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कार्यवाही के अभिलेख (आरओपी) - 2025

Sl.No.	Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
1919	Diary No. 641/2025 along with IA (Diary) No. 642/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023, seeking directions to Central Transmission Utility of India Limited to consider the documents furnished by Prerak Greentech Solar Private Limited as compliance of the Financial Closure requirement under Regulation 11A(2) of the GNA Regulations, 2022 (as amended) or, in the alternative, to communicate the firm start date of Connectivity and grant a period of 06 (six) months prior thereto for achieving Financial Closure. Prerak Greentech Solar Private Limited	23.12.2025	31.12.2025	Misc.
1918	156/MP/2012, 128/TL/2012, 127/20212	Petition for termination of Bulk Power Transmission Agreement/Long Term Access Agreement dated 24.12.2010 and termination of Tri-partite Transmission Service Agreement dated 15.12.2011. Spectrum Power Generation Limited, Vemagiri Transmission System Limited, Power Grid Corporation of India Limited	19.12.2025	31.12.2025	Misc.
1917	949/GT/2025, 944/GT/2025	Petition for truing up of 2019-24 tariff for Talcher Super Thermal Power Station, Stage-II (2000 MW). NTPC Limited	11.12.2025	30.12.2025	Generation
1916	21/RP/2025 in 137/GT/2024	Review of the Commission’s order dated 8.9.2025 in Petition No. 137/GT/2024 in the matter of determination of project specific tariff for Solar PV power plant at Rajnandgaon, Chhattisgarh. SECI	27.11.2025	30.12.2025	Review
1915	666/MP/2025 along with IA Nos. 54, 118, 119, 132/2025	Petition under Section 79 including Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 5.8(vii) and Regulations 11A and 11B read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022, thereby seeking relaxation of application of timeline provided under Regulation 11(A), by allowing the Petitioner to submit the registered title deed of the land required for the capacity for which connectivity has been granted, within 12 months from the date of grant of Final Connectivity instead of within 18 months from the grant of in-principle connectivity (i.e. by 26.1.2026). Saurya Urja Company of Rajasthan Limited	19.12.2025	30.12.2025	Misc.
1914	740/GT/2025, 703/GT/2025	Petition for truing up of Annual Fixed Charges of Mejia Thermal Power Station, Units - 4(210 MW) for the period 2019-24. DVC Ltd.	11.12.2025	29.12.2025	Generation
1913	677/GT/2025	Petition for truing up of Annual Fixed Charges of Raghunathpur Thermal Power Station, Units 1 & 2 (2 x 600 MW) for the period 2019-24 DVC Ltd.	11.12.2025	29.12.2025	Generation
1912	676/GT/2025	Petition for truing up of Annual Fixed Charges of Koderma Thermal Power Station, Units 1 & 2 (2 x 500 MW) for the period of 2019-2024 DVC Ltd.	11.12.2025	29.12.2025	Generation
1911	397/TT/2025	Petition for (i) revision of transmission tariff for the 2014-19 period, (ii) truing up of transmission tariff for the 2019-24 period, and determination of transmission tariff for the 2024-29 period for the 400 kV D/C Teesta III HEP-Kishanganj Transmission Line, under Regulation of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Sikkim Power Transmission Limited	23.12.2025	29.12.2025	Transmission
1910	25/RP/2025 along with IA No. 135 of 2025, 9/RP/2024 along with IA No. 19/IA/2024 and IA (Diary No. 570 of 2025)	Petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 seeking review of the Commission’s order dated 31.12.2023 in Petition No. 237/MP/2021. Madhya Pradesh Power Management Company Limited, Khargone Transmission Limited	23.12.2025	29.12.2025	Review
1909	971/MP/2025	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 06.07.2021 executed between Nangalbibra – Bongaigaon Transmission Limited and its Long-Term Transmission Customers, inter alia, seeking approval/declaration recognizing Force Majeure Events that impacted the implementation of the Project and the Petitioner’s right to consequential relief. Nangalbibra – Bongaigaon Transmission Limited	19.12.2025	29.12.2025	Misc.
1908	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	19.12.2025	29.12.2025	Misc.
1907	269/MP/2024	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 65, 66 and 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 Seeking compensation for loss of Capacity Charge on account of Inadequate availability of Fuel/Gas in terms of Regulation 76 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 in respect of the Tripura Gas based Power Station. NEEPCO	23.12.2025	29.12.2025	Misc.
1906	265/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.4 of the PPA executed between the NTPC Vidyut Vyapar Nigam Limited and Bangladesh Power Development Board, under back-to-back basis with DVC pursuant to PSA dated 6.9.2018 entered between DVC and NVVN for supply of 300 MW of power from DVC’s generating stations to BPDB. DVC	23.12.2025	29.12.2025	Misc.
1905	23/RP/2025 in 45/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Commission’s order dated 19.7.2025 in Petition No. 45/TT/2023. Power Grid Corporation of India Limited	23.12.2025	29.12.2025	Review
1904	956/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 inter alia seeking relaxation under Regulation 11A read with Regulations 5.8 (xi) pertaining to submission of documents demonstrating ownership of 50% of the land for return of Bank Guarantee submitted under Regulation 5.8 (xi)(c). IndianOil NTPC Green Energy Private Limited	23.12.2025	29.12.2025	Misc.
1903	880/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and 12 of the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024 seeking for appropriate directions in order to relax and remove difficulties arising under Regulation 8(8) of the CERC (Deviation Settlement Mechanism and Related Matters) (Second Amendment) Regulations, 2025, thereby enabling payment of appropriate charges to Hydro Pump Storage Power Plants for injecting infirm power in to the Grid/ Transmission System. Greenko AP01 IREP	19.12.2025	29.12.2025	Misc.
1902	856/MP/2025 along with IA No. 129/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 inter alia seeking directions to the Central Transmission Utility of India. ACME Cleantech Solutions Private Limited	23.12.2025	26.12.2025	Misc.
1901	787/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003, read with Articles 11 and 12 of the Transmission Service Agreement dated 11.11.2020, seeking condonation of time overrun & consequent extension of Scheduled COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure and Change in Law events pertaining to POWERGRID Bhadla Transmission Limited. POWERGRID Bhadla Transmission Limited	23.12.2025	26.12.2025	Misc.
1900	305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass-through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	23.12.2025	26.12.2025	Misc.
1899	161/MP/2025 along with IA No. 109/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12% by way of Notification No. 8/2021- central tax (rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 7.4.2022 between ReNew Surya Vihaan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Vihaan Private Limited	23.12.2025	26.12.2025	Misc.
1898	751/TT/2025, 545/TT/2025, 405/TT/2025, 528/TT/2025, 392/TT/2025, 530/TT/2025, 568/TT/2025 and 504/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Augmentation of Transformers in Northern Region Part-B” in the Northern Region. Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Transmission
1897	749/TT/2025, 692/TT/2025, 490/TT/2025, 612/TT/2025, 503/TT/2025, 515/TT/2025 and 523/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset covered under “Transmission System associated with Krishnapatnam UMPP-PART B” in the Western Region Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Transmission
1896	574/TT/2025, 603/TT/2025, 507/TT/2025 and 633/TT/2025.	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the assets under “400 kV Jamshedpur-Rourkela S/C (Ckt-II) Transmission Line” in the Eastern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Transmission
1895	321/MP/2025	Petition under Section 79(1)(f) seeking to direct Respondent No. 1 to pay an amount of Rs. 19,05,31,515/- to the Petitioner. Jindal Saw Limited	09.12.2025	26.12.2025	Misc.
1894	317/MP/2025 along with IA Nos. 58/2025 and 92/2025	Petition under Section 79(1)(b) and (f) read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	09.12.2025	26.12.2025	Misc.
1893	547/MP/2025	Petition under Section 79 and Section 142 of the Electricity Act 2003 read with Regulation 12 of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues. NRLDC	03.12.2025	26.12.2025	Misc.
1892	368/MP/2025	Petition under Section 142 of the Electricity Act, 2003, read with Regulations 70(2) of the CERC (Conduct of Business) Regulations, 2023, in furtherance of the order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance with the directions of the Commission. NTPC Limited	03.12.2025	26.12.2025	Misc.
1891	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	25.11.2025	26.12.2025	Misc.
1890	203/MP/2024 with I.A. No. 113/IA/2025	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to GUVNL to make payment of certain amounts unilaterally deducted/ withheld from the monthly invoices and debit note/ supplementary invoices raised by JITPL Jindal India Power Limited	25.11.2025	26.12.2025	Misc.
1889	337/GT/2024	Petition for revision of tariff after the truing up exercise for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Kopili Hydro Power Station (200 MW). NEEPCO Ltd.	03.12.2025	26.12.2025	Generation
1888	42/GT/2025	Petition for truing up of tariff for the period 2019-24 and determination of tariff for tariff period 2024-29 in respect of Omkareshwar Power Station (520 MW). NHDC Ltd.	03.12.2025	26.12.2025	Generation
1887	889/GT/2025, 890/GT/2025	Petition for revision of tariff of Simhadri Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	27.11.2025	26.12.2025	Generation
1886	888/GT/2025, 893/GT/2025	Petition for truing of the tariff for NLCIL Thermal Power Station-II Expansion 500 MW for the period from 1.4.2019 to 31.3.2024. NLCIL	27.11.2025	26.12.2025	Generation
1885	803/GT/2025	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Rangit Power Station of NHPC Limited. NHPC Limited	27.11.2025	26.12.2025	Generation
1884	650/GT/2025	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Uri-II Power Station of NHPC Limited. NHPC Limited	27.11.2025	26.12.2025	Generation
1883	47/GT/2025	Petition for truing up of 2019-24 tariff and for the determination of 2024-29 in respect of Kopili Hydroelectric Project Stage-II (25 MW). NEEPCO Ltd.	27.11.2025	26.12.2025	Generation
1882	45/GT/2025	Petition for truing up of the tariff for the period 2019-24 and for determination of the tariff for the period 2024-29 in respect of Indira Sagar Power Station (ISPS). NHDC Ltd.	27.11.2025	26.12.2025	Generation
1881	337/GT/2024	Petition for revision of tariff after the truing up exercise for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Kopili Hydro Power Station (200 MW). NEEPCO Ltd.	27.11.2025	26.12.2025	Generation
1880	229/2010	Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3x500 MW) for the period from date of commercial operation of Unit-I to 31.3.2014 (on remand by APTEL) Aravalli Power Company Private Ltd	03.12.2025	26.12.2025	Misc.
1879	896/GT/2025, 899/GT/2025	Petition for truing up of 2019-24 tariff for Panchet Hydel Power Station, Unit-I & II (80MW). DVC	27.11.2025	26.12.2025	Generation
1878	895/GT/2025, 897/GT/2025	Petition for truing up of 2019-24 tariff for Talcher Super Thermal Power Station, Stage-I (1000 MW). NTPC Limited	27.11.2025	26.12.2025	Generation
1877	894/GT/2025, 898/GT/2025	Petition for truing up of 2019-24 tariff for Sipat Super Thermal Power Station Stage-I (3x660 MW). NTPC Limited	27.11.2025	26.12.2025	Generation
1876	891/GT/2025	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of Loktak Power Station of NHPC Limited. NHPC Limited	27.11.2025	26.12.2025	Generation
1875	10/RP/2025	Petition for review of the Commission’s order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	27.11.2025	26.12.2025	Generation
1874	932/MP/2025 Along with the I.A. No. 122/2025	Petition under Section 79 read with Section 158 of the Electricity Act, 2003 seeking referral to arbitration of the present dispute between the Petitioner and Respondent arising out of the claim for liquidated damages of Rs. 57.37 Crores levied by Respondent under Article 4.4.1 of the Power Purchase Agreement dated 23.05.2018. ReNew Wind Energy (AP2) Pvt. Ltd.	23.12.2025	26.12.2025	Misc.
1873	886/TL/2025, 887/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Vindhyachal Varanasi Transmission Limited. Vindhyachal Varanasi Transmission Limited	23.12.2025	26.12.2025	Licence (Transmission)
1872	885/TL/2025, 884/AT/2025	Application under Section 14 & 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, 2024, with respect to Transmission License to SR WR Power Transmission Limited. SR WR Power Transmission Limited	23.12.2025	26.12.2025	Licence (Transmission)
1871	872/TL/2025, 873/AT/2025	Petition under sections 14 and 15 (1) of the electricity act, 2003 read with regulation 5 of the central electricity regulatory commission (procedure, terms and conditions for grant of transmission licence and other related matters), regulations, 2024 for grant of transmission licence to Ananthapuram II Power Transmission Ltd. Anantapur II Power Transmission Limited	23.12.2025	26.12.2025	Licence (Transmission)
1870	871/TD/2025	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 license and other related matters), Regulations, 2020, for grant of an inter-state trading license. KPI Green Energy Limited	23.12.2025	26.12.2025	Licence
1869	868/TD/2025	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 license and other related matters), Regulations, 2020, for grant of an inter-state trading license. K.P. Energy Limited	23.12.2025	26.12.2025	Licence
1868	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	23.12.2025	26.12.2025	Licence (Transmission)
1867	265/MP/2022 alongwith IA No. 63/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Limited	23.12.2025	26.12.2025	Misc.
1866	245/TL/2025	Petition under Sections 14 & 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, 2024 with respect to Transmission License to POWERGRID Kudankulam Transmission Limited. POWERGRID Kudankulam Transmission Limited	23.12.2025	26.12.2025	Licence (Transmission)
1865	210/MP/2023	Petition under Sections 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association (EPTA) and 6 Ors.	23.12.2025	26.12.2025	Misc.
1864	204/MP/2024 along with IA No. 72/2025 & 114/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Private Limited and Solar Energy Corporation of India Limited seeking compensation and relief on account of allowed Change in Law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited (AEGPL) and Anr.	23.12.2025	26.12.2025	Misc.
1863	166/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs. Andhra Pradesh Central Power Distribution Corp. Limited.	23.12.2025	26.12.2025	Misc.
1862	104/MP/2022 alongwith IA No. 106/2024	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 Solar Park Development Co. Ltd.	23.12.2025	26.12.2025	Misc.
1861	16/RP/2025 in 9/TT/2023 along with I.A. No. 96/2025	Review Petition under Section 94 (1)(f) of The Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the Order dated 13.6.2025 passed by this Commission in Petition No. 9/TT/2023. Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Review
1860	458/TT/2024, 691/TT/2025, 829/TT/2025, 580/TT/2025 and 752/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under “Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Transmission
1859	448/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined asset under the “Transmission System associated with evacuation of power from Karcham Wangtoo Hydro Electric Project (HEP) located in the State of Himachal Pradesh to POWERGRID Abdullapur Sub-station located in the State of Haryana” in the Northern Region. Powergrid Himachal Transmission Limited	23.12.2025	26.12.2025	Transmission
1858	102/TT/2025	Petition for the determination of the capital cost and transmission tariff pertaining to the FY 2024-25 to FY 2028-29 for one spare unit (1-Ph) 80 MVAR reactor at 765 kV Warangal New Substation Transmission System constructed, maintained and operated by Warora Kurnool Transmission Limited vide Licence No. 79/Transmission/2022/CERC. Warora Kurnool Transmission Limited	23.12.2025	26.12.2025	Transmission
1857	30/RP/2024 in 193/TT/2023	Review Petition for seeking Review of the Order dated 30.5.2024 passed by the Commission in Petition No. 193/TT/2023, wherein the Commission has determined the transmission tariff from the Actual DOCO to 31.3.2024 for Asset under “Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta-Kolar S/C line” in the Southern Region. Power Grid Corporation of India Limited	23.12.2025	26.12.2025	Review
1856	96/MP/2015	Petition under Section 79(1)(c) & (f) and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the Respondent and encashment of bank guarantee. Chettinad Power Corporation Private Limited	23.12.2025	24.12.2025	Misc.
1855	1015/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network access to the Inter- State Transmission System) Regulations, 2022 (as amended) seeking extension in timeline for achieving Financial Closure as a “condition subsequent” to be satisfied by the Connectivity Grantee under Regulation 11A(2) thereof and extension of start date of connectivity pursuant to Regulation 11A(2A). Datta Power Infra Private Limited	19.12.2025	24.12.2025	Misc.
1854	1014/MP/2025 along with IA No. 131/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Commission's Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioners Connectivity dated 10.9.2021. Renew Dinkar Urja Pvt. Ltd. & Anr.	19.12.2025	24.12.2025	Misc.
1853	979/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 11 and 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024 (“2024 DSM Regulations”) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking appropriate directions for holding and declaring that the 160 MW Sui Generis Blended Wind Power Project (based on 81% wind component and 19% solar component) of the Petitioner be considered and treated as a generating station based on wind resource for the purpose of the 2024 DSM Regulations and more specifically under Regulation 8(4) of the 2024 DSM Regulations. Vena Energy Vidyuth Private Limited	19.12.2025	24.12.2025	Misc.
1852	728/MP/2025 along with IA No. 67/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. Ganeko One Energy Private Limited (Ganeko) and Anr.	19.12.2025	24.12.2025	Misc.
1851	1000/GT/2025, 955/GT/2025	Petition for truing up of 2019-24 tariff for Maithon Hydel Power Station, Unit-I to III (63.20MW). DVC	11.12.2025	23.12.2025	Generation
1850	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, APPCC & 5 others.	09.12.2025	23.12.2025	Misc.
1849	218/MP/2022 along with IA No. 112/2025, 105/MP/2023 along with IA No. 110/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 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 and anr, Andhra Pradesh Power Coordination Committee and Ors.	09.12.2025	23.12.2025	Misc.
1848	432/MP/2019 along with IA Nos. 82/2023 & 111/2025	Petition under Section 79 read with statutory framework governing procurement of power through competitive bidding and PPA dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to the default of Procurers. Sasan Power Limited	09.12.2025	23.12.2025	Misc.
1847	658/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Indian Electricity Grid Code Regulations 2023 (as amended), CERC (Terms & Conditions) of Tariff Regulations 2024, and Chapter-III of CERC (Conduct of Business) Regulations, 2023 for Patratu Thermal Power Station, Phase-I (PTPS-I) (3x800 MW) seeking directions with regard to issue of Control Area Jurisdiction for Scheduling of Power on & after COD of Unit #1. Patratu Vidyut Utapadan Nigam Limited	19.12.2025	23.12.2025	Misc.
1846	447/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulations 15(1)(d) and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking to bring on record a change in the name of the Applicant. Essar Power Transmission Company Limited	19.12.2025	23.12.2025	Misc.
1845	360/TT/2025	Petition under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the 2024-29 period for 2 x 400 kV Bays at Jhanor Gandhar GPS owned by NTPC. Essar Power Transmission Company Limited	19.12.2025	23.12.2025	Transmission
1844	914/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the combined elements of Talcher and Kolar (HVDC portion) (Combined Asset-I) and combined elements of Talcher and Kolar (AC Portion) (Combined Asset-II) under Transmission System associated with Talcher II project in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 Power Grid Corporation of India Limited	19.12.2025	22.12.2025	Transmission
1843	519/TT/2025, 745/TT/2025, 747/TT/2025, 917/TT/2025, 967/TT/2025 and 374/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under “Vindhyachal Stage-I Additional Transmission System” in the Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	19.12.2025	22.12.2025	Transmission
1842	502/TT/2025, 398/TT/2025, 416/TT/2025, and 536/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Installation of STATCOMs” in the Western Region. Power Grid Corporation of India Limited	19.12.2025	22.12.2025	Transmission
1841	415/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset: Asset 1: Combined Asset of WRSS-II Set A (Part 1), Asset 2: Combined Asset of WRSS-II Set A (Part 2), Asset 3: Combined Asset of WRSS-II Set B, Asset 4: Combined Asset of WRSS-II Set C, Asset 5: Combined Asset of WRSS-II Set D (Part 1) and Asset 6: Combined Asset of WRSS-II Set D (Part 2)” under “Western Regional System Strengthening Scheme-II” in the Western Region. Power Grid Corporation of India Limited	19.12.2025	22.12.2025	Transmission
1840	399/TT/2025, 839/TT/2025, 918/TT/2025, 950/TT/2025 and 951/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Asset-A: 400 kV D/C (Quad) Vadodara-Asoj Transmission Line along with associated bays at Asoj (GETCO Sub-station), Asset-B1: 400 kV Bay at Vadodara GIS for 400 kV D/C Vadodara- Asoj Circuit-1, Asset-B2: 400 kV Bay at Vadodara GIS for 400 kV D/C Vadodara- Asoj Circuit-2, Asset-C1: 765 kV 240 MVAR Switchable Line Reactor of Circuit-I of 765 kV D/C Aurangabad-Padghe Line charged as Bus Reactor at Aurangabad Sub-station, Asset-C2: 765 kV 240 MVAR Switchable Line Reactor of Circuit-II of 765 kV D/C Aurangabad-Padghe Line charged as Bus reactor at Aurangabad Sub-station and Asset-D: Aurangabad-Padghe 765 kV D/C Line and Padghe (Powergrid)-Padghe/Kudus (MSETCL) 400 kV D/C Quad Line alongwith associated bays and establishment of 765/400 kV 2X1500 MVA Padghe GIS Sub-station under "System Strengthening in North/West Part of WR for IPP Projects in Chattisgarh (IPP-E)" in the Western Region. Power Grid Corporation of India Limited	19.12.2025	22.12.2025	Transmission
1839	396/TT/2025	Petition for determination of the tariff of the APTRANSCO owned intra-State transmission lines which facilitated for flow of inter-State power for the period from 1.11.2020 to 31.3.2021 for inclusion in POC mechanism. Transmission Corporation of Andhra Pradesh Limited	19.12.2025	22.12.2025	Transmission
1837	826/TT/2025, 836/TT/2025, 742/TT/2025, 732/TT/2025, 821/TT/2025, 878/TT/2025 and 831/TT/2025	Petition for determination of the transmission tariff for the 2024-29 tariff period for 2x500 MVA, 400/220 kV ICT at Pune (Shikrapur) along with associated ICT bays and 4 Nos. 220 kV Line bays under “Western Region Expansion Scheme-XXVI” in the Western Region. Power Grid Corporation of India Limited	16.12.2025	22.12.2025	Transmission
1836	591/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at Gazuwaka under CTP Augmentation” in the Southern Region. Power Grid Corporation of India Limited	16.12.2025	22.12.2025	Transmission
1835	910/MP/2025	Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for grant of time to one of the Promoter Shareholders for diluting its stake in the Petitioner Company to meet the requirement/ compliance under Regulation 15 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Ltd.	16.12.2025	22.12.2025	Misc.
1834	865/MP/2025	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 Peak Day Ahead Market (Peak DAM) and Peak Real Time Market (Peak RTM). Hindustan Power Exchange Limited	16.12.2025	22.12.2025	Misc.
1833	864/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021, seeking approval, for introduction of Peak Day Ahead Market and Peak Real Time Market Contracts on the Petitioner’s ‘PRATYAY’ Platform. Power Exchange of India Limited	16.12.2025	22.12.2025	Misc.
1832	533/TT/2025, 562/TT/2025, 563/TT/2025, 729/TT/2025 and 730/TT/2025	Petition for determination of tariff for assets under “Eastern Region Expansion Scheme - XXXVI (ERES-XXXVI)” in the Eastern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	16.12.2025	22.12.2025	Transmission
1831	445/TT/2024	Petition for claiming the Yearly Transmission Charges for 12 Nos. of 220kV lines for the FY-22 and FY-23, owned by KPTCL identified as carrying Inter-state Power by the Karnataka SLDC, Bengaluru. Karnataka Power Transmission Corporation Limited	16.12.2025	22.12.2025	Transmission
1830	258/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for the “Transmission System Strengthening Scheme for Evacuation of Power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part-A1” in the Northern Region. Power Grid Corporation of India Limited	16.12.2025	22.12.2025	Transmission
1829	179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-n 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, 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	25.11.2025	22.12.2025	Misc.
1828	765/MP/2025	Petition under section 79 of the Electricity Act, 2003 read with Regulation 24 (Power to Relax), 25 (Power to Remove Difficulty) and Regulation 7 and 14 of the CERC (Ancillary Services) Regulations, 2022 along with Regulation 57 (Power to Relax) and 58 (Power to Remove Difficulty) as read with Regulation 45(9)(a)(ii), Regulation 45(12) and 49(1)(a)(iii) of the CERC (IEGC) Regulations, 2023 and Regulations 67 and 68 of the CERC (Conduct of Business) (Amendment) Regulations, 2023 seeking exemption from Ancillary services and/or relaxation of ramp rate for the Assam gas based power station and Agartala gas based power station. NEEPCO	09.12.2025	22.12.2025	Misc.
1827	334/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the notification dated 1.1.2024 of MOEF&CC is a change in law event in terms of Article 34 and Article 39.1 of the PSA dated 26.12.2014 executed with KSEBL, and consequently allow the Petitioner to claim change in law compensation on account of additional expenditure incurred in terms of the said change in law event. BALCO	09.12.2025	22.12.2025	Misc.
1826	907/MP/2025	Petition under Section 79(1)(c) read with 79(1)(k) of the Electricity Act, 2003, read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Aces sot the inter-State Transmission System) Regulations, 2022 read with Regulation 43(6) of the Indian Electricity Grid Code seeking removal of certain difficulty from this Commission along with the consequential reliefs sought by the Petitioner. Uttar Pradesh Power Corporation Limited	16.12.2025	22.12.2025	Misc.
1825	718/GT/2025	Petition for determination of generation tariff of Parbati-II HE Project (800 MW) for the period 1.4.2025 to 31.3.2029 NHPC Limited	11.12.2025	19.12.2025	Generation
1824	702/GT/2025	Petition for approval of 2024-29 tariff of Tanda STPS Stage-I (440 MW). NTPC Limited	09.12.2025	19.12.2025	Generation
1823	701/GT/2025	Petition for revision of 2019-24 tariff of Tanda STPS Stage-I (440 MW) after the truing up exercise. NTPC Limited	09.12.2025	19.12.2025	Generation
1822	697/GT/2025, 698/GT/2025	Petition for revision of 2019-24 tariff of Rihand STPS Stage-III (1000 MW) after the truing up exercise. NTPC Limited	09.12.2025	19.12.2025	Generation
1821	254/MP/2024 along with IA No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	09.12.2025	19.12.2025	Misc.
1820	IA No. 130/2025 in 550/MP/2025	Interlocutory Application seeking issuance of ad-interim directions in the form of a stay of the operation and/or revocation of the Notice dated 12.3.2025 till the final disposal of the Petition No. 550/MP/2025. Ayana Renewable Power Four Private Limited	11.12.2025	18.12.2025	Misc.
1819	396/TT/2024	Petition for the determination of the transmission tariff for the 2019-24 tariff period for the assets under “Eastern Region Strengthening Scheme – XXII” in the Eastern Region. Power Grid Corporation of India Limited	16.12.2025	18.12.2025	Transmission
1818	354/TT/2025	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing-up of transmission tariff for the 2019-24 period, and determination of transmission tariff for the 2024-29 period for the Transmission System maintained and operated by Essar Transco Limited. Essar Transco Limited	16.12.2025	18.12.2025	Transmission
1817	282/TT/2025	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing-up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the transmission system constructed, maintained and operated by the Petitioner. Adani Transmission (India) Limited	16.12.2025	18.12.2025	Transmission
1816	207/TT/2024	Approval under Sections 61, 62, 79(1)(c), and 79(1)(d) of the Electricity Act, 2003, read with Regulation 86 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing-up for the period from COD to FY 2018-19 and determination of tariff for the 2019-24 period for 400 kV Srinagar- Srinagar PH Line (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarakhand Limited	16.12.2025	18.12.2025	Transmission
1815	975/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/ 4000 MWh Energy Storage System (ESS) and selected through competitive bidding process (SECI-ISTS-XX) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	16.12.2025	18.12.2025	Adoption
1814	906/MP/2025	Petition under Section 17(3) & 17(4) of the Electricity Act seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No. 3 i.e., Catalyst Trusteeship Limited, who is acting as the Security Trustee for the purpose of holding the securities on behalf of and for benefit of the lender i.e., Respondent No. 2, Power Finance Corporation Limited, and any other banks and financial institutions participating in the facility, in terms of the Security Trustee Agreement dated 19.09.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s Transmission Project. Khavda IV A Power Transmission Limited	16.12.2025	18.12.2025	Misc.
1813	863/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No.2 for the benefit of the Lender, Respondent No.3. Anantpur II REZ Transmission Limited	16.12.2025	18.12.2025	Misc.
1812	858/AT/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Davanagere Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Davanagere Power Transmission Limited	16.12.2025	18.12.2025	Adoption
1811	855/MP/2025	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 6.1.2016 for creation of security interest in the transmission project assets and other relevant documents of Warora Kurnool Transmission Limited in the favour of new Security Trustee. Warora Kurnool Transmission Limited	16.12.2025	18.12.2025	Misc.
1810	IA No. 127/2025 in 788/MP/2025	Application for Directions on behalf of the Respondent, Tamil Nadu Power Distribution Corporation Limited, under Section 94(2) of the Electricity Act, 2003. Tamil Nadu Power Distribution Corporation Limited	03.12.2025	18.12.2025	Misc.
1809	911/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.11.2023 executed between Eden Renewable Alma Private Limited and Solar Energy Corporation of India Limited, seeking approval of and consequential relief for Change in Law events. Eden Renewable Alma Private Limited	09.12.2025	17.12.2025	Misc.
1808	412/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under transmission system associated with Kaiga 3 and 4 (2x235 MW) Project in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	11.12.2025	16.12.2025	Transmission
1807	655/TT/2025	Petition for truing up of the transmission tariff for the period FY 2019-20 to FY 2023-24 for the Existing Transmission and Distribution System (excluding 400 kV lines). Damodar Valley Corporation	11.12.2025	15.12.2025	Transmission
1806	634/TT/2025, 486/TT/2025, 561/TT/2025, 510/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for assets under “Fiber Optic Communication System for Central Sector Sub-stations & Generating Stations” in the Southern Region. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1805	606/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A” in the Southern Region. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1804	477/TT/2025, 478/TT/2025, 479/TT/2025, 483/TT/2025, 484/TT/2025, 520/TT/2025, 593/TT/2025, 598/TT/2025, 609/TT/2025, 611/TT/2025, 404/TT/2025, 534/TT/2025, 496/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under Provision of STATCOM at Nalagarh and Lucknow in the Northern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1803	337/TT/2022	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, 2019 for determination of the transmission tariff from COD to 31.3.2024 for the asset under the “Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part – B1)” in the Eastern Region. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1802	58/TT/2025, 194/TT/2025, 537/TT/2025, 543/TT/2025, 576/TT/2025, 493/TT /2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024- 29 tariff period for Assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-A” in the Eastern Region. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1801	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing up of transmission tariff for 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff for the 2019-24 period 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	11.12.2025	15.12.2025	Transmission
1800	1004/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking directions for acceptance of Capex LC to fulfil the requirement of submitting documents demonstrating achievement of financial closure. TP Saurya Limited	11.12.2025	15.12.2025	Misc.
1799	870/AT/2025	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System being established by Mandsaur I RE Transmission Limited (a 100% wholly owned subsidiary of Powergrid Corporation of India Limited). Mandsaur I RE Transmission Limited	11.12.2025	15.12.2025	Adoption
1798	IA No. 129/2025 in 856/MP/2025	Interlocutory Application seeking urgent listing of Petition bearing No.856/MP/2025 titled ACME Cleantech Solutions Private Limited v. Central Transmission Utility of India Limited. ACME Cleantech Solutions Private Limited	11.12.2025	15.12.2025	Misc.
1797	IA No. 128/2025 in 303/MP/2024	Interlocutory application seeking interim directions including a direction to all Respondents to not take any precipitative or coercive action against the Petitioner applicant. Udupi Kasargode Transmission Limited	11.12.2025	15.12.2025	Misc.
1796	IA No. 126/2025 in 192/MP/2021	Application under Section 94 Electricity Act, 2003 seeking a direction upon the Respondent No. 1 to accept the request of the Petitioner to replace the existing Performance Bank Guarantee bearing no. 2158001515321 with a new Performance Bank Guarantee to be furnished by the said applicant/petitioner, amongst other reliefs. SBSR Power Cleantech Eleven Private Limited	11.12.2025	15.12.2025	Misc.
1795	859/MP/2025 along with IA No.107/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended), inter alia, seeking quashing/setting aside of the letter dated 3.09.2025 issued by Central Transmission Utility of India Limited revoking the Connectivity of 93 MW granted to Nannai Solar Park Private Limited along with sub sequential relief(s) thereof. Nannai Solar Park Private Limited	09.12.2025	15.12.2025	Misc.
1794	835/MP/2025	Petition Under Section 79(1)(C) & 79(1)(K) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 11 & 12 of Central Electricity Regulatory Commission (Deviation settlement mechanism and related matters) Regulations, 2024, Regulation 41 & 42 of the GNA Regulations, 2022 and any other relevant laws seeking inter alia the approval of the metering scheme proposed by the Petitioner in relation to the BESS Project being setup pursuant to Regulation 5.2 of the GNA Regulations, 2022 to optimize the usage of already granted connectivity quantum of 1200 MW to the Petitioner / its SPVs. ACME Solar Holdings Limited	09.12.2025	15.12.2025	Misc.
1793	814/MP/2025	Petition Under Section 79(1)(c), (f) and (k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waree Forever Energies Private Limited	09.12.2025	15.12.2025	Misc.
1792	716/MP/2025, 717/MP/2025, 721/MP/2025, 726/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of 102 MW connectivity at Gadag-II PS from 31.12.2025 till 8.4.2027. Aditya Birla Renewables Subsidiary Limited, ABREL (RJ) Projects Limited	09.12.2025	15.12.2025	Misc.
1791	757/MP/2025 along with IA No.93/2025	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 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 11 Tamil Nadu Power Distribution Company Limited (TNPDCL)under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 20.2.2023, 31.3.2023 12.6.2023, 23.8.2023, 23.10.2023, 12.4.2024, 15.10.2024, 27.12.2024, 28.2.2025, 30.4.2025 issued by the Ministry of Power, Government of India under Section 11 (1) of the Electricity Act, 2003. Coastal Energen Private Limited	09.12.2025	15.12.2025	Misc.
1790	695/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of the effectiveness of connectivity from 22.12.2025 till 2.6.2027. VEH Green Energy Private Limited, Gadag Power India Private Limited	09.12.2025	15.12.2025	Misc.
1789	369/MP/2025 along with IA No. 94/2025, 430/MP/2025 along with IA No. 99/2025	Petition under Section 79 of Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release of outstanding balance along with LPS for the Change in Law compensation allowed by order dated 13.5.2021 in Petition No. 73/MP/2020. Adani Solar Energy Jodhpur Three Limited, Adani Solar Energy Jodhpur Four Private Limited	09.12.2025	15.12.2025	Misc.
1788	340/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking issuance of direction(s) to the Respondent for payment of outstanding principal amount and applicable Late Payment Surcharge for renewable power supplied by the Petitioner to the Respondent under the Power Supply Agreement dated 7.8.2018 and further directions to the Respondent for signing a Supplementary PSA incorporating developments regarding the sale of power by the Petitioner to the Respondent. Solar Energy Corporation of India Limited	09.12.2025	15.12.2025	Misc.
1787	308/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the Notification dated 1.1.2024 of MoEF&CC is a Change in Law Event in terms of Article 10 of the Power Purchase Agreement dated 23.8.2013 read with Addendum dated 10.12.2013 executed with Tamil Nadu Generation and Distribution Company Limited, and consequently allow the Petitioner to claim Change in Law compensation on account of additional expenditure incurred in terms of the said Change in Law event. Bharat Aluminium Company Limited	09.12.2025	15.12.2025	Misc.
1786	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition for under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003. Aurum Renewable Energy Limited, KVK Energy Venture Private Limited, Diwakar Solar Projects Limited	09.12.2025	15.12.2025	Misc.
1785	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.01.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 01.04.2024 to 31.07.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	09.12.2025	12.12.2025	Misc.
1784	776/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project 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 No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.7.2023 (as amended from time to time). Rewa Ultra Mega Solar Limited (RUMSL) & Anr.	09.12.2025	12.12.2025	Adoption
1783	773/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/2400 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with “Greenshoe Option” on anywhere in India basis selected through Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	09.12.2025	12.12.2025	Adoption
1782	770/MP/2025 along with IA No. 80/2025	Petition under Section 79 of the Electricity Act 2003, Regulation 15 of CERC, Conduct of Business Regulation and Regulation 42 and 44 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking termination of the Connectivity and GNA and termination of the Power Purchase Agreement (PPA) dated 10.09.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liability. Viento Renewables Private Limited	09.12.2025	12.12.2025	Misc.
1781	764/MP/2025	Petition under Sections 79(1)(f) of the Electricity Act, 2003, for return of arbitrary and illegal deduction amounting to Rs.33,82,46,302/- plus applicable interest by Respondent No.1/ Torrent Power Ltd. towards alleged replacement cost and liquidated damages for non-supply of power by Respondent No.2/ MB Power Ltd. during the period an interim stay granted by Hon’ble High Court of judicature at Madras was in force restraining PGCIL from giving effect to MTOA. PTC India Limited	09.12.2025	12.12.2025	Misc.
1780	667/MP/2025 along with IA No. 55/2025	Petition under Section 79, and Section 79(1)(D of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 20.4.2023 executed between the Petitioner (i.e., KPSI Transmission Limited) and Central Transmission Utility of India Limited, seeking extension of Scheduled COD on account of occurrence of Force Majeure events and additional expenditure incurred on account of change in scope of work. KPS1 Transmission Limited	09.12.2025	12.12.2025	Misc.
1779	324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	09.12.2025	12.12.2025	Misc.
1778	282/MP/2021, 141/MP/2022	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, PTC India Limited	09.12.2025	12.12.2025	Misc.
1777	240/MP/2024 along with IA No. 56/2024	Petition under Section 79(1) (c) (f) of the Electricity Act, 2003 and seeking to direct CTUIL to split the connectivity of the Petitioner’s Project to avail the available margins of 350MW in Bhadla-II PS, 350MW in Bhadla-III PS and the remaining capacity of 300MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023 Avaada Energy Private Limited	09.12.2025	12.12.2025	Misc.
1776	94/MP/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited	09.12.2025	12.12.2025	Misc.
1775	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	09.12.2025	10.12.2025	Misc.
1774	808/MP/2025	Petition under Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval of input price of coal supplied from Kerandari Coal Mine to end use generating station i.e., Tanda-II STPS for the period from Commercial Operation Date i.e., 1.4.2025 to 31.3.2029 NTPC Limited	03.12.2025	08.12.2025	Misc.
1773	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydroelectric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDCIL	25.11.2025	08.12.2025	Misc.
1772	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited , PTC India Limited	03.12.2025	08.12.2025	Misc.
1771	879/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking an extension of the Start Date of Connectivity as per the Intimation of Final Grant of Connectivity dated 15.11.2025. VEH Wind Energy Private Limited	03.12.2025	08.12.2025	Misc.
1770	850/MP/2025 along with I.A. No. 104/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with relevant provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 in respect to timeline for achieving Financial Closure as a condition subsequent to be satisfied by the Connectivity Grantee under Regulation 11A(2). ReNew Vikram Shakti Private Limited and Anr.	03.12.2025	08.12.2025	Misc.
1769	IA No. 124/2025 in Petition No. 769/MP/2025	Interlocutory application for appropriate directions in Petition under Section 79 of Electricity Act 2003 (“the Act”) read with Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 (‘Impugned Letter’) issued by the Central Transmission Utility of India Limited (CTUIL) vide which the connectivity of 1250 MW of the Petitioner was revoked pursuant to Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s). Sarjan Realities Private Limited	27.11.2025	08.12.2025	Misc.
1768	956/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 inter alia seeking relaxation Regulation 11A read with Regulation 5.8 (xi) pertaining to submission of documents demonstrating ownership of 50% of the land for return of Bank Guarantee submitted under Regulation 5.8(xi)(c). IndainOil NTPC Green Energy Private Limited	03.12.2025	08.12.2025	Misc.
1767	872/TL/2025, 873/AT/2025	Petition under sections 14 and 15 (1) of the electricity act, 2003 read with regulation 5 of the central electricity regulatory commission (procedure, terms and conditions for grant of transmission licence and other related matters), regulations, 2024 for grant of transmission licence to Ananthapuram II Power Transmission Ltd. Anantapur II Power Transmission Limited	03.12.2025	08.12.2025	Licence (Transmission)
1766	851/MP/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 04.07.2025 between AMPIN Energy Green Four Private Limited and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021- Integrated Tax (Rate) and Notification No. 08/2021- Central Tax (Rate) dated 30.09.2021 and imposition of BCD on solar cells and solar modules to 25% and 40% respectively by way of MNRE Office Memorandum dated 9.03.2021. AMPIN Energy Green Private Limited and Anr.	03.12.2025	08.12.2025	Misc.
1765	840/MP/2025	Petition under Section 17 of the Electricity Act 2003 read with Article 7 of Part B of Debenture Trust Deed dated 03.06.2025 read with Article 15 of the Transmission Service Agreement dated 02.12.2021 for approval / bringing on record the issuance of debentures (INR denominated, senior, rated, listed, unsecured and redeemable non-convertible) and appointment of Vardhman Trusteeship Private Limited as the Debenture Trustee and creation of security in favour of the said Debenture Trustee. Rajgarh Transmission Limited	03.12.2025	08.12.2025	Misc.
1764	824/TL/2025, 825/AT/2025	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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	03.12.2025	08.12.2025	Licence (Transmission)
1763	777/MP/2025	Petition under Regulation 9 (7) of CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, Para 9.3 of the CERC Approved Detailed procedure for recovery of charges in case of deficit in the Deviation and Ancillary Pool Account dated 15.10.2024 and the directions issued by Hon'ble CERC in Petition No. 01/SM/2025 regarding Recovery of Legacy Dues in pursuance of DSM Regulations, 2024. National Load Despatch Centre	03.12.2025	08.12.2025	Misc.
1762	682/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 16.10.2020 (TSA) seeking condonation of time overrun & consequential extension of Schedule COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Bikaner Transmission System Limited. POWERGRID Bikaner Transmission System Limited	03.12.2025	08.12.2025	Misc.
1761	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	03.12.2025	08.12.2025	Licence (Transmission)
1760	673/MP/2025	Petition seeking regulatory compliance by issuing direction to National Load Dispatch Centre, the Central Agency under Regulation 17 of the CERC (Terms and Condition for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 to allowing the Petitioner to trade Renewable Energy Certificate issued to the Petitioner against self-consumption of electricity at its co–generation facilities. Simbhaoli Power Private Limited	03.12.2025	08.12.2025	Misc.
1759	670/MP/2025	Petition under Section 79 of Electricity Act, 2003 read with Article 17 of the Power Purchase Agreements dated 25.11.2021 (PPAs) executed between Avaada Sunshine Energy Private Limited, West Central Railway & Rewa Ultra Mega Solar Limited, and Avaada Sunshine Energy Private Limited, Madhya Pradesh Power Management Company Limited & Rewa Ultra Mega Solar Limited seeking declaration that change in Goods and Services Tax from 5% to 12% and 13.8%, respectively w.e.f. 01.10.2021 by way of GST Amendment Notifications qualifies as ‘Change in Law’ event under Article 17 of the PPAs and consequently, direction to respondents to compensate the Petitioner towards additional expenditure incurred on account of the ‘Change in Law’ event along with carrying cost. Avaada Sunshine Energy Private Limited	03.12.2025	08.12.2025	Misc.
1758	431/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGS) in tranches of at least 10 MW for the Petitioner's Wind Power Project. Powerica Limited	03.12.2025	08.12.2025	Misc.
1757	335/MP/2025	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 6.2.2007 and 2.2.2007 read with the corresponding SPPAs both dated 05.12.2018 (and SPPAs dated 30.3.2022) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited. Gujarat Urja Vikas Nigam Limited	03.12.2025	08.12.2025	Misc.
1756	330/MP/2025	Petition for truing up of security expenses from 1.4.2019 to 31.3.2024 and recovery of security expenses from 1.4.2024 to 31.3.2029 under Regulations 15(1)(d) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	03.12.2025	08.12.2025	Misc.
1755	322/TL/2024	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 License and other related matters) Regulations, 2009, seeking grant of the transmission licence to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	03.12.2025	08.12.2025	Licence (Transmission)
1754	204/MP/2024 along with IA No. 72/2025 & 114/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Private Limited and Solar Energy Corporation of India Limited seeking compensation and relief on account of allowed Change in Law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited and Anr.	03.12.2025	08.12.2025	Misc.
1753	196/MP/2023, 207/MP/2023, 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the Exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited	03.12.2025	08.12.2025	Misc.
1752	786/MP/2025 along with IA No. 84/2025 and	Petition under Section 79 of the Electricity Act, 2003 seeking quashing of illegal claim of Rs. 16,95,00,00/- raised by the Respondent No.1/TNPDCL vide demand notice dated 2.4.2025 towards the payment of liquidated damages in terms of Article 4.8 of the Power Purchase Agreement dated 23.8.2013 for being barred by limitation. Jindal Power Limited	03.12.2025	08.12.2025	Misc.
1751	877/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for the “Establishment of 765/400/220 kV Sub-station at Kurnool-III, Extension of 765 kV Kurnool (New) D/C Line” under “Transmission System for Kurnool Wind Energy Zone / Solar Energy Zone (AP)- Part-A & Part-B” in the Southern Region. Power Grid Corporation of India Limited	03.12.2025	08.12.2025	Transmission
1750	875/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for asset under ‘Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B” in the Western Region. Power Grid Corporation of India Limited	03.12.2025	08.12.2025	Transmission
1749	806/MP/2025	Petition Under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulations 65 and 70(2) and of the CERC (Conduction of Business) Regulations, 2023 against the Respondent No. 1- Bihar State Power Holding Company Limited and the Respondent No. 2- PTC India Limited for wilful disobedience and failure to execute this Hon’ble Commission’s final order dated 12.4.2024 passed in Petition No. 109/MP/2022. Jindal India Power Limited	03.12.2025	08.12.2025	Misc.
1748	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to supply of power from the Farakka Super Thermal Power Station. WBSEDCL	03.12.2025	08.12.2025	Misc.
1747	892/GT/2025	Petition for determination of tariff for Thermal Power Station-I Expansion (420 MW) for the period from 1.4.2024 to 31.3.2029. NLCIL	27.11.2025	08.12.2025	Generation
1746	763/MP/2025	Petition seeking in-principle approval for claiming Mineral Bearing Land Tax of Neyveli Mines to be paid under Tamil Nadu Mineral Bearing Land Tax Act, 2024, as a statutory charge, and to be recovered through the Input Price of Lignite of Neyveli Mines from DISCOMs of linked Thermal Stations. NLC India Limited	27.11.2025	08.12.2025	Misc.
1745	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	27.11.2025	08.12.2025	Misc.
1744	874/MP/2025	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 65 and 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the execution of Order dated 25.11.2024 in Petition No. 75/MP/2022 and initiation of appropriate action for non-compliance of directions. JIPL	25.11.2025	08.12.2025	Misc.
1743	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with Article 14.3.1 of the PPA dated 1.4.2013, seeking directions to the Respondents for payment of outstanding LPS on account of the delayed payment of change in law invoices raised by the Petitioner. SEIL Energy India Limited	20.11.2025	08.12.2025	Misc.
1742	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. PSPCL	27.10.2025	08.12.2025	Misc.
1741	912/MP/2025 along with IA No. 117/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeks adjudication of the dispute regarding unilateral imposition and recovery of penalty from the monthly bill of the Petitioner by the Respondents, for an alleged short supply of power under the Power Purchase Agreement dated 26.02.2014. KSK Mahanadi Power Company Ltd	27.11.2025	03.12.2025	Misc.
1740	254/MP/2024 with I.A. No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	18.11.2025	02.12.2025	Misc.
1739	422/MP/2024 with IA No. 90/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	25.11.2025	02.12.2025	Misc.
1738	632/MP/2025	Petition under Section 142 read with Section 79(1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	25.11.2025	02.12.2025	Misc.
1737	654/GT/2025 653/GT/2025	Petition for approval of 2024-29 tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW).. NTPC	20.11.2025	02.12.2025	Generation
1736	710/GT/2025	Petition for truing up of capital cost & generation tariff for 2019-24 tariff period under Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and for determination of generation tariff for 2024-29 tariff period under Regulation 9(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, in respect of Karcham Wangtoo Hydro Electric Project (KW HEP). JSW Hydro Energy Limited	20.11.2025	02.12.2025	Generation
1735	473/GT/2014 (on remand from APTEL)	Revision of tariff of NLC Thermal Power Station II Stage-I (630 MW) and Stage-II (840 MW) on account of additional capital expenditure incurred for the period from 1.4.2009 to 31.3.2014- Truing- up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231/2009 and Order dated 25.6.2013 in Petition No. 17/RP/201. NLC	18.11.2025	02.12.2025	Generation
1734	344/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under "Establishment of Pooling Stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (Set A/ DPR -1)” in the Western Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1733	80/TT/2025, 211/TT/2024 & 330/TT/2023	Petition for determination of the transmission tariff from the COD (Actual/Proposed/Anticipated) to 31.3.2024 for the Transmission Assets under Transmission System Strengthening Scheme for evacuation of power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part B1. Power Grid Corporation of India Limited	20.11.2025	01.12.2025	Transmission
1732	956/MP/2025 along with IA No. 123/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 inter alia seeking relaxation Regulation 11A read with Regulation 5.8 (xi) pertaining to submission of documents demonstrating ownership of 50% of the land for return of Bank Guarantee submitted under Regulation 5.8(xi)(c). IndianOil NTPC Green Energy Private Limited	27.11.2025	01.12.2025	Misc.
1731	782/MP/2025, 833/MP/2025, 817/MP/2025	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b) & (c) of the Electricity Act, 2003 along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. ACME Solar Holding Limited and Anr., AMPIN Energy Green Private Limited and Ors., Juniper Green Cosmic Private Limited	27.11.2025	01.12.2025	Misc.
1730	166/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs. Andhra Pradesh Central Power Distribution Corp. Limited	27.11.2025	01.12.2025	Misc.
1729	14/RP/2025	Review of the order dated 19.06.2025, passed by the Commission in Petition No. 87/AT/2025 titled as ‘NHPC Limited v. M/s Jevargi Solar Power Private Limited and Ors. NHPC Limited	27.11.2025	01.12.2025	Review
1728	11/RP/2025 in 344/MP/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908, along with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for review of the order dated 20.6.2025 in Petition No. 344/MP/2020. Ratnagiri Gas and Power Private Limited	27.11.2025	01.12.2025	Review
1727	330/TT/2023	Petition for determination of transmission tariff from the COD to 31.3.2024 for three numbers assets under “System Strengthening Scheme in the Northern Region–XXXVII (NRSS-XXXVII)”. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1726	211/TT/2024	Petition for determination of transmission tariff from the COD/ Proposed COD/Anticipated COD to 31.3.2024 for 4 Nos. transmission assets under the transmission system associated with the “North East Northern/Western Interconnector-I Project” in the North-Eastern Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1725	102/TT/2025	Petition for the determination of the capital cost and transmission tariff pertaining to the FY 2024-25 to FY 2028-29 for one spare unit (1-Ph) 80 MVAR reactor at 765 kV Warangal New Substation Transmission System constructed, maintained and operated by Warora Kurnool Transmission Limited vide Licence No. 79/Transmission/2022/CERC. Warora Kurnool Transmission Limited	25.11.2025	01.12.2025	Transmission
1724	23/TT/2023	Petition for approval of transmission charges, transmission losses and other conditions for the use of 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating Station at Village-Chowki, Post Jari, District Kullu, Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai, District Kullu, Himachal Pradesh. Malana Power Company Limited	20.11.2025	01.12.2025	Transmission
1723	20/RP/2025 in 359/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 16.12.2024 in Petition No. 359/TT/2023. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Review
1722	18/RP/2025 in 353/TT/2025	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2025. Karnataka Power Transmission Corporation Limited	27.11.2025	01.12.2025	Review
1721	17/RP/2025 in 649/TT/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 2.8.2024 in Petition No. 649/TT/2020 read with Corrigendum order dated 11.9.2024. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Review
1720	403/TT/2025, 544/TT/2025, 407/TT/2025, 418/TT/2025, 419/TT/2025, 482/TT/2025, 601/TT/2025, 607/TT/2025 and 196/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period under “Western Region System Strengthening Scheme (XVIII)” in the Western Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1719	860/TL/2025, 861/AT/2025	Petition 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 License and other related matters) Regulations, 2024 seeking Transmission License for Rajgarh Neemuch Power Transmission Limited. Rajgarh Neemuch Power Transmission Limited	27.11.2025	01.12.2025	Licence (Transmission)
1718	857/TL/2025, 858/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Davanagere Power Transmission Limited. Davanagere Power Transmission Limited	27.11.2025	01.12.2025	Licence (Transmission)
1717	758/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 300 MW Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India as amended from time to time. Solar Energy Corporation of India Limited	27.11.2025	01.12.2025	Adoption
1716	616/MP/2025 along with IA No.50/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	27.11.2025	01.12.2025	Misc.
1715	319/MP/2023	Petition under Section 79 (1)(a), (c) & (f) of the Electricity Act, 2003 read with Regulation 13(8) of the CERC (Sharing of inter- State Transmission Charges and Losses) Regulations, 2020 and Regulation 11 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2022. NTPC Green Energy Limited	27.11.2025	01.12.2025	Misc.
1714	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 the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 regarding non-inclusion/ de-capitalization of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Powergrid Corporation of India Limited	27.11.2025	01.12.2025	Misc.
1713	100/TT/2025, 152/TT/2025, 604/TT/2025, 505/TT/2025, 538/TT/2025 and 535/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under “North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A” in the North Eastern Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1712	80/TT/2025	Petition for determination of the Transmission Tariff from the COD (Actual/Proposed/Anticipated) to 31.3.2024 for the Transmission Assets under “Transmission System Strengthening Scheme for evacuation of power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part B1. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1711	19/RP/2025 in 167/TT/2022	Review Petition for seeking Review of the Order dated 19.5.2024 passed by the Commission in Petition No. 167/TT/2022. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Review
1710	524/TT/2025, 540/TT/2025, 532/TT/2025, 494/TT/2025, 500/TT/2025, 417/TT/2025 and 599/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for transmission assets under “Transmission System associated with Pallatana Gas Based Power Project (GBPP) and Bongaigaon Thermal Power Station (TPS) in the North Eastern Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1709	413/TT/2025, 435/TT/2025, 411/TT/2025, 518/TT/2025 & 420/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “North Eastern Region Strengthening Scheme-IV” in the North Eastern Region. Power Grid Corporation of India Limited	27.11.2025	01.12.2025	Transmission
1708	625/GT/2025, 626/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Units 1, 2 & 3 (3 x 210 MW). DVC Limited	20.11.2025	01.12.2025	Generation
1707	249/MP/2024	Petition under Section 79(1) (f) of the Electricity Act 2003 seeking damages as per the Power Sale Agreement dated 17.7.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited and pro-rata share of Performance Bank Guarantee encashed by Solar Energy Corporation of India Limited pursuant to the order dated 18.3.2024 in I.A No. 83 of 2024 in Appeal No. 29 of 2024 passed by the APTEL. TPDDL	25.11.2025	01.12.2025	Misc.
1706	431/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGS) in tranches of at least 10 MW for the Petitioner's Wind Power Project. Powerica Limited	26.11.2025	01.12.2025	Misc.
1705	365/MP/2025	Petition under Section 79(1)(a)&(f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax and subsequent increase in Usage Charges for 1990 MW Solar Projects is a Change in Law event in terms of Article 10 of the Power Usage Agreements. NTPC Limited and Anr.	25.11.2025	01.12.2025	Misc.
1704	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of interstate trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	25.11.2025	01.12.2025	Misc.
1703	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	27.11.2025	01.12.2025	Misc.
1702	67/MP/2021 along with IA Nos. 17/2021 & 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-state transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited and Anr.	27.11.2025	01.12.2025	Misc.
1701	202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025, 585/MP/2025, 323/MP/2025, 333/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited , NTPC Limited , Adani Wind Energy MP One Private Limited , Azure Power Maple Private Limited , Ostro Kannada Power Private Limited, NTPC Green Energy Limited , Ayana Renewable Power Six Private Limited, Tata Power Renewable Energy Limited , Talettutayi Solar Projects Nine Private Limited , ReNew Surya Aayan Private Limited , Solar Energy Jaisalmer Two Private Limited, TP Saurya Limited, ReNew Surya Vihaan Private Limited , ACME Dhaulpur Powertech Private Limited & Anr , Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	18.11.2025	01.12.2025	Misc.
1700	905/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Prerak Greentech Private Limited (PGPL) and Ors.	25.11.2025	01.12.2025	Misc.
1699	669/MP/2025 along with IA No. 56/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 9.1 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and other enabling powers seeking directions to CTUIL for issuance of final grant of connectivity. Avaada Energy Private Limited	25.11.2025	01.12.2025	Misc.
1698	435/MP/2024 along with IA No.93/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. ACME Jodhpur Solar Private Limited and Anr.	25.11.2025	01.12.2025	Misc.
