening Common for Western Region and Northern Region in Western Region . Power Grid Corporation of India Ltd.	16.06.2020	20.06.2020	Transmission
449/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 14 and 16 of Central Electricity Regulatory Commission (Terms and Conditions of Recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the non-grant of REC Certificate. Suryakant Gupta, Proprietor of Rajaram Maize Products Solar Power Division.	18.06.2020	20.06.2020	Misc
05/TT/2020	Truing up of tariff of 2014-19 period and determination of tariff of 2019-24 period of 400 kV D/C Ranchi-Chandwa-Gaya line along with associated bays at Ranchi, Chandwa (GIS) and Gaya Sub-stations and 2x125 MVAr 400 kV Bus Reactor along with associated bays at Chandwa (GIS) under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1” in the Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	09.06.2020	17.06.2020	Transmission
44/TT/2020	Truing up of tariff of 2014-19 period and determination of tariff of 2019-24 period for Asset-I: 765 kV D/C Varanasi-Kanpur (new) line and associated bays including 240 MVAR Switchable L/R in both Ckt. at Varanasi GIS Sub-station and 330 MVAR non-switchable L/R in both Ckt. at Kanpur GIS Sub-station; 765 kV S/C Kanpur (new) GIS-Jhatikra line & associated bays including 330 MVAR switchable L/R at Kanpur GIS Sub-station and 330 MVAR non-switchable L/R at Jhatikara Sub-station; 400kV D/C (Quad) Kanpur (New) GIS-Kanpur (old) line & Associated bays; 2X1500 MVA 765/400 kV ICT-I&II Associated bays at 765/400 kV Kanpur (new) GIS Sub-station; 240 MVAR, 765 kV Bus Reactor-1 & associated bay at Kanpur(new) GIS Sub-station; 240 MVAR, 765 kV Bus Reactor-2 & associated bay at Kanpur (new) GIS Sub-station; Asset-II: LILO of one Ckt of 400 kV D/C Sasaram-Allahabad line & Associated bays at Varanasi GIS Sub-station; Asset-III: 125 MVAR, 400 kV Bus Reactor & associated bay at Kanpur (new) GIS Sub-station; Asset-IV: 240 MVAR, 765 kV Bus Reactor & associated bay at Jhatikara Sub-station; Asset-V: 125 MVAR, 400 kV Bus Reactor & associated bay at Varanasi GIS Sub-station; Asset-VI: 400 kV D/C (Quard) Sarnath- Varanasi Transmission Line along with associated bays at Varanasi GIS Sub-station under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal- Part-B” in the Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	09.06.2020	17.06.2020	Transmission
139/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period for transmission system associated with SEWA-II HEP in the Northern Region consisting of Asset-I: One circuit of 132 kV D/C SEWA-II Hiranagar line along with associated bays at Hiranagar Sub-station and one circuit of 132 kV D/C SEWA-II Mahanpur line and associated bays at Mahanpur; Asset-II: Second circuit of 132 kV D/C SEWA-II Hiranagar line along with associated bays at Hiranagar Sub-station; Asset-III: 132 kV S/C SEWA-II Mahanpur-Kathua transmission line along with associated bays at Kathua and 132 kV S/C Mahanpur-Kathua transmission line along with bays at Mahanpur and Kathua. Power Grid Corporation of India Ltd. (PGCIL)	09.06.2020	17.06.2020	Transmission
170/TT/2020	Truing up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period for Combined Asset-I consisting of Asset A: LILO of one circuit of 400 kV D/C Kankroli-Zerda Line at Bhinmal along with 80 MVAR Bus Reactor at Bhinmal; Asset B: 315 MVA 400/220 kV ICT-I at Bhinmal along with associated bays ; Asset C: 315 MVA 400/220 kV ICT-II at Bhinmal along with associated bays ; Asset D: 315 MVA 400/220 kV ICT-III at Hissar along with associated bays at Hissar ; Asset E: Two Nos. 220 kV Bays at Hissar Sub-Station covered under “Northern Region System Strengthening Scheme-VIII” in the Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	09.06.2020	17.06.2020	Transmission
IA No. 34/2020 in Petition No. 155/MP/2019	Application for directions invoking Section 94(2) of the Electricity Act, 2003 and Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with principles enunciated under Section 151 of the Code of Civil Procedure, 1908. Udupi Power Corporation Limited (UPCL)	11.06.2020	16.06.2020	Misc
90/MP/2020	Petition under Sections 63 and 79 (1)(f) of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 4.3.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for compensation due to Change in Law and seeking extension to the Scheduled Commissioning Date of the relevant elements of the Project on account of Force Majeure events. Gurgaon Palwal Transmission Limited (GPTL)	11.06.2020	16.06.2020	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) 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 Transmission System for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited (PGCIL)	11.06.2020	16.06.2020	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 Solutions Limited (PSL)	11.06.2020	16.06.2020	Misc
80/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for Combined Asset-A consisting of Two Nos.of Combined Elements under “Transmission System associated with RAPP 5&6" in Northern Region. Power Grid Corporation of India Limited	09.06.2020	14.06.2020	Transmission
153/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period for 3 assets associated with “System Strengthening Scheme in Roorkee" in Northern Region. Power Grid Corporation of India Limited	09.06.2020	14.06.2020	Transmission
165/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 4 assets under “Northern Region System Strengthening Scheme-XIV (NRSS-XIV)" in Northern Region. Power Grid Corporation of India Limited	09.06.2020	14.06.2020	Transmission
168/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 2 assets under “Transmission System associated with Chamera-III HEP" in Northern Region. Power Grid Corporation of India Limited	09.06.2020	14.06.2020	Transmission
127/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for 5 assets under “Transmission System associated with NRSS-XIII" in Northern Region. Power Grid Corporation of India Limited	09.06.2020	14.06.2020	Transmission
126/MP/2017	Petition for declaration and direction as to the status of 400 kV D/C Transmission Line from Indira Gandhi Super Thermal Power Station (Aravali Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited. Uttar Haryana Bijli Vitran Nigam Limited and Ors.	11.06.2020	14.06.2020	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 the Appellate Tribunal's order dated 1.2.2019 read with order dated 7.2.2019 in Appeal Nos. 200 of 2015 and 201 of 2015. Talcher II Transmission Co. Limited (TTCL)	11.06.2020	14.06.2020	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	11.06.2020	14.06.2020	Misc
337/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 480 MW Solar PV Projects (Tranche V) 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 3.8.2017. Solar Energy Corporation of India Limited (SECI)	11.06.2020	13.06.2020	Misc
375/MP/2019 376/MP/2019 378/MP/2019 399/MP/2019 430/MP/2019 433/MP/2019 435/MP/2019 437/MP/2019 68/MP/2020 159/MP/2020 184/MP/2020 186/MP/2020	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NLDC charges for the control period 1.4.2019 to 31.3.2024. National Load Despatch Centre (NLDC)	25.05.2020	12.06.2020	Misc
271/GT/2019	Petition for revision of tariff of Tripura Gas Based Power Plant (TGBP) (101 MW) based on truing-up exercise for the period 24.12.2015 to 31.3.2019 NEEPCO	02.06.2020	11.06.2020	Generation
273/GT/2019	Petition for revision of tariff of Ranganadi Hydro Electric Plant (405 MW) for the period 1.4.2014 to 31.3.2019 after truing up exercise. NEEPCO	02.06.2020	11.06.2020	Generation
179/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 19.7.2016, 21.10.2016, 21.10.2016 and 13.1.2017 executed between Tata Power Renewable Energy Limited and Solar Energy Corporation of India Limited for seeking compensation on account of Change in Law events due to enactment of GST laws. Tata Power Renewable Energy Limited (TPREL)	04.06.2020	11.06.2020	Misc
130/GT/2014	Petition for approval of tariff of Barh Super thermal Power Station Stage-II (2x660 MW) for the period from anticipated date of commercial operation of 1st Unit (Unit-IV) to 31.3.2019. NTPC Ltd	02.06.2020	11.06.2020	Misc
333/MP/2019	Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for allowing time overrun and cost overrun and the Approval of increase in tariff adopted for Nagapattinam–Salem–Madhugiri Transmission System on account of force majeure and Change in Law events. Powergrid NM Transmission Company Limited (PNMTCL)	26.05.2020	10.06.2020	Misc
243/GT/2017	Petition for approval of tariff of Bongaigaon Thermal Power Station (750 MW) for the period from date of commercial operation of Unit-I (i.e. 1.4.2016) to 31.3.2019. NTPC	02.06.2020	10.06.2020	Generation
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. 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 project resulting in additional non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner with effect from 1.1.2019. Azure Power Forty Three Private Limited (APFTPL)	04.06.2020	09.06.2020	Misc
