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कार्यवाही के अभिलेख (आरओपी) - 2026

Sl.No.	Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
1785	442/TT/2026	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 the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 for the establishment of 220 kV line bays (GIS) at the 400/220 kV Prithla Substation. Gurgaon Palwal Transmission Limited	13.10.2026	16.10.2026	Transmission
1784	400/TT/2026	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 the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 for the transmission scheme titled “Augmentation of transformation capacity at 400/220 kV Koppal PS in Karnataka by 1x500 MVA, 400/220 kV ICT (6th)”. Koppal-Narendra Transmission Limited	13.10.2026	16.10.2026	Transmission
1783	633/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 Transmission System associated with Faridabad Gas Based Combined Cycle Power Project 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	13.10.2026	16.10.2026	Transmission
1782	487/TT/2026	Petition under Section 62, read with Sections 79(1)(c) and 79(1)(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 the determination of the transmission tariff from the Date of Commercial Operation (COD) up to 31.3.2029 for the transmission scheme titled “Augmentation of transformation capacity at 400/220 kV Gadag PS in Karnataka by 1x500 MVA, 400/220 kV ICT (6th)”, implemented under the Regulated Tariff Mechanism. Gadag Transmission Limited	13.10.2026	16.10.2026	Transmission
1781	478/TT/2026	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 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 “Extension of Bawana-Mandola 400 kV D/C (Quad) LILO section from Maharani Bagh/ Gopalpur up to Narela S/S along with associated bays so as to form Maharani Bagh-Narela 400 kV D/C (Twin HTLS) and Maharani Bagh-Gopalpur-Narela 400 kV D/C (Twin HTLS) Lines” under “Transmission System Strengthening Scheme for Evacuation of Power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II, Part-G1” in the Northern Region. Power Grid Corporation of India Limited	13.10.2026	16.10.2026	Transmission
1780	275/TT/2026, 243/TT/2026, 209/TT/2026 and 69/TT/2026	Petition for the determination of the transmission tariff for the 2024-29 period for the asset under “Eastern Region Expansion Scheme - XXXII (ERES-XXXII)” 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	13.10.2026	16.10.2026	Transmission
1779	90/TT/2026	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, 2024 for the determination of the transmission tariff for the 2024-29 period for the assets under “Western Region Expansion Scheme-XXV” in the Western Region. Power Grid Corporation of India Limited	13.10.2026	16.10.2026	Transmission
1778	87/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-1: One No. 500 MVA 400/220 kV Transformer along with associated bays at NP Kunta Sub-Station, Asset-2: Two Nos. 220 kV Line bays (Bay No 210 & 212) at NP Kunta Sub-station and Asset-3: Two Nos 220 kV Line bays (Bay No 209 & 211) at NP Kunta Sub-station under Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III). Power Grid Corporation of India Limited	13.10.2026	16.10.2026	Transmission
1777	18/RP/2025 in 353/TT/2023	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2023. Karnataka Power Transmission Corporation Limited	13.10.2026	15.10.2026	Review
1776	Diary No. 773/2026	Petition under Sections 79(1)(c) and (k) 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 relaxation of the timeline stipulated under Regulation 5.2(e) for furnishing the Connectivity Bank Guarantees pursuant to the in-principle intimations dated 14.9.2026 bearing Ref. Nos. CTU/NR/Conn/INT2A/2200003250, CTU/NR/Conn/INT2A/2200003257, CTU/NR/Conn/INT2A/2200003261, CTU/NR/Conn/INT2A/2200003263, issued to Eden Renewable Alma Private Limited, Eden Renewable Bercy Private Limited, Eden Renewable Cadet Private Limited and Eden Renewable Cite Private Limited respectively, which were communicated only on 24.9.2026 owing to non-delivery of the Respondent's email dated 14.9.2026; and seeking directions that the period of one month for furnishing the Conn-BGs be reckoned from 24.9.2026. Eden Renewable Alma Private Limited and Ors	13.10.2026	14.10.2026	Misc.
1775	552/MP/2026	Petition under Section 79(1) of the Electricity Act, 2003 read with Regulation 25(2)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for Additional Capitalisation of the upgradation of SCADA and associated systems of National Transmission Asset Management (NTAMC)/RTAMC and for expenditure towards establishment of centralised security operation centre (OT SOC) for substation. Powergrid Corporation of India Limited	13.10.2026	14.10.2026	Misc.
1774	32/RP/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 seeking review of the order dated 30.6.2026 in Petition No. 188/MP/2019. PTC India Limited	13.10.2026	14.10.2026	Review
1773	28/RP/2026	Petition seeking review of the Order dated 30.5.2019 read with corrigendum dated 26.6.2019 in Petition No. 227/MP/2017. Korba Power Limited	13.10.2026	14.10.2026	Review
1772	17/RP/2026	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1, Section 151 and 152 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 28.02.2026 passed in Petition No. 126/MP/2017. Uttar Haryana Bijli Vitran Nigam Limited and Ors.	13.10.2026	14.10.2026	Review
1771	9/RP/2026 along with IA No.55/2026	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 13.10.2025 passed by this Commission in Petition No. 162/MP/2022. IL&FS Tamil Nadu Power Co. Ltd.	13.10.2026	14.10.2026	Review
1770	332/MP/2026 along with IA (Diary) No. 733/2026	Petition under Section 79(1)(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. Adani Green Energy Limited & Ors.	09.10.2026	14.10.2026	Misc.
1769	270/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 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 and relaxation in the norms of normative plant availability factor (NAPAF) in terms of regulation 70(a)(a) as read with regulation 102 (power to relax) and regulation 103 (power to remove difficulty) of the CERC (Terms and Condition of Tariff) Regulations, 2024 in respect of the Tripura gas based Power Station (On admission). NEEPCO	09.10.2026	14.10.2026	Misc.
1768	Diary No. 376/2026	Petition under Section 79(1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2026 seeking in-principle approval for installation of Battery Energy Storage Systems (BESS) as Integrated Energy Storage Systems (IESS) at various existing substations in Northern Region. Power Grid Corporation of India Limited	09.10.2026	14.10.2026	Misc.
1767	45/MP/2026 along with IA No. 13/2026, 36/2026 & (Dy. No.) 386/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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). Renew Urja Shachar Pvt. Ltd.	09.10.2026	14.10.2026	Misc.
1766	177/MP/2025 along with IA No. 135/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 65, 67 & 68 of the 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	09.10.2026	14.10.2026	Misc.
1765	444/MP/2026	Petition seeking enforcement / execution of the Tariff Order dated 9.10.2018 in Petition No. 100/TT/2017 read with the Order dated 17.10.2021 in Petition No. 55/TT/2020 directing payment of IDC and IEDC by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	06.10.2026	13.10.2026	Misc.
1764	488/MP/2026	Petition for enforcement / execution of the Tariff Order dated 26.9.2022 passed by the Commission in Petition No. 254/TT/2021 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	06.10.2026	13.10.2026	Misc.
1763	452/MP/2026	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. AMPIN Energy Green Private Limited & Ors.	08.10.2026	12.10.2026	Misc.
1762	435/MP/2026	Petition under Section 79(1)(a),(c) and (f) read with Section 32(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. SJVN Green Energy Limited	08.10.2026	12.10.2026	Misc.
1761	Diary No.773/2026	Petition under Sections 79(1)(c) and (k) 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 relaxation of the timeline stipulated under Regulation 5.2(e) for furnishing the Connectivity Bank Guarantees pursuant to the in-principle intimations dated 14.9.2026 bearing Ref. Nos. CTU/NR/Conn/INT2A/2200003250,CTU/NR/Conn/INT2A/2200003257, CTU/NR/Conn/INT2A/2200003261,CTU/NR/Conn/INT2A/2200003263, issued to Eden Renewable Alma Private Limited, Eden Renewable Bercy Private Limited, Eden Renewable Cadet Private Limited and Eden Renewable Cite Private Limited respectively, which were communicated only on 24.9.2026 owing to non-delivery of the Respondent's email dated 14.9.2026; and seeking directions that the period of one month for furnishing the Conn-BGs be reckoned from 24.9.2026. Eden Renewable Alma Private Limited (ERAPL) and Ors.	09.10.2026	12.10.2026	Misc.
1760	458/MP/2026	Petition under Section 79 of the Electricity Act read with Regulation 19, 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 (as amended) seeking extension of time for injection of infirm power in respect of 5 Wind Turbine Generators aggregating to 10.5 MW forming part of the Petitioners’ 180 MW ISTS-connected Kanakagiribad Wind Power Project at Koppal, Karnataka under SECI Wind Tranche-XI, together with condonation /relaxation of the timeline for approaching this Commission under the proviso to Regulation 19(3). Sembcorp Green Infra Limited	09.10.2026	12.10.2026	Misc.
1759	457/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking directions to Central Transmission Utility of India Limited to consolidate the Connectivity(ies) granted to the Petitioner pursuant to its 02 (two) Connectivity Applications, aggregating to 300 MW (Hybrid), at the same sub-station namely Fatehgarh-IV Pooling Substation (Sec-I), through the same bay and with the common dedicated transmission line; permit conversion of 120 MW out of the said consolidated Connectivity from the Land Route/Land BG Route to the Letter of Award/Power Purchase Agreement Route under Regulation 5.8(xi)(a), read with Regulation 11A(4), of the GNA Regulations (as amended), on the basis of the Power Purchase Agreement dated 12.8.2025 executed with NHPC Limited; and consequently align the timeline for revocation under Regulation 24.6 of the GNA Regulations (as amended), insofar as it pertains to the balance Connectivity capacity of 180 MW continuing under the Land Route/Land BG Route, with the Scheduled Commencement of Supply Date or the extended Scheduled Commencement of Supply Date, as applicable, under the said Power Purchase Agreement BN Hybrid Power-1 Private Limited	09.10.2026	12.10.2026	Misc.
1758	403/MP/2026	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 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 inter alia seeking directions to Central Transmission Utility of India Limited to allow consolidation of the quantum of Connectivity capacities granted to the Petitioner pursuant to 03 (three) different Connectivity Applications having same source (wind) aggregating to 124 MW at the same sub-station and the same bay with the same start date of Connectivity and conversion of the said consolidated Connectivity granted under Land Route to the Letter of Award/Power Purchase Agreement Route in terms of Regulation 11A(4) of the GNA Regulations (as amended) on the basis of the Power Purchase Agreement dated 15.04.2026 along with consequential relief(s) thereof. Vena Energy Aura Private Limited	09.10.2026	12.10.2026	Misc.
1757	375/MP/2026	Petition under Section 79(1)(b) of the Electricity Act, 2003, read with Article 18.1 of the Power Purchase Agreement dated 22.04.2007 entered into between Gujarat Urja Vikas Nigam Limited and Tata Power Company Limited seeking approval of the Second Supplemental Power Purchase Agreement dated 23.03.2026. Gujarat Urja Vikas Nigam Limited	09.10.2026	12.10.2026	Misc.
1756	339/MP/2022 along with IA (Diary) No. 775/2026	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	09.10.2026	12.10.2026	Misc.
1755	320/MP/2026 along with IA No. 116/2026	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 extension of the commissioning date and start date of the connectivity for the 200 MW Bhuj Solar Project granted to the Petitioner. NLC India Limited	09.10.2026	12.10.2026	Misc.
1754	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	09.10.2026	12.10.2026	Misc.
1753	374/MP/2026	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 seeking declaratory and consequential reliefs pursuant to the notification dated 11.7.2025 issued by the Government of India, Ministry of Environment, Forest and Climate Change, dispensing with the requirement of flue gas desulfurization (FGD) systems in category-C thermal power generating stations. PSPCL	08.10.2026	12.10.2026	Misc.
1752	16/RP/2026	Petition for review of Order dated 15.1.2026 passed in Petition No. 417/MP/2024. NTPC Limited	08.10.2026	12.10.2026	Review
1751	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	08.10.2026	12.10.2026	Misc.
1750	255/MP/2026	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 22.4.2007 entered into between Gujarat Urja Vikas Nigam Limited and Tata Power Company Limited. Gujarat Urja Vikas Nigam Limited	09.10.2026	12.10.2026	Misc.
1749	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	09.10.2026	12.10.2026	Misc.
1748	61/MP/2026	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements dated 14.7.2022 and 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021-Central Tax (Rate) dated 30.9.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	09.10.2026	12.10.2026	Misc.
1747	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	09.10.2026	12.10.2026	Misc.
1746	25/RP/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 seeking review of the order dated 7.4.2026 passed by this Commission in Petition No. 824/TL/2025. NLC India Limited	09.10.2026	12.10.2026	Review
1745	54/MP/2026	Petition under Section 79(1)(a), 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	09.10.2026	12.10.2026	Misc.
1744	526/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with relevant Articles of the Power Purchase Agreement dated 18.11.2019 executed between the Petitioner and Solar Energy Corporation of India Limited, invoking the regulatory, adjudicatory and inherent jurisdiction of this Hon’ble Commission seeking immediate directions for allowing the change in law claims referred in the present petition in relation to its 300 MW Solar Power Project in the State of Rajasthan. ReNew Solar Energy (Jharkhand Three) Private Limited	08.10.2026	12.10.2026	Misc.
1743	456/MP/2026 along with IA No. 153/2026	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 and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023. CGE Renewables Private Limited	08.10.2026	12.10.2026	Misc.
1742	517/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 15(1)(d) and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking appropriate declarations and directions in respect of the delay in operationalisation of the Associated Transmission System for the Petitioner’s 250 MW ISTS-connected Solar Power Project and consequential reliefs. Khabha Renewable Energy Private Limited	08.10.2026	12.10.2026	Misc.
1741	524/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.7.2025, Addendum dated 14.1.2026 issued by this Commission, Committee Report dated 5.1.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in Scheduled Commercial Operation Date (SCOD) for the Petitioners respective Projects and for consequential waiver of ISTS charges. Adani Hybrid Energy Jaisalmer Five Limited (AHEJ5L) & Ors.	08.10.2026	12.10.2026	Misc.
1740	525/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with relevant Articles of the Power Purchase Agreement dated 10.08.2020 executed between the Petitioner and Solar Energy Corporation of India Limited, invoking the regulatory, adjudicatory and inherent jurisdiction of the Commission seeking immediate directions for allowing the change in law claims referred in the present petition in relation to its 300 MW Solar Power Project in the State of Rajasthan (“Project”). Jaisalmer Urja VI Private Limited (Formerly ReNew Solar Urja Private Limited)	08.10.2026	12.10.2026	Misc.
1739	397/MP/2026 along with IA No. 136/2026	Petition under Section 79 of The Electricity Act, 2003 and 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 cancellation of the connectivity granted to the Petitioner on the LoA route and return of the Conn-BGs without encashment. GRT Jewellers (India) Private Limited	08.10.2026	12.10.2026	Misc.
1738	447/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 2.8.2023, for creation of security interest by way of hypothecation of the assets of Fatehgarh III Transmission Limited in favour of the Respondent No. 2, i.e., IDBI Trustee Services Limited, the Security Trustee of the Lender(s). Fatehgarh III Transmission Limited	08.10.2026	12.10.2026	Misc.
1737	IA No. 180/2026 in 41/MP/2024, IA No. 181/2026 in 41/MP/2024	Application under Section 94(2) of the Electricity Act, 2003 read with Regulations 26(3)(h) and 26(3)(b), read with Regulation 38 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking for amendment of Petition No. 41/MP/2024. North Karanpura Tansco Limited	08.10.2026	12.10.2026	Misc.
1736	41/MP/2014 along with IA No. 110/2026, 14/MP/2014, 327/MP/2013	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003. Aurum Renewable Energy Limited, KVK Energy Venture Private Limited, Diwakar Solar Projects Limited	08.10.2026	12.10.2026	Misc.
1735	26/MP/2026 along with IA No. 182/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks on account of delay in operationalisation of connectivity granted at Bikaner II PS and associated transmission elements. Serentica Renewables India-4 Private Limited (SRI4PL) and Ors.	08.10.2026	12.10.2026	Misc.
1734	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 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. 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. ReNew Solar Vihaan Private Limited	08.10.2026	12.10.2026	Misc.
1733	144/GT/2026 alongwith 177/IA/2026	Petition for approval of determination of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Palatana Project of ONGC Tripura Power Company Limited for the control period 1.4.2024 to 31.3.2029 (Interlocutory application for urgent listing and seeking directions). OTPC	08.10.2026	12.10.2026	Generation
1732	990/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 Sewa-II Power Station. NHPC Limited	29.09.2026	12.10.2026	Generation
1731	888/GT/2025, 893/GT/2025	Petition for truing up of the tariff for NLCIL Thermal Power Station-II Expansion (500 MW) for the period from 1.4.2019 to 31.3.2024. NLCIL	29.09.2026	12.10.2026	Generation
1730	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	29.09.2026	12.10.2026	Generation
1729	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing up exercise. NTPC Limited	29.09.2026	12.10.2026	Generation
1728	1005/GT/2025, 70/GT/2026	Petition for truing up of tariff of Sipat STPS Stage-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	29.09.2026	12.10.2026	Generation
1727	949/GT/2025, 944/GT/2025	Petition for revision of tariff for Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	29.09.2026	12.10.2026	Generation
1726	79/GT/2025, 619/GT/2025	Petition for truing up of tariff for the period 2019-24 of Farakka STPS Stage-III (1x500 MW). NTPC Limited	29.09.2026	12.10.2026	Generation
1725	984/GT/2025, 84/GT/2026	Petition for revision of tariff of Korba STPS Stage-I&II (2100 MW) for the period from 01.4.2019 to 31.3.2024 after truing up exercise. NTPC Limited	29.09.2026	12.10.2026	Generation
1724	676/GT/2025, 802/GT/2025	Petition for truing up of 2019-24 tariff for Koderma Thermal Power Station, Units I & II(2x500 MW). DVC Limited	29.09.2026	12.10.2026	Generation
1723	290/GT/2026, 935/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period for Mejia Thermal Power Station, Units 5 & 6 (2x250 MW) for the period from 1.4.2019 to 31.3.2024. DVC	29.09.2026	12.10.2026	Generation
1722	968/GT/2025, 1019/GT/2025	Petition for truing up of tariff of Kawas GPS (656.20 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	29.09.2026	12.10.2026	Generation
1721	429/MP/2026	Petition under Section 62 and 79(1)(d) of the Electricity Act, 2003 for determination of Open Access Charges for transmission and wheeling of power using transmission and distribution network of Damodar Valley Corporation for the period from FY 2024-25 to FY 2028-29. Damodar Valley Corporation Limited	06.10.2026	09.10.2026	Misc.
1720	540/TD/2026	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 license. Navvurjaa Power Solutions Private Limited	06.10.2026	08.10.2026	Licence
1719	529/TD/2026	Petition under 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 licence and other related matters), Regulations, 2020 for grant of Category – III inter-state trading licence under Section 14 of the Electricity Act, 2003. Probus Smart Things Private Limited	06.10.2026	08.10.2026	Licence
1718	493/MP/2026	Petition for grant of in-Principle Approval for additional capital expenditure proposed to be incurred towards implementation of Treated Sewage Water Utilisation System for BTPS (2X125 MW) on account of Change in Law event pursuant to the Ministry of Power Gazette Notification dated 28.1.2016 read with Rajasthan State Sewerage and Waste Water Policy, 2025. NLCIL	06.10.2026	08.10.2026	Misc.
1717	490/MP/2026	Petition under Section 79 of the Electricity Act, 2003, read with Articles 6, 11, 12 and 16 of the Transmission Services Agreement dated 14.3.2016, seeking Extension of Scheduled Commercial Date of Operation (SCOD) of North Karanpura-Gaya 400 kV D/C Transmission Line with Quad Moose Conductor at Dhanbad along with Compensation on account of occurrence of Force Majeure, Change in Law and Change in Scope Events, and other consequential reliefs. North Karanpura Transco Limited	06.10.2026	08.10.2026	Misc.
1716	419/TL/2026, 420/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Shongtong Power Transmission Limited. Shongtong Power Transmission Limited	06.10.2026	08.10.2026	Licence (Transmission
1715	393/TL/2026	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 Khavda II-C Transmission Limited. POWERGRID Khavda II-C Transmission Limited	06.10.2026	08.10.2026	Licence (Transmission
1714	373/TL/2026	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 Chitradurga Bellary REZ Transmission Limited. POWERGRID Chitradurga Bellary REZ Transmission Limited	06.10.2026	08.10.2026	Licence (Transmission
1713	371/TL/2026, 372/AT/2026	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 Kakinada I Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Kakinada Transmission Limited	06.10.2026	08.10.2026	Licence (Transmission
1712	129/TD/2026	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. SKAY Infratech Private Limited	06.10.2026	08.10.2026	Licence
1711	1022/GT/2025, 980/GT/2025	Petition for revision of tariff of Bhilai Expansion Power Plant (2x250 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NSPCL	29.09.2026	08.10.2026	Generation
1710	978/GT/2025	Petition for truing exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Parbati-III Power Station (520 MW) of NHPC Limited. NHPC Limited	29.09.2026	08.10.2026	Generation
1709	895/GT/2025, 897/GT/2025	Petition for revision of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	29.09.2026	08.10.2026	Generation
1708	258/GT/2026	Petition for determination of tariff of Subansiri Lower HE Project (2000 MW) for the period 23.12.2025 (COD of first unit) to 31.3.2029. NHPC Limited	29.09.2026	08.10.2026	Generation
1707	27/RP/2026	Petition for review of order dated 31.3.2026 in Petition No. 485/GT/2024. THDC India Limited	29.09.2026	08.10.2026	Review
1706	534/MP/2026 along with IA No. 176/2026	Petition under Section 79 of the Electricity Act, 2003, and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking setting aside of the communication dated 02.09.2026 issued by the Central Transmission Utility of India Limited and a declaration that the Petitioner had correctly achieved Financial Closure of the Project in terms of Regulation 11A(2) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Apraava Energy Private Limited	06.10.2026	08.10.2026	Misc.
1705	533/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended) seeking suitable directions and orders pursuant to findings in the Report dated 22.04.2026 of the Committee constituted vide Office Order dated 30.07.2025 read with Addendum dated 14.01.2026 extending the Scheduled Commercial Operation Date of the commissioned capacity of the Petitioners’ 399.8 MW Hybrid Project in Koppal, Karnataka thereby maintaining eligibility for waiver from payment of full ISTS charges. Serentica Renewables India 1 Private Limited	06.10.2026	08.10.2026	Misc.
1704	484/MP/2026	Petition under Section 79(1)(f) read with Section 79(1)(a) of the Electricity Act, 2003, Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and the terms of the Power Purchase Agreements dated 3.6.2021 executed between Solar Energy Corporation of India Limited and NTPC Renewable Energy Limited, seeking adjudication of the dispute regarding non-payment of the Change in Law compensation in respect of the 150 MW Chhatargarh and 320 MW Bhainsara Solar PV Power Projects, along with carrying cost and late payment surcharge, and consequential reliefs. NTPC Renewable Energy Limited	06.10.2026	08.10.2026	Misc.
1703	537/TL/2026, 536/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Luhri Power Transmission Limited. Luhri Power Transmission Limited	06.10.2026	08.10.2026	Licence (Transmission)
1702	535/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Power Purchase Agreement dated 08.02.2024 and seeking directions qua release of PBG, along with consequential reliefs. SJVN Green Energy Limited	06.10.2026	08.10.2026	Misc.
1701	495/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking issuance of appropriate directions to Respondent No. 1 for effective implementation of the Order dated 11.01.2024 passed by this Commission in Petition No. 310/MP/2022 Indigrid Solar-I (AP) Private Limited	06.10.2026	08.10.2026	Misc.
1700	494/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking quashing of the 2 bills/invoices dated (i) 02.03.2026; and (ii) 01.04.2026 issued by the Central Transmission Utility of India Limited, cumulatively of Rs. 9,21,900/-, amongst other reliefs. Adani Renewable Energy Holding Four Limited and Anr.	06.10.2026	08.10.2026	Misc.
1699	416/MP/2026 along with IA No.174/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with relevant Articles of Power Purchase Agreement dated 30.10.2019, read with Amended Power Purchase Agreement dated 03.08.2023, executed between the Petitioner and Solar Energy Corporation of India Limited, invoking the regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing the change in law claims referred in the present petition in relation to its 199.5 MW Wind Power Project in the State of Karnataka. Ostro Kannada Power Private Limited	06.10.2026	08.10.2026	Misc.
1698	426/MP/2026	Petition under Section 17(3) of the Electricity Act, 2003 seeking approval for sharing of the corridor of 24.2 km of the existing 400 kV S/C Kolar-Somanahalli (Bangalore) Transmission Line with Karnataka Power Transmission Corporation Limited. Power Grid Corporation of India Limited	17.09.2026	08.10.2026	Misc.
1697	406/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement / execution of the tariff order dated 29.8.2023 passed by the Commission in Petition No. 113/TT/2021 directing payment of the Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	15.09.2026	08.10.2026	Misc.
1696	485/TT/2026	Petition under Section 62(1)(b) and Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking truing up of the transmission tariff for the 2019-24 period under Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the deemed Inter-State Transmission Lines owned by the Petitioner and utilized for the transmission system operated by the Respondent. West Bengal State Electricity Transmission Company Limited	29.09.2026	06.10.2026	Transmission
1695	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	29.09.2026	05.10.2026	Generation
1694	391/GT/2019	Petition for determination of generation tariff for the 2019-24 tariff period under Regulation 9(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2019, in respect of 1000 MW Karcham Wangtoo Hydro Electric Project (KW HEP) (Received by remand) JSWHEL	29.09.2026	05.10.2026	Generation
1693	164/GT/2026	Petition for determination of supplementary tariff for ECS under Section 62 and 79(1)(b) of the Electricity Act, 2003 read with Regulations 29 (4) of the CERC (Terms and Conditions of Tariff) Regulations, 2024. Maithon Power Limited	29.09.2026	05.10.2026	Generation
1692	144/GT/2026 along with I.A. No. 177/2026	Petition for approval of determination of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Palatana Project of ONGC Tripura Power Company Limited for the control period 1.4.2024 to 31.3.2029 (Interlocutory application for urgent listing and seeking directions). OTPC	29.09.2026	05.10.2026	Generation
1691	492/TT/2026	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for truing up of the transmission tariff for the 2014-19 and 2019-24 tariff periods in accordance with the applicable Tariff Regulations from time to time. Essar Power Transmission Company Limited (EPTCL now known as AMNS).	29.09.2026	05.10.2026	Transmission
1690	760/MP/2025 along with IA No. 91/2026	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 increase in the rate of Goods and Services Tax (GST) vide Notification Nos. 08/2021- Integrated Tax (Rate) dated 30.09.2021 and 08/2021-Central Tax (Rate) (“2021 GST Notifications”) by Ministry of Finance (Department of Revenue) constitute as Change in Law event and for seeking consequent relief qua allowance of the additional expenditure incurred towards such Change in Law event. Renew Surya Vihaan Private Limited	29.09.2026	05.10.2026	Misc.
1689	514/TL/2026, 515/AT/2026	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 with respect to grant of Transmission License to Vizag Power Transmission Limited. Vizag Power Transmission Limited	29.09.2026	05.10.2026	Licence (Transmission)
1688	512/TL/2026, 513/AT/2026	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 with respect to Transmission License to Krishnagiri REZ Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Krishnagiri REZ Transmission Limited	29.09.2026	05.10.2026	Licence (Transmission)
1687	511/MP/2026 along with IA No.172/2026	Petition under Sections 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 seeking urgent and emergent directions against Gujarat Urja Vikas Nigam Limited’s unilateral and illegal deductions against Adani’s supplementary invoices and regular monthly invoices raised for supply of power under the Power Purchase Agreements and its amendments. Adani Power Limited	29.09.2026	05.10.2026	Misc.
1686	505/TL/2026, 506/AT/2026	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, 2024 seeking grant of Transmission License to Ananthpuram Transmission Limited. Ananthpuram Transmission Limited	29.09.2026	05.10.2026	Licence (Transmission)
1685	483/TL/2026, 482/AT/2026	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 WR ER Part A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) WR ER Part A Power Transmission Limited	29.09.2026	05.10.2026	Licence (Transmission)
1684	359/MP/2026 along with IA (Diary) No. 683/2026	Petition under Section 79(1)(c) and 79(1)(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, seeking inter alia relaxation and removal of difficulty to permit the transfer of the Connectivity (Application No. 1200002293), and the corresponding deemed GNA, and related rights of the 150MW AC Solar PV Project at Thoothukudi, Tamil Nadu in terms of Regulation 15.3 of the said Regulations read with the Order dated 22.9.2023 in Petition no. 11/SM/2023. GRT Jewellers (India) Private Limited	29.09.2026	05.10.2026	Misc.
1683	300/MP/2026	Petition under Section 79, including 79(1)(c), 79(1)(k) of the Electricity Act, 2003 read with 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, seeking approval of the recommendation of the Committee Report dated 10.04.2026 which recommended waiver of ISTS transmission charges for the Petitioner’s 60.5 MW Wind-Solar Hybrid Project by extending the SCOD till 04.12.2025 [Wind component] and 09.12.2025 [Solar component] on account of the said project suffering from Force Majeure events in terms of Regulation 13(2)(h)(ii) of the CERC Sharing Regulations 2020. CGE Renewables Private Limited	29.09.2026	05.10.2026	Misc.
1682	293/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003, Regulations 41 & 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, seeking re-categorization of the Petitioner form entity covered by Regulation 17.1 (iii) of GNA Regulations (bulk consumer connected with ISTS) to an entity covered by Regulation 17.1(ii) of GNA Regulations (drawee entity connected to InSTS) with respect to its General Network Access dated 23.11.2023 (as amended) without any adverse consequences. Avaada Green H2 Private Limited	29.09.2026	05.10.2026	Misc.
1681	285/MP/2026 along with IA No.98/2026	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 to the inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on account of unforeseeable and uncontrollable events. Sprng Energy Private Limited and Ors.	29.09.2026	05.10.2026	Misc.
1680	510/MP/2026 along with IA Nos. 170/2026 & 171/2026	Petition under Sections 79 of the Electricity Act, 2003 seeking extension of Scheduled Commissioning Date of 600 MW Solar Power Project on account of Force Majeure Events under the PPAs dated 10.09.2020 and consequent directions against CTUIL to not revoke connectivity granted to the Petitioners, on account of the force majeure events, amongst other reliefs. Adani Renewable Energy Holding Seventeen Limited & Anr.	29.09.2026	30.09.2026	Misc.
1679	509/MP/2026 along with IA No.169/2026	Petition under Section 79 (1)(b) and (f) of the Electricity Act, 2003, read with Regulation 70 (2) of the CERC (Conduct of Business) Regulations, 2023 for Adjudication of Dispute Regarding Tariff Payable for Power Supplied under Power Purchase Agreements dated 08.08.2023 ReNew Samir Shakti Private Limited and Ors.	29.09.2026	30.09.2026	Misc.
1678	508/MP/2026	Petition under Section 79 seeking declaration that Bharatiya Rail Bijlee Company Limited qualifies as a “Captive Generating Plant” under Section 9 of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2005, and consequential declaration/direction that cross subsidy surcharge and additional surcharge under Section 42 of the Electricity Act, 2003 are not leviable on the electricity procured/drawn by the Petitioner. East Central Railways	29.09.2026	30.09.2026	Misc.
1677	498/MP/2026 along with IA No. 165/2026	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 invoking this Commission’s power to relax and seeking appropriate direction(s) to Central Transmission Utility of India Limited seeking appropriate extension in Firm Start Date of Connectivity to align with the Project commissioning. AMPIN Energy Green Pvt. Ltd. and Ors.	29.09.2026	30.09.2026	Misc.
1676	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 and amended Power Purchase Agreement dated 1.2.2018 seeking quashing of notice for rectification dated 8.6.2022 issued by South Bihar Power Distribution Co. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd GMR Kamalanga Energy Limited	22.09.2026	30.09.2026	Misc.
1675	969/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. KPL	22.09.2026	28.09.2026	Misc.
1674	IA (Diary) No. 725/2026 in 179/MP/2023	Application under Regulation 26(3)(h) read with Regulation 40 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking leave to place residual primary records on record. The Tata Power Company Limited	22.09.2026	28.09.2026	Misc.
1673	550/MP/2025 along with IA No. 130/2025	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	22.09.2026	28.09.2026	Misc.
1672	387/MP/2026	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. Rajgarh Neemuch Power Transmission Limited	22.09.2026	28.09.2026	Misc.
1671	377/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement/ execution of the Commission’s order dated 28.4.2023 in Petition No. 296/TT/2022 read with order dated 19.4.2024 in Review Petition No. 25/RP/2023 directing the payment of the transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	22.09.2026	28.09.2026	Misc.
1670	376/MP/2026	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 seeking initiation of appropriate proceedings against Respondent No. 1 for non - compliance of the Order dated 30.08.2025 passed by this Commission in Petition No. 264/MP/2022 and under Section 79 of the Act read with the principles enshrined in Order XXI Rule 10 of Code of Civil Procedure Code, 1908 seeking execution and enforcement of the order dated 30.08.2025 passed in Petition No. 264/MP/20222 read with order dated 15.08.2020 passed in Petition No. 158/MP/2019 by attachment of Bank Accounts and movable and immovable assets of Respondent No.1. Adhunik Power and Natural Resources Limited	22.09.2026	28.09.2026	Misc.
1669	325/MP/2024 along with IA Nos. 78/2024, 105/2024, 34/2025 & 19/2026	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	22.09.2026	28.09.2026	Misc.
1668	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 and DD Power Distribution Company Limited	22.09.2026	28.09.2026	Misc.
1667	IA No. 155/2026 in 217/MP/2024	Application under Section 94 of the Electricity Act, 2003 on behalf of Respondent No.1 viz. IL&FS Tamil Nadu Power Company Limited, seeking permission for placing reply in the present Petition on record. IL&FS Tamil Nadu Power Company Limited	22.09.2026	28.09.2026	Misc.
1666	153/MP/2025 alongwith I.A. No.160/2026	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	22.09.2026	28.09.2026	Misc.
1665	IA No. 141/2026 in 204/MP/2026	Interlocutory application seeking directions for Respondent No. 1/NHPC Limited to undertake verification and reconciliation of the applicant's Change in Law claims. ABC Renewable Energy (RJ-02) Private Limited	22.09.2026	28.09.2026	Misc.
1664	51/MP/2016	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission`s directions dated 30.10.2014 and 9.10.2015 in Petitions No. 134/MP/2011 and 124/RC/2015 respectively. Bharat Aluminum Company Limited	22.09.2026	28.09.2026	Misc.
1663	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 Co. Ltd.	22.09.2026	28.09.2026	Review
1662	10/SM/2026	Non-Compliance with the provisions of the Central Electricity Regulatory Commission (Procedures, Terms, and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020. Instinct Infra & Power Limited	22.09.2026	28.09.2026	Suo-Motu
1661	8/SM/2026	Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Procedures, Terms, and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020. Reneurja Power LLP	22.09.2026	28.09.2026	Suo-Motu
1660	6/SM/2026	Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Procedures, Terms, and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020. Knowledge Infrastructure Systems Private Limited	22.09.2026	28.09.2026	Suo-Motu
1659	4/SM/2026	Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Procedures, Terms, and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020. Vedprakash Power Private Limited	22.09.2026	28.09.2026	Suo-Motu
1658	227/MP/2024 alongwith IA No. 93/2026, 264/MP/2026	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, GRIDCO	22.09.2026	28.09.2026	Misc.
1657	71/MP/2023, 764/MP/2025	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) Ltd., PTC India Ltd.	22.09.2026	28.09.2026	Misc.
1656	379/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003, read with Article 10 of the Power Purchase Agreement dated 15.03.2016, seeking passage of necessary directions upon the Respondent No.1/UPPCL to make payment towards certain Change in Law claims of the Petitioner. RKM Powergen Private Limited	10.09.2026	28.09.2026	Misc.
1655	278/MP/2023, 104/TT/2020 (On Remand)	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for the enforcement/execution of the Commission’s tariff order dated 31.3.2021 in Petition No. 104/TT/2020 directing bilateral billing and payment of the transmission charges by the Respondent Intra-State Transmission Licensee to the Petitioner on account of delay in commissioning of its downstream transmission networks. Powergrid Corporation of India Limited	22.09.2026	28.09.2026	Misc.
1654	440/TT/2026	Petition for the determination of the capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 for “Additional inter-Regional AC link for import into Southern Region, i.e., Warora Warangal and Chilakaluripeta Hyderabad – Kurnool 765 kV link” on the Regulated Tariff Mechanism (RTM) mode. Warora Kurnool Transmission Limited	22.09.2026	28.09.2026	Transmission
1653	902/TT/2025, 73/TT/2026	Petition for approval under Section 62 read with Section 79(1) of the Electricity Act, 2003 and Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the determination of the capital cost and transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Interconnection of RE Developer’s DTL at Bay No. 412 of KPS-1 (400 kV Bus Station-1) Transmission System constructed, maintained and operated by Khavda-Bhuj Transmission Limited vide Licence No. 125/Transmission/2024/CERC. Khavda-Bhuj Transmission Limited	22.09.2026	28.09.2026	Transmission
1652	383/TT/2025 Along with I.A. (Diary) Nos. 597/2026 and 670/2026	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	22.09.2026	28.09.2026	Transmission
1651	74/TT/2026	Petition for the determination of the capital cost and transmission tariff pertaining to the FY 2024-25 to FY 2028-29 for one 400 kV GIS line bay and one additional bay for diameter completion at 2nd 400 kV bus section constructed, maintained and operated by KPS1 Transmission Limited vide Licence No. 132/Transmission/2024/CERC. KPS1 Transmission Limited	22.09.2026	28.09.2026	Transmission
1650	421/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 (Notification No. L 1/2064/2022-CERC dated 19.10.2023), and Article 36.4 of the respective Power Supply Agreements, for adjudication of the dispute regarding the entitlement, if any, of Respondent Nos. 1 to 4 to reimbursement of Electricity Duty levied on auxiliary/own consumption of power at their respective generating stations, and for consequential and interim reliefs (on admission). Assam Power Distribution Company Limited	18.09.2026	25.09.2026	Misc.
1649	971/MP/2025	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 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	22.09.2026	25.09.2026	Misc.
1648	11/RP/2025	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	22.09.2026	25.09.2026	Review
1647	26/RP/2026 along with IA No. 105/2026	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulatory, 2023 seeking review of the order dated 13.01.2026, passed in petition No.372/MP/2022. Srijan Energy Systems Private Limited	22.09.2026	25.09.2026	Review
1646	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.	22.09.2026	25.09.2026	Review
1645	32/RP/2023	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of this Commission’s order dated 01.08.2023 in Petition No. 258/MP/2019. Jhajjar Power Limited	22.09.2026	25.09.2026	Review
1644	246/MP/2026 along with IA No. 82/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and read with the reports issued by the Report Recommending Extension of Scheduled Date of Commissioning, Start Date of Connectivity and the consequential waiver of 100% inter-state transmission charges by the Committee formed under Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 for seeking extension of Scheduled of Commission and 100% waiver of the inter-state transmission charges. Zenataris Renewable Energy Private Limited	22.09.2026	25.09.2026	Misc.
1643	265/MP/2022 along with 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	18.09.2026	25.09.2026	Misc.
1642	360/TD/2026	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 related matters) Regulations, 2020 for grant of an Inter-State Trading Licence. Telangana Power Generation Corporation Limited	18.09.2026	25.09.2026	Licence
1641	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	18.09.2026	25.09.2026	Misc.
1640	370/MP/2026 along with IA No. 128/2026	Petition under Section 79 of the Electricity Act, 2003 read with relevant regulations 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 directions to/against the Central Transmission Utility of India Limited qua the revocation of the Connectivity granted to the Petitioners. First Energy Private Limited and Anr.	17.09.2026	24.09.2026	Misc.
1639	473/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking appropriate directions against the unilateral raising and recovery of Supplementary Energy Charges and Supplementary Capacity Charges towards Emission Control Systems, including Combustion Modification System (CMS) for NOx Control and Flue Gas Desulphurization (FGD) for SO2 control, by NTPC Tamil Nadu Energy Company Limited (NTECL), prior to determination of the admissible supplementary tariff by the Hon’ble Commission, and for consequential protective and interim reliefs. TNPDCL	10.09.2026	24.09.2026	Misc.
1638	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 by Respondent. PCKL & Ors.	10.09.2026	24.09.2026	Misc.
1637	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	10.09.2026	24.09.2026	Misc.
1636	267/MP/2024	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25 of the 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	17.09.2026	24.09.2026	Misc.
1635	380/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement/ execution of the Commission’s order dated 31.7.2023 in Petition No. 17/TT/2022 directing payment of the transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	15.09.2026	24.09.2026	Misc.
1634	386/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement/ execution of the Commission’s order dated 4.7.2023 in Petition No. 694/TT/2020 directing payment of the transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	15.09.2026	24.09.2026	Misc.
1633	359/MP/2026 along with IA (Diary) No. 683/2026	Petition under Section 79(1)(c) and 79(1)(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, seeking inter alia relaxation and removal of difficulty to permit the transfer of the Connectivity (Application No. 1200002293), and the corresponding deemed GNA, and related rights of the 150MW AC Solar PV Project at Thoothukudi, Tamil Nadu in terms of Regulation 15.3 of the said Regulations read with the Order dated 22.9.2023 in Petition no. 11/SM/2023. GRT Jewellers (India) Private Limited	15.09.2026	23.09.2026	Misc.
1632	506/TT/2025, 694/TT/2025, 15/TT/2026 and 273/TT/2026	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 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 the asset under “Implementation of 1 No. 400 kV line bay at 400/220 kV Bikaner-II PS for interconnection of 1000 MW Solar Project of SJVN Limited” in the Northern Region. Power Grid Bikaner Transmission System Limited	15.09.2026	23.09.2026	Transmission
1631	350/TT/2026, 297/TT/2026	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 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 the asset under “Eastern Region Expansion Scheme – XXXVII (ERES-XXXVII)” in the Eastern Region. Power Grid Corporation of India Limited	15.09.2026	23.09.2026	Transmission
1630	177/MP/2025 along with IA No. 135/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 65, 67 & 68 of the 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	18.09.2026	23.09.2026	Misc.