1697	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 12 of the Transmission Service Agreement dated 23.04.2019, seeking compensation on account of change in law events, and other consequential reliefs related to Bhuj-II Transmission Limited. Powergrid Bhuj Transmission Limited	25.11.2025	01.12.2025	Misc.
1696	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	25.11.2025	01.12.2025	Misc.
1695	305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass-through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	25.11.2025	01.12.2025	Misc.
1694	265/MP/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Private Limited	25.11.2025	01.12.2025	Misc.
1693	168/MP/2023	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 17 of Power Purchase Agreements dated 25.11.2021 seeking rise in Custom Duty of Solar PV Cells and other Components as Change in Law Event. TP Saurya Limited	25.11.2025	01.12.2025	Misc.
1692	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	25.11.2025	01.12.2025	Misc.
1691	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	25.11.2025	01.12.2025	Misc.
1690	4/MP/2021	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions to the Respondent for issuance of Renewable Energy Certificates. Roshni Powertech Private Limited	25.11.2025	01.12.2025	Misc.
1689	771/AT/2025	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff of 1200 MW Wind-Solar Hybrid Power Projects connected to the inter-State Transmission System and selected through a competitive bidding process as per the Guidelines dated 21.8.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	27.11.2025	28.11.2025	Adoption
1688	264/MP/2023	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming for compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.07.2013 read with Paras 155 and 156 of the order dated 12.06.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	27.11.2025	28.11.2025	Misc.
1687	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. Rajgarh Transmission Limited	27.11.2025	28.11.2025	Misc.
1686	65/MP/2025 along with IA No. 121/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Aayan Private Limited	27.11.2025	28.11.2025	Misc.
1685	15/RP/2025 along with IA No.90/2025	Petition under Section 94(1)(f) of the Electricity Act, 2003 for review of the ex-parte judgment dated 29.1.2025 passed in Petition No.189/MP/2024 – M/s Beempow Energy Private Limited v. MP Power Management Company Limited. Madhya Pradesh Power Management Company Limited	27.11.2025	28.11.2025	Review
1684	863/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No.2 for the benefit of the Lender, Respondent No.3. Anantapur II REZ Transmission Limited	25.11.2025	28.11.2025	Misc.
1683	736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited (WLL) & Anr.	25.11.2025	28.11.2025	Misc.
1682	296/MP/2025	Petition under 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 direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	25.11.2025	28.11.2025	Misc.
1681	161/MP/2025 along with IA No. 109/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12% by way of Notification No. 8/2021- central tax (rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 7.4.2022 between ReNew Surya Vihaan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Vihaan Private Limited	25.11.2025	28.11.2025	Misc.
1680	16/RP/2025 in 9/TT/2023 along with I.A. No. 96/2025	Review Petition under Section 94 (1) (f) of The Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 13.6.2025 passed by this Commission in Petition No. 9/TT/2023. Power Grid Corporation of India Limited	25.11.2025	28.11.2025	Review
1679	652/GT/2025, 651/GT/2025	Revision of the tariff of the Dadri Gas Power Station (829.78 MW) for the period from 1.4.2019 to 31.3.2024, after truing-up. NTPC Limited	20.11.2025	27.11.2025	Generation
1678	169/MP/2022 along with I.A. No. 39/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 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. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd GMR Kamalanga Energy Limited	20.11.2025	27.11.2025	Misc.
1677	699/GT/2025, 700/GT/2025	Petition for approval of tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 1.4.2024 to 31.3.2029. SJVN Limited	18.11.2025	27.11.2025	Generation
1676	622/GT/2025	Petition for determination of tariff for the period 2024-29 in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (250MW) NLC India Limited	11.11.2025	27.11.2025	Generation
1675	79/GT/2025	Petition for revision of the tariff of Farakka Super Thermal Power Station Stage-III (500 MW) for the period 2019-24 after truing up exercise. NTPC Limited	13.11.2025	27.11.2025	Generation
1674	448/TT/2024, 12/TT/2025, 372/TT/2024, 438/TT/2025 and 487/TT/2025	Petition for determination of tariff for the asset under “Eastern Region Expansion Scheme – XXVIII (ERES-XXVIII)” in the Eastern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	20.11.2025	26.11.2025	Transmission
1673	343/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for 400 kV Bawana – Mandaula Double Ckt. and 400 kV Bamnauli – Ballabhgarh Double Ckt. transmission lines under Section 62 read with Section 79 of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Delhi Transco Limited	20.11.2025	26.11.2025	Transmission
1672	175/TT/2017	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Sections 62 and 79 of the Electricity Act, 2003 for determination of transmission tariff for 2014-19 tariff period. Delhi Transco Limited	20.11.2025	26.11.2025	Transmission
1671	30/TT/2021	Petition for truing up of transmission tariff for the 2014-19 period and determination of transmission tariff for the 2019-24 period in respect of 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (Powergrid) for Raipur PS (Powergrid)-Rajnandgaon (TBCB) 765 kV D/C line under “Powergrid works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	20.11.2025	26.11.2025	Transmission
1670	143/TT/2025 with IA No. 97 of 2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets consisting of (i) 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line, in the Eastern Region; (ii) 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in the Eastern-Northern Inter-region; and (iii) 400 kV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 kV Double Circuit Bareilly-Mandola Transmission Line, in the Northern Region associated with Tala HEP of Powerlinks Transmission Limited. Powerlinks Transmission Limited	20.11.2025	26.11.2025	Transmission
1669	683/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System. Patran Transmission Company Private Limited	20.11.2025	26.11.2025	Transmission
1668	285/TT/2023, 287/TT/2023	Petition for the determination of tariff for the FY 2014-15 to FY 2018-19 tariff period in respect of Assam Electricity Grid Corporation Limited owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in POC transmission charges. Assam Electricity Grid Corporation Limited	20.11.2025	26.11.2025	Transmission
1667	396/TT/2024	Petition for determination of tariff for the 2019-24 tariff period for the assets under “Eastern Region Strengthening Scheme – XXII” in the Eastern Region. Power Grid Corporation of India Limited	20.11.2025	26.11.2025	Transmission
1666	285/TT/2024	Petition for the determination of transmission tariff from DOCO to 31.3.2024 for transmission Asset: Sub-station: 400kV Bikaner-II PS (Under TBCB) Extension: [2 Nos. of 400kV Line Bays at Bikaner-II PS Bikaner (PG) 400kV D/C (Quad) line formed after removal of LILO of one circuit of Bhadla-Bikaner (RVPN) 400kV D/C (Quad)], Transmission line: 400kV Bikaner-II PS - Bikaner (PG) (Quad) line: [Removal of LILO of one circuit of Bhadla-Bikaner (RVPN) 400kV D/C (Quad) line at Bikaner (PG) and extension of above LILO section from Bikaner (PG) up to Bikaner-II PS to form Bikaner-II PS Bikaner (PG) 400kV D/C (Quad) line] under “Transmission System strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II-Part F1”. Power Grid Corporation of India Limited	20.11.2025	26.11.2025	Transmission
1665	104/TT/2024	Petition for truing up of the transmission tariff for the 400kV Uravakonda-Veltoor I & ll, 400kV Kamavarapukola-Suryapet I & lines for the 2014-19 tariff period and for the determination of transmission tariff for the 400kV Uravakonda-Veltoor I & ll, 400kV Kamavarapukota - Suryapet I &ll lines for the 2019-24 tariff period. Transmission Corporation of Andhra Pradesh Limited	20.11.2025	26.11.2025	Transmission
1664	382/TT/2025	Petition for truing up of the annual fixed charges for the 2019-24 tariff period and the determination of tariff for the 2024-29 tariff period of “New Transmission & Distribution Asset/Element added in between 1.4.2014 to 31.3.2019” with Transmission & Distribution asset of Damodar Valley Corporation. Damodar Valley Corporation	20.11.2025	26.11.2025	Transmission
1663	30/RP/2024 in 193/TT/2023	Review Petition for seeking Review of the Order dated 30.5.2024 passed by the Commission in Petition No. 193/TT/2023, wherein the Commission has determined the transmission tariff from the Actual DOCO to 31.3.2024 for Asset under “Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta-Kolar S/C line” in the Southern Region. Power Grid Corporation of India Limited	20.11.2025	26.11.2025	Review
1662	640/TT/2025, 389/TT/2025	Petition for truing up of the capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of Non-ISTS 400 kV Transmission Lines carrying ISTS Power [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation. Damodar Valley Corporation	20.11.2025	26.11.2025	Transmission
1661	383/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 period for Assets under 400 kV Palatana-Bongaigaon Transmission System Project in the North Eastern Region. North East Transmission Company Limited	20.11.2025	26.11.2025	Transmission
1660	645/GT/2025, 646/GT/2025	Petition for revision of tariff of Rihand STPS Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	18.11.2025	26.11.2025	Transmission
1659	495/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Asset-1: 400 kV Jeypore-Gazuwaka transmission line along with associated bays; and Asset-2: 500 MW HVDC back to back stations at Gazuwaka under “Gazuwaka HVDC back to back project” in the Southern Region. Power Grid Corporation of India Limited	11.11.2025	26.11.2025	Transmission
1658	869/TL/2025 870/TL/2025	Application under Section 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, 2024 with respect to Transmission Licence to Mandsaur I RE Transmission Limited. MRETL	20.11.2025	24.11.2025	Transmission
1657	189/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under “POWERGRID work associated with common transmission system for Phase-II generation projects in Odisha” in the Eastern Region. PGCIL	20.11.2025	24.11.2025	Licence
1656	378/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under “Barh Transmission System” in the Northern, Eastern and Western Region. PGCIL	20.11.2025	24.11.2025	Transmission
1655	196/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for Asset-I: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C RAPP Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-II: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under “Transmission System associated with RAPP 7 & 8, Part-B” in the Northern Region. PGCIL	20.11.2025	24.11.2025	Transmission
1654	620/GT/2025	Petition for truing-up of the Generation tariff of Tripura Gas Based Power Station (101 MW) of North-Eastern Electric Power Corporation Limited (NEEPCO Limited) for the period 2019-24 and determination of tariff for the period 2024-29. NEEPCO	13.11.2025	24.11.2025	Generation
1653	180/MP/2025 along with IA No. 98/2025, 261/MP/2025 alongwith IA No. 74/2025	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	20.11.2025	22.11.2025	Misc.
1652	96/MP/2015	Petition under Section 79(1)(c) & (f) and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the Respondent and encashment of bank guarantee. Chettinad Power Corporation Private Limited	16.11.2025	22.11.2025	Misc.
1651	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, APPCC & 5 others.	11.11.2025	21.11.2025	Misc.
1650	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	11.11.2025	21.11.2025	Misc.
1649	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Barwadih mine for tariff period from 2024-29. NTPC Limited	11.11.2025	21.11.2025	Misc.
1648	31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	11.11.2025	21.11.2025	Misc.
1647	30/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	11.11.2025	21.11.2025	Misc.
1646	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Ltd.	10.11.2025	21.11.2025	Misc.
1645	871/TD/2025	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. KPI Green Energy Limited	20.11.2025	21.11.2025	Licence
1644	868/TD/2025	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. K.P. Energy Limited	20.11.2025	21.11.2025	Licence
1643	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	18.11.2025	21.11.2025	Licence (Transmission)
1642	837/MP/2025 along with IA No.100/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to inter-State Transmission System) Regulations, 2022 invoking this Commission’s power to relax and seeking appropriate relief for retention and extension of its 400 MW connectivity at Solapur Sub-station, operationalised by 31.3.2025, on account of delay in commissioning of its 500 MW installed capacity Hybrid Renewable Energy Project. Serentica Renewables India Private Limited	18.11.2025	20.11.2025	Misc.
1641	642/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 07.03.2023 inter alia seeking extension of the Scheduled Commercial Operation Date due to delay in ISTS readiness and consequent reliefs. Tata Power Renewable Energy Limited	18.11.2025	20.11.2025	Misc.
1640	320/MP/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate mechanism for appropriate compensation to offset financial impact of Change in Law events on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v. Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Private Limited & Ors. v. Union of India & Ors. whereby pursuant to the directions issued the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Limited	18.11.2025	20.11.2025	Misc.
1639	305/MP/2025	Petition for modification in PSA executed with PTC India Limited on dated 30.05.2005, clause 10.1 (ii) for Sale of Power from M/s Lanco Amarkantak Power Limited (now known as Korba Power Limited) and in PSA on dated 16.1.2007, Clause 9.1.3, (for sale of Power from M/s SUGEN). Madhya Pradesh Power Management company	18.11.2025	20.11.2025	Misc.
1638	198/MP/2023	Petition under Section 79 of the Electricity Act, 2003 inter alia seeking quashing of the letter dated 23.02.2023 issued by the CTU to the Petitioner No. 1 and issuance of a declaration that the Petitioners are not liable to pay any bilateral / transmission charges on account of the failure of Solar Energy Corporation of India Limited to execute the Power Purchase Agreement. AMP Energy Green Private Limited and Anr.	18.11.2025	20.11.2025	Misc.
1637	107/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1&2 (2x500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	18.11.2025	20.11.2025	Misc.
1636	337/TT/2022	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, 2019 for determination of the transmission tariff from COD to 31.3.2024 for the asset under the “Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part – B1)” in the Eastern Region. Power Grid Corporation of India Limited	11.11.2025	18.11.2025	Transmission
1635	720/MP/2025	Petition under Section 62 (a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 11 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking in-principle approval for additional capital expenditure incurred towards utilization of ash by disposal through mine void filling, in terms of Ministry of Environment, Forest & Climate Change, Government of India Notification dated 31.12.2021. NTPC Limited	13.11.2025	18.11.2025	Misc.
1634	680/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Powers Pilot Scheme-II on 22.10.2021 for supply of 150MW of power to TANGEDCO for a period 3 years at the rate of INR 3.26 per kWh. TANGEDCO	13.11.2025	18.11.2025	Misc.
1633	331/MP/2024, 581/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited, PTC India Limited	13.11.2025	18.11.2025	Misc.
1632	432/MP/2019 along with IA No. 82/2023	Petition under Section 79 of 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 the default of Procurers. Sasan Power Limited	30.10.2025	18.11.2025	Misc.
1631	249/MP/2024	Petition seeking damages as per the Power Sale Agreement dated 17.7.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited and pro-rata share of Performance Bank Guarantee encashed by Solar Energy Corporation of India Limited pursuant to the order dated 18.3.2024 in I.A No. 83 of 2024 in Appeal No. 29 of 2024 passed by the APTEL. TPDDL	30.10.2025	18.11.2025	Misc.
1630	171/MP/2024	Petition under section 79 (1) (f) of Electricity Act, 2003, read with Regulation 1.5(iv) of the IEGC, 2010 read with Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 and Regulation 65 (1) of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking compensation for breach of the Must-Run status accorded to the Petitioner’s 2x10 MW (AC) solar PV power project with 8MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	30.10.2025	18.11.2025	Misc.
1629	830/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notice dated 04.09.2025 issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Pvt. Ltd. and seeking directions against potential revocation of connectivity. ReNew Green Energy Solutions Private Ltd. & Anr.	13.11.2025	17.11.2025	Misc.
1628	415/MP/2024	Petition under Section 79 of the Electricity Act 2003 read with Regulation 7 (1) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023 and Central Electricity Authority (Technical Standards for Connectivity to the Grid)) Regulations, 2007 and amendment thereof, seeking directions from the Commission to the Respondents regarding non-desirable performance of Inter-State Transmission System (ISTS) connected Renewable Energy (RE) Generating Stations during fault events leading to major generation loss and frequency dip and other associated matters. Northern Regional Load Despatch Centre	13.11.2025	17.11.2025	Misc.
1627	552/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 12 of the Power Purchase Agreement dated 15.1.2024 executed between the Petitioner i.e., Gorbea Solar Private Limited and Solar Energy Corporation of India Limited seeking compensation/appropriate relief to offset the adverse effect of a ‘Change in Law’ viz. the Notification No. 9 of 2024 Integrated Tax (Rate) dated 8.10.2024 issued by the Ministry of Finance, Government of India, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner. Gorbea Solar Private Limited	11.11.2025	17.11.2025	Misc.
1626	451/MP/2025 along with IA No. 36/2025	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking continuation of its GNA/ Connectivity of 700 MW and the consequent directions upon the Respondent/CTUIL to consider Connectivity Bank Guarantees already furnished by the Petitioner with respect to its GNA applications dated 30.05.2024 to 22.06.2024 as sufficient for the purpose of such continuation, with no requirement to submit fresh Connectivity Bank Guarantees. Support Properties Private Limited	10.11.2025	17.11.2025	Misc.
1625	484/MP/2024 along with IA No. 98/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department, Mizoram	10.11.2025	17.11.2025	Misc.
1624	317/MP/2025 along with IA No. 58/2025 and IA No.92/2025	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with clause 4.5 of the power purchase agreement dated 31.08.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	10.11.2025	17.11.2025	Misc.
1623	252/MP/2022	Petition for direction to the Respondents to pay an amount of Rs. 9,11,91,4781- towards reimbursement of the minimum fuel off-take charges (imbalance charges, cost of ship or pay quantity and cost of deficiency quantity of gas) as claimed by the Petitioner which are part of monthly tariff bills. Lanco Kondapalli Power Limited	10.11.2025	17.11.2025	Misc.
1622	856/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 inter alia seeking directions to the Central Transmission Utility of India. ACME Cleantech Solutions Private Limited	10.11.2025	15.11.2025	Misc.
1621	828/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects with 600 MW/2400 MWh Energy Storage Systems (ESS) anywhere in India. SJVN Limited	11.11.2025	15.11.2025	Adoption
1620	827/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. Enerparc Power Trading Private Limited	13.11.2025	15.11.2025	Licence
1619	811/MP/2025 along with IA No.87/2025	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of CERC (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/compliance of this Commissions Order dated 17.4.2023 passed in I.A. No. 12 of 2023 in Petition No. 246/MP/2022. Maharashtra State Electricity Distribution Co. Ltd.	10.11.2025	15.11.2025	Misc.
1618	809/MP/2025 along with IA No. 85/2025	Petition under Section 79(1)(f) of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter-alia seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B(1) of the CERC (General Network Access) (First Amendment) Regulations 2023. Airpower Windfarms Private Limited	11.11.2025	15.11.2025	Misc.
1617	728/MP/2025 along with IA No. 67/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. Ganeko One Energy Private Limited (Ganeko) and Anr.	11.11.2025	15.11.2025	Misc.
1616	558/MP/2025	Petition under Section 79(1) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. NRSS XXIX Transmission Limited	11.11.2025	15.11.2025	Misc.
1615	488/MP/2024	Petition under Section 79(1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003, read with Power Purchase Agreements dated 25.3.2011 & 19.12.2013 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to refund the excess trading margin charged in contravention of the CERC Trading Regulations, 2020 along with Late Payment Surcharge. Adhunik Power & Natural Resources Limited	10.11.2025	15.11.2025	Misc.
1614	383/MP/2023, 384/MP/2023, 12/MP/2024	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 revised Business Rules for extension of the TAM and G-TAM Contracts up to 11 months and alignment with the provisions of GNA Regulations 2022, IEGC Regulations, 2023 and Amendment to Sharing of ISTS Charges and Losses Regulations, 2023. Indian Energy Exchange Limited, Hindusthan Power Exchange Limited, Power Exchange of India Limited	11.11.2025	15.11.2025	Misc.
1613	336/MP/2025	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 revised Business Rules for extension of the TAM and G-TAM Contracts up to 11 months and alignment with the provisions of GNA Regulations 2022, IEGC Regulations, 2023 and Amendment to Sharing of ISTS Charges and Losses Regulations, 2023. SEIL Energy India Limited	10.11.2025	15.11.2025	Misc.
1612	327/MP/2025 along with IA No.20/2025	Petition under Section 79(1)(f) and 79(1)(c) of the Electricity Act, 2003 read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on parts of Respondent, SLDC in refusing to process the Petitioner’s Application for Standing Clearance for grant of Short Term Open Access for 19.2 MW capacity and grant the same within the timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	11.11.2025	15.11.2025	Misc.
1611	319/MP/2022 along with IA Nos. 63/2022 and 19/2025	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking directions to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	10.11.2025	15.11.2025	Misc.
1610	292/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 17 of the power purchase agreements dated 25.11.2021 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on renewable energy equipment w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) dated 28.06.2017 vide Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 amounts to a ‘Change in Law’ event under Article 17 of the Power Purchase Agreements and to further direct the Respondents to pay compensation along with carrying cost towards additional amount incurred on account of increment in of 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 due continuation of Goods and Services Tax rate of 5% which was applicable till 30.09.2021. Talettutayi Solar Projects Nine Private Limited	10.11.2025	15.11.2025	Misc.
1609	239/MP/2024 along with IA Nos. 8/2025 and 70/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Energy Limited	10.11.2025	15.11.2025	Misc.
1608	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited	11.11.2025	15.11.2025	Misc.
1607	36/MP/2024 along with IA No.43/2025, 644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent No. 1 and the Petitioner. Koppal Narendra Transmission Limited	11.11.2025	15.11.2025	Misc.
1606	28/RP/2024 along with IA No. 81/2024 in 255/TT/2021	West Bengal State Electricity Transmission Company Limited West Bengal State Electricity Transmission Company Limited	11.11.2025	15.11.2025	Review
1605	14/RP/2025	Review of the order dated 19.06.2025, passed by the Commission in Petition No. 87/AT/2025 titled as ‘NHPC Limited v. M/s Jevargi Solar Power Private Limited and Ors. NHPC Limited	10.11.2025	15.11.2025	Review
1604	9/RP/2024 with IA No. 19 of 2024 and IA (Diary No. 570 of 2025)	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of the Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited	10.11.2025	15.11.2025	Review
1603	364/MP/2025	Petition under Section 79(1) (b) and (f) seeking adjudication of disputes pertaining to the erroneous deduction of rebate by the Respondents from the payment made to the Petitioner, for supply of power under the Power Purchase Agreement dated 26.2.2014. KSK Mahanadi Power Company Ltd.	10.11.2025	15.11.2025	Misc.
1602	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	10.11.2025	15.11.2025	Misc.
1601	440GT/2024	Petition for truing up of tariff for the period 2019-24 in respect of SUGEN 1147.5 MW Mega Power Plant. Torrent Power Limited	28.10.2025	15.11.2025	Generation
1600	614/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking a declaration that the Respondent No. 1 viz. Tamil Nadu Power Distribution Corporation Limited has failed to comply with the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003, and consequently, seeking for directions upon the said Respondent No.1 to make the payments to the Petitioner in accordance with the benchmark energy charge rate prescribed by the Ministry of Power under the aforesaid directions issued under Section 11, amongst other reliefs. IL & FS Tamil Nadu Power Company Limited	13.11.2025	14.11.2025	Misc.
1599	631/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.7.2020 executed between Apraava Energy Private Limited. And Solar Energy Corporation of India Ltd. seeking compensation on account of increase in GST Rate on renewable energy devices and parts for their manufacture, including Windmill, Wind Operated Electricity Generator (WOEG), from 5% to 12% in terms of Notification No. 08/2021-Integrated Tax (Rate) dated 30.9.2021 issued by Ministry of Finance. Apraava Energy Private Limited	13.11.2025	14.11.2025	Misc.
1598	332/MP/2025, 280/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 14.2.2020 for supply of 150 MW solar power from the ISTS connected Solar Project located at Phalodi, Rajasthan, executed between Adani Solar Energy RJ Two Private Limited and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy RJ Two Private Limited	13.11.2025	14.11.2025	Misc.
1597	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. Bharat Aluminium Company Limited	13.11.2025	14.11.2025	Misc.
1596	824/TL/2025, 825/AT/2025	Application under Section 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	13.11.2025	14.11.2025	Licence (Transmission)
1595	215/MP/2021 along with IA Nos. 34/2022, 2/2023 & 75/2025	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	13.11.2025	14.11.2025	Misc.
1594	348/MP/2023 along with IA No. 83/2025	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	13.11.2025	14.11.2025	Misc.
1593	847/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with relevant provisions of Transmission Service Agreement dated 09.02.2024 and Regulations 65 and 69 of the CERC (Conduct of Business) Regulations, 2023. Dhule Power Transmission Limited	06.11.2025	14.11.2025	Misc.
1592	785/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Article 12 (Change in Law) of Transmission Service Agreement dated 24.08.2022 related to POWERGRID Neemuch Transmission System Limited. POWERGRID Neemuch Transmission System Limited	06.11.2025	14.11.2025	Misc.
1591	758/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 300 MW Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India as amended from time to time. Solar Energy Corporation of India Limited	06.11.2025	14.11.2025	Adoption
1590	366/MP/2022, 367/MP/2022	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC limited in respect of its National Thermal Power Plant Stage-II, Dadri. BRPL, BYPL	30.10.2025	13.11.2025	Misc.
1589	450/MP/2025 along with IA No. 35/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	20.05.2025	13.11.2025	Misc.
1588	180/MP/2025 along with IA No. 98/2025, 261/MP/2025 along with IA No. 74/2025	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to Change in Law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	10.11.2025	12.11.2025	Misc.
1587	44/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of DGEN 1200 MW Mega Power Plant. Torrent Power Limited	28.10.2025	12.11.2025	Generation
1586	291/GT/2014, 292/GT/2014, 316/GT/2014, 319/GT/2014, 323/GT/2014, 338/GT/2014	Petition for approval of tariff of Rihand STPS Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	28.10.2025	12.11.2025	Generation
1585	516/GT/2024	Petition for truing up of tariff for the period 2019-24 in respect of UNOSUGEN 382.5 MW Power Plant (SUGEN 40). Torrent Power Limited	28.10.2025	12.11.2025	Generation
1584	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	10.11.2025	12.11.2025	Misc.
1583	371/MP/2024, 272/MP/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. Jade Hybren Private Limited , Layer Hybren Private Limited	10.11.2025	12.11.2025	Misc.
1582	358/MP/2023 along with IA Nos.90/2023 and 33/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	10.11.2025	12.11.2025	Misc.
1581	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	10.11.2025	12.11.2025	Misc.
1580	314/MP/2025	Petition under Sections 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, and under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulations 67 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 in regard to the certification of transmission system availability of 220 kV Faridabad Gas Based Combined Cycle Power Project (NTPC)- Sector 58 (HVPNL) Transmission Line-Ckt. 1 of the Petitioner. Power Grid Corporation of India Limited	10.11.2025	12.11.2025	Misc.
1579	273/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 140 MW to the Petitioner herein at Davangere District in the State of Karnataka. Layer Hybren Private Limited	10.11.2025	12.11.2025	Misc.
1578	257/MP/2024 along with IA No.102/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of ‘abolition of Safeguard Duty w.e.f. 30.07.2021’as a ‘Change in Law’ event and seeking compensation amounting to Rs. 85,28,38,326.10/- (Rupees Eighty-Five Crores Twenty-Eight Lakhs Thirty-Eight Thousand Three Hundred Twenty-Six point 10 paise only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty. Chhattisgarh State Power Distribution Co. Ltd.	10.11.2025	12.11.2025	Misc.
1577	219/MP/2023	Petition under Section 79 (1)(a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche- I & II and the tariff was adopted by the Commission vide order dated 13.12.2021 in Petition No. 174/AT/2021. NTPC Green Energy Limited	10.11.2025	12.11.2025	Misc.
1576	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 165/MP/2024, 167/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited , Adani Renewable Energy Holding Eighteen Pvt. Ltd. and Anr., Adani Wind Energy Kutch Three Limited, Adani Renewable Energy Holding Four Limited, Adani Renewable Energy Park Rajasthan Limited, Adani Renewable Energy Park Rajasthan Limited	10.11.2025	12.11.2025	Misc.
1575	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 (Aravalli Power Station) to Daulatabad owned, operated, and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited and Ors.	10.11.2025	12.11.2025	Misc.
1574	IA No. 89/2025 in 256/MP/2023	Application under Regulation 38 read with Regulation 26(3)(b) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment of the Petition. Lakadia – Vadodara Transmission Project Limited	10.11.2025	12.11.2025	Misc.
1573	85/MP/2021 along with IA Nos.26/2021, 6/2025 and 14/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Co. of Telangana Ltd.	10.11.2025	12.11.2025	Misc.
1572	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchas Agreement dated 22.04.2007. Punjab State Power Corporation Limited	10.11.2025	12.11.2025	Misc.
1571	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreements dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	10.11.2025	12.11.2025	Misc.
1570	669/MP/2025 along with IA No.56/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 9.1 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and other enabling powers seeking directions to CTUIL for issuance of final grant of connectivity. Avaada Energy Private Limited	10.11.2025	12.11.2025	Misc.
1569	304/MP/2025	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with the Power Sale Agreement dated 31.12.2021 read with CERC (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission system through National Open Access Registry (NOAR) dated 29.09.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SElL. SEIL Energy India Limited	10.11.2025	12.11.2025	Misc.
1568	218/MP/2022 with IA No. 112/2025, 105/MP/2023 with IA No. 110/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 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 and anr., Andhra Pradesh Power Coordination Committee & ors.	30.10.2025	11.11.2025	Misc.
1567	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with Article 14.3.1 of the PPA dated 1.4.2013, seeking directions to the Respondents for payment of outstanding LPS on account of the delayed payment of change in law invoices raised by the Petitioner under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	06.11.2025	10.11.2025	Misc.
1566	852/MP/2025	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 Green RTM and High Price RTM on HPX platform. Hindustan Power Exchange Limited	06.11.2025	10.11.2025	Misc.
1565	779/MP/2025 along with IA No. 103/2025	Petition under Regulation 13(2)(h) Read with Regulation 13(2)(a) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking extension of the Scheduled Commercial Operation date and consequently the 100% Waiver of Inter State Transmission System (ISTS) Charges. Mounting Renewable Power Limited and Ors.	06.11.2025	10.11.2025	Misc.
1564	853/MP/2025 along with I.A. No. 105/2025	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2024 for determination of fees and charges of NLDC and RLDCs for the control period 2024-29 National Load Despatch Centre	06.11.2025	10.11.2025	Misc.
1563	848/MP/2025	Petition for execution/implementation of Order dated 12.01.2023 passed by this Commission in Petition No. 183/MP/2019; and initiation of proceedings under Sections 142 and 79 of the Electricity Act, 2003 against Northern Railways (State of Haryana), Northern Railways (State of Delhi), West Central Railway (State of Rajasthan), West Central Railway (State of Madhya Pradesh) and Railways Energy Management Company Limited. Jindal India Thermal Power Ltd.	06.11.2025	10.11.2025	Misc.
1562	808/MP/2025	Petition under Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval of input price of coal supplied from Kerandari Coal Mine to end use generating station i.e., Tanda-II STPS for the period from Commercial Operation Date i.e., 1.4.2025 to 31.3.2029 NTPC Limited	06.11.2025	10.11.2025	Misc.
1561	366/MP/2025	Petition under Section 28(4) of the Electricity Act, 2003 read with Regulation 10 of the CERC (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024 for determination of the fees and charges to be recovered by DVC LDC for the control period 2024-29.366-MP-2025_281025 DVC LDC	28.10.2025	10.11.2025	Misc.
1560	649/GT/2025, 53/GT/2025	Petition for approval of tariff of Bokaro-A Unit-I (500 MW) for the period from 1.4.2024 to 31.3.2029. DVC Ltd.	27.10.2025	10.11.2025	Generation
1559	421/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of monthly bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016. SEIL Energy India Ltd.	17.10.2025	10.11.2025	Misc.
1558	358/TT/2025, 467/TT/2024, 485/TT/2025, 488/TT/2025, 564/TT/2025, 499/TT/2025, 565/TT/2025, 569/TT/2025, 578/TT/2025 and 637/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the Combined Assets under Eastern Region Strengthening Scheme-XI. Power Grid Corporation of India Limited	06.11.2025	10.11.2025	Transmission
1557	805/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate directions upon the Respondents to pay the deducted amount from the monthly Energy bills and Supplementary bills issued by the Petitioner in terms of the Power Supply Agreement dated 18.2.2016 and subsequently amendments thereto. SElL Energy India Limited	06.11.2025	10.11.2025	Misc.
1556	771/AT/2025	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff of 1200 MW Wind-Solar Hybrid Power Projects connected to the inter-State Transmission System and selected through a competitive bidding process as per the Guidelines dated 21.8.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	06.11.2025	10.11.2025	Adoption
1555	859/MP/2025 along with IA No.107/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended), inter alia, seeking quashing / setting aside of the letter dated 3..2025 issued by Central Transmission Utility of India Limited revoking the Connectivity of 93 MW granted to Nannai Solar Park Private Limited along with sub sequential relief(s) thereof. Nannai Solar Park Private Limited	30.10.2025	10.11.2025	Misc.
1554	862/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 & 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of time for submission of land documents under Regulation 5.8(xi)(b) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners from Kurnool-III Pooling Sub-station on 06.11.2024. Amplus Everest Solar Pvt. Ltd. & Anr.	06.11.2025	07.11.2025	Misc.
1553	855/MP/2025	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 6.1.2016 for creation of security interest in the transmission project assets and other relevant documents of Warora Kurnool Transmission Limited in the favour of new Security Trustee. Warora Kurnool Transmission Limited	06.11.2025	07.11.2025	Misc.
1552	813/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 15 of the Power Purchase Agreement dated 7.2.2024 executed between SJVN Green Energy Limited and Assam Power Distribution Company Limited, seeking declaration of (i) revised “Guidelines for Payment of Compensation in regard to Right of Way (RoW) for Transmission Lines” issued by the Ministry of Power on 14.6.2024, and (ii) Order dated 9.5.2025 and Letter dated 10.5.2025 issued by the Office of the District Commissioner Sonitpur, Tezpur (Land Acquisition Branch), Government of Assam as a Change in Law event, along with consequential relief. SJVN Green Energy Limited	06.11.2025	07.11.2025	Misc.
1551	380/MP/2023	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreement dated 01.06.2022 executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Limited	06.11.2025	07.11.2025	Misc.
1550	862/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 & 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of time for submission of land documents under Regulation 5.8(xi)(b) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners from Kurnool-III Pooling Sub-station on 06.11.2024. Amplus Everest Solar Pvt. Ltd. & Anr.	04.11.2025	07.11.2025	Misc.
1549	627/GT/2025, 629/GT/2025	Petition for truing up of tariff for 2019-24 in respect of Ramagundam STPS Stage-III (500 MW). NTPC Limited	28.10.2025	07.11.2025	Generation
1548	459/GT/2025, 171/GT/2025	Petition for truing up of tariff for 2019-24 in respect of Ramagundam STPS Stage-I&II (2100 MW). NTPC Limited	28.10.2025	07.11.2025	Generation
1547	334/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the notification dated 1.1.2024 of MOEF&CC is a change in law event in terms of Article 34 and Article 39.1 of the PSA dated 26.12.2014 executed with KSEBL, and consequently allow the Petitioner to claim change in law compensation on account of additional expenditure incurred in terms of the said change in law event. BALCO	27.10.2025	07.11.2025	Generation
1546	367/GT/2024	Petition for determination of tariff on installation of various Emission Control Systems at Vindhyachal STPS Stage-IV (1000 MW) in compliance with Revised Emission Standards. NTPC Ltd.	27.10.2025	07.11.2025	Generation
1545	493/TT/2025, 510/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the combined asset under the “Northern Region System Strengthening Scheme-XIX” in the Northern Region. Power Grid Corporation of India Limited	06.11.2025	07.11.2025	Transmission
1544	526/TT/2025, 570/TT/2025, 608/TT/2025, 566/TT/2025, 638/TT/2025, 542/TT/2025 & 466/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets under “Immediate Evacuation System associated with Barh-II TPS” in the Northern Region. Power Grid Corporation of India Limited	06.11.2025	07.11.2025	Transmission
1543	543/TT/2025, 634/TT/2025, 606/TT/2025, 486/TT/2025, 576/TT/2025 and 561/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under “System Strengthening- XI” in the Southern Region. Power Grid Corporation of India Limited	04.11.2025	06.11.2025	Transmission
1542	596/TT/2025, 590/TT/2025, 600/TT/2025 & 610/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset comprising of Asset-I: Vallur TPS-Melakottaiyur 400 kV D/C line and Asset-II: Chitoor-Thiruvalam 400 kV D/C Quad line and new 400 kV Thiruvalam Sub-station along with 1X63 MVAr Bus reactor at Thiruvalam Sub-station and associated bays and equipments at Thiruvalam and Chittoor under "Supplementary Transmission System associated with Vallur TPS” in the Southern Region. Power Grid Corporation of India Limited	04.11.2025	06.11.2025	Transmission
1541	497/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset of Transmission System associated with Meja TPS” in the Northern Region. Power Grid Corporation of India Limited	30.10.2025	06.11.2025	Transmission
1540	737/MP/2025, 760/MP/2025	Petition under Section 79, including 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 14.11.2023 executed between Renew Surya Vihaan Private Limited, and Solar Energy Corporation of India Ltd. for the development of 200 MW CTU connected Solar power project, read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, seeking a declaration that certain events constitute as Change in Law events and for seeking consequent reliefs qua allowance of the additional expenditure incurred towards such Change in Law event(s). Renew Surya Vihaan Private Limited	04.11.2025	06.11.2025	Misc.
1539	841/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 and related provisions, seeking directions against the Respondent, National Load Despatch Centre, regarding the issuance of reduced Renewable Energy Certificates (RECs) to the Petitioner for the FY 2024-25 based on the Renewable Energy Consumption Obligations targets notified by the Ministry of Power, in contravention of the statutory framework established by the Hon’ble Commission. India Power Corporation Limited	04.11.2025	06.11.2025	Misc.
1538	846/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with CERC (Indian Electricity Grid Code) Regulations, 2010 and CERC (Indian Electricity Grid Code) Regulations, 2023 seeking compensation (along with interest) for the generation loss suffered due to curtailment / backing down instruction issued by Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL) in capacity of STU and Rajasthan SLDC on account of its inadequate transmission system for evacuation of power. Solaire Surya Urja Private Limited	04.11.2025	06.11.2025	Misc.
1537	784/MP/2025	Petition under Section 79 of The Electricity Act, 2003 and relevant Regulations of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in relation to a change in connectivity from ISTS to INSTS for a 700 MW solar project being set up under NTPC'S request for selection of grid connected Solar Projects of 1500 MW (lSTS-II) dated 06.12.2023 and power purchase agreement dated 11.10.2024. JSW Renew Energy Thirteen Limited	04.11.2025	06.11.2025	Misc.
1536	773/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/2400 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with “Greenshoe Option” on anywhere in India basis selected through Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	04.11.2025	06.11.2025	Adoption
1535	478/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2024 for determination of the transmission tariff for the 2024-29 period for the assets under Green Energy Corridors: Inter-State Transmission Scheme (ISTS)-Part-D in the Northern Region. Power Grid Corporation of India Limited	04.11.2025	06.11.2025	Transmission
1534	517/TT/2025, 560/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for NLC-Karaikal 230 kV D/C line (through LILO of the 230 kV Neyveli-Bahour S/C line at Karaikal) under “NLC-Karaikal 230 kV D/C line” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 Power Grid Corporation of India Limited	30.10.2025	06.11.2025	Transmission
1533	776/AT/2025	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project 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 No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.7.2023 (as amended from time to time). Rewa Ultra Mega Solar Limited & Anr.	04.11.2025	06.11.2025	Adoption
1532	775/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 17 of the Power Purchase Agreement dated 25.11.2021 seeking increase in rate of Goods and Service Tax (GST) on the supply of renewable energy devices and parts along with supply of other goods and services as change in law event and consequential approval of the costs incurred by the Petitioner due to such change in law event. TP Saurya Limited	04.11.2025	06.11.2025	Misc.
1531	759/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12 and 16 of the Power Purchase Agreements dated 31.12.2019 executed between Adani Solar Energy Jaisalmer One Private Limited and Solar Energy Corporation of India Limited. Adani Solar Energy Jaisalmer One Private Limited	04.11.2025	06.11.2025	Misc.
1530	738/MP/2025	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 and Article 9 of the Power Purchase Agreement dated 3.1.2022 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on Renewable Energy devices and parts by way of Notification No. 8/2021-Central Tax (rate) dated 30.9.2021 issued by Ministry of Finance, Government of India is a Change in Law event and to further direct the Respondent to pay compensation along with carrying cost towards additional amount incurred on account such change in law event. SJVN Green Energy Limited	04.11.2025	06.11.2025	Misc.
1529	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited	04.11.2025	06.11.2025	Misc.
1528	589/TT/2025, 587/TT/2025, 516/TT/2025, 527/TT/2025, 427/TT/2025, 406/TT/2025, 559/TT/2025, 491/TT/2025 & 498/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined asset under “Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited-LTOA Generation Projects in Tuticorin Area-Part-B” in the Southern Region. Power Grid Corporation of India Limited	30.10.2025	04.11.2025	Transmission
1527	12/RP/2025 in 132/TT/2023	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 under the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking Review of the Order dated 1.5.2025 passed by this Commission in Petition No. 132/TT/2023. Power Grid Corporation of India Limited	30.10.2025	04.11.2025	Review
1526	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	30.10.2025	03.11.2025	Misc.
1525	815/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking extension of connectivity start date and corresponding milestones (including financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Welspun Narmada Private Limited	30.10.2025	03.11.2025	Misc.
1524	814/MP/2025	Petition Under Section 79(1)(c), (f) and (k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waaree Forever Energies Private Limited	30.10.2025	03.11.2025	Misc.
1523	739/MP/2025	Petition under Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024 and Clause 5.1. of Part A - ‘Scope’ of the Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity/ Stored Energy from Pump Storage Plants by Ministry of Power dated 6th February 2025 for seeking approval of Tender Documents with the deviations for Long Term Procurement of 500 MW (For 6 Hours discharge with maximum 4 Hours continuous discharge per day) Power for 40 Years from ISTS Connected Pump Storage Plant/s through Competitive Bidding. Madhya Pradesh Power Management Co. Ltd. (MPPMCL) and Anr.	30.10.2025	03.11.2025	Misc.
1522	727/MP/2025 along with IA (Diary) No.555/2025	Petition under Section 17 (3) and (4) of the Electricity Act, 2003, seeking approval for the creation of security interest by way of mortgage, hypothecation, and other encumbrances over the movable and immovable assets, present and future, of the Petitioner, Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	30.10.2025	03.11.2025	Misc.
1521	716/MP/2025, 717/MP/2025, 721/MP/2025, 726/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of 102 MW connectivity at Gadag-II PS from 31.12.2025 till 8.4.2027. Aditya Birla Renewables Subsidiary Limited	30.10.2025	03.11.2025	Misc.
1520	695/MP/2025, 715/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of the effectiveness of connectivity from 22.12.2025 till 2.6.2027. VEH Green Energy Private Limited, Gadag Power India Private Limited	30.10.2025	03.11.2025	Misc.
1519	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	30.10.2025	03.11.2025	Misc.
1518	183/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking directions to Southern Regional Power Committee to provide necessary information regarding intra-state transmission lines falling under Regulation 2 (1) (EE) Central Electricity Regulatory Commission (haring of inter-State transmission charges and losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Ltd.	30.10.2025	03.11.2025	Misc.
1517	151/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2024 for determination of the transmission tariff for the 2024-29 period for the 02 Nos. assets under “POWERGRID Works associated with North Eastern Region Strengthening Scheme-V (NERSS-V)” in the North Eastern Region. Power Grid Corporation of India Limited	30.10.2025	03.11.2025	Transmission
1516	197/TT/2025, 268/TT/2025, 269/TT/2024, 270/TT/2025, 329/TT/2025 and 597/TT/2025	Petition for truing up of Transmission Tariff for the 2019-24 and determination of Transmission Tariff for the 2024-29 tariff period for the combined Asset for Transmission System Associated with Northern Region Strengthening Scheme-XXII in Northern Region Power Grid Corporation of India Limited	30.10.2025	03.11.2025	Transmission
1515	474/TT/2024, 16/TT/2025, 190/TT/2025, 387/TT/2025 and 267/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for determination of the transmission tariff for the 2024-29 period for the transmission assets under “Eastern Region Strengthening Scheme-VII (ERSS-VII)” in the Eastern Region. Power Grid Corporation of India Limited	30.10.2025	03.11.2025	Transmission
1514	484/TT/2025, 520/TT/2025, 593/TT/2025, 598/TT/2025, 483/TT/2025, 609/TT/2025, 404/TT/2025 and 534/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the transmission asset under “Transmission System for controlling High Short Circuit Level at 400 kV Thiruvalam Substation” in the Southern Region. Power Grid Corporation of India Limited (	30.10.2025	03.11.2025	Transmission
1513	330/MP/2025	Petition for truing up of the security expenses from 1.4.2019 to 31.3.2024 and recovery of the security expenses from 1.4.2024 to 31.3.2029 under Regulations 15(1)(d) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. PGCIL	09.09.2025	01.11.2025	Misc.
1512	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to supply of power from the Farakka Super Thermal Power Station. WBSEDCL	28.10.2025	31.10.2025	Misc.
1511	547/MP/2025	Petition under Section 79 and Section 142 of the Electricity Act 2003 read with Regulation 12 of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues. NRLDC	27.10.2025	31.10.2025	Misc.
1510	368/MP/2025	Petition under Section 142 of Electricity Act, 2003 read with Regulation 70(2) of the CERC (Conduct of Business) Regulations, 2023 in furtherance of Order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance of the directions of the Commission. NTPC Limited	27.10.2025	31.10.2025	Misc.
1509	169/MP/2022 along with I.A. Nos. 39/2022 and 40/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 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. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd GMR Kamalanga Energy Limited	27.10.2025	31.10.2025	Misc.
1508	78/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in RTPS Units-1&2 (1200 MW) of Damodar Valley Corporation in compliance with the Revised Emission Standards. DVC	17.10.2025	31.10.2025	Misc.
1507	303/MP/2025 with IA No. 53/2025	Petition under Section 79 of the Electricity Act, 2003, seeking quashing of the illegal claim of Rs. 129.60 crores raised by the Respondent TNPDCL vide demand notices dated 21.11.2024 towards Liquidated Damages in terms of Article 4.8 of the PPA dated 12.12.2013, being barred by limitation. IL&FS Tamil Nadu Power Company Limited	16.10.2025	31.10.2025	Misc.
1506	322/TL/2024	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of the transmission licence to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	28.10.2025	30.10.2025	Licence (Transmission)
1505	239/MP/2021 along with IA Nos. 47/2023 & 91/2025	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 28.06.2017 executed between Goa Tamnar Transmission Project Limited and its Long- Term Transmission Customers inter alia claiming consequential and declaratory reliefs with respect to the Change in Law and Force Majeure events that have adversely impacted the implementation of the Project. Goa-Tamnar Transmission Project Limited	28.10.2025	30.10.2025	Misc.
1504	282/MP/2023 along with IA No. 59/2025	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	28.10.2025	30.10.2025	Misc.
1503	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	28.10.2025	30.10.2025	Licence (Transmission)
1502	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	28.10.2025	30.10.2025	Misc.
1501	854/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations. NTPC Renewable Energy Limited	28.10.2025	30.10.2025	Misc.
1500	233/MP/2025	Petition under Section 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.1.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation for Change in Law events. Sitac Kabini Renewables Private Limited	27.10.2025	30.10.2025	Misc.
1499	789/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Barmer I Transmission Limited to implement transmission project “Implementation of 1 no. of 220 kV line bay for interconnection of M/s Anboto Solar Private Limited (250MW+50MW) RE power projects at 765/400/220kV Barmer-I PS” under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Barmer I Transmission Limited	27.10.2025	30.10.2025	Licence (Transmission)
1498	411/MP/2024 along with IA (Diary) No. 530/2025	Petition under Section 17(3) read with Section 79(1)(c) of the Electricity Act, 2003 seeking approval of the Commission for sale of the spare capacity of Optical Ground Wires (OPGW) owned by the Petitioners, grant of right of way on the transmission lines owned by the Petitioners for operation of such transferred OPGW to successful bidder and for installation and operation of additional OPGW, by successful bidder, at its own risk, reward and expense. Raipur Rajnandgaon-Warora Transmission Limited and Others	27.10.2025	30.10.2025	Misc.
1497	380/MP/2023	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreement dated 01.06.2022 executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Limited	27.10.2025	30.10.2025	Misc.
1496	159/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A. Powergrid Ramgarh Transmission Limited	27.10.2025	30.10.2025	Misc.
1495	673/MP/2025	Petition seeking regulatory compliance by issuing direction to National Load Dispatch Centre, the Central Agency under Regulation 17 of the CERC (Terms and Condition for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 to allowing the Petitioner to trade Renewable Energy Certificate issued to the Petitioner against self -consumption of electricity at its co–generation facilities. Simbhaoli Power Private Limited	27.10.2025	29.10.2025	Misc.
1494	429/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure India Private Limited for seeking limited modification of in principle grant of connectivity issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and thereby allowing the Petitioner to construct the dedicated transmission infrastructure. Halvad Renewables Private Limited	27.10.2025	29.10.2025	Misc.
1493	367/MP/2025, 422/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking compensation as per the Pilot Power Sale Agreement dated 29.10.2018 between North Bihar Power Distribution Company Limited/ South Bihar Power Distribution Company Limited and PTC India Limited for supply of 75 MW of power. North Bihar Power Distribution Company Limited and Anr.	27.10.2025	29.10.2025	Misc.
1492	308/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the Notification dated 1.1.2024 of MoEF&CC is a Change in Law Event in terms of Article 10 of the Power Purchase Agreement dated 23.8.2013 read with Addendum dated 10.12.2013 executed with Tamil Nadu generation and Distribution Company Limited, and consequently allow the Petitioner to claim Change in Law compensation on account of additional expenditure incurred in terms of the said Change in Law event. Bharat Aluminium Company Limited	27.10.2025	29.10.2025	Misc.
1491	302/MP/2025	Petition regarding non-implementation of waiver of inter-State Transmission Charges for Renewable Energy Projects as envisaged by Ministry of Power in Billing of Designated Inter- State Transmission System Consumers under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2022 and its amendments. Kerala State Electricity Board Limited	27.10.2025	29.10.2025	Misc.
1490	336/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest. SEIL Energy India Ltd.	17.10.2025	28.10.2025	Misc.
1489	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with Article 14.3.1 of the PPA dated 1.4.2013, seeking directions to the Respondents for payment of outstanding LPS on account of the delayed payment of change in law invoices raised by the Petitioner under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	17.10.2025	28.10.2025	Misc.
1488	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	16.10.2025	28.10.2025	Misc.
1487	229/2010	Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3x500 MW) for the period from date of commercial operation of Unit-I to 31.3.2014 (Remand matter) APCPL	14.10.2025	28.10.2025	Misc.
1486	648/GT/2025, 647/GT/2025	Petition for truing up of 2019-24 tariff of Singrauli STPS (2000 MW). NTPC Limited	16.10.2025	23.10.2025	Misc.
1485	265/MP/2024	Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Regulation 22 and Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking condonation of delay of Twenty-Four (24) months in declaring commercial operation date of tubed coal mines and approval of input price of coal supplied from tubed open cast coal mine for the period from date of commercial operation i.e.,1.4.2024 to 31.3.2029. DVC	17.10.2025	23.10.2025	Misc.
1484	220/MP/2022, 378/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the CERC (Conduct of Business) Regulations, 1999 for considering unit and corresponding numerical value of water utilization 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 issued by the Commission from time to time. MPPMCL	17.10.2025	23.10.2025	Misc.
1483	203/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 with respect to PPA dated 24.09.2008 between Pragati Power Corporation Limited (PPCL) and Erstwhile Punjab State Electricity Board now known as Punjab State Power Corporation Limited (PSPCL) seeking directions to PSPCL to pay the balance of Principal amount of Rs. 4,50,78,499/- out of total Rs 22,92,58,545/- for the period of April 2020 & May 2020 (during COVID period) in terms of Section 79(1)(f) of the Electricity Act, 2003 read with Article 6.1.6 of the Power Purchase Agreement dated 24.09.2008 and applicable LPSC till the date of realization. Pragati Power Corporation Limited	17.10.2025	23.10.2025	Misc.
1482	337/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, in relation to refund of the excess amount of Rs. 2,51,55,786/- towards the Transmission and SLDC charges along with 18% interest to EID Parry’s Power Plant at Kakinada. Parry Sugars Refinery India Private Limited	17.10.2025	23.10.2025	Misc.
1481	321/MP/2025	Petition under Section 79(1)(f) of Electricity Act, 2003 seeking to direct Respondent No.1 to pay an amount of Rs. 19,05,31,515/- to the Petitioner. Jindal Saw Ltd.	16.10.2025	22.10.2025	Misc.
1480	650/GT/2025	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Uri- II Power Station of NHPC Limited. NHPC Limited	14.10.2025	22.10.2025	Generation
1479	315/MP/2025	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of Transmission Deviation Charges on injection of infirm power from Parbati-II HEP 800 MW Project. NHPC Limited	16.10.2025	22.10.2025	Misc.
1478	162/MP/2025, 163/MP/2025, 164/MP/2025, 165/MP/2025, 168/MP/2025 and 173/MP/2025	Petition under Regulation 13 of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for the 2019-24 tariff period. WRLDC, SRLDC, NLDC, ERLDC, NERLDC	17.10.2025	21.10.2025	Misc.
1477	786/MP/2025 along with IA No. 84/2025 and IA (Diary) No.482/2025	Petition under Section 79 of the Electricity Act, 2003 seeking quashing of illegal claim of Rs. 16,95,00,00/- raised by the Respondent No.1/TNPDCL vide demand notice dated 2.4.2025 towards the payment of liquidated damages in terms of Article 4.8 of the Power Purchase Agreement dated 23.8.2013 for being barred by limitation. Jindal Power Limited	16.10.2025	21.10.2025	Misc.
1476	425/MP/2024	Petition under Section 142 of the Electricity Act, 2003 against the Central Transmission Utility of India Limited (CTUIL) for non-compliance of the order dated 15.12.2022 passed in Petition No. 206/MP/2019. Punjab State Power Corporation Limited	16.10.2025	21.10.2025	Misc.
1475	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 the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 regarding non-inclusion/ de-capitalization of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of India Limited	14.10.2025	21.10.2025	Misc.
1474	254/MP/2024 along with I.A. No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	26.09.2025	21.10.2025	Misc.
1473	850/MP/2025 along with I.A. No. 525/2025	Petition under Section 79(1 )(c) and 79(1 )(f) of the Electricity Act, 2003 read with relevant provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 in respect to timeline for achieving Financial Closure as a condition subsequent to be satisfied by the Connectivity Grantee under Regulation 11A(2). ReNew Vikram Shakti Private Limited and Anr.	17.10.2025	21.10.2025	Misc.
1472	810/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of the CERC (Connectivity and General Network Access to the Inter–State Transmission System) Regulations, 2022 as amended from time to time seeking a direction to CTUIL (Respondent no. 1) to return Rs. 12.5 crores construction phase bank guarantee issued by the Petitioner in favour of Respondent No. 1 for relinquishing the 250 MW capacity out of 500 MW connectivity capacity granted at 220 KV Bhuj PS. Inox Green Energy Services Ltd.	17.10.2025	21.10.2025	Misc.
1471	727/MP/2025	Petition under Section 17 (3) and (4) of the Electricity Act, 2003, seeking approval for the creation of security interest by way of mortgage, hypothecation, and other encumbrances over the movable and immovable assets, present and future, of the Petitioner, Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	17.10.2025	21.10.2025	Misc.
1470	277/MP/2024 along with IA Nos. 25/2025 & 26/2025, 446/MP/2025	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 Green Real Time Market (G-RTM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	17.10.2025	21.10.2025	Misc.
1469	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	17.10.2025	21.10.2025	Misc.
1468	141/MP/2024 along with IA No. 29/IA/2024, 362/MP/2024	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 27.08.2008 passed in Petition No. 60 of 2008 and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 27.8.2008 passed in Petition No. 60/2008. Inox Wind Energy Limited, Rajasthan Rajya Vidyut Prasaran Nigam Ltd. & Ors.	17.10.2025	21.10.2025	Misc.
1467	854/MP/2025	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations. NTPC Renewable Energy Limited	16.10.2025	21.10.2025	Misc.
1466	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003 read-with Regulation 54, 55 and 56 of the CERC (Power Market) Regulations 2021 seeking enhancement of block-bid size up to 350 MW for Hydro Pumped Storage Plant in the Day-Ahead-Market (DAM). Greenko AP01 IREP (Pinnapuram Pumped Storage Project)	16.10.2025	21.10.2025	Misc.
1465	324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	16.10.2025	21.10.2025	Misc.
1464	264/MP/2023	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming for compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.07.2013 read with Paras 155 and 156 of the order dated 12.06.2019 passed by this Commission in Petition No.118/MP/2018. TRN Energy Private Limited	16.10.2025	21.10.2025	Misc.
1463	248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act, 2003, seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to pay the cost of imported coal used by GMR Warora Energy Limited, for generation and supply of power to GUVNL, pursuant to the Ministry of Power’s statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act, 2003, and the Clarification dated 21.3.2023. GMR Warora Energy Limited	16.10.2025	21.10.2025	Misc.
