1

589/TL/2026

WR ER PART C POWER TRANSMISSION LIMITED (WRER)

Transmission License

Preliminary Scrutiny

2

588/AT/2026

WR ER PART C POWER TRANSMISSION LIMITED (WRER)

Adoption of Tariff

Preliminary Scrutiny

3

587/MP/2026

Karnataka Power Transmission Corporation Limited (KPTCL)

Seeking Directions to Southern Regional Power Committee to provide necessary information regarding intra-state transmission lines falling under Regulation 2(1) (ee) CERC (Sharing of Inter-State Transmission charges and losses)Regulations 2020.

Preliminary Scrutiny

4

586/MP/2026

XL XERGI POWER PRIVATE LIMITED (XXPPL)

Petition under Sections 79(1)(h) and 79(1)(k) of the Electricity Act, 2003 read with 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, 2023, inter alia seeking relaxation of the one-year period for demonstrating the rated capacity of the Petitioner?s 400 MW Solar Project and permission to complete the pending tests under an NRLDC-coordinated schedule and interim protection.

Hearing

5

585/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1500 MW capacity awarded for assured Peak Supply of 6000 MWh (1500 MW x 4 Hrs.) from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-IX) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India

Preliminary Scrutiny

6

584/TL/2026

RAJGARH NEEMUCH POWER TRANSMISSION LIMITED (RNPTL)

Petition under Sections 14, 15 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 seeking grant of a Transmission Licence for development of 2 Nos. 220 kV Line bays at Handia S/s for Handia-Bagli (New) 220 kV D/c line, under Regulated Tariff Mechanism

Preliminary Scrutiny

7

583/MP/2026

Serentica Renewables India Private Limited (SRIPL)

Petition under Section 79 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, as amended, seeking extension of the Scheduled Commercial Operation Date/commissioning timeline for the limited purpose of maintaining eligibility for waiver of Inter-State Transmission System Charges in respect of the 900 MW Solar Project being developed by the Petitioner at Kotha, District Jaisalmer, Rajasthan on account of delay in grant of approval under Section 68 of the Electricity Act, 2003, delay in operationalisation/ availability of connectivity and associated transmission system, delay arising from transition under the GNA framework, and other events beyond the control of the Petitioner.

Preliminary Scrutiny

8

582/MP/2026

Serentica RENEWABLES INDIA 4 PRIVATE LIMITED (SRI4PL)

Petition under Section 79 of the Electricity Act, 2003 seeking extension of time for injection of infirm power into the grid, in terms of the approval dated 25.05.2026, under clause (b) of the Proviso to Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 15.1(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the 200 MW wind capacity being developed by the Petitioner located in Kallam, Maharashtra.

Hearing

193/IA/2026

9

581/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1000 MW of Firm and Dispatchable Renewable Energy Round-the-Clock (FDRE-RTC) Power from ISTS- connected Renewable Energy Power Projects (SECI-FDRE RTC-V) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India

Preliminary Scrutiny

10

580/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for  24F OPGW on 400kV Solapur(NTPC)-Solapur(PG) Ckt# 1/2 (11.16 Km) and  STM-16, 3 MSP FOTE at Solapur STPP and Solapur PG Station(2 Nos FOTE) under "Redundant OPGW communication path for Solapur STPP under AGC'' in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

11

579/TD/2026

SHELL ENERGY MARKETING AND TRADING INDIA PRIVATE LIMITED (SEMTIPL)

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 read with Section 15 (1) of the Electricity Act, 2003 seeking upgradation of existing inter-state Category V Trading Licence of Shell Energy Marketing and Trading India Private Ltd to Category ? III Trading Licence

Preliminary Scrutiny

12

578/MP/2026

Andhra Pradesh Solar Power Corporation Pvt Ltd (APSPCL)

PETITION UNDER SECTION 79(1)(c) AND SECTION 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 SEEKING RELAXATION OF REGULATION 24.6 READ WITH REGULATION 37.10(g) AND SETTING ASIDE OF THE REVOCATION OF CONNECTIVITY OF 100 MW AT NP KUNTA PS BY LETTER DATED 1 OCTOBER 2026 ISSUED BY CENTRAL TRANSMISSION UTILITY OF INDIA LTD.

Hearing

190/IA/2026

13

577/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 1495 MW WIND POWER PROJECTS (TRANCHE XX) CONNECTED TO 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

Hearing

14

576/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 seeking adoption of the tariff discovered through Tariff-Based Global Competitive Bidding (PSP-I) for procurement of 1344 MW/10752 MWh of storage capacity from Inter-State Transmission System (ISTS)-connected Pumped Storage Plants, conducted in accordance with the ?Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity from Pumped Storage Plants? dated 06.02.2025 issued by the Ministry of Power, Government of India

Preliminary Scrutiny

15

575/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of application towards determination of Supplementary Tariff for Emission Control System for the period from actual ODe of FGD of Unit-1 & 2 (i.e 09.08.2025) to 31.03.2029 for Feroze Gandhi Unchahar Thermal Power Station Stage-II (2X210 MW)

Preliminary Scrutiny

16

574/MP/2026

M/s Hindustan Power Exchange Ltd (HPX)

Petition under Section 66 of the Electricity Act, 2003 read with Regulations 19(2) and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Regulations 9(1) and 9(6) of the Central Electricity Regulatory Commission (Terms and Conditions for Purchase and Sale of Carbon Credit Certificates) Regulations, 2026, seeking approval of this Hon'ble Commission for introduction of trading in Carbon Credit Certificates on the Petitioner's Exchange Platform.

Hearing

17

573/MP/2026

Apraava Energy Private Limited

Petition under Sections 79(1)(b) and 79(1)(f) read with Section 29 of the Electricity Act, 2003; read with the applicable provisions of Power Purchase Agreement dated 15.07.2020 executed between M/s Apraava Energy Pvt. Ltd. (formerly known as M/s CLP India Pvt. Ltd) and Solar Energy Corporation of India Limited in context of 250.71 MW wind power project (Project); and the relevant provisions of the applicable laws inter alia seeking Change in Law reliefs with respect to: (i) the requirements to comply with the various new parameters and changes introduced by way of the Working Group Report, 2022 read with the various associated Minutes of Meeting(s); and (ii) the issuance of subsequent communications by relevant Indian Governmental Instrumentalities after the Cut-off date on account of the Emergency Landing Facility (ELF) being constructed by the Indian Air Force near the Project site requiring mandatory relocation of three Wind Turbine Generators (WTGs) locations of the Project to alternate locations and the consequential additional expenditure incurred in relation thereto

Hearing

18

572/MP/2026

Torrent Solar Power Pvt. Ltd (TSPPL)

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.

Hearing

194/IA/2026

19

569/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Combined Asset under Transmission System for providing connectivity to RE projects at Bikaner (PG), Fatehgarh-II & Bhadla-II? scheme in Northern Region

Preliminary Scrutiny

20

568/MP/2026

Ayana Renewable Power One Private Limited (AyanaPowerOne)

Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 21.04.2023 passed in Petition No. 219/MP/2022

Preliminary Scrutiny

21

567/AT/2026

Fatehgarh II Transmission Limited (FIITL)

Petition under Section 63 of the Electricity Act, 2003 for adoption of Transmission charges with respect to the Transmission System being established by Fatehgarh II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

22

566/TL/2026

Fatehgarh II Transmission Limited (FIITL)

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 Fatehgarh II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

23

565/TD/2026

STARONE GLOBAL PRIVATE LIMITED (SGPL)

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.

Hearing

24

564/MP/2026

Eden Renewable Alma Private Limited (ERAPL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 13(1)(d), Regulation 13(2)(a) and Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended), seeking a declaration, confirming the entitlement of the Petitioner?s 300 MW ISTS-connected solar power project to 100% waiver of Transmission Charges and Transmission Losses for the use of the inter-State transmission system.

Preliminary Scrutiny

25

563/MP/2026

MATHKUR SOLAR POWER PRIVATE LIMITED (MSPPL)

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 seeking relaxation/ removal of difficulties/ directions/ orders in the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022.

Preliminary Scrutiny

26

562/TT/2026

Power Transmission Corporation of Uttarakhand Limited (PTCUL)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV Substation Srinagar (Asset-I: 400/220 kV 02x03x105 ICT, 220/132 kV 02x160 MVA ICT along with bays and Asset-II: 1x80 MVAr Reactor) (Deemed ISTS) under UITP Schemeas per Hon?ble Central Electricity Regulatory Commission?s order dated 31 January 2013 against Petition number 133/ MP/2012 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 Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

27

561/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-I: LILO of  Lonikhand (MSETCL) - Kalwa(MSETCL) 400kV S/C Line at Navi Mumbai along with 400/220kV Navi Mumbai( GIS Substation ) at Navi Mumbai under ?Western Region System Strengthening Scheme V? in the Western Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

28

37/RP/2026 in 386/MP/2023

NTPC Mining Limited (NML)

REVIEW PETITION AGAINST THE ORDER DATED 15.07.2026 PASSED IN PETITION NO. 386/MP/2023 UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 READ WITH SECTION 114 AND ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908.

Preliminary Scrutiny

29

560/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Transmission System for Solar Energy Zones in Rajasthan� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

30

559/MP/2026

Sembcorp Green Infra Limited (SGIL)

Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 11A(4), 41, 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended), and this Hon?ble Commission?s Order dated 10.07.2026 in Petition No. 11/SM/2026, praying that this Hon?ble Commission hold and declare that the Petitioner?s requests dated 26.05.2026 and 03.06.2026 for conversion of 200 MW of its 300 MW Connectivity at the Gadag-II Pooling Station from the Land Route to the LoA Route were required to be given effect to by the Central Transmission Utility of India Limited within one month under Regulation 11A(4)(c)(i), and consequential directions to the Central Transmission Utility of India Limited to issue the revised Connectivity intimations and to modify its Final List of eligible entities dated 18.08.2026 so as to include and map the said 200 MW, comprising 50 MW under the Letter of Award dated 15.10.2024 issued by Solar Energy Corporation of India Limited and 150 MW under the Letter of Award dated 06.03.2024 issued by SJVN Limited; and, in the alternative, exercise Power to Relax and Power to Remove Difficulty under Regulations 41 and 42 of the said Regulations, along with consequential and incidental reliefs.

Hearing

185/IA/2026

31

558/MP/2026

Waaree Forever Energies Private Limited WFEPL

Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 11A(4) of the CERC GNA Regulations, 2022, read with Regulation 65 of CERC (Conduct of Business) Regulations, 2023 seeking a direction to the Respondent/CTUIL to accept and process the Petitioner's application for conversion of Connectivity from Regulation 5.8(xi)(c) to Regulation 5.8(xi)(a) of the said Regulations, for the 700 MW Solar Power Project at Solapur, Maharashtra and grant necessary relief in relation to Connectivity dated. 28.08.2025

Hearing

32

557/MP/2026

ACME Solar Holdings Ltd. (ASHL)

Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with the applicable provisions 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 Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking appropriate directions to Central Transmission Utility of India Limited with respect to the consideration and processing of the Petitioners? Connectivity Application(s) under Regulation 5.11(a) of the GNA Regulations for grant of Connectivity during Non-Solar Hours, while preserving the original priority of the said Application(s), along with consequential reliefs.

Hearing

184/IA/2026 ,187/IA/2026 ,186/IA/2026

33

556/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

Petition under Section 79(1)(c), (f) 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 directions to Central Transmission Utility of India Limited to accept the documents demonstrating rights over the land parcels standing in the name of the subsidiary company executing the Project of the Connectivity Grantee (parent company) for the change in land parcels under Regulation 5.10.

Hearing

183/IA/2026

34

555/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition under Section 79(1) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2024 as amended, 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

Preliminary Scrutiny

35

554/TT/2026

Ramgarh New Transmission Limited (RNTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Implementation of Bus Sectionalizer at 400kV level of 765/400/220kV Fatehgarh-III PS (Section-2)� in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

36

553/MP/2026

Electricity Wing of Engineering Department Chandigarh (EWEDC)

Bilateral Bill amounting to INR 64.731 Crores - Appeal in petition No-328/TT/2023

Preliminary Scrutiny

37

552/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 centralized security operation centre (OT SOC) for substations

Hearing

38

551/MP/2026

ENREN-I ENERGY PRIVATE LIMITED (Enren I)

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 and/or removal of the difficulty arising from the summary closure of the Petitioner's application for non-solar-hour access (integration of Battery Energy Storage System) filed within the Right of First Refusal (RoFR) window, solely on account of an inadvertent mismatch between the authorised signatory of the affidavit and the authorised signatory who digitally signed the application, both authorised under the same Board Resolution; and seeking directions to revive, restore and process the Petitioner's Application with protection of the Petitioner's RoFR priority.

Hearing

39

36/RP/2026 in 474/GT/2025

NHPC LTD

Review of the Order dated 04.07.2026 passed by this Hon'ble Commission in Petition No. 474/GT/2025 titled as 'NHPC Limited v. Punjab State Power Corporation Limited & Ors'.

Hearing

40

550/TD/2026

RESOLVEN ENERGY TRADING PRIVATE LIMITED

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.

Hearing

41

549/MP/2026

NTPC Limited

Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute arising between NTPC Limited and Central Transmission Utility of India Limited.

Hearing

42

548/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for asset under North Eastern Region Expansion Scheme XVIII in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

43

547/MP/2026

NHPC LTD

Application under Regulation-44(6) and 44(7) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20, 2021-22 and 2023-24 in respect of Loktak Power Station

Hearing

44

546/MP/2026

Indian Energy Exchange Ltd. (IEX)

Petition under Section 66 of the Electricity Act, 2003 read with Regulation 9(6) of the Central Electricity Regulatory Commission (Terms and Conditions for Purchase and Sale of Carbon Credit Certificates) Regulations, 2026 for approval of the revised Bye-laws, Rules and Business Rules for introduction of the Carbon Credit Certificate (CCC) Compliance Market segment at Indian Energy Exchange Limited (IEX).

Hearing

45

545/TD/2026

JGMP RENEWABLE PRIVATE LIMITED (JRPL)

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.

Order reserved

46

544/MP/2026

ANGUL SUNDARGARH TRANSMISSION LIMITED (ERGS1)

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.

Order reserved

178/IA/2026

47

543/GT/2026

NTPC Tamil Nadu Energy Company Limited (NTECL)

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for approval of application towards determination of Supplementary Tariff for Emission Control System installed at NTECL Vallur Thermal power Station (1500 MW).

Hearing

48

542/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 75MW /150 MWh  capacity  under the VGF scheme, GOI at Simhadri Super Thermal Power Station Stage-1 (2x500 MW) for the period from 27.09.2027 (Anticipated CODess to 31.03.2029.

Preliminary Scrutiny

49

541/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 50MW /100 MWh  capacity  under the VGF scheme, GOI at Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 27.09.2027 (Anticipated CODess ) to 31.03.2029.

