Central Electricity Regulatory Commission

Records of Proceedings(ROP) - 2022

Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
21/TT/2022 along with I.A. No. 6/2022	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of the 2019-24 period for seven assets under “Transmission Project of Parbati Koldam Transmission Company Limited” in Northern Region. Parbati Koldam Transmission Company Limited	20.12.2022	30.12.2022	Transmission
264/GT/2021	Petition for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (220 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. KBUNL	06.12.2022	30.12.2022	Generation
18/GT/2021	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Uri-II Power. NHPC Limited.	06.12.2022	30.12.2022	Generation
274/TT/2022	Petition for determination of transmission tariff of 2019- 24 period for one no. of asset under “Provision of STATCOM at Nalagarh and Lucknow in Northern Region”. Power Grid Corporation of India Limited	20.12.2022	28.12.2022	Transmission
91/TT/2022	Petition for revision of transmission tariff of 2004-09 and 2009-14 tariff period, truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 period for eighteen number of assets under “Transmission System associated with Kudankulam Atomic Power Project in Southern Region”. Power Grid Corporation of India Limited	20.12.2022	28.12.2022	Transmission
7/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for transmission asset under “Baharampur (PowerGrid)-Bheramara (Bangladesh) 02nd 400 kV D/C transmission line (Indian Portion)” in Eastern Region. Power Grid Corporation of India Ltd.	20.12.2022	28.12.2022	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)	22.12.2022	28.12.2022	Misc.
261/MP/2020 491/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., SFW Nafra Power Corporation Ltd. (SNPCL) and Anr.	22.12.2022	27.12.2022	Misc.
108/TT/2016	Petition for determination of transmission tariff for Teesta III-Rangpo section of 400 kV D/C Transmission Line with Quad Moose Conductor upto LILO Point at Rangpo for control period of 2014-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teestavalley Power Transmission Limited	20.12.2022	27.12.2022	Misc.
195/MP/2022 alongwith IA No. 49 of 2022 and 68 of 2022	Petition under Section 79(1)(c), (d) and (f) read with 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Corporation Limited (EPTCL)	20.12.2022	27.12.2022	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of Power Purchase Agreements dated 25.7.2013. TRN Energy Private Limited	15.12.2022	26.12.2022	Misc.
223/MP/2022 along with IA No. 54/2022	Petition seeking approval for Lignite Input Price for the period 1.4.2019 to 31.3.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and conditions of Tariff) Second Amendment Regulations 2021 (Interlocutory application for condonation of delay). NLC India Limited	22.12.2022	26.12.2022	Misc.
225/MP/2017	Petition seeking compensation for loss of capacity charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (received by way of remand from APTEL). NEEPCO Limited	12.12.2022	26.12.2022	Misc.
Diary (Petition) No.464/2022 and Diary (IA) No.500/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 5(4) and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendments in Renewable Energy Certificate Contracts at Indian Energy Exchange in accordance with Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. Indian Energy Exchange Limited (IEX)	15.12.2022	26.12.2022	Misc.
359/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Day Ahead Market (HP-DAM) in Integrated Day Ahead Market (I-DAM) segment at IEX. Indian Energy Exchange Limited (IEX)	22.12.2022	26.12.2022	Misc.
211/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 8.4.1, 8.4.2 and 8.4.11 of Schedule I of Power Purchase Agreement dated 20.01.2014 read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to comply with its statutory and contractual obligation to establish and operate a valid Escrow Arrangement and Letter of Credit as Payment Security Mechanism in favour of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	22.12.2022	24.12.2022	Misc.
220/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 for considering unit and corresponding numerical value of water utilisation for irrigation ‘Q’ from ‘BM3’ to ‘MAFt’ and Reservoir level of Omkareshwar Sagar Project at EL 192.97 M achieved on 4th October, 2017 & at EL 196.59 MW achieved on 5th November, 2019 in the tariff orders of Omkareshwar Hydro Electric Project issued by the Commission from time to time. M.P Power Management Co. Ltd. (MPPMCL)	22.12.2022	24.12.2022	Misc.
322/AT/2022 323/TL/2022	Application under Section 63 read with Section 79(1)(c) & (d) of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by Khandukhal Rampura Transmission Limited. Khandukhal Rampura Transmission Limited (KRTL)	22.12.2022	24.12.2022	Adoption
316/TL/2022 317/AT/2022	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to ER NER Transmission Limited ER NER Transmission Limited (ERNERTL)	22.12.2022	24.12.2022	Misc.
254/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200 MW Grid-Connected Solar PV Power Project at Village- Kalijal & Matuon ki dhani, Tehsil- Shiv, District- Barmer and at Village Rawadi Chak, Tehsil- Fatehgarh, District- Jaisalmer in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 3.8.2017 and its amendments thereof. NTPC Limited (NTPC)	22.12.2022	24.12.2022	Adoption
215/MP/2022	Petition seeking approval for input price of coal supplied from Talabira Mines to end use generating stations for the period from date of commercial operation i.e. 1.4.2021 to 31.3.2024 under Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. NLC India Limited.	22.12.2022	24.12.2022	Misc.
217/MP/2022	Petition for reimbursement of Ash Transportation charges in Simhadri Super Thermal Power Station, Stage-II (2x500MW) in terms of Ministry of Environment and Forest, Government of India Notification dated 25.1.2016. AP Eastern Power Distribution Company Ltd. and 11 ors.	22.12.2022	24.12.2022	Misc.
83/TT/2022	Petition for determination of transmission tariff of 2019- 24 period for the transmission asset under “Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B)” in Southern Region. PGCIL	20.12.2022	23.12.2022	Transmission
288/TT/2022	Petition for truing up of transmission tariff for 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 & Asset-II: Extension of 400/220 kV Solapur Sub-station - Augmentation of Sub-station by 500 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. PGCIL	20.12.2022	23.12.2022	Transmission
11/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under provision of 400 kV Line Bays at Bhiwani (PG) in the Northern Region. PGCIL	20.12.2022	23.12.2022	Transmission
185/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period in respect of three assets covered under “Transmission System for Ultra Mega Solar Park in Anantapur District, Andhra Pradesh-Part C (Phase-III)” in the Southern Region. PGCIL	20.12.2022	23.12.2022	Transmission
291/TT/2022	Petition for Determination of Transmission tariff for 2019-24 tariff period for the transmission asset - 02 nos 400 kV line bays at Rangpo GIS under the “Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part-B)” in the Eastern Region. PGCIL	20.12.2022	23.12.2022	Transmission
167/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. APNRL	22.12.2022	23.12.2022	Misc.
14/MP/2021	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of this Commission for adjudication of the dispute with the Respondent regarding payment of tariff considering the period from 16.12.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement dated 27.11.2013 read with Addendum No.1 dated 20.12.2013 and for extension for Expiry Date under the Power Purchase Agreement. DIL	22.12.2022	23.12.2022	Misc.
218/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.03.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited (CAPL) and Anr.	22.12.2022	23.12.2022	Misc.
228/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020- Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology provided by this Commission vide its order dated 20.8.2021 in Petition No. 536/MP/2020. MRPL	22.12.2022	23.12.2022	Misc.
273/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Limited and Uttar Pradesh Power Corporation Limited, seeking compensation due to increase in costs on account of change in rates of Goods and Service Tax amounting to a Change in Law event with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. NTPC	22.12.2022	23.12.2022	Misc.
275/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for transmission asset “Replacement of existing 4 x 105 MVA, 400/220 kV, 1-Ph ICTs with 1x500 MVA, 400/220 kV, 3Ph ICT at Misa Sub-station” under “North-eastern Region Strengthening Scheme-IV (NERSS-IV)” in the North-Eastern Region. PGCIL	20.12.2022	23.12.2022	Transmission
27/RP/2022	Review Petition seeking review of order dated 14.3.2022 in Petition No.145/TT/2018. Mahan Energen Limited	20.12.2022	23.12.2022	Review
290/TT/2022	Petition for approval of tariff of two non-ISTS Lines, namely 220 kV Joda-Ramchandrapur (SC) and 220 kV SC Jindal-Jamshedpur (DVC) lines of OPTCL and inclusion in PoC (Point of Connection) Charges and Losses. OPTCL.	20.12.2022	23.12.2022	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)	15.12.2022	21.12.2022	Misc.
143/MP/2022 178/MP/2022 88/MP/2022	Petition for approval of the Transaction Fee of the Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Indian Energy Exchange Limited (IEX), Power Exchange India Limited (PXIL), Hindustan Power Exchange Limited (HPX)	13.12.2022	21.12.2022	Misc.
74/MP/2022	Petition under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions against the Respondent, National Load Despatch Centre in the matter of issuance of the Renewable Energy Certificates to the Petitioner for the specified period. Delhi International Airport Limited (DIAL)	13.12.2022	21.12.2022	Misc.
349/MP/2022 350/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking quashing of impugned letters dated 23.11.2022 and 30.11.2022 issued by TANGEDCO qua discontinuation of power procurement, contracted under long-term on pass through basis w.e.f. 01.12.2022, in contravention to the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited (CEPL) IL & FS Tamil Nadu Power Co. Ltd. (IL&FS)	12.12.2022	21.12.2022	Misc.
569/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise in respect of Bokaro Thermal Power Station Unit-1 to 3(630 MW) and determination of tariff for the 2019-24 tariff period in respect of Bokaro Thermal Power Station Unit-3 (210 MW). DVC	06.12.2022	21.12.2022	Generation
245/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar Power Projects (Tranche IX) connected to inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines of Government of India. Solar Energy Corporation of India Limited (SECI)	15.12.2022	20.12.2022	Adoption
177/MP/2020	Petition under Section 79(1)(b), 79(1)(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 Limited	15.12.2022	20.12.2022	Misc.
141/MP/2022	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the Pilot Power Supply Agreement (PPSA) dated 27.10.2018 executed between the Petitioner and the Telangana Discoms for supply of 550 MW of power from the power plant of Respondent No.4/RKM Powergen, seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; and (iii) furnishing Letter of Credit as per the PPSA. PTC India Limited (PTCIL)	15.12.2022	20.12.2022	Misc.
207/MP/2022	Petition under Section 178, 79(1)(k) of the Electricity Act, 2003 read with Regulation 4(2) and Regulation 18 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking issuance of appropriate order(s)/ direction(s)/ declaration by the Commission that sale of untied (without PPA) power from 600 MW (4×150 MW) Kameng Hydro Electric Project of the Petitioner as sold under DAM/RTM becomes eligible for issuance of HEC (Non-Solar REC) under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 8.3.2019 and 29 January, 2021 of the MoP, GoI. North Eastern Electric Power Corporation Ltd. (NEEPCO)	13.12.2022	19.12.2022	Misc.
192/MP/2021 along with IA No. 52/2022 & 62/2022	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	12.12.2022	19.12.2022	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL)	15.12.2022	19.12.2022	Misc.
282/MP/2021	Petition under Section 79(1) (b),79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RKMPPL)	15.12.2022	19.12.2022	Misc.
131/MP/2019 along with IA No. 50/2020	Petition invoking Section 79(1)(e), Section 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulations 7, 8 and 13 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 seeking appropriate directions against the Global Energy Private Limited. BSES Yamuna Power Limited (BYPL)	15.12.2022	19.12.2022	Misc.
194/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 and 23 of the Agreement for Procurement of Power dated 13.4.2016 (and its amendments) executed between Northern Railway for Uttar Pradesh and Jindal India Thermal Power Limited seeking appropriate reliefs for Force Majeure and Change in Law on account of major changes in modalities in the existing coal e-auction system by way of Coal India Limited Circular dated 1.3.2022 issued pursuant to Cabinet Committee of Economic Affairs decision dated 26.2.2022. Jindal India Thermal Power Limited (JITPL)	12.12.2022	19.12.2022	Misc.
145/MP/2021	Petition under section 79(1)(b), 79(1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes with the respondent with regard to the tariff payable under the power purchase agreement dated 27.11.2013. KSK Mahanadi Power Limited	15.12.2022	19.12.2022	Misc.
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	15.12.2022	16.12.2022	Misc.
256/GT/2020 399/GT/2020	Petition for determination of tariff of Talcher Thermal Power Station (460 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	06.12.2022	16.12.2022	Generation
216/MP/2022	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 13.06.2020 executed between ABC Renewable Energy (RJ- 01) Pvt. Ltd. And NTPC Ltd. seeking declaration that change in rate of Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017-Central Tax (Rate), 01/2017-Intergrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt-I-40 dated 29.6.2017 by way of Notification No. 8/2021-Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a ‘change in law’ event under Article 12 of the PPA and to further direct NTPC Ltd. to pay the compensation along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services Tax and paid by the Petitioner, in order to restitute the Petitioner to the same economic position as it would have been prior to the Notifications dated 30.9.2021. ABC Renewable Energy (RJ-01) Pvt. Ltd. (AREPL)	13.12.2022	16.12.2022	Misc.
305/MP/2022	Petition under Section 79, including Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 seeking setting aside of the notices dated 4.10.2022 and 19.10.2022 issued by Respondent No. 1/Haryana Power Purchase Centre purportedly to terminate the Power Purchase Agreement dated 18.5.2022 executed between the Petitioner and the Respondent No. 1, being unlawful and inconsistent with Article 19 (2) and Article 19 (1) of the PPA. RKM Powergen Private Limited (RKMPPL)	13.12.2022	16.12.2022	Misc.
584/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	15.12.2022	16.12.2022	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. Wardha Solar (Maharashtra) Private Limited (WSMPL) & Anr.	15.12.2022	16.12.2022	Misc.
226/MP/2022	Petition under Section 79(1)(k) 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 dated 14.01.2010 read with the Detailed Procedure issued in terms of Regulation 3(3) of the said Regulations and its subsequent amendments/revisions for relaxation of the provisions of the Modified Detailed Procedure dated 16.03.2018. Narmada Switchgear Private Limited (NSPL)	15.12.2022	16.12.2022	Misc.
185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k)of the Electricity Act, 2003,read with Article 8.6.7 of the PPA dated 15.03.2016 executed between the RKM Powergen Private limited and Respondent No.1, Uttar Pradesh Power Corporation Limited imploring this Commission to direct the Respondent No. 1 to make payments, to the Petitioner of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharge; (ii) reimbursement of the illegally deducted penalty for short supply of power. RKM Powergen Private Limited (RPPL)	15.12.2022	16.12.2022	Misc.
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited (JPL)	15.12.2022	16.12.2022	Misc.
256/MP/2021 274/MP/2021 275/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 30.11.2018 seeking in-principal approval for Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.3.2020 in terms of which Land Tax is imposed upon Adani Solar Energy Four Private Limited 50 MW Power Plant’s land measuring 10,11,715 sq. meter with effect from 19.11.2019. Adani Solar Energy Four Private Ltd. (ASEFPL) SB Energy Four Private Limited (SBEFPL)	13.12.2022	16.12.2022	Misc.
235/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Renewable Energy Projects connected to Inter-State Transmission System with Assured Peak Power Supply in India and selected through Competitive Bidding Process as per the Guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	13.12.2022	16.12.2022	Adoption
202/MP/2022	Petition under section 62(a) and 79(1)(a) of the Electricity Act,2003 read with Regulation 8(3)(ii) and 8(7) of the CERC (Terms and Conditions of Tariff) Regulations,2014 read with Regulation 111 of CERC (Conduct of Business)Regulations,1999 for recovery of Additional Expenditure, in Sipat STPS Stage-I(3x660 MW) and Sipat Stage-II (2x500 MW), 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 and in terms of Order dated 5.11.2018 in Petition No. 172/MP/2016, Order dated 14.4.2022 in Petition No. 240/GT/2020 and Order dated 29.5.2022 in Petition No. 452/GT/2020. NTPC Ltd	13.12.2022	15.12.2022	Misc.
215/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited (SPL)	13.12.2022	15.12.2022	Misc.
209/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Cost due to Change in Law) Rules, 2021 for seeking an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of increase in the rate of goods and service tax from 5% to 12% by way of Notification No.8/2021- Central Tax (Rate) dated 30.9.2021 in terms of the Article 21 of the Power Purchase Agreement dated 25.10.2019 between Ostro Energy Private Limited and Solar Energy Corporation of India Limited. Ostro Energy Private Limited (OEPL)	13.12.2022	15.12.2022	Misc.
207/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. Eden Renewable Cite Pvt. Ltd.	13.12.2022	15.12.2022	Misc.
205/MP/2022	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 for the payment of outstanding dues towards the reimbursement of POC charges for the power supplied to the Rajasthan Discoms through the Power Trading Corporation of India within the scope of the Power Purchase Agreement dated 1.11.2013 (PTC-PPA) executed between the Petitioner and PTC and as per the terms of back-to-back Power Purchase Agreement executed by PTC with Rajasthan Urja Vikas Nigam Limited (RVUNL) referred to as the Procurers’ PPA dated 1.11.2013. Maruti Clean Coal and Power Limited (MCCPL)	13.12.2022	15.12.2022	Misc.
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with 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 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of Bank Guarantee dated 16.8.2018 (and amendment/extension thereof) in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated/impossible to perform. Vaayu Renewable Energy (Mevasa) Pvt. Ltd. (VREMPL)	13.12.2022	15.12.2022	Misc.
237/GT/2020 416/GT/2020	Petition or revision of tariff for the period 2014-19 after truing up exercise in respect of Ramagundam STPS, Stage I & II (2100 MW). NTPC Limited	06.12.2022	14.12.2022	Misc.
199/MP/2019	Petition under Section 79 (1) (f) and Section 79 (1) (c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of availability and claiming fixed charges thereto. Tata Power Delhi Distribution Limited	29.11.2022	14.12.2022	Misc.
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited (DBPL)	13.12.2022	14.12.2022	Misc.
85/MP/2022 along with IA No.24/IA/2022 123/MP/2022 246/MP/2022 along with Diary (IA) No. 393/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	12.12.2022	14.12.2022	Misc.
145/GT/2019	Petition for approval of tariff of Lara Super Thermal Station (1600 MW) for the period from anticipated date of commercial operation of Unit-I (i.e.,15.5.2019) to 31.3.2024. NTPC Limited	06.12.2022	14.12.2022	Generation
286/GT/2020 422/GT/2020	Petition for revision of tariff of Vindhyachal STPS Stage-IV (1000 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	06.12.2022	14.12.2022	Generation
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. Siapt Transmission Limited (STL)	12.12.2022	14.12.2022	Misc.
38/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.7.2012 between the Petitioner and the Respondents. KSK Mahanadi Power Company Ltd.	12.12.2022	14.12.2022	Misc.
253/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 & 22 of the Pilot Agreement for Procurement of Power dated 25.02.2019 and Pilot Power Supply Agreement dated 26.02.2019 seeking directions to PTC/Haryana Power Purchase Centre to make payment of Rs. 12,64,54,644/- claimed under Tariff Invoice dated 2.5.2020 raised by MB Power for the month of April 2020 in terms of the PPA. MB Power (Madhya Pradesh) Limited (MBPMPL)	12.12.2022	14.12.2022	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)	12.12.2022	14.12.2022	Misc.
333/TT/2022	Petition for revision of transmission tariff for 2019-24 tariff and approval for one-time reimbursement of unrecovered depreciation under Power to Relax and Power to Remove Difficulty in respect of one no. of asset. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
326/TT/2022	Petition for determination of transmission tariff for 2019-24 tariff period for assets covered under "Transmission System for providing connectivity to RE projects at Bikaner (PG), Fatehgarh-II & Bhadla-II” in the Northern Region. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
311/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of fourteen assets under "Transmission system for Solar Energy Zone in Rajasthan" in Northern Region. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
343/TT/2022	Petition revision/determination of tariff for the 2019-24 tariff period for Bhadrawati (Chandrapur) HVDC back-to-back station (2x500 MW) in Southern Region and Western Region. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
312/TT/2022	Petition for determination of transmission tariff for 2019-24 tariff period for Asset-1: OPGW link for LILO of Lonikhand-Kalwa at Navi Mumbai TL (Central sector), Asset-2: OPGW link for Vapi-Kudus (upto LILO of Kala from Vapi) TL (Central sector), Asset-3: OPGW link for 220 kV Kawas-Vav and 220 kV Kawas- Navsari TL (Central sector) & Asset-4: OPGW link for 220 kV Bhopal-Govindpur SLDC (MPPTCL) TL (State sector) under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region”. Power Grid Corporation of India Limited	01.12.2022	08.12.2022	Transmission
328/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period in respect of three no. of assets under “Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B” in WR & NR. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
327/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of eight assets under “Western Region System Strengthening-XX (WRSS-XX)”. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
301/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of Bus splitting scheme at Moga Sub-station under “Transmission Scheme for controlling high loading and high short circuit level at Moga Sub-station”. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
300/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period in respect of one no. of asset under “Line bays and reactor at POWERGRID sub-station for Raichur-Sholapur transmission line for Synchronous interconnection between SR and WR” Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
299/TT/2022	Petition for Approval under Section 28(4) & 79(1)(d) of Electricity Act, 2003 and Regulation 86 of CERC (Conduct of Business) Regulations, 1999 for truing up of Annual Fees and Charges for 2014-19 tariff block and Fees and Charges for the period 2019-24 tariff block in respect of assets covered in order dated 22.2.2019 in Petition No. 169/TT/2018 ... Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
298/TT/2022	Petition for transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 8 nos. of assets under “Strengthening Scheme in Northern Region” in Northern Region. Power Grid Corporation of India Ltd.	01.12.2022	08.12.2022	Transmission
297/TT/2022	Petition for approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for 2014-19 tariff block and determination of transmission tariff for 2019-24 tariff block for revised petition, as directed vide order dated 24.12.2021 in Petition no. 135/TT/2020 for truing up of transmission tariff for the 2014-19 tariff period determination of transmission tariff for the 2019-24 tariff period for combined asset associated with Western Region Strengthening Scheme VI in the Western Region. Power Grid Corporation of India Limited	01.12.2022	08.12.2022	Transmission
Diary (IA) No. 501/2022 in Petition No.187/MP/2022	Application on behalf of the Petitioner under Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking interim relief. Powerica Limited (Powerica)	06.12.2022	08.12.2022	Misc.
156/MP/2022 68/MP/2022 132/MP/2022	Petition under Sections 28(1), 28(3) and 29 of the Electricity Act, 2003 read with Regulation 1.5(i), 2.3, 5.2(m) and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with over drawal from grid by the regional entities leading to insecure operation of the grid and other associated matters. Northern Regional Load Despatch Centre (NRLDC), Western Regional Load Despatch Centre (WRLDC), Southern Regional Load Despatch Centre (SRLDC)	29.11.2022	07.12.2022	Misc.
Diary No. 494/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking quashing of impugned letters dated 23.11.2022 and 30.11.2022 issued by TANGEDCO qua discontinuation of power procurement, contracted under long-term on pass through basis w.e.f. 1.12.2022, in contravention to the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited (CEPL)	01.12.2022	06.12.2022	Misc.
180/TT/2021	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai alongwith 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Limited	24.11.2022	05.12.2022	Transmission
166/TT/2022	Petition for determination of Wheeling Charges in respect of one no. of asset for 2019-24 tariff period for transmission of surplus power from NTPC Power Stations in Eastern Region (ER) to Western Region (WR) Odisha Power Transmission Corporation Limited	24.11.2022	05.12.2022	Transmission
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in Intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	29.11.2022	01.12.2022	Misc.
237/MP/2021 Along with I.A No.31/2022	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.03.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of force majeure. Khargone Transmission Limited (KTL)	24.11.2022	01.12.2022	Misc.
212/TT/2022	Petition for determination of tariff for the year 2020-21 to 2023-24 in respect of RVPNL-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. Rajasthan Rajya Vidyut Prasaran Nigam Limited	24.11.2022	01.12.2022	Transmission
134/MP/2021	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NTL)	24.11.2022	01.12.2022	Misc.
2/TT/2022	Petition for determination of transmission tariff for 2016-17 to 2018-19 of 400 kV Uravakonda-Veltoor I & II feeders for inclusion in PoC Mechanism. Transmission Corporation of Andhra Pradesh Limited	24.11.2022	01.12.2022	Transmission
82/TT/2022 along with I.A. No. 13/2022	Petition for truing up transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	24.11.2022	01.12.2022	Transmission
161/TT/2021	Petition for determination of transmission tariff of the RVPNL-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 for 2019-20 period. Rajasthan Rajya Vidyut Prasaran Nigam Limited	24.11.2022	01.12.2022	Transmission
325/TT/2022 127/TT/2022	Petition for determination of tariff of the inter-State transmission lines connecting two States for the TSTRANSCO-owned transmission lines/system in terms of Commission’s order dated 05.09.2018 in Petition No. 07/Suo-Motu/2017 and order dated 13.01.2020 in Petition No. 2/TT/2019 for inclusion in POC Transmission charges for the period FY 2014-15 to FY 2018-19 in accordance with the CERC (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Telangana Limited	24.11.2022	01.12.2022	Transmission
10/TT/2019	Petition for determination of tariff of the inter-State transmission lines connecting two States for the APTRANSCO-owned transmission lines/system in terms of Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with CERC (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Limited	24.11.2022	01.12.2022	Transmission
342/MP/2022	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of the Petitioner’s inter-state transmission licence. Essar Power Transmission Co. Ltd. (EPTCL)	29.11.2022	01.12.2022	Misc.
131/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 7.1.2022 in Petition 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	29.11.2022	30.11.2022	Misc.
36/RP/2022	Petition seeking review of the order dated 28.8.2022 passed by this Commission in Petition No.182/MP/2020 titled as ‘OGPTL v. WBSEDCL & Ors.’ as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Generation Phase II Transmission Ltd. (OGPTL)	29.11.2022	30.11.2022	Review
718/MP/2020	Petition for recovery of the impact of enhancement of gratuity limit during the financial year 2017-18 in respect of all the eight power stations of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong. North Eastern Electric Power Corporation Limited	22.11.2022	30.11.2022	Misc.
271/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for Establishment of 2 Nos. of 765 kV GIS Bays along with Line Reactor (non- switchable) at Varanasi GIS end and 2 Nos. of 765 kV AIS bays at Vindhyachal Pooling Sub-station for 765 kV D/C Vindhyachal Pooling-Varanasi Line under ‘POWERGRID works associated with the new WR-NR 765 kV inter-regional corridor.’ Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
196/TT/2022	Petition for determination of transmission tariff of two no. of assets for the 2019-24 tariff period under “System Strengthening-XXVI in Southern Region”. Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
192/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: 11 Nos. of Central Sector Communication Links and Asset-II: 1 No. of Central Sector Communication Links under the ‘Fibre Optic Communication system in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave Links in the North-Eastern Region.’ Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
184/TT/2022	Petition for determination of transmission tariff of five no. of assets for the 2019-24 tariff period under "North-Eastern Region Strengthening Scheme-VIII". Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
167/TT/2022	Petition for determination of transmission tariff of three number of assets from COD to 31.3.2024 under "POWERGRID works associated with North-Eastern Region Strengthening Scheme-V”. Power Grid Corporation of India Ltd.	24.11.2022	30.11.2022	Transmission
41/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 of Asset I- 420 kV, 1 X 80MVAR, 3-Ph Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Sub-station (Extn.), Asset II- 2 Nos. 132 kV line bays at Biswanath Chariali Sub-station (for termination of Biswanath Chariyali-Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line-line under TBCB) and Asset III- 2 Nos. 400 kV (GIS) bays at Silchar and 2 Nos. 400 kV (GIS) bays along with 2X 80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar-Misa Transmission line (Line under TBCB scope) under "POWERGRID works associated with the North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)" Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
17/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for two assets under “Line bays associated with Northern region System Strengthening Scheme-XXXVI”. Power Grid Corporation of India Limited	24.11.2022	30.11.2022	Transmission
277/MP/2019 along with IA No.21/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.02.2019. Sitac Kabini Renewables Private Limited (SKRPL)	29.11.2022	30.11.2022	Misc.
580/MP/2020 63/MP/2021 and IA No. 11/2021	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 (RWEPL)	29.11.2022	30.11.2022	Misc.
330/MP/2019	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 and Regulation 7(1)(aa) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in the inter-State Transmission and related matters) Regulations, 2009. ACME Solar Holding Limited (ASHL) and Anr.	29.11.2022	30.11.2022	Misc.
339/MP/2022 along with IA No. 66/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited (TREPL)	29.11.2022	30.11.2022	Misc.
268/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between M/s Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Powerica Limited	29.11.2022	30.11.2022	Misc.
55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019; 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 noncompliance of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019. DB Power Limited (DBPL)	29.11.2022	30.11.2022	Misc.
254/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200 MW Grid-Connected Solar PV Power Project at Village- Kalijal & Matuon ki dhani, Tehsil- Shiv, District- Barmer and at Village Rawadi Chak, Tehsil- Fatehgarh, District- Jaisalmer in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 3.8.2017 and its amendments thereof. NTPC Limited (NTPC)	29.11.2022	30.11.2022	Adoption
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. Khargone Transmission Limited (KTL) and 3 Ors.	25.11.2022	30.11.2022	Misc.
247/TL/2022 248/AT/2022	Application under Sections 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Neemuch Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Neemuch Transmission Limited (NTL)	25.11.2022	30.11.2022	Licence (Transmission)
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 disputes and differences arising under the Power Purchase Agreement dated 18.7.2008 between the Petitioner and Respondent No. 1. Maithon Power Limited	25.11.2022	28.11.2022	Misc.
528/GT/2020 254/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 after truing up exercise in respect of NTPL (1000 MW) Coal based Thermal Power Station. NLC Tamil Nadu Power Limited	02.11.2022	28.11.2022	Misc.
199/MP/2019	Petition under Section 79 (1) (f) and Section 79 (1) (c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of Availability by Pragati Power Corporation Limited and claiming fixed charges thereto. Tata Power Delhi Distribution Limited	25.11.2022	28.11.2022	Misc.
206/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Hydropower Contracts in Green Contingency Contracts and Green Term Ahead Contracts and additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days. Hindustan Power Exchange Limited (HPEL)	25.11.2022	27.11.2022	Misc.
465/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 before this Commission seeking declaration of the events which led to relinquishment by the Petitioner, as force majeure events within the meaning of Clause 9.0 of the 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 the existence of force majeure events, as opposed to the stand taken by PGCIL in its letter dated 9.1.2019 Madhya Bharat Power Corporation Ltd. (MBPCL)	25.11.2022	26.11.2022	Misc.
470/MP/2019 along with IA Nos. 69/2020 and 46/2022	Petition seeking extension of scheduled commercial operation date on account of force majeure events and consequential reliefs arising therefrom involving (a) Section 79(1)(c) and (f) of the Electricity Act, 2003, read with (b) Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.9.2015 executed between the Petitioner and the Long-Term Transmission Customers, read with (c) Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited (ATL)	24.11.2022	26.11.2022	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)	10.11.2022	26.11.2022	Misc.
195/MP/2022 along with IA. No. 49/IA/2022 & Diary No. 467/2022	Petition under Section 79(1)(c), (d) and (f) read with 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Corporation Limited (EPTCL)	15.11.2022	24.11.2022	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 the Procurers. Sasan Power Limited	22.11.2022	24.11.2022	Misc.