1462	240/MP/2024 along with IA Nos. 56/2024	Petition under Section 79(1) (c) (f) of the Electricity Act, 2003 and seeking to direct CTUIL to split the connectivity of the Petitioner’s Project to avail the available margins of 350MW in Bhadla-II PS, 350MW in Bhadla-III PS and the remaining capacity of 300MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023 Avaada Energy Private Limited	16.10.2025	21.10.2025	Misc.
1461	67/MP/2021 along with IA Nos. 17/2021 & 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-state transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited	16.10.2025	21.10.2025	Misc.
1460	548/MP/2025	Petition under Section 79 (1)(a) and (f) of the Electricity Act, 2003 for payment towards the energy bills raised by the Petitioner on the basis of the scheduled energy to be certified at point D by Gujarat SLDC. SJVNGEL	14.10.2025	21.10.2025	Misc.
1459	252/MP/2022	Petition for direction to the Respondents to pay an amount of Rs. 9,11,91,4781- towards reimbursement of the minimum fuel off-take charges (imbalance charges, cost of ship or pay quantity and cost of deficiency quantity of gas) as claimed by the Petitioner which are part of monthly tariff bills. Lanco Kondapalli Power Limited	14.10.2025	21.10.2025	Misc.
1458	798/GT/2025	Petition for approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	30.09.2025	21.10.2025	Generation
1457	797/GT/2025	Petition for approval of tariff of Auraiya Gas Power Station (663.36 MW) for the period 1.4.2024 to 31.3.2029. NTPC Limited	30.09.2025	21.10.2025	Generation
1456	792/GT/2025	Petition for truing up of 2019-24 tariff of Kahalgaon STPS Stage-I (4x210 MW). NTPC Limited	30.09.2025	21.10.2025	Generation
1455	632/MP/2025	Petition under Section 142 read with Section with 79 (1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	30.09.2025	21.10.2025	Misc.
1454	621/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (2x125MW= 250MW). NLC India Limited	30.09.2025	21.10.2025	Generation
1453	809/MP/2025 along with IA No. 85/2025 & 86/2025	Petition under Section 79(1)(f) of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter-alia seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B(1) of the CERC (General Network Access) (First Amendment) Regulations 2023. Airpower Windfarms Private Limited	16.10.2025	21.10.2025	Misc.
1452	781/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, seeking exit from the Power Purchase Agreement dated 28.06.2023 without any Financial Implication due to frustration and impossibility arising from the revocation of connectivity and inordinate delay in the project implementation due to the Respondents’ delays and defaults. Scatec India Renewables One Private Limited	16.10.2025	21.10.2025	Misc.
1451	774/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of 1200 MW Wind-Solar Hybrid Power Projects with Greenshoe Option of additional capacity upto 600 MW connected to the inter-state Transmission System and selected through a competitive bidding process as per the Guidelines dated 21.8.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	16.10.2025	21.10.2025	Adoption
1450	770/MP/2025	Petition under Section 79 of the Electricity Act 2003, Regulation 15 of CERC, Conduct of Business Regulation and Regulation 42 and 44 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking termination of the Connectivity and GNA and termination of the Power Purchase Agreement (PPA) dated 10.09.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liability. Viento Renewables Private Limited	16.10.2025	21.10.2025	Misc.
1449	722/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 420 MW RTC power from ISTS- connected Renewable Energy Power Projects (SECI-RTC-IV) and selected through competitive bidding process as per the guidelines dated 9.6.2023 issued by the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	16.10.2025	21.10.2025	Adoption
1448	282/MP/2021, 141/MP/2022	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, PTC India Limited	14.10.2025	21.10.2025	Misc.
1447	204/MP/2024 along with IA No. 72/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Private Limited and Solar Energy Corporation of India Limited seeking compensation and relief on account of allowed Change in Law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited and Anr.	14.10.2025	21.10.2025	Misc.
1446	196/MP/2023, 207/MP/2023, 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the Exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited, Azure Green Tech Private Limited, Azure Sunshine Private Limited	14.10.2025	21.10.2025	Misc.
1445	182/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking appropriate directions to recover the outstanding dues of transmission charges of the Respondents. Central Transmission Utility of India Limited	14.10.2025	21.10.2025	Misc.
1444	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited, PTC India Limited	14.10.2025	21.10.2025	Misc.
1443	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition for adjustment of capacity utilization, adjustment of tariff, extension of time for execution of project and other consequential reliefs. Aurum Renewable Energy Limited, KVK Energy Venture Private Limited, Diwakar Solar Projects Limited	14.10.2025	21.10.2025	Misc.
1442	850/MP/2025 alongwith I.A. No. 525/2025	Petition under Section 79(1 )(c) and 79(1 )(f) of the Electricity Act, 2003 read with relevant provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 in respect to timeline for achieving Financial Closure as a condition subsequent to be satisfied by the Connectivity Grantee under Regulation 11A(2). ReNew Vikram Shakti Private Limited (‘RVSPL’) and Anr.	16.10.2025	21.10.2025	Misc.
1441	840/MP/2025	Petition under Section 17 of the Electricity Act 2003 read with Article 7 of Part B of Debenture Trust Deed dated 03.06.2025 read with Article 15 of the Transmission Service Agreement dated 02.12.2021 for approval / bringing on record the issuance of debentures (INR denominated, senior, rated, listed, unsecured and redeemable non-convertible) and appointment of Vardhman Trusteeship Private Limited as the Debenture Trustee and creation of security in favour of the said Debenture Trustee. Rajgarh Transmission Limited	16.10.2025	21.10.2025	Misc.
1440	755/TL/2025, 756/AT/2025	Petition 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 License and other related matters) Regulations, 2024 for grant of transmission license to NER Expansion Transmission Limited. NER Expansion Transmission Limited	16.10.2025	21.10.2025	Licence (Transmission)
1439	735/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW ISTS-Connected Solar PV Power Projects Anywhere in India with “Greenshoe Option” of Additional Capacity upto 600 MW. NTPC Limited	16.10.2025	21.10.2025	Adoption
1438	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. Rajgarh Transmission Limited	16.10.2025	21.10.2025	Misc.
1437	768/MP/2025 along with IA No. 76/2025 & 77/2025, 769/MP/2025 along with IA No. 78/2025 & 79/2025	Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 issued by the Central Transmission Utility of India Limited (CTUIL) thereby revoking the connectivity of 1050 MW of the Petitioner under Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s). Adani Green Energy Limited, Sarjan Realities Private Limited	14.10.2025	21.10.2025	Misc.
1436	728/MP/2025 along with IA No. 67/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. Ganeko One Energy Private Limited	14.10.2025	21.10.2025	Misc.
1435	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	14.10.2025	21.10.2025	Licence (Transmission)
1434	666/MP/2025 along with IA No. 54/2025	Petition under Section 79 including Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 5.8(vii) and Regulations 11A and 11B read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022, thereby seeking relaxation of application of timeline provided under Regulation 11(A), by allowing the Petitioner to submit the registered title deed of the land required for the capacity for which connectivity has been granted, within 12 months from the date of grant of Final Connectivity instead of within 18 months from the grant of in-principle connectivity (i.e. by 26.1.2026.) Saurya Urja Company of Rajasthan Limited	14.10.2025	21.10.2025	Misc.
1433	616/MP/2025 along with IA No.50/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	14.10.2025	21.10.2025	Misc.
1432	423/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking recovery of illegally deducted trading margin amounts from monthly tariff payments by PTC India Limited. Everest Power Private Limited	14.10.2025	21.10.2025	Misc.
1431	369/MP/2025 alongwith IA No. 94/2025, 430/MP/2025 alongwith IA No. 99/2025	Petition under section 79 of Electricity act 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release of outstanding balance along with LPS for the change in law compensation allowed by order dated 13.5.2021 in Petition No. 73/MP/2020. Adani Solar Energy Jodhpur Three Limited, Adani Solar Energy Jodhpur Four Private Limited	14.10.2025	21.10.2025	Misc.
1430	340/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking issuance of direction(s) to the Respondent for payment of outstanding principal amount and applicable Late Payment Surcharge for renewable power supplied by the Petitioner to the Respondent under the Power Supply Agreement dated 7.8.2018 and further directions to the Respondent for signing a Supplementary PSA incorporating developments regarding the sale of power by the Petitioner to the Respondent. Solar Energy Corporation of India Limited	14.10.2025	21.10.2025	Misc.
1429	305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	14.10.2025	21.10.2025	Misc.
1428	265/MP/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Limited	14.10.2025	21.10.2025	Misc.
1427	94/MP/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited	14.10.2025	21.10.2025	Misc.
1426	36/MP/2024 along with IA No. 43/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent No. 1 and the Petitioner. Koppal – Narendra Transmission Limited	16.10.2025	21.10.2025	Misc.
1425	14/RP/2025	Review of the order dated 19.06.2025, passed by the Hon’ble Commission in Petition No. 87/AT/2025 titled as ‘NHPC Limited v. M/s Jevargi Solar Power Private Limited and Ors. NHPC Limited	14.10.2025	21.10.2025	Review
1424	16/RP/2025 in 9/TT/2023 along with I.A. No. 96/2025	Review Petition under Section 94 (1) (f) of The Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 13.6.2025 passed by this Commission in Petition No. 9/TT/2023. Power Grid Corporation of India Limited	14.10.2025	16.10.2025	Misc.
1423	795/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of NLCIL’s TPS-I Expansion (420 MW) NLC India Limited	30.09.2025	15.10.2025	Generation
1422	794/GT/2025	Petition for approval of the 2024-29 tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW). NTPC Limited.	30.09.2025	15.10.2025	Generation
1421	791/GT/2025	Petition for revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise. NTPC Limited	30.09.2025	15.10.2025	Generation
1420	790/GT/2025	Petition for revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	30.09.2025	15.10.2025	Generation
1419	763/MP/2025	Petition seeking in-principle approval for claiming Mineral Bearing Land Tax of Neyveli Mines to be paid under Tamil Nadu Mineral Bearing Land Tax Act, 2024, as a statutory charge, and to be recovered through the Input Price of Lignite of Neyveli Mines from DISCOMs of linked Thermal Stations. NLC India Limited	18.09.2025	14.10.2025	Misc.
1418	171/MP/2024	Petition under section 79 (1) (f) of Electricity Act, 2003, read with Regulation 1.5(iv) of the IEGC, 2010 read with Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 and Regulation 65 (1) of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking compensation for breach of the MUST RUN status accorded to the Petitioner’s 2x10 MW (AC) solar PV power project with 8MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	18.09.2025	14.10.2025	Misc.
1417	828/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects with 600 MW/2400 MWh Energy Storage Systems (ESS) anywhere in India. SJVN Limited	01.10.2025	13.10.2025	Adoption
1416	777/MP/2025	Petition under Regulation 9 (7) of CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, Para 9.3 of the CERC Approved Detailed procedure for recovery of charges in case of deficit in the Deviation and Ancillary Pool Account dated 15.10.2024 and the directions issued by Hon’ble CERC in Petition No. 01/SM/2025 regarding Recovery of Legacy Dues in pursuance of DSM Regulations, 2024. National Load Despatch Centre	01.10.2025	13.10.2025	Misc.
1415	803/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 for Rangit Power Station. NHPC Limited	30.09.2025	13.10.2025	Generation
1414	801/GT/2025	Petition for determination of tariff for Raghunathpur Thermal Power Station, Units 1 & 2 (2x600 MW) for the period 2024-29. DVC	30.09.2025	13.10.2025	Generation
1413	793/GT/2025, 799/GT/2025	Petition for revision of tariff of MTPS Stage-II (390 MW) for the period 2019-24, after the truing Up exercise. NTPC Limited	30.09.2025	13.10.2025	Generation
1412	223/MP/2022, 170/MP/2025	Petition for approval for lignite input price for the 2019-24 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLCIL	18.09.2025	13.10.2025	Misc.
1411	619/GT/2025	Petition for approval of tariff of Farakka STPS Stage-III (1x500 MW) for the 2024-29 period NTPC Limited	26.09.2025	10.10.2025	Generation
1410	645/GT/2025, 646/GT/2025	Petition for revision of tariff of Rihand STPS Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	23.09.2025	10.10.2025	Generation
1409	485/GT/2024	Petition for truing up of 2019-24 tariff and for determination of 2024-29 tariff for Koteshwar HEP (4x100 MW). THDC	23.09.2025	10.10.2025	Generation
1408	341/GT/2025	Petition for determination of 2024-29 tariff for Meja Thermal Power Station of Meja Urja Nigam Private Limited. Meja Urja Nigam Private Limited	23.09.2025	10.10.2025	Generation
1407	835/MP/2025	Petition Under Section 79(1)(C) & 79(1)(K) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 11 & 12 of Central Electricity Regulatory Commission (Deviation settlement mechanism and related matters) Regulations, 2024, Regulation 41 & 42 of the GNA Regulations, 2022 and any other relevant laws seeking inter alia the approval of the metering scheme proposed by the Petitioner in relation to the BESS Project being setup pursuant to Regulation 5.2 of the GNA Regulations, 2022 to optimize the usage of already granted connectivity quantum of 1200 MW to the Petitioner / its SPVs. ACME Solar Holdings Limited	01.10.2025	10.10.2025	Misc.
1406	511/GT/2024	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of Tehri Hydroelectric Power Project Stage-I (4x250MW). THDC India Limited	26.09.2025	10.10.2025	Generation
1405	837/MP/2025 along with IA Nos. 100/2025 & 101/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to inter-State Transmission System) Regulations, 2022 invoking this Commission’s power to relax and seeking appropriate relief for retention and extension of its 400 MW connectivity at Solapur Sub-station, operationalised by 31.3.2025, on account of delay in commissioning of its 500 MW installed capacity Hybrid Renewable Energy Project. Serentica Renewables India Private Limited	01.10.2025	08.10.2025	Misc.
1404	788/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking compensation in the form of Supplementary Tariff on account of installation of the emission control system in the Petitioner’s coal-based Thermal Power Plant in terms of the orders dated 13.8.2021 and 29.11.2024 passed in Petition No.6/SM/2021 (suo-moto) and Petition No. 4/SM/2024 (suo-moto) respectively. D B Power Limited	01.10.2025	08.10.2025	Misc.
1403	802/GT/2025	Petition for determination of tariff with respect to Koderma Thermal Power Station Units 1 and 2 (2 x 500 MW) for the period from 1.4.2024 to 31.3.2029 DVC	30.09.2025	08.10.2025	Generation
1402	796/GT/2025, 800/GT/2025	Petition for revision of tariff for Kudgi STPS (2400 MW) for the period from 2019-24 after the truing up exercise. NTPC Limited	30.09.2025	08.10.2025	Generation
1401	346/MP/2020 along with IA No.24/2024	Petition under Section 79(1)(f) of the Electricity act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation	30.09.2025	08.10.2025	Misc.
1400	815/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking extension of connectivity start date and corresponding milestones (including financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Welspun Narmada Private Limited	26.09.2025	06.10.2025	Misc.
1399	814/MP/2025	Petition Under Section 79(1)(c), (f) and (k) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waaree Forever Energies Private Limited	26.09.2025	06.10.2025	Misc.
1398	473/GT/2014 (on remand from APTEL)	Revision of tariff of NLC Thermal Power Station II Stage-I (630 MW) and Stage-II (840 MW) on account of additional capital expenditure incurred for the period from 1.4.2009 to 31.3.2014- Truing- up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231/2009 and Order dated 25.6.2013 in Petition No. 17/RP/201 NLC India Limited	23.09.2025	06.10.2025	Generation
1397	439/TT/2025, 480/TT/2025, 588/TT/2025, 402/TT/2025 and 583/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the Combined Assets under “System Strengthening in the Southern Region – XIV” in the Southern Region. Power Grid Corporation of India Limited	30.09.2025	04.10.2025	Misc.
1396	734/MP/2025	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner, towards the additional expenditure incurred by it on account of sale/ transportation of fly ash in view of the MoEF&CC Notification dated 25.01.2016, which has been declared as a Change in Law event by this Commission, vide order dated 19.05.2024, passed in Petition No. 167/MP/2021, in terms of which the Petitioner is entitled to compensation on account of the said Change in Law event. Adhunik Power and Natural Resources Limited	16.09.2025	04.10.2025	Misc.
1395	96/MP/2015	Petition under Section 79(1)(c) & (f) and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the Respondent and encashment of bank guarantee. Chettinad Power Corporation Limited	30.09.2025	04.10.2025	Misc.
1394	713/MP/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with the CERC (Indian Electricity Grid Code) Regulations 2023, the CERC (Ancillary Services) Regulations, 2022, the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commission’s Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. GRID Controller of India Limited	16.09.2025	04.10.2025	Misc.
1393	782/MP/2025, 833/MP/2025	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b) & (c) of the Electricity Act, 2003 along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. ACME Solar Holding Limited and Anr., AMPIN Energy Green Private Limited and Ors.	30.09.2025	04.10.2025	Misc.
1392	771/AT/2015	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff of 1200 MW Wind-Solar Hybrid Power Projects connected to the inter-State Transmission System and selected through a competitive bidding process as per the Guidelines dated 21.8.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	30.09.2025	04.10.2025	Misc.
1391	314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited	30.09.2025	04.10.2025	Misc.
1390	713/MP/2025	Petition under Sections 79 and 178 of the Electricity Act, 2003 read with the CERC (Indian Electricity Grid Code) Regulations 2023, the CERC (Ancillary Services) Regulations, 2022, the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commission’s Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. GRID Controller of India Limited	10.09.2025	04.10.2025	Misc.
1389	753/RC/2025, 754/RC/2025, 674/RC/2025	Petition in compliance of the directions issued by the Commission vide order dated 28.4.2025 in suo-motu Petition No. 8/SM/2024 for approval of the pre-specified slots in Term Ahead Market (TAM), Green Term Ahead Market (G-TAM) and High Price Term Ahead Market (HP-TAM) on Petitioner’s Exchange Platform. Hindustan Power Exchange Limited, Power Exchange of India Limited, Indian Energy Exchange Limited	01.10.2025	03.10.2025	Misc.
1388	584/MP/2025 alongwith IA No. 63/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 10, 41 and 42 of the CERC (Connectivity and General Network Access to the inter State Transmission System) Regulations, 2022 seeking deferment of the Start, Date of the Hindustan Zinc Limited’s 250 MW GNARE intimated vide notices dated 25.2.2025 and 25.3.2025 issued by Central Transmission Utility of India Limited, and quashing of the Central Transmission Utility of India Limited's notice dated 23.4.2025 and the National Load Despatch Centre's Notification of Transmission charges payable by DICs for Billing Month of May, 2025 dated 28.4.2025 imposing arbitrary and illegal financial liabilities. Hindustan Zinc Limited	01.10.2025	03.10.2025	Misc.
1387	412/TT/2025, 611/TT/2025, 496/TT/2025, 479/TT/2025 and 477/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for Combined Assets under transmission system associated with Kaiga 3 and 4 (2x235 MW) Project in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.09.2025	03.10.2025	Transmission
1386	830/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notice dated 04.09.2025 issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Pvt. Ltd. and seeking directions against potential revocation of connectivity. ReNew Green Energy Solutions Pvt. Ltd. (RGESPL) & Anr.	01.10.2025	03.10.2025	Misc.
1385	811/MP/2025 along with IA No. 87/2025	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Order XXI. Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of CERC (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement! compliance of this Commissions Order dated 17.4.2023 passed in I.A. No. 12 of 2023 in Petition No. 246/MP/2022. Maharashtra State Electricity Distribution Company Limited	01.10.2025	03.10.2025	Misc.
1384	787/MP/2025	Petition under Sections63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 11.11.2020 seeking condonation of time overrun & consequent extension of Scheduled COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure and Change in Law events pertaining to POWERGRID Bhadla Transmission Limited. POWERGRID Bhadla Transmission Limited	01.10.2025	03.10.2025	Misc.
1383	484/MP/2024 along with IA No. 98/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department, Mizoram	26.09.2025	03.10.2025	Misc.
1382	481/TT/2025, 512/TT/2025, 567/TT/2025, 401/TT/2025, 355/TT/2025, 342/TT/2025, 372/TT/2025, 386/TT/2025 & 635/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Combined Asset under “Northern Region System Strengthening Scheme XXXIV” in the Northern Region. Power Grid Corporation of India Limited	30.09.2025	01.10.2025	Transmission
1381	194/TT/2025, 537/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Assets under Augmentation of Transformation Capacity at Fatehabad (PG) in the Northern Region. Power Grid Corporation of India Limited	30.09.2025	01.10.2025	Transmission
1380	58/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-A” in the Eastern Region. Power Grid Corporation of India Limited	30.09.2025	01.10.2025	Transmission
1379	15/TT/2025, 22/TT/2025, 60/TT/2025 & 93/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for 3 Nos. Asset under “POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)” in the North Eastern Region. Power Grid Corporation of India Limited	30.09.2025	01.10.2025	Transmission
1378	163/MP/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. Rising Sun Energy Pvt. Ltd. (RSEPL) and 2 Ors.	23.09.2025	01.10.2025	Misc.
1377	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. PSPCL	09.09.2025	30.09.2025	Misc.
1376	789/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Barmer I Transmission Limited to implement transmission project “Implementation of 1 no. of 220 kV line bay for interconnection of M/s Anboto Solar Private Limited (250MW+50MW) RE power projects at 765/400/220kV Barmer-I PS” under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Barmer I Transmission Limited	26.09.2025	30.09.2025	Licence (Transmission)
1375	773/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/2400 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with “Greenshoe Option” on anywhere in India basis selected through Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	26.09.2025	30.09.2025	Adoption
1374	758/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 300 MW Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India as amended from time to time. Solar Energy Corporation of India Limited	26.09.2025	30.09.2025	Adoption
1373	722/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 420 MW RTC power from ISTS- connected Renewable Energy Power Projects (SECI-RTC-IV) and selected through competitive bidding process as per the guidelines dated 9.6.2023 issued by the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	26.09.2025	30.09.2025	Adoption
1372	451/MP/2025 along with IA No. 36/2025	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking continuation of its GNA/ Connectivity of 700 MW. The Petitioner is also seeking consequent directions upon the Respondent/ CTUIL to consider Connectivity Bank Guarantees already furnished by the Petitioner with respect to its GNA applications dated 30.05.2024 to 22.06.2024 as sufficient for the purpose of such continuation, with no requirement to submit fresh Connectivity Bank Guarantees. Support Properties Private Limited	26.09.2025	30.09.2025	Misc.
1371	358/MP/2023, along with IA Nos. 90/2023 and 33/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	26.09.2025	30.09.2025	Misc.
1370	198/MP/2023 along with IA No. 43/2023	Petition under Section 79 of the Electricity Act, 2003 inter alia seeking quashing of the letter dated 23.02.2023 issued by the CTU to the Petitioner No. 1 and issuance of a declaration that the Petitioners are not liable to pay any bilateral / transmission charges on account of the failure of Solar Energy Corporation of India Limited to execute the Power Purchase Agreement. AMP Energy Green Private Limited	26.09.2025	30.09.2025	Misc.
1369	126/MP/2022 along with IA No. 41/2022	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	26.09.2025	30.09.2025	Misc.
1368	283/MP/2025	Petition under section 79 of Electricity Act seeking appropriate direction/clarification in respect of order dated 22.3.2021 in Petition No. 405/MP/2019 BSPHCL	23.09.2025	30.09.2025	Misc.
1367	463/MP/2014 along with IA No. 40/2019, 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) APEDCL & ors., GMR Vemagiri Power Generation Limited	23.09.2025	30.09.2025	Misc.
1366	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydro Electric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDCIL	26.09.2025	29.09.2025	Misc.
1365	424/MP/2025	Petition under Section 79 (1) (a) & (k) r/w Section 62 of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 & 2023 and Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for allowing expenditure towards procurement and capitalization of wagons for Kahalgaon Super Thermal Power Station, Stage-I (840 MW). NTPC	26.09.2025	29.09.2025	Misc.
1364	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	26.09.2025	29.09.2025	Misc.
1363	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	26.09.2025	29.09.2025	Misc.
1362	41/GT/2025	Petition for truing up of 2019-24 tariff and for determination of tariff for the 2024-29 tariff in respect of Doyang Hydro Power Station (DHPS) (75MW) of NEEPCO, Shillong. North Eastern Electric Power Corporation Ltd	26.09.2025	29.09.2025	Generation
1361	I.A No. 92/2025 in 317/MP/2025	Application seeking clarification/appropriate modification of the Record of Proceedings dated 19.8.2025 in regard to directions concerning coercive steps towards revocation of Connectivity/GNA by CTUIL. Eden Renewable Passy Private Limited	23.09.2025	29.09.2025	Misc.
1360	830/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notice dated 04.09.2025 issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Pvt. Ltd. and seeking directions against potential revocation of connectivity. ReNew Green Energy Solutions Pvt. Ltd. & Anr.	26.09.2025	29.09.2025	Misc.
1359	180/MP/2025 along with IA No.98/2025, 261/MP/2025 along with IA No.74/2025	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to Change in Law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	26.09.2025	29.09.2025	Misc.
1358	783/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Show Cause Notices dated 15.05.2025 (received on 16.05.2025) issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Private Limited and seeking directions against potential revocation of connectivity. ReNew Green Energy Solutions Private Limited & Ors.	26.09.2025	29.09.2025	Misc.
1357	IA No. 94/2025 in 369/MP/2025	Interlocutory application under Section 94 of the Electricity Act, 2003 seeking direction(s) against the Respondents.94-IA-2025_230925 Adani Solar Energy Jodhpur Three Limited	23.09.2025	29.09.2025	Misc.
1356	23/TT/2023	Petition for approval of transmission charges, transmission losses and other conditions for the use of 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating Station at Village-Chowki, Post Jari, District Kullu, Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai, District Kullu, Himachal Pradesh. Malana Power Company Limited	16.09.2025	29.09.2025	Transmission
1355	45/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of Indira Sagar Power Station (ISPS). NHDC Limited	16.09.2025	26.09.2025	Generation
1354	42/GT/2025	Petition for truing up of tariff for the period 2019-24 and determination of tariff for tariff period 2024-29 in respect of Omkareshwar Power Station (520 MW). NHDC Limited	16.09.2025	26.09.2025	Generation
1353	220/MP/2022, 378/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the CERC (Conduct of Business) Regulations, 1999 for considering unit and corresponding numerical value of water utilization 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 issued by the Commission from time to time. MPPMCL	10.09.2025	26.09.2025	Misc.
1352	Corrigendum to 284/MP/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 on behalf of the Petitioner seeking approval of Change in Law event and consequential relief of compensation through tariff adjustment payment. MB Power (Madhya Pradesh) Limited	17.07.2025	26.09.2025	Misc.
1351	806/MP/2025	Petition Under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulations 65 and 70(2) and of the CERC (Conduction of Business) Regulations, 2023 against the Respondent No. 1- Bihar State Power Holding Company Limited and the Respondent No. 2- PTC India Limited for wilful disobedience and failure to execute this Hon’ble Commission’s final order dated 12.4.2024 passed in Petition No. 109/MP/2022. Jindal India Power Limited	23.09.2025	26.09.2025	Misc.
1350	774/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of 1200 MW Wind-Solar Hybrid Power Projects with Greenshoe Option of additional capacity upto 600 MW connected to the inter-state Transmission System and selected through a competitive bidding process as per the Guidelines dated 21.8.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	23.09.2025	26.09.2025	Adoption
1349	431/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGS) in tranches of at least 10 MW for the Petitioner's Wind Power Project. Powerica Limited	23.09.2025	26.09.2025	Misc.
1348	340/MP/2022, 341/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 Limited 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 Limited	23.09.2025	26.09.2025	Misc.
1347	322/TL/2024	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of the transmission licence to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	23.09.2025	26.09.2025	Licence (Transmission)
1346	IA No. 89/2025 in 256/MP/2023	Application under Regulation 38 read with Regulation 26(3)(b) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment of the Petition. Lakadia-Vadodara Transmission Project Limited	23.09.2025	26.09.2025	Misc.
1345	452/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with other provisions under applicable law seeking extension of time in complying with the directions stipulated under Order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Commission vis-vis commissioning of the 300 MW Solar Power Project located at Nokhadhaya, Kolya, Bikaner, Rajasthan. ACME Solar Holdings Limited and Anr.	09.09.2025	24.09.2025	Misc.
1344	817/MP/2025	Petition under Section 79 (1) (c) & (f) read with Section 38(2)(b)&(c) of the Electricity Act, 2003 along with Regulation 13(8) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 Juniper Green Cosmic Private Limited	23.09.2025	24.09.2025	Misc.
1343	815/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of the Financial Closure of the 250 MW capacity Wind-Solar Hybrid Power Project at Bidar, Karnataka, where the in-principle connectivity has been granted on 22.07.2024. Welspun Narmada Private Limited	23.09.2025	24.09.2025	Misc.
1342	814/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking extension of connectivity start date and corresponding milestones (including financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waaree Forever Energies Private Limited	23.09.2025	24.09.2025	Misc.
1341	780/TD/2025	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an Inter-State Trading Licence. ACME Greentech Eighth Private Limited	23.09.2025	24.09.2025	Licence
1340	778/TD/2025	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading licence. Energyminds Power Solutions Private Limited	23.09.2025	24.09.2025	Licence
1339	776/AT/2025	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project 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 No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.07.2023 (as amended from time to time). Rewa Ultra Mega Solar Limited and Anr.	23.09.2025	24.09.2025	Adoption
1338	432/MP/2025 alongwith IA No. 95/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022, and the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and regarding arbitrary imposition of DSM Charges by SLDC on Petitioner in inter-state sale of power through power exchange under T-GNA. Mangalore Energies Private Limited	23.09.2025	24.09.2025	Misc.
1337	215/MP/2021 along with IA Nos. 34/2022, 2/2023 & 75/2025	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	23.09.2025	24.09.2025	Misc.
1336	365/MP/2025	Petition under Section 79(1)(a)&(f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax and subsequent increase in Usage Charges for 1990 MW Solar Projects is a Change in Law event in terms of Article 10 of the Power Usage Agreements. NTPC Limited and Anr.	23.09.2025	24.09.2025	Misc.
1335	305/MP/2015	Implementation of APTEL judgement dated 04.09.2025 in appeal no 143 of 2020 and 66 of 2022 challenging the order of the CERC in Petition No. 305/MP/2015 dated 29.01.2020 and for directions against the Respondents to make Energy Charges as pass through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	18.09.2025	24.09.2025	Misc.
1334	814/MP/2025	Petition Under Section 79(1)(C), (F) and (K) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waaree Forever Energies Private Limited	18.09.2025	22.09.2025	Misc.
1333	815/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of the Financial Closure of the 250 MW capacity Wind-Solar Hybrid Power Project at Bidar, Karnataka, where the in-principle connectivity has been granted on 22.07.2024. Welspun Narmada Private Limited	18.09.2025	22.09.2025	Misc.
1332	302/MP/2022 along with I.A. No. 31/2025, 153/MP/2025	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 water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited, UPPCL and 4 others	18.09.2025	22.09.2025	Misc.
1331	366/MP/2025	Petition under Section 28(4) of the Electricity Act, 2003 read with Regulation 10 of the CERC (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024 for determination of the fees and charges to be recovered by DVC LDC for the control period 2024-29. DVC LDC	16.09.2025	22.09.2025	Misc.
1330	624/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Kishanganga Power Station. NHPC Limited	09.09.2025	22.09.2025	Misc.
1329	757/MP/2025 along with IA No.93/2025	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 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 11 Tamil Nadu Power Distribution Company Limited (TNPDCL)under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 20.2.2023, 31.3.2023 12.6.2023, 23.8.2023, 23.10.2023, 12.4.2024, 15.10.2024, 27.12.2024, 28.2.2025, 30.4.2025 issued by the Ministry of Power, Government of India under Section 11 (1) of the Electricity Act, 2003. Coastal Energen Private Limited	18.09.2025	22.09.2025	Misc.
1328	755/TL/2025, 756/AT/2025	Petition 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 License and other related matters) Regulations, 2024 for grant of transmission license to NER Expansion Transmission Limited. NER Expansion Transmission Limited	18.09.2025	22.09.2025	Licence (Transmission)
1327	723/AT/2025 along with I.A. No. 66/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 100 MW Solar PV Power Project (Tranche- VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	18.09.2025	22.09.2025	Adoption
1326	684/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Tariff Based Competitive Bidding Process for setting up of 1200 MW ISTS-Connected Wind-Solar Hybrid Power Projects (HYBRID-3) in India under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. SVJN Limited	18.09.2025	22.09.2025	Adoption
1325	675/TL/2025, 690/AT/2025	Application under Sections 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	18.09.2025	22.09.2025	Licence (Transmission)
1324	667/MP/2025 along with IA No. 55/2025	Petition under Section 79, and Section 79(1)(D of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 20.4.2023 executed between the Petitioner (i.e., KPSI Transmission Limited) and Central Transmission Utility of India Limited, seeking extension of Scheduled COD on account of occurrence of Force Majeure events and additional expenditure incurred on account of change in scope of work. KPSI Transmission Limited	18.09.2025	22.09.2025	Misc.
1323	238/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1500 MW Solar PV Power Projects connected to the interstate Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	18.09.2025	22.09.2025	Adoption
1322	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	18.09.2025	22.09.2025	Misc.
1321	8/RP/2025, 9/RP/2025	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 05.06.2025 passed in Petition No. 87/MP/2024. Kreate Energy (I) Pvt. Ltd. (Kreate)	18.09.2025	22.09.2025	Review
1320	708/GT/2025	Petition for truing up of tariff of Anta Gas Power Station (419.33 MW) for the period 2019-24. NTPC Limited	28.08.2025	22.09.2025	Generation
1319	49/GT/2025	Petition for truing-up of the generation tariff of 160 MW Teesta Low Dam-IV Power Station for the period 2019-24 and determination of Tariff for the period 1.4.2024 to 31.3.2029. NHPC	28.08.2025	22.09.2025	Generation
1318	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Ltd.	16.09.2025	19.09.2025	Misc.
1317	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to GUVNL to make payment of certain amounts unilaterally deducted/ withheld from the monthly invoices and debit note/ supplementary invoices raised by JITPL Jindal India Thermal Power Limited	16.09.2025	19.09.2025	Misc.
1316	622/GT/2025	Petition for determination of tariff for the period 2024-29 in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (250 MW) NLC India Limited	09.09.2025	19.09.2025	Generation
1315	620/GT/2025	Petition for truing-up of tariff of Tripura Gas Based Power Station (101 MW) of North-Eastern Electric Power Corporation Limited for the period 2019-24 and for the determination of tariff for the period 2024-29 NEEPCO	09.09.2025	19.09.2025	Generation
1314	337/GT/2024	Petition for revision of tariff after the truing up exercise for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Kopili Hydro Power Station (200 MW). NEEPCO Limited	09.09.2025	19.09.2025	Generation
1313	79/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-III (500 MW) for the period 2019-24 after truing up exercise NTPC Limited	09.09.2025	19.09.2025	Generation
1312	47/GT/2025	Petition for truing up of tariff for the period 2019-24 and for the determination of tariff for the period 2024-29 in respect of Kopili Hydroelectric Project Stage-II (25 MW). NEEPCO Limited	09.09.2025	19.09.2025	Generation
1311	487/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for “315 MVA ICT-III at Nagarjunasagar sub-station with associated bay equipments” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1310	438/TT/2025	Petition for determination of the transmission tariff from COD to 31.3.2019 for asset, namely, 1 No. 400 kV line bay for ACME Ltd (Bay no: 438) at Fatehgarh-II Substation under “Implementation of 400 kV bays for RE Generators at Bhadla-II PS and Fatehgarh-II PS” in the Northern Region. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1309	372/TT/2024	Petition for determination of the transmission tariff from COD to 31.3.2029 for asset, namely, (a) Implementation of 220 kV bus sectionalizer along with bus coupler & transfer bus coupler at Pavagada PS and (b) Additional 220 kV bus bar extension works for facilitating integration of RE generation projects at Pavagada (Tumkur) PS under “Augmentation of transformation capacity by 1x500 MVA, 400/220 kV ICT (6th) and common facility works at Pavagada (Tumkur) PS” in the Southern Region. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1308	337/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of one asset under the “Transmission System for “Transfer of Power from generation projects in Sikkim to NR/WR (Part – B1)” in the Eastern Region. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1307	257/TT/2025, 259/TT/2025, 188/TT/2025, 275/TT/2025, 426/TT/2025 and 273/TT/2025	Petition for the determination of tariff for 1x500 MVA, 400/230 kV ICT (4th) along with associated bays and equipment at Arasur Sub-station under Augmentation of Transformation Capacity by 1x500 MVA, 400 kV/230kV ICT (4th) at Arasur Sub-station. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1306	219/TT/2025	Petition for truing up of tariff for the 2019-24 tariff period and determination of tariff for the 2024-29 tariff period for 400 kV S/C Kankroli-Jodhpur Transmission Line along with associated bays under “System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)” in the Northern Region. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1305	195/TT/2025, 414/TT/2025, 456/TT/2024, 489/TT/2025 and 495/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff block for the transmission assets for Stage-1 of 400 kV Thyristor Controlled Series Compensation Project (Fact Device) on the Kanpur-Ballabgarh 400 kV S/C Line at Ballabgarh in the Northern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1304	38/RP/2023 in 252/MP/2021	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 8.2.2023 in Petition No. 252/MP/2021. Haryana Vidyut Prasaran Nigam Limited	16.09.2025	19.09.2025	Review
1303	30/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 in respect of 2 Number 765 kV line bays at 765/400 kV Raipur Pooling Station (Powergrid) for Raipur PS (Powergrid)-Rajnandgaon (TBCB) 765 kV D/C line under “Powergrid works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	16.09.2025	19.09.2025	Transmission
1302	28/RP/2024 along with IA No. 81/2024 in 255/TT/2021	Review Petition seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited	16.09.2025	19.09.2025	Review
1301	669/MP/2025 along with IA No.56/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 9.1 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and other enabling powers seeking directions to CTUIL for issuance of final grant of connectivity. Avaada Energy Private Limited	18.09.2025	19.09.2025	Misc.
1300	781/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of The Electricity Act, 2003, seeking exit from the Power Purchase Agreement dated 28.06.2023 without any Financial Implication due to frustration and impossibility arising from the revocation of connectivity and inordinate delay in the project implementation due to the Respondents’ delays and defaults. Scatec India Renewables One Private Limited	16.09.2025	19.09.2025	Misc.
1299	736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited (WLL) & Anr.	16.09.2025	19.09.2025	Misc.
1298	94/MP/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited	16.09.2025	19.09.2025	Misc.
1297	642/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 07.03.2023 inter alia seeking extension of the Scheduled Commercial Operation Date due to delay in ISTS readiness and consequent reliefs. Tata Power Renewable Energy Limited	16.09.2025	19.09.2025	Misc.
1296	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	16.09.2025	19.09.2025	Misc.
1295	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	16.09.2025	19.09.2025	Misc.
1294	296/MP/2025	Petition under 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 direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	16.09.2025	19.09.2025	Misc.
1293	288/MP/2024	Petition under section 79(1)(c), (f), and (k) 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 adjudication of disputes related to the return of energy due to the Petitioner from the Respondent in terms of the letter of intent dated 23.3.2022. Himachal Pradesh State Electricity Board Limited	16.09.2025	19.09.2025	Misc.
1292	265/MP/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Limited	16.09.2025	19.09.2025	Misc.
1291	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	16.09.2025	19.09.2025	Misc.
1290	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 impose penalty under Regulation 14C for violation of Regulation 7(h) of the CERC (Procedure, Terms and Conditions for Grant of Trading License 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. 31.01.2020 till opening of Payment Security Mechanism (PSM) as per the Procurer-PPA, PTC-PPA and the provisions of the CERC (Procedure, Terms and Conditions for Grant of Trading License and Other Related Matters) Regulations, 2020 issued by this Hon’ble 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 PSM in conformity with the PTC-PPA, Procurer-PPA and the applicable Regulations of this Hon’ble Commission. Maruti Clean Coal and Power Limited	16.09.2025	19.09.2025	Misc.
1289	168/MP/2023	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 17 of Power Purchase Agreements dated 25.11.2021 seeking rise in Custom Duty of Solar PV Cells and other Components as Change in Law Event. TP Surya Limited	16.09.2025	19.09.2025	Misc.
1288	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited	16.09.2025	19.09.2025	Misc.
1287	671/MP/2025, 672/MP/2025	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No.9, who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lender in terms of the security trustee agreement dated 25.3.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s transmission project. Bikaner - Khetri Transmission Limited, Khavda - Bhuj Transmission Limited	16.09.2025	19.09.2025	Misc.
1286	720/MP/2025	Petition under Section 62 (a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 11 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking in-principle approval for additional capital expenditure incurred towards utilization of ash by disposal through mine void filling, in terms of Ministry of Environment, Forest & Climate Change, Government of India Notification dated 31.12.2021. NTPC Limited	10.09.2025	18.09.2025	Misc.
1285	680/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Powers Pilot Scheme-II on 22.10.2021 for supply of 150MW of power to TANGEDCO for a period 3 years at the rate of Rs.3.26 per kWh TANGEDCO	10.09.2025	18.09.2025	Misc.
1284	626/GT/2025	Petition for determination of tariff for the period 2024-29 in respect of Mejia Thermal Power Station, Units 1, 2 & 3 (630 MW). DVC	09.09.2025	18.09.2025	Misc.
1283	430/MP/2024	Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by the Tata Power Company Limited on account of non-supply of Electricity in terms of directions dated 20.2.2023 issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. PSPCL	10.09.2025	18.09.2025	Misc.
1282	421/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Monthly Bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016. SEIL Energy India Limited	10.09.2025	18.09.2025	Misc.
1281	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	10.09.2025	18.09.2025	Misc.
1280	203/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 with respect to PPA dated 24.09.2008 between Pragati Power Corporation Limited (PPCL) and Erstwhile Punjab State Electricity Board now known as Punjab State Power Corporation Limited (PSPCL) seeking directions to PSPCL to pay the balance of Principal amount of Rs. 4,50,78,499/- out of total Rs 22,92,58,545/- for the period of April 2020 & May 2020 (during COVID period) in terms of Section 79(1)(f) of the Electricity Act, 2003 read with Article 6.1.6 of the Power Purchase Agreement dated 24.09.2008 and applicable LPSC till the date of realization. Pragati Power Corporation Limited	10.09.2025	18.09.2025	Misc.
1279	336/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest. SEIL Energy India Ltd.	10.09.2025	18.09.2025	Misc.
1278	319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for direction for payment. DVC	10.09.2025	18.09.2025	Misc.
1277	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with Article 14.3.1 of the PPA dated 1.4.2013, seeking directions to the Respondents for payment of outstanding LPS on account of the delayed payment of change in law invoices raised by the Petitioner. SEIL Energy India Limited	10.09.2025	18.09.2025	Misc.
1276	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.01.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 01.04.2024 to 31.07.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	16.09.2025	18.09.2025	Misc.
1275	678/TL/2025, 679/AT/2025	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission License to WRNES Talegaon Power Transmission Limited. WRNES Talegaon Power Transmission Limited	16.09.2025	18.09.2025	Licence (Transmission)
1274	513/TL/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 and any other amendments thereon issued from time to time by this Commission, if any, for grant of Transmission Licence to Eastern Region Expansion Scheme-XXIX Power Transmission Limited. ERSS – XXXIX Power Transmission Limited (ERSS XXXIX).	16.09.2025	18.09.2025	Misc.
1273	371/MP/2024, 272/MP/2024, 273/MP/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. Jade Hybren Private Limited, Layer Hybren Private Limited	16.09.2025	18.09.2025	Misc.
1272	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 (Aravalli Power Station) to Daulatabad owned, operated, and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited (UHBVNL) and Ors.	16.09.2025	18.09.2025	Misc.
1271	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	16.09.2025	18.09.2025	Misc.
1270	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2, respectively. MB Power (Madhya Pradesh) Limited	16.09.2025	18.09.2025	Misc.
1269	4/MP/2021	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions to the Respondent for issuance of Renewable Energy Certificates. Roshni Powertech Private Limited	16.09.2025	18.09.2025	Misc.
1268	655/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period for the Existing Transmission and Distribution System (excluding 400 kV lines). Damodar Valley Corporation	16.09.2025	18.09.2025	Transmission
1267	304/MP/2025	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with the Power Sale Agreement dated 31.12.2021 read with CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission system through National Open Access Registry (NOAR) dated 29.09.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SElL. SEIL Energy India Limited	10.09.2025	18.09.2025	Misc.
1266	219/MP/2023	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche- I & II and the tariff was adopted by the Commission vide order dated 13.12.2021 in Petition No. 174/AT/2021. NTPC Green Energy Ltd.	10.09.2025	18.09.2025	Misc.
1265	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 10.1.2022, 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 350 MW, on the premise of the start date of LTA being taken as 25.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited and Anr.	10.09.2025	18.09.2025	Misc.
1264	67/MP/2021 with IA Nos. 17/2021 & 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and MediumTerm Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited & Anr.	10.09.2025	18.09.2025	Misc.
1263	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreements dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	10.09.2025	18.09.2025	Misc.
1262	Diary No. 462/2025 along with IA (Diary) Nos. 463/2025 and 464/2025	Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter alia, seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B(1) of the Central Electricity Regulatory Commission (General Network Access) (First Amendment) Regulations 2023. Airpower Windfarms Private Limited	09.09.2025	18.09.2025	Misc.
1261	628/GT/2025	Petition for approval of true-up of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Project at Palatana for the period 2019-24. OTPCL	09.09.2025	17.09.2025	Generation
1260	364/MP/2025	Petition under Section 79 (1) (b) and (f) seeking adjudication of disputes pertaining to the erroneous deduction of rebate by the Respondents from the payment made to the Petitioner, for supply of power under the Power Purchase Agreement dated 26.2.2014. KSK Mahanadi Power Company Ltd.	02.09.2025	17.09.2025	Misc.
1259	700/GT/2025	Petition for approval of tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 01.04.2024 to 31.03.2029. SJVN Limited	28.08.2025	17.09.2025	Generation
1258	43/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Chamera-III Power Station (231 MW). NHPC Limited	28.08.2025	17.09.2025	Generation
1257	740/GT/2025, 703/GT/2025	Petition for truing up of annual fixed charges of Mejia Thermal Power Station, Unit – 4 (210 MW) for the period of 2019-24. DVC Ltd.	28.08.2025	17.09.2025	Generation
1256	699/GT/2025	Petition for approval of tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 01.04.2024 to 31.03.2029. SJVN Limited	28.08.2025	17.09.2025	Generation
1255	366/MP/2022, 367/MP/2022	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC limited in respect of its National Thermal Power Plant Stage-II, Dadri. BRPL, BYPL	28.08.2025	17.09.2025	Misc.
1254	618/GT/2025	Petition for revision of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from date of Commercial Operation of Unit-I (i.e. 30.4.2019) to 31.3.2024 after the truing up exercise Meja Urja Nigam Private Limited	26.08.2025	17.09.2025	Generation
1253	282/MP/2023 along with IA No. 59/2025	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	10.09.2025	17.09.2025	Misc.
1252	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	10.09.2025	17.09.2025	Misc.
1251	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited	10.09.2025	17.09.2025	Misc.
1250	183/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking directions to Southern Regional Power Committee to provide necessary information regarding intra-state transmission lines falling under Regulation 2 (1) (EE) Central Electricity Regulatory Commission (haring of inter-state transmission charges and losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Ltd.	10.09.2025	17.09.2025	Misc.
1249	728/MP/2025 along with IA No. 67/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. Ganeko One Energy Private Limited and Anr.	10.09.2025	17.09.2025	Misc.
1248	682/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 16.10.2020 seeking condonation of time overrun & consequential extension of Scheduled COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Bikaner Transmission System Limited. POWERGRID Bikaner Transmission System Limited	10.09.2025	17.09.2025	Misc.
1247	584/MP/2025 along with IA No.63/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 10, 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking deferment of the Start Date of the Hindustan Zinc Limited’s 250 MW GNARE intimated vide notices dated 25.02.2025 and 25.03.2025 issued by Central Transmission Utility of India Limited, and quashing of the Central Transmission Utility of India Limited’s notice dated 23.04.2025 and the National Load Despatch Centre’s Notification of Transmission charges payable by DICs for Billing Month of May, 2025 dated 28.04.2025 imposing arbitrary and illegal financial liabilities. Hindustan Zinc Limited	10.09.2025	17.09.2025	Misc.
1246	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	10.09.2025	17.09.2025	Misc.
1245	348/MP/2023	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	10.09.2025	17.09.2025	Misc.
1244	335/MP/2025	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 6.2.2007 and 2.2.2007 read with the corresponding SPPAs both dated 05.12.2018 (and SPPAs dated 30.3.2022) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited. Gujarat Urja Vikas Nigam Limited	10.09.2025	17.09.2025	Misc.
1243	735/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW ISTS-Connected Solar PV Power Projects Anywhere in India with “Greenshoe Option” of Additional Capacity upto 600 MW. NTPC Limited	02.09.2025	17.09.2025	Adoption
1242	689/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Kurawar Transmission Limited to implement transmission project “Network expansion at 765/400/220kV Kurawar S/s for drawal of power by MPPTCL”. POWERGRID Kurawar Transmission Limited	09.09.2025	17.09.2025	Licence (Transmission)
1241	482/MP/2024, 483/MP/2024, 296/MP/2024, 297/MP/2024, 442/MP/2024	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking quashing of the demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by way of its letter and emails dated 7.6.2024, 16.7.2024 and 23.07.2024, respectively, on account of the same being not in accordance with the applicable laws and regulations, and consequential refund of Rs. 2,50,71,000/- (Rupees Two Crores Fifty Lakhs Seventy-One Thousand Only) paid by the Petitioner under protest. Apraava Energy Private Limited, Eden Renewable Passy Private Limited, ACME Solar Holdings Limited, Masaya Solar Energy Private Limited	09.09.2025	17.09.2025	Misc.
1240	320/MP/2025	Petition under Section 79 of the Electricity Act, 2003, for seeking an appropriate mechanism for appropriate compensation to offset the financial impact of the Change in Law events on account of Hon’ble Supreme Court of India’s Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Pvt. Ltd. & Ors. v. Union of India & Ors. whereby, pursuant to the directions issued, the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Limited and Ors.	09.09.2025	17.09.2025	Misc.
1239	204/MP/2024 along with IA No. 72/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Private Limited and Solar Energy Corporation of India Limited seeking compensation and relief on account of allowed Change in Law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited and Anr.	09.09.2025	17.09.2025	Misc.
1238	809/MP/2025 along with IA No. 85/2025	Petition under Section 79(1)(f) of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter-alia seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B(1) of the CERC (General Network Access) (First Amendment) Regulations 2023. Airpower Windfarms Private Limited	10.09.2025	16.09.2025	Misc.
1237	768/MP/2025 along with IA No. 76/2025 & 77/2025, 769/MP/2025 along with IA No. 78/2025 & 79/2025	Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 issued by the Central Transmission Utility of India Limited (CTUIL) thereby revoking the connectivity of 1050 MW of the Petitioner under Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s). Adani Green Energy Limited, Sarjan Realities Private Limited	02.09.2025	16.09.2025	Misc.
1236	709/GT/2025	Petition for approval of tariff of Anta Gas Power Station (419.33 MW) for the tariff period 2024-29. NTPC Limited	28.08.2025	15.09.2025	Generation.
1235	516/GT/2024	Petition for truing up of tariff for the period 2019-24 in respect of UNOSUGEN 382.5 MW Power Plant (SUGEN 40). Torrent Power Limited	28.08.2025	15.09.2025	Generation
1234	440/GT/2024	Petition for truing up of tariff for the period 2019-24 in respect of SUGEN 1147.5 MW Mega Power Plant. Torrent Power Limited	28.08.2025	15.09.2025	Generation
1233	44/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of DGEN 1200 MW Mega Power Plant. Torrent Power Limited	28.08.2025	15.09.2025	Generation
1232	677/GT/2025	Petition for truing up of Annual Fixed Charges for 2019- 24 period of Raghunathpur Thermal Power Station, Units 1 & 2 (2 x 600 MW) for the period from 1.4.2019 to 31.3.2024 DVC Ltd	26.08.2025	15.09.2025	Generation
1231	676/GT/2025	Petition for truing up of Annual Fixed Charges for 2019- 24 period of Koderma Thermal Power Station, Units 1 & 2 (2 x 500 MW) for the period from 1.4.2019 to 31.3.2024 DVC Ltd.	26.08.2025	15.09.2025	Generation
1230	258/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 inter-alia seeking payment of Rs. 9,72,00,000/- and Rs. 96,48,000/- with interest. Tata Power Trading Corporation Limited	26.08.2025	15.09.2025	Misc.
1229	91/GT/2023	Petition for determination of tariff of North Karanpura Super Thermal Power Project (1980 MW) for the period from anticipated COD of Unit I (1.3.2023) to 31.3.2024. NTPC Limited	26.08.2025	15.09.2025	Generation
1228	688/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Bhuj Transmission Limited to implement transmission project “Augmentation of transformation capacity” at Bhuj-II PS (GIS) & Provision of ICT Augmentation and Bus Reactor at Bhuj-II PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bhuj Transmission Limited	09.09.2025	15.09.2025	Licence (Transmission)
1227	320/MP/2025	Petition under Section 79 of the Electricity Act, 2003, for seeking an appropriate mechanism for appropriate compensation to offset the financial impact of the Change in Law events on account of Hon’ble Supreme Court of India’s Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Pvt. Ltd. & Ors. v. Union of India & Ors. whereby, pursuant to the directions issued, the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Limited and Ors.	09.09.2025	15.09.2025	Misc.
1226	248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act, 2003, seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to pay the cost of imported coal used by GMR Warora Energy Limited, for generation and supply of power to GUVNL, pursuant to the Ministry of Power’s statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act, 2003, and the Clarification dated 21.3.2023. GMR Warora Energy Limited	09.09.2025	15.09.2025	Misc.
1225	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited	09.09.2025	15.09.2025	Misc.
1224	85/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Co. of Telangana Ltd.	09.09.2025	15.09.2025	Misc.
1223	718/GT/2025	Petition for determination of generation tariff for the period 2025-29 for Parbati-II HE Project (800 MW). NHPC Limited	26.08.2025	11.09.2025	Generation
1222	707/GT/2025	Petition for determination of tariff in respect of Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2024-29. NTPC Limited	28.08.2025	11.09.2025	Generation
1221	706/GT/2025	Petition for truing up of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2019-24. NTPC Limited	28.08.2025	11.09.2025	Generation
1220	705/GT/2025	Petition for determination of tariff in respect of Faridabad Gas Power Station for the period from 2024-29 NTPC Limited	28.08.2025	11.09.2025	Generation
1219	704/GT/2025	Petition for revision of tariff of Faridabad Gas Power Station for the period from 1.4.2019 to 31.3.2024 after the truing-up exercise. NTPC Limited	28.08.2025	11.09.2025	Generation
1218	463/MP/2014 along with IA No. 40/2019. 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) APEDCL & ors., GMR Vemagiri Power Generation Limited	02.09.2025	09.09.2025	Misc.
1217	429/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure India Private Limited for seeking limited modification of in principle grant of connectivity issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and thereby allowing the Petitioner to construct the dedicated transmission infrastructure. Halvad Renewables Private Limited	02.09.2025	09.09.2025	Misc.
1216	716/MP/2025, 717/MP/2025, 721/MP/2025, 726/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of 102 MW connectivity at Gadag-II PS from 31.12.2025 till 08.04.2027. Aditya Birla Renewables Subsidiary Limited	02.09.2025	08.09.2025	Misc.
1215	338/MP/2025	Petition under Section 66 of the Electricity Act 2003, read with Regulation 25 and 19 of the CERC (Power Market) Regulations, 2021, for approval of the revision in Green Contracts at Indian Energy Exchange Ltd. to align them with the Renewable Energy (RE) consumption framework as per the Ministry of Power Notification dated 20.10.2023. Indian Energy Exchange Limited	02.09.2025	08.09.2025	Misc.
1214	302/MP/2025	Petition regarding non-implementation of waiver of inter-State Transmission Charges for Renewable Energy Projects as envisaged by Ministry of Power in Billing of Designated Inter-State Transmission System Consumers under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2022 and its amendments. Kerala State Electricity Board Limited	02.09.2025	08.09.2025	Misc.
1213	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	02.09.2025	06.09.2025	Misc.
1212	713/MP/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with the CERC (Indian Electricity Grid Code) Regulations 2023, the CERC (Ancillary Services) Regulations, 2022, the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commission’s Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. GRID Controller of India Limited	02.09.2025	06.09.2025	Misc.
1211	675/TL/2025, 690/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	02.09.2025	06.09.2025	Licence (Transmission)
1210	180/MP/2019 along with IA Nos. 32/2023 & 20/2024	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 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999. Indian Railways	02.09.2025	06.09.2025	Misc.