1629	584/MP/2020 along with IA Nos. 30/2022 and 116/2025	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Sale Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Ltd. Jhabua Power Limited	17.09.2026	23.09.2026	Misc.
1628	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	17.09.2026	23.09.2026	Misc.
1627	432/MP/2019 along with I.A. No. 82/2023, 111/2025	Petition under Section 79 of the Electricity Act, 2003 read with the statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 07.08.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of the Procurers. Sasan Power Limited	17.09.2026	22.09.2026	Misc.
1626	153/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 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 and relaxation in the norms of Normative Plant Availability Factor (NAPAF) in terms of Regulation 70(A)(a) as read with Regulation 102 (Power to Relax) and Regulation 103 (Power to remove difficulty) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 in respect of the Agartala Gas Based Power Station. NEEPCO	17.09.2026	22.09.2026	Misc.
1625	912/MP/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. JSW Mahanadi Power Company Ltd.	17.09.2026	22.09.2026	Misc.
1624	156/MP/2026	Petition seeking approval for determination of Lignite Input Price for the period 1.4.2024 to 31.3.2029 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff) Regulations, 2024. NLCIL	15.09.2026	22.09.2026	Misc.
1623	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	15.09.2026	22.09.2026	Misc.
1622	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	15.09.2026	22.09.2026	Misc.
1621	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	18.09.2026	21.09.2026	Misc.
1620	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	18.09.2026	21.09.2026	Misc.
1619	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	18.09.2026	21.09.2026	Misc.
1618	311/MP/2023 along with IA No.80/2023	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Transmission Agreement for Connectivity dated 20.07.2020 read with Supplementary Agreement to Transmission Agreement dated 10.06.2021 and Agreement for Long Term Access dated 21.06.2022, as well as applicable laws inter alia seeking frustration of the connectivity and long-term access granted to the Petitioner by the Respondent Nos. 1 and 2; and consequential relief therefor. Azure Power India Private Limited and Anr	17.09.2026	21.09.2026	Misc.
1617	177/MP/2026 along with IA No. 131/2026, 53/MP/2026	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. TP Saurya Limited, Eden Renewable Alma Private Limited	17.09.2026	21.09.2026	Misc.
1616	394/MP/2026 along with IA No.134/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 41 and Regulation 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022, seeking extension of the timeline for submission of Financial Closure documents up to 30.6.2027/extension of time for submission of Financial Closure documents for its 1200 MW Jalaun Ultra Mega Solar Park (Connectivity Application No. 2200000345) , and for setting aside/stay of the communications dated 03.08.2026 & 05.08.2026 issued by the CTUIL for revocation of connectivity. Bundelkhand Saur Urja Limited	17.09.2026	21.09.2026	Misc.
1615	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	17.09.2026	21.09.2026	Misc.
1614	317/MP/2026	Petition under Sections 79(1)(c) and (k) 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 relaxation/removal of difficulty in respect of the Right of First Refusal (RoFR) window applicable to non-solar-hour access, and seeking directions to recognise the Petitioners as eligible entities to avail non-solar-hour access connectivity in Park Mode beyond, and not merely within, the RoFR period as Renewable Power Park Developers (RPPDs). Enfinity Global Surya Kiran Private Limited and Anr.	17.09.2026	21.09.2026	Misc.
1613	851/MP/2025 along with IA No.29/2026	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.	18.09.2026	21.09.2026	Misc.
1612	476/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreements dated 25.11.2021 and Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation for a Change in Law event, i.e., the Working Group Committee Report dated July 2022 and the consequential Procedure issued by the Central Electricity Authority. Beempow Energy Private Limited	18.09.2026	21.09.2026	Misc.
1611	454/MP/2025 along with IA No. 40/2025	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. Betam Wind Energy Private Limited and Anr.	18.09.2026	21.09.2026	Misc.
1610	427/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 57 of the IEGC, 2023, seeking relaxation of the obligation to declare proportionate overload capacity to the long-term beneficiaries of KWHEP during the period 15th May 2026 to 15th September 2026. JSW Hydro Energy Limited	18.09.2026	21.09.2026	Misc.
1609	412/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking extension of the benefit of graded waiver of Inter-State Transmission System charges to the Petitioner's 100 MW solar power project in terms of the Office Memorandum dated 16.04.2026 issued by the Ministry of Power, Government of India, on account of delay in commissioning of the project occasioned solely due to non-readiness of the associated transmission system. Litsolaire Energy Private Limited	18.09.2026	21.09.2026	Misc.
1608	402/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking an appropriate direction for adjustment/compensation to offset the financial/commercial impact of the Change in Law event on account of the Notification dated 08.10.2024 bearing Notification No.09/2024-Central Tax (Rate), issued by the Ministry of Finance, Union of India, amending the Notification of the Government of India, in the Ministry of Finance (Department of Revenue), bearing Notification No.13/2017-Central Tax (Rate) introducing GST on lease rent payment under the lease deed for project land. Ayana Renewable Power Three Private Ltd.	18.09.2026	21.09.2026	Misc.
1607	296/MP/2025	Petition under 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 directions from this Hon’ble Commission to the Respondent for return of banking power as per Banking Agreement executed between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.06.2024 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	18.09.2026	21.09.2026	Misc.
1606	261/MP/2024	Petition under Section 79 (1)(f) read with Section 19 of the 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 nonreturn of power by the Respondent as per power banking agreement dated 17.06.2022 and seeking revocation of the interstate trading license granted to M/s Kreate Energy (I) Pvt. Ltd. (formerly Mittal Processors Pvt. Ltd.) Andhra Pradesh Southern Power Distribution Co. Ltd. (APSPDCL) and Anr.	18.09.2026	21.09.2026	Misc.
1605	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 350 MW in Bhadla-II PS, 350 MW in Bhadla-III PS and the remaining capacity of 300 MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023. Avaada Energy Private Limited	18.09.2026	21.09.2026	Misc.
1604	675/TL/2025, 31/RP/2026 along with IA No. 159/2026	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 POWERGRID Mahan Rewa Transmission Limited. MEL Power Transmission Limited	18.09.2026	21.09.2026	Licence (Transmission)
1603	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	17.09.2026	21.09.2026	Misc.
1602	934/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. Madhya Pradesh Power Management Co. Ltd.	17.09.2026	21.09.2026	Misc.
1601	111/MP/2014	Petition under section 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium-term open Access in inter-State transmission and related matters) Regulations, 2009 along with affidavit in support thereof. Hindustan Electricity Generation Company Limited	17.09.2026	21.09.2026	Misc.
1600	331/MP/2026	Petition under section 17(3) and 17(4) of the electricity act, 2003 read with regulation 6(8) of the central electricity regulatory commission (procedure, terms and conditions for grant of transmission licence and other related matters) regulations, 2024 and article 15.2 of the transmission service agreement dated 06.11.2024 seeking approval of this hon’ble commission for creating charge over the assets (immovable & movable), licenses/permits/approvals, current assets and bank accounts of the petitioner in favour of national bank for financing infrastructure and developments. TP Paradeep Transmission Limited	15.09.2026	21.09.2026	Misc.
1699	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 the capacity of STU and Rajasthan SLDC on account of its inadequate transmission system for evacuation of power. Solaire Surya Urja Private Limited	17.09.2026	21.09.2026	Misc.
1598	475/MP/2026	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 Security Trustee, Respondent No. 2, for the benefit of the Lender, Respondent No. 3. Beawar Transmission Limited	17.09.2026	21.09.2026	Misc.
1597	390/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with relevant Articles of the Power Purchase Agreement dated 13.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited, invoking the regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing Petitioner’s Change in Law claims in relation to its 300 MW Solar Power Project in the State of Rajasthan. Solzen Urja Private Limited	17.09.2026	21.09.2026	Misc.
1596	318/MP/2026	Petition under Section 79(1)(c) and (k) 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 extension in the timeline for submission of Land Documents pertaining to the 900 MW Connectivity at Mandsaur Pooling Station. NTPC Renewable Energy Limited	17.09.2026	21.09.2026	Misc.
1595	155/MP/2026	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 and Article 12 of the Power Purchase Agreement dated 19.7.2021 entered between the Petitioner and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to the occurrence of Change in Law events. AMPIN Energy Green Eight Private Limited	17.09.2026	21.09.2026	Misc.
1594	103/MP/2026 along with IA No.28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	17.09.2026	21.09.2026	Misc.
1593	784/MP/2025	Petition under Section 79 of the Electricity Act, 2003 and relevant Regulations of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in relation to a change in connectivity from ISTS to In STS for a 700 MW solar project being set up under NTPC’s Request For Selection of grid connected solar projects of 1500 MW (ISTS-II) dated 6.12.2023 and Power Purchase Agreement dated 11.10.2024. JSW Renew Energy Thirteen Limited	17.09.2026	21.09.2026	Misc.
1592	55/MP/2026 along with IA No.60/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	17.09.2026	21.09.2026	Misc.
1591	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 Ltd. and Anr.	17.09.2026	21.09.2026	Misc.
1590	280/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 seeking an in-principle approval for grant of adjustments/recovery of financial impact of Change in Law events as a result of implementation of the Notification on the “Reuse of Treated Waste Water, 2019” and its subsequent amendments. Aravali Power Company Private Limited	15.09.2026	21.09.2026	Misc.
1589	409/MP/2026	Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the relevant provisions of the Power Purchase Agreements dated 21.10.2016 for recovery of outstanding dues of Rs. 1,22,38,068/- along with applicable Late Payment Surcharge at 1.25% from 16.03.2019 till the actual payment. Tata Power Renewable Energy Limited	15.09.2026	21.09.2026	Misc.
1588	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/ compliance of this Commission’s 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	15.09.2026	21.09.2026	Misc.
1587	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	15.09.2026	21.09.2026	Misc.
1586	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 Respondent No. 1 on the Petitioner and for refund of Rs.59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited	15.09.2026	21.09.2026	Misc.
1585	239/MP/2021 along with IA No. 47/2023	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	15.09.2026	21.09.2026	Misc.
1584	20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power dated 03.03.2022 and 10.03.2022 challenging the Termination Notice dated 18.08.2022 issued by South Western Railways under Article 4.4 of the APP dated 03.03.2022 and all consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited	15.09.2026	21.09.2026	Misc.
1583	Diary No. 328/2025, Diary No. 324/2025 (Petition No. 470/TT/2026), 662/TT/2025	Petition for determination of tariff for the 2024-29 tariff period for 400 kV Itarsi – Khandwa - Dhule Link (400.67 kms) along with matching amplifiers in existing SDH (STM-16) MSP-5 directions communication equipment at Itarsi and Khandwa, Repeater station at Jalgaon (MH) and SDH (STM-16) MSP-5 at Dhule under “OPGW Installation on Itarsi-Dhule Transmission Line”. Power Grid Corporation of India Limited	09.09.2026	16.09.2026	Misc.
1582	Diary No. 414/2026 (Petition No. 471/TT/2026)	Petition for determination of the transmission tariff from the Commercial Operation Date to 31.3.2029 for the transmission scheme titled “Augmentation of transformation capacity at Amargarh (GIS) Sub-station by 1x315 MVA, 400/220 kV ICT (3rd)” (implemented under Regulated Tariff Mechanism). NRSS XXIX Transmission Limited	09.09.2026	16.09.2026	Misc.
1581	442/TT/2026	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 the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 for establishment of 220 kV line bays (GIS) at 400/220 kV Prithla Substation. Gurgaon Palwal Transmission Limited	09.09.2026	16.09.2026	Transmission
1580	400/TT/2026	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 the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 for the transmission scheme titled “Augmentation of transformation capacity at 400/220 kV Koppal PS in Karnataka by 1x500 MVA, 400/220 kV ICT (6th)”. Koppal-Narendra Transmission Limited	09.09.2026	16.09.2026	Transmission
1579	397/TT/2025	Petition for approval under Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for 400 kV D/C Teesta III HEP-Kishanganj Transmission Line. Sikkim Power Transmission Limited	09.09.2026	16.09.2026	Transmission
1578	275/TT/2026, 243/TT/2026, 209/TT/2026, 90/TT/2026, 69/TT/2026 and Diary No. 153/2026	Petition for the determination of the transmission tariff for the 2024-29 period for the asset under “Eastern Region Expansion Scheme - XXXII (ERES-XXXII)” 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	09.09.2026	16.09.2026	Transmission
1577	213/TT/2024	Petition for determination of the transmission tariff from the Proposed COD to 31.3.2024 for the Transmission Asset-1: 1 No. 220 kV Line Bay at Chamera Pooling Station under “One No. 220 kV Line Bay at Chamera Pooling Point for 2nd circuit stringing of 220 kV Karian-Chamera Pool line”. Power Grid Corporation of India Limited	09.09.2026	16.09.2026	Transmission
1576	85/TT/2015	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, 2014 for approval of the transmission tariff for the 2014-19 tariff period for 8 Nos. assets under “Eastern Region Strengthening Scheme-III (ERSS-III)” in the Eastern Region. Power Grid Corporation of India Limited	09.09.2026	16.09.2026	Transmission
1575	909/TT/2025, 953/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, 2024 for the determination of the transmission tariff for the 2024-29 period for the asset under “Eastern Region Expansion Scheme-XXX (ERES-XXX)” in the Eastern Region. Power Grid Corporation of India Limited	08.09.2026	16.09.2026	Transmission
1574	633/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 Transmission System associated with Faridabad Gas Based Combined Cycle Power Project 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	08.09.2026	16.09.2026	Transmission
1573	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	15.09.2026	16.09.2026	Misc.
1572	459/MP/2026, 460/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulations 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and read with the Report by the Committee formed under Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, seeking extension of Scheduled Date of Commissioning and waiver of 100% inter-state transmission charges till operationalisation of the GNA along with consequential reliefs arising therefrom. ABREL (RJ) Projects Limited	15.09.2026	16.09.2026	Misc.
1571	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	15.09.2026	16.09.2026	Misc.
1570	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	15.09.2026	16.09.2026	Misc.
1569	150/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking Change in Law compensation on account of imposition of 20% Agriculture Infrastructure and Development Cess on import of solar modules vide Customs Notification No. 06/2025-Customs dated 1.2.2025 with effect from 1.2.2025, in terms of Article 12 of the Power Purchase Agreement dated 28.11.2023 between Eden Renewables Alma Private Limited and Solar Energy Corporation of India Limited along with carrying cost on compound interest basis. Eden Renewable Alma Private Limited	15.09.2026	16.09.2026	Misc.
1568	318/MP/2023	Petition for approval of "Change in Law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	10.09.2026	16.09.2026	Misc.
1567	295/TL/2026, 296/AT/2026	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 Kurnool-IV REZ Power Transmission Limited. Kurnool-IV REZ Power Transmission Limited	10.09.2026	16.09.2026	Licence (Transmission)
1566	240/MP/2026 along with IA Nos. 78/2026 and (Diary) 678/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulation 65 of the Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking that the extension permitted under Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended), (i.e., maximum extension period of 12 months be calculated from 30.06.2025 and not from the Petitioner's original Scheduled Date of Commissioning and accordingly the Petitioners are entitled to complete waiver of ISTS charges for a period of 25 years as if the project had been commissioned on 30.06.2025. ReNew Samir Shakti Private Limited and Ors.	10.09.2026	16.09.2026	Misc.
1565	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	10.09.2026	16.09.2026	Misc.
1564	179/MP/2023, 13/RP/2026 along with IA No. 83/2026	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking 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	10.09.2026	16.09.2026	Misc.
1563	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	10.09.2026	16.09.2026	Misc.
1562	323/MP/2026 along with IA No. 117/2026, 42/MP/2026, 212/MP/2026 along with IA No. 133/2026, 263/MP/2026 along with IA No. 92/2026, 188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA No. 70/2026, 211/MP/2026, 291/MP/2026 along with IA No. 100/2026, 311/MP/2026 along with IA No. 109/2026, 316/MP/2026 along with IA No. 112/2026, 256/MP/2026 along with IA No.87/2026, 335/MP/2026 along with IA No. 119/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 18.04.2024 executed between Apraava Energy Private Limited and NHPC Limited due to delay in obtaining Adoption of tariff and procurement approval, along with the delay in operationalisation of connectivity granted by Central Transmission Utility of India Ltd., adversely impacting the implementation of the Project. Apraava Energy Private Limited, ACME Renewtech Private Limited and Anr, Tata Power Renewable Energy Limited, Anboto Solar Private Limited, JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited, HR Saraswati Energy Private Limited, Juniper Green Beta Private Limited, Avaada Suryapower Private Limited, Sprng Vayu Vidyut Private Limited, Clean Renewable Energy Hybrid Three Private Limited and Anr.	10.09.2026	16.09.2026	Misc.
1561	915/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 the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Assets-1 to 5 and Asset-7 and the determination cum truing-up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Asset-6A under “Transmission System associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Limited	08.09.2026	15.09.2026	Transmission
1560	18/RP/2026 along with I.A. No. 94/2026	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, for review of the Commission’s order dated 31.12.2025 in Petition No. 402/TT/2025. Power Grid Corporation of India Limited	08.09.2026	15.09.2026	Review
1559	900/TT/2025	Petition under Sections 79(1)(c) and (d) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period. Haryana Vidyut Prasaran Nigam Limited	08.09.2026	14.09.2026	Transmission
1558	901/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, applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 and Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 for the Transmission System of Kallam Transmission Limited. Kallam Transmission Limited	08.09.2026	14.09.2026	Transmission
1557	22/RP/2026 along with I.A. No. 95/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the Commission’s order dated 10.2.2026 in Petition No. 358/TT/2025. Power Grid Corporation of India Limited	08.09.2026	14.09.2026	Review
1556	142/TT/2026, 114/TT/2026, 663/TT/2025, 261/TT/2026, 262/TT/2026, 217/TT/2026, 165/TT/2026, 80/TT/2026, 47/TT/2026, 469/TT/2026, 365/TT/2026, 443/TT/2026 and 361/TT/2026	Petition for the determination of the transmission tariff for the 2024-29 tariff period for assets under the “Augmentation of Transformation Capacity at 400/220 kV Bikaner II PS by 400/220kV, 1X500 MVA ICT (3rd)” in the Northern Region. POWERGRID Bikaner Transmission System Limited, Power Grid Corporation of India Limited	09.09.2026	14.09.2026	Transmission
1555	122/TT/2026	Petition for determination of transmission tariff for the 2024-29 tariff period for 2nd Circuit of Kishenpur – Dulhasti 400 kV D/C (Quad) Line (Kishtwar - Kishenpur Section) along with associated bay at Kishenpur end” under “Transmission system for evacuation of power from Pakaldul HEP in Chenab valley HEPs – LTA system” in the Northern Region. Power Grid Corporation of India Limited	09.09.2026	14.09.2026	Transmission
1554	321/TT/2026	Petition for approval of the Tariff of two nos. of Non-ISTS Lines, namely 220 kV Joda - Ramchandrapur (SC) and 220 kV SC Jindal-Jamshedpur (DVC) Lines of OPTCL and inclusion in PoC (Point of Connection) Charges and Losses in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 as per Order dated 12.5.2017 in Suo Motu Petition No. 07/SM/2017. Odisha Power Transmission Corporation Limited	09.09.2026	14.09.2026	Transmission
1553	349/TT/2026, 354/TT/2026	Petition for the determination of the transmission tariff for the 2024-29 tariff period for One No. of 220 kV Line Bay at Parli (PG) Sub-station for inter-connection of Renew Tej Shakti Private Limited (RTSPL) under “Implementation of One No. 220 kV bay at Parli (PG) for inter-connection of RE project of M/s Renew Tej Shakti Private Limited (RTSPL)” in the Western Region”. Power Grid Corporation of India Limited, PARLI Power Transmission Limited	09.09.2026	14.09.2026	Transmission
1552	439/TT/2026	Petition for the determination of the transmission tariff for the period from COD till 31.03.2029 for the Transmission Project developed under “Transmission Scheme for Evacuation of 4.5 GW RE Injection at the Khavda PS under Phase II - Part D”. Torrent Power Grid Limited	09.09.2026	14.09.2026	Transmission
1551	531/TT/2025	Petition for the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets under the “Implementation of the 220kV bays for RE generators and the 400 / 220 kV ICT’s at Bikaner-II PS” in the Northern Region. POWERGRID Bikaner Transmission System Limited	09.09.2026	14.09.2026	Transmission
1550	127/TT/2014 (On Remand)	Petition for determination of the transmission tariff from the COD to 31.3.2019 for “LILO of both circuits of Tuticorin JV-Madurai 400 kV DIC (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1 x 80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A” in the Southern Region. Powergrid Corporation of India Limited	09.09.2026	14.09.2026	Transmission
1549	Diary No. 652/2026 along with IA (Diary) No. 653/2026	Petition under Section 79 of the Electricity Act, 2003, and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, seeking setting aside of the communication dated 14.08.2026 issued by the Central Transmission Utility of India Limited and a declaration that the Petitioner had correctly achieved Financial Closure of the Project in terms of Regulation 11A(2) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	10.09.2026	14.09.2026	Misc.
1548	Diary No. 423/2026	Petition under Section 79, including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 8.6.7 of the Power Purchase Agreement dated 15.03.2016 executed between the Petitioner and Uttar Pradesh Power Corporation Limited (UPPCL/Respondent No.1), imploring this Commission to direct the Respondent No.1/UPPC to reimburse/refund to the petitioner the compensation amount(s) in terms of the PPA on account of illegally deducted penalty for short supply of power. RKM Powergen Private Limited	10.09.2026	14.09.2026	Misc.
1547	351/TL/2026	Petition under Section 14 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 seeking grant of transmission licence in respect of the RTM schemes approved by Central Transmission Utility of India Limited vide Office Memorandum dated 20.1.2025 and 5.5.2025. Rajasthan IV A Power Transmission Limited	10.09.2026	14.09.2026	Licence (Transmission)
1546	307/MP/2026, 308/MP/2026	Petition under Section 17(1) and 17(3) of the Electricity Act, 2003 for amalgamation/merger of POWERGRID Kudankulam Transmission Limited, POWERGRID Barmer I Transmission Limited, POWERGRID Bikaner IV Transmission Limited, POWERGRID Siwani Transmission Limited, POWERGRID Fatehgarh Barmer Augmentation Transmission Limited, POWERGRID Ramgarh Transmission Limited, POWERGRID Bhadla Transmission Limited, POWERGRID Fatehgarh Transmission Limited, POWERGRID Bikaner Transmission System Limited, POWERGRID Narela Transmission Limited, POWERGRID Khetri Transmission System Limited, POWERGRID Ajmer Phagi Transmission Limited, POWERGRID Varanasi Transmission System Limited, POWERGRID Neemuch Transmission System Limited, POWERGRID Mithilanchal Transmission Limited, POWERGRID Medinipur Jeerat Transmission Limited, POWERGRID Mahan Rewa Transmission Limited with POWERGRID Ghiror Transmission Limited and Assignment/ Transfer of the transmission licences pursuant to the amalgamation/merger. POWERGRID Kudankulam Transmission Limited & Ors., POWERGRID Sirohi Transmission Limited & Ors.	10.09.2026	14.09.2026	Misc.
1545	113/MP/2026	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.	10.09.2026	14.09.2026	Misc.
1544	109/MP/2026 along with IA (Diary) No. 316/2026	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 route. Ayana Renewable Power Private Limited and Anr.	10.09.2026	14.09.2026	Misc.
1543	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter alia seeking (i) reimbursement of SRLDC Fees and Charges (ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter se the parties. Moxie Power Generation Limited	10.09.2026	14.09.2026	Misc.
1542	466/MP/2026 along with IA No. 156/2026, 467/MP/2026 along with IA No. 157/2026	Petition under Sections 79(1)(c) and 79(1)(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 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking exercise of the Powers to Relax and/or Remove Difficulty for preservation and conversion of the additional generation capacity of 60 MW Wind granted to the Petitioner at Fatehgarh-III PS (Sec-II) to 60 MW/120 MWh Battery Energy Storage System, within the Petitioner’s existing Connectivity quantum along with consequential reliefs thereof. ABREL (RJ) Projects Limited, Aditya Birla Renewables Subsidiary Limited	08.09.2026	14.09.2026	Misc.
1541	782/MP/2025 along with IA No. 146/2026, 833/MP/2025 along with IA No. 103/2026, 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	08.09.2026	14.09.2026	Misc.
1540	348/MP/2023 along with IA No. 83/2025, 169/MP/2024 along with IA No. 39/2024 & 115/2026, 178/MP/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, ReNew Naveen Urja Private Limited, Anupavan Renewables Private Limited	08.09.2026	14.09.2026	Misc.
1539	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	08.09.2026	14.09.2026	Misc.
1538	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under the Consultancy Agreement dated 1.3.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Private Limited and Central Transmission Utility of India Limited (earlier Power Grid Corporation of India Limited) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 2.1.2018 executed with Solar Energy Corporation of India Limited and consequential relief thereto. ReNew Power Private Limited	08.09.2026	14.09.2026	Misc.
1537	168/MP/2023, 775/MP/2025	Petition under Section 79(1)(b),(c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (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	08.09.2026	14.09.2026	Misc.
1536	30/MP/2026	Petition under Section 79(1)(f) and 79(1)(k) read with Section 62(6) of the Electricity Act, 2003 and Regulation 10(7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking refund of rebate wrongly deducted by Pragati Power Corporation Limited during refund of excess amount on account of downward revision of tariff. Tata Power Delhi Distribution Limited	08.09.2026	14.09.2026	Misc.
1535	96/MP/2026 along with IA No.140/2026, 905/MP/2025 along with IA No.139/2026	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. ReNew Solar Power Private Limited and Ors., Prerak Greentech Private Limited and Ors.	08.09.2026	14.09.2026	Misc.
1534	415/MP/2026	Petition under Regulation 65(7) & (8) of the CERC (Terms and Conditions of Tariff) Regulations, 2024 and its amendments from time to time for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2023-24 in respect of Rampur Hydro Power Station (RHPS). SJVN Limited	08.09.2026	14.09.2026	Misc.
1533	247/MP/2024 alongwith 22/IA/2025	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	08.09.2026	14.09.2026	Misc.
1532	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	08.09.2026	14.09.2026	Misc.
1531	59/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2021 and Regulation 50 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of treating the expenditure incurred on account of an annual imposition of the Surface Right Compensation determined by the District Collector, Cuddalore District, Tamil Nadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960 as a change in law and recovery thereof through monthly supplementary bills. NLCIL	08.09.2026	14.09.2026	Misc.
1530	12/RP/2026	Petition for review of the order dated 14.1.2026 in Petition No. 50/GT/2025. SJVN Limited	27.08.2026	10.09.2026	Review
1529	23/RP/2026 in 371/TT/2025	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 17.3.2026 in Petition No. 371/TT/2025. Power Grid Corporation of India Limited	08.09.2026	10.09.2026	Review
1528	29/RP/2026 alongwith I.A. No.144/2026	Review Petition seeking review of the Order dated 22.12.2025 in Petition No. 60/TT/2025. Power Grid Corporation of India Limited	08.09.2026	10.09.2026	Review
1527	413/MP/2026 along with IA No. 138/2026, 411/MP/2026 along with IA (Diary) No. 544/2026	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 41 and Regulation 42 of the CERC (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 (As Amended), challenging the impugned communication dated 08.07.2026 issued by the Respondent declaring the Petitioners connectivity liable to be revoked and its bank guarantees liable to be encashed under Regulation 11B(2) of the GNA Regulations and seeking consequential reliefs. SJVN Green Energy Limited	08.09.2026	10.09.2026	Misc.
1526	292/MP/2026 along with IA No. 101/2026	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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking quashing/ setting aside of the letters dated 01.06.2026 issued by Central Transmission Utility of India Limited revoking the connectivity of 250 MW granted to the Petitioner along with consequential relief(s) thereof. Azure Power India Private Limited	08.09.2026	10.09.2026	Misc.
1525	278/MP/2026, 288/MP/2026, 306/MP/2026, 313/MP/2026, 314/MP/2026, 315/MP/2026	Petition under Regulation 13 of 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 control period 2019-24. Western Regional Load Despatch Centre, Northern Regional Load Despatch Centre, North Eastern Regional Load Despatch Centre, Southern Regional Load Despatch Centre, Eastern Regional Load Despatch Centre, GRID Controller of India Limited	08.09.2026	10.09.2026	Misc.
1524	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	08.09.2026	10.09.2026	Misc.
1523	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs. 8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. Chhattisgarh State Power Distribution Company Limited	08.09.2026	10.09.2026	Misc.
1522	274/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking issuance of appropriate directions to Respondent No. 1 for effective implementation of the Order dated 11.1.2024 passed by this Commission in Petition No. 362/MP/2022. IndiGrid Solar-II (AP) Private Limited	08.09.2026	10.09.2026	Misc.
1521	128/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Ltd. and Tamil Nadu Power Distribution Corporation Ltd. (erstwhile TANGEDCO) read with Back-to-Back Power Sale Agreement dated 01.03.2012 between GMR Warora Energy Limited and GMR Energy Trading Ltd. challenging TNPDCL’s unlawful and unwarranted dispute to Supplementary Bill dated 13.03.2025 raised by GWEL/GETL claiming compensation towards the additional cost incurred for procurement of As-Is-Where-Is-Basis Coal / RCR Coal and Washery Coal as alternate coal to meet the shortfall in supply of coal (which has already been held to qualify as a Change in Law). GMR Warora Energy Limited and Anr.	08.09.2026	10.09.2026	Misc.
1520	451/MP/2026	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 18.1 of the Power Purchase Agreement dated 06.02.2007 (Bid-01) and 02.02.2007 (Bid-02) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited seeking approval of the amended and restated supplemental Power Purchase Agreements dated 01.06.2006. Gujarat Urja Vikas Nigam Limited	03.09.2026	10.09.2026	Misc.
1519	458/MP/2026 along with IA No. 154/2026	Petition under Section 79 of the Electricity Act read with Regulation 19, 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 (as amended) seeking extension of time for injection of infirm power in respect of 5 Wind Turbine Generators aggregating to 10.5 MW forming part of the Petitioners’ 180 MW ISTS-connected Kanakagiribad Wind Power Project at Koppal, Karnataka under SECI Wind Tranche-XI, together with condonation /relaxation of the timeline for approaching this Commission under the proviso to Regulation 19(3). Sembcorp Green Infra Limited	03.09.2026	10.09.2026	Misc.
1518	1025/GT/2025, 19/GT/2026	Petition for truing up of 2019-24 tariff for Tilaiya Hydel Power Stations Units I and II (4 MW) DVC	27.08.2026	07.09.2026	Generation
1517	1013/GT/2025, 947/GT/2025	Petition for truing up tariff of Koldam Hydroelectric Power Project (4x200 MW), for the period 2019-24 NTPC Limited	27.08.2026	07.09.2026	Generation
1516	991/GT/2025, 941/GT/2025	Petition for revision of tariff of Tanda Super Thermal Power Station Stage-II (1320 MW) for the period from Station COD (i.e. 1.7.2021) to 31.3.2024 after the truing up exercise NTPC Limited	27.08.2026	07.09.2026	Generation
1515	985/GT/2025, 762/GT/2025	Petition for revision of tariff for the period from 2019-24, after the true-up exercise of Kahalgaon Super Thermal Power Station Stage- II (3x500 MW).	27.08.2026	07.09.2026	Generation
1514	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	27.08.2026	07.09.2026	Generation
1513	889/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	27.08.2026	07.09.2026	Generation
1512	162/GT/2026, 163/GT/2026	Petition for revision of tariff of Ratnagiri Gas and Power Private Limited (1967.08 MW) for the 2019-24 period after the truing up exercise. RGPPL	27.08.2026	07.09.2026	Generation
1511	161/GT/2026, 139/GT/2026	Petition for revision of tariff of NLC Tamil Nadu Power Limited (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NLC India Limited	27.08.2026	07.09.2026	Generation
1510	144/GT/2026 alongwith I.A.dy.No.411/2026	Petition for approval of determination of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Palatana Project of ONGC Tripura Power Company Limited for the control period 1.4.2024 to 31.3.2029 (Interlocutory application for urgent listing and seeking directions). OTPC	27.08.2026	07.09.2026	Generation
1508	128/GT/2017	Petition for approval of tariff of Tripura Gas Based Power Plant 101 MW for the period from COD of its Gas Turbine unit to 31.3.2019 (Remand matter). NEEPCO	27.08.2026	07.09.2026	Generation
1507	116/GT/2026	Petition for truing up of tariff for the period 2019-24 and approval of tariff for the period 2024-29, in respect of Chamera-II Power Station. NHPC Limited	27.08.2026	07.09.2026	Generation
1506	52/GT/2026, 656/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period of Durgapur Steel Thermal Power Station, Units-I&II (1000 MW). DVC Limited	27.08.2026	07.09.2026	Generation
1505	457/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking directions to Central Transmission Utility of India Limited to consolidate the Connectivity(ies) granted to the Petitioner pursuant to its 02 (two) Connectivity Applications, aggregating to 300 MW (Hybrid), at the same sub-station namely Fatehgarh-IV Pooling Substation (Sec-I), through the same bay and with the common dedicated transmission line; permit conversion of 120 MW out of the said consolidated Connectivity from the Land Route/Land BG Route to the Letter of Award/Power Purchase Agreement Route under Regulation 5.8(xi)(a), read with Regulation 11A(4), of the GNA Regulations (as amended), on the basis of the Power Purchase Agreement dated 12.8.2025 executed with NHPC Limited; and consequently align the timeline for revocation under Regulation 24.6 of the GNA Regulations (as amended), insofar as it pertains to the balance Connectivity capacity of 180 MW continuing under the Land Route/Land BG Route, with the Scheduled Commencement of Supply Date or the extended Scheduled Commencement of Supply Date, as applicable, under the said Power Purchase Agreement BN Hybrid Power-1 Private Limited	03.09.2026	07.09.2026	Misc.
1504	126/MP/2022 along with IA No.41/2022, 247/MP/2023	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	03.09.2026	07.09.2026	Misc.
1503	432/MP/2026 along with IA No. 147/2026	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 11C and Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (As Amended), and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking appropriate directions to the Central Transmission Utility of India Limited to consider the Petitioner’s request for reallocation of the 220 kv terminal bay from Bay No. 227 to Bay no. 208 at Gadag-II pooling station, along with consequential reliefs thereof. SolarXL Beta Energy Private Limited	03.09.2026	07.09.2026	Misc.
1502	433/MP/2026 along with IA No.148/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A, 11 B, 39,41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended), praying that this Commission set aside Respondent's (CTUIL) communication dated 17.8.2026; Hold that the Petitioner achieved Financial Closure on 7.5.2026; grant protection to the Petitioner from revocation of its 250 MW connectivity and directions against encashment/invocation of the Petitioner's Connectivity Bank Guarantees. The Petitioner is also seeking directions to CTUIL to map Petitioner's 100 MW NHPC Power Purchase Agreement and conversion of the corresponding Connectivity from the Land Route to the PPA Route. Shudh Solar Power Private Limited	03.09.2026	07.09.2026	Misc.
1501	456/MP/2026 along with IA No.153/2026	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 and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023. CGE Renewables Private Limited	03.09.2026	07.09.2026	Misc.
1500	982/GT/2025, 1017/GT/2025	Petition for truing up of tariff for the period 2019-24 of Vindhyachal Super Thermal Power Station Stage-III (1000 MW). NTPC Limited	27.08.2026	07.09.2026	Generation
1499	977/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 Dhauliganga Power Station (280 MW). NHPC Limited	27.08.2026	07.09.2026	Generation
1498	337/MP/2026	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Regulation 15 (1)(d) of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023 and Regulations 70 (A)(a) and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the relaxation of the Normative Annual Plant Availability Factor (NAPAF) for the 1371 MW Pragati-III Combined Cycle Gas Power Project at Bawana for the period 16.8.2025 – 5.1.2026 PPCL	27.08.2026	07.09.2026	Misc.
1497	140/GT/2026	Petition for truing up of tariff for the period 2019-24 and approval of tariff for the period 2024-29, in respect of Teesta Low Dam-III Power Station. NHPC Limited	27.08.2026	07.09.2026	Generation
1496	740/GT/2025, 703/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Unit-4 (210 MW). DVC Limited	27.08.2026	07.09.2026	Generation
1495	459/GT/2025, 171/GT/2025	Petition for truing up of 2019-24 tariff of Ramagundam STPS Stage-I&II (2100 MW). NTPC Limited	27.08.2026	07.09.2026	Generation
1494	181/GT/2026, 101/GT/2026	Petition for revision of tariff of Korba STPS Stage-III (500 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	27.08.2026	07.09.2026	Generation
1493	258/GT/2026	Petition for determination of tariff for the period 23.12.2025 (COD of first unit) to 31.3.2029 in respect of Subansiri Lower HE Project (2000 MW) of NHPC Limited. NHPC Limited	27.08.2026	07.09.2026	Generation
1492	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	27.08.2026	07.09.2026	Misc.
1491	419/TL/2026, 420/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Shongtong Power Transmission Limited. Shongtong Power Transmission Limited	03.09.2026	07.09.2026	Licence (Transmission)
1490	393/TL/2026	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 Khavda II-C Transmission Limited. POWERGRID Khavda II-C Transmission Limited	03.09.2026	07.09.2026	Licence (Transmission)
1489	447/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 2.8.2023, for creation of security interest by way of hypothecation of the assets of Fatehgarh III Transmission Limited in favour of the Respondent No. 2, i.e., IDBI Trustee Services Limited, the Security Trustee of the Lender(s). Fatehgarh III Transmission Limited	03.09.2026	07.09.2026	Misc.
1488	330/TL/2026	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 granted to POWERGRID Mandsaur Transmission Limited POWERGRID Mandsaur Transmission Limited	27.08.2026	07.09.2026	Licence (Transmission)
1487	403/MP/2026	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 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 inter alia seeking directions to Central Transmission Utility of India Limited to allow consolidation of the quantum of Connectivity capacities granted to the Petitioner pursuant to 03 (three) different Connectivity Applications having same source (wind) aggregating to 124 MW at the same sub-station and the same bay with the same start date of Connectivity and conversion of the said consolidated Connectivity granted under Land Route to the Letter of Award/Power Purchase Agreement Route in terms of Regulation 11A(4) of the GNA Regulations (as amended) on the basis of the Power Purchase Agreement dated 15.04.2026 along with consequential relief(s) thereof. Vena Energy Aura Private Limited	20.08.2026	07.09.2026	Misc.
1486	336/MP/2026	Petition under Regulation 11 read with Regulation 3(12) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for seeking ‘in-principle’ approval of additional capital expenditure for implementation of Hydrobin System at Koderma Phase I (2x500 mw) thermal power generating station in DVC in accordance with the Environmental Clearance conditions read with MoEF&CC, GoI Notifications dated 7.12.2015 & 31.12.2021, which amount to ‘change in law’ events. DVC	27.08.2026	02.09.2026	Misc.
1485	276/TT/2026	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 2024-29 tariff period for the Combined Asset under Project – “Reliable Communication Scheme under Central Sector” in the Southern Region. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Transmission
1484	23/TT/2026, 36/TT/2026, 118/TT/2026, 238/TT/2026, 279/TT/2026 and 509/TT/202	Petition for the 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 transmission system for “Phase-I Generation Projects in Jharkhand and West Bengal-Part-B” in the Northern Region. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Transmission
1483	12/TT/2026, 375/TT/2025, 260/TT/2026, 79/TT/2026, 928/TT/2025, 38/TT/2026 and 63/TT/2026	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 for the truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the asset under “Implementation of 220 kV Bay at Shahjahanpur (PG) 400/220 kV Substation”. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Transmission
1482	174/TT/2026, 33/TT/2026, 166/TT/2026, 253/TT/2026, 325/TT/2026, 151/TT/2025 and 99/TT/2025	Petition under Sections 28(4) and 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 the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the 400 kV D/C (quad) Alipuduar-Jigmeling Transmission Line (Indian Portion) and 2 Nos. 400 kV line bays at Alipurduar Substation under "Transmission System Strengthening in Indian System for Transfer of power from Mangdechhu Hydroelectric Project in Bhutan” in the North Eastern Region. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Transmission
1481	916/TT/2025, 997/TT/2025, 72/TT/2026, 225/TT/2026, 344/TT/2025, 571/TT/2025 and 731/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for “Transmission assets under Rihand Transmission System” in the Northern Region. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Transmission
1480	353/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement/ execution of the Commission’s order dated 2.9.2022 in Petition No. 261/TT/2015 directing billing and payment of transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network. Power Grid Corporation of India Limited	27.08.2026	02.09.2026	Misc.
1479	347/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking enforcement/ execution of the Commission’s order dated 28.2.2022 in Petition No. 193/TT/2019 directing payment of transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission assets. Power Grid Corporation of India Limited	20.08.2026	02.09.2026	Misc.
1478	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	27.08.2026	02.09.2026	Misc.
1477	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for the enforcement/execution of the Commission’s tariff order dated 31.3.2021 in Petition No. 104/TT/2020 directing bilateral billing and payment of the transmission charges by the Respondent Intra-State Transmission Licensee to the Petitioner on account of delay in commissioning of its downstream transmission networks. Power Grid Corporation of India Limited	04.08.2026	02.09.2026	Misc.
1476	191/MP/2019	Petition under Section 79(1)(d) of the Electricity Act. 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 seeking relaxation of operations and maintenance norms specified under Regulation 29(4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. North East Transmission Company Limited	13.08.2026	02.09.2026	Misc.
1475	101/MP/2010	Petition under Regulation 12 “Power to Remove Difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	13.08.2026	02.09.2026	Misc.