181/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 23 of the PPAs dated 27.4.2018 and Clause 5.7 of the Bidding Guidelines seeking relief under 'Change in Law' provision viz. the introduction of Safeguard Duty on the import of solar modules after the Bid Deadline i.e. 5.12.2017 resulting in substantial increase in the cost of project to be borne by the Petitioner and seeking an appropriate mechanism for grant of suitable adjustment/compensation to offset commercial impact of such Change in Law event. Clean Solar Power (Bhadla) Private Limited (CSPBPL)	04.06.2020	09.06.2020	Misc
45/MP/2019	Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 2.8.2016 executed between the Petitioner and Solar Energy Corporation of India Limited for seeking approval of Change in Law events due to enactment of GST Law. Talettutayi Solar Projects One Private Limited (TSPOPL)	04.06.2020	09.06.2020	Misc
52/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(s) to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and the State Goods and Services Acts enacted by respective States, in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 2.8.2016 between Solitaire Powertech Private Limited and Solar Energy Corporation of India Limited. Solitaire Powertech Private Limited (SPPL)	04.06.2020	09.06.2020	Misc
70/MP/2019	Petition seeking an appropriate mechanism for grant of an appropriate 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)	04.06.2020	09.06.2020	Misc
471/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 28.6.2016 and 4.1.2017 executed between Tata Power Renewable Energy Limited and NTPC Limited for seeking compensation on account of Change in Law events viz. introduction/enactment of Central and State Specific Laws for implementing Goods and Service Tax. Tata Power Renewable Energy Limited (TPREL)	04.06.2020	09.06.2020	Misc
31/GT/2020	Petition for revision of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period 2014-19-Truing-up of tariff determined by the Commission’s order dated 19.7.2019 in Petition No. 314/GT/2018. SJVN Limited	02.06.2020	09.06.2020	Generation
408/GT/2020	Petition for determination of generation tariff for the period 2019-24 and truing-up of tariff for 2014-19 in respect of Maithon Right Bank Thermal Power Project (MRBTPP) (1050 MW) of Maithon Power Limited. Maithon Power Limited	02.06.2020	08.06.2020	Generation
29/GT/2020	Petition for revision of generation tariff of Rampur Hydro Power Station (412 MW) for the period from actual COD of first Unit (i.e. 13.5.2014) to 31.3.2019-Truing-up of tariff determined by the Commission’s order dated 26.6.2019 in Petition No. 315/GT/2018 SJVN Limited	02.06.2020	08.06.2020	Generation
6/RP/2020 along with IA No.11/2020	Petition under Section 94(1)(f) of the Electricity Act read with Order 47 Rule 1 of Code of Civil Procedure. 1908 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeing review of the order dated 9.10.2018 passed by the Commission in Petition No. 33/MP/2018. Acme Jaipur Solar Private Limited (AJSPL)	04.06.2020	08.06.2020	Misc
72/MP/2020 73/MP/2020	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(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and the State Goods and Services Acts enacted by respective States and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 read with Article 16.3.1 of the Power Purchase Agreements dated 6.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited. SB Energy Three Private Limited (SBETPL	04.06.2020	08.06.2020	Misc
45/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period in respect of 2 assets under “Transmission system for establishment of 400/220 kV GIS Sub-station at Kala in UT of DNH” in Western Region. Power Grid Corporation of India Limited	22.05.2020	04.06.2020	Transmission
265/MP/2020	Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Change in Law, Article 12.2 of Transmission Service Agreement, for Transmission System associated with Gadarwara Super Thermal Power Station (2 x 800 MW) of NTPC (Part-A). Powergrid Warora Transmission Limited (PWTL)	26.05.2020	02.06.2020	Misc
264/MP/2020	Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Change in Law, Article12.2 of Transmission Service Agreement, for Transmission System associated with Gadarwara Super Thermal Power Station (2 x 800 MW) of NTPC (Part-B). Powergrid Parli Transmission Limited (PPTL)	26.05.2020	02.06.2020	Misc
I.A. No. 33/2020 in Petition No. 214/MP/2019	Petition under Section 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	29.05.2020	31.05.2020	Misc
250/MP/2019 275/MP/2019 along with IA No. 9/2020	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)	28.05.2020	31.05.2020	Misc
79/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period of 5 assets in Southern Region System strengthening Scheme-XVIII in the Southern Region. Power Grid Corporation of India Limited	22.05.2020	30.05.2020	Transmission
26/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for one asset under “POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC" in Western Region. Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
27/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 1 asset under “WRSS-X Transmission System” in Western Region. Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
48/TT/2020	Truing up of transmission tariff for 2014-19 tariff block and determination of tariff for 2019-24 tariff block for Asset A1 : Combined Asset-(1) 400 kV D/C Mauda II-Betul (Quad) Transmission Line along with associated bays and 2X50 MVAr Line Reactors at Betul GIS, (2) 315 MVA, 400/220 kV ICT-I & ICT-II along with associated bays and 4 nos. 220 kV line bays and 125 MVAr, 420 kV Bus Reactor along with associated bays at Betul GIS and (3) 400 kV D/C Betul-Khandwa (Quad) line along with associated bays at both ends and 2X50 MVAr Switchable Line Reactors at Betul GIS and 2X50 MVAr line reactors at Khandwa Sub-station; Asset A2 : Khandwa- Indore 400 kV D/C Transmission Line along with associated bays under “Transmission System associated with Mauda Stage-II (2x660 MW) Generation Project” in Western Region Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
70/TT/2020	Truing up of tariff of 2014-19 period and determination of tariff for 2019-24 period for Asset 1-Conversion of 50 MVAr, 420 kV fixed line reactors in each circuit of Itarsi-Indore (MPPTCL) 400 kV 2xS/C lines into Switchable Line Reactors at Indore (MPPTCL) Sub-station; Asset 2-Conversion of 50 MVAr, 420 kV fixed line reactors in 400 kV D/C Bina (PG) Shujalpur transmission line into Switchable Line Reactors at Shujalpur Sub-station; Asset 3-Conversion of 63 MVAr, 420 kV fixed line reactors in Bhadrawati-Dhariwal 400 kV S/C line into Bus Reactor at Bhadrawati Sub-station Asset 4-1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Khandwa Sub-station; Asset 5-2 Nos. 220 kV bays at Khandwa Sub-station; Asset 6-1 No. 500 MVA 400/220 kV ICT-4 along with associated bays at Boisar Sub-station; Asset 7-1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Kala GIS; Asset 8-1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Dehgam Sub-station under WRSS XVII. Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
76/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period in respect of 6 assets under “Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions” Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
104/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 3 assets in North Region Strengthening Scheme-XVIII in Northern Region. Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
137/TT/2020	Truing up tariff of 2014-19 tariff period and determination of tariff for tariff period 2019-24 for Asset-1(i): LILO of 400 kV D/C Bina-Nagda at Shujalpur Sub-station along with 50 MVAr Line Reactor at Shujalpur and new Sub-station at Shujalpur; Asset-1(ii): Switchable Scheme for Reactor at Nagda Sub-station; Asset-1(iii): Switchable Scheme for Reactor at Bina Sub-station; Asset-2: 400 kV, 63 MVAr Bus Reactor at Shujalpur along with associated bay; Asset-3: 400/220 kV ICT I at Shujalpur along with associated bays; Asset-4: ICT II at Shujalpur along with associated bays under WRSS IX Transmission Scheme in Western Region. Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
167/TT/2020	Truing up of transmission tariff of 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for Asset-I:400 kV D/C Solapur (STPP)-Solapur (PG) Transmission Line along with bay extension at Solapur (PG) Sub-station and Asset-II: Extension of 400/220 kV Solapur Sub-station-Augmentation of Sub-station by 1 x 315 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under “Transmission System for Solapur STPP (2x660 MW)” in the Western Region Power Grid Corporation of India Limited	22.05.2020	29.05.2020	Transmission
453/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Transmission Service Agreement dated 24.6.2015 entered into between the Petitioner and the Respondents seeking Change in Law compensation. Sipat Transmission Limited (STL)	26.05.2020	28.05.2020	Misc
468/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 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 (MRPL)	26.05.2020	28.05.2020	Misc
113/MP/2020	Petition under Section 79 (1)(c)&(f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses)Regulations, 2010 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges) as well as the Notice for Regulation of Power Supply dated 3.1.2020. KSK Mahanadi Power Limited (KSKMPL)	26.05.2020	28.05.2020	Misc