1209	686/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner IV Transmission Limited to implement transmission project “Augmentation of 2x500 MVA (7th & 8th), 400/220 kV ICTs along with 220 kV Sectionalizer bay (1 set), 220 kV BC (1 no.) bay and 220 kV TBC (1 no.) bay at Bikaner-IV PS & Implementation of 3 nos. of 220 kV line bays for interconnection of M/s Furies Solren Private Limited (300MW) [1 no. bay] & M/s SJVN Green Energy Limited (500MW) [2 no. bays] RE power projects at 765/400/220kV Bikaner-IV PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bikaner IV Transmission Limited	02.09.2025	06.09.2025	Licence (Transmission)
1208	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition for adjustment of capacity utilization, adjustment of tariff, extension of time for execution of project and other consequential reliefs. Aurum Renewable Energy Limited, KVK Energy Venture Private Limited, Diwakar Solar Projects Limited	02.09.2025	06.09.2025	Misc.
1207	162/MP/2025, 163/MP/2025, 164/MP/2025, 165/MP/2025, 168/MP/2025 and 173/MP/2025	Petition under Regulation 13 of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for the 2019-24 control period. WRLDC, SRLDC, NLDC, ERLDC, NERLDC	02.09.2025	06.09.2025	Misc.
1206	327/MP/2025 along with IA No. 20/2025	Petition under Section 79(1)(f) and 79(1)(c) of the Electricity Act, 2003 read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on parts of Respondent, SLDC in refusing to process the Petitioner’s Application for Standing Clearance for grant of Short Term Open Access for 19.2 MW capacity and grant the same within the timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	28.08.2025	04.09.2025	Generation
1205	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	28.08.2025	04.09.2025	Misc.
1204	753/RC/2025, 754/RC/2025, 674/RC/2025	Petition in compliance of the directions issued by the Commission vide order dated 28.4.2025 in suo-motu Petition No. 8/SM/2024 for approval of the pre-specified slots in Term Ahead Market (TAM), Green Term Ahead Market (G-TAM) and High Price Term Ahead Market (HP-TAM) on Petitioner’s Exchange Platform. Hindustan Power Exchange Limited, Power Exchange India Limited, Indian Energy Exchange Limited	28.08.2025	04.09.2025	Misc.
1203	739/MP/2025 along with IA (Diary) No. 433/2025	Petition under Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024 and Clause 5.1. of Part A - ‘Scope’ of the Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity/ Stored Energy from Pump Storage Plants by Ministry of Power dated 6th February 2025 for seeking approval of Tender Documents with the deviations for Long Term Procurement of 500 MW (For 6 Hours discharge with maximum 4 Hours continuous discharge per day) Power for 40 Years from ISTS Connected Pump Storage Plant/s through Competitive Bidding. Madhya Pradesh Power Management Company Limited & Anr.	26.08.2025	04.09.2025	Misc.
1202	554/MP/2025 along with IA No. 44/2025	Petition under Section 79 and Section 94 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, Regulation 57 of Indian Electricity Grid Code, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to direct CTUIL and SRLDC to allow drawl of 900 MW for charging the Petitioner’s 900 MW PSP (part capacity of total 1680 MW Pumped Storage at Pinnapuram) for which REGS (Solar with Storage) connectivity granted on 29.10.2020. Greenko AP01 IREP Private Limited	29.07.2025	04.09.2025	Misc.
1201	698/GT/2025	Petition for approval of tariff of Rihand STPS, Stage-III (1000 MW) for the 2024-29 period. NTPC Limited	28.08.2025	03.09.2025	Generation
1200	697/GT/2025	Petition for revision of tariff of Rihand STPS Stage-III (1000 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise. NTPC Limited	28.08.2025	03.09.2025	Generation
1199	30/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	28.08.2025	03.09.2025	Misc.
1198	702/GT/2025	Petition for approval of tariff of Tanda STPS Stage-I (440 MW) for the 2024-29 period. NTPC Limited	28.08.2025	03.09.2025	Generation
1197	711/GT/2025	Petition for truing up of tariff for the period from 1.4.2019 to 31.3.2024 and determination of tariff for the period from 1.4.2024 to 31.3.2029 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 the Government of Odisha for procuring power for the Odisha Distribution Companies. GMR Kamalanga Energy Limited	07.08.2025	03.09.2025	Generation
1196	710/GT/2025	Petition for truing up of capital cost & generation tariff for 2019-24 tariff period under Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and for determination of generation tariff for 2024-29 tariff period under Regulation 9(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, in respect of Karcham Wangtoo Hydro Electric Project (KW HEP). JSW Hydro Energy Limited	28.08.2025	03.09.2025	Generation
1195	712/GT/2025	Petition for truing up of tariff for the period from 1.4.2019 to 31.3.2024 and determination of tariff for the period from 1.4.2024 to 31.3.2029 for Maithon Right Bank Thermal Power Project. Maithon Power Limited	28.08.2025	03.09.2025	Generation
1194	422/MP/2024 along with IA No. 90/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	28.08.2025	03.09.2025	Misc.
1193	701/GT/2025	Petition for revision of tariff of Tanda STPS Stage-I (440 MW) for 2019-24 period after truing up exercise. NTPC Limited	28.08.2025	03.09.2025	Generation
1192	31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	28.08.2025	03.09.2025	Misc.
1191	547/MP/2025	Petition under Section 79 and Section 142 of the Electricity Act 2003 read with Regulation 12 of the CERC (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues. NRLDC	26.08.2025	03.09.2025	Misc.
1190	474/TT/2024, 16/TT/2025, 151/TT/2025, 190/TT/2025, 267/TT/2025 and 387/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the transmission assets under “Eastern Region Strengthening Scheme-VII (ERSS-VII)” in the Eastern Region. Power Grid Corporation of India Limited	28.08.2025	02.09.2025	Transmission
1189	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. Bharat Aluminium Company Limited	28.08.2025	02.09.2025	Misc.
1188	319/MP/2022 alongwith IA Nos. 63/IA/2022 and 19/IA/2025	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and Sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking direction to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	28.08.2025	02.09.2025	Misc.
1187	263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Company Limited (OPTCL) to refund the excess paid wheeling charges and short-term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3-Odisha portion) line and associated sub-station bays to MPPMCL. Madhya Pradesh Power Management Company Limited	26.08.2025	02.09.2025	Misc.
1186	517/MP/2024	Petition seeking indulgence of this Commission invoking its regulatory and inherent powers under the applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to issue appropriate order(s)/ direction(s) to the Respondent to immediately comply with the directions passed by the Commission dated 1.1.2024 in Petition No. 176/MP/2019 and pass consequential orders. Solairepro Urja Private Limited	28.08.2025	02.09.2025	Misc.
1185	336/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking execution / implementation of Order dated 7.11.2023 passed by this Commission in Petition No. 270/MP/2022 against Telangana Discoms. SEIL Energy India Limited	28.08.2025	02.09.2025	Misc.
1184	314/MP/2025	Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, and under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation 67 of the 2024 Tariff Regulations, in regard to the certification of transmission system availability of 220 kV Faridabad Gas Based Combined Cycle Power Project (NTPC)-Sector 58 (HVPNL) Transmission Line-Ckt. 1 of the Petitioner. Power Grid Corporation of India Limited	28.08.2025	02.09.2025	Misc.
1183	292/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 17 of the power purchase agreements dated 25.11.2021 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on renewable energy equipment w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) dated 28.06.2017 vide Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 amounts to a ‘Change in Law’ event under Article 17 of the Power Purchase Agreements and to further direct the Respondents to pay compensation along with carrying cost towards additional amount incurred on account of increment in of 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 due continuation of Goods and Services Tax rate of 5% which was applicable till 30.09.2021. Talettutayi Solar Projects Nine Private Limited	28.08.2025	02.09.2025	Misc.
1182	324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	26.08.2025	02.09.2025	Misc.
1181	325/MP/2025, 339/MP/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with provisions of the Transmission Service Agreement dated 02.08.2023 executed between Central Transmission Utility of India Ltd. and Fatehgarh IV Transmission Limited inter alia seeking extension of Scheduled Commercial Operation Date in delay in commissioning of the Interstate Transmission System for Transmission system for evacuation of power from REZ (20 GW) in Rajasthan under Phase III- Part A1, on account of Force Majeure events and compensation due to the Change in Law event(s), and consequential relief thereof. Fatehgarh IV Transmission Limited, Fatehgarh III Transmission Limited	26.08.2025	02.09.2025	Misc.
1180	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited, PTC India Limited	26.08.2025	02.09.2025	Misc.
1179	36/MP/2024 along with IA No. 43/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent no. 1and the Petitioner. Koppal-Narendra Transmission Limited	26.08.2025	02.09.2025	Misc.
1178	430/MP/2024	Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by the Tata Power Company Limited on account of non-supply of Electricity in terms of directions dated 20.2.2023 issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. PSPCL	28.08.2025	01.09.2025	Misc.
1177	169/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 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. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd. GMRKEL	28.08.2025	01.09.2025	Misc.
1176	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to supply of power from the Farakka Super Thermal Power Station. WBSEDCL	28.08.2025	01.09.2025	Misc.
1175	625/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Units 1, 2 & 3 (3 x 210 MW) for the period from 1.4.2019 to 31.3.2024. Damodar Valley Corporation Ltd.	19.08.2025	01.09.2025	Generation
1174	346/MP/2020 along with IA No.24/2024	Petition under Section 79(1)(f) of the Electricity act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation	19.08.2025	01.09.2025	Misc.
1173	317/MP/2025 with IA No. 58/2025	Petition under Section 79 (1) (b) & 79 (1) (f) of the Electricity act, 2003 read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	19.08.2025	01.09.2025	Misc.
1172	303/MP/2025 with IA No. 53/2025	Petition under Section 79 of the Electricity Act, 2003, seeking quashing of the illegal claim of Rs. 129.60 crores raised by the Respondent TNPDCL vide demand notices dated 21.11.2024 towards Liquidated Damages in terms of Article 4.8 of the PPA dated 12.12.2013, being barred by limitation. IL&FS Tamil Nadu Power Company Limited	19.08.2025	01.09.2025	Misc.
1171	724/AT/2025, 725/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System “Transmission System for Evacuation of RE Power from Raghanesda Area of Gujarat – 3 GW under Phase-I” being established by Raghanesda RE Transmission Limited. Raghanesda RE Transmission Limited	28.08.2025	01.09.2025	Adoption
1170	722/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 420 MW RTC power from ISTS- connected Renewable Energy Power Projects (SECI-RTC-IV) and selected through competitive bidding process as per the guidelines dated 9.6.2023 issued by the Ministry of Power, Government of India Solar Energy Corporation of India Limited	28.08.2025	01.09.2025	Adoption
1169	546/MP/2025	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd., Respondent No.2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project. Tumkur-II REZ Power Transmission Limited	28.08.2025	01.09.2025	Misc.
1168	339/MP/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	28.08.2025	01.09.2025	Misc.
1167	332/MP/2025, 280/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 14.2.2020 for supply of 150 MW solar power from the ISTS connected Solar Project located at Phalodi, Rajasthan, executed between Adani Solar Energy RJ Two Private Limited and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy RJ Two Private Limited	28.08.2025	01.09.2025	Misc.
1166	239/MP/2024 along with IA Nos. 8/2025 and 70/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Energy Limited	28.08.2025	01.09.2025	Misc.
1165	390/TT/2025	Petition for truing up of the transmission tariff from 1.4.2019 to 31.3.2024 and for determination of the transmission tariff for from 1.4.2024 to 31.3.2029 of Jhajjar-Mundka 400 kV D/C ISTS Line. Aravali Power Company Private Limited	19.08.2025	01.09.2025	Transmission
1164	396/TT/2024, 211/TT/2024, 213/TT/2024, 196/TT/2025	Petition for determination of tariff for assets under “Eastern Region Strengthening Scheme – XXII” in the Eastern Region. Power Grid Corporation of India Limited	19.08.2025	01.09.2025	Transmission
1163	Corrigendum to 513/TL/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 and any other amendments thereon issued from time to time by this Commission, if any, for grant of Transmission Licence to Eastern Region Expansion Scheme-XXIX Power Transmission Limited. TP Gopalpur Transmission Limited	07.07.2025	01.09.2025	Licence (Transmission)
1162	463/MP/2014 along with IA No. 40/2019, 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) APEDCL & ors., GMR Vemagiri Power Generation Limited	19.08.2025	31.08.2025	Misc.
1161	Corrigendum to 283/MP/2025	Petition u/s 79 of Electricity Act seeking appropriate direction / clarification in respect of order dated 22.3.2021 passed by this Commission in Petition No. 405/MP/2019 BSPHCL	05.08.2025	31.08.2025	Misc.
1160	Corrigendum to 640/TT/2025	Petition for truing up of the capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of ‘Non-ISTS 400 kV Transmission Lines carrying ISTS Power [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation. Damodar Valley Corporation	12.08.2025	29.08.2025	Misc.
1159	117/MP/2023 with IAs No. 79/2023, 86/2024 & 87/2024	Petition under Sections 79(1)(b) and (f) read with Sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for adjudication on matters relating to the obligations of The Tata Power Company Limited (Generator) to supply electricity terms of the directions dated 20.2.2023 issued by the MOP, GOI under Section 11 of the Electricity Act, 2003 read with the PPA dated 22.4.2007 GUVNL	26.08.2025	29.08.2025	Misc.
1158	285/TT/2024, 80/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2024 for the transmission assets under “Transmission System Strengthening Scheme for evacuation of power from Solar Energy Zones in Rajasthan (8.1GW) under Phase-II-Part F1”. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1157	212/TT/2024, 284/TT/2024, 408/TT/2024, 446/TT/2024, 59/TT/2025, 262/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2024 for Seven Nos. assets under “Provision of Spare ICT’s” in the Northern Region. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1156	197/TT/2025, 268/TT/2025, 269/TT/2024, 270/TT/2025, 329/TT/2025, 597/TT/2025	Petition for truing up of Transmission Tariff for the 2019-24 and determination of Transmission Tariff for the 2024-29 tariff period for the combined Asset for Transmission System Associated with Northern Region Strengthening Scheme-XXII in Northern Region. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1155	683/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003 and Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff from Commercial Operation Date (COD) to 31.03.2029 for the Transmission System. Patran Transmission Company Private Limited	26.08.2025	29.08.2025	Transmission
1154	251/TT/2024	Petition for determination of the transmission tariff for the 2019-24 tariff period for 07 Nos. of assets (OPGW links along with associated communication equipment) under “Establishment of Communication System under Expansion/ Upgradation of SCADA/ EMS System at SLDCs of the Eastern Region (BSPTCL)”. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1153	192/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for transmission asset, 2 Nos. 220 kV Line bays at Saharanpur under scheme named as 2 Nos. 220 kV Line bays at Saharanpur (PG) in the Northern Region. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1152	189/TT/2025, 378/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 period and under Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the transmission assets under “POWERGRID work associated with common transmission system for Phase-II Generation Projects in Odisha” in the Eastern Region. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Transmission
1151	146/MP/2017 (on remand)	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, “Power to Relax” and “Power to remove difficulty” for one time reimbursement of carrying cost for replacement of porcelain insulators with polymer insulators of the Assets covered under Petition No. 305/2010 in respect of the Northern Region. Power Grid Corporation of India Limited	26.08.2025	29.08.2025	Misc.
1150	727/MP/2025	Petition under Section 17 (3) and (4) of the Electricity Act, 2003, seeking approval for the creation of security interest by way of mortgage, hypothecation, and other encumbrances over the movable and immovable assets, present and future, of the Petitioner, Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	26.08.2025	29.08.2025	Misc.
1149	684/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Tariff Based Competitive Bidding Process for setting up of 1200 MW ISTS-Connected Wind-Solar Hybrid Power Projects (HYBRID-3) in India under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. SVJN Limited	12.08.2025	29.08.2025	Adoption
1148	670/MP/2025	Petition under Section 79 of Electricity Act, 2003 read with Article 17 of the Power Purchase Agreements dated 25.11.2021 (PPAs) executed between Avaada Sunshine Energy Private Limited, West Central Railway & Rewa Ultra Mega Solar Limited, and Avaada Sunshine Energy Private Limited, Madhya Pradesh Power Management Company Limited & Rewa Ultra Mega Solar Limited seeking declaration that change in Goods and Services Tax from 5% to 12% and 13.8%, respectively w.e.f. 01.10.2021 by way of GST Amendment Notifications qualifies as ‘Change in Law’ event under Article 17 of the PPAs and consequently, direction to respondents to compensate the Petitioner towards additional expenditure incurred on account of the ‘Change in Law’ event along with carrying cost. Avaada Sunshine Energy Private Limited	26.08.2025	29.08.2025	Misc.
1147	488/MP/2024	Petition under Section 79(1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003, read with Power Purchase Agreements dated 25.3.2011 & 19.12.2013 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to refund the excess trading margin charged in contravention of the CERC Trading Regulations, 2020 along with Late Payment Surcharge. Adhunik Power & Natural Resources Limited	26.08.2025	29.08.2025	Misc.
1146	239/MP/2021 with IA Nos. 47/2023, 107/2024 & IA (Dy.) No. 301/2025	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 28.06.2017 executed between Goa Tamnar Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming consequential and declaratory reliefs with respect to the Change in Law and Force Majeure events that have adversely impacted the implementation of the Project. Goa-Tamnar Transmission Project Limited	26.08.2025	29.08.2025	Misc.
1145	435/MP/2024 alongwith IA No. 93/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. ACME Jodhpur Solar Power Private Limited and Anr.	26.08.2025	29.08.2025	Misc.
1144	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	26.08.2025	29.08.2025	Misc.
1143	678/TL/2025, 679/AT/2025	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission License to WRNES Talegaon Power Transmission Limited. WRNES Talegaon Power Transmission Limited	19.08.2025	29.08.2025	Licence (Transmission)
1142	482/TT/2019, 676/TT/2020	Petition for revision of transmission tariff for the 2001-04 tariff period, 2004-09 tariff period, 2009-14 tariff period (ii) Truing up of Transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Asset-I: 800 kV Kishenpur-Moga transmission line -I along with associated bays, Asset-II: 800 kV Kishenpur-Moga transmission line-II along with associated bays and Asset-III 420 kV 63 MVAR Bus Reactor at Kishenpur Sub-station with associated bays and 420/220 kV, 250 MVA ICT III at Moga Sub-station with associated bays for Transmission System associated with Kishenpur-Moga transmission system in the Northern Region. Power Grid Corporation of India Limited	19.08.2025	26.08.2025	Transmission
1141	385/TT/2025, 210/TT/2024	Petition for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under Establishment of Fibre Optic Communication System in Northern Region. Power Grid Corporation of India Limited	19.08.2025	26.08.2025	Transmission
1140	143/TT/2025	Petition for truing up of the Annual Transmission Charges for the 2019-24 tariff period and approval of the Annual Transmission Charges for the 2024-29 tariff period for the Combined Transmission Asset consisting of (i) 400 Kv Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line, in the Eastern Region; (ii) 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in the Eastern-Northern Inter-region; and (iii) 400 kV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 kV Double Circuit Bareilly-Mandola Transmission Line, in the Northern Region associated with Tala HEP of Powerlinks Transmission Limited. Powerlinks Transmission Limited	19.08.2025	26.08.2025	Transmission
1139	91/MP/2024 along with IA Nos. 60/2025 & 61/2025	Petition under Section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	19.08.2025	26.08.2025	Misc.
1138	623/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of Dulhasti Power Station. NHPC Limited	19.08.2025	26.08.2025	Generation
1137	336/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest. SEIL Energy India Ltd.	19.08.2025	26.08.2025	Misc.
1136	321/MP/2025	Petition under Section 79(1)(f) of Electricity Act, 2003 seeking to direct Respondent No.1 to pay an amount of Rs. 19,05,31,515/- to the Petitioner. Jindal Saw Ltd.	19.08.2025	26.08.2025	Misc.
1135	236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (3 x 660 MW) NTPC Limited	19.08.2025	26.08.2025	Generation
1134	39/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Agartala Gas Based Power Station (AgGBPS) (135 MW) NEEPCO	07.08.2025	26.08.2025	Generation
1133	632/MP/2025	Petition under Section 142 read with Section with 79 (1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.03.2025 passed in Petition No. 141/MP/2016. RUVNL	12.08.2025	25.08.2025	Misc.
1132	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, APPCC & 5 others	13.08.2025	25.08.2025	Misc.
1131	383/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period in respect of the transmission assets under the “400 kV Palatana-Bongaigaon Transmission System Project” in the North Eastern Region implemented by the North East Transmission Company Limited. North East Transmission Company Limited	19.08.2025	25.08.2025	Transmission
1130	343/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for 400 kV Bawana – Mandaula Double Ckt. and 400 kV Bamnauli – Ballabhgarh Double Ckt. transmission lines. Delhi Transco Limited	19.08.2025	25.08.2025	Transmission
1129	265/TT/2025	Petition for determination of transmission tariff for the 2019-24 tariff period concerning the assets under “Upgradation of SCADA/RTUs/SAS in Central Sector Stations and Strengthening of OPGW Network” in the Eastern Region. Power Grid Corporation of India Limited	19.08.2025	25.08.2025	Transmission
1128	102/TT/2025	Petition for determination of the capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 for one spare unit (1-Ph) 80 MVAR reactor at 765 kV Warangal New Sub-station Transmission System constructed, maintained and operated by Warora Kurnool Transmission Limited vide Licence No. 79/Transmission/2022/CERC. Warora Kurnool Transmission Limited	19.08.2025	25.08.2025	Transmission
1127	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/ de-capitalization of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of India Limited	19.08.2025	25.08.2025	Transmission
1126	448/TT/2024, 12/TT/2025	Petition for determination of transmission tariff for the 2019-24 tariff period concerning the asset under Eastern Region Expansion Scheme XXVIII (ERES-XXVIII) in the Eastern Region. Power Grid Corporation of India Limited	19.08.2025	25.08.2025	Transmission
1125	214/TT/2024, 299/TT/2024, 300/TT/2024, 373/TT/2024, 390/TT/2024, 501/TT/2024, 502/TT/2024 and 266/TT/2025	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from COD to 31.3.2024 for establishment of state-of-the-art Unified Centralized Network Management System (UNMS) for the Northern Region (NR) ISTS and State Utility Communication Network. Power Grid Corporation of India Limited	19.08.2025	25.08.2025	Transmission
1124	235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No.SECI/C&P/WPD/ 1200MW/T7/RfS/ 022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited	19.08.2025	25.08.2025	Misc.
1123	219/MP/2023	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition No. 174/AT/2021. NTPC Green Energy Limited	19.08.2025	25.08.2025	Misc.
1122	159/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A. Powergrid Ramgarh Transmission Limited	19.08.2025	25.08.2025	Misc.
1121	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited	19.08.2025	25.08.2025	Misc.
1120	277/MP/2024 alongwith IA Nos. 25/2025 & 26/2025, 446/MP/2024	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 Green Real Time Market (G-RTM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited, Power Exchange India Limited	12.08.2025	20.08.2025	Misc.
1119	584/MP/2025 alongwith I.A. No.63/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 10, 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking deferment of the Start Date of the Hindustan Zinc Limited’s 250 MW GNARE intimated vide notices dated 25.02.2025 and 25.03.2025 issued by Central Transmission Utility of India Limited, and quashing of the Central Transmission Utility of India Limited’s notice dated 23.04.2025 and the National Load Despatch Centre’s Notification of Transmission charges payable by DICs for Billing Month of May, 2025 dated 28.04.2025 imposing arbitrary and illegal financial liabilities (Interlocutory application bringing on record subsequent developments, and seeking interim relief and urgent listing). Hindustan Zinc Limited	12.08.2025	20.08.2025	Misc.
1118	15/TT/2025, 22/TT/2025, 58/TT/2024, 60/TT/2025 and 93/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 3 Nos of Asset under “POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)” in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	19.08.2025	20.08.2025	Transmission
1117	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	12.08.2025	18.08.2025	Misc.
1116	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	12.08.2025	18.08.2025	Misc.
1115	254/MP/2024	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	12.08.2025	18.08.2025	Misc.
1114	474/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for 2024-29 period in respect of Uri-I Power Station. NHPC	07.08.2025	18.08.2025	Generation
1113	458/GT/2025	Petition for revision of tariff for the period from 1.4.2019 to 31.3.2024 after the truing up exercise in respect of Simhadri Super Thermal Power Station Stage-I (1000 MW). NTPC Limited	07.08.2025	18.08.2025	Generation
1112	46/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for 2024-29 period in respect of Chamera-I Power Station (540 MW). NHPC	07.08.2025	18.08.2025	Generation
1111	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Barwadih mine for tariff period from 2024-29. NTPC Limited	05.08.2025	18.08.2025	Misc.
1110	667/MP/2025 along with IA No. 55/2025	Petition under Section 79, and Section 79(1)(D of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 20.4.2023 executed between the Petitioner (i.e., KPSI Transmission Limited) and Central Transmission Utility of India Limited, seeking extension of Scheduled COD on account of occurrence of Force Majeure events and additional expenditure incurred on account of change in scope of work. KPSI Transmission Limited	12.08.2025	18.08.2025	Misc.
1109	240/MP/2024 along with IA No.56/2024	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003. Avadaa Energy Private Limited	05.08.2025	18.08.2025	Misc.
1108	244/AT/2025, 245/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kudankulam ISTS Transmission Limited	05.08.2025	18.08.2025	Adoption
1107	430/MP/2025	Petition under section 79 of Electricity act 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release of outstanding balance along with LPS for the change in law compensation allowed by order dated 30.6.2023 in Petition No. 72/MP/2020. Adani Solar Energy Jodhpur Four Limited	05.08.2025	18.08.2025	Misc.
1106	546/MP/2025	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd., Respondent No.2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project. Tumkur-II REZ Power Transmission Limited	05.08.2025	18.08.2025	Misc.
1105	715/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 r/w Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of connectivity from 31.12.2025 to 10.12.2026. Gadag Power India Private Limited	12.08.2025	18.08.2025	Misc.
1104	693/MP/2025 along with I.A. No.62/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation of time for submission of proof of ownership or lease rights under Regulations 11(A)(1) of the regulations. First Energy Private Limited & Anr.	12.08.2025	18.08.2025	Misc.
1103	282/MP/2023 along with IA No. 59/2025	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	12.08.2025	18.08.2025	Misc.
1102	255/MP/2025 alongwith IA No. 13/2025	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges dated 02.12.2024 and 01.01.2025, raised by Central Transmission Utility of India Ltd. being contrary to the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. ReNew Solar Power Pvt. Ltd. and Anr.	12.08.2025	18.08.2025	Misc.
1101	640/TT/2025, 389/TT/2025, 382/TT/2025	Petition for truing up of the capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of ‘Non-ISTS 400 kV Transmission Lines carrying ISTS Power [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation. Damodar Valley Corporation , Corrigendum ROP date:- 29.08.2025	12.08.2025	18.08.2025	Transmission
1100	672/MP/2025	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner’s assets in favour of the Respondent No.4,who is acting a s the security trustee for the purpose of holding the securities on behalf of and for benefit of the lender in terms of the security trustee agreement dated 25.3.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s transmission project. Khavda – Bhuj Transmission Limited	05.08.2025	18.08.2025	Misc.
1099	689/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Kurawar Transmission Limited to implement transmission project “Network expansion at 765/400/220kV Kurawar S/s for drawl of power by MPPTCL”. POWERGRID Bhuj Transmission Limited	12.08.2025	18.08.2025	Licence (Transmission)
1098	686/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner IV Transmission Limited to implement transmission project “Augmentation of 2x500 MVA (7th & 8th), 400/220 kV ICTs along with 220 kV Sectionalizer bay (1 set), 220 kV BC (1 no.) bay and 220 kV TBC (1 no.) bay at Bikaner-IV PS & Implementation of 3 nos. of 220 kV line bays for interconnection of M/s Furies Solren Private Limited (300MW) [1 no. bay] & M/s SJVN Green Energy Limited (500MW) [2 no. bays] RE power projects at 765/400/220kV Bikaner-IV PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bikaner IV Transmission Limited	12.08.2025	18.08.2025	Licence (Transmission)
1097	248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act, 2003, seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to pay the cost of imported coal used by GMR Warora Energy Limited, for generation and supply of power to GUVNL, pursuant to the Ministry of Power’s statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act, 2003, and the Clarification dated 21.3.2023. GMR Warora Energy Limited	12.08.2025	18.08.2025	Misc.
1096	631/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.7.2020 executed between Apraava Energy Private Limited. And Solar Energy Corporation of India Ltd. seeking compensation on account of increase in GST Rate on renewable energy devices and parts for their manufacture, including Windmill, Wind Operated Electricity Generator (WOEG), from 5% to 12% in terms of Notification No. 08/2021- 1ntegrated Tax (Rate) dated 30.9.2021 issued by Ministry of Finance. Apraava Energy Private Limited	12.08.2025	18.08.2025	Misc.
1095	688/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Bhuj Transmission Limited to implement transmission project “Augmentation of transformation capacity” at Bhuj-II PS (GIS) & Provision of ICT Augmentation and Bus Reactor at Bhuj-II PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bhuj Transmission Limited	12.08.2025	18.08.2025	Licence (Transmission)
1094	338/MP/2025	Petition under Section 66 of the Electricity Act 2003, read with Regulation 25 and 19 of the CERC (Power Market) Regulations, 2021, for approval of the revision in Green Contracts at Indian Energy Exchange Ltd. to align them with the Renewable Energy (RE) consumption framework as per the Ministry of Power Notification dated 20.10.2023 Indian Energy Exchange Limited	12.08.2025	18.08.2025	Misc.
1093	404/2025 along with IA (Diary) No. 405/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. Ganeko One Energy Pvt. Ltd. and Anr.	07.08.2025	18.08.2025	Misc.
1092	723/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 100 MW Solar PV Power Project (Tranche- VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation Of India Limited	12.08.2025	16.08.2025	Adoption
1091	322/TL/2024	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	12.08.2025	16.08.2025	Licence (Transmission)
1090	282/MP/2021, 141/MP/2022	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, PTC India Limited	07.08.2025	16.08.2025	Misc.
1089	129/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for 2024-29 period in respect of the Salal Power Station of NHPC Limited. NHPC	07.08.2025	14.08.2025	Generation
1088	54/GT/2025	Petition for approval of generation tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 2019-24 - Truing-up of tariff determined by Commission’s order dated 16.9.2021 in Petition No. 30/GT/2020 and order dated 4.4.2023 in Review Petition No. 27/RP/2021. SJVNL	07.08.2025	14.08.2025	Generation
1087	50/GT/2025	Petition for approval of generation tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 2019-24 - Truing-up of tariff determined by Commission’s order dated 24.1.2022 in Petition No. 28/GT/2020. SJVNL	07.08.2025	14.08.2025	Generation
1086	40/GT/2025	Petition for approval of tariff for the period from 1.4.2024 to 31.3.2029 for Simhadri STPS Stage-I (1000 MW). NTPC Limited	07.08.2025	14.08.2025	Generation
1085	315/MP/2023	Petition under Sections 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and its Long- Term Customers (Procurers) for compensation due to Change in Law events. Sasan Power Limited	13.08.2025	14.08.2025	Misc.
1084	410/TT/2025	Petition seeking truing up of the transmission tariff for the 2019-24 period for the 12 transmission elements of Transmission and Distribution System (Series-1, Series-2 and Series-3). Damodar Valley Corporation	12.08.2025	14.08.2025	Transmission
1083	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	07.08.2025	14.08.2025	Misc.
1082	316/MP/2025	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, and in compliance with the Commission’s order dated 28.3.2023, for approval of the Performance Linked Incentive (PLI) for NLDC and RLDCs for FY 2023 -24 National Load Despatch Centre	12.08.2025	13.08.2025	Misc.
1081	669/MP/2025 alongwith IA Nos. 56/2025 & 68/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 9.1 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and other enabling powers seeking directions to CTUIL for issuance of final grant of connectivity. Avaada Energy Private Limited	12.08.2025	14.08.2025	Misc.
1080	250/MP/2022, 251/MP/2022, 252/MP/2022	Petition for reimbursement of finance and procurement costs and applicable interest as per the provisions of PPA. Lanco Kondapalli Power Limited	05.08.2025	14.08.2025	Misc.
1079	283/MP/2025	Petition u/s 79 of Electricity Act seeking appropriate direction / clarification in respect of the Commission’s order dated 22.3.2021 in Petition No. 405/MP/2019 BSPHCL Corrigendum Date: 31-08-2025	05.08.2025	14.08.2025	Misc.
1078	315/MP/2025	Petition under section 79 (1) (a) and (f) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of transmission deviation charges on injection of infirm power from Parbati-II HEP 800 MW project. NHPC Limited	12.08.2025	13.08.2025	Misc.
1077	673/MP/2025	Petition seeking regulatory compliance by issuing direction to National Load Dispatch Centre, the Central Agency under Regulation -17 of the CERC (Terms and Condition for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 to allowing the Petitioner to trade Renewable Energy Certificate issued to the Petitioner against self -consumption of electricity at its co – generation facilities. Simbhaoli Power Private Limited	12.08.2025	13.08.2025	Misc.
1076	655/TT/2025	Petition under Sections 62 and 79 of the Electricity Act, 2003, read with Regulation 15(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking truing up of the transmission tariff for the period FY 2019-20 to FY 2023-24 under Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Existing Transmission and Distribution System (excluding 400 kV lines). Damodar Valley Corporation	22.07.2025	13.08.2025	Transmission
1075	695/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of the effectiveness of connectivity from 22.12.2025 till 2.6.2027. VEH Green Energy Private Limited	07.08.2025	13.08.2025	Misc.
1074	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 (Aravalli Power Station) to Daulatabad owned, operated, and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited and Ors.	07.08.2025	13.08.2025	Misc.
1073	417/MP/2024	Petition under Section 79 (1) (a) & 79 (1) (f) of The Electricity Act, 2003 Read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of PPA Dated 24.8.2023, for approval of change in law and consequential determination of quantum and mechanism of compensation on account of change in law events. NTPC Limited	05.08.2025	12.08.2025	Misc.
1072	581/MP/2025	Petition under sections 79(1)(f) of the electricity act, 2003, for recovery of outstanding and overdue payment along with surcharge in respect of power supplied by Sikkim Urja Ltd. (earlier Teesta Urja Ltd.) to NDMC through the Petitioner under a back-to-back arrangement. For the month of April 2022 amounting to Rs. 10.89 crore and for the month of May 2022 amounting to Rs. 0.46 crore, open access charges of Rs. 0.09 crore along with late payment surcharge. PTC India Ltd.	05.08.2025	12.08.2025	Misc.
1071	369/MP/2025	Petition under section 79 of Electricity act 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this commission for seeking directions against the Respondents for release of outstanding balance along with late payment surcharge for the change in law compensation allowed by order dated 13.5.2021 in Petition No. 73/MP/2020. Adani Solar Energy Jodhpur Three Limited	05.08.2025	12.08.2025	Misc.
1070	368/MP/2025	Petition under Section 142 of Electricity Act, 2003 read with Regulation 70(2) of the CERC (Conduct of Business) Regulations, 2023 in furtherance of Order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance of the directions of the Commission. NTPC Limited	05.08.2025	12.08.2025	Misc.
1069	184/MP/2019 (On remand from APTEL)	Petition under Regulation 44(6), (7) & (8) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for recovery of un-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Limited	07.08.2025	12.08.2025	Misc.
1068	455/MP/2019, 65/MP/2020, 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with 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, APCPDCL & 5 others	31.07.2025	12.08.2025	Misc.
1067	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	29.07.2025	12.08.2025	Misc.
1066	205/MP/2024 along with IAs No. 49/2024 and 50/2024	Petition under Section 79 (b) and (f) of the Electricity Act, 2003 read with Article 9 of the PPA dated 29.4.2011 between ED-Goa and RGPPL, seeking adjudication of dispute regarding RGPPL’s demand of Rs. 92,38,48,877/- from ED, Goa. Electricity Department, Goa	29.07.2025	12.08.2025	Misc.
1065	265/MP/2024	Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Regulation 22 and Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking condonation of delay of Twenty-Four (24) months in declaring commercial operation date of tubed coal mines and approval of input price of coal supplied from tubed open cast coal mine for the period from date of commercial operation i.e.,1.4.2024 to 31.3.2029. DVC	30.07.2025	12.08.2025	Misc.
1064	78/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in RTPS Units-1&2 (1200 MW) of Damodar Valley Corporation in compliance with the Revised Emission Standards. DVC	29.07.2025	12.08.2025	Misc.
1063	675/TL/2025, 690/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	05.08.2025	12.08.2025	Licence (Transmission)
1062	337/MP/2025	Petition under Section 79 (1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in relation to refund of the excess amount of Rs. 2,51,55,786/- towards the Transmission and SLDC charges along with 18% interest to EID Parry’s Power Plant at Kakinada Parry Sugars Refinery India Private Limited	07.08.2025	11.08.2025	Misc.
1061	IA No.18/2025 in 227/MP/2022	Application on behalf of the Applicants/Petitioners seeking directions to take on record the subsequent developments and permit the Applicants/Petitioners to make oral submissions in 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). ReNew Wind Energy (AP2) Private Limited & Anr	07.08.2025	11.08.2025	Misc.
1060	41/MP/2023 along with IA No.6/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity SPDA	07.08.2025	11.08.2025	Misc.
1059	242/MP/2024 along with IA No.57/2024, 216/MP/2024 along with IA No.66/2024 271/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/Invoices dated (i) 22.3.2024, (ii) 22.3.2024 and (iv) 2.4.2024 issued by the Central Transmission Utility of India Limited, cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long-Term Open Access / General Network Access quantum of 600 MW ARESHL	29.07.2025	11.08.2025	Misc.
1058	614/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking a declaration that the Respondent No. 1 viz. Tamil Nadu Power Distribution Corporation Limited has failed to comply with the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003, and consequently, seeking for directions upon the said Respondent No.1 to make the payments to the Petitioner in accordance with the benchmark energy charge rate prescribed by the Ministry of Power under the aforesaid directions issued under Section 11, amongst other reliefs IL&FS	07.08.2025	11.08.2025	Misc.
1057	617/AT/2025	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Part VII of the Electricity Act, 2003 (Section 63) for Adoption of the Usage Charges for 1200 MW Solar Photovoltaic (PV) Power Station (Tranche-Ill) Connected to the Inter-State Transmission System (ISTS)/State Transmission System (STU) under Central Power Sector undertaking Scheme Phase-ll as per the guidelines dated 5.3.2019 as amended on 13.4.2020 issued by the Central Government SECI	07.08.2025	11.08.2025	Adoption.
1056	643/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the ISTS Grid Connected Solar Power Projects of 1200 MW with additional capacity up to 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by the Ministry of Power, Govt. of India on 28.7.2023 and its amendments thereofNHPC	05.08.2025	11.08.2025	Adoption.
1055	180/MP/2025, 261/MP/2025	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to Change in Law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	05.08.2025	10.08.2025	Misc.
1054	183/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking directions to Southern Regional Power Committee to provide necessary information regarding intra-state transmission lines falling under Regulation 2 (1) (EE) Central Electricity Regulatory Commission (haring of inter-state transmission charges and losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Ltd.	31.07.2025	08.08.2025	Misc.
1053	615/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 challenging CTUIL’s communications dated 17.4.2025, 5.5.2025 and 13.5.2025 in relation to the timelines for submission of land-relate documents for 100 MW connectivity granted on 30.12.2024 at Bikaner III Pooling Station. First Energy Private Limited	31.07.2025	08.08.2025	Misc.
1052	517/MP/2024	Petition seeking indulgence of this Commission invoking its regulatory and inherent powers under the applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to issue appropriate order(s)/ direction(s) to the Respondent to immediately comply with the directions passed by the Commission dated 1.1.2024 in Petition No. 176/MP/2019 and pass consequential orders. Solairepro Urja Private Limited	31.07.2025	08.08.2025	Misc.
1051	383/MP/2023, 384/MP/2023, 12/MP/2024	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 revised Business Rules for extension of the TAM and G-TAM Contracts up to 11 months and alignment with the provisions of GNA Regulations 2022, IEGC Regulations 2023, and Amendment to Sharing of ISTS Charges and Losses Regulations 2023. Indian Energy Exchange Limited, Hindusthan Power Exchange Limited, Power Exchange of India Limited	31.07.2025	08.08.2025	Misc.
1050	295/MP/2024	Petition seeking recovery/adjustment of Transmission Deviation Charges paid by SJVN Limited with regard to Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 X 68.67 MW) in terms of the Central Electricity Regulatory Commission (Sharing of Inter -State Transmission Charges and Losses) Regulations, 2020 during the period of 01.11.2020 to 30.09.2023 while providing primary response to the Grid. SJVN Limited	31.07.2025	08.08.2025	Misc.
1049	141/MP/2024 along with IA Nos. 29/2024	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 27.8.2008 passed in Petition No. 60 of 2008 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 order dated 27.8.2008 passed in Petition No.60/2008. Inox Wind Energy Limited	31.07.2025	08.08.2025	Misc.
1048	91/MP/2024 along with IA Nos. 60/2025 and 61/2025	Petition under Section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Private Limited and Ors.	31.07.2025	08.08.2025	Misc.
1047	445/TD/2025	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 inter-state trading licence. Mahagenco Renewable Energy Limited	31.07.2025	08.08.2025	Licence
1046	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	05.08.2025	08.08.2025	Misc.
1045	671/MP/2025	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No.9, who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lender in terms of the security trustee agreement dated 25.3.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s transmission project. Bikaner-Khetri Transmission Limited	05.08.2025	08.08.2025	Misc.
1044	244/AT/2025, 245/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kudankulam ISTS Transmission Limited	05.08.2025	08.08.2025	Adoption
1043	315/MP/2023	Petition under Sections 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and its Long- Term Customers (Procurers) for compensation due to Change in Law events. Sasan Power Limited	31.07.2025	08.08.2025	Misc.
1042	616/MP/2025 along with IA No.50/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	05.08.2025	08.08.2025	Misc.
1041	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	31.07.2025	08.08.2025	Misc.
1040	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	31.07.2025	08.08.2025	Misc.
1039	107/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1&2 (2x500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	30.07.2025	08.08.2025	Misc.
1038	244/MP/2024	Petition under Section 142 read with Section 146 of the Electricity Act, 2003 seeking execution / compliance of the order dated 30.12.2023 passed by the Commission in Petition No. 26/MP/2023 by the Respondent No.1 PTC India Limited. DB Power Limited	29.07.2025	08.08.2025	Misc.
1037	258/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 inter-alia seeking payment of Rs. 9,72,00,000/- and Rs. 96,48,000/- with interest. Tata Power Trading Corporation Limited	31.07.2025	05.08.2025	Misc.
1036	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to supply of power from the Farakka Super Thermal Power Station. WBSEDCL	31.07.2025	05.08.2025	Misc.
1035	317/MP/2025 with IA No. 58/2025	Petition under Section 79 (1) (b) & 79 (1) (f) of the Electricity act, 2003 read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	31.07.2025	04.08.2025	Misc.
1034	203/MP/2023	Petition seeking directions to PSPCL to pay the balance of Principal amount of Rs. 4,50,78,499/- out of total Rs 22,92,58,545/- for the period of April 2020 & May 2020 (during COVID period) in terms of Section 79(1)(f) of the Electricity Act, 2003 read with Article 6.1.6 of the PPA dated 24.9.2008 and the applicable LPSC till the date of realization. Pragati Power Corporation Limited	30.07.2025	04.08.2025	Misc.
1033	2/MP/2014	Petition for claim of Kerala State Electricity Board regarding quantum of adjustment for Income tax pursuant to the Commission’s order dated 20.9.2012 in Petition No.15 of 2010 and judgment of the Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No. 250 of 2012 NLC Limited	29.07.2025	04.08.2025	Misc.
1032	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the PSA dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner, along with interest. SEIL Energy India Limited	29.07.2025	04.08.2025	Misc.
1031	674/RC/2025	Petition in compliance with the directions issued by the Hon'ble Central Electricity Regulatory Commission in Order dated 28.04.2025 in Suo-motu Petition No. 08/SM/2024 for approval of the pre-specified slots in the Term Ahead Market, Green Term Ahead Market and the High Price Term Ahead Market at Indian Energy Exchange Limited. Indian Energy Exchange Limited	31.07.2025	04.08.2025	Licence
1030	9/RP/2024 along with IA No. 19/IA/2024	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of the Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited	30.07.2025	04.08.2025	Review
1029	562/MP/2020	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	30.07.2025	04.08.2025	Misc.
1028	685/MP/2025	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 Peak Day Ahead Market (Peak DAM) and Peak Real Time Market (Peak RTM) at IEX. Indian Energy Exchange Limited	30.07.2025	04.08.2025	Misc.
1027	273/MP/2023	Petition under Section 79 of the Electricity Act read with Regulation 41 and Regulation 42 of Central Electricity Regulatory Commission (Connectivity And General Network Access To The Inter-State Transmission System) Regulations, 2022, inter-alia, seeking exercise of this Commission’s “Power to Relax” and “Power to Remove Difficulty” and allow utilisation of Petitioners’ existing Connectivity dated 09.07.2020 for other project to be connected to the same substation. AMP Energy Green Private Limited (AEGPL) and Anr.	30.07.2025	04.08.2025	Misc.
1026	198/MP/2023	Petition under Section 79 of the Electricity Act, 2003 inter alia seeking quashing of the letter dated 23.02.2023 issued by the CTU to the Petitioner No. 1 and issuance of a declaration that the Petitioners are not liable to pay any bilateral / transmission charges on account of the failure of Solar Energy Corporation of India Limited to execute the Power Purchase Agreement. AMP Energy Green Private Limited	30.07.2025	04.08.2025	Misc.
1025	196/MP/2023, 207/MP/2023, 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited, Azure Green Tech Private Limited, Azure Sunshine Private Limited	30.07.2025	04.08.2025	Misc.
1024	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 Limited 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 and Anr.	30.07.2025	04.08.2025	Misc.
1023	182/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking appropriate directions to recover the outstanding dues of transmission charges of the Respondents. Central Transmission Utility of India Limited	30.07.2025	04.08.2025	Misc.
1022	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 165/MP/2024, 167/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited , Adani Renewable Energy Holding Eighteen Pvt. Ltd. and Anr	30.07.2025	04.08.2025	Misc.
1021	429/MP/2025	Petition under Section 79(1 )(f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure India Private Limited for seeking limited modification of in principle grant of connectivity issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and thereby allowing the Petitioner to construct the dedicated transmission infrastructure. Halvad Renewables Private Limited	29.07.2025	04.08.2025	Misc.
1020	146/MP/2017 (on remand)	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, “Power to Relax” and “Power to remove difficulty” for one time reimbursement of carrying cost for replacement of porcelain insulators with polymer insulators of the Assets covered under Petition No. 305/2010 in respect of Northern Region. Power Grid Corporation of India Limited	29.07.2025	01.08.2025	Misc.
1019	649/GT/2025, 53/GT/2025	Petition for determination of tariff for 2024-29 period of Bokaro- A Thermal Power Station, Unit-1 (500 MW). DVC	22.07.2025	01.08.2025	Generation
1018	648/GT/2025, 647/GT/2025	Petition for revision of tariff of Singrauli STPS (2000 MW) for the 2019-24 period after the truing up. NTPC Limited	22.07.2025	01.08.2025	Generation
1017	668/TD/2025	Application for up-gradation of inter-State trading licence in electricity from Category III to Category II under Regulation15(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 and amendments thereof. JSW Power Trading Company Limited	29.07.2025	01.08.2025	Licence
1016	376/TT/2025, 384/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for Combined Assets under URI-II HEP Transmission System in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	01.08.2025	Transmission
1015	201/TT/2025, 202/TT/2025 and 363/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff block and determination of transmission tariff for the 2024-29 tariff block for the asset: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at the Meerut and Moga 765/400 kV Sub-stations with 02 Numbers 240 MVAR line reactors (01 Number switchable and 01 Number non switchable line reactor) each at the Meerut and Moga under the Northern Region System Strengthening Scheme-XXVI. Power Grid Corporation of India Limited	22.07.2025	01.08.2025	Transmission
1014	273/TT/2025	Petition for determination of transmission tariff from COD to 31.3.2024 for the asset under “Communication System under Eastern Region Fibre Optic Expansion Project (Additional Requirement)” in the Eastern Region. Power Grid Corporation of India Limited	22.07.2025	01.08.2025	Transmission
1013	219/TT/2025	Petition for truing up of tariff for the 2019-24 tariff period and determination of tariff for the 2024-29 tariff period for the asset under “System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)” in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	01.08.2025	Transmission
1012	652/GT/2025, 651/GT/2025	Revision of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2019 to 31.3.2024 after truing-up NTPC Limited	22.07.2025	31.07.2025	Generation
1011	654/GT/2025, 653/GT/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 & 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	22.07.2025	31.07.2025	Generation
1010	42/GT/2025, 45/GT/2025	Petition for truing up of tariff for tariff period 2019-24 and determination of tariff for tariff period 2024-29 in respect of Omkareshwar Power Station. NHDC Limited	22.07.2025	31.07.2025	Generation
1009	204/MP/2024 along with IA (Diary) No.345/2025	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Pvt. Ltd and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited and Anr.	29.07.2025	30.07.2025	Misc.
1008	452/MP/2025 along with IA No.38/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with other provisions under applicable law seeking extension of time in complying with the directions stipulated under Order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Commission vis-vis commissioning of the 300 MW Solar Power Project located at Nokhadhaya, Kolya, Bikaner, Rajasthan. ACME Solar Holdings Limited and Anr.	29.07.2025	30.07.2025	Misc.
1007	456/TT/2024	Petition for truing up of transmission tariff for the 2019-24 tariff block and determination of transmission tariff for the 2024-29 tariff block for the Combined Assets under “System Strengthening XIX Scheme” in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	22.07.2025	30.07.2025	Transmission
1006	489/TT/2025, 495/TT/2025, 414/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff block and determination of transmission tariff for the 2024-29 tariff block for “230 kV Neyveli- Bahoor Transmission Line” in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.07.2025	30.07.2025	Transmission
1005	426/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff period for “Implementation of 1 No. 400kV line bay at Kurnool New Sub-station for Providing Connectivity to M/s Greenko AP01 IREP Private Limited (2nd 400kV line bay for M/s Greenko) (Bay No.412)”. Power Grid Corporation of India Limited	22.07.2025	30.07.2025	Transmission
1004	275/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff period for the transmission asset, namely, “1X500 MVA, 400/220 KV ICT (4th) along with associated bays and equipments at Mysore Sub-station” under “Augmentation of transformation capacity by 1X500 MVA, 400/220 KV ICT (4th) along with associated bays and equipments at Mysore Sub-station in Karnataka” in the Southern Region. Power Grid Corporation of India Limited	22.07.2025	30.07.2025	Transmission
1003	188/TT/2025	Petition for the determination of transmission tariff from COD to 31.3.2029 for the transmission asset bypassing of 400kV Kankroli-Bhinmal-Zerda line at Bhinmal to form 400kV Kankroli-Zerda (direct) line under “Scheme to relieve High Loading of WR-NR Inter Regional Corridor (400kV Bhinmal- Zerda line)” in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	30.07.2025	Transmission
1002	487/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff block and determination of transmission tariff for the 2024-29 tariff block for “315 MVA ICT-III at Nagarjunasagar Sub-station with associated bay equipment” in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
1001	258/TT/2025	Petition for determination of transmission tariff for 2024-29 tariff period for the “Transmission System Strengthening Scheme for Evacuation of Power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part-A1” in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
1000	438/TT/2025	Petition for determination of transmission tariff from the proposed COD to 31.3.2029 for transmission asset, namely, 1 No. 400 kV line bay for ACME Ltd (Bay No. 438) at Fatehgarh-II Substation under “Implementation of 400 kV bays for RE Generators at Bhadla-II PS & Fatehgarh-II PS” in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
999	437/TT/2025	Petition for determination of tariff for the 2024-29 tariff block under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the assets under “Augmentation of ISTS for interconnection of HVPNL Transmission Schemes”. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
998	436/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff block for asset under “Requirement of additional FOTE of STM-16 capacity at Bhuj PS to cater to connectivity of RE Gencos” in the Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
997	271/TT/2025, 409/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the Combined Asset under “Wardha-Hyderabad 765 kV link” in the Southern Region. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
996	263/TT/2025, 372/TT/2024	Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) along with associated ICT bays under “Augmentation of Transformation Capacity by 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) substation. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
995	259/TT/2025	Petition for determination of the transmission tariff for the 2024-29 tariff period for Asset-1: 1 No. 400 kV line bay for Azure Limited at Bhadla-II Sub-station and Asset-2: 1 No. 400 kV line bay for Adani Limited at Bhadla-II Sub-station under “Implementation of 400 kV Bays for RE Generators at Bhadla-II PS & Fatehgarh-II PS” in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
994	257/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff period for 1X500 MVA, 400/230 KV ICT (4th) along with associated bays and equipments at Arasur Sub-station under “Augmentation of Transformation Capacity by 1X500 MVA, 400 kV/ 230 KV ICT (4th) at Arasur Sub-station” in the Southern Region. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
993	208/TT/2024	Petition for the determination of transmission tariff from COD to 31.3.2024 in respect of a transmission asset under “Implementation of 1 No. 400 kV Bay at 765/400 kV Kurnool (New) Sub-station in the Southern Region”. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
992	195/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff block for Stage -1 of 400 kV Thyristor Controlled Series Compensation Project (Fact Device) on the Kanpur-Ballabgarh 400 kV S/C Line at Ballabgarh in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.07.2025	29.07.2025	Transmission
991	650/GT/2025	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Uri- II Power Station of NHPC Limited. NHPC Limited	22.07.2025	28.07.2025	Generation
990	646/GT/2025, 645/GT/2025	Petition for revision of tariff of Rihand STPS Stage-I (1000 MW) for 2019-24 period after the truing up. NTPC Limited	22.07.2025	28.07.2025	Generation
989	485/GT/2024	Petition for truing up exercise for the period 2019-24 and for determination of tariff for the period 1.4.2024 to 31.3.2029 in respect of the Koteshwar Hydro Electric Project (400 MW) THDC	22.07.2025	28.07.2025	Generation
988	475/GT/2025	Petition for determination of tariff of Khurja Super Thermal Power Plant (2x660 MW) for the period from COD of Unit-I i.e 26.1.2025 to 31.3.2029 and for Dedicated Transmission Line from Khurja STPP (2x660MW) to Aligarh Substation from Commercial Operation Date i.e. 26.1.2025 till 31.3.2029. THDC India Limited	22.07.2025	28.07.2025	Generation
987	220/MP/2022, 378/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the CERC (Conduct of Business) Regulations, 1999 for considering unit and corresponding numerical value of water utilization 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 issued by the Commission from time to time. MPPMCL	22.07.2025	28.07.2025	Misc.
986	348/MP/2025 Along with IA No. 27/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 (1) and (3) of the CERC (Conduct of Business) Regulations, 2023, for quashing of the illegal claim raised by the Respondent towards the alleged LD and the immediate threat of unilateral deduction from the monthly invoice raised by the Petitioner. Dhariwal Infrastructure Limited	17.07.2025	25.07.2025	Misc.
985	250/TT/2024	Petition for approval of transmission tariff for the 2019-24 period for new T&D Elements, namely, 1) Burdwan GIS 2) 220 kV D/C Parulia-Burdwan Transmission Line 3) 2 Nos. 220 kV bay at Parulia Sub-station, and 4) 4th Power Transformer at Durgapur Sub-station in respect of “New Element of Damodar Valley Corporation” in the Eastern Region. Damodar Valley Corporation	22.07.2025	23.07.2025	Transmission
984	202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Adani Wind Energy MP One Private Limited, Azure Power Maple Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., NTPC Green Energy Limited, Ayana Renewable Power Six Private Limited, Tata Power Renewable Energy Limited, Talettutayi Solar Projects Nine Private Limited, ReNew Surya Aayan Private Limited, Solar Energy Jaisalmer Two Private Limited, ACME Dhaulpur Powertech Private Limited & Anr, Megasolis Renewables Private Limited, Mega Suryaurja Private Limited	16.07.2025	22.07.2025	Misc.
983	334/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the notification dated 1.1.2024 of MOEF&CC is a change in law event in terms of Article 34 and Article 39.1 of the PSA dated 26.12.2014 executed with KSEBL, and consequently allow the Petitioner to claim change in law compensation on account of additional expenditure incurred in terms of the said change in law event. BALCO	17.07.2025	22.07.2025	Misc.
982	245/MP/2021	Petition or approval of input price of coal supplied from Dulanga mines for the period from COD, i.e., 1.10.2020 to 31.3.2024. NTPC	17.07.2025	22.07.2025	Misc.
981	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to GUVNL to make payment of certain amounts unilaterally deducted/ withheld from the monthly invoices and debit note/ supplementary invoices raised by JITPL Jindal India Thermal Power Limited	17.07.2025	22.07.2025	Misc.
980	463/MP/2014 along with IA No. 40/2019, 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). APEDCL & ors., GMR Vemagiri Power Generation Limited	16.07.2025	22.07.2025	Misc.
979	260/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche-III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017. NLC India Limited	16.07.2025	21.07.2025	Adoption
978	304/MP/2025	Petition under Section 79(1)(b), (c) and (f) of the Electricity Act, 2003 read with Power Sale Agreement dated 31.12.2021 read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission System through National Open Access Registry (NOAR) dated 29.9.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SEIL. SEIL Energy India Limited	17.07.2025	21.07.2025	Misc.