388/GT/2020 439/GT/2020	Petition for revision of tariff of National Capital Thermal Power Station Dadri, Stage-I for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	15.11.2022	24.11.2022	Generation
201/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.2.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read with the back-to-back Power Sale Agreement (PSA) dated 5.2.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date (SCOD). Adani Solar Energy RJ Two Private Limited (ASERJTPL)	22.11.2022	24.11.2022	Misc.
180/MP/2022 198/MP/2022 200/MP/2022 232/MP/2022 199/MP/2022 239/MP/2022 244/MP/2022 214/MP/2022 238/MP/2022 231/MP/2022 236/MP/2022 237/MP/2022	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2019-20. National Load Despatch Centre (NLDC) Northern Regional Load Despatch Centre (NRLDC) Western Regional Load Despatch Centre (WRLDC) Southern Regional Load Despatch Centre (SRLDC) Eastern Regional Load Despatch Centre (ERLDC)	22.11.2022	24.11.2022	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulations 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018, and read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	22.11.2022	24.11.2022	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)	22.11.2022	24.11.2022	Misc.
278/MP/2019	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation/modification of the provisions of the Central Electricity Regulatory Commission (India Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 in respect of the schedule for operation of 726.6 MW (2×363.3 MW) Palatana Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited (OTPCL)	15.11.2022	24.11.2022	Misc.
Petition (Diary) No. 466/2022 IA (Diary) No. 467/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited	15.11.2022	21.11.2022	Misc.
21/RP/2022 in 240/GT/2020	Review of Commission’s Order dated 14.4.2022 in Petition No. 240/GT/2020 in respect of determination of tariff for the Period from 1.4.2014 to 31.3.2019 of Sipat STPS Stage-I power station (1980 MW). NTPC Limited	02.11.2022	21.11.2022	Review
19/RP/2022 in 296/GT/2020	Review of Commission’s Order dated 30.4.2022 in Petition No. 296/GT/2020 in respect of revision of tariff of Loktak Power Station (105 MW) for the period from 1.4.2014 to 31.3.2019. NHPC Limited	02.11.2022	21.11.2022	Review
442/GT/2020	Petition for determination of tariff for the 2019-24 tariff period in respect of the Kahalgaon Super Thermal Power Station, Stage-II (1500 MW). NTPC Limited	09.11.2022	21.11.2022	Generation
24/RP/2022 in 146/GT/2020	Review of Commission’s Order dated 9.5.2022 in Petition No. 146/GT/2020 in respect of truing-up of tariff for the 2014-19 tariff period and determination of tariff for the 2019- 24 tariff period in respect of Dulhasti Power station (390MW). NHPC Limited	02.11.2022	21.11.2022	Review
287/MP/2022	Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the (a) order dated 30.6.2021 of the Commission in Petition No.495/MP/2020 intimating about continuation of Telecommunications and Digital Technology Businesses in accordance with the approvals granted by the Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007 and other relevant orders, and (b) order dated 10.7.2021 of the Commission in Petition No. 494/MP/2020 seeking prior approval of the Commission to undertake existing Telecommunications and Digital Technology business of Petitioner, through its wholly owned subsidiary Company. Power Grid Corporation of India Ltd.	15.11.2022	21.11.2022	Misc.
451/MP/2019 Along with I.A No. 59/2022	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)	15.11.2022	21.11.2022	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL) IL & FS Tamil Nadu Power Co. Ltd. (IL&FS)	15.11.2022	21.11.2022	Misc.
407/GT/2020	Petition for determination of generation tariff for the period 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 1050 MW Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited. GMR-Kamalanga Energy Limited	09.11.2022	21.11.2022	Generation
221/GT/2020	Petition for revision of tariff of Badarpur Thermal Power Station for the period from 1.4.2014 to 15.10.2018 after the truing up exercise. NTPC Limited	09.11.2022	21.11.2022	Generation
142/GT/2022	Petition for determination of tariff for the 2019-24 tariff period after R&M in respect of the Bairasiul Power Station (180 MW). NHPC Limited	09.11.2022	17.11.2022	Generation
174/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the power purchase agreement dated 15.11.2018 filed on behalf of Clean Solar Power (Jodhpur) Private Limited seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on solar cells and modules w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017- Central Tax (Rate) and Notification No. 01/2017-Integrated Tax (Rate) dated 28.06.2017 vide Notification No. 6/2021-Central Tax (Rate) and Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 as a ‘change in law’ event under Article 12.1 of the PPA and to further direct the Respondent (Solar Energy Corporation of India Limited) to pay compensation alongwith carrying cost towards additional amount incurred on account of increment in Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.09.2021 and to restitute the Petitioner to the same financial position as it would have been before the notifications dated 30.09.2021. Clean Solar Power (Jodhpur) Private Limited (CSPJPL)	15.11.2022	17.11.2022	Misc.
137/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to POWERGRID Bikaner Transmission System Limited (formerly known as Bikaner-II Bhiwadi Transco Limited) for “Implementation of 220 kV bays for RE generators and 400/220 kV ICTs at Bikaner-II PS”, “Implementation of 1 no. of 400 kV line bay at 400/220 kV Bikaner-II PS for interconnection of 1000 MW Solar Project of SJVN Ltd.” and “Implementation of 2 nos. of 220 KV line bays at 400/220 kV Bikaner-II PS for interconnection of solar projects (ACME Solar Holdings Pvt. Ltd., Prerak Greentech Pvt. Ltd.)” under “Regulated Tariff Mechanism” mode. POWERGRID Bikaner Transmission System Ltd. (PBTSL)	15.11.2022	16.11.2022	Licence (Transmission)
257/MP/2019	Petition under Sections 79(1)(c),79(1)(f) and 79(1)(k) of the Electricity Act, 2003, challenging the unlawful conduct of Power Grid Corporation of India Limited, inter-alia, wrongfully raising and recovering transmission charges through impermissible and inapplicable invoices being contra /against and unsustainable to the terms of the Transmission Service Agreement dated 18.10.2012 and the Long Term Access Agreement dated 4.6.2015, provisions of the Electricity Act, 2003 and the Regulations framed thereunder. MB Power (Madhya Pradesh) Limited (MBPMPL)	15.11.2022	16.11.2022	Misc.
98/MP/2022	Petition under Regulation 44(6) of CERC (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 FY 2019-20 & FY 2020-21 in respect of Chamera-II Power Station. NHPC Limited.	10.11.2022	16.11.2022	Misc.
57/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 220 kV D/C Charor-Banala Transmission line of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	10.11.2022	16.11.2022	Misc.
Diary (IA) No. 451/2022 in Petition No. 128/MP/2022	Application for placing on record relevant documents and for modification of the order dated 13.9.2022 in Petition No.128/MP/2022. Gujarat Urja Vikas Nigam Limited (GUVNL)	10.11.2022	15.11.2022	Misc.
265/MP/2022 along with IA No. 58/IA/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corporation Pvt. Ltd. (APPCPL)	10.11.2022	15.11.2022	Misc.
279/MP/2022 284/MP/2022	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 8 of the Power Purchase Agreement dated 30.1.2021 executed between the parties. NTPC Renewable Energy Limited (NREL)	10.11.2022	15.11.2022	Misc.
388/GT/2020 439/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the National Capital Thermal Power Station Dadri, Stage-I (4x210 MW). NTPC Limited	09.11.2022	14.11.2022	Generation
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with 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 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of Bank Guarantee dated 16.8.2018 (and amendment/extension thereof) in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated/impossible to perform. Vaayu Renewable Energy (Mevasa) Private Limited (VREMPL)	10.11.2022	14.11.2022	Misc.
285/TD/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. VEH Global India Private Limited (VGIPL)	10.11.2022	12.11.2022	Licence
277/MP/2022 278/MP/2022 282/MP/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulations 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondent as per the Banking Agreement dated 29.3.2022 and seeking revocation of the inter-state trading licence granted to Svaryu Energy Limited (formerly Refex Energy Limited). Haryana Power Purchase Centre (HPPC)	10.11.2022	12.11.2022	Misc.
569/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise in respect of Bokaro Thermal Power Station Units-1 to 3 630 MW) and determination of tariff for the 2019-24 tariff period in respect of Bokaro Thermal Power Station Unit-3 (210 MW). DVC	09.11.2022	11.11.2022	Generation
286/GT/2020 422/GT/2020	Petition for revision of tariff of Vindhyachal STPS, Stage-IV (1000 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	09.11.2022	11.11.2022	Generation
237/GT/2020 416/GT/2020	Petition or revision of tariff for the period 2014-19 after truing up exercise in respect of Ramagundam STPS, Stage I & II (2100 MW). NTPC Limited	02.11.2022	11.11.2022	Generation
23/RP/2022 22/RP/2022	Review of the Order dated 16.4.2022 passed by the Commission in Petition No. 451/GT/2020 for truing up of tariff of Korba STPS Stage-I&II (2100 MW) for the period from 01.04.2014 to 31.03.2019. NTPC	02.11.2022	11.11.2022	Review
20/RP/2022 in 283/GT/2020	Petition for review of Commission’s order dated 23.2.2022, truing up the tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chutak Power Station (44 MW). NHPC	02.11.2022	11.11.2022	Review
18/RP/2022 in 395/GT/2020	Review of Commission’s order dated 21.3.2022 in Petition No. 395/GT/2020 with regard to revision of tariff of Korba STPS Stage-III (500 MW) for the 2014-19 tariff period. NTPC	02.11.2022	11.11.2022	Review
16/RP/2022 in 108/GT/2020	Review of the order dated 18.12.2021 in Petition No. 108/GT/2020 (Truing up of annual fixed charges for the period 2014 – 19 in respect of the Palatana Combined Cycle Gas based Power Project (2x363.3 MW)). OTPL	02.11.2022	11.11.2022	Review
225/MP/2017	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with related provisions of Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2013 seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (AGBP) (remand from APTEL). NEEPCO Ltd	03.11.2022	11.11.2022	Misc.
698/GT/2020 429/GT/2020	Petition for revision of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	02.11.2022	11.11.2022	Generation
7/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one no. of asset under “Baharampur (PowerGrid) - Bheramara (Bangladesh) 02nd 400 kV D/C transmission line (Indian Portion)” in Eastern Region. Power Grid Corporation of India Limited (PGCIL)	27.10.2022	07.11.2022	Transmission
193/TT/2022	Petition for determination and truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for two no. of assets under “Augmentation of Transformation capacity at Fatehabad (PG)” in Northern Region. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
22/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one asset under “Spare Transformers in the Northern Region”. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
9/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one no. of asset under “Eastern Region Strengthening Scheme XV (ERSS – XV)'' in Eastern Region. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
10/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one no. of asset under “Additional 1X500 MVA, 400/220kV (4th) transformer at Amritsar (Balachak) Sub-station under ISTS”. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
22/TT/2021 241/MP/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one asset under “Transmission System associated with Kishenganga HEP” in Northern Region. Power Grid Corporation of India Limited NHPC Limited	27.10.2022	07.11.2022	Transmission
113/TT/2021 along with 48/IA/2022 470/MP/2019 along with IA Nos.69/IA/2020 and 46/IA/2022	Determination of transmission tariff for 2019-24 tariff period for three assets under POWERGRID works associated with “Transmission system strengthening in Indian System for transfer of power from new HEPs in Bhutan” in the Eastern Region. Power Grid Corporation of India Limited Alipurduar Transmission Limited (ATL)	27.10.2022	07.11.2022	Transmission
13/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for one asset under “POWERGRID works associated with Eastern Region Strengthening Scheme XVIII”. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
8/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for 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 NR”. Power Grid Corporation of India Limited	27.10.2022	07.11.2022	Transmission
234/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the Pilot Power Supply (PPSA) dated 27.10.2018 executed between the Petitioner and the Respondent No.1/TANGEDCO for supply of 550 MW of power from the power plant of Respondent No.2/IL&FS Tamil Nadu Power Company Limited, seeking (i) payment of the outstanding amount on account of monthly supply bills along with late payment surcharge; (ii) quashing of the termination notice dated 29.3.2022 and (iii) payment of interest on Debt and O & M expenses as determined by this Commission. PTC India Limited (PTCIL)	03.11.2022	06.11.2022	Misc.
266/MP/2022	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Article 4, 11, 12 and 16 of the Transmission Service Agreement dated 13.1.2016 seeking extension of the Scheduled Commercial Operation Date and account of occurrences of Force Majeure Events and Change in Law events which were beyond the control of the Petitioner. NRSS XXXVI Transmission Limited	03.11.2022	06.11.2022	Misc.
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)	03.11.2022	04.11.2022	Misc.
265/MP/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Private Limited (GBHPPL)	03.11.2022	04.11.2022	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC – SAIL Power Company Private Limited (NSPCPL)	03.11.2022	04.11.2022	Misc.
14/MP/2021	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of this Commission for adjudication of the dispute with the Respondent regarding payment of tariff considering the period from 16.12.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement dated 27.11.2013 read with Addendum No.1 dated 20.12.2013 and for extension for Expiry Date under the Power Purchase Agreement. Dhariwal Infrastructure Limited (DIL)	03.11.2022	04.11.2022	Misc.
84/MP/2021 123/MP/2021	Petition for recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ NJHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Minimum wage Revision and GST in respect of Nathpa Jhakri Hydro Power Station under Regulation 12, 13, 31 (xviii) & 38(iv) of CERC (Terms and Conditions of Tariff) Regulations, 2004; Regulation 19(f)(iv) & 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 8(3) & (7) and 29(4) (b), 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014. SJVNL	18.10.2022	02.11.2022	Misc.
273/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for 8 assets covered under “Installation of Bus Reactor & ICT in Western Region” in the Western Region. Power Grid Corporation of India Limited.	27.10.2022	02.11.2022	Transmission
110/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for the seven assets covered under System Strengthening Scheme at Tuticorin- II and Bhuj PS. Power Grid Corporation of India Limited	27.10.2022	01.11.2022	Transmission
17/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for two assets under “Line bays associated with Northern region System Strengthening Scheme-XXXVI”. Power Grid Corporation of India Limited	27.10.2022	01.11.2022	Transmission
11/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under Provision of 400 kV Line bays at Bhiwani (PG) in the Northern Region. Power Grid Corporation of India Limited.	27.10.2022	01.11.2022	Transmission
91/MP/2018 53/MP/2021 61/MP/2021 149/MP/2021	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 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non- payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSKMPCL	18.10.2022	31.10.2022	Misc.
237/MP/2021 Along with I.A No.31/IA/2022	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.3.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	27.10.2022	31.10.2022	Misc.
227/MP/2022 along with IA No.55/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP2) Private Limited (RWEPL) Anr.	20.10.2022	28.10.2022	Misc.
607/MP/2020	Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, Clause 4.7 of the Competitive Bidding Guidelines and this Hon’ble Commission’s Order dated 17.9.2018 in Petition No. 77/MP/2016 Coastal Gujarat Power Limited (CGPL/) Tata Power Company Ltd.	20.10.2022	28.10.2022	Misc.
Diary No. 448/2022	Petition under Section 79, including Section 79 (1) (b) and Section 79 (f) of the Electricity Act, 2003 seeking setting aside of the notices dated 4.10.2022 and 19.10.2022 issued by Respondent No. 1/Haryana Power Purchase Centre purportedly to terminate the Power Purchase Agreement dated 18.5.2022 executed between the Petitioner and the Respondent No. 1, being unlawful and inconsistent with Article 19 (2) and Article 19 (1) of the PPA. RKM Powergen Pvt. Ltd	27.10.2022	28.10.2022	Misc.
204/MP/2022	Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II dated 28.10.2021 entered between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme-II dated 22.10.2021 entered between the Petitioner No.1 and the Petitioner No.2. PTC India Ltd. & Anr.	27.10.2022	28.10.2022	Misc.
124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.02.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	20.10.2022	28.10.2022	Misc.
81/MP/2022	Petition under section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 (1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposed additional capitalization on account of renovation modernization and up-rating (RM&U) in respect of Unit- 1 (40 MW) of existing Panchet Hydel Power Station (PHS) Unit 1 &2 (2x40 MW). Damodar Valley Corporation	18.10.2022	27.10.2022	Misc.
455/MP/2019 65/MP/2020 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the 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)	18.10.2022	26.10.2022	Misc.
235/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Renewable Energy Projects connected to Inter-State Transmission System with Assured Peak Power Supply in Indian and selected through Competitive Bidding Process as per the Guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	20.10.2022	25.10.2022	Adoption
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	20.10.2022	25.10.2022	Misc.
373/MP/2018	Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e. BSES Yamuna Power Limited and Damodar Valley Corporation. BSES Yamuna Power Limited	18.10.2022	22.10.2022	Misc.
319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes and direction for payment. DVC	20.10.2022	22.10.2022	Misc.
93/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 27 of the CERC (Conduct of Business) Regulations, 1999 and Regulation 56 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 seeking directions to allow pass through in the generation tariff, of interest levied on electricity duty and energy development cess paid by the petitioner in respect of energy supplied from its generating stations. NHDC Limited	18.10.2022	22.10.2022	Misc.
38/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.07.2012 between the Petitioner and the Respondents. KSK Mahanadi Power Company Ltd.	18.10.2022	22.10.2022	Misc.
27/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement (PPA) dated 01.04.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges. Sembcorp Energy India Limited (SEIL)	20.10.2022	21.10.2022	Misc.
56/MP/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.5.2018 executed between ReNew Wind Energy (AP2) Private Limited and Solar Energy Corporation of India Limited. ReNew Wind Energy (AP2) Private Limited (RWEPL)	20.10.2022	21.10.2022	Misc.
85/MP/2022 along with IA No.24/IA/2022 123/MP/2022 246/MP/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	20.10.2022	21.10.2022	Misc.
87/MP/2021	Petition under Section 79(1) (d) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 and its amendments for redetermination of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation for financial year 2017-18 and financial year 2018-19. Damodar Valley Corporation (DVC)	20.10.2022	21.10.2022	Misc.
114/MP/2022 115/MP/2022	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 filed by Green Infra Renewable Energy Limited seeking to install additional 5% capacity for its 249.9 MW Wind Power Project located in Tuticorin District, Tamil Nadu in accordance with the Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 22.10.2016 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 28.10.2016. Green Infra Renewable Energy Ltd. and Anr	20.10.2022	21.10.2022	Misc.
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)	20.10.2022	21.10.2022	Misc.
245/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar Power Projects (Tranche IX) connected to inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines of Government of India. Solar Energy Corporation of India Limited (SECI)	20.10.2022	21.10.2022	Adoption
Diary (Petition) No. 430/2022 & Diary (IA) No. 441/2022	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with the provisions of the Power Purchase Agreement dated 22.4.2007 between the parties. The Tata Power Company Limited (TPCL)	20.10.2022	21.10.2022	Misc.
261/MP/2019	Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 as amended from time to time read with the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019. PTC India Limited (PTC)	18.10.2022	21.10.2022	Misc.
282/MP/2021	Petition under Section 79(1) (b),79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RPPL)	18.10.2022	20.10.2022	Misc.
241/MP/2019	Petition under Sections 79(1)(f) read with 79(1)(c) and 79(1)(b) of the Electricity Act, 2003 relating to adjudication of dispute relating to Energy Meter Data discrepancy at Bhadrawati station leading to commercial loss to GMR Warora Energy Limited. GMR Warora Energy Ltd. (GWEL)	18.10.2022	20.10.2022	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL) IL & FS Tamil Nadu Power Co. Ltd. (IL&FS)	18.10.2022	20.10.2022	Misc.
185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k)of the Electricity Act, 2003,read with Article 8.6.7 of the PPA dated 15.03.2016 executed between the RKM Powergen Private limited and Respondent No.1, Uttar Pradesh Power Corporation Limited imploring this Commission to direct the Respondent No. 1 to make payments, to the Petitioner of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharge; (ii) reimbursement of the illegally deducted penalty for short supply of power. RKM Powergen Private Limited (RPPL)	18.10.2022	20.10.2022	Misc.
14/MP/2021	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of this Commission for adjudication of the dispute with the Respondent regarding payment of tariff considering the period from 16.12.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement dated 27.11.2013 read with Addendum No.1 dated 20.12.2013 and for extension for Expiry Date under the Power Purchase Agreement. Dhariwal Infrastructure Limited (DIL)	18.10.2022	20.10.2022	Misc.
192/MP/2021 along with IA No. 52/2022	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.6.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	18.10.2022	20.10.2022	Misc.
133/MP/2022	Petition under Regulation 44(6) of the 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 FY 2019-20 & 2020-21 in respect of Chutak Power Station. NHPC Limited	13.10.2022	20.10.2022	Misc.
118/MP/2021	Petition under Section 79(1)(f) read with section 79(1)(a), (b) and (k) of the Electricity Act, 2003 seeking inter alia a declaration that the Power Purchase Agreement dated 16.03.2020 stands validly terminated and/ or discharged, and seeking the release of the Performance Bank Guarantee issued to the Respondent. Sprng Wind Energy Private Limited (SWEPL)	13.10.2022	14.10.2022	Misc.
253/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 & 22 of the Pilot Agreement for Procurement of Power dated 25.02.2019 and Pilot Power Supply Agreement dated 26.02.2019 seeking directions to PTC/Haryana Power Purchase Centre to make payment of Rs. 12,64,54,644/- claimed under Tariff Invoice dated 2.5.2020 raised by MB Power for the month of April 2020 in terms of the PPA. MB Power (Madhya Pradesh) Limited (MBPMPL)	13.10.2022	14.10.2022	Misc.
233/MP/2022	Petition under Section 79(1)(k) of the Electricity Act, 2003 and Regulations 3, 10 & 17 and 18 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure for issuance of renewable energy certificates, and to thereafter direct the Respondent to issue the certificates due to the Petitioner. HPCL Biofuels Limited (HBL)	13.10.2022	14.10.2022	Misc.
260/MP/2022	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1’s Transmission Project. Nangalbibra-Bongaigaon Transmission Limited and Anr.	13.10.2022	14.10.2022	Misc.
230/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 in relation to non-payment of Fixed Charges by truing annualised threshold PLF of 55% as per the Tariff determined by the State Commission to M/s EID Parry (India) Limited under the Power Purchase Agreement. E.I.D Parry (India) Limited (EIDPIL)	13.10.2022	14.10.2022	Misc.
219/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and the Respondent No. 1 seeking relief on account of Change in Law events, viz., the imposition of Safeguard Duty as well as increase in the Integrated Goods and Services Tax, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited (ARPOPL)	13.10.2022	14.10.2022	Misc.
247/TL/2022 248/AT/2022	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Neemuch Transmission Limited. Neemuch Transmission Limited (NTL)	13.10.2022	14.10.2022	Licence (Transmisison)
131/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 07.01.2022 in Petition 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	11.10.2022	12.10.2022	Misc.
59/GT/2022	Petition for determination of tariff of Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Ltd. (BRBCL)	20.09.2022	12.10.2022	Generation
172/MP/2022	Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL&FS Tamil Nadu Power Company Ltd.	29.09.2022	12.10.2022	Misc.
188/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 31.05.2019 between Sembcorp Energy India Ltd. and NTPC Vidyut Vyapar Nigam Ltd. for recovery of pending Energy Compensation Bills for the months of April – June 2020 along with Late Payment Surcharge on the pending amounts. Sembcorp Energy India Limited.	11.10.2022	12.10.2022	Misc.
203/TD/2022	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading license. REL POWER TRADING LLP	11.10.2022	12.10.2022	Licence
173/MP/2022 175/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 18.9.2018 and 29.10.2018 issued by distribution companies of the State of Andhra Pradesh for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited. Sembcorp Energy India Limited.	11.10.2022	12.10.2022	Misc.
254/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200 MW Grid-Connected Solar PV Power Project at Village- Kalijal & Matuon ki dhani, Tehsil- Shiv, District- Barmer and at Village Rawadi Chak, Tehsil- Fatehgarh, District- Jaisalmer in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 03.08.2017 and its amendments thereof. NTPC Limited	11.10.2022	12.10.2022	Adoption
221/TL/2022 222/AT/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to POWERGRID Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited). POWERGRID Bhadla Transmission Limited (PBTL)	11.10.2022	12.10.2022	Licence (Transmission)
391/GT/2020 454/GT/2020	Petition for revision of tariff of Farakka 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 Limited	06.10.2022	12.10.2022	Generation
304/MP/2013 312/MP/2013 313/MP/2013 16/MP/2014	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjustment of generation tariff and other related reliefs. Godawari Green Energy Limited (GGEL)	06.10.2022	10.10.2022	Misc.
25/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.3.2010and 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 (GWEL)	06.10.2022	10.10.2022	Misc.
132/MP/2022	Petition under Sections 28(1), 28(3) and 29 of the Electricity Act, 2003 read with Regulation 1.5(i), 2.3, 5.2(m) and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with over drawl from the grid by regional entities leading to insecure operation of the grid and other associated matters. Southern Regional Load Despatch Centre (SRLDC)	29.09.2022	07.10.2022	Misc.
137/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to POWERGRID Bikaner Transmission System Limited (formerly known as Bikaner-II Bhiwadi Transco Limited) for “Implementation of 220 kV bays for RE generators and 400/220 kV ICTs at Bikaner-II PS”, “Implementation of 1 no. of 400 kV line bay at 400/220 kV Bikaner-II PS for interconnection of 1000 MW Solar Project of SJVN Ltd.” and “Implementation of 2 nos. of 220 KV line bays at 400/220 kV Bikaner-II PS for interconnection of solar projects (ACME Solar Holdings Pvt. Ltd., Prerak Greentech Pvt. Ltd.)” under “Regulated Tariff Mechanism” mode. POWERGRID Bikaner Transmission System Ltd. (PBTSL)	29.09.2022	06.10.2022	Licence (Transmission)
188/MP/2019 along with IA No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. and Anr.	29.09.2022	06.10.2022	Misc.
281/MP/2021	Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Commission’s Order No. L-1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power’s 1200 MW (2x600 MW) Anuppur Thermal Power Project. MB Power (Madhya Pradesh) Limited (MBPMPL)	29.09.2022	06.10.2022	Misc.
364/MP/2019	Increase in Operation and Maintenance expenses incurred by NLC Tamil Nadu Power Limited (NTPL) on account of Pay Revision to Executives w.e.f. 1.1.2017, Non-Executives & workmen w.e.f. 1.1.2017 & CISF w.e.f. 1.1.2016 posted to NTPL and other hikes like gratuity ceiling increase & GST impact etc. and to allow the recovery of the same from the beneficiaries of NTPL Power Station for the period 1.4.2014 to 31.3.2019. NLC Tamil Nadu Power Limited	27.09.2022	06.10.2022	Misc.
122/MP/2021	Petition under Section 79(1)(f) read with Section 79 (1)(b) and 79(1)(c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited, (Pragati, Unit-III, 1371 MW Power Plant-Bawana) regarding forceful power scheduling and consequent violation of order. Tata Power Delhi Distribution Limited	27.09.2022	06.10.2022	Misc.
632/GT/2020	Petition for truing up of tariff for the period 2014-19 in respect of TLDP-III Power Station. NHPC	20.09.2022	04.10.2022	Generation.
211/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 8.4.1, 8.4.2 and 8.4.11 of Schedule I of Power Purchase Agreement dated 20.01.2014 read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to comply with its statutory and contractual obligation to establish and operate a valid Escrow Arrangement and Letter of Credit as Payment Security Mechanism in favour of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	29.09.2022	03.10.2022	Misc.
722/MP/2020 723/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for the declaration of ‘Change in Law’ event due to introduction and imposition of safeguard duty by way of Notification No. 2/2020-Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between the Petitioner and the Respondent No.1. Azure Power Forty One Private Limited (APFOPL)	29.09.2022	30.09.2022	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)	29.09.2022	30.09.2022	Misc.
330/MP/2019	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 and Regulation 7(1)(aa) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in the inter-State Transmission and related matters) Regulations, 2009. ACME Solar Holding Limited (ASHL) and Anr.	29.09.2022	30.09.2022	Misc.
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Pvt. Ltd. (AMPPGPL)	29.09.2022	30.09.2022	Misc.
273/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Limited and Uttar Pradesh Power Corporation Limited, seeking compensation due to increase in costs on account of change in rates of Goods and Service Tax amounting to a Change in Law event with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. NTPC Limited (NTPC)	29.09.2022	30.09.2022	Misc.
256/MP/2021 274/MP/2021 275/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 30.11.2018 seeking in-principal approval for Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.3.2020 in terms of which Land Tax is imposed upon Adani Solar Energy Four Private Limited 50 MW Power Plant’s land measuring 10,11,715 sq. meter with effect from 19.11.2019. Adani Solar Energy Four Private Limited (ASEFPL)	29.09.2022	30.09.2022	Misc.
228/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020- Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology provided by this Commission vide its order dated 20.8.2021 in Petition No. 536/MP/2020. Mahindra Renewables Private Limited (MRPL)	29.09.2022	30.09.2022	Misc.
189/MP/2019	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfilment of Condition Subsequent and Scheduled Commissioning Date of the Petitioner’s Project. Parampujya Solar Energy Private Limited (PSEPL)	29.09.2022	30.09.2022	Misc.
169/MP/2019 along with IA No. 44/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 31.12.2014 for supply of 115 MW and PSA dated 26.12.2014 for supply of 100 MW of power to Kerala State Electricity Board Ltd. (KSEBL). Jhabua Power Ltd. (JPL)	29.09.2022	30.09.2022	Misc.
167/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	29.09.2022	30.09.2022	Misc.
16/MP/2021	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 1.4.2013 and amended Power Purchase Agreement dated 10.4.2015 entered into between Sembcorp Energy India Limited (formerly Thermal Powertech Corporation of India Limited) and the distribution licensees of States of Andhra Pradesh and Telangana, seeking compensation on account of the Change in Law event due to levy of Evacuation Facility Charges and Rapid Loading Charges imposed by Coal India Limited. Sembcorp Energy India Ltd. (SEIL)	29.09.2022	30.09.2022	Misc.
199/MP/2019	Petition under Section 79 (1) (f) and Section 79 (1) (c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of Availability by Pragati Power Corporation Limited and claiming fixed charges thereto. Tata Power Delhi Distribution Limited	27.09.2022	30.09.2022	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 disputes and differences arising under the Power Purchase Agreement dated 18.7.2008 between the Petitioner and Respondent No. 1. Maithon Power Ltd.	22.09.2022	30.09.2022	Misc.
465/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 before this Commission seeking declaration of the events which led to relinquishment by the Petitioner, as force majeure events within the meaning of Clause 9.0 of the 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 the existence of force majeure events, as opposed to the stand taken by PGCIL in its letter dated 9.1.2019. Madhya Bharat Power Corporation Ltd. (MBPCL)	27.09.2022	30.09.2022	Misc.
295/MP/2019 320/MP/2019 411/MP/2019 412/MP/2019 458/MP/2019 464/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 FY 2018-19 in respect of Chamera-III Power Station. NHPC Limited (NHPC)	27.09.2022	30.09.2022	Misc.
451/MP/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)	27.09.2022	30.09.2022	Misc.
728/MP/2020	Miscellaneous petition under Regulation 24, 111 & 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation-76 (Power to Relax) and Regulation-77 (Power to Remove Difficulty) of Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2019 for removal of difficulty with regard to tariff recovery for Unified Network Management System (U-NMS) project. Power Grid Corporation of India Ltd. (PGCIL)	27.09.2022	30.09.2022	Misc.