1474	25/RP/2025 along with IA No. 135 of 2025, 9/RP/2024 along with IA Nos. 19/2025 and 134/2025	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 and Order 47 Rule 1 of the Code of Civil Procedure, 1908. Madhya Pradesh Power Management Company Limited	13.08.2026	02.09.2026	Review
1473	3/RP/2026 in 254/MP/2023	Review of the Commission’s order dated 26.11.2025 in Petition No. 254/MP/2023 in the matter of the Tala Hydroelectric Project Eastern Region, East-North Inter Connector and Northern Region Transmission System. Powerlinks Transmission Limited	06.08.2026	02.09.2026	Misc.
1472	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	13.08.2026	02.09.2026	Misc.
1471	Diary No.466/2026	Petition under Section 79(1)(c) & 79(1)(k) 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 direction to Central Transmission Utility of India to allow conversion of 408 MW connectivity granted to the Petitioner from land route to Power Purchase Agreement/Letter of Award route. Torrent Solar Power Private Limited	27.08.2026	01.09.2026	Misc.
1470	179/MP/2023, 13/RP/2026 along with IA No. 83/2026	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking 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, Gujarat Urja Vikas Nigam Limited	20.08.2026	01.09.2026	Misc.
1469	266/MP/2024	Petition under Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 ("Tariff Regulations 2024”) seeking approval of input price of coal supplied from Chatti-Bariatu Coal Mine to end use generating station for the period from Commercial Operation Date i.e., 1.4.2024 to 31.3.2029. NTPC Mining Limited.	27.08.2026	31.08.2026	Misc.
1468	Diary No.604/2026 along with IA (Diary) No.605/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 41 and Regulation 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022, seeking extension of the timeline for submission of Financial Closure documents up to 30.6.2027/extension of time for submission of Financial Closure documents for its 1200 MW Jalaun Ultra Mega Solar Park (Connectivity Application No. 2200000345) , and for setting aside/stay of the communications dated 03.08.2026 & 05.08.2026 issued by the CTUIL for revocation of connectivity. BSUL.	11.08.2026	31.08.2026	Misc.
1467	625/2026 along with IA (Diary) Nos. 626/2026, 627/2026 and 635/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A, 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (and its subsequent amendments), inter-alia seeking a direction upon the Central Transmission Utility of India Limited not to revoke the connectivity of 270 MW of the Petitioners, amongst other relief(s). HSEPL.	27.08.2026	31.08.2026	Misc.
1466	Addendum in 976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL.	06.08.2026	31.08.2026	Misc.
1465	382/TD/2026	Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for up-gradation of inter-State trading licence in electricity from Category- IV to Category- III. EPTPL.	27.08.2026	31.08.2026	Trading.
1464	111/MP/2014	Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium term Open Access in inter-State transmission and related matters) Regulations, 2009. HEGCL.	27.08.2026	29.08.2026	Misc.
1463	111/MP/2024 112/MP/2024 15/RP/2024 along with IA No. 97/2024 16/RP/2024 along with IA No. 47/2024	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.	25.08.2026	29.08.2026	Misc.
1462	115/MP/2026	Petition seeking approval for determination of Lignite Input Price for the period 01.04.2024 to 31.03.2029 in respect of Neyveli Mines as per CERC (Terms and conditions of Tariff) Regulations, 2024. NLCIL.	25.08.2026	29.08.2026	Misc.
1461	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. TEPL.	25.08.2026	29.08.2026	Misc.
1460	201/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and in terms of the directions issued by this Commission in Order dated 27.12.2023 passed in Petition No.94/MP/2021 for seeking compensation for the additional expenditure incurred for installation of Optical Ground Wire (OPGW) on the 400 kV D/C Kurukshetra - Malerkotla transmission line by replacing the existing earth wire under Change in Law provisions of the Transmission Service Agreement dated 2.1.2014. NRSS XXXI (B) Transmission Limited.	25.08.2026	29.08.2026	Misc.
1459	204/MP/2026 along with IA No. 141/2026	Petition under Sections 61, 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 and Article 12 of Power Purchase Agreement dated 05.10.2020 (PPA) and Supplementary PPA dated 16.07.2021 for approval of Change in Law events and seeking a corresponding declaration and consequential relief in the form of compensation on account of the Change in Law events, in terms of the PPA. ABC Renewable Energy (RJ-02) Private Limited (ABC RJ 02).	25.08.2026	29.08.2026	Misc.
1458	205/MP/2026	Petition under Section 79(1)(c) & (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. TPREL.	25.08.2026	29.08.2026	Misc.
1457	218/MP/2026	Petition under Section 79(1)(b) read with Section 79(1 )(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited from 22.12.2016 to 20.8.2023. JPL.	25.08.2026	29.08.2026	Misc.
1456	230/MP/2026	Petition under Rules 3(7) and 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 30.9.2021, seeking approval/verification of the Change in Law impact on the cost of the transmission project and consequential adjustment of monthly transmission charges. KTL.	25.08.2026	29.08.2026	Misc.
1455	245/MP/2026	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 (as amended) seeking exercise of this Commission's Power to Relax and Power to Remove Difficulty to extend the SCOD of Petitioner's 150 MW Wind Power project with connectivity granted at Solapur PS on account of delay faced by the Petitioner in commissioning the Project which are beyond its control and for reasons not attributable to the Petitioner. Solarcraft Power India 7 Private Limited.	25.08.2026	29.08.2026	Misc.
1454	251/MP/2026	Petition under Section 79 of the Electricity Act 2003 seeking compensation by way of additional expenses incurred on account of change in goods and services tax in terms of Article 12 of Power Purchase Agreement dated 1.5.2021. JSW Renew Energy Limited .	25.08.2026	29.08.2026	Misc.
1453	254/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Section 38(2)(b) & (c) of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking compensation with interest for the generation loss suffered due to delay in operationalisation of 300 MW connectivity dated 7.2.2024 granted to the Petitioner at Bikaner II PS and directions to Northern Regional Load Despatch Centre to ensure that the Petitioner is granted T-GNA for the entire capacity i.e., 300 MW till the Petitioner’s connectivity is operationalised by CTUIL. Khidrat Renewable Energy Pvt. Ltd. (KREPL) and Anr.	25.08.2026	29.08.2026	Misc.
1452	267/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the PPA dated 14.12.2021 between the Petitioner i.e., Adani Green Energy Twenty-Five A Limited, and Solar Energy Corporation of India Limited, seeking reliefs qua additional expenditure incurred due to occurrence of Change in law event concerning 500 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty-Five Limited.	25.08.2026	29.08.2026	Misc.
1451	275/MP/2020 along with IA No. 86/2021 & 132/2026	Petition under Section 79 of the Electricity Act, 2003 and Power Purchase Agreement dated 8.1.2011 entered into between the Petitioner and the Respondent seeking suitable directions for release of the payment of cumulative amount of Rs. 32,51,77,020/- raised by the Petitioner under its invoice dated November 4, 2016, December 5, 2015, January 4, 2017, February 4, 2017 and March 4, 2017 for supply of electricity and payment of Late Payment Surcharge as per Article 10.3.3 of the Power Purchase Agreement dated 8.1.2011. Rajasthan Sun Technique Energy Private Limited .	25.08.2026	29.08.2026	Misc.
1450	299/MP/2026	Petition under Regulation 26(9) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 61(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2019; Regulations 110, 111, 112 and 113 of the CERC (Conduct of Business) Regulations, 1999; and Regulations 64 and, 65 of the CERC (Conduct of Business) Regulations, 2023 seeking directions regarding the sharing of net savings arising out of the refinancing of loan by Damodar Valley Corporation in respect of its Bokaro and Raghunathpur Thermal Power generating stations for the period from 1.4.2014 to 31.3.2019 and 1.4.2019 to 31.3.2024. PSPCL.	25.08.2026	29.08.2026	Misc.
1449	302/MP/2026 266/MP/2026 364/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 13.10.2021 between the Petitioner i.e. Adani Green Energy Twenty-Six A Limited, and Solar Energy Corporation of India Limited, seeking reliefs qua additional expenditure incurred due to occurrence of Change in law event concerning 167 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty-Six A Limited .	25.08.2026	29.08.2026	Misc.
1448	305/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking quashing of the Bills/Invoices dated (i) 2.3.2026; and (ii) 1.4.2026 issued by the Central Transmission Utility of India Limited (CTUlL), cumulatively of Rs.2,76,569/-, amongst other reliefs. Adani Solar Energy AP Three Limited	25.08.2026	29.08.2026	Misc.
1447	319/MP/2026 along with IA No. 114/2026	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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Central Transmission Utility of India Limited qua the revocation of the connectivity granted to the Petitioner. SSPL.	25.08.2026	29.08.2026	Misc.
1446	341/MP/2026	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 and Articles 11 and 12 of the Transmission Service Agreement dated 17.02.2022 executed between Kishtwar Transmission Limited and its Long-Term Transmission Customers, inter alia, seeking approval/ declaration recognizing Force Majeure Events and the Change in Law Events that impacted the implementation of the Project and the Petitioner’s right to consequential relief. KITL.	27.08.2026	29.08.2026	Misc.
1445	351/TL/2026	Petition under Section 14 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 seeking grant of transmission licence in respect of the RTM schemes approved by Central Transmission Utility of India Limited vide Office Memorandum dated 20.1.2025 and 5.5.2025. Rajasthan IV A Power Transmission Limited.	27.08.2026	29.08.2026	Licence.
1444	373/TL/2026	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 Chitradurga Bellary REZ Transmission Limited. CBRTL.	25.08.2026	29.08.2026	Licence.
1443	387/MP/2026	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Private Limited 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. RNPTL.	25.08.2026	29.08.2026	Misc.
1442	418/MP/2026	Petition under Section 79(1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2026 seeking in-principle approval for installation of Battery Energy Storage Systems (BESS) as Integrated Energy Storage Systems (IESS) at various existing substations in Western Region. PGCIL.	25.08.2026	29.08.2026	Misc.
1441	422/MP/2026	Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and read with the Report by the Committee formed under Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 seeking extension of Scheduled Date of Commissioning and the consequential waiver of 100% inter-state transmission charges till operationalisation of the GNA along with consequential reliefs arising therefrom. ABRSL.	25.08.2026	29.08.2026	Misc.
1440	424/MP/2026 alongwith I.A. No. 142/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking declaratory and consequential reliefs pursuant to the Notification dated 11.7.2025 issued by the Government of India, Ministry of Environment, Forest and Climate Change, dispensing with the requirement of Flue Gas Desulfurization (FGD) systems in Category-C Thermal Power Generating Stations. PSPCL.	25.08.2026	29.08.2026	Misc.
1439	847/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003, read with relevant provisions of Transmission Service Agreement dated 9.2.2024 and Regulations 65 and 69 of the CERC (Conduct of Business) Regulations, 2023. DPTL.	25.08.2026	29.08.2026	Misc.
1438	974/MP/2025 alongwith 8/IA/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission).. NLCIL.	25.08.2026	29.08.2026	Misc.
1437	394/2026	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 Khavda II-C Transmission Limited. KCTL.	25.08.2026	29.08.2026	Misc.
1436	Petition (Diary) No.582/2026	Petition under Section 79(1)(c) and 79(1)(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 (as amended), seeking appropriate directions in furtherance of the Order dated 31.05.2026 passed by this Commission in Petition No. 1015/MP/2025 and the subsequent Order dated 10.07.2026 passed in Petition No. 11/SM/2026. DPIPL.	27.08.2026	29.08.2026	Misc.
1435	41/MP/2014 along with IA No. 110/2026 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. AREL.	25.08.2026	29.08.2026	Misc.
1434	16/RP/2026	Petition for review of Order dated 15.1.2026 passed in Petition No. 417/MP/2024. NTPC.	18.08.2026	27.08.2026	Review.
1433	65/MP/2020 618/MP/2020	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorized deductions of Rs. 96,68,92,198/-made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited.	18.08.2026	27.08.2026	Misc.
1432	312/MP/2026	Petition under Section 79(1) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relief for auxiliary power consumption and transmission charges for units under shutdown and relief for relaxation of norms for start-up oil. NTPC.	18.08.2026	27.08.2026	Misc.
1431	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. JSL.	18.08.2026	27.08.2026	Misc.
1430	374/MP/2026 alongwith I.A. No. 130/2026	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 seeking declaratory and consequential reliefs pursuant to the notification dated 11.7.2025 issued by the Government of India, Ministry of Environment, Forest and Climate Change, dispensing with the requirement of flue gas desulfurization (FGD) systems in category-C thermal power generating stations. PSPCL.	13.08.2026	27.08.2026	Misc.
1429	53/MP/2023 along with IA No. 11/2023 167/MP/2023 along with IA No. 32/2024 258/MP/2023 along with IA No. 59/2023 267/MP/2023 216/MP/2026	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power 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. SUL & Ors	18.08.2026	27.08.2026	Misc.
1428	112/MP/2026	Petition under 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 along with relevant articles of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner herein with Solar Energy Corporation of India Limited, invoking the Regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing the Change in Law claims referred in the present Petition in relation to its 160 MW blended Wind Power Project in the State of Karnataka and pass consequential order(s). VEVPL.	20.08.2026	27.08.2026	Misc.
1427	335/MP/2026 with IA No. 119/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act 2003, seeking extension of Scheduled Commencement Supply Date of the Petitioner’s 300 MW Solar Power Project in Bikaner, Rajasthan on account of delays in (i) operationalisation of connectivity granted to the Project at Bikaner II GSS and (ii) grant of approval by Ld. Maharashtra Electricity Regulatory Commission for procurement of power from the Project by Maharashtra State Electricity Distribution Company Limited, without levy of any financial obligations. AEPL	18.08.2026	27.08.2026	Misc.
1426	235/MP/2026 4/MP/2026	Petition under sub-Section (4) of Section 28 of the Electricity Act, 2003, read with Regulation 36 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024, seeking recovery of the outstanding Fees & Charges of Western Regional Load Despatch Centre from MPSEZ Utilities Limited. WRLDC.	20.08.2026	27.08.2026	Misc.
1425	310/MP/2026 along with IA No. 107/2026	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 invoking this Hon’ble Commission’s power to relax and seeking appropriate direction(s) to Central Transmission Utility of India Limited to grant non-solar hour access for 199 MW at Fatehgarh IV SS as sought by the Petitioner, instead of 166 MW as indicated in the Agenda for the 47th CMETS Meeting – NR. AEU9PL.	18.08.2026	27.08.2026	Misc.
1424	282/MP/2021 along with IA No. 61/2022 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. RKMPPL.	18.08.2026	27.08.2026	Misc.
1423	397/MP/2026 along with IA No. 136/2026	Petition under Section 79 of The Electricity Act, 2003 and 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 cancellation of the connectivity granted to the Petitioner on the LoA route and return of the Conn-BGs without encashment. GRTJPL.	18.08.2026	27.08.2026	Misc.
1422	667/MP/2025 along with IA No.55/2025	Petition under Section 79, including Section 79(1)(f) 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., KPS1 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. KPS1TL.	18.08.2026	27.08.2026	Misc.
1421	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. PBTSL.	18.08.2026	27.08.2026	Misc.
1420	759/MP/2025 933/MP/2025 952/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.	18.08.2026	27.08.2026	Misc.
1419	850/MP/2025 along with IA 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). RVSPL.	20.08.2026	27.08.2026	Misc.
1418	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. NBTL.	20.08.2026	27.08.2026	Misc.
1417	970/MP/2025 788/MP/2025 along with IA No.127/2025	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 and Petition No. 4/SM/2024, respectively. DBPL.	20.08.2026	27.08.2026	Misc.
1416	499/2026 along with IA (Diary) No. 593/2026	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner’s Assets in favour of Respondent No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner’s Transmission Project. ASTL.	20.08.2026	27.08.2026	Misc.
1415	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.	20.08.2026	25.08.2026	Misc.
1414	550/MP/2025 along with IA No.130/2025	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	20.08.2026	25.08.2026	Misc.
1413	376/MP/2026	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 seeking initiation of appropriate proceedings against Respondent No. 1 for non - compliance of the Order dated 30.08.2025 passed by this Commission in Petition No. 264/MP/2022 and under Section 79 of the Act read with the principles enshrined in Order XXI Rule 10 of Code of Civil Procedure Code, 1908 seeking execution and enforcement of the order dated 30.08.2025 passed in Petition No. 264/MP/20222 read with order dated 15.08.2020 passed in Petition No. 158/MP/2019 by attachment of Bank Accounts and movable and immovable assets of Respondent No.1. Adhunik Power and Natural Resources Limited	20.08.2026	25.08.2026	Misc.
1412	358/MP/2023 along with IA Nos. 90/2023 & 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	20.08.2026	25.08.2026	Misc.
1411	344/MP/2026	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreement dated 01.06.2022 inter alia seeking approval of occurrence of Change in Law and consequential reliefs. NTPC Renewable Energy Limited	20.08.2026	25.08.2026	Misc.
1410	340/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory (Power Market) Regulations, 2021 (PMR 2021), seeking approval for introduction of banking through Petitioner's PRATYAY 'Platform' Power Exchange India Limited	20.08.2026	25.08.2026	Misc.
1409	333/TD/2026	Petition for surrender of the Category ‘I’ Trading Licence under Regulation 20(3) of Trading Licence Regulations, 2020. Refex Industries Limited	20.08.2026	25.08.2026	Licence
1408	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	20.08.2026	25.08.2026	Misc.
1407	248/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 18.01.2014 and Schedule 1 Clause VIII of the Power Purchase Agreement dated 20.01.2014 and in terms of this Commission’s Order dated 03.06.2019 passed in Petition No. 156/MP/2018 seeking: a) Validation and approval for recovery of the Change in Law compensation, along with the applicable carrying cost/ interest/ late payment surcharge thereof, on account of the additional operational expenditure and additional capital expenditure incurred by the Petitioner towards compliance with the statutory mandate under the Ministry of Environment, Forest & Climate Change Notification dated 25.1.2016 relating to transportation and utilization of fly-ash, which has already been recognized as a Change in Law event by this Commission and the additional expenditure thereof by MB Power has been in principally admitted by this Commission in its Order dated 03.06.2019 passed in Petition No. 156/MP/2018, and; b) Issuance of appropriate directions to Respondents for payment of additional operational expenditure and additional capital expenditure incurred by the Petitioner towards transportation and utilization of the fly-ash along with the applicable carrying cost/ interest/ late payment surcharge. MB Power (Madhya Pradesh) Limited	20.08.2026	25.08.2026	Misc.
1406	110/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking determination of Cost-Sharing and Tariff for 400 kV Bays at Jam Khambhaliya Sub-station utilised for ISTS purposes. Reliance Industries Limited	20.08.2026	25.08.2026	Misc.
1405	45/MP/2026 along with IA Nos.13/2026, 36/2026 & (Dy. No.) 386/2026	Petition under Section 79 of the Electricity Act, 2003, challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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. Renew Urja Shachar Private Limited	20.08.2026	25.08.2026	Misc.
1404	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	18.08.2026	25.08.2026	Misc.
1403	320/MP/2025	A Petition under section 79 of the Electricity Act, 2003 for seeking an appropriate mechanism for appropriate compensation to offset the financial impact of Change in Law events on account of the 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 & Ors.	18.08.2026	25.08.2026	Misc.
1402	265/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 27.07.2021 (along with its amendment dated 21.08.2023), seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law events concerning 600 MW ISTS connected, Hybrid Power Project for which PPA has been executed between the Petitioner, i.e., Adani Hybrid Energy Jaisalmer Five Limited, and Solar Energy Corporation of India Limited. Adani Hybrid Energy Jaisalmer Five Limited	18.08.2026	25.08.2026	Misc.
1401	362/MP/2026	Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with the provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024; the CERC (Indian Electricity Grid Code) Regulations, 2023; the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024 as amended by the Second Amendment Regulations, 2025, and the PPA dated 05.01.2011, seeking adjudication of the dispute regarding non-payment of dues towards infirm power injected by Unit-I (660 MW) of the Buxar Thermal Power Project during the period from 21.08.2025 to 13.11.2025, direction for payment of ₹82.04 Crores along with Late Payment Surcharge, and ancillary reliefs. STPL	20.08.2026	24.08.2026	Misc.
1400	342/MP/2026	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003, Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and terms of Power Sale Agreement dated 26.06.2019 executed between Solar Energy Corporation of India Limited and Tata Power Delhi Distribution Limited seeking a pro-rata share of the liquidated damages recovered by Solar Energy Corporation of India Limited from Adani Solar Energy Jaisalmer Two Private Limited (formerly SBSR Power Cleantech Eleven Private Limited) pursuant to the Order dated 12.02.2026 passed by this Hon’ble Commission in Petition No. 192/MP/2021 and Petition No. 235/MP/2023, and consequential reliefs. Tata Power Delhi Distribution Limited	20.08.2026	24.08.2026	Misc.
1399	320/MP/2026 along with IA No. 116/2026	Petition under section 79 (1)(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-state Transmission System) Regulations, 2022 seeking extension of the commissioning date and start date of the connectivity for the 200 MW Bhuj Solar Project granted to the Petitioner. NLC India Limited	18.08.2026	24.08.2026	Misc.
1398	219/MP/2026	Petition under 63 and Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the TSA dated 02.11.2020, seeking condonation of time overrun and consequent extension of scheduled COD and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure and Change in Law events. POWERGRID Aligarh Sikar Transmission Limited	18.08.2026	24.08.2026	Misc.
1397	Diary No.582/2026	Petition under Section 79(1)(c) and 79(1)(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 (as amended), seeking appropriate directions in furtherance of the Order dated 31.05.2026 passed by this Commission in Petition No. 1015/MP/2025 and the subsequent Order dated 10.07.2026 passed in Petition No. 11/SM/2026. Datta Power Infra Private Limited	18.08.2026	24.08.2026	Misc.
1396	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	20.08.2026	24.08.2026	Misc.
1395	357/MP/2026	Petition under Sections 79(1)(c) and 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 time for injection of infirm power for the balance capacity and extend or direct NRLDC to extend the time for First Time Charging for the balance capacity; and under Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relaxation/condonation of delay for filing the present Petition. Khaba Renewable Energy Private Limited	18.08.2026	24.08.2026	Misc.
1394	332/MP/2026	Petition under Section 79(1)(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. Adani Green Energy Limited & Ors.	18.08.2026	24.08.2026	Misc.
1393	325/MP/2024 along with IA Nos. 78/2024, 105/2024, 34/2025 & 19/2026	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	18.08.2026	24.08.2026	Misc.
1392	309/MP/2026	Petition under Section 79(1)(a) and (f) of the Electricity Act,2003 seeking declaration of increase in rate of Goods and Service Tax (GST) from 5% to 12% on account of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance as a 'Change in Law' event in terms of the Article 10 of the Power Usage Agreement for supply from 300 MW project of SECI at Andhra Pradesh (Ramagiri) (out of the total capacity of 1200 MW) and further direct the procurer discom to pay compensation along with carrying cost to SECI towards the additional amount incurred on account of such Change in Law event, in terms of the liberty given in Petition no. 617/AT/2025 to seek Change in Law relief. Solar Energy Corporation of India Limited	18.08.2026	24.08.2026	Misc.
1391	306/MP/2022 along with IA Nos. 20/2023, 85/2023, 16/2024, 79/2026 & 80/2026	Petition under Section 19 of the Electricity Act, 2003, read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020, inter alia, seeking punitive action against and revocation of the trading license of Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Limited	18.08.2026	24.08.2026	Misc.
1390	197/MP/2026	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 4.12.2020 (TSA) seeking extension of Scheduled Commercial Operation Date (SCOD) on account of Force Majeure/Change in Law events and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Sikar Transmission Limited. POWERGRID Sikar Transmission Limited	18.08.2026	24.08.2026	Misc.
1389	119/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking a relief for delay in commissioning of the 540 MW Wind Power Project by JSW Renew Energy Limited on account of Force Majeure events and consequential extension of the Scheduled Commissioning Date. JSW Renew Energy Limited	18.08.2026	24.08.2026	Misc.
1388	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA Nos. 38/2023, 246/MP/2022 along with IA Nos. 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	18.08.2026	24.08.2026	Misc.
1387	87/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) and Section 19 of 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, inter alia, seeking a direction seeking a direction to the Respondent to pay the outstanding amount of Rs. 11,22,05,158 to the Petitioner against the power supplied by the Petitioner to the Respondent. DB Power Limited	18.08.2026	24.08.2026	Misc.
1386	198/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 17 of Power Purchase Agreements dated 17.4.2017 seeking declaration of CEA Regulations, 2019 and Working Group Report, 2022 as Change in Law Events and consequential determination of quantum and mechanism of compensation on account of Change in Law event. Athena Jaipur Solar Power Private Limited	13.08.2026	24.08.2026	Misc.
1385	244/MP/2026 along with IA No.85/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 05.01.2011 and Power Purchase Agreement dated 25.03.2011, for setting aside and/ or quashing the invoices raised by the Respondents pursuant to the orders dated 11.02.2026 and 25.03.2026 passed by this Commission in Petition No. 305/MP/2015. West Bengal State Electricity Distribution Co. Ltd.	06.08.2026	24.08.2026	Misc.
1384	IA (Diary) No.616/2026 in 669/MP/2025	Interlocutory Application on behalf of the Petitioner seeking urgent directions for preservation of the subject matter of the present Petition pending pronouncement of the order reserved by the Commission. Avaada Energy Private Limited	20.08.2026	20.08.2026	Misc.
1383	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing up exercise. NTPC Limited	30.07.2026	17.08.2026	Generation
1382	19/RP/2026	Review of the Order dated 20.3.2026 passed in Petition No. 129/GT/2025 titled as ‘NHPC Limited v. Punjab State Power Corporation Limited & Ors. NHPC Limited	30.07.2026	17.08.2026	Review
1381	994/GT/2025, 733/GT/2025	Petition for truing up for the period 2019-24, of Vindhyachal Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	30.07.2026	17.08.2026	Generation
1380	27/RP/2026	Review petition against the order dated 31.3.2026 passed in Petition No. 485/GT/2024. THDC India Limited	06.08.2026	17.08.2026	Review
1379	171/MP/2026	Petition Under Section 79 (1) (f) and 142 of the Electricity Act, 2003 read with regulation 76 of the Central Electricity Regulatory Commission (terms and conditions of tariff) Regulations, 2024 seeking necessary directions and appropriate action against the Respondent for non-compliance with statutory and Regulatory obligations. NHPC Limited	11.08.2026	17.08.2026	Misc.
1378	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 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 directions of the Commission. NTPC Limited	11.08.2026	17.08.2026	Misc.
1377	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	11.08.2026	17.08.2026	Misc.
1376	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	13.08.2026	17.08.2026	Misc.
1375	345/MP/2026	Petition under section 79(1) of the Electricity Act, 2003 read with Regulation 36(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for reimbursement of expenditure towards establishment of Centralized Security Operation Centre (OT SOC) for substations as additional Operation and Maintenance expense (On admission) JBVNL	13.08.2026	17.08.2026	Misc.
1374	375/MP/2026	Petition under Section 79(1)(b) of the Electricity Act, 2003, read with Article 18.1 of the Power Purchase Agreement dated 22.04.2007 entered into between Gujarat Urja Vikas Nigam Limited and Tata Power Company Limited seeking approval of the Second Supplemental Power Purchase Agreement dated 23.03.2026. Gujarat Urja Vikas Nigam Limited	13.08.2026	17.08.2026	Misc.
1373	206/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of 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 seeking grant of a separate Transmission Licence to Ishanagar Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Ishanagar Power Transmission Limited	13.08.2026	17.08.2026	Licence (Transmission)
1372	851/MP/2025 along with IA No. 29/2026	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.	11.08.2026	17.08.2026	Misc.
1371	371/TL/2026, 372/AT/2026	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 Kakinada I Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kakinada I Transmission Limited	11.08.2026	17.08.2026	Licence (Transmission)
1370	351/TL/2026	Petition under Section 14 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 seeking grant of transmission licence in respect of the RTM schemes approved by Central Transmission Utility of India Limited vide Office Memorandum dated 20.1.2025 and 5.5.2025. Rajasthan IV A Power Transmission Limited	11.08.2026	17.08.2026	Licence (Transmission)
1369	295/TL/2026, 296/AT/2026	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 Kurnool-IV REZ Power Transmission Limited. Kurnool-IV REZ Power Transmission Limited	11.08.2026	17.08.2026	Licence (Transmission)
1368	79/MP/2023, 106/MP/2024	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 Seller's 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, Haryana Power Purchase Centre	11.08.2026	17.08.2026	Misc.
1367	55/MP/2026 along with IA No.60/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	11.08.2026	17.08.2026	Misc.
1366	25/MP/2026	Petition under Sections 79(1) of the Electricity Act, 2003 and the CERC Conduct of Business Regulations, 2023, for seeking relief of under-recovery of fixed charges for NTPC’s gas-based stations. NTPC Limited	11.08.2026	17.08.2026	Misc.
1365	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	13.08.2026	17.08.2026	Misc.
1364	911/MP/2025 along with IA No. 96/2026	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	13.08.2026	17.08.2026	Misc.
1363	111/MP/2014	Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium-term Open Access in inter-State transmission and related matters) Regulations, 2009. Hindustan Electricity Generation Company Limited	11.08.2026	17.08.2026	Misc.
1362	40/MP/2026	Petition under section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (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 regulation 111 to 113 & 115 of CERC (Conduct of Business) Regulations, 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020, Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 dated 27.01.2023 and detailed procedure and to exclude the quantum of power flow in STU network. Power Company of Karnataka Limited	11.08.2026	17.08.2026	Misc.
1361	370/MP/2026 along with IA No. 128/2026	Petition under Section 79 of the Electricity Act, 2003 read with relevant regulations 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 directions to/against the Central Transmission Utility of India Limited qua the revocation of the Connectivity granted to the Petitioners. First Energy Private Limited and Anr.	04.08.2026	17.08.2026	Misc.
1360	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. 1, 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	13.08.2026	17.08.2026	Misc.
1359	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	13.08.2026	17.08.2026	Misc.
1358	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	13.08.2026	17.08.2026	Misc.
1357	11/RP/2026 in 311/TT/2022	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Commission’s order dated 27.1.2026 in Petition No. 311/TT/2022. Power Grid Corporation of India Limited	13.08.2026	17.08.2026	Review
1356	1004/MP/2025 along with IA No. 129/2026, 20/MP/2026 along with IA No. 6/2026 & No. 106/2026	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, Tata Power Renewable Energy Limited	11.08.2026	17.08.2026	Misc.
1355	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 10.9.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liability. Viento Renewables Private Limited	11.08.2026	17.08.2026	Misc.
1354	67/MP/2026	Petition under Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with Regulations 111, 112, 113 and 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking recovery of capacity charges for the period of non-availability of fuel for reasons beyond the control of the Petitioner and relaxation of operating norms for the 726.6 (2 x 363.3) MW combined cycle gas based power Palatana project of ONGC Tripura Power Company Limited for the control period 1.4.2019 to 31.3.2024. ONGC Tripura Power Company Limited	11.08.2026	17.08.2026	Misc.
1353	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.	11.08.2026	17.08.2026	Misc.
1352	208/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreement dated 3.6.2021 seeking declaration of the Working Group Report, 2022 as a Change in Law Event and consequential determination of quantum and mechanism of compensation on account of Change in Law event. NTPC Renewable Energy Limited	11.08.2026	17.08.2026	Misc.
1351	11/RP/2025	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	06.08.2026	17.08.2026	Review
1350	303/TD/2026	Petition under Section 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 9(4) and Section 15(1) of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for upgradation of interstate trading licence in electricity from Category V to Category IV. AMPIN Energy Markets India Private Limited	13.08.2026	17.08.2026	Licence
1349	348/TD/2026	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 license. Excel Energy Trading Solutions	11.08.2026	17.08.2026	Licence
1348	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 Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited and Anr.	11.08.2026	17.08.2026	Misc.
1347	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	13.08.2026	17.08.2026	Misc.
1346	272/MP/2024, 371/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 160 MW to the Petitioner herein at Davangere District in the State of Karnataka. Layer Hybren Private Limited, Jade Hybren Private Limited	13.08.2026	17.08.2026	Misc.
1345	149/MP/2026 along with IA Nos. 45/2026 & 104/2026	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 lnter-State Transmission System) Regulations, 2022 and 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 Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	13.08.2026	17.08.2026	Misc.
1344	129/TD/2026	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. SKAY Infratech Private Limited	13.08.2026	17.08.2026	Licence
1343	173/MP/2026	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Articles 10 and 11 of the Power Usage Agreements / Supplementary PUAs seeking compensation on account of issuance of GST Notifications by the Government of India and treating the same as Change in Law for 510 MW Solar Photovoltaic (PV) Power Station (Tranche –III) under CPSU Scheme-Phase-II, pursuant to liberty granted by this Commission vide Order dated 31.12.2025. NLC India Limited	13.08.2026	17.08.2026	Misc.
1342	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	13.08.2026	17.08.2026	Misc.
1341	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	13.08.2026	17.08.2026	Misc.
1340	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 Private Limited and 4 Ors.	13.08.2026	17.08.2026	Misc.
1339	334/MP/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Article 12 of the Power Purchase Agreement dated 19.06.2025 executed between the Respondents seeking declaratory relief qua the change in rate of Goods and Services Tax on renewable energy devices under Notification No.9/2025-Central Tax (rate) as being a Change in Law event under the said Article 12 of the PPA. Damodar Valley Corporation	11.08.2026	17.08.2026	Misc.
1338	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	11.08.2026	17.08.2026	Misc.
1337	126/MP/2022 along with IA No.41/2022, 247/MP/2023	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	11.08.2026	17.08.2026	Misc.
1336	896/GT/2025, 899/GT/2025	Petition for truing up of 2019-24 tariff for Panchet Hydel Power Station, Unit-I & II (80MW). DVC Limited	30.07.2026	14.08.2026	Generation
1335	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 Limited	30.07.2026	14.08.2026	Generation
1334	111/GT/2026	Petition for determination of Tariff of Buxar Thermal Power Project (2x660 MW) for the period from 14.11.2025 (Commercial Operation Date of Unit-I) to 31.3.2029. SJVN Thermal Private Limited	30.07.2026	14.08.2026	Generation
1333	24/RP/2026 in 46/GT/2025	Review of Order dated 8.3.2026, in Petition No. 46/GT/2025 (Truing up of tariff for the period 2019-24 and Approval of tariff for the period 2024-29), in respect of Chamera-I Hydroelectric Power Station (540 MW). NHPC Limited	30.07.2026	14.08.2026	Review
1332	21/RP/2026	Review of the Order dated 12.3.2026 passed by this Hon’ble Commission in Petition No. 624/GT/2025 titled as ‘NHPC Limited v. Power Development Department & Ors’. NHPC Limited	30.07.2026	12.08.2026	Review
1331	20/RP/2026	Review of the Order dated 7.3.2026 passed by this Hon’ble Commission in Petition No. 623/GT/2025 titled as ‘NHPC Limited v. Punjab State Power Corporation Limited & Ors’. NHPC Limited	30.07.2026	12.08.2026	Review
1330	9/GT/2026	Petition for determination of tariff of Khurja Super Thermal Power Plant (2X660 MW) including dedicated transmission line for the period from 26.01.2025 (COD of Unit-I) to 31.03.2029, subsequent to COD of Unit II (26.09.2025) THDC India Limited	30.07.2026	12.08.2026	Generation
1329	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 make payment of the cost of imported coal used by GMR Warora Energy Ltd for generation and supply of power to GUVNL pursuant to the Ministry of Power statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act and Clarification dated 21.3.2023. GMR Warora Energy Limited	06.08.2026	12.08.2026	Misc.
1328	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	06.08.2026	12.08.2026	Misc.
1327	25/RP/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 seeking review of the order dated 7.4.2026 passed by this Commission in Petition No. 824/TL/2025. NLC India Limited	06.08.2026	12.08.2026	Review
1326	177/MP/2025 along with IA (Diary) No. 534/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 65, 67 & 68 of the 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	06.08.2026	11.08.2026	Misc.
1325	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.	06.08.2026	11.08.2026	Review
1324	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/ - unlawfully withheld by the Respondents with interest. TPTCL	06.08.2026	10.08.2026	Misc.
1323	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 & Anr., APPCC and 10 ors.	06.08.2026	10.08.2026	Misc.
1322	346/MP/2020 along with 24/IA/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. DVC	06.08.2026	10.08.2026	Misc.
1321	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SGPL	06.08.2026	10.08.2026	Misc.
1320	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. Sarda Energy & Mineral Limited	06.08.2026	10.08.2026	Misc.
1319	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 8 MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	06.08.2026	10.08.2026	Misc.
1318	326/MP/2026	Petition under Regulation 65(7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 and its amendments from time to time for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2023-24 in respect of Nathpa Jhakri Hydro Power Station (NJHPS). SJVN Limited	04.08.2026	10.08.2026	Misc.
1317	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 7.5.2022 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 9.6.2022 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	06.08.2026	10.08.2026	Misc.
1316	1006/GT/2025, 1012/GT/2025	Petition for truing up of the tariff for Feroze Gandhi Unchahar Thermal Station Stage-II (420 MW) for the period 2019-24. NTPC Limited	30.07.2026	10.08.2026	Generation
1315	960/GT/2025, 18/GT/2026	Petition for truing up of 2019-24 tariff for NLCIL’s Thermal Power Station-II (Stage-I: 3x210 MW and Stage- II: 4x210 MW). NLC India Limited	30.07.2026	10.08.2026	Generation
1314	940/GT/2025, 995/GT/2025	Petition for the truing of tariff, for the period 2019-24, of Vindhyachal Super Thermal Power Station Stage-I (1260MW). NTPC Limited	30.07.2026	10.08.2026	Generation
1313	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 (1980 MW). NTPC Limited	30.07.2026	10.08.2026	Generation
1312	49/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 Teesta Low Dam-IV Power Station (160 MW). NHPC	30.07.2026	10.08.2026	Generation
1311	249/MP/2026	Petition under Section 79(1)(c) and (f) read with Sections 38(2)(b) & (c) and 40(a) of the Electricity Act, 2003 seeking compensation (along with interest) for generation losses suffered by Gorbea Solar Pvt. Ltd. due to delay in operationalisation of the GNA and construction of the transmission system required for evacuation of power by the Respondents. Gorbea Solar Private Limited	06.08.2026	10.08.2026	Misc.
1310	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 subsequent amendments thereto. SEIL Energy India Limited	06.08.2026	10.08.2026	Misc.
1309	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	06.08.2026	10.08.2026	Misc.
1308	265/MP/2022 along with IA No.63/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corporation Private Limited	04.08.2026	10.08.2026	Misc.
1307	186/MP/2026 along with IA Nos. 62/2026 & 74/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	06.08.2026	10.08.2026	Misc.
1306	45/MP/2024	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for approval and recovery of expenditure of capital spares consumed during the period from 1.4.2019 to 31.3.2024. Power Grid Corporation of India Limited	06.08.2026	10.08.2026	Misc.
1305	17/RP/2026	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1, Section 151 and 152 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 28.02.2026 passed in Petition No. 126/MP/2017. Uttar Haryana Bijli Vitran Nigam Limited and Ors.	06.08.2026	10.08.2026	Review
1304	177/MP/2024 along with IA No. 43/2024	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent, SLDC in computing the Deviation and Settlement Mechanism charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022 and Respondent’s failure to rectify the same. Tadas Wind Energy Private Limited	06.08.2026	10.08.2026	Misc.
1303	28/RP/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 seeking review of the Order dated 30.05.2019 read with corrigendum dated 26.06.2019 passed by this Commission in Petition No. 227/MP/2017. Korba Power Limited	06.08.2026	10.08.2026	Review
1302	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	06.08.2026	10.08.2026	Review
1301	1/RP/2026 in 3/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order XLVII 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 12.11.2025 in Petition No. 3/TT/2023 titled “Power Grid Corporation of India Limited vs. Madhya Pradesh Power Management Company Limited and Others”. Power Grid Corporation of India Limited	06.08.2026	10.08.2026	Review
1300	380/MP/2023 along with IA No. 81/2026	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreement dated 1.6.2022 executed between Petitioner and Solar Energy Corporation. NTPC Renewable Energy Limited	06.08.2026	10.08.2026	Misc.
1299	252/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lender, Respondent No. 2. Kishtwar Transmission Limited	06.08.2026	10.08.2026	Misc.
1298	675/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 License and other related matters) Regulations, 2024 with respect to Transmission License to MEL Power Transmission Limited. MEL Power Transmission Limited	06.08.2026	10.08.2026	Licence (Transmission)
1297	94/MP/2023	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 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	04.08.2026	10.08.2026	Misc.
1296	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	06.08.2026	10.08.2026	Misc.
1295	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 12.2.2024 raised by Vedanjay Power Private Limited for an amount of Rs.3,42,23,606/- along with Late Payment Charges, if any. Osmanabad Solar Energy Limited	06.08.2026	10.08.2026	Misc.
1294	229/MP/2026 along with IA. No. 75/2026	Petition under Sections 79(1)(c) and 79(1)(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 seeking extension of time for the start date of connectivity and associated milestones on account of delays beyond the control of the Petitioner. Solarcraft Power India 4 Private Limited	06.08.2026	10.08.2026	Misc.
192	58/MP/2026 along with IA Nos. 14/2026 & 44/2026, 257/MP/2026 along with IA No. 89/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	06.08.2026	10.08.2026	Misc.
1292	233/AT/2026	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 (Round the Clock (RTC)) from ISTS- Connected Renewable Energy (RE) Power Projects in India under Tariff-based Competitive Bidding. SJVN Limited	30.07.2026	10.08.2026	Adoption
1291	234/AT/2026	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 3) in India under Tariff-based competitive bidding. SJVN Limited	30.07.2026	10.08.2026	Adoption
1290	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	06.08.2026	07.08.2026	Misc.
1289	263/MP/2026 along with IA No.92/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 13.08.2024 (as amended) executed between Anboto Solar Private Limited and NTPC Limited, seeking (i) a declaration that the delay in commencement of supply from the Petitioner’s solar power project has occurred due to delay in readiness of the ISTS substation at the Delivery Point, including readiness of the power evacuation and transmission infrastructure of the ISTS network and operationalisation of GNA, constituting a delay beyond the control of the Petitioner within the meaning of Article 4.5.2 of the PPA, (ii) consequent revision of the Scheduled Commencement-of-Supply Date in accordance with Article 4.5.2 of the PPA and aligned with the availability of the transmission system, and (iii) consequential reliefs, including waiver of any adverse contractual consequences arising on account of such delay. Anboto Solar Private Limited	06.08.2026	07.08.2026	Misc.