Preliminary Scrutiny

50

540/TD/2026

Navvurjaa Power Solutions Pvt. Ltd. (NPSPL)

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.

Interim order issued

51

539/TL/2026

BHADLA RAMGARH POWER TRANSMISSION LIMITED (BRPTL)

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 BHADLA RAMGARH POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

52

538/AT/2026

BHADLA RAMGARH POWER TRANSMISSION LIMITED (BRPTL)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the BHADLA RAMGARH POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).

Hearing

53

537/TL/2026

LUHRI POWER TRANSMISSION LIMITED LPTL

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.

Hearing

54

536/AT/2026

LUHRI POWER TRANSMISSION LIMITED LPTL

Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the ?Transmission system for evacuation of power from Sunni Dam HEP and Luhri Stage-I HEP? being established by the Petitioner.

Hearing

55

535/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

PETITION UNDER SECTION 79(1)(f) 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 PERFORMANCE BANK GUARANTEE, ALONG WITH CONSEQUENTIAL RELIEFS.

Hearing

56

534/MP/2026

Apraava Energy Private Limited

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.

Hearing

176/IA/2026

57

533/MP/2026

Serentica Renewables India 1 Private Limited (SRI1PL)

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 Report dated 22.04.2026 of the Committee constituted vide Office Order dated 30.07.2025 read with Addendum dated 14.01.2026 extending 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 transmission charges

Hearing

58

532/MP/2026

LUCEO  SOLAR PRIVATE LIMITED (Luceo Solar)

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 and/or removal of the difficulty arising from the summary closure of the Petitioner's application for non-solar-hour access (integration of Battery Energy Storage System) filed within the Right of First Refusal (RoFR) window, solely on account of an inadvertent mismatch between the authorised signatory of the affidavit and the authorised signatory who digitally signed the application, both authorised under the same Board Resolution; and seeking directions to revive, restore and process the Petitioner's Application with protection of the Petitioner's RoFR priority.

Hearing

59

531/MP/2026

DHURSAR SOLAR POWER PRIVATE LIMITED (DSPPL)

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 seeking compensation on account of unlawful curtailment / backing down of generation from the Petitioner's Solar Power Project.

Hearing

60

530/MP/2026

JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 17 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking Relaxation of timelines prescribed under Regulation 10(2) and the Procedure for Implementation of REC Mechanism, for the month of September 2025 and for grant of other consequential relief(s)

Hearing

61

529/TD/2026

Probus Smart Things Private Limited (PSTPL)

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

Hearing

62

528/MP/2026

Khaba Renewable Energy Private Limited (KREPL)

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 and/or removal of the difficulty arising from the summary closure of the Petitioner's application for non-solar-hour access (integration of Battery Energy Storage System) filed within the Right of First Refusal (RoFR) window, solely on account of an inadvertent mismatch between the authorised signatory of the affidavit and the authorised signatory who digitally signed the application, both authorised under the same Board Resolution; and seeking directions to revive, restore and process the Petitioner's Application with protection of the Petitioner's RoFR priority.

Hearing

63

527/MP/2026

LITSOLAIRE ENERGY PRIVATE LIMITED (LITSOLAIRE ENERGY PVT LTD)

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 and/or removal of the difficulty arising from the summary closure of the Petitioner's application for non-solar-hour access (integration of Battery Energy Storage System) filed within the Right of First Refusal (RoFR) window, solely on account of an inadvertent mismatch between the authorised signatory of the affidavit and the authorised signatory who digitally signed the application, both authorised under the same Board Resolution; and seeking directions to revive, restore and process the Petitioner's Application with protection of the Petitioner's RoFR priority.

Hearing

64

526/MP/2026

ReNew Solar Energy (Jharkhand three) Pvt Ltd (RSEJTPL)

IN THE MATTER OF: 
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.

Hearing

65

525/MP/2026

ReNew Solar Urja Private Limited (RSUPL6)

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 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 ?Project?

Hearing

66

35/RP/2026 in 399/GT/2020

NTPC Limited

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, for review of the Order dated 19.07.2026 passed in Petition No. 399/GT/2020 for determination of tariff of Talcher Thermal Power Station (460 MW) for the period 2019-24.

Hearing

67

524/MP/2026

Adani Hybrid Energy Jaisalmer Five Limited (AHEJ5L)

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 Honble 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 Scheduled Commercial Operation Date (SCOD) for the Petitioners respective Projects and for consequential waiver of ISTS charges

Hearing

68

523/MP/2026

KHETRI-NARELA TRANSMISSION LIMITED (KNTL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 4, 11 and 12 and other relevant provisions of the Transmission Service Agreement dated 07.12.2021 (?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 transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Narela Transmission Limited.

Hearing

69

522/MP/2026

DAMODAR VALLEY CORPORATION (DVC)

PETITION UNDER SECTION 79(1)(c) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 13 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS, 2020 SEEKING DIRECTIONS FOR WAIVER OF INTER-STATE TRANSMISSION CHARGES FOR SUPPLY OF RENEWABLE ENERGY BUNDLED UNDER THE SCHEME FOR FLEXIBILITY IN GENERATION AND SCHEDULING OF THERMAL/GAS POWER STATIONS ISSUED ON 12.4.2022 BY THE GOVERNMENT OF INDIA, MINISTRY OF POWER.

Hearing

70

521/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 240MW /480 MWh  capacity  under the VGF scheme, GOI at Kudgi Super Thermal Power Station (2400 MW) for the period from 27.09.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

71

520/MP/2026

NHPC LTD

PETITION UNDER SECTION 79(1)(C), SECTION 79(1)(D), SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003, READ WITH THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019 AND THE CENTRAL ELECTRICITY REGULATORY COMMISSION (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS, 2020, SEEKING THE QUASHING OF THE BILL DATED 30th MARCH 2026 RAISED BY THE RESPONDENT AGAINST THE PETITIONER TO THE EXTENT OF IMPOSING RETROSPECTIVE INTEREST BETWEEN THE DATE OF DEEMED COD AND DATE OF INTERIM TARIFF ORDER AND FOR OTHER CONSEQUENTIAL RELIEFS

Preliminary Scrutiny

72

519/GT/2026

NTPC Limited

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-29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for revision of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-I (840MW) in compliance of Revised Emission Standards for the period from 01.08.2023 (ODe of ECS in Unit-1) to 31.03.2024 after the truing up exercise.

Preliminary Scrutiny

73

518/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 100MW /200 MWh  capacity  under the VGF scheme, GOI at Tanda  Thermal Power Station-II (2X660 MW) for the period from 29.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

74

517/MP/2026

Khaba Renewable Energy Private Limited (KREPL)

PETITION UNDER SECTIONS 79(1)(c), 79(1)(f) AND 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 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.

Hearing

75

34/RP/2026 in 650/GT/2025

NHPC LTD

Review of the Order dated 22.06.2026 passed by this Hon'ble Commission in Petition No. 650/GT/2025 titled as 'NHPC Limited v. Punjab State Power Corporation Limited & Ors.'

Hearing

76

516/TL/2026

KHAVDA II-C TRANSMISSION LIMITED (KCTL)

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

Order reserved

77

515/AT/2026

Vizag Power Transmission Limited (VPTL)

Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Vizag Power Transmission Limited

Reply / additional information as per ROP to filed by Petitioner,Respondent

78

514/TL/2026

Vizag Power Transmission Limited (VPTL)

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 Vizag Power Transmission Limited

Reply / additional information as per ROP to filed by Petitioner,Respondent

79

513/AT/2026

KRISHNAGIRI REZ TRANSMISSION LIMITED (KRTL)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KRISHNAGIRI REZ TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

80

512/TL/2026

KRISHNAGIRI REZ TRANSMISSION LIMITED (KRTL)

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 KRISHNAGIRI REZ TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

81

511/MP/2026

Adani Power Limited (APL)

Petition under Sections 79(1)(b) r/w (f) of the Electricity Act, 2003 seeking urgent and emergent directions against GUVNL in relation to its unilateral and illegal deductions towards rebate against Adani's supplementary invoices and towards actual ECR against regular monthly invoices raised for supply of power under the Power Purchase Agreement and its subsequent amendments.

Reply / additional information as per ROP to filed by Petitioner,Respondent

172/IA/2026

82

510/MP/2026

Adani Renewable Energy Holding Seventeen Limited (AREJ17L)

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.

Hearing

170/IA/2026

83

509/MP/2026

Renew Solar Power pvt Ltd (RSPPL)

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

Hearing

169/IA/2026

84

508/MP/2026

Indian Railways (ECR)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

85

507/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined assets under �Augmentation of Transformers in Northern Region Part-A� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

86

506/AT/2026

Ananthapuram Transmission Ltd. (ATL)

Petition filed under Section 63 and Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(c) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for adoption of tariff discovered through competitive bidding with respect to transmission System for integration of Ananthapuram-III PS REZ Phase-I (3 GW)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

87

505/TL/2026

Ananthapuram Transmission Ltd. (ATL)

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

88

504/GT/2026

NTPC Limited

Petition for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 100 MW /200 MWh  capacity  under the VGF scheme of GOI at Mauda Super Thermal Power Station Stage-II (2x660 MW) for the period from 27.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

89

503/GT/2026

NTPC Limited

Petition for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 100 MW /200 MWh  capacity  under the VGF scheme of GOI at Mauda Super Thermal Power Station Stage-I (2x500 MW) for the period from 27.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

90

502/GT/2026

NTPC Limited

Petition for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 125 MW /250 MWh  capacity  under the VGF scheme of GOI at Khargone Super Thermal Power Station (2x660 MW) for the period from 29.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

91

501/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems ( 100MW /200 MWh )  under the VGF scheme, GOI at Barh Super Thermal Power Station Stage-II (2X660 MW) for the period from 27.09.2027 (Anticipated CODess) to 31.03.2029

Preliminary Scrutiny

92

500/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage IV (FGUTPS-IV) (500 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

93

499/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Feroze Gandhi Unchahar Thermal Power Station Stage IV (FGUTPS-IV) (500 MW) for the period from 01.04.2019  to 31.03.2024 after the truing up exercise

Preliminary Scrutiny

94

498/MP/2026

AMP Energy Green Private Ltd. (AMPEnergyGreen)

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 seeking appropriate extension in Firm Start Date of Connectivity to align with the Project commissioning

Hearing

95

497/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 200MW /400 MWh  capacity  under the VGF scheme, GOI at Nabinagar Super Thermal Power Station-I (3X660 MW) for the period from 27.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

96

496/TT/2026

Ramgarh New Transmission Limited (RNTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Transmission system for evacuation of power from REZ in Rajasthan (20GW) under Phase-III Part E1� in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

97

495/MP/2026

IndiGrid Solar-I (AP) Private Limited FRVAP

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 HON?BLE COMMISSION IN PETITION NO. 310/MP/2022

Hearing

98

494/MP/2026

Adani Renewable Energy Holding Four Limited (AREH4L)

PETITION UNDER SECTIONS 79 OF THE ELECTRICITY ACT, 2003 SEEKING FOR 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 (CTUIL), CUMULATIVELY OF RS. 9,21,900/-, AMONGST OTHER RELIEFS.

Hearing

99

33/RP/2026 in 240/MP/2023,302/MP/2023

TP SAURYA LIMITED (TPSL)

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 of the CERC (Conduct Of Business) Regulations, 2023, Section 114 and Order XLVII Rule 1 of The Code Of Civil Procedure, 1908 seeking review of the  Common Order dated 31.12.2025 passed by this Hon?ble Commission in Petitions No. 240/MP/2023 and 302/MP/2023 titled as ?M/s TP Saurya Limited vs. Kerala State Electricity Board Limited?.

Hearing

163/IA/2026

100

493/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

Miscellaneous 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 28.01.2016 read with Rajasthan State Sewerage and Waste Water Policy, 2025

Hearing

101

492/TT/2026

Essar Power Transmission Company Limited (EPTCL)

PETITION UNDER REGULATION 86 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, SEEKING TRUING UP OF TRANSMISSION TARIFF FOR THE 2014-19 AND 2019-24 TARIFF PERIODS IN ACCORDANCE WITH THE TARIFF REGULATIONS APPLICABLE FROM TIME TO TIME

Reply / additional information as per ROP to filed by Petitioner,Respondent

162/IA/2026

102

491/MP/2026

Sprng Vayu Vidyut Private Limited (SVVPL)

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.

Preliminary Scrutiny

161/IA/2026

103

490/MP/2026

North Karanpura Transco Limited (NKTL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003, READWITH ARTICLES 6, 11, 12 AND 16 OF THE TRANSMISSION SERVICES AGREEMENT DATED 14.03.2016, 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 ALONGWITH COMPENSATION ON ACCOUNT OF OCCURRENCE OF FORCE MAJEURE, CHANGE IN LAW AND CHANGE IN SCOPE EVENTS, AND OTHER CONSEQUENTIAL RELIEFS

Hearing

104

488/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 26.09.2022 passed by this Hon?ble 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 network.

Hearing

105

487/TT/2026

Gadag Transmisssion Limited (RGTL)

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 CERC (Conduct of Business) Regulations, 2023, and the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024, as amended from time to time, for determination of transmission tariff from the actual Date of Commercial Operation up to 31.03.2029 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 Regulated Tariff Mechanism.

Hearing

106

32/RP/2026 in 188/MP/2019

PTC India Limited

PETITION UNDER SECTION 94 (1)(F) OF THE ELECTRICITY ACT 2003, SEEKING REVIEW OF THE ORDER DATED 30.06.2026 PASSED BY THIS HON'BLE COMMISSION

Hearing

107

486/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for assets under �Northern Region System Strengthening-XL(NRSS-XL)� scheme

Preliminary Scrutiny

108

485/TT/2026

WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (WBSETCL)

Petition under Section 62(1)(b) and Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of CERC (Conduct of Business) Regulations 2023 seeking Truing-up of Transmission Tariff for the period FY 2019-20 to FY 2023-24 under Regulation 13  of CERC (Terms and Conditions of Tariff) Regulations 2019 and determination of Transmission Tariff for FY 2024-25 to FY 2028-29 under Regulation 9(2) of CERC (Terms and Conditions of Tariff) Regulations 2024, for the deemed Inter-State Transmission lines owned by West Bengal State Electricity Transmission Company Limited and utilized for the transmission system operated by Central Transmission Utility of India Limited.

Reply / additional information as per ROP to filed by Petitioner,Respondent

109

484/MP/2026

NTPC Renewable Energy Limited (NTPCREL)

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 03.06.2021 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.