700/MP/2020 121/MP/2022	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of the event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 29.06.2012 read with Addendum I to PPA, dated 27.09.2017 executed between Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of Power Purchase Agreement dated 23.08.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II). Jindal Power Limited (JPL)	29.09.2022	30.09.2022	Misc.
277/MP/2019 along with IA No. 21/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.02.2019. Sitac Kabini Renewables Private Limited (SKRPL)	29.09.2022	30.09.2022	Misc.
213/TD/2022	Petition under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-state trading licence in electricity. Visual Percept Solar Projects Private Limited (VPSPPL)	29.09.2022	30.09.2022	Licence
220/MP/2019 267/MP/2019	Petition under Regulation 44 (7) & (8) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of shortfall in Energy Charges in comparison to fifty percent of the Annual Fixed Cost (AFC) for reasons beyond the control of generating station during the FY 2017-18 and 2018-19 in respect of Indira Sagar Power Station (ISPS). NHDC Limited (NHDC)	22.09.2022	30.09.2022	Misc.
128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	27.09.2022	29.09.2022	Misc.
85/MP/2022 along with IA No.24/IA/2022 123/MP/2022 246/MP/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	27.09.2022	29.09.2022	Misc.
218/GT/2019	Petition under Section 79(1)(a), 62, 64 of the Electricity Act 2003 read with the Regulations 7,8 and 85 of the CERC (Terms and Conditions for tariff determination for Renewable Energy sources) Regulations, 2017 for determination of project specific tariff. NLC India Limited	27.09.2022	29.09.2022	Generation
582/GT/2020 246/GT/2021	Petition for revision of tariff of Solapur STPS (1320 MW) after the truing up exercise for the period from COD of the 1st Unit (i.e. 25.9.2017) to 31.3.2019. NTPC Limited	20.09.2022	29.09.2022	Generation
219/GT/2019	Petition for determination of tariff of Neyveli New Thermal Power Station (1000 MW) for the period from the date of anticipated COD until 31.3.2024. NLC India Limited	20.09.2022	29.09.2022	Generation
153/MP/2022	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No.1’s Transmission Project. Khargone Transmission Ltd. (KTL) and Anr.	27.09.2022	29.09.2022	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 noncompliance of the order dated 22.7.2019 in Petition No.117/MP/2017. DB Power Limited (DBPL)	27.09.2022	29.09.2022	Misc.
264/GT/2021 263/GT/2021	Petition for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (220 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited	20.09.2022	29.09.2022	Generation
580/MP/2020 63/MP/2021 and IA No. 11/2021	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 (RWEPL)	27.09.2022	28.09.2022	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 the Procurers. Sasan Power Limited (SPL)	27.09.2022	28.09.2022	Misc.
210/MP/2022	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 for assignment of licence granted to Koppal-Narendra Transmission Limited pursuant to order dated 28.3.2022 bearing licence No.69/Transmission/2022/CERC by way of hypothecation for creation security interest in favour Axis Trustee Service Limited acting as the security trustee for the benefit of Axis Bank Limited (including their respective successors, transferees, novatees, and assigns) and other secured parties and creation of other security by way of mortgage/ hypothecation/ assignment of rights, title, interest, claims, demands benefits of Koppal – Narendra Transmission Limited in the project under “Evacuation of power from RE sources in Koppal Wind Energy Zone (Karnataka) (2500 MW)” on build, own, operate and maintain basis as detailed in the scheduled to Transmission Licence, Project assets, clearance, project documents, agreements, approval and rights, accounts, receivables of Koppal-Narendra Transmission Limited. Koppal-Narendra Transmission Limited (KNTL)	27.09.2022	28.09.2022	Misc.
18/GT/2021	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Uri-II Power Station. NHPC	20.09.2022	28.09.2022	Generation
573/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of the Durgapur Steel Thermal Power Station (2 x 500 MW). Damodar Valley Corporation	20.09.2022	28.09.2022	Generation
256/GT/2020 399/GT/2020	Petition for revision of tariff of Talcher Thermal Power Station (460MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Limited	20.09.2022	28.09.2022	Generation
163/MP/2019	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes which have arisen on account of the incorrect billing of PoC charges by the Respondents on the Petitioner. DNH Power Distribution Corp. Ltd. (DNHPDCL)	22.09.2022	27.09.2022	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of Power Purchase Agreements dated 25.7.2013. TRN Energy Private Limited	22.09.2022	26.09.2022	Misc.
225/MP/2017	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with related provisions of Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2013 seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (Received by way of remand from APTEL). NEEPCO Limited	20.09.2022	26.09.2022	Misc.
221/GT/2020	Petition for revision of tariff of Badarpur Thermal Power Station for the period from 1.4.2014 to 15.10.2018 after the truing up exercise. NTPC Limited	20.09.2022	26.09.2022	Generation
142/GT/2022	Petition for determination of tariff for the 2019-24 tariff period after R&M in respect of the Bairasiul Power Station (180 MW). NHPC India Limited (NHPC)	20.09.2022	26.09.2022	Generation
402/GT/2019	Petition for approval of tariff for the period from 30.9.2019 to 31.3.2024 for Khargone Super Thermal Power Station (1320 MW). NTPC Ltd.	14.09.2022	26.09.2022	Generation
531/MP/2020 537/MP/2020	Petition under Section 94 of Electricity Act, 2003 read with Regulations 79, 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 54 and 55 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of additional O&M expenses incurred against impact of Pay revision of NHDC employees and employees of Kendriya Vidyalaya & Central Industrial Security Force (CISF), impact of wage revision (change in minimum wages) and implementation of Goods & Service Tax (GST) at Indira Sagar Power Station (ISPS) during tariff period 2014-19. NHDC Limited (NHDC)	22.09.2022	26.09.2022	Misc.
121/MP/2022	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 for claiming compensation on account of the event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 29.06.2012 read with Addendum I to PPA, dated 27.09.2017 executed between Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of Power Purchase Agreement dated 23.08.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II). Jindal Power Limited (JPL)	22.09.2022	26.09.2022	Misc.
116/MP/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzaffarpur Thermal Power Station (MTPS) Stage – II (390 MW). KBUNL	22.09.2022	26.09.2022	Misc.
32/GT/2020 246/GT/2020	Petition for revision of tariff for the period 1.4.2014 to 31.3.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2014-15 to 2018-19 in respect of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited. NEEPCO Ltd	20.09.2022	26.09.2022	Generation
216/MP/2022	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 13.06.2020 executed between ABC Renewable Energy (RJ- 01) Pvt. Ltd. And NTPC Ltd. seeking declaration that change in rate of Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017-Central Tax (Rate), 01/2017-Intergrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt-I-40 dated 29.6.2017 by way of Notification No. 8/2021-Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a ‘change in law’ event under Article 12 of the PPA and to further direct NTPC Ltd. to pay the compensation along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services Tax and paid by the Petitioner, in order to restitute the Petitioner to the same economic position as it would have been prior to the Notifications dated 30.9.2021. ABC Renewable Energy (RJ-01) Pvt. Ltd. (AREPL)	22.09.2022	25.09.2022	Misc.
363/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 and Article 18 of the Power Purchase Agreement (PPA) dated 7.8.2008 for approval of the amendment of the PPA. Jhajjar Power Limited (JPL)	22.09.2022	25.09.2022	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. Wardha Solar (Maharashtra) Pvt. Ltd. (WSMPL) and Anr.	22.09.2022	25.09.2022	Misc.
201/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.2.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read with the back-to-back Power Sale Agreement (PSA) dated 5.2.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date (SCOD). Adani Solar Energy RJ Two Private Limited (ASERJTPL)	22.09.2022	25.09.2022	Misc.
164/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff based competitive bidding for transmission services, the relevant provisions of the Transmission Service Agreement dated 20.9.2016 and the applicable laws for inter alia seeking extension of Scheduled Commercial Operation Date of Transmission Project from 31.7.2020 till 31.12.2020, without any adverse consequences, in accordance with the relevant provisions of the Transmission Service Agreement dated 20.9.2016 and particularly the Ministry of Power’s Circular dated 27.7.2020 which mandated grant of 5 months’ time extension for under construction ISTS projects affected on account of COVID-19 pandemic. Kohima Mariani Transmission Ltd. (KMTL)	22.09.2022	25.09.2022	Misc.
132/MP/2019	Petition Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bhartiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways. Indian Railways (IR)	22.09.2022	25.09.2022	Misc.
131/MP/2019 along with IA No.50/2020	Petition invoking Section 79(1)(e), Section 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulations 7, 8 and 13 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 seeking appropriate directions against the Global Energy Private Limited. BSES Yamuna Power Ltd. (BYPL)	22.09.2022	25.09.2022	Misc.
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with 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 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of Bank Guarantee dated 16.8.2018 (and amendment/extension thereof) in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated/impossible to perform. Vaayu Renewable Energy (Mevasa) Private Ltd. (VREMPL)	22.09.2022	25.09.2022	Misc.
10/TT/2019	Determination of transmission tariff of Inter-State transmission lines connecting two States for APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Ltd. (APTRANSCO)	06.09.2022	23.09.2022	Transmission
128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	20.09.2022	21.09.2022	Misc.
165/TT/2022	Petition for truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for one number of asset under “Transmission System associated with North East-Northern/Western Inter Connector-I”. Power Grid Corporation of India Ltd.	14.09.2022	21.09.2022	Transmission
6/TT/2022	Petition for truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for five number of assets under “System Strengthening-XXIII” in Southern Region. Power Grid Corporation of India Ltd.	14.09.2022	21.09.2022	Transmission
91/MP/2021 382/TT/2020	Petition under Sections 79(1)(c), Section 38(2)(b) & (c) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking allowance of Interest During Construction (IDC) and Incidental Expenses During Construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for 220 kV D/c New Melli-Rangpo line and Associated bays at New Melli and Rangpo alongwith 1 No.220 kV bus coupler bay each at Rangpo and New Melli implemented as part of the transmission system for transfer of power from generating station in Sikkim. Power Grid Corporation of India Limited (PGCIL)	14.09.2022	21.09.2022	Misc.
694/TT/2020	Petition for determination of transmission tariff of 2019-24 tariff period for one number of asset under “Powergrid Works associated with Transmission System Strengthening in WR associated with Khargone TPS” in Western Region. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
197/TT/2021	Determination of transmission tariff of the Inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Jindal Power Limited (JPL)	14.09.2022	21.09.2022	Transmission
168/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 3 number of assets under “Northern Region System Strengthening Scheme XXV” in the Northern Region. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
113/TT/2022	Petition for truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period in respect of six number of assets under Powergrid works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region”. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
55/TT/2022	Petition for 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 NRSS-XXXII in the Northern Region. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
20/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for three assets under “Line bays associated with various Regional Strengthening Schemes in the Northern Region”. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
18/TT/2022	Petition for transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for 4 number of assets under “Establishment of Fibre Optic Communication System in Northern Region under fibre optic expansion project (Additional Requirement)”. Power Grid Corporation of India Limited	14.09.2022	21.09.2022	Transmission
1/TT/2022	Petition for determination as well as truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period in respect of eleven number of assets under “Establishment of Communication System under Expansion/Up-gradation of SCADA/EMS System at SLDCs of Eastern Region (BSPTCL)”. Power Grid Corporation of India Ltd.	14.09.2022	21.09.2022	Transmission
92/TT/2022	Petition 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 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 sub-stations” in the Eastern Region. Power Grid Corporation of India Limited	14.09.2022	20.09.2022	Transmission
237/MP/2021 alongwith IA No. 31/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.3.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	14.09.2022	20.09.2022	Misc.
246/MP/2022 along with IA No. 56/IA/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions with regard to the Power Purchase Agreement dated April 22, 2007 with Coastal Gujarat Power Limited. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	14.09.2022	19.09.2022	Misc.
128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	14.09.2022	18.09.2022	Misc.
698/GT/2020 429/GT/2020	Petition for revision of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	06.09.2022	13.09.2022	Generation
181/GT/2019	Petition for approval of tariff of Gadarwara Super Thermal Power Station (2x800 MW) for the period from anticipated Date of Commercial Operation of Unit-I (i.e., 30.4.2019 to 31.3.2024). NTPC Ltd.	06.09.2022	13.09.2022	Generation
295/GT/2020 428/GT/2020	Petition for revision of Tariff of Auraiya Gas Power Station (663.3 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Limited	06.09.2022	13.09.2022	Generation
216/GT/2019	Petition for approval of tariff of Nabinagar STPS Stage-I (3x660 MW) from COD of Unit-1 (1.8.2019 to 31.3.2024). Nabinagar Power Generating Company Limited	06.09.2022	12.09.2022	Generation
366/GT/2020 386/GT/2020	Petition for seeking truing up of tariff for the 2014-19 Tariff Period in respect of Barsingsar Thermal Power Station (250 MW) NLC India Ltd.	23.08.2022	12.09.2022	Generation
528/GT/2020 254/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 after truing up exercise in respect of NTPL (1000 MW) Coal based Thermal Power Station. NLC Tamil Nadu Power Limited	06.09.2022	12.09.2022	Generation
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/MP/2018 293/MP/2018 294/MP/2018 150/MP/2019 70/MP/2019 52/MP/2019 471/MP/2019 along with IA No.60/2020	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 5.2.2015 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Service Tax Laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Mars Private Limited (APMPL)	09.09.2022	11.09.2022	Misc.
130/MP/2022	Petition under Section 79 of the Electricity Act, 2003 in the matter of treatment of transmission charges of Torrent Power Grid Limited’s transmission system in view of the fact that the same was conceptualised for supply of power from SUGEN CCPP to the Petitioner’s licenced area. Torrent Power Limited (TPL)	09.09.2022	11.09.2022	Misc.
94/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for seeking issuance of urgent directions upon the Respondents for making immediate payment of an amount of Rs. 39,50,89,662/- which has been illegally deducted by them from the monthly energy bills issued by the Petitioner for the period commencing from May’ 21 to October’ 21, and Rs. 26,50,88,621/- for the period November’ 21 to December’ 21 by unilaterally revising PAPP/ PPSA tariff on amount of a skewered and deliberate misinterpretation of the “Misdeclaration” provisions provided under the Article 11 of the Pilot Agreement for Procurement of Power/Pilot Power Supply Agreement alongwith interest/ carrying cost, and consequent judicial command for adhering to the provisions of the PAPP/ PPSA in their letter and spirit. SKS Power Generation (Chhattisgarh) Limited (SKSPGCL)	09.09.2022	11.09.2022	Misc.
206/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Hydropower Contracts in Green Contingency Contracts and Green Term Ahead Contracts and additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days. Hindustan Power Exchange Limited (HPEL)	09.09.2022	10.09.2022	Misc.
179/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 for recall of the order dated 21st February, 2022 passed by the Commission in Petition No. 250/MP/2019 along with IA No.3/2022. Ravi Shanker Kapoor	09.09.2022	10.09.2022	Misc.
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited (DBPL)	09.09.2022	10.09.2022	Misc.
225/MP/2017	Petition seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (on remand by APTEL). North Eastern Electric Power Corporation Limited	25.08.2022	10.09.2022	Misc.
243/GT/2017 along with IA No. 58/2021 409/GT/2020	Petition Under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Chapter V of the CERC (Conduct of Business) Regulation 1999 for approval of the tariff of Bongaigaon Thermal Power Station (750 MW) for the period from COD of Unit-1 (i.e 1.4.2016 to 31.3.2019 (IA has been filed seeking directions for relisting the petition). NTPC Ltd.	06.09.2022	09.09.2022	Generation
407/GT/2020	Petition under Section 62 and Section 79(1)(b) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Generation Tariff for the period 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 Limited	06.09.2022	09.09.2022	Generation
202/MP/2021 along with IA No. 26/IA/2022	Petition for execution/implementation of the order dated 3.6.2019 passed under Section 79 of the Electricity Act, 2003 by this Commission in Petition No. 156/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Uttar Pradesh Power Corporation Limited and Uttar Pradesh Discoms in relation thereto. MB Power (Madhya Pradesh) Limited (MBPMPL)	25.08.2022	07.09.2022	Misc.
Diary Nos. 372/2022 & 373/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions with regard to the Power Purchase Agreement dated April 22, 2007 with Coastal Gujarat Power Limited. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	06.09.2022	06.09.2022	Misc.
84/MP/2021	Petition under Regulation 12, 13, 31 (xviii) & 38(iv) of CERC (Terms and Conditions of Tariff) Regulations, 2004; Regulation 19 (f) (iv) & 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 8 (3) & (7) and 29 (4) (b), 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ NJHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Minimum wage Revision and GST in respect of Nathpa Jhakri Hydro Power Station (NJHPS). SJVNL	25.08.2022	01.09.2022	Misc.
567/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Unit- 3 and 4 of Durgapur Thermal Power Station (210 MW). Damodar Valley Corporation	10.08.2022	31.08.2022	Generation
565/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period in respect of Chandrapura Thermal Power Station, Units-I to III (3x130 MW) and for determination of tariff for the 2019-24 tariff period in respect of Chandrapura Thermal Power Station, Unit-III (130 MW). Damodar Valley Corporation	10.08.2022	31.08.2022	Generation
609/MP/2020	Petition under Regulation 44(6), (7) & (8) of The CERC (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2018- 19 in respect of Rampur Hydro Power Station. SJVNL	05.08.2022	31.08.2022	Misc.
550/MP/2020	Petition under Regulation 44(6), (7) & (8) of The CERC (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018- 19 in respect of Nathpa Jhakri Hydro Power Station. SJVN	05.08.2022	31.08.2022	Misc.
Corrigendum to ROP Petition No. 128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	17.08.2022	30.08.2022	Misc.
83/MP/2019 along with IA Nos.59/2019 & 61/2019 403/MP/2019 along with IA No.10/2020 216/MP/2021	Petition under Section 19 of the Electricity Act, 2003 seeking revocation of trading licence for breach of contractual obligations by allowing the source generator to sell the power in exchanges instead of supply to MSEDCL as per contract/LOI. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	25.08.2022	29.08.2022	Misc.
388/GT/2020 439/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the National Capital Thermal Power Station Dadri, Stage-I (4x210 MW). NTPC Limited	25.08.2022	29.08.2022	Generation
230/GT/2020 433/GT/2020	Petition for revision of tariff of Rihand Super Thermal Power Station, Stage-I (1000 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Limited	25.08.2022	29.08.2022	Generation
463/MP/2014 along with IA No. 40/2019 OP No. 70/2012 OP No. 71/2012 OP No. 72/2012	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 PPA (Interlocutory Application for bringing on record additional documents). GMR Vemagiri Power Generation Limited	25.08.2022	29.08.2022	Misc.
98/MP/2022	Petition under Regulation 44(6) of CERC (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 2019-20 & 2020-21 in respect of Chamera-II Power Station NHPC	25.08.2022	29.08.2022	Misc.
373/MP/2018	Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e., BSES Yamuna Power Limited and Damodar Valley Corporation. BYPL	25.08.2022	27.08.2022	Misc.
123/MP/2021	Petition under Regulation 12 & of CERC (Terms and Conditions of Tariff) Regulations, 2004; Regulation 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 8 (3) & (7) and 29 (4) (b), 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ NJHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Revision in Minimum Wages and Implementation of GST Act in respect of Nathpa Jhakri Hydro Power Station. SJVNL	25.08.2022	27.08.2022	Misc.
81/MP/2022	Petition under section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 (1) of the CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of proposed additional capitalization on account of Renovation, Modernization and up-rating (RM&U) in respect of Unit-1 (40 MW) of existing Panchet Hydel Power Station, Units 1 & 2 ( 80 MW). DVC	25.08.2022	27.08.2022	Misc.
93/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 27 of the Central Electricity Regulation Commission (Conduct of Business) Regulations, 1999 and Regulation 56 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking directions to allow pass through in the generation tariff, of interest levied on electricity duty and energy development cess paid by the petitioner in respect of energy supplied from its generating stations. NHDC Ltd	25.08.2022	27.08.2022	Misc.
643/GT/2020	Petition for revision of tariff after the truing up exercise for the period from 1.4.2014 to 31.3.2019 and for determination of tariff for the period from 1.4.2019 to 31.3.2024 in respect of Sewa-II Power Station. NHPC Limited	23.08.2022	27.08.2022	Generation
391/GT/2020 454/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Farakka Super Thermal Power Station, Stage-III (500 MW). NTPC Limited	23.08.2022	27.08.2022	Generation
299/GT/2020 487/GT/2020	Petition for revision of tariff of Faridabad Gas Power Station (431.586 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	23.08.2022	27.08.2022	Generation
238/GT/2020 430/GT/2020	Petition for revision of tariff of Rihand Super Thermal Power Station, Stage-III (1000 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Limited	23.08.2022	27.08.2022	Generation
720/MP/2020	Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate directions and relief pursuant to the order dated 31.1.2019 passed by the Commission directing implementation of Pilot SCED with effect from 1.4.2019. Coastal Gujarat Power Limited (CGPL)	25.08.2022	27.08.2022	Misc.
340/MP/2020 along with IA No.1/IA/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	25.08.2022	27.08.2022	Misc.
96/MP/2022	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 13(3) & 13(8) of Sharing of Interstate Transmission Charges and Losses Regulation 2020, Regulation 8(6) of Sharing of Interstate Transmission Charges and Losses Regulation 2010 and Regulation 6(A) of CERC Tariff Regulation 2019 thereby seeking quashing of the “Non POC Bill” dated 04.11.2019 raised by CTU for Lara STPS (2X800MW). NTPC Limited (NTPC)	25.08.2022	27.08.2022	Misc.
192/MP/2021along with IA No. 52/2022	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	22.08.2022	27.08.2022	Misc.
234/GT/2020 443/GT/2020	Petition for revision of tariff of RGCCPP, Kayamkulam (359.58 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Limited	23.08.2022	26.08.2022	Generation
114/MP/2022 115/MP/2022	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 filed by Green Infra Renewable Energy Limited seeking to install additional 5% capacity for its 249.9 MW Wind Power Project located in Tuticorin District, Tamil Nadu in accordance with the Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 22.10.2016 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 28.10.2016. Green Infra Renewable Energy Ltd. and Anr	22.08.2022	26.08.2022	Misc.
189/MP/2019	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements entered into between Solar Energy Corporation of India and Parampuya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India Limited to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfilment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner’s Project. Parampujya Solar Energy Private Limited (PSEPL)	22.08.2022	24.08.2022	Misc.
74/MP/2022	Petition under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions against the Respondent, National Load Despatch Centre in the matter of issuance of the Renewable Energy Certificates to the Petitioner for the specified period. Delhi International Airport Ltd. (DIAL)	22.08.2022	24.08.2022	Misc.
38/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.7.2012 between the Petitioner and the Respondents. KSK Mahanadi Power Company Ltd.	22.08.2022	24.08.2022	Misc.
116/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of five number of assets under NRSS-XXXII in Northern Region. Power Grid Corporation of India (PGCIL)	17.08.2022	24.08.2022	Transmission
607/MP/2020	Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, Clause 4.7 of the Competitive Bidding Guidelines and this Hon’ble Commission’s Order dated 17.9.2018 in Petition No. 77/MP/2016 Tata Power Company Ltd. (TPCL) (formerly known as Coastal Gujarat Power Limited)	22.08.2022	24.08.2022	Misc.
580/MP/2020 63/MP/2021 and IA No. 11/2021	Petition under Section 63 and Section 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	22.08.2022	24.08.2022	Misc.
533/MP/2020 538/MP/2020	Petition under Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 seeking compensation/ relief for increased construction cost due to certain events of Change in Law as per applicable provisions of the Transmission Service Agreement dated 24.6.2015. Raipur- Rajnandgaon Warora Transmission Limited (RRWTL)	22.08.2022	24.08.2022	Misc.
491/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 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 Ltd. (SNPCL) and Anr.	22.08.2022	24.08.2022	Misc.
268/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Powerica Limited	22.08.2022	24.08.2022	Misc.
240/MP/2019	Petition under Section 79(1)(b) of the Electricity Act, 2003 for claiming compensation on account of occurrence of ‘Change in Law’ event as per Article 10.1.1 of the Case -1 long-term Power Purchase Agreement dated 21.3.2013 entered into between GMR Warora Energy Limited and DNH Power Distribution Corporation Limited, thereby resulting into additional recurring/non-recurring expenditure to GMR Warora Energy Limited for supply of 200 MW Contracted Capacity from its 2×300 MW Thermal Power Station at Warora, Distt. Chandrapur in the State of Maharashtra to DNH Power Distribution Corporation Limited. GMR Warora Energy Limited (GWEL)	22.08.2022	24.08.2022	Misc.
174/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the power purchase agreement dated 15.11.2018 filed on behalf of Clean Solar Power (Jodhpur) Private Limited seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on solar cells and modules w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017- Central Tax (Rate) and Notification No. 01/2017-Integrated Tax (Rate) dated 28.06.2017 vide Notification No. 6/2021-Central Tax (Rate) and Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 as a ‘change in law’ event under Article 12.1 of the PPA and to further direct the Respondent (Solar Energy Corporation of India Limited) to pay compensation alongwith carrying cost towards additional amount incurred on account of increment in Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.09.2021 and to restitute the Petitioner to the same financial position as it would have been before the notifications dated 30.09.2021. Clean Solar Power (Jodhpur) Private Limited (CSPJPL)	22.08.2022	24.08.2022	Misc.
148/MP/2022	Petition under Section 66 and Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as amended read with Regulations 5 & 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuing directions to the Respondent No.1 to permit trading in Renewable Energy Certificate (RECs) and issuance of RECs and other appropriate directions. SEI Sriram Power Private Ltd. (SSPPL)	22.08.2022	24.08.2022	Misc.
104/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park. Rajasthan Solarpark Development Company Limited (RSDCL)	22.08.2022	24.08.2022	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)	22.08.2022	24.08.2022	Misc.
67/MP/2022	Petition under Section 142 read with Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for seeking urgent direction(s) and action against Respondent No.1 – Madhya Pradesh Power Management Company Ltd. for being in non-compliance of the specific and express directions/orders of this Commission dated 20.08.2021 in Petition No. 373/MP/2020 and the provisions of the Electricity Act, 2003, and seeking issuance of directions against the Respondent No. 1 to comply with the unequivocal directions of this Commission by virtue of the said Order. ACME Jaipur Solar Power Private Limited (AJSPPL)	22.08.2022	24.08.2022	Misc.
56/MP/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.5.2018 executed between ReNew Wind Energy (AP2) Private Limited and Solar Energy Corporation of India Limited. ReNEw Wind Energy (AP2) Private Limited (RWEPL)	22.08.2022	24.08.2022	Misc.
157/MP/2022	Petition under Regulation 40 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of Guidelines for Registration and Filing Application for Establishing and Operating Over the Counter (OTC) Platform, as amended for grant of registration to establish and operate the OTC Platform. New Age Markets In Electricity Private Limited (NAMEPL)	17.08.2022	23.08.2022	Misc.
33/TT/2021	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for five assets under “WR-NR HVDC interconnector for IPP projects in Chattisgarh” in the Northern Region and Western Region. Power Grid Corporation of India Ltd.	17.08.2022	22.08.2022	Transmission
113/TT/2021 along with IA No.48/IA/2022 470/MP/2019 along with IA Nos.69/IA/2020 and 46/IA/2022	Petition seeking approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.3.2024 for Assets (03 Nos.) under “Powergrid works associated with Transmission System Strengthening in Indian System for transfer of power from new HEPs in Bhutan” in Eastern Region. Powergrid Corporation of India Limited (PGCIL)	17.08.2022	22.08.2022	Transmission
85/MP/2022 along with IA No.24/IA/2022 123/MP/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	17.08.2022	22.08.2022	Misc.
128/MP/2022 along with IA No. 50/IA/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL) Corrigendum to ROP Dated:- 30.08.2022	17.08.2022	18.08.2022	Misc.
17/RP/2022 In 452/MP/2019	Review of Commission’s order dated 24.3.2022 and Corrigendum Order dated 26.4.2022 in Petition No. 452/MP/2019 regarding Lignite Transfer Price for the period 2014-19 on account of truing up in respect of Nevyeli Mines as per Ministry of Coal guidelines for control period 2014- 19. NLCIL	12.08.2022	18.08.2022	Review
111/GT/2020	Petition for approval of tariff of Circulating Fluidized Bed Combustion (CFBC) Technology based NLC Thermal Power Station-II Expansion for the 2019-24 tariff period. NLC India Limited	10.08.2022	18.08.2022	Generation
239/MP/2019 54/MP/2021 135/MP/2022	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 THDCIL	10.08.2022	18.08.2022	Misc.
13/RP/2022 in 660/TT/2020	Petition seeking review of order dated 3.1.2022 in Petition No. 660/TT/2020. Power Grid Corporation of India Ltd.	12.08.2022	18.08.2022	Review
14/RP/2022 in 652/TT/2020	Petition seeking review of order dated 17.2.2022 in Petition No. 652/TT/2020. Power Grid Corporation of India Ltd.	12.08.2022	18.08.2022	Review
15/RP/2022 in 644/TT/2020	Petition seeking review of order dated 18.2.2022 in Petition No. 644/TT/2020. Power Grid Corporation of India Ltd.	12.08.2022	18.08.2022	Review
237/GT/2020 416/GT/2020	Petition for revision of tariff for the period 2014-19 after truing up exercise in respect of Ramagundam Super Thermal Power Station, Stage I & II (2100 MW) NTPC Limited	28.07.2022	17.08.2022	Generation
4/RP/2022	Petition for the review of the Commission’s order dated 8.1.2022 in Petition No. 408/GT/2020 pertaining to truing-up of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Maithon Right Bank Thermal Power Project (1050 MW) of the Petitioner, Maithon Power Limited. Maithon Power Limited	12.08.2022	17.08.2022	Review
576/GT/2020 411/GT/2020	Petition for revision of tariff of Vallur Thermal Power Station (1500 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Tamil Nadu Energy Company Limited	12.08.2022	17.08.2022	Generation
23/GT/2017	Petition for approval of tariff of Nabinagar Thermal Power Project (1000 MW) for the period from anticipated Date of Commercial Operation of Unit-1 to 31.3.2019. Bhartiya Rail Bijlee Company Limited	10.08.2022	17.08.2022	Generation
32/GT/2020 246/GT/2020	Petition for revision of tariff for the period 1.4.2014 to 31.3.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2014-15 to 2018-19 in respect of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited, Shillong. North Eastern Electric Power Corporation Limited	12.08.2022	17.08.2022	Generation
258/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the PPA dated 20.1.2009 for adjudication of dispute with respect to non-payment of amount towards the level of lifting penalty paid to coal suppliers by Jhajjar Power Limited in terms of Article 1.2.8 of Schedule 7 of the PPA for the Contract Year 2016-17. Jhajjar Power Limited (JPL)	05.08.2022	17.08.2022	Misc.
