::: CERC: Record of Proceedings 2011 :::

Record of Proceedings 2012

Renewable Energy

Thermal(Coal)

Thermal(Gas)

Petition No	Subject	Date of Hearing
34/MP/2012 36/MP/2012 37/MP/2012 45/MP/2012 46/MP/2012	Petition under Section 86 (1) (k) of the Electricity Act, 2003 read with Regulations 3 (4), 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable Energy Generation) Regulation, 2010.	26-04-2012
169/2011	Miscellaneous petition under Section 79 (1) (c ) and (f) of the Electricity Act, 2003 .North Karanpura Transmission Co. Ltd. .	1-05-2012
118/MP/2012	Petition filed under Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state transmission and related matters) for keeping the Long Term Access for Phase-II under abeyance and reduction of Long Term Access quantum from 1600 MW to 800 MW for Lanco Babandh Power Limited (LBPL). .Lanco Babandh Power Limited, Gurgaon.	26-04-2012
34/MP/2012 with I.A. 6/2012,9/2012 and 36/MP/2012 with I.A. 8/2012 and 37/MP/2012 45/MP/2012 46/MP/2012	Petition under Section 86 (1) (k) of the Electricity Act, 2003 read with Regulations 3 (4), 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable Energy Generation) Regulation, 2010. Mawana Sugars Limited, New Delhi.	13-03-2012

Thermal (Coal)

Petition No	Subject	Date of Hearing
55/GT/2011	Approval of Tariff for Simhadri Super Thermal Power Station Stage-II (2x500 MW) for the period from the anticipated commercial operation i.e. 1.4.2011 to 31.3.2014. NTPC Ltd., New Delhi	06-03-2012
254/2009	Approval of Tariff for Rihand Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd., New Delhi.	28-02-2012
20/MP/2012	For approval of provisional tariff in respect of 3 x 350 MW Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited (GKEL). GMR-Kamalanga Energy Limited (GKEL).	28-02-2012
76/MP/2011	Petition for recovery of additional cost incurred consequent to pay revision of employees and Central Industrial Security Force (CISF) for Feroze Gandhi Unchahar Thermal Power Station, Stage II (420 MW) during the period 1.1.2006 to 31.3.2009. . NTPC Ltd.	28-02-2012
255/2009	Petition for approval of tariff of National Capital Thermal Power Station, Dadri, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd.	16-02-2012
224/2009	Petition for approval of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	16-02-2012
323/2009	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	14-02-2012
272/2010	For Determination of deferred elements of tariff for the period from1.4.2006 to 31.3.2009.. Damodar Valley Corporation (DVC)	16-02-2012
279/2009	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	14-02-2012
222/2009	Approval of tariff for Farakka Super Thermal Power Station (1600 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd., New Delhi.	09-02-2012
229/2009	Approval of Tariff for Tanda Thermal Power Station (440 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd., New Delhi.	09-02-2012
279/2009	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	19-01-2012
323/2009	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420 MW) for the period from 1.4.2009 to 31.3.2014 . NTPC Ltd.	19-01-2012
279/2010	Determination of tariff of Mejia Extension Unit-4 during the period from 1.4.2006 to 31.3.2009. . Damodar Valley Corporation (DVC), Kolkata	17-01-2012
270/2009	Approval of Tariff for Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2009 to 31.3.2014 . NTPC Ltd., New Delhi	24-01-2012
229/2009	Petition for approval of tariff of Tanda Thermal Power Station (440 MW) for the period from 1.4.2009 to 31.3.2014.. NTPC Ltd.	24-01-2012
125/MP/2011	Signing of Power Purchase Agreement (PPA) by NTPC Limited during October 2010 to 05.01.2011 for supply of 37000 MW of electricity abusing its dominant position, thereby causing adverse effect on competition in electricity industry.Association of Power Producers (APP)	17-01-2012
222/2009	Petition for approval of tariff of Farakka Super Thermal Power Station (1600 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	24-01-2012
272/2010	Determination of deferred elements of tariff for the period from l.4.2006 to 31.3.2009. Damodar Valley Corporation (DVC)	12-01-2012
17/RP/2011	Review of order of the Hon'ble Commission dated 27.6.2011 in Petition No. 231/2009 pertaining to fixation of tariff in respect of NLC TPS Stage-I and II for the period from 1.4.2009 to 31.3.2014. Neyveli Lignite Corporation Limited (NLC)	10-01-2012

Thermal (Gas)