452/MP/2019	Petition seeking approval for revision of Lignite Transfer Price of NLCIL Mines for the period 1.4.2014 to 31.3.2019 on account of truing up on additional capitalization for 2014-19, O&M expenses, Overburden Removal and consequent depreciation and Return on Equity as per Ministry of Coal guidelines dated 2.1.2015 on Fixation of Transfer Price of Lignite NLC India Limited (NLCIL)	26.05.2020	28.05.2020	Misc
466/MP/2019	Petition under Section79(1)(k) of Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 and Regulations 3, 7, 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 seeking condonation of delay in uploading Energy Injection Report (EIR) for the month of March, 2019 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates (RECs) and to further direct the Respondent to issue the RECs due to the Petitioner. Simbhaoli Power Private Limited (SPPL)	26.05.2020	28.05.2020	Misc
439/MP/2019	Petition under Section 79(1) of the Electricity Act, 2003 seeking clarification of order dated 12.2.2019 in Petition No. 205/MP/2018. JSW Hydro Energy Limited (JSWHEL)	26.05.2020	28.05.2020	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 (APNRL)	21.05.2020	27.05.2020	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	14.05.2020	26.05.2020	Misc
304/MP/2020	Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Power Exchange India Limited. Power Exchange India Limited (PXIL)	20.05.2020	25.05.2020	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)	21.05.2020	25.05.2020	Misc
374/MP/2019 400/MP/2019 431/MP/2019 434/MP/2019 160/MP/2020 185/MP/2020	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NRLDC charges for the control period 1.4.2019 to 31.3.2024. Northern Regional Load Despatch Centre (NRLDC)	20.05.2020	25.05.2020	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 NTPC Limited	21.05.2020	24.05.2020	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 (APNRL)	21.05.2020	24.05.2020	Misc
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 against the Respondents for non-compliance of the Order dated 30.4.2019 read with corrigendum dated 29.5.2019 passed by the Commission in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited (APNRL)	21.05.2020	24.05.2020	Misc
37/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 8 assets in Eastern Region Strengthening scheme XIV in Eastern Region. Powergrid Corporation of India Limited	19.05.2020	24.05.2020	Transmission
54/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period in respect of 3 Assets under work associated with Common Transmission System for Phase-II Generation Project in Odisha in Eastern Region. Powergrid Corporation of India Limited	19.05.2020	24.05.2020	Transmission
99/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 3 assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-A” in Eastern Region. Powergrid Corporation of India Limited	19.05.2020	24.05.2020	Transmission
95/TT/2020	Truing up transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for transmission assets under Eastern Region Strengthening Scheme-XV (ERSSXV) in Eastern Region, Asset-I: Farakka-Baharampur 400 kV D/C transmission line with 01 nos. 400 kV line bay at Baharampur Sub-station and 02 nos. 400 kV line bays at Farakka (Sub-station of NTPC); Asset-II: LILO of Farakka-Jeerat 400 kV S/C line at Sagardighi (WPDCL) Sub-station with associated line bays; Asset-III: 01 Nos 125 MVAR Bus Reactor and 01 Nos 400 kV line bay at Baharampur Sub-station. Power Grid Corporation of India Ltd. (PGCIL)	19.05.2020	24.05.2020	transmission
512/TT/2019	Approval for truing up transmission tariff for tariff period 2014-19 and determination of transmission tariff for tariff period 2019-24 for Asset-I: 400 kV Transmission Line for Swapping of Kahalgaon # 1 bay with Sasaram # 1 bay at Biharsharif Sub-station; Asset-II: 400 kV Transmission Line for Swapping of Purnea (1&2) Bays with Sasaram bays (3&4) at Biharsharif Sub-station; Asset-III: Split Bus arrangement with tie line breaker for 400 kV Biharsharif Sub-station; Asset-IV: Split Bus Arrangement at Durgapur Sub-station; Asset-V: Split Bus Arrangement at Maithon Sub-station under Split Bus arrangement for various substation in Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	19.05.2020	24.05.2020	Transmission
505/TT/2019	Approval for truing up transmission tariff for tariff period 2014-19 and determination of transmission tariff for tariff period 2019-24 for transmission assets under Eastern Region Strengthening Scheme - XIII (ERSS-XIII) in Eastern Region - Asset-I: Reconductoring of one circuit (Ckt-I) Farakka- Malda 400 kV D/C with HTLS conductor and upgradation/ replacement of associated bay equipment at Farakka and Malda; Asset-II: Reconductoring of one circuit (Ckt-II) Farakka- Malda 400 kV D/C with HTLS conductor and up gradation/replacement of associated bay equipment at Farakka and Malda. Power Grid Corporation of India Ltd. (PGCIL)	19.05.2020	24.05.2020	Transmission
225/RC/2020	Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Indian Energy Exchange Limited. Indian Energy Exchange Limited (IEX)	20.05.2020	22.05.2020	Misc
483/MP/2020 and IA No.31/2020 484/MP/2020 and IA No. 32/2020	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework governing procurement of power through competitive bidding and Articles 11 and 13 of the Power Purchase Agreements dated 07.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India, and, ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corp. of India Ltd. and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 03.06.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Ltd. seeking directions to restrain SECI and Power Grid Corporation of India Limited from invoking bank guarantees and letters of comfort and for return the bank guarantees and letters of Comfort 1. ACME Deoghar Solar Power Pvt. Ltd. 2. ACME Dhaulpur Powertech Pvt. Ltd. 3. ACME Solar Holdings Ltd.	14.05.2020	18.05.2020	Misc
71/MP/2020 along with IA No.30/2020	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003, read with Article 15.3 of the Transmission Service Agreement dated 6.1.2016 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 and in the matter of Lender`s right to substitute performance of the Borrower with the Nominee of the Lenders and consequent assignment of transmission licence and assignment of other financing documents and movable and immovable projects assets of Warora Kurnool Transmission Limited in favour of the Nominee of the Security Trustee/Lenders. 1. Warora Kurnool Transmission Limited 2. Yes Bank Limited 3. IDBI Trustee Services Limited	12.05.2020	17.05.2020	Misc
340/MP/2020 with IA No. 24/2020 and IA No. 25/2020	vPetition under 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.05.2018 executed between Petitioner herein, i.e. M/s Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited	14.05.2020	17.05.2020	Misc
I.A. No. 14/2020 in Petition No. 124/MP/2017	Interlocutory Application under Section 94 (2) of the Electricity Act, 2003 for stay/ quash the NRPC minutes of meetings dated 29.10.2018 and 30.10.2018 and hold that this Commission has the jurisdiction for determination the tariff. Kanchanjunga Power Company Private Limited	14.05.2020	17.05.2020	Misc
217/MP/2016	Petition seeking compensation on account of Change 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. Sembcorp Energy India Ltd (SEIL)	14.05.2020	17.05.2020	Misc
160/AT/2020 and IA No. 81/2019	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. 1. Tata Power Delhi Distribution Limited (TPDDL) 2. Solar Energy Corporation of India Limited (SECI)	12.05.2020	14.05.2020	Misc
186/MP/2018	Petition seeking direction for refund of amount 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 (KSKMPCL)	12.05.2020	14.05.2020	Misc
307/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW (out of 1200MW) Wind-Solar Hybrid 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 25.5.2018. Solar Energy Corporation of India Limited (SECI)	12.05.2020	14.05.2020	Misc
373/MP/2020 and IA No.27/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking approval of Annuity model in terms of Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2017 for recovering Safeguard Duty Claim on account of Change in law from M.P Power Management Company Limited and Delhi Metro Rail Corporation as per the Order dated 15.10.2019 passed by this Commission in Petition No. 19/MP/2019. ACME Jaipur Solar Power Private Limited (AJSPPL)	08.05.2020	11.05.2020	Misc
329/MP/2020	Petition under Section 79 (1) (a) & (f) read with Section 62 (4) and other applicable provisions of the Electricity Act, 2003 read with Regulation 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Tata Power Delhi Distribution Ltd	08.05.2020	10.05.2020	Misc
319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for direction for payment. Damodar Valley Corporation (DVC)	08.05.2020	09.05.2020	Misc
283/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhajjar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in costs as a result of 'Change in Law' event. Jhajjar Power Limited (JPL)	05.05.2020	07.05.2020	Misc