1288	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	06.08.2026	07.08.2026	Misc.
1287	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	06.08.2026	07.08.2026	Misc.
1286	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	06.08.2026	07.08.2026	Misc.
1285	188/MP/2021 along with IA (Diary) No.595/2026	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	06.08.2026	07.08.2026	Misc.
1284	242/MP/2026	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, and the relevant provisions of the Transmission Service Agreement dated 14.2.2025, seeking declaration of Force Majeure events and consequential/ancillary reliefs. Lakadia B Power Transmission Limited	06.08.2026	07.08.2026	Misc.
1283	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	06.08.2026	07.08.2026	Misc.
1282	285/MP/2026 along with IA No.98/2026	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 to the inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on account of unforeseeable and uncontrollable events. Sprng Energy Private Limited and Ors.	06.08.2026	07.08.2026	Misc.
1281	123/MP/2026 along with IA No. 39/2026	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 harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	06.08.2026	07.08.2026	Misc.
1280	296/MP/2025	Petition under 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 directions from this Hon’ble Commission to the Respondent for return of banking power as per Banking Agreement executed between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.06.2024 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	04.08.2026	07.08.2026	Misc.
1279	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	04.08.2026	07.08.2026	Misc.
1278	279/MP/2024 along with I.A. No. 51/2025	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 and DD Power Distribution Company Limited	04.08.2026	07.08.2026	Misc.
1277	156/MP/2026	Petition seeking approval for determination of Lignite Input Price for the period 1.4.2024 to 31.3.2029 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff) Regulations, 2024. NLCIL	04.08.2026	07.08.2026	Misc.
1276	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	04.08.2026	07.08.2026	Misc.
1275	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	31.07.2026	07.08.2026	Misc.
1274	143/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 57 & 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. NTPC Limited	31.07.2026	07.08.2026	Misc.
1273	82/MP/2021, 38/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 for directions on illegal claim towards the transmission charges for the period 16.6.2013 to 13.8.2013 and capacity charges for the period 16.6.2013 to 26.7.2013 including late surcharge fee by illegal invoking letter of credit by KSK Mahanadi Power Company Limited for the period without supplying power to the petitioners. SPDCL and 5 others, KSK Mahanadi Power Company Limited	31.07.2026	07.08.2026	Misc.
1272	853/MP/2025 along with IA Nos. 105/2025 and 118/2026	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	04.08.2026	07.08.2026	Misc.
1271	324/TD/2026	Petition seeking to surrender its Category V Trading Licence in terms of Regulation 20(3) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. Svaryu Energy Limited	04.08.2026	07.08.2026	Licence
1270	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	04.08.2026	07.08.2026	Misc.
1269	329/TL/2026, 328/AT/2026	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 Tumkur II Re Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Tumkur II Re Transmission Limited	04.08.2026	07.08.2026	Licence (Transmission)
1268	261/MP/2024	Petition under Section 79 (1)(f) read with Section 19 of the 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 17.06.2022 and seeking revocation of the inter-state trading license granted to M/s Kreate Energy (I) Pvt. Ltd. (formerly Mittal Processors Pvt. Ltd.) Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	04.08.2026	07.08.2026	Misc.
1267	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 27.12.2025 till 2.6.2027. VEH Green Energy Private Limited, Gadag Power India Private Limited	04.08.2026	07.08.2026	Misc.
1266	149/MP/2026 along with IA Nos. 45/2026 & 104/2026	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 lnter-State Transmission System) Regulations, 2022 and 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 Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	04.08.2026	07.08.2026	Misc.
1265	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	04.08.2026	07.08.2026	Misc.
1264	239/MP/2021 along with IA No. 47/2023	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	04.08.2026	07.08.2026	Misc.
1263	289/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 190 MW Solar Project at Gadag-II PS for the purpose of extension in waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.07.2025, Committee’s Report dated 22.04.2026 and Addendum dated 14.01.2026 issued by this Commission. Tata Power Renewable Energy Limited	04.08.2026	07.08.2026	Misc.
1262	75/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited and Ors.	04.08.2026	07.08.2026	Misc.
1261	330/TL/2026	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 granted to POWERGRID Mandsaur Transmission Limited. POWERGRID Mandsaur Transmission Limited	31.07.2026	07.08.2026	Licence (Transmission)
1260	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 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. 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. ReNew Surya Vihaan Private Limited	30.07.2026	07.08.2026	Misc.
1259	506/TT/2025, 694/TT/2025, 15/TT/2026, 350/TT/2026 and 273/TT/2026	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 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 the asset under “Implementation of 1 No. of 400 kV line bay at 400/220 kV Bikaner-II PS for interconnection of 1000 MW Solar Project of SJVN Limited” in the Northern Region. Power Grid Bikaner Transmission System Limited, Power Grid Ramgarh Transmission Limited, Power Grid Corporation of India Limited	31.07.2026	07.08.2026	Transmission
1258	297/TT/2026	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, for the true-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and 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 the assets under “Establishment of 220/66 kV, 2x160 MVA GIS Substation at UT Chandigarh along with 220 kV D/C Line from Chandigarh GIS to 400/220 kV Panchkula” (PG) Substation”. Power Grid Corporation of India Limited	31.07.2026	07.08.2026	Transmission
1257	186/MP/2026 along with IA Nos. 62/2026 & 74/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	04.08.2026	05.08.2026	Misc.
1256	272/TL/2026, 271/AT/2026	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 Licence to NERGS III Siang Basin Transmission Limited. NERGS III Siang Basin Transmission Limited	31.07.2026	05.08.2026	Licence (Transmission)
1255	220/TL/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 South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	31.07.2026	05.08.2026	Licence (Transmission)
1254	319/MP/2022 along with IA No. 63/2022	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 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 considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	30.07.2026	05.08.2026	Misc.
1253	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. KSKMPCL	31.07.2026	05.08.2026	Misc.
1252	349/MP/2024 along with IA Nos. 84/2024	Petition under Section 79(1)(a) and (b) of the Electricity Act, 2003 for adjudication of disputes pertaining to the Scheduled Delivery Date (SDD) and illegal recovery of liquidated damages by the Respondent from the Petitioner under the Power Purchase Agreement dated 27.11.2013. KSKMPCL	31.07.2026	05.08.2026	Misc.
1251	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 by Respondent. PCKL & Ors	31.07.2026	05.08.2026	Misc.
1250	46/MP/2018 (on remand from APTEL)	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	30.07.2026	05.08.2026	Misc.
1249	369/MP/2025 along with IA No. 94/2025	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.	31.07.2026	05.08.2026	Misc.
1248	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	31.07.2026	05.08.2026	Misc.
1247	327/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 17.11.2021 between the Petitioner, i.e., Adani Green Energy Twenty Six Limited, and Solar Energy Corporation of India Limited, seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 333 MW ISTS connected Solar PV Power Project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Limited	31.07.2026	05.08.2026	Misc.
1246	359/MP/2026 along with IA No.123/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to Inter-State Transmission System) Regulations, 2022 seeking inter alia relaxation and removal of faculty to permit the transfer of Connectivity (Application No. 1200002293), and the corresponding deemed GNA, and related rights of the 150 MW AC Solar PV Project at Thoothukudi, Tamil Nadu in terms of Regulation 15.3 of the said Regulations read with Order dated 22.9.2023 in Petition No. 11/SM/2023. GRT Jewellers (India) Private Limited	31.07.2026	05.08.2026	Misc.
1245	531/TT/2025, 662/TT/2025, 122/TT/2026, 349/TT/2026 and 354/TT/2026	Petition for the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets under the “Implementation of the 220kV bays for RE generators and the 400 / 220 kV ICT’s at Bikaner-II PS” in the Northern Region. POWERGRID Bikaner Transmission System Limited, Power Grid Corporation of India Limited, PARLI Power Transmission Limited	31.07.2026	03.08.2026	Transmission
1244	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	31.07.2026	03.08.2026	Misc.
1243	98/MP/2026 along with IA Nos.21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	31.07.2026	03.08.2026	Misc.
1242	26/RP/2026	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulatory, 2023 seeking review of the order dated 13.01.2026, passed in petition no. 372/MP/2022. Srijan Energy Systems Private Limited	31.07.2026	03.08.2026	Review
1241	212/MP/2026 along with IA (Diary) No.536/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 03.05.2024, inter alia, seeking extension of the Scheduled Commencement of Supply Date due to the delay in the operationalisation of the ISTS network and on account of force majeure events, along with consequential reliefs. Tata Power Renewable Energy Limited	30.07.2026	03.08.2026	Misc.
1240	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	30.07.2026	03.08.2026	Misc.
1239	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	30.07.2026	03.08.2026	Misc.
1238	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	30.07.2026	03.08.2026	Misc.
1237	331/MP/2026	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 Read with Regulation 6(8) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related Matters) Regulations, 2024 and Article 15.2 of the Transmission Service Agreement dated 06.11.2024 seeking approval of this Hon’ble Commission for creating charge over the assets (Immovable & Movable), Licenses/Permits /Approvals, current assets and Bank Accounts of the Petitioner in favour of National Bank for Financing Infrastructure and Developments. TP Paradeep Transmission Limited	30.07.2026	03.08.2026	Misc.
1236	247/MP/2024 alongwith 22/IA/2025	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	30.07.2026	03.08.2026	Misc.
1235	59/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2021 and Regulation 50 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of treating the expenditure incurred on account of an annual imposition of the Surface Right Compensation determined by the District Collector, Cuddalore District, Tamil Nadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960 as a change in law and recovery thereof through monthly supplementary bills. NLCIL	30.07.2026	03.08.2026	Misc.
1234	144/GT/2026 along with I.A. Dy. No. 411/2026	Petition for approval of determination of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Palatana Project of ONGC Tripura Power Company Limited for the control period 1.4.2024 to 31.3.2029 (Interlocutory application for urgent listing and seeking directions). OTPC	30.07.2026	03.08.2026	Generation
1233	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. SPGL	30.07.2026	03.08.2026	Generation
1232	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	30.07.2026	03.08.2026	Misc.
1231	311/MP/2023 along with IA No.80/2023	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Transmission Agreement for Connectivity dated 20.07.2020 read with Supplementary Agreement to Transmission Agreement dated 10.06.2021 and Agreement for Long Term Access dated 21.06.2022, as well as applicable laws inter alia seeking frustration of the connectivity and long-term access granted to the Petitioner by the Respondent Nos. 1 and 2; and consequential relief therefor. Azure Power India Private Limited and Anr.	30.07.2026	03.08.2026	Misc.
1230	26/MP/2026 along with IA (Diary) No. 240/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited & Ors.	30.07.2026	03.08.2026	Misc.
1229	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 Respondent No. 1 on the Petitioner and for refund of Rs.59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited	30.07.2026	03.08.2026	Misc.
1228	62/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 6.1.2023 between the Petitioner, i.e., Adani Green Energy Twenty Six A Limited and Solar Energy Corporation of India Limited, seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 50 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Ltd.	30.07.2026	03.08.2026	Misc.
1227	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	30.07.2026	03.08.2026	Misc.
1226	96/MP/2026, 905/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. ReNew Solar Power Private Limited, Prerak Greentech Private Limited and Ors.	30.07.2026	03.08.2026	Misc.
1225	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/ compliance of this Commission’s 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	30.07.2026	03.08.2026	Misc.
1224	20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022, challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited	30.07.2026	03.08.2026	Misc.
1223	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	30.07.2026	03.08.2026	Misc.
1222	185/TT/2025	Petition for determination of the transmission tariff for the 2024-29 tariff period for “Augmentation of Transformation Capacity at Bhinmal (PG) Sub-station by 1x315 MVA, 400/220 kV ICT (3rd)” in the Northern Region. Power Grid Corporation of India Limited	31.07.2026	03.08.2026	Transmission
1221	104/TT/2020 (On Remand)	Petition for truing up of the transmission tariff for the 2014-19 tariff period and determination of the transmission tariff for the 2019-24 tariff period under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for Asset-I: Combined Assets: One circuit of 400 kV D/C Dehradun-Bagpat line along with associated bays at both ends. Part of second circuit of 400 kV D/C Dehradun-Bagpat transmission line as 400 kV S/C Roorkee- Dehradun line from Dehradun end and partly as 400 kV S/C Saharanpur-Bagpat line from Bagpat end using part of one circuit of 400 kV D/C Roorkee Saharanpur line (under-NRSS XXI) at intersection point alongwith associated bays at Dehradun and Bagpat end., Asset-II: 400/220 kV, 315 MVA ICT-1 at Dehradun and associated bays with 1 no. 220 kV line bay, 400/220 kV, 315 MVA ICT-II at Dehradun and associated bays with 1 no. 220 kV line bay, and 80 MVAR bus reactor at Dehradun and associated bays and Asset III: 04 Nos. 220 kV bays at Dehradun sub-station under “Northern Region System Strengthening Scheme – XVIII” in the Northern Region. Powergrid Corporation of India Limited	22.07.2026	03.08.2026	Transmission
1220	127/TT/2014 (On Remand)	Petition for determination of the transmission tariff from the COD to 31.3.2019 for “LILO of both circuits of Tuticorin JV-Madurai 400 kV DIC (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1 x 80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A” in the Southern Region. Powergrid Corporation of India Limited	22.07.2026	31.07.2026	Transmission
1219	18/RP/2015, 130/GT/2016	Petition seeking review of Order dated 10.7.2015 in Petition No. 197/GT/2013. NLCIL	22.07.2026	30.07.2026	Review
1218	998/TT/2025, 436/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations), 2024 for the determination of transmission tariff from COD to 31.3.2029 for the “OPGW laying work on 400 kV Bokaro_A – Kodarma line” in the Eastern Region. Power Grid Corporation of India Limited	22.07.2026	30.07.2026	Transmission
1217	909/TT/2025, 953/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the asset under “Eastern Region Expansion Scheme - XXX (ERES-XXX)” in Eastern Region. Power Grid Corporation of India Limited	22.07.2026	30.07.2026	Transmission
1216	901/TT/2025	Petition under Section 62 read with Sections 79(1)(c), (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff from the Date of Commercial Operation to 31.3.2029 and Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 for the Transmission System of Kallam Transmission Limited. Kallam Transmission Limited	22.07.2026	30.07.2026	Transmission
1215	900/TT/2025	Petition under Sections 79(1)(c) and (d) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the determination of the tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period. Haryana Vidyut Prasaran Nigam Limited	22.07.2026	30.07.2026	Transmission
1214	844/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	22.07.2026	30.07.2026	Transmission
1213	633/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 Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project 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	22.07.2026	30.07.2026	Transmission
1212	370/TT/2023	Petition for determination of transmission tariff from the anticipated COD to 31.3.2024 for Asset-1: Addition of 1x500 MVA, 400/230 kV ICT (5th) along with associated bays and equipment at Tuticorin-II GIS Sub-station and Asset-2: Addition of 1x500 MVA, 400/230 kV ICT (4th) along with associated bays and equipment at Tuticorin-II GIS Sub-station under “Evacuation of RE in Tirunelveli and Tuticorin wind energy zone (Tamil Nadu) 500 MW” in the Southern Region. Power Grid Corporation of India Limited	22.07.2026	30.07.2026	Transmission
1211	172/TT/2018	Petition for approval 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, 2014 for the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2019 for the transmission assets under the Transmission System associated with “Green Energy Corridors: Inter Sate Transmission Scheme (ISTS) – Part A” in the Northern and Southern Regions. Power Grid Corporation of India Limited	22.07.2026	30.07.2026	Transmission
1210	(Diary) No. 500/2026	Petition under Sections 79(1)(c) and 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 time for injection of infirm power for the balance capacity and extend or direct NRLDC to extend the time for First Time Charging for the balance capacity; and under Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relaxation/condonation of delay for filing the present Petition. Khaba Renewable Energy Private Limited	22.07.2026	30.07.2026	Misc.
1209	912/MP/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. JSW Mahanadi Power Company Ltd.	22.07.2026	27.07.2026	Misc.
1208	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	22.07.2026	27.07.2026	Misc.
1207	153/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 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 and relaxation in the norms of Normative Plant Availability Factor (NAPAF) in terms of Regulation 70(A)(a) as read with Regulation 102 (Power to Relax) and Regulation 103 (Power to remove difficulty) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 in respect of the Agartala Gas Based Power Station. NEEPCO	22.07.2026	27.07.2026	Misc.
1206	7/RP/2025	Petition for review of the order dated 23.3.2025 in Petition No. 346/GT/2023. DVC	22.07.2026	27.07.2026	Review
1205	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	20.07.2026	27.07.2026	Misc.
1204	269/MP/2026	Petition under section 62 and 79 (1) of the Electricity Act,2003 read with Chapter 11 Regulation 65 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 of truing up exercise for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24 in respect of Doyang Hydro Electric Power Plant (75 MW). NEEPCO	20.07.2026	27.07.2026	Misc.
1203	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	20.07.2026	27.07.2026	Misc.
1202	1003/TT/2025	Petition for determination of the transmission tariff for the 400/220 kV, 1x500 MVA ICT 4th along with the associated bays at the Nalagarh Sub-station under the “Augmentation of Transformation Capacity at the 400/220 kV Nalagarh Sub Station by 400/220 kV, 1x500 MVA ICT (4th)” in the Northern Region. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1201	996/TT/2025, 999/TT/2025, 1001/TT/2025, 37/TT/2026, and 39/TT/2026	Petition for the determination of the transmission tariff for the 1x500 MVA, 400/220 kV ICT (3rd) along with the associated bays and equipment’s at the Hassan sub-station under the “Augmentation of Transformation Capacity at the 400/220 kV Hassan Substation in Karnataka by 400/220 kV,1x500 MVA ICT(3rd)” in the Southern Region. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1200	915/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 the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Assets-1 to 5 and Asset-7 and the determination cum truing-up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Asset-6A under “Transmission System associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1199	914/TT/2025, 883/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Combined Assets under “Transmission System associated with Talcher II Project” in the Southern Region. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1198	719/TT/2025	Petition for truing-up of the capital cost for the period from 1.4.2019 to 31.3.2024 and determination of the transmission tariff for the period from 1.4.2024 to 31.3.2029 for the Transmission System constructed, maintained and operated by Torrent Power Grid Limited vide License No. 2/Transmission/CERC dated 16.5.2007. Torrent Power Grid Limited	22.07.2026	27.07.2026	Transmission
1197	213/TT/2024	Petition for determination of Transmission Tariff from the Proposed COD to 31.3.2024 for Transmission Asset-1: 1 No. 220 kV Line Bay at Chamera Pooling Station under One No. of 220 kV Line Bay at Chamera Pooling Point for 2nd circuit stringing of 220 kV Karian-Chamera Pool line. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1196	23/RP/2026 in 371/TT/2025	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 17.3.2026 in Petition No. 371/TT/2025. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Review
1195	22/RP/2026 along with IA No. 95/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 10.2.2026 in Petition No. 358/TT/2025. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Review
1194	18/RP/2026 along with I.A. No. 94/2026	Petition under Section 94(1)(f) 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, for review of the order dated 31.12.2025 in Petition No. 402/TT/2025. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Review
1193	10/RP/2026 In 191/TT/2023	Petition seeking review of the Order dated 2.2.2026 in Petition No. 191/TT/2023. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Review
1192	743/TT/2025, 839/TT/2025, 492/TT/2025	Petition for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transmission System Associated with System Strengthening-XVII” in the Southern Region. Power Grid Corporation of India Limited	22.07.2026	27.07.2026	Transmission
1191	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	20.07.2026	27.07.2026	Review
1190	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 increase in the rate of Goods and Services Tax (GST) vide Notification Nos. 08/2021- Integrated Tax (Rate) dated 30.09.2021 and 08/2021-Central Tax (Rate) (“2021 GST Notifications”) by Ministry of Finance (Department of Revenue) constitute as Change in Law event and for seeking consequent relief qua allowance of the additional expenditure incurred towards such Change in Law event. Renew Surya Vihaan Private Limited	22.07.2026	27.07.2026	Misc.
1189	737/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 Limited 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	22.07.2026	27.07.2026	Misc.
1188	177/MP/2026, 53/MP/2026	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. TP Saurya Limited, Eden Renewable Alma Private Limited	22.07.2026	27.07.2026	Misc.
1187	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming 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 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	22.07.2026	27.07.2026	Misc.
1186	280/MP/2024 along with IA No. 102/2026	Petition seeking extension of the Long – Term Access start date on account of Force Majeure Events and consequential reliefs arising therefrom involving: (a) Section 79 (1) (c) (f) and (k) of the Electricity Act, 2003 and other applicable provisions thereof; read with (b) Long Term Access Agreement dated 01.02.2021; and (c) Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Essel Saurya Urja Company of Rajasthan Limited	22.07.2026	27.07.2026	Misc.
1185	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter alia seeking (i) reimbursement of SRLDC Fees and Charges (ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter se the parties. Moxie Power Generation Limited	22.07.2026	27.07.2026	Misc.
1184	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 Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	22.07.2026	27.07.2026	Misc.
1183	61/MP/2026	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements dated 14.7.2022 and 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.9.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	22.07.2026	27.07.2026	Misc.
1182	54/MP/2026	Petition under Section 79(1)(a), 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	22.07.2026	27.07.2026	Misc.
1181	42/MP/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 14.08.2024, seeking quashing of the letters dated 07.08.2025 and 25.08.2025 issued by MSEDCL and NTPC respectively, and grant of an unconditional extension of the SCSD till 22.9.2026 without imposition of any financial liability including additional transmission charges. ACME Renewtech Private Limited and Anr.	22.07.2026	27.07.2026	Misc.
1180	8/MP/2026 along with IA No. 3/2026	Petition under Section 79 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 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	22.07.2026	27.07.2026	Misc.
1179	318/MP/2026	Petition under Section 79(1)(c) and (k) 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 extension in the timeline for submission of Land Documents pertaining to the 900 MW Connectivity at Mandsaur Pooling Station. NTPC Renewable Energy Limited	22.07.2026	27.07.2026	Misc.
1178	301/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 24 and 25 of the CERC (Ancillary Services) Regulations, 2022 along with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code) Regulations, 2023 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023, seeking relaxation from Emergency TRAS under Regulation 20(6) of the CERC (Ancillary Services) Regulations, 2022 read with Record of Proceedings dated 5.6.2025 in Petition No. 713/MP/2025 ACB (India) Limited	22.07.2026	27.07.2026	Misc.
1177	293/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003, Regulations 41 & 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, seeking re-categorization of the Petitioner form entity covered by Regulation 17.1 (iii) of GNA Regulations (bulk consumer connected with ISTS) to an entity covered by Regulation 17.1(ii) of GNA Regulations (drawee entity connected to InSTS) with respect to its General Network Access dated 23.11.2023 (as amended) without any adverse consequences. Avaada Green H2 Private Limited	22.07.2026	27.07.2026	Misc.
1176	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	20.07.2026	27.07.2026	Misc.
1175	934/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. Madhya Pradesh Power Management Co. Ltd.	22.07.2026	26.07.2026	Misc.
1174	584/MP/2020 along with IA Nos. 30/2022 and 116/2025	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Sale Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Ltd. Jhabua Power Limited	22.07.2026	26.07.2026	Misc.
1173	300/MP/2026	Petition under Section 79, including 79(1)(c), 79(1)(k) of the Electricity Act, 2003 read with 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, seeking approval of the recommendation of the Committee Report dated 10.04.2026 which recommended waiver of ISTS transmission charges for the Petitioner’s 60.5 MW Wind-Solar Hybrid Project by extending the SCOD till 04.12.2025 [Wind component] and 09.12.2025 [Solar component] on account of the said project suffering from Force Majeure events in terms of Regulation 13(2)(h)(ii) of the CERC Sharing Regulations 2020. CGE Renewables Private Limited	22.07.2026	26.07.2026	Misc.
1172	194/MP/2024 along with IA No. 46/2024	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD for the Transmission Line under the ‘Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A - Phase-II’ due to delay in commissioning of the Transmission Line / Project on account of certain Force Majeure events under the Transmission Service Agreement dated 18.11.2022 between the Gadag II-A Transmission Ltd. and Central Transmission Utility of India Limited. Gadag-IIA Transmission Limited	22.07.2026	26.07.2026	Misc.
1171	86/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 28.3.2023 executed between the Petitioner and Central Transmission Utility of India Limited, seeking extension of scheduled COD on account of occurrence of Force Majeures events, additional expenditure incurred on account of Change in Law events and change in scope of work, amongst other reliefs. Khavda II-A Transmission Limited	22.07.2026	26.07.2026	Misc.
1170	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	20.07.2026	26.07.2026	Misc.
1169	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs.8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty-Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. Chhattisgarh State Power Distribution Company Limited	20.07.2026	26.07.2026	Misc.
1168	616/MP/2025 along with IA Nos. 50/2025 & 113/2026	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	20.07.2026	26.07.2026	Misc.
1167	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	20.07.2026	22.07.2026	Misc.
1166	307/MP/2026, 308/MP/2026	Petition Under Section 17(1) And 17(3) Of Electricity Act, 2003 For Amalgamation/Merger of POWERGRID Kudankulam Transmission Limited, POWERGRID Barmer I Transmission Limited, POWERGRID Bikaner IV Transmission Limited, POWERGRID Siwani Transmission Limited, POWERGRID Fatehgarh Barmer Augmentation Transmission Limited, POWERGRID Ramgarh Transmission Limited, POWERGRID Bhadla Transmission Limited, POWERGRID Fatehgarh Transmission Limited, POWERGRID Bikaner Transmission System Limited, POWERGRID Narela Transmission Limited, POWERGRID Khetri Transmission System Limited, POWERGRID Ajmer Phagi Transmission Limited, POWERGRID Varanasi Transmission System Limited, POWERGRID Neemuch Transmission System Limited, POWERGRID Mithilanchal Transmission Limited, POWERGRID Medinipur Jeerat Transmission Limited, POWERGRID Mahan Rewa Transmission Limited with POWERGRID Ghiror Transmission Limited And Assignment/ Transfer of Transmission Licences pursuant To Amalgamation/Merger. POWERGRID Kudankulam Transmission Limited & Ors.	20.07.2026	22.07.2026	Misc.
1165	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 Ltd. and Anr.	20.07.2026	22.07.2026	Misc.
1164	268/MP/2026	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax (GST) from 5%to 12% on account of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance as a 'Change in Law' event in terms of the Article 10 of the Power Usage Agreements signed by the Petitioner for supply from its 1000 MW Solar Project at Bikaner, Rajasthan. SJVN Green Energy Limited and Anr.	20.07.2026	22.07.2026	Misc.
1163	24/MP/2026	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions and initiation of appropriate action against the Respondent for noncompliance of the directions in Order dated 07.01.2024 passed by this Commission in Petition No. 206/MP/2021. NTPC Green Energy Limited	20.07.2026	22.07.2026	Misc.
1162	255/MP/2026	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 22.4.2007 entered into between Gujarat Urja Vikas Nigam Limited and Tata Power Company Limited. Gujarat Urja Vikas Nigam Limited	20.07.2026	22.07.2026	Misc.
1161	(Diary) No. 510/2026 along with IA (Diary) No. 532/2026	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Article 4, 11, 12 and 16 of the Transmission Service Agreement (“TSA”) dated 13.01.2016 seeking extension of the Scheduled Commercial Operation Date (“SCOD”) and appropriate relief for cost escalation on account of occurrences of Force Majeure Events and Change in Law events which were beyond the control of the Petitioner. NRSS XXXVI Transmission Limited	20.07.2026	22.07.2026	Misc.
1160	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	20.07.2026	22.07.2026	Misc.
1159	295/TL/2026, 296/AT/2026	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 Kurnool-IV REZ Power Transmission Limited. Kurnool-IV REZ Power Transmission Limited	21.07.2026	21.07.2026	Licence (Transmission)
1158	103/MP/2026 along with IA No. 28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powetech Private Limited	20.07.2026	21.07.2026	Misc.
1157	(Diary) No.518/2026 along with IA (Diary) No.543/2026, (Diary) No.520/2026 along with IA (Diary) No.544/2026	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with regulation 41 and regulation 42 of the CERC (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 (As Amended), challenging the impugned communication dated 08.07.2026 issued by the Respondent declaring the Petitioners connectivity liable to be revoked and its bank guarantees liable to be encashed under Regulation 11B(2) of the GNA Regulations and seeking consequential reliefs. SJVN Green Energy Limited	20.07.2026	20.07.2026	Misc.
1156	851/MP/2025 along with IA No.29/2026	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.	16.07.2026	20.07.2026	Misc.
1155	58/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	16.07.2026	20.07.2026	Misc.
1154	294/TD/2026	Application under Sections 14(c), 15 and 79(1)(k) of the Electricity Act, 2003 read with Regulation 15(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020, seeking upgradation of the existing Category II Inter-State Trading Licence to Category I Inter-State Trading Licence. RPG Power Trading Company Limited	16.07.2026	20.07.2026	Licence
1153	281/TD/2026	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 license. Infinite Voltx Trading Private Limited	16.07.2026	20.07.2026	Licence
1152	155/MP/2026	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 and Article 12 of the Power Purchase Agreement dated 19.7.2021 entered between the Petitioner and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to the occurrence of Change in Law events. AMPIN Energy Green Eight Private Limited	16.07.2026	20.07.2026	Misc.
1151	782/MP/2025, 833/MP/2025 along with IA No. 103/2026, 817/MP/2025, 319/MP/2023	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, NTPC Green Energy Limited	16.07.2026	20.07.2026	Misc.
1150	302/MP/2022 along with I.A. No. 49/2023 & 52/2023	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	16.07.2026	20.07.2026	Misc.
1149	270/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking compensation for loss of capacity charge on account of inadequate availability of fuel/gas and relaxation in the norms of normative plant availability factor (NAPAF) in terms of regulation 70(a)(a) as read with regulation 102 (power to relax) and regulation 103 (power to remove difficulty) of the CERC (Terms and Condition of Tariff) Regulations, 2024 in respect of the Tripura gas based Power Station. NEEPCO	16.07.2026	20.07.2026	Misc.
1148	680/MP/2025 along with IA No. 11/2026	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. TNPDCL	16.07.2026	20.07.2026	Misc.
1147	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	16.07.2026	20.07.2026	Misc.
1146	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	16.07.2026	20.07.2026	Misc.
1145	278/MP/2026, 288/MP/2026, 306/MP/2026, 313/MP/2026, 314/MP/2026, 315/MP/2026	Petition under Regulation 13 of 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 control period 2019-24. Western Regional Load Despatch Centre, Northern Regional Load Despatch Centre, North Eastern Regional Load Despatch Centre, Southern Regional Load Despatch Centre, Eastern Regional Load Despatch Centre, GRID Controller of India Limited	16.07.2026	20.07.2026	Misc.
1144	280/MP/2026	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with regulation 11 of the Tariff Regulations, 2024 seeking an in-principle approval for grant of appropriate adjustments/recovery of financial impact of using treated waste water in thermal power plants. Aravalli Power Company Private Limited	16.07.2026	20.07.2026	Misc.
1143	102/MP/2026	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 read with Chapter-9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Dulanga mine for the period from 1.4.2024 to 31.3.2029 NTPC Mining Limited	16.07.2026	20.07.2026	Misc.
1142	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	14.07.2026	20.07.2026	Misc.
1141	252/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lender, Respondent No. 2. Kishtwar Transmission Limited	03.06.2026	20.07.2026	Misc.
1140	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	16.07.2026	17.07.2026	Misc.
1139	282/MP/2021 along with IA No. 61/2022, 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	16.07.2026	17.07.2026	Misc.
1138	57/MP/2026	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation on account of Change in Law event, namely Notification dated 19.3.2025 issued by the Department of Mines, Government of Jharkhand, whereby the methodology of computation of Royalty applicable on coal procured for dispatches to Power/Regulated Sector has been changed, resulting in increase in cost of generation and supply of electricity to the Respondents. Adhunik Power and Natural Resources Limited	16.07.2026	17.07.2026	Misc.
1137	(Diary) No.528/2026 along with IA (Diary) No.529/2026	Petition under Section 79 of The Electricity Act, 2003 and 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 cancellation of the connectivity granted to the Petitioner on the LoA route and return of the Conn-BGs without encashment. GRT Jewellers (India) Private Limited	16.07.2026	17.07.2026	Misc.
1136	397/TT/2025	Petition for approval under Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for 400 kV D/C Teesta III HEP-Kishanganj Transmission Line. Sikkim Power Transmission Limited	14.07.2026	17.07.2026	Transmission
1135	79/MP/2023, 106/MP/2024	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 Seller's 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, Haryana Power Purchase Centre	14.07.2026	17.07.2026	Misc.
1134	240/MP/2026 along with IA No. 78/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulation 65 of the Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking that the extension permitted under Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended), (i.e., maximum extension period of 12 months be calculated from 30.06.2025 and not from the Petitioner's original Scheduled Date of Commissioning and accordingly the Petitioners are entitled to complete waiver of ISTS charges for a period of 25 years as if the project had been commissioned on 30.06.2025. ReNew Samir Shakti Private Limited and Ors	14.07.2026	17.07.2026	Misc.
1133	292/MP/2026 along with IA No. 101/2026	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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking quashing/ setting aside of the letters dated 01.06.2026 issued by Central Transmission Utility of India Limited revoking the connectivity of 250 MW granted to the Petitioner along with consequential relief(s) thereof. Azure Power India Private Limited	14.07.2026	17.07.2026	Misc.
1132	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	14.07.2026	17.07.2026	Misc.
1131	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	29.06.2026	17.07.2026	Generation
1130	323/MP/2026 along with IA No. 117/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 18.04.2024 executed between Apraava Energy Private Limited and NHPC Limited due to delay in obtaining Adoption of tariff and procurement approval along with the delay in operationalisation of connectivity granted by Central Transmission Utility of India Ltd. adversely impacting the implementation of the Project. Apraava Energy Private Limited	14.07.2026	17.07.2026	Misc.
1129	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	14.07.2026	17.07.2026	Misc.
1128	250/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the termination of the Power Purchase Agreements, invocation of Contract Performance Guarantees, declaration of Force Majeure, and consequential refund of Rs. 61.47 Crores. SJVN Green Energy Limited	14.07.2026	17.07.2026	Misc.
1127	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	14.07.2026	17.07.2026	Misc.
1126	298/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking specific performance of the Power Sale Agreement (PSA) dated 13.12.2017 read with Power Purchase Agreement (PPA) dated 27.12.2017 and further seeking grant of compensation/damages /dues/losses on account of shortfall in supply of the minimum energy for the Financial Years 2022-23, 2023-24 and 2024-25 by the Respondent No. 1-SECI/Respondent No. 2 - Wind Power Developer (WPD) to the Petitioner. Haryana Power Purchase Centre	14.07.2026	17.07.2026	Misc.
1125	234/AT/2026	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 3) in India under Tariff-based competitive bidding. SJVN Limited	14.07.2026	17.07.2026	Adoption
1124	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.	14.07.2026	17.07.2026	Misc.
1123	106/MP/2026	Petition under Section 62 and 79 (1) (a) of Electricity Act, 2003, read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Regulation 9 read with Chapter-9 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Talaipalli mine for the period 1.4.2024 to 31.3.2029. NTPC Mining Limited	14.07.2026	17.07.2026	Misc.
1122	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	14.07.2026	17.07.2026	Misc.
1121	171/MP/2026	Petition Under Section 79 (1) (f) and 142 of the Electricity Act, 2003 read with regulation 76 of the Central Electricity Regulatory Commission (terms and conditions of tariff) Regulations, 2024 seeking necessary directions and appropriate action against the Respondent for non-compliance with statutory and Regulatory obligations. NHPC Limited	14.07.2026	17.07.2026	Misc.
1120	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	14.07.2026	16.07.2026	Misc.
1119	303/TD/2026	Petition under Section 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 9(4) and Section 15(1) of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category V to Category IV. AMPIN Energy Markets India Private Limited	14.07.2026	16.07.2026	Licence
1118	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 300 MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023. Avaada Energy Private Limited	14.07.2026	16.07.2026	Misc.
1117	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.	14.07.2026	16.07.2026	Misc.
1116	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	14.07.2026	16.07.2026	Misc.
1115	150/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking Change in Law compensation on account of imposition of 20% Agriculture Infrastructure and Development Cess on import of solar modules vide Customs Notification No. 06/2025- Customs dated 1.2.2025 with effect from 1.2.2025, in terms of Article 12 of the Power Purchase Agreement dated 28.11.2023 between Eden Renewables Alma Private Limited and Solar Energy Corporation of India Limited along with carrying cost on compound interest basis. Eden Renewable Alma Private Limited	14.07.2026	16.07.2026	Misc.
1114	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	29.06.2026	15.07.2026	Generation
1113	1005/GT/2025, 70/GT/2026	Petition for revision of tariff of Sipat STPS Stage-II (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	24.06.2026	15.07.2026	Generation
1112	161/GT/2026, 139/GT/2026	Petition for revision of tariff of NLC Tamil Nadu Power Limited (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NLC India Limited	24.06.2026	15.07.2026	Generation
1111	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) and Anr.	09.07.2026	15.07.2026	Misc.
1110	113/MP/2026	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. T P Saurya Limited	09.07.2026	15.07.2026	Misc.
1109	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	09.07.2026	15.07.2026	Misc.
1108	179/MP/2023, 13/RP/2026 along with IA No. 83/2026	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking 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, Gujarat Urja Vikas Nigam Limited	09.07.2026	15.07.2026	Misc.
1107	17/RP/2026	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1, Section 151 and 152 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 28.02.2026 passed in Petition No. 126/MP/2017. Uttar Haryana Bijli Vitran Nigam Limited and Anr.	09.07.2026	15.07.2026	Review
1106	358/MP/2023 along with IA Nos. 90/2023 & 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	09.07.2026	15.07.2026	Misc.
1105	IA No. 113/2026 in 616/MP/2025	Interlocutory application seeking directions with respect to the Petitioner’s Tranche A Connectivity of 55.44 MW and Tranche B Connectivity of 50.4 MW and placing on the record subsequent events. Sprng Vayu Vidyut Private Limited	09.07.2026	15.07.2026	Misc.
1104	520/MP/2024	Petition under Sections 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. NLCIL	07.07.2026	15.07.2026	Misc.
1103	939/MP/2025	Petition for determination of input price of coal supplied from Talabira Mines for the period 2024-29 under CERC (Terms and Conditions of Tariff) Regulations 2024 NLCIL	07.07.2026	15.07.2026	Misc.
1102	258/GT/2026	Petition for determination of tariff for the period 23.12.2025 (COD of first unit) to 31.3.2029 in respect of Subansiri Lower HE Project (2000 MW) of NHPC Limited. NHPC Limited	24.06.2026	13.07.2026	Generation
1101	233/AT/2026	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 (Round the Clock (RTC)) from ISTS- Connected Renewable Energy (RE) Power Projects in India under Tariff-based Competitive Bidding. SJVN Limited	09.07.2026	13.07.2026	Adoption
1100	319/MP/2026 along with IA No. 114/2026	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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Central Transmission Utility of India Limited qua the revocation of the connectivity granted to the Petitioner. Saimaa Solar Private Limited	09.07.2026	13.07.2026	Misc.
1099	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	09.07.2026	13.07.2026	Review
1098	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.1.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 1.4.2024 to 31.7.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	09.07.2026	13.07.2026	Misc.
1097	348/MP/2023 along with IA No. 83/2025, 169/MP/2024 along with IA No. 39/2024, 178/MP/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, ReNew Naveen Urja Private Limited, Anupavan Renewables Private Limited	09.07.2026	13.07.2026	Misc.
1096	318/MP/2026	Petition under Section 79(1)(c) and (k) 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 extension in the timeline for submission of Land Documents pertaining to the 900 MW Connectivity at Mandsaur Pooling Station. NTPC Renewable Energy Limited	09.07.2026	13.07.2026	Misc.
1095	317/MP/2026	Petition under Sections 79(1)(c) and (k) 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 relaxation/removal of difficulty in respect of the Right of First Refusal (RoFR) window applicable to non-solar-hour access, and seeking directions to recognise the Petitioners, as eligible entities to avail non-solar-hour access connectivity in Park Mode beyond, and not merely within, the RoFR period as Renewable Power Park Developers (RPPDs). EG Mega Urja Private Limited (EGMUPL) & Anr.	09.07.2026	13.07.2026	Misc.
1094	318/MP/2023	Petition for approval of "Change in Law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	09.07.2026	13.07.2026	Misc.
1093	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	09.07.2026	13.07.2026	Misc.
1092	256/MP/2026 along with IA No. 87/2026	Petition under Section 79 1(f) and 1(k) of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 13.5.2024 seeking for declaration that the scheduled commencement of supply date under the PPA dated 13.5.2024 stands extended for a period of 30 days subsequent to the readiness of the delivery point and Power Evacuation Infrastructure, without imposition of any financial liability including but not limited to additional transmission charges and for quashing of the letter dated 25.2.2026 and 19.3.2026 issued by the Respondent No.2 and Respondent No. 1 respectively among other reliefs. Clean Renewable Energy Hybrid Three Private Limited and Anr.	09.07.2026	13.07.2026	Misc.
1091	235/MP/2026, 4/MP/2026	Petition under sub-Section (4) of Section 28 of the Electricity Act, 2003, read with Regulation 36 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024, seeking recovery of the outstanding Fees & Charges of Western Regional Load Despatch Centre from MPSEZ Utilities Limited.235-MP-2026_090726 Western Regional Load Despatch Centre, Central Transmission Utility of India Limited	09.07.2026	13.07.2026	Misc.
1090	188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA No. 70/2026, 211/MP/2026, 291/MP/2026 along with IA No. 100/2026, 311/MP/2026 along with IA No. 109/2026, 316/MP/2026 along with IA No. 112/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5 of the Power Purchase Agreement dated 1.5.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays. JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited, HR Saraswati Energy Private Limited, Juniper Green Beta Private Limited, Avaada Suryapower Private Limited, Sprng Vayu Vidyut Private Limited	09.07.2026	13.07.2026	Misc.