IA No. 58/2021 in 243/GT/2017 409/GT/2020	Petition Under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Chapter V of the CERC (Conduct of Business) Regulation 1999 for approval of the tariff of Bongaigaon Thermal Power Station (750 MW) for the period from COD of Unit-1 (i.e 1.4.2016 to 31.3.2019 (IA has been filed seeking directions for relisting the petition) NTPC Ltd.	10.08.2022	16.08.2022	Generation
219/GT/2019	Petition for approval tariff in respect of Neyveli New Thermal Power Station (1000 MW) for the period from the date of anticipated CoD during the control period 2019-24 until 31.3.2024. NLC India Limited	10.08.2022	16.08.2022	Generation
216/GT/2019	Petition for approval of tariff of Nabinagar STPS Stage-I (1980 MW) from COD of Unit-1 to 31.3.2024. Nabinagar Power Generating Company Limited	10.08.2022	16.08.2022	Generation
112/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-1: 400 kV D/C Hiriyur-Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors along with associated bays at 400/220 kV Mysore Sub-station, Asset-2: 1X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) Sub-station, Asset-3: 1X125 MVA 400 kV Bus Reactor along with associated bays at Tumkur (Pavagada) Pooling Sub-station and Asset-4: 1X500 MVA 400/220 kV ICT along with associated bays and equipment at Tumkur (Vasantnarsapur) Sub-station under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A). Power Grid Corporation of India Ltd. (PGCIL)	01.08.2022	16.08.2022	Transmission
41/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 of Asset I- 420 kV, 1 X 80MVAR, 3-Ph Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Sub-station (Extn.), Asset II- 2 Nos. 132 kV line bays at Biswanath Chariali Sub-station (for termination of Biswanath Chariyali-Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line - line under TBCB) and Asset III- 2 Nos. 400 kV (GIS) bays at Silchar and 2 Nos. 400 kV (GIS) bays along with 2X 80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar-Misa Transmisison line (Line under TBCB scope) under "POWERGRID works associated with the North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)". Power Grid Corporation of India Ltd.	01.08.2022	16.08.2022	Transmission
12/RP/2022	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Order 47 Rule 1 of the Code of Civil Procedure, 1908, seeking review/modification of the order dated 28.2.2022 passed by this Hon'ble Commission in the Petition No. 308/TT/2020 North East Transmission Company Ltd (NETCL)	12.08.2022	16.08.2022	Misc.
571/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period Units-5 & 6 of Mejia Thermal Power Station (2x250 MW). Damodar Valley Corporation	10.08.2022	15.08.2022	Generation
22/TT/2021	Petition for determination of transmission tariff for the period from COD to 31.3.2024 for one asset under “Transmission System associated with Kishenganga HEP”. Power Grid Corporation of India Ltd.	01.08.2022	14.08.2022	Misc.
319/MP/2019	Petition for disputes between Damodar Valley Corporation and BSES Yamuna Power Ltd. in regard to appropriation of payments made by BSES Yamuna Power Ltd. against dues of Damodar Valley Corporation. Damodar Valley Corporation	10.08.2022	14.08.2022	Misc.
75/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for two assets under “Transmission system for evacuation of power from 2X500MW Neyveli Lignite Corporation Ltd. TS-1(Replacement) (NNTPS)” in the Southern Regional. Power Grid Corporation of India Ltd.	01.08.2022	12.08.2022	Transmission
180/TT/2021	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai alongwith 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Ltd.	26.07.2022	12.08.2022	Transmission
218/GT/2019	Petition under Section 79(1)(a), 62, 64 of the Electricity Act 2003 read with the Regulations 7,8 and 85 of the CERC (Terms and Conditions for Tariff Determination for renewable energy sources) Regulations 2017 for determination of the project specific tariff. NLC India Limited	10.08.2022	12.08.2022	Generation
119/MP/2021	Petition under section 79 (1) (f) of the Electricity Act, 2003 read with article 12 of the power purchase agreement dated 23.03.2011 seeking reference of disputes to the arbitration. Tata Power Delhi Distribution Ltd	05.08.2022	12.08.2022	Misc.
407/GT/2020	Petition under Section 62 and Section 79(1)(b) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Generation Tariff for the period 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 Limited	10.08.2022	11.08.2022	Generation
261/TT/2015	Petition for determination of transmission tariff from COD to 31.3.2019 for 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. Power Grid Corporation of India Limited. (PGCIL)	01.08.2022	10.08.2022	Transmission
427/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking indulgence of the Central Electricity Regulatory Commission to direct NTPC Vidyut Vyapar Nigam Limited to extend the SCOD of 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 – September 2011, June, 2012 – September, 2012, June, 2013 – September, 2013 and June, 2014 – September, 2014. Megha Engineering & Infrastructures Limited (MEIPL)	05.08.2022	10.08.2022	Misc.
642/GT/2020	Petition for revision of tariff for the period 2014-19 after truing up exercise and determination of tariff for the period 2019-24 in respect of Chamera-III Power Station NHPC Limited	25.07.2022	10.08.2022	Generation
453/GT/2020	Petition for revision of tariff for the period 18.5.2018 to 31.3.2019 after truing up exercise and determination of tariff for the period 2019-24 in respect of Kishanganga Power Station NHPC Limited	25.07.2022	10.08.2022	Generation
654/TT/2020	Determination of transmission tariff from COD to 31.3.2024 for Asset-I: Conversion of 2 Nos 400 kV,50MVAR line reactors into switchable line reactors at Abdullapur Sub-station, Asset-II: Conversion of 63 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Balia (PG) and Conversion of 50 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Sohawal (PG) and Asset-III: Conversion of 50 MVAR Fixed Line Reactor of 400 kV Kankroli-Zerda Line to Switchable Line Reactor at Kankroli Sub-station under "Conversion of Fixed Line Reactors into Switchable Line Reactors in Northern Region. Power Grid Corporation of India Ltd. (PGCIL)	01.08.2022	10.08.2022	Transmission
29/RP/2022	Review Petition No. 29/RP/2022 seeking review of order dated 9.6.2021 in Petition 471/TT/2020. National Hydroelectric Power Corporation (NHPC)	01.08.2022	10.08.2022	Review
65/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 seeking a declaration that the Respondent No.1, West Bengal Electricity Distribution Company Limited is not entitled to levy and collect the wheeling charges and wheeling losses from the Petitioner who is directly connected to the transmission line of the Respondent No.2, West Bengal Electricity Transmission Company Limited along with other appropriate reliefs. Dalmia Cement (Bharat) Limited (DCBL)	05.08.2022	09.08.2022	Misc.
175/MP/2021	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Despatch Centre. Gati Infrastructure Private Limited (GIPL)	05.08.2022	09.08.2022	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)	05.08.2022	09.08.2022	Misc.
727/MP/2020 along with IA No. 29/IA/2022 227/MP/2020 along with IA No.7/IA/2022	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 32 and 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on Renewable Sources to the Inter-State Transmission System” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	05.08.2022	09.08.2022	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.	05.08.2022	09.08.2022	Misc.
251/MP/2019	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of the Electricity Act, 2003 read with Regulations 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 seeking permission for extension of the period for submitting proof of release of 10% fund through equity towards execution of 25MW Solar Power Project located at Jodhpur, Rajasthan for further period of five months i.e. from 25.8.2019 to 25.1.2020. Clean Solar Power (Jodhpur) Private Ltd. (CSPJPL) and Anr.	05.08.2022	09.08.2022	Misc.
186/MP/2022	Petition seeking direction to approve and take on record the Supplementary Agreement executed between JPL and Haryana DISCOMs on 27.5.2022 amending the Power Purchase Agreement dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) signed between JPL and Haryana DISCOMs in terms of Article 18.1 thereof; and to take on record the Supplementary Agreement to be executed between JPL and TPTCL in terms of Article 18.1 of the Power Purchase Agreement dated 20.01.2009 (as amended vide Amendment Agreement dated 21.10.2010) pursuant to the same getting executed. Jhajjar Power Limited (JPL)	05.08.2022	09.08.2022	Misc.
97/MP/2022 along with IA No.15/2022	Petition filed under Section 79(1)(c), 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 inter alia challenging firstly, the computation of relinquishment charges determined by Central Transmission Utility; and secondly, the methodology published by CTU for determining relinquishment charges pursuant to order dated 8.2.2019 in 92/MP/2015. AD Hydro Power Limited (ADHPL)	05.08.2022	09.08.2022	Misc.
135/MP/2022 54/MP/2021 239/MP/2019 319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of disputes with THDC India Ltd. BSES Yamuna Power Ltd.	29.07.2022	08.08.2022	Misc.
164/TT/2022	Petition for truing up of Annual Fees and Charges for 2014-19 tariff period and Fees and Charges for the period 2019-24 tariff period in respect of Transmission Assets (02 Nos.) under the scheme “Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region” and for truing up of transmission tariff for 2014-19 tariff period and Determination of transmission tariff for 2019-24 tariff period in respect of Assets (04 Nos.) under “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.	01.08.2022	08.08.2022	Transmission
19/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: Kalpakkam PFBR–Sirucheri, 230 kV D/C Line; Asset-2: Kalpakkam PFBR–Arani 230 kV D/C Line and Asset-3: Kalpakkam PFBR– Kanchipuram 230 kV D/C Line under transmission system associated with Kalpakkam PFBR (500 MW) project in the Southern Region. Power Grid Corporation of India Ltd.	01.08.2022	08.08.2022	Transmission
17/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for two assets under “Line bays associated with Northern region System Strengthening Scheme-XXXVI”. Power Grid Corporation of India Ltd.	01.08.2022	08.08.2022	Transmission
16/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for one no of asset under Transmission System associated with “System Strengthening in the Southern Region-XIV”. Power Grid Corporation of India Ltd.	01.08.2022	08.08.2022	Transmission
15/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 2x1500 MVA 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 the Southern Region and Eastern region. Power Grid Corporation of India Ltd.	01.08.2022	08.08.2022	Transmission
7/TT/2021	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 18 nos. of assets under the “Transmission System of Vindhyachal-IV & RIHAND-III {1000MW} Generation Project. Power Grid Corporation of India Ltd.	01.08.2022	05.08.2022	Transmission
14/TT/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for four number of assets under “Eastern Region Strengthening Scheme-V (ERSS-V)”. Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
270/TT/2021	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2014 for 400 kV S/C Tehri (Generation)-Tehri (Koteshwar) (Quad) line along with associated bays at both ends under “Transmission system associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Ltd. (PGCIL)	26.07.2022	04.08.2022	Transmission
36/TT/2021	Petition for truing up of annual fees and charges for 2014-19 tariff period and determination of annual fees and charges for 2019-24 tariff period for Communication Scheme under National Load Dispatch Centre (Powergrid Portion). Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
Corrigendum to Petition No. 45/TT/2022	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2024 for Transmission Assets under Project – "POWERGRID works associated with North Eastern Region Strengthening Scheme-VI”. Power Grid Corporation of India Ltd. (PGCIL)	26.07.2022	04.08.2022	Transmission
711/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 “Expansion and Replacement of existing SCADA/EMS System at SLDCs’ of Northern Region (NR ULDC Phase-II)”. Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
12/TT/2022	Petition for revision of tariff for 2004-09 and 2009-14 tariff period, truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Combined assets under “Sipat-I Transmission System” in Western Region. Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
649/TT/2020	Petition for determination of transmission tariff of 2019-24 tariff period of two assets under “ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)” in Northern Region. Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
8/TT/2021	Petition for determination of transmission tariff of the 2014-19 period for one asset under “Western Region System Strengthening Scheme XVII” in Western Region Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
167/TT/2022	Petition for determination of transmission tariff for the period from COD to 31.3.2024 for three assets under “POWERGRID works associated with North-Eastern Region Strengthening Scheme-V.” Power Grid Corporation of India Ltd.	01.08.2022	04.08.2022	Transmission
195/MP/2022 along with IA No. 49/IA/2022	Petition under Section 79(1)(c), (d) and (f) read with 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Corporation Limited (EPTCL)	29.07.2022	03.08.2022	Misc.
421/GT/2020 446/GT/2020	Petition for revision of tariff for the period 18.3.2017 to 31.3.2019 after truing up exercise in respect of MTPS Stage-II (390 MW) Kanti Bijli Utpadan Nigam Limited	28.07.2022	03.08.2022	Generation
295/GT/2020 428/GT/2020	Petition for revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Limited	28.07.2022	02.08.2022	Generation
134/MP/2021	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NTL)	01.08.2022	02.08.2022	Misc.
77/MP/2022	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 for seeking appropriate orders from this Commission directing the Respondent - Khargone Transmission Limited to pay operation and maintenance charges for the elements - bays that have been charged and in use in terms of the Transmission Service Agreement dated 14.3.2016 along with Late Payment Surcharge to Bhopal Dule Transmission Company Limited. Bhopal Dhule Transmission Company Limited (BDTCL)	29.07.2022	02.08.2022	Misc.
27/RP/2022 in Petition No. 145/TT/2018 along with I.A. No. 51/IA/2022	Review Petition No. 27/RP/2020 seeking review of order dated 14.3.2022 in Petition No. 145/TT/2018 Mahan Energen Limited (MEL)	29.07.2022	02.08.2022	Review
197/TT/2021	Petition 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 JPL Tamnar-PGCIL, Raipur Transmission Line and 400/220/33 KV sub-stations which includes 04 Numbers 400 kV bays (02 Numbers line bays and 02 Numbers transformer bays), 02 Numbers 220 kV transformer bays and 02 Numbers 315 MVA 440/220 kV Transformers covered under Licensed Transmission Business along with determination of transmission tariff of the 2019-24 tariff period for 02 Numbers 400 kV line bays, 02 Numbers 400 kV tie bays and 2x50 MVAr non-switchable at Raipur Sub-station of PGCIL Jindal Power Limited	26.07.2022	02.08.2022	Transmission
221/MP/2021	Petition under Section 79of the Electricity Act, 2003 read with Part 7 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) 2010 seeking clarification on the methodology of sharing of part load compensation as per Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code)(Fourth Amendment) Regulations, 2016 read with approved mechanism of compensation vide Order dated 5th May 2017 thereof and its sharing amongst beneficiaries for interstate generating stations such as Maithon Power Limited for which capacity has been tied up on Mega-watt basis. Maithon Power Limited (MPL)	29.07.2022	01.08.2022	Misc.
343/MP/2019	Petition under Section 74 of the Electricity Act, 2003 read with Regulations 79, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 12 and 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, Regulation 44 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 54 and 55 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of impact of pay regularization of below board level executives of NHPC Limited for the period 1.1.2007 to 31.3.2019. NHPC Limited (NHPC)	29.07.2022	01.08.2022	Misc.
170/AT/2022 171/TL/2022	Petition under Section 63 read with Section 79(1)(c) and (d) of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the “Transmission System for Evacuation of Power from RE Projects in Rajgarh (2500 MW) SEZ in Madhya Pradesh” being established by the Petitioner. Raigarh Transmission Limited (RTL)	29.07.2022	01.08.2022	Adoption
23/TT/2022	Truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for one asset 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.	26.07.2022	01.08.2022	Transmission
253/TT/2021	Petition for determination of transmission tariff from the date of commercial operation to 31.3.2024 for two number of assets under “System Strengthening -XXIII” in Southern Region. Power Grid Corporation of India Ltd.	26.07.2022	01.08.2022	Transmission
209/TT/2021	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for 2 number of assets under ''Sub-station Works Associated with Strengthening of Transmission System beyond Vemagiri'' in the Southern Region. Power Grid Corporation of India Ltd.	26.07.2022	01.08.2022	Transmission
45/TT/2022	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2024 for Transmission Assets under Project – "POWERGRID works associated with North Eastern Region Strengthening Scheme-VI”. Power Grid Corporation of India Ltd. Corrigendum Uploaded Date:- 04.08.2022	26.07.2022	01.08.2022	Transmission
43/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for “Hot Line Speech Communication (Computer Dialing) System for Grid Operation” consisting of PABX & Associated items as installed and commissioned in NERLDC & 07 nos. SLDCs (Assam, Meghalaya, Tripura, Nagaland, Mizoram, Ar. Pradesh, Manipur) of North Eastern Region under project- “Establishment of Fiber Optic Communication under Wide band Communication Expansion plan in the North Eastern Region.” Power Grid Corporation of India Ltd.	26.07.2022	01.08.2022	Transmission
42/TT/2022	Petition for 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 “Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-C” in the Western Region. Power Grid Corporation of India Ltd.	26.07.2022	01.08.2022	Transmission
152/MP/2022	Petition for approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets including over rights, title, interest, claims, demands, benefits under mortgaged properties, project assets, clearance, project documents, agreements and approvals of Kohima-Mariani Transmission Limited in favour of the Security Trustee, i.e., Axis Trustee Services Limited (Respondent No. 8) and for approval of documents creating security and of other documents in relation to the financing of long term loan requirements of the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited. Kohima – Mariani Transmission Limited (KMTL)	29.07.2022	01.08.2022	Misc.
139/MP/2022	Petition seeking execution of the Order dated 5.11.2018 read with corrigendum dated 3.12.2018 passed by this Commission in Petition No. 159/MP/2017 and initiation of proceedings/action under Section 142, and Section 149 of the Electricity Act, 2003 read with Regulation 111 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against Respondent No. 1 i.e., Brihan Mumbai Electric Supply and Transport Undertaking for the non-compliance of the aforesaid order dated 05.11.2018 read with corrigendum dated 03.12.2018 passed by this Commission in Petition No. 159/MP/2017. Jindal India Thermal Power Ltd. (JITPL)	29.07.2022	01.08.2022	Misc.
136/MP/2022	Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduction of Business) Regulations, 1999 against the Respondent/ Tamil Nadu Generation and Distribution Corporation Limited for wilful disobedience of this Commission’s final Order dated 04.02.2022 passed in Petition No. 114/MP/2019. GMR Energy Trading Limited (GETL) and Anr.	29.07.2022	01.08.2022	Misc.
122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11 (g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of lntents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. to Tata Power Trading Company Ltd. seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Commission. Jindal India Thermal Power Ltd. (JITPL)	29.07.2022	01.08.2022	Misc.
86/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No.1 to extend the start date of MTOA, as sought for by the Petitioner No.1 vide its letter dated 10.1.2022 and further restrain Respondent No.1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 114.25 MW out of the total 240 MW, on the premise of the start date of MTOA being taken as 1.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	29.07.2022	01.08.2022	Misc.
76/MP/2022 along with IA No.8/2022	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 inter alia seeking directions against the Central Transmission Utility of India Limited to extend the commencement of the Petitioner’s Long-Term Access under the Long-Term Access Agreement dated 20.09.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner’s Power Purchase Agreement dated 04.09.2018. Vivid Solaire Energy Private Limited (VSEPL)	29.07.2022	01.08.2022	Misc.
75/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs. Jindal India Thermal Power Ltd. (JITPL) and Anr.	29.07.2022	01.08.2022	Misc.
29/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018; 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 noncompliance of the Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018 DB Power Limited (DBPL)	29.07.2022	01.08.2022	Misc.
26/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 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. Jain Farm Fresh Foods Ltd. (JFFFL) and Anr.	29.07.2022	01.08.2022	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 Ltd	29.07.2022	31.07.2022	Misc.
698/GT/2020 429/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Farakka Super Thermal Power Station, Stage-I&II (1600 MW). NTPC Limited	28.07.2022	30.07.2022	Generation
292/GT/2020 417/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Simhadri Super Thermal Power Station Stage-I (2x500 MW). NTPC Limited	28.07.2022	30.07.2022	Generation
255/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for four assets under “Eastern Region Strengthening Scheme V (ERSS-V)” in Eastern Region.” Power Grid Corporation of India Ltd.	26.07.2022	30.07.2022	Transmission
204/TT/2021	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for five number of assets under “Establishment of Fiber Optic Communication System in Northern Region”. Power Grid Corporation of India Ltd.	26.07.2022	30.07.2022	Transmission
93/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for three number of assets under “Transmission System associated with System Strengthening-XII in Southern Region”. Power Grid Corporation of India Ltd.	26.07.2022	30.07.2022	Transmission
128/MP/2022 along with IA No. 50/IA/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulations 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	28.07.2022	29.07.2022	Misc.
254/TT/2021	Petition for truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff of 2019-24 period for one number of asset under “Eastern Region Strengthening Scheme–VIII” in Eastern Region. Power Grid Corporation of India Ltd.	26.07.2022	29.07.2022	Transmission
237/MP/2021 along with I.A No.31/2022 694/TT/2020	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.03.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	26.07.2022	28.07.2022	Misc.
161/TT/2021	Determination of tariff for the year 2019-20 in respect of RVPNL 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, 2019 and Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010 and its subsequent amendments. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	26.07.2022	28.07.2022	Transmission
83/TT/2022	Petition for determination of transmission tariff of 2019-24 period for one number of asset under “Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B)” in Southern Region. Power Grid Corporation of India Ltd.	26.07.2022	28.07.2022	Transmission
91/MP/2021 382/TT/2020	Petition under Sections 79(1)(c), Section 38(2)(b) & (c) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking allowance of interest during construction (IDC) and incidental expenses during construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for 220 kV D/c New Melli-Rangpo line and Associated bays at New Melli and Rangpo alongwith 1 No.220 kV bus coupler bay each at Rangpo and New Melli implemented as part of the transmission system for transfer of power from generating station in Sikkim. Power Grid Corporation of India Limited (PGCIL)	26.07.2022	28.07.2022	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 disputes and differences arising under the Power Purchase Agreement dated 18.07.2008 between the Petitioner and BSES Rajdhani Power Limited. Maithon Power Limited	15.07.2022	27.07.2022	Misc.
25/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate directions to the Respondent to include the yearly transmission charges as determined by APERC vide order dated 7.7.2021 in the PoC transmission charges for the billing period of FY 2015-16, 2016-17 and 2020-2021 as per the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Transmission Corporation of Andhra Pradesh Limited (AP Transco)	15.07.2022	21.07.2022	Misc.
91/MP/2018 53/MP/2021 61/MP/2021 149/MP/2021	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 31.07.2012 as amended on 19.12.2014 and 23.01.2018 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	12.07.2022	21.07.2022	Misc.
96/GT/2020	Petition for revision of tariff for the period 2014-19 after truing up exercise and determination of tariff for the period 2019-24 in respect of Parbati-III Power Station NHPC Limited	14.07.2022	20.07.2022	Generation
27/RP/2021 in Petition No. 30/GT/2020	Review of Commission’s Order dated 16.9.2021 in Petition No. 30/GT/2020 regarding determination of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. SJVN Limited	14.07.2022	19.07.2022	Misc.
637/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the PPA dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) and under Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the TPTCL PPA dated 20.1.2009 (as amended vide Amendment Agreement dated 12.10.2010) respectively, seeking recovery of the deemed Capacity Charges by Jhajjar Power Limited from the Procurers for the Contract Year 2018-19. Jhajjar Power Limited (JPL)	15.07.2022	19.07.2022	Misc.
470/MP/2019 along with IA No. 68/IA/2020 and 46/IA/2022	Petition seeking extension of scheduled commercial operation date on account of force majeure events and consequential reliefs arising therefrom involving (a) Section 79(1)(c) and (f) of the Electricity Act, 2003, read with (b) Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.9.2015 executed between the Petitioner and the Long- Term Transmission Customers, read with (c) Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited (ATL)	15.07.2022	19.07.2022	Misc.
153/MP/2022	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No.1’s Transmission Project. Khargone Transmission Limited (KTL) and Anr.	15.07.2022	18.07.2022	Misc.
607/MP/2020	Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, Clause 4.7 of the Competitive Bidding Guidelines and Commission’s order dated 17.9.2018 in Petition No. 77/MP/2016 Coastal Gujarat Power Limited (CGPL)	15.07.2022	18.07.2022	Misc.
394/GT/2020 423/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Mauda STPS Stage-II (2X660 MW). NTPC Limited	14.07.2022	17.07.2022	Generation
396/GT/2020	Petition for approval of tariff of Bhilai Expansion Power Plant (500 MW) for the period 2019-24. NTPC SAIL Power Company Limited	14.07.2022	17.07.2022	Generation
384/GT/2020	Petition for determination of tariff of NLCIL’s Thermal Power Station (TPS-I Expansion) (420 MW) for the period from 1.4.2019 to 31.3.2024. NLC India Limited	14.07.2022	17.07.2022	Generation
302/GT/2020 431/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-1 (2X210 MW). NTPC Limited	14.07.2022	17.07.2022	Generation
287/GT/2020 427/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-3 (210 MW). NTPC Limited	14.07.2022	17.07.2022	Generation
284/GT/2020	Petition for truing up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 of Dhauliganga Power Station (280 MW). NHPC Limited	14.07.2022	17.07.2022	Generation
239/GT/2020 415/GT/2020	Petition for revision of tariff of Vindhyachal STPS Stage-V (500 MW) after the truing up exercise for the period from COD (30.10.2015) to 31.3.2019. NTPC Limited	14.07.2022	17.07.2022	Generation
181/GT/2019	Petition for approval of tariff of Gadarwara Super Thermal Power Station (1600 MW) for the period from anticipated date of Commercial Operation of Unit-I (i.e., 30.4.2019) to 31.3.2024 NTPC Ltd.	14.07.2022	17.07.2022	Generation
144/GT/2020	Petition for revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Tanakpur Power Station NHPC Limited	14.07.2022	17.07.2022	Generation
110/GT/2020	Petition for approval of truing up of tariff for NLCIL’s Thermal Power Station -I 600 MW for the period from 1.4.2014 to 31.3.2019. NLC India Limited	14.07.2022	17.07.2022	Generation
333/MP/2019	Petition under Sections 63, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 read 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 (PGNMTCL)	15.07.2022	17.07.2022	Misc.
154/MP/2022	Petition for approval for creation of security interest under Regulation 79 (1)(c) and (k) of the Electricity Act, 2003 read with Regulation 111 of the Conduct of Business Regulations, 2004 and Article 15.2.4 of the Transmission Service Agreement dated 6.07.2021 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1’s Transmission Project. Nangalbibra-Bongaigaon Transmission Ltd. (NBTL) and Anr.	15.07.2022	17.07.2022	Misc.
133/MP/2021 along with IA No. 52/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the relevant provisions of the PPA, inter alia, seeking extension/ deferment of Scheduled Commissioning Date for 45.6 MW out of the total 240 MW wind power project on account of Force Majeure events which delayed the Petitioner in performing its obligation under the Power Purchase Agreement dated 2.1.2018 (PPA) declaration that the Petitioner’s Termination Notice dated 20.06.2021 claiming discharge by way of termination of the PPA with respect to limited un-commissioned capacity of 19.9 MW out of the Project, in accordance with Article 4.5.3 read with Article 13.5 of the PPA ReNEw Power Private Limited (RPPL)	15.07.2022	17.07.2022	Misc.
123/MP/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Uttar Haryana Bijli Vitran Nigam Limited and Anr.	15.07.2022	17.07.2022	Misc.
94/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for seeking issuance of urgent directions upon the Respondents for making immediate payment of an amount of Rs. 39,50,89,662/- which has been illegally deducted by them from the monthly energy bills issued by the Petitioner for the period commencing from May’ 21 to October’ 21, and Rs. 26,50,88,621/- for the period November’ 21 to December’ 21 by unilaterally revising PAPP/ PPSA tariff on amount of a skewered and deliberate misinterpretation of the “Misdeclaration” provisions provided under the Article 11 of the Pilot Agreement for Procurement of Power/Pilot Power Supply Agreement alongwith interest/ carrying cost, and consequent judicial command for adhering to the provisions of the PAPP/ PPSA in their letter and spirit. SKS Power Generation (Chhattisgarh) Limited (SPGCL)	15.07.2022	17.07.2022	Misc.
85/MP/2022 along with IA No.24/IA/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	15.07.2022	17.07.2022	Misc.
32/MP/2022 along with IA Nos. 33/IA/2022 and 43/IA/2022 181/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for recovery of amounts payable by the Respondent to the Petitioner against the Monthly Bills and the Late Payment Surcharge thereon under the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent. D. B. Power Limited (DBPL)	15.07.2022	17.07.2022	Misc.
5/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 33/220 kV GIS Sub Station Karian along with 220 kV D/C Transmission line from Karian to Rajera of H.P Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	15.07.2022	17.07.2022	Misc.
166/MP/2021	Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for payment of compensation of de-gradation to the Petitioner. NTPC Limited	15.07.2022	16.07.2022	Misc.
154/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of deemed availability for the period from 1.4.2020 to 30.4.2020 in respect of Ramagundam Super Thermal Power Station Stage-III (500 MW). NTPC Limited	15.07.2022	16.07.2022	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of Power Purchase Agreements dated 25.7.2013. TRN Energy Private Limited	15.07.2022	16.07.2022	Misc.
570/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Unit - 7 & 8 of Chandrapura Thermal Power Station (3x250 MW) Damodar Valley Corporation	14.07.2022	16.07.2022	Generation
374/MP/2019	Petition under 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 17.04.2017 executed by ACME Jaipur Solar Power Private Limited with M. P. Power Management Company Limited and Delhi Metro Rail Corporation Ltd and in terms of the directions issued by the Central Government vide its Notification bearing No. 23/43/2018-R&R dated 27.08.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to 'Change in Law' along with this Commission order dated 09.10.2018. ACME Jaipur Solar Power Private Limited (AJSPPL)	14.07.2022	16.07.2022	Misc.
373/MP/2019	Petition under section 79 (1)(f) of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 27.04.2018 between SB Energy Four Private Limited and Solar Energy Corporation of India Limited SB Energy Four Private Limited (SBEFPL)	14.07.2022	15.07.2022	Misc.
471/MP/2019 along with IA No. 60/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 28.06.2016 and 04.01.2017, executed between Tata Power Renewable Energy Limited and NTPC Ltd., for seeking compensation on account of Change in Law events viz. introduction/ enactment of Central and State Specific Laws for implementing Goods & Services Tax. Tata Power Renewable Energy Limited (TPREL)	14.07.2022	15.07.2022	Misc.
293/MP/2018 294/MP/2018 150/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.4.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power India Private Limited (Azure)	14.07.2022	15.07.2022	Misc.
70/MP/2019	Petition seeking appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of ‘Change in Law’ events on account of imposition of Goods and Service Tax. Solar Edge Power and Energy Private Limited (SEPEPL)	14.07.2022	15.07.2022	Misc.
380/MP/2019 334/MP/2019	Petition under Section 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Power Load Despatch Centre and operating the bus coupler between the Petitioner’s 2×660 MW Units (viz. Unit 3 and 4) in closed condition for the common bus mode operation. Odisha Power Generation Corporation Limited (OPGC)	12.07.2022	14.07.2022	Misc.
281/MP/2021	Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Commission’s Order No. L-1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power’s 1200 MW (2x600 MW) Anuppur Thermal Power Project. MB Power (Madhya Pradesh) Limited (MBPMPL)	12.07.2022	14.07.2022	Misc.
110/MP/2019 along with IA No. 37/IA/2019, IA No. 53/IA/2019 & IA No. 29/IA/2020	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-II Hydroelectric Project of Teesta Urja Limited through PTC India Limited. PTC India Ltd. & anr.	12.07.2022	14.07.2022	Misc.
12/MP/2019	Petition under Section 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 MPPMCL and NPCIL and allowing the claim for damages. MPPMCL	12.07.2022	14.07.2022	Misc.