258/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement (PPA) dated 20.1.2009 for adjudication of dispute with respect to non-payment of amount towards the level of lifting penalty paid to the coal supplied by Jhajjar Power Limited in terms of Article 1.2.8 of the Schedule 7 of the PPA for Contract Year 2016-17. Jhajjar Power Limited (JPL)	05.05.2020	06.05.2020	Misc
287/MP/2019	Petition under 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 projects and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Despatch Centre to stop issuing backing down instructions to the Petitioners. 1. Wardha Solar (Maharashtra) Private Limited (WS(M)PL) 2. Parampujya Solar Energy Private Limited (PSEPL)	05.05.2020	06.05.2020	Misc
Diary No.386/2020	Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Power Exchange India Limited. Power Exchange India Limited (PXIL)	19.03.2020	19.03.2020	Misc
275/MP/2019 along with I.A No. 9/2020	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	12.03.2020	16.03.2020	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. Refex Energy Pvt. Limited (REPL)	12.03.2020	16.03.2020	Misc
228/MP/2020	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Term-Ahead Market (Renewable Energy) Contracts at Power Exchange India Limited. Power Exchange India Limited (PXIL)	12.03.2020	16.03.2020	Misc
224/MP/2020 Alongwith I.A 15/2020	Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 34(1) and Regulation 37 of the Central Electricity Regulatory Commission (Cross-Border Trade of Electricity) Regulations, 2019 for declaration of revocation of the Letter of Intent dated 3.1.2020 issued to the Petitioner is illegal and arbitrary and further to direct the Respondent No. 1 and Respondent No. 2 to honour their obligations under the Letter of Intent dated 3.1.2020 Coastal Energen Pvt. Ltd.	12.03.2020	16.03.2020	Misc
158/MP/2020	Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 5.2.2019 passed by this Commission in Petition No. 178/MP/2019 and Petition No. 189/MP/2018. ACME Jodhpur Solar Power Private Limited (AJSPPL)	12.03.2020	16.03.2020	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)	12.03.2020	16.03.2020	Misc
25/MP/2019	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Term-Ahead Market (Renewable Energy) Contracts at Indian Energy Exchange Limited. Indian Energy Exchange Limited (IEX)	12.03.2020	16.03.2020	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)	12.03.2020	13.03.2020	Misc
225/RC/2020	Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Indian Energy Exchange Limited. Indian Energy Exchange Limited (IEX)	12.03.2020	13.03.2020	Misc
21/MP/2017 Alongwith IA No. 9/2017	Petition for relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.02.2010 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 and related matters) Regulations, 2009, of the subject Transmission Lines by the ESSAR Power Jharkhand Limited (3X600 MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the Stateof Jharkhand (Interlocutory application seeking interim relief moved by the Petitioner) Essar Power (Jharkhand) Limited (EP(J)L)	12.03.2020	13.03.2020	Misc
188/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 550 MW Wind Power Projects connected to Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines issued by Ministry of Power on 8.12.2017. NTPC Limited	12.03.2020	13.03.2020	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 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)	12.03.2020	13.03.2020	Misc
41/MP/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 Appellate Tribunal for Electricity’s order dated 1.2.2019 read with order dated 7.2.2019 in Appeal No. 201 of 2015. North Karanpura Transmission Corporation Limited	12.03.2020	12.03.2020	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	05.03.2020	09.03.2020	Misc
227/MP/2020 and IA No.16/2020	Petition under Section 79(1)(f) read with Section 79(1)(f) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/direction to Solar Energy Corporation of India Limited pursuant to the issues arising out of the Power Purchase Agreement dated 4.9.2018 and seeking consequent relief for releasing the Bank Guarantee issued by the Petitioner in favour of Solar Energy Corporation of India Limited. Mytrah Vayu (Brahmaputra) Private Limited (MV(B)PL)	05.03.2020	09.03.2020	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 (MPL)	05.03.2020	09.03.2020	Misc
455/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read other applicable provisions of the Electricity Act, 2003 as amended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited (RIL)	05.03.2020	09.03.2020	Misc
65/MP/2020	Petition seeking declaration that HSD is an alternative Fuel in terms of Article 1.1.27 of the Power Purchase Agreement and refund the unauthorized deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited (RIL)	05.03.2020	09.03.2020	Misc
108/MP/2019 and IA Nos. 91/2019 and 12/2020 109/MP/2019 and IA Nos.92/2019 and 13/2020	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 and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. 1. ACME Solar Holdings Limited, 2. ACME Deoghar Solar Power Private Limited, 3. ACME Dhaulpur Powertech Private Limited	05.03.2020	09.03.2020	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)	05.03.2020	09.03.2020	Misc
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 (NTPC)	05.03.2020	09.03.2020	Misc
427/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking indulgence of the Commission to direct NTPC Vidyut Vyapar Nigam Limited to extend the SCOD of the Generation Project based on the Notifications dated 2.11.2011, 9.1.2013, 3.1.2014 and 17.12.2014 issued by Government of Andhra Pradesh, where under, the government has notified the project area as drought affected area for the period June 2011-September 2011, June 2012 -September 2012, June 2013 - September 2013 and June 2014 - September 2014. Megha Engineering & Infrastructures Limited (MEIL)	05.03.2020	09.03.2020	Misc
153/MP/2018 154/MP/2018	Petition under Section 79 of the Act to adjudicate the dispute between the Petitioner and the Respondent, Electricity Department of Dadra and Nagar Haveli, as per the Bulk Power Transmission Agreement dated 6.9.2011. Maharashtra State Electricity Transmission Company Limited (MSETCL)	05.03.2020	09.03.2020	Misc
226/MP/2020	Petition under Section 79 of the Electricity Act, 2003 seeking relief in time extension granted for commissioning of the Petitioner’s 50 MW Wind Power Project connected to Central Grid. Wind Four Renergy Private Limited (W(4)RPL)	05.03.2020	06.03.2020	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) consequent 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 term of Article 12 of the Power Purchase Agreement dated 21.7.2017 between Mytrah Vayu (Sabarmati) Private Limited and PTC India Limited. Mytrah Vayu (Sabarmati) Private Limited (MV(S)PL)	05.03.2020	06.03.2020	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	05.03.2020	06.03.2020	Misc
187/MP/2020	Petition under Section 79(1)(c) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate direction(s) and/or order(s) from the Commission in relation to the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and further seeking the Commission to issue consequential direction to Power Grid Corporation of India Limited in terms of the relief sought in the present Petition. ReNew Solar Power Private Limited (RSPPL)	05.03.2020	06.03.2020	Misc
467/MP/2019 501/MP/2019 502/MP/2019 64/MP/2020 66/MP/2020 67/MP/2020	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 installation of various 'Emission Control Systems at Sipat Super Thermal Power Station Stage-I (3x660 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Limited	27.02.2020	03.03.2020	Misc
506/TT/2019	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period in respect of 2 assets in Transmission System Strengthening in Wardha-Aurangabad corridor for IPP projects in Chhattisgarh (IPP-G) in Western Region Powergrid Corporation of India Limited	26.02.2020	03.03.2020	Transmission
513/TT/2019	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period in respect of 3 assets in North Eastern Region Strengthening Scheme-II (NERSS-II) Part – A Powergrid Corporation of India Limited	26.02.2020	03.03.2020	Transmission
52/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for 7 assets under ERSS-IV project in Eastern Region Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
20/TT/2020	Truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period of four assets under “Line Bays and Reactor Provisions at Powergrid Sub-stations associated with System Strengthening common for Western Region and Northern Region” in Western Region. Powergrid Corporation of India Limited	26.02.2020	03.03.2020	Transmission
60/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for transmission assets under System Strengthening - XI in Southern Region Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
130/TT/2020	Approval for truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for 5 assets under “North Eastern Region Strengthening Scheme-IV (NERS-IV) in North Eastern Region” Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