Hearing

110

483/TL/2026

WR ER Part A Power Transmission Liimited (WRERAPTL)

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)

Order reserved

111

482/AT/2026

WR ER Part A Power Transmission Liimited (WRERAPTL)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the transmission System being established by WR ER Part A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Order reserved

112

481/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

:  Petition for determination of transmission tariff for 2024-29 tariff block for "765/400kV, 1500 MVA ICT (3rd) (4x500 MVA units including one spare unit) along with associated bays and equipment� under  �Augmentation of 1x1500 MVA (3rd), 765/400kV Transformation Capacity at Kurnool New Substation� in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

113

480/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for Augmentation of transformation capacity at Navsari(New) (South Gujrat) 765/400 kV GIS Substation by 765/400 kV , 1X1500 MVA ICT (3rd ) along with its associated bays   under �Transmission Network Expansion in Gujarat associated with integration of RE Projects from Khavda Potential RE Zone� in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

114

479/TT/2026

Power Transmission Corporation of Uttarakhand Limited (PTCUL)

Petition for approval of DOCO and determination of transmission tariff from DOCO to 31.3.2029 for 400kV D/C Quad Moose Pipalkoti ? Srinagar transmission Line along with Two nos. of Associated Bays (Bay no. 405 and 406) at 400 kV substation Srinagar 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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

115

478/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets under Transmission System Strengthening Scheme for Evacuation of Power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II, Part-G1? in Northern Region

Hearing

116

477/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for approval of the tariff for the assets under "OPGW Installation on Itarsi-Dhule Transmission Line" scheme

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

117

476/MP/2026

Beempow Energy Private Limited

Petition under Section 79of 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 Change in Law event i.e., Working Group Committee Report dated July 2022 and the consequential Procedure issued by the Central Electricity Authority.

Reply / additional information as per ROP to filed by Petitioner,Respondent

118

31/RP/2026 in 675/TL/2025

Mahan Energy Limited MEL

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order XLVII of the Code of Civil Procedure, 1908; Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking review of the order dated 21.07.2026 passed by this Hon?ble Commission in Petition No. 675/TL/2025

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

159/IA/2026

119

475/MP/2026

Beawar Transmission Limited (BTL)

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 for the benefit of the lender

Order reserved

120

474/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for Asset-1:  765 kV New Navsari (GIS)�Padghe (GIS) D/C Transmission Line along with associated Bays at New Navsari (GIS) & Padghe (GIS) and 765kV, 1 � 330 MVAr Switchable Line Reactor on each circuit along with associated Bays at New Navsari End.  Asset-2: 400/200kV, 500 MVA ICT-3 along with associated bays at New Navsari (GIS) S/S, Asset-3:400kV New Navsari(GIS)-Kala(GIS) D/C Transmission Line alongwith associated  bays at New Navsari(GIS) & Kala(GIS) and 400kV, 1x63 MVAr  Switchable line reactor on each circuit along with associated Bays at New Navsari(GIS) and 765kV, 1 x 80 MVAr single phase switchable spare unit (for Ahmedabad - Navsari (New) (South Gujarat) 765 kV D/c line) under �Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B� in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

121

473/MP/2026

TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)

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

Hearing

122

15/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020

Interim order issued

123

14/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020

Interim order issued

124

472/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 100MW /200 MWh  capacity  under the VGF scheme, GOI at Barh Super Thermal Power Station Stage-I (3X660 MW) for the period from 27.09.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

125

471/TT/2026

nrssxxix transmission company limited (NRSSXXIX)

Petition under Section 62 read with Sections 79(1)(c) & (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the CERC (Conduct of Business) Regulations, 2023, the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff from Commercial Operation Date to 31.03.2029 for the transmission scheme titled ?Augmentation of transformation capacity at Amargarh (GIS) S/s by 1x315 MVA, 400/220 kV ICT (3rd)'' (implemented under Regulated Tariff Mechanism).

Hearing

126

470/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for Upgradation of STM-4  communication link of Dehgam, Rachodpur, Santhalpur repeater, Bachau, CGPL Mundra  to STM-16 capacity through installation of 5 Nos. STM -16, 5 MSP at Dehgam, Rachodpur, Santhalpur repeater, Bachau, CGPL Mundra  under Upgradation of STM-4  communication link of Dehgam, Rachodpur, Santhalpur repeater, Bachau, CGPL Mundra  to STM-16 capacity project in Western Region

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

127

469/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for 1x1500 MVA, 765/400 kV ICT (3rd) at Pune(GIS) substation along with associated bays under �Western Region Expansion Scheme-XXXI

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

128

468/GT/2026

NTPC Limited

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-9 and Regulation 29A of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f anticipated CODess on account of installation of Integrated Battery Energy Storage Systems (250MW/1000MWh) under VGF scheme, GOI at Barauni Thermal Power Station Stage-II (2x250 MW) for the period from 04.11.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

129

467/MP/2026

Aditya Birla Renewables Subsidiary Limited (ABRSL)

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 80 MW Wind granted to the Petitioner at Fatehgarh-III PS (Sec-II) to 80 MW/160 MWh Battery Energy Storage System, within the Petitioner�s existing Connectivity quantum along with consequential reliefs thereof.

Reply / additional information as per ROP to filed by Petitioner,Respondent

130

466/MP/2026

ABREL (RJ) Projects Limited (ABRELRJ)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

131

465/GT/2026

NTPC Limited

Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of CERC Tariff Regulations 2024 for determination of supplementary tariff on account of installation of Emission Control System (FGD System) at Mauda Super Thermal Power Station Stage-II (1320 MW), for the period from ODe of FGD System of Unit-2 (i.e., 05.12.2025) to 31.03.2029

Preliminary Scrutiny

132

464/MP/2026

IL&FS Tamil Nadu Power Company Limited (ITPCL)

Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), alongwith Regulation 65 of the CERC (Conduct of Business) Regulations 2023, inter-alia seeking pass through of actual energy charges (ECR) for the power supplied from the months of January 2023 to June 2025 to the Respondent No. 1/ Tamil Nadu Power Distribution Company Limited (TNPDCL) under the Power Purchase Agreement dated 12.12.2013, in terms of the directions dated 20.02.2023, 31.03.2023, 04.03.2023, 19.04.2023, 04.05.2023, 19.05.2023, 29.05,2023, 12.06.2023, 24.06.2023, 03.07.2023, 25.07.2023, 28.07.2023, 16.08.2023, 23.08.2023, 12.09.2023, 22.09.2023, 13.10.2023, 20.10.2023 23.10.2023, 07.11.2023, 08.03.2024, 26.03.2024, 01.04.2024, 08.04.2024, 12.04.2024, 23.04.2024, 08.05.2024, 07.06.2024, 08.07.2024, 05.08.2024, 20.08.2024, 06.09.2024, 25.09.2024, 30.09.2024, 15.10.2024, 17.10.2024, 08.11.2024, 02.12.2024, 27.12.2024, 03.01.2025, 17.01.2025, 03.02.2025, 28.02.2025, 17.03.2025, 28.03.2025, 23.04.2025, 30.04.2025, 19.05.2025, 24.06.2025 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003

Hearing

133

463/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for 1X1500 MVA, 400/220 kV, ICT-3 along with associated bays at Kotputli (PG) Substation under �Transmission System for Evacuation of Power from Rajasthan REZ Ph-IV (Part-1) (Bikaner Complex)- Part-E� in Northern Region

Preliminary Scrutiny

134

462/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block from DOCO to 31.03.2029 for 1500 MVA, 765/400 kV, ICT-4 along with associated bays at Bhiwani S/S under ?Augmentation of 765/400 kV, 1500 MVA transformer (4th) at Bhiwani S/S {De-linked from Transmission System for evacuation of Power from RE parks in Leh (5 GW Leh-Kaithal Transmission Corridor)}? in Northern region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

135

461/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Establishment of Fiber Optic Communication System in Northern Region under fiber optic expansion project (Additional Requirement)

Preliminary Scrutiny

136

460/MP/2026

ABREL (RJ) Projects Limited (ABRELRJ)

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 waiver of 100% inter-State transmission charges till operationalisation of the GNA along with consequential reliefs arising therefrom

Hearing

137

459/MP/2026

ABREL (RJ) Projects Limited (ABRELRJ)

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

Hearing

138

458/MP/2026

Sembcorp Green Infra Limited (SGIL)

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 10.5 MW forming part of the Petitioner?s 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 Hon?ble Commission under the proviso to Regulation 19(3).

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

154/IA/2026

139

457/MP/2026

BN Hybrid Power-1 Private Limited (BNHP1)

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 12.08.2025 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

140

456/MP/2026

CGE Renewables Private Limited (CGERPL)

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

Hearing

153/IA/2026 ,191/IA/2026

141

455/MP/2026

Hero Solar Energy Private Limited (HSEPL)

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 AND CONSEQUENTLY NOT TO ENCASH THE BANK GUARANTEES FURNISHED IN FAVOUR OF THE PETITIONER NO. 1, AMONGST OTHER RELIEFS.

Preliminary Scrutiny

152/IA/2026 ,150/IA/2026 ,151/IA/2026

142

454/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 1 no. 400 kV Bay at 765/400 kV Kurnool (New) Sub-station under implementation of Kurnool (New) Sub-station 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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

143

453/MP/2026

Power Exchange India Limited (PXIL)

Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 (?PMR 2021?), seeking approval for introduction of Carbon Credit Certificate (CCC) Contract on the Petitioner?s ?PRATYAY? Platform.

Hearing

144

30/RP/2026 in 496/MP/2024

TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking for review of the order dated 01.11.2025 passed by this Hon?ble Commission in Petition No. 496/MP/2024

Hearing

149/IA/2026

145

452/MP/2026

AMPIN Energy Green Eight Private Limited (AMPIN Green Eight)

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

Hearing

179/IA/2026

146

451/MP/2026

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

PETITION UNDER SECTIONS 79(1)(B) OF THE ELECTRICITY ACT, 2003 READ
WITH ARTICLE 18.1 OF THE POWER PURCHASE AGREEMENTS 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 01.06.2026

Hearing

147

450/TT/2026

WRSS XXI (A) Tranco Limited (WRSS21A)

Approval under Section 62 read with section 79(1) of Electricity Act, 2003 and Regulation 15(1)(a) and Regulation 23 of the CERC (Conduct of Business) Regulations, 2023 for determination of capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 under CERC (Terms and Conditions of Tariff) Regulations, 2024 for the implementation of the ?Augmentation of Transmission capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd) in Gujarat ? Part A? on the Regulated Tariff Mechanism (RTM) mode.

Preliminary Scrutiny

148

449/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 Assets under �Additional FOTE requirements at AGC locations in Western Region�.

Preliminary Scrutiny

149

448/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets: 1 to 17 & Determination of transmission tariff for Asset-18 from DOCO to 31-03-2029  under " Establishment of Fibre Optic Communication System in Western Region under Master Communication Plan (Additional Requirement)? under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

150

447/MP/2026

Fatehgarh III Transmission Limited (Fategarh3)

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 02.08.2023, 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).

Hearing

151

446/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �Transmission System associated with Mundra Ultra Mega Power Project in the Western Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

152

445/MP/2026

Power Exchange India Limited (PXIL)

Petition under Section 66 of the Electricity Act, 2003 read with Regulation 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 (�PMR 2021�), seeking approval for revision in Renewable Energy Contracts to align with Renewable Consumption framework notified by Ministry of Power on the Petitioner�s �PRATYAY� Platform.

Hearing

153

444/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 09.10.2018 passed by this Hon?ble Commission in Petition No. 100/TT/2017 read with the Order dated 17.10.2021 passed in Petition No. 55/TT/2020 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Hearing

154

443/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

: Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Asset 1 : 1x1500 MVA 765/400kV ICT (3rd) in Raigarh (Kotra) Section B along with associated 765kV and 400kV bays under �Western Region Expansion Scheme-XXV�

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

155

442/TT/2026

Gurgaon Palwal Transmission Limited (GPTL)

Petition under Section 62 read with Sections 79(1)(c)      & (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the CERC (Conduct of Business) Regulations, 2023 and the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff from Commercial Operation Date to 31.03.2029 for establishment of 220 kV line bays (GIS) at 400/220 kV Prithla S/s.

Hearing

156

441/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 01 No. 765kV, 80 MVAR Single Phase Reactor at Bilaspur Substation under the  ?Procurement of Transformer and Reactor as Per ERPC & WRPC Recommendations? in the Western Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

157

440/TT/2026

WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)

Scheme to bypass NGR to use Switchable Line Reactor as Bus Reactor for transmission lines implemented by WKTL under the scheme Additional inter-Regional AC link for import into Southern Region i.e., Warora - Warangal and Chilakaluripeta - Hyderabad - Kurnool 765kV link Part-A

Reply / additional information as per ROP to filed by Petitioner,Respondent

158

439/TT/2026

Torrent Power Grid Ltd (TPGL)

Petition under Sections 62 and 79(1)(c) & (d) of the Electricity Act, 2003 and CERC (Terms and Conditions of Tariff Regulations), 2024 r/w Reg. 15(1)(a) and Reg. 23 of CERC (Conduct of Business) Regulations, 2023 seeking determination of tariff for the period from commercial operation date till 31.03.2029 for the Transmission Project developed under ?Transmission scheme for evacuation of 4.5 GW RE injection at Khavda PS under Phase II - Part D?.

Hearing

159

438/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

: Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for �Replacement of old RTUs�  in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

160

437/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 500 MVAr Thyristor Controlled Reactor (TCR) at Kurukshetra under �Implementation of 500 MVAr Thyristor Controlled Reactor at Kurukshetra 400kV bus�.

Preliminary Scrutiny

161

436/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 27.01.2020 read with the Corrigendum Order dated 04.02.2020 passed by this Hon?ble Commission in Petition No. 266/TT/2018 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Hearing

162

435/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

PETITION UNDER SECTION 79(1)(A), (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.

Hearing

163

434/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 21.01.2020 passed by this Hon?ble Commission in Petition No. 311/TT/2018 directing bilateral billing and payment of Transmission Charges by the Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Hearing

164

433/MP/2026

Shudh Solar Power Private Limited

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A , 11B, 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 Hon'ble Commission set aside Respondent's  (CTUIL) communication dated 17.08.2026; Hold that the Petitioner achieved Financial Closure on 07.05.2026; 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

Hearing

148/IA/2026

165

432/MP/2026

SolarXL Beta Energy Private Limited

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.

Hearing

147/IA/2026

166

431/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the Asset: 1x500 MVA, 400/220kV (4th) ICT at Allahabad (PG) Substation under �Augmentation of Transformation capacity at 400/220kV Allahabad (PG) substation by 400/220kV, 1x500MVA (4th) ICT�.

Preliminary Scrutiny

167

430/TT/2026

Ramgarh New Transmission Limited (RNTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Transmission system for evacuation of power from REZ in Rajasthan (20GW) under Phase-III Part E2� in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

168

429/MP/2026

DAMODAR VALLEY CORPORATION (DVC)

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.