630/MP/2020	Petition for seeking appropriate dispensation and guidance in terms of the Minutes of Meeting dated 10.1.2020 between the Petitioner and the Respondents for implementation of closed bus operation of Unit 1 (connected to STU) and Unit 2 (connected to ISTS) at Petitioner’s 2×300 MW coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra. Dhariwal Infrastructure Limited (DIL)	12.07.2022	14.07.2022	Misc.
272/MP/2021 along with IA No.88/IA/2021	Petition under Section 79 of the Electricity Act 2003 read with Clause 9 and 10 of Billing, Collection & Disbursement Procedure dated 1.1.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur- Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021. MB Power (Madhya Pradesh) Limited (MBPMPL)	12.07.2022	14.07.2022	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for the additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of Transmission Service Agreement dated 22.9.2015. Alipurduar Transmission Limited (ATL)	12.07.2022	14.07.2022	Misc.
210/MP/2017	Petition seeking revision of the quoted transmission tariff payable to it in terms of the Transmission Service Agreement for various events occurring after the Bid due date. Kudgi Transmission Limited (KTL)	12.07.2022	14.07.2022	Misc.
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 5.2.2015 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Service Tax Laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Mars Private Limited (APMPL)	12.07.2022	14.07.2022	Misc.
126/MP/2017	Petition for declaration and direction as to the status of the 400 kV D/C Transmission Line from India Gandhi Super Thermal Power Station (Aravali Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited and Ors.	12.07.2022	14.07.2022	Misc.
124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.02.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	12.07.2022	14.07.2022	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL)	12.07.2022	14.07.2022	Misc.
145/TL/2022	Application under Sections 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of 80 MVAR reactor at 765 kV Warangal New on the RTM route to Warora Kurnool Transmission Limited. Warora Kurnool Transmission Limited (WKTL)	12.07.2022	14.07.2022	Licence (Transmission)
389/MP/2018	Petition for recovery of charges from PGCIL under Clause 6.0(d) of the Bulk Power Transmission Agreement dated 24.02.2010 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009. GMR Kamalanga Energy Limited (GKEL)	12.07.2022	14.07.2022	Misc.
116/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: 400kV Lucknow-Kanpur(New) D/C transmission line alongwith associated bays at both end Asset-II: Augmentation of Transformation capacity at 400/220kV Ballabhgarh Sub-station by installing 500MVA ICT-III Anticipated, Asset-III:Augmentation of Transformation capacity at 400/220kV Ballabhgarh Sub-station by installing 500MVA ICT-IV,Asset-IV: Augmentation of Transformation capacity by 500MVA ICT(3rd) at 400/220kV GIS Gurgaon, Asset-V: Extension of GIS Parbati Pooling Station with 7x105MVA ICT along with associated bays and 2 Nos.220kV bays under NRSS-XXXII in Northern Region. PGCIL	07.07.2022	12.07.2022	Misc.
20/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset 1: 1 no. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Circuit-I of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line, Asset 2: 1 no. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Circuit-II of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line and Asset 3: 2 Nos. 220kV Line bays at 765/400/220 kV Fatehpur Sub-station under “Line bays associated with various Regional Strengthening Schemes in the Northern Region”. PGCIL	07.07.2022	12.07.2022	Transmission
365/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of two assets under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited” in Western Region . PGCIL	07.07.2022	12.07.2022	Transmission
14/TT/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for four number of assets under “Eastern Region Strengthening Scheme-V (ERSS-V)”. PGCIL	07.07.2022	11.07.2022	Transmission
169/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2014 for one number of asset 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” in Southern Region. PGCIL	07.07.2022	11.07.2022	Transmission
22/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for one number of asset under “Transmission System associated with Kishenganga HEP”. PGCIL	07.07.2022	11.07.2022	Transmission
112/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-1:400 kV D/C Hiriyur – Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors along with associated bays at 400/220 kV Mysore Sub-station, Asset-2:1X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) Sub-station, Asset-3:1X125 MVA 400kV Bus Reactor along with associated bays at Tumkur (Pavagada) pooling Sub-stationand Asset-4:1X500 MVA 400/220 kV ICT along with associated bays and equipments at Tumkur (Vasantnarsapur) Sub-station under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A) PGCIL	07.07.2022	11.07.2022	Transmission
15/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 2x1500 MVA 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 the Southern Region and Eastern Region. PGCIL	07.07.2022	11.07.2022	Transmission
36/TT/2021	Petition for truing up of annual fees and charges for 2014-19 tariff period and determination of annual fees and charges for 2019-24 tariff period for Communication Scheme under National Load Dispatch Centre (Powergrid Portion). PGCIL	07.07.2022	11.07.2022	Transmission
711/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for two number of assets under “Expansion and Replacement of existing SCADA/EMS System at SLDCs of Northern Region (NR ULDC Phase-II)”. PGCIL	07.07.2022	11.07.2022	Transmission
649/TT/2020	Petition for determination of transmission tariff of 2019-24 tariff period for two number of assets under “ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)” in Northern Region. PGCIL	07.07.2022	11.07.2022	Transmission
8/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for 240 MVAr Switchable line reactor along with 850 ohm NGR and 765 kV switchable line reactor bay (GIS) at 765/400 kV Pune (GIS) Sub-station under Western Region System Strengthening Scheme XVII. PGCIL	07.07.2022	11.07.2022	Transmission
16/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of 2019-24 period for 400 kV Dharmapuri (Salem New) – Somanahalli 400kV 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. PGCIL	07.07.2022	11.07.2022	Transmission
12/TT/2022	Petition for revision of transmission tariff for 2004-09, 2009-14 tariff periods, truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for Combined Asset under “Sipat-I Transmission System” in Western Region. PGCIL	07.07.2022	11.07.2022	Transmission
18/TT/2022	Petition for transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: Central Sector Portion for 660.145 km of Fiber Optic Communication System; Asset-2: UPPTCL Portion for 252.913 km of Fiber Optic Communication System , Asset-3: Establishment of Fiber Optic Communication System in Northern Region Kishenpur-New Wanpoh Link (137.52 km) (Central Sector Portion); Asset-4: Establishment of Fiber Optic Communication System in Northern Region Bairasul-Pong Link (96.77 km) (Central Sector Portion) under “Establishment of Fibre Optic Communication System in Northern Region under fibre optic expansion project (Additional Requirement )”. PGCIL	07.07.2022	11.07.2022	Transmission
654/TT/2020	Determination of transmission tariff from COD to 31.3.2024 for Asset-I: Conversion of 02 No's 400 kV, 50MVAR line reactors into switchable line reactors at Abdullapur Sub-station, Asset-II: Conversion of 63 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Balia (PG) and Conversion of 50 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Sohawal (PG) and Asset-III: Conversion of 50 MVAR Fixed Line Reactor of 400 kV Kankroli-Zerda Line to Switchable Line Reactor at kankroli Sub-station under "Conversion of Fixed Line Reactors into Switchable Line Reactors in the Northern Region. PGCIL	07.07.2022	11.07.2022	Transmission
19/TT/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: Kalpakkam PFBR–Sirucheri, 230 kV D/C Line; Asset-2: Kalpakkam PFBR–Arani 230 kV D/C Line and Asset-3: Kalpakkam PFBR– Kanchipuram 230 kV D/C Line under transmission system associated with Kalpakkam PFBR (500 MW) project in the Southern Region. PGCIL	07.07.2022	11.07.2022	Transmission
17/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: 2 Nos. 400 kV GIS line bays at Koteshwar Substation under Extension of 400/220 kV Koteshwar pooling station and Asset-II: 1 Nos. 220 kV line bay at 400/220 kV Roorkee Sub-station under “Line bays associated with Northern Region System Strengthening Scheme-XXXVI”. PGCIL	07.07.2022	11.07.2022	Transmission
75/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for asset “NNTPS Switchyard-Ariyalur (Villupuram) 400kV D/C Twin line” and “2 nos of 400 kV Line bays at Ariyalur SS (TANTRANSCO) for terminating NNTPS Switchyard- Ariyalur (Villupuram) 400 kV D/C line” under “Transmission System for Evacuation of Power from 2X500MW Neyveli Lignite Corp. Ltd TS-1(Replacement) (NNTPS)” in the Southern Regional grid. PGCIL	07.07.2022	11.07.2022	Transmission
7/TT/2021	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for 18 nos. of assets under the Transmission System of Vindhyachal-IV & RIHAND-III (1000 MW) Generation Project.. PGCIL	07.07.2022	11.07.2022	Transmission
205/MP/2021	Petition for recovery of additional expenditure incurred due to ash transportation charges consequent to Ministry of Environment, Forest & Climate Change, Government of India Notification dated 3.11.2009 and notification dated 25.1.2016 on a recurring basis. NTPC	07.07.2022	11.07.2022	Misc.
149/TL/2022 50/AT/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Khetri – Narela Transmission Limited. KNTL	05.07.2022	08.07.2022	Licence (Transmission)
143/MP/2022 178/MP/2022 88/MP/2022	Petition for approval of the Transaction Fee of the Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. IEX	05.07.2022	08.07.2022	Misc.
155/MP/2022 along with IA No. 38/IA/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways	05.07.2022	08.07.2022	Misc.
32/MP/2022 along with IA No. 33/IA/2022 181/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for recovery of amounts payable by the Respondent to the Petitioner against the Monthly Bills and the Late Payment Surcharge thereon under the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent.. DBPL	05.07.2022	08.07.2022	Misc.
156/MP/2022	Petition under Sections 28(1), 28(3) and 29 of the Electricity Act, 2003 read with Regulation 1.5(i), 2.3, 5.2(m) and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with Overdrawal from grid by the regional entities leading to insecure operation of the grid and other associated matters. NRLDC	05.07.2022	08.07.2022	Misc.
33/TL/2022	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of transmission licence to Nangalbibra- Bongaigaon Transmission Limited. NBTL	05.07.2022	07.07.2022	Licence (Transmission)
105/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Gadag Transmission Limited. GTL	05.07.2022	07.07.2022	Licence (Transmission)
52/MP/2019 along with IA No. 78/2021	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 Central Goods and Services Tax Act 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective States, in terms of Article 12 of the Power Purchase Agreement dated 2.8.2016 between Solitaire Powertech Private Limited and Solar Energy Corporation of India Limited.. SPPL	05.07.2022	07.07.2022	Misc.
137/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to POWERGRID Bikaner Transmission System Limited (formerly known as Bikaner-II Bhiwadi Transco Limited) for “Implementation of 220 kV bays for RE generators and 400/220 kV ICTs at Bikaner-II PS” through “Regulated Tariff Mechanism” mode. PBTSL	05.07.2022	07.07.2022	Licence (Transmission)
176/MP/2022	Petition under Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 read inter alia with Sections 79(1)(c) and (f) of the Electricity Act, 2003 seeking Registration in the NOAR for inter-state short term open access for the energy generated by ITC Limited at the wind power project in Anantapur District, Andhra Pradesh for captive consumption at its factories at Bollaram and Bhadrachalam, Telangana. ITC Limited	05.07.2022	07.07.2022	Misc.
157/MP/2022	Petition under Regulation 40 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of Guidelines for Registration and Filing Application for Establishing and Operating Over the Counter (OTC) Platform, as amended for grant of registration to establish and operate the OTC Platform. NAMEPL	05.07.2022	07.07.2022	Misc.
187/MP/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Ltd. and Powerica Limited and the Long-Term Access Agreement dated 17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd. seeking directions to JKTL/ CTU/ PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner’s Project.. Powerica Limited	05.07.2022	07.07.2022	Misc.
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. KTL	05.07.2022	07.07.2022	Misc.
202/MP/2019	Petition for increase in O&M Expenses on account of Pay/Wage revision and other pay hikes to Employees (Executives w.e.f. 1.1.2017, Non-Executives & Workmen w.e.f. 1.4.2014) of NLCIL’s Power Stations & CISF w.e.f. 1.1.2016 including gratuity ceiling limit increase etc.- recovery from the beneficiaries of NLCIL Power Stations for the year 2014-19. NLC India Limited	28.06.2022	05.07.2022	Misc.
60/MP/2022	Petition for approval of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.03.2024 NTPC Limited	28.06.2022	05.07.2022	Misc.
53/MP/2022	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 Chandrapura Thermal Power Station Unit-7 & 8 having an installed capacity of 500 MW (2x250 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation (DVC)	30.06.2022	04.07.2022	Misc.
295/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, 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 Chamera-III Power Station. NHPC Limited	30.06.2022	04.07.2022	Misc.
52/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Ltd and & PGCIL regarding interpretation of Regulation-6(5) of CERC (Terms and Conditions of Tariff) Regulations, 2009. NHPC Limited	30.06.2022	04.07.2022	Misc.
4/MP/2022 54/MP/2022 63/MP/2022 66/MP/2022 70/MP/2022	Application under Regulation 44(6) of CERC (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 2019-20 & 2020-21 in respect of Chamera-III Power Station. NHPC Limited	30.06.2022	03.07.2022	Misc.
222/MP/2019 223/MP/2019 224/MP/2019 226/MP/2019 227/MP/2019 228/MP/2019 229/MP/2019 230/MP/2019 231/MP/2019 232/MP/2019 233/MP/2019 234/MP/2019 236/MP/2019 237/MP/2019 238/MP/2019 286/MP/2019	Petition under Section 94 of the Electricity Act, 2003 read with Regulations 79, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of J&K Police in Nimoo Bazgo Power Station during the period 1.1.2016 to 31.3.2019. NHPC Limited (NHPC)	30.06.2022	01.07.2022	Misc.
199/MP/2019	Petition under Section 79(1)(f) and Section 79(1)(c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of availability by Pragati Power Corporation Limited and claiming the fixed charges thereto. Tata Power Delhi Distribution Limited (TPDDL)	28.06.2022	01.07.2022	Misc.
78/TT/2021	Revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Asset-I: HVDC Portion; and Asset-II: AC Portion under Rihand Transmission System in the Northern Region. Power Grid Corporation of India Ltd.	23.06.2022	30.06.2022	Transmission
188/MP/2019 along with I.A No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. Pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Limited & anr.	28.06.2022	30.06.2022	Misc.
393/GT/2020 437/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Mauda STPS Stage-I (2X500 MW). NTPC Limited	24.06.2022	30.06.2022	Generation
62/MP/2022	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 19.3.2019 passed by this Hon’ble Commission and directions and initiation of appropriate action against the Respondent No.1 to 4 for non-compliance of the directions issued under Order dated 19.3.2019 in Petition No. 54/MP/2018. NLC India Limited	28.06.2022	30.06.2022	Misc.
44/MP/2022	Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019 seeking adjudication of dispute with NTPC Limited in terms of the Order dated 17.01.2022 passed in Writ Petition (Civil) No. 10026 of 2020 Tata Power Delhi Distribution Limited	28.06.2022	30.06.2022	Misc.
578/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff period in respect of Maithon Hydel Station Unit No. 1 to 3 (63.2 MW). Damodar Valley Corporation	24.06.2022	30.06.2022	Generation
577/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Unit-1,2 & 3 of Mejia Thermal Power Station (3x210 MW) Damodar Valley Corporation	24.06.2022	30.06.2022	Generation
442/GT/2020	Petition for determination of tariff for the 2019-24 tariff period in respect of the Kahalgaon Super Thermal Power Station, Stage-II (1500 MW). NTPC Limited	24.06.2022	30.06.2022	Generation
205/GT/2020	Petition for truing up of annual fixed charges for 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Unit-4 of Mejia Thermal Power Station (1x210 MW) Damodar Valley Corporation	24.06.2022	30.06.2022	Generation
3/RP/2022 in Petition No. 156/TT/2015	Review Petition seeking review of Commission’s order dated 9.2.2021 in Petition No. 156/TT/2015 Parbati Koldam Transmission Company Limited	28.06.2022	30.06.2022	Review
196/MP/2019	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from date of commercial operation to 31.3.2019 for 765 kV line bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur sub-station under “Line bays and reactor at PowerGrid substation for Raichur-Sholapur transmission line for Synchronous interconnection between Southern Region and Western Region.” Power Grid Corporation of India Limited (PGCIL)	28.06.2022	30.06.2022	Misc.
15/RP/2021	Review Petition No. 15/RP/2021 seeking review of order dated 8.2.2021 in Petition No. 84/TT/2020. Power Grid Corporation of India Limited	28.06.2022	30.06.2022	Review
681/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for nineteen number of transmission assets under “Transmission System associated with North East-Northern/Western Inter-Connector-I”. Power Grid Corporation of India Limited	28.06.2022	30.06.2022	Transmission
705/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 five number of assets under “Establishment of Fibre Optic Communication System” in Northern Region. Power Grid Corporation of India Ltd.	28.06.2022	30.06.2022	Transmission
732/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 fifty seven no. of assets under “Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER” in Northern, Eastern & Western Region. Power Grid Corporation of India Ltd.	28.06.2022	30.06.2022	Transmission
372/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for twenty two number of assets under “Eastern Region Strengthening Scheme-III (ERSS-III)” in Eastern Region. Power Grid Corporation of India Ltd.	28.06.2022	30.06.2022	Transmission
61/MP/2022	Petition under Sections 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, Regulations 54 and 55 of 2014 Tariff Regulations and Regulations 76 and 77 of 2019 Tariff Regulations regarding non-inclusion/ decapitalisation of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of Limited (PGCIL)	28.06.2022	30.06.2022	Misc.
37/TT/2022 along with I.A. No. 12/2022	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for two number of assets under “Establishment of 400/220 kV GIS Sub-station at Kala in UT of D&NH” in Western Region. Power Grid Corporation of India Limited	24.06.2022	30.06.2022	Transmission
14/RP/2022 in Petition No. 652/TT/2020	Petition for review of order dated 17.2.2022 in Petition No. 652/TT/2020. Power Grid Corporation of India Ltd.	24.06.2022	30.06.2022	Review
13/RP/2022 in Petition No. 660/TT/2020	Petition for review of order dated 3.1.2022 in Petition No. 660/TT/2020. Power Grid Corporation of India Ltd.	24.06.2022	30.06.2022	Review
189/TT/2021	Petition for determination of transmission tariff of the 2019-24 period for number of two assets under “Phase-I-Unified Real Time Dynamic State Measurement (URTDSM)”. Power Grid Corporation of India Ltd.	23.06.2022	30.06.2022	Transmission
403/TT/2020 along with IA No. 14/IA/2022	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for thirty assets under “Transmission System associated with Mundra Ultra Mega Power Project” in the Western Region. Power Grid Corporation of India Limited	28.06.2022	30.06.2022	Transmission
173/MP/2019 along with IA No.67/IA/2020	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Articles 8.3.5, 8.4.3 and 8.4.11 of the PPA dated 23.8.2013 and the amended PPA dated 10.12.2013 executed between the Petitioner BALCO and the Respondent TANGEDCO seeking payment of outstanding amount on account of (i) late payment surcharge, (ii) additional interest and for furnishing of Stand by Letter of Credit as payment security mechanism. Bharat Aluminium Company Limited (BALCO)	28.06.2022	30.06.2022	Misc.
84/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No.1 to extent the start date of LTA, as sought for by Petitioner No.1 vide its letter dated 10.1.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 300 MW, on the premise of start date of LTA being taken as 23.4.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	28.06.2022	30.06.2022	Misc.
261/TT/2015	Petition for determination of transmission tariff from COD to 31.3.2019 for 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 Power Grid Corporation of India Limited	23.06.2022	29.06.2022	Transmission
10/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 16 of the Power Purchase Agreement dated 29.12.2017 entered into between the Petitioner and the Respondents seeking that the extension of Scheduled Date of Commissioning of the Project without the levy of penalty. Adani Green Energy (MP) Limited (AGEMPL)	28.06.2022	29.06.2022	Misc.
8/RP/2022	Review Petition No. 8/RP/2022 seeking review of order dated 30.11.2021 in Petition 691/TT/2020. Power Grid Corporation of India Limited	24.06.2022	29.06.2022	Review
189/MP/2019	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements entered into between Solar Energy Corporation of India and Parampuya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India Limited to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfilment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner’s Project. Parampujya Solar Energy Private Limited (PSEPL)	28.06.2022	29.06.2022	Misc.
132/MP/2019	Petition Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bhartiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways. Indian Railways (IR)	28.06.2022	29.06.2022	Misc.
628/MP/2020	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to Power Grid Corporation of India Limited to extend the Long-Term Access start date and extend the deadline for completion of the dedicated transmission line and pooling sub-station. Azure Power India Private Limited and 3 Ors. (Azure Power)	28.06.2022	29.06.2022	Misc.
583/MP/2020 along with IA Nos. 68/2021 and 76/2021	Petition under Section 79(1)(b), Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 and the other applicable permissions, approval and legal and regulatory provisions. Saurya Urja Company of Rajasthan Limited (SUCL)	28.06.2022	29.06.2022	Misc.
201/MP/2019	Petition seeking payment of differential tariff of Rs. 1.685 Per Unit for the Period from January, 2011 to May, 2014. Weizmann Ltd. (WL)	28.06.2022	29.06.2022	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulation 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 Indian Railways	28.06.2022	29.06.2022	Misc.
135/MP/2018	Petition seeking payment of transmission tariff between the date of commissioning and date of charging of Element 2 and Element 3 of transmission assets of Kudgi Transmission Ltd. Kudgi Transmission Ltd. (KTL)	28.06.2022	29.06.2022	Misc.
64/MP/2022	Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking reduction in tariff under the Power Purchase Agreement dated 29.12.2017 executed between the Respondent Nos. 1 and 2 read with Power Sale Agreement dated 24.11.2017 executed between the Petitioner and Respondent No. 2 for purchase of 50 MW wind power. Punjab State Power Corporation Ltd. (PSPCL)	28.06.2022	29.06.2022	Misc.
57/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 220 kV D/C Charor- Banala Transmission line of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 H.P. Power Transmission Corporation Limited (HPPTCL)	28.06.2022	29.06.2022	Misc.
2/RP/2022 in Petition No. 468/TT/2020	Petition for review of order dated 19.8.2021 in Petition No. 468/TT/2020. Power Grid Corporation of India Limited	24.06.2022	29.06.2022	Review
15/RP/2022 in Petition No. 644/TT/2020	Petition for review of order dated 18.2.2022 in Petition No. 644/TT/2020. Power Grid Corporation of India Ltd.	24.06.2022	29.06.2022	Review
365/GT/2020	Petition for revision of tariff for NLCIL’s Thermal Power Station (TPS-I Expansion) (420 MW) for the period from 1.4.2014 to 31.3.2019. NLC India Limited	24.06.2022	28.06.2022	Generation
282/GT/2020	Petition for revision of tariff of Nimoo Bazgo Power Station (45 MW) for the period from 1.4.2014 to 31.3.2019 after truing up exercise and for determination of tariff for the period from 1.4.2019 to 31.3.2024. NHPC Limited	24.06.2022	28.06.2022	Generation
192/GT/2020	Petition for revision of tariff of Bhilai Expansion Power Plant (500 MW) for the period 2014-19 after truing up exercise. NTPC SAIL Power Company Limited	24.06.2022	28.06.2022	Generation
678/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff for the 2019-24 tariff period for two assets under “Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)” in the Eastern Region. Power Grid Corporation of India Limited	23.06.2022	28.06.2022	Transmission
247/TT/2020	Petition for determination of tariff of (1) 400 kV K.V. Kota Suryapet-1 & 2 feeders for the period 2016-17 to 2018-19, (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 2015-16 to 2018-19. Transmission Corporation of Andhra Pradesh Limited	23.06.2022	28.06.2022	Transmission
33/TT/2021	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for five assets under “WR-NR HVDC interconnector for IPP projects in Chattisgarh” in the Northern Region and Western Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
731/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-1- OPGW link for Betul-Khandwa under Central Sector, Asset-2: OPGW link (125 km) for Mauda-Wardha under Central Sector, Asset-3: 6 no. OPGW link (92.66 km) under State Sector Asset-4A: 3 no. OPGW link (656.926 km) under Central Sector, Asset-4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset-5A: OPGW link (15.462 km) for 400 kV Xeldom-Madgaon under State Sector, Asset-5B: OPGW link for 400 kV Vapi–Magarwada under Central Sector and Asset-6: 9 nos. of OPGW link under State Sector - OPGW link (169 km) for) associated “Establishment of Fibre Optic Communication System under Master Communication Plan (Additional Requirement) in the Western Region”. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
463/MP/2014 along with I.A. No. 40/2019 OP No.70/2012 OP No.71/2012 OP No.72/2012	Petition under Section 79(1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs.0.439/kWh for the balance period of Power Purchase Agreement (Interlocutory application for bringing on record additional documents) GMR Vemagiri Power Generation Limited	24.06.2022	27.06.2022	Misc.
486/TT/2019	Petition for determination of transmission tariff of the 2014-19 period for one number of asset under “Phase-I-Unified Real Time Dynamic State Measurement (URTDSM)” in Northern Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
379/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for five number of assets under “Immediate Evacuation System associated with Barh-II TPS” in Northern Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
673/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of two assets under “Transmission System associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
23/RP/2021 in Petition No. 132/TT/2020	Petition for review of order dated 2.6.2021 in Petition No. 132/TT/2020. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Review
478/TT/2020	Petition for approval of Annual Fixed Cost and determination of tariff from COD to 31.3.2024 in respect of 220 kV Srinagar Baramwari line under UITP Scheme as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012 for 2019- 24 tariff period. Power Transmission Corporation of Uttarakhand Ltd. (PTCUL)	23.06.2022	27.06.2022	Transmission
662/TT/2020	Petition for determination of transmission tariff of 2019-24 period for three number of assets under “System Strengthening in Southern Region–XXI” in Southern Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
254/TT/2019	Petition for determination of transmission tariff of the 2014-19 period for one number of asset under “Phase-I-Unified Real Time Dynamic State Measurement (URTDSM)” in Southern Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
171/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for four number of 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.	23.06.2022	27.06.2022	Transmission
16/RP/2021 in Petition No. 36/TT/2020	Petition for review of order dated 8.2.2021 in Petition No. 36/TT/2020. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Review
12/TT/2021	Petition for truing up of fee and charges of 2014-19 tariff period and determination of fee and charges of 2019-24 tariff period in respect of four number of assets and truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for twelve assets under “Fibre Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links” in Eastern Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
37/TT/2021	Truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: 14 numbers OPGW links (1513.362 km) under Central Sector; Asset-2: 27 numbers OPGW links (1892.58 km) under Central Sector; Asset-3: 14 numbers OPGW links (1423.69 km) under Central Sector; Asset-4: 3 numbers OPGW links (123.33 km) under Central Sector; Asset-5: 2 numbers OPGW links (9.22 km) under State Sector (MPPTCL); Asset-6: 6 numbers OPGW links (191.421 km) under State Sector (MPPTCL); Asset-7: 3 numbers OPGW links (392.63 km) under Central Sector; Asset-8: 2 numbers OPGW links (546 km) under Central Sector; and Asset-9: 2 numbers OPGW links (274 km) under Central Sector under Establishment of Fibre Optic Communication System under Master Communication Plan in the Western Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
163/MP/2019	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes which have arisen on account of the incorrect billing of PoC charges by the Respondents on the Petitioner. DNH Power Distribution Corporation Limited (DHPDCL)	23.06.2022	27.06.2022	Misc.
26/RP/2021 in Petition No. 560/MP/2020	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020. Jindal Power Limited (JPL)	24.06.2022	27.06.2022	Review
129/TT/2020	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: SCADA/EMS systems for Main and backup SLDC of Chhattisgarh (CSPTCL); Asset-2: SCADA/EMS systems for Main and backup SLDC of Goa Electricity Department (GED); Asset-3: SCADA/ EMS system upgradation of Main and backup SLDCs and SubLDCs of Gujarat (GETCO); Asset-4: SCADA/EMS system up-gradation of Main and backup SLDCs and SubLDCs of Madhya Pradesh (MPPTCL); Asset-5: SCADA/EMS system upgradation of Main and backup SLDCs of Daman and Diu (DDED); and Asset-6: SCADA/EMS system upgradation of Main and backup SLDCs and SubLDCs of Dadar and Nagar Haveli (DNHED) under “Expansion/ Upgradation of SCADA/EMS System at SLDC of Western Region" in the Western Region. Power Grid Corporation of India Ltd.	23.06.2022	27.06.2022	Transmission
492/MP/2020	Petition under Section 79(1)(c), Section 79(1)(d), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India limited 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 off set of charges in Bill-1 as well as Bill-3, in the event of the quantum of transmission corridor availed by the Petitioner in any region is, for the 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)	23.06.2022	25.06.2022	Misc.
287/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 projects 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 Petitioners. Wardha Solar (Maharashtra) Private Ltd. (WSMPL) and Anr.	23.06.2022	25.06.2022	Misc.
163/MP/2022 along with IA No. 37/IA/2022	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 Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Pvt. Ltd. (RSEPL) and 2 Ors.	24.06.2022	25.06.2022	Misc.
62/MP/2020	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements 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)	23.06.2022	25.06.2022	Misc.
28/MP/2022	Petition under Regulation 13 “Power to issue directions” of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of dealing with persistent default in payment of deviation charges applicable under the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulation 40 “Removal of Difficulty” of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 by regional entities and other associated issues. National Load Despatch Centre (NLDC)	23.06.2022	25.06.2022	Misc.
80/MP/2019	Petition under Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Chettinad Cement Corporation Private Limited (CCCPL)	23.06.2022	25.06.2022	Misc.
27/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement (PPA) dated 01.04.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges. Sembcorp Energy India Limited	23.06.2022	25.06.2022	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)	23.06.2022	25.06.2022	Misc.
131/MP/2019 along with IA No. 50/2020	Petition invoking Section 79(1)(e), Section 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulation 7,8 and 13 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 seeking appropriate directions against the Global Energy Private Limited. BSES Yamuna Power Limited (BYPL)	23.06.2022	25.06.2022	Misc.
130/MP/2022	Petition under Section 79 of the Electricity Act, 2003 in the matter of treatment of transmission charges of Torrent Power Grid Limited’s transmission system in view of the fact that the same was conceptualised for supply of power from SUGEN CCPP to the Petitioner’s licenced area. Torrent Power Limited (TPL)	23.06.2022	25.06.2022	Misc.
117/MP/2021	Petition under Section 79(1)(f) 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 recognition of the force majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to extension of Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantee. Mytrah Vayu (Sabarmati) Private Limited (MVSPL)	23.06.2022	25.06.2022	Misc.
83/MP/2019 along with IA Nos.59/2019 & 61/2019 403/MP/2019 along with IA No.10/2020 216/MP/2021	Petition under Section 19 of the Electricity Act, 2003 seeking revocation of trading licence for breach of contractual obligations by allowing the source generator to sell the power in exchanges instead of supply to MSEDCL as per contract/LOI. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	23.06.2022	25.06.2022	Misc.
73/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation from the Respondent for deviation from the scheduled power under the Power Purchase Agreement dated 7.3.2019 entered into between the Petitioner and the Respondent DB Power Limited (DBPL)	14.06.2022	16.06.2022	Misc.
104/MP/2018	Petition under Section 79(1)(c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the direct bilateral billing of transmission charges by the Respondent No.1, NRSS XXXI (A) Transmission Limited on the Petitioner for the transmission system established in the State of Himachal Pradesh. Himachal Pradesh State Electricity Board (HPSEB)	14.06.2022	16.06.2022	Misc.