19/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for combined assets associated with Northern Region System Strengthening Scheme-VI in Northern Region consisting of Asset-I: LILO of 400 kV S/C Ballabhgarh – Bhiwadi Transmission line at Gurgaon along with associated bays, Asset-II: 315 MVA, 400/220 KV ICT-I alongwith associated bays at GIS Sub-Station at Gurgaon and Asset-III: 315 MVA, 400/220 KV ICT-II alongwith associated bays at GIS Sub-Station at Gurgaon. Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
35/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period in respect of 5 assets in Eastern Region Strengthening Scheme VII in Eastern Region. Powergrid Corporation of India Limited	26.02.2020	03.03.2020	Transmission
101/MP/2019	Petition under Section 62(a) and Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and Regulation 8(7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.1.2016 as ‘Change in Law’ Event. Damodar Valley Corporation (DVC)	27.02.2020	03.03.2020	Misc
275/MP/2019 along with I.A No. 9/2020	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	12.02.2020	03.03.2020	Misc
209/MP/2019 210/MP/2019	Petition under Section 79 (1)(b) read with Section 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 (SEIL)	27.02.2020	03.03.2020	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 Conditions of Tariff) Regulations, 2014 for approval of expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation (DVC)	27.02.2020	03.03.2020	Misc
459/MP/2019 460/MP/2019 461/MP/2019 462/MP/2019 463/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with applicable Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment, Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation (DVC)	27.02.2020	03.03.2020	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	27.02.2020	03.03.2020	Generation
366/MP/2019 377/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 1.11.2013 entered into between the Petitioner and 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 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, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 1.1.2003 and before 31.12.2016. DB Power Limited (DBPL)	27.02.2020	03.03.2020	Misc
446/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 13.2(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 provisions 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 (SPL)	27.02.2020	03.03.2020	Misc
393/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 Indira Gandhi Super Thermal Power Station (3x500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015 Aravali Power Company Private Limited (APCPL)	27.02.2020	03.03.2020	Misc
77/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period of 4 nos. of transmission assets under common system associated with ISGS projects in Krishnapatnam Area of Andhra Pradesh in Southern Region Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
70/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for 8 nos. of assets under WRSS XVII Power Grid Corporation of India Ltd. (PGCIL)	26.02.2020	03.03.2020	Transmission
300/MP/2018 along with I.A No. 6/2020 301/MP/2018 along with I.A No. 7/2020	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.	25.02.2020	02.03.2020	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 this 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)	27.02.2020	02.03.2020	Misc
327/TT/2019	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for combined 7 assets under ERSS-II Project Powergrid Corporation of India Limited	26.02.2020	02.03.2020	Transmission
104/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 3 assets in North Region Strengthening Scheme-XVIII in Northern Region. Powergrid Corporation of India Limited	26.02.2020	02.03.2020	Transmission
79/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period of 5 assets in Southern Region System strengthening Scheme-XVIII in the Southern Region. Powergrid Corporation of India Limited	26.02.2020	02.03.2020	Transmission
11/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 8 assets covered under “Establishment of Pooling Stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (Set A/ DPR-1)”. Powergrid Corporation of India Limited	26.02.2020	02.03.2020	Transmission
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 (TPL)	27.02.2020	28.02.2020	Generation
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 and Others	25.02.2020	28.02.2020	Misc
486/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for PHASE-I "Unified Real Time Dynamic State Measurement (URTDSM)" for NRLDC & SLDCs of Northern Region under Phase-I- Unified Real Time Dynamic State Measurement (URTDSM) in Northern Region Powergrid Corporation of India Limited	13.02.2020	28.02.2020	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)	13.02.2020	28.02.2020	Transmission
254/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for URTDSM System (Control Center Equipment, PMUs and associated equipment) integrated and commissioned at SRLDC & SLDCs of Southern Region under Phase-I-Unified Real Time Dynamic State Measurement (URTDSM) Power Grid Corporation of India Ltd.	13.02.2020	28.02.2020	Transmission
87/TT/2020	Truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for combined assets under East-West Transmission Corridor Strengthening Scheme in Western Region Power Grid Corporation of India Ltd.	26.02.2020	28.02.2020	Transmission
483/TT/2019	Truing up transmission tariff for 2014-19 period and determination of tariff for 2019-24 period of (i) 160 MVA, 220/132 kV, 3-Phase Auto Transformer at Kopili, (ii) 132 kV S/C Kopili-Khandong Transmission Line along with associated bays, (iii) 100 MVA, 220/132 kV, 3-Phase Auto Transformer and associated bays at Dimapur Sub-Station and (iv) LILO of 132 kV Dimapur-Kohima Transmission Line in North Eastern Region Power Grid Corporation of India Ltd.	26.02.2020	28.02.2020	Transmission
53/TT/2020	Petition for determination of transmission tariff for 400 kV Dharmapuri (Salem New) Somanahalli 400 kV D/C Quad Line along with Bay Extensions at Dharmapuri (Salem New) and Somanahalli Sub-stations under Transmission System associated with System Strengthening in Southern Region XIV. Power Grid Corporation of India Ltd.	13.02.2020	28.02.2020	Transmission
87/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-1: 1 No. 500MVA 400/220 kV Transformer along with associated bays at NP Kunta Sub-Station, Asset-2: 2 Nos 220 kV Line bays (Bay No 210 & 212) at NP Kunta Sub-station and Asset-3: 2 Nos 220 kV Line bays (Bay No 209 & 211) at NP Kunta Sub-station under Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III) Power Grid Corporation of India Ltd.	11.02.2020	28.02.2020	Transmission
499/TT/2019	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period in respect of 4 assets in “Provision of Spare Transformers and Reactors in North Eastern Region”. Powergrid Corporation of India Limited	26.02.2020	28.02.2020	Transmission
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 31.5.2017 executed between the Petitioner and Solar Energy Corporation of India Limited for seeking approval of Change in Law events due to enactment of the GST Laws. Sadipali Solar Private Limited (SSPL)	25.02.2020	28.02.2020	Misc
374/MP/2019 375/MP/2019 376/MP/2019 378/MP/2019 399/MP/2019 400/MP/2019	Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NRLDC Charges for the control period 1.4.2019 to 31.3.2024. Northern Regional Load Desptach Centre (NRLDC)	25.02.2020	28.02.2020	Misc
68/MP/2020 159/MP/2020 160/MP/2020 184/MP/2020 185/MP/2020 186/MP/2020	Petition under sub-section (4) of Section 28 of Electricity Act 2003 read with Regulations 6 and 29 of Central Electricity Regulatory Commission (Fees and charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NLDC for the financial year 2018-19 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. National Load Despatch Centre (NLDC)	25.02.2020	28.02.2020	Misc
430/MP/2019 431/MP/2019 433/MP/2019 434/MP/2019 435/MP/2019 437/MP/2019	Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of NLDC Fees and Charges for the control period 2014-19. National Load Despatch Centre (NLDC)	25.02.2020	28.02.2020	Misc
485/TT/2019	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for 315 MVA, 400/220 kV ICT along with associated bays at Fatehabad Sub-station under Augmentation of Transformation capacity at Fatehabad (PG) in Northern Region. Power Grid Corporation of India Ltd.	13.02.2020	28.02.2020	Transmission
76/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of tariff of 2019-24 period in respect of 6 assets in “Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions” Power Grid Corporation of India Ltd.	26.02.2020	28.02.2020	Transmission
507/TT/2019	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period of 3 assets covered under “Augmentation of transformation capacity and reactive compensation in Eastern Region”. Power Grid Corporation of India Ltd.	26.02.2020	28.02.2020	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)	11.02.2020	28.02.2020	Transmission
346/TT/2019	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Asset 1- 2 Nos. 765 kV line bays at 765/400 kV Bilaspur Pooling Station (POWERGRID) (for Bilaspur PS (PG)-Rajnandgaon (TBCB) 765 kV D/C line) alongwith 2 Nos. 240 MVAR, 765 kV switchable line Reactors at 765/400 kV Bilaspur Pooling Station end under POWERGRID Works associated with additional System Strengthening for Sipat STPS in Western Region Power Grid Corporation of India Ltd.	13.02.2020	28.02.2020	Transmission