Hearing

169

428/GT/2026

NTPC Limited

Petition under Section-62 & Section 79(1) (a) of the Electricity Act, 2003 read with read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 70MW /140 MWh  capacity  under the VGF scheme, GOI at Simhadri Super Thermal Power Station-II (2X500 MW) for the period from 27.09.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

170

427/MP/2026

JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)

Petition under Section 79 of the EA, 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.

Hearing

171

426/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 17(3) OF THE ELECTRICITY ACT, 2003 SEEKING APPROVAL FOR SHARING OF CORRIDOR OF 24.2 KM OF EXISTING 400 KV S/C KOLAR-SOMANAHALLI (BANGALORE) TRANSMISSION LINE WITH KARNATAKA POWER TRANSMISSION CORPORATION LIMITED

Reply / additional information as per ROP to filed by Petitioner,Respondent

172

29/RP/2026 in 60/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

144/IA/2026

173

425/MP/2026

DATTA POWER INFRA PVT LTD (DPIPL)

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), seeking appropriate directions in furtherance of the Order dated 31.05.2026 passed by this Hon'ble Commission in Petition No. 1015/MP/2025 and the subsequent Order dated 10.07.2026 passed in Petition No. 11/SM/2026

Hearing

174

424/MP/2026

Punjab State Power Corporation limited (PSPCL)

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, 2023SEEKING 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.

Preliminary Scrutiny

142/IA/2026

175

423/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �Western Region System Strengthening Scheme � WRSS XXII� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

176

422/MP/2026

Aditya Birla Renewables Subsidiary Limited (ABRSL)

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

Hearing

177

421/MP/2026

ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

178

420/AT/2026

SHONGTONG POWER TRANSMISSION LIMITED (STPL)

Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the ?Transmission System For Evacuation of Power From Shongtong Karcham HEP (450 MW) and Tidong HEP (150 MW)? being established by the Petitioner.

Hearing

179

419/TL/2026

SHONGTONG POWER TRANSMISSION LIMITED (STPL)

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.

Hearing

180

418/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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

Hearing

181

417/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: Replacement of 1x315 MVA, 400/220kV ICT (ICT-1) at 400/220kV Ludhiana (PG) Substation with 1x500MVA, 400/220kV ICT under �Replacement of 1x315 MVA 400/220 kV ICT (ICT-1) at 400/220kV Ludhiana (PG) Sub-station with 1x500 MVA 400/220 kV ICT� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

182

416/MP/2026

OSTRO KANNADA POWER PRIVATE LIMITED (OKPPL)

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 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 Hon�ble 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 (�Project�).

Reply / additional information as per ROP to filed by Petitioner,Respondent

183

415/MP/2026

SJVN Limited

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 Rampur Hydro Power Station (RHPS).

Reply / additional information as per ROP to filed by Petitioner,Respondent

184

414/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined assets under Kishnepur-Moga Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

185

413/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

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 PETITIONER'S 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

138/IA/2026

186

412/MP/2026

LITSOLAIRE ENERGY PRIVATE LIMITED (LITSOLAIRE ENERGY PVT LTD)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

187

411/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

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 PETITIONER'S 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

188

410/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #1: Raigarh - Pugalur 6000MW HVDC System� in 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 Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

189

409/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the relevant provisions of 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 date of payment.

Reply / additional information as per ROP to filed by Petitioner,Respondent

190

407/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets under Reliable Communication Scheme under Central Sector in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

191

406/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 29.08.2023 passed by this Hon?ble Commission in Petition No. 113/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 network.

Hearing

192

405/GT/2026

NTPC Limited

Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of CERC Tariff Regulations 2024 for determination of tariff on installation of Emission Control System (FGD System) at Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period from ODe of Unit-2 FGD (15.11.2025) to 31.03.2029.

Preliminary Scrutiny

193

404/GT/2026

NTPC Limited

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-9 of 
Central Electricity Regulatory Commission (Terms and Conditions of 
Tariff) Regulations, 2019 & 2024 for approval of Supplementary tariff of 
Talcher Super Thermal Power Station Stage-II (2000 MW) for the 
period from 30.12.2020 (Commissioning of ECS DeNox in Unit #4) to 
31.03.2029.

Preliminary Scrutiny

194

403/MP/2026

Vena Energy Aura Private Limited (VEAPL)

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.

Hearing

195

402/MP/2026

AyanaRenewablePowerThreePrivateLimited

A 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 payments under the lease deeds for project land

Reply / additional information as per ROP to filed by Petitioner,Respondent

196

401/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for 1x500 MVA, 400/220 kV ICT(9th ) at Bhuj PS along with associated bays under ?Augmentation of transformation capacity at 400/220 kV Bhuj PS in Gujarat by 1x500 MVA, 400/220kV ICT (9th )? in Western Region.

Preliminary Scrutiny

197

400/TT/2026

Koppal-Narendra Transmission Limited (KNTL)

Petition under Section 62 read with Sections 79(1)(c) & (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the CERC (Conduct of Business) Regulations, 2023, the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff from Commercial Operation Date to 31.03.2029 for the transmission scheme titled �Augmentation of transformation capacity at 400/200kV Koppal PS in Karnataka by 1x500 MVA, 400/200 kV ICT (6th)�  (implemented under Regulated Tariff Mechanism).

Hearing

198

399/GT/2026

NTPC Limited

Petition under Section-62 & Section 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 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 75 MW / 150 MWh  capacity  under the VGF scheme, GOI at Bongaigaon Thermal Power Station (3X250 MW) for the period from 29.09.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

199

398/GT/2026

NTPC Limited

Petition under Section 62 and Section 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 & 29A of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f., anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 207MW/414MWh capacity under the VGF scheme, GOI at  Solapur Super Thermal Power Station  (2x660 MW) for the period from 29.09.2027(anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

200

13/SM/2026

Suo Motu

Inclusion of the Pumped Storage Plants (PSPs) in the eligibility list for participation in the High Price Day Ahead Market (HPDAM).

Interim order issued

201

397/MP/2026

GRT Jewellers (India) Private Limited

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 CANCELLATION OF CONNECTIVITY GRANTED TO THE PETITIONER ON THE LoA ROUTE AND RETURN OF THE CONN-BGS WITHOUT ENCASHMENT

Hearing

136/IA/2026

202

396/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

?Establishment of Fiber Optic Communication System in Northern Region under fiber optic expansion project (Additional Requirement)?

Preliminary Scrutiny

203

395/GT/2026

NTPC Limited

Petition under Section-62 & Section 79 (1) (a) of the Electricity Act, 2003 read with read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 & 29A  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f. anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 50MW /100 MWh  capacity  under the VGF scheme, GOI at Feroze Gandhi Unchahar Thermal Power Station Stage IV (500 MW)  for the period from 29.09.2027 (Anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

204

394/MP/2026

BUNDELKHAND SAUR URJA LIMITED (BSUL)

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 30.06.2027 / EXTENSION OF TIME FOR SUBMISSION OF FINANCIAL CLOSURE DOCUMENTS FOR ITS 1200 MW JALAUN ULTRA MEGA SOLAR POWER PARK (CONNECTIVITY APPLICATION NO. 2200000345), AND FOR SETTING ASIDE/STAY OF THE COMMUNICATION DATED 05.08.2026 ISSUED BY THE CTUIL FOR REVOCATION OF CONNECTIVITY

Hearing

134/IA/2026

205

393/TL/2026

KHAVDA II-C TRANSMISSION LIMITED (KCTL)

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

206

391/GT/2026

NTPC Limited

Petition under Section 62 and Section 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 & 29A of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of additional capitalization and supplementary tariff w.e.f., anticipated CODess on account of installation of Integrated Battery Energy Storage Systems of 160MW/320MWh capacity under the VGF scheme, GOI at  Gadarwara Super Thermal Power Station Stage-I (2x800 MW) for the period from 29.09.2027 (anticipated CODess) to 31.03.2029.

Preliminary Scrutiny

207

390/MP/2026

Renew Sun Waves Private Limited (RSWPL)

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 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 (�Project�).

Hearing

208

389/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for approval of tariff of  Kudgi Super Thermal power Station Stage-I (2400 MW) for the period from 01.04.2024 to 31.03.2029.

AND IN THE MATTER OF: -
Approval of Supplementary Tariff for Emission Control System for the
period from ODe of FGD System of Unit-2 (i.e., 18.10.2024) to 31.03.2029.

Preliminary Scrutiny

209

388/TD/2026

ALENDEI GREEN RE PVT. LTD.

Application for grant of inter-state trading license in Category-V

Hearing

210

386/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 04.07.2023 passed by this Hon?ble Commission in Petition No. 694/TT/2020 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Reply / additional information as per ROP to filed by Petitioner,Respondent

211

385/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �LILO of Bongaigaon � Malda at Siliguri and Sub-station at Siliguri (New)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff)  Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2024  (REVISED).

Preliminary Scrutiny

212

384/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under Project � "North Eastern Region Strengthening Scheme-XIV� in North Eastern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

213

383/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under "Phase-1 Unified Real time Dynamic State Measurement? under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

214

382/TD/2026

ENERGYEDGE POWER TRADING PRIVATE LIMITED (EEPTPL)

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 �IV� to Category �III�.

Order Reserved- Additional information for final order to be filed by Petitioner

215

381/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for ?ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM (U-NMS) FOR ISTS AND STATE UTILITY COMMUNICATION SYSTEM FOR SOUTHERN REGION? under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024.

Preliminary Scrutiny

216

380/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 31.07.2023 passed by this Hon?ble Commission in Petition No. 17/TT/2022 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Reply / additional information as per ROP to filed by Petitioner,Respondent

217

379/MP/2026

R.K.M Powergen Private Limited (RKMPPL)

PETITION UNDER SECTION 79, INCLUDING SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003, READ WITH ARTICLE 10 OF THE POWER PURCHASE AGRE EMENT DATED 15.03.2016, SEEKING PASSAGE OF NECESSARY DIRECTIONS UPON THE RESPONDENT NO. 1/ UPPCL TO MAKE PAYMENTS TOWARDS CERTAIN CHANGE IN LAW CLAIMS OF THE PETITIONER

Reply / additional information as per ROP to filed by Petitioner,Respondent

218

378/TD/2026

Gita Power & Infrastructure Private Limited (GPIPL)

Petition on behalf of Gita Power & Infrastructure Private Limited under Regulation 3(2)
and Regulation 3(3) 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 up-gradation of the inter-state trading
license from Category �V� to Category �IV�.

Hearing

219

377/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 28.04.2023 passed by this Hon?ble Commission in Petition No. 296/TT/2022 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Reply / additional information as per ROP to filed by Petitioner,Respondent

220

376/MP/2026

ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)

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 Hon�ble 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

Hearing

221

375/MP/2026

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

PETITION UNDER SECTIONS 79(1)(B) OF THE ELECTRICITY ACT, 2003 READ
WITH ARTICLE 18.1 OF THE POWER PURCHASE AGREEMENTS 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

Order reserved

222

374/MP/2026

Punjab State Power Corporation limited (PSPCL)

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.

Hearing

223

373/TL/2026

CHITRADURGA BELLARY REZ TRANSMISSION LIMITED (CBRTL)

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

Hearing

224

372/AT/2026

KAKINADA I TRANSMISSION LIMITED (KITL)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by KAKINADA I TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

225

371/TL/2026

KAKINADA I TRANSMISSION LIMITED (KITL)

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)

Hearing

226

370/MP/2026

First Energy Private Limited (FEPL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 41 AND 42 OF THIS HON?BLE COMMISSION?S CONNECTIVITY AND GENERAL NETWORK ACCESS REGULATIONS, 2022 (AS AMENDED) AND REGULATION 65 OF THIS HON?BLE COMMISSION?S CONDUCT OF BUSINESS REGULATIONS, 2023 (AS AMENDED) SEEKING RELIEF THAT FINANCIAL CLOSURE HAS BEEN COMPLETED BEFORE THE CUT-OFF DATE AND CONSEQUENTIAL RELIEFS

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

128/IA/2026

227

369/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset under "Scheme for fault level control at Dehgam (PG) & Ranchhodpura (GETCO) S/s under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

228

368/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Conversion of 1x240 MVAr, 765 kV Fixed line reactor at Gwalior end to Switchable line reactor (with NGR bypass arrangement) along with implementation of Inter-tripping scheme at Gwalior S/s under �Western Region Expansion Scheme-XXXIII (WRES-XXXIII):Part B1�.

Preliminary Scrutiny

229

367/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Reliable Communication Scheme under Central Sector for Western Region" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

230

366/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for asset under �Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B� in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

231

365/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for splitting of 400 kV Bus-I & II at 765/400/220 kV Indore S/s into two sections through 400 kV Bus Sectionalizer bays (GIS) & GIS Bus duct under �Scheme to control fault level at Indore substation�.

Reply / additional information as per ROP to filed by Petitioner,Respondent

232

364/MP/2026

Adani Green Energy Twenty Six A Limited (AGE26AL)

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 01.10.2021 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 200 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant.

Reply / additional information as per ROP to filed by Petitioner,Respondent

233

363/MP/2026

GAMMA RENEWABLES INDIA PROJECT ONE PRIVATE LIMITED

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 03.03.2026 and to restore and process the Petitioner�s connectivity applications dated 30.01.2026 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 loss of priority.

Preliminary Scrutiny

124/IA/2026

234

362/MP/2026

SJVN THERMAL PRIVATE LIMITED (STPL)

Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with the
provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff)
Regulations, 2024; the Central Electricity Regulatory Commission (Indian Electricity Grid
Code) Regulations, 2023; the Central Electricity Regulatory Commission (Deviation
Settlement Mechanism and Related Matters) Regulations, 2024 as amended by the Second
Amendment Regulations, 2025, and the Power Purchase Agreement 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.

Hearing

235

361/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for One No. 400 kV Line bay at 765/400/220kV Indore (PG) S/s under �Implementation of 400kV Line bay at 765/400/220kV Indore (PG) S/s in MP for RE Interconnection�.

Reply / additional information as per ROP to filed by Petitioner,Respondent

236

360/TD/2026

TELANGANA POWER GENERATION CORPORATION LIMITED (TGGENCO)

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 License.