1089	186/MP/2026 along with IA Nos. 62/2026 & 74/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	09.07.2026	13.07.2026	Misc.
1088	109/MP/2026 along with IA (Diary) No. 316/2026	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 route. Ayana Renewable Power Private Limited and Anr.	09.07.2026	13.07.2026	Misc.
1087	25/RP/2026	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 seeking review of the order dated 7.4.2026 passed by this Commission in Petition No. 824/TL/2025. NLC India Limited	09.07.2026	13.07.2026	Review
1086	IA No. 104/2026 in Petition No.149/MP/2026	Application on behalf of the Petitioner seeking interim directions to permit the Petitioner to carry out all necessary formalities for achieving commercial operation of the Project. ReNew Green Energy Solutions Private Limited	07.07.2026	10.07.2026	Misc.
1085	978/GT/2025	Petition for truing exercise for the period 2019-24 and for determination of tariff for the period 2024-29 in respect of the Parbati-III Power Station (520 MW) of NHPC Limited. NHPC Limited	24.06.2026	10.07.2026	Generation
1084	(Diary) No. 482/2026 along with IA (Diary) No. 485/2026	Petition under section 79 (1)(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-state Transmission System) Regulations, 2022 seeking extension of the commissioning date and start date of the connectivity for the 200 MW Bhuj Solar Project granted to the Petitioner. NLC India Limited	07.07.2026	10.07.2026	Misc.
1083	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under, Consultancy Agreement dated 01.03.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 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 2.1.2018 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Power Pvt. Ltd.	07.07.2026	10.07.2026	Misc.
1082	1020/MP/2025 along with IA No. 84/2026	Petition under Sections 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation13 (1a) of CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019 for revision of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.3.2024 after the truing up exercise NTPC Mining Limited	07.07.2026	10.07.2026	Misc.
1081	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, Central Transmission Utility of India Limited	07.07.2026	10.07.2026	Misc.
1080	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 and Ors.	07.07.2026	10.07.2026	Misc.
1079	48/MP/2025 along with I.A. No. 111/2026	Petition for approval of input price of coal supplied from Pakri Brawadih mine for tariff period from 2024-29 NTPC	07.07.2026	10.07.2026	Misc.
1078	310/MP/2026 along with IA No. 107/2026	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 invoking this Commission’s power to relax and seeking appropriate direction(s) to Central Transmission Utility of India Limited to grant non-solar hour access for 199 MW at Fatehgarh IV SS as sought by the Petitioner, instead of 166 MW as indicated in the Agenda for the 47th CMETS Meeting – NR. AMPIN Energy Utility Nine Pvt. Ltd. & Anr.	07.07.2026	10.07.2026	Misc.
1077	129/TD/2026	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. SKAY Infratech Pvt. Limited	07.07.2026	10.07.2026	Licence
1076	IA No. 106/2026 in 20/MP/2026	Application seeking interim relief under Regulation 26 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking restoration of 101 MW connectivity at Kallam PS Tata Power Renewable Energy Limited	07.07.2026	10.07.2026	Misc.
1075	(Diary) No. 483/2026 along with IA (Diary) No. 487/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act 2003, seeking extension of Scheduled Commencement Supply Date of the Petitioner’s 300 MW Solar Power Project in Bikaner, Rajasthan on account of delays in (i) operationalisation of connectivity granted to the Project at Bikaner II GSS and (ii) grant of approval by Maharashtra Electricity Regulatory Commission for procurement of power from the Project by Maharashtra State Electricity Distribution Company Limited, without levy of any financial obligations. Apraava Energy Private Limited	07.07.2026	09.07.2026	Misc.
1074	847/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003, read with relevant provisions of Transmission Service Agreement dated 9.2.2024 and Regulations 65 and 69 of the CERC (Conduct of Business) Regulations, 2023. Dhule Power Transmission Limited	07.07.2026	09.07.2026	Misc.
1073	272/TL/2026, 271/AT/2026	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 Licence to NERGS III Siang Basin Transmission Limited NERGS III Siang Basin Transmission Limited	07.07.2026	09.07.2026	Licence (Transmission)
1072	75/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited and Ors.	07.07.2026	09.07.2026	Misc.
1071	111/MP/2024, 112/MP/2024, 15/RP/2024 along with IA No. 97/2024	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.	07.07.2026	09.07.2026	Misc.
1070	274/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking issuance of appropriate directions to Respondent No. 1 for effective implementation of the Order dated 11.1.2024 passed by this Commission in Petition No. 362/MP/2022. IndiGrid Solar-II (AP) Private Limited	07.07.2026	09.07.2026	Misc.
1069	119/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking a relief for delay in commissioning of the 540 MW Wind Power Project by JSW Renew Energy Limited on account of Force Majeure events and consequential extension of the Scheduled Commissioning Date. JSW Renew Energy Limited	07.07.2026	09.07.2026	Misc.
1068	141/MP/2026	Petition under Regulations 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, for the grant of a Renewable Energy Certificate. Power Company of Karnataka Limited	07.07.2026	09.07.2026	Misc.
1067	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Article 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	07.07.2026	09.07.2026	Misc.
1066	IA No. 108/2026 in 779/MP/2025	Interlocutory Application seeking appropriate orders and directions in terms of the Recommendations of the Committee constituted by the Commission for the grant of extension of the Scheduled Commercial Operation Date (SCOD) to the Projects covered under Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Mounting Renewable Power Limited and Ors.	07.07.2026	09.07.2026	Misc.
1065	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003. Aurum Renewable Energy Limited, KVK Energy Ventures Private Limited, Diwakar Solar Projects Limited	07.07.2026	09.07.2026	Misc.
1064	128/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Limited and Tamil Nadu Power Distribution Corporation Limited (erstwhile TANGEDCO) read with back-to-back Power Sale Agreement dated 1.3.2022 between GMR Warora Energy Limited and GMR Energy Trading Limited challenging TNPDL's unlawful and unwarranted dispute to Supplementary Bill dated 13.3.2025 raised by GWEL/GETL claiming compensation towards the additional cost incurred for procurement of As-Is-Where-Is-Basis Coal/RCR Coal and Washery Coal as alternate coal to meet the shortfall in supply of coal (which has already been held to qualify as a Change in Law). GMR Warora Energy Limited and Anr.	07.07.2026	09.07.2026	Misc.
1063	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	07.07.2026	09.07.2026	Misc.
1062	12/RP/2026	Petition for review of the order dated 14.1.2026 in Petition No. 50/GT/2025. SJVN Limited	29.06.2026	03.07.2026	Misc.
1061	982/GT/2025, 1017/GT/2025	Petition for truing up of tariff for the period 2019-24, of Vindhyachal Super Thermal Power Station Stage-III (1000 MW). NTPC Limited	24.06.2026	03.07.2026	Generation
1060	140/GT/2026	Petition for truing up of tariff for the period 2019-24 and approval of the tariff for the period 2024-29, in respect of Teesta Low Dam-III Power Station. NHPC Limited	24.06.2026	03.07.2026	Generation
1059	Corrigendum to 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 and DD Power Distribution Company Limited	25.05.2026	03.07.2026	Misc.
1058	241/MP/2026 along with IA No. 77/2026	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 in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh. Pace Digitek Limited	29.06.2026	03.07.2026	Misc.
1057	(Diary) No. 405/2026 along with IA (Diary) No. 406/2026, (Diary) No. 425/2026 along with IA (Diary) No. 427/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to set aside the impugned closure letters dated 3.3.2026 and allow the Petitioner’s connectivity applications dated 24.1.2026 in accordance with Regulations 3.5 and 5.8(xi)(b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended (GNA Regulations), without any change in priority of the connectivity applications dated 24.1.2026. Serentica Renewables India Private Limited, Gamma Renewables India Project One Private Limited	29.06.2026	03.07.2026	Misc.
1056	18/RP/2026 along with I.A.No.94/2026	Petition under Section 94(1)(f) 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, for Review of Order dated 31.12.2025 of Central Electricity Regulatory Commission in Petition No. 402/TT/2025 filed by Power Grid Corporation of India Limited. Power Grid Corporation of India Limited	29.06.2026	02.07.2026	Review
1055	128/GT/2017	Petition for approval of tariff of Tripura Gas Based Power Plant 101 MW for the period from COD of its Gas Turbine unit to 31.3.2019 (Remand matter). NEEPCO	29.06.2026	01.07.2026	Generation
1054	5/RP/2026	Petition for review of order dated 26.12.2025 in Petition No. 128/GT/2024 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Limited	29.06.2026	01.07.2026	Review
1053	116/GT/2026	Petition for truing up of tariff for the period 2019-24 and approval of tariff for the period 2024-29 in respect of Chamera-II Power Station. NHPC Limited	24.06.2026	01.07.2026	Generation
1052	246/MP/2026 along with IA No. 82/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and read with the reports issued by the Report Recommending Extension of Scheduled Date of Commissioning, Start Date of Connectivity and the consequential waiver of 100% inter-state transmission charges by the Committee formed under Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 for seeking extension of Scheduled of Commission and 100% waiver of the inter-state transmission charges. Zenataris Renewable Energy Private Limited	24.06.2026	01.07.2026	Misc.
1051	170/MP/2026	Petition under Sections 17(3) & 17(4) of 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 (as defined hereinbelow in the Petition) in respect of the Petitioner’s transmission project. Fatehgarh Bhadla Transmission Limited	18.06.2026	01.07.2026	Misc.
1050	196/TD/2026	Application under Section 14 read with Section 15 of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading License. Carbon Resources Private Limited	29.06.2026	01.07.2026	Licence (Transmission)
1049	172/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW capacity awarded for assured Peak Supply of 4800 MWh (1200 MW × 4 Hrs.) from ISTS-connected Renewable Energy Power Projects (SECI-FDRE-VII) 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	29.06.2026	01.07.2026	Adoption
1048	244/MP/2026 along with IA No. 85/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 05.01.2011 and Power Purchase Agreement dated 25.03.2011, for setting aside and/ or quashing the invoices raised by the Respondents pursuant to the orders dated 11.02.2026 and 25.03.2026 passed by this Commission in Petition No. 305/MP/2015. West Bengal State Electricity Distribution Co. Ltd.	29.06.2026	01.07.2026	Misc.
1047	1/RP/2026 in 3/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order XLVII Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking review of the order dated 12.11.2025 in Petition No. 3/TT/2023. Power Grid Corporation of India Limited	29.06.2026	01.07.2026	Review
1046	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	29.06.2026	01.07.2026	Misc.
1045	(Diary) No.441/2026 along with IA (Diary) No. 442/2026	Petition under Section 79(1)( c) & (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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking extension of time for submission of land documents under Regulation 11A(1) of the GNA Regulations (as amended) 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 along with consequential relief(s) thereof. Azure Power India Private Limited and Anr.	29.06.2026	01.07.2026	Misc.
1044	(Diary) No.460/2026 along with IA (Diary) No. 465/2026	Petition under Section 79 of the Electricity Act, 2003 seeking extension of Scheduled Commencement of Supply Date of the Power Purchase Agreement dated 29.06.2024 executed between Sprng Vayu Vidyut Private Limited and NTPC Limited due to delay in obtaining procurement approval along with the delay in operationalisation of connectivity granted by Central Transmission Utility of India Limited and other force majeure events adversely impacting the implementation of the Project. Sprng Vayu Vidyut Private Limited	29.06.2026	01.07.2026	Misc.
1043	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA Nos. 38/2023, 246/MP/2022 along with IA Nos. 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	29.06.2026	01.07.2026	Misc.
1042	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 31.3.2021 passed by the Commission in Petition No. 104/TT/2020 directing bilateral billing and payment of transmission charges by the Respondent intra-State Transmission Licensee to the Petitioner on account of delay in execution of its downstream transmission network. Powergrid Corporation of India Limited	29.06.2026	01.07.2026	Misc.
1041	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	29.06.2026	01.07.2026	Misc.
1040	228/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 50 MW Wind- Solar Hybrid Project having connectivity at Fatehgarh-lV ISTS Pooling Station until 28.02.2026 and consequent waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with this Commission’s Office Order dated 30.07.2025 and its addendum dated 14.01.2026 and Committee Recommendation Report dated 26.03.2026. AMPIN Energy Green Private Limited and Anr.	29.06.2026	01.07.2026	Misc.
1039	98/MP/2026 along with IA Nos. 21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	29.06.2026	01.07.2026	Misc.
1038	168/MP/2026, 169/MP/2026, 187/MP/2026, 193/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 288 MW Wind Project at Koppal for the purpose of extension in waiver from payment of Inter-State Transmission System Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.7.2025, Committee’s Report dated 23.1.2026 and Addendum dated 14.1.2026. Tata Power Renewable Energy Limited	29.06.2026	01.07.2026	Misc.
1037	(Diary) No. 285/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 190 MW Solar Project at Gadag-II PS for the purpose of extension in waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.07.2025, Committee’s Report dated 22.04.2026 and Addendum dated 14.01.2026 issued by this Hon’ble Commission. Tata Power Renewable Energy Limited	29.06.2026	01.07.2026	Misc.
1036	263/MP/2026 along with IA No. 92/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 13.08.2024 (as amended) executed between Anboto Solar Private Limited and NTPC Limited, seeking (i) a declaration that the delay in commencement of supply from the Petitioner’s solar power project has occurred due to delay in readiness of the ISTS substation at the Delivery Point, including readiness of the power evacuation and transmission infrastructure of the ISTS network and operationalisation of GNA, constituting a delay beyond the control of the Petitioner within the meaning of Article 4.5.2 of the PPA, (ii) consequent revision of the Scheduled Commencement-of-Supply Date in accordance with Article 4.5.2 of the PPA and aligned with the availability of the transmission system, and (iii) consequential reliefs, including waiver of any adverse contractual consequences arising on account of such delay. Anboto Solar Private Limited	29.06.2026	01.07.2026	Misc.
1035	179/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW wind power projects (Tranche-XIX) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India, as amended from time to time and interpreted and modified by the Central Government vide communications/ notifications. Solar Energy Corporation of India Limited	29.06.2026	01.07.2026	Adoption
1034	168/MP/2023, 775/MP/2025	Petition under Section 79(1)(b),(c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (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	29.06.2026	01.07.2026	Misc.
1033	205/MP/2026	Petition under Section 79(1)(c) & (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. Tata Power Renewable Energy Limited	29.06.2026	01.07.2026	Misc.
1032	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 (Formerly known as SBE Renewables Sixteen Projects Private Limited) and Solar 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	29.06.2026	01.07.2026	Misc.
1031	3/RP/2026 in 254/MP/2023	Review of the order dated 26.11.2025 in Petition No. 254/MP/2023 in the matter of the Tala Hydroelectric Project Eastern Region, East-North Inter Connector and Northern Region Transmission System. Powerlinks Transmission Limited	29.06.2026	01.07.2026	Review
1030	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.	29.06.2026	01.07.2026	Review
1029	431/MP/2024 with I.A. 57/2026	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	29.06.2026	01.07.2026	Misc.
1028	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	29.06.2026	01.07.2026	Misc.
1027	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. JSL	29.06.2026	01.07.2026	Misc.
1026	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	29.06.2026	01.07.2026	Misc.
1025	55/MP/2026 along with IA No. 60/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	29.06.2026	01.07.2026	Misc.
1024	216/MP/2026	Petition under Section 79(1)(f) of Electricity Act, 2003 (Act) read with Article 19.3 of the Hydro Power Purchase Agreement dated 17.5.2021 (HPPA) seeking directions to the Respondents to pay Termination Payment on account of termination of the HPPA vide letter dated 26.04.2023 due to Procurer’s default. Sikkim Urja Limited	23.06.2026	01.07.2026	Misc.
1023	974/MP/2025 alongwith 8/IA/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission). NLCIL	23.06.2026	01.07.2026	Misc.
1022	7/RP/2025	Petition for review of the order dated 23.3.2025 in Petition No. 346/GT/2023. DVC	29.06.2026	30.06.2026	Review
1021	11/RP/2026 in 311/TT/2022	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 27.1.2026 in Petition No. 311/TT/2022. Power Grid Corporation of India Limited	29.06.2026	30.06.2026	Review
1020	227/MP/2024 alongwith IA No. 93/2026, 264/MP/2026	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, GRIDCO	24.06.2026	30.06.2026	Misc.
1019	(Diary) No. 447/2026 along with IA (Diary) No. 453/2026	Petition under Sections 79(1)(e), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 4.5.2 and 11.2.2 and 11.2.5 of the Power Purchase Agreement dated 14.10.2024 seeking extension of the Scheduled Commencement of Supply Date on account of delays beyond the control of the Petitioner, protection from levy of liquidated damages, termination arising from delay in commencement of supply, continuation of the applicable ISTS transmission charges/losses waiver benefits, and consequential reliefs. Avaada Suryapower Private Limited	24.06.2026	29.06.2026	Misc.
1018	206/TL/2026	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 Licence and other related matters) Regulations, 2024, seeking grant of a separate Transmission Licence to Ishanagar Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Ishanagar Power Transmission Limited	24.06.2026	29.06.2026	Licence (Transmission)
1017	25/RP/2025 along with IA No. 135 of 2025, 9/RP/2024 along with IA Nos. 19/2025 and 134/2025	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 and Order 47 Rule 1 of the Code of Civil Procedure, 1908. Madhya Pradesh Power Management Company Limited, Khargone Transmission Limited	23.06.2026	29.06.2026	Review
1016	16/RP/2026	Petition for review of Order dated 15.1.2026 passed in Petition No. 417/MP/2024 NTPC	23.06.2026	29.06.2026	Review
1015	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	23.06.2026	29.06.2026	Misc.
1014	265/MP/2022 along with IA No.63/2023, 94/MP/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Ltd., Kreate Energy (I) Private Limited	23.06.2026	29.06.2026	Misc.
1013	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.	23.06.2026	29.06.2026	Misc.
1012	667/MP/2025 along with IA No.55/2025	Petition under Section 79, including Section 79(1)(f) 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., KPS1 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	24.06.2026	28.06.2026	Misc.
1011	346/MP/2020 along with 24/IA/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. DVC	24.06.2026	28.06.2026	Misc.
1010	332/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 (Formerly known as SBE Renewables Sixteen Projects Private Limited) and Solar 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	24.06.2026	28.06.2026	Misc.
1009	239/MP/2021 along with IA No. 47/2023	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	24.06.2026	28.06.2026	Misc.
1008	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SGPL	24.06.2026	28.06.2026	Misc.
1007	143/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 57 & 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. NTPC Limited	24.06.2026	28.06.2026	Misc.
1006	325/MP/2024 along with IA Nos. 78/2024, 105/2024, 34/2025 & 19/2026	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	24.06.2026	28.06.2026	Misc.
1005	266/MP/2024 alongwith IA No. 58/2026	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 Chatti-Bariatu Coal Mine to end use generating station i.e., Barh-II STPS for the period from Commercial Operation Date i.e., 1.4.2024 to 31.3.2029. NTPC	24.06.2026	28.06.2026	Misc.
1004	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	24.06.2026	28.06.2026	Misc.
1003	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	23.06.2026	28.06.2026	Misc.
1002	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	24.06.2026	27.06.2026	Misc.
1001	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	23.06.2026	27.06.2026	Misc.
1000	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	23.06.2026	27.06.2026	Misc.
999	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	23.06.2026	27.06.2026	Misc.
998	(Diary) No. 450/2026 along with IA (Diary) No. 451/2026	Petition under Section 79 (1)(f) and (k) of the Electricity Act 2003, seeking extension of Scheduled Commencement of Supply Date of JGBPL’s 230 MW Hybrid Project (150 MW Solar + 80 MW Wind) on account of the delays in (i) operationalization of the connectivity granted to the Project at Bhadla III ISTS PS substation (ii) grant of approval by Ld. MERC for procurement of power by MSEDCL from the Project, and (iii) force majeure events being the India-Pakistan conflict during May 2025 and (iv) ongoing conflict in West Asia, which have adversely impacted the development of the Project, without levy of any financial obligations. Juniper Green Beta Private Limited	24.06.2026	27.06.2026	Misc.
997	(Diary) No.441/2026 along with IA (Diary) No. 442/2026	Petition under Section 79(1)(c) & (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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking extension of time for submission of land documents under Regulation 11A(1) of the GNA Regulations (as amended) 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 Petitioner’s along with consequential relief(s) thereof. Azure Power India Private Limited and Anr.	24.06.2026	27.06.2026	Misc.
996	244/MP/2026 along with IA No. 85/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 05.01.2011 and Power Purchase Agreement dated 25.03.2011, for setting aside and/ or quashing the invoices raised by the Respondents pursuant to the orders dated 11.02.2026 and 25.03.2026 passed by this Commission in Petition No. 305/MP/2015. West Bengal State Electricity Distribution Co. Ltd.	24.06.2026	27.06.2026	Misc.
995	249/MP/2026	Petition under Section 79(1)(c) and (f) read with Sections 38(2)(b) & (c) and 40(a) of the Electricity Act, 2003 seeking compensation (along with interest) for generation losses suffered by Gorbea Solar Pvt. Ltd. due to delay in operationalisation of the GNA and construction of the transmission system required for evacuation of power by the Respondents. Gorbea Solar Private Limited	24.06.2026	27.06.2026	Misc.
994	248/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 18.01.2014 and Schedule 1 Clause VIII of the Power Purchase Agreement dated 20.01.2014 and in terms of this Commission’s Order dated 03.06.2019 passed in Petition No. 156/MP/2018 seeking: a) Validation and approval for recovery of the Change in Law compensation, along with the applicable carrying cost/ interest/ late payment surcharge thereof, on account of the additional operational expenditure and additional capital expenditure incurred by the Petitioner towards compliance with the statutory mandate under the Ministry of Environment, Forest & Climate Change Notification dated 25.1.2016 relating to transportation and utilization of fly-ash, which has already been recognized as a Change in Law event by this Commission and the additional expenditure thereof by MB Power has been in principally admitted by this Commission in its Order dated 03.06.2019 passed in Petition No. 156/MP/2018, and; b) Issuance of appropriate directions to Respondents for payment of additional operational expenditure and additional capital expenditure incurred by the Petitioner towards transportation and utilization of the fly-ash along with the applicable carrying cost/ interest/ late payment surcharge. MB Power (Madhya Pradesh) Limited	24.06.2026	27.06.2026	Misc.
993	241/MP/2026 along with IA No. 77/2026	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 in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh. Pace Digitek Limited	24.06.2026	27.06.2026	Misc.
992	228/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 50 MW Wind- Solar Hybrid Project having connectivity at Fatehgarh-lV ISTS Pooling Station until 28.02.2026 and consequent waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with this Commission’s Office Order dated 30.07.2025 and its addendum dated 14.01.2026 and Committee Recommendation Report dated 26.03.2026. AMPIN Energy Green Private Limited and Anr.	24.06.2026	27.06.2026	Misc.
991	203/MP/2026	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Private Limited/ 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. Bijapur REZ Transmission Limited	24.06.2026	27.06.2026	Misc.
990	194/MP/2026 along with IA No. 68/2026	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking inclusion of Pumped Storage Projects as an eligible seller category for participation in the High Price Day Ahead Market. Greenko AP01 IREP Pvt. Limited	23.06.2026	27.06.2026	Misc.
989	123/MP/2026 along with IA No. 39/2026	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 harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	24.06.2026	27.06.2026	Misc.
988	112/MP/2026	Petition under 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 along with relevant articles of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner herein with Solar Energy Corporation of India Limited, invoking the Regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing the change in law claims referred in the present Petition in relation to its 160 MW blended Wind Power Project in the State of Karnataka and pass consequential order(s). Vena Energy Vidyuth Private Limited	23.06.2026	27.06.2026	Misc.
987	85/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking modification in Green Energy Contracts in line with the Ministry of Power’s notification and modifications in trading timelines for monthly Term Ahead Contracts (TAM, GTAM and HPTAM) in line with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Hindustan Power Exchange Limited	24.06.2026	27.06.2026	Misc.
986	30/MP/2026	Petition under Section 79(1)(f) and 79(1)(k) read with Section 62(6) of the Electricity Act, 2003 and Regulation 10(7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking refund of rebate wrongly deducted by Pragati Power Corporation Limited during refund of excess amount on account of downward revision of tariff. Tata Power Delhi Distribution Limited	24.06.2026	27.06.2026	Misc.
985	837/MP/2025 along with IA No.100/2025 & Dy. No. 452/2026, 100/MP/2026	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 Substation, 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	23.06.2026	27.06.2026	Misc.
984	110/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking determination of Cost-Sharing and Tariff for 400 kV Bays at Jam Khambhaliya Sub-station utilised for ISTS purposes. Reliance Industries Limited	23.06.2026	27.06.2026	Misc.
983	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	23.06.2026	27.06.2026	Misc.
982	220/TL/2026, 236/AT/2026	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 with respect to Grant of Transmission License to South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	23.06.2026	27.06.2026	Licence (Transmission)
981	263/MP/2026 along with IA No.92/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 13.08.2024 (as amended) executed between Anboto Solar Private Limited and NTPC Limited, seeking (i) a declaration that the delay in commencement of supply from the Petitioner’s solar power project has occurred due to delay in readiness of the ISTS substation at the Delivery Point, including readiness of the power evacuation and transmission infrastructure of the ISTS network and operationalisation of GNA, constituting a delay beyond the control of the Petitioner within the meaning of Article 4.5.2 of the PPA, (ii) consequent revision of the Scheduled Commencement-of-Supply Date in accordance with Article 4.5.2 of the PPA and aligned with the availability of the transmission system, and (iii) consequential reliefs, including waiver of any adverse contractual consequences arising on account of such delay. Anboto Solar Private Limited	23.06.2026	27.06.2026	Misc.
980	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	23.06.2026	27.06.2026	Misc.
979	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 Co. Ltd.	23.06.2026	27.06.2026	Misc.
978	759/MP/2025, 933/MP/2025, 952/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, Adani Hybrid Energy Jaisalmer Two Limited, Adani Hybrid Energy Jaisalmer Three Limited	23.06.2026	27.06.2026	Misc.
977	34/MP/2018, 47/MP/2018, 52/MP/2018, 13/MP/2018, 211/MP/2018, 232/MP/2017, 233/MP/2017	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 29.4.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power Jupiter Private Limited, Azure Power Thirty Six Private Limited, ACME Mahbubnagar Solar Energy Private Limited, ACME Yamunanagar Solar Power Private Limited	23.06.2026	27.06.2026	Misc.
976	914/TT/2025, 915/TT/2025 and 883/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Combined Assets under “Transmission System associated with Talcher II Project” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
975	I.A. No. 22/2026 in 216/TT/2025	Interlocutory Application to the allow the O&M Expenses of ICTs based on their MVA capacity for the 2019-2024 tariff period as claimed in Petition No. 216/TT/2025 under Regulations 53, 54, 65 and 66 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of the Civil Procedure Code, 1908, in view of the directions dated 18.6.2025 in IA No. 13/2024 in Petition No. 682/TT/2020. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Misc.
974	127/TT/2014	Petition for determination of the transmission tariff from the COD to 31.3.2019 for “LILO of both circuits of Tuticorin JV-Madurai 400 kV DIC (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1 x 80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A” in the Southern Region. Powergrid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
973	900/TT/2025	Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003 read with the provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking determination of tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period. Haryana Vidyut Prasaran Nigam Limited	18.06.2026	23.06.2026	Transmission
972	901/TT/2025	Petition under Section 62 read with Sections 79(1)(c), (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff from the date of commercial operation to 31.3.2029 and Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 for the Transmission System of Kallam Transmission Limited. Kallam Transmission Limited	18.06.2026	23.06.2026	Transmission
971	370/TT/2023	Petition for approval 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 transmission tariff from the COD to 31.3.2024 for Asset-1: Addition of 1x500 MVA, 400/230 kV ICT (5th) along with associated bays and equipment at Tuticorin-II GIS Sub-station and Asset-2: Addition of 1x500 MVA, 400/230 kV ICT (4th) along with associated bays and equipment at Tuticorin-II GIS Sub-station under “Evacuation of RE in Tirunelveli and Tuticorin wind energy zone (Tamil Nadu) 500 MW” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
970	719/TT/2025	Petition for truing-up of the capital cost for the period from 1.4.2019 to 31.3.2024 and determination of the transmission tariff for the period from 1.4.2024 to 31.3.2029 for the Transmission System constructed, maintained and operated by Torrent Power Grid Limited vide License No. 2/Transmission/CERC dated 16.5.2007. Torrent Power Grid Limited	18.06.2026	23.06.2026	Transmission
969	732/TT/2025	Petition for the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets (4 Nos.) under “Strengthening of OPGW network within the ER Grid and Connectivity with other regions” in the Eastern Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
968	659/TT/2025, 519/TT/2025, 529/TT/2025 and 479/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Combined Assets under “System Strengthening-XXIII” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
967	213/TT/2024	Petition for determination of Transmission Tariff from the Proposed COD to 31.3.2024 for Transmission Asset-1: 1 No. 220 kV Line Bay at Chamera Pooling Station under One No. of 220 kV Line Bay at Chamera Pooling Point for 2nd circuit stringing of 220 kV Karian-Chamera Pool line. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
966	844/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	18.06.2026	23.06.2026	Transmission
965	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the truing up of the transmission tariff for the 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 period for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
964	29/TT/2026	Petition for approval under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for Maharashtra State Electricity Transmission Company Limited owned Transmission Lines/Systems conveying electricity to other States. Maharashtra State Electricity Transmission Company Limited	18.06.2026	23.06.2026	Transmission
963	354/TT/2025	Petition for 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 the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for the Transmission System maintained and operated by Essar Transco Limited. Essar Transco Limited	18.06.2026	23.06.2026	Transmission
962	1002/TT/2025	Petition for approval of Tariff in respect of PTCUL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-Sate transmission of electricity as per the Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 2024-29 tariff period and the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Power Transmission Corporation of Uttarakhand Limited	18.06.2026	23.06.2026	Transmission
961	996/TT/2025, 999/TT/2025, 1001/TT/2025, 1003/TT/2025, 37/TT/2026, and 39/TT/2026	Petition for the determination of the transmission tariff for the 1x500 MVA, 400/220 kV ICT (3rd) along with the associated bays and equipment’s at the Hassan sub-station under the “Augmentation of Transformation Capacity at the 400/220 kV Hassan Substation in Karnataka by 400/220 kV,1x500 MVA ICT(3rd)” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
960	633/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 Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project 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	18.06.2026	23.06.2026	Transmission
959	207/TT/2024	Petition for approval under Sections 61, 62, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing-up of the tariff from the COD to FY 2018-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the determination of the tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Srinagar- Srinagar Power House Line (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarakhand Limited	18.06.2026	23.06.2026	Transmission
958	172/TT/2018	Petition for approval 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, 2014 for the determination of the transmission tariff from the Date of Commercial Operation (COD) to 31.3.2019 for the transmission assets under the Transmission System associated with “Green Energy Corridors: Inter Sate Transmission Scheme (ISTS) – Part A” in the Northern and Southern Regions. Power Grid Corporation of India Limited	18.06.2026	23.06.2026	Transmission
957	(Diary) No.377/2026 along with IA (Diary) No. 380/2026	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 to the inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on account of unforeseeable and uncontrollable events. Sprng Energy Private Limited and Ors.	16.06.2026	23.06.2026	Misc.
956	185/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff period for “Augmentation of Transformation Capacity at Bhinmal (PG) Sub-station by 1x315 MVA, 400/220 kV ICT (3rd)” in the Northern Region. Power Grid Corporation of India Limited	22.07.2025	22.06.2026	Transmission
955	1013/GT/2025	Petition for truing up tariff of Koldam Hydroelectric Power Project (4x200 MW), for the period 2019-24. NTPC Limited	11.06.2026	22.06.2026	Generation
954	947/GT/2025	Petition for approval of tariff for Koldam Hydro Electric Project (4x200 MW) for the period 2024-29. NTPC Limited	11.06.2026	22.06.2026	Generation
953	953/TT/2025, 436/TT/2025, 909/TT/2025 and 998/TT/2025	Petition for determination of transmission tariff for the 2024-29 tariff block for asset under “Transmission System for providing connectivity to M/s VEH Jayin Renewables Pvt. Ltd at Rajgarh (PG) S/S” in the Western 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 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	18.06.2026	22.06.2026	Transmission
952	492/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-1: 400 kV Raipur- Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link” in the Western Region. Power Grid Corporation of India Limited	18.06.2026	22.06.2026	Transmission
951	839/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 “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	22.06.2026	Transmission
950	743/TT/2025	Petition for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transmission System Associated with System Strengthening-XVII” in the Southern Region. Power Grid Corporation of India Limited	18.06.2026	22.06.2026	Transmission
949	510/TT/2025, 399/TT/2025 881/TT/2025, 882/TT/2025, 664/TT/2025, 913/TT/2025, 766/TT/2025 and 515/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for “Northern Regional Strengthening Scheme” in the Northern Region. Power Grid Corporation of India Limited	18.06.2026	22.06.2026	Transmission
948	867/TT/2025	Petition for the determination of tariff of the inter-State transmission lines connecting two states for APTRANSCO-owned transmission lines for the 2024-25 to 2028-29 tariff period for inclusion in POC Mechanism in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Transmission Corporation of Andhra Pradesh Limited	18.06.2026	22.06.2026	Transmission
947	696/TT/2025	Petition for the determination-cum-truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for assets under the “Implementation of the 220 kV bays for RE generators and the 400/220 kV ICTs at Bikaner-II PS” in Northern Region. POWERGRID Bikaner Transmission System Limited	18.06.2026	22.06.2026	Transmission
946	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	18.06.2026	20.06.2026	Misc.
945	257/MP/2026 along with IA Nos. 89/2026 & 90/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 5.2, 7.1, 37.10, 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 in relation to non-grant of enhancement of generation capacity by 33 MW within existing connectivity. VEH Suar Urja Private Limited	18.06.2026	20.06.2026	Misc.
944	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	16.06.2026	20.06.2026	Misc.
943	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. PCKL and Ors.	16.06.2026	20.06.2026	Misc.
942	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. Sarda Energy & Mineral Limited	16.06.2026	20.06.2026	Misc.
941	256/MP/2026, along with IA Nos. 87/2026 and 88/2026	Petition under Section 79 1(f) and 1(k) of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 13.5.2024 seeking for declaration that the scheduled commencement of supply date under the PPA dated 13.5.2024 stands extended for a period of 30 days subsequent to the readiness of the delivery point and Power Evacuation Infrastructure, without imposition of any financial liability including but not limited to additional transmission charges and for quashing of the letter dated 25.2.2026 and 19.3.2026 issued by the Respondent No.2 and Respondent No. 1 respectively among other reliefs. Clean Renewable Energy Hybrid Three Private Limited (CREHTPL) and Anr.	16.06.2026	20.06.2026	Misc.
940	230/MP/2026	Petition under Rules 3(7) and 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 30.9.2021, seeking approval/verification of the Change in Law impact on the cost of the transmission project and consequential adjustment of monthly transmission charges. Kallam Transmission Limited	16.06.2026	20.06.2026	Misc.
939	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	16.06.2026	20.06.2026	Misc.
938	912/MP/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. JSW Mahanadi Power Company Ltd.	16.06.2026	19.06.2026	Misc.
937	911/MP/2025 along with IA (Diary) No. 301/2026	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	16.06.2026	19.06.2026	Misc.
936	331/MP2024, 581/MP2025	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 7.5.2022 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 9.6.2022 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 Ltd.	16.06.2026	19.06.2026	Misc.
935	254/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Section 38(2)(b) & (c) of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking compensation with interest for the generation loss suffered due to delay in operationalisation of 300 MW connectivity dated 7.2.2024 granted to the Petitioner at Bikaner II PS and directions to Northern Regional Load Despatch Centre to ensure that the Petitioner is granted T-GNA for the entire capacity i.e., 300 MW till the Petitioner’s connectivity is operationalised by CTUIL. Khidrat Renewable Energy Pvt. Ltd. (KREPL) and Anr.	16.06.2026	19.06.2026	Misc.
934	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	16.06.2026	19.06.2026	Misc.
933	18/RP/2015, 130/GT/2016	Petition seeking review of Order dated 10.7.2015 in Petition No. 197/GT/2013. NLCIL	11.06.2026	18.06.2026	Review
932	22/GT/2026, 41/GT/2026	Petition for true-up of tariff of Seoni Thermal Power Station (600 MW) for the period 5.9.2022 to 31.3.2024 Jhabua Power Limited	16.06.2026	18.06.2026	Generation
931	2/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 99 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of CTUIL expenses for F.Y. 2024-25. Power Grid Corporation of India Limited	16.06.2026	17.06.2026	Misc.
930	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	16.06.2026	17.06.2026	Misc.
929	970/MP/2025, 788/MP/2025 along with IA No.127/2025	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 and Petition No. 4/SM/2024, respectively. DB Power Limited	16.06.2026	17.06.2026	Misc.
928	245/MP/2026	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) Regulations, 2022 (as amended) seeking exercise of this Commission's Power to Relax and Power to Remove Difficulty to extend the SCOD of Petitioner's 150 MW Wind Power project with connectivity granted at Solapur PS on account of delay faced by the Petitioner in commissioning the Project which are beyond its control and for reasons not attributable to the Petitioner Solarcraft Power India 7 Private Limited	16.06.2026	17.06.2026	Misc.
927	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	16.06.2026	17.06.2026	Misc.
926	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 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 directions of the Commission. NTPC Limited	16.06.2026	17.06.2026	Misc.
925	218/MP/2026	Petition under Section 79(1 )(b) read with Section 79(1 )(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited from 22.12.2016 to 20.8.2023. Jhabua Power Limited	16.06.2026	17.06.2026	Misc.
924	59/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2021 and Regulation 50 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of treating the expenditure incurred on account of an annual imposition of the Surface Right Compensation determined by the District Collector, Cuddalore District, Tamil Nadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960 as a change in law and recovery thereof through monthly supplementary bills. NLCIL	16.06.2026	17.06.2026	Misc.
923	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	16.06.2026	17.06.2026	Misc.
922	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. 1, 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	16.06.2026	17.06.2026	Misc.
921	110/MP/2024	Petition for revision in Methodology for estimation of electricity generated from biomass in co-generation power plants. Captive Power Producers Association	16.06.2026	17.06.2026	Misc.
920	186/MP/2026 along with IA Nos. 60/2026 & 74/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	16.06.2026	17.06.2026	Misc.
919	251/MP/2026	Petition under Section 79 of the Electricity Act 2003 seeking compensation by way of additional expenses incurred on account of change in goods and services tax in terms of Article 12 of Power Purchase Agreement dated 1.5.2021. JSW Renew Energy Limited	16.06.2026	17.06.2026	Misc.
918	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 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	16.06.2026	17.06.2026	Misc.
917	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	03.06.2026	17.06.2026	Misc.
916	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. SPGL	11.06.2026	15.06.2026	Generation
915	195/TL/2026	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 KPS3 Transmission Limited. POWERGRID KPS3 Transmission Limited	11.06.2026	15.06.2026	Licence (Transmission)
914	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	11.06.2026	15.06.2026	Misc.
913	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	11.06.2026	15.06.2026	Misc.
912	176/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, seeking an extension of the Scheduled Commercial Operation Date (SCOD) of the Petitioner's 50 MW Solar Power Project in Gujarat for the purpose of retaining eligibility for Waiver of ISTS Charges. Avaada Inclean Private Limited	11.06.2026	15.06.2026	Misc.
911	13/RP/2026 along with IA No. 83/2026	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for Review of Interim Order dated 29.4.2026 of the Commission in Petition No. 179/MP/2023. Gujarat Urja Vikas Nigam Limited	11.06.2026	15.06.2026	Review
910	125/TL/2026	Application under Section 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) Regulation, 2024 and any other amendments thereon issued from time to time by this Hon'ble Commission for grant of Transmission License to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	11.06.2026	15.06.2026	Licence (Transmission)
909	101/MP/2010	Petition under Regulation 12 “Power to remove difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	11.06.2026	15.06.2026	Misc.
908	200/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for the 50 MW and 350 MW Solar Power Plants connected to the inter-State Transmission System (ISTS) linked with Setting up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 3.8.2017 of the Central Government, as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited	11.06.2026	15.06.2026	Adoption
907	237/MP/2026	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. Rajasthan Solarpark Development Company Limited	11.06.2026	15.06.2026	Misc.
906	244/MP/2026 along with IA No.85/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 05.01.2011 and Power Purchase Agreement dated 25.03.2011, for setting aside and/ or quashing the invoices raised by the Respondents pursuant to the orders dated 11.02.2026 and 25.03.2026 passed by this Commission in Petition No. 305/MP/2015. West Bengal State Electricity Distribution Co. Ltd.	11.06.2026	15.06.2026	Misc.
905	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	27.05.2026	15.06.2026	Review
904	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulations 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	11.06.2026	12.06.2026	Misc.
903	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	11.06.2026	12.06.2026	Misc.
902	934/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. Madhya Pradesh Power Management Co. Limited	11.06.2026	12.06.2026	Misc.
901	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 33 kV 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 Private Limited and Ors.	11.06.2026	12.06.2026	Misc.
900	247/MP/2026	Present petition is filed seeking the Commission’s permission to continue interchange of infirm power including drawl of Start- Up Power from the grid as per CERC Deviation Settlement Mechanism (DSM) Regulation 2024 read with Regulation 19 of Indian Electricity Grid Code (IEGC) beyond 30.6.2026 till the COD of RAPP-8 or 30.6.2027, whichever is earlier & anticipated delay in commissioning of Unit #8 of the 2x700 MWe Rajasthan Atomic Power Project-7&8 (RAPP-8), Nuclear Power Corporation of India Limited (NPCIL), Mumbai. Nuclear Power Corporation of India Limited	11.06.2026	12.06.2026	Misc.