109/MP/2022 along with IA No. 17/IA/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking for quashing of the communications containing letters dated 16.12.2020 and 11.02.2022, issued by the Respondents thereby misinterpreting the provision of “Misdeclaration” provided under the Article 11 of the Pilot Agreement for Procurement of Power (PAPP)/ Pilot Power Supply Agreement (PPSA), and accordingly seeking directions upon the said Respondent to refund the amount of Rs. 46.16 Lakhs already deducted & to not deduct any amount (including Rs. 25.35 crores as indicated in PTC letter dated 11.02.2022) on this account from the monthly energy bills issued / to be issued by the Petitioner alongwith interest/ carrying cost, and consequent directions to adhere to the provisions of the PAPP/ PPSA in their letter and spirit. Jindal India Thermal Power Limited (JITPL)	14.06.2022	16.06.2022	Misc.
55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019; 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 noncompliance of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019. DB Power Limited (DBPL)	14.06.2022	16.06.2022	Misc.
Diary No. 243/2022 along with Diary Nos. 245/2022& 247/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 and Amended Power Purchase Agreement dated 1.2.2018 seeking quashing of Notice for Rectification dated 8.6.2022 issued by South Bihar Power Distribution Co. Limited, Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Company Limited. GMR Kamalanga Energy Limited (GKEL)	14.06.2022	16.06.2022	Misc.
134/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with inter alia Article 9 and Article 16 of the Power Purchase Agreement dated 21.7.2017 and applicable laws seeking amongst others declaration that the unilateral reduction of tariff by the Respondent No.1 is arbitrary, illegal, violative of the provisions of the PPA and non-est and the consequent direction to the Respondent No.1 to reinstate and make payment to the Petitioner at the tariff of Rs. 3.46/kWh per unit, in terms of the PPA. Wind Five Renergy Limited (WFRL)	14.06.2022	16.06.2022	Misc.
40/MP/2022 47/MP/2022 and IA No.5/IA/2022	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003. NTPC Limited (NTPC)	14.06.2022	16.06.2022	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11, 12 and 16 of the Transmission Service Agreement dated 10.1.2018 seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and Change in Law events and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited (FBTL)	14.06.2022	16.06.2022	Misc.
108/MP/2022 along with IA No. 16/IA/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to PTC India Limited/ Kerala State Electricity Board Limited to make payment of entire Capacity Charges to Jindal India Thermal Power Limited in terms of the APP dated 25.10.2021. Jindal India Thermal Power Limited (JITPL)	14.06.2022	16.06.2022	Misc.
159/MP/2022	Petition under Regulation 28 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of the Technology to be used by the Petitioner. Hindusthan Power Exchange Limited (HPEL)	14.06.2022	15.06.2022	Misc.
90/MP/2022	Petition for change of Trading Licence Category from Category III to Category- V Customised Energy Solutions India Private Limited	14.06.2022	15.06.2022	Misc.
49/MP/2021 514/MP/2020	Petition under Section 61, 63 and 79(1)(f) of the Electricity Act, 2003 read with statutory framework and the Transmission Service Agreement dated 2.1.2014 executed between NRSS-XXIX Transmission Limited and its Long-Term Transmission Customers, inter alia, for seeking relief for certain Change in law events that have impacted the Project and reimbursement of the additional expenditure incurred towards necessary use of helicrane for implementation of the Project. NRSS-XXIX Transmission Limited (NTL) East-North Interconnection Company Limited (ENICL)	07.06.2022	09.06.2022	Misc.
302/GT/2020 431/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-1 (2 x 210 MW). NTPC Limited.	19.05.2022	09.06.2022	Misc.
145/GT/2019	Petition for approval of tariff of Lara Super Thermal Station (1600 MW) for the period from anticipated date of commercial operation of Unit-I (i.e.15.5.2019) to 31.3.2024 NTPC Ltd.	19.05.2022	09.06.2022	Generation
181/GT/2019	Petition for approval of tariff of Gadarwara Super Thermal Power Station (1600 MW) for the period from anticipated date of Commercial Operation of Unit-I (i.e., 30.4.2019) to 31.3.2024 NTPC Ltd.	19.05.2022	09.06.2022	Generation
128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	07.06.2022	08.06.2022	Misc.
175/MP/2021	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Despatch Centre. Gati Infrastructure Private Limited (GIPL)	07.06.2022	08.06.2022	Misc.
199/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 and Article 8 of the Power Purchase Agreements dated 29.6.2012 and 23.8.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on the monthly bills of the Petitioner. Jindal Power Limited (JPL)	07.06.2022	08.06.2022	Misc.
605/MP/2020	Petition under Sections 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 3.4.5 of the Power Purchase Agreement dated 22.11.2018 executed between the Solar Energy Corporation of India Limited and Arina Solar Power Limited seeking direction to restrain SECI from invoking the bank guarantees and for returning the bank guarantees. Arina Solar Private Limited (ASPL)	07.06.2022	08.06.2022	Misc.
126/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of order dated 20.1.2022 read with Corrigendum order dated 4.2.2022 passed by this Commission in Petition No. 594/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH Power Distribution Corporation Limited in relation thereto GMR Warora Energy Limited	07.06.2022	08.06.2022	Misc.
104/MP/2022	Petition under Sections 79(1) of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park. Rajasthan Solarpark Development Company Limited (RSDCL)	20.05.2022	02.06.2022	Misc.
155/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Articles 3, 6, 7.2(b) and other provisions of Power Purchase Agreement dated 26.12.2005 seeking adjudication of disputes related to legitimate dues payable to Udupi Power Corporation Limited by Karnataka ESCOMs for the period 2010-11 to 2018-19. Udupi Power Corporation Limited	20.05.2022	31.05.2022	Misc.
258/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the PPA dated 20.1.2009 for adjudication of dispute with respect to non-payment of amount towards the level of lifting penalty paid to coal suppliers by Jhajjar Power Limited in terms of Article 1.2.8 of Schedule 7 of the PPA for the Contract Year 2016-17 Jhajjar Power Limited (JPL)	26.05.2022	30.05.2022	Misc.
185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Articles 8.6.7 of the PPA dated 15.03.20116 executed between the RKM Powergen Private Ltd and UPPCL, to direct the Respondent to make payments of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharges and (ii) reimbursement of the illegally deducted penalty for short supply of power. RKM Powergen Private Ltd.	26.05.2022	30.05.2022	Misc.
186/MP/2021	Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non- compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited (DGVCL)	26.05.2022	30.05.2022	Misc.
144/MP/2019	Petition under Section 79(1) of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of infusion of equity as provided under clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Airpower Windfarms Private Limited (AWPL)	26.05.2022	30.05.2022	Misc.
279/MP/2019	Miscellaneous Petition under Regulation 55, “Power to remove difficulties” and Regulation 54, "Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff)Regulations, 2014, on account of additional cost incurred owing to revision of scale of pay for executives and non-executives from 1.1.2017 to 31.3.2019 consequent to implementation of pay revision and revision of gratuity amount with effect from 1.1.2017, as detailed in the Petition. Power Grid Corporation of India Limited (PGCIL)	26.05.2022	30.05.2022	Misc.
76/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of dues from the Respondent, Punjab State Power Corporation Limited. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	26.05.2022	29.05.2022	Misc.
187/MP/2021	Petition under Section 94(1)(g) of the Electricity Act, 2003 read with Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and read with Regulation 111, 112 and 113 of the CERC (Conduct of Business) Regulations, 1999 seeking directions from the Commission to Respondent IPP’s for providing rebate in fixed charges, interest free deferment of capacity charges and reduced late payment surcharge on account of Covid-19 pandemic in view of the Ministry of Power Notification dated 15.5.2020/ 16.5.2020. Maharashtra State Electricity Distribution Company Ltd.	26.05.2022	29.05.2022	Misc.
125/TD/2022	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 Saini Power Transactor (SPT)	26.05.2022	27.05.2022	Licence
32/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for recovery of amounts payable by the Respondent to the Petitioner against the Monthly Bills and the Late Payment Surcharge thereon under the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent D.B. Power Ltd.	26.05.2022	27.05.2022	Misc.
129/MP/2022	Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India (On admission) Adhunik Power and Natural Resources Limited (APNRL)	26.05.2022	27.05.2022	Misc.
100/MP/2022	Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of Respondent No. 6 (as the Security Trustee acting for the benefit of the Lenders) in respect of the Petitioner’s Transmission Project WRSS XXI (A) Transco Limited	26.05.2022	27.05.2022	Misc.
29/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 19.12.2017 in Petition No. 229/MP/2016 and Order dated 6.1.2020 in Petition No. 208/MP/2018; 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 19.12.2017 in Petition No. 229/MP/2016 and Order dated 6.1.2020 in Petition No. 208/MP/2018 (On admission) DB Power Limited	26.05.2022	27.05.2022	Misc.
259/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, seeking deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SPCEPL)	24.05.2022	27.05.2022	Misc.
140/MP/2019	Petition under section 79(1) (f) of the Electricity Act, 2003 seeking various reliefs against Respondent No. 1 in terms of Power Purchase Agreement dated 25.7.2013. TRN Energy Private Limited.	26.05.2022	27.05.2022	Misc.
105/TL/2022 106/AT/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Gadag Transmission Limited. Gadag Transmission Limited (GTL)	24.05.2022	27.05.2022	Licence (Transmission)
30/TL/2022	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of inter-State transmission licence to Kallam Transmission Limited. Kallam Transmission Limited (KTL)	24.05.2022	26.05.2022	Licence (Transmission)
67/MP/2022	Petition under Section 142 read with Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for seeking urgent direction(s) and action against Respondent No.1-Madhya Pradesh Power Management Company Limited for being in non-compliance of the specific and express directions/orders of this Commission dated 20.08.2021 in Petition No. 373/MP/2020 and the provisions of the Electricity Act, 2003, and seeking issuance of directions against the Respondent No. 1 to comply with the unequivocal directions of this Commission by virtue of the said Order. ACME Jaipur Solar Power Private Limited (AJSPPL)	24.05.2022	26.05.2022	Misc.
282/MP/2021	Petition under Section 79(1) (b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RKMPPL)	24.05.2022	25.05.2022	Misc.
269/MP/2021	Petition under Section 79 (1)(b), (c) and (k) of the Electricity Act, 2003 seeking approval of the terms of Tripartite Power Sale Agreement dated 1.12.2021 between SECI, AP Discoms and GoAP for purchase of 7000 MW Solar Power with annual ceiling quantum of 17,000 MUs for 25 years. Southern Power Distribution Co. of Andhra Pradesh Ltd. and 3 Ors.	24.05.2022	25.05.2022	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of the Transmission Service Agreement dated 22.9.2015. Alipurduar Transmission Limited (ATL)	24.05.2022	25.05.2022	Misc.
252/MP/2021	Petition under Section 79(1)(f) and Section 79(1)(c) read with Section 158 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking reference to arbitration of inter-State dispute between the Petitioner being the State of Haryana and the Respondent being the Union Territory of Chandigarh with respect to recovery of an amount of Rs.11,15,64,277.30 i.e. the cost of 15.8 crore units of the pilfered electricity at the then prevalent rates along with compound interest @ 18% till the date of payment. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	24.05.2022	25.05.2022	Misc.
99/MP/2022	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of the Respondent No.2 (as the Security Trustee acting for the benefit of the Lenders) in respect of the Petitioner’s Transmission Project. Lakadia Banaskantha Transco Limited (LBTL)	24.05.2022	25.05.2022	Misc.
69/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of scope of work as detailed in the Petition through Regulated Tariff Mechanism (RTM) mode to Power Grid Southern Interconnector Transmission System Limited. Powergrid Southern Interconnector Transmission System Ltd. (PSITSL)	24.05.2022	25.05.2022	Licence (Transmission)
25/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.3.2010and 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 (GWEL)	24.05.2022	25.05.2022	Misc.
44/MP/2022	Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff) Regulations, 2019 seeking adjudication of dispute with NTPC Ltd. in terms of the Order dated 17.01.2022 passed in WP (C) 10026 of 2020. TPDDL	20.05.2022	25.05.2022	Misc.
91/MP/2018 53/MP/2021 61/MP/2021 149/MP/2021	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 31.07.2012 as amended on 19.12.2014 and 23.01.2018 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	20.05.2022	25.05.2022	Misc.
116/MP/2019	Petition for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzzafarpur Thermal Power Station (MTPS) Stage II (390 MW) Kanti Bijlee Utpadan Nigam Limited	20.05.2022	24.05.2022	Misc.
111/MP/2022	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Clause 5(b) of the Settlement Deed dated 3.1.2022 and Supplemental PPA dated 30.3.2022 entered into between the Petitioner and the Respondent in regard to the base rate as on 15.10.2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	19.05.2022	23.05.2022	Misc.
287/GT/2020 427/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-3 (1X210 MW). NTPC Limited.	19.05.2022	22.05.2022	Generation
641/GT/2020	Petition for truing up of tariff for the period 2016-19 and multi-year tariff for the period 2019-24 in respect of 1200 MW Teesta III Hydro-electric project. Teesta Urja Limited	19.05.2022	22.05.2022	Generation
219/GT/2019	Petition for determination of tariff for the Period from anticipated date of CoD during the period 2019-24 till 31.3.2024 for Neyveli New Thermal Power Station (1000 MW) NLC India Limited	19.05.2022	22.05.2022	Generation
216/GT/2019	Petition for approval of tariff of Nabinagar STPS Stage-I (1980 MW) from COD of Unit-1 (6.9.2019) to 31.3.2024. Nabinagar Power Generating Company Limited	19.05.2022	22.05.2022	Generation
271/MP/2021	Petition under Sections 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for implementation and establishment of new pooling station at Fatehgarh-II connected through LILO of Fatehgarh Pooling Station – Bhadla 765 kV D/C line. Central Transmission Utility of India Limited (CTUIL)	20.05.2022	22.05.2022	Misc.
606/MP/2020	Petition under Regulations 11, 26 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and the Commission’s directions in the order dated 20.3.2017 in Petition No. 72/MP/2016 Maithon Power Limited (MPL)	20.05.2022	22.05.2022	Misc.
605/MP/2020	Petition under Sections 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 3.4.5 of the Power Purchase Agreement dated 22.11.2018 executed between the Solar Energy Corporation of India Limited and Arina Solar Power Limited seeking direction to restrain SECI from invoking the bank guarantees and for returning the bank guarantees. Arina Solar Private Limited (ASPL)	20.05.2022	21.05.2022	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 Scheduled Commissioning Date. Rajasthan Sun Technique Energy Pvt. Ltd. (RSTEPL)	20.05.2022	21.05.2022	Misc.
118/MP/2022	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and the revised procedure for “Grant of Connectivity to Projects based on Renewable Sources to inter – State Transmission System” dated 20.2.2021. Viento Renewables Private Limited and Anr.	20.05.2022	21.05.2022	Misc.
24/AT/2022 33/TL/2022	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to transmission system to be implemented by Nangalbibra-Bongaigaon Transmission Limited Nangalbibra- Bongaigaon Transmission Limited (NBTL)	20.05.2022	21.05.2022	Adoption
570/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff period in respect of Chandrapura Thermal Power Station, Unit 7 & 8 (500 MW) Damodar Valley Corporation	19.05.2022	21.05.2022	Misc.
120/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to Southern Regional Load Despatch Centre seeking revision of schedule in accordance with notified declared Availability by Jindal Thermal Power Limited. Jindal India Thermal Power Limited (JITPL)	19.05.2022	20.05.2022	Misc.
128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	17.05.2022	20.05.2022	Misc.
298/GT/2020	Petition for revision of tariff for the 2014-19 and for approval of tariff for the period from 1.4.2019 to 31.3.2024 for Teesta-V Power Station. NHPC Limited	31.03.2022	19.05.2022	Misc.
237/MP/2021	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.3.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	17.5.2022	18.05.2022	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)	17.5.2022	18.05.2022	Misc.
533/MP/2020	Petition under Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010 seeking compensation/relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.6.2015. Raipur- Rajnandgaon-Warora Transmission Limited (RRWTL)	17.5.2022	18.05.2022	Misc.
134/MP/2021	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NTL)	17.5.2022	18.05.2022	Misc.
214/MP/2021 226/MP/2021 227/MP/2021 538/MP/2020 168/MP/2021 171/MP/2021 471/MP/2019 293/MP/2018 294/MP/2018 150/MP/2019 274/MP/2021 275/MP/2021 268/MP/2021 206/MP/2021 273/MP/2021 256/MP/2021	Petition under Section 79 of the Electricity Act, 2003 before the Central Electricity Regulatory Commission (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 event on account of rescission of Notification No. 1/2011 – Customs dated 6.1.2011 vide Notification No.7/2021- Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.8.2020 between M/s ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited. ReNew Solar Urja Private Limited (RSUPL) Azure Power Forty One Private Limited (APFOPL) and Anr. Chhattisgarh WR Transmission Limited (CWRTL) and Others	17.5.2022	18.05.2022	Misc.
49/MP/2021 514/MP/2020	Petition under Section 61, 63 and 79(1)(f) of the Electricity Act, 2003 read with statutory framework and the Transmission Service Agreement dated 2.1.2014 executed between NRSS-XXIX Transmission Limited and its Long-Term Transmission Customers, inter alia, for seeking relief for certain Change in law events that have impacted the Project and reimbursement of the additional expenditure incurred towards necessary use of helicrane for implementation of the Project. NRSS-XXIX Transmission Limited (NTL), East-North Interconnection Company Limited (ENICL)	09.05.2022	10.05.2022	Misc.
IA (Diary) No.178/2022 in Petition No. 237/MP/2021	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with statutory framework governing inter-State Transmission Systems and Articles 11 and 12 of the Transmission Service Agreement dated 14.3.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due Change in Law and extension in the Scheduled Commercial Operation Date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	09.05.2022	10.05.2022	Misc.
240/MP/2019 700/MP/2020 70/MP/2019 374/MP/2020 373/MP/2019 16/MP/2021 513/MP/2020 179/MP/2020 562/MP/2020 722/MP/2020 723/MP/2020 188/MP/2021 228/MP/2021 167/MP/2021 215/MP/2021 207/MP/2021	Petition under Section 79(1)(b) of the Electricity Act, 2003 for claiming compensation on account of occurrence of ‘Change in Law’ event as per Article 10.1.1 of the Case -1 long-term Power Purchase Agreement dated 21.3.2013 entered into between GMR Warora Energy Limited and DNH Power Distribution Corporation Limited, thereby resulting into additional recurring/non-recurring expenditure to GMR Warora Energy Limited for supply of 200 MW Contracted Capacity from its 2×300 MW Thermal Power Station at Warora, Distt. Chandrapur in the State of Maharashtra to DNH Power Distribution Corporation Limited GMR Warora Energy Limited (GWEL), Jindal Power Limited (JPL), Solar Edge Power and Energy Private Ltd. (SEPEPL), ACME Jaipur Solar Power Private Limited (AJSPPL) and Anr.	09.05.2022	10.05.2022	Misc.
120/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to Southern Regional Load Despatch Centre seeking revision of schedule in accordance with notified declared Availability by Jindal Thermal Power Limited. Jindal India Thermal Power Limited (JITPL)	05.05.2022	07.05.2022	Misc.
111/MP/2022	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Clause 5(b) of the Settlement Deed dated 3.1.2022 and Supplemental PPA dated 30.3.2022 entered into between the Petitioner and the Respondent in regard to the base rate as on 15.10.2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	05.05.2022	06.05.2022	Misc.
26/RP/2021 in Petition No. 560/MP/2020	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020. Jindal Power Limited (JPL)	05.05.2022	06.05.2022	Review
133/MP/2021 along with IA No. 52/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the relevant provisions of the PPA, inter alia, seeking extension/ deferment of Scheduled Commissioning Date for 45.6 MW out of the total 240 MW wind power project on account of Force Majeure events which delayed the Petitioner in performing its obligation under the Power Purchase Agreement dated 2.1.2018 (PPA) declaration that the Petitioner’s Termination Notice dated 20.06.2021 claiming discharge by way of termination of the PPA with respect to limited un-commissioned capacity of 19.9 MW out of the Project, in accordance with Article 4.5.3 read with Article 13.5 of the PPA ReNew Power Private Limited (RPPL)	05.05.2022	06.05.2022	Misc.
86/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No.1 to extend the start date of MTOA, as sought for by the Petitioner No.1 vide its letter dated 10.1.2022 and further restrain Respondent No.1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 114.25 MW out of the total 240 MW, on the premise of the start date of MTOA being taken as 1.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	05.05.2022	06.05.2022	Misc.
11/RP/2022 in Petition No.401/GT/2020	Review of Commission’s order dated 30.1.2022 in Petition No.401/GT/2020 regarding approval of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited.	05.05.2022	06.05.2022	Review
12/RP/2022 in Petition No. 308/TT/2020	Review Petition seeking review of Commission’s order dated 28.2.2022 in Petition No. 308/TT/2020 North East Transmission Company Limited	05.05.2022	06.05.2022	Review
727/MP/2020 along with IA No. 29/IA/2022 227/MP/2020 along with IA No.7/IA/2022	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 32 and 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on Renewable Sources to the Inter-State Transmission System” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	28.04.2022	04.05.2022	Misc.
247/MP/2021	Petition under Section 17(3) of the Electricity Act, 2003 read with the Regulation 62 of the Central Electricity Regulatory Commission (Terms and Conditions for determination of tariff) Regulations, 2019 seeking approval for providing on lease/licence basis the Land and/or space in Building of the Petitioner to its Wholly Owned Subsidiary Company (WOS) for undertaking Data Centre activities. Power Grid Corporation of India Limited (PGCIL)	28.04.2022	03.05.2022	Misc.
28/RP/2022in Petition No. 347/MP/2020	Review of Commission’s order dated 23.10.2021 in Petition No.347/MP/2020 regarding recovery of impact of wage revision of employees, impact of GST, Minimum Wages and Security Expenses (CISF) in respect of Tehri Hydro Power Project (1000 MW) during the period from 1.1.2016 to 31.3.2019. THDC India Limited	26.04.2022	03.05.2022	Review
8/RP/2022	Review Petition No. 8/RP/2022 seeking review of order dated 30.11.2021 in Petition 691/TT/2020. Power Grid Corporation of India Limited (PGCIL)	26.04.2022	02.05.2022	Review
102/TL/2022 103/AT/2022	Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Karur Transmission Limited. Karur Transmission Limited (KTL)	28.04.2022	02.05.2022	Licence (Transmission)
117/MP/2022	Petition under section 79(1)(b) of the Electricity Act, 2003 seeking amendment of the tariff for supply of electricity by the petitioner to the respondents pursuant to the allocation of coal under the scheme for harnessing and allocating Koyala transparently in India (shakti) to the petitioner. KSK Mahanadi Power Company Limited.	28.04.2022	30.04.2022	Misc.
3/RP/2022 in Petition No. 156/TT/2015	Review Petition seeking review of Commission’s order dated 9.2.2021 in Petition No. 156/TT/2015 Parbati Koldam Transmission Company Limited	26.04.2022	30.04.2022	Review
6/RP/2022 9/RP/2022 10/RP/2022	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the CERC (Conduct of Business) Regulations, 1999 for review of order dated 20.12.2021 of Central Electricity Regulatory Commission in Petition No. 157/MP/2015 along with IA No. 53 of 2021 and in Petition No. 121/MP/2017 along with IA No. 64 of 2021 filed by Coastal Gujarat Power Limited. Gujarat Urja Vikas Nigam Limited (GUVNL)	26.04.2022	30.04.2022	Review
470/MP/2019 along with IA No.69/IA/2020	Petition seeking extension of scheduled commercial operation date on account of force majeure events and consequential reliefs arising therefrom involving (a) Section 79(1)(c) and (f) of the Electricity Act, 2003, read with (b) Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.9.2015 executed between the Petitioner and the Long-Term Transmission Customers, read with (c) Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited (ATL)	21.04.2022	29.04.2022	Misc.
88/MP/2022	Petition under Regulation 23 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of the Transaction Fees. Hindustan Power Exchange Limited (HPEL)	28.04.2022	29.04.2022	Misc.
184/MP/2018 185/MP/2018 188/MP/2018 190/MP/2018 191/MP/2018	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 5.2.2015 seeking relief on account of a ‘Change in Law’ viz. the introduction of Goods and Service Tax Laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement. Azure Power Mars Private Limited (APMPL)	28.04.2022	29.04.2022	Misc.
371/GT/2019 397/GT/2020	Petition for revision of tariff of Khandong Hydro Electric Plant (50 MW) after truing up for the period from 1.4.2014 to 31.3.2019. North-Eastern Electric Power Corporation Ltd.	31.03.2022	28.04.2022	Generation
564/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019- 24 in respect of the Koderma Thermal Power Station (KTPS), Units-I and II (2 x 500 MW). Damodar Valley Corporation	31.03.2022	28.04.2022	Generation
424/GT/2020	Petition for approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period 1.4.2019 to 31.3.2024. NTPC Limited.	31.03.2022	27.04.2022	Generation
361/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 after truing up for Pragati-III CCPS (1371.2 MW) power plant. Pragati Power Corporation Limited	31.03.2022	27.04.2022	Generation
231/GT/2020	Petition for approval of tariff of Barauni Thermal Power Station Stage-II (500 MW) for the period from the anticipated COD of Unit 8 (Unit 1 of Stage-II) to 31.3.2024. NTPC Limited	31.03.2022	27.04.2022	Generation
291/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 and for approval of tariff for the period from 1.4.2019 to 31.3.2024 for Chamera-II Power Station. NHPC Limited	31.03.2022	27.04.2022	Generation
68/MP/2022	Petition under Sections 28(1), 28(3), 29 of the Electricity Act, 2003 read with Regulation 2.3 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with over drawal from the grid by regional entities leading to insecure operation of the grid and other associated matters. Western Regional Load Despatch Centre (WRLDC)	21.04.2022	26.04.2022	Misc.
108/MP/2022 along with IA No.16/IA/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to PTC India Limited/Kerala State Electricity Board Limited to make payment of entire Capacity Charges to Jindal India Thermal Power Limited in terms of the APP dated 25.10.2021. Jindal India Thermal Power Limited (JITPL)	21.04.2022	26.04.2022	Misc.
94/MP/2022 109/MP/2022 along with IA No.17/IA/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for seeking issuance of urgent directions upon the Respondents for making immediate payment of an amount of Rs. 39,50,89,662/- which has been illegally deducted by them from the monthly energy bills issued by the Petitioner for the period commencing from May’ 21 to October’ 21, and Rs. 26,50,88,621/- for the period November’ 21 to December’ 21 by unilaterally revising PAPP/ PPSA tariff on amount of a skewered and deliberate misinterpretation of the “Misdeclaration” provisions provided under the Article 11 of the Pilot Agreement for Procurement of Power/Pilot Power Supply Agreement alongwith interest/ carrying cost, and consequent judicial command for adhering to the provisions of the PAPP/ PPSA in their letter and spirit. SKS Power Generation (Chhattisgarh) Limited (SPGCL) Jindal India Thermal Power Limited (JITPL)	21.04.2022	26.04.2022	Misc.
40/MP/2022 47/MP/2022 and IA No.5/IA/2022	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003. NTPC Limited	21.04.2022	26.04.2022	Misc.
Diary No. 159/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to Southern Regional Load Despatch Centre seeking revision of schedule in accordance with notified declared Availability by Jindal Thermal Power Limited. Jindal India Thermal Power Limited (JITPL)	21.04.2022	26.04.2022	Misc.
85/MP/2022 along with IA No.24/IA/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL)	21.04.2022	25.04.2022	Misc.
219/MP/2021 229/MP/2021	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days at Indian Energy Exchange Ltd. Indian Energy Exchange Limited (IEX) Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Month(s) Ahead Contracts at Power Exchange India Limited. Power Exchange India Limited (PXIL)	12.04.2022	25.04.2022	Misc.
463/MP/2014 along with I.A. No. 40/2019 OP No.70/2012 OP No.71/2012 OP No.72/2012	Petition under Section 79(1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs.0.439/kWh for the balance period of Power Purchase Agreement (Interlocutory application for bringing on record additional documents) GMR Vemagiri Power Generation Limited	21.04.2022	25.04.2022	Misc.
164/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 20.9.2016. Kohima-Mariani Transmission Limited (KMTL)	21.04.2022	24.04.2022	Misc.
95/MP/2022 along with IA No.23/IA/2022	Petition under Section 79 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 Agreements dated 27.12.2017 and seeking consequent relief for releasing the Bank Guarantees issued by the Petitioners in favour of Solar Energy Corporation of India Limited. Inox Green Energy Services Pvt. Ltd. (IGESPL) and 4 Ors.	21.04.2022	24.04.2022	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 disputes and differences arising under the Power Purchase Agreement dated 18.07.2008 between the Petitioner and BSES Rajdhani Power Limited. Maithon Power Limited	21.04.2022	24.04.2022	Misc.
373/MP/2018	Petition invoking Section 79(1()(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e. BSES Yamuna Power Limited and Damodar Valley Corporation. BSES Yamuna Power Limited	21.04.2022	24.04.2022	Misc.
103/MP/2021 along with IA No. 71/2021 104/MP/2021 along with IA No. 72/2021 36/MP/2022 35/MP/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.1.2019 executed between ACME Solar Holdings Pvt Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 3.6.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects, as extended by SECI. ACME Deoghar Solar Power Pvt. Ltd. & Ors.	12.04.2022 13.04.2022	22.04.2022	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 the Procurers. Sasan Power Limited (SPL)	21.04.2022	22.04.2022	Misc.
637/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the PPA dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) and under Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the TPTCL PPA dated 20.1.2009 (as amended vide Amendment Agreement dated 12.10.2010) respectively, seeking recovery of the deemed Capacity Charges by Jhajjar Power Limited from the Procurers for the Contract Year 2018-19. Jhajjar Power Limited (JPL)	21.04.2022	22.04.2022	Misc.
92/MP/2018	Petition under Section 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to PGCIL 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 PGCIL’s obligations, along with interest on the same till the date of payment of the amount by PGCIL to the Petitioner. Shiga Energy Pvt. Ltd. (SEPL)	13.04.2022	22.04.2022	Misc.
111/MP/2022	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Clause 5(b) of the Settlement Deed dated 3.1.2022 and Supplemental PPA dated 30.3.2022 entered into between the Petitioner and the Respondent in regard to the base rate as on 15.10.2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	21.04.2022	22.04.2022	Misc.
628/MP/2020	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to Power Grid Corporation of India Limited to extend the Long-Term Access start date and extend the deadline for completion of the dedicated transmission line and pooling sub-station. Azure Power India Private Limited and 3 Ors	12.04.2022	21.04.2022	Misc.
380/MP/2019 334/MP/2019	Petition under Section 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Power Load Despatch Centre and operating the bus coupler between the Petitioner’s 2×660 MW Units (viz. Unit 3 and 4) in closed condition for the common bus mode operation. Odisha Power Generation Corporation Limited (OPGCL), Eastern Regional Load Despatch Centre (ERLDC)	12.04.2022	16.04.2022	Misc.