Order reserved

237

359/MP/2026

GRT Jewellers (India) Private Limited

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 150 MW AC SOLAR PV PROJECT AT THOOTHUKUDI, TAMIL NADU IN TERMS OF REGULATIONS 15.3 OF THE SAID REGULATIONS READ WITH THE ORDER DATED 22.09.2023 IN PETITION NO. 11/SM/2023

Order reserved

238

358/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under " Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR� in North Eastern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

239

356/TT/2026

Bikaner II Bhiwadi Transco Limited (BBTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS� in Northern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

240

355/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for 1x500 MVA, 400/220 kV ICT(3rd )  at Bhachau S/S along with associated bays under �Augmentation of Transformation Capacity at 400/220 kV Bhachau substation in Gujarat by 400/220kV, 1x500 MVA ICT (3rd )� in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

241

354/TT/2026

POWERGRID Parli Transmission Limited (PPTL)

Petition for determination of transmission tariff for 2024-29 tariff block for 400kV Line Bay at 765/400 kV Parli (New) s/s for interconnection of RE project under �Implementation of 400kV line bay at 765/400 kV Parli (New) S/s for RE Interconnection� in Western Region in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

242

353/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 02.09.2022 passed by this Hon'ble Commission 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

243

352/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for 1x1500 MVA (3rd) ICT at 765/400 kV Indore S/S along with associated bays & equipment including GIS Bus Ducts & Cable under �Augmentation of Transformation Capacity at 765/400 kV Indore S/S in Madhya Pradesh� in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Preliminary Scrutiny

244

351/TL/2026

Rajasthan IV A Transmission Limited (Rajasthan IVA)

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 20.01.2025 and 05.05.2025.

Order reserved

245

350/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of Transmission tariff for 2024-29 tariff block for asset under �Eastern Region Expansion Scheme  - XXXVII (ERES-XXXVII)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

246

349/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for One no. 220 kV Line Bay at Parli (PG) S/s for interconnection of Renew Tej Shakti Pvt. Ltd. (RTSPL) under �Implementation of one no. 220 kV bay at Parli (PG) for interconnection of RE project of M/s Renew Tej Shakti Pvt Ltd. (RTSPL)� in Western Region

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

247

347/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 28.02.2022 passed by this Hon?ble Commission in Petition No. 193/TT/2019 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.

Hearing

248

346/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �POWERGRID works associated with additional 400 kV feed to Goa under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

249

345/MP/2026

JHARKHAND BIJLI VITRAN NIGAM LIMITED (JBVNL)

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

Hearing

250

344/MP/2026

NTPC Renewable Energy Limited (NTPCREL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

251

343/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �Western Region System Strengthening Scheme � XIX� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

252

342/MP/2026

Tata Power Delhi Distribution Limited (TPDDL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

253

341/MP/2026

Kishtwar Transmission Limited (KITL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

254

340/MP/2026

Power Exchange India Limited (PXIL)

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.

Hearing

164/IA/2026

255

339/MP/2026

NRSS XXXVI Transmission Limited (NRSSXXXVI)

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.

Hearing

121/IA/2026

256

338/MP/2026

Serentica Renewables India Private Limited (SRIPL)

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 03.03.2026 and allow the Petitioner�s connectivity applications dated 24.01.2026 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 24.01.2026.

Preliminary Scrutiny

120/IA/2026

257

28/RP/2026 in 227/MP/2017

KORBA POWER LIMITED

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 Hon?ble Commission in Petition No. 227/MP/2017

Hearing

258

337/MP/2026

Pragati Power Corporation Limited (PPCL)

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 the period
16.08.2025 ?05.01.2026.

Hearing

259

336/MP/2026

DAMODAR VALLEY CORPORATION (DVC)

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 07.12.2015 & 31.12.2021, which amount to ?change in law? events.

Hearing

260

335/MP/2026

Apraava Energy Private Limited

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

119/IA/2026

261

334/MP/2026

DAMODAR VALLEY CORPORATION (DVC)

PETITION UNDER SECTION 79(1)(b)&(f) OF THE ELECTRICITY ACT, 2003 READ WITH ARTICLE 12 OF THE POWER PURCHASE AGREEMENT (PPA) DATED 19.6.2025 EXECUTED BETWEEN THE RESPONDENTS, SEEKING A DECLARATION THAT CHANGE IN RATE OF GOODS AND SERVICES TAX ON RENEWABLE ENERGY DEVICES FROM 12% TO 5% W.E.F. 17.9.2025 UNDER NOTIFICATION NO.9/2025-CENTRAL TAX (RATE) IS A 'CHANGE IN LAW' EVENT UNDER THE SAID ARTICLE 12 OF THE PPA.

Reply / additional information as per ROP to filed by Petitioner,Respondent

262

333/TD/2026

REFEX INDUSTRIES LIMITED (RIL)

PETITION FOR SURRENDER OF THE CATEGORY I TRADING LICENCE UNDER REGULATION 20(3) OF TRADING LICENCE REGULATIONS, 2020.

Order reserved

263

27/RP/2026 in 485/GT/2024

THDC India Limited (THDCIL)

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 CERC (Conduct of Business) Regulations, 2023 for Review of Order dated 31.03.2026 of Hon?ble Central Electricity Regulatory Commission in Petition No. 485/GT/2024 filed by THDC India Limited.

Hearing

264

332/MP/2026

Adani Green Energy Limited (AGEL)

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

Hearing

188/IA/2026

265

331/MP/2026

Paradeep Transmission Limited (PTL)

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

Order reserved

266

330/TL/2026

Rajasthan IV C Power Transmission Limited (RIVCPTL)

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

Order reserved

267

329/TL/2026

TUMKUR II RE TRANSMISSION LIMITED (TRETL)

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)

Hearing

268

328/AT/2026

TUMKUR II RE TRANSMISSION LIMITED (TRETL)

Petition under Section 63 of the Electricity Act, 2003 for adoption of Transmission charges with respect to the Transmission System being established by TUMKUR-II RE TRANSMISSION LIMITED  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Order reserved

269

327/MP/2026

Adani Green Energy Twenty Six A Limited (AGE26AL)

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 Ltd., 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.

Hearing

270

326/MP/2026

SJVN Limited

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

271

325/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 02 No of Assets under Project � "North Eastern Region Strengthening Scheme-XI� in North Eastern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

272

323/MP/2026

Apraava Energy Private Limited

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

117/IA/2026

273

321/TT/2026

ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)

Petition for approval of 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 CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 as per Order dated 12.05.2017 in Suo Motu Petition No. 07/SM/2017.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

274

320/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

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

Hearing

116/IA/2026

275

319/MP/2026

Saimaa Solar Private Limited

PETITION UNDER SECTION 79 OF THE
ELECTRICITY ACT, 2003 READ WITH
REGULATIONS 41 AND 42 OF THIS HON�BLE
COMMISSION�S CONNECTIVITY AND
GENERAL NETWORK ACCESS
REGULATIONS, 2022 (AS AMENDED) AND
REGULATION 65 OF THIS HON�BLE
COMMISSION�S CONDUCT OF BUSINESS
REGULATIONS, 2023 (AS AMENDED)
SEEKING DIRECTIONS TO THE CENTRAL
TRANSMISSION UTILITY OF INDIA LIMITED
QUA THE REVOCATION OF CONNECTIVITY
GRANTED TO THE PETITIONER

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

114/IA/2026

276

318/MP/2026

NTPC Renewable Energy Limited (NTPCREL)

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 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

277

317/MP/2026

Enfinity Global Surya Kiran Private Limited (EGSKPL)

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

278

316/MP/2026

Sprng Vayu Vidyut Private Limited (SVVPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

112/IA/2026

279

315/MP/2026

GRID Controller of India Limited (POSOCO)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 13 (1) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NLDC fees and charges for the control period 2019-24

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

280

314/MP/2026

GRID Controller of India Limited (ERLDC)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 13 (1) of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of ERLDC Fees and Charges for control period 2019-24

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

281

313/MP/2026

GRID Controller of India Limited (SRLDC)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 13 (1) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of SRLDC fees and charges for the control period 2019-24.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

282

312/MP/2026

NTPC Limited

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 startup oil

Hearing

283

311/MP/2026

Avaada Suryapower Private Limited (ASPPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

109/IA/2026

284

310/MP/2026

AMPINENERGY UTILITY PRIVATE LIMITED (AMPIN UTILITY)

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

Hearing

107/IA/2026

285

309/MP/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

286

308/MP/2026

SOUTH OLPAD TRANSMISSION LIMITED (SOTL)

PETITION UNDER SECTION 17 (1) AND 17(3) OF ELECTRICITY ACT, 2003 FOR AMALGAMATION/MERGER OF POWERGRID SIROHI TRANSMISSION LIMITED, POWERGRID MANDSAUR TRANSMISSION LIMITED, POWERGRID MEWAR TRANSMISSION LIMITED, POWERGRID BEAWAR- MANDSAUR TRANSMISSION LIMITED, POWERGRID KURAWAR TRANSMISSION LIMITED, POWERGRID ER NER TRANSMISSION LIMITED, POWERGRID CHITRADURGA BELLARY TRANSMISSION LIMITED, POWERGRID KURNOOL-III CPETA TRANSMISSION LIMITED, POWERGRID JAM KHAMBHALIYA TRANSMISSION LIMITED, POWERGRID BANASKANTHA AUGMENTATION TRANSMISSION LIMITED, AND POWERGRID SIROHI KHANDWA TRANSMISSION LIMITED ARE PROPOSED TO BE MERGED WITH ANOTHER WHOLLY OWNED SUBSIDIARY OF PGCIL NAMELY, POWERGRID SOUTH OLPAD TRANSMISSION LIMITED AND ASSIGNMENT/ TRANSFER OF TRANSMISSION LICENCES PURSUANT TO AMALGAMATION/MERGER

Hearing

287

307/MP/2026

RAJASTHAN IV 4A POWER TRANSMISSION LIMITED (RIV4APTL)

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

Hearing

288

26/RP/2026 in 372/MP/2022

Srijan Energy Systems Private Limited (SESPL)

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) REGULATION, 2023 SEEKING REVIEW OF THE ORDER DATED 13.01.2026, PASSED IN PETITION NO. 372/MP/2022.

Reply / additional information as per ROP to filed by Petitioner,Respondent

105/IA/2026

289

306/MP/2026

GRID Controller of India Limited (NERLDC)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 13 (1) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NERLDC fees and charges for the control period 2019-24

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

290

305/MP/2026

Adani Solar Energy AP Three Limited (ASEAP3L)

Petition under Section 79 of the Electricity Act, 2003 seeking quashing of the Bill/Invoice dated (i) 02.03.2026; and (ii) 01.04.2026 issued by the Central Transmission Utility of India Limited (CTUIL), cumulatively of Rs. 2,76,569/-, amongst other reliefs.

Hearing

291

304/TT/2026

MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)

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 determination of  Tariff for Period FY 2019-2024 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2024  for Determination of Tariff for FY 2024-26 for In-STS Lines of Maharashtra State Electricity Transmission Company Limited (MSETCL) Carrying Central Sector Power to Goa.

Preliminary Scrutiny

292

303/TD/2026

Amp Energy Markets Private Limited

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.

Hearing

293

302/MP/2026

Adani Green Energy Twenty Six A Limited (AGE26AL)

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 Ltd., 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

294

301/MP/2026

ACB (India) Limited

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 this Hon�ble Commission�s Record of Proceedings dated 05.06.2025 in Petition No. 713/MP/2025

Hearing

295

25/RP/2026 in 824/TL/2025

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

Petition under under section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the CERC (Conduct Of Business) Regulations, 2023 seeking review of the order dated 07.04.2026 passed by this Hon�ble Commission in petition no. 824/TL/2025

Hearing

296

300/MP/2026

CGE Renewables Private Limited (CGERPL)

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

297

299/MP/2026

Punjab State Power Corporation limited (PSPCL)

PETITION UNDER REGULATION 26(9) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014 READ WITH REGULATION 61(2)  OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (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 THERMAL POWER AND RAGHUNATHPUR THERMAL POWER_GENERATING STATIONS FOR THE PERIOD FROM 1.04.2014 TO 31.03.2019 AND 1.04.2019 TO 31.03.2024

Reply / additional information as per ROP to filed by Petitioner,Respondent

298

298/MP/2026

HARYANA POWER PURCHASE CENTRE (HPPC)

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 herein. The shortfall/ non-supply of the contracted capacity is an event of default on the part of the SECI/WPD and a material breach of the PSA and PPA, subsisting between the parties, for the supply of 250 MW Wind Power under the �Scheme for setting up 1000 MW ISTS-connected Wind Power Projects� dated 04.05.2017, issued by the Ministry of New & Renewable Energy.

Hearing

299

297/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Establishment of 220/66 kV, 2x160 MVA GIS Sub-station at UT Chandigarh along with 220 kV D/C line from Chandigarh GIS to 400/220 kV Panchkula (PG) Substation� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

300

24/RP/2026 in 46/GT/2025

NHPC LTD

REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023, SECTION 114 AND ORDER 47 OF THE CODE OF CIVIL PROCEDURE, 1908 AGAINST THE ORDER DATED 08.03.2026 PASSED IN PETITION NO. 46/GT/2025

Hearing

301

296/AT/2026

Kurnool-IV REZ Transmission Limited (KRTL)

Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Kurnool IV REZ Power Transmission Limited.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

302

295/TL/2026

Kurnool-IV REZ Transmission Limited (KRTL)

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

303

293/MP/2026

Avaada GreenH2 Private Limited (AvaadaGreenH2)

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 from 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

Reply / additional information as per ROP to filed by Petitioner,Respondent

304

292/MP/2026

Azure Power India Private Limited (APIPL)

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.

Hearing

101/IA/2026

305

291/MP/2026

Juniper Green Beta Private Limited JGBPL

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

100/IA/2026

306

290/GT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Unit 5 & 6 (2 x 250 MW) for the period from 1.4.2019 to 31.3.2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

307

288/MP/2026

GRID Controller of India Limited (NRLDC)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 13 (1) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NRLDC fees and charges for the control period 2019-24

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

308

286/TT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition under Section 62 and Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 9(1) and 10 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking determination of tariff for new Transmission and Distribution element of 220kV GIS sub-station with associated 220kV LILO at MTPS and 220kV Barjora LILO along with associated works for the control period of FY 24-29 in Transmission and Distribution System of Damodar Valley Corporation

Preliminary Scrutiny

309

285/MP/2026

Sprng Energy Private Limited (SEPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

98/IA/2026

310

284/GT/2026

UDUPI POWER CORPORATION LTD (UPCL)

Petition seeking truing up of tariff for the period 01.04.2019 to 31.03.2024 and determination of tariff for the control period starting from 01.04.2024 and ending on 31.03.2029.

Preliminary Scrutiny

311

283/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff of Barauni Thermal Power  Station Stage-II (2x250 MW) for the period from COD of Unit-9 (Unit#2 of stage-II) upto 31.03.2024 (i.e. 01.11.2021 to 31.03.2024) after the truing up exercise.

Preliminary Scrutiny

312

282/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of North Karanpura Super Thermal Power Project (3x660 MW) for the period from COD of Unit#1 (01.03.2023) to 31.03.2024 after the truing up exercise.

Preliminary Scrutiny

313

280/MP/2026

ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)

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 Policy, 2019� and its subsequent amendments.