327/MP/2018 and IA No.87 of 2018	Petition under Section 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 2×300 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)	25.02.2020	28.02.2020	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 nonrecurring 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 (CSPGPL)	25.02.2020	28.02.2020	Misc
91/MP/2020	Petition under Guideline 18 of the Guidelines for Tariff based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution No. 23/27/2014- R&R) issued by Ministry of Power, Government of India on 3.8.2017 under Section 63 of the Electricity Act, 2003 seeking certain deviation from the aforementioned Guidelines. 1. Rewa Ultra Mega Solar Limited (RUMSL), 2. Madhya Pradesh Power Management Company Ltd. (MPPMCL), 3. West Central Railway (WCR)	25.02.2020	28.02.2020	Misc
169/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of Power Supply Agreement dated 31.12.2014 and 26.12.2014 for supply of 115 MW and 100 MW respectively to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	25.02.2020	28.02.2020	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)	25.02.2020	28.02.2020	Misc
25/MP/2019	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Term-Ahead Market (Renewable Energy) Contracts at Indian Energy Exchange Limited. Indian Energy Exchange Limited (IEX)	25.02.2020	28.02.2020	Misc
494/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1: OPGW Fibre Links (98.484 km) Hoody-Yelahanka LILO Point of Nelamangala-Hoody, Hoody-HSR (KPTCL), Peenya-NRS-Hebbal (KPTCL), Hoody HAL (KPTCL), LILO of Pondy-Sriperambadur to SV Chatram (TANTRANSCO), LILO of Neyveli TS-11-Neyveli TS-1 to NNTPS, Salem (PG)-Salem (TNEB), Sriperambadur (PG)- Sriperambadur (TNEB) and Asset 2: Salem PS (Dharmapuri) Madhugiri (Tumkur) OPGW Link (246.197 km) under Fiber Optic Communication system for central sector sub-stations and Generating Stations in Southern Region Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	28.02.2020	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 the directions of the Commission in Review Petition No. 40/RP/2017. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	28.02.2020	Transmission
6/TT/2020	Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for Asset 1: 1 No. 220 kV line bay for 220 kV Rewa Pooling-Ramnagar Ckt-2 line and 1 No. 220 kV line bay for 220 kV Rewa pooling Barsaita Desh ckt 2 line at Rewa Pooling Station, Asset 2: 1 No. 220 kV line bay for 220 kV Rewa Pooling-Ramnagar Ckt-1 line at Rewa Pooling station, Asset 3 : 2 Nos. 220 kV line bays for 220 kV Rewa Pooling Badwar Ckt-1 and Ckt-2 line at Rewa Pooling Station and Asset-4: 1 no. 500 MVA, 400/220 kV ICT 3 along with associated 400 kV and 220 kV transformer bays at Rewa Pooling station under Transmission System for Ultra Mega Solar Park (750 MW) in Rewa District, Madhya Pradesh in Western Region. Power Grid Corporation of India Ltd.	13.02.2020	28.02.2020	Transmission
113/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1: Banaskantha-Chittorgarh 765 kV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both ends, 765/400 kV Banaskantha ( New) S/S along with 765/400 kV ICT -1 & 2, 765 kV, 330 MVAr Bus reactor & 400 kV, 125 MVAr Bus reactor alongwith bays and Asset 2: Banskantha-Sankhari 400 kV D/C line along with associated bays at both ends under Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B for tariff block 2014-19 Power Grid Corporation of India Ltd.	11.02.2020	28.02.2020	Transmission
49/TT/2019	Petition for 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)	11.02.2020	28.02.2020	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)	13.02.2020	26.02.2020	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)	13.02.2020	26.02.2020	Transmission
432/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 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited (SPL)	25.02.2020	26.02.2020	Misc
63/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for extension of Scheduled Delivery Date on account of force majeure events falling within the scope of Article(s) 3.1, 3.4.3, 4.7 and 9 of the Power Purchase Agreement dated 23.8.2013 read with the Addendum dated 10.12.2013 executed between the Petitioner and the Respondent No.1/TANGEDCO. Bharat Aluminum Company Limited (BALCO)	25.02.2020	26.02.2020	Misc
288/TT/2019 300/TT/2019 301/TT/2019 305/TT/2019	Petition for revision of transmission tariff for 2001-04 tariff block, 2004-09 tariff block, 2009-14 tariff block and truing up of transmission tariff for 2014-19 and determination of transmission tariff for 2019-24 for LILO of 400 kV S/C Chamera -1 Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in Northern Region. Powergrid Corporation of India Limited	13.02.2020	26.02.2020	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. PGCIL	11.02.2020	26.02.2020	Transmission
92/MP/2020 along with IA No. 5/2020	Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 14 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. Raigarh Energy Generation Limited (REGL) (Formerly, Korba West Power Company Limited)	25.02.2020	26.02.2020	Misc
40/MP/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 Appellate Tribunal for Electricity’s order dated 1.2.2019 read with order dated 7.2.2019 in Appeal No. 201 of 2015. Talchar II Transmission Co. Limited	25.02.2020	26.02.2020	Misc
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)	13.02.2020	26.02.2020	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)	13.02.2020	26.02.2020	Transmission
248/TT/2019	Approval of transmission tariff from COD to 31.3.2019 for transmission asset “2 nos of 240 MVAR, 765 kV switchable line reactors (6x80 MVAR, 765 kV, 1-Ph Shunt Reactor), along with Reactor Bays and 2 Nos 765 kV line bays excluding PLCC, telecom equipment and line terminal equipment such as LA, CVT and wave trap" at 765/400 kV Kurnool Sub-station under “sub-station works associated with additional inter-regional AC link for import of power into Southern Region i.e. Warora-Warangal and Chilakaluripeta-Hyderabad-Kurnool 765 kV link''. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	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 2014-19 tariff period. Power Grid Corporation of India Ltd.	11.02.2020	26.02.2020	Transmission
104/TT/2019	Petition for determination of transmission tariff from DOCO to 31.3.2019 for Asset-I: Extension of Kota 400/220 kV Sub-station (POWERGRID) Shifting of 400 kV, 50 MVAR line reactor from Merta to Kota Sub-station for its use as Bus Reactor and 400 kV Bus reactor bay; Asset-II: Extension of Koteshwar 400/220 kV Sub-station (THDC) installation of 400 kV, 125 MVAR bus reactor along with associated bay at Koteshwar; Asset-III: Extension of Dehar 400/220 kV Sub-station (BBMB)-installation of 400 kV, 1x63 MVAR bus Reactor-II through a single 400 kV hybrid GIS bay and Asset-IV: Replacement of 250MVA ICT with 4x105MVA, 1-phase ICT & retrofitting of associated 400/220 kV bay equipment and protection relays at Dehar under Strengthening Scheme in Region Power Grid Corporation of India Ltd.	11.02.2020	26.02.2020	Transmission
9/TT/2019	Petition for determination of transmission tariff for 2014-19 period 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 2014 Tariff Regulations and Commission’s 2010 Sharing Regulations of (i) Kotmikala-Amarkantak-1, 220 kV line, (ii) Kotmikala-Amarkantak-2, 220kV 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 Limited	11.02.2020	26.02.2020	Transmission
103/TT/2019	Petition for determination of transmission tariff from DOCO to 31.3.2019 for 2x1500MVA 765/400 kV ICTs along with associated bays at Srikakulam Pooling station under Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA generation projects in Srikakulam Area -part-C in Southern Region and Eastern Region. Power Grid Corporation of India Ltd.	11.02.2020	26.02.2020	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 of India Ltd. (PGCIL)	11.02.2020	26.02.2020	Transmission
86/TT/2019	Petition for approval of transmission tariff from COD to 31.3.2019 for Asset-I: 02 Nos. 220 kV line bays at 765/400/220 kV Fatehpur Sub-station and Asset-II: 2 Nos. 400 kV line bays of 400 kV D/C Barmer (RRVPNL)-Bhinmal (PG) line at Bhinmal Sub-station under line bays associated with various Regional Strengthening Schemes in Northern Region Power Grid Corporation of India Ltd.	11.02.2020	26.02.2020	Transmission
272/TT/2018	Petition for determination of transmission tariff for Asset I -STATCOM System (+/-) 300 MVAR complete in all respect including coupling transformer, mechanically switched compensation (2x125 MVAR reactor), cooling system & STATCOM protection / controller etc at Ranchi Sub-station and Asset II - STATCOM System (+/-) 200MVAR complete in all respect including coupling transformer, mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR capacitor), cooling system and STATCOM protection / controller etc at Kishanganj Sub-station under “Eastern Region Strengthening Scheme-XI (ERSS-XI)” Power Grid Corporation of India	11.02.2020	26.02.2020	Transmission