977	302/MP/2025	Petition regarding non-implementation of waiver of inter-State Transmission Charges for Renewable Energy Projects as envisaged by Ministry of Power in Billing of Designated Inter-State Transmission System Consumers under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2022 and its amendments. Kerala State Electricity Board Limited	17.07.2025	21.07.2025	Misc.
976	301/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024, seeking extension of infirm power injection for 100 MW Solar component out of the SECI 600 MW Hybrid Project. TP Saurya Limited	17.07.2025	21.07.2025	Misc.
975	284/MP/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 on behalf of the Petitioner seeking approval of Change in Law event and consequential relief of compensation through tariff adjustment payment. MB Power (Madhya Pradesh) Limited Corrigendum Date: 26.09.2025	17.07.2025	21.07.2025	Misc.
974	244/AT/2025, 245/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kudankulam ISTS Transmission Limited	17.07.2025	21.07.2025	Adoption
973	180/MP/2019 along with IA Nos. 32/2023 & 20/2024	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 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999. Indian Railways	17.07.2025	21.07.2025	Misc.
972	177/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 65, 67 & 68 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and in terms of CERC’s Order dated 13.08.2021 passed in Petition No.6/SM/2021 as well as Order dated 29.11.2024 passed in Petition No.4/SM/2024 seeking Supplementary Tariff in respect of implementation of Flue-Gas Desulphurization System in the coal based Anuppur Thermal Power Project of MB Power (Madhya Pradesh) Limited in District Anuppur of Madhya Pradesh in compliance of the Revised Emission Standards prescribed by MoEFCC’s Notification dated 07.12.2015. MB Power (Madhya Pradesh) Limited	17.07.2025	21.07.2025	Misc.
971	94/MP/2023, 265/MP/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited	17.07.2025	21.07.2025	Misc.
970	666/MP/2025 along with IA No.54/2025	Petition under Section 79 including Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 5.8(vii) and Regulations 11A and 11B read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, thereby seeking relaxation of application of timeline provided under Regulation 11(A), by allowing the Petitioner to submit the registered title deed of the land required for the capacity for which connectivity has been granted, within 12 months from the date of grant of Final Connectivity instead of within 18 months from the grant of in-principle connectivity (i.e. by 26.1.2026.) Saurya Urja Company of Rajasthan Limited	17.07.2025	21.07.2025	Misc.
969	657/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. JSW Renew Energy Five Limited	17.07.2025	21.07.2025	Misc.
968	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	17.07.2025	21.07.2025	Misc.
967	441/TL/2025, 440/AT/2025	Petition under Sections 14, 15, 79(1)(e) 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, 2024 with respect to grant of Transmission Licence to Mundra I Transmission Limited. Mundra I Transmission Limited	17.07.2025	21.07.2025	Licence (Transmission)
966	371/MP/2024, 272/MP/2024, 273/MP/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. Jade Hybren Private Limited	17.07.2025	21.07.2025	Misc.
965	323/MP/2025, 333/MP/2025	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 and Article 9 of the Power Purchase Agreement dated 3.1.2022 seeking Working Group Report, 2022 as a Change in Law event. SJVN Green Energy Limited, NTPC Limited	17.07.2025	21.07.2025	Misc.
964	308/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the Notification dated 1.1.2024 of MoEF&CC is a Change in Law Event in terms of Article 10 of the Power Purchase Agreement dated 23.8.2013 read with Addendum dated 10.12.2013 executed with Tamil Nadu generation and Distribution Company Limited, and consequently allow the Petitioner to claim Change in Law compensation on account of additional expenditure incurred in terms of the said Change in Law event. Bharat Aluminium Company Limited	17.07.2025	21.07.2025	Misc.
963	305/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudicating the disputes between MP Power Management Co. Ltd. and PTC India Limited. Madhya Pradesh Power Management Co. Ltd.	17.07.2025	21.07.2025	Misc.
962	411/MP/2024	Petition under Section 17(3), read with Section 79(1)(c), of the Electricity Act, 2003 seeking approval of the Commission for sale of the spare capacity of the Optical Ground Wires (OPGW) owned by the Petitioners, grant of right of way for the transmission lines owned by the Petitioners for operation of such transferred OPGW to successful bidder and for installation and operation of additional OPGW, by successful bidder, at its own risk, reward and expense. Raipur Rajnandgaon-Warora Transmission Limited & 18 Others	17.07.2025	21.07.2025	Misc.
961	38/RP/2023 in 252/MP/2021	Review Petition seeking review of the order dated 8.2.2023 in Petition No. 252/MP/2021. Haryana Vidyut Prasaran Nigam Limited	16.07.2025	21.07.2025	Review
960	28/RP/2024 along with IA No. 81/2024 in 255/TT/2021	Review Petition seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited	16.07.2025	21.07.2025	Review
959	425/MP/2024	Petition under Section 142 of the Electricity Act, 2003 against the Central Transmission Utility of India Limited (CTUIL) for non-compliance of the order dated 15.12.2022 passed in Petition No. 206/MP/2019. Punjab State Power Corporation Limited	16.07.2025	21.07.2025	Misc.
958	585/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 30.3.2021 seeking relief on account of Change in Law by way of the “Report of Working Group in respect of Data Submission Procedure and Verification of Compliance to CEA Regulations on Technical Standards for Connectivity to the Grid by RE Generators”. Rising Sun Energy (K) Private Limited	16.07.2025	21.07.2025	Misc.
957	470/TL/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Kurnool-IV Transmission Limited. Kurnool-IV Transmission Limited	16.07.2025	21.07.2025	Licence (Transmission)
956	380/MP/2023	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreement dated 01.06.2022 executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Limited	16.07.2025	21.07.2025	Misc.
955	358/MP/2023 along with IA Nos. 90/2023 and 33/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	16.07.2025	21.07.2025	Misc.
954	264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/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 15.8.2020 passed by the Commission in Petition No.158/MP/2019. Adhunik Power and Natural Resources Limited	16.07.2025	21.07.2025	Misc.
953	484/MP/2024 along with IA No. 98/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department	08.07.2025	17.07.2025	Misc.
952	435/MP/2024 alongwith IA No. 93/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. ACME Jodhpur Solar Power Private Limited and Anr.	08.07.2025	15.07.2025	Misc.
951	92/MP/2023 with IA No. 24/2023	Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujarat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Commission through its Order dated 3.1.2023 in Petition No. 128/MP/2022. Tata Power Company Limited	08.07.2025	14.07.2025	Misc.
950	54/MP/2019, 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	08.07.2025	14.07.2025	Misc.
949	302/MP/2022 along with I.A. No. 31/2025	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 water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited, UPPCL and 4 others	07.07.2025	14.07.2025	Misc.
948	253/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent dated 14.01.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking (BEST) to Tata Power Trading Company Ltd. seeking directions of payment of late payment surcharge on account of delay by BEST in honouring the invoice(s) raised by Petitioner towards claiming additional expenditure incurred by it on account of increase in Clean Energy Cess (CEC) and interest thereupon. JITPL	07.07.2025	14.07.2025	Misc.
947	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Limited	07.07.2025	14.07.2025	Misc.
946	164/MP/2023, 166/MP/2023	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 2021-22 in respect of Chamera-III Power Station. NHPC	07.07.2025	14.07.2025	Misc.
945	165/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking directions against KSEBL and TANGEDCO for release of amount due and payable towards the Bills dated 6.1.2022 along with LPS. NTPC Limited	07.07.2025	14.07.2025	Misc.
944	98/MP/2023	Petition under Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 in regard to disputes related to liability of Minimum Alternate Tax and recovery of excess amount paid by the Petitioner towards payment of Minimum Alternate Tax for the financial years 2011-2012 to 2021-2022 in relation to Power Purchase Agreements dated 22.9.2005 and 16.12.2008. GUVNL	07.07.2025	14.07.2025	Misc.
943	303/MP/2025 with IA No. 53/2025	Petition under Section 79 of the Electricity Act, 2003, seeking quashing of the illegal claim of Rs. 129.60 crores raised by the Respondent TNPDCL vide demand notices dated 21.11.2024 towards Liquidated Damages in terms of Article 4.8 of the PPA dated 12.12.2013, being barred by limitation. IL&FS Tamil Nadu Power Company Limited	07.07.2025	14.07.2025	Misc.
942	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the PSA dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner, along with interest. SEIL Energy India Limited	07.07.2025	14.07.2025	Misc.
941	117/MP/2023 with IAs No. 79/2023, 86/2024 & 87/2024	Petition under Sections 79(1)(b) and (f) read with sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for the adjudication on matters relating to the obligations of the Tata Power Company Limited (Generator) to supply electricity in terms of the directions issued by the Ministry of Power, Government of India under section 11 of the Electricity Act, 2003 dated 20.2.2023 read with the PPA dated 22.4.2007. Gujarat Urja Vikas Nigam Limited	08.07.2025	14.07.2025	Misc.
940	513/TL/2024, 514/AT/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 and any other amendments thereon issued from time to time by this Commission, if any, for grant of Transmission Licence to Eastern Region Expansion Scheme-XXIX Power Transmission Limited. ERSS – XXXIX Power Transmission Limited	07.07.2025	14.07.2025	Licence (Transmission)
939	658/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Indian Electricity Grid Code Regulations 2023 (as amended), CERC (Terms & Conditions) of Tariff Regulations 2024, and Chapter-III of CERC (Conduct of Business) Regulations, 2023 for Patratu Thermal Power Station, Phase-I (PTPS-I) (3x800 MW) seeking directions with regard to issue of Control Area Jurisdiction for Scheduling of Power on & after COD of Unit #1. Patratu Vidyut Utapadan Nigam Limited	08.07.2025	14.07.2025	Misc.
938	644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning of Element at S. No. 1(b) of Schedule 3 of the Transmission Service Agreement dated 26.8.2021 on account of Force Majeure and compensation towards additional amounts incurred by the Petitioner on account of Change in Law. Koppal Narendra Transmission Limited	08.07.2025	14.07.2025	Misc.
937	558/MP/2025	Petition under Section 79(1) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. NRSS XXIX Transmission Limited	08.07.2025	14.07.2025	Misc.
936	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited	08.07.2025	14.07.2025	Misc.
935	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited, PTC India Limited	08.07.2025	14.07.2025	Misc.
934	53/MP/2023 alongwith IA No. 11/2023, 167/MP/2023 alongwith IA No. 32/2024, 258/MP/2023 alongwith IA No. 59/2023, 267/MP/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power RoP in Petition Nos. 167/MP/2023 and Ors. Page 2 of 3 Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Co. Ltd. and 4 Ors., Sikkim Urja Limited	08.07.2025	14.07.2025	Misc.
933	254/MP/2024	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and the PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as Order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	07.07.2025	11.07.2025	Misc.
932	269/MP/2018 along with IA Nos. 22 & 26 of 2024	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the Commission’s direction and dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	08.07.2025	09.07.2025	Misc.
931	78/MP/2023	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.8.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax. Thar Surya 1 Private Limited	08.07.2025	09.07.2025	Misc.
930	(Diary) Nos.333/2025 along with IA (Diary) Nos. 338 & 339/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 9.1 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and other enabling powers seeking directions to CTUIL for issuance of final grant of connectivity. Avaada Energy Private Limited	07.07.2025	09.07.2025	Misc.
929	348/MP/2023	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	07.07.2025	09.07.2025	Misc.
928	425/MP/2025	Petition under Section 17(3) & 17(4) of the Electricity Act seeking approval for creation of security interest over Petitioner's assets in favour of Respondent No. 3 (who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lenders in terms of the Security Trustee Agreement dated 23.12.2024) (including its Assignees, Transferees, Novates) in respect of the Petitioner's Transmission Project. Halvad Transmission Limited	07.07.2025	09.07.2025	Misc.
927	617/AT/2025	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Part VII of the Electricity Act, 2003 (Section 63) for Adoption of the Usage Charges for 1200 MW Solar Photovoltaic (PV) Power Station (Tranche-Ill) Connected to the Inter-State Transmission System (ISTS)/State Transmission System (STU) under Central Power Sector undertaking Scheme Phase-ll as per the guidelines dated 5.3.2019 as amended on 13.4.2020 issued by the Central Government. Solar Energy Corporation of India Limited	03.07.2025	09.07.2025	Adoption
926	296/MP/2025	Petition under 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 direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	07.07.2025	09.07.2025	Misc.
925	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	07.07.2025	09.07.2025	Misc.
924	105/MP/2024	Petition under Section 79(1)(k) read with Section 63 of the Electricity Act, 2003 along with Regulation 67 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions with respect to the Bid Evaluation and Selection of Bidders in terms of the Request for Selection Documents issued by SJVN Limited for selection of RE Power Developers for Supply of 1500 MW Firm and Dispatchable Power from ISTS-Connected Renewable Energy (RE) Power Projects with Energy Storage Systems in India under Tariff-based Competitive Bidding, on Build-Own Operate basis with “Greenshoe Option” of Additional capacity upto 1500 MW. SJVN Limited	07.07.2025	09.07.2025	Misc.
923	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreements dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	07.07.2025	09.07.2025	Misc.
922	553/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India. Operative Save Urja Solutions Private Limited	07.07.2025	09.07.2025	Licence
921	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	07.07.2025	09.07.2025	Misc.
920	192/MP/2021, 235/MP/2023 along with IA No.56/2023	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-toback 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, Tata Power Delhi Distribution Limited	07.07.2025	09.07.2025	Misc.
919	168/MP/2023	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 17 of Power Purchase Agreements dated 25.11.2021 seeking rise in Custom Duty of Solar PV Cells and other Components as Change in Law Event. TP Surya Limited	07.07.2025	09.07.2025	Misc.
918	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	07.07.2025	09.07.2025	Misc.
917	319/MP/2022 alongwith IA Nos. 63/IA/2022 and 19/IA/2025	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 & 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking direction to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	03.07.2025	07.07.2025	Misc.
916	235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No.SECI/C&P/WPD/1200MW/T7/RfS/ 022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited	03.07.2025	07.07.2025	Misc.
915	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	02.07.2025	07.07.2025	Misc.
914	319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent for direction for payment. DVC	02.07.2025	07.07.2025	Misc.
913	220/MP/2022, 378/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the CERC (Conduct of Business) Regulations, 1999 for considering unit and corresponding numerical value of water utilization 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 issued by the Commission from time to time. MPPMCL	02.07.2025	07.07.2025	Misc.
912	169/MP/2022 along with I.A. Nos. 39/2022 and 40/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 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. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd GMR Kamalanga Energy Limited	02.07.2025	07.07.2025	Misc.
911	47/GT/2025	Petition for truing up of tariff for the2019-24 period and for determination of tariff for the 2024-29 period in respect of Kopili Hydro Electric Project Stage-II (25 MW). NEEPCO Limited	24.06.2025	07.07.2025	Generation
910	622/GT/2025	Petition for determination of tariff for the period 2024-29 in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (2x125MW= 250MW) NLC India Limited	24.06.2025	07.07.2025	Generation
909	621/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of NLCIL’s Barsingsar Thermal Power Station (BTPS) (2x125MW= 250MW) NLC India Limited	24.06.2025	07.07.2025	Generation
908	620/GT/2025	Petition for Truing-up of the tariff of Tripura Gas Based Power Station (101 MW) for the period 2019-24 and Determination of Tariff for the period 2024-29 NEEPCO	24.06.2025	07.07.2025	Generation
907	619/GT/2025	Petition for approval of tariff of Farakka STPS Stage-III 1x500 MW) for the 2024-29 period. NTPC Limited	24.06.2025	07.07.2025	Generation
906	618/GT/2025	Petition for revision of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from the date of Commercial Operation of Unit-I (i.e., 30.4.2019) to 31.3.2024 after the truing up exercise. Meja Urja Nigam Private Limited	24.06.2025	07.07.2025	Generation
905	341/GT/2025	Petition for determination of tariff for Meja Thermal Power Station for the 2024-29 period. Meja Urja Nigam Private Limited	24.06.2025	07.07.2025	Generation
904	337/GT/2024	Petition for truing up of tariff for the 2019-24 period and for determination of tariff for the 2024-29 period in respect of Kopili Hydro Power Station (4 × 50 = 200 MW). NEEPCO Limited	24.06.2025	07.07.2025	Generation
903	586/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Catalyst Trusteeship Limited, Respondent No. 10. Nangalbibra Bongaigaon Transmission Limited	03.07.2025	04.07.2025	Misc.
902	582/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS connected Wind Power Projects (Wind-2) in India under Tariff-Based Competitive Bidding. SJVN Limited	03.07.2025	04.07.2025	Adoption
901	556/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Usage Charges For 1000 MW Solar Photovoltaic (PV) Power Station (Tranche-III) Connected to the Inter-State Transmission System (ISTS) and selected through Competitive Bidding Process under Central Power Sector Undertaking Scheme Phase-II as per the Guidelines dated 05.03.2019 issued by the Central Government. SJVN Green Energy Limited (‘SGEL’) & Ors	03.07.2025	04.07.2025	Adoption
900	457/AT/2025	Petition under Section 63 of the Electricity Act' 2003 for Adoption of Tariff of 1200 MW (1.2 GW) ISTS Grid connected Wind - Solar Hybrid Power projects on anywhere in India basis with 'Green-Shoe Option" selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. (NHPC-Tranche-X- Hybrid (2024-25), Tender 10: 2024 NHPC 8354261) dated 17.12.2024. NHPC Limited	03.07.2025	04.07.2025	Adoption
899	264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/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 15.8.2020 passed by the Commission in Petition No.158/MP/2019. Adhunik Power and Natural Resources Limited	03.07.2025	04.07.2025	Misc.
898	240/MP/2023, 302/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 08.12.2021 for approval of change in law and determination of quantum and mechanism of compensation on account of change in law event. TP Saurya Limited	03.07.2025	04.07.2025	Misc.
897	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 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited	03.07.2025	04.07.2025	Misc.
896	85/MP/2021 along with IA Nos.26/2021, 6/2025 and 14/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Co. of Telangana Limited	03.07.2025	04.07.2025	Misc.
895	67/MP/2021 along with IA Nos.30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on the existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited and Anr.	03.07.2025	04.07.2025	Misc.
894	IA No. 18/2025 in 227/MP/2022	Application on behalf of the Applicants/Petitioners seeking directions to take on record the subsequent developments and permit the Applicants/Petitioners to make oral submissions. ReNew Wind Energy (AP2) Private Limited and Anr.	03.07.2025	04.07.2025	Misc.
893	340/MP/2022, 341/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 Limited	02.07.2025	04.07.2025	Misc.
892	315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 1.1.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited	02.07.2025	04.07.2025	Misc.
891	314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited	02.07.2025	04.07.2025	Misc.
890	219/MP/2023	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition No. 174/AT/2021. NPTC Green Energy Limited	02.07.2025	04.07.2025	Misc.
889	204/MP/2022 along with IA No.16/2023	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 Limited (PTCIL) and Anr.	02.07.2025	04.07.2025	Misc.
888	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited	02.07.2025	04.07.2025	Misc.
887	163/MP/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 Rising Sun Energy Pvt. Ltd. (RSEPL) and 2 Ors.	02.07.2025	04.07.2025	Misc.
886	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	02.07.2025	04.07.2025	Misc.
885	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 10.1.2022, 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 350 MW, on the premise of the start date of LTA being taken as 25.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	02.07.2025	04.07.2025	Misc.
884	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 India Limited	02.07.2025	04.07.2025	Misc.
883	424/MP/2025	Petition under Section 79 (1) (a) & (k) r/w Section 62 of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 & 2023 and Chapter-3, Regulation-8 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for allowing expenditure towards procurement and capitalization of wagons for Kahalgaon Super Thermal Power Station, Stage-I (840 MW). NTPC	24.06.2025	04.07.2025	Misc.
882	657/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. JSW Renew Energy Five Limited	24.06.2025	02.07.2025	Misc.
881	251/TT/2024	Petition for determination of the transmission tariff for the 2019-24 tariff period for 07 Nos. of assets (OPGW links along with associated communication equipment) under “Establishment of Communication System under Expansion/ Upgradation of SCADA/ EMS System at SLDCs of the Eastern Region (BSPTCL)”. Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
880	384/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Combined Asset under “System Strengthening–XX” in the Southern Region. Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
879	191/TT/2025	Petition for determination of tariff for Asset 1- Bypassing of Parli(PG) - Parli(M) 400kV Line Ckt 1 and Parli(PG)-Parli(New) 400kV (quad) Line Ckt 1 at the outskirts of Parli(PG) S/s so as to form Parli(M)-Parli(New) 400kV Ckt 1 direct Line, Reconductoring of Parli(PG)-Parli(M) 400kV line Ckt 1 section with twin HTLS conductor with a minimum capacity of 1940 MVA per circuit at a nominal voltage, 400kV bay upgradation work for above line bays at Parli(M) S/s (The current rating of existing bays upgraded from 2000A to 3150A to suit the reconductoring with Twin HTLS conductor) and Asset 2- Bypassing of Parli(PG) - Parli(M) 400kV Line Ckt 2 and Parli(PG)-Parli(New) 400kV (quad) Line Ckt 2 at the outskirts of Parli(PG) S/s so as to form Parli(M)-Parli(New) 400kV Ckt 2 direct Line, Reconductoring of Parli(PG)- Parli(M) 400kV line Ckt 2 section with twin HTLS conductor with a minimum capacity of 1940 MVA per circuit at a nominal voltage, 400kV bay upgradation work for above line bays at Parli(M) S/s (The current rating of existing bays upgraded from 2000A to 3150A to suit the reconductoring with Twin HTLS conductor) under Western Region Expansion Scheme-XXX (WRES-XXX). Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
878	201/TT/2025, 202/TT/2025, 363/TT/2025, 376/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for asset: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut and Moga 765/400 kV Sub-stations with 02 Numbers 240 MVAR line reactors (01 Number Switchable and 01 Number Non-switchable line reactor) each at Meerut and Moga under Northern Region System Strengthening Scheme-XXVI. Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
877	380/TT/2025, 101/TT/2025, 221/TT/2025, 199/TT/2025, 200/TT/2025, 377/TT/2025	Petition for the truing up of the transmission tariff for the 2019-24 tariff period and for the determination of the transmission tariff for the 2024-29 tariff period for the assets under “Removal of Constraints in 400 kV Bays Extensions at 400 kV Vemagiri Sub-station” in the Southern Region. Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
876	192/TT/2025	Petition for truing up of transmission tariff for 2019-24 tariff block and determination of transmission tariff for 2024-29 tariff block for transmission asset: 2 Nos. 220 kV Line bays at Saharanpur under scheme named as 2 Nos. 220 kV Line bays at Saharanpur (PG) in the Northern Region. Power Grid Corporation of India Limited	20.06.2025	30.06.2025	Transmission
875	628/GT/2025	Petition for approval of true-up of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Project at Palatana for the 2019-24 period. OTPCL	24.06.2025	30.06.2025	Generation
874	627/GT/2025, 629/GT/2025	Petition for truing up of tariff of Ramagundam STPS Stage-III (500MW) for the 2019-24 period. NTPC Limited	24.06.2025	30.06.2025	Generation
873	626/GT/2025	Petition for determination of tariff for 2024-29 period of Mejia Thermal Power Station, Units 1, 2 & 3 (3 x 210 MW). DVC Limited	24.06.2025	30.06.2025	Generation
872	625/GT/2025	Petition for truing up of tariff for 2019- 24 period for Mejia Thermal Power Station, Units 1, 2 & 3 (3 x 210 MW). DVC Limited	24.06.2025	30.06.2025	Generation
871	624/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Kishanganga Power Station. NHPC Limited	24.06.2025	30.06.2025	Generation
870	623/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Dulhasti Power Station. NHPC Limited	24.06.2025	30.06.2025	Generation
869	59/GT/2022	Petition for determination of tariff of Nabinagar Thermal Power Project (1000 MW) for the 2019-24 period. Bhartiya Rail Bijlee Company Ltd.	24.06.2025	30.06.2025	Generation
868	551/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003, read with Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for seeking approval of input price of coal supplied from the Amelia coal mine to the end use generating station for the period from the date of commercial operation, i.e. 18.2.2025 to 31.3.2029. THDCIL	24.06.2025	30.06.2025	Misc.
867	548/MP/2025	Petition under Section 79 (1)(a) and (f) of the Electricity Act, 2003 for payment towards the energy bills raised by the Petitioner on the basis of the scheduled energy to be certified at point D by Gujarat SLDC. SJVNGEL	24.06.2025	30.06.2025	Misc.
866	547/MP/2025	Petition under Section 79 and Section 142 of the Electricity Act 2003 read with Regulation 12 of the CERC (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues. NRLDC	24.06.2025	30.06.2025	Misc.
865	421/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Monthly Bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016. SEIL Energy India Limited	24.06.2025	30.06.2025	Misc.
864	366/MP/2025	Petition under Section 28(4) of the Electricity Act, 2003 read with Regulation 10 of the CERC (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024 for determination of the fees and charges to be recovered by DVC LDC for the control period 2024-29. DVC LDC	24.06.2025	30.06.2025	Misc.
863	364/MP/2025	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 seeking adjudication of disputes pertaining to the erroneous deduction of rebate by the Respondents, from the payment made to the Petitioner for supply of power under the PPA. KSK Mahanadi Power Company Limited	24.06.2025	30.06.2025	Misc.
862	348/MP/2025 along with IA No. 27/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 (1) and (3) of the CERC (Conduct of Business) Regulations, 2023 for quashing of the illegal claim raised by the Respondent towards the alleged LD and the immediate threat of unilateral deduction from the monthly invoice raised by the Petitioner. Dhariwal Infrastructure Limited	24.06.2025	30.06.2025	Misc.
861	170/MP/2025	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Chapter 3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Second Amendment to Regulations 2019, for approval of trued up of lignite input price of Neyveli Mines for the period 1.4.2019 to 31.3.2024. NLCIL	24.06.2025	30.06.2025	Misc.
860	642/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 07.03.2023 inter alia seeking extension of the Scheduled Commercial Operation Date due to delay in ISTS readiness and consequent reliefs. Tata Power Renewable Energy Limited	24.06.2025	30.06.2025	Misc.
859	552/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 12 of the Power Purchase Agreement dated 15.1.2024 executed between the Petitioner i.e., Gorbea Solar Private Limited and Solar Energy Corporation of India Limited seeking compensation/appropriate relief to offset the adverse effect of a 'Change in Law' viz. the Notification No. 9 of 2024 Integrated Tax (Rate) dated 8.10.2024 issued by the Ministry of Finance, Government of India, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner Gorbea Solar Private Limited	24.06.2025	30.06.2025	Misc.
858	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	24.06.2025	30.06.2025	Misc.
857	549/MP/2025	Petition under Regulation 40 of Central Electricity Regulatory Commission (power Market) Regulation, 2021 and Clause 8 of Guidelines for Registration and Filing application for Establishing and Operating Over the Counter (OTC) Platform for grant of registration to establish and operate the OTC Platform. Vibhor Tracon Pvt. Ltd.	24.06.2025	30.06.2025	Misc.
856	546/MP/2025	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd., Respondent No.2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project Tumkur - II REZ Power Transmission Limited	24.06.2025	30.06.2025	Misc.
855	643/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the ISTS Grid Connected Solar Power Projects of 1200 MW with additional capacity upto 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by the Ministry of Power, Govt. of India on 28.7.2023 and its amendments thereof. NHPC Limited	24.06.2025	27.06.2025	Adoption
854	456/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time. Aayuda Energy Ventures LLP	24.06.2025	27.06.2025	Licence
853	432/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022, and the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and regarding arbitrary imposition of DSM Charges by SLDC on Petitioner in inter-state sale of power through power exchange under T-GNA. Mangalore Energies Private Limited	24.06.2025	27.06.2025	Misc.
852	367/MP/2025, 422/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking compensation as per the Pilot Power Sale Agreement dated 29.10.2018 between North Bihar Power Distribution Company Limited/ South Bihar Power Distribution Company Limited and PTC India Limited for supply of 75 MW of power. North Bihar Power Distribution Company Limited and Anr., NTPC Limited and Anr.	24.06.2025	27.06.2025	Misc.
851	365/MP/2025	Petition under Section 79(1)(a)&(f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax and subsequence increase in Usage Charges for 1990 MW Solar Projects is a Change in Law event in terms of the Article 10 of the Power Usage Agreements. NTPC Limited and Anr.	24.06.2025	27.06.2025	Misc.
850	353/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for seeking relaxation of the date of 30.9.2024, which is stipulated under Regulation 19.2 of the GNA Regulation for submission of the application for additional GNA for the financial years 2025-26, 2026-27 and 2027-28. Odisha Power Transmission Corporation Limited	24.06.2025	27.06.2025	Misc.
849	340/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking issuance of direction(s) to the Respondent for payment of outstanding principal amount and applicable Late Payment Surcharge for renewable power supplied by the Petitioner to the Respondent under the Power Supply Agreement dated 7.8.2018 and further directions to the Respondent for signing a Supplementary PSA incorporating developments regarding the sale of power by the Petitioner to the Respondent. Solar Energy Corporation of India Limited	24.06.2025	27.06.2025	Misc.
848	336/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking execution / implementation of Order dated 7.11.2023 passed by this Commission in Petition No. 270/MP/2022 against Telangana Discoms. SEIL Energy India Limited	24.06.2025	27.06.2025	Misc.
847	429/MP/2025	Petition under Section 79(1 )(f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure India Private Limited for seeking limited modification of in principle grant of connectivity issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and thereby allowing the Petitioner to construct the dedicated transmission infrastructure Halvad Renewables Private Limited	24.06.2025	26.06.2025	Misc.
846	322/TL/2024	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 License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	20.06.2025	26.06.2025	Licence (Transmission)
845	285/TT/2024	Petition for determination of the transmission tariff from the COD to 31.3.2024 for the transmission assets under “Transmission System Strengthening Scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II-Part F1”. Power Grid Corporation of India Limited	20.06.2025	26.06.2025	Transmission
844	212/TT/2024, 284/TT/2024, 408/TT/2024, 446/TT/2024, 59/TT/2025 & 262/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2024 for Seven Nos. assets under “Provision of Spare ICT’s” in the Northern Region. Power Grid Corporation of India Limited	20.06.2025	26.06.2025	Transmission
843	80/TT/2025	Petition for determination of the Transmission Tariff from the COD (Actual/Proposed/Anticipated) to 31.3.2024 for the Transmission Assets under “Transmission System strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II-Part B1”. Power Grid Corporation of India Limited	20.06.2025	26.06.2025	Transmission
842	431/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGS) in tranches of at least 10 MW for the Petitioner's Wind Power Project. Powerica Limited	24.06.2025	26.06.2025	Misc.
841	423/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking recovery of illegally deducted trading margin amounts from monthly tariff payments by PTC India Limited. Everest Power Private Limited	24.06.2025	26.06.2025	Misc.
840	316/MP/2025	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, and in compliance with the Commission’s order dated 28.3.2023, for approval of the Performance Linked Incentive (PLI) for NLDC and RLDCs for FY 2023 -24 National Load Despatch Centre	21.05.2025	26.06.2025	Misc.
839	640/TT/2025, 389/TT/2025, 382/TT/2025, 410/TT/2025	Petition for truing up of capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of ‘Non-ISTS 400 kV Transmission Lines carrying ISTS Power’ [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation. Damodar Valley Corporation	20.06.2025	25.06.2025	Transmission
838	28/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the “Combined Asset under ERSS-IV” in the Eastern Region. Power Grid Corporation of India Limited	20.06.2025	25.06.2025	Transmission
837	75/AT/2025, 78/TL/2025	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by Pune – III Transmission Limited. Pune III Transmission Limited	20.06.2025	25.06.2025	Adoption
836	554/MP/2025 along with IA No. 44/2025	Petition under Section 79 and Section 94 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, Regulation 57 of Indian Electricity Grid Code, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to direct CTUIL and SRLDC to allow drawl of 900 MW for charging the Petitioner’s 900 MW PSP (part capacity of total 1680 MW Pumped Storage at Pinnapuram) for which REGS (Solar with Storage) connectivity granted on 29.10.2020. Greenko AP01 IREP Private Limited	20.06.2025	24.06.2025	Misc.
835	235/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2100 MW (including capacity of 900 MW under Green shoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	20.06.2025	24.06.2025	Adoption
834	557/TD/2025	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 License and other related matters) Regulations, 2020, for grant of an Inter State Trading Licence. Reliance Industries Limited	20.06.2025	24.06.2025	Licence
833	513/TL/2024, 514/AT/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 and any other amendments thereon issued from time to time by this Commission, if any, for grant of Transmission Licence to Eastern Region Expansion Scheme-XXIX Power Transmission Limited. ERSS – XXXIX Power Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
832	468/TL/2025, 469/AT/2025	Petition under Sections 14 & 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, 2024 with respect to Transmission License to Chitradurga Bellary REZ Transmission Limited. Chitradurga Bellary REZ Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
831	445/TD/2025	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 inter-state trading licence. Mahagenco Renewable Energy Limited	20.06.2025	24.06.2025	Licence
830	443/TD/2025	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. Clean Renewable Energy Hybrid Fifteen Private Limited	20.06.2025	24.06.2025	Licence
829	441/TL/2025, 440/AT/2025	Petition under Sections 14, 15, 79(1)(e) 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, 2024 with respect to grant of Transmission Licence to Mundra I Transmission Limited. Mundra I Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
828	433/TL/2025, 434/AT/2025	Petition under Sections 14, 15, 79(1)(e) 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, 2024, seeking grant of Transmission Licence for Ratle Kiru Power Transmission Limited Ratle Kiru Power Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
827	428/TL/2025	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, 2024 with respect to grant of a separate Transmission Licence to Mumbai Urja Marg Limited for implementation of an ISTS Project under RTM Route. Mumbai Urja Marg Limited	20.06.2025	24.06.2025	Licence (Transmission)
826	426/TL/2024	Petition 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, 2024 with respect to grant of Transmission Licence to Navinal Transmission Limited. Navinal Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
825	352/TL/2025	Petition under Section 14 & 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, 2024, with respect to Transmission License to Bidar Transco Limited. Bidar Transco Limited	20.06.2025	24.06.2025	Licence (Transmission)
824	300/TL/2025	Petition 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and amendments, if any, with respect to grant of Transmission License to Lakadia B Power Transmission Limited. Lakadia B Power Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
823	260/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche-III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017. NLC India Limited	20.06.2025	24.06.2025	Adoption
822	251/TL/2025	Petition Application under Section 14 & 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, 2024 with respect to Transmission License to Gadag II and Koppal II Transmission Limited. POWERGRID Koppal Gadag Augmentation Transmission Ltd	20.06.2025	24.06.2025	Licence (Transmission)
821	73/TL/2025	Application under Section 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited. Paradeep Transmission Limited	20.06.2025	24.06.2025	Licence (Transmission)
820	Diary No. 292/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with the CERC (Indian Electricity Grid Code) Regulations 2023, the CERC (Ancillary Services) Regulations, 2022, the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commission’s Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation GRID Controller of India Limited	05.06.2025	12.06.2025	Misc.
819	586/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Catalyst Trusteeship Limited, Respondent No. 10. Nangalbibra Bongaigaon Transmission Limited	05.06.2025	11.06.2025	Misc.
818	616/MP/2025 along with IA No.50/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	05.06.2025	10.06.2025	Misc.
817	557/TD/2025 along with I.A No. 47/2025	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 License and other related matters) Regulations, 2020, for grant of an Inter State Trading Licence. Reliance Industries Limited	05.06.2025	10.06.2025	Licence
816	615/MP/2025 along with IA No.49/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 challenging CTUIL’s communications dated 17.4.2025, 5.5.2025 and 13.5.2025 in relation to the timelines for submission of land-relate documents for 100 MW connectivity granted on 30.12.2024 at Bikaner III Pooling Station. First Energy Private Limited	05.06.2025	09.06.2025	Misc.
815	554/MP/2025 along with IA No. 44/2025	Petition under Sections 79 and Section 94 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, Regulation 57 of Indian Electricity Grid Code, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to direct CTUIL and SRLDC to allow drawal of 900 MW for charging the Petitioner’s 900 MW PSP (part capacity of total 1680 MW Pumped Storage at Pinnapuram) for which REGS (Solar with Storage) connectivity granted on 29.10.2020. Greenko AP01 IREP Private Limited	05.06.2025	09.06.2025	Misc.
814	582/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS connected Wind Power Projects (Wind-2) in India under Tariff-Based Competitive Bidding. SJVN Limited	05.06.2025	09.06.2025	Adoption
813	617/AT/2025	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Part VII of the Electricity Act, 2003 (Section 63) for Adoption of the Usage Charges for 1200 MW Solar Photovoltaic (PV) Power Station (Tranche-Ill) Connected to the Inter-State Transmission System (ISTS)/State Transmission System (STU) under Central Power Sector undertaking Scheme Phase-ll as per the guidelines dated 5.3.2019 as amended on 13.4.2020 issued by the Central Government. Solar Energy Corporation of India Limited	05.06.2025	09.06.2025	Adoption
812	556/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Usage Charges For 1000 MW Solar Photovoltaic (PV) Power Station (Tranche-III) Connected to the Inter-State Transmission System (ISTS) and selected through Competitive Bidding Process under Central Power Sector Undertaking Scheme Phase-II as per the Guidelines dated 05.03.2019 issued by the Central Government. SJVN Green Energy Limited & Ors.	05.06.2025	09.06.2025	Adoption
811	553/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India. Operative Save Urja Solutions Private Limited	05.06.2025	09.06.2025	Licence
810	494/TL/2024	Application under Section ·14 & 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, 2024 with respect to Transmission License to South Olpad Transmission Limited. Powergrid South Olpad Transmission Limited	05.06.2025	09.06.2025	Licence (Transmission)
809	457/AT/2025	Petition under Section 63 of the Electricity Act' 2003 for Adoption of Tariff of 1200 MW (1.2 GW) ISTS Grid connected Wind - Solar Hybrid Power projects on anywhere in India basis with 'Green-Shoe Option" selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. (NHPC-Tranche-X- Hybrid (2024-25), Tender 10: 2024 NHPC 8354261) dated 17.12.2024. NHPC Limited	05.06.2025	09.06.2025	Adoption
808	456/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time. Aayuda Energy Ventures LLP	05.06.2025	09.06.2025	Licence
807	312/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (FDRE – 2) from ISTS-Connected Renewable Energy (RE) Power Projects with Energy Storage System with “Greenshoe Option” of additional capacity upto 1200 MW. SJVN Limited	05.06.2025	09.06.2025	Adoption
806	254/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 760 MW Firm and Dispatchable Power (Assured Peak Power Supply) from ISTS-Connected Renewable Energy Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Firm and Dispatchable Power from Grid Connected Renewable Energy Power Projects with Energy Storage Systems, Ministry of Power, Government of India dated 9.6.2023 and its amendments thereof. NTPC Limited	05.06.2025	09.06.2025	Adoption
805	75/AT/2025, 78/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune – III Transmission Limited. Pune – III Transmission Limited	05.06.2025	09.06.2025	Adoption
804	475/GT/2025	Petition for determination of tariff of Khurja Super Thermal Power Plant (2x660 MW) for the period from COD of Unit-I i.e 26.1.2025 to 31.3.2029 and for Dedicated Transmission Line from Khurja STPP (2x660MW) to Aligarh Substation from Commercial Operation Date i.e. 26.1.2025 till 31.3.2029. THDC India Limited	27.05.2025	06.06.2025	Generation
803	474/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of Uri-I Power Station and for determination of tariff for the period 2024-29 in respect of Uri-I Power Station. NHPC	27.05.2025	06.06.2025	Generation
802	458/GT/2025	Petition for revision of tariff for the period from 1.4.2019 to 31.3.2024 after the truing up exercise in respect of Simhadri Super Thermal Power Station Stage-I (1000 MW). NTPC Limited	27.05.2025	06.06.2025	Generation
801	459/GT/2025, 171/GT/2025	Petition for revision tariff of Ramagundam STPS Stage-I&II (2100 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	27.05.2025	06.06.2025	Generation
800	129/GT/2025	Petition for truing up of tariff for the period 2019 and for determination of tariff for the period 2024-29 in respect of Salal Power Station. NHPC	27.05.2025	06.06.2025	Generation
799	54/GT/2025	Petition for approval of generation tariff of Nathpa Jhakri Hydro Power Station for the period 2019-2024- Truing-up of tariff determined by the Commission vide its order dated 16.9.2021 in Petition No. 30/GT/2020 and its order dated 4.4.2023 in Review Petition No. 27/RP/2021. SJVN	27.05.2025	06.06.2025	Generation
798	50/GT/2025	Petition for approval of generation tariff of Rampur Hydro Power Station for the period 2019-2024 - Truing-up of tariff determined by the Commission vide order dated 24.1.2022 in Petition No. 28/GT/2020. SJVN	27.05.2025	06.06.2025	Generation
797	46/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of Chamera-I Power Station and for determination of tariff for the period 2024-29 in respect of Chamera-I Power Station. NHPC	27.05.2025	06.06.2025	Generation
796	41/GT/2025	Petition for truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24 and for determination of tariff for the period 01.04.2024 to 31.03.2029 In respect of Doyang Hydro Power Station of NEEPCO, Shillong. NEEPCO	27.05.2025	06.06.2025	Generation
795	40/GT/2025	Petition for approval of tariff for 2024-29 period for Simhadri Super Thermal Power Station Stage-I (1000 MW). NTPC Limited	27.05.2025	06.06.2025	Generation
794	39/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Agartala Gas Based Power Station. NEEPCO	27.05.2025	06.06.2025	Generation
793	367/GT/2024	Petition for determination of tariff on installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (1000MW) in compliance with Revised Emission Standards. NTPC Ltd	27.05.2025	04.06.2025	Generation
792	511/GT/2024	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of Tehri Hydroelectric Power Project Stage-I (4x250MW). THDC India Ltd	29.05.2025	04.06.2025	Generation
791	79/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-III (1x500 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise. NTPC Limited	27.05.2025	04.06.2025	Generation
790	214/TT/2024, 299/TT/2024, 300/TT/2024, 373/TT/2024, 390/TT/2024, 448/TT/2024, 501/TT/2024, 502/TT/2024, 12/TT/2025, 265/TT/2025 and 266/TT/2025	Petition for determination of the transmission tariff from COD to 31.3.2024 for establishment of state-of-the-art Unified Centralized Network Management System (UNMS) for the Northern Region (NR) ISTS and State Utility Communication Network. Power Grid Corporation of India Limited	29.05.2025	03.06.2025	Transmission
789	263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Company Limited (OPTCL) to refund the excess paid wheeling charges and short-term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3-Odisha portion) line and associated sub-station bays to MPPMCL. Madhya Pradesh Power Management Company Limited	22.05.2025	03.06.2025	Misc.
788	468/TL/2025, 469/AT/2025	Petition under Sections 14 & 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, 2024 with respect to Transmission License to Chitradurga Bellary REZ Transmission Limited. Chitradurga Bellary REZ Transmission Limited	30.05.2025	03.06.2025	Licence (Transmission)
787	470/TL/2025, 471/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Kurnool-IV Transmission Limited. Kurnool-IV Transmission Limited	30.05.2025	03.06.2025	Licence
786	396/TT/2024, 210/TT/2024, 211/TT/2024, and 213/TT/2024	Petition for determination of tariff for assets under “Eastern Region Strengthening Scheme – XXII” in Eastern Region. Power Grid Corporation of India Limited	29.05.2025	03.06.2025	Transmission
785	196/TT/2025, 385/TT/2025	Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C RAPP- Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-II: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under Transmission System associated with RAPP 7 & 8, Part B, in Northern Region. Power Grid Corporation of India Limited	30.05.2025	03.06.2025	Transmission
784	272/TT/2025, 345/TT/2025, 215/TT/2025, 193/TT/2025, 203/TT/2025, 204/TT/2025 and 186/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for Madurai-Trivandrum 400 kV D/C Transmission System in the Southern Region. Power Grid Corporation of India Limited	30.05.2025	03.06.2025	Transmission
783	187/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block 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	30.05.2025	03.06.2025	Transmission
782	447/TT/2024	Petition for determination of tariff for the asset under the establishment of State-of-the-art Unified Centralised Network Management System U-NMS for ISTS and State Utility Communication Network in Eastern Region from COD to 31.3.2024 Power Grid Corporation of India Limited	29.05.2025	03.06.2025	Transmission
781	291/GT/2014, 292/GT/2014, 316/GT/2014, 319/GT/2014, 323/GT/2014, 338/GT/2014	<Petition for approval of tariff of Rihand STPS Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	27.05.2025	02.06.2025	Generation
780	383/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period in respect of the transmission assets under the “400 kV Palatana-Bongaigaon Transmission System Project” in the North Eastern Region implemented by the North East Transmission Company Limited. North East Transmission Company Limited	29.05.2025	02.06.2025	Transmission
779	472/TL/2025, 473/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Banaskantha Transco Limited. Banaskantha Transco Limited	30.05.2025	02.06.2025	Licence (Transmission)
778	466/TL/2025, 467/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Rajasthan V Power Transmission Limited. Rajasthan V Power Transmission Limited	30.05.2025	02.06.2025	Licence (Transmission)
777	464/TL/2025, 465/AT/2025	Petition under Section 14 & 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, 2024 with respect to Transmission License to Kurnool III PS RE Transmission Limited. Kurnool III PS RE Transmission Limited	30.05.2025	02.06.2025	Licence (Transmission)
776	462/AT/2025, 463/TL/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Anantapur II REZ Transmission Limited (subsidiary of Resonia Limited). Anantapur II REZ Transmission Limited	30.05.2025	02.06.2025	Adoption
775	460/TL/2025, 461/AT/2025	Application under Section 14 & 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, 2024 with respect to Transmission License to Fatehgarh II and Barmer I PS Transmission Limited. Fatehgarh II and Barmer I PS Transmission Limited	30.05.2025	02.06.2025	Licence (Transmission)
774	349/AT/2025, 350/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Khavda V-B1B2 Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda V-B1B2 Power Transmission Limited	29.05.2025	02.06.2025	Adoption
773	247/TL/2025	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 License and other related matters) Regulations, 2024 seeking Transmission License for Bijapur REZ Transmission Limited. Bijapur REZ Transmission Ltd.	29.05.2025	02.06.2025	Licence (Transmission)
772	322/TL/2024	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 License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	22.05.2025	02.06.2025	Licence (Transmission)
771	339/MP/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	22.05.2025	02.06.2025	Misc.
770	343/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for 400 kV Bawana – Mandaula Double Ckt. and 400 kV Bamnauli – Ballabhgarh Double Ckt. transmission lines under Section 62 read with Section 79 of Electricity Act, 2003, and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Delhi Transco Limited	29.05.2025	02.06.2025	Transmission
769	390/TT/2025	Petition for truing up of the transmission tariff for the period from 1.4.2019 to 31.3.2024 and for determination of the transmission tariff for the period from 1.4.2024 to 31.3.2029 of Jhajjar-Mundka 400 kV D/C ISTS Line. Aravali Power Company Private Limited	29.05.2025	02.06.2025	Transmission
768	102/TT/2025	Petition for determination of the capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 for One spare unit (1-Ph) 80 MVAR reactor at 765 kV Warangal New Sub-station Transmission system constructed, maintained and operated by Warora Kurnool Transmission Limited vide Licence No. 79/Transmission/2022/CERC. Warora Kurnool Transmission Limited	29.05.2025	02.06.2025	Transmission
767	143/TT/2025	Petition for truing up of the Annual Transmission Charges for the 2019-24 tariff period and approval of the Annual Transmission Charges for the 2024-29 tariff period for the Combined Transmission Asset consisting of (i) 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line, in the Eastern Region; (ii) 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in the Eastern-Northern Inter-region; and (iii) 400 kV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 kV Double Circuit Bareilly-Mandola Transmission Line, in the Northern Region associated with Tala HEP of Powerlinks Transmission Limited. Powerlinks Transmission Limited	29.05.2025	02.06.2025	Transmission
766	482/TT/2019, 676/TT/2020	Petition for revision of transmission tariff for 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 the2019-24 tariff period for Asset-I: 800 kV Kishenpur-Moga transmission line-I along with associated bays; Asset-II: 800 kV Kishenpur-Moga transmission line-II along with associated bays; and Asset-III: 420 kV 63 MVAR Bus Reactor at Kishenpur Sub-station with associated bays and 420/220 kV, 250 MVA ICT III at Moga Sub-station with associated bays for Transmission System associated with Kishenpur Moga Transmission System in the Northern Region. Power Grid Corporation of India Limited	29.05.2025	02.06.2025	Transmission
765	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	13.05.2025	30.05.2025	Misc.
764	242/MP/2024 along with IA No.57/2024, 216/MP/2024 along with IA No.66/2024, 271/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/Invoices dated (i) 22.3.2024, (ii) 22.3.2024 and (iv) 2.4.2024 issued by the Central Transmission Utility of India Limited, cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long-Term Open Access / General Network Access quantum of 600 MW. Adani Renewable Energy Holding Seventeen Ltd. and Anr., ReNew Solar Power Private Limited and Ors., Altra Xergi Power Private Limited	13.05.2025	30.05.2025	Misc.
763	260/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche-III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017. NLC India Limited	13.05.2025	30.05.2025	Adoption
762	443/TD/2025	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. Clean Renewable Energy Hybrid Fifteen Private Limited	13.05.2025	30.05.2025	Licence
761	IA No. 65/2023 in 4/MP/2021	Application on behalf of the Applicant/Petitioner, Roshni Powertech Pvt. Ltd. seeking recall of the order dated 11.5.2023 passed by this Commission. Roshni Powertech Private Limited	22.05.2025	30.05.2025	Misc.
760	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to supply of power from the Farakka Super Thermal Power Station. WBSEDCL	22.05.2025	29.05.2025	Misc.
759	220/MP/2024 along with IA No. 53/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the PPA dated 26.12.2005 seeking adjudication of dispute qua PCKL/Karnataka ESCOMs’ illegal unilateral withholding of energy charges payable to Adani Power Limited for the months of June and July 2021. Adani Power Limited	22.05.2025	29.05.2025	Misc.
758	370/GT/2025	Petition for determination of tariff for the 2024-29 period for the Ghatampur Thermal Power Station (3 X 660 MW) from COD of Unit-I (i.e., 12.12.2024) till 31.3.2029. Neyveli Uttar Pradesh Power Limited	20.05.2025	29.05.2025	Misc.
757	488/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreements dated 25.03.2011 & 19.12.2013 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to refund the excess trading margin charged in contravention of the CERC Trading Regulations, 2020 along with Late Payment Surcharge. Adhunik Power & Natural Resources Limited	22.05.2025	29.05.2025	Misc.
756	324/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Clause 5(xiii) of Detailed Procedure issued under Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking direction to CTUIL/Respondent to approve AEPL’s request for renewable energy source change with respect to Connectivity dated 1.2.2024. Avaada Energy Private Limited	22.05.2025	29.05.2025	Misc.
755	279/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of the Commission’s “Power to Relax” and “Power to Remove Difficulties” for relaxation of fulfilment of conditions subsequent and directions to CTUIL/Respondent to accept the ‘condition subsequent’ documents in the name of AGPL/Petitioner No.2 for utilisation of Connectivity dated 1.2.2024. Avaada Energy Private Limited and Anr.	22.05.2025	29.05.2025	Misc.
754	330/MP/2025	Petition for truing up of the Security Expenses from 1.4.2019 to 31.3.2024 and recovery of the Security Expenses from 1.4.2024 to 31.3.2029. Power Grid Corporation of India Limited	21.05.2025	29.05.2025	Misc.
753	338/MP/2025	Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 and 19 of the CERC (Power Market) Regulations, 2021 for approval of the revision in Green Contracts at Indian Energy Exchange Ltd. to align them with the Renewable Energy (RE) consumption framework as per the Ministry of Power Notification dated 20.10.2023 Indian Energy Exchange Limited	21.05.2025	29.05.2025	Misc.
752	292/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 17 of the power purchase agreements dated 25.11.2021 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on renewable energy equipment w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) dated 28.06.2017 vide Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 amounts to a ‘Change in Law’ event under Article 17 of the Power Purchase Agreements and to further direct the Respondents to pay compensation along with carrying cost towards additional amount incurred on account of increment in of 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 due continuation of Goods and Services Tax rate of 5% which was applicable till 30.09.2021. Talettutayi Solar Projects Nine Private Limited	22.05.2025	29.05.2025	Misc.
751	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	08.05.2025	29.05.2025	Misc.
750	277/MP/2024	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 Green Real Time Market (G-RTM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	21.05.2025	29.05.2025	Misc.
749	239/MP/2024 along with IA No. 8/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Energy Limited	22.05.2025	28.05.2025	Misc.
748	IA No. 2/IA/2025 in 45/GT/2016 (on remand from APTEL), IA No. 3/IA/2025 in 243/GT/2017, IA No. 4/IA/2025 in 409/GT/2020	Determination of generation tariff for the period 2014-19 for Bongaigaon Thermal Power Station Unit-I (750 MW) for the period from the anticipated COD of 21.3.2016 to 31.3.2019. (IA has been filed for seeking hearing of the Petition pursuant to the decision of APTEL dated 19.11.2024 in Appeal No. 137/2019. NTPC	22.05.2025	28.05.2025	Misc.
747	42/MP/2024 along with IA Nos.14/2024 and 69/2024	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions. JSW Renew Energy Limited	22.05.2025	27.05.2025	Misc.
746	386/MP/2023	Petition under Regulation 22 of the CERC (Terms and Conditions of Tariff) Regulations, 2019, read with Regulation 9 (4) of the CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2021, seeking condonation of delay of 22.5 months in declaring COD of Talaipalli Coal Mine and approval of input price of coal to end use generating station (Lara STPS) for the period from COD i.e. 1.10.2023 to 31.3.2024. NTPC Limited	20.05.2025	26.05.2025	Misc.
745	245/MP/2021	Petition or approval of input price of coal supplied from Dulanga mines for the period from COD, i.e., 1.10.2020 to 31.3.2024. NTPC	20.05.2025	26.05.2025	Misc.
744	430/MP/2024	Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by the Tata Power Company Limited on account of non-supply of Electricity in terms of directions dated 20.2.2023 issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. PSPCL	22.05.2025	26.05.2025	Misc.
743	422/MP/2024 Along with IA No. 90/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	22.05.2025	26.05.2025	Misc.
742	366/MP/2022, 367/MP/2022	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC limited in respect of its National Thermal Power Plant Stage-II, Dadri. BRPL	22.05.2025	26.05.2025	Misc.
741	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	22.05.2025	26.05.2025	Misc.
740	254/MP/2024	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and the PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as Order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	22.05.2025	26.05.2025	Misc.
739	369/MP/2025, 430/MP/2025	Petition under section 79 of Electricity act 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release of outstanding balance along with LPS for the change in law compensation allowed by order dated 13.5.2021 in Petition No. 73/MP/2020. Adani Solar Energy Jodhpur Three Limited	21.05.2025	26.05.2025	Misc.
738	205/MP/2024 along with IAs No. 49/2024 and 50/2024	Petition under Section 79 (b) and (f) of the Electricity Act, 2003 read with Article 9 of the PPA dated 29.4.2011 between ED-Goa and RGPPL, seeking adjudication of dispute regarding RGPPL’s demand of Rs. 92,38,48,877/- from ED, Goa. Electricity Department, Goa	20.05.2025	26.05.2025	Misc.
737	215/MP/2021 along with IA Nos. 32/2022 & 2/2023	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	22.05.2025	26.05.2025	Misc.
736	324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	22.05.2025	26.05.2025	Misc.
735	335/MP/2025	Petition under Sections 79( 1 )(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 6.2.2007 and 2.2.2007 read with the corresponding SPPAs both dated 05.12.2018 (and SPPAs dated 30.3.2022) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited. Gujarat Urja Vikas Nigam Limited	21.05.2025	26.05.2025	Misc.
734	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited	22.05.2025	25.05.2025	Misc.
733	346/MP/2025 along with IA No.23/2025, 347/MP/2025 along with IA No. 42/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging the Revocation Notice dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green (MHP) One Private Limited and seeing directions against revocation of connectivity. ReNew Green Energy Solutions Pvt. Limited and Anr.	22.05.2025	25.05.2025	Misc.
732	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 seeking consequential and declaratory reliefs with respect to the Change in Law and Force Majeure events that have adversely impacted the implementation of the Project. Goa Tamnar Transmission Project Limited	22.05.2025	24.05.2025	Misc.
731	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	22.05.2025	24.05.2025	Misc.
730	259/MP/2024 along with IA No.59/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ACME Cleantech Solutions Private Limited	22.05.2025	24.05.2025	Misc.
729	126/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Gujarat Industries Power Company Limited	22.05.2025	24.05.2025	Misc.
728	309/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner’s Assets in favour of the Respondent No.15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	22.05.2025	24.05.2025	Misc.