899	234/AT/2026	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 3) in India under Tariff-based competitive bidding. SJVN Limited	11.06.2026	12.06.2026	Misc.
898	8/MP/2026 along with IA No. 3/2026	Petition under Section 79 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 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	11.06.2026	12.06.2026	Misc.
897	181/GT/2026	Petition for revision of 2019-24 tariff of Korba STPS Stage-III (500 MW) after the truing up exercise. NTPC Limited	25.05.2026	10.06.2026	Generation
896	101/GT/2026	Petition for approval of tariff of Korba STPS Stage-III (500 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	25.05.2026	10.06.2026	Generation
895	515/GT/2024	Petition for truing-up of the tariff for the period 2019-24 and determination of the tariff for the period 2024-29, for PARE Hydro Electric Power Plant (110 MW) NEEPCO Limited	19.05.2026	10.06.2026	Generation
894	51/GT/2026	Petition for (a) carrying out 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 (b) for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24 (c) Determination of Tariff for the period 2024-29 in respect of Kameng Hydro Power Station (600 MW) (hereinafter referred to as KaHPS) of NEEPCO Ltd. NEEPCO	19.05.2026	10.06.2026	Generation
893	984/GT/2025, 84/GT/2026	Petition for revision of tariff of Korba STPS Stage- I&II (2100 MW) for the period from 1.4.2019 to 31.3.2024 after truing up exercise. NTPC Limited	19.05.2026	10.06.2026	Generation
892	355/GT/2023	Petition for approval of tariff of Kameng Hydro Power Station (KaHPS) (4x150 = 600MW) for the period from COD of Unit I to 31.3.2024 NEEPCO	19.05.2026	10.06.2026	Generation
891	718/GT/2025	Petition for determination of generation tariff for the period 2025-29 for Parbati-II HE Project (800 MW). NHPC	25.05.2026	09.06.2026	Generation
890	1/GT/2026	Petition for truing up of tariff of Chandrapura Thermal Power Station Units- 7 & 8 (500 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. DVC Limited	25.05.2026	09.06.2026	Generation
889	180/GT/2026	Petition for approval of tariff of Rihand STPS Stage-II (1000 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	25.05.2026	09.06.2026	Generation
888	182/GT/2026	Petition for revision of tariff of Rihand STPS Stage-II (1000MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	25.05.2026	09.06.2026	Generation
887	183/GT/2026	Petition for determination of tariff of Chandrapura Thermal Power Station Units- 7 & 8 (500 MW) for the period from 1.4.2024 to 31.3.2029. DVC Limited	25.05.2026	09.06.2026	Generation
886	9/GT/2026	Petition for determination of tariff of Khurja Super Thermal Power Plant (2x660 MW) including Dedicated Transmission Line for the period from 26.01.2025 (COD of Unit-I) to 31.3.2029, subsequent to COD of Unit-II (26.9.2025). THDCIL	19.05.2026	09.06.2026	Generation
885	30/MP/2025, 31/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	03.06.2026	09.06.2026	Misc.
884	103/MP/2026 along with IA No. 28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	03.06.2026	09.06.2026	Misc.
883	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	03.06.2026	09.06.2026	Misc.
882	239/TL/2026	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 Bhadla III Transmission Limited. POWERGRID Bhadla III Transmission Limited	03.06.2026	09.06.2026	Licence (Transmission)
881	198/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 17 of Power Purchase Agreements dated 17.4.2017 seeking declaration of CEA Regulations, 2019 and Working Group Report, 2022 as Change in Law Events and consequential determination of quantum and mechanism of compensation on account of change in law event. Athena Jaipur Solar Power Private Limited	03.06.2026	09.06.2026	Misc.
880	26/MP/2026 along with IA (Diary) No. 240/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited (SRI4PL) & Ors.	03.06.2026	09.06.2026	Misc.
879	170/MP/2026	Petition under Sections 17(3) & 17(4) of 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 (as defined hereinbelow in the Petition) in respect of the Petitioner’s transmission project. Fatehgarh Bhadla Transmission Limited	03.06.2026	09.06.2026	Misc.
878	(Diary) No. 322/2026	Present petition is filed seeking Hon’ble Commission’s permission to continue interchange of infirm power including drawl of Start-Up Power from the grid as per CERC Deviation Settlement Mechanism (DSM) Regulation 2024 read with Regulation 19 of Indian Electricity Grid Code (IEGC) beyond 30.6.2026 till the COD of RAPP-8 or 30.6.2027, whichever is earlier & anticipated delay in commissioning of Unit #8 of the 2x700 MWe Rajasthan Atomic Power Project-7&8 (RAPP-8), Nuclear Power Corporation of India Limited (NPCIL), Mumbai 400094. Nuclear Power Corporation of India Limited	03.06.2026	09.06.2026	Misc.
877	(Diary) No. 377/2026 along with IA (Diary) No. 380/2026	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 to the inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on account of unforeseeable and uncontrollable events. Sprng Energy Private Limited (SEPL) & Ors.	03.06.2026	09.06.2026	Misc.
876	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	27.05.2026	09.06.2026	Misc.
875	380/MP/2023 along with IA No.81/2026	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 the parties. NTPC Renewable Energy Limited	27.05.2026	08.06.2026	Misc.
874	111/GT/2026	Petition for determination of Tariff of Buxar Thermal Power Project (2x660 MW) for the period from 14.11.2025 (Commercial Operation Date of Unit-I) to 31.3.2029. SJVN Thermal Private Limited	25.05.2026	04.06.2026	Generation
873	(Diary) No.388/2026 along with IA (Diary) No.389/2026	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 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking quashing/ setting aside of the letters dated 01.06.2026 issued by Central Transmission Utility of India Limited revoking the Connectivity of 250 MW granted to the Petitioner along with consequential relief(s) thereof. Azure Power India Private Limited	03.06.2026	04.06.2026	Misc.
872	228/MP/2023 along with IA No. 69/2026	Petition under Sections 79(1)(b), 79 (1)(f) and 79(1)(k) read with Section 11(2) of the Electricity Act, 2003 seeking to offset the adverse financial impact caused due to compliance with the directions issued by the Ministry of Power under Section 11 of the Electricity Act, 2003. Jindal India Thermal Power Limited	03.06.2026	04.06.2026	Misc.
871	107/MP/2024	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2 (2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	03.06.2026	04.06.2026	Misc.
870	184/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003, read with Regulation 12.4 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to Inter-State Transmission System) Regulations, 2022, seeking appropriate directions regarding the scope of implementation of the Terminal Bay at the 400/220 kV Tumkur-II ISTS Substation in connection with the Petitioner’s 300 MW Connectivity. Sunsure Solarpark RJ One Private Limited	03.06.2026	04.06.2026	Misc.
869	45/MP/2026 along with IA Nos.13/2026 & 36/2026	Petition under Section 79 of the Electricity Act, 2003, challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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. Renew Urja Shachar Private Limited	03.06.2026	04.06.2026	Misc.
868	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	02.06.2026	04.06.2026	Misc.
867	123/MP/2024	Petition seeking the exercise of Power to Remove Difficulty under Regulation 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and under Section 178 (2) and 79 (1) (h) & (g) of the Electricity Act, 2003 to remove difficulties and amend certain provisions of the of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter - State Transmission System) Regulations, 2022. NTPC Vidyut Vyapar Nigam Limited	27.05.2026	04.06.2026	Misc.
866	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	27.05.2026	04.06.2026	Misc.
865	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 Conditions of Tariff) Regulations, 2019, for the determination of tariff on the 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	27.05.2026	04.06.2026	Misc.
864	46/MP/2018 (on remand from APTEL)	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	27.05.2026	04.06.2026	Misc.
863	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Limited	02.06.2026	04.06.2026	Misc.
862	251/GT/2017 (on remand)	Petition for determination of tariff for the 2x600 MW thermal power plant set up by Udupi Power Corporation Limited in Udupi Taluk, Udupi district, Karnataka for the period 1.4.2014 to 31.3.2019. Udupi Power Corporation Limited	27.05.2026	02.06.2026	Generation
861	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 (2x500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	27.05.2026	02.06.2026	Misc.
860	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	27.05.2026	02.06.2026	Misc.
859	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 and DD Power Distribution Company Limited Corrigendum date: 03.07.2026	25.05.2026	02.06.2026	Misc.
858	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. SEIL Energy India Limited	27.05.2026	01.06.2026	Misc.
857	301/MP/2023	Petition under Section 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, inter alia, seeking recovery of transmission charges due to the Petitioner. Lakadia-Vadodara Transmission Project Limited	27.05.2026	01.06.2026	Misc.
856	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	27.05.2026	01.06.2026	Misc.
855	206/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of 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 seeking grant of a separate Transmission Licence to Ishanagar Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Ishanagar Power Transmission Limited	27.05.2026	01.06.2026	Misc.
854	240/MP/2026 along with IA No.78/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulation 65 of the Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking that the extension permitted under Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended), (i.e., maximum extension period of 12 months be calculated from 30.06.2025 and not from the Petitioner's original Scheduled Date of Commissioning and accordingly the Petitioners are entitled to complete waiver of ISTS charges for a period of 25 years as if the project had been commissioned on 30.06.2025. ReNew Samir Shakti Private Limited and Ors.	27.05.2026	01.06.2026	Misc.
853	204/MP/2026	Petition under Sections 61, 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 and Article 12 of Power Purchase Agreement dated 05.10.2020 (PPA) and Supplementary PPA dated 16.07.2021 for approval of Change in Law events and seeking a corresponding declaration and consequential relief in the form of compensation on account of the Change in Law events, in terms of the PPA. ABC Renewable Energy (RJ-02) Private Limited	27.05.2026	01.06.2026	Misc.
852	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	27.05.2026	01.06.2026	Misc.
851	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	27.05.2026	01.06.2026	Misc.
850	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/compliance of this Commission’s 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	27.05.2026	01.06.2026	Misc.
849	130/MP/2026	Petition under Section 79(1)(c), 79(1)(h) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Regulations 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and Generation Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulations 57 and 68 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) of the Indian Electricity Grid Code, 2023 for permitting commissioning of the Wind Turbine Generators (WTGs) in tranches of at least 5 MW for the Petitioner’s Wind Power Project. Continuum Power Trading (TN) Pvt. Ltd.	27.05.2026	01.06.2026	Misc.
848	123/MP/2026 along with IA No.39/2026	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 harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	27.05.2026	01.06.2026	Misc.
847	311/MP/2023 along with IA No. 80/2023	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Transmission Agreement for Connectivity dated 20.07.2020 read with Supplementary Agreement to Transmission Agreement dated 10.06.2021 and Agreement for Long Term Access dated 21.06.2022, as well as applicable laws inter alia seeking frustration of the connectivity and long-term access granted to the Petitioner by the Respondent Nos. 1 and 2; and consequential relief therefor. Azure Power India Private Limited and Anr.	27.05.2026	01.06.2026	Misc.
846	143/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 57 & 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. NTPC Limited	27.05.2026	01.06.2026	Misc.
845	45/MP/2024	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for approval and recovery of expenditure of capital spares consumed during the period from 1.4.2019 to 31.3.2024. Power Grid Corporation of India Limited	27.05.2026	01.06.2026	Misc.
844	844/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	27.05.2026	01.06.2026	Transmission
843	901/TT/2025	Petition under Section 62 read with Sections 79(1)(c), (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff from the Date of Commercial Operation to 31.3.2029 and Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 for the Transmission System of Kallam Transmission Limited. Kallam Transmission Limited	27.05.2026	01.06.2026	Transmission
842	241/MP/2026 along with IA No. 77/2026	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 in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A-2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh. Pace Digitek Limited	27.05.2026	01.06.2026	Misc.
841	235/MP/2026	Petition under sub-Section (4) of Section 28 of the Electricity Act, 2003, read with Regulation 36 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024, seeking recovery of the outstanding Fees & Charges of Western Regional Load Despatch Centre from MPSEZ Utilities Limited. Western Regional Load Despatch Centre	27.05.2026	01.06.2026	Misc.
840	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	27.05.2026	01.06.2026	Misc.
839	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	27.05.2026	01.06.2026	Misc.
838	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	27.05.2026	01.06.2026	Misc.
837	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	25.05.2026	01.06.2026	Misc.
836	851/MP/2025 along with IA No.29/2026	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	27.05.2026	01.06.2026	Misc.
835	57/MP/2026	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation on account of Change in Law event, namely Notification dated 19.3.2025 issued by the Department of Mines, Government of Jharkhand, whereby the methodology of computation of Royalty applicable on coal procured for dispatches to Power/Regulated Sector has been changed, resulting in increase in cost of generation and supply of electricity to the Respondents. Adhunik Power and Natural Resources Limited	27.05.2026	01.06.2026	Misc.
834	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	27.05.2026	01.06.2026	Misc.
833	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	22.05.2026	01.06.2026	Misc.
832	1025/GT/2025, 19/GT/2026	Petition for truing up of 2019-24 tariff for Units I and II (4 MW) of the Tilaiya Hydel Power Station DVC	06.05.2026	01.06.2026	Generation
831	10/RP/2026 In 191/TT/2023	Petition seeking review of the Order dated 2.2.2026 in Petition No. 191/TT/2023. (On admission). PGCIL	27.05.2026	29.05.2026	Review
830	191/MP/2026 along with IA No.67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. JSL	27.05.2026	29.05.2026	Misc.
829	201/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and in terms of the directions issued by this Commission in Order dated 27.12.2023 passed in Petition No.94/MP/2021 for seeking compensation for the additional expenditure incurred for installation of Optical Ground Wire (OPGW) on the 400 kV D/C Kurukshetra-Malerkotla transmission line by replacing the existing earth wire under Change in Law provisions of the Transmission Service Agreement dated 2.1.2014. NRSS XXXI (B) Transmission Limited	27.05.2026	29.05.2026	Misc.
828	203/MP/2026	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Private Limited/ 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. BRTL	27.05.2026	29.05.2026	Misc.
827	242/MP/2026	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, and the relevant provisions of the Transmission Service Agreement dated 14.2.2025, seeking declaration of Force Majeure events and consequential/ancillary reliefs. LBPTL	27.05.2026	29.05.2026	Misc.
826	306/MP/2022 along with IA Nos. 20/2023, 85/2023, 16/2024, 79/2026 & 80/2026	Petition under Section 19 of the Electricity Act, 2003, read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020, inter alia, seeking punitive action against and revocation of the trading license of Kreate Energy (I) Pvt Ltd. UPCL	27.05.2026	29.05.2026	Misc.
825	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. WKTL	27.05.2026	29.05.2026	Misc.
824	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	25.05.2026	29.05.2026	Misc.
813	197/MP/2026	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 4.12.2020 (TSA) seeking extension of Scheduled Commercial Operation Date (SCOD) on account of Force Majeure/Change in Law events and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Sikar Transmission Limited. PSTL	25.05.2026	29.05.2026	Misc.
822	202/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of 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 seeking grant of a separate Transmission Licence to Dhule Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. DPTL	25.05.2026	29.05.2026	Licence (Transmission)
821	211/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of Scheduled Commencement of Supply Date and Financial Closure in terms of Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 30.04.2024, executed between HR Saraswati Energy Private Limited and NHPC Limited, on account of the delay in adoption of tariff and procurement approval by the Appropriate Commission, and also on account of delay in operationalisation of connectivity. and readiness of the transmission system by CTUIL, required for the evacuation of power from the Petitioner's project. HRSEPL	25.05.2026	29.05.2026	Misc.
820	213/TD/2026	Petition under Section 14 of Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category V Inter-state Trading License. OGPTPL	25.05.2026	29.05.2026	Licence
819	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 Commission in Petition No. 333/MP/2019. PNMTCL	25.05.2026	29.05.2026	Misc.
818	219/MP/2026	Petition under 63 and Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the TSA dated 02.11.2020, seeking condonation of time overrun and consequent extension of scheduled COD and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure and Change in Law events. PASTL	25.05.2026	29.05.2026	Misc.
817	229/MP/2026 along with IA No. 75/2026	Petition under Sections 79(1)(c) and 79(1)(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 seeking extension of time for the start date of connectivity and associated milestones on account of delays beyond the control of the Petitioner. Solarcraft Power India 4 Private Limited	25.05.2026	29.05.2026	Misc.
816	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. TWEL	25.05.2026	29.05.2026	Misc.
815	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 300 MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023. AEPL	25.05.2026	29.05.2026	Misc.
814	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	25.05.2026	29.05.2026	Misc.
813	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. . OSEL	25.05.2026	29.05.2026	Misc.
812	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. CSPDCL	25.05.2026	29.05.2026	Misc.
811	278/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	25.05.2026	29.05.2026	Misc.
810	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. JHPL	25.05.2026	29.05.2026	Misc.
809	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) and Anr	27.05.2026	29.05.2026	Misc.
808	1004/MP/2025 along with IA No. Dy. 181/2026, 20/MP/2026 along with IA No. 6/2026 & Dy. No. 180/2026	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. TPSL	25.05.2026	29.05.2026	Misc.
807	241/2026 in Diary No. 233/2026	Interlocutory Application under Regulation 26 read with Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking deferment / exemption from payment of filing fees. Essar Power Transmission Company Limited	25.05.2026	29.05.2026	Misc.
806	220/TL/2026, 236/AT/2026	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 with respect to Grant of Transmission License to South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	25.05.2026	27.05.2026	Misc.
805	228/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 50 MW Wind- Solar Hybrid Project having connectivity at Fatehgarh-lV ISTS Pooling Station until 28.02.2026 and consequent waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with this Commission’s Office Order dated 30.07.2025 and its addendum dated 14.01.2026 and Committee Recommendation Report dated 26.03.2026. AMPIN Energy Green Private Limited and Anr.	25.05.2026	27.05.2026	Misc.
804	194/MP/2024 along with IA No.46/2024	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD for the Transmission Line under the ‘Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part-A Phase-II’ due to delay in commissioning of the Transmission Line/Project on account of certain Force Majeure events under the Transmission Service Agreement dated 18.11.2022 between the Gadag II-A Transmission Ltd. and Central Transmission Utility of India Limited. Gadag-II A Transmission Limited	25.05.2026	27.05.2026	Misc.
804	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Limited	25.05.2026	27.05.2026	Misc.
803	179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 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	30.04.2026	27.05.2026	Misc.
802	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 (1980 MW). NTPC Limited	19.05.2026	27.05.2026	Generation
801	1026/GT/2025, 17/GT/2026	Petition for revision of tariff of Vallur Thermal Power Station (3x500 MW) for the period from 01.4.2019 to 31.3.2024 after truing up exercise. NTPC Tamil Nadu Energy Company Limited	06.05.2026	27.05.2026	Generation
800	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	25.05.2026	27.05.2026	Misc.
799	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	25.05.2026	27.05.2026	Misc.
798	215/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee. Lakadia Banaskantha Transco Limited	25.05.2026	27.05.2026	Misc.
797	233/AT/2026	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 (Round the Clock (RTC)) from ISTS- Connected Renewable Energy (RE) Power Projects in India under Tariff-based Competitive Bidding. SJVN Limited	25.05.2026	27.05.2026	Adoption
796	207/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee. WRSS XXI(A) Transco Limited	25.05.2026	27.05.2026	Misc.
795	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022, seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited and Anr.	25.05.2026	27.05.2026	Misc.
794	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	25.05.2026	27.05.2026	Misc.
793	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	22.05.2026	27.05.2026	Misc.
792	151/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 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 approval of intra-group transfer of shareholding of the Petitioner No.1, AMPIN Energy C&I Thirteen Private Limited (AMPIN C&I 13), from Petitioner No.2, AMPIN C&I Private Limited (AMPIN C&I), to Petitioner No.3, AMPIN Energy Utility Private Limited (AEUPL). AMPIN Energy C&I Thirteen Pvt. Ltd. (AMPIN C&I 13) and Ors.	22.05.2026	27.05.2026	Misc.
791	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 Renewable Energy Holding Four Limited, Adani Renewable Energy Park Rajasthan Limited, Adani Renewable Energy Holding Fifteen Limited	22.05.2026	26.05.2026	Misc.
790	24/RP/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	22.05.2026	26.05.2026	Review
789	341/GT/2025 along with I.A. No. 4 of 2026	Petition for the determination of the tariff for the period 2024-29, for the Meja Thermal Power Station. Meja Urja Nigam Private Limited	02.01.2026	26.05.2026	Generation
788	186/MP/2026 along with IA Nos. 62/2026 and 74/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	22.05.2026	26.05.2026	Misc.
787	30/MP/2026	Petition under Section 79(1)(f) and 79(1)(k) read with Section 62(6) of the Electricity Act, 2003 and Regulation 10(7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking refund of rebate wrongly deducted by Pragati Power Corporation Limited during refund of excess amount on account of downward revision of tariff. Tata Power Delhi Distribution Limited	19.02.2026	26.05.2026	Misc.
786	960/GT/2025, 18/GT/2026	Petition for truing up of 2019-24 tariff for NLCIL’s Thermal Power Station-II (Stage-I: 3x210 MW and Stage-II: 4x210 MW). NLC India Limited	06.05.2026	25.05.2026	Generation
785	994/GT/2025, 733//GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	06.05.2026	25.05.2026	Generation
784	940/GT/2025, 995/GT/2025	Petition for the truing of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW). NTPC Limited	06.05.2026	25.05.2026	Generation
783	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 Renewable Energy Holding Four Limited, Adani Renewable Energy Park Rajasthan Limited, Adani Renewable Energy Holding Fifteen Limited	19.05.2026	22.05.2026	Misc.
782	680/MP/2025 along with IA No. 11/2026	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. TNPDCL	19.05.2026	22.05.2026	Misc.
781	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 Regulations 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 10.9.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liability. Viento Renewables Private Limited	19.05.2026	21.05.2026	Misc.
780	20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022, challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited	19.05.2026	21.05.2026	Misc.
779	584/MP/2020 along with IA No.30/2022 and 116/2025	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Sale Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Ltd. (KSEBL). Jhabua Power Limited	19.05.2026	21.05.2026	Misc.
778	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter-alia seeking (i) reimbursement of SRLDC Fees and Charges (ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter-se the parties. Moxie Power Generation Limited	19.05.2026	21.05.2026	Misc.
777	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	19.05.2026	21.05.2026	Misc.
776	186/MP/2026 along with IA Nos. 62/2026 & (Dy.) 300/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	19.05.2026	21.05.2026	Misc.
775	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	19.05.2026	21.05.2026	Misc.
774	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	19.05.2026	21.05.2026	Misc.
773	227/MP/2026 along with IA No. 73/2026	Petition under Section 79 of the Electricity Act, 2003, seeking approval of Serentica Renewables India Private Limited’s applications dated 16.10.2025 submitted for change of source in terms of Regulation 9.3 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended from time to time and consequential relief thereto. Serentica Renewables India Private Limited	19.05.2026	21.05.2026	Misc.
772	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	19.05.2026	21.05.2026	Rev
771	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	19.05.2026	21.05.2026	Misc.
770	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	19.05.2026	21.05.2026	Misc.
769	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 & 10 ors.	12.05.2026	21.05.2026	Misc.
768	106/MP/2024	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 22.4.2007. Haryana Power Purchase Centre	14.05.2026	21.05.2026	Misc.
767	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	14.05.2026	21.05.2026	Misc.
766	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming 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 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	13.05.2026	19.05.2026	Misc.
765	60/MP/2026	Petition under Section 66 of the Electricity Act, 2003, read with Regulation 54 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. National Solar Energy Federation of India	13.05.2026	19.05.2026	Misc.
764	61/MP/2023	Petition under Sections 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. IL&FS Tamil Nadu Power Company Limited	13.05.2026	18.05.2026	Misc.
763	483/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 "Augmentation of Transformation Capacity at 400/220 kV Ludhiana (PG) Substation" in the Northern Region. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
762	1002/TT/2025	Petition for approval of tariff in respect of PTCUL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-Sate transmission of electricity as per the Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 2024-29 tariff period and the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Power Transmission Corporation of Uttarakhand Limited	14.05.2026	18.05.2026	Transmission
761	900/TT/2025	Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003, read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, seeking determination of tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period. Haryana Vidyut Prasaran Nigam Limited	14.05.2026	18.05.2026	Transmission
760	479/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Combined Assets under “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)”. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
759	29/TT/2026	Petition for approval under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/Systems conveying electricity to other States. Maharashtra State Electricity Transmission Company Limited	14.05.2026	18.05.2026	Transmission
758	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	14.05.2026	18.05.2026	Misc.
757	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of 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	13.05.2026	18.05.2026	Misc.
756	156/MP/2026	Petition for approval for determination of lignite input price for the 2024-29 in respect of Barsingsar Mines as per CERC (Terms and Conditions of Tariff) Regulations 2024. NLC India Limited	13.05.2026	18.05.2026	Misc.
755	53/MP/2026	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. Eden Renewable Alma Private Limited	14.05.2026	18.05.2026	Misc.
754	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 and Ors.	12.05.2026	18.05.2026	Misc.
753	96/MP/2026	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. ReNew Solar Power Private Limited and Ors.	12.05.2026	18.05.2026	Misc.
752	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.	12.05.2026	18.05.2026	Misc.
751	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 Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private	12.05.2026	18.05.2026	Misc.
750	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	13.05.2026	18.05.2026	Misc.
749	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	12.05.2026	18.05.2026	Misc.
748	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Eleven Limited	12.05.2026	18.05.2026	Misc.
747	172/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW capacity awarded for assured Peak Supply of 4800 MWh (1200 MW × 4 Hrs.) from ISTS-connected Renewable Energy Power Projects (SECI-FDRE-VII) 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	13.05.2026	18.05.2026	Misc.
746	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	13.05.2026	18.05.2026	Misc.
745	123/MP/2026 along with IA No. 39/2026	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 harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	13.05.2026	18.05.2026	Misc.
744	67/MP/2026	Petition under Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with Regulations 111, 112, 113 and 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking recovery of capacity charges for the period of non-availability of fuel for reasons beyond the control of the Petitioner and relaxation of operating norms for the 726.6 (2 x 363.3) MW combined cycle gas based power Palatana project of ONGC Tripura Power Company Limited for the control period 1.4.2019 to 31.3.2024. ONGC Tripura Power Company Limited	13.05.2026	18.05.2026	Misc.
743	24/MP/2026	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions and initiation of appropriate action against the Respondent for noncompliance of the directions in Order dated 07.01.2024 passed by this Hon’ble Commission in Petition No. 206/MP/2021. NTPC Green Energy Limited	13.05.2026	18.05.2026	Misc.
742	177/MP/2024 along with IA No. 43/2024	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent, SLDC in computing the Deviation and Settlement Mechanism charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022 and Respondent’s failure to rectify the same. Tadas Wind Energy Private Limited	14.05.2026	18.05.2026	Misc.
741	146/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)- connected Solar PV Power Projects with 600 MW/ 3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	13.05.2026	18.05.2026	Misc.
740	25/MP/2026	Petition under Sections 79(1) of the Electricity Act, 2003 and the CERC Conduct of Business Regulations, 2023, for seeking relief of under-recovery of fixed charges for NTPC’s gas-based stations. NTPC Limited	13.05.2026	18.05.2026	Misc.
739	247/MP/2024 along with IA No. 22/2025	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	13.05.2026	18.05.2026	Misc.
738	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 Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited	13.05.2026	18.05.2026	Misc.
737	173/MP/2026	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 read with Articles 10 and 11 of the Power Usage Agreements/ Supplementary PUAs seeking compensation on account of issuance of GST Notifications by the Government of India and treating the same as Change in Law for 510 MW Solar Photovoltaic (PV) Power Station (Tranche III) under CPSU Scheme Phase II, pursuant to liberty granted by the Commission vide Order dated 31.12.2025. NLC India Limited	13.05.2026	18.05.2026	Misc.
736	199/MP/2026	Petition seeking approval under Section 17(3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of IDBI Trusteeship Services Limited – Respondent No.2, as a Security Trustee and for creation of security interest by way of hypothecation over the assets of Petitioner and pledge of 51% equity share capital of the Petitioner held by the promoter in the favour of the IDBI Trusteeship Limited – Respondent No. 2 acting on behalf of and for the benefit of the lenders- Respondent Nos. 3 to 5 (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), pursuant to the Facility Agreement dated 20.03.2026, the Security Trustee Agreement dated 20.03.2026, the unattested Deed of Hypothecation dated 20.03.2026 and Agreement for Pledge of Share dated 20.03.2026, Sponsor’s Undertaking dated 20.03.2026 and other financing agreements, for the development of the Transmission Project. Raghanesda RE Transmission Limited	13.05.2026	18.05.2026	Misc.
735	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	13.05.2026	18.05.2026	Misc.
734	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	13.05.2026	18.05.2026	Misc.
733	211/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of Scheduled Commencement of Supply Date and Financial Closure in terms of Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 30.04.2024, executed between HR Saraswati Energy Private Limited and NHPC Limited, on account of the delay in adoption of tariff and procurement approval by the Appropriate Commission, and also on account of delay in operationalisation of connectivity. and readiness of the transmission system by CTUIL, required for the evacuation of power from the Petitioner's project. HR Saraswati Energy Private Limited	12.05.2026	18.05.2026	Misc.
732	208/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreement dated 3.6.2021 seeking declaration of the Working Group Report, 2022 as a Change in Law Event and consequential determination of quantum and mechanism of compensation on account of change in law event. NTPC Renewable Energy Limited	12.05.2026	18.05.2026	Misc.
731	169/MP/2024 along with IA No.39/2024	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 (Bidding Guidelines) and Articles 4 and 13 of the Power Purchase Agreement dated 29.8.2022 executed between ReNew Naveen Urja Private Limited and Solar Energy Corporation of India Limited. ReNew Naveen Urja Private Limited	12.05.2026	18.05.2026	Misc.
730	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	13.05.2026	18.05.2026	Misc.
729	54/MP/2026	Petition under Section 79(1)(a), 79(1 )(b) and 79(1 )(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	14.05.2026	18.05.2026	Misc.
728	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	12.05.2026	18.05.2026	Misc.
727	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	12.05.2026	18.05.2026	Misc.
726	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	12.05.2026	18.05.2026	Misc.
725	319/MP/2022 along with IA No. 63/2022	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 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 considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	12.05.2026	18.05.2026	Misc.
724	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	12.05.2026	18.05.2026	Misc.
723	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	12.05.2026	18.05.2026	Misc.
722	212/MP/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 03.05.2024, inter alia, seeking extension of the Scheduled Commencement of Supply Date due to the delay in the operationalisation of the ISTS network and on account of force majeure events, along with consequential reliefs. Tata Power Renewable Energy Limited	12.05.2026	18.05.2026	Misc.
721	177/MP/2026	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. TP Saurya Limited	12.05.2026	18.05.2026	Misc.
720	101/MP/2010 (On Remand)	Petition under Regulation 12 “Power to remove difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	12.05.2026	18.05.2026	Misc.
719	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	12.05.2026	18.05.2026	Misc.
718	966/TT/2025	Petition for the determination of tariff / Annual Transmission Charges of the 41 Nos. of inter-State transmission lines / system connecting two states (40 ISTS lines between Telangana and Andhra Pradesh and 1 ISTS line between Telangana and Karnataka) for the transmission lines / system owned by the TGTRANSCO for the FY 2024-25 to FY 2028-29 as per the Commission’s order dated 5.9.2018 in Petition No. 7/SM/2017. Transmission Corporation of Telangana Limited	14.05.2026	18.05.2026	Transmission
717	867/TT/2025	Petition for the determination of tariff of the inter-State transmission lines connecting two states for APTRANSCO-owned transmission lines for the 2024-25 to 2028-29 tariff period for inclusion in POC Mechanism in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Transmission Corporation of Andhra Pradesh Limited	14.05.2026	18.05.2026	Transmission
716	515/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Assets under “400 kV Kahalgaon Transmission System” in the Eastern Region. Power Grid Corporation of India	14.05.2026	18.05.2026	Transmission
715	355/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset in “Eastern Region Strengthening Scheme IX Project” in the Eastern Region. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
714	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	14.05.2026	18.05.2026	Transmission
713	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	14.05.2026	18.05.2026	Misc.
712	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	13.05.2026	18.05.2026	Misc.
711	109/MP/2026 along with IA (Diary) No.316/2026	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 route. Ayana Renewable Power Private Limited and Anr.	13.05.2026	18.05.2026	Misc.
710	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 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. 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. ReNew Surya Vihaan Private Limited	13.05.2026	18.05.2026	Misc.
709	98/MP/2026 along with IA Nos. 21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	13.05.2026	18.05.2026	Misc.
708	85/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking modification in Green Energy Contracts in line with the Ministry of Power’s notification and modifications in trading timelines for monthly Term Ahead Contracts (TAM, GTAM and HPTAM) in line with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Hindustan Power Exchange Limited	13.05.2026	18.05.2026	Misc.
707	62/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 06.01.2023 between the Petitioner i.e. Adani Green Energy Twenty Six A Limited, and Solar Energy Corporation of India Ltd., seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 50 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Ltd.	13.05.2026	18.05.2026	Misc.
706	61/MP/2026	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements dated 14.07.2022 & 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	13.05.2026	18.05.2026	Misc.
705	42/MP/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 14.08.2024, seeking quashing of the letters dated 07.08.2025 and 25.08.2025 issued by MSEDCL and NTPC respectively, and grant of an unconditional extension of the SCSD till 22.9.2026 without imposition of any financial liability, including additional transmission charges. ACME Renewtech Private Limited and Anr.	13.05.2026	18.05.2026	Misc.
704	40/MP/2026	Petition under section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (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 regulation 111 to 113 & 115 of CERC (Conduct of Business) Regulations, 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020, Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 dated 27.01.2023 and detailed procedure and to exclude the quantum of power flow in STU network. Power Company of Karnataka Limited	13.05.2026	18.05.2026	Misc.
703	1000/GT/2025, 955/GT/2025	Petition for truing up of 2019-24 tariff for Maithon Hydel Power Station, Unit-I to III (63.20 MW). DVC	27.04.2026	15.05.2026	Generation
702	896/GT/2025, 899/GT/2025	Petition for truing up of 2019-24 tariff for Panchet Hydel Power Station, Unit-I & II (80 MW). DVC	27.04.2026	15.05.2026	Generation
701	200/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for the 50 MW and 350 MW Solar Power Plants connected to the inter-State Transmission System (ISTS) linked with Setting up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 03.08.2017 of the Central Government, as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited	12.05.2026	15.05.2026	Adoption
700	178/MP/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for Infirm Power Injection) and Regulation 57 of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/extension of the time prescribed for filing the present Petition. JSW Renew Energy Limited	12.05.2026	15.05.2026	Misc.
699	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	06.05.2026	15.05.2026	Misc.
698	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	12.05.2026	15.05.2026	Misc.
697	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	12.05.2026	15.05.2026	Misc.
696	86/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 28.3.2023 executed between the Petitioner and Central Transmission Utility of India Limited, seeking extension of scheduled COD on account of occurrence of Force Majeures events, additional expenditure incurred on account of Change in Law events and change in scope of work, amongst other reliefs. Khavda II-A Transmission Limited	12.05.2026	15.05.2026	Misc.
695	65/MP/2020, 618/MP/2020	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorized deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited, APPCC and 5 others	06.05.2026	11.05.2026	Misc.
694	195/TL/2026	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 KPS3 Transmission Limited. POWERGRID KPS3 Transmission Limited	06.05.2026	11.05.2026	Licence (Transmission)
693	87/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) and Section 19 of 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, inter alia, seeking a direction seeking a direction to the Respondent to pay the outstanding amount of Rs. 11,22,05,158 to the Petitioner against the power supplied by the Petitioner to the Respondent. DB Power Limited	06.05.2026	11.05.2026	Misc.
692	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	29.04.2026	11.05.2026	Misc.
691	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	06.05.2026	11.05.2026	Misc.
690	153/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 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 and relaxation in the norms of Normative Plant Availability Factor (NAPAF) in terms of Regulation 70(A)(a) as read with Regulation 102 (Power to Relax) and Regulation 103 (Power to remove difficulty) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 in respect of the Agartala Gas Based Power Station. NEEPCO	06.05.2026	11.05.2026	Misc.
689	154/MP/2026	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 effectiveness of 100 MW Connectivity at Koppal-II from 31.12.2025 to 31.12.2026 Ayana Renewable Power Private Limited	06.05.2026	11.05.2026	Misc.
688	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 Ltd	27.04.2026	11.05.2026	Generation
687	49/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 Teesta Low Dam-IV Power Station (160 MW). NHPC	27.04.2026	11.05.2026	Generation
686	(Dy.) No. 280/2026 along with IA (Dy.) No. 290/2026	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. Rajasthan Solarpark Development Company Limited	06.05.2026	11.05.2026	Misc.
685	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 the line length and date of commercial operation (COD) in respect of Asset-XXIV as declared by APTRANSCO. Karnataka Power Transmission Corporation Limited	30.04.2026	11.05.2026	Review
684	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	30.04.2026	11.05.2026	Review
683	188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA (Dy. No.) 220/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5 of the Power Purchase Agreement dated 1.5.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays. JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited	06.05.2026	11.05.2026	Misc.
682	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	06.05.2026	11.05.2026	Misc.
681	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	06.05.2026	11.05.2026	Misc.
680	265/MP/2022 along with IA No.63/2023, 94/MP/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Ltd., Kreate Energy (I) Private Limited	06.05.2026	11.05.2026	Misc.
679	196/TD/2026	Application under Section 14 read with Section 15 of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading License. Carbon Resources Private Limited	06.05.2026	11.05.2026	Licence
678	282/MP/2021 along with IA No.61/2022, 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	06.05.2026	11.05.2026	Misc.
677	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	06.05.2026	11.05.2026	Misc.
676	147/MP/2026	Petition under Section 17(3) and 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 Security Trustee for the purpose of holding the securities on behalf and for benefit of the Lender in terms of the Security Trustee Agreement dated 25.9.2025 (including its Assignees, Transferees, Novates) in respect of the Petitioner’s Transmission Project. Solapur Transmission Limited	06.05.2026	11.05.2026	Misc.
675	155/MP/2026 along with IA (Diary) No. 254/2026	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 and Article 12 of the Power Purchase Agreement dated 19.7.2021 entered between the Petitioner and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to the occurrence of Change in Law events. AMPIN Energy Green Eight Private Limited	06.05.2026	11.05.2026	Misc.
674	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	06.05.2026	11.05.2026	Misc.
673	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for period of 40 years seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	06.05.2026	11.05.2026	Adoption
672	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	06.05.2026	11.05.2026	Misc.
671	367/GT/2024	Petition for determination of tariff on installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (1000 MW) in compliance with Revised Emission Standards. NTPC Limited	27.04.2026	11.05.2026	Generation
670	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing-up exercise. NTPC Limited	27.05.2026	11.05.2026	Generation
669	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	29.04.2026	07.05.2026	Review
668	171/MP/2026	Petition Under Section 79 (1) (f) and 142 of the Electricity Act, 2003, read with regulation 76 of the CERC (terms and conditions of tariff) Regulations, 2024, seeking necessary directions and appropriate action against the Respondent for non-compliance with statutory and Regulatory obligations. NHPC Limited	30.04.2026	07.05.2026	Misc.
667	5/RP/2026 in 128/GT/2024	Petition for review of order dated 26.12.2025 in Petition No. 128/GT/2024 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Limited	29.04.2026	07.05.2026	Review
666	370/GT/2025 along with I.A. No.37/2026	Petition for determination of tariff for the 2024-29 period for the Ghatampur Thermal Power Station (3x660 MW) from COD of Unit-I (i.e., 12.12.2024) till 31.3.2029. Neyveli Uttar Pradesh Power Limited	27.04.2026	07.05.2026	Generation
665	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	27.04.2026	07.05.2026	Misc.
664	939/MP/2025	Petition for determination of input price of coal supplied from Talabira Mines for the period 2024-29 under CERC (Terms and Conditions of Tariff) Regulations 2024 NLC India Limited	27.04.2026	07.05.2026	Misc.
663	1006/GT/2025, 1012/GT/2025	Petition for truing up of the tariff for Feroze Gandhi Unchahar Thermal Station Stage-II (420 MW) for the period 2019-24. NTPC Limited	24.04.2026	07.05.2026	Generation
662	1013/GT/2025, 947/GT/2025	Petition for truing up tariff of Koldam Hydroelectric Power Project (4x200 MW), for the period 2019-24. NTPC Limited	24.04.2026	07.05.2026	Generation
661	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	30.04.2026	06.05.2026	Review
660	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	29.04.2026	06.05.2026	Misc.
659	2/RP/2026	Petition for review of the Order dated 28.11.2024 in Petition No. 446/GT/2020 for determination of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) for the period 2019-24 NTPC	29.04.2026	06.05.2026	Review
658	3/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 36(3)(d) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of the insurance expenses for the 2024-29 tariff period. Powergrid Corporation of India Limited	29.04.2026	05.05.2026	Misc.
657	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.	30.04.2026	05.05.2026	Misc.
656	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) 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 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations 2020 and Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talchar Stage-1 of NTPC with effect form 1.11.2020. GRIDCO Limited	29.04.2026	05.05.2026	Misc.
655	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, for seeking review of the order dated 19.7.2025 in Petition No. 45/TT/2023. Power Grid Corporation of India Limited	30.04.2026	05.05.2026	Review
654	2/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 99 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of CTUIL expenses for FY 2024-25. Power Grid Corporation of India Limited	29.04.2026	05.05.2026	Misc.
653	Corrigendum to 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	16.04.2026	05.05.2026	Misc.
652	3/RP/2026 in 254/MP/2023	Review of the order dated 26.11.2025 in Petition No. 254/MP/2023 in the matter of the Tala Hydroelectric Project Eastern Region, East-North Inter-Connector and Northern Region Transmission System. Powerlinks Transmission Limited	30.04.2026	05.05.2026	Review
651	188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA (Dy. No.) 220/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5 of the Power Purchase Agreement dated 1.5.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays. JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited	30.04.2026	04.05.2026	Misc.
650	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	30.04.2026	04.05.2026	Misc.