172/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I :765 kV D/C Bhuj Pool Sub-station Banaskantha TL along with associated Bays & 2x330 MVAR Switchable Line Reactors at both ends along with bays, Asset-2: 765 kV Bhuj Pool Sub-station (New) along with 2 Nos. 1500 MVA, 765 /400 kV ICTs, I No. 765 kV Bus Reactor, 2 No. 500 MVA 400/200 kV ICTs and I no. 400 kV Bus Reactor alongwith associated bays under Green Energy Corridors-Inter State Transmission Scheme (lSTS) Part-C for tariff block 2014-19 period. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	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. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	Transmission
85/TT/2019	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: +1-200 MVAR STATCOM at 400/220 kV Nalagarh Sub-station and Asset-II: +1-300 MVAR STATCOM at 400 kV Lucknow Sub-station under "Provision of STATCOM at Nalagarh & Lucknow in Northern region". Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	26.02.2020	Transmission
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. Power Grid Corporation of India Ltd.	11.02.2020	26.02.2020	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)	11.02.2020	26.02.2020	Transmission
121/TT/2019	Determination of transmission tariff from proposed COD to 31.3.2019 for 400 kV D/C Kameng-Balipara Transmission Line along with associated bays at Balipara Sub-station under "North East-Northern I Western Interconnector-I" in North-Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	26.02.2020	Transmission
33/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for 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 Ltd. (PGCIL)	11.02.2020	26.02.2020	Transmission
170/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1- 192.509 km of OPGW Links (Central Sector) and Asset 2- 242.484 km of OPGW Links (State Sector) under project- “Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.” Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	Transmission
75/TT/2020	Approval of transmission tariff for from COD to 31.3.2019 for Asset: 400 kV Transmission Line for reconfiguration of Biharsharif Ckt III and IV from present location to the Stage II side of Kahalgaon Switchyard of NTPC under Split Bus arrangement for various substations in Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	Transmission
136/TT/2017	Petition for approval of transmission tariff from COD to 31.3.2019 for transmission assets associated with Parbati-III HEP in Northern Region for 2014-19 tariff period. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	Transmission
171/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for assets covered under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II)”. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	26.02.2020	Transmission
84/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset 1: 765 kV SIC Jaipur (RVPN) Bhiwani TL (PART-I&II) along with associated bays under "Northern Region System Strengthening Scheme XXV" in Northern Region in pursuance to direction of commission in Review Petition No. 41/RP/2017. Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	25.02.2020	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-Sriperumbudur 400 kV DC line at North Chennai TPS switchyard under transmission system associated with Chennai NTPC - TNEB JV TPS in Southern Region. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	25.02.2020	Transmission
193/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 400 kV D/C Alipurduar- Punatsangchun alongwith associated bays at Alipurduar substation, Asset-II: 02 nos of 220 kV bays at Alipurduar Sub-station under the transmission system associated with “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR”. Power Grid Corporation of India Ltd. (PGCIL)	13.02.2020	24.02.2020	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)	13.02.2020	24.02.2020	Transmission
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	13.02.2020	24.02.2020	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 Kolaghat-Rengali Line at Rengali Sub-station in Eastern Region. Power Grid Corporation Ltd. (PGCIL)	11.02.2020	24.02.2020	Transmission
148/TT/2019	Approval of transmission tariff of Asset-1: 230 kV D/C Kalpakkam PFBR-Kanchipuram transmission line and 2 numbers of 230 kV Bays at Kanchipuram Sub-station of TNEB upon determination of final transmission tariff from proposed COD of 1.4.2014 to 31.3.2019 in pursuance of Hon’ble Appellate Tribunal vide order dated 20.9.2018 in Appeal No. 168 of 2015 and the Commission vide order dated 27.12.2018 in Petition No. 105/TT/2012 under Transmission system associated with Kalpakkam PFBR (500 MW) project in Southern Region for tariff block 2014-19 period. Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	24.02.2020	Transmission
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 Limited	11.02.2020	24.02.2020	Transmission
362/TT/2018	Petition for determination of transmission tariff from COD to 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	11.02.2020	24.02.2020	Transmission
107/TT/2017	Petition for truing up of transmission tariff for 2009-14 period and determination of tariff for 2014-19 period in respect of four assets under transmission system associated with Parbati-III HEP in Northern Region. Power Grid Corporation of India Limited (PGCIL)	13.02.2020	19.02.2020	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) Sub-station: 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. (PGCIL)	11.02.2020	19.02.2020	Transmission
295/TT/2018	Petition for determination of transmission tariff for Asset-1: Replacement of existing 50MVA, 220/132 kV ICTs by 160 MVA, 220/132 kV ICT at Balipara Sub-station along with replacement of 132 kV equipment Asset-2: 2nd 400/220 kV, 315 MVA ICT, new 220 kV Bus arrangement (GIS) with 4 nos. of 220 kV Bays at Bongaigaon Sub- station of POWERGRID along with stringing of 2nd Circuit of 220 kV D/C Bongaigaon-Salakati TL and 1 no. of 220 kV line bay at Salakati Sub-station(for 220kV D/C Bongaigaon-Salakati TL) Power Grid Corporation of India Limited	11.02.2020	19.02.2020	Transmission
143/TT/2019	Approval of transmission Tariff for “Asset-I: Neelamangla-Yelahanka (39.006 km) OPGW Fibre Communication link of Central Sector along with associated communication Equipment under the project Fibre Optic Communication system in lieu of existing ULDC Microwave links in Southern Region”. Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	19.02.2020	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). Power Grid Corporation of India Ltd. (PGCIL)	11.02.2020	19.02.2020	Transmission
218/GT/2019	Petition for determination of project specific tariff in respect of NLC Solar Power Station I (20 MW) - 2X10 MW (AC) solar PV power projects integrated with 8 MWHr Battery Storage System (BESS) in South Andaman at Attam Pahad and Dollygunj. NLC India Limited	13.02.2020	17.02.2020	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)	12.02.2020	17.02.2020	Misc
124/MP/2017	Petition under Section 79(1)(f) read with Section 79 (1)(c) and (d), Section 38, Section 39, Section 40 and Section 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the Petitioner on inter-State transmission lines operated by them. Kanchanjunga Power Company Private Limited (KPCPL)	12.02.2020	17.02.2020	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)	12.02.2020	17.02.2020	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 of India 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 Transmission Service Agreement 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 (CWRTL)	12.02.2020	17.02.2020	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)	12.02.2020	17.02.2020	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)	12.02.2020	17.02.2020	Misc
47/AT/2020	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system being established by Jam Khambaliya Transco Limited. Jam Khambaliya Transco Limited (JKTL)	12.02.2020	17.02.2020	Misc
25/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra and Dadra and Nagar Haveli pursuant to liberty granted in Order dated 16.5.2019 in Petition No. 284/MP/2018 GMR Warora Energy Limited	12.02.2020	17.02.2020	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.	11.02.2020	17.02.2020	Generation
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 executed between the Petitioner and the Respondent No.2 and the Power Supply Agreement dated 5.1.2011 executed between Respondent No.1 and Respondent No.2.Adhunik Power and Natural Resources Limited (APNRL)	12.02.2020	14.02.2020	Misc
57/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the inter-State Transmission System connected 600 MW Solar PV Power Projects under the open category and selected through competitive bidding process as per the Guidelines issued by Ministry of Power on 3.8.2017. NTPC Limited (NTPC)	12.02.2020	14.02.2020	Misc
56/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 840 MW Wind-Solar Hybrid Power Projects (Tranche-I) 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 25.5.2018. Solar Energy Corporation of India Limited (SECI)	12.02.2020	14.02.2020	Misc
456/MP/2019	Approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for assignment of licence 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 Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited (OGPTL)	12.02.2020	14.02.2020	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 (APNRL)	12.02.2020	14.02.2020	Misc