Petition No	Subject	Date of Hearing
-	-	-

Hydro

Petition No	Subject	Date of Hearing
3/RP/2012	Review of order dated 30.11.2011 in Petition No.121/2010 regarding approval of generation tariff of Rangit HE Power Station for the period 1.4.2009 to 31.3.2014.. NHPC Ltd.	22-03-2012
250/2010	Approval of final generation tariff of Tehri Hydroelectric Power Project (HPP) Stage-I (4x250 MW) for the period 22.9.2006 to 31.3.2009.. THDC India Ltd.	15-03-2012
5/MP/2012 6/MP/2012 7/MP/2012 8/MP/2012 9/MP/2012 10/MP/2012 11/MP/2012 12/MP/2012 16/MP/2012 17/MP/2012 18/MP/2012	Reimbursement of pay revision of NHPC employees, CISF and KV staff for 1.1.2006 to 31.3.2009 in respect of various power station . NHPC Ltd.	28-02-2012
24/2011 in 108/2010	Review of order dated 14.6.2011 in Petition No. 108/2010 regarding approval of generation tariff of Loktak Hydroelectric Project (105 MW) for the period from 1.4.2009 to 31.3.2014 . NHPC Ltd	14-02-2012
27/MP/2011	Revision of Annual Fixed Charges considering the impact of additional capitalization of Nathpa Jhakri Hydro Power Station for the period from 1.4.2004 to 31.3.2009. . SJVN Limited.	24-01-2012
R.P.14/2011 R.P.15/2011 R.P.18/2011 R.P.19/2011	Review of the order dated 10.5.2011 in Petition No.75/2010 regarding fixation of generation tariff of Tanakpur Hydroelectric Project (3x31.4 MW) for the period from 1.4.2009 to 31.3.2014.. .NHPC Ltd .	12-01-2012