649	782/MP/2025, 833/MP/2025, 817/MP/2025, 319/MP/2023	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, NTPC Green Energy Limited	29.04.2026	04.05.2026	Misc.
648	Corrigendum to 16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	16.04.2026	04.05.2026	Misc.
647	194/MP/2026 along with IA (Diary) No. 167/2026	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking inclusion of Pumped Storage Projects as an eligible seller category for participation in the High Price Day Ahead Market. Greenko AP01 IREP Pvt. Limited	30.04.2026	04.05.2026	Misc.
646	176/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, seeking an extension of the Scheduled Commercial Operation Date (SCOD) of the Petitioner's 50 MW Solar Power Project in Gujarat for the purpose of retaining eligibility for Waiver of ISTS Charges. Avaada Inclean Private Limited	30.04.2026	04.05.2026	Misc.
645	170/MP/2026	Petition under Sections 17(3) & 17(4) of 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. Fatehgarh Bhadla Transmission Limited	30.04.2026	04.05.2026	Misc.
644	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	29.04.2026	04.05.2026	Misc.
643	409/MP/2024 along with IA No. 30/2026	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 18.01.2024 passed by this Commission in Petition No. 27/MP/2022. SEIL Energy India Limited	27.04.2026	04.05.2026	Misc.
642	103/MP/2026 along with IA No.28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	30.04.2026	04.05.2026	Misc.
641	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	30.04.2026	04.05.2026	Misc.
640	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	29.04.2026	04.05.2026	Misc.
639	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	29.04.2026	04.05.2026	Misc.
638	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	29.04.2026	04.05.2026	Misc.
637	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	29.04.2026	04.05.2026	Misc.
636	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	27.04.2026	04.05.2026	Misc.
635	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 Limited 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	29.04.2026	04.05.2026	Misc.
634	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	29.04.2026	04.05.2026	Misc.
633	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 (ACME) and Ors	24.04.2026	04.05.2026	Misc.
632	294/MP/2023	Petition under Regulation 4(1) of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020. Powergrid Corporation of India Limited	29.04.2026	04.05.2026	Misc.
631	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	29.04.2026	04.05.2026	Misc.
630	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	29.04.2026	04.05.2026	Misc.
629	185/TD/2026	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. REMC Limited	29.04.2026	04.05.2026	Misc.
628	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 8 MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	24.04.2026	04.05.2026	Misc.
627	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2 (2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	29.04.2026	04.05.2026	Misc.
626	74/GT/2017 (on remand from APTEL)	Petition for approval of tariff of MTPS Stage-II (2x195 MW) from anticipated COD of Unit-1 to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited	24.04.2026	04.05.2026	Generation
625	65/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the 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 NER Expansion Transmission Limited	27.04.2026	04.05.2026	Misc.
624	45/MP/2026 along with IA Nos. 13/2026 & 36/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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. Renew Urja Shachar Pvt. Ltd.	29.04.2026	04.05.2026	Misc.
623	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 Company Ltd.	29.04.2026	04.05.2026	Review
622	107/MP/2026 along with IA No. 24/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve PRPL application dated 08.12.2025 submitted for change of source in terms of Regulation 9.3 of the GNA Regulations. Percentum Renewables Private Limited	29.04.2026	04.05.2026	Misc.
621	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	27.04.2026	04.05.2026	review
620	7/RP/2025	Petition for review of the Order dated 23.3.2025 in Petition No. 346/GT/2023 in the matter of 10 MW Solar Photo Voltaic Power Project at Koderma Thermal Power Station, Koderma, Jharkhand. DVC	29.04.2026	04.05.2026	review
619	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	30.04.2026	04.05.2026	Review
618	1/RP/2026 in 3/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order XLVII Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking review of the order dated 12.11.2025 in Petition No. 3/TT/2023. Power Grid Corporation of India Limited	30.04.2026	04.05.2026	Review
617	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	30.04.2026	04.05.2026	Misc.
616	25/RP/2025 along with IA No. 135 of 2025, 9/RP/2024 along with IA Nos. 19/2025 and 134/2025	Madhya Pradesh Power Management Company Limited, Khargone Transmission Limited	30.04.2026	04.05.2026	Review
615	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	30.04.2026	04.05.2026	Review
614	168/MP/2026, 169/MP/2026, 187/MP/2026, 193/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 288 MW Wind Project at Koppal for the purpose of extension in waiver from payment of Inter-State Transmission System Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.7.2025, Committee’s Report dated 23.1.2026 and Addendum dated 14.1.2026. Tata Power Renewable Energy Limited	30.04.2026	04.05.2026	Misc.
613	186/MP/2026 along with IA Nos. 62/2026 & 63/2026	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 Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	29.04.2026	04.05.2026	Misc.
612	318/MP/2023	Petition for approval of "Change in Law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	27.04.2026	04.05.2026	Misc.
611	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	27.04.2026	04.05.2026	Misc.
610	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003. Aurum Renewable Energy Limited, KVK Energy Ventures Pvt. Ltd., Diwakar Solar Projects Limited	24.04.2026	04.05.2026	Misc.
609	1014/MP/2025 alongwith IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited & Anr.	29.04.2026	03.05.2026	Misc.
608	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) and Anr.	29.04.2026	03.05.2026	Misc.
607	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. Sarda Energy & Mineral Limited	27.04.2026	03.05.2026	Misc.
606	179/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW wind power projects (Tranche-XIX) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India, as amended from time to time and interpreted and modified by the Central Government vide communications/ notifications. Solar Energy Corporation of India Limited	29.04.2026	03.05.2026	Adoption
605	55/MP/2026 along with IA No. 60/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	29.04.2026	03.05.2026	Misc.
604	354/TT/2025	Petition for 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 the truing-up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for the Transmission System maintained and operated by Essar Transco Limited. Essar Transco Limited	22.04.2026	28.04.2026	Transmission
603	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	22.04.2026	28.04.2026	Transmission
602	207/TT/2024	Petition for approval under Sections 61, 62, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing-up of the tariff from the COD to FY 2018-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the determination of the tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Srinagar- Srinagar PH Line (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarakhand Limited	22.04.2026	28.04.2026	Transmission
601	172/TT/2018	Petition for approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of Transmission Tariff from COD to 31.03.2019 for four nos. assets under Transmission System Associated with "Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part A” in Northern Region & Southern Region Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
600	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the truing up of the transmission tariff for the 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 period for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
599	IA No. 23/2026 in 320/TT/2023	Application for bringing on record subsequent developments in Petition No. 320/TT/2023, under Regulation 26 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Damodar Valley Corporation	22.04.2026	28.04.2026	Misc.
598	492/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-1: 400 kV Raipur- Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link” in the Western Region. Power Grid Corporation of India Limited	24.04.2026	28.04.2026	Transmission
597	127/TT/2014 (On Remand)	Petition for determination of the transmission tariff from the COD to 31.3.2019 for “LILO of both circuits of Tuticorin JV - Madurai 400 kV DIC (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A” in the Southern Region. Powergrid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
596	839/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 “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
595	732/TT/2025, 510/TT/2025, 399/TT/2025	Petition for the determination of the transmission tariff for the 2024-29 tariff period for the asset (4 Nos.) under “Strengthening of OPGW network within the Eastern Region Grid and Connectivity with other regions” in the Eastern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
594	591/TT/2025, 925/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the “Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at the Gazuwaka under CTP Augmentation” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
593	562/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 for the determination of the transmission tariff from the COD to 31.3.2029 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the transmission asset under “Implementation of 2 Nos. 220 kV line bays at 400/220 kV Panchkula (Barwala) (PG) Substation for interconnection with 220 kV Dera Bassi (PSTCL) Substation”. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
592	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	22.04.2026	28.04.2026	Transmission
591	445/TT/2024	Petition for claiming the Yearly Transmission Charges for 12 Nos. of 220 kV 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	22.04.2026	28.04.2026	Transmission
590	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	22.04.2026	28.04.2026	Transmission
589	4/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking recovery of the outstanding transmission charges from Respondent No.1-MPZES Utilities Limited. Central Transmission Utility of India Limited	22.04.2026	28.04.2026	Misc.
588	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 7.5.2022 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 9.6.2022 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 Ltd.	24.04.2026	28.04.2026	Misc.
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 Private Limited and 4 Ors.	24.04.2026	28.04.2026	Misc.
586	178/MP/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for Infirm Power Injection) and Regulation 57 Of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 Of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023, seeking relaxation/extension of the time prescribed for filing the present Petition. JSW Renew Energy Limited	22.04.2026	28.04.2026	Misc.
585	131/TL/2026, 132/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Morena-I SEZ Transmission Limited. Morena-I SEZ Transmission Limited	24.04.2026	28.04.2026	Licence (Transmission)
584	120/AT/2026, 121/TL/2026	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). SR and ER Power Transmission Limited	24.04.2026	28.04.2026	Adoption
583	46/MP/2018 (on remand from APTEL)	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the CERC (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	24.04.2026	28.04.2026	Misc.
582	34/MP/2018, 47/MP/2018, 52/MP/2018, 13/MP/2018, 211/MP/2018, 232/MP/2017, 233/MP/2017	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 29.4.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power Jupiter Private Limited, Azure Power Thirty Six Private Limited, ACME Mahbubnagar Solar Energy Private Limited, ACME Yamunanagar Solar Power Private Limited	24.04.2026	28.04.2026	Misc.
581	18/RP/2015 (On Remand), 130/GT/2016 (On Remand)	Petition seeking review of Order dated 10.7.2015 in Petition No. 197/GT/2013 - NLC Barsingsar Thermal Power Station BTPS 2x125 MW - Truing up Petition seeking revision of fixed charges considering the impact of actual expenditure incurred during the period from COD to 31.03.2014 under Tariff regulations 2009. NLCIL	24.04.2026	28.04.2026	Review
580	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka. AMPIN Energy Utility Private Limited	22.04.2026	28.04.2026	Misc.
579	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	17.04.2026	28.04.2026	Misc.
578	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	17.04.2026	28.04.2026	Misc.
577	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Brawadih mine for tariff period from 2024-29 NTPC	16.04.2026	28.04.2026	Misc.
576	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 Corrigendum Date:- 05.05.2026	16.04.2026	27.04.2026	Misc.
575	659/TT/2025, 519/TT/2025, 883/TT/2025 and 529/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Combined Assets under “System Strengthening-XXIII” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
574	633/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 Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project in the Northern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
573	915/TT/2025, 914/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 the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Assets-1 to 5 and Asset-7 and the determination cum truing-up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Asset-6A under “Transmission System associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
572	256/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 determination cum 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 assets under North Eastern Region Strengthening Scheme XII. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
571	304/MP/2013, 312/MP/2013, 313/MP/2013, 16/MP/2014	Petition under section 79(1)(b) read with section 79(1) (f) of the Electricity Act, 2003 for adjustment of Generation tariff and other consequential reliefs. Godawari Green Energy Limited	24.04.2026	27.04.2026	Misc.
570	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	24.04.2026	27.04.2026	Misc.
569	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	24.04.2026	27.04.2026	Misc.
568	149/MP/2026 along with IA No. 45/2026	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 lnter-State Transmission System) Regulations, 2022 and 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 Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	24.04.2026	27.04.2026	Misc.
567	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	17.04.2026	27.04.2026	Misc.
566	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 Limited	17.04.2026	27.04.2026	Misc.
565	91/MP/2024 along with I.A. No. 60/2025	Petition under Section 79 of the Electricity Act, 2003 for an in-principle approval of certain events as events of Change in Law and 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 & Ors.	17.04.2026	27.04.2026	Misc.
564	101/MP/2010 (On Remand)	Petition under Regulation 12 “Power to Remove Difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	17.04.2026	27.04.2026	Misc.
563	1020/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation13 (1a) of CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019 for revision of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.3.2024 after the truing up exercise NTPC	16.04.2026	27.04.2026	Misc.
562	974/MP/2025 along with IA No. 8/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission). NLCIL	16.04.2026	27.04.2026	Misc.
561	881/TT/2025, 882/TT/2025, 664/TT/2025, 913/TT/2025, 743/TT/2025 and 766/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for 03 nos. assets under “Augmentation of Transformation Capacity” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
560	767/TT/2025, 380/TT/2024, 398/TT/2024, and 746/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 and determination of the transmission tariff for the 2024-29 tariff period for the Asset: Replacement of 1x250 MVA, 400/220 kV ICT at 765/400/220 kV Moga (PG) Sub-station with 1x150 MVA, 400/220 kV ICT along with associated works at 220 kV level under “Replacement of 1x250 MVA, 400/220 kV ICT along with associated works at 220 kV level. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
559	573/TT/2025, 876/TT/2025, 665/TT/2025, 660/TT/2025 and 744/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the Transmission System associated with Auraiya Gas Power Project in the Northern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
558	75/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited (HCSPL) & Ors	17.04.2026	21.04.2026	Misc.
557	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. KEIPL	17.04.2026	21.04.2026	Misc.
556	113/MP/2026	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. TPSL	17.04.2026	21.04.2026	Misc.
555	128/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Ltd. and Tamil Nadu Power Distribution Corporation Ltd. (erstwhile TANGEDCO) read with back-to-back Power Sale Agreement dated 01.03.2022 between GMR Warora Energy Limited and GMR Energy Trading Limited challenging TNPD’L's unlawful and unwarranted dispute to Supplementary Bull dated 13.03.2025 raised by GWEL/GETL claiming compensation towards the additional cost incurred for procurement of As-Is-Where-Is-Basis Coal/RCR Coal and Washery Coal as alternate coal to meet the shortfall in supply of coal (which has already been held to qualify as a Change in Law). GWEL	17.04.2026	21.04.2026	Misc.
554	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. KNTL	17.04.2026	21.04.2026	Misc.
553	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	17.04.2026	20.04.2026	Misc.
552	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	17.04.2026	20.04.2026	Misc.
551	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Article 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	17.04.2026	20.04.2026	Misc.
550	680/MP/2025 along with IA No. 11/2026	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	16.04.2026	20.04.2026	Misc.
549	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.	17.04.2026	20.04.2026	Misc.
548	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, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	16.04.2026	20.04.2026	Misc.
547	150/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking Change in Law compensation on account of imposition of 20% Agriculture Infrastructure and Development Cess on import of solar modules vide Customs Notification No. 06/2025- Customs dated 01.02.2025 with effect from 01.02.2025, in terms of Article 12 of the Power Purchase Agreement dated 28.11.2023 between Eden Renewables Alma Private Limited and Solar Energy Corporation of India Limited along with carrying cost on compound interest basis. Eden Renewable Alma Private Limited	17.04.2026	20.04.2026	Misc.
546	146/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)-connected Solar PV Power Projects with 600 MW/ 3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	16.04.2026	20.04.2026	Adoption
545	141/MP/2026	Petition under Regulations 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, for the grant of a Renewable Energy Certificate. Power Company of Karnataka Limited	17.04.2026	20.04.2026	Misc.
544	112/MP/2026	Petition under 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 along with relevant articles of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner herein with Solar Energy Corporation of India Limited, invoking the Regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing the change in law claims referred in the present Petition in relation to its 160 MW blended Wind Power Project in the State of Karnataka and pass consequential order(s). Vena Energy Vidyuth Private Limited	16.04.2026	20.04.2026	Misc.
543	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	16.04.2026	20.04.2026	Review
542	94/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of additional capacity of 1150 MW Firm & Despatchable Power under “Greenshoe Option” from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	16.04.2026	20.04.2026	Adoption
541	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs. 8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty-Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. Chhattisgarh State Power Distribution Company Limited	17.04.2026	20.04.2026	Misc.
540	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr. Corrigendum Date:- 04.05.2026	16.04.2026	20.04.2026	Misc.
539	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	17.04.2026	20.04.2026	Misc.
538	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	17.04.2026	20.04.2026	Misc.
537	912/MP/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. KSKMPCL	16.04.2026	20.04.2026	Misc.
536	432/MP/2019 along with IA No. 82/2023 & 111/2025	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 default of Procurers. Sasan Power Limited	16.04.2026	20.04.2026	Misc.
535	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 (Formerly known as SBE Renewables Sixteen Projects Private Limited) and Solar 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	16.04.2026	20.04.2026	Misc.
534	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 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	16.04.2026	20.04.2026	Misc.
533	251/GT/2017 (on remand)	Petition for determination of tariff for the 2x600 MW thermal power plant set up by Udupi Power Corporation Limited in Udupi Taluk, Udupi district, Karnataka for the period 1.4.2014 to 31.3.2019. Udupi Power Corporation Limited	16.04.2026	20.04.2026	Generation
532	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	16.04.2026	20.04.2026	Misc.
531	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SGPL	16.04.2026	20.04.2026	Misc.
530	133/TL/2026, 134/AT/2026	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 Bellary Davanagere Power Transmission Limited. Bellary Davanagere Power Transmission Limited	16.04.2026	20.04.2026	Licence (Transmission)
529	110/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking determination of Cost-Sharing and Tariff for 400 kV Bays at Jam Khambhaliya Sub-station utilised for ISTS purposes. Reliance Industries Limited	16.04.2026	20.04.2026	Misc.
528	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. SPGL	16.04.2026	20.04.2026	Generation
527	431/MP/2024 with I.A. 57/2026	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. APL	16.04.2026	20.04.2026	Misc.
526	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	16.04.2026	20.04.2026	Misc.
525	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for Review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the Conduct of Business Regulations for correction, rectification and clarification of Order dated 12.03.2025 of the Central Electricity Regulatory Commission in Petition No. 141/MP/2016 filed by Coastal Gujarat Power Limited/Tata Power Company Limited. GUVNL	17.04.2026	20.04.2026	Review
524	4/RP/2026 alongwith I.A. Nos. 32/2026, 33/2026 and 47/2026, 7/RP/2026 alongwith I.A. Nos. 48/2026, 49/2026 and 50/2026, 8/RP/2026 alongwith I.A. Nos. 51/2026, 52/2026 and 53/2026	Petition seeking review of the order dated 19.11.2025 in Petition No. 426/TL/2024 (Interlocutory applications for condonation of delay interim reliefs and urgent listing) Kutch Copper Limited , Mundra Petrochem Limited , MPSEZ Utilities Limited	16.04.2026	20.04.2026	Review
523	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	17.04.2026	20.04.2026	Misc.
522	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under, Consultancy Agreement dated 01.03.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 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 2.1.2018 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Power Private Limited	17.04.2026	20.04.2026	Misc.
521	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	16.04.2026	20.04.2026	Misc.
520	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	16.04.2026	20.04.2026	Misc.
519	239/MP/2023	Petition under Section 11(2), 79(1)(b) read with Section 79(1)(f) and Section 79(1)(k) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 26.02.2014 with regard to compensation for the adverse financial impact suffered on account of the directions issued under Section 11(1) of the Act. KSK Mahanadi Power Company Limited	16.04.2026	20.04.2026	Misc.
518	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.	16.04.2026	20.04.2026	Misc.
517	837/MP/2025 along with IA No.100/2025, 100/MP/2026	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	16.04.2026	20.04.2026	Misc.
516	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for a period of 40 years, seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	16.04.2026	20.04.2026	Adoption
515	148/MP/2026 along with IA No. 42/2026	Petition under Section 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 seeking relaxation and condonation of delay in furnishing Conn- BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner’s Hybrid Power Project. VEH Jayin Renewables Private Limited	16.04.2026	20.04.2026	Misc.
514	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	16.04.2026	20.04.2026	Review
513	934/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. Madhya Pradesh Power Management Co. Ltd.	07.04.2026	20.04.2026	Misc.
512	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	18.03.2026	20.04.2026	Misc.
511	59/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2021 and Regulation 50 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of treating the expenditure incurred on account of an annual imposition of the Surface Right Compensation determined by the District Collector, Cuddalore District, Tamil Nadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960 as a change in law and recovery thereof through monthly supplementary bills. NLCIL	18.02.2026	17.04.2026	Misc.
510	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of 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	07.04.2026	15.04.2026	Misc.
509	970/MP/2025, 788/MP/2025 along with IA No.127/2025	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 and Petition No. 4/SM/2024, respectively. D B Power Limited	07.04.2026	10.04.2026	Misc.
508	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	07.04.2026	10.04.2026	Misc.
507	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	07.04.2026	10.04.2026	Misc.
506	759/MP/2025, 933/MP/2025, 952/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 , Adani Hybrid Energy Jaisalmer Two Limited, Adani Hybrid Energy Jaisalmer Three Limited	07.04.2026	10.04.2026	Misc.
505	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	07.04.2026	10.04.2026	Misc.
504	301/MP/2024 along with IA No.1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Commission in Petition No. 242/MP/2023 MB Power (Madhya Pradesh) Limited	07.04.2026	10.04.2026	Misc.
503	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	07.04.2026	10.04.2026	Misc.
502	151/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 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 approval of intra-group transfer of shareholding of the Petitioner No.1, AMPIN Energy C&I Thirteen Private Limited (AMPIN C&I 13), from Petitioner No.2, AMPIN C&I Private Limited (AMPIN C&I) to Petitioner No.3, AMPIN Energy Utility Private Limited (AEUPL). AMPIN Energy C&I Thirteen Pvt. Ltd. and Ors.	07.04.2026	10.04.2026	Misc.
501	147/MP/2026	Petition under Section 17(3) and 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 Security Trustee for the purpose of holding the securities on behalf and for benefit of the Lender in terms of the Security Trustee Agreement dated 25.9.2025 (including its Assignees, Transferees, Novates) in respect of the Petitioner’s Transmission Project. Solapur Transmission Limited	07.04.2026	10.04.2026	Misc.
500	130/MP/2026	Petition under Section 79(1)(c) 79 (1) (h) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999, Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulation, 2023 seeking relaxation of Regulation 22 (3) (c) of the Indian Electricity Grid Code, 2023 for permitting commissioning of Wind Turbine Generators (WTGs) in Tranches of at least 5 MW for the Petitioner's Wind Power Project Continuum Power Trading (TN) Private Limited	07.04.2026	10.04.2026	Misc.
499	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA Nos. 38/2023, 246/MP/2022 along with IA Nos. 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	07.04.2026	10.04.2026	Misc.
498	92/TD/2026	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 Licence and other Related Matters) Regulations, 2020, for grant of an inter-state trading license. EKI Energy Services Limited	07.04.2026	10.04.2026	Licence
497	96/MP/2026	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. ReNew Solar Power Private Limited and Ors.	07.04.2026	10.04.2026	Misc.
496	78/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area. Navinal Transmission Limited	07.04.2026	10.04.2026	Misc.
495	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	07.04.2026	10.04.2026	Misc.
494	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	07.04.2026	10.04.2026	Misc.
493	106/MP/2026 Along with IA No. 54/2026	Petition under Section 62 and 79 (1) (a) of Electricity Act, 2003, read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Regulation 9 read with Chapter-9 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Talaipalli mine for the period 1.4.2024 to 31.3.2029. NTPC Limited	07.04.2026	10.04.2026	Misc.
492	102/MP/2026 Along with IA No. 46/2026	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 read with Chapter-9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Dulanga mine for the period from 1.4.2024 to 31.3.2029 NTPC Limited	07.04.2026	10.04.2026	Misc.
491	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	25.03.2026	09.04.2026	Misc.
490	Corrigendum of 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 and Anr.	17.02.2026	01.04.2026	Misc.
489	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	25.03.2026	31.03.2026	Misc.
488	120/AT/2026, 121/TL/2026	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). SR and ER Power Transmission Limited	25.03.2026	31.03.2026	Adoption
487	136/TD/2026	Application / Petition under Section 15 of the Electricity Act, 2003 read with Regulation 15(1), Regulation 3 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other Related Matters) Regulations, 2020, seeking upgradation of Trading License of Greenko Energies Private Limited from Category III to Category I Trading License. Greenko Energies Private limited	25.03.2026	30.03.2026	Licence
486	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	25.03.2026	30.03.2026	Misc.
485	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 Conditions of Tariff) Regulations, 2019 for the determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance with Revised Emission Standards. Damodar Valley Corporation	25.03.2026	30.03.2026	Misc.
484	148/MP/2026 along with IA No. 42/2026	Petition under Section 79(1 )(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 seeking relaxation and condonation of delay in furnishing Conn- BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner’s Hybrid Power Project. VEH Jayin Renewables Private Limited	25.03.2026	30.03.2026	Misc.
483	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	25.03.2026	30.03.2026	Misc.
482	30/MP/2025, 31/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	25.03.2026	30.03.2026	Misc.
481	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 and Ors.	25.03.2026	30.03.2026	Misc.
480	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	25.03.2026	30.03.2026	Misc.
479	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	25.03.2026	30.03.2026	Misc.
478	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2(2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	25.03.2026	30.03.2026	Misc.
477	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 ,	25.03.2026	30.03.2026	Misc.
476	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	25.03.2026	30.03.2026	Misc.
475	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	25.03.2026	30.03.2026	Misc.
474	409/MP/2024 along with IA No.30/2026	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 18.01.2024 passed by this Commission in Petition No. 27/MP/2022. SEIL Energy India Limited	25.03.2026	30.03.2026	Misc.
473	131/TL/2026, 132/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Morena-I SEZ Transmission Limited. Morena-I SEZ Transmission Limited	25.03.2026	30.03.2026	Licence (Transmission)
472	119/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking a relief for delay in commissioning of the 540 MW Wind Power Project by JSW Renew Energy Limited on account of Force Majeure events and consequential extension of the Scheduled Commissioning Date. JSW Renew Energy Limited	25.03.2026	30.03.2026	Misc.
471	123/MP/2026 along with IA No. 38/2026	Petition under Section 79 (1 )(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewable Infra Private Limited	25.03.2026	30.03.2026	Misc.
470	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	25.03.2026	30.03.2026	Misc.
469	93/TD/2026	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. Neufo Technologies Private Limited	25.03.2026	30.03.2026	Licence
468	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	25.03.2026	30.03.2026	Misc.
467	133/TL/2026, 134/AT/2026	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 Bellary Davanagere Power Transmission Limited. Bellary Davanagere Power Transmission Limited	25.03.2026	30.03.2026	Licence (Transmission)
466	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.	25.03.2026	30.03.2026	Misc.
465	149/MP/2026 along with IA No. 45/2026	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 lnter-State Transmission System) Regulations, 2022 and 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 Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	25.03.2026	30.03.2026	Misc.
464	87/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of a security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3. Udupi Kasargode Transmission Limited	25.03.2026	30.03.2026	Misc.
463	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	25.03.2026	27.03.2026	Misc.
462	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.128-IA-2025_250326 Udupi Kasargode Transmission Limited	25.03.2026	27.03.2026	Misc.
461	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	25.03.2026	27.03.2026	Misc.
460	325/MP/2024 along with IA Nos. 78/2024, 105/2024 & 19/2026	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	25.03.2026	27.03.2026	Misc.
459	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	25.03.2026	27.03.2026	Misc.
458	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	25.03.2026	27.03.2026	Misc.
457	98/MP/2026 along with IA Nos. 21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	25.03.2026	27.03.2026	Misc.
456	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	25.03.2026	27.03.2026	Misc.
455	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for period of 40 years seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	25.03.2026	27.03.2026	Adoption
454	1029/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 License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	18.03.2026	27.03.2026	Licence (Transmission)
453	900/TT/2025	Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003, read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, seeking determination of tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period HVPNL	19.03.2026	24.03.2026	Transmission.
452	1002/TT/2025	Petition for approval of tariff in respect of PTCUL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-Sate transmission of electricity as per the Commission’s order dated 14.3.2012 in Petition No.15/SM/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 2024-29 tariff period and the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 PTCUL	19.03.2026	24.03.2026	Transmission.
451	29/TT/2026	Petition for approval under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/Systems conveying electricity to other States MSETCL	19.03.2026	24.03.2026	Transmission.
450	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the truing up of the transmission tariff for the 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 period for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region PGCIL	19.03.2026	24.03.2026	Transmission.
449	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 PGCIL	19.03.2026	24.03.2026	Transmission.
448	877/TT/2025	Petition for determination of the tariff for “Establishment of 765/400/220 kV Substation at Kurnool-III, Extension of 765 kV Kurnool (New) Substation, and 765 kV Kurnool III-Kurnool (New) D/C Line” under "Transmission System for Kurnool Wind Energy Zone/Solar Energy Zone(AP) - Part-A and Part-B’’ 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, 2024 PGCIL	19.03.2026	24.03.2026	Transmission.
447	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the projectCREPL	18.03.2026	24.03.2026	Misc.
446	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 DVC	19.03.2026	24.03.2026	Transmission.
445	322/TL/2024 alongwith IA No. 35/2026	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.NREGSPTL	18.03.2026	24.03.2026	Licence.
444	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 Regulations 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 10.9.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liabilityVRPL	18.03.2026	24.03.2026	Misc.
443	421/MP/2025 Along with I.A. No. 31/2026	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 18.2.2016SEIL Energy India Ltd	18.03.2026	24.03.2026	Misc.
442	266/MP/2024	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 Chatti-Bariatu Coal Mine to end use generating station i.e., Barh-II STPS for the period from Commercial Operation Date i.e., 1.4.2024 to 31.3.2029NTPC	18.03.2026	24.03.2026	Misc.
441	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, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	11.03.2026	23.03.2026	Misc.
440	954/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 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and 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 the assets under Green Energy Corridors: Inter-State Transmission Scheme (ISTS)- Part-A. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
439	565/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and the determination of tariff for the 2024-29 tariff period for the assets under Eastern Region Strengthening Scheme-VIII (ERSS-VIII). Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
438	515/TT/2025	Petition for truing-up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Assets under “400 kV Kahalgaon Transmission System” in the Eastern Region. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
437	355/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset in “Eastern Region Strengthening Scheme IX Project” in the Eastern Region. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
436	606/TT/2025, 415/TT/2025, 749/TT/2025, 692/TT/2025, 490/TT/2025 612/TT/2025, 503/TT/2025 and 523/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 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	19.03.2026	23.03.2026	Transmission
435	479/TT/2025 and 483/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 “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)” 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	19.03.2026	23.03.2026	Transmission
434	412/TT/2025, 494/TT/2025, 578/TT/2025 and 599/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 period for the Combined Assets under transmission system associated with the 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	19.03.2026	23.03.2026	Transmission
432	867/TT/2025	Petition for the determination of tariff of the inter-State transmission lines connecting two states for APTRANSCO owned transmission lines for the 5th Control Period, i.e., FY 2024-25 to FY 2028-29 for inclusion in POC Mechanism in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Transmission Corporation of Andhra Pradesh Limited	19.03.2026	20.03.2026	Transmission
431	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	18.03.2026	20.03.2026	Misc.
430	125/TL/2026 And IA No. 34/2026, 124/AT/2026	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) Regulation, 2024 and any other amendments thereon issued from time to time by this Commission for grant of Transmission License to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	18.03.2026	20.03.2026	Licence (Transmission)
429	966/TT/2025	Petition for the determination of tariff / Annual Transmission Charges of the 41 Nos. Inter-State Transmission Lines / system connecting two states (40 ISTS lines between Telangana and Andhra Pradesh and 1 ISTS line between Telangana and Karnataka) for the transmission lines / system owned by the TSTRANSCO for the FY 2024-25 to FY 2028-29 as per the Commission’s order dated 5.9.2018 in Petition No. 7/SM/2017. Transmission Corporation of Telangana Limited	19.03.2026	20.03.2026	Transmission
428	820/TT/2025	Petition for the determination of the tariff for the 2024-29 tariff period in respect of RRVPN-owned transmission lines/system connecting with the other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	19.03.2026	20.03.2026	Transmission
427	396/TT/2025	Petition for determination of transmission tariff of the APTRANSCO-owned Intra-State Transmission Lines which facilitated 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	19.03.2026	20.03.2026	Transmission
426	389/TT/2025	Petition for determination of tariff for the new Transmission and Distribution Element of 220 kV GIS Sub-station and 220 kV LILO at RTPS for the 2024-29 tariff period in Transmission and Distribution System of Damodar Valley Corporation. Damodar Valley Corporation	19.03.2026	20.03.2026	Transmission
425	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	18.03.2026	20.03.2026	Misc.
424	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.	18.03.2026	20.03.2026	Misc.
423	26/MP/2026 along with IA No. 12/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited & Ors.	18.03.2026	20.03.2026	Misc.
422	851/MP/2025 along with IA No. 29/2026	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.	18.03.2026	20.03.2026	Misc.
421	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 31.3.2021 passed by the Commission in Petition No. 104/TT/2020 directing bilateral billing and payment of transmission charges by the Respondent intra-State Transmission Licensee to the Petitioner on account of delay in execution of its downstream transmission network. Power Grid Corporation of India Limited	18.03.2026	20.03.2026	Misc.
420	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	18.03.2026	20.03.2026	Misc.
419	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	18.03.2026	20.03.2026	Misc.
418	6/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Rajasthan IV A Transmission Limited	18.03.2026	20.03.2026	Misc.
417	99/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 9.2.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Karera Power Transmission Limited	18.03.2026	20.03.2026	Misc.
416	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	18.03.2026	20.03.2026	Misc.
415	48/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Transmission System for Evacuation of Power from Potential Renewable Energy Zone in Khavda areas of Gujarat under Phase-IV (7 GW): Part D. Pune-III Transmission Limited	18.03.2026	20.03.2026	Misc.
414	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	18.03.2026	20.03.2026	Misc.
413	27/TL/2026, 28/AT/2026	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 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. Adani Energy Solutions Limited And Anr	18.03.2026	20.03.2026	Licence (Transmission)
412	103/MP/2026 along with IA No. 28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	18.03.2026 & 19.03.2026	20.03.2026	Misc.
411	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution / enforcement / compliance of this Commission’s 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.	18.03.2026	19.03.2026	Misc.
410	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 Co. Ltd.	18.03.2026	19.03.2026	Misc.
409	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	18.03.2026	19.03.2026	Misc.
408	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 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	18.03.2026	19.03.2026	Misc.
407	110/MP/2024	Petition for revision in Methodology for estimation of electricity generated from biomass in co-generation power plant. Captive Power Producers Association	18.03.2026	19.03.2026	Misc.
406	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	18.03.2026	19.03.2026	Misc.
405	8/MP/2026 along with IA No.3/2026	Petition under Section 79 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 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	18.03.2026	19.03.2026	Misc.
404	106/MP/2024	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 22.4.2007. HPPC	03.03.2026	19.03.2026	Misc.
403	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	11.03.2026	16.03.2026	Misc.
402	713/MP/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023, the Central Electricity Regulatory Commission (Ancillary Services) Regulations, 2022, Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commissions Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. Grid Controller of India Limited	11.03.2026	16.03.2026	Misc.
401	91/MP/2026	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) Regulation. Ayana Renewable Power Four Private Limited	11.03.2026	16.03.2026	Misc.
400	891/GT/2025	Petition for truing up of 2019-24 tariff and for determination of 2024-29 tariff in respect of Loktak Power Station. NHPC Limited	24.02.2026	16.03.2026	Generation
399	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	11.03.2026	16.03.2026	Adoption
398	109/MP/2026	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 route. Ayana Renewable Power Private Limited (ARPPL) and Anr	11.03.2026	16.03.2026	Misc.
397	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	11.03.2026	16.03.2026	Misc.
396	792/GT/2025	Petition for truing up of the tariff for Kahalgaon STPS Stage-I (4x210 MW) for the period 2019-24. NTPC Limited	10.02.2026	16.03.2026	Generation
395	798/GT/2025	Petition for approval of the tariff for Kahalgaon STPS Stage-I (840 MW) for the period 2024-29. NTPC Limited	10.02.2026	16.03.2026	Generation
394	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 (1980 MW). NTPC Limited	24.02.2026	12.03.2026	Generation
393	139/2026 along with IA (Diary) No.144/2026	Petition under Section 79 (1 )(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewable Infra Private Limited	11.03.2026	12.03.2026	Misc.
392	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.	03.03.2026	07.03.2026	Misc.
391	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 Ltd.	03.03.2026	07.03.2026	Misc.
390	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 Power Limited	03.03.2026	07.03.2026	Misc.
389	107/MP/2026 along with IA Nos.24/2026 & 25/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve PRPL application dated 08.12.2025 submitted for change of source in terms of Regulation 9.3 of the GNA Regulations. Percentum Renewables Private Limited	03.03.2026	07.03.2026	Misc.
388	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	03.03.2026	06.03.2026	Misc.
387	1029/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 License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route Navinal Transmission Limited	03.03.2026	06.03.2026	Licence (Transmission)
386	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited & Anr.	03.03.2026	06.03.2026	Misc.
385	910/MP/2025 along with IA No.10/2026	Petition under Regulations 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 Limited	03.03.2026	06.03.2026	Misc.
384	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	03.03.2026	06.03.2026	Misc.
383	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	03.03.2026	06.03.2026	Misc.
382	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	03.03.2026	06.03.2026	Misc.
381	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. and Anr.	03.03.2026	06.03.2026	Misc.
380	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	03.03.2026	06.03.2026	Misc.
379	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 Limited 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	03.03.2026	06.03.2026	Misc.
378	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	03.03.2026	06.03.2026	Misc.
377	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming 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 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	03.03.2026	06.03.2026	Misc.
376	177/MP/2024 along with IA No.43/2024	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent, SLDC in computing the Deviation and Settlement Mechanism charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022 and Respondent’s failure to rectify the same. Tadas Wind Energy Private Limited	03.03.2026	06.03.2026	Misc.
375	155/MP/2024	Petition under Section 79(1)(c)(f) and (k) of the Electricity Act, 2003 seeking an extension of time for compliance with this Commission’s directions dated 23.11.2023. Essar Power Transmission Co. Ltd.	03.03.2026	06.03.2026	Misc.
374	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	03.03.2026	06.03.2026	Misc.
373	100/MP/2026	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 invoking this Commission’s Power to Relax and seeking appropriate relief for permitting change of fuel source from Hybrid to Wind for the 300 MW connectivity granted to Serentica Renewables India Private Limited. Serentica Renewables India Private Limited	03.03.2026	06.03.2026	Misc.
372	61/MP/2023	Petition under Sections 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. IL&FS Tamil Nadu Power Company Limited	03.03.2026	06.03.2026	Misc.
371	103/MP/2026 along with IA (Diary) No. 130/2026	Petition under Section 142 of the Electricity Act, 2003 inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Hon’ble Commission. Solitaire Powertech Private Limited	03.03.2026	06.03.2026	Misc.
370	IA No. 23/2026 in 320/TT/2023	Application for bringing on record certain documents regarding subsequent developments in Petition No. 320/TT/2023, under Regulation 26 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Damodar Valley Corporation	03.03.2026	06.03.2026	Misc.
369	Combined RoP in 391/TT/2024, 449/TT/22024, 454/TT/2024, 499/TT/2025, 577/TT/2025 and 818/TT/2025	Petition for the determination-cum-truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the 1x500MVA, 400KV/230KV ICT (4th) along with associated bays and equipment’s at the Hosur Sub-station under “Augmentation of Transformation Capacity by 1X500 MVA, 400KV/230KV ICT (4th) at the Hosur Substation”. Power Grid Corporation of India Limited	27.02.2026	06.03.2026	Transmission
368	744/TT/2025, 529/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and for determination of the transmission tariff for the 2024- 29 period for Assets under “220 kV Srinagar-Leh Transmission System (SLTS)” in the Northern Region. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
367	602/TT/2025, 18/TT/2025, 819/TT/2025, 462/TT/2024, 822/TT/2025, 750/TT/2025 and 748/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 Combined Asset under “Transmission System associated Tehri Transmission System” in the Northern Region. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
366	380/TT/2024, 389/TT/2024, 398/TT/2024, 743/TT/2025, 746/TT/2025 and 766/TT/2025	Petition for the determination-cum-truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for Asset-1: Augmentation with 765/400kV, 1x1500MVA Transformer (3rd) at the Bikaner (PG) along with associated bays under “Transmission System for the Evacuation of Power from REZ in Rajasthan (20 GW) under Phase III – Part J”. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
365	I.A. 22/2026 in 216/TT/2025	Interlocutory application to the allow O&M Expenses of ICTs based on their MVA capacity for the 2019-2024 tariff period as claimed in Petition No. 216/TT/2025 under Regulation 53, 54, 65 & 66 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Civil Procedure Code, 1908, in view of the direction dated 18.6.2025 IA No. 13/IA/2024 in Petition No. 682/TT/2020. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Misc.
364	241/TT/2016, 6/TT/2018	Petition for determination of the transmission tariff for the 2014-19 tariff period for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC under "Static VAR Compensator (SVCs) in the Northern Region". Power Grid Corporation of India Limited	13.01.2026	02.03.2026	Transmission
363	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	24.02.2026	02.03.2026	Review
362	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	24.02.2026	02.03.2026	Generation
361	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 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	19.02.2026	02.03.2026	Misc.
360	65/MP/2020, 618/MP/2020	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorized deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited	19.02.2026	02.03.2026	Misc.
359	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	10.02.2026	02.03.2026	Generation
358	932/MP/2025 along with IA 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.	26.02.2026	02.03.2026	Misc.
357	824/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 Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	26.02.2026	02.03.2026	Licence (Transmission)
356	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003 read-with Regulations 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	26.02.2026	02.03.2026	Misc.
355	32/TD/2026	Application under Section 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 license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Energy Advisory Services Private Limited	26.02.2026	02.03.2026	Licence
354	57/MP/2026	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation on account of Change in Law event namely Notification dated 19.03.2025 issued by the Department of Mines, Government of Jharkhand by which methodology of calculation of Royalty applicable to coal procured for dispatches power/regulated sector has been changed thereby resulting in increase in cost of generation and supply of electricity to the Respondents. Adhunik Power and Natural Resources Limited	26.02.2026	02.03.2026	Misc.
353	48/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Transmission System for Evacuation of Power from Potential Renewable Energy Zone in Khavda areas of Gujarat under Phase-IV (7 GW): Part D. Pune-III Transmission Limited	26.02.2026	02.03.2026	Misc.
352	78/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area. Navinal Transmission Limited	26.02.2026	02.03.2026	Misc.