727	294/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the Power Purchase Agreements dated 19.10.2020 between Avaada Sunrays Energy Pvt. Ltd. and NHPC Limited seeking declaration that (i) Change in Goods and Service Tax from 5% to 12% and 13.8%, respectively, w.e.f 1.10.2021 by way of GST Amendment Notifications dated 30.9.2021, and (ii) requirement of installation of bird diverters on overhead transmission lines in terms of the order dated 19.4.2021 issued by the Hon’ble Supreme Court W.P (C) No. 839 of 2019 qualifies as Change in Law events under Article 12 of the PPA and consequently, directions to NHPC Ltd. to compensate the Petitioner towards the additional expenditure incurred on account of the Change in Law events along with carrying cost. Avaada Sunrays Energy Private Limited	22.05.2025	24.05.2025	Misc.
726	554/MP/2025 along with IA (Diary) No. 254/2025	Petition under Section 79 and Section 94 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, Regulation 57 of Indian Electricity Grid Code, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to direct CTUIL and SRLDC to allow drawl of 900 MW for charging the Petitioner’s 900 MW PSP (part capacity of total 1680 MW Pumped Storage at Pinnapuram) for which REGS (Solar with Storage) connectivity granted on 29.10.2020. Greenko AP01 IREP Private Limited	20.05.2025	24.05.2025	Misc.
725	276/MP/2025 along with IA Nos. 15, 29, and 30/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 challenging Notices dated 24.1.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Private Limited	22.05.2025	23.05.2025	Misc.
724	240/MP/2024 along with IA No.56/2024	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003. Avaada Energy Private Limited	22.05.2025	23.05.2025	Misc.
723	320/MP/2025	Petition under section 79 of the Electricity Act, 2003, for seeking an appropriate mechanism for appropriate compensation to offset the financial impact of the Change in Law events on account of Hon’ble Supreme Court of India’s Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Pvt. Ltd. & Ors. v. Union of India & Ors. whereby, pursuant to the directions issued, the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Ltd. and Ors.	21.05.2025	23.05.2025	Misc.
721	425/MP/2025	Petition under Section 17(3) & 17(4) of the Electricity act seeking approval for creation of security interest over Petitioner's assets in favour of Respondent no. 3 (who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lenders in terms of the security trustee Agreement dated 23.12.2024) (including its Assignees, Transferees, Novates) in respect of the Petitioner's Transmission Project Halvad Transmission Limited	21.05.2025	23.05.2025	Misc.
720	359/MP/2025 along with IA (Dy.) No. 885/2024	Petition under Section 79 of the Electricity Act, 2003, seeking payment of outstanding dues towards Late Payment Surcharge on account of delay in reimbursement of Transmission Charges paid by MB Power (Madhya Pradesh) Limited to Powergrid Corporation of India Ltd., on behalf of the Respondents. MB Power (Madhya Pradesh) Limited	21.05.2025	23.05.2025	Misc.
719	339/MP/2025	Petition under Section 79(1 )(c), 79(1)(f) and 79(1 )(k) of the Electricity Act, 2003; read with applicable provision of the Transmission Service Agreement dated 02.08.2023 executed between Central Transmission Utility of India Ltd. and Fatehgarh III Transmission Limited inter alia seeking extension of Scheduled Commercial Operation Date for delay in commissioning of the Interstate Transmission System for "Transmission system for evacuation of power from REZ (20 GW) in Rajasthan under Phase 11/- Part A3", on account of Force Majeure events and compensation due to the Change in Law event(s), and consequential reliefs thereof. Fatehgarh III Transmission Limited	21.05.2025	23.05.2025	Misc.
718	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	21.05.2025	23.05.2025	Misc.
717	180/MP/2025, 261/MP/2025	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	21.05.2025	23.05.2025	Misc.
716	550/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL Ayana Renewable Power Four Private Limited	20.05.2025	23.05.2025	Misc.
715	162/MP/2025, 163/MP/2025, 164/MP/2025, 165/MP/2025, 168/MP/2025 & 173/MP/2025	Truing up application under Regulation 13 of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for the 2019-24 control period. Western Regional Load Despatch Centre, National Load Despatch Centre, Southern Regional Load Despatch Centre, Eastern Regional Load Despatch Centre, Northern Regional Load Despatch Centre, North Eastern Regional Load Despatch Centre	21.05.2025	23.05.2025	Misc.
714	334/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the notification dated 1.1.2024 of MOEF&CC is a change in law event in terms of Article 34 and Article 39.1 of the PSA dated 26.12.2014 executed with KSEBL, and consequently allow the Petitioner to claim change in law compensation on account of additional expenditure incurred in terms of the said change in law event. BALCO	21.05.2025	23.05.2025	Misc.
713	321/MP/2025	Petition under section 79(f) of the Electricity act, 2003 seeking direct the Respondent No.1 to pay an amount of Rs.19,05,31,515/ - (Rupees Nineteen Crores Five lacs thirty -one Thousand five Hundred Fifteen Only) to the Petitioner. Jindal Saw Limited	21.05.2025	23.05.2025	Misc.
712	317/MP/2025	Petition under Section 79 (1) (b) & 79 (1) (f) of the Electricity act, 2003 read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	21.05.2025	23.05.2025	Misc.
711	368/MP/2025	Petition under Section 142 of Electricity Act, 2003 read with Regulation 70(2) of the CERC (Conduct of Business) Regulations, 2023 in furtherance of Order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance of the directions of the Commission. NTPC Limited	21.05.2025	23.05.2025	Misc.
710	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, A.P. Power Coordination Committee and 5 others	20.05.2025	23.05.2025	Misc.
709	184/MP/2019 (On remand from APTEL)	Petition under Regulation 44(6), (7) & (8) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for recovery of un-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Limited	20.05.2025	23.05.2025	Misc.
708	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the PSA dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner, along with interest. SEIL Energy India Limited	19.05.2025	23.05.2025	Misc.
707	54/MP/2019, 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	19.05.2025	23.05.2025	Misc.
706	249/MP/2022, 250/MP/2022, 251/MP/2022, 252/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	13.05.2025	23.05.2025	Misc.
705	325/MP/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with provisions of the Transmission Service Agreement dated 02.08.2023 executed between Central Transmission Utility of India Ltd. and Fatehgarh IV Transmission Limited inter alia seeking extension of Scheduled Commercial Operation Date in delay in commissioning of the Interstate Transmission System for Transmission system for evacuation of power from REZ (20 GW) in Rajasthan under Phase III- Part A1, on account of Force Majeure events and compensation due to the Change in Law event(s), and consequential relief thereof. Fatehgarh IV Transmission Limited	21.05.2025	23.05.2025	Misc.
704	315/MP/2025	Petition under section 79 (1) (a) and (f) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of transmission deviation charges on injection of infirm power from Parbati-II HEP 800 MW project. NHPC Limited	21.05.2025	23.05.2025	Misc.
703	428/TL/2025	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, 2024 with respect to grant of a separate Transmission Licence to Mumbai Urja Marg Limited for implementation of an ISTS Project under RTM Route. Mumbai Urja Marg Limited	20.05.2025	23.05.2025	Licence (Transmission)
702	424/TL/2024, 426/TL/2024, 513/TL/2024, 514/AT/2024, 73/TL/2025	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited, Navinal Transmission Limited, ERSS – XXXIX Power Transmission Limited, Paradeep Transmission Limited	20.05.2025	23.05.2025	Licence (Transmission)
701	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 Solar Park Development Co. Ltd.	20.05.2025	23.05.2025	Misc.
700	295/MP/2024	Petition seeking recovery/adjustment of Transmission Deviation Charges paid by SJVN Limited with regard to Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 X 68.67 MW) in terms of the Central Electricity Regulatory Commission (Sharing of Inter -State Transmission Charges and Losses) Regulations, 2020 during the period of 01.11.2020 to 30.09.2023 while providing primary response to the Grid. SJVN Limited	19.05.2025	23.05.2025	Misc.
699	314/MP/2025	Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, and under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation 67 of the 2024 Tariff Regulations, in regard to the certification of transmission system availability of 220 kV Faridabad Gas Based Combined Cycle Power Project (NTPC)-Sector 58 (HVPNL) Transmission Line-Ckt. 1 of the Petitioner. Power Grid Corporation of India Limited	21.05.2025	23.05.2025	Misc.
698	26/TT/2025, 281/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the combined asset associated with “Western Region Strengthening Scheme VI” in the Western Region. Power Grid Corporation of India Limited	20.05.2025	23.05.2025	Transmission
697	250/TT/2024	Petition for approval of transmission tariff for the 2019-24 period for new T&D Elements, namely, 1) Burdwan GIS 2) 220 kV D/C Parulia-Burdwan Transmission Line 3) 2 Nos. 220 kV bay at Parulia Sub-station, and 4) 4th Power Transformer at Durgapur Sub-station in respect of “New Element of Damodar Valley Corporation” in the Eastern Region. Damodar Valley Corporation	20.05.2025	23.05.2025	Transmission
696	2/MP/2014	Petition for claim of Kerala State Electricity Board regarding quantum of adjustment for Income tax pursuant to the Commission’s order dated 20.9.2012 in Petition No.15/2010 and judgment of the Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No. 250/2012-Implementation of the APTEL judgment dated 26.3.2025 in Appeal No.138/2017 (filed by KSEBL) against the Commission’s order dated 5.9.2016 in Petition No.2/MP/2014 NLC Limited	20.05.2025	22.05.2025	Misc.
695	91/MP/2018, 53/MP/2021 along with IA 26/2003 & 100/2023, 61/MP/2021 along with IA. 28/2021 & 42/2022, 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. KSKMPL	13.05.2025	22.05.2025	Misc.
694	265/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.4 of the PPA executed between the NTPC Vidyut Vyapar Nigam Limited and Bangladesh Power Development Board, under back-to-back basis with DVC pursuant to PSA dated 6.9.2018 entered between DVC and NVVN for supply of 300 MW of power from DVC’s generating stations to BPDB. DVC	08.05.2025	22.05.2025	Misc.
693	450/MP/2025 along with IA No.35/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	20.05.2025	22.05.2025	Misc.
692	452/MP/2025 along with IA No. 38/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with other provisions under applicable law seeking extension of time in complying with the directions stipulated under Order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Commission vis-vis commissioning of the 300 MW Solar Power Project located at Nokhadhaya, Kolya, Bikaner, Rajasthan. ACME Solar Holdings Limited & Anr.	19.05.2025	22.05.2025	Misc.
691	517/MP/2024	Petition seeking indulgence of this Commission invoking its regulatory and inherent powers under the applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to issue appropriate order(s)/ direction(s) to the Respondent to immediately comply with the directions passed by the Commission dated 1.1.2024 in Petition No. 176/MP/2019 and pass consequential orders. Solairepro Urja Private Limited	19.05.2025	22.05.2025	Misc.
690	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. Bharat Aluminium Company Limited	19.05.2025	22.05.2025	Misc.
689	441/TL/2025, 440/AT/2025	Petition under Sections 14, 15, 79(1)(e) 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, 2024 with respect to grant of Transmission Licence to Mundra I Transmission Limited. Mundra I Transmission Limited	20.05.2025	22.05.2025	Licence (Transmission)
688	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/ ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	20.05.2025	22.05.2025	Misc.
687	444/TL/2025	Petition 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, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Limited to include transmission project “Augmentation of transformation capacity at 400/220kV Bikaner-II PS in Rajasthan by 1x500 MVA, 400/220 kV ICT (10th)”. POWERGRID Bikaner Transmission System Limited	19.05.2025	22.05.2025	Licence (Transmission)
686	442/TL/2025	Petition 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, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited to include transmission project “Augmentation of transformation capacity at 765/400/220kV Bikaner-III PS in Rajasthan by 1x500 MVA, 400/220kV ICT (6th)”. POWERGRID Bikaner Neemrana Transmission Limited	19.05.2025	22.05.2025	Licence (Transmission)
685	433/TL/2025, 434/AT/2025	Petition under Sections 14, 15, 79(1)(e) 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, 2024, seeking grant of Transmission Licence for Ratle Kiru Power Transmission Limited. Ratle Kiru Power Transmission Limited	20.05.2025	22.05.2025	Licence (Transmission)
684	395/MP/2025	Petition seeking exercise of Power to Remove Difficulty and Power to relax under Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as read with Section 79 of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Bhakra Beas Management Board	19.05.2025	22.05.2025	Misc.
683	351/AT/2025, 352/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bidar Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bidar Transco Limited	19.05.2025	22.05.2025	Adoption
682	310/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/1200 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	19.05.2025	22.05.2025	Adoption
681	282/MP/2021, 141/MP/2022	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	19.05.2025	22.05.2025	Misc.
680	75/AT/2025, 78/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune – III Transmission Limited. Pune – III Transmission Limited	19.05.2025	22.05.2025	Adoption
679	91/MP/2024	Petition under Section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	19.05.2025	22.05.2025	Misc.
678	36/MP/2024 along with IA No.43/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent No. 1 and the Petitioner. Koppal Narendra Transmission Limited	20.05.2025	22.05.2025	Misc.
677	83/MP/2025	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, and applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking revision of Effective Date of 100 MW General Network Access granted in favour of Petitioner. Hindalco Industries Limited	19.05.2025	22.05.2025	Misc.
676	312/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (FDRE – 2) from ISTS-Connected Renewable Energy (RE) Power Projects with Energy Storage System with “Greenshoe Option” of additional capacity upto 1200 MW. SJVN Limited	13.05.2025	22.05.2025	Adoption
675	183/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking directions to Southern Regional Power Committee to provide necessary information regarding intra-state transmission lines falling under Regulation 2 (1) (EE) Central Electricity Regulatory Commission (sharing of inter-state transmission charges and losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Limited	13.05.2025	20.05.2025	Misc.
674	453/MP/2025 along with IA No.39/2025, 455/MP/2025 along with IA No.41/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of the conditions stipulated for submissions of land documents under Regulation 5.8(xi)(b). Oyster Renewable Energy Private Limited and Anr., Avaada Energy Private Limited and Anr.	13.05.2025	19.05.2025	Misc.
673	362/TD/2025	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. Dhara Power	13.05.2025	19.05.2025	Licence
672	496/MP/2024	Petition under Section 79 of the Electricity Act, 2003 for quashing the illegal claim of Rs. 48 crores raised by the Respondent TANGEDCO vide its letter(s) dated 31.7.2024 and 30.9.2024 towards the alleged Liquidated Damages in terms of Article 4.8.1 and 4.8.2 of the PPA dated 23.8.2013 read with the Addendum dated 10.12.2013 and the immediate threat of unilateral deduction of the said amount from the monthly invoice raised by the Petitioner, being barred by limitation. BALCO	08.05.2025	19.05.2025	Misc.
671	302/MP/2022 along with I.A. No. 31/2025	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 water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited	13.05.2025	16.05.2025	Misc.
670	346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation	13.05.2025	16.05.2025	Misc.
669	153/MP/2025	Petition under Section 79(1)(f) of Electricity Act, 2003 seeking (i) quashing of supplementary invoice dated 15.11.2024 raised by NHPC Limited towards water tax (ii) directions to NHPC Limited restraining it from further raising supplementary bills for water tax upon UPPCL and uploading the same on PRAAPTI Portal and (iii) directions to Power Finance Corporation Limited/Grid Controller of India Limited to not regulate power with respect to UPPCL on account of default in payment of supplementary bill dated 15.11.2024. UPPCL and 4 others	13.05.2025	16.05.2025	Misc.
668	227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	13.05.2025	16.05.2025	Misc.
667	446/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Green RTM and High Price RTM on the Petitioner’s PRATYAY Platform. Power Exchange India Limited	13.05.2025	16.05.2025	Misc.
666	315/MP/2023	Petition under Sections 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and its Long- Term Customers (Procurers) for compensation due to Change in Law events. Sasan Power Limited	13.05.2025	16.05.2025	Misc.
665	235/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2100 MW (including capacity of 900 MW under Green shoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	13.05.2025	16.05.2025	Adoption
664	337/MP/2025	Petition under Section 79 (1) of the Electricity Act, 2003 read with CERC (Conduct of Business) Regulations, 2023 in relation to refund of the excess amount of Rs. 2,51,55,786/- towards the Transmission and SLDC charges along with 18% interest to EID Parry’s Power Plant at Kakinada (On admission). Parry Sugars Refinery India Private Limited	13.05.2025	16.05.2025	Misc.
663	223/MP/2022	Petition seeking approval for lignite input price for the 2019-24 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLC India Limited	13.05.2025	15.05.2025	Misc.
662	301/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024, seeking extension of infirm power injection for 100 MW Solar component out of the SECI 600 MW Hybrid Project. TP Saurya Limited	08.05.2025	14.05.2025	Misc.
660	417/MP/2024	Petition under Section 79 (1) (a) & 79 (1) (f) of The Electricity Act, 2003 Read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of Power Purchase Agreement Dated 24.8.2023, for approval of change in law and consequential determination of quantum and mechanism of compensation on account of change in law events. NTPC Limited	08.05.2025	14.05.2025	Misc.
659	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Ltd.	08.05.2025	14.05.2025	Misc.
658	2/GT/2024	Petition for approval of tariff of Nabinagar Super Thermal Power Station Stage-I (3x660 MW) for the period 2019-24. NTPC Limited	08.05.2025	14.05.2025	Generation
657	267/MP/2024	Petition under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for establishment of Transmission Line Stores along with associated infrastructure for 400 kV D/C Teesta-III-Kishanganj Transmission Line of Sikkim Power Transmission Limited (formerly Teestavalley Power Transmission Limited). Sikkim Power Transmission Limited	08.05.2025	14.05.2025	Misc.
656	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 (Aravalli Power Station) to Daulatabad owned, operated, and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited (UHBVNL) and Ors	07.05.2025	14.05.2025	Misc.
655	238/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1500 MW Solar PV Power Projects connected to the interstate Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	08.05.2025	14.05.2025	Misc.
654	234/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 2000 MW inter-State Transmission System Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage System (ESS) (SECI ISTS XVII) and selected through competitive bidding process as per the Guidelines dated 9.6.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	08.05.2025	14.05.2025	Misc.
653	232/MP/2024	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 4, 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. Tadas Wind Energy Limited	08.05.2025	14.05.2025	Misc.
652	180/MP/2019, along with IA Nos. 32/2023 & 20/2024	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 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999. Indian Railways	08.05.2025	14.05.2025	Misc.
651	94/MP/2023, 265/MP/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited, Arunachal Pradesh Power Corp. Pvt. Limited	07.05.2025	14.05.2025	Misc.
650	IA No.42/2025 in 347/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging the Revocation Notices dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Private Limited and seeing directions against revocation of connectivity. ReNew Green Energy Solutions Private Limited	07.05.2025	14.05.2025	Misc.
649	435/MP/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Hon’ble Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. ACME Jodhpur Solar Power Private Limited and Anr.	08.05.2025	14.05.2025	Misc.
648	358/MP/2023 along with IA Nos. 90/2023 and 33/2025	Petition under Section 79(1)(c) &(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	08.05.2025	14.05.2025	Misc.
647	325/MP/2024 along with IA Nos. 78/2024 and 105/2024	Petition under Sections 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 appropriate reliefs with regard to extension of scheduled commission date and stay of any coercive measures. Khandukhal Rampura Transmission Limited	08.05.2025	14.05.2025	Misc.
646	306/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for in-principle approval qua occurrence of Change in Law events in terms of Article 12 of the Power Purchase Agreements executed by the Petitioner with Solar Energy Corporation of India Limited (SECI), amongst other reliefs. Greenko AP01 IREP Private Limited	08.05.2025	14.05.2025	Misc.
645	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 interstate trading licence granted to Kreate Energy (I) Pvt. Ltd. (formerly Mittal Processors Pvt. Ltd.). Haryana Power Purchase Centre	08.05.2025	14.05.2025	Misc.
644	250/AT/2025, 251/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadag II and Koppal II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Gadag II and Koppal II Transmission Limited	08.05.2025	14.05.2025	Adoption
643	239/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Solar PV Power Projects connected to the interState Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	08.05.2025	14.05.2025	Adoption
642	562/MP/2020	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 Jhahhar 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	07.05.2025	14.05.2025	Misc.
641	278/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 17.3.2022 and seeking revocation of the interstate trading licence granted to Arunachal Pradesh Power Corp. Pvt. Ltd. Haryana Power Purchase Centre	07.05.2025	14.05.2025	Misc.
640	254/MP/2023	Petition under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 3(9)(a) and 8(5)(ii) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 3(10)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Powerlinks Transmission Limited	08.05.2025	13.05.2025	Misc.
639	38/RP/2023 in 252/MP/2021	Review Petition seeking review of the order dated 8.2.2023 in Petition No. 252/MP/2021. Haryana Vidyut Prasaran Nigam Limited	08.05.2025	13.05.2025	Review
638	9/RP/2024 along with IA No. 19/IA/2024	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited	08.05.2025	13.05.2025	Review
637	463/MP/2014 along with IA No. 40/2019 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). APEDCL & ors., GMR Vemagiri Power Generation Limited	07.05.2025	13.05.2025	Misc.
636	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	08.05.2025	13.05.2025	Misc.
635	218/MP/2022, 105/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 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 and anr.	08.05.2025	13.05.2025	Misc.
634	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to Gujarat Urja Vikas Nigam Ltd. to make payment of certain amounts unilaterally deducted/ withheld from the Monthly Invoices and Debit Note/ Supplementary Invoices raised by JITPL Jindal India Thermal Power Limited	08.05.2025	13.05.2025	Misc.
633	303/MP/2023	Petition under Section 79 (1)(b) and (f) read with Section 62 of the Electricity Act, 2003, seeking Specific Performance of agreement with Jammu and Kashmir State Power Development Corporation Limited. Haryana Power Purchase Centre	30.04.2025	13.05.2025	Misc.
632	380/MP/2023	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 (“Act”) read with Article 11 of the Power Purchase Agreement dated 01.06.2022 (“PPA”) executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Ltd.	08.05.2025	13.05.2025	Misc.
631	264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/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 15.8.2020 passed by the Commission in Petition No.158/MP/2019. Adhunik Power and Natural Resources Limited	08.05.2025	13.05.2025	Misc.
630	428/MP/2024 along with IA (Diary) No.232/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Terms Access granted to the Petitioner pursuant to Long- Term Access Agreement dated 20.1.2022 or taking any other coercive measures and seeking consequent relief thereto. Inox Green Energy Services Limited	07.05.2025	11.05.2025	Misc.
629	311/MP/2025	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner’s Assets in favour of Respondent No.2, (as the Security Trustee acting for the benefit of the Lender) in respect of the Petitioner’s Transmission Project. Khavda IV C Power Transmission Limited	07.05.2025	11.05.2025	Misc.
628	299/AT/2025, 300/TL/2025	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 596.21 million up to the validity of TSA for the “Transmission system for Augmentation of transformation capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd.) in Gujarat Part B” being established by the Petitioner. Lakadia B Power Transmission Limited	07.05.2025	11.05.2025	Misc.
627	262/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure (Article 11) and Change in Law (Article 12) of Transmission Service Agreement dated 27.4.2017 related to NEW WR-NR 765 kV Inter-Regional Corridor. POWERGRID Varanasi Transmission System Limited	07.05.2025	11.05.2025	Misc.
626	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. (APSPDCL) and Anr	07.05.2025	11.05.2025	Misc.
625	88/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 Limited 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 (PTCIL) and Anr.	07.05.2025	11.05.2025	Misc.
624	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 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited	07.05.2025	11.05.2025	Misc.
623	592/MP/2020	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 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to implement the Must Run station accorded to the Petitioner’s Solar Project in letter and spirit and compensate the Petitioner for the unlawful and arbitrary curtailment of generation from the Petitioner's Solar Project. Solairepro Urja Private Limited (	07.05.2025	10.05.2025	Misc.
622	242/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW inter-state Transmission System connected Wind- Solar Hybrid Power Projects and selected through competitive bidding process (SECI ISTS IX) as per the Guidelines of the Government of India. Solar Energy Corporation of India Limited	07.05.2025	10.05.2025	Adoption
621	296/MP/2025	Petition under 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 direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	07.05.2025	10.05.2025	Misc.
620	241/AT/2025	Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for Long Term Procurement of 300 MW Power from Grid Connected Wind-Solar Hybrid Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power. CESC Limited	07.05.2025	10.05.2025	Adoption
619	324/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Clause 5(xiii) of Detailed Procedure issued under Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking direction to CTUIL/Respondent to approve AEPL’s request for renewable energy source change with respect to Connectivity dated 1.2.2024. Avaada Energy Private Limited	30.04.2025	07.05.2025	Misc.
618	279/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of the Regulation 43(9), Regulation 45(5)(a)(v) & 45(5)(a)(vi) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. Damodar Valley Corporation	30.04.2025	07.05.2025	Misc.
617	319/MP/2022 alongwith IA No. 63/IA/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 & 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking direction to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	28.04.2025	07.05.2025	Misc.
616	113/MP/2025	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (India Electricity Grid Code), 2023 and Regulation 102 and 103 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. NTPC Limited	30.04.2025	07.05.2025	Misc.
615	302/MP/2022 along with I.A. No. 31/2025	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 water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited	28.04.2025	07.05.2025	Misc.
614	190/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private Limited and the Uttar Pradesh Power Corporation Limited, seeking compensation on account of the occurrence of change in law events as enumerated under Article 10 of the above PPA. RKMPPL	28.04.2025	07.05.2025	Misc.
613	Corrigendum to 28/RP/2024 in 255/TT/2021 along with IA No. 81/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 r/w Order 47, Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited	23.04.2025	06.05.2025	Review
612	349/AT/2025, 350/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Khavda V-B1B2 Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda V-B1B2 Power Transmission Limited	30.04.2025	06.05.2025	Adoption
611	253/AT/2025, 252/TL/2025	Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Rajasthan Part I Power Transmission Limited. Rajasthan Part I Power Transmission Limited	30.04.2025	06.05.2025	Adoption
610	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	30.04.2025	06.05.2025	Misc.
609	192/MP/2021, 235/MP/2023 along with IA No.56/2023	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, Tata Power Delhi Distribution Limited	30.04.2025	06.05.2025	Misc.
608	202/MP/2023, 272/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 236/MP/2023, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited , Azure Power Maple Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., NTPC Green Energy Limited, Tata Power Renewable Energy Limited, Talettutayi Solar Projects Nine Private Limited, ReNew Surya Aayan Private Limited, Ayana Renewable Power Six Private Limited, Solar Energy Jaisalmer Two Private Limited, TP Saurya Limited, Ayana Renewable Power Three Private Limited, ACME Dhaulpur Powertech Private Limited & Anr, ACME Raisar Solar Energy Private Limited and Anr, Megasolis Renewables Private Limited, Mega Suryaurja Private Limited	29.04.2025	06.05.2025	Misc.
607	244/AT/2025, 245/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kudankulam ISTS Transmission Limited	30.04.2025	06.05.2025	Adoption
606	236/AT/2025, 237/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV 4A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Rajasthan IV 4A Power Transmission Limited	30.04.2025	06.05.2025	Adoption
605	289/MP/2024	Petition seeking compensation for loss of capacity charge on account of inadequate availability of fuel/gas in terms of Regulation 76 (power to relax) of the CERC (Terms and Conditions of Tariff) Regulations, 2019, in respect of the Agartala gas -based power station. NEEPCO	29.04.2025	06.05.2025	Misc.
604	362/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in KTPS Units 1&2 (2 X 500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	29.04.2025	05.05.2025	Misc.
603	361/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in Bokaro-A Thermal Power Station (1x500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	29.04.2025	05.05.2025	Misc.
602	413/MP/2024	Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking grant of additional time period for compliance of ownership structure of Petitioner in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange of India Limited	30.04.2025	05.05.2025	Misc.
601	351/AT/2025, 352/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bidar Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bidar Transco Limited	30.04.2025	05.05.2025	Adoption
600	323/MP/2025, 333/MP/2025	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 and Article 9 of the Power Purchase Agreement dated 3.1.2022 seeking Working Group Report, 2022 as a Change in Law event. SJVN Limited, NTPC Limited	29.04.2025	05.05.2025	Misc.
599	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the PSA dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner, along with interest. SEIL Energy India Limited	28.04.2025	04.05.2025	Misc.
598	263/MP/2024	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term PPA dated 27.11.2013 along with addendum No. 1 dated 20.12.2013, as well as the order of this Commission dated 13.8.2021 in Petition No. 6/SM/ 2021 and Order dated 8.1.2024 in Petition No. 261/MP/2022, seeking approval of the final capital cost of the De-NOx system and the Auxiliaries and determination of the supplementary tariff on account of the same. Dhariwal Infrastructure Limited	28.04.2025	04.05.2025	Misc.
597	220/MP/2024 along with IA No.53/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the PPA dated 26.12.2005 seeking adjudication of dispute qua PCKL/Karnataka ESCOMs’ illegal unilateral withholding of energy charges payable to Adani Power Limited for the months of June and July 2021. Adani Power Limited	28.04.2025	04.05.2025	Misc.
596	191/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 07.12.2016 as a change in law event within the meaning of Article 10 of the above PPA. RKMPPL	28.04.2025	04.05.2025	Misc.
595	165/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking directions against KSEBL and TANGEDCO for release of amount due and payable towards the Bills dated 6.1.2022 along with LPS. NTPC Limited	28.04.2025	04.05.2025	Misc.
594	386/MP/2023	Petition under Regulation 22 of the CERC (Terms and Conditions of Tariff) Regulations, 2019, read with Regulation 9 (4) of the CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2021, seeking condonation of delay of 22.5 months in declaring COD of Talaipalli Coal Mine and approval of input price of coal to end use generating station (Lara STPS) for the period from COD i.e. 1.10.2023 to 31.3.2024. NTPC Limited	23.04.2025	04.05.2025	Misc.
593	419/MP/2024	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between Ayana Renewable Power One Private Limited and Solar Energy Corporation of India Limited seeking relief on account of Change in Law event, viz., the increase in the rate of basic customs duty on import of solar inverters, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited	29.04.2025	04.05.2025	Misc.
592	279/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of the Commission’s “Power to Relax” and “Power to Remove Difficulties” for relaxation of fulfilment of conditions subsequent and directions to CTUIL/Respondent to accept the ‘condition subsequent’ documents in the name of AGPL/Petitioner No.2 for utilisation of Connectivity dated 1.2.2024. Avaada Energy Private Limited and Anr.	30.04.2025	04.05.2025	Misc.
591	75/AT/2025, 78/TL/2025	Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune - III Transmission Limited. Pune - III Transmission Limited	29.04.2025	04.05.2025	Adoption
590	425/MP/2024	Petition under Section 142 of the Electricity Act, 2003 against the Central Transmission Utility of India Limited (CTUIL) for non-compliance of the order dated 15.12.2022 passed in Petition No. 206/MP/2019. Punjab State Power Corporation Limited	29.04.2025	02.05.2025	Misc.
589	424/TL/2024, 426/TL/2024, 513/TL/2024, 514/AT/2024, 73/TL/2025	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited, Navinal Transmission Limited, ERSS – XXXIX Power Transmission Limited, Paradeep Transmission Limited	22.04.2025	02.05.2025	Licence (Transmission)
588	362/TD/2025	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. Dhara Power	29.04.2025	02.05.2025	Licence
587	282/MP/2023	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	28.04.2025	02.05.2025	Misc.
586	235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited	28.04.2025	02.05.2025	Misc.
585	204/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Pvt. Ltd and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022 AMP Energy Green Private Limited and Anr.	28.04.2025	02.05.2025	Misc.
584	105/MP/2024	Petition under Section 79(1)(k) read with Section 63 of the Electricity Act, 2003 along with Regulation 67 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions with respect to the Bid Evaluation and Selection of Bidders in terms of the Request for Selection Documents issued by SJVN Limited for selection of RE Power Developers for Supply of 1500 MW Firm and Dispatchable Power from ISTS-Connected Renewable Energy (RE) Power Projects with Energy Storage Systems in India under Tariff-based Competitive Bidding, on Build-Own Operate basis with “Greenshoe Option” of Additional capacity upto 1500 MW. SJVNL Limited	28.04.2025	02.05.2025	Misc.
583	348/MP/2023	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	30.04.2025	02.05.2025	Misc.
582	262/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure (Article 11) and Change in Law (Article 12) of Transmission Service Agreement dated 27.4.2017 related to NEW WR-NR 765 kV Inter-Regional Corridor. POWERGRID Varanasi Transmission System Limited	30.04.2025	02.05.2025	Misc.
581	IA No. 18/2025 in 227/MP/2022	Application on behalf of the Applicants/Petitioners seeking directions to take on record the subsequent developments and permit the Applicants/Petitioners to make oral submissions. ReNew Wind Energy (AP2) Private Limited and Anr.	30.04.2025	02.05.2025	Misc.
580	411/MP/2024	Petition under Section 17(3), read with Section 79(1)(c), of the Electricity Act, 2003 seeking approval of the Commission for sale of the spare capacity of the Optical Ground Wires (OPGW) owned by the Petitioners, grant of right of way for the transmission lines owned by the Petitioners for operation of such transferred OPGW to successful bidder and for installation and operation of additional OPGW, by successful bidder, at its own risk, reward and expense. Raipur Rajnandgaon-Warora Transmission Limited (RRWTL) & 18 Others	29.04.2025	02.05.2025	Misc.
579	244/MP/2024	Petition under Section 142 read with Section 146 of the Electricity Act, 2003 seeking execution / compliance of the order dated 30.12.2023 passed by the Commission in Petition No. 26/MP/2023 by the Respondent No.1 PTC India Limited. DB Power Limited	30.04.2025	02.05.2025	Misc.
578	240/AT/2025	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 ISTS-Connected Wind-Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Power Projects, Ministry of Power, Government of India dated 21.08.2023 and its amendments thereof. NTPC Limited	30.04.2025	02.05.2025	Adoption
577	254/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 760 MW Firm and Dispatchable Power (Assured Peak Power Supply) from ISTS-Connected Renewable Energy Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Firm and Dispatchable Power from Grid Connected Renewable Energy Power Projects with Energy Storage Systems, Ministry of Power, Government of India dated 9.6.2023 and its amendments thereof. NTPC Limited	29.04.2025	02.05.2025	Adoption
576	248/MP/2024	Petition under Section 79(1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 along with its amendments seeking directions against the Respondent No. 1 to pay the DSM bill dated 12.02.2024 raised by Vedanjay Power Pvt. Ltd. for an amount of Rs. 3,42,23,606/- along-with Late Payment Charges, if any. Osmanabad Solar Energy Limited	29.04.2025	02.05.2025	Misc.
575	173/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.04.2019 executed between WRSS XXI (A) Transco Limited and the LTTCs - Adani Green Energy (MP) Limited, Adani Green Energy Limited and Netra Wind Pvt. Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. WRSS XXI (A) Transco Limited	29.04.2025	02.05.2025	Misc.
574	65/MP/2024	Petition under Section 79 (1)(b) of the Electricity Act, 2003 seeking approval of the Commission for the Supplemental Power Purchase Agreements dated 28.02.2023. Haryana Power Purchase Centre	29.04.2025	02.05.2025	Misc.
573	141/MP/2024 along with IA No.29/2024	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 27.8.2008 passed in Petition No. 60 of 2008 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 order dated 27.8.2008 passed in Petition No. 60/2008. Inox Wind Energy Limited	28.04.2025	01.05.2025	Misc.
572	332/MP/2025, 280/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 14.2.2020 for supply of 150 MW solar power from the ISTS connected Solar Project located at Phalodi, Rajasthan, executed between Adani Solar Energy RJ Two Private Limited and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy RJ Two Private Limited	28.04.2025	01.05.2025	Misc.
571	41/MP/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity. Solar Power Developers Association	28.04.2025	01.05.2025	Misc.
570	255/MP/2025 along with IA No. 13/2025	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges dated 02.12.2024 and 01.01.2025, raised by Central Transmission Utility of India Ltd. being contrary to the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. ReNew Solar Power Pvt. Ltd. and Anr.	28.04.2025	01.05.2025	Misc.
569	327/MP/2025 along with IA No. 20/2025	Petition under Section 79(1)(f) and 79(1)(c) of the Electricity Act, 2003 read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on parts of Respondent, SLDC in refusing to process the Petitioner’s Application for Standing Clearance for grant of Short Term Open Access for 19.2 MW capacity and grant the same within the timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	28.04.2025	01.05.2025	Misc.
568	371/MP/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. Jade Hybren Private Limited	28.04.2025	01.05.2025	Misc.
567	324/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Clause 5(xiii) of Detailed Procedure issued under Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking direction to CTUIL/Respondent to approve AEPL’s request for renewable energy source change with respect to Connectivity dated 1.2.2024. Avaada Energy Private Limited	28.04.2025	01.05.2025	Misc.
566	28/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the “Combined Asset under ERSS-IV” in the Eastern Region. PGCIL	23.04.2025	30.04.2025	Transmission
565	28/RP/2024 in 255/TT/2021 along with IA No. 81/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 r/w Order 47, Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited Corrigendum Date: 06-05-2025	23.04.2025	29.04.2025	Review
564	461/TT/2024, 463/TT/2024, 464/TT/2024, 475/TT/2024, 169/TT/2025, 391/TT/2025, 328/TT/2025, 205/TT/2025, 381/TT/2025 and 198/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under Augmentation of transformation capacity in Southern Region. Power Grid Corporation of India Limited	22.04.2025	29.04.2025	Transmission
563	272/TT/2025, 345/TT/2025, 187/TT/2025, 196/TT/2024, 215/TT/2025, 193/TT/2025, 385/TT/2025, 203/TT/2025, 204/TT/2025 and 186/TT/2025.	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region. Power Grid Corporation of India Limited	22.04.2025	29.04.2025	Transmission
562	303/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking quashing of the illegal claim of Rs. 129.60 Crores raised by the Respondent TNPDCL vide demand notices dated 21.11.2024 towards Liquidated Damages in terms of Article 4.8 of the PPA dated 12.12.2013, being barred by limitation. IL&FS Tamil Nadu Power Company Limited	23.04.2025	28.04.2025	Misc.
561	155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	23.04.2025	28.04.2025	Misc.
560	291/GT/2014, 292/GT/2014, 316/GT/2014, 319/GT/2014, 323/GT/2014, 338/GT/2014	Petition for approval of tariff of Rihand STPS Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	23.04.2025	28.04.2025	Generation
559	85/MP/2021 along with IA Nos. 26/2021, 6/2025 and 14/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Co. of Telangana Limited	22.04.2025	28.04.2025	Misc.
558	264/MP/2023	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming for compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.07.2013 read with Paras 155 and 156 of the order dated 12.06.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	23.04.2025	28.04.2025	Misc.
557	Diary No.212/2025 along with IA (Diary) No. 213/2025	Petition under Section 79 of the Electricity Act, 2003, read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations,2022 challenging Notices dated 24.01.2025 and 13.03.2025 issued by Central Transmission Utility of India Limited to Betam Wind Energy Private Limited revoking its Connectivity of 32 MW (Interlocutory application for interim reliefs). Betam Wind Energy Private Limited & Anr.	24.04.2025	26.04.2025	Misc.
556	Diary No.204/2025 along with IA (Diary) Nos. 205 & 206/2025	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking continuation of its GNA/ Connectivity of 700 MW. The Petitioner is also seeking consequent directions upon the Respondent/ CTUIL to consider Connectivity Bank Guarantees already furnished by the Petitioner with respect to its GNA applications dated 30.05.2024 to 22.06.2024 as sufficient for the purpose of such continuation, with no requirement to submit fresh Connectivity Bank Guarantees. Support Properties Private Limited	24.04.2025	26.04.2025	Misc.
555	Diary No.209/2025 along with IA (Diary) No.210/2025, Diary No.214/2025 along with IA (Diary) No.216/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of the conditions stipulated for submissions of land documents under Regulation 5.8(xi)(b). Oyster Renewable Energy Pvt. Ltd. and Anr., Avaada Energy Private Limited and Anr.	24.04.2025	26.04.2025	Misc.
554	310/RC/2024	Petition under Regulation 27 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the approval of the Investment Proposal of OPTCL taken up in FY 2023-24 & FY 2024-25, for conversion of ACSR Zebra Conductor to High Temperature Low Sag (HTLS) in the existing 220 kV Rourkela (PGCIL) - Tarkera (OPTCL) D/C Line (Line length -15.34 km approx.) Odisha Power Transmission Corporation Limited	25.03.2025	25.04.2025	Misc.
553	330/TT/2023	Petition for determination of transmission tariff from the COD to 31.3.2024 for three numbers of assets under “System Strengthening Scheme in the Northern Region–XXXVII” (NRSSXXXVII). Power Grid Corporation of India Limited (	23.04.2025	25.04.2025	Misc.
552	Diary No.169/2025 along with IA (Diary) No.196/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	24.04.2025	25.04.2025	Misc.
551	469/MP/2024, 252/MP/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs. Gujarat Urja Vikas Nigam Limited, Adani Power Limited	23.04.2025	25.04.2025	Misc.
550	249/MP/2024	Petition under Section 79(1) (f) of the Electricity Act 2003 seeking damages as per the PSA dated 17.7.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited and pro-rata share of Performance Bank Guarantee encashed by Solar Energy Corporation of India Limited pursuant to the order dated 18.3.2024 in I.A No. 83 of 2024 in Appeal No. 29 of 2024 passed by the APTEL. TPDDL	22.04.2025	25.04.2025	Misc.
549	2/MP/2014	Petition for claim of Kerala State Electricity Board regarding quantum of adjustment for Income tax pursuant to the Commission’s order dated 20.9.2012 in Petition No.15/2010 and judgment of the Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No.250/2012-Implementation of the APTEL judgment dated 26.3.2025 in Appeal No.138/2017 (filed by KSEBL) against the Commission’s order dated 5.9.2016 in Petition No.2/MP/2014. NLC Limited	23.04.2025	25.04.2025	Misc.
548	247/MP/2024	Petition to adjudicate the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. GVK Gautami Power Limited	23.04.2025	25.04.2025	Misc.
547	162/MP/2024	Petition under Sections 61, 62, 64 as read with Section 79(1)(a) of the Electricity Act, 2003, and the proviso to Regulation 3(73) as read with Regulation 27 of the Central Electricity Regulatory Commission (Terms And Conditions Of Tariff) Regulations, 2019, and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of proposal for life extension beyond the useful life in respect of the 291 MW Assam Gas Based Power Station of North Eastern Electric Power Corporation. NEEPCO	22.04.2025	25.04.2025	Misc.
546	127/MP/2025 along with IA No.28/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No.2. Gadag Transmission Limited	23.04.2025	25.04.2025	Misc.
545	159/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A. Powergrid Ramgarh Transmission Limited	23.04.2025	25.04.2025	Misc.
544	247/TL/2025, 248/AT/2025	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 License and other related matters) Regulations, 2024 seeking Transmission License for Bijapur REZ Transmission Limited. Bijapur REZ Transmission Ltd.	23.04.2025	25.04.2025	Licence (Transmission)
543	41/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 14.03.2016, seeking extension of Scheduled Commercial Date of Operation of North Karanpura- Chandwa (Jharkhand) 400 kV D/c transmission line ,400/220 kV, 2x500 MVA substation at Dhanbad and LILO of both circuits of Ranchi-Maithon RB 400 kV D/c line at Dhanbad and compensation on account of occurrence of Force Majeure, Change in Law and Change in Scope events, and other consequential reliefs. North Karanpura Transco Limited	23.04.2025	25.04.2025	Misc.
542	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/ ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	23.04.2025	25.04.2025	Misc.
541	347/MP/2023 along with IA No.54/2024	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon Respondent No. 1 to pay Late Payment Surcharge, compounded on monthly rest, on the delayed payments, in terms of the PPA dated 21.07.2017. Wind Three Renergy Limited	23.04.2025	25.04.2025	Misc.
540	482/MP/2024, 483/MP/2024, 296/MP/2024, 297/MP/2024, 442/MP/2024	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking quashing of the demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by way of its letter and emails dated 7.6.2024, 16.7.2024 and 23.07.2024, respectively, on account of the same being not in accordance with the applicable laws and regulations, and consequential refund of Rs. 2,50,71,000/- (Rupees Two Crores Fifty Lakhs Seventy-One Thousand Only) paid by the Petitioner under protest. Apraava Energy Private Limited, Eden Renewable Passy Private Limited, ACME Solar Holdings Limited , Masaya Solar Energy Private Limited	22.04.2025	25.04.2025	Misc.
539	243/MP/2024 along with IA Nos. 58/2024 & 79/2024, 309/MP/2024, 304/MP/2024 along with IA No.75/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing / setting- aside of the bill/ invoice dated 12.3.2024 issued by the Central Transmission Utility of India Limited (CTUIL) for alleged relinquishment compensation upon the Petitioner i.e. Adani Wind Energy Kutch One Limited, amongst other reliefs. Adani Wind Energy Kutchh One Limited, MEIL Anpara Energy Limited, Torrent Power Limited	22.04.2025	25.04.2025	Misc.
538	259/MP/2024 along with IA No. 59/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ACME Cleantech Solutions Private Limited	23.04.2025	25.04.2025	Misc.
537	301/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024, seeking extension of infirm power injection for 100 MW Solar components out of the SECI 600 MW Hybrid Project. TP Saurya Limited	22.04.2025	25.04.2025	Misc.
536	269/MP/2018 along with IA Nos. 22 & 26 of 2024	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the Commission’s direction and dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	22.04.2025	25.04.2025	Misc.
535	30/RP/2024 In 193/TT/2023	Petition for review of the order dated 30.5.2024 in Petition No. 193/TT/2023. Power Grid Corporation of India Limited	23.02.2025	25.02.2025	Review
534	18/RP/2024 in 10/TT/2019 alongwith IA No. 52/2024	Petition for review of the order dated 21.6.2023 in Petition No. 10/TT/2019 to the extent of line length and date of commercial operation in respect of Asset-XXIV as declared by APTRANSCO. Karnataka Power Transmission Corporation Limited	23.02.2025	25.04.2025	Review
533	180/MP/2023, 245/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited	22.04.2025	25.04.2025	Misc.
532	67/MP/2021 along with IA Nos. 17/2021 and 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on the existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Srng Vayu Vidyut Private Limited and Anr.	22.04.2025	25.04.2025	Misc.
531	2//RP/2025 In 158/MP/2023	Review Petition under Section 94 of the Electricity Act, 2003, read with Section 114 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking a limited review and modification of the order dated 30.9.2024 in Petition No. 158/MP/2023. Darbhanga-Motihari Transmission Company Limited	23.04.2025	25.04.2025	Review
530	217/TT/2025, 216/TT/2025, 210/TT/2025 & 214/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets under Line Bays associated with various Regional Strengthening Schemes in the Northern Region. Power Grid Corporation of India Limited	22.04.2025	25.04.2025	Transmission
529	384/TT/2025, 380/TT/2025, 221/TT/2025, 192/TT/2025, 199/TT/2025, 200/TT/2025, 201/TT/2025, 202/TT/2025, 376/TT/2025, 377/TT/2025 & 363/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Assets under “System Strengthening -XX” in the Southern Region. Power Grid Corporation of India Limited	22.04.2025	25.04.2025	Transmission
528	Diary No.207/2025 along with IA (Diary) No.208/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with the other provisions under applicable law seeking extension of time in complying with the directions stipulated under order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Commission vis-à-vis commissioning of the 300 MW Solar Power Projects located at Nokhadhaya, Kolya, Bikaner, Rajasthan. ACME Solar Holdings Limited and Anr.	24.04.2025	24.04.2025	Misc.
527	335/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with the provisions of PPA dated 26.12.2005 and the tariff Regulations of CERC – seeking to continue the pricing of coal for the from 1.4.2019 to 31.5.2020 as modified by order dated 13.1.2023 in Petition No. 155/MP/2019, and to pass on the benefit from sale of fly ash and coal. Power Company of Karnataka Limited and 5 others	17.04.2025	24.04.2025	Misc.
526	245/MP/2021 along with IA No. 41/2024	Petition or approval of input price of coal supplied from Dulanga mines for the period from COD, i.e., 1.10.2020 to 31.3.2024. NTPC	17.04.2025	24.04.2025	Misc.
525	128/GT/2024	Petition for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Limited	25.03.2025	24.04.2025	Generation
524	438/MP/2024	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 invoking this Commission’s Power to Relax and Power to Remove Difficulty to permit the inter-se utilisation and transfer of Connectivity and its associated rights between the Petitioner Nos. 2 and 3. Sprng Energy Private Limited and Ors.	22.04.2025	24.04.2025	Misc.
523	345/MP/2023 along with IA No. 86/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Articles 4, 11, 12 and 16 of the Transmission Service Agreement dated 6.1.2016. Warora Kurnool Transmission Limited	22.04.2025	24.04.2025	Misc.
522	327/MP/2024	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of 'abolition of Safeguard Duty w.e.f. 30.07.2021’ as a 'Change in Law' event and seeking compensation amounting to Rs. 91,82,07,956.11 (Rupees Ninety-One Crore Eighty-Two Lakh Seven Thousand Nine Hundred and Fifty-Six and paisa eleven Only only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty. Chhattisgarh State Power Distribution Co. Ltd.	22.04.2025	24.04.2025	Misc.
521	308/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking declaration that the Notification dated 1.1.2024 of MoEF&CC is a Change in Law Event in terms of Article 10 of the Power Purchase Agreement dated 23.8.2013 read with Addendum dated 10.12.2013 executed with Tamil Nadu generation and Distribution Company Limited, and consequently allow the Petitioner to claim Change in Law compensation on account of additional expenditure incurred in terms of the said Change in Law event. Bharat Aluminium Company Limited	22.04.2025	24.04.2025	Misc.
520	307/MP/2024, 308/MP/2024	Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of time for performance of contractual obligations under the Power Purchase Agreement dated 24.5.2018 on account of force majeure events and seeking consequent relief thereto. Inox Green Energy Services Limited and Ors.	22.04.2025	24.04.2025	Misc.
519	302/MP/2025	Petition regarding non-implementation of waiver of inter-State Transmission Charges for Renewable Energy Projects as envisaged by Ministry of Power in Billing of Designated Inter-State Transmission System Consumers under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2022 and its amendments. Kerala State Electricity Board Limited	22.04.2025	24.04.2025	Misc.
518	284/MP/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 on behalf of the Petitioner seeking approval of Change in Law event and consequential relief of compensation through tariff adjustment payment. MB Power (Madhya Pradesh) Limited	22.04.2025	24.04.2025	Misc.
517	180/MP/2024	Petition under Section 79(1)(f) read with Sections 79(1)(b) of the Electricity Act, 2003 and Article 16.3.1 of the Power Purchase Agreement dated 4.9.2018 inter alia seeking a declaration that pursuant to part-commissioning of the Project due to force majeure events, the Petitioner is not liable to pay any liquidated damages or any other sum, and is entitled to seek a refund of the liquidated damages erroneously collected by the Respondent. Avikiran Solar India Private Limited	22.04.2025	24.04.2025	Misc.
516	177/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 65, 67 & 68 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and in terms of CERC’s Order dated 13.08.2021 passed in Petition No.6/SM/2021 as well as Order dated 29.11.2024 passed in Petition No.4/SM/2024 seeking Supplementary Tariff in respect of implementation of Flue-Gas Desulphurization System in the coal based Anuppur Thermal Power Project of MB Power (Madhya Pradesh) Limited in District Anuppur of Madhya Pradesh in compliance of the Revised Emission Standards prescribed by MoEFCC’s Notification dated 07.12.2015. MB Power (Madhya Pradesh) Limited	22.04.2025	24.04.2025	Misc.
515	278/MP/2024	Petition under Regulation 29 (2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval and recovery of expenditure of Capital Spares consumed during the period from 01.04.2014 to 31.03.2019 NEEPCO	08.04.2025	24.04.2025	Misc.
514	IA No. 2/IA/2025 in 45/GT/2016 (on remand from APTEL), IA No. 3/IA/2025 in 243/GT/2017, IA No. 4/IA/2025 in 409/GT/2020	Determination of generation tariff for the period 2014-19 for Bongaigaon Thermal Power Station Unit-I (750 MW) for the period from the anticipated COD of 21.3.2016 to 31.3.2019. (IA has been filed for seeking hearing of the Petition pursuant to the decision of APTEL dated 19.11.2024 in Appeal No. 137/2019. NTPC	17.04.2025	23.04.2025	Misc.
513	395/MP/2025	Petition seeking exercise of Power to Remove Difficulty and Power to relax under Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as read with Section 79 of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Bhakra Beas Management Board	17.04.2025	23.04.2025	Misc.
512	219/TT/2025, 264/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff and determination of transmission tariff for the 2024-29 period for the 400 kV S/C Kankroli-Jodhpur transmission line along with associated bays under the “System Strengthening Scheme in the South-Western Part of the Northern Grid (Part-B)” in the Northern Region. Power Grid Corporation of India Limited	17.04.2025	21.04.2025	Transmission
511	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, A.P. Power Coordination Committee and 5 others.	17.04.2025	21.04.2025	Misc.
510	358/MP/2023 along with IA Nos. 90/2023 and 33/2025	Petition under Section 79(1)(c) &(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	17.04.2025	21.04.2025	Misc.
509	347/MP/2025 along with IA No. 24/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging the Revocation Notices dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Private Limited and seeing directions against revocation of connectivity. ReNew Green Energy Solutions Private Limited	17.04.2025	21.04.2025	Misc.
508	307/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation 41 & 42 of the Central Electricity Regulatory Commission (Connectivity and Grant Network Access) Regulations 2022, seeking appropriate directions to the Central Transmission Utility of India Limited to accept and allow submission of Insurance Surety Bond(s) from an Insurer as per the Guidelines dated 03.01.2022 issued by IRDAI and / or Letter of Undertaking as Payment on Order Instrument issued by REC, PFC and IREDA instead of Bank Guarantee issued by any scheduled commercial bank for the purpose Conn- BGs and Land BGs under the Central Electricity Regulatory Commission (Connectivity and Grant Network Access) Regulations 2022. ACME Solar Holdings Limited and Ors.	17.04.2025	21.04.2025	Misc.
507	305/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudicating the disputes between MP Power Management Co. Ltd. and PTC India Limited. M P Power Management Company Limited	17.04.2025	21.04.2025	Misc.
506	304/MP/2025	Petition under Section 79(1)(b), (c) and (f) of the Electricity Act, 2003 read with Power Sale Agreement dated 31.12.2021 read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission System through National Open Access Registry (NOAR) dated 29.9.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SEIL. SEIL Energy India Limited	17.04.2025	21.04.2025	Misc.
505	276/MP/2025 along with IA Nos. 15, 29, and 30/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 challenging Notices dated 24.1.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Private Limited	17.04.2025	21.04.2025	Misc.
504	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. Rajgarh Transmission Limited	17.04.2025	21.04.2025	Misc.
503	240/MP/2024 along with IA No. 56/2024	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003. Avaada Energy Private Limited	17.04.2025	21.04.2025	Misc.
502	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	17.04.2025	21.04.2025	Misc.
501	161/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 23.10.2019 executed between Lakadia Banaskantha Transco Limited and Powerica Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. Lakadia Banaskantha Transco Limited	17.04.2025	21.04.2025	Misc.
500	111/MP/2024, 112/MP/2024, 15/RP/2024, 16/RP/2024	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 ReNew Solar Power Pvt. Ltd. & Anr., ReNew Surya Ojas Pvt. Ltd.	17.04.2025	21.04.2025	Misc.
499	141/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for 400 kV S/C Chamera-1-Kishenpur Transmission System in the Northern Region. Power Grid Corporation of India Limited	17.04.2025	21.04.2025	Transmission
498	101/TT/2025	Petition for determination cum truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for One No. 125 MVAr, 420 kV Bus Reactor at Kala Amb Sub-station in the Northern Region. POWERGRID Kala Amb Transmission Limited	17.04.2025	21.04.2025	Transmission
497	496/MP/2024 along with I.A. No. 102/2024	Petition under Section 79 of the Electricity Act, 2003 for quashing the illegal claim of Rs. 48 crores raised by the Respondent TANGEDCO vide its letter(s) dated 31.7.2024 and 30.9.2024 towards the alleged Liquidated Damages in terms of Article 4.8.1 and 4.8.2 of the PPA dated 23.8.2013 read with the Addendum dated 10.12.2013 and the immediate threat of unilateral deduction of the said amount from the monthly invoice raised by the Petitioner, being barred by limitation. BALCO	08.04.2025	15.04.2025	Misc.
496	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 Ltd.	08.04.2025	15.04.2025	Generation
495	370/GT/2025	Petition for determination of tariff for the 2024-29 period for the Ghatampur Thermal Power Station (1980 MW) from COD of Unit-I (i.e., 12.12.2024) till 31.3.2029. Neyveli Uttar Pradesh Power Limited	08.04.2025	15.04.2025	Generation
494	153/MP/2025	Petition under Section 79(1)(f) of Electricity Act, 2003 seeking (i) quashing of supplementary invoice dated 15.11.2024 raised by NHPC Limited towards water tax (ii) directions to NHPC Limited restraining it from further raising supplementary bills for water tax upon UPPCL and uploading the same on PRAAPTI Portal and (iii) directions to Power Finance Corporation Limited/Grid Controller of India Limited to not regulate power with respect to UPPCL on account of default in payment of supplementary bill dated 15.11.2024. UPPCL and 4 others	08.04.2025	15.04.2025	Misc.