Hearing

314

279/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under ?Connectivity and LTA for 325 MW Wind Project of M/s SBESS Services Projects Private Limited? in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

315

278/MP/2026

GRID Controller of India Limited (WRLDC)

Truing-up 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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

316

276/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for combined assets under Project ? "Reliable Communication Scheme under Central Sector for Southern Region? under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

317

275/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of Transmission tariff for 2024-29 tariff block for asset under �Eastern Region Expansion Scheme  - XXXII (ERES-XXXII)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Hearing

318

274/MP/2026

IndiGrid Solar-II (AP) Private Limited IGS-II

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 Hon'ble Commission in Petition No. 362/MP/2022.

Hearing

319

273/TT/2026

Ramgarh New Transmission Limited (RNTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Transmission system for evacuation of power from REZ in Rajasthan (20GW) under Phase-III Part E1� in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

320

272/TL/2026

NERGS III Siang Basin Transmission Limited (NSBTL)

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 NERGS III Siang Basin Transmission Limited

Order reserved

321

270/MP/2026

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

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.

Hearing

322

269/MP/2026

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related
provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct
of Business) Regulations,2023 and 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) (hereinafter referred to as DHEP) during 2019-24 of North Eastern Electric Power
Corporation Limited (NEEPCO), Shillong. (which has already been billed to
Respondents)

Reply / additional information as per ROP to filed by Petitioner,Respondent

323

23/RP/2026 in 371/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 17.03.2026 passed in Petition No. 371/TT/2025

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

324

22/RP/2026 in 358/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

REVIEW 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 10.02.2026 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 358/TT/2025.

Order reserved

95/IA/2026

325

268/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

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.

Hearing

326

21/RP/2026 in 624/GT/2025

NHPC LTD

Review of the Order dated 12.03.2026 passed by this Hon'ble Commission in Petition No. 624/GT/2025 titled as 'NHPC Limited v. Power Development Department & Ors.'

Hearing

327

20/RP/2026 in 623/GT/2025

NHPC LTD

REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023, SECTION 114 AND ORDER 47 OF THE CODE OF CIVIL PROCEDURE, 1908 AGAINST THE ORDER DATED 07.03.2026 PASSED IN PETITION NO. 623/GT/2025

Hearing

328

19/RP/2026 in 129/GT/2025

NHPC LTD

REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND SECTION 114 AND ORDER 47 OF THE CODE OF CIVIL PROCEDURE, 1908 AGAINST THE ORDER DATED 20.03.2026 PASSED IN PETITION NO. 129/GT/2025

Hearing

329

18/RP/2026 in 402/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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

Order reserved

94/IA/2026

330

267/MP/2026

Adani Green Energy Twenty Five Limited (AGE25L)

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article
16.3.1 of the Power Purchase Agreements dated 14.12.2021, seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law events concerning 500 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant, for which PPAs have been executed between the Petitioner i.e. Adani Green Energy Twenty-Five Limited, and Solar Energy Corporation of India Ltd.

Hearing

331

17/RP/2026 in 126/MP/2017

HARYANA POWER PURCHASE CENTRE (HPPC)

REVIEW PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1, SECTION 151 AND 152 OF THE CIVIL PROCEDURE CODE, 1908 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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

332

266/MP/2026

Adani Green Energy Twenty Six A Limited (AGE26AL)

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 07.03.2022 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

333

265/MP/2026

Adani Hybrid Energy Jaisalmer Five Limited (AHEJ5L)

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 Ltd.

Reply / additional information as per ROP to filed by Petitioner,Respondent

334

264/MP/2026

GRIDCO LTD.

Petition under Section 79 (1) (a) & (f) of the Electricity Act, 2003 read with Regulation 65 of CERC Conduct of Business Regulations, 2023 and Applicable Provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024 for Adjudication of Disputes with regard to Invoices raised by NTPC Limited (Generating Company) towards Ash Transportation Charges.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

335

263/MP/2026

Anboto Solar Private Limited

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

92/IA/2026

336

262/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for Replacement of 420 kV, 63 MVAr Bus Reactor with 420 kV, 125 MVAr Bus Reactor at Jabalpur (POWERGRID) S/S  under ?Replacement of 63 MVAr Bus Reactor with 125 MVAr Bus Reactor at 400kV level of Jabalpur S/S of POWERGRID in Western Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

337

261/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff from DOCO till 31.03.2029 under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Asset-1:  01 No. 765/400/33kV 500 MVA Single Phase Auto Transformer at Durg S/S, Asset-2:  01 No. 400/220kV 105MVA Single Phase Auto Transformer at Rangpo S/S & Asset-3:  01 No. 765 kV 110 MVAR Single Phase Reactor at Wardha S/S under  �PROCUREMENT OF TRANSFORMER AND REACTOR AS PER ERPC & WRPC RECOMMENDATIONS�

Reply / additional information as per ROP to filed by Petitioner,Respondent

338

260/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Transmission System for Solar Power Park at Bhadla" in Northern Region.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

339

258/GT/2026

NHPC LTD

Petition under Section 62(1)(a) read with Section 79(1) of the Electricity Act, 2003 and under Regulation?15(1)(a), 16 and 23 of the Central Electricity Regulatory Commission (Conduct of Business), Regulations, 2023 and under Regulation? 9,10,19,21,23, 24,30,31,32,33,34,35,71,77 & 94 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff of Subansiri Lower HE Project (2000 MW) for the period 23.12.2025 (COD of first unit) to 31.03.2029.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

340

257/MP/2026

VEH SAUR URJA PRIVATE LIMITED (VSUPL)

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

89/IA/2026

341

256/MP/2026

CLEAN RENEWABLE ENERGY HYBRID THREE PRIVATE LIMITED (CREHTPL)

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 13.05.2024 SEEKING FOR DECLARATION THAT THE SCHEDULED COMMENCEMENT OF SUPPLY DATE UNDER THE PPA DATED 13.05.2024 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 25.02.2026 and 19.03.2026 ISSUED BY THE RESPONDENT NO.2 AND RESPONDENT NO. 1 RESPECTIVELY, AMONGST OTHER RELIEFS

Reply / additional information as per ROP to filed by Petitioner,Respondent

88/IA/2026 ,87/IA/2026

342

255/MP/2026

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in
terms of the Power Purchase Agreements dated 22.04.2007 entered into
between Gujarat Urja Vikas Nigam Limited and Tata Power Company Limited

Reply / additional information as per ROP to filed by Petitioner,Respondent

343

16/RP/2026 in 417/MP/2024

NTPC Limited

Review of Order dated 15.01.2026 passed in Petition No. 417/MP/2024 titled as �M/s NTPC Limited vs. Kerala State Electricity Board Limited� by this Hon�ble Commission

Hearing

344

15/RP/2026 in 88/TT/2017

MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)

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 Order dated 10.05.2024 passed in Petition No. 88/TT/2017.

Preliminary Scrutiny

345

254/MP/2026

KHIDRAT RENEWABLE ENERGY PRIVATE LIMITED (KREPL)

Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 65 of the Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking compensation with interest for the generation loss suffered due to delay in operationalization of 300 MW connectivity dated 07.02.2024 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

346

244/MP/2026

West Bengal State Electricity Distribution Company Limited (WBSEDCL)

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 Hon'ble Commission in Petition No. 305/MP/2015.

Hearing

85/IA/2026

347

14/RP/2026 in 535/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 02.03.2026 passed in Petition No. 535/TT/2025.

Preliminary Scrutiny

348

253/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for Assets under ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR ISTS AND STATE UTILITY COMMUNICATION NETWORK�  under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

349

243/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for OPGW link for 765kV Orai-Jabalpur TL under �Reliable Communication Scheme under Central Sector for Western Region� under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

350

251/MP/2026

JSW RENEW ENERGY LIMITED (JSWRE)

A PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT 2003 BEFORE THE HON'BLE CENTRAL ELECTRICITY REGULATORY COMMISSION, 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 01.05.2021

Reply / additional information as per ROP to filed by Petitioner,Respondent

351

250/MP/2026

SJVN GREEN ENERGY LIMITED (SGEL)

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 ₹61.47 Crores

Hearing

352

249/MP/2026

Gorbea Solar Private Limited (GSPL)

Petition under Section 79 (1)(c) & (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 operationalization of the GNA and construction of the transmission system required for evacuation of power by Respondents.

Hearing

353

248/MP/2026

MB Power (Madhya Pradesh) Limited (MBPMPL)

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 Hon?ble 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 25.01.2016 relating to transportation and utilization of fly-ash, which has already been recognized as a Change in Law event by this Hon?ble Commission and the additional expenditure thereof by MB Power  has been in-principally admitted by this Hon?ble 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 thereof.

Hearing

354

246/MP/2026

ZENATARIS RENEWABLE ENERGY PRIVATE LIMITED (ZREPL)

A 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

Order Reserved- Additional information for final order to be filed by Petitioner

82/IA/2026

355

245/MP/2026

Solarcraft Power India 7 Private Limited (SC7)

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 Hon?ble 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

356

13/RP/2026 in 179/MP/2023

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

REVIEW PETITION UNDER SECTION 94(1)(F) READ WITH ORDER 47 RULE 1
OF THE CODE OF CIVIL PROCEDURE, 1908 AND REGULATION 103 (1) OF
THE CENTRAL ELECTRICITY REGULATORY COMMISSION(CONDUCT OF
BUSINESS) REGULATIONS, 1999

Hearing

83/IA/2026

357

242/MP/2026

Lakadia B Power Transmission Limited (LBPTL)

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 the relevant provisions of the Transmission Service Agreement dated 14.02.2025, seeking declaration of Force Majeure and ancillary reliefs.

Hearing

358

240/MP/2026

Renew Solar Power pvt Ltd (RSPPL)

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;

Reply / additional information as per ROP to filed by Petitioner,Respondent

158/IA/2026 ,78/IA/2026

359

238/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Augmentation of Transformation Capacity at 400/220 kV Kurukshetra (PG) and Patiala (PG) Substation� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

360

237/MP/2026

Rajasthan Solar Park Development Company Limited (RSDCL)

PETITION UNDER SECTION 79(1)(c) AND (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 41 AND 42 OF THE CERC (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022

Order reserved

122/IA/2026

361

12/RP/2026 in 28/GT/2020,50/GT/2025

SJVN Limited

Review of the order dated 14.01.2026 passed by the Hon�ble Commission in petition no. 50/GT/2025 in the matter of approval of generation tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 01.04.2019 to 31.03.2024- Truing-up of tariff determined by the Hon�ble Commission vide its order dated 24.01.2022 in petition No. 28/GT/2020.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

362

235/MP/2026

GRID Controller of India Limited (WRLDC)

Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 30 (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.

Hearing

363

230/MP/2026

Kallam Transmission Limited (KTL)

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 30.09.2021 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.

Hearing

364

229/MP/2026

Solarcraft Power India 4 Private Limited (SC4)

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.

Hearing

75/IA/2026

365

11/RP/2026 in 311/TT/2022

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 27.01.2026 passed in Petition No. 311/TT/2022.

Hearing

366

225/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block Assets under �Eastern Region Strengthening Scheme � XX (ERSS-XX)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Reply / additional information as per ROP to filed by Petitioner,Respondent

367

224/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff  of North Karanpura Super Thermal Power Project (3 X 660 MW)  for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

368

223/GT/2026

NTPC Limited

The present petition is being filed 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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff of Barh Super Thermal Power Station Stage-II (1320 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise.

Preliminary Scrutiny

369

222/GT/2026

BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Nabinagar Thermal Power Project (4x250 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

370

221/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Barh Super Thermal Power Station Stage-I (3x660 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

371

220/TL/2026

SOUTH KALAMB POWER TRANSMISSION LIMITED (SKPTL)

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, 2009 with respect to Grant of Transmission License to Khavda II-A Transmission Limited

Hearing

372

219/MP/2026

Sikar-II Aligarh Transmission Limited (SATL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 02.11.2020 (TSA) seeking condonation of time over run & consequent extension of Scheduled COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Aligarh Sikar Transmission System Limited (PASTL)

Reply / additional information as per ROP to filed by Petitioner,Respondent

373

218/MP/2026

Jhabua Power Limited (JhabuaPower)

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 20.08.2023.

Reply / additional information as per ROP to filed by Petitioner,Respondent

374

217/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block from DOCO to 31.03.2029 for Asset-1 � 1 no. 25 MVAr, 220 kV Bus Reactor along with associated bay at Alusteng Sub-station (JKPTCL) & Asset-2 - Laying of cable (800 sq. mm XLPE power cable) between Minamarg and Zojila Top section of Alusteng � Drass 220 kV section & 02 nos. 220 kV, 25 MVAR Bus Reactors along with associated bays at Drass (GIS) Substation under �Transmission System Strengthening for Srinagar-Leh Transmission System� in Northern region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

375

216/MP/2026

Teesta Urja Limited (TUL)

Petition under Section 79(1)(f) of Electricity Act, 2003 (�Act�) read with Article 19.3 of the Hydro Power Purchase Agreement dated 17.05.2021 (�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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

376

10/RP/2026 in 191/TT/2023

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING REVIEW OF THE ORDER DATED 02.02.2026 PASSED IN PETITION NO. 191/TT/2023 TITLED �POWER GRID CORPORATION OF INDIA LIMITED V. MADHYA PRADESH POWER MANAGEMENT COMPANY LTD. & ORS

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

377

212/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

133/IA/2026

378

211/MP/2026

HR Saraswati Energy Pvt Ltd (HRSEPL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003, SEEKING EXTENSION OF SCHEDULED COMMENCEMENT OF SUPPLY DATE (SCSD) UNDER THE POWER PURCHASE AGREEMENT DATED 30.04.2024

Reply / additional information as per ROP to filed by Petitioner,Respondent

379

210/MP/2026

JSW RENEW ENERY ELEVEN LIMITED (JSWRE11L)

A Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 before the Central Electricity Regulatory Commission for seeking seeking termination of the Power Purchase Agreement dated 22.10.2024 along with amendment thereof without any financial liability

Hearing

126/IA/2026 ,127/IA/2026

380

209/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the Asset: 400/220kV, 500 MVA ICT at 400/220/66kV Bawana (DTL) Substation under �Replacement of 400/220kV, 315MVA ICT-3 with 400/220kV, 500MVA ICT at 400/220/66kV Bawana (DTL) Substation scheme in Northern Region�.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

381

208/MP/2026

NTPC Renewable Energy Limited (NTPCREL)

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 Power Purchase Agreements dated 03.06.2021 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.

Hearing

382

206/TL/2026

Ishanagar Power Transmission Limited (IPTL)

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.

Order reserved

383

205/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

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

Hearing

384

204/MP/2026

ABC RENEWABLE ENERGY (RJ-02) PRIVATE LIMITED (ABC RJ 02)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

141/IA/2026

385

201/MP/2026

NRSS XXXI (B) Transmission Limited (NRSSXXXIB)

Petition under Section 79 of the Electricity Act, 2003 and in terms of the directions issued by this Hon�ble 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 02.01.2014.