191/GT/2020	Petition for revision of tariff of Singrauli Super Thermal Power Station (2000 MW) after truing up for the period from 1.4.2014 to 31.3.2019. NTPC Limited.	31.03.2022	15.04.2022	Generation
101/AT/2022 107/TL/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to inter-State Transmission System to be established and operated by Kallam Transmission Limited. Khavda-Bhuj Transmission Limited (KBTL)	13.04.2022	15.04.2022	Adoption
69/TL/2022	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of scope of work as detailed in the Petition through Regulated Tariff Mechanism (RTM) mode to Power Grid Southern Interconnector Transmission System Limited. Southern Interconnector Transmission System Limited	13.04.2022	15.04.2022	Licence (Transmission)
701/MP/2020	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.8.2019, Transmission Connectivity Agreement dated 5.3.2019 and Long-Term Access Agreement dated 28.8.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner. Shapoorji Pallonji Infrastructure Limited (SPICCPL)	13.04.2022	14.04.2022	Misc.
727/MP/2020	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for ‘Grant of Connectivity to Projects based on Renewables Sources to the Inter-State Transmission System’ dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner. Mytrah Energy (India) Private Limited (MEIPL)	13.04.2022	14.04.2022	Misc.
133/MP/2021 along with I.A. No. 52/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the relevant provisions of the PPA, inter alia seeking extension/ deferment of Scheduled Commissioning Date for 45.6 MW out of the total 250 MW wind power project on account of Force Majeure events which delayed the Petitioner in performing its obligations under the Power Purchase Agreement dated 02.01.2018 (?PPA?); declaration that the Petitioner`s Termination Notice dated 20.06.2021 claiming discharge by way of termination of the PPA with respect to the limited un-commissioned capacity of 19.9 MW out of the Project, in accordance with Article 4.5.3 read with Article 13.5 of the PPA is valid and binding; and consequential reliefs in relation thereto. M/s ReNew Power Private Limited (RPPL)	13.04.2022	14.04.2022	Misc.
30/TL/2022 31/AT/2022	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of inter-State transmission licence to Kallam Transmission Limited. Kallam Transmission Limited (KTL)	13.04.2022	14.04.2022	Licence (Transmission)
583/MP/2020 along with IA Nos. 68/2021 and 76/2021	Petition under Section 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 and the other applicable permissions, approval and legal and regulatory provisions. Saurya Urja Company of Rajasthan Limited (SUCL)	12.04.2022	13.04.2022	Misc.
54/MP/2021	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with THDC Limited. BSES Rajdhani Power Limited	12.04.2022	13.04.2022	Misc.
245/MP/2021	Petition for approval of input price of coal supplied from Dulanga mine for the period from date of commercial operation i.e. 1.10.2020 to 31.3.2024. NTPC Ltd	21.03.2022	13.04.2022	Misc.
192/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	12.04.2022	13.04.2022	Misc.
221/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Badarpur Thermal Power Station (705 MW). NTPC Limited	31.03.2022	07.04.2022	Generation
575/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019- 24 in respect of the Raghunathpur Thermal Power Station (RTPS), Phase-I, Units-1 and 2 (2 x 600 MW). Damodar Valley Corporation	15.03.2022	07.04.2022	Generation
15/RP/2021	Review Petition No. 15/RP/2021 seeking review of order dated 8.2.2021 in Petition No. 84/TT/2020. Power Grid Corporation of India Limited	29.03.2022	07.04.2022	Review
2/RP/2022 in 468/TT/2020	Petition for review of order dated 19.8.2021 in Petition No. 468/TT/2020. Power Grid Corporation of India Limited	29.03.2022	06.04.2022	Review
1/MP/2012 10/MP/2014 124/MP/2012 82/MP/2013 70/MP/2018	Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009 and Back-up Supply Charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for an inter-State Open Access transactions. Sadashiva Sugars Limited	22.03.2022	06.04.2022	Misc
17/RP/2021	Review Petition seeking review of the Order dated 8.2.2021 in Petition No. 85/TT/2020 in respect of transmission assets under “System Strengthening-XXIV in Southern Region”. Power Grid Corporation of India Limited	29.03.2022	06.04.2022	Review
93/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for three number of assets under “Transmission System associated with System Strengthening-XII in Southern Region”. Power Grid Corporation of India Limited	29.03.2022	05.04.2022	Transmission
21/TT/2022 along with I.A. No. 6/2022	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of the 2019-24 period for seven assets under “Transmission Project of Parbati Koldam Transmission Company Limited” in Northern Region. Power Grid Corporation of India Limited	29.03.2022	05.04.2022	Transmission
23/RP/2021 in Petition No. 132/TT/2020	Petition for review of order dated 2.6.2021 in Petition No. 132/TT/2020. Power Grid Corporation of India Limited	29.03.2022	05.04.2022	Review
19/RP/2021 in Petition No. 312/TT/2020	Petition for review of order dated 2.2.2021 in Petition No. 312/TT/2020. Power Grid Corporation of India Limited	29.03.2022	05.04.2022	Review
5/RP/2022	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	29.03.2022	01.04.2022	Review
240/MP/2021 along with IA No. 83/IA/2021	Petition for grant of Stage-II connectivity to the Petitioner under 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 and for seeking appropriate directions by the Commission on the Respondent No.1 to grant physical connectivity for the Petitioner’s Project with present transformer capacity of 55 MVA for achieving early commissioning of approximately 27 MW out of the total Project capacity of 50.6 MW. Powerica Limited	24.03.2022	01.04.2022	Misc.
48/TL/2022 49/AT/2022 50/TL/2022 51/AT/2022	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Powergrid Sikar Transmission Limited (Formerly, Sikar New Transmission Limited) Powergrid Sikar Transmission Limited (PSTL)	24.03.2022	31.03.2022	Licence (Transmission)
I.A No. 4/IA/2022 in Petition No. 92/MP/2021	Petition by Essar Power Transmission Company Ltd. under Section 79(1)(c) and (d) of the Electricity Act, 2003 in terms of the direction issued pursuant to the 2nd Meeting of Validation Committee for the Application Period from 1.7.2020 to 30.9.2020 for implementation of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 alongwith Interlocutory Application for interim relief for payment of provisional tariff for the Stage-1 assets from the PoC pool from July, 2020 with interest. Essar Power Transmission Company Ltd (EPTCL)	29.03.2022	31.03.2022	Misc.
193/MP/2021	Petition Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking a direction to the Respondents to refund the amount wrongfully deducted by the Respondents from the Bills raised by the Petitioner and a direction to the Respondents to execute Supplementary Power Purchase Agreements under Round (iii) of Shakti Scheme before 30.9.2021 Adhunik Power and Natural Resources Limited (APNRL)	22.03.2022	31.03.2022	Misc.
26/RP/2021 in Petition No. 560/MP/2020	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020. Jindal Power Limited (JPL)	29.03.2022	31.03.2022	Review
24/AT/2022 33/TL/2022	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to transmission system to be implemented by Nangalbibra – Bongaigaon Transmission Limited Nangalbibra – Bongaigaon Transmission Limited (NBTL)	21.03.2022	30.03.2022	Adoption
302/GT/2020 431/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-1 (2X210 MW). NTPC Limited	15.03.2022	29.03.2022	Generation
287/GT/2020 427/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-3 (1X210 MW). NTPC Limited	15.03.2022	29.03.2022	Generation
258/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 400 MW Renewable Energy Projects connected to Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 3.8.2017 (Solar), 8.12.2017 (Wind), 11.10.2019 (Draft)/ 14.10.2020 (notified) (Wind-Solar Hybrid) of the Government of India. Solar Energy Corporation of India Limited (SECI)	24.03.2022	29.03.2022	Adoption
54/MP/2021	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with THDC Limited. BSES Rajdhani Power Limited.	24.03.2022	29.03.2022	Misc.
199/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 and Article 8 of the Power Purchase Agreements dated 29.6.2012 and 23.8.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on the monthly bills of the Petitioner. Jindal Power Limited	22.03.2022	28.03.2022	Misc.
548/GT/2020	Petition for approval of tariff of Pare H.E Project (110 MW) for the useful plant life of 40 years. NEEPCO Ltd.	15.03.2022	28.03.2022	Generation
276/AT/2021 277/AT/2021 278/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 500 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R) issued by the Ministry of Power, Government of India on 3.8.2017 as amended from time to time. Rewa Ultra Mega Solar Limited (RUMSL) and 2 Ors.	24.03.2022	28.03.2022	Adoption
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 the Procurers. Sasan Power Limited (SPL)	24.03.2022	28.03.2022	Misc.
260/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche - X) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 8.12.2017 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited (SECI)	24.03.2022	27.03.2022	Adoption
637/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the PPA dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) and under Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the TPTCL PPA dated 20.1.2009 (as amended vide Amendment Agreement dated 12.10.2010) respectively, seeking recovery of the deemed Capacity Charges by Jhajjar Power Limited from the Procurers for the Contract Year 2018-19. Jhajjar Power Limited (JPL)	24.03.2022	27.03.2022	Misc.
248/MP/2021	Petition for approval of manpower plan and associated HR expenses of POSOCO for the control period 2019-24 in compliance of the directions of the Central Electricity Regulatory Commission in Petition Nos. 375/MP/2019, 374/MP/2019, 376/MP/2019, 378/MP/2019, 400/MP/2019 and 399/MP/2019. National Load Despatch Centre (NLDC)	21.03.2022	27.03.2022	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 (GWEL)	24.03.2022	26.03.2022	Misc.
287/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 projects 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 Petitioners. Wardha Solar (Maharashtra) Private Limited and Anr.	24.03.2022	26.03.2022	Misc.
79/MP/2022 Along with 10/IA/2022	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020. Masaya Solar Energy Private Limited (MSEPL)	22.03.2022	26.03.2022	Misc.
200/MP/2021 201/MP/2021	Petition for relaxation of time limit and for issuance of Renewable Energy Certificate. Grace Infrastructure Private Limited (GIPL), Leo Fasteners	22.03.2022	26.03.2022	Misc.
279/GT/2020	Petition for determination of tariff for the period 1.4.2019 to 31.3.2024 in respect of Tripura Gas Based Power Plant (TGBP) (65.42x1 +35.58x1 =1 01 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong NEEPCO	15.03.2022	26.03.2022	Generation
233/GT/2020	Petition for determination of tariff for the 2019-24 tariff period in respect of Ranganadi Hydroelectric Power Plant (RHEP) of NEEPCO Ltd NEEPCO	15.03.2022	26.03.2022	Generation
368/GT/2020 385/GT/2020	Petition for revision of tariff of NLCIL Thermal Power Station-II 1470 MW (TPS- II Stage I 630 MW and Stage II 840 MW) after truing up for the period from 1.4.2014 to 31.3.2019. NLC India Limited	15.03.2022	25.03.2022	Generation
238/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the orders dated 9.10.2018, 12.4.2019 and 18.4.2019 passed by the Commission in Petition No. 188/MP/2017 and Batch, Petition No. 206/MP/2018 and Batch and Petition No. 164/MP/2018 and Batch respectively seeking consequential recovery of the amount of Rs. 22.66 crores from Karnataka Discoms, paid by the Petitioner as an Intermediary Procurer to Solar Power Developers towards the claim of ‘Change in Law’ allowed by this Commission. National Thermal Power Corporation Limited (NTPC)	24.03.2022	25.03.2022	Misc.
220/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3 (25), 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 24.7.2020 to 2.10.2020 in respect of MTPS Stage-II (380 MW). KBUNL	21.03.2022	25.03.2022	Misc.
183/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Power Procurement executed between the Petitioner and the Respondent Nos. 2 to 5. Jindal India Thermal Power Limited (JITPL)	22.03.2022	24.03.2022	Misc.
278/MP/2018 303/MP/2018 304/MP/2018 339/MP/2018	Petition under Section 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access, Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	22.03.2022	24.03.2022	Misc.
122/MP/2019 492/MP/2020	Petition under Sections 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 limited 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 off set of charges in Bill-1 as well as Bill-3, in the event of the quantum of transmission corridor availed by the Petitioner in any region is, for the 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)	21.03.2022	24.03.2022	Misc.
279/TD/2021	Application for grant of trading licence in favour of Kundan International Private Limited Kundan International Private Limited (KIPL)	21.03.2022	24.03.2022	Licence
54/MP/2019	Petition under Section 79(1) (f) of the Electricity Act, 2003 seeking various reliefs against Respondents in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	21.03.2022	23.03.2022	Misc.
78/MP/2022 along with IA No. 9/IA/2022	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of Power Purchase Agreements dated 3.7.2020 inter alia seeking extension of time for achieving Financing Closure and Land Acquisition as well as extension of Scheduled Commissioning Date of 300 MW solar power project on account of the Force Majeure event beyond the reasonable control of the Petitioner, viz. inordinate delay/time taken by the Government of India in approving the Petitioner’s Foreign Direct Investment application. Masaya Solar Energy Private Limited (MSEPL)	22.03.2022	23.03.2022	Transmission
194/MP/2021	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.6.2019 in Petition No.118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal. TRN Energy Private Limited (TEPL)	22.03.2022	23.03.2022	Misc.
83/MP/2019 along with IA Nos.59/2019 & 61/2019 403/MP/2019 along with IA No.10/2020 216/MP/2021	Petition under Section 19 of the Electricity Act, 2003 seeking revocation of trading licence for breach of contractual obligations by allowing the source generator to sell the power in exchanges instead of supply to MSEDCL as per contract/LOI. D. B Power Limited (DBPL)	22.03.2022	23.03.2022	Misc.
56/MP/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.5.2018 executed between ReNew Wind Energy (AP2) Private Limited and Solar Energy Corporation of India Limited. ReNew Wind Energy (AP2) Private Limited (RWEPL)	21.03.2022	23.03.2022	Misc.
250/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution/ implementation of the order dated 22.3.2021 passed in Petition No. 405/MP/2019; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Dakshin Haryana Bijli Vitran Nigam Limited, Uttar Haryana Bijli Vitran Nigam Limited, Haryana Power Generation Corporation Limited and PTC India Limited in relation thereto. GMR Kamalanga Energy Limited (GKEL)	21.03.2022	22.03.2022	Misc.
132/MP/2019	Petition Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bhartiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways. Indian Railways	21.03.2022	22.03.2022	Misc.
229/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 and for approval of tariff for the period from 1.4.2019 to 31.3.2024 for Salal Power Station. NHPC Limited	25.02.2022	21.03.2022	Generation
192/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.6.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility of India Limited (CTUIL) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	09.03.2022	17.03.2022	Misc.
272/MP/2021 along with IA No. 88/IA/2021	Petition under Section 79 of the Electricity Act 2003 read with Clause 9 and 10 of Billing, Collection & Disbursement Procedure dated 1.1.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur-Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021. MB Power (Madhya Pradesh) Limited	10.03.2022	17.03.2022	Misc.
44/MP/2022	Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff) Regulations, 2019 seeking adjudication of dispute with NTPC Ltd. in terms of the Order dated 17.01.2022 passed in WP (C) 10026 of 2020. TPDDL	09.03.2022	17.03.2022	Misc.
57/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 220 kV D/C Charor-Banala Transmission line of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	10.03.2022	16.03.2022	Misc.
701/MP/2020	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.8.2019, Transmission Connectivity Agreement dated 5.3.2019 and Long-Term Access Agreement dated 28.8.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner. Shapoorji Pallonji Infrastructure Limited (SPICCPL)	10.03.2022	15.03.2022	Misc.
525/MP/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)	09.03.2022	15.03.2022	Misc.
380/MP/2020 334/MP/2019	Petition under Section 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Power Load Despatch Centre and operating the bus coupler between the Petitioner’s 2×660 MW Units (viz. Unit 3 and 4) in closed condition for the common bus mode operation. Odisha Power Generation Corporation Limited (OPGCL)	10.03.2022	15.03.2022	Transmission
389/GT/2020 189/GT/2020	Petition for approval of tariff of Barauni Thermal Power Station Stage-I (220 MW) for the period 15.12.2018 to 31.3.2019. NTPC Limited.	25.02.2022	13.03.2022	Generation
373/MP/2018	Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e., BSES Yamuna Power Limited and Damodar Valley Corporation. BSES Yamuna Power Limited	15.02.2022	13.03.2022	Misc.
551/MP/2020	Petition under Sections 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 sub-station. Avikaran Solar India Private Limited (ASIPL)	09.03.2022	13.03.2022	Misc.
94/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for installation of optical ground wire on the 400 kV Kurukshetra-Malerkotla Transmission Line established under the Northern Region System Strengthening Scheme XXXI(b). Central Transmission Utility of India Ltd. (CTUIL)	09.03.2022	13.03.2022	Misc.
286/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 8800 MW Solar Power Plant connected to Inter-State Transmission System linked with Setting-up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	10.03.2022	13.03.2022	Adoption
463/MP/2014 along with I.A. No. 40/2019 OP No.70/2012 OP No.71/2012 OP No.72/2012	Petition under Section 79(1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs.0.439/kWh for the balance period of Power Purchase Agreement (Interlocutory application for bringing on record additional documents) GMR Vemagiri Power Generation Limited	22.02.2022	11.03.2022	Misc.
261/MP/2021	Petition under Section 79(1)(b) for approval of the Supplementary Agreements/Amendments to PPAs on account of rationalization of coal linkage Jhabua Power Limited	22.02.2022	11.03.2022	Misc.
145/MP/2021	Petition for adjudication of disputes with the Respondent with regard to the tariff payable under the Power Purchase Agreement dated 27/11/2013 and addendums dated 11/1/2018 and 28/6/2018. KSK Mahanadi Power Company Limited	22.02.2022	11.03.2022	Misc.
92/MP/2018	Petition under Section 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to PGCIL 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 PGCIL’s obligations, along with interest on the same till the date of payment of the amount by PGCIL to the Petitioner. Shiga Energy Pvt. Ltd. (SEPL)	10.03.2022	11.03.2022	Misc.
628/MP/2020	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions from this Commission to Power Grid Corporation of India Limited to extend the Long-Term Access start date and extend the deadline for completion of the dedicated transmission line and pooling sub-station. Azure Power India Private Limited and 3 Ors. (Azure Power)	09.03.2022	11.03.2022	Misc.
727/MP/2020	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for ‘Grant of Connectivity to Projects based on Renewable Energy Sources to the inter-State Transmission System’ dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	10.03.2022	11.03.2022	Misc.
583/MP/2020 along with IA Nos. 68/2021 and 76/2021	Petition under Section 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 and the other applicable permissions, approval and legal and regulatory provisions. Saurya Urja Company of Rajasthan Limited (SUCL)	09.03.2022	11.03.2022	Misc.
580/MP/2020 63/MP/2021 and IA No. 11/2021	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 (RWEPL)	09.03.2022	11.03.2022	Misc.
244/MP/2021	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	09.03.2022	11.03.2022	Misc.
195/MP/2021	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the Hydro Two Day Ahead Contracts, Hydro Green Term Ahead Contracts, Weekly Uniform Price Contracts and Uniform Price Auction to Contracts in Term Ahead Market, Green Term Ahead Market as well as in Hydro Green Term Ahead Market at Power Exchange India Limited. Power Exchange India Limited (PXIL)	09.03.2022	11.03.2022	Misc.
133/MP/2021 along with IA No. 52/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the relevant provisions of the PPA, inter alia, seeking extension/ deferment of Scheduled Commissioning Date for 45.6 MW out of the total 250 MW wind power project on account of force majeure events which delayed the Petitioner in performing its obligation under the Power Purchase Agreement dated 2.1.2018; declaration that the Petitioner’s Termination Notice dated 20.6.2021 claiming discharge by way of termination of the PPA with respect to the limited un-commissioned capacity of 19.9 MW out of the Project, in accordance with Article 4.5.3 read with Article 13.5 of the PPA is valid and binding; and consequential reliefs in relation thereto. ReNew Power Private Limited (RPPL)	09.03.2022	11.03.2022	Misc.
402/GT/2019	Petition for approval of tariff for the period from 30.9.2019 to 31.3.2024 for Khargone Super Thermal Power Station (1320 MW). NTPC Limited	25.02.2022	10.03.2022	Generation
130/MP/2021	Application under Sub-section (4) of Section 28 of Electricity Act, 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of WRLDC for control period 2014-19. Western Regional Load Despatch Centre (WRLDC)	22.02.2022	10.03.2022	Misc.
568/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019- 24 in respect of the Mejia Thermal Power Station, Units-7 and 8 (1000 MW). Damodar Valley Corporation	25.02.2022	09.03.2022	Generation
366/GT/2020 386/GT/2020	Petition for seeking truing up of tariff for the 2014-19 Tariff Period in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (2X125 MW) NLC India Ltd.	25.02.2022	09.03.2022	Generation
294/GT/2020 440/GT/2020	Petition for seeking truing up of tariff for the 2014-19 Tariff Period in respect of Kahalgaon STPS Stage-I (840 MW). NTPC Ltd.	25.02.2022	09.03.2022	Generation
157/GT/2020 489/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Indira Gandhi Super Thermal Power Project (1500 MW) Aravali Power Company Private Limited	25.02.2022	09.03.2022	Generation
367/MP/2019	Petition for execution of order dated 30.3.2019 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	24.02.2022	03.03.2022	Misc.
22/RP/2021 in Petition No. 29/GT/2020	Review of Commission’s order dated 4.6.2021 in Petition No.29/GT/2020 regarding 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. SJVN Limited.	24.02.2022	01.03.2022	Misc.
116/MP/2019	Petition for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzzafarpur Thermal Power Station (MTPS) Stage II (2x195MW) Kanti Bijlee Utpadan Nigam Limited	22.02.2022	01.03.2022	Misc.
205/MP/2021	Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of Additional Expenditure incurred due to ash transportation charges consequent to Ministry of Environment, Forest & Climate Change, Government of India Notification dated 03.11.2009 and notification dated 25.01.2016 on a recurring basis NTPC Ltd.	17.02.2022	01.03.2022	Misc.
267/MP/2021	Petition seeking approval of this Commission under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15.3 of the Transmission Service Agreement dated 13.1.2016, Article 17.3 of the Supplementary TSA dated 3.7.2017 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. 1. NRSS XXXVI Transmission Limited (NRSS XXXVI), 2. PTC India Financial Services Limited (PFS), 3. Resurgent Power Ventures Pte. Limited (Resurgent Power)	24.02.2022	28.02.2022	Misc.
202/MP/2021	Petition for execution/implementation of the order dated 3.6.2019 passed under Section 79 of the Electricity Act, 2003 by this Commission in Petition No. 156/MP/2018, and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Uttar Pradesh Power Corporation Limited and Uttar Pradesh Discom in relation thereto. MB Power (Madhya Pradesh) Limited (MBPMPL)	22.02.2022	27.02.2022	Misc.
285/MP/2021	Petition under Regulation 12(5) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for changes in the Rules, Bye Laws, Business Rules, Energy Saving Certificates Business Rules and Renewable Energy Certificate Business Rules of the Power Exchange to bring them in alignment with the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and also under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to achieve the compliances set out under various regulations of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited (PXIL)	22.02.2022	25.02.2022	Misc.
181/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(b) and 79(1)(k) of the Electricity Act, 2003 read with the relevant Regulations seeking issuance of appropriate directions to the Respondent to declare that the Letter of Credit opened by the Respondent is in contravention of the provisions of the PTC-PPA and Procurer-PPA and to direct the Respondent to pay compensation towards such breach of the PPA and also to impost penalty under Regulation 14C for violation of Regulation 7(c) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009; and to direct the Respondent to refund the excess trading margin and excess rebate charged by the Respondent for the period w.e.f 31.1.2020 till opening of Payment Security Mechanism as per the Procurer-PPA, PTC-PPA and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 issued by this Commission along with Late Payment Surcharge; and to direct that the Respondent shall not be eligible to charge trading margin exceeding 2 paise/kWh till such time the Respondent opens Payment Security Mechanism in conformity with the PTC-PPA, Procurer-PPA and the applicable Regulations of this Commission. Maruti Clean Coal and Power Limited (MCCPL)	22.02.2022	25.02.2022	Misc.
162/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 20 & 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)	22.02.2022	25.02.2022	Misc.
76/MP/2019	Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of dues from the Respondent, Punjab State Power Corporation Limited.	22.02.2022	25.02.2022	Misc.
30/TL/2022 31/AT/2022	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of inter-State transmission licence to Kallam Transmission Limited. Kallam Transmission Limited (KTL)	22.02.2022	25.02.2022	Licence (Transmission)
175/MP/2021	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Despatch Centre. Gati Infrastructure Private Limited (GIPL)	22.02.2022	25.02.2022	Misc.
80/MP/2019	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Chettinad Cement Corporation Private Limited (CCCPL)	22.02.2022	25.02.2022	Misc.
46/MP/2022	Petition for approval of the revised Bye-Laws, Rules & Business Rules of Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Indian Energy Exchange Limited (IEX)	22.02.2022	25.02.2022	Misc.
473/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 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at Gazuwaka under CTP Augmentation in Southern Region. Power Grid Corporation of India Ltd.	11.02.2022	24.02.2022	Transmission
242/TT/2021 243/TT/2021 685/TT/2020 693/TT/2020 693/TT/2020 173/TT/2021	Petition for transmission tariff for the 2019-24 tariff period for Asset-1: ±800kV 1500 MW (Pole-IV) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between the Western Region (Raigarh, Chattisgarh) and the Southern Region (Pugalur, Tamil Nadu) -North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in the Southern Regional grid. Power Grid Corporation of India Limited.	11.02.2022	21.02.2022	Transmission
40/MP/2022 47/MP/2022 and IA No.5/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003. NTPC Limited (NTPC), Meghalaya Power Distribution Corporation Limited (MPDCL) and Anr.	17.02.2022	21.02.2022	Misc.
84/MP/2021 123/MP/2021	Petition for recovery of additional cost incurred consequent to Pay & Wages revision of SJVNL/ NJHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Minimum wage Revision and GST in respect of Nathpa Jhakri Hydro Power Station (NJHPS). SJVNL	15.02.2022	20.02.2022	Misc.
321/MP/2019	Petition for modification of transmission Licence in terms of Commission’s order dated 2.5.2019 in Petition No.102/TT/2018. Essar Power Transmission Company Limited (EPTCL)	17.02.2022	20.02.2022	Misc.
551/MP/2020	Petition under Sections 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)	08.02.2022	20.02.2022	Misc.
153/MP/2019 206/MP/2019 225/MP/2019 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 Powergrid Corporation of India Limited under PoC Charges for the ISTS lines operated and maintained by BBMB. Rajasthan Urja Vikas Nigam Limited (RUVNL)	15.02.2022	18.02.2022	Misc.
390/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 2 number of assets under “Bihar Grid Strengthening Scheme” in the Eastern Region. Power Grid Corporation of India Limited	11.02.2022	18.02.2022	Transmission
37/TT/2022 along with I.A. Diary No. 351/2021	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for two number of assets under “Establishment of 400/220 kV GIS Sub-station at Kala in UT of D&NH” in Western Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
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	17.02.2022	18.02.2022	Misc.
154/TT/2020	Petition for Revision of transmission tariff for the 2001-04 tariff period, 2004-09 tariff period and 2009-14 tariff period, truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for Transmission System associated with 400 kV Central Transmission Project-I in the Southern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
655/TT/2020	Petition for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period for three number of assets under “Spare 765/400 kV Transformers for Northern Region” in Northern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
647/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 nine number of assets under “Northern Region System Strengthening Scheme-XV” in Northern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
511/TT/2020	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 combined elements of Kaiga- Narendra 400 kV D/C Transmission Line, 400/220 kV Sub-station at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under Kaiga-Narendra Transmission System in the Southern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
382/TT/2020	Petition for determination of Transmission tariff for 2019-24 tariff period in respect of nineteen assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-B” in the Eastern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
349/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for seven number of assets under Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh in the Western Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
115/TT/2020	Petition for revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period of three number of assets under “Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW)” in Southern Region and Eastern Region. Power Grid Corporation of India Ltd.	11.02.2022	18.02.2022	Transmission
55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by this Commission in Petition No. 63/MP/2019; 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 15.1.2020 passed by the Commission in Petition No.63/MP/2019. DB Power Limited (DBPL)	15.02.2022	17.02.2022	Misc.
283/AT/2021 280/TL/2021	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System “Evacuation of power from RE sources in Koppal Wind Energy Zones (Karnataka) (2500 MW)” being established by Koppal-Narendra Transmission Limited. Koppal-Narendra Transmission Limited (KNTL)	15.02.2022	17.02.2022	Adoption
277/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-term Open Access granted to the Petitioner for evacuation of 300 MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.2.2019. Sitac Kabini Renewables Private Limited (SKRPL)	15.02.2022	17.02.2022	Misc.
276/AT/2021 277/AT/2021 278/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 500 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R) issued by the Ministry of Power, Government of India on 3.8.2017 as amended from time to time Rewa Ultra Mega Solar Limited (RUMSL) and 2 Ors.	15.02.2022	17.02.2022	Adoption
234/MP/2021	Petition under Section 79(1)(k) of the Electricity Act, 2003 and Regulation 2(1)(d) read with Regulations 27 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 3, 7, 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking condonation of delay in sending hard copy of the Energy Injection Report data for the months of April and May, 2020 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondents to issue the Certificates due to the Petitioner. Roquette India Private Limited (RIPL)	15.02.2022	17.02.2022	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)	15.02.2022	17.02.2022	Misc.
26/MP/2019	Petition seeking appropriate compensation for the charges to be paid to the Petitioner in respect of solar energy injected into the grid for the period from the date of synchronization of the initial part capacity of the project upto the date of receipt of the commissioning certificate for such initial part capacity. ACME Jaipur Solar Power Private Limited (AJSPPL)	15.02.2022	17.02.2022	Misc.
450/MP/2019	Petition invoking Section 79 of the Electricity Act, 2003 read with (i) Article 10 of the Power Purchase Agreement dated 18.01.2014, (ii) Article 10 of Schedule 1 of the PPA dated 20.01.2014, (iii) Clause 4.7 of the Competitive Bidding Guidelines, and (iv) this Commission’s Order dated 03.06.2019 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 07.12.2015. M B Power (Madhya Pradesh) Limited (MBPMPL)	09.02.2022	16.02.2022	Misc.
103/MP/2021 alongwith IA No. 71/2021 104/MP/2021 alongwith IA No. 72/2021 36/MP/2022 35/MP/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.1.2019 executed between ACME Solar Holdings Pvt Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 3.6.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects, as extended by SECI. ACME Deoghar Solar Power Pvt. Ltd. & Ors.	09.02.2022	16.02.2022	Misc.
238/MP/2017 195/MP/2017	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 seeking extension of the scheduled COD and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines. Darbhanga-Motihari Transmission Company Ltd. (DMTCL)	08.02.2022	16.02.2022	Misc.
91/MP/2021	Petition under Sections 79(1)(c), Section 38(2)(b) & (c) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking allowance of interest during construction (IDC) and incidental expenses during construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for 220 kV D/c New Melli-Rangpo line and Associated bays at New Melli and Rangpo alongwith 1 No.220 kV bus coupler bay each at Rangpo and New Melli implemented as part of the transmission system for transfer of power from generating station in Sikkim. Power Grid Corporation of India Limited (PGCIL)	11.02.2022	15.02.2022	Transmission
12/MP/2019	Petition under Sections 79(1)(c), 79(1)(f), 79(1)(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. MPPMCL	09.02.2022	12.02.2022	Misc.