Transmission

Petition No	Subject	Date of Hearing
188/2010	Determination of transmission tariff for (a) Combined elements of Talcher and Kolar (HVDC- portion) notional DOCO 1.3.2003) and (b) Combined elements of Talcher and Kolar (AC portion) (notional DOCO 1.6.2003) from 1.4.2009 to 31.3.2014 in Southern Region. PGCIL	15-05-2012
152/2011	Petition determination of transmission tariff for Combined assets of 400/220 kV Pune S/S with Bus Reactor and bays for LILO of Kalwa -Lonikhand D/C at Pune (Ant. DOCO : 1.4.2011), Solapur S/S with Bus Reactor and Bays for LILO of Solapur - Karad and Solapur Kolhapur along with Reactors (DOCO :01.02.2011 ) & 400 kV Bays for Solapur - Parli D/C (WRTML ) line at Solapur S/S and Parli S/S (Ant. DOCO : 01.08.2011) (Notional DOCO : 1.8.2011) (II) Combined Assets of (i) & 400 kV Bays for Solapur - Kolhapur D/C (WRTML) line at Kolhapur (MSETCL ) S/S , 400 kV Bays for Pune - Parli D/C (WRTML) line at Pune S/S and Parli S/S , 400 kV Bays for Pune - Aurangabad D/C (WRTML ) line at Pune S/S and Aurnagabad S/S (Ant. DOCO : 1.9.2011) ( Notional DOCO : 1.9.2011) under WRSS -II , Set B Scheme of Western Region for tariff block 2009-14 period. PGCIL	15-05-2012
318/2010	Determination of transmission tariff of 400 kV D/C transmission line from SUGEN to a point near Gandhar for LILO of one circuit of existing Gandhar - Dehgam 400 kV D/C line for the period from 1.4.2010 to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 .	15-05-2012
105/2011	Approval under regulation - 86 for transmission tariff for Asset I: 400 kV D/C Mundra - Bachchau (Triple Snowbird) Transmission line along with associated bays at Bachchau Sub-station (Extension) (Ant. DOCO : 1.6.2011), Asset II : New 400/220 kV Bachchau Substation (Gujarat) and 1*63 MVAR Bus Reactor at Bachchau Sub-station (New ) along with associated bays (Ant. DOCO: 1.6.2011), Asset III : 400/220 kV ICT -1 at Bachchau Sub-station along with associated 400 kV and 220 kV lines bays (Ant. DOCO: 1.6.2011) , Asset IV : Combined asset of 400/220 kV ICT -1 at Bachchau Sub-station along with associated 400 Kv ICT -1 and 220 kV bays (Ant. DOCO : 1.6.2011) and 400/220kV ICT - 2 at Bachchau Sub-station along with associated 400 kV and 220kV bays (Ant. DOCO : 1.7.2011)(Notional DOCO: 1.7.2011) under ATS for Mundra( 4000MW) UMPP for the period from DOCO to 31.3.2014 .	15-05-2012
103/TT/2011	Petition for approval of transmission tariff for Asset -I (400 kV D/C Raigarh - Raipur TL along with associated bays), Asset - II (400 kV D/C Ranchi - Rourkela TL along with associated bays), and Asset- III (400 kV D/C Rourkela - Raigarh TL along with associated bays and 40 % Fixed Series Compensation (FSC) along with 5- 15 % Thyristor Controlled Series Capacitor (TCSC) on both the circuits of Raigarh- Raipur 400 kV D/C Line at Raipur end under East - West Transmission Corridor Strengthening Scheme for tariff block 2009-14 period.	03-05-2012
97/TT/2011	Approval for transmission tariff for assets of (i) 400 kV Parli Switching Station (New) with Bus Reactor and Bhadrawati-Parli 400 kV D/C Line Parli (PowerGrid)- Parli (MSETCL) first circuit (ii) Combined Assets of 400 kV Parli Switching Station (New) with Bus Reactor and Bhadrawati Parli 400 kV D/C line, 400 kV Parli (Power Grid) - Parli (MESTCL) 1st circuit & 400 kV Parli (Power Grid) - Parli (MESTCL) 2nd circuit (iii) Combined Assets of (ii) & 400 kV D/C Wardha - Parli Line along with associated bays under the WRSS - II, Set A Scheme of Western Region for tariff block 2009-14 period .PGCIL, New Delhi	3-05-2012
342/2010	Determination of transmission tariff for Combined Elements from date of commercial operation to 31.3.2014 for Northern Region System Strengthening Scheme-XII (NRSS-XII), for tariff block 2009-14 in Northern Region .PGCIL, New Delhi	26-04-2012
94/TT/2011	Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff of 400 kV S/c Chamera - II Pooling Station transmission line, 400/ kV GIS Pooling Station at Rajera with 400/220 kV 315 MVA ICT - I & ICT -II and 80 MVAR Bus Reactor at pooling point under Establishment of 400/220 kV GIS Pooling station near Chamera -II HEP for tariff block 2009-14 period in Northern Region .PGCIL, New Delhi	3-05-2012
81//2011	Approval under Regulation - 86 for transmission for Assets of (I) Combined Assets of 400/220 kV Pune S/S with Bus Reactor and Bays for LILO of Kalwa- Lonikhand D/C at Pune and Solapur S/S with Bus Reactor and Bays for LILO of Solapur - Karad and Solapur Kolhapur along with Reactors (ii) Combined Assets of 400/220 kV ICT I and ICT II at Solapur S/S and ICT I&II (Ant. DOCO : 1/4/2011) at Pune S/S along with associated bays (Notional DOCO: 1.4.2011) under WRSS- II , Set B Scheme of Western Region for the period from 1.4.2009 to 31.3.2014 .PGCIL, New Delhi	3-05-2012
37/MP/2011	Petition under Section 79(1)(c) and (d) read with Section 2(36) (ii) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 86 of Regulations, 1999 along with Supporting Affidavit for determination of provisional tariff for transmission system associated with evacuation of power from Karcham Wangtoo Hydro Electric Project located in the state of Himachal Pradesh to Abdullapur sub-station located in the State of Haryana ("The Transmission System") .Jaypee Powergrid Limited	26-04-2012
111/2011	Approval for determination of transmission tariff for 2nd Spare Converter Transformer at Kolar and Talcher HVDC Terminals (One each at Talcher and Kolar) from anticipated DOCO to 31.3.2014 in SR for tariff block 2009-14 . PGCIL, New Delhi .	17-04-2012