40/TD/2020	Application for down gradation of inter-State trading licence in electricity from Category I to Category II 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 and amendments thereof. JSW Power Trading Company Limited	12.02.2020	14.02.2020	Trading
367/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 30.4.2019 read with corrigendum dated 29.5.2019 passed 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 passed by the Commission in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited (APNRL)	12.02.2020	13.02.2020	Misc
188/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 550 MW Wind Power Projects connected to inter-State Transmission System and selected through competitive bidding process as per the guidelines issued by Ministry of Power on 8.12.2017. NTPC Limited (NTPC)	12.02.2020	13.02.2020	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 Power Purchase Agreement dated 23.8.2013 and the amended Power Purchase Agreement 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 Standby Letter of Credit as payment security mechanism. Bharat Aluminum Company Limited (BALCO)	12.02.2020	13.02.2020	Misc
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 27.4.2018 passed in Petition No. 126/MP/2016 read with terms of Power Purchase Agreements dated 23.8.2013 executed between the Petitioner and the Respondent No. 1, Tamil Nadu Generation and Distribution Corporation Limited. Bharat Aluminium Company Limited (BALCO)	12.02.2020	13.02.2020	Misc
165/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 terms of Power Purchase Agreement dated 13.6.2013 executed between the Respondent No.1, Kerala State Electricity Board and the Respondent No. 2, PTC India Limited and back to back Power Purchase Agreement dated 13.6.2013 executed between the Petitioner and the Respondent No. 2. Bharat Aluminum Company Limited (BALCO)	12.02.2020	13.02.2020	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 (CGPL)	21.01.2020	28.01.2020	Misc
351/MP/2018 and IA No. 4/2020 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 (CEPL)	21.01.2020	24.01.2020	Misc
388/MP/2018 395/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.9.2016 executed between Wardha Solar (Maharashtra) Private Limited and Solar Energy Corporation of India Limited for seeking approval of Change in Law events dues to enactment of GST Laws. Wardha Solar (Maharashtra) Private Limited (WS(M)PL)	21.01.2020	24.01.2020	Misc
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)	21.01.2020	24.01.2020	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 (BHPL)	21.01.2020	24.01.2020	Misc
92/MP/2018 and IA No. 15/2018	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to the 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)	21.01.2020	24.01.2020	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 of India 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 (C(WR)TL)	21.01.2020	24.01.2020	Misc
21/MP/2019 and IA No. 14 of 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)	21.01.2020	24.01.2020	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)	21.01.2020	24.01.2020	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 111 of the Central Electricity Regulatory Commission (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)	21.01.2020	24.01.2020	Misc
90/MP/2019	Petition under clause 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related Matters) Regulations, 2014 as amended from time to time read with Regulations 2(1) (ff) and (gg) of the Central Electricity Regulatory Commission (India Electricity Grid Code) Regulations, 2010 for waiver of violation and additional DSM charges on account of force majeure along with affidavit. SKS Power Generation Ltd.	21.01.2020	24.01.2020	Misc
113/MP/2020	Petition under Section 79 (1) (c ) & (f) of the Electricity Act, 2003 read with provisions of the CERC (Sharing of inter-State Transmission Charges and Losses) Regulations, 2020 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards transmission charges (POC and HVDC charges) as well as the notice for Regulation of Power Sypply dated 3.1.2020. KSK Mahanadi Power Limited	21.01.2020	23.01.2020	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	21.01.2020	23.01.2020	Misc
450/MP/2019	Petition invoking Section 79 of the Electricity Act, 2003 read with (i) Article 10 of the Power Purchase Agreement dated 18.1.2014, (ii) Article 10 of Schedule 1 of the PPA dated 20.1.2014, (iii) Clause 4.7 of the Competitive Bidding Guidelines, and (iv) the Commissions' order dated 3.6.2019 passed in Petition No. 156/MP/2018 seeking approval of the additional capital and operational expenditure on account of installation of various Emission Control Systems in compliance with Ministry of Environment, Forest and Climate Change Notification dated 7.12.2015. MB Power (Madhya Pradesh) Limited (MB(MP)L)	14.01.2020	22.01.2020	Misc
280/MP/2019	Petition under Sections 73(n), 79(1)(c) and 79(1)(f), and other applicable provisions of the Electricity Act, 2003. Eastern Coalfields Limited and Anr.	14.01.2020	21.01.2020	Misc
456/MP/2019	Approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for assignment of licence 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 Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited (OGPTL)	14.01.2020	17.01.2020	Misc
454/MP/2019 457/MP/2019 500/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s directions contained in order dated 9.10.2018. ACME Kaithal Solar Power Private Limited and others.	14.01.2020	17.01.2020	Misc
424/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 22.7.2019 in Petition No. 117/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 22.7.2019 in Petition No. 117/MP/2017. DB Power Limited	14.01.2020	17.01.2020	Misc
451/MP/2019 along with IA 93 of 2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 in compliance of directions issued by the Commission vide order dated 10.5.2019 in Petition No. 65/RP/2016, Petition No. 66/RP/2016, Petition No.18/RP/2017 and Petition No.19/RP/2017 for payment of Transmission Charges for the period from 1.11.2011 to 24.5.2012 for power evacuation from the Budhil Hydro Electric Project in Himachal Pradesh. Power Grid Corporation of India Limited (PGCIL)	14.01.2020	17.01.2020	Misc
410/MP/2019	Petition under Regulation 31(6) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Koldam Hydro Electric Power Station. NTPC Limited (NTPC)	14.01.2020	17.01.2020	Misc
449/MP/2019	Petition under Section 79 of the Electricity Act 2003 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 challenging the non-grant of REC certificate. Suryakant Gupta, Proprietor of Rajaram Maize Products Solar Power Division	14.01.2020	17.01.2020	Misc
405/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and (a) Article 10 of the Power Purchase Agreement dated 9.11.2011 between GMR Kamalanga Energy Limited and Bihar State Electricity Board and (b) Article 13 of the Power Purchase Agreement dated 12.3.2009 between GMR Energy Limited (on behalf of GMR Kamalanga Energy Limited) and PTC India Limited with back to back Power Purchase Agreement between PTC India Limited and Haryana Distribution companies, for compensation due to Change in Law event - levy of charges for transportation of fly ash. 1. GMR Kamalanga Energy Limited (GKEL), 2. GMR Energy Limited (GEL)	14.01.2020	17.01.2020	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)	14.01.2020	17.01.2020	Misc
444/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 Lakadia Vadodara Transmission Project Limited. Lakadia-Vadodara Transmission Project Limited (LVTPL)	10.01.2020	14.01.2020	Misc
443/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 Lakadia Banaskantha Transco Limited. Lakadia Banaskantha Transco Limited (LBTL)	10.01.2020	14.01.2020	Misc
398/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 the Ajmer Phagi Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Ajmer Phagi Transco Limited (APTL)	10.01.2020	14.01.2020	Misc
441/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 Fatehgarh-II Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Fatehgarh-II Transco Limited (FTL)	10.01.2020	14.01.2020	Misc
382/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Scheme for 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	10.01.2020	14.01.2020	Misc
448/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 the Bhuj-II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bhuj-II Transmission Limited (BTL)	10.01.2020	14.01.2020	Misc
187/AT/2019 and IA No.86/2019 160/AT/2019 and IA No.81/2019 161/AT/2019 and IA No. 85/2019 162/AT/2019 and IA No.84/2019	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. 1. Tata Power Delhi Distribution Limited (TPDDL),2. Solar Energy Corporation of India Limited (SECI)	10.01.2020	14.01.2020	Misc
396/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Solar PV Projects (Tranche-II) 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)	10.01.2020	14.01.2020	Misc
327/MP/2018 and IA No.87 of 2018	Petition under Section 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 2×300 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)	10.01.2020	13.01.2020	Misc