286/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 8800 MW Solar Power Plants connected to Inter-State Transmission System (ISTS) linked with Setting up of 2200 MW Solar Manufacturing Plant, selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	09.02.2022	10.02.2022	Adoption
284/TD/2021	Application under Section 15(1) of the Electricity Act, 2003 read with Regulation 6(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State Trading Licence. AEI New Energy Trading Private Limited (AEI NETPL)	08.02.2022	10.02.2022	Licence
3/TD/2022	Application for grant of Category I licence for inter-State Trading in electricity. Refex Industries Limited (RIL)	08.02.2022	10.02.2022	Licence
525/MP/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)	08.02.2022	10.02.2022	Misc.
257/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 and for approval of tariff for the period from 1.4.2019 to 31.3.2024 for Rangit Power Station. NHPC Limited	25.01.2022	09.02.2022	Generation
255/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 and for approval of tariff for the period from 1.4.2019 to 31.3.2024 for Uri-I HEP. NHPC Limited	25.01.2022	09.02.2022	Generation
370/GT/2019 398/GT/2020	Petition for revision of tariff of Kopili Hydro Electric Plant (200 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NEEPCO Limited	25.01.2022	09.02.2022	Generation
244/GT/2020 245/GT/2020	Petition for approval of tariff of Koteshwar Hydroelectric Project (KHEP) (4x100MW) for the period 1.4.2019 to 31.3.2024. THDC India Limited	25.01.2022	09.02.2022	Generation
63/MP/2021 and IA No. 11/2021	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Agreement for Connectivity dated 7.8.2018, Transmission Service Agreement dated 6.9.2018 and Agreement for Long Term Access dated 6.9.2018 executed between ReNew Wind Energy (TN) Pvt. Ltd. and Power Grid Corporation of India Limited stand frustrated on account of Force Majeure Event and impossibility of performance along with directions to restrain Power Grid Corporation of India Limited from invoking bank guarantees and levying relinquishment charges. ReNew Wind Energy (TN) Private Limited (ReNew)	08.02.2022	09.02.2022	Misc.
134/MP/2021	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NER-II TL)	24.01.2022	04.02.2022	Misc.
574/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Bokaro ‘A’ Thermal Power Station Unit No. 1 (500 MW). Damodar Valley Corporation	25.01.2022	02.02.2022	Generation
572/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Tilaiya Hydel Station Unit No. 1 to 2 (2x2 MW). Damodar Valley Corporation	25.01.2022	02.02.2022	Generation
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	25.01.2022	02.02.2022	Misc.
302GT/2020 431/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-1 (420 MW). NTPC Ltd.	25.01.2022	02.02.2022	Generation
21/GT/2021	Petition for truing-up of tariff for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Udupi Thermal Power Plant (1200 MW). Udupi Power Corporation Limited	25.01.2022	02.02.2022	Generation
182/MP/2020	Petition under Sections 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)	24.01.2022	02.02.2022	Misc.
239/MP/2021	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 28.6.2017 executed between Goa Tamnar Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to change in law events and force majeure events, extension of the scheduled commissioning date of the transmission project on account of force majeure events adversely impacting its implementation and seeking appropriate directions. Goa Tamnar Transmission Project Limited (GTTPL)	24.01.2022	01.02.2022	Misc.
720/MP/2020	Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate directions and relief pursuant to the order dated 31.1.2019 passed by the Commission directing implementation of Pilot SCED with effect from 1.4.2019. Coastal Gujarat Power Limited (CGPL)	24.01.2022	31.01.2022	Misc.
543/MP/2020	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 9.8.2016 executed between the Petitioner and NTPC for seeking approval of Change in Law event due to enactment of Telangana Tax on Entry of Goods into Local Areas Act, 2001 read with judgment dated 11.11.2016 titled ‘Jindal Stainless Limited and Anr. v. State of Haryana & Ors. and Batch (Civil Appeal Nos. 3453 of 2002) read with Show Cause Notice dated 2.1.2020 issued by Commercial Taxes Department, Government of Telangana and Assessment Order dated 11.2.2020 pronounced by Commercial Tax Officer, Mahboobnager Circle, Nalgonda Division, Telangana read with Hon’ble Telangana High Court order dated 4.3.2020. ACME Yamunanagar Solar Power Private Limited (AYSPPL)	24.01.2022	31.01.2022	Misc.
562/MP/2020 along with IA No.79/2021	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 the costs as a result of Change in Law events. Jhajjar Power Limited (JPL)	24.01.2022	31.01.2022	Misc.
237/MP/2021	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.03.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure. Khargone Transmission Limited (KTL)	24.01.2022	31.01.2022	Misc.
158/MP/2021 along with IA No.61/2021	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11, Article 12 and Article 16.3 of the Transmission Service Agreement dated 23.4.2019 executed between Lakadia-Vadodara Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to Change in Law events, extension to the scheduled commissioning date of the transmission project on account of Force Majeure events adversely impacting its implementation and declaratory relief with respect to the Petitioner’s scope of work. Lakadia-Vadodara Transmission Project Limited (LVTPL)	24.01.2022	31.01.2022	Misc.
21/RP/2021 in Petition No. 104/TT/2020 (alongwith I.A. No.77/2021)	Petition for review of order dated 31.3.2021 in Petition No. 104/TT/2020. Power Transmission Corporation of Uttarakhand Limited	20.01.2022	31.01.2022	Review
16/RP/2021 in Petition No. 36/TT/2020	Petition for review of order dated 8.2.2021 in Petition No. 36/TT/2020. Power Grid Corporation of India Ltd.	20.01.2022	31.01.2022	Review
19/RP/2021 in Petition No. 312/TT/2020	Petition for review of the order dated 2.2.2021 in Petition No. 312/TT/2020. Power Grid Corporation of India Ltd.	20.01.2022	29.01.2022	Review
424/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 22.7.2019 passed by the Commission 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 passed by the Commission in Petition No. 117/MP/2017. DB Power Limited (DBPL)	21.01.2022	28.01.2022	Misc.
211/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Solar Power Projects (Tranche-IX) connected to Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 3.8.2017 of Ministry of Power, Government of India. Solar Energy Corporation of India Limited (SECI)	21.01.2022	28.01.2022	Adoption
17/RP/2021 in Petition No. 85/TT/2020	Review Petition No. 17/RP/2021 seeking review of order dated 8.2.2021 in Petition No. 85/TT/2020. Power Grid Corporation of India Limited (PGCIL)	20.01.2022	28.01.2022	Review
272/MP/2021 along with IA No. 88/IA/2021	Petition under Section 79 of the Electricity Act, 2003 read with Clauses 9 and 10 of Billing, Collection & Disbursement Procedure dated 1.1.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur-Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021. MB Power (Madhya Pradesh) Limited	21.01.2022	27.01.2022	Misc.
23/RP/2021 in Petition No. 132/TT/2020	Petition for review of the order dated 2.6.2021 in Petition No. 132/TT/2020. Power Grid Corporation of India Ltd.	20.01.2022	27.01.2022	Review
15/RP/2021in Petition No. 84/TT/2020	Review Petition No. 15/RP/2021 seeking review of order dated 8.2.2021 in Petition No. 84/TT/2020. Power Grid Corporation of India Limited (PGCIL)	20.01.2022	27.01.2022	Review
12/RP/2021 in Petition No. 167/TT/2020	Petition seeking review of the order dated 11.2.2021 in Petition No. 167/TT/2020 Power Grid Corporation of India Limited (PGCIL)	20.01.2022	27.01.2022	Review
722/MP/2020 723/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for the declaration of ‘Change in Law’ event due to introduction and imposition of safeguard duty by way of Notification No. 2/2020-Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between the Petitioner and the Respondent No.1. Azure Power Forty One Private Limited (APFOPL) Azure Power Maple Private Limited (APMPL)	24.01.2022	27.01.2022	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)	24.01.2022	27.01.2022	Misc.
500/MP/2020	Petition under Sections 79(1)(a) and (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 30.3.2016. NTPC Limited (NTPC)	24.01.2022	27.01.2022	Misc.
273/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Limited and Uttar Pradesh Power Corporation Limited, seeking compensation due to increase in costs on account of change in rates of Goods and Service Tax amounting to a Change in Law event with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. NTPC Limited (NTPC)	24.01.2022	27.01.2022	Misc.
268/MP/2021	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between M/s Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Powerica Limited	24.01.2022	27.01.2022	Misc.
256/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 30.11.2018 seeking in-principal approval for Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.3.2020 in terms of which Land Tax is imposed upon Adani Solar Energy Four Private Limited 50 MW Power Plant's land measuring 10,11,715 sq. meter with effect from 19.11.2019. Adani Solar Energy Four Private Limited (ASEFPL)	24.01.2022	27.01.2022	Misc.
232/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the orders passed by this Commission vide order dated 9.10.2018 passed in Petition No. 232/MP/2017, Petition No. 233/MP/2017 & Petition No. 13/MP/2018, order dated 12.4.2019 passed in Petition No.209/MP/2018, order dated 27.3.2020 passed in Petition No. 395/MP/2018 and order dated 5.2.2019 passed in Petition No. 187/MP/2018, seeking recovery of the amount to the tune of Rs. 52 crore approximately from Distribution Companies of Telangana, paid by the Petitioner as an Intermediary Procurer to the various Solar Power Developers towards the Claim on account of the ‘Change in Law’ allowed by this Commission. NTPC Limited (NTPC)	24.01.2022	27.01.2022	Misc.
206/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12.1.1 of the PPA dated 25.10.2019. NTPC Limited (NTPL)	24.01.2022	27.01.2022	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)	24.01.2022	27.01.2022	Misc.
16/MP/2021	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 1.4.2013 and amended Power Purchase Agreement dated 10.4.2015 entered into between Sembcorp Energy India Limited (formerly Thermal Powertech Corporation of India Limited) and the distribution licensees of States of Andhra Pradesh and Telangana, seeking compensation on account of the Change in Law event due to levy of Evacuation Facility Charges and Rapid Loading Charges imposed by Coal India Limited. Sembcorp Energy India Limited (SEIL)	24.01.2022	27.01.2022	Misc.
262/TD/2021	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading Licence. Ideal Energy Solutions Private Limited (IESPL)	21.01.2022	27.01.2022	Trading
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	25.01.2022	27.01.2022	Misc.
11/RP/2021 in Petition No. 85/TT/2019	Review of the Commission’s order dated 25.1.2021 in Petition No. 85/TT/2019 Power Grid Corporation of India Limited	20.01.2022	24.01.2022	Review
258/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 400 MW Renewable Energy Projects connected to Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 3.8.2017 (Solar), 8.12.2017 (Wind), 11.10.2019 (Draft)/ 14.10.2020 (notified) (Wind-Solar Hybrid) of the Government of India. Solar Energy Corporation of India Limited (SECI)	21.01.2022	24.01.2022	Adoption
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 increase cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited (SPL)	21.01.2022	23.01.2022	Misc.
281/MP/2021	Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Commission’s Order No. L-1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power’s 1200 MW (2x600 MW) Anuppur Thermal Power Project. MB Power (Madhya Pradesh) Limited (MBPMPL)	21.01.2022	23.01.2022	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 Scheduled Commissioning Date. Rajasthan Sun Technique Energy Private Limited (RSTEPL)	21.01.2022	23.01.2022	Misc.
247/MP/2021	Petition under Section 17(3) of the Electricity Act, 2003 read with Regulation 62 of the Central Electricity Regulatory Commission (Terms and Conditions for determination of tariff) Regulations, 2019 seeking approval for providing on Lease/License basis the Land and/or space in the Building of Petitioner to its Wholly Owned Subsidiary Company for undertaking Data Centre activities. Power Grid Corporation of India Limited (PGCIL)	21.01.2022	23.01.2022	Misc.
260/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche-X) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 8.12.2017 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited (SECI)	21.01.2022	23.01.2022	Adoption
257/TL/2021	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of 125 MVAR, 420 KV Bus Reactor at Kala Amb on the RTM route to NRSS XXXI (A) Transmission Limited (now known as Powergrid Kala Amb Transmission Limited). NRSS XXXI (A) Transmission Limited (Now known as Powergrid Kala Amb Transmission Limited)	21.01.2022	23.01.2022	Licence (Transmission)
266/TD/2021	Application for down gradation of trading licence under Regulations 9(4) and 15(3)(a) of the of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. National Energy Trading and Services Limited (NETSL)	21.01.2022	23.01.2022	Licence
54/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with THDC Limited. BSES Rajdhani Power Limited	21.01.2022	23.01.2022	Misc.
205/MP/2021	Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to ash transportation charges consequent to Ministry of Environment, Forest & Climate Change, Government of India Notification dated 3.11.2009 & Notification dated 25.1.2016 on a recurring basis. NTPC Limited	21.01.2022	23.01.2022	Misc.
92/MP/2018	Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to Respondent No. 1 to pay a sum of Rs. 112.39 crores, 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 Pvt. Ltd. (Shiga)	13.01.2022	23.01.2022	Misc.
607/MP/2020	Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, Clause 4.7 of the Competitive Bidding Guidelines and this Hon’ble Commission’s Order dated 17.9.2018 in Petition No. 77/MP/2016 Coastal Gujarat Power Limited (CGPL)	11.01.2022	23.01.2022	Misc.
345/MP/2018	Petition for treatment of power drawn by CTU connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown periods and determination of tariff thereof. MP Power Management Co. Ltd. (MPPMCL)	13.01.2022	22.01.2022	Misc.
112/TT/2021	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-1: 400 kV D/C Hiriyur – Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors along with associated bays at 400/220 kV Mysore Sub-station, Asset-2: 1X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) Sub-station, Asset-3: 1X125 MVA 400 kV Bus Reactor along with associated bays at Tumkur (Pavagada) pooling Sub-station and Asset-4: 1X500 MVA 400/220 kV ICT along with associated bays and equipments at Tumkur (Vasantnarsapur) Sub-station under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A). Power Grid Corporation of India Ltd. (PGCIL)	06.01.2022	22.01.2022	Transmission
628/MP/2020	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions from this Commission to Power Grid Corporation of India Limited to extend the Long-Term Access start date and extend the deadline for completion of the dedicated transmission line and pooling sub-station. Azure Power India Private Limited and 3 Ors.(Azure Power)	13.01.2022	22.01.2022	Misc.
210/MP/2017	Petition seeking revision of the quoted transmission tariff payable to it in terms of the Transmission Services Agreement (TSA) for various events occurring after the Bid due date. Kudgi Transmission Ltd. (KTL)	13.01.2022	22.01.2022	Misc.
359/TT/2020	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 period for nine number of assets under “Northern Region System Strengthening Scheme-XIX”. Power Grid Corporation of India Ltd.	06.01.2022	22.01.2022	Transmission
110/MP/2019 along with IA No. 37/IA/2019, IA No. 53/IA/2019 & IA No. 29/IA/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-II Hydroelectric Project of Teesta Urja Limited through PTC India Limited. PTC India Limited and Teesta Urja Limited	13.01.2022	22.01.2022	Misc.
24/RP/2020 in Petition No. 367/MP/2019	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 on behalf of West Bengal State Electricity Distribution Company Limited seeking review of Order/directions dated 30.6.2020 passed by this Commission in Petition No. 367/MP/2019 recorded in the ROP for the hearing on 30.6.2020. West Bengal State Electricity Distribution Company Limited (WBSEDCL) Adhunik Power and Natural Resources Limited	20.01.2022	22.01.2022	Review
24/RP/2021 in Petition No. 373/MP/2020	Petition seeking review of order dated 20.8.2021 passed in Petition No. 373/MP/2020 under Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2013. M.P. Power Management Company Limited (MPPMCL)	20.01.2022	22.01.2022	Review
25/RP/2021 in Petition No. 135/MP/2021	Review Petition seeking review of order dated 31.8.2021 passed in Petition No. 135/MP/2021 under Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Warora Kurnool Transmission Limited (WKTL)	20.01.2022	22.01.2022	Review
26/RP/2021 in Petition No. 560/MP/2020	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020. Jindal Power Limited (JPL)	20.01.2022	22.01.2022	Review
392/GT/2020 with I.A.No. 39/IA/2021 441/GT/2020	Petition for revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) after truing up exercise for the period from 1.4.2014 to 31.3.2019 (Interlocutory application to implement the Hon’ble Supreme Court Judgment dated 10.4.2018). NTPC Limited	04.01.2022	21.01.2022	Misc.
6/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2019 for four assets under Transmission System for Ultra Mega Solar Park (750MW) in Rewa District, Madhya Pradesh in the Western Region. Power Grid Corporation of India Limited	06.01.2022	19.01.2022	Misc.
525/MP/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)	13.01.2022	18.01.2022	Transmission
514/MP/2020 49/MP/2021	Petition under Sections 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 seeking reliefs due to the occurrence of certain Force Majeure and Change in Law events under the Transmission Service Agreement dated 6.8.2009. East-North Interconnection Company Limited (ENICL) NRSS-XXIX Transmission Limited (NRSS XXIX)	11.01.2022	18.01.2022	Transmission
707/TT/2020	Petition for determination of transmission tariff of the 2019-24 tariff period in respect of Madhugiri-Yelahanka 400 kV D/C (Quad) Line with a small portion to be strung on multi-circuit tower of the SRSS-XII Scheme with high ampacity conductor in Bengaluru area along with associated bays and equipments at Madhugiri Sub-station and Yelahanka GIS under "Transmission System associated with System Strengthening -XIII” in the Southern Region. Power Grid Corporation of India Limited	06.01.2022	18.01.2022	Transmission
701/MP/2020	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.8.2019, Transmission Connectivity Agreement dated 5.3.2019 and Long-Term Access Agreement dated 28.8.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner (Interlocutory application for interim reliefs). Shapoorji Pallonji Infrastructure Limited (SPICCPL)	13.01.2022	18.01.2022	Misc.
300/MP/2018 301/MP/2018	Petition under Sections 79(1)(b) and 79(1)(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. GMR Warora Energy Limited	11.01.2022	18.01.2022	Misc.
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in Intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	11.01.2022	18.01.2022	Misc.
169/TT/2020	Petition for determination of transmission tariff for 2019-24 period for one number of asset 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” in Southern Region. Power Grid Corporation of India Ltd.	06.01.2022	18.01.2022	Transmission
286/AT/2021	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 8800 MW Solar Power Plants connected to Inter-State Transmission System (ISTS) linked with setting up of 2200 MW Solar Manufacturing Plant, selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	13.01.2022	18.01.2022	Adoption
149/MP/2019	Petition under Section 79 (1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements entered into between Solar Energy Corporation of India Limited and Parampuya Solar Energy Private Limited seeking directions to Solar Energy Corporation to India Limited to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure events and extend timeline for fulfilment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner's projects. Parampujya Solar Energy Private Limited (PSEPL)	13.01.2022	18.01.2022	Misc.
700/MP/2020	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of the event pertaining to Change in Law as per Article 10 of the Power Purchase Agreement dated 29.6.2012 read with Addendum I to PPA dated 27.9.2017 executed between the Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of the Power Purchase Agreement dated 23.8.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II). Jindal Power Limited (JPL)	11.01.2022	18.01.2022	Misc.
450/MP/2019	Petition invoking Section 79 of the Electricity Act, 2003 read with (i) Article 10 of the Power Purchase Agreement dated 18.01.2014, (ii) Article 10 of Schedule 1 of the PPA dated 20.01.2014, (iii) Clause 4.7 of the Competitive Bidding Guidelines, and (iv) this Commission’s Order dated 03.06.2019 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 07.12.2015. M B Power (Madhya Pradesh) Limited (MBPMPL)	11.01.2022	18.01.2022	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 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 tis Notification bearing No. 23/43/2018-R&R dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to ‘Change in Law’ along with this Commission order dated 9.10.2018. ACME Jaipur Solar Power Private Limited (AJSPPL)	11.01.2022	18.01.2022	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 cells/ modules in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 27.4.2018 between SB Energy Four Private Limited and Solar Energy Corporation of India Limited SB Energy Four Private Limited (SBEFPL)	11.01.2022	18.01.2022	Misc.
333/MP/2019 13/MP/2021	Petition under Sections 63, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 read 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 (PGNMTL) Powergrid Southern Interconnector Transmission System Ltd. (PSITSL)	11.01.2022	18.01.2022	Misc.
274/MP/2021 275/MP/2021	Petition under Section 79 of the Electricity Act 2003 read with Article 12 of the Power Purchase Agreements dated 6.10.2017 seeking in-principal approval for Change in Law event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.3.2020 in terms of which Land Tax is to be imposed upon the Project land of 2 x 50 MW (100 MW) Solar PV Power Plants established by SB Energy Three Private Limited in the State of Rajasthan. SB Energy Three Private Limited (SBETPL)	11.01.2022	18.01.2022	Misc.
272/MP/2021 along with IA No.88/IA/2021	Petition under Section 79 of the Electricity Act 2003 read with Clause 9 and 10 of Billing, Collection & Disbursement Procedure dated 01.01.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur-Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021. MB Power (Madhya Pradesh) Limited (MBPMPL)	11.01.2022	18.01.2022	Misc.
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)	11.01.2022	18.01.2022	Misc.
72/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)	11.01.2022	18.01.2022	Misc.
70/MP/2019	Petition seeking an appropriate mechanism for grant of an appropriate adjustment/compensation to offset financial/ commercial impact of Change in Law events on account of imposition of Goods and Service Tax. Solar Edge Power and Energy Private Limited (SEPEPL)	11.01.2022	18.01.2022	Misc.
52/MP/2019 along with IA No. 78/2021	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 Central Goods and Services Tax Act 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective States, in terms of Article 12 of the Power Purchase Agreement dated 2.8.2016 between Solitaire Powertech Private Limited and Solar Energy Corporation of India Limited. Solitaire Powertech Private Limited (SPPL)	11.01.2022	18.01.2022	Misc.
373/MP/2018	Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e., BSES Yamuna Power Limited and Damodar Valley Corporation. BSES Yamuna Power Limited.	13.01.2022	17.01.2022	Misc.
116/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with the CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity of Muzaffarpur Thermal Power Station, Stage-II (390 MW) Kanti Bijlee Utpadan Nigam Limited (KBUNL)	13.01.2022	17.01.2022	Misc.
12/MP/2019	Petition under Sections 79 (1) (c), (f), (k) and other applicable provisions of the Electricity Act, 2003 in connection with the disputes and differences arising due to breach of Power Purchase Agreement dated 8.8.2005 entered between it and Nuclear Power Corporation of India Limited. MPPMCL	13.01.2022	17.01.2022	Misc.
694/TT/2020	Petition for determination of transmission tariff of 2019-24 tariff period of one asset under “POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS” in Western Region. Power Grid Corporation of India Ltd.	06.01.2022	17.01.2022	Transmission
8/TT/2021	Petition for determination of transmission tariff of 2019-24 tariff period of one asset under “Western Region System Strengthening Scheme XVII” in Western Region. Power Grid Corporation of India Ltd.	06.01.2022	17.01.2022	Transmission
636/MP/2020	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Ltd. and Tamil Nadu Generation and Distribution Corporation Ltd. for the supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra, seeking an in principle approval of the Additional Capital Expenditure to be incurred on account of installation of Limestone based Wet Flue Gas De-Sulphurization system necessitated by a Change in Law event i.e., Environment (Protection) Amendment Rules, 2015 dated 7.12.2015 and Environment (Protection) Amendment Rules, 2018 dated 28.6.2018 issued by the Ministry of Environment, Forest and Climate Change (MoEFCC) read with the letter issued by Central Pollution Control Board dated 11.12.2017 Dhariwal Infrastructure Ltd. (DIL)	11.01.2022	17.01.2022	Misc.
103/MP/2021 along with IA No. 71/2021 104/MP/2021 along with IA No. 72/2021	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.1.2019 executed between ACME Solar Holdings Pvt Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 3.6.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects, as extended by SECI. ACME Deoghar Solar Power Pvt. Ltd. & Ors.	13.01.2022	17.01.2022	Misc.
551/MP/2020	Petition under Sections 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)	13.01.2022	17.01.2022	Misc.
196/MP/2019	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Date of Commercial Operation to 31.3.2019 for 765 kV line bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur sub-station under “Line bays and reactor at PowerGrid substation for Raichur-Sholapur transmission line for Synchronous interconnection between Southern Region and Western Region.” Power Grid Corporation of India Ltd. (PGCIL)	13.01.2022	17.01.2022	Misc.
655/TT/2020	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period of three assets under “Spare 765/400 kV Transformers for Northern Region” in Northern Region. Power Grid Corporation of India Ltd.	06.01.2022	17.01.2022	Transmission
649/TT/2020	Petition for determination of transmission tariff of 2019-24 tariff period of two assets under “ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)” in Northern Region. Power Grid Corporation of India Ltd.	06.01.2022	17.01.2022	Transmission
63/MP/2021 and IA No. 11/2021	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Agreement for Connectivity dated 7.8.2018, Transmission Service Agreement dated 6.9.2018 and Agreement for Long Term Access dated 6.9.2018 executed between ReNew Wind Energy (TN) Pvt. Ltd. and Power Grid Corporation of India Limited stand frustrated on account of Force Majeure Even and impossibility of performance along with directions to restrain Power Grid Corporation of India Limited from invoking bank guarantees and levying relinquishment charges. ReNew Wind Energy (TN) Private Limited (ReNew)	13.01.2022	16.01.2022	Misc.
285/MP/2019 and IA No.22/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking approval of Guidelines/Mechanism for procurement of coal from alternate sources (i.e. other than the linkage coal) under the Power Purchase Agreement dated 7.8.2008. Jhajjar Power Limited (JPL)	13.01.2022	16.01.2022	Misc.
267/MP/2021	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 13.1.201, Article 17.3 of the Supplementary TSA dated 3.7.2017 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. 1. NRSS XXXVI Transmission Limited 2. PTC India Financial Services Limited 3. Resurgent Power Ventures Pte. Limited	11.01.2022	16.01.2022	Misc.
349/TT/2020	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for seven number of assets under Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh in the Western Region. Power Grid Corporation of India Limited	06.01.2022	13.01.2022	Transmission
382/TT/2020	Petition for determination of Transmission tariff for 2019-24 tariff period in respect of nineteen assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-B” in the Eastern Region. Power Grid Corporation of India Limited	06.01.2022	13.01.2022	Transmission
654/TT/2020	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-I: Conversion of 02 Numbers 400 kV,50MVAR line reactors into switchable line reactors at Abdullapur Sub-station, Asset-II: Conversion of 63 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 and 2 to Switchable Line Reactor at Balia (PG) and Conversion of 50 MVAR Fixed Line Reactor of 400kV Balia (PG)-Sohawal (PG) Line Circuit -1 and 2 to Switchable Line Reactor at Sohawal (PG) and Asset-III: Conversion of 50 MVAR Fixed Line Reactor of 400kV Kankroli-Zerda Line to Switchable Line Reactor at kankroli Sub-station under Conversion of Fixed Line Reactors into Switchable Line Reactors in the Northern Region. Power Grid Corporation of India Limited	06.01.2022	13.01.2022	Transmission
91/MP/2021	Petition under Section 79(1)(c) and Section 38(2)(b) and (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking allowance of Interest During Construction (IDC) and Incidental Expenses During Construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for “220 kV D/C New Melli-Rangpo line and Associated bays at New Melli and Rangpo alongwith 1 No. 220 kV bus coupler bay each at Rangpo and New Melli” implemented as part of the transmission system for transfer of power from generating station in Sikkim. Power Grid Corporation of India Ltd. (PGCIL)	06.01.2022	13.01.2022	Misc.
209/TT/2021	Petition for truing up of transmission tariff of the 2014-19 period and determination of tariff of the 2019-24 period for Asset-1: 2 numbers 400 kV line bays and 2 numbers 50 MVAR Switchable line reactors each at Cuddapah GIS and Madhugiri ends for terminating Cuddapah – Madhugiri 400 kV (quad) D/c line and Asset-2: 2 numbers 765 kV line bays and 1 number 240 MVAR Switchable line reactor on each circuit of Vemagiri II- Chilakaluripeta 765 KV D/c line at Vemagiri II Pooling Station (2 numbers 240 MVAR Switchable line reactors) under ''Sub-station Works Associated with Strengthening of Transmission System beyond Vemagiri'' in Southern Region. PowerGrid Corporation of India Limited	06.01.2022	13.01.2022	Transmission
113/TT/2021 (along with I.A. Dy. No. 345/2021)	Petition for determination of transmission tariff of the 2019-24 tariff period for three Assets under PowerGrid works associated with “Transmission System Strengthening in Indian System for transfer of power from new HEPs in Bhutan” in the Eastern Region. PowerGrid Corporation of India Limited	06.01.2022	13.01.2022	Transmission
7/TT/2021	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for 18 numbers of assets under the Transmission System of Vindhyachal-IV and RIHAND-III (1000 MW) Generation Project. Power Grid Corporation of India Ltd.	06.01.2022	13.01.2022	Transmission
365/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 in respect of two number of assets under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited” in Western Region. Power Grid Corporation of India Ltd.	06.01.2022	13.01.2022	Transmission
15/MP/2019	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration that any variation in the cost of fuel ‘invoiced’ to the Petitioner, owing to any increase in rate of taxes, levies, cess or duties which includes but is not limited to royalty, central excise duty, S.E.D. CST, energy cess, sizing charges, surface transportation and also enactment of new taxes/royalties on the coal cost which includes but is not limited to NMET, DMF, forest transit fee and PWD cess, imposed by the Central Government, State Government/Union Territory or any other Government, being a component of invoiced rate of coal, is a pass-through cost as per the terms of the PPA dated 7.8.2008. Jhajjar Power Limited (JPL)	11.01.2022	13.01.2022	Misc.
407/GT/2020	Petition under Section 62 and Section 79(1)(b) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Generation Tariff for the period 01.04.2019 to 31.03.2024 and Truing-Up of Generation Tariff from 01.04.2014 to 31.03.2019 in respect of 262.5 MW gross capacity sale from 3 x 350 MW Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited (GKEL) to GRIDCO acting as nominee of Government of Odisha for procuring power for the Odisha Distribution Companies. GMR Kamalanga Energy Limited	04.01.2022	13.01.2022	Generation
566/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Panchet Hydel Station Unit No.1 to 2 (40 MW). Damodar Valley Corporation	04.01.2022	13.01.2022	Generation
570/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff period in respect of Chandrapura Thermal Power Station, Units 7 and 8 (500 MW). Damodar Valley Corporation	04.01.2022	13.01.2022	Generation
143/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise in respect of Bairasiul Power Station (3x60MW) NHPC Limited	04.01.2022	13.01.2022	Generation
145/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the 2019-24 tariff in respect of Chamera-I Hydroelectric Power Station (540 MW) NHPC Limited	04.01.2022	13.01.2022	Generation
285/GT/2020 402/GT/2020	Petition for revision of tariff of Vindhyachal STPS Stage-III (1000 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC Limited	04.01.2022	13.01.2022	Generation
498/MP/2020	Petition under Section 79 read with Section 142 of the Electricity Act, 2003 for execution/implementation of the Commission’s order dated 4.2.2020 passed in Petition No.115/ MP/2019. GMR Kamalanga Energy Limited	21.12.2021	04.01.2022	Misc.