160/2011	Determination of transmission tariff for the period 2009-14 for assets under ERSS -II in Eastern Region for tariff block 2009-14 period. PGCIL, New Delhi .	17-04-2012
96/TT/2011	Determination of Transmission Tariff for combined assets of Asset-1: LILO of Nalagarh-Kaithal line at Patiala along with associated bays and 125 MVAR Bus Reactor at Patiala and Asset-2: 400/220 kV 500 MVA ICT's both at Patiala and Malerkotla S/S along with bays under Northern Region Strengthening Scheme-XIV (NRSS-XIV) of Northern Region, for tariff block 2009-14 period in Northern Region. PGCIL .	17-04-2012
314/2010	Determination of Transmission Tariff for combined assets of Asset-1: (a) 30% FSC on 400 kV Bareilly-Mandola Ckt-1 & Ckt-2 at Barelly (DOCO : 1.4.2010); (b)45% FSC on 400 kV D/C Unnao-Barelly Ckt-1 & Ckt-2 at Unnao end (DOCO 1.4.2010); and (c) 30% FSC on 400 kV Gorakhpur-Lucknow Ckt-1 at Lucknow (DOCO 1.4.2010) and Asset-2: 30% FSC on 400 kV Gorakhpur-Lucknow Ckt-2 at Lucknow (DOCO 1.7.2010) under System associated with enhancement of transmission capacity in East-West corridor for tariff block 2009-14 period in Northern Region. PGCIL .	17-04-2012
37/TT/2011	Determination of tariff for transmission system associated with evacuation of power from Karcham Wangtoo Hydro Electric Project located in the State of Himachal Pradesh to Abdullapur sub-station located in the State of Haryana.. Jaypee Powergrid Limited (JPL) .	20-03-2012
43/MP/2012	Petition under Section 79(1)(f) of the Electricity Act, 2003 regarding a dispute arising under the Bulk Power Transmission Agreement dated 21.10.2009 executed between the Petitioner, being a generating company and the Respondent, being a transmission licensee, in relation to the claim of the Petitioner for extension of the date of commencement of open access due to delay caused by factors covered under the said Agreement. Himachal Sorang Power Private Ltd. (HSPPL), Shimla .	20-03-2012
326/2010	Approval under Regulation 86 for transmission tariff for Rihand Transmission System in Northern Region for the period from 1.4.2009 to 31.3.2014. . PGCIL	22-03-2012
323/2010	Determination of transmission tariff 400 kV Transmission System associated with Farraka (I & II) STPS in Eastern Region for the period from 1.4.2004 to 31.3.2014. PGCIL, New Delhi	27-03-2012
316/2010	Approval under Regulation 86 for transmission tariff for Singrauli Transmission System in Northern Region for the period from 1.4.2009 to 31.3.2014. PGCIL	22-03-2012
78/TT/2011	Determination of transmission tariff from anticipated date of commercial operation to 31.3.2014 for extension of Wagoora S/S by 4th 400/220kV, 3X105 MVA ICT (anticipated date of commercial operation:1.4.2011) under Transmission System associated with Northern Region System Strengthening Scheme-VII (NRSS-VII), for tariff block 2009-14 in Northern Region. PGCIL, New Delhi	22-03-2012
93/TT/2011	Approval for determination of transmission tariff for 1st LILO of 400 kV Bawana-Bahadurgarh-Hissar Line at Bhiwani Sub-station (anticipated date of commercial operation: 1.5.2011) under 765 kV System for central part of Northern Grid Part III in Northern Region for 2009-14. PGCIL, New Delhi	06-03-2012
2/TT/2011 57/TT/2011	Approval of date of commercial operation for determination of transmission tariff (a) from proposed date of commercial operation to 31.3.2014 for Koldam-Nalagarh 400 kV (Quad) Line along with bays at Nalagarh Sub-station under transmission system associated with Koldam Hydro-Electric Project for 2009-14 in Northern Region (Petition No. 2/TT/2011) (b) for combined assets of Koldam-Nalagarh 400 kV (Quad) line along with bays at Nalagarh Sub-station (proposed date of commercial operation: 1.4.2010) and bays at Ludhiana (anticipated date of commercial operation: 1.3.2011) under transmission system associated with Koldam Hydro-Electric Project for 2009-14 in Northern Region (Petition No. 57/TT/2011) . PGCIL, New Delhi	06-03-2012
112/TT/2011	Approval of transmission tariff for Baripada - Chandaka (Mendhasal) (Gridco) 400 kV D/C Line under ERSS - I in Eastern Region for 2009-14 . PGCIL, New Delhi	23-02-2012
22/TT/2011	Determination of transmission tariff for (a) Combined elements of LILO of both Circuits of Madurai- Trivandrum 400 kV D/C line at Triunelveli, Bus Reactor –II & 3 no line Reactors at Triunveli, Kundankulam-Tirunlveli 400 kV (QUAD) D/C Line-I & II, 400 kV Tirunelveli-Uadamipet D/C line & 1X63 MVAR Reactors at Tirunelveli S/S (notional DOCO 01-02-2010), and (b) Combined elements of ICT I & II at Tirunveli & ICT-III at Uadamlpet (notional DOCO 1-4-2009) from DOCO to 31.3.2014 in Southern Region. . PGCIL, New Delhi.	06-03-2012
69/TT/2011	Determination of transmission tariff from anticipated DOCO (1.4.2011) to 31.3.2014 for Asset-I : 80 MVAR Bus Reactor at Kaithal sub-station under Northern Region System Strengthening Scheme-XIX (NRSS-XIX) of Northern Region, for tariff block 2009-14 period in Northern Region.. PGCIL, New Delhi	23-02-2012
146/TT/2011	Approval of transmission charges for 500 MVA 400/220 kV ICT-II along with associated bays at Lucknow Sub-station under Northern Region System Strengthening Scheme-XXIII in Northern region for 2009-14 . PGCIL, New Delhi	23-02-2012
112/TT/2011	Approval of transmission tariff for Baripada - Chandaka (Mendhasal) (Gridco) 400 kV D/C Line under ERSS - I in Eastern Region for 2009-14 . PGCIL, New Delhi	23-02-2012