Reply / additional information as per ROP to filed by Petitioner,Respondent

386

200/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

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 INTERPETTED AND MODIFIED BY THE CENTRAL GOVERNMENT
VIDE SUBSEQUENT COMMUNICATIONS.

Order reserved

387

198/MP/2026

ATHENA JAIPUR SOLAR POWER PRIVATE LIMITED

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 17.04.2017 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

388

197/MP/2026

Sikar New Transmission Limited (SNTL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 04.12.2020 (?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

Reply / additional information as per ROP to filed by Petitioner,Respondent

389

10/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.

Order reserved

390

194/MP/2026

GREENKO AP01 IREP PRIVATE LIMITED (GREENKOAP01)

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.

Order reserved

68/IA/2026

391

192/MP/2026

HAZEL HYBREN PRIVATE LIMITED (HHPL)

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 02.05.2024 executed between Hazel Hybren 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

70/IA/2026

392

190/MP/2026

Green Infra Clean Wind Technology Private Limited (GICWTPL)

Petition under Section 79 of the Electricity Act 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4,4.5 and 11 of the Power Purchase Agreement dated 24.04.2024 executed between Green Infra Clean  Wind Technology 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

66/IA/2026

393

189/MP/2026

Sprng Power Private Limited (SPPL)

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 26.04.2024  executed between Sprng Power Private Limited and NHPC Limited due to uncontrollable delays.

Reply / additional information as per ROP to filed by Petitioner,Respondent

65/IA/2026

394

188/MP/2026

JGRJ Two Solar Private Limited

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 01.05.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays.

Reply / additional information as per ROP to filed by Petitioner,Respondent

64/IA/2026

395

186/MP/2026

M/s Avaada Energy Private Limited

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 01.02.2024 under application no. 2200000142

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

62/IA/2026 ,74/IA/2026

396

9/SM/2026

Suo Motu

Reduction in Basic Customs Duty on Solar Cells and Solar PV Modules from 25% to 20 % and from 40 % to 20 respectively pursuant Notification No. 04/2025-Customs, Notification No. 06/2025-Customs and Notification No. 07/2025-Customs, dated 01.02.2025 (with effect from 02.02.2025), issued by Ministry of Finance, Department of Revenue.

Order reserved

397

184/MP/2026

Sunsure Solarpark RJ One Private Limited RJ One Tumkur II

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 12.4 of the CERC (Connectivity and General Network Access to the 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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

398

183/GT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 9 (2) and 10 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for 2024-29 period of Chandrapura Thermal Power Station, Units 7 & 8 (2 x 250 MW) for the period from 1.4.2024 to 31.3.2029.

Hearing

399

182/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Rihand Super Thermal Power Station St-II (1000 MW)  for the period from 01.04.2019 to 31.03.2024 after the truing up exercise.

Hearing

400

181/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Korba STPS Stage-III (500 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

401

180/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Rihand Super Thermal Power Station, Stage-II (1000 MW) for the period from 01.04.2024 to 31.03.2029.

Hearing

402

8/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020

Order reserved

403

7/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020

Interim order issued

404

6/SM/2026

Suo Motu

Non-compliance of the provisions of the Central Electricity Regulatory Commission
(Procedure, Terms and Conditions for grant of trading licence and other related
matters) Regulations, 2020

Order reserved

405

177/MP/2026

TP SAURYA LIMITED (TPSL)

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

131/IA/2026

406

176/MP/2026

Avaada Inclean Private Limited Avaada Inclean

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 EXTENSION OF THE SCHEDULED COMMERCIAL OPERATION DATE FOR THE PETITIONER'S 50 MW SOLAR POWER PROJECT IN GUJARAT FOR THE PURPOSE OF RETAINING ELIGIBILITY FOR WAIVER OF ISTS CHARGES

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

407

175/MP/2026

Renew Solar Power pvt Ltd (RSPPL)

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

408

174/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400kV D/C (quad) Alipuduar-Jigmeling Transmission line (Indian Portion) and 02 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 North Eastern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

409

173/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

Petition under Section 79(1)(a) and 79(1)(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 Honble Commission vide Order dated 31.12.2025

Hearing

410

172/AT/2026

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

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 x 4 Hrs.) from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-VII) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India

Order reserved

411

171/MP/2026

NHPC LTD

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

Hearing

412

169/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

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 198 MW Wind Project in Karur District, Tamil Nadu 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 the Office Order dated 30.07.2025, Committee�s Report�s dated 26.11.2025 and 11.03.2026 and Addendum dated 14.01.2026 issued by this Hon�ble Commission.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

413

167/TT/2026

Jindal Power Limited (JPL)

Approval 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 for Truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Licensed Transmission Business

Preliminary Scrutiny

56/IA/2026

414

166/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block Assets under �Provision of SPARE ICTs� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

415

9/RP/2026 in 162/MP/2022

IL&FS Tamil Nadu Power Company Limited (ITPCL)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking for review of the order dated 13.10.2025 passed by this Hon?ble Commission in Petition No. 162/MP/2022.

Hearing

55/IA/2026

416

165/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of Transmission tariff for 2024-29 tariff block for the asset  under �Eastern Region Expansion Scheme  - XXXV (ERES-XXXV)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

417

4/SM/2026

Suo Motu

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.

Order reserved

418

164/GT/2026

Maithon Power Limited (MPL)

Petition 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 and other relevant provisions and this Hon?ble Commission?s directions in the Order dated 16.12.2022 in Petition no. 606/MP/2020

Reply / additional information as per ROP to filed by Petitioner,Respondent

419

163/GT/2026

Ratnagiri Gas and Power Private Limited (RGPPL)

Approval of Tariff of RGPPL for 2024-29 period

Hearing

420

8/RP/2026 in 426/TL/2024

MPSEZ Utilities Limited (MUL)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking for review of the order dated 19.11.2025 passed by this Hon?ble Commission in Petition No. 426/TL/2024

Hearing

51/IA/2026 ,52/IA/2026

421

7/RP/2026 in 426/TL/2024

Mundra Petrochem Limited MPL

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking for review of the order dated 19.11.2025 passed by this Hon?ble Commission in Petition No. 426/TL/2024

Hearing

48/IA/2026 ,49/IA/2026

422

162/GT/2026

Ratnagiri Gas and Power Private Limited (RGPPL)

Approval of Tariff of RGPPL for 2019-24 period after Truing-up exercise

Hearing

423

161/GT/2026

NLC Tamilnadu Power Ltd (NTPL)

NTPL - Petition seeking determination of Trued up Tariff under Regulations 2019 for the period from 01.04.2019 to 31.03.2024

Hearing

424

160/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Barauni Thermal Power Station Stage-II (2x250 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

425

159/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Khargone Super Thermal Power Station (1320 MW) for the period from 01.04.2024 to 31.03.2029

Preliminary Scrutiny

426

158/GT/2026

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 and 
(a)Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for 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  and 
( b) 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  which has already been billed to Respondent no-1 and
(c) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Tuirial Hydro Power Station (60 MW) (hereinafter referred to as TrHPS) of   North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Preliminary Scrutiny

427

157/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Mauda Super Thermal Power Station Stage-II (1320 MW) for the period from 01.04.2024 to 31.03.2029

Preliminary Scrutiny

428

156/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

NLCIL- Petition seeking approval for determination of Lignite Input Price for the period 01.04.2024 to 31.03.2029 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff) Regulations, 2024

Hearing

429

155/MP/2026

AMPIN Energy Green Eight Private Limited (AMPIN Green Eight)

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 19.07.2021 entered between the Petitioner and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events.

Reply / additional information as per ROP to filed by Petitioner,Respondent

71/IA/2026

430

153/MP/2026

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

431

152/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Mauda Super Thermal Power Station Stage-I (1000 MW) for the period from 01.04.2024 to 31.03.2029

Preliminary Scrutiny

432

6/RP/2026 in 209/MP/2017

A D Hydro Power Limited (ADHPL)

REVIEW PETITION FOR REVIEW/RECTIFICATION OF ORDER DATED 08.12.2025 IN PETITION NO. 209/MP/2017

Hearing

433

5/RP/2026 in 128/GT/2024

NTPC Green Energy Limited (NGEL)

Petition under Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review of the Order dated 26.12.2025 passed by the Commission in Petition No. 128/GT/2024 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh.

Reply / additional information as per ROP to filed by Petitioner,Respondent

434

150/MP/2026

Eden Renewable Alma Private Limited (ERAPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

435

149/MP/2026

ReNew Green Energy Solutions Private Limited

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and 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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

104/IA/2026 ,45/IA/2026

436

144/GT/2026

ONGC Tripura Power Company (OTPC)

OTPC Palatana Project - MYT Petition for FY 24-29

Hearing

177/IA/2026

437

142/TT/2026

Bikaner II Bhiwadi Transco Limited (BBTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under ?Augmentation of transformation capacity at 400/220 kV Bikaner-II PS by 400/220kV, 1X500 MVA ICT (3rd)? in Northern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024

Reply / additional information as per ROP to filed by Petitioner,Respondent

438

141/MP/2026

Power Company of Karnataka Limited (PCKL)

To relax the period allowed for the submission of REC application for FY 2023-2024 and to accept the applications of HESCOM and GESCOM to issue REC.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

439

140/GT/2026

NHPC LTD

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) & 66 of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Teesta Low Dam-III Power Station.
Petition under Section 62(1)(a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26, 36(2), 88, 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 & for approval of tariff in deviation from norms specified in CERC Tariff Regulation,2024  in respect of Teesta Low Dam-III Power Station.

Hearing

440

139/GT/2026

NLC Tamilnadu Power Ltd (NTPL)

NTPL - Petition seeking determination of Tariff under Regulations 2024 for the period from 01.04.2024 to 31.03.2029

Hearing

441

138/GT/2026

NHPC LTD

IN THE MATTER OF: 
Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Tanakpur Power Station.
AND IN THE MATTER OF: 
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8) & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Tanakpur Power Station.

Preliminary Scrutiny

442

137/GT/2026

NTPC Limited

Supplementary Tariff Petition for Solapur ECS

Preliminary Scrutiny

443

135/MP/2026

Ambuja Cements Limited

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 Hon�ble 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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

444

129/TD/2026

Skay Infratech Private Limited (SIPL)

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

Order reserved

445

128/MP/2026

GMR  WARORA ENERGY LIMITED (GMRWEL)

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

446

127/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Barh Super Thermal Power Station Stage-II (2x660 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

447

126/GT/2026

NHPC LTD

Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Nimoo-Bazgo Power Station.

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8), 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Nimoo-Bazgo Power Station.

Preliminary Scrutiny

448

123/MP/2026

AK Renewable Infra Private Limited

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 HARMONIZING OF TIMELINE FOR FINANCIAL CLOSURE AND PROJECT COMMISSIONING WITH THE EXTENDED START DATE OF CONNECTIVITY

Hearing

39/IA/2026

449

122/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block 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 Northern region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) & Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

450

4/RP/2026 in 426/TL/2024

Kutch Copper Limited KCL

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order XLVII of the Code of Civil Procedure, 1908; Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking review of the order dated 19.11.2025 passed by this Hon?ble Commission in Petition No. 426/TL/2024

Hearing

32/IA/2026 ,47/IA/2026

451

119/MP/2026

JSW RENEW ENERGY LIMITED (JSWRE)

Petition under Section 79 of the Electricity Act, 2003 seeking 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

Hearing

452

118/TT/2026

POWERGRID Southern Interconnector Transmission System Limited (PSITSL)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 765 kV Spare (1-ph) Reactor unit at 765 kV Chilakaluripeta Sub-station and Asset-2: Scheme to bypass NGR to use Switchable Line Reactor as Bus Reactor at 765 kV Chilakaluripeta Sub-station in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

453

117/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Solapur Super Thermal Power Station (2x660 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

454

116/GT/2026

NHPC LTD

Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Chamera-II Power Station.

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18,23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8) & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chamera-II Power Station.

Hearing

455

115/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

NLCIL- 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

Reply / additional information as per ROP to filed by Petitioner,Respondent

456

114/TT/2026

Bikaner II Bhiwadi Transco Limited (BBTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under �Transmission system for evacuation of power from the Rajasthan REZ Ph-IV (Part-1) (Bikaner Complex) - Part-E� in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

457

113/MP/2026

TP SAURYA LIMITED (TPSL)

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

173/IA/2026

458

112/MP/2026

Vena Energy Vidyuth Private Limited (VenaEnergy)

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 03.05.2021 EXECUTED BETWEEN THE PETITIONER HEREIN WITH 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 160 MW BLENDED WIND POWER PROJECT IN THE STATE OF KARNATAKA AND PASS CONSEQUENTIAL ORDER(S).

Hearing

459

111/GT/2026

SJVN THERMAL PRIVATE LIMITED (STPL)

Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with the Regulation 9 (1) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2024 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 31.03.2029

Interim order issued

460

110/MP/2026

Reliance Industries Limited (RIL)

Petition under Section 79 of the Electricity Act, 2003 read with the CERC (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 utilized for ISTS purposes.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

461

109/MP/2026

Ayana Renewable Power Private Limited

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 interState 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

Reply / additional information as per ROP to filed by Petitioner,Respondent

462

1/SM/2026

Suo Motu

Rate of congestion charge in real time operation in inter-state transmission of electricity

Preliminary Scrutiny

463

108/MP/2026

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Sections 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 05.12.2018, 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 of 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.

Hearing

26/IA/2026

464

106/MP/2026

NTPC Mining Limited (NML)

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 Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Talaipalli mine for the period from 01.04.2024 to 31.03.2029.

Hearing

465

105/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Lara Super Thermal Power Station Stage-I (1600 MW) for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

466

104/GT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Unit 7 & 8 (2 x 500 MW) for the period from 1.4.2019 to 31.3.2024.

Preliminary Scrutiny

467

103/MP/2026

Solitaire Powertech Private Limited (SPPL)

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

28/IA/2026

468

102/MP/2026

NTPC Mining Limited (NML)

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 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 01.04.2024 to 31.03.2029.

Hearing

469

101/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Korba Super Thermal Power Station Stage-III (500 MW) for the period from 01.04.2024 to 31.03.2029.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

470

100/MP/2026

Serentica Renewables India Private Limited (SRIPL)

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 relief for permitting change of fuel source from Hybrid to Wind for the 300 MW connectivity granted to Serentica Renewables India Private Limited.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

471

98/MP/2026

SOLTOWN INFRA PVT. LTD.