351	66/TD/2026	Application under Section 14 and Section 15(1) of Electricity Act, 2003 read with Regulation 15(1) and Regulation 9(4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category V to Category IV. Ideal Energy Solutions Private Limited	26.02.2026	02.03.2026	Licence
350	99/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 9.2.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Karera Power Transmission Limited	26.02.2026	02.03.2026	Misc.
349	94/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of additional capacity of 1150 MW Firm & Despatchable Power under “Greenshoe Option” from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	26.02.2026	02.03.2026	Adoption
348	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	13.01.2026	27.02.2026	Transmission
347	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	24.02.2026	26.02.2026	Misc.
346	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	24.02.2026	26.02.2026	Misc.
345	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	24.02.2026	26.02.2026	Misc.
344	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	24.02.2026	26.02.2026	Misc.
343	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	24.02.2026	26.02.2026	Misc.
342	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	24.02.2026	26.02.2026	Misc.
341	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. NREGS-I Power Transmission Limited	24.02.2026	26.02.2026	Licence (Transmission)
340	91/MP/2026	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 9(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. Ayana Renewable Power Four Private Limited	24.02.2026	26.02.2026	Misc.
339	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 Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	24.02.2026	26.02.2026	Misc.
338	75/MP/2026 along with IA No. 17/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited & Ors.	24.02.2026	26.02.2026	Misc.
337	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	24.02.2026	26.02.2026	Misc.
336	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	24.02.2026	26.02.2026	Adoption
335	45/MP/2026 along with IA Nos. 13/2026 & (Dy. No.) 55/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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. Renew Urja Shachar Pvt. Ltd.	24.02.2026	26.02.2026	Misc.
334	27/TL/2026, 28/AT/2026	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 KPS III HVDC Transmission Limited. Adani Transmission Limited	24.02.2026	26.02.2026	Licence (Transmission)
333	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	24.02.2026	26.02.2026	Misc.
332	21/MP/2026	Petition under Section 79(1)(c) and (k) 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 from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Pvt. Ltd. and Ors.	24.02.2026	26.02.2026	Misc.
321	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	19.02.2026	23.02.2026	Misc.
330	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.	19.02.2026	23.02.2026	Misc.
329	268/MP/2020 along with I.A. No. 20/2026	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. Sarda Energy & Minerals Limited	19.02.2026	23.02.2026	Misc.
328	62/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 06.01.2023 between the Petitioner i.e. Adani Green Energy Twenty Six A Limited, and Solar Energy Corporation of India Ltd., seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 50 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Ltd.	18.02.2026	23.02.2026	Misc.
327	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	19.02.2026	23.02.2026	Misc.
326	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	19.02.2026	23.02.2026	Misc.
325	161/MP/2025 along with I.A. 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 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. 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. ReNew Surya Vihaan Private Limited	19.02.2026	23.02.2026	Misc.
324	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka. AMPIN Energy Utility Private Limited	19.02.2026	23.02.2026	Misc.
323	25/MP/2026	Petition under Sections 79(1) of the Electricity Act, 2003 and the CERC Conduct of Business Regulations, 2023, for seeking relief of under-recovery of fixed charges for NTPC’s gas-based stations. NTPC Limited	19.02.2026	23.02.2026	Misc.
322	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	17.02.2026	23.02.2026	Misc.
321	1029/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 License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	19.02.2026	21.02.2026	Licence (Transmission)
320	741/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 3 Nos. of assets. Himachal Pradesh Power Transmission Corporation Limited	19.02.2026	21.02.2026	Transmission
319	680/MP/2025 along with IA No. 11/2026	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	19.02.2026	21.02.2026	Misc.
318	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	19.02.2026	21.02.2026	Misc.
317	24/MP/2026	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions and initiation of appropriate action against the Respondent for non-compliance of the directions in Order dated 07.01.2024 passed by this Hon’ble Commission in Petition No. 206/MP/2021. NTPC Green Energy Limited	19.02.2026	21.02.2026	Misc.
316	65/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the 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. NER Expansion Transmission Limited	18.02.2026	21.02.2026	Misc.
315	32/RP/2023	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of this Hon’ble Commission’s order dated 01.08.2023 in Petition No. 258/MP/2019 Jhajjar Power Limited	18.02.2026	21.02.2026	Review
314	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	17.02.2026	21.02.2026	Transmission
313	853/MP/2025 along with IA 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	17.02.2026	21.02.2026	Misc.
312	519/TT/2025 and 914/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 Combined Assets under “Vindhyachal Stage-I Additional Transmission System” in the Western Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
311	562/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2029 for asset, 02 Nos 220 kV Line Bays at 400/220 kV Panchkula (Barwala) (PG) Sub-station under “Implementation of 2 Nos. 220 kV line bays at 400/220 kV Panchkula (Barwala) (PG) Sub-station for interconnection with 220 kV Dera Bassi (PSTCL) Sub-station”. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
310	507/TT/2025, 603/TT/2025, 574/TT/2025, 967/TT/2025, 745/TT/2025, 747/TT/2025, 917/TT/2025 and 374/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 the 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 the determination of the transmission tariff for the 2024-29 period for the asset under “Transmission System associated with Doyang HEP” in the North Eastern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
309	533/TT/2025, 563/TT/2025, 729/TT/2025 and 730/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2029 for assets under “Eastern Region Expansion Scheme - XXXVI (ERES-XXXVI)” in the Eastern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
308	633/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 Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project in the Northern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
307	634/TT/2025, 486/TT/2025, 561/TT/2025, 918/TT/2025, 950/TT/2025 951/TT/2025, and 1021/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 transmission assets under “Fiber Optic Communication System for the Central Sector Sub-stations & Generating Stations” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
306	Diary No. 97/2026 along with IA (Diary) No. 98/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	19.02.2026	21.02.2026	Misc.
305	IA (Diary) No. 96/2026 in Petition No. 1015/MP/2025	Application for bringing on record subsequent events and documents as well as seeking appropriate documents. Datta Power Infra Private Limited	19.02.2026	21.02.2026	Misc.
304	1/RP/2026	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 12.11.2025 passed in Petition No. 3/TT/2023. Power Grid Corporation of India Limited	17.02.2026	20.02.2026	Review
303	53/MP/2026	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. Eden Renewable Alma Private Limited	18.02.2026	19.02.2026	Misc.
302	42/MP/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 14.08.2024, seeking quashing of the letters dated 07.08.2025 and 25.08.2025 issued by MSEDCL and NTPC respectively, and grant of an unconditional extension of the SCSD till 22.9.2026 without imposition of any financial liability including additional transmission charges. ACME Renewtech Private Limited and Anr	18.02.2026	19.02.2026	Misc.
301	40/MP/2026	Petition under section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (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 regulation 111 to 113 & 115 of CERC (Conduct of Business) Regulations, 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020, Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 dated 27.01.2023 and detailed procedure and to exclude the quantum of power flow in STU network. Power Company of Karnataka Limited	18.02.2026	19.02.2026	Misc.
300	88/MP/2026	Petition under Section 79 read with Sections 94 & 142 of the Electricity Act, 2003 seeking execution/implementation of the Orders dated 21.3.2022, 1.05.2024 and 14.01.2025 passed by the Commission in Petition No. 56/MP/2022 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Respondent No.1 in relation thereto. ReNew Wind Energy (AP2) Private Limited	18.02.2026	19.02.2026	Misc.
299	61/MP/2026	Petition Under Section 79(1)(b) & (f) of the Electricity Act, 2003 Read With Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements Dated 14.07.2022 & 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	18.02.2026	19.02.2026	Misc.
298	54/MP/2026	Petition under Section 79(1)(a), 79(1 )(b) and 79(1 )(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	18.02.2026	19.02.2026	Misc.
297	85/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking modification in Green Energy Contracts in line with the Ministry of Power’s notification and modifications in trading timelines for monthly Term Ahead Contracts (TAM, GTAM and HPTAM) in line with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Hindustan Power Exchange Limited	18.02.2026	19.02.2026	Misc.
296	25/RP/2025 along with IA No. 135 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	17.02.2026	19.02.2026	Review
295	9/RP/2024 along with IA No. 19 of 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	17.02.2026	19.02.2026	Review
294	86/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 28.03.2023 executed between the Petitioner and Central Transmission Utility of India Limited, seeking extension of scheduled COD on account of occurrence of Force Majeure events, additional expenditure incurred on account of Change in Law events and change in scope of work, amongst other reliefs. Khavda II-A Transmission Limited	18.02.2026	19.02.2026	Misc.
293	87/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3. Udupi Kasargode Transmission Limited	18.02.2026	19.02.2026	Misc.
292	60/MP/2026	Petition under Section 66 of the Electricity Act, 2003, read with Regulation 54 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. National Solar Energy Federation of India	18.02.2026	19.02.2026	Misc.
291	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.	18.02.2026	19.02.2026	Review
290	2/RP/2026	Petition for review of the Order dated 28.11.2024 in Petition No. 446/GT/2020 for determination of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) for the period 2019-24 NTPC	18.02.2026	19.02.2026	Review
289	7/RP/2025	Petition for review of the Order dated 23.3.2025 in Petition No. 346/GT/2023 in the matter of 10 MW Solar Photo Voltaic Power Project at Koderma Thermal Power Station, Koderma, Jharkhand. DVC	18.02.2026	19.02.2026	Review
288	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	18.02.2026	19.02.2026	Misc.
287	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	18.02.2026	19.02.2026	Misc.
286	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter- alia seeking (i) reimbursement of SRLDC Fees and Charges(ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter-se the parties. Moxie Power Generation Limited	18.02.2026	19.02.2026	Misc.
285	67/MP/2026	Petition under Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with Regulations 111, 112, 113 and 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking recovery of capacity charges for the period of non-availability of fuel for reasons beyond the control of the Petitioner and relaxation of operating norms for the 726.6 (2 x 363.3) MW combined cycle gas based power Palatana project of ONGC Tripura Power Company Limited for the control period 1.4.2019 to 31.3.2024. ONGC Tripura Power Company Limited	18.02.2026	19.02.2026	Misc.
284	55/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	18.02.2026	19.02.2026	Misc.
283	839/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 “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
282	258/TT/2025, 826/TT/2025, 836/TT/2025, 742/TT/2025, 821/TT/2025, 878/TT/2025 and 831/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	17.02.2026	19.02.2026	Transmission
281	510/TT/2025, 399/TT/2025 and 925/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 “Northern Regional Transmission Strengthening Scheme” in the Northern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
280	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	17.02.2026	19.02.2026	Transmission
279	832/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, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff for the period from COD to 31.3.2029 for Supply and Installation of OPGW on existing 400 kV Koldam – Ludhiana (PG) line which is to be LILO-ed at 400 kV Ropar (PSTCL) (150 km). Parbati Koldam Transmission Company Limited	17.02.2026	19.02.2026	Transmission
278	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 vide Licence No. 20/Transmission/2013/CERC. Adani Transmission (India) Limited	17.02.2026	19.02.2026	Transmission
277	343/TT/2025, 175/TT/2017 (On Remand)	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 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 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	17.02.2026	19.02.2026	Transmission
276	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	17.02.2026	19.02.2026	Transmission
275	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	17.02.2026	19.02.2026	Transmission
274	207/TT/2024	Approval under Section 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 Uttarkhand Limited	17.02.2026	19.02.2026	Transmission
273	18/RP/2025 in 353/TT/2023	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2023. Karnataka Power Transmission Corporation Limited	17.02.2026	19.02.2026	Review
272	732/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for the asset (4 Nos.) under “Strengthening of OPGW network within the Eastern Region Grid and Connectivity with other regions” in the Eastern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
271	591/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the “Transmission System associated with Ramagundam STPP including ICT at the Khammam and Reactor at the Gazuwaka under CTP Augmentation” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
270	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003, for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	17.02.2026	18.02.2026	Misc.
269	400/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 220 kV Srinagar-Baramwari line [Point of Inter-connection (of Singoli-Bhatwari HEP from the proposed Baramwari-Srinagar 220 kV D/C line) to Khandukhal (Srinagar) Sub-station] under UITP Scheme (deemed ISTS) as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012 in the Northern Region. Power Transmission Corporation of Uttarakhand Limited	17.02.2026	18.02.2026	Transmission
268	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	17.02.2026	18.02.2026	Misc.
267	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	17.02.2026	18.02.2026	Misc.
266	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 and Anr. Corrigendum ROP dated: 01.04.2026	17.02.2026	18.02.2026	Misc.
265	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	17.02.2026	18.02.2026	Misc.
264	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	17.02.2026	18.02.2026	Misc.
263	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	17.02.2026	18.02.2026	Misc.
262	234/MP/2023	Petition under Section 66 and 79 of the Electricity Act, 2003, read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, thereby imploring this Commission for setting aside the communication dated 13.03.2023 issued by Respondent No.1 rejecting the Renewable Energy Certificate for the month of July, 2022 and by relaxing the timeline provided in Regulation 7 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and direct the Respondent No.1 to issue REC to the Petitioner corresponding to the generation of power for the month of July, 2022. Tadas Wind Energy Limited	17.02.2026	18.02.2026	Misc.
261	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	17.02.2026	18.02.2026	Misc.
260	104/MP/2022 along with 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.	17.02.2026	18.02.2026	Misc.
259	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.	17.02.2026	18.02.2026	Misc.
258	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	17.02.2026	18.02.2026	Review
257	318/MP/2023	Petition for approval of "change in law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	17.02.2026	18.02.2026	Misc.
256	294/MP/2023	Petition under Regulation 4(1) of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020. Power Grid Corporation of India Limited	12.02.2026	18.02.2026	Misc.
255	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	12.02.2026	18.02.2026	Misc.
254	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	12.02.2026	18.02.2026	Misc.
253	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	12.02.2026	16.02.2026	Misc.
252	4/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking recovery of the outstanding transmission charges from Respondent No.1-MPZES Utilities Limited. Central Transmission Utility of India Limited	12.02.2026	16.02.2026	Misc.
251	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	12.02.2026	16.02.2026	Misc.
250	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	12.02.2026	16.02.2026	Misc.
249	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	12.02.2026	16.02.2026	Misc.
248	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 and Ors.	12.02.2026	16.02.2026	Misc.
247	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	12.02.2026	16.02.2026	Misc.
246	301/MP/2024 along with IA No. 1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon’ble Commission in Petition No. 242/MP/2023. MB Power (Madhya Pradesh) Limited	12.02.2026	16.02.2026	Misc.
245	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.	12.02.2026	16.02.2026	Misc.
244	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 31.3.2021 passed by the Commission in Petition No. 104/TT/2020 directing bilateral billing and payment of transmission charges by the Respondent intra-State Transmission Licensee to the Petitioner on account of delay in execution of its downstream transmission network. Power Grid Corporation of India Limited	12.02.2026	16.02.2026	Misc.
243	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	12.02.2026	16.02.2026	Misc.
242	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SPGCL	12.02.2026	16.02.2026	Misc.
241	228/MP/2023	Petition under Sections 79(1)(b), 79 (1)(f) and 79(1)(k) read with Section 11(2) of the Electricity Act, 2003 seeking to offset the adverse financial impact caused due to compliance with the directions issued by the Ministry of Power under Section 11 of the Electricity Act, 2003. Jindal India Thermal Power Limited	12.02.2026	16.02.2026	Misc.
240	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	12.02.2026	16.02.2026	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	12.02.2026	16.02.2026	Misc.
238	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 & ors.	10.02.2026	16.02.2026	Misc.
237	75/MP/2026 along with I.A.No.17/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited & Ors.	10.02.2026	12.02.2026	Misc.
236	912/MP/2025 along with IA No. 16/2026	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. KSKMPCL	10.02.2026	12.02.2026	Misc.
235	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	10.02.2026	12.02.2026	Licence (Transmission)
234	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of 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	10.02.2026	12.02.2026	Misc.
233	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	10.02.2026	12.02.2026	Misc.
232	239/MP/2023	Petition under Section 11(2), 79(1)(b) read with Section 79(1)(f) and Section 79(1)(k) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 26.02.2014 with regard to compensation for the adverse financial impact suffered on account of the directions issued under Section 11(1) of the Act. KSK Mahanadi Power Company Limited	10.02.2026	12.02.2026	Misc.
231	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	10.02.2026	12.02.2026	Misc.
230	34/MP/2026	Petition under Sections 79(1)(c) and 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 time for infirm power injection, and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/ extension of the time prescribed for filing the present Petition. TEQ Green Power XI Private Limited	10.02.2026	12.02.2026	Misc.
229	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 (	10.02.2026	12.02.2026	Review
228	3/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Regulation 36(3)(d) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval and recovery of the insurance expenses for the 2024-29 tariff period. Power Grid Corporation of India Limited	03.02.2026	11.02.2026	Misc.
227	2/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 99 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of CTUIL expenses for FY 2024-25. Power Grid Corporation of India Limited	03.02.2026	11.02.2026	Misc.
226	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	10.02.2026	11.02.2026	Misc.
225	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under, Consultancy Agreement dated 01.03.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 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 2.1.2018 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Power Private Limited	10.02.2026	11.02.2026	Misc.
224	1014/MP/2025 along with I.A. No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	10.02.2026	11.02.2026	Misc.
223	247/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking directions for payment of compensation towards allowed Change in Law events (in terms of supplementary invoices raised by GMR Warora Energy Limited) and execution/implementation of Orders passed by this Commission in terms of Judgment dated 03.03.2023 passed in Civil Appeal No. 684 of 2021 and Judgment dated 20.04.2023 passed in Civil Appeal No. 11095 of 2018 & Batch, and order dated 03.07.2023 and 12.07.2023 in MA No. 1325 of 2023 in Civil Appeal No. 39 of 2021 and Order dated 14.07.2023 in MA No. 1479 of 2023 in Civil Appeal No. 39 of 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH and DD Power Corporation Limited in relation thereto. GMR Warora Energy Limited	10.02.2026	11.02.2026	Misc.
222	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2(2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	10.02.2026	11.02.2026	Misc.
221	21/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulations 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 from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Pvt. Ltd. and Ors.	10.02.2026	11.02.2026	Misc.
220	10/MP/2026	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 Respondent No. 15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	10.02.2026	11.02.2026	Misc.
219	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	05.02.2026	10.02.2026	Misc.
218	Corrigendum to 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, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	20.01.2026	10.02.2026	Misc.
217	550/MP/2025 along with IA No.130/2025	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	03.02.2026	09.02.2026	Misc.
216	45/MP/2026 along with IA No. 13/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. 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). Renew Urja Shachar Pvt. Ltd.	03.02.2026	09.02.2026	Misc.
215	932/MP/2025 along with IA 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.	05.02.2026	09.02.2026	Misc.
214	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	05.02.2026	09.02.2026	Misc.
213	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 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 directions of the Commission. NTPC Limited	05.02.2026	09.02.2026	Misc.
212	1004/MP/2025, 20/MP/2026 along with IA No.6/2026	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, Tata Power Renewable Energy Limited	05.02.2026	09.02.2026	Misc.
211	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	05.02.2026	09.02.2026	Misc.
210	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	05.02.2026	09.02.2026	Misc.
209	432/MP/2019 along with IA No. 82/2023 & 111/2025	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 default of Procurers. Sasan Power Limited	05.02.2026	09.02.2026	Misc.
208	223/MP/2022, 170/MP/2025	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. NLCIL	05.02.2026	09.02.2026	Misc.
207	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.	05.02.2026	09.02.2026	Misc.
206	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	05.02.2026	09.02.2026	Misc.
205	4/SM/2025	Petition for Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Standards of Performance of inter-State Transmission licensees) Regulations, 2012. Power Grid Corporation of India Limited & Ors.	05.02.2026	09.02.2026	Suo-Motu
204	994/GT/2025, 733/GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
203	960/GT/2025, 18/GT/2026	Petition for truing up of 2019-24 tariff for NLCIL’s Thermal Power Station-II (Stage-I: 3x210 MW and Stage-II: 4x210 MW). NLC India Limited	21.01.2026	06.02.2026	Generation
202	940/GT/2025, 995/GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
201	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. NLC India Limited	21.01.2026	06.02.2026	Generation
199	652/GT/2025, 651/GT/2025	Petition for truing up of the 2019-24 tariff of the Dadri Gas Power Station (829.78 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
198	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.	21.01.2026	06.02.2026	Generation
197	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	05.02.2026	06.02.2026	Misc.
196	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	05.02.2026	06.02.2026	Misc.
195	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	05.02.2026	06.02.2026	Misc.
194	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.	05.02.2026	06.02.2026	Misc.
193	58/MP/2026 along with IA No. 14/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	05.02.2026	06.02.2026	Misc.
192	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	05.02.2026	06.02.2026	Misc.
191	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	03.02.2026	06.02.2026	Misc.
190	IA No.9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	03.02.2026	06.02.2026	Misc.
189	46/TD/2026	Petition under Section 14 of Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category V Inter-state Trading License. Greennsure Trading Private Limited	03.02.2026	06.02.2026	Licence
188	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.	03.02.2026	06.02.2026	Misc.
187	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs. 8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty-Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. CSPDCL	03.02.2026	06.02.2026	Misc.
186	58/MP/2026 along with IA (Dy.) No.10/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	03.02.2026	06.02.2026	Misc.
185	91/MP/2024 along with IA No. 60/2025	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.	03.02.2026	06.02.2026	Misc.
184	6/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Rajasthan IV A Transmission Limited	03.02.2026	06.02.2026	Misc.
183	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. Solar Power Developers Association	03.02.2026	06.02.2026	Misc.
182	61/MP/2023	Petition under Sections 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. IL&FS Tamil Nadu Power Company Limited	03.02.2026	06.02.2026	Misc.
181	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming 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 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	03.02.2026	06.02.2026	Misc.
180	702/GT/2025	Petition for approval of tariff of Tanda STPS Stage-I (440 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	21.01.2026	06.02.2026	Generation
179	1026/GT/2025, 17/GT/2026	Petition for revision of tariff of Vallur Thermal Power Station (3x500 MW) for the period from 1.4.2019 to 31.3.2024 after truing up exercise. NTPC Tamil Nadu Energy Company Limited	21.01.2026	06.02.2026	Generation
178	1025/GT/2025, 19/GT/2026	Petition for truing up of 2019-24 tariff for Units I and II (4 MW) of the Tilaiya Hydel Power Station DVC	21.01.2026	06.02.2026	Generation
177	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing up exercise. NTPC Limited	21.01.2026	05.02.2026	Generation
176	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	21.01.2026	04.02.2026	Misc.
175	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. SPGL	21.01.2026	03.02.2026	Generation
174	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	15.01.2026	30.01.2026	Misc.
173	1029/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 License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	21.01.2026	28.01.2026	Licence (Transmission)
172	245/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 License and other related matters) Regulations, 2024 with respect to Transmission License to Kudankulam ISTS Transmission Limited. Kudankulam ISTS Transmission Limited	20.01.2026	28.01.2026	Licence (Transmission)
171	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka (‘Project’). AMPIN Energy Utility Private Limited	21.01.2026	27.01.2026	Misc.
170	34/MP/2026	Petition under Sections 79(1)(c) and 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 time for infirm power injection, and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/ extension of the time prescribed for filing the present Petition. TEQ Green Power XI Private Limited	21.01.2026	27.01.2026	Misc.
169	27/TL/2026, 28/AT/2026	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 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. Adani Energy Solutions Limited	21.01.2026	27.01.2026	Licence (Transmission)
168	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 Systems (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	21.01.2026	26.01.2026	Adoption
167	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	21.01.2026	26.01.2026	Misc.
166	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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution / enforcement / compliance of this Commission’s 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	21.01.2026	26.01.2026	Misc.
165	IA No. 9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	21.01.2026	26.01.2026	Misc.
164	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	21.01.2026	26.01.2026	Adoption
163	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, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited Corrigendum	20.01.2026	26.01.2026	Misc.
162	719/TT/2025	Petition for truing-up of the capital cost for the period from 1.4.2019 to 31.3.2024 and determination of the transmission tariff for the period from 1.4.2024 to 31.3.2029 for the Transmission System constructed, maintained and operated by Torrent Power Grid Ltd. vide License No. 2/Transmission/CERC dated 16.5.2007. Torrent Power Grid Limited	21.01.2026	26.01.2026	Transmission
161	572/TT/2025, 379/TT/2025, 636/TT/2025, 592/TT/2025, 575/TT/2025, 508/TT/2025, 511/TT/2025, 605/TT/2025, 579/TT/2025, 513/TT/2025, 514/TT/2025 and 904/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 system associated with “Tanakpur Transmission System” in the Northern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
160	509/TT/2025, 571/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 under “Transmission System associated with Loktak HEP” in the North Eastern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
159	492/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-1: 400 kV Raipur- Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link” in the Western Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
158	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	21.01.2026	26.01.2026	Misc.
157	375/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 400 kV Transmission System associated with Farakka-I & II STPS in the Eastern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
146	357/TT/2025, 541/TT/2025, 594/TT/2025, 501/TT/2025, 639/TT/2025, 388/TT/2025, 476/TT/2025, 555/TT/2025, 371/TT/2025, 539/TT/2025, 525/TT/2025, 595/TT/2025, and 903/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 “Northern Region System Strengthening Scheme-XV” in the Northern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
155	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 Commission’s 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	21.01.2026	26.01.2026	Review
154	18/RP/2025 in 353/TT/2023	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2023. Karnataka Power Transmission Corporation Limited	21.01.2026	26.01.2026	Review
153	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	21.01.2026	26.01.2026	Misc.
152	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	21.01.2026	26.01.2026	Misc.
151	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	21.01.2026	26.01.2026	Misc.
150	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	20.01.2026	26.01.2026	Misc.
149	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	20.01.2026	26.01.2026	Misc.
148	602/TT/2025, 529/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 Combined Assets under Transmission System associated with Tehri Transmission System in the Northern Region. Power Grid Corporation of India Limited	20.01.2026	26.01.2026	Transmission
147	844/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, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	20.01.2026	26.01.2026	Transmission
146	832/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, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff for the period from COD to 31.3.2029 for Supply and Installation of OPGW on existing 400 kV Koldam – Ludhiana (PG) line which is to be LILO-ed at 400 kV Ropar (PSTCL) (150 kms). Parbati Koldam Transmission Company Limited	20.01.2026	26.01.2026	Transmission
145	820/TT/2025	Petition for the determination of the tariff for the year 2024-25 to 2028-29 in respect of RRVPN-owned transmission lines/system connecting with the other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	20.01.2026	26.01.2026	Transmission
144	741/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 for truing up of transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff for the 2024-29 period for three nos. assets. Himachal Pradesh Power Transmission Corporation Limited	20.01.2026	26.01.2026	Transmission
143	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	20.01.2026	26.01.2026	Misc.
142	26/MP/2026 along with IA No. 12/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited (SRI4PL) & Ors.	20.01.2026	26.01.2026	Misc.
141	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	15.01.2026	26.01.2026	Misc.
140	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Barwadih mine for tariff period from 2024-29. NTPC Limited	13.01.2026	26.01.2026	Misc.
139	400/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 220 kV Srinagar - Baramwari line [Point of Inter-connection (of Singoli Bhatwari HEP from the proposed Baramwari - Srinagar 220 kV D/C line) to Khandukhal (Srinagar) Sub-station] under UITP Scheme (deemed ISTS) as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012 in the Northern Region. Power Transmission Corporation of Uttarakhand Limited	20.01.2026	22.01.2026	Transmission
138	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 Ltd.	20.01.2026	22.01.2026	Misc.
137	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.	06.01.2026	22.01.2026	Misc.
136	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	06.01.2026	22.01.2026	Misc.
135	301/MP/2024 along with IA No.1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon’ble Commission in Petition No. 242/MP/2023. MB Power (Madhya Pradesh) Limited	20.01.2026	22.01.2026	Misc.
134	8/MP/2026 and IA No. 3/2026	Petition under Section 79 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 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	15.01.2026	20.01.2026	Misc.
133	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for Review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the Conduct of Business Regulations for correction, rectification and clarification of Order dated 12.3.2025 in Petition No. 141/MP/2016 filed by Coastal Gujarat Power Limited/Tata Power Company Limited. GUVNL	15.01.2026	19.01.2026	Misc.
132	463/MP/2014 along with IA No. 40/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the Respondents to pay additional fixed charge of Rs.0.439/KWH for the balance period of PPA (Interlocutory Application for bringing on record additional documents) GMR Vemagiri Power Generation Limited	15.01.2026	19.01.2026	Misc.
131	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	15.01.2026	19.01.2026	Misc.
130	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 Power Limited	08.01.2026	19.01.2026	Misc.
129	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	08.01.2026	19.01.2026	Misc.
128	Diary No. 3/2026 along with IA (Diary) No.10/2026	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 (liGNA Regulations") seeking extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	08.01.2026	19.01.2026	Licence (Transmission)
127	30/MP/2025, 31/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	06.01.2026	19.01.2026	Misc.
126	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	15.01.2026	19.01.2026	Misc.
125	974/MP/2025 along with IA No. 8/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission). NLCIL	13.01.2026	19.01.2026	Misc.
124	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 order dated 19.7.2025 in Petition No. 45/TT/2023. Power Grid Corporation of India Limited	15.01.2026	19.01.2026	Review
123	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	15.01.2026	19.01.2026	Review
122	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	15.01.2026	19.01.2026	Review
121	1021/TT/2025, 925/TT/2025, 731/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 “Transmission System of Vindhyachal-IV & Rihand-III (1000 MW) Generation Project” in the Western Region. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
120	524/TT/2025, 532/TT/2025, 540/TT/2025, 922/TT/2025, 923/TT/2025, 927/TT/2025, 929/TT/2025, 931/TT/2025, 417/TT/2025, 500/TT/2025, 930/TT/2025, 661/TT/2025, 919/TT/2025, 189/TT/2025 and 954/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 “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	13.01.2026	19.01.2026	Transmission
119	924/TT/2025, 926/TT/2025, 921/TT/2025, 920/TT/2025, 962/TT/2025, 964/TT/2025, 413/TT/2025, 435/TT/2025, 411/TT/2025, 518/TT/2025 and 420/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 “Integration of Pooling Stations in Chhattisgarh with Central Part of the Western Region for IPP Generation Projects in Chhattisgarh” in the Western Region. Power Grid Corporation of India Limited	13.01.2026	26.01.2026	Transmission
118	877/TT/2025	Petition for determination of the tariff for “Establishment of 765/400/220 kV Substation at Kurnool-III, Extension of 765 kV Kurnool (New) Substation, and 765 kV Kurnool III-Kurnool (New) D/C Line” under "Transmission System for Kurnool Wind Energy Zone/Solar Energy Zone(AP) - Part-A and Part-B’’ 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, 2024. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
117	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	13.01.2026	19.01.2026	Transmission
116	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 the Date of Commercial Operation (COD) to 31.3.2029 for the Transmission System. Patran Transmission Company Private Limited	13.01.2026	19.01.2026	Transmission
115	494/TT/2025, 599/TT/2025 and 565/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 Combined Assets under “POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region”. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
114	343/TT/2025 and 175/TT/2017	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 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 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	13.01.2026	19.01.2026	Transmission
113	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	15.01.2026	19.01.2026	Misc.
112	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	15.01.2026	19.01.2026	Misc.
111	910/MP/2025 along with IA No.10/2026	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 Limited	15.01.2026	19.01.2026	Misc.
110	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	13.01.2026	19.01.2026	Licence (Transmission)
109	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	15.01.2026	19.01.2026	Misc.
108	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	15.01.2026	19.01.2026	Misc.
107	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003 read-with Regulations 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)	15.01.2026	19.01.2026	Misc.
106	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	13.01.2026	19.01.2026	Misc.
105	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	15.01.2026	19.01.2026	Misc.
104	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	13.01.2026	19.01.2026	Misc.
103	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	13.01.2026	19.01.2026	Misc.
102	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 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 20.6.2025 in Petition No. 344/MP/2020. Ratnagiri Gas and Power Private Limited	15.01.2026	19.01.2026	Review
101	IA No. 9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	15.01.2026	19.01.2026	Misc.
100	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	15.01.2026	19.01.2026	Misc.
99	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.	06.01.2026	19.01.2026	Misc.
98	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	02.01.2026	19.01.2026	Generation
97	801/GT/2025	Petition for determination of tariff for Raghunathpur Thermal Power Station, Units 1 & 2 (1200 MW) for the period 2024-29 DVC	23.12.2025	19.01.2026	Generation
96	1020/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 (1a) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019 for revision of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.3.2024 after the truing up exercise NTPC	13.01.2026	16.01.2026	Misc.
95	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	13.01.2026	16.01.2026	Misc.
94	223/MP/2022, 170/MP/2025	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 NLCIL	13.01.2026	16.01.2026	Misc.
93	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	15.01.2026	16.01.2026	Misc.
92	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	13.01.2026	16.01.2026	Misc.
91	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	13.01.2026	16.01.2026	Misc.
90	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.	13.01.2026	16.01.2026	Misc.
89	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	13.01.2026	16.01.2026	Misc.
88	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	13.01.2026	16.01.2026	Licence (Transmission)
87	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	13.01.2026	16.01.2026	Misc.
86	705/GT/2025	Petition for determination of tariff in respect of Faridabad Gas Power Station for the period from 1.4.2024 to 31.3.2029 NTPC Limited	11.12.2025	15.01.2026	Generation
85	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	11.12.2025	15.01.2026	Generation
84	21/MP/2026	Petition under Section 79(1)(c) and (k) 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 from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Private Limited and Ors.	08.01.2026	14.01.2026	Misc.
83	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 Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	08.01.2026	14.01.2026	Misc.
82	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	08.01.2026	14.01.2026	Misc.
81	1015/MP/2025 along with IA No. 5/2026	Application seeking issuance of ad-interim directions restraining Respondent No.1 from taking any coercive action, including revocation of the in-principle grant of connectivity and/or encashment of connectivity bank guarantees pursuant to Regulation 11b(2) of the CERC (Connectivity and General Network Access to the inter-state transmission system) Regulations, 2022. Datta Power Infra Private Limited	08.01.2026	14.01.2026	Misc.
80	7/MP/2026 along with IA Nos. 2/IA/2026 and 7/IA/2026	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	08.01.2026	14.01.2026	Misc.
79	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	08.01.2026	14.01.2026	Misc.
78	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	08.01.2026	14.01.2026	Misc.
77	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	23.12.2025	14.01.2026	Generation
76	621/GT/2025, 622/GT/2025	Petition for truing up of the tariff for the period 2019-24, for NLCIL’s Barsingsar Thermal Power Station (BTPS) (250 MW). NLC India Limited	23.12.2025	14.01.2026	Generation
75	49/GT/2025	Petition for truing-up of the tariff for the period 2019-24 and determination of the tariff for the period 2024-29, for Teesta Low Dam-IV Power Station (160 MW). NHPC	11.12.2025	14.01.2026	Generation
74	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 Ltd	11.12.2025	14.01.2026	Generation
73	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	13.01.2026	14.01.2026	Misc.
72	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	13.01.2026	14.01.2026	Misc.
71	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 Company Limited	13.01.2026	14.01.2026	Misc.
70	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 Crore 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 220kv Bhuj PS. Inox Green Energy Services Ltd.	08.01.2026	12.01.2026	Misc.
69	1004/MP/2025, 20/MP/2026 along with IA (Diary) Nos. 671/2025 & 672/2025	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, Tata Power Renewable Energy Limited	08.01.2026	12.01.2026	Misc.
68	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	08.01.2026	12.01.2026	Misc.
67	970/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 and Petition No. 4/SM/2024, respectively. D. B. Power Limited	08.01.2026	12.01.2026	Misc.
66	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	08.01.2026	12.01.2026	Misc.
65	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	08.01.2026	12.01.2026	Misc.
64	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. IL & FS Tamil Nadu Power Co. Ltd.	08.01.2026	12.01.2026	Misc.
63	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 Limited	08.01.2026	12.01.2026	Misc.
62	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 65/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 Park Rajasthan Limited	08.01.2026	12.01.2026	Misc.
61	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.	08.01.2026	12.01.2026	Misc.
60	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	08.01.2026	12.01.2026	Misc.
59	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	08.01.2026	12.01.2026	Misc.
58	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	08.01.2026	12.01.2026	Misc.
57	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	06.01.2026	12.01.2026	Misc.
56	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	08.01.2026	09.01.2026	Misc.
55	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	08.01.2026	09.01.2026	Misc.
54	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	23.12.2025	09.01.2026	Generation
53	799/GT/2025	Petition for approval of tariff of MTPS Stage-II (2x195MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	23.12.2025	09.01.2026	Generation
52	793/GT/2025	Petition for revision of tariff of MTPS Stage-II (2x195 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	23.12.2025	09.01.2026	Generation
51	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	06.01.2026	09.01.2026	Misc.
50	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	02.01.2026	09.01.2026	Generation
49	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 660MW) NTPC Limited	02.01.2026	09.01.2026	Generation
48	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	23.12.2025	09.01.2026	Generation
47	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	23.12.2025	09.01.2026	Misc.
46	550/MP/2025 along with IA No. 130/2025	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	06.01.2026	09.01.2026	Misc.
45	939/MP/2025	Petition for determination of input price of coal supplied from Talabira Mines for the period 2024-29 under CERC (Terms and Conditions of Tariff) Regulations 2024 NLC India Limited	06.01.2026	09.01.2026	Misc.
44	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 2024 Tariff Regulations. THDCIL	06.01.2026	09.01.2026	Misc.
43	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	06.01.2026	09.01.2026	Misc.
42	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	02.01.2026	09.01.2026	Misc.
41	1013/GT/2025	Petition for truing up of the generation tariff of 800 MW Koldam Hydroelectric Power Project of NTPC Limited for the 2019-24 tariff period. NTPC	19.12.2025	09.01.2026	Generation
40	1012/GT/2025	Petition for approval of tariff for Feroze Gandhi Unchahar Thermal Power Station Stage-II, (420 MW) for the period 2024-29. NTPC Limited	19.12.2025	09.01.2026	Generation
39	947/GT/2025	Petition for approval of tariff for Koldam Hydro Electric Project (4 X 200 MW) for the period 2024-29. NTPC Limited	19.12.2025	09.01.2026	Generation
38	707/GT/2025	Petition for approval of tariff for Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2024-29. NTPC Limited	11.12.2025	09.01.2026	Generation
37	706/GT/2025	Petition for truing up of the tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2019-24. NTPC Limited	11.12.2025	09.01.2026	Generation
36	708/GT/2025, 709/GT/2025	Petition for truing up of the tariff for Anta Gas Power Station (419.33 MW) for the period 2019-24. NTPC Limited	11.12.2025	09.01.2026	Generation
35	934/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. Madhya Pradesh Power Management Company Limited	06.01.2026	09.01.2026	Misc.
34	933/MP/2025, 952/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12 & 16 of the Power Purchase Agreement dated 21.01.2020 between Adani Hybrid Energy Jaisalmer Two Ltd. and Solar Energy Corporation of India Ltd. Adani Hybrid Energy Jaisalmer Two Limited, Adani Hybrid Energy Jaisalmer Three Limited	06.01.2026	09.01.2026	Misc.
33	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 Commissions Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. GRID Controller of India Limited	06.01.2026	09.01.2026	Misc.
32	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	06.01.2026	09.01.2026	Licence (Transmission)
31	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	06.01.2026	09.01.2026	Misc.
30	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	06.01.2026	09.01.2026	Misc.
29	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	06.01.2026	09.01.2026	Misc.
28	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming 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 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	06.01.2026	09.01.2026	Misc.
27	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.	06.01.2026	09.01.2026	Misc.
26	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	06.01.2026	09.01.2026	Misc.
25	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. Solar Power Developers Association	06.01.2026	09.01.2026	Misc.
24	648/GT/2025, 647/GT/2025	Petition for revision of 2019-24 tariff of Singrauli STPS (2000 MW) after the truing up exercise. NTPC Limited	23.12.2025	08.01.2026	Generation
23	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	23.12.2025	07.01.2026	Generation
22	791/GT/2025, 797/GT/2025	Petition for revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 2019-24 after the truing up exercise. NTPC Limited	23.12.2025	07.01.2026	Generation
21	790/GT/2025	Petition for truing up of the tariff of Feroze Gandhi Unchahar Thermal Power Station Stage- I, (420 MW) for the period 2019-24. NTPC Limited	23.12.2025	07.01.2026	Generation
20	794/GT/2025	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I, (420 MW) for 2024-29 NTPC Limited	23.12.2025	07.01.2026	Generation
19	1006/GT/2025	Petition for truing up of the tariff for Feroze Gandhi Unchahar Thermal Power Station Stage-II, (420 MW) for the period 2019-24. NTPC Limited	19.12.2025	07.01.2026	Generation
18	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 Government of Odisha for procuring power for the Odisha Distribution Companies. GMR Kamalanga Energy Limited	11.12.2025	07.01.2026	Generation
17	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 in Petition No. 77/MP/2018. TRN Energy Private Limited	02.01.2026	05.01.2026	Misc.
16	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 Power’s Pilot Scheme-II on 22.10.2021 for the supply of 150MW of power to TANGEDCO for a period of 3 years at the rate of INR 3.26 per kWh. TANGEDCO	02.01.2026	05.01.2026	Misc.
15	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	02.01.2026	05.01.2026	Misc.
14	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	02.01.2026	05.01.2026	Generation
13	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	02.01.2026	04.01.2026	Licence (Transmission)
12	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.	02.01.2026	04.01.2026	Adoption
11	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 unto 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	02.01.2026	04.01.2026	Adoption
10	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	02.01.2026	04.01.2026	Misc.
9	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.	02.01.2026	04.01.2026	Misc.
8	332/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	02.01.2026	04.01.2026	Misc.
7	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	02.01.2026	04.01.2026	Misc.
6	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	02.01.2026	04.01.2026	Misc.
5	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	02.01.2026	04.01.2026	Misc.
4	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 Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	02.01.2026	04.01.2026	Misc.
3	11/TD/2026	Petition under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category ‘IV’ to Category ‘III’. Adarsh Stainless Private Limited	02.01.2026	04.01.2026	Licence
2	10/MP/2026	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 Respondent No. 15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	02.01.2026	04.01.2026	Misc.
1	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	23.12.2025	01.01.2026	Misc.