95/TT/2011	Determination of transmission tariff from estimated DOCO: 1.7.2011 to 31.3.2011, for Transmission System Associated with SEWA-II HEP in Northern Region for Tariff block 2009-14 Period. . PGCIL	16-02-2012
31/TT/2011	Approval for transmission tariff of (A) combined elements (i) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili with associated bays, (ii) 132 kV S/C Kopili- Khandong Transmission Line with associated bays, (iii) 100 MVA, 220/132 kV, 3 phase Auto Transformer with associated bays at Dimapur Sub-station; and (B) combined elements consisting of (A) and (iv) LILO of 132 kV, Dimapur-Kohima S/C line at Dimapur under Missing Link Transmission System in NER for 2f009-14 . PGCIL, New Delhi	16-02-2012
84/TT/2011	Approval for transmission tariff of 400 kV Patiala - Ludhaina T/L and LILO of Patiala Hissar Line at Kaithal Sub-station alongwith associated bays under transmission system associated with Rampur HEP for 2009-14 period in Northern Region PGCIL, New Delhi	16-02-2012
08/2010	Revision of transmission tariff due to additional capital expenditure incurred during 2008-09 for tariff period 2004-09 for upgradation of transfer capacity of Talcher-Kolar HVDC Bipole from DOCO 1.8.2007 to 31.3.2009 in Southern Region. PGCIL	23-02-2012
24/TT/2011	Approval transmission tariff for Assets of (I) 400/220 kV Solapur S/S with 63 MVAR Bus Reactor along with Bays of LILO of Solapur- Karad, 2x 50 MVAR Reactors in Kolhapur Bays as Switchable Reactors (DOCO: 1.2.2011) (II) 400/220 kV ICT-I at Solapur S/S along with Bays (DOCO: 01.02.2011) & Combined Assets of 400/220 kV ICT-I and ICT-II at Solapur along with associated bays (Anti. DOCO: 1.3.2011) (Notional DOCO: 1.3.2011) under WRSS-II, Set B Scheme of Western Region for tariff block 2009-14 period. PGCIL	16-02-2012
87/TT/2011	Determination of Transmission Tariff for combined assets of 400 kV D/C Gorakhpur- Lucknow Transmission Line along with its associated bays (DOCO: 1.11.2010) and 30% FSC on 400 kV D/C Gorakhpur-Lucknow Transmission Line (anticipated DOCO 1.4.2011) at Lucknow along with associated bays under NRSS-X, from anticipated DOCO to 31.3.2014 for tariff block 2009-14 period in Northern Region (combined assets of NRSS-X).. . PGCIL	16-02-2012
92/TT/2011	Approval of transmission tariff for 400 kV D/C transmission line from GIS pooling station Chamba- Jalandhar, 220 kV D/C TL from GIS pooling station Chamba-Chamera-III HEP and Jalandhar Sub-station extension under transmission system associated with Chamera-III HEP for tariff block 2009-14 period in Northern Region. PGCIL, New Delhi	16-02-2012
209/2011 (Suo-Motu)	Implementation of Renewable Regulatory Funds mechanism under Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulation, 2010. NLDC and SLDCs.	07-02-2012
95/2011	Determination of Transmission Tariff of Determination of transmission tariff from estimated DOCO:1.7.2011 to 31.3.2011, for Transmission System Associated with SEWA-II HEP in Northern Region for Tariff block 2009-14 Period . Power Grid Corporation of India Limited	19-01-2012
84/2011	Determination of Transmission Tariff of 400 kV Patiala- Ludhaina transmission line and LILO of Patiala Hissar Line at Kaithal sub-station along with associated bays under transmission system associated with Rampur HEP for tariff block 2009-14 period in Northern Region . Power Grid Corporation of India Limited	19-01-2012
R.P.23/2011 in 58/2011	Review of the order dated 27.9.2011 in Petition No. 58/2011- Approval of transmission tariff in respect of Transmission System associated with Simhadri-II generation project in SR . PGCIL, New Delhi .	17-01-2012
24/2011	Approval of transmission tariff for Assets of (I) 400/220 kV Solapur S/S with 63 MVAR Bus Reactor along with Bays of LILO of Solapur-Karad, 2x 50 MVAR Reactors in Kolhapur Bays as Switchable Reactors (II) 400/220 kV ICT- I at Solapur S/S along with Bays & Combined Assets of 400/220 kV ICT I AND ICT II at Solapur along with associated bays under WRSS - II, Set B Scheme of Western Region for tariff block 2009-14 period . Power Grid Corporation of India Limited	19-01-2012
87/2011	Determination of Transmission Tariff for combined assets of 400 kV D/C Gorakhpur- Lucknow Transmission Line along with its associated bays and 30% FSC on 400 kV D/C Gorakhpur-Lucknow Transmission Line at Lucknow along with associated bays under NRSS- X , from anticipated DOCO to 31.3.2014 for tariff block 2009-14 period in Northern Region (combined assets of NRSS-X) . Power Grid Corporation of India Ltd.	19-01-2012
31/2011	Approval of transmission tariff for (A) combined elements consisting of (i) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili with associated bays (ii) 132kV S/C, Kopli Khandong Transmission Line with associated bays (iii) 100 MVA, 220/132 kV ICT at Dimapur Sub-station and (B) combined element consisting of (A) and (iv) LILO of 132 kV, Dimapur (Nagaland) - Kohima (Nagaland) S/C line at Dimapur (Power Grid) under Missing Link Transmission System in NER for the period for tariff block 2009-14 period. Power Grid Corporation of India Limited	19-01-2012
305/2010	Determination of transmission tariff from 1.4.2009 to 31.3.2014 for replacement of insulators in fog and pollution affected stretches of existing Northern Region transmission lines in NCR and around and other polluted stretches by polymer (composite long rod) insulators in Northern Region for the period from 2009-14 in Northern Region. Power Grid Corporation of India Limited, Gurgaon	12-01-2012