PETITION UNDER SECTION 79 (1)(C) AND (F) OF THE ELECTRICITY ACT, 2003, READ WITH REGULATION 15 (1)(D) OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023, IN FURTHERANCE OF ORDER DATED 30.04.2024 PASSED IN PETITION NO. 114/MP/2023 AND ORDER DATED 30.09.2024 PASSED IN REVIEW PETITION NO. 20/RP/2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

21/IA/2026 ,43/IA/2026

472

97/GT/2026

Pragati Power Corporation Limited (PPCL)

Petition for Truing Up

Preliminary Scrutiny

473

96/MP/2026

Renew Solar Power pvt Ltd (RSPPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

474

95/TT/2026

Karnataka Power Transmission Corporation Limited (KPTCL)

Petition filed under Section 62  &  64 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020, for claiming of Yearly Transmission Charges for 1 Nos 110 KV SC Lines for FY 2024  - 25 to FY 2028-29 and 6 Nos. of 220 KV line for FY 2024 - 25 to 2028-29, owned by KPTCL identified as carrying Inter-State Power by Southern Regional Power Committee , Bengaluru.

Hearing

475

94/AT/2026

NHPC LTD

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, Govt. of India on 09.06.2023 and its amendments thereof.(Tender: 2024_NHPC_813414_1 dated 28.06.2024).

Order Reserved- Additional information for final order to be filed by Petitioner

476

90/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Asset 1 : 1x1500 MVA 765/400kV ICT (3rd) along with associated bays in Raigarh (Kotra) Section A & Asset 2 : 1x1500 MVA 765/400kV ICT (4th) along with associated bays in Raigarh (Kotra) Section B under �Western Region Expansion Scheme-XXV�.

Hearing

477

86/MP/2026

Khavda II-A Transmission Limited (KATL)

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 (I.E., KHAVDA II-A TRANSMISSION LIMITED) 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.

Hearing

478

85/MP/2026

M/s Hindustan Power Exchange Ltd (HPX)

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.

Order reserved

479

84/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Korba Super Thermal Power Station Stage-I&II (2100 MW) for the period from 01.04.2024 to 31.03.2029.

Reply / additional information as per ROP to filed by Petitioner,Respondent

480

83/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Nabinagar Super Thermal Power Station, Stage-I (3 X 660 MW)  for the period from 01.04.2024 to 31.03.2029.

Preliminary Scrutiny

481

3/RP/2026 in 254/MP/2023

Powerlinks Transmission Limited (PTL)

Review of the Order dated 26.11.2025 passed by this Hon�ble Commission 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.

Order reserved

482

82/GT/2026

Pragati Power Corporation Limited (PPCL)

Petition for approval of tariff for the MYT period of 01.04.2024 to 31.03.2029 in respect of the Pragati Power Corporation Limited (Combined Cycle Power Station Pragati-III,Bawana).

Preliminary Scrutiny

38/IA/2026

483

80/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Transmission System for Evacuation of Power from Rajasthan REZ Ph-IV (Part-1) (Bikaner Complex)- Part-E

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

484

79/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 4 nos. of 220kV line bays at  Khatkar (Jind) substation for LILO of both circuit of 220kV Jind HVPNL to PTPS D/C line at 400kV PGCIL Khatkar (Jind) substation and Asset-2: 2 nos. of 220kV line bays at Naggal (Panchkula) substation for 220kV D/C line from 400kV PGCIL (Panchkula) to proposed 220kV substation Sadhaura under �220kV Bays at 400kV Substation PG Khatkar (Jind) & Naggal (Panchkula) Substation� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

485

77/GT/2026

NHPC LTD

IN THE MATTER OF: 
Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Chutak Power Station.
AND IN THE MATTER OF: 
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8), 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chutak Power Station.

Preliminary Scrutiny

486

76/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �LILO of one circuit of 132kV D/C Siliguri � Rangit Transmission line at Gangtok� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff)  Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2024  (REVISED).

Preliminary Scrutiny

487

75/MP/2026

Hexa Climate Solutions Private Limited

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

488

74/TT/2026

KPS1 TRANSMISSION LIMITED (KPS1TL)

Approval under Section 62 read with section 79(1) of Electricity Act, 2003 and Regulation 15(1)(a) and Regulation 23 of the CERC (Conduct of Business) Regulations, 2023 for determination of capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 under CERC (Terms and Conditions of Tariff) Regulations, 2024 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

Reply / additional information as per ROP to filed by Petitioner,Respondent

489

73/TT/2026

Khavda Bhuj Transmission Limited (KBTL)

Approval under Section 62 read with section 79(1) of Electricity Act, 2003 and Regulation 15(1)(a) and Regulation 23 of the CERC (Conduct of Business) Regulations, 2023 for determination of capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 under CERC (Terms and Conditions of Tariff) Regulations, 2024 for Transmission System for Evacuation of Power from potential renewable energy zone in the Khavda area of Gujarat under Phase-IV (7 GW): Part E1 constructed, maintained and operated by Khavda-Bhuj Transmission Limited vide Licence No. 125/Transmission /2024/CERC

Reply / additional information as per ROP to filed by Petitioner,Respondent

490

72/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 2 Nos. 132 kV GIS line bays at Nirjuli Sub-station for termination of LILO of one circuit of Pare HEP � North Lakhimpur (AEGCL) 132 kV D/C line (Line works under TBCB) under �North Eastern Region Strengthening Scheme-IX� in North Eastern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

491

71/GT/2026

NHPC LTD

Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18,23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Teesta-V Power Station.

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18,23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8), 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Teesta-V Power Station.

Hearing

492

70/GT/2026

NTPC Limited

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Sipat Super Thermal Power Station Stage-II (2x500 MW) for the period from 01.04.2024 to 31.03.2029.

Reply / additional information as per ROP to filed by Petitioner,Respondent

493

69/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for the assets under Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-C

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

494

68/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme � II (ERSS-II)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff)  Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2024  (REVISED).

Hearing

495

67/MP/2026

ONGC Tripura Power Company (OTPC)

Miscellaneous Petition 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 01.04.2019 to 31.03.2024

Hearing

496

64/MP/2026

Coastal Energen Private Limited (CEPL)

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

497

63/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Subject matter: Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for �ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR ISTS AND STATE UTILITY COMMUNICATION NETWORK� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

498

62/MP/2026

Adani Green Energy Twenty Six A Limited (AGE26AL)

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.

Order reserved

499

61/MP/2026

XL XERGI POWER PRIVATE LIMITED (XXPPL)

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 ALONGWITH CARRYING COST & INTEREST ON CARRYING COST THERETO ALONGWITH AFFIDAVIT

Hearing

500

60/MP/2026

National Solar Energy Federation of Inida (NSEFI)

PETITION UNDER SECTION 66 OF THE ELECTRICITY ACT, 2003, READ WITH REGULATION 54 OF THE POWER MARKET REGULATIONS, 2021

Order reserved

501

59/MP/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

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, Tamilnadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960� as a change in law and recovery thereof through monthly supplementary bills

Hearing

502

58/MP/2026

VEH SAUR URJA PRIVATE LIMITED (VSUPL)

PETITION UNDER SECTION 79 (1)(C) OF THE ELECTRICITY ACT, 2003 READ WITH AND REGULATION 42 AND 44 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 163.2 MW GRANTED TO THE PETITIONER

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

44/IA/2026 ,14/IA/2026

503

57/MP/2026

ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

504

56/MP/2026

MASAYA SOLAR ENERGY PRIVATE LIMITED (MSEPL)

Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 03.07.2020 executed between Masaya Solar Energy Private Limited and Solar Energy Corporation of India Limited for development and supply of 300 MW Solar Power Plant setup in Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred due to occurrence of various Change in Law events, along with carrying cost.

Reply / additional information as per ROP to filed by Petitioner,Respondent

505

55/MP/2026

MB Power (Madhya Pradesh) Limited (MBPMPL)

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

60/IA/2026

506

54/MP/2026

JSW RENEW ENERGY TWO LIMITED (JSWRE2L)

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.

Hearing

507

53/MP/2026

Eden Renewable Alma Private Limited (ERAPL)

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

175/IA/2026

508

52/GT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of Annual Fixed Charges for 2019-24 period of Durgapur Steel Thermal Power Station, Units I & II (2 x 500 MW) for the period from 1.4.2019 to 31.3.2024.

Hearing

509

51/GT/2026

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 
(a)Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for 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  
and 
( b) 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  which has already been billed to Respondent no-1 Respondent no-1  to 7
and
(c) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Kameng Hydro Power Station ( 600 MW) (hereinafter referred to as KaHPS) of              North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Hearing

510

49/MP/2026

NHPC LTD

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 01.01.1997.

Hearing

511

47/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of Transmission tariff for 2024-29 tariff block for the assets  under �Eastern Region Expansion Scheme  - XXVII (ERES-XXVII)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

512

45/MP/2026

ReNew Urja Shachar Private Limited (Urjashachar)

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).

Hearing

36/IA/2026 ,13/IA/2026

513

44/GT/2026

NTPC Limited

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 & 2023  and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Rajiv Gandhi Combined Cycle Power Plant, Kayamkulam (359.58 MW) for the period from 01.04.2019  to 31.03.2024 after the truing up exercise

Preliminary Scrutiny

514

43/GT/2026

NTPC Limited

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 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and  Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for approval of application towards determination of Supplementary Tariff for Emission Control System Simhadri Super Thermal power Station Stage-II (1000 MW).

Preliminary Scrutiny

515

42/MP/2026

ACME RENEWTECH PRIVATE LIMITED (ARPL)

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 22.09.2026 without imposition of any financial liability including additional transmission charges

Reply / additional information as per ROP to filed by Petitioner,Respondent

516

41/GT/2026

Jhabua Power Limited (JhabuaPower)

Petition under Section 62 and Section 79 (1) (a) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 (?CERC Tariff Regulations, 2024?) for approval of Tariff for period 01.04.2024 to 31.03.2029 in respect of 1 x 600 MW Seoni Thermal Power Station at Barela- Gorakhpur, Dist. Seoni, Madhya Pradesh.

Hearing

517

40/MP/2026

Power Company of Karnataka Limited (PCKL)

PETITION SEEKING DIRECTIONS 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, THE 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

Hearing

518

39/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of Transmission tariff for 2024-29 tariff block for asset (02 nos) under �Eastern Region Expansion Scheme  - XXXI (ERES-XXXI)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Interim order issued

519

38/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

132 kV D/C Roing (PG) - Chapakhowa (AEGCL) Transmission Line along with associated line bays at Roing (PG) and Chapakhowa (AEGCL) end under Project � "North Eastern Region Strengthening Scheme-X�

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

520

37/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Subject matter: Petition for determination of Transmission tariff for 2024-29 tariff block for asset under �Deployement of FOTE (SDH Equipment) and Amplifier solutions at Alipurduar S/s end of OPGW based communication and Teleprotection for 400kV lines from Punatsangchhu-II Hydroelectric Project (PHEP-II), Punatsangchhu-I Hydroelectric Project (PHEP-I) and Jigmeling of BHUTAN to Alipurduar, INDIA� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

521

36/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission assets under Moga-Hissar-Bhiwani Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

522

33/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for ?combined asset for Strengthening Scheme in Northern Region?  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

523

1/RP/2026 in 3/TT/2023

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

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 CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR SEEKING REVIEW OF THE ORDER DATED 12.11.2025 PASSED IN PETITION NO. 3/TT/2023 TITLED �POWER GRID CORPORATION OF INDIA LIMITED V. MADHYA PRADESH POWER MANAGEMENT COMPANY LTD. & ORS.�

Hearing

524

30/MP/2026

Tata Power Delhi Distribution Limited (TPDDL)

Petition under Section 79(1)(f) and 79(1)(k) read with Section 62(6) of the Electricity Act, 2003 and Regulation 13(4) 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.

Hearing

525

29/TT/2026

MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)

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 Truing up Transmission Tariff for 2019-24 Tariff Block and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2024 for determination of Transmission Tariff for 2024-29 Tariff Block for in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System conveying electricity to other States.

Reply / additional information as per ROP to filed by Petitioner,Respondent

526

26/MP/2026

Serentica Renewables India Private Limited (SRIPL)

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.

Hearing

182/IA/2026 ,12/IA/2026

527

25/MP/2026

NTPC Limited

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

528

24/MP/2026

NTPC Green Energy Limited (NGEL)

PETITION UNDER SECTION 142 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 70(2) OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 IN FURTHERANCE OF ORDER DATED 07.01.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 206/MP/2021 SEEKING DIRECTIONS AND INITIATION OF APPROPRIATE ACTION AGAINST THE RESPONDENT FOR NON-COMPLIANCE OF THE DIRECTIONS OF THIS HON?BLE COMMISSION

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

529

23/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal-Part-B in the Northern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

530

22/GT/2026

Jhabua Power Limited (JhabuaPower)

Petition under Section 62 and Section 79 (1) (a) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 (?CERC Tariff Regulations, 2019?) for True up of Tariff for period 5th September 2022 to 31st March 2024 in respect of 1 x 600 MW Seoni Thermal Power Station at Barela-Gorakhpur, Dist. Seoni, Madhya Pradesh.

Hearing

531

20/MP/2026

Tata Power Renewable Energy Ltd (TPREL)

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

6/IA/2026 ,106/IA/2026

532

19/GT/2026

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 9 (2) and 10 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for 2024-29 period of Tilaiya Hydel Power Station, Units 1 & 2 (4MW) for the period from 1.4.2024 to 31.3.2029.

Hearing

533

18/GT/2026

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

NLCIL - TPS II Stage I and Stage II (1470 MW)- Petition seeking approval for determination of Tariff under CERC Regulations 2024 for the period 2024-29

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

534

17/GT/2026

NTPC Tamil Nadu Energy Company Limited (NTECL)

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-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Vallur Thermal power Station (3x500 MW) for the period from 01.04.2024 to 31.03.2029

Hearing

535

16/MP/2026

Cannice Renewables Energy Private Limited (CREPL)

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.

Order reserved

536

15/TT/2026

Ramgarh New Transmission Limited (RNTL)

Petition for determination of Transmission tariff for 2024-29 tariff block for assets under ?Transmission system for evacuation of power from REZ in Rajasthan (20GW) under Phase-III Part E1? in Northern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

537

12/TT/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset: 1 no. 220kV Shahjahanpur (PG) - Gola (UP) Ckt-1 Line Bay (209) at Shahjahanpur (PG) 400/220kV Substation under �Implementation of 220kV Bay at Shahjahanpur (PG) 400/220kV Substation� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

538

9/GT/2026

THDC India Limited (THDCIL)

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)

Additional information as per Interim Order to be filed by Petitioner,Respondent

539

8/MP/2026

Indosol Solar Private Limited

Petition under Section 79 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 and Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11(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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

3/IA/2026

540

5/MP/2026

Chhattisgarh State Power Distribution Company Limited (CSPDCL)

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.

Hearing

541

4/MP/2026

Central Transmission Utility (CTU)

PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING RECOVERY OF THE OUTSTANDING TRANSMISSION CHARGES FROM THE RESPONDENT NO. 1- MPSEZ UTILITIES LIMITED

Hearing

542

3/MP/2026

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)