493	91/MP/2018, 53/MP/2021 along with IA 26/2003 & 100/2023, 61/MP/2021 along with IA. 28/2021 & 42/2022, 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. KSKMPL	02.04.2025	15.04.2025	Misc.
492	78/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in RTPS Units-1&2 (1200 MW) of Damodar Valley Corporation (DVC) in compliance with the Revised Emission Standards. DVC	02.04.2025	15.04.2025	Misc.
491	422/MP/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	25.02.2025	15.04.2025	Misc.
490	395/MP/2025 along with IA No.32/2025	Petition seeking exercise of Power to Remove Difficulty and Power to Relax under Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as read with Section 79 of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Bhakra Beas Management Board	08.04.2025	11.04.2025	Misc.
489	210/MP/2023	Petition under Sections 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association and 6 Ors.	08.04.2025	11.04.2025	Misc.
487	31/RP/2024	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 and Order XLVII Rule 1 of the Code of Civil Procedure, 1908. Chhattisgarh State Power Distribution Co. Ltd.	08.04.2025	11.04.2025	Review
486	27/RP/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the order dated 19.5.2024 passed by the Commission in Petition No. 377/MP/2022. POWERGRID Khetri Transmission System Limited	08.04.2025	11.04.2025	Review
485	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the PSA dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner, along with interest. SEIL Energy India Limited	02.04.2025	11.04.2025	Misc.
484	303/MP/2023	Petition under Section 79 (1)(b) and (f) read with Section 62 of the Electricity Act, 2003, seeking Specific Performance of agreement with Jammu and Kashmir State Power Development Corporation Limited. Haryana Power Purchase Centre	02.04.2025	11.04.2025	Misc.
483	332/MP/2024	Petition under Section 79(1) (c) read with Section 79(1) (h) of the Electricity Act, 2003 read with Regulations 20 and 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2009 read with Regulation 4 of the Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006 and Regulation 4.2 of the Rajasthan State Grid Code, 2008 seeking refund of amounts paid for over-drawl against collective transactions. Rajasthan Steel Chambers	08.04.2025	10.04.2025	Misc.
482	329/MP/2024 along with IA No. 17/2025	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking reimbursement of the RLDC/ SLDC Charges from the Respondent and compensation on account of Change in Law event namely introduction of Composition User Fee. Adhunik Power and Natural Resources Limited	08.04.2025	10.04.2025	Misc.
481	309/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner’s Assets in favour of the Respondent No.15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	08.04.2025	10.04.2025	Misc.
480	307/MP/2023	Petition under Section 79(1)(f) for adjudication of dispute on the issue of Payment of Interest on Delayed Payment by the Respondent. Shree Cement Limited	08.04.2025	10.04.2025	Misc.
479	243/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of Solar PV Power Projects (Tranche XVIII) connected to the inter-state transmission system (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.7.2023. Solar Energy Corporation of India Limited	08.04.2025	10.04.2025	Adoption
478	126/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Gujarat Industries Power Company Limited	08.04.2025	10.04.2025	Misc.
477	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively. MB Power (Madhya Pradesh) Limited	08.04.2025	10.04.2025	Misc.
476	71/MP/2021	Petition seeking directions to the Respondents for clearing the outstanding bills from August, 2011 to December, 2012 along with interest. NILE Limited	08.04.2025	10.04.2025	Misc.
475	312/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (FDRE – 2) from ISTS-Connected Renewable Energy (RE) Power Projects with Energy Storage System with “Greenshoe Option” of additional capacity upto 1200 MW. SJVN Limited	02.04.2025	09.04.2025	Adoption
474	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	02.04.2025	09.04.2025	Misc.
473	176/AT/2025, 175/TL/2025	Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System “Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-4: 3.5 GW): Part B” being established by Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	02.04.2025	09.04.2025	Adoption
472	68/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic Projects of 2400 MW including capacity of 1200 MW with “Greenshoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. NHPC Limited	02.04.2025	09.04.2025	Adoption
471	254/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 760 MW Firm and Dispatchable Power (Assured Peak Power Supply) from ISTS-Connected Renewable Energy Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Firm and Dispatchable Power from Grid Connected Renewable Energy Power Projects with Energy Storage Systems, Ministry of Power, Government of India dated 09.06.2023 and its amendments thereof. NTPC Limited	02.04.2025	07.04.2025	Adoption
470	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	02.04.2025	07.04.2025	Misc.
469	192/MP/2021 235/MP/2023 along with IA No.56/2023	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, Tata Power Delhi Distribution Limited	02.04.2025	07.04.2025	Misc.
468	174/MP/2024	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking to supply its quota of 62.5MW of power capacity in terms of the PPA dated 20.8.2019 and PSA dated 17.06.2019. BSES Yamuna Power Limited	02.04.2025	07.04.2025	Misc.
467	88/AT/2025	Petition under, Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the ISTS Grid connected 1400 MW Firm & Despatchable Power from ISTS connected Renewable Energy Power Projects coupled with Energy Storage System selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	02.04.2025	07.04.2025	Adoption
466	87/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff 1200 MW Firm & Despatchable Power with “Greenshoe Option” of additional capacity upto 1200 MW from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	02.04.2025	07.04.2025	Adoption
465	86/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff of 960 MW from ISTS connected Wind-Solar Hybrid Power Projects system on anywhere in India basis under Tariff Based Competitive Bidding (TBCB) process as per the Guidelines issued by Ministry of Power, Govt. of India on 21.8.2023 and its amendments thereof. NHPC Limited	02.04.2025	07.04.2025	Adoption
464	75/AT/2025 78/TL/2025	Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune - III Transmission Limited. Pune - III Transmission Limited	02.04.2025	07.04.2025	Adoption
463	319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent for direction for payment. DVC	02.04.2025	07.04.2025	Misc.
462	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	02.04.2025	07.04.2025	Misc.
461	254/MP/2024	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and the PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as Order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	02.04.2025	07.04.2025	Misc.
460	I.A. No. 31/2025 in Petition No. 302/MP/2022	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 water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited	02.04.2025	07.04.2025	Misc.
459	205/MP/2024 along with IAs No. 49/2024 and 50/2024	Petition under Section 79 (b) and (f) of the Electricity Act, 2003 read with Article 9 of the PPA dated 29.4.2011 between ED-Goa and RGPPL, seeking adjudication of dispute regarding RGPPL’s demand of Rs. 92,38,48,877/- from ED, Goa. Electricity Department, Goa	02.04.2025	07.04.2025	Misc.
458	302/MP/2024	Petition filed under Regulations 20, 25 & 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 26(9) Of CERC (Terms and Conditions of Tariff) Regulations, 2014 for the order dated 4.1.2024 passed by this Commission in Petition No. 21/GT/2021. PCKL	04.03.2025	03.04.2025	Misc.
457	52/MP/2025	Petition seeking truing-up of Lignite Input Price for the period 01.04.2019 to 31.03.2024 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff) Second Amendment Regulations 2021 NLC India Limited	25.02.2025	02.04.2025	Misc.
456	276/MP/2025, along with IA Nos.15, 29, and 30/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.1.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Pvt. Ltd.	25.03.2025	31.03.2025	Misc.
455	484/MP/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department, Mizoram	25.03.2025	30.03.2025	Misc.
454	417/MP/2024	Petition under Section 79 (1) (a) & 79 (1) (f) of The Electricity Act, 2003 Read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of Power Purchase Agreement Dated 24.8.2023, for approval of change in law and consequential determination of quantum and mechanism of compensation on account of change in law events. NTPC Limited	25.03.2025	30.03.2025	Misc.
453	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Ltd.	25.03.2025	30.03.2025	Misc.
452	346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation	25.03.2025	30.03.2025	Misc.
451	331/MP/2024	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited	25.03.2025	30.03.2025	Misc.
450	253/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent dated 14.01.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking (BEST) to Tata Power Trading Company Ltd. seeking directions of payment of late payment surcharge on account of delay by BEST in honouring the invoice(s) raised by Petitioner towards claiming additional expenditure incurred by it on account of increase in Clean Energy Cess (CEC) and interest thereupon. JITPL	25.03.2025	30.03.2025	Misc.
449	227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	25.03.2025	30.03.2025	Misc.
448	260/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche-III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017. NLC India Limited	25.03.2025	28.03.2025	Adoption
447	243/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of Solar PV Power Projects (Tranche xviii) connected to the inter-state transmission system (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.7.2023. Solar Energy Corporation of India Limited	25.03.2025	28.03.2025	Adoption
446	461/TT/2024, 463/TT/2024, 464/TT/2024, 475/TT/2024 & 169/TT/2025	Petition for truing up of Transmission tariff for 2019-24 and Determination of Transmission Tariff for 2024-29 tariff block for Combined Tariff for 2024-29 tariff block for Combined Asset under Augmentation of transformation capacity in the Southern Region. Power Grid Corporation of India Limited	25.03.2025	27.03.2025	Transmission
445	18/TT/2025, 19/TT/2025, 57/TT/2025, 85/TT/2025, 184/TT/2025 & 460/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets of Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern region. Power Grid Corporation of India Limited	25.03.2025	27.03.2025	Transmission
444	457/TT/2024, 3/TT/2025, 33/TT/2025, 34/TT/2025, 35/TT/2025 & 136/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under Transmission System for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line in the Southern Region. Power Grid Corporation of India Limited	25.03.2025	27.03.2025	Transmission
443	313/TD/2025	Petition for Grant of Category V License for inter-state trading in electricity in all the States and Union Territories of India under Regulation 6(1) of Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of trading license and other related matters) Regulations, 2020 and the Electricity Act, 2003. Clean Max Fusion Power LLP	25.03.2025	27.03.2025	Licence
442	297/TD/2025	Petition under Sections 14 and 15(1) 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 a Category V inter-State Trading Licence. Clickpower India Limited	25.03.2025	27.03.2025	Licence
441	254/MP/2023	Petition under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 3(9)(a) and 8(5)(ii) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 3(10)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Powerlinks Transmission Limited	25.03.2025	27.03.2025	Misc.
440	132/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Assets under the Transmission System associated with immediate evacuation system for Nabinagar TPS in the Eastern Region. Power Grid Corporation of India Limited	25.03.2025	27.03.2025	Transmission
439	26/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the combined asset associated with “Western Region Strengthening Scheme VI” in the Western Region. Power Grid Corporation of India Limited	25.03.2025	27.03.2025	Transmission
438	497/MP/2024 along with IA No.104/2024	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 and Central Electricity Regulatory Commission (Grant of Connectivity, Long- Term Access and Medium-term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. THDC India Limited	25.03.2025	27.03.2025	Misc.
437	428/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Terms Access granted to the Petitioner pursuant to Long- Term Access Agreement dated 20.1.2022 or taking any other coercive measures and seeking consequent relief thereto. Inox Green Energy Services Limited	25.03.2025	27.03.2025	Misc.
436	311/MP/2025	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner’s Assets in favour of Respondent No.2, (as the Security Trustee acting for the benefit of the Lender) in respect of the Petitioner’s Transmission Project. Khavda IV C Power Transmission Limited	25.03.2025	27.03.2025	Misc.
435	310/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/1200 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	25.03.2025	27.03.2025	Adoption
434	299/AT/2025 300/TL/2025	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 596.21 million up to the validity of TSA for the “Transmission system for Augmentation of transformation capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd.) in Gujarat Part B” being established by the Petitioner. Lakadia B Power Transmission Limited	25.03.2025	27.03.2025	Adoption
433	298/TL/2025	Petition 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, 2024 for grant of separate RTM Transmission Licence to POWERGRID Mandsaur Transmission Limited. POWERGRID Mandsaur Transmission Limited	25.03.2025	27.03.2025	Licence (Transmission)
432	269/MP/2018 along with IA Nos. 22 & 26 of 2024	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s direction and dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	25.03.2025	27.03.2025	Misc.
431	239/MP/2024 along with IA No.8/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Enterprise Limited	25.03.2025	27.03.2025	Misc.
430	233/MP/2025	Petition under Sections 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.1.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation for Change in Law events. Sitac Kabini Renewables Private Limited	25.03.2025	27.03.2025	Misc.
429	33/RP/2024 in 328/TT/2023	Petition for Review of the order dated 23.9.2024 in Petition No. 328/TT/2023. Power Grid Corporation of India Limited	20.03.2025	24.03.2025	Review
428	250/TT/2024	Petition for approval of transmission tariff for the 2019-24 period for new T&D Elements, namely, 1) Burdwan GIS 2) 220 kV D/C Parulia-Burdwan Transmission Line 3) 2 Nos. 220 kV bay at Parulia Sub-station, and 4) 4th Power Transformer at Durgapur Sub-station in respect of “New Element of Damodar Valley Corporation” in the Eastern Region. Damodar Valley Corporation	20.03.2025	24.03.2025	Transmission
427	430/MP/2024	Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by the Tata Power Company Limited on account of non-supply of Electricity in terms of directions dated 20.2.2023 issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. PSPCL	20.03.2025	24.03.2025	Misc.
426	424/TL/2024 426/TL/2024 513/TL/2024 514/AT/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited, Navinal Transmission Limited, ERSS – XXXIX Power Transmission Limited	20.03.2025	22.03.2025	Licence (Transmission)
425	265/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.4 of the PPA executed between the NTPC Vidyut Vyapar Nigam Limited and Bangladesh Power Development Board, under back-to-back basis with DVC pursuant to PSA dated 6.9.2018 entered between DVC and NVVN for supply of 300 MW of power from DVC’s generating stations to BPDB. DVC	20.03.2025	21.03.2025	Misc.
424	59/GT/2022	Petition for determination of tariff for Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Limited	20.03.2025	21.03.2025	Generation
423	239/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Solar PV Power Projects connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	20.03.2025	21.03.2025	Adoption
422	238/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1500 MW Solar PV Power Projects connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	20.03.2025	21.03.2025	Adoption
421	235/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2100 MW (including capacity of 900 MW under Greenshoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	20.03.2025	21.03.2025	Adoption
420	234/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 2000 MW inter-State Transmission System Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage System (ESS) (SECI ISTS XVII) and selected through competitive bidding process as per the Guidelines dated 9.6.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	18.03.2025	21.03.2025	Adoption
419	179/MP/2025	Petition under Section 79(1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes pertaining to illegal recovery of Liquidated Damages by the Respondent from the Petitioner under the Power Purchase Agreement dated 19.08.2013. DB Power Limited	20.03.2025	21.03.2025	Misc.
418	491/TL/2024	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, 2024 with respect to grant of Transmission Licence to Rajasthan IV H1 Power Transmission Limited. Rajasthan IV H1 Power Transmission Limited	20.03.2025	21.03.2025	Licence (Transmission)
417	250/AT/2025 251/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadag II and Koppal II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Gadag II and Koppal II Transmission Limited	20.03.2025	21.03.2025	Adoption
416	246/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 200 MW capacity awarded for assured Peak Supply of 800 MWh (200 MW × 4 Hrs.) from ISTS connected Renewable Energy Power Projects (SECI FDRE VI) and selected through competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. Solar Energy Corporation of India Limited	20.03.2025	21.03.2025	Adoption
415	242/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW inter-state Transmission System connected Wind- Solar Hybrid Power Projects and selected through competitive bidding process (SECI ISTS IX) as per the Guidelines of the Government of India. Solar Energy Corporation of India Limited	20.03.2025	21.03.2025	Adoption
414	241/AT/2025	Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for Long Term Procurement of 300 MW Power from Grid Connected Wind-Solar Hybrid Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power. CESC Limited	20.03.2025	21.03.2025	Adoption
413	178/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects and Articles 4 and 13 of the Power Purchase Agreement dated 25.7.2022 executed between Anupavan Renewables Private Limited and Solar Energy Corporation of India Limited. Anupavan Renewables Private Limited	20.03.2025	21.03.2025	Misc.
412	463/MP/2014 along with IA No. 40/2019 71/2012 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). APEDCL & ors., GMR Vemagiri Power Generation Limited	18.03.2025	20.03.2025	Misc.
411	347/MP/2025 along with IA No.24/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging the Revocation Notices dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Private Limited and seeing directions against revocation of connectivity. ReNew Green Energy Solutions Pvt. Limited	18.03.2025	20.03.2025	Misc.
410	346/MP/2025 along with IA No.23/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging the Revocation Notice dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green (MHP) One Private Limited and seeing directions against revocation of connectivity. ReNew Green Energy Solutions Pvt. Limited and Anr.	18.03.2025	20.03.2025	Misc.
409	244/AT/2025 245/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kudankulam ISTS Transmission Limited	18.03.2025	20.03.2025	Adoption
408	236/AT/2025 237/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV 4A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Rajasthan IV 4A Power Transmission Limited	18.03.2025	20.03.2025	Adoption
407	69/TL/2025	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, 2024 with respect to grant of Transmission Licence to Bikaner B Power Transmission Limited. Bikaner B Power Transmission Limited	18.03.2025	20.03.2025	Licence (Transmission)
406	276/MP/2025 along with IA Nos. 15/2025, Diary No. 146/2025 & 147/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.1.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Pvt. Ltd.	13.03.2025	19.03.2025	Misc.
405	218/MP/2022 105/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 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 and anr., Andhra Pradesh Power Coordination Committee & ors.	18.03.2025	19.03.2025	Misc.
404	255/MP/2025 along with IA No. 13/2025	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges dated 02.12.2024 and 01.01.2025, raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. ReNew Solar Power Pvt. Ltd. (RSPPL) and Anr.	18.03.2025	19.03.2025	Misc.
403	380/MP/2023	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 (“Act”) read with Article 11 of the Power Purchase Agreement dated 01.06.2022 (“PPA”) executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Ltd.	18.03.2025	19.03.2025	Misc.
402	242/MP/2024 along with IA No. 57/2024 216/MP/2024 along with IA No.66/2024 271/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/Invoices dated (i) 22.3.2024, (ii) 22.3.2024 and (iv) 2.4.2024 issued by the Central Transmission Utility of India Limited, cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long-Term Open Access / General Network Access quantum of 600 MW. Adani Renewable Energy Holding Seventeen Limited (AREHSL) And Anr., ReNew Solar Power Private Limited (RSPPL) and Ors., Altra Xergi Power Private Limited	18.03.2025	19.03.2025	Misc.
401	IA No. 18/2025 in 227/MP/2022	Application on behalf of Applicants/Petitioners seeking directions to take on record the subsequent developments and permit the Petitioners to make oral submissions. ReNew Wind Energy (AP2) Private Limited and Anr.	18.03.2025	19.03.2025	Misc.
400	468/TT/2024, 207/TT/2025, 286/TT/2025, 285/TT/2025, 291/TT/2025, 292/TT/2025, 293/TT/2025, 290/TT/2025 & 294/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Combined Asset under the "System Strengthening-II" in the Southern Region. Power Grid Corporation of India Limited	13.03.2025	18.03.2025	Transmission
399	463/TT/2024	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta-Hyderabad - Kurnool 765kV Link” in Southern Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
398	460/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets under installation of bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam in South Region. Power Grid Corporation of India Limited	11.03.2025	17.03.2025	Transmission
397	461/TT/2024	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “Augmentation of transformation capacity” in Southern Region Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
396	457/TT/2024	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under “Transmission System for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line” in Southern Region Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
395	85/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets under Augmentation of transformation capacity and reactive compensation in Eastern Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
394	1/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets under "POWERGRID works associated with Western Region Strengthening Scheme XV" in Western Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
393	3/TT/2025, 6/TT/2025, 17/TT/2025, 18/TT/2025, 19/TT/2025, 29/TT/2025, 33/TT/2025, 34/TT/2025, 35/TT/2025, 57/TT/2025, 103/TT/2025, 136/TT/2025 and 169/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under “Transmission System associated with Solapur STPP (2x660 MW) Part-A” in the Western Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
392	459/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for combined asset under conversion of fixed line reactors to switchable line reactors in the Northern Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
391	475/TT/2024	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “System Strengthening-XXI” in Southern Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
390	184/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for assets under Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC” in Western Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
389	464/TT/2024	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “Common Transmission Scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu – Part A1(b)” in Southern Region. Power Grid Corporation of India Limited	11.03.2025	18.03.2025	Transmission
388	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	27.02.2025	18.03.2025	Misc.
387	281/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Assets under “Start-up Power to DVC and Maithon Right Bank Generation Projects” in the Eastern Region. Power Grid Corporation of India Limited	13.03.2025	17.03.2025	Transmission
386	287/TT/2025, 288/TT/2025, 274/TT/2025, 289/TT/2025, 295/TT/2025, 318/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for “Assets under “Kahalgaon Stage-II, Phase-I Transmission System” in the Eastern, Northern and Inter Regional link between Northern & Western Region. Power Grid Corporation of India Limited	13.03.2025	17.03.2025	Transmission
385	322/TL/2024	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 License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	13.03.2025	17.03.2025	Licence (Transmission)
384	252/TL/2025 253/AT/2025	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission License to Rajasthan Part I Power Transmission Limited. Rajasthan Part I Power Transmission Limited	13.03.2025	17.03.2025	Licence (Transmission)
383	243/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of Solar PV Power Projects (Tranche xviii) connected to the inter-state transmission system (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.7.2023. Solar Energy Corporation of India Limited	13.03.2025	17.03.2025	Adoption
382	148/MP/2024	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17(12), 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period for meeting the compliances as set-out under Regulation 17 of the said Regulations. Hindustan Power Exchange Limited	13.03.2025	17.03.2025	Misc.
381	277/MP/2024	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 Green Real Time Market (G-RTM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	11.03.2025	17.03.2025	Misc.
380	240/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200MW ISTS- Connected Wind-Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Power Projects, Ministry of Power, Government of India dated 21.08.2023 and its amendments thereof. NTPC Limited	13.03.2025	13.03.2025	Adoption
379	429/MP/2024	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 Licence and other related matters) Regulations, 2024for creation of security interest by way of hypothecation, charge or assignment over rights, title, interest, claims, demands, benefits under, clearance, project documents (except fixed assets), agreements and approvals of Kohima- Mariani Transmission Limited in favour of the Debenture 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 the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited	11.03.2025	13.03.2025	Misc.
378	315/MP/2023	Petition under Sections 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and its Long-Term Customers (Procurers) for compensation due to Change in Law events. Sasan Power Limited	11.03.2025	13.03.2025	Misc.
377	247/TL/2025 248/AT/2025	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 License and other related matters) Regulations, 2024 seeking Transmission License for Bijapur REZ Transmission Limited. Bijapur REZ Transmission Ltd.	11.03.2025	13.03.2025	Licence (Transmission)
376	64/AT/2025 63/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bikaner A Power Transmission Limited	11.03.2025	13.03.2025	Adoption
375	301/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024, seeking extension of infirm power injection for 100 MW Solar component out of the SECI 600 MW Hybrid Project. TP Saurya Limited	11.03.2025	13.03.2025	Misc.
374	62/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	11.03.2025	13.03.2025	Adoption
373	362/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in KTPS Units 1&2 (2 X 500 MW) of DVC in compliance of Revised Emission Standard. Damodar Valley Corporation	04.03.2025	13.03.2025	Misc.
372	361/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in Bokaro-A Thermal Power Station (1x500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	04.03.2025	13.03.2025	Misc.
371	254/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 760 MW Firm and Dispatchable Power (Assured Peak Power Supply) from ISTS-Connected Renewable Energy Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Firm and Dispatchable Power from Grid Connected Renewable Energy Power Projects with Energy Storage Systems, Ministry of Power, Government of India dated 09.06.2023 and its amendments thereof. NTPC Limited	11.03.2025	12.03.2025	Adoption
370	232/MP/2024	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 4, 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. Tadas Wind Energy Limited	11.03.2025	12.03.2025	Misc.
367	166/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs Andhra Pradesh Central Power Distribution Corp. Ltd.	11.03.2025	12.03.2025	Misc.
368	161/MP/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12% by way of Notification No. 8/2021- central tax (rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 7.4.2022 between ReNew Surya Vihaan Private Limited and Solar Energy Corporation of India Limited ReNew Surya Vihaan Private Limited	11.03.2025	12.03.2025	Misc.
367	148/MP/2024	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17(12), 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period for meeting the compliances as set-out under Regulation 17 of the said Regulations. Hindustan Power Exchange Limited	04.03.2025	12.03.2025	Misc.
366	493/AT/2024 494/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). South Olpad Transmission Limited	04.03.2025	12.03.2025	Adoption
365	2/IA/2025 in 45/GT/2016 (on remand from APTEL) 3/IA/2025 in 243/GT/2017 4/IA/2025 in 409/GT/2020	Determination of generation tariff for the period 2014-19 for Bongaigaon Thermal Power Station Unit-I (750 MW) for the period from the anticipated COD of 21.3.2016 to 31.3.2019. (IA has been filed for seeking hearing of the Petition pursuant to the decision of APTEL dated 19.11.2024 in Appeal No. 137/2019. NTPC	25.02.2025	12.03.2025	Misc.
364	278/MP/2025	Petition under Section 79 of The Electricity Act 2003, read with Regulations 57 And 58 of the CERC IEGC Regulations, 2023, seeking appropriate relief for relaxation against in implementing Regulation 24(2) Of CERC IEGC, 2023 and Conduct Of Business Regulations 2023, to declare COD without the installation and enablement of Automatic Generation Control (AGC) and subsequently allow time for implementation of AGC In respect of 2000 MW Subansiri Lower HEP (8x250 MW). NHPC Limited	04.03.2025	10.03.2025	Misc.
363	277/MP/2025	Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC IEGC Regulations, 2023, seeking appropriate relief for seeking relaxation due to difficulty faced by the Petitioner in implementing Regulation 24 (2) of the CERC IEGC Regulations, 2023 and Conduct of Business Regulations 2023, to declare COD without implementation of Automatic Generation Control (AGC) and allow time for implementation of AGC for Parbati HEP Stage-II 800 MW (4X200 MW) NHPC Limited	04.03.2025	10.03.2025	Misc.
362	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with Article 14.3.1 of the PPA dated 1.4.2013, seeking directions to the Respondents for payment of outstanding LPS on account of the delayed payment of change in law invoices raised by the Petitioner under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	04.03.2025	10.03.2025	Misc.
361	31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of monthly invoices issued in terms of the PSA dated 31.12.2021 and subsequent amendments thereto. SEIL Energy India Limited	04.03.2025	10.03.2025	Misc.
360	30/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	04.03.2025	10.03.2025	Misc.
359	54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	25.02.2025	10.03.2025	Misc.
358	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Tarnsco Limited	27.02.2025	06.03.2025	Misc.
357	173/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.04.2019 executed between WRSS XXI (A) Transco Limited and the LTTCs - Adani Green Energy (MP) Limited, Adani Green Energy Limited and Netra Wind Pvt. Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. WRSS XXI(A) Transco Limited	27.02.2025	06.03.2025	Misc.
356	514/AT/2024 513/TL/2024	Application under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Charges of the “Eastern Region Expansion Scheme – XXXIX” to be established by ERSS – XXXIX Power Transmission Limited. ERSS – XXXIX Power Transmission Limited	04.03.2025	06.03.2025	Adoption
355	510/AT/2024 509/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Barmer I Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Barmer I Transmission Limited	04.03.2025	06.03.2025	Adoption
354	508/AT/2024 507/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect "to the Transmission System being established by the Khavda PS1 and 3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda PS1 and 3 Transmission Limited	04.03.2025	06.03.2025	Adoption
353	225/TL/2024	Petition under Section-14 & 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, 2024 for Grant of separate Transmission Licence for Augmentation of 2x500 MVA, 400/230kV transformation capacity (3rd & 4th ICTs) at Karur PS and Implementation of 1 no. of 230kV line bay at Karur 400/230kV PS for interconnection of REGS of M/s Nannai Solar Park Pvt. Ltd. on Regulated Tariff Mechanism (RTM) route. Karur Transmission Limited	04.03.2025	06.03.2025	Licence (Transmission)
352	276/MP/2025 along with IA Nos.15 & 16 of 2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.1.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Pvt. Ltd.	27.02.2025	06.03.2025	Misc.
351	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	25.02.2025	05.03.2025	Misc.
350	205/MP/2024 along with IAs No. 49/2024 and 50/2024	Petition under Section 79 (b) and (f) of the Electricity Act, 2003 read with Article 9 of the PPA dated 29.4.2011 between ED-Goa and RGPPL, seeking adjudication of dispute regarding RGPPL’s demand of Rs. 92,38,48,877/- from ED, Goa. Electricity Department, Goa.	27.02.2025	04.03.2025	Misc
349	111/MP/2021 with IA No. 38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revision in energy charges claimed by NTPC in relation to the supply of power from the Farakka Super Thermal Power Station. WBSEDCL.	19.02.2025	04.03.2025	Misc
348	91/MP/2018 53/MP/2021 along with IA 26/2003 & 100/2023 61/MP/2021 along with IA. 28/2021 & 42/2022, 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. KSKMPL.	25.02.2025	04.03.2025	Misc
347	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to Gujarat Urja Vikas Nigam Ltd. to make payment of certain amounts unilaterally deducted/ withheld from the Monthly Invoices and Debit Note/ Supplementary Invoices raised by JITPL. JITPL.	27.02.2025	04.03.2025	Misc
346	319/MP/2022 alongwith IA No. 63/IA/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 & 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking diection NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. TANGEDCO.	19.02.2025	04.03.2025	Misc
345	243/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of Solar PV Power Projects (Tranche xviii) connected to the inter-state transmission system (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.7.2023. SECI.	27.02.2025	03.03.2025	Adoption
344	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. BALCO.	27.02.2025	03.03.2025	Misc
343	IA No. 65/2023 In 4/MP/2021	Application on behalf of the Applicant/Petitioner, Roshni Powertech Pvt. Ltd. seeking recall of the order dated 11.5.2023 passed by this Commission. RPPL.	27.02.2025	03.03.2025	Misc
342	192/MP/2023 along with IA No. 76/2023	Petition under Section 79, including Sections 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003 seeking direction upon Respondents to allow the said Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. BALCO.	27.02.2025	03.03.2025	Misc
341	282/MP/2021 141/MP/2022	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 .	27.02.2025	03.03.2025	Misc
340	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. RSDCL.	27.02.2025	03.03.2025	Misc
339	428/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Terms Access granted to the Petitioner pursuant to Long- Term Access Agreement dated 20.1.2022 or taking any other coercive measures and seeking consequent relief thereto. IGESL.	27.02.2025	03.03.2025	Misc
338	107/MP/2021 along with IA No. 36/2021	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power’s order bearing Reference No. 23/12/2016-R&R dated 15.1.2021 and extend the commencement of the Petitioner’s Long-Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised scheduled commissioning date under the Petitioner’s Power Purchase Agreement dated 4.9.2018. ASIPL.	27.02.2025	03.03.2025	Misc
337	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 Limited 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. PTCIL.	27.02.2025	03.03.2025	Misc
336	176/AT/2025 175/TL/2025	Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System “Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-4: 3.5 GW): Part B” being established by Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited.	27.02.2025	03.03.2025	Adoption
335	246/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner’s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited. RIL.	27.02.2025	03.03.2025	Misc
334	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 passed by the Commission and for consequential directions. DGVCL.	27.02.2025	03.03.2025	Misc
333	61/MP/2023	Petition under Section 79 including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. ITPCL.	27.02.2025	03.03.2025	Misc
332	41/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 14.03.2016, seeking extension of Scheduled Commercial Date of Operation of North Karanpura- Chandwa (Jharkhand) 400 kV D/c transmission line, 400/220 kV, 2x500 MVA substation at Dhanbad and LILO of both circuits of Ranchi-Maithon RB 400 kV D/c line at Dhanbad and compensation on account of occurrence of Force Majeure, Change in Law and Change in Scope events, and other consequential reliefs. NKTL.	27.02.2025	03.03.2025	Misc
331	426/TL/2024	Petition 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, 2024 with respect to grant of Transmission Licence to Navinal Transmission Limited. NTL.	27.02.2025	03.03.2025	Licence (Transmission)
330	424/TL/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission Licence to Jamnagar Transmission Limited. JTL.	27.02.2025	03.03.2025	Licence (Transmission)
329	235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. BWEPL.	27.02.2025	03.03.2025	Misc
328	38/RP/2023 in 252/MP/2021	Review Petition seeking review of the order dated 8.2.2023 in Petition No. 252/MP/2021. Haryana Vidyut Prasaran Nigam Limited.	25.02.2025	03.03.2025	Review
327	9/RP/2024 along with IA No. 19/IA/2024	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited.	25.02.2025	03.03.2025	Review
326	360/MP/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 64 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment/modification in the Central Electricity Regulatory Commission (Communication System for Inter-State Transmission of Electricity) Regulations, 2017 and the Procedure on Centralized Supervision for Quick Fault Detection and Restoration of Communication System, Maintenance and Testing of ISTS Communication System” and Guidelines on Availability of Communication System” approved by the Commission vide orders dated 19.1.2024 in Petition No. L-1/210/216/CERC. CTUIL.	25.02.2025	03.03.2025	Misc
325	204/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.4.2022 between AMP Energy Green Five Pvt. Ltd and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021 - Integrated Tax (Rate) and Notification No. 8/2021 - Central Tax (Rate) dated 30.9.2021 and the Order dated 19.4.2021 passed by the Supreme Court in WP(C) No. 838 of 2019 pursuant to this Commission’s Order dated 8.3.2023 in Petition No. 245/AT/2022. AMP Energy Green Private Limited and Anr.	25.02.2025	03.03.2025	Misc
324	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. RTL .	25.02.2025	03.03.2025	Misc
323	306/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for in-principle approval qua occurrence of Change in Law events in terms of Article 12 of the Power Purchase Agreements executed by the Petitioner with Solar Energy Corporation of India Limited (SECI), amongst other reliefs. GAPIPL	25.02.2025	03.03.2025	Misc
322	439/MP/2024	Petition under Section 17 (1) and 17(3) of Electricity Act, 2003 (‘the Act’) for amalgamation/merger of Powergrid Khavda II-B Transmission Limited, Powergrid Khavda RE Transmission System Limited, Powergrid KPS2 Transmission System Limited, Powergrid KPS3 Transmission Limited, Powergrid ERWR Power Transmission Limited, Powergrid Raipur Pool Dhamtari Transmission Limited, Powergrid Dharamjaigarh Transmission Limited, Powergrid Bhadla Sikar Transmission Limited, Powergrid Ananthpuram Kurnool Transmission Limited, Powergrid Neemrana Bareilly Transmission Limited, Powergrid Koppal Gadag Transmission Limited, Powergrid Bidar Transmission Limited and Powergrid Khavda II-C Transmission Limited and assignment/ transfer of Transmission Licences pursuant to amalgamation/merger. POWERGRID Khavda II-B Transmission Limited & 12 Ors.	25.02.2025	03.03.2025	Misc
321	264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/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 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. APNRL.	25.02.2025	03.03.2025	Misc
320	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 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999. Indian Railways .	25.02.2025	03.03.2025	Misc
319	325/MP/2024 along with IA Nos. 78/2024 and 105/2024	Petition under Sections 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 appropriate reliefs with regard to extension of scheduled commission date and stay of any coercive measures. KRTL.	25.02.2025	03.03.2025	Misc
318	74/AT/2025	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 2,561.83 million per annum up to the validity of TSA for the “Transmission system for evacuation of power from “EASTERN REGION EXPANSION SCHEME-XXXIV (ERES-XXXIV)” being established by the Petitione. PTL.	25.02.2025	03.03.2025	Adoption
317	500/MP/2024	Petition under section 17 (1) and 17(3) of electricity act, 2003 for amalgamation/merger of POWERGRID Bhadla III Transmission Limited, POWERGRID Ramgarh II Transmission Limited, POWERGRID Beawar Dausa Transmission Limited, POWERGRID Bikaner Neemrana Transmission Limited, POWERGRID Sikar Khetri Transmission Limited and POWERGRID Vataman Transmission Limited and assignment/ transfer of transmission licences pursuant to amalgamation/merger. POWERGRID Bhadla III Transmission Limited & 5 Ors.	25.02.2025	03.03.2025	Misc
316	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. SPL.	25.02.2025	03.03.2025	Misc
315	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited .	27.02.2025	03.03.2025	Misc
314	247/MP/2024	Petition to adjudicate on the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to Declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. GVK Gautami Power Limited.	27.02.2025	03.03.2025	Misc
313	254/MP/2024	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and the PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as Order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited .	25.02.2025	03.03.2025	Misc
312	9/RP/2015	Review under Section 94(f) read with Regulation 103(1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 7.5.2015 of the Central Electricity Regulatory Commission in Petition no. 68/MP/2013 in the matter of revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14. NLCIL.	25.02.2025	03.03.2025	Review
311	2/GT/2024	Petition for approval of tariff of Nabinagar Super Thermal Power Station Stage-I (3x660 MW) for the period 2019-24. NTPC Limited .	27.02.2025	03.03.2025	Generation
310	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest. SEIL Energy India Limited.	25.02.2025	03.03.2025	Misc
309	151/MP/2024	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Sections 42, 47 and Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of CERC (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/ compliance of the Commission’s earlier Orders (in Petition Nos. 160/GT/2012, 7/GT/2016 & 251/GT/2017). Adani Power Limited .	25.02.2025	03.03.2025	Misc
308	104/TT/2024	Petition for determination of tariff for 400 kV Uravakonda-Veltoor-I and II, 400 kV Kamavarapukota-Suryapet-I and II lines for the FY 2019-20 to FY 2023-24. Transmission Corporation of Andhra Pradesh Limited.	25.02.2025	03.03.2025	Transmission
307	86/TT/2024 127/TT/2024 150/TT/2024 181/TT/2024 183/TT/2024 187/TT/2024	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset I -132 kV D/C Roing (PG)-Chapakhowa (AEGCL) Transmission Line alongwith associated line bays at Roing (PG) and Chapakhowa (AEGCL) end under Project "North Eastern Region Strengthening Scheme-X". PGCIL.	25.02.2025	03.03.2025	Transmission
306	186/TT/2024	Petition for true up from the COD to FY 2018-19 and determination of tariff for the 2019-24 for “400 kV Sub-station Srinagar” (Asset-1: 400/220 kV 02x03x105 ICT, 220/132 kV 02x160 MVA ICT along with bays and Asset-2: 1X80 MVAR Reactor) (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarakhand Limited.	25.02.2025	03.03.2025	transmission
305	450/TT/2024 451/TT/2024 452/TT/2024 455/TT/2024 465/TT/2024 470/TT/2024 471/TT/2024 472/TT/2024 473/TT/2024	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 of “Additional Special Energy Meters” in Northern Region. PGCIL .	25.02.2025	03.03.2025	Transmission
304	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited.	20.02.2025	27.02.2025	Misc
303	113/MP/2025	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (India Electricity Grid Code), 2023 and Regulation 102 and 103 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. NTPC	20.02.2025	27.02.2025	Misc
302	30/RP/2024 In 193/TT/2023	Petition for review of the order dated 30.5.2024 in Petition No. 193/TT/2023. Power Grid Corporation of India Limited	20.02.2025	25.02.2025	Review
301	2/RP/2025	Review Petition under Section 94 of the Electricity Act, 2003, read with Section 114 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking a limited review and modification of the order dated 30.9.2024 in Petition No. 158/MP/2023. Darbhanga-Motihari Transmission Company Limited	20.02.2025	25.02.2025	Review
300	1/RP/2025 alongwith IA No. 1/2025 in 12/TT/2023	Petition for review of the order dated 19.5.2024 in Petition No. 12/TT/2023. Damodar Valley Corporation	20.02.2025	25.02.2025	Review
299	18/RP/2024 In 10/TT/2019	Petition for review of the order dated 21.6.2023 in Petition No. 10/TT/2019 to the extent of line length and date of commercial operation in respect of Asset-XXIV as declared by APTRANSCO. Karnataka Power Transmission Corporation Limited	20.02.2025	25.02.2025	Review
298	330/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for three numbers assets under “System Strengthening Scheme in the Northern Region–XXXVII” (NRSS-XXXVII). Power Grid Corporation of India Limited	20.02.2025	25.02.2025	Transmission
297	126/MP/2025	Petition under Sections 142 and 146 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for non-compliance of the order dated 8.6.2013 in Petition No. 189/MP/2012. MEIL Anpara Energy Limited	20.02.2025	25.02.2025	Misc.
296	28/RP/2024 along with IA No. 81/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 r/w Order 47, Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited	20.02.2025	25.02.2025	Review
295	264/MP/2024	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 FY 2021-22 in respect of Chutak Power Station. NHPC Limited	20.02.2025	24.02.2025	Misc.
294	432/MP/2019 (with IA No.82/2023)	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	20.02.2025	24.02.2025	Misc.
293	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, A.P. Power Coordination Committee and 5 others	19.02.2025	24.02.2025	Misc.
292	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	20.02.2025	24.02.2025	Misc.
291	262/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure (Article 11) and Change in Law (Article 12) of Transmission Service Agreement dated 27.4.2017 related to NEW WR-NR 765 kV Inter-Regional Corridor. POWERGRID Varanasi Transmission System Limited	20.02.2025	24.02.2025	Misc.
290	129/MP/2024	Petition under Section 79, 142 read with Section 146 and 149 of the Electricity Act, 2003 and Regulation 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondent No.1 for noncompliance of the order dated 30.10.2023 passed by the Commission in Petition No. 230/MP/2022. EID Parry (India) Limited	20.02.2025	24.02.2025	Misc.
289	322/TL/2024	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 License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	19.02.2025	24.02.2025	Licence (Transmission)
288	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	19.02.2025	24.02.2025	Misc.
287	220/MP/2024 along with IA No.53/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/Karnataka ESCOMs’ illegal unilateral withholding of energy charges payable to Adani Power Limited for the months of June and July 2021. Adani Power Limited	19.02.2025	24.02.2025	Misc.
286	210/MP/2023	Petition under Sections 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association and 6 Ors.	19.02.2025	24.02.2025	Misc.
285	181/MP/2021	Petition 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 PTCPPA 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	19.02.2025	24.02.2025	Misc.
284	87/AT/2025	Petition under Section 63 of the Electricity Act’2003 for Adoption of Tariff 1200 MW Firm & Despatchable Power with “Greenshoe Option” of additional capacity upto 1200 MW from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (Tender: 2024_NHPC_813414_1 dated 28.06.2024). NHPC Limited	19.02.2025	24.02.2025	Adoption
283	85/MP/2021 along with IA Nos. 26/2021, 6/2025 and 14/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Co. of Telangana Limited	19.02.2025	24.02.2025	Misc.
282	27/RP/2024	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 19.5.2024 passed by the Commission in Petition No. 377/MP/2022. POWERGRID Khetri Transmission System Limited	20.02.2025	24.02.2025	Review
281	65/MP/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Aayan Private Limited	19.02.2025	24.02.2025	Misc.
280	89/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation in the time period for submission of the appropriate Bank Guarantees in terms of Regulation 8.2 (c) of the said regulations. Tata Power Renewable Energy Limited	19.02.2025	24.02.2025	Misc.
279	255/MP/2025 along with I.A No. 13/2025	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges dated 02.12.2024 and 01.01.2025, raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (Interlocutory application for interim reliefs) ReNew Solar Power Pvt. Ltd. and Anr.	19.02.2025	24.02.2025	Misc.
278	513/TL/2024, 514/AT/2024	Application under Section 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Eastern Region Expansion Scheme -XXXIX Power Transmission Limited. ERES – XXXIX Power Transmission Limited	19.02.2025	22.02.2025	Licence (Transmission)
277	492/AT/2024	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System Being established by the Rajasthan IV H1 Power Transmission Limited. Rajasthan IV H1 Power Transmission Limited	20.02.2025	22.02.2025	Adoption
276	409/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking pointed out the execution /implementation of the order dated 18.1.2024 in Petition No. 27/MP/2022. SEIL Energy India Limited	19.02.2025	22.02.2025	Misc.
275	269/MP/2018 along with IA Nos. 22 & 26 of 2024	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the Commission’s direction and dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	19.02.2025	22.02.2025	Misc.
274	256/MP/2023	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 23.04.2019 executed between Lakadia-Vadodara Transmission Project Limited/Petitioner and its Long-Term Transmission Customers and Sections 61 and 63 of the Electricity Act, 2003 seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner's transmission project, and consequent adjustment in the monthly transmission charges. Lakadia-Vadodara Transmission Project Limited	19.02.2025	22.02.2025	Misc.
273	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/ ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	19.02.2025	22.02.2025	Misc.
272	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	19.02.2025	22.02.2025	Misc.
271	111/MP/2024, 112/MP/2024, 15/RP/2024, 16/RP/2024	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 ReNew Solar Power Pvt. Ltd. & Anr., ReNew Surya Ojas Pvt. Ltd., ReNew Solar Power Private Limited and Anr.	19.02.2025	22.02.2025	Misc.
270	68/AT/2025	Petition under Section 63 of the Electricity Act’2003 for Adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 2400 MW including capacity of 1200 MW with “Greenshoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. Solar Energy Corporation of India Limited	19.02.2025	22.02.2025	Adoption
269	72/AT/2025	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System Being established by the Khavda V-A Power Transmission Limited. Khavda V-A Power Transmission Limited	19.02.2025	22.02.2025	Adoption
268	75/AT/2025, 78/TL/2025	Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune - III Transmission Limited. Pune - III Transmission Limited	19.02.2025	22.02.2025	Adoption
267	83/MP/2025	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, and applicable provisions of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and the CERC (Conduct of Business) Regulations, 2023 seeking revision of Effective Date of 100 MW General Network Access granted in favour of Petitioner. Hindalco Industries Limited.	19.02.2025	22.02.2025	Misc.
266	86/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 960 MW from ISTS connected Wind-Solar Hybrid Power Projects system on anywhere in India basis under Tariff Based Competitive Bidding (TBCB) process as per the Guidelines issued by Ministry of Power, Govt. of India on 21.8.2023 and its amendments thereof. NHPC Limited	19.02.2025	22.02.2025	Adoption
265	88/AT/2025	Petition under, Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the ISTS Grid connected 1400 MW Firm & Despatchable Power from ISTS connected Renewable Energy Power Projects coupled with Energy Storage System selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	19.02.2025	22.02.2025	Adoption
264	222/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the “Combined Asset of Transmission System associated with Rampur HEP” in the Northern Region. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
263	219/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the 400 kV S/C Kankroli-Jodhpur Transmission Line along with associated bays under “System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)” in the Northern Region. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
262	218/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Asset comprising of “Asset-1: Kalpakkam PFBR-Sirucheri 230 kV D/C Line and 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 Limited	12.02.2025	21.02.2025	Transmission
261	213/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Assets under “Transmission System Associated with North-West Transmission Corridor Strengthening Scheme” in both Western and Northern Regions. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
260	206/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period in respect of the “Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal” in the Northern Region. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
259	134/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Asset consisting of Asset-1: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Hisar Sub-station, Asset-2: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Lucknow Sub-station; and Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in the Northern Region under “Provision of spare ICTs and reactors in Eastern, Northern, Southern and Western Regions”. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
258	122/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Asset under “Installation of Reactors (Part-II)” in the Western Region. Power Grid Corporation of India Limited	12.02.2025	21.02.2025	Transmission
257	141/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for 400 kV S/C Chamera-1 Kishenpur Transmission System in the Northern Region. Power Grid Corporation of India Limited	07.02.2025	21.02.2025	Transmission
256	510/AT/2024, 509/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Barmer I Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Barmer I Transmission Limited	11.02.2025	19.02.2025	Adoption
255	508/AT/2024, 507/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect "to the Transmission System being established by the Khavda PS1 and 3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda PS1 and 3 Transmission Limited	11.02.2025	19.02.2025	Adoption
254	487/TL/2024	Petition 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, 2024 for amendment of existing RTM Transmission Licence to POWERGRID Bikaner Transmission System Limited to include transmission project "Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS” and “Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1×500 MVA ICT (9th). POWERGRID Bikaner Transmission System Limited	11.02.2025	19.02.2025	Licence (Transmission)
253	319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent for direction for payment. DVC	11.02.2025	18.02.2025	Misc.
252	108/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Assets under “Augmentation of Transformer and Bays” in the Western Region”. Power Grid Corporation of India Limited	12.02.2025	17.02.2025	Transmission
251	111/TT/2025, 110/TT/2025, 96/TT/2025, 109/TT/2025, 107/TT/2025, 97/TT/2025, 24/TT/2025, 94/TT/2025, 95/TT/2025, 123/TT/2025, 121/TT/2025, 120/TT/2025, 119/TT/2025, 118/TT/2025, 128/TT/2025, 133/TT/2025, 125/TT/2025, 227/TT/2025, 183/TT/2025, 181/TT/2025, 228/TT/2025, 229/TT/2025, 20/TT/2025, 230/TT/2025, 220/TT/2025, 2/TT/2025, 56/TT/2025, 212/TT/2025, 231/TT/2025, 223/TT/2025, 224/TT/2025, 148/TT/2025, 225/TT/2025, 232/TT/2025, 135/TT/2025, 226/TT/2025, 209/TT/2025, 211/TT/2025 & 208/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for “400/220 kV Khandwa Sub-station and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa” in the Western Region. Power Grid Corporation of India Limited	12.02.2025	17.02.2025	Transmission
250	182/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the Combined Asset Transmission System associated with “System Strengthening Scheme (Formerly Tala Supplementary Scheme)” in the Northern Region. Power Grid Corporation of India Limited	12.02.2025	17.02.2025	Transmission
249	28/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for the “Combined Asset under ERSS-IV” in the Eastern Region. Power Grid Corporation of India Limited	12.02.2025	17.02.2025	Transmission
248	155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	11.02.2025	13.02.2025	Misc.
247	497/MP/2024 along with IA No.104/2024	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 and Central Electricity Regulatory Commission (Grant of Connectivity, Long- Term Access and Medium-term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. THDC India Limited	11.02.2025	12.02.2025	Misc.
246	482/MP/2024, 483/MP/2024, 296/MP/2024, 297/MP/2024, 442/MP/2024	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking quashing of the demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by way of its letter and emails dated 7.6.2024, 16.7.2024 and 23.07.2024, respectively, on account of the same being not in accordance with the applicable laws and regulations, and consequential refund of Rs. 2,50,71,000/- (Rupees Two Crores Fifty Lakhs Seventy-One Thousand Only) paid by the Petitioner under protest. Apraava Energy Private Limited, Eden Renewable Passy Private Limited, ACME Solar Holdings Limited, Masaya Solar Energy Private Limited	11.02.2025	12.02.2025	Misc.
245	469/MP/2024, 252/MP/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs. Gujarat Urja Vikas Nigam Limited , Adani Power Limited	11.02.2025	12.02.2025	Misc.
244	345/MP/2022, 6/MP/2024, 7/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2×195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer One Limited, Haryana Power Purchase Centre	11.02.2025	12.02.2025	Misc.
243	319/MP/2023	Petition under Section 79 (1)(a), (c) & (f) of the Electricity Act, 2003 read with Regulation 13(8) of the CERC (Sharing of inter- State Transmission Charges and Losses) Regulations, 2020 and Regulation 11 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2022. NTPC Green Energy Limited	11.02.2025	12.02.2025	Misc.
242	248/MP/2024	Petition under Section 79(1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 along with its amendments seeking directions against the Respondent No. 1 to pay the DSM bill dated 12.02.2024 raised by Vedanjay Power Pvt. Ltd. for an amount of Rs. 3,42,23,606/- along-with Late Payment Charges, if any. Osmanabad Solar Energy Limited	11.02.2025	12.02.2025	Misc.
241	244/MP/2024	Petition under Section 142 read with Section 146 of the Electricity Act, 2003 seeking execution / compliance of the order dated 30.12.2023 passed by the Commission in Petition No. 26/MP/2023 by the Respondent No.1 PTC India Limited. DB Power Limited	11.02.2025	12.02.2025	Misc.
240	240/MP/2024 along with IA No. 56/2024	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003. Avaada Energy Private Limited	11.02.2025	12.02.2025	Misc.
239	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited	11.02.2025	12.02.2025	Misc.
238	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively. MB Power (Madhya Pradesh) Limited	11.02.2025	12.02.2025	Misc.
237	254/MP/2023	Petition under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 3(9)(a) and 8(5)(ii) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 3(10)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Powerlinks Transmission Limited	11.02.2025	12.02.2025	Misc.
236	132/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the assets under the Transmission System associated with immediate evacuation system for Nabinagar TPS in Eastern Region. Power Grid Corporation of India Limited	07.02.2025	12.02.2025	Transmission
235	91/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Asset-1: 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS” in the Northern Region. Power Grid Corporation of India Limited	07.02.2025	12.02.2025	Transmission
234	142/TT/2025, 14/TT/2025, 124/TT/2025, 130/TT/2025, 25/TT/2025, 26/TT/2025, 149/TT/2025, 27/TT/2025, 131/TT/2025, 90/TT/2025, 13/TT/2025, 92/TT/2025, 140/TT/2025, 139/TT/2025, 104/TT/2025, 105/TT/2025, 106/TT/2025, 23/TT/2025, 114/TT/2025, 138/TT/2025 & 137/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the “Combined Asset : Asset-1: 400 kV D/C Raigarh-Raipur Transmission Line along with associated bays; Asset-2: 400 kV D/C Ranchi-Rourkela Transmission Line and extension of Ranchi Sub-station; Asset-3: Provision of 40% fixed series compensation package at Raipur Sub-station; Asset-4: 400 kV D/C Rourkela-Raigarh Transmission Line and associated bays at Raigarh and Rourkela under “East-West Transmission Corridor Strengthening Scheme in Western Region”. Power Grid Corporation of India Limited	07.02.2025	12.02.2025	Transmission
233	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA No. 38/2023, 246/MP/2022 along with IA No. 8/2023, 56/MP/2023, 185/MP/2023, 205/MP/2023	Petition under Sections 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication of disputes and for directions to supply electricity under the contracted capacity of 1805 MW under the Power Purchase Agreement dated 22.04.2007 between Tata Power and GUVNL; compensation/damages for short-supply/non supply; and for consequential reliefs including refund. Gujarat Urja Vikas Nigam Limited, Punjab State Power Corporation Limited, Uttar Haryana Bijli Vitran Nigam Limited and Anr., Maharashtra State Electricity Distribution Co. Ltd., Jaipur Vidyut Vitran Nigam Limited and Ors., Tata Power Company Limited	10.02.2025	12.02.2025	Misc.
232	478/TL/2024	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Neemuch Transmission System Limited. POWERGRID Neemuch Transmission System Limited	06.02.2025	12.02.2025	Licence (Transmission)
231	161/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 23.10.2019 executed between Lakadia Banaskantha Transco Limited and Powerica Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. Lakadia Banaskantha Transco Limited	06.02.2025	12.02.2025	Misc.
230	13/MP/2024, 39/MP/2024, 126/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 2.3.1 (7) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Tata Power Renewable Energy Limited , Electro Solaire Private Limited, Gujarat Industries Power Company Limited	06.02.2025	12.02.2025	Misc.
229	496/MP/2024 along with I.A. No. 102/2024	Petition under Section 79 of the Electricity Act, 2003 for quashing the illegal claim of Rs. 48 crores raised by the Respondent TANGEDCO vide its letter(s) dated 31.7.2024 and 30.9.2024 towards the alleged Liquidated Damages in terms of Article 4.8.1 and Article 4.8.2 of the Power Purchase Agreement dated 23.8.2013 read with the Addendum dated 10.12.2013 and the immediate threat of unilateral deduction of the said amount from the monthly invoice raised by the Petitioner, being barred by limitation. BALCO	06.02.2025	12.02.2025	Misc.
228	249/MP/2022, 250/MP/2022, 251/MP/2022, 252/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	06.02.2025	12.02.2025	Misc.
227	223/MP/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. NLC India Limited	06.02.2025	12.02.2025	Misc.
226	191/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 07.12.2016 as a change in law event within the meaning of Article 10 of the above PPA. RKMPPL	06.02.2025	12.02.2025	Misc.
225	190/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private Limited and the Uttar Pradesh Power Corporation Limited, seeking compensation on account of the occurrence of change in law events as enumerated under Article 10 of the above PPA. RKMPPL	06.02.2025	12.02.2025	Misc.
224	24/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. NTPC	06.02.2025	12.02.2025	Review
223	16/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. GRIDCO Limited	06.02.2025	12.02.2025	Review
222	9/RP/2015	Review under Section 94(f) read with Regulation 103(1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 7.5.2015 of the Central Electricity Regulatory Commission in Petition no. 68/MP/2013 in the matter of revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14. NLCIL	06.02.2025	12.02.2025	Review
221	6/RP/2024	Petition for review of the Order dated 8.12.2023 in Petition No. 223/GT/2021. NHPC Limited	06.02.2025	12.02.2025	Review
220	303/MP/2023	Petition under Section 79 (1)(b) and (f) read with Section 62 of the Electricity Act, 2003, seeking Specific Performance of agreement with Jammu and Kashmir State Power Development Corporation Limited. 303/MP/2023	14.01.2025	12.02.2025	Misc.