Licensing

Petition No	Subject	Date of Hearing
I.A.19/2012 In 44/TL/2012	Application for grant of approval for testing and operation of +500 k V Mundra-Mohindergarh HVDC transmission system and impleadment of HVPNL. . Adani Power Limited, Ahmedabad .	26-04-2012
44/TL/2012	Application for grant of transmission licence under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. . Adani Power Limited, Ahmedabad. .	20-03-2012

UI/RLDC

Petition No	Subject	Date of Hearing
-	-	-

General

Petition No	Subject	Date of Hearing
53/MP/2012	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 for recovery of Unscheduled Interchange (UI) charges in respect of Bhilali Expansion Power Plant (2x250 MW) for the period from 22.4.2009 to 31.7.2011 .NTPC SAIL Power Company Private Limited, New Delhi.	26-04-2012
170/2011	Miscellaneous petition under Section 79 (1) (c ) and (f) of the Electricity Act, 2003 .Talcher- II Transmission Co. Ltd.	1-05-2012
4/MP/2012 I.A.No. 3/2012	Petition under Sections 79 (1) (c), 79(1) (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 .Aarti Steels Limited, Cuttack	3-04-2012
117/MP/2012	Application for seeking permission to maintain status-quo for injection of infirm power and draw of power for commissioning activities under UI mechanism til declaration of date of the commercial operation .Neyveli Lignite Corporation Limited, Chennai	26-04-2012
125/MP/2011	Signing of PPA by NTPC Ltd during the period October, 2010 to 5.1.2011 for supply of 37000 MW of electricity thereby abusing its dominant position and causing adverse effect on competition in electricity industry .	1-05-2012
55/MP/2012	Petition under Section 79 (1) (b), (c ) and (f) under the Electricity Act, 2003 and seeking payment of Rs. 2,89,41,174/- as pending trading margin dues payable to PTC India Ltd., under power Sale Agreement dated 19.6.2009 executed between Haryana Power Purchase Centre, on behalf of Uttar Haryna Bijli Vitran Nigam Limited and Dakshin Haryana Bijli Vitran Nigam Ltd. along with interest @ of 1.25% per month from date of payment . PTC India Limited, New Delhi .	17-04-2012
I.A. 22/2012 In 119/MP/2012	Petition under Regulation 8(7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium-term open access in Inter-State Transmission and related matters) Regulations, 2009. Everest Power Private Limited .	03-05-2012
1/MP/2012	Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 and back supply charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for inter-State open access transaction. Sadashiva Sugars Limited, Bangalore .	26-04-2012
47/MP/2012 49/MP/2012 50/MP/2012 51/MP/2012 52/MP/2012	Enforcing adequate frequency response from all the control areas to the Indian Grid through availability of primary response from all generating stations in the grid in terms of Regulation 5.2 of the Indian Electricity Grid Code read with Regulations 24 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regualtions,1999. Eastern Regional Load Despatch Centre, Kolkata .	12-04-2012
217/MP/2011	Petition under Section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC for establishment and maintenance of data and communication facilities by the USERS of the Northern Region in terms of clause 4.6.2 of IEGC, 2010 read with clause 5 (3) of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real tune data at NERLDC.. North Eastern Regional Load Despatch Centre, New Delhi .	9-02-2012
211/MP/2011	Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 KV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant.. Steel Authority of India Limited, Chhattisgarh .	21-02-2012
119/MP/2012	Petition under first proviso to Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium-term open access in inter-State transmission and related matters) Regulations, 2009 as amended. Everest Power Private Limited, Shimla. .	17-04-2012
40/2012 (Suo motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir.. Power Development Department, Jammu and Kashmir .	12-04-2012
53/MP/2012	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 for recovery of Unscheduled Interchange (UI) charges in respect of Bhilali Expansion Power Plant (2x250 MW) for the period from 22.4.2009 to 31.7.2011. SAIL Power Company Private Limited, New Delhi	27-03-2012
48/MP/2012	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for Execution of Inter-State Transmission Scheme to Central Transmission Utility) for grant of regulatory approval for execution of Transmission System Strengthening in Western Region for MB Power (M.P.) Limited. . Power Grid Corporation of India Limited, Gurgaon	29-03-2012
38/MP/2012	Petition against action of Uttar Pradesh State Load Despatch Centre in refusing to give clearance to the petitioner for participation in Power Exchange and purchase/sell power through for Power Exchanges. . Noida Power Company Limited, Noida	29-03-2012
1/MP/2012	Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 and back supply charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for inter-State open access transaction.. Sadashiva Sugars Limited, Bangalore	29-03-2012
33/MP/2012	Petition seeking compensation along with interest from 19.8.2011 till the date of payment from Punjab State Power Corporation Limited (PSPCL) for abrupt discontinuance of drawl of power from Baglihar Hydro Electric Power Project through the petitioner and short payment released by PSPCL amounting to Rs.38816750/- plus late payment surcharge. PTC India Ltd.	20-03-2012
191/2011 (Suo motu)	Compliance with the Regulation 5.2. (f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding restricted governor mode of operation by the generating stations.	13-03-2012
I.A.7/2012 in 205/MP/2011	Appropriate directions to be passed on the Southern Regional Load Despatch Centre and Power System Operation Corporation Limited to recognize the 1000 MW project being developed as an independent generating station and to treat the thermal power projects developed by the petitioner and by Simhapuri Energy Private Limited as separate and independent generating stations for the purpose of scheduling and dispatch, metering, energy accounting including UI computation. Meenakshi Energy Private Limited .	13-03-2012
135/2011	Petition for remedies under Section 62 and 79 (1) (c ) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c ) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 24, 111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati-Koldam 400 kV (Quad) Moose Conductor) 2 x S/C transmission line and (b) Koldam-Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line.. Parbati Koldam Transmission Company Limited	28-02-2012
4/MP/2012 with I.A.No. 3/2012	Petition under Sections 79 (1) (c), 79(1) (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. . Aarti Steels Limited, Cuttack	13-03-2012
4/2012	Review of order dated 26.8.2011 in Petition No.175/2011 in connection with liquidation of arrear payments in installments in respect of provisional orders/final orders for granting/determining the Annual Fixed Charges for the period 2009-14 for central generating stations, namely National Hydro Power Corporation Limited, NEEPCO Limited, NTPC Limited and Transmission licensee, namely the Power Grid Corporation of India Limited.Assam Power Distribution Company Limited (APDCL).	28-02-2012
4/MP/2012 with I.A.No. 3/2012	Petition under Sections 79 (1) (c), 79(1) (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Aarti Steels Limited, Cuttack.	28-02-2012
I.A.5/2012 in 19/MP/2012	Application for impleading as respondent in the petition No. 19/MP/2011 pertaining to illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Limited for inter-State of electricity. Power Company of Karnataka Limited	21-02-2012
1/MP/2012	Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 and back supply charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for inter-State open access transaction.. Sadashiva Sugars Limited, Bangalore	14-02-2012
172/MP/2011	Miscellaneous petition under Regulation 44 ‘Power to Relax’ of the CERC (Terms and Conditions of Tariff) Regulations, 2009, for waiver of interest portion against payable arrears/dues by APDISCOMs/APTRANSCO to NLC TPS-II (Stage-I and Stage-II) for the period from 1.4.2009 to 31.5.2011 as per Commission’s order dated 27.06.2011 in Petition No. 231/2009 filed by NLC. Transmission Corporation of Andhra Pradesh Limited,Hyderabad.	14-02-2012
125/MP/2011	Signing of PPA by NTPC Ltd during the period October, 2010 to 5.1.2011 for supply of 37000 MW of electricity thereby abusing its dominant position and causing adverse effect on competition in electricity industry. Association of Power Producers (APP).	14-02-2012
162/MP/2011	Petition under Section 62 read with Section 63 of the Electricity Act, 2003 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by the Commission vide its order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project. East-North Interconnection Company Limited .	07-02-2012
19/MP/2012	Illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Limited for inter-State of electricity-setting aside the letter/order dated 7.1.2012 issued by Southern Regional Load Despatch Centre purportedly intimating an illegal decision to curtail Medium Term Open Access granted to Jindal Power Limited and certain others . Jindal Power Limited, New Delhi..	14-02-2012
2/MP/2012	Petition under clauses (1), (2) and (4) of Part-7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Section 94 (1) (f) of the Electricity Act, 2003 for removal of difficulty in respect of order dated 18.2.2011 for approval of detailed procedure for the implementation of the Mechanism of Renewable Regulatory Fund as per Clause (9) of Annexure-I of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .Indian Wind Energy Association, New Delhi.	09-02-2012
4/MP/2012 with I.A.No. 3/2012	Petition under Sections 79 (1) (c), 79(1) (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Aarti Steels Limited, Cuttack.	09-02-2012
14/2011 with I.A.No. 21/2011	Gaming by M/s Gujarat Fluorochemicals Limited, Nodia (Misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Ltd.	07-02-2012
19/MP/2012 with I.A.No.4/2012	Illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Limited for inter-state of electricity – setting aside the letter/order dated 07.01.2012 issued by Southern Region Load Despatch Centre purportedly intimating an illegal decision to curtail medium Term Open Access granted to Jindal Power Limited and certain others. . Jindal Power Limited (JPL)	7-02-2012
169/2011 170/2011	Miscellaneous petition under Section 79 (1) (c ) and (f) of the Electricity Act, 2003. North Karanpura Transmission Co. Ltd.,Talcher- II Transmission Co. Ltd.	7-02-2012
101/2010 35/MP/2011 36/MP/2011 38/MP/2011 39/MP/2011 40/MP/2011 41/MP/2011 42/MP/2011 43/MP/2011 44/MP/2011 45/MP/2011 48/MP/2011 49/MP/2011 50/MP/2011 51/MP/2011 52/MP/2011 53/MP/2011 54/MP/2011 59/MP/2011 60/MP/2011 61/MP/2011 62/MP/2011 63/MP/2011 64/MP/2011 65/MP/2011 66/MP/2011 67/MP/2011 74/MP/2011 75/MP/2011 77/MP/2011 121/MP/2011	Miscellaneous petition under Regulation 12, "Power to remove difficulties" and Regulation 13 "Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007 as detailed in the petition. NTPC Limited and PGCIL. Petition under Regulation 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for recovery of additional cost incurred consequent to pay revision of Employees and Central Industrial Security Force (CISF) and Kendriya Vidyalaya (KV) staff for Farakka Super Thermal Power Station (1600 MW ) during 1.1.2006 to 31.03.2009.. NTPC Limited and PGCIL. Petition under regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 read with regulation 111 and other related regulations of CERC (Conduct of Business Regulations, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations.. NTPC Limited and PGCIL.	31-01-2012
5/MP/2012 6/MP/2012 7/MP/2012 8/MP/2012 9/MP/2012 10/MP/2012 11/MP/2012 12/MP/2012 16/MP/2012 17/MP/2012 18/MP/2012	Reimbursement of pay revision of NHPC employees, CISF and KV staff for 1.1.2006 to 31.3.2009 in respect of various power station. NHPC Ltd.	31-01-2012
201/2011 202/2011 203/2011	Increase in operation and maintenance expenses on account of wage Revision from 1.1.2007 in respect of NLC-TPS I Expansion (2X210 MW) and impact on capacity charges thereof. . Neyveli Lignite Corporation Limited	31-01-2012
215/MP/2011	Petition under Section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC for establishment and maintenance of data and communication facilities by the USERS of the Northern Region in terms of clause 4.6.2 of IEGC, 2010 read with clause 5 (3) of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real tune data at ERLDC. Eastern Regional Load Despatch Centre, New Delhi	24-01-2012
135/2011	Petition for remedies under Section 62 and 79 (1) (c ) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c ) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 24, 111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati-Koldam 400 kV (Quad) Moose Conductor) 2 x S/C transmission line and (b) Koldam-Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line. Parbati Koldam Transmission Company Limited	24-01-2012
218/MP/2011	petition under Section 79 of the Electricity Act, 2003 for unilateral deduction by Punjab State Power Corporation Limited of the legitimate dues amounting to ` 315.11355 lakh payable to PTC India Ltd for supply of contracted power in vilation of the terms and conditions of the Power Supply Agreement dated 6.5.2011 entered into between PTC and PSPCL. . Power Grid Corporation of India Limited	19-01-2012
169/2011 170/2011	Miscellaneous petition under Section 79 (1) (c ) and (f) of the Electricity Act, 2003. North Karanpura Transmission Co. Ltd., Talcher- II Transmission Co. Ltd.	17-01-2012
162/MP/2011	Petition under Section 62 read with Section 63 of the Electricity Act, 203 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by Hon`ble Commission vide its order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project.. East-North Interconnection Company Limited	17-01-2012
208/2011 (Suo-motu)	Implementation of Automatic Demand Management Schemes in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.	10-01-2012
207/MP/2011	Petition for grant of regulatory approval for execution of transmission system required in connection with grant of long term open access to group of developers.Power Grid Corporation of India Limited, Gurgaon	10-01-2012
(Suo-motu) 210/2011	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled inter change charges and related matters) Regulations, 2009 by the regional entities. .>	10-01-2012
201/2011 202/2011 203/2011	Increase in operation and maintenance expenses on account of wage Revision from 1.1.2007 in respect of NLC-TPS I Expansion (2X210 MW) and impact on capacity charges thereof .Neyveli Lignite Corporation Limited	05-01-2012
211/MP/2011	Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. .Steel Authority of India Limited	10-01-2012
101/MP/2010 121/MP/2011 35/MP/2011 36/MP/2011 38/MP/2011 39/MP/011 40/M0/2011 41/MP/2011 42/MP/2011 43/MP/2011 44/MP/2011 45/MP/2011 48/MP/2011 49/MP/2011 50/MP/2011 51/MP/2011 52/MP/2011 53/MP/2011 54/MP/201 59/MP/2011 60/MP/2011 61/MP/2011 62/MP/2011 63/MP/2011 64/MP/2011 65/MP/2011 66/MP/2011 67/MP/2011 74/MP/2011 75/MP/2011 77/MP/2011	Miscellaneous petition under Regulation 12, "Power to remove difficulties" and Regulation 13 "Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007 as detailed in the petition. Petition under regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 read with regulation 111 and other related regulations of CERC (Conduct of Business Regulations, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations. Petition under Regulation 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for recovery of additional cost incurred consequent to pay revision of Employees and Central Industrial Security Force (CISF) and Kendriya Vidyalaya (KV) staff for Farakka Super Thermal Power Station (1600 MW ) during 1.1.2006 to 31.03.2009.	05-01-2012