219	493/AT/2024, 494/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). South Olpad Transmission Limited	06.02.2025	11.02.2025	Adoption
218	426/TL/2024	Petition 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, 2024 with respect to grant of Transmission Licence to Navinal Transmission Limited. Navinal Transmission Limited	06.02.2025	11.02.2025	Licence (Transmission)
217	424/TL/2024	Application under Sections 14, 15, 79(1)(e) 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, 2024 with respect to Grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited	06.02.2025	11.02.2025	Licence (Transmission)
216	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	06.02.2025	10.02.2025	Misc.
215	241/MP/2024 along with IA No.10/2025	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking return of Payment of Order Instrument given under the Power Purchase Agreement dated 5.4.2019 entered into between the Petitioner and the Respondent No.1 for supply of power from its Wind Power Project. Boreas Renewable Energy Private Limited	06.02.2025	10.02.2025	Misc.
214	490/AT/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Jam Khambhaliya Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Jam Khambhaliya Transmission Limited	06.02.2025	10.02.2025	Adoption
213	345/MP/2023 along with IA No.86/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Articles 4, 11, 12 and 16 of the Transmission Service Agreement dated 6.1.2016. Warora Kurnool Transmission Limited	06.02.2025	10.02.2025	Misc.
212	246/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner’s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited. Reliance Industries Limited	06.02.2025	10.02.2025	Misc.
211	94/MP/2023, 278/MP/2022, 282/MP/2022, 265/MP/2022 along with IA No. 63/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to respondent No.1. Kreate Energy (I) Private Limited, Haryana Power Purchase Centre, Arunachal Pradesh Power Corporation Pvt. Ltd.	06.02.2025	10.02.2025	Misc.
210	77/MP/2025 along with IA No.5/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Commission's :Power to Relax” and “Power to Remove Difficulty” for relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure and directions to CTUIL/Respondent to accept the ‘condition subsequent’ documents in the name of AEGSPL/Petitioner No. 2 for utilisation of Connectivity dated 14.06.2024 under Regulation 11 A (2) of Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022. AMPIN Energy Green Pvt. Ltd. and Anr.	06.02.2025	10.02.2025	Misc.
209	64/AT/2025, 63/TL/2025	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bikaner A Power Transmission Limited	06.02.2025	10.02.2025	Adoption
208	62/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	06.02.2025	10.02.2025	Adoption
207	12/RP/2024 in 391/GT/2020	Review of the Commission’s order dated 11.1.2024 in Petition No. 391/GT/2020 in the matter of revision of tariff for the period 2014- 19 in respect of Farakka Super Thermal Power Station Stage-III (500 MW). GRIDCO Ltd.	06.02.2025	10.02.2025	Review
206	20/RP/2023	Petition for review of the order dated 17.4.2023 in Petition No. 698/GT/2020 (Truing-up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period 2014-19). GRIDCO Limited	06.02.2025	10.02.2025	Review
205	173/TT/2013, 111/TT/2015 (On remand), 33/RP/2016	Petition for approval of the transmission tariff of the Combined Assets of LILO of 400 kV S/C Vindhyachal-Korba transmission line and 400 kV D/C Gandhar-Hazira transmission line and 400/220 kV GIS Sub-station at Hazira and associated bays and 400 kV D/C Quad Moose transmission line from Mahan Thermal Power Plant-Sipat Pooling Sub-station and associated bays for the years 2012-13 and 2013-14 in the 2009-14 tariff period. Essar Power Transmission Company Limited	06.02.2025	10.02.2025	Transmission
204	160/MP/2025	Petition under Section 79(1)(c) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 41 and Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to Inter-State Transmission System) Regulations, 2022 inter alia seeking exercise of ‘Power to Relax’ and ‘Power to Remove Difficulty’ by the Commission to relax Regulation 12.5 of the GNA Regulations, 2022 and issue appropriate directions to CTUIL for developing the necessary transmission system augmentation as part of Common Transmission System/ part of Inter State Transmission System relaxing the compliance of Regulation 12.5 of GNA Regulations, 2022 by the Petitioner. AM Green Ammonia (India) Private Limited	06.02.2025	10.02.2025	Misc.
203	84/TD/2025	Application under Sub-Section (1) of Section 15 of the Electricity Act, 2003 for grant of Category IV licence for inter-state trading in electricity in India. KVK Energy & Infrastructure Private Limited	06.02.2025	10.02.2025	Licence
202	506/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 4.5 of the Power Purchase Agreement dated 28.6.2023 executed between AMP Energy Green Seventeen Private Limited and CESC Limited. AMP Energy Green Seventeen Private Limited	28.01.2025	07.02.2025	Misc.
201	435/MP/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Hon’ble Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. ACME Jodhpur Solar Power Private Ltd. and Anr.	28.01.2025	07.02.2025	Misc.
200	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 for 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 Limited	28.01.2025	07.02.2025	Misc.
199	223/MP/2023 along with IA No.53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1, SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	28.01.2025	07.02.2025	Misc.
198	386/MP/2023	Petition under Regulation 22 of the CERC (Terms and Conditions of Tariff) Regulations, 2019, read with Regulation 9 (4) of the CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2021, seeking condonation of delay of 22.5 months in declaring COD of Talaipalli Coal Mine and approval of input price of coal to end use generating station (Lara STPS) for the period from COD i.e. 1.10.2023 to 31.3.2024. NTPC Limited	28.01.2025	07.02.2025	Misc.
197	99/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Asset under Transmission System associated with Teesta (Stage-V) HEP in the Eastern Region. Power Grid Corporation of India Limited	29.01.2025	04.02.2025	Transmission
196	409/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking pointed out the execution /implementation of the order dated 18.1.2024 in Petition No. 27/MP/2022. SEIL Energy India Limited	29.01.2025	04.02.2025	Misc.
195	278/MP/2024	Petition under Regulation 29 (2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval and recovery of expenditure of Capital Spares consumed during the period from 01.04.2014 to 31.03.2019 NEEPCO	29.01.2025	04.02.2025	Misc.
194	245/MP/2021 with IA No. 41/2024	Petition or approval of input price of coal supplied from Dulanga mines for the period from COD, i.e., 1.10.2020 to 31.3.2024. NTPC	28.01.2025	04.02.2025	Misc.
193	243/MP/2024 along with IA Nos. 58/2024 & 79/2024, 309/MP/2024, 304/MP/2024 along with IA No.75/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing / setting – aside of the bill/ invoice dated 12.3.2024 issued by the Central Transmission Utility of India Limited (CTUIL) for alleged relinquishment compensation upon the Petitioner i.e. Adani Wind Energy Kutch One Limited, amongst other reliefs. Adani Wind Energy Kutchh One Limited, MEIL Anpara Energy Limited, Torrent Power Limited	29.01.2025	03.02.2025	Misc.
192	147/MP/2025	Petition under Section 79 and Section 94 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65-68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking issuance of appropriate order(s) /direction(s) in relation to 2×300 MW connectivity at Kurnool III Pooling Substation, State of Andhra Pradesh granted in favour of SAEL Industries Limited and consequent order(s). SAEL Industries Limited and Ors.	29.01.2025	03.02.2025	Misc.
191	259/MP/2024 along with IA No. 59/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ACME Cleantech Solutions Private Limited	28.01.2025	03.02.2025	Misc.
190	168/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines and this Commission’s order dated 17.9.2018 in Petition No. 77/MP/2016. Coastal Gujarat Power Limited	28.01.2025	03.02.2025	Misc.
189	153/MP/2025	Petition under Section 79(1)(f) of Electricity Act, 2003 seeking (i) quashing of supplementary invoice dated 15.11.2024 raised by NHPC Limited towards water tax (ii) directions to NHPC Limited restraining it from further raising supplementary bills for water tax upon UPPCL and uploading the same on PRAAPTI Portal and (iii) directions to Power Finance Corporation Limited/Grid Controller of India Limited to not regulate power with respect to UPPCL on account of default in payment of supplementary bill dated 15.11.2024. UPPCL and 4 others	29.01.2025	03.02.2025	Misc.
188	484/MP/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department, Mizoram	28.01.2025	03.02.2025	Misc.
187	137/GT/2024	Petition for determination of project-specific tariff for 100 MW (AC)/ 155.02 MWp (DC) Solar PV power plant with 40/120 MWh of Battery Storage at Rajnandgao, Chhattisgarh for a period of 25 years from Commercial Operation Date (COD) of the project. Solar Energy Corporation of India Limited	23.01.2025	03.02.2025	Generation
186	276/MP/2024 along with IA Nos. 99/2024 & 100/2024	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoices raised by the Respondent No. 1 on the Petitioner for being void, illegal and non-est, and seeking appropriate directions against the Respondent No. 1 to withdraw the invoices uploaded on the PRAAPTI portal and restraining it from issuing or uploading any further invoices on the said portal and from taking any coercive actions in furtherance of such invoices, including by way of seeking regulation of open access under the Electricity (Late Payment Surcharge and Related Matters) Rules, 2022. MSEDCL	16.01.2025	03.02.2025	Misc.
185	302/MP/2024	Petition filed under Regulations 20, 25 & 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 26(9) Of CERC (Terms and Conditions Of Tariff) Regulations, 2014 for the order dated 4.1.2024 passed by this Commission In Petition No. 21/GT/2021. PKCL	29.01.2025	03.02.2025	Misc.
184	289/MP/2024	Petition under Regulation 29 (2) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 for approval and recovery of expenditure of Capital Spares consumed during the period from 1.4.2014 to 31.3.2019. NEEPCO	29.01.2025	03.02.2025	Misc.
183	430/MP/2024	Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by the Tata Power Company Limited on account of non-supply of Electricity in terms of directions dated 20.2.2023 issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. PSPCL	28.01.2025	03.02.2025	Misc.
182	431/MP/2024	Petition under Section 79(1)(b) and (1)(f) of the Electricity Act, 2003 read with Electricity (Late Payment Surcharge) Rules, 2022 & amendment thereof for seeking adjudication of dispute qua HESCOMs’ illegal, unilateral decision to reschedule Petitioner’s dues as on 3.6.2022, contrary to Rule 5(2) of Electricity (Late Payment Surcharge) Rules, 2022. Adani Power Limited	28.01.2025	03.02.2025	Misc.
181	520/MP/2024	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Amendment to Regulation 13 of the Principal Regulations 2019 Clause (1a) for determination of trued up of Input Price of Coal of NLCIL’s Talabira Mines for the period from 1.4.2021 to 31.3.2024 as per the CERC (Terms and Conditions of Tariff) Second Amendment Regulations 2021. NLC India Limited	28.01.2025	03.02.2025	Misc.
179	205/MP/2024 along with IAs No. 49/2024 and 50/2024	Petition under Section 79 (b) and (f) of the Electricity Act, 2003 read with Article 9 of the PPA dated 29.4.2011 between ED-Goa and RGPPL, seeking adjudication of dispute regarding RGPPL’s demand of Rs. 92,38,48,877/- from ED, Goa. Electricity Department, Goa	28.01.2025	03.02.2025	Misc.
178	98/TT/2025, 11/TT/2025, 157/TT/2025, 158/TT/2025, 155/TT/2025, 81/TT/2025, 36/TT/2025, 38/TT/2025, 37/TT/2025, 32/TT/2025, 154/TT/2025 & 156/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the “Assets under Tala-Siliguri Transmission System” in the Eastern Region. Power Grid Corporation of India Limited	29.01.2025	03.02.2025	Transmission
177	242/MP/2024 along with IA No. 57/2024 216/MP/2024 along with IA No.66/2024 271/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/Invoices dated (i) 22.3.2024, (ii) 22.3.2024 and (iv) 2.4.2024 issued by the Central Transmission Utility of India Limited, cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long-Term Open Access / General Network Access quantum of 600 MW. Adani Renewable Energy Holding Seventeen Limited and Anr.	29.01.2025	02.02.2025	Misc.
176	67/MP/2021 along with IA Nos. 17/2021 and 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on the existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events Sprng Vayu Vidyut Private Limited and Anr.	29.01.2025	02.02.2025	Misc.
175	9/RP/2024	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited	29.01.2025	01.02.2025	Review
174	488/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreements dated 25.03.2011 & 19.12.2013 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to refund the excess trading margin charged in contravention of the CERC Trading Regulations, 2020 along with Late Payment Surcharge. Adhunik Power & Natural Resources Limited	29.01.2025	01.02.2025	Misc.
173	438/MP/2024	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 invoking this Commission’s Power to Relax and Power to Remove Difficulty to permit the inter-se utilisation and transfer of Connectivity and its associated rights between the Petitioner Nos. 2 and 3. Sprng Energy Private Limited and Ors.	29.01.2025	01.02.2025	Misc.
172	348/MP/2023	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	29.01.2025	01.02.2025	Misc.
171	294/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the Power Purchase Agreements dated 19.10.2020 between Avaada Sunrays Energy Pvt. Ltd. and NHPC Limited seeking declaration that (i) Change in Goods and Service Tax from 5% to 12% and 13.8%, respectively, w.e.f 1.10.2021 by way of GST Amendment Notifications dated 30.9.2021, and (ii) requirement of installation of bird diverters on overhead transmission lines in terms of the order dated 19.4.2021 issued by the Hon’ble Supreme Court W.P (C) No. 839 of 2019 qualifies as Change in Law events under Article 12 of the PPA and consequently, directions to NHPC Ltd. to compensate the Petitioner towards the additional expenditure incurred on account of the Change in Law events along with carrying cost. Avaada Sunrays Energy Private Limited	29.01.2025	01.02.2025	Misc.
170	292/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Article 17 of the power purchase agreements dated 25.11.2021 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on renewable energy equipment w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) dated 28.06.2017 vide Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 amounts to a ‘Change in Law’ event under Article 17 of the Power Purchase Agreements and to further direct the Respondents to pay compensation along with carrying cost towards additional amount incurred on account of increment in of 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 due continuation of Goods and Services Tax rate of 5% which was applicable till 30.09.2021. Talettutayi Solar Projects Nine Private Limited	29.01.2025	01.02.2025	Misc.
169	244/MP/2021 along with IA No. 30/2023	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	29.01.2025	01.02.2025	Misc.
168	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 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited	28.01.2025	01.02.2025	Misc.
167	429/MP/2024	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 Licence and other related matters) Regulations, 2024for creation of security interest by way of hypothecation, charge or assignment over rights, title, interest, claims, demands, benefits under, clearance, project documents (except fixed assets), agreements and approvals of Kohima- Mariani Transmission Limited in favour of the Debenture 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 the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited	28.01.2025	01.02.2025	Misc.
166	517/MP/2024	Petition seeking indulgence of this Commission invoking its regulatory and inherent powers under the applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 to issue appropriate order(s)/ direction(s) to the Respondent to immediately comply with the directions passed by the Commission dated 1.1.2024 in Petition No. 176/MP/2019 and pass consequential orders. Solairepro Urja Private Limited	28.01.2025	01.02.2025	Misc.
165	61/TL/2025	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, 2024 for grant of separate Transmission Licence for Augmentation of Transformation Capacity at KPS3 (GIS) S/s under Khavda Phase V Part B3 Scheme under Regulated Tariff Mechanism (RTM) route. Khavda IVA Power Transmission Limited	25.01.2025	01.02.2025	Licence (Transmission)
164	279/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of the Regulation 43(9), Regulation 45(5)(a)(v) & 45(5)(a)(vi) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. Damodar Valley Corporation	28.01.2025	01.02.2025	Misc.
163	73/TL/2025, 74/AT/2025	Application under Section 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited. Paradeep Transmission Limited	28.01.2025	01.02.2025	Licence (Transmission)
162	71/TL/2025, 72/AT/2025	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, 2024 with respect to grant of Transmission Licence to Khavda V-A Power Transmission Limited. Khavda V-A Power Transmission Limited	28.01.2025	01.02.2025	Licence (Transmission)
161	69/TL/2025, 70/AT/2025	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, 2024 with respect to grant of Transmission Licence to Bikaner B Power Transmission Limited. Bikaner B Power Transmission Limited	28.01.2025	01.02.2025	Licence (Transmission)
160	513/TL/2024, 514/AT/2024	Application under Section 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 License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Eastern Region Expansion Scheme -XXXIX Power Transmission Limited. ERES – XXXIX Power Transmission Limited	28.01.2025	01.02.2025	Licence (Transmission)
159	Addendum of 497/MP/2024 along with IA No. 104/2024	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 and Central Electricity Regulatory Commission (Grant of Connectivity, Long- Term Access and Medium-term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. THDC India Limited	13.01.2025	31.01.2025	Misc.
158	253/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent dated 14.1.2016 issued by BEST to Tata Power Trading Company Ltd. seeking directions for payment of late payment surcharge on account of delay by BEST in honouring the invoice(s) raised by Petitioner towards claiming additional expenditure incurred by it on account of increase in Clean Energy Cess (CEC) and interest thereupon. JIPTL	21.01.2025	29.01.2025	Misc.
157	418/MP/2024	Petition under Section 17(3) of the Electricity Act, 2003 seeking approval for sharing of corridor of 24.2 km of existing 400 k V S/C Kolar-Somanahally (Bangalore) Transmission Line with Karnataka Power Transmission Corporation Limited. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Misc.
156	250/TT/2024	Petition for approval of transmission tariff for the 2019-24 period for new T&D Elements, namely, 1) Burdwan GIS 2) 220 kV D/C Parulia-Burdwan Transmission Line 3) 2 Nos. 220 kV bay at Parulia Sub-station, and 4) 4th Power Transformer at Durgapur Sub-station in respect of “New Element of Damodar Valley Corporation” in the Eastern Region. Damodar Valley Corporation	23.01.2025	29.01.2025	Transmission
155	208/TT/2024	Petition for the determination of transmission tariff from the proposed COD to 31.3.2024 in respect of 1 no. 400 kV Bay at 765/400 kV Kurnool (New) Sub-station under “Implementation of 1 No. 400 kV Bay at 765/400 kV Kurnool (New) Sub-station in the Southern Region. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
154	185/TT/2024	Petition for determination of transmission tariff from the actual COD to 31.3.2024 for Asset-1: 765 kV Spare (1-ph) Reactor unit at 765 kV Chilakaluripeta Sub-station and Asset-2: Scheme to bypass NGR to use Switchable line reactor as Bus reactor at 765 kV Chilakaluripeta Sub-station in the Southern Region. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
153	184/TT/2024	Petition for the determination of transmission tariff from COD to 31.3.2024 in respect of two transmission assets under “Augmentation of Transformation Capacity at 400/220 kV Kurukshetra (PG) & Patiala (PG) Sub-station”. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
152	182/TT/2024	Petition for determination of transmission tariff from the proposed COD to 31.3.2024 for transmission assets: Asset-1: 4 Nos. 220 kV line bays at Khatkar (Jind) Sub-station for LILO of both circuits of 220 kV Jind HVPNL to PTPS D/C line at 400 kV PGCIL Khatkar (Jind) Sub-station and Asset-2: 2 Nos. 220 kV line bays at Naggal (Panchkula) Sub-station for 220 kV D/C line from 400 kV PGCIL (Panchkula) to proposed 220 kV Sub-station Sadhaura under “220 kV bays at 400 kV Sub-station PG Khatkar (Jind) and Naggal (Panchkula) Sub-station. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
151	159/TT/2024	Petition for determination of transmission tariff from the COD to 31.3.2024 for 10 Nos. OPGW assets under the “Establishment of Fiber Optic Communication System in the Western Region under Master Communication Plan (Additional Requirement)”. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
150	149/TT/2024	Petition for determination of transmission tariff from the COD to 31.3.2024 for 2 Nos. 400 kV line bays at Padghe (PG) GIS for termination of Padghe (PG)-Kharghar 400 kV D/C (quad) line under Western Region System Strengthening Scheme- XIX in the Western Region. Power Grid Corporation of India Limited	23.01.2025	29.01.2025	Transmission
149	422/MP/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	23.01.2025	29.01.2025	Misc.
148	269/MP/2024	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 65, 66 and 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 Seeking compensation for loss of Capacity Charge on account of Inadequate availability of Fuel/Gas in terms of Regulation 76 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 in respect of the Tripura Gas based Power Station. NEEPCO	23.01.2025	29.01.2025	Misc.
147	265/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.4 of the PPA executed between the NTPC Vidyut Vyapar Nigam Limited and Bangladesh Power Development Board, under back-to-back basis with DVC pursuant to PSA dated 6.9.2018 entered between DVC and NVVN for supply of 300 MW of power from DVC’s generating stations to BPDB. DVC	23.01.2025	29.01.2025	Misc.
146	54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	23.01.2025	29.01.2025	Misc.
145	227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. DVC	21.01.2025	29.01.2025	Misc.
144	346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. DVC Addendum Uploaded Dated:31-01-2025	21.01.2025	29.01.2025	Misc.
143	236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (3 x 660 MW) NTPC Limited	21.01.2025	29.01.2025	Misc.
142	2/GT/2024	Petition for approval of tariff of Nabinagar Super Thermal Power Station Stage-I (3x660 MW) for the period 2019-24. NTPC Limited	21.01.2025	29.01.2025	Generation
141	491/TL/2024, 492/AT/2024	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, 2024 with respect to grant of Transmission Licence to Rajasthan IV H1 Power Transmission Limited. Rajasthan IV H1 Power Transmission Limited	23.01.2025	29.01.2025	Licence (Transmission)
140	487/TL/2024	Petition 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, 2024 for amendment of existing RTM Transmission Licence to POWERGRID Bikaner Transmission System Limited to include transmission project "Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS” and “Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1×500 MVA ICT (9th)”. POWERGRID Bikaner Transmission System Limited	23.01.2025	29.01.2025	Licence (Transmission)
139	486/TL/2024	Petition 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, 2024 for amendment of existing RTM Transmission Licence to POWERGRID Ramgarh Transmission Limited to include transmission project “Augmentation of transformation Capacity at 400/220 kV Fatehgarh-III PS (Section-1) by 400/220 kV, 1×500 MVA ICT (5th)”. POWERGRID Ramgarh Transmission Limited	23.01.2025	29.01.2025	Licence (Transmission)
138	428/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Terms Access granted to the Petitioner pursuant to Long- Term Access Agreement dated 20.1.2022 or taking any other coercive measures and seeking consequent relief thereto. Inox Green Energy Services Limited	23.01.2025	29.01.2025	Misc.
137	425/MP/2024	Petition under Section 142 of the Electricity Act, 2003 against Central Transmission Utility of India Limited (CTUIL) for non-compliance of order dated 15.12.2022 passed in Petition No. 206/MP/2019. Punjab State Power Corporation Limited	23.01.2025	29.01.2025	Misc.
136	419/MP/2024	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between Ayana Renewable Power One Private Limited and Solar Energy Corporation of India Limited seeking relief on account of Change in Law event, viz., the increase in the rate of basic customs duty on import of solar inverters, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited	23.01.2025	29.01.2025	Misc.
135	65/MP/2024	Petition under Section 79 (1)(b) of the Electricity Act, 2003 seeking approval of the Commission for the Supplemental Power Purchase Agreements dated 28.02.2023. Haryana Power Purchase Centre and Ors.	23.01.2025	29.01.2025	Misc.
134	415/MP/2024	Petition under Section 79 of the Electricity Act 2003 read with Regulation 7 (1) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023 and Central Electricity Authority (Technical Standards for Connectivity to the Grid)) Regulations, 2007 and amendment thereof, seeking directions from the Hon'ble Commission to the Respondents regarding non-desirable performance of Inter-State Transmission System (ISTS) connected Renewable Energy (RE) Generating Stations during fault events leading to major generation loss and frequency dip and other associated matters. Northern Regional Load Despatch Centre	21.01.2025	28.01.2025	Misc.
133	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	13.01.2025	23.01.2025	Misc.
132	411/MP/2024	Petition under Section 17(3), read with Section 79 (1)(c), of the Electricity Act, 2003 seeking approval of the Commission for sale of the spare capacity of the optical ground wires (OPGW) owned by the Petitioners, grant of right of way for the transmission lines owned by the Petitioners for operation of such transferred OPGW to successful bidder and for installation and operation of additional OPGW, by successful bidder, at its own risk, reward and expense. Raipur Rajnandgaon-Warora Transmission Limited and 18 Others	21.01.2025	23.01.2025	Misc.
131	437/TL/2024	Petition 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, 2024 for grant of separate RTM Transmission Licence to POWERGRID Bhadla III Transmission Limited. Powergrid Bhadla III Transmission Limited	21.01.2025	23.01.2025	Licence (Transmission)
130	338/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the ‘Change in Law’ compensation payable to Dhariwal Infrastructure Limited for supplying 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited	21.01.2025	23.01.2025	Misc.
129	239/MP/2024 along with IA No.1360/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Enterprise Limited	21.01.2025	23.01.2025	Misc.
128	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 (AP 2) Private Limited and Anr.	21.01.2025	23.01.2025	Misc.
127	129/MP/2024	Petition under Section 79, 142 read with Section 146 and 149 of the Electricity Act, 2003 and Regulation 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondent No.1 for noncompliance of the order dated 30.10.2023 passed by the Commission in Petition No. 230/MP/2022. EID Parry (India) Limited	21.01.2025	23.01.2025	Misc.
126	91/MP/2018, 53/MP/2021 along with IA 26/2003 & 100/2023, 61/MP/2021 along with IA. 28/2021 & 42/2022, 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. KSKMPL	21.01.2025	23.01.2025	Misc.
125	151/MP/2024	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Sections 42, 47 and Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of CERC (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/ compliance of the Commission’s earlier Orders (in Petition Nos. 160/GT/2012, 7/GT/2016 & 251/GT/2017). Adani Power Limited	21.01.2025	23.01.2025	Misc.
124	417/MP/2024	Petition under Section 79 (1) (a) & 79 (1) (f) of The Electricity Act, 2003 Read with Regulation 65 of the CERC(Conduct of Business) Regulations, 2023 and Article 12 of Power Purchase Agreement Dated 24.8.2023, for approval of change in law and consequential determination of quantum and mechanism of compensation on account of change in law events. NTPC	21.01.2025	23.01.2025	Misc.
123	463/MP/2014 along with IA No. 40/2019, 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). APEDCL & ors, GMR Vemagiri Power Generation Limited	21.01.2025	23.01.2025	Misc.
122	9/RP/2015	Review under Section 94(f) read with Regulation 103(1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 7.5.2015 of the Central Electricity Regulatory Commission in Petition no. 68/MP/2013 in the matter of revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010- 11 to 2013-14. NLCIL	14.01.2025	23.01.2025	Review
121	247/MP/2024	Petition to adjudicate on the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to Declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. GVK Gautami Power Limited	06.01.2025	23.01.2025	Misc.
120	241/MP/2024	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking return of Payment of Order Instrument given under The Power Purchase Agreement dated 5.4.2019 entered into between the Petitioner and the Respondent No.1 for supply of power from its Wind Power Project. Boreas Renewable Energy Private Limited	21.01.2025	22.01.2025	Misc.
119	2/IA/2025 in 45/GT/2016 (on remand from APTEL), 3/IA/2025 in 243/GT/2017, 4/IA/2025 in 409/GT/2020	Determination of generation tariff for the period 2014-19 for Bongaigaon Thermal Power Station- Unit-I (750 MW) for the period from the anticipated COD of 21.3.2016 to 31.3.2019. (IA has been filed for seeking hearing of the Petition pursuant to the decision of APTEL dated 19.11.2024 in Appeal No. 137/2019.) NTPC	07.01.2025	22.01.2025	Misc.
118	413/MP/2024	Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking grant of additional time period for compliance of ownership structure of Petitioner in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange of India Limited	21.01.2025	22.01.2025	Misc.
117	380/MP/2023	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 11 of the Power Purchase Agreement dated 1.6.2022 executed between the parties. NTPC Renewable Energy Limited	21.01.2025	22.01.2025	Misc.
116	217/MP/2024	Petition under Section 63 and Sections 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for allowing 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 in terms of the liberty granted vide Order dated 11.03.2023 passed by this Hon’ble Commission in Petition No. 333/MP/2019. Powergrid NM Transmission Co. Ltd.	21.01.2025	22.01.2025	Misc.
115	91/MP/2024	Petition under section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	21.01.2025	22.01.2025	Misc.
114	497/MP/2024 along with IA No. 104/2024	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 and Central Electricity Regulatory Commission (Grant of Connectivity, Long- Term Access and Medium-term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. THDC India Limited	13.01.2025	22.01.2025	Misc.
113	519/MP/2024, Dy. No. 1300/2024, Dy. No. 40/2025, Dy. No.33/2025, Dy. No. 29/2025, Dy. No. 25/2025, Dy. No. 22/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with CERC (Conduct of Business) Regulations, 2023 and Article 12 of the PPA dated 14.6.2022 seeking in principle declaration that the Working Group Report, 2022 is a change in law event. ReNew Surya Vihaan Private Limited , Ayana Renewable Power Three Private Limited, ACME Dhaulpur Powertech Private Limited & Anr , ACME Raisar Solar Energy Private Limited and Anr., Megasolis Renewables Private Limited, Mega Suryaurja Private Limited	16.01.2025	21.01.2025	Misc.
112	202/MP/2023, 272/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 236/MP/2023, 98/MP/2024	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Azure Power Maple Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., NTPC Green Energy Limited , Tata Power Renewable Energy Limited, Ayana Renewable Power Six Private Limited, Talettutayi Solar Projects Nine Private Limited, Solar Energy Jaisalmer Two Private Limited, ReNew Surya Aayan Private Limited, Adani Wind Energy Kutchh Six Limited	16.01.2025	21.01.2025	Misc.
111	153/MP/2024	Petition under 79 (1) (f) of the Electricity Act, 2003 seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events under Article 17 of the Power Purchase Agreements (PPA) dated 25.11.2021 executed between the NTPC REL and the Respondents and seeking an extension of the scheduled commercial operation date under Article 2.2 (b) and Article 2.4 (c) of the PPAs and revision of tariff. NTPC Renewable Energy Limited	16.01.2025	21.01.2025	Misc.
110	436/TL/2024	Petition 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, 2024 for grant of separate RTM Transmission Licence to POWERGRID Vataman Transmission Limited. POWERGRID Vataman Transmission Limited	16.01.2025	20.01.2025	Licence (Transmission)
109	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 12 of the Transmission Service Agreement dated 23.04.2019, seeking compensation on account of change in law events, and other consequential reliefs related to Bhuj-II Transmission Limited. POWERGRID Bhuj Transmission Limited	16.01.2025	20.01.2025	Misc.
108	371/MP/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. Jade Hybren Private Limited	16.01.2025	20.01.2025	Misc.
107	364/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking in-principle approval for installation of Flue Gas Desulphurisation (‘FGD’) in 2 x 270 MW Thermal Power Plant of Adhunik Power and Natural Resources Limited in compliance with Revised Emission Standards issued by the Ministry of Environment Forest and Climate Change as events of Change in Law. Adhunik Power & Natural Resources Limited	16.01.2025	20.01.2025	Misc.
106	322/TL/2024	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 License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NREGS-I Power Transmission Limited	16.01.2025	20.01.2025	Licence (Transmission)
105	82/MP/2025 along with IA No.7/2025	Petition under Section 79 of the Electricity Act read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation in implementing Regulation 24(2) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 with respect to Unit 2 (350 MW) of Thermal Power Plant of the Petitioner at Sahajbahal, Jharsuguda in the State of Orissa. JSW Energy (Utkal) Limited	16.01.2025	20.01.2025	Misc.
104	67/MP/2021 along with IA Nos. 17/2021 and 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on the existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events Sprng Vayu Vidyut Private Limited and Anr.	16.01.2025	20.01.2025	Misc.
103	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. Punjab State Power Corporation Limited	16.01.2025	20.01.2025	Misc.
102	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Ltd.	16.01.2025	20.01.2025	Misc.
101	74/GT/2024, 130/GT/2014	Approval of Tariff of Barh Super Thermal Power Station Stage-II (1320 MW) for the period 2019-24. NTPC Limited	16.01.2025	20.01.2025	Generation
100	223/MP/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. NLCIL	14.01.2025	20.01.2025	Misc.
99	9/RP/2015	Review under Section 94(f) read with Regulation 103(1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 7.5.2015 of the Central Electricity Regulatory Commission in Petition no. 68/MP/2013 in the matter of revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010- 11 to 2013-14. NLCIL	14.01.2025	20.01.2025	Review
98	331/MP/2024	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited	14.01.2025	17.01.2025	Misc.
97	330/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 and 2.3.1(7) of the CERC (Indian Electricity Grid Code) Regulations, 2010, read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023. Powerica Limited	14.01.2025	17.01.2025	Misc.
96	32/RP/2024	Review of the Commission’s order dated 22.11.2022 in Petition No. 110/MP/2019. Haryana Power Purchase Centre	14.01.2025	17.01.2025	Review
95	16/RP/2023, 24/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. GRIDCO Limited, NTPC	14.01.2025	17.01.2025	Review
94	20/RP/2023	Petition for review of the order dated 17.4.2023 in Petition No. 698/GT/2020 (Truing-up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period 2014-19). GRIDCO Limited	14.01.2025	17.01.2025	Review
93	12/RP/2024	Review of the Commission’s order dated 11.1.2024 in Petition No.391/GT/2020 in the matter of revision of tariff for the period 2014-19 in respect of Farakka Super Thermal Power Station Stage-III (500 MW). GRIDCO Ltd.	14.01.2025	17.01.2025	Review
92	10/RP/2024	Review of the Commission’s order dated 11.1.2024 in Petition No.391/GT/2020 in the matter of revision of tariff for the period 2014-19 in respect of Farakka Super Thermal Power Station Stage-III (500 MW). NTPC Ltd.	14.01.2025	17.01.2025	Review
91	6/RP/2024	Petition for review of the Order dated 8.12.2023 in Petition No. 223/GT/2021. NHPC Limited	14.01.2025	17.01.2025	Review
90	409/MP/2024	Petition under Section 79 of the Electricity Act, 2003 seeking execution /implementation of the order dated 18.1.2024 in Petition No. 27/MP/2022. SEIL Energy India Limited	13.01.2025	17.01.2025	Misc.
89	344/MP/2024	Petition under section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to Respondent no.1 for release of the outstanding dues on the sum of Rs.9,87,42,476/- as on 31.3.2023 on the delayed payments made to the Petitioner under energy bills for the period from August, 2020 to March, 2023. NHDC Ltd.	13.01.2025	17.01.2025	Misc.
88	336/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest. SEIL Energy India Limited	13.01.2025	17.01.2025	Misc.
87	335/MP/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with the provisions of PPA dated 26.12.2005 and the Tariff Regulations of CERC – seeking to continue the pricing of coal for the from 1.4.2019 to 31.5.2020 as modified by order dated 13.1.2023 in Petition No. 155/MP/2019, and to pass on the benefit from sale of fly ash and coal. Power Company of Karnataka Limited and 5 others	13.01.2025	17.01.2025	Misc.
86	361/MP/2024	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Articles 15.2.2, 15.2.3 and 15.3.2 of the Transmission Service Agreement dated 2.8.2023 seeking approval for creation of security interest over the assets of the Petitioner in favour of Axis Trustee Services Limited, the Security Trustee for the Lender. Fatehgarh IV Transmission Limited	14.01.2025	17.01.2025	Misc.
85	329/MP/2024 along with IA (Diary) No. 26/2025	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking reimbursement of the RLDC/ SLDC Charges from the Respondent and compensation on account of Change in Law event namely introduction of Composition User Fee. Adhunik Power and Natural Resources Limited	14.01.2025	17.01.2025	Misc.
84	327/MP/2024	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of 'abolition of Safeguard Duty w.e.f. 30.07.2021’ as a 'Change in Law' event and seeking compensation amounting to Rs. 91,82,07,956.11 (Rupees Ninety-One Crore Eighty-Two Lakh Seven Thousand Nine Hundred and Fifty-Six and paisa eleven Only only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty. Chhattisgarh State Power Distribution Co. Ltd.	14.01.2025	17.01.2025	Misc.
83	307/MP/2023 along with IA No. 48/2024	Petition under Section 79(1)(f) for adjudication of dispute on the issue of Payment of Interest on Delayed Payment by the Respondent. Shree Cement Limited	14.01.2025	17.01.2025	Misc.
82	237/MP/2023	Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 for recovery of – Late Payment Surcharge under the Power Purchase Agreement dated 01.11.2013 (for non-payment as also belated payment of capacity charges) and carrying cost. DB Power Limited	14.01.2025	17.01.2025	Misc.
81	269/MP/2018 along with IA Nos. 22 & 26 of 2024	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission’s direction and dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	13.01.2025	17.01.2025	Misc.
80	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA No. 38/2023, 246/MP/2022 along with IA No. 8/2023, 56/MP/2023, 185/MP/2023, 205/MP/2023	Petition under Sections 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication of disputes and for directions to supply electricity under the contracted capacity of 1805 MW under the Power Purchase Agreement dated 22.04.2007 between Tata Power and GUVNL; compensation/damages for short-supply/nonsupply; and for consequential reliefs including refund. Gujarat Urja Vikas Nigam Limited, Punjab State Power Corporation Limited, Uttar Haryana Bijli Vitran Nigam Limited and Anr., Maharashtra State Electricity Distribution Co. Ltd., Jaipur Vidyut Vitran Nigam Limited and Ors., Tata Power Company Limited	14.01.2025	17.01.2025	Misc.
79	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 (AP 2) Private Limited	14.01.2025	17.01.2025	Misc.
78	IA No. 95/2024 in 132/MP/2024	Petition under Section 79 read with Section 38 of the Electricity Act, 2003 and Regulations 4.1 and 5.6 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter- State Transmission System) Regulations, 2022. Reliance Industries Limited	07.01.2025	17.01.2025	Misc.
77	34/RP/2024 along with IA No. 96/IA/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) 2023, seeking review of order dated 18.5.2024 passed in Petition No. 5/MP/2022. Himachal Pradesh Power Transmission Corporation Limited	14.01.2025	17.01.2025	Review
76	33/RP/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) 2023, seeking review of order dated 23.9.2024 passed in Petition No. 328/TT/2023. Power Grid Corporation of India Limited	14.01.2025	17.01.2025	Review
75	332/MP/2024	Petition under Section 79(1) (c) read with Section 79(1) (h) of the Electricity Act, 2003 read with Regulations 20 and 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2009 read with Regulation 4 of the Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006 and Regulation 4.2 of the Rajasthan State Grid Code, 2008 seeking refund of amounts paid for over-drawl against collective transactions. Rajasthan Steel Chambers	14.01.2025	16.01.2025	Misc.
74	71/MP/2021	Petition seeking directions to the Respondents for clearing the outstanding bills from August, 2011 to December, 2012 along with interest. NILE Limited	14.01.2025	16.01.2025	Misc.
73	67/MP/2021 along with IA Nos. 17/2021 and 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on the existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events Sprng Vayu Vidyut Private Limited and Anr.	14.01.2025	16.01.2025	Misc.
72	31/RP/2024	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 and Order XLVII Rule 1 of the Code of Civil Procedure, 1908 Chhattisgarh State Power Distribution Co. Ltd.	14.01.2025	16.01.2025	Review
71	493/AT/2024, 494/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). South Olpad Transmission Limited	13.01.2025	16.01.2025	Adoption
70	490/AT/2024, 489/TL/2024	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Jam ' Khambhaliya Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Jam Khambhaliya Transmission Limited	13.01.2025	16.01.2025	Adoption
69	360/MP/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 64 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment/modification in the Central Electricity Regulatory Commission (Communication System for Inter-State Transmission of Electricity) Regulations, 2017 and the Procedure on Centralized Supervision for Quick Fault Detection and Restoration of Communication System, Maintenance and Testing of ISTS Communication System” and Guidelines on Availability of Communication System” approved by the Commission vide orders dated 19.1.2024 in Petition No. L-1/210/216/CERC. Central Transmission Utility of India Limited	13.01.2025	16.01.2025	Misc.
68	313/TL/2024, 316/TL/2024, 317/TL/2024	Application under Section 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, 2024 with respect to grant of Transmission Licence to Rajasthan IV E Power Transmission Limited. Rajasthan IV E Power Transmission Limited	13.01.2025	16.01.2025	Licence (Transmission)
67	210/MP/2023	Petition under Section 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association (EPTA) and Ors.	13.01.2025	16.01.2025	Misc.
66	42/MP/2024 along with IA Nos. 14/2024 and 69/2024	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions. JSW Renew Energy Limited	13.01.2025	16.01.2025	Misc.
65	41/MP/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity. Solar Power Developers Association	13.01.2025	16.01.2025	Misc.
64	90/GT/2023	Petition under section 79(1)(f) read with Sections 79(1)(b) and 79 (1)(k) of the Electricity Act, 2003 for approving and allowing the completed capital cost incurred by the Petitioner. Spectrum Power Generation Limited	14.11.2024	15.01.2025	Generation
63	362/MP/2024	Petition under Section 79 of Electricity Act, 2003 for execution of the Order dated 09.05.2013 passed by this Commission in Petition no. 14/MP/2011 and initiation of proceeding/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 respondent for non-compliance of the Order dated 09.05.2013 passed in petition no. 14/MP/2011. Rajasthan Rajya Vidyut Prasaran Nigam Limited	13.01.2025	15.01.2025	Misc.
62	303/MP/2024	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 28.02.2019 executed between Udupi Kasargode Transmission Limited and its Long-Term Transmission Customers inter alia seeking in-principle approval/ declaration recognizing the Change in Law and Force Majeure events that impacted the implementation of the Project and the Petitioner’s right to consequential relief. Udupi Kasargode Transmission Limited	13.01.2025	15.01.2025	Misc.
61	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 (AP 2) Private Limited and Anr.	13.01.2025	15.01.2025	Misc.
60	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	13.01.2025	15.01.2025	Misc.
59	173/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.04.2019 executed between WRSS XXI (A) Transco Limited and the LTTCs - Adani Green Energy (MP) Limited, Adani Green Energy Limited and Netra Wind Pvt. Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. WRSS XXI(A) Transco Limited	13.01.2025	15.01.2025	Misc.
58	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 (Aravalli Power Station) to Daulatabad owned, operated, and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited and Ors.	13.01.2025	15.01.2025	Misc.
57	263/MP/2024	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, as well as the order of this Commission dated 13.8.2021 in Petition No. 6/SM/ 2021 and Order dated 8.1.2024 in Petition No. 261/MP/2022, seeking approval of the final capital cost of the De-NOx system and the Auxiliaries and determination of the supplementary tariff on account of the same. Dhariwal Infrastructure Limited	07.01.2025	13.01.2025	Misc.
56	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to Gujarat Urja Vikas Nigam Ltd. to make payment of certain amounts unilaterally deducted/ withheld from the Monthly Invoices and Debit Note/ Supplementary Invoices raised by JITPL Jindal India Thermal Power Limited	07.01.2025	13.01.2025	Misc.
55	80/MP/2024	Petition under Section 79(1)(b), 79(1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of claims towards cost of Fly Ash Transportation and Carrying Cost for the Change in law claims allowed in favour of the Petitioner and claim for Evacuation Facility Charges in terms of the provisions of PPA dated 26.2.2014 as amended on 23.1.2018; PPA dated 27.11.2013 and PPA dated 31.7.2012 as amended from time to time. KSKMPL	07.01.2025	13.01.2025	Misc.
54	279/MP/2024	Petition to adjudicate on the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to Declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. DNH & DD Power Distribution Company Limited	06.01.2025	13.01.2025	Misc.
53	173/TT/2013, 111/TT/2015, 33/TT/2016 (On Remand)	Petition for approval of the transmission tariff of the Combined Assets of LILO of 400 kV S/C Vindhyachal-Korba transmission line and 400 kV D/C Gandhar-Hazira transmission line and 400/220 kV GIS Sub-station at Hazira and associated bays and 400 kV D/C Quad Moose transmission line from Mahan Thermal Power Plant-Sipat Pooling Sub-station and associated bays for the years 2012-13 and 2013-14 in the 2009-14 tariff period. Essar Power Transmission Company Limited	06.01.2025	13.01.2025	Transmission
52	152/MP/2024	Petition under Section 79, 66 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2010 seeking direction for issuance of Renewable Energy Certificates for the period FY 2019-20, FY 2020-21 and FY 2021-22. Himachal Pradesh State Electricity Board Limited	07.01.2025	12.01.2025	Misc.
51	111/MP/2024, 112/MP/2024, 15/RP/2024, 16/RP/2024	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 ReNew Solar Power Pvt. Ltd. & Anr.	07.01.2025	12.01.2025	Misc.
50	4/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for assets under “System Strengthening Scheme in Roorkee in Northern Region”. Power Grid Corporation of India Limited	07.01.2025	12.01.2025	Transmission
49	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/ ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	07.01.2025	12.01.2025	Misc.
48	220/MP/2024 along with IA No.53/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of dispute qua PCKL/Karnataka ESCOMs’ illegal unilateral withholding of energy charges payable to Adani Power Limited for the months of June and July 2021. Adani Power Limited	07.01.2025	12.01.2025	Misc.
47	225/TL/2024	Petition under Section-14 & 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, 2024 for Grant of separate Transmission License for Augmentation of 2x500 MVA, 400/230kV transformation capacity (3rd & 4th ICTs) at Karur PS and Implementation of 1 no. of 230kV line bay at Karur 400/230kV PS for interconnection of REGS of M/s Nannai Solar Park Pvt. Ltd. on Regulated Tariff Mechanism (RTM) route. Karur Transmission Limited	07.01.2025	12.01.2025	Licence (Transmission)
46	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 Limited 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 and Anr.	07.01.2025	12.01.2025	Misc.
45	402/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1000 MW Wind-Solar Hybrid Power Projects connected to the inter-State Transmission System and selected through competitive bidding process as per the Guideline dated 21.8.2023 of the Ministry of Power, Government of India as amended from time to time. NTPC Limited	07.01.2025	12.01.2025	Adoption
44	478/TL/2024	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited. POWERGRID Bikaner Neemrana Transmission Limited	06.01.2025	12.01.2025	Licence (Transmission)
43	280/MP/2024	Petition under Section 79(1)(c),(f) and (k) of the Electricity Act, 2003 and other applicable provisions thereof read with Long Term Access Agreement dated 1.2.2021 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking extension of Long-Term Access start date on account of the Force Majeure events and consequential reliefs arising therefrom. Essel Saurya Urja Company of Rajasthan Limited	06.01.2025	12.01.2025	Misc.
42	330/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for three numbers assets under “System Strengthening Scheme in the Northern Region–XXXVII” (NRSS-XXXVII). Power Grid Corporation of India Limited	06.01.2025	12.01.2025	Misc.
41	350/MP/2024 along with IA Nos. 101 & 103/2024	Petition under Section79(1)(c), 79(1)(f) of the Electricity Act, 2003 read with Regulations 41, 42, 44 of the Central Electricity Regulatory Commission (Connectivity and Generation Network Access to the Inter-State Transmission System) Regulations, 2022 and amendments thereof read with Clause 56 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking deferment of effective date of General Network Access of 100 MW; alternatively, seeking additional 100 MW GNA through intra-State transmission system of State Transmission Utility connected to the ISTS till the completion of the commissioning of the overhead line by the Petitioner. India Power Corporation Limited	06.01.2025	12.01.2025	Misc.
40	404/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects (Solar-2) Anywhere in India under Tariff-Based Competitive Bidding. SJVN Limited	07.01.2025	12.01.2025	Adoption
39	453/TT/2024, 479/TT/2024, 480/TT/2024, 481/TT/2024, 495/TT/2024, 7/TT/2025, 8/TT/2025, 76/TT/2025, 9/TT/2025, 10/TT/2025 & 5/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset: 400 kV D/C Gorakhpur- Lucknow transmission line along with its associated bays; and 30% FSC on 400 kV D/C Gorakhpur-Lucknow transmission line at Lucknow along with bays under “Northern Region System Strengthening Scheme-X” in the Northern Region. Power Grid Corporation of India Limited	07.01.2025	12.01.2025	Transmission
38	420/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-1) Anywhere in India under Tariff-Based Competitive Bidding. SJVN Limited	07.01.2025	12.01.2025	Adoption
37	423/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System being established by Jamnagar Transmission Limited. Jamnagar Transmission Limited	06.01.2025	12.01.2025	Adoption
36	427/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System being established by Navinal Transmission Limited. Navinal Transmission Limited	06.01.2025	12.01.2025	Adoption
35	477/TL/2024	Petition 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, 2024 for grant of separate RTM Transmission License to POWERGRID Neemuch Transmission System Limite POWERGRID Neemuch Transmission System Limited	06.01.2025	12.01.2025	Licence (Transmission)
34	279/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of the Regulation 43(9), Regulation 45(5)(a)(v) & 45(5)(a)(vi) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. Damodar Valley Corporation	06.01.2025	09.01.2025	Misc.
33	128/GT/2024	Petition for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Limited	26.12.2024	09.01.2025	Generation
32	256/MP/2023	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 23.04.2019 executed between Lakadia-Vadodara Transmission Project Limited/Petitioner and its Long-Term Transmission Customers and Sections 61 and 63 of the Electricity Act, 2003 seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner's transmission project, and consequent adjustment in the monthly transmission charges. Lakadia-Vadodara Transmission Project Limited	06.01.2025	08.01.2025	Misc.
31	288/MP/2024	Petition under section 79(1)(c), (f), and (k) 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 adjudication of disputes related to the return of energy due to the Petitioner from the Respondent in terms of the letter of intent dated 23.3.2022. Himachal Pradesh State Electricity Board Limited	06.01.2025	08.01.2025	Misc.
30	287/MP/2024	Petition under section 79(1)(c), (f), and (k) 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 adjudication of disputes related to the return of energy due to the Petitioner from the Respondent in terms of the letter of intent dated 23.03.2022. Himachal Pradesh State Electricity Board Limited	06.01.2025	08.01.2025	Misc.
29	277/MP/2024	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 Green Real Time Market (G-RTM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	06.01.2025	08.01.2025	Misc.
28	264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/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 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. Adhunik Power and Natural Resources Limited	06.01.2025	08.01.2025	Misc.
27	35/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and amendments thereof praying before this Hon’ble Commission to exercise its powers to “Remove Difficulty” arising out of the operation of the said Regulations. ReNew Surya Vihaan Private Limited	06.01.2025	08.01.2025	Misc.
26	174/MP/2024	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking to supply its quota of 62.5MW of power capacity in terms of the PPA dated 20.8.2019 and PSA dated 17.06.2019. BSES Yamuna Power Limited	30.12.2024	06.01.2025	Misc.
25	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Limited	06.11.2024	06.01.2025	Misc.
24	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 Ltd.	26.12.2024	06.01.2025	Generation
23	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA No. 38/2023, 246/MP/2022 along with IA No. 8/2023, 56/MP/2023, 185/MP/2023, 205/MP/2023	Petition under Sections 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication of disputes and for directions to supply electricity under the contracted capacity of 1805 MW under the Power Purchase Agreement dated 22.04.2007 between Tata Power and GUVNL; compensation/damages for short-supply/nonsupply; and for consequential reliefs including refund. Gujarat Urja Vikas Nigam Limited, Punjab State Power Corporation Limited, Uttar Haryana Bijli Vitran Nigam Limited and Anr., Maharashtra State Electricity Distribution Co. Ltd., Jaipur Vidyut Vitran Nigam Limited and Ors., Tata Power Company Limited	03.01.2025	06.01.2025	Misc.
22	191/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 07.12.2016 as a change in law event within the meaning of Article 10 of the above PPA. RKMPPL	30.12.2024	03.01.2025	Misc.
21	190/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private Limited and the Uttar Pradesh Power Corporation Limited, seeking compensation on account of the occurrence of change in law events as enumerated under Article 10 of the above PPA. RKMPPL	30.12.2024	03.01.2025	Misc.
20	125/MP/2024 along with IA No. 21/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Regulation 17 of the CERC (Terms and Conditions of Tariff), Regulations, 2019--Interlocutory Application seeking interim order staying the demand raised by the Respondent NTPC vide invoice dated 22.12.2023 and restrain the Respondent from raising invoices on the Petitioner/ Applicant in rests of Dadri-I Plant for the period from 1.12.2020 onwards. NDMC Ltd	30.12.2024	03.01.2025	Misc.
19	500/MP/2024	Petition under section 17 (1) and 17(3) of electricity act, 2003 for amalgamation/merger of POWERGRID Bhadla III Transmission Limited, POWERGRID Ramgarh II Transmission Limited, POWERGRID Beawar Dausa Transmission Limited, POWERGRID Bikaner Neemrana Transmission Limited, POWERGRID Sikar Khetri Transmission Limited and POWERGRID Vataman Transmission Limited and assignment/ transfer of transmission licences pursuant to amalgamation/merger. POWERGRID Bhadla III Transmission Limited & 5 Ors.	30.12.2024	02.01.2025	Misc.
18	469/MP/2024, 252/MP/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs.Gujarat Urja Vikas Nigam Limited, Adani Power Limited	30.12.2024	02.01.2025	Misc.
17	439/MP/2024	Petition under Section 17 (1) and 17(3) of Electricity Act, 2003 (‘the Act’) for amalgamation/merger of Powergrid Khavda II-B Transmission Limited, Powergrid Khavda RE Transmission System Limited, Powergrid KPS2 Transmission System Limited, Powergrid KPS3 Transmission Limited, Powergrid ERWR Power Transmission Limited, Powergrid Raipur Pool Dhamtari Transmission Limited, Powergrid Dharamjaigarh Transmission Limited, Powergrid Bhadla Sikar Transmission Limited, Powergrid Ananthpuram Kurnool Transmission Limited, Powergrid Neemrana Bareilly Transmission Limited, Powergrid Koppal Gadag Transmission Limited, Powergrid Bidar Transmission Limited and Powergrid Khavda II-C Transmission Limited and assignment/ transfer of Transmission Licences pursuant to amalgamation/merger. POWERGRID Khavda II-B Transmission Limited & 12 Ors.	30.12.2024	02.01.2025	Misc.
16	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	30.12.2024	02.01.2025	Misc.
15	325/MP/2024 along with IA Nos. 78/2024 and 105/2024	Petition under Sections 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 appropriate reliefs with regard to extension of scheduled commission date and stay of any coercive measures. Khandukhal Rampura Transmission Limited	30.12.2024	02.01.2025	Misc.
14	319/AT/2024, 322/TL/2024	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Tariff discovered pursuant to tariff based competitive bidding with respect to development and operation of “North-Eastern Region Generation Scheme-I (NERGS-I)”. NREGS-I Power Transmission Limited	30.12.2024	02.01.2025	Adoption
13	313/TL/2024, 316/TL/2024, 317/TL/2024	Application under Section 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, 2024 with respect to grant of Transmission Licence to Rajasthan IV E Power Transmission Limited. Rajasthan IV E Power Transmission Limited	30.12.2024	02.01.2025	Licence (Transmission)
12	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	30.12.2024	02.01.2025	Misc.
11	362/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in KTPS Units 1&2 (2 X 500 MW) of DVC in compliance of Revised Emission Standard. DVC	27.12.2024	02.01.2025	Misc.
10	361/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in Bokaro-A Thermal Power Station (1x500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	27.12.2024	02.01.2025	Misc.
9	78/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in RTPS U#1&2 (2x600 MW) of DVC in compliance of Revised Emission Standards. DVC	30.12.2024	02.01.2025	Misc.
8	342/AT/2024, 343/TL/2024	Petition under Section 63 of the Electricity Act, 2003, for adoption of transmission charges with respect to the Transmission System being established by Bhadla-III & Bikaner-III Transmission Limited. Bhadla-III & Bikaner-III Power Transmission Limited	30.12.2024	01.01.2025	Adoption
7	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	30.12.2024	01.01.2025	Misc.
6	324/TL/2024	Application under Section 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, 2024 with respect to grant of Transmission Licence to Beawar-Mandsaur Transmission Limited. Beawar – Mandsaur Transmission Limited	30.12.2024	01.01.2025	Licence (Transmission)
5	306/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for in-principle approval qua occurrence of Change in Law events in terms of Article 12 of the Power Purchase Agreements executed by the Petitioner with Solar Energy Corporation of India Limited (SECI), amongst other reliefs. Greenko AP01 IREP Private Limited	30.12.2024	01.01.2025	Misc.
4	246/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner’s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited. Reliance Industries Limited	30.12.2024	01.01.2025	Misc.
3	244/MP/2021 along with I.A. No. 30/IA/2023	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	30.12.2024	01.01.2025	Misc.
2	196/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Regulations 1.5(iv), 5.2(u) and 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulations 49(1)(f)(iii), 49(3)(a)(A)(ii)(III), 49(3)(a)(A)(iii)(II) and 56(k) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 seeking directions to State Load Dispatch Centre to implement the Must Run status accorded to the Petitioner’s Solar Power Project in letter and spirit and to compensate the Petitioner for generation loss for unlawful and arbitrary curtailment of generation from Petitioner’s Solar Project. Solairepro Urja Private Limited	30.12.2024	01.01.2025	Misc.
1	216/TT/2020 (on remand from APTEL)	Petition for truing up of the transmission tariff of the 2014-19 period and determination of tariff of the 2019- 24 tariff period of the transmission system constructed, maintained and operated by Adani Transmission (India) Limited vide Licence No. 20/Transmission/2013/CERC. Adani Transmission (India) Limited	30.12.2024	01.01.2025	Transmission