Power Exchange

Petition No	Subject	Date of Hearing
180/2010	Petition for seeking permission to introduce revise pricing in case of congestion based on weighted average cost of Power in the sub-market . Power Exchange of India Ltd	28-02-2012
180/2010	petition for seeking permission to introduce revised pricing in case of transmission congestion based on "Weighted average cost of power in the two sub-markets. Power Exchange India Limited	12-01-2012

Review

Petition No	Subject	Date of Hearing
3/RP/2011	Review of order dated 28.9.2010 in Petition No.194/2009 pertaining to determination of revised fixed charges due to additional capital expenditure during the years 2006-07, 2007-08 and 2008-09 at Badarpur Thermal Power Station (705 MW). NTPC Ltd. .	17-04-2012
2/RP/2011 In P.No.126/MP/2011	Review of the order dated 28.11.2011 in Petition No. 126/MP/2011-Petition for short-term open access/transmission charges of Uttar Pradesh payable by the petitioner for utilizing the transmission network of the State of Uttar Pradesh while availing inter-State Short Term Open Access through bilateral transactions. Noida Power Company Limited, Noida .	12-04-2012
RP No.4/2012	Review of order dated 26.8.2011 in Petition No.175/2011 in connection with liquidation of arrear payments in installments in respect of provisional orders/final orders for granting/determining the Annual Fixed Charges for the period 2009-14 for central generating stations, namely National Hydro Power Corporation Limited, NEEPCO Limited, NTPC Limited and Transmission licensee, namely the Power Grid Corporation of India Limited. Assam Power Distribution Company Limited (APDCL). .	12-04-2012
2/RP/2012 In 126/MP/2011	Review of the order dated 28.11.2011 in Petition No. 126/MP/2011-Petition for short term open access/transmission charges of Uttar Pradesh payable by the petitioner for utilizing the transmission network of the State of Uttar Pradesh while availing inter-State Short Term Open Access through bilateral transactions. . Noida Power Company Limited, Noida.	14-02-2012
1/RP/2012 In 158/2011 (Suo motu)	Review of the order dated 12.7.2011 in Petition No. 158/2011 (Suo motu)-Default in payment of Unscheduled Interchanges (UI) for the energy drawn in excess of the drawn schedule by Department of Power, Government of Mizoram, Aizawal.. Secretary, Department of Power, Government of Mizoram, Aizawal. .	09-02-2012