Central Electricity Regulatory Commission

Records of Proceedings(ROPs) - 2023

Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
183/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (conduct of business) Regulations, 1999, seeking directions to Southern Regional Power Committee to provide necessary information regarding intra-State transmission lines falling under Regulation 2(1)(EE) Central Electricity Regulatory Commission (sharing of inter-state transmission charges and losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Ltd. (APTRANSCO)	28.06.2023	11.01.2024	Misc.
157/MP/2021	Petitioner under Section 79(1)(f), (c) and (k) and other applicable provisions of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with Regulation 12 read with Regulation 32 and Regulation 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state Transmission and related matters) Regulations, 2009, against the arbitrary acts and omissions of Power Grid Corporation of India Limited, Respondent inter-alia towards cancellation of the Agreement for Long Term Access dated 31.7.2020 and the encashment of Application Bank Guarantee No. 0479119BG0000167 dated 30.5.2019 of ₹2.8 crore furnished by Petitioner to the Respondent. Nuclear Power Corporation of India Ltd. (NPCIL)	28.06.2023	09.01.2024	Misc.
IA. No.88 of 2023 in 313/TT/2020	Application on behalf of the Applicant/Power Grid Corporation of India Limited under Regulations 103-A and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking clarification/correction in tariff order dated 31.1.2021 in Petition No. 313/TT/2020. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Misc.
249/MP/2023	Petition under Regulation 24 and 25 of the Central Electricity Regulatory Commission (Ancillary Service) Regulations, 2022 seeking directions for advance procurement and despatch of 150 MW/ 300 MWh Battery Energy Storage Systems out of 500 MW /1000 MWh (2 hour storage) standalone ISTS connected BESS Pilot Project at 400/220 kV Fatehgarh-III (Rajasthan) substation of Northern Region. National Load Despatch Centre (NLDC)	20.12.2023	30.12.2023	Misc.
132/TT/2023	Petition for determination of transmission tariff for 2019-24 tariff period for assets under “Creation of 400/220kV substations in NCT of Delhi during 12th plan period (Part-A) in Northern Region”. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
326/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for assets under Reliable Communication Scheme under Central Sector for Southern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
329/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024, in respect of asset i.e. two 02 Nos. of 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 Project–"North Eastern Region Strengthening Scheme-IX". Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
327/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Determination of Transmission tariff for the 2019-24 tariff period for 2 Nos. 400 kV GIS line bays at Koteshwar substation under “Line bays associated with Northern region System Strengthening Scheme-XXXVI” in the Northern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
36/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from DOCO to 31.3.2024 for asset under “POWERGRID works associated with Eastern Region Strengthening Scheme XVIII” in Eastern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
52/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of assets under Northern Region System Strengthening-XL (NRSS-XL) in the Northern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
35/TT/2023	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for two number of transmission assets under “Fibre Optic Communication System under Expansion of Wideband Communication Network” Scheme in Eastern Region.” Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
34/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-1:(i) Installation of 12Ω, 420 kV fault limiting bus series reactors at Thiruvalam Sub-station between Bus Section-A and Bus Section-B, Bus Section-B and bus section-C along with 4 nos. 400 kV bays for 2 nos. series bus reactors + 1 no tie bay. 4 nos. of bays have been considered as main bays (2 main bays per bus series reactor) in the current scheme; (ii) Opening of one of the bus (other than on which fault limiting bus series reactors are being installed) between the above-mentioned bus sections through suitable arrangement and (iii) By-pass of Kolar-Thiruvalam and Thiruvalam-Sriperumbudur 400 kV S/C line to form Kolar- Sriperumbudur 400 kV S/C direct line under Transmission System for controlling high Short Circuit Current level at 400 kV Thiruvalam Sub-station in Southern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
15/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2024 for instant assets under POWERGRID works associated with the Eastern Region Strengthening Scheme-XXIII in the Eastern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
5/TT/2023	Petition for truing up of transmission tariff for the 2014-19 period and determination of transmission tariff for the 2019-24 period for Asset-1 i.e. 02 number of 220 kV bays at Alipurduar Sub-station And Petition for determination of transmission tariff from COD to 31.3.2024 for transmission Asset-2: ±800 kV 3000 MW HVDC POLE-III and LILO of Bishwanath Chariali–Agra HVDC line for parallel operation of the HVDC station at Alipurduar and Earth electrode station and Earth Electrode line at Alipurduar and Agra end and ±800 kV 3000 MW HVDC POLE-IV at Alipurduar and Agra, Asset-3: LILO of Bongaigaon – Binaguri (Siliguri) 400 kV D/C line (quad), LILO of Birpara-Salakati 220 kV D/C line, 315 MVA 400/220 kV ICT-I&II and 125 MVAr 400 kV Bus Reactor-I & II alongwith associated bays at Alipurduar HVDC station and Asset-4: 400 kV D/C Alipurduar-Punatsangchung along with associated bays at Alipurduar Sub-station under “Transmission system for development of Pooling Station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR” Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
4/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for two transmission assets under “POWERGRID works associated with immediate evacuation for North Karanpura (3x660 MW) generation project of NTPC'' in the Eastern Region. Power Grid Corporation of India Limited	20.12.2023	30.12.2023	Transmission
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	18.12.2023	30.12.2023	Misc.
25/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, seeking issuance of appropriate directions to the Respondent to include the Yearly Transmission Charges as determined by learned APERC vide order dated 7.7.2021 in the PoC transmission charges for the billing period of FY 2015-16, 2016-17 and 2020-2021, as per the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010. Transmission Corporation of Andhra Pradesh Limited (APTRANSCO)	15.12.2023	30.12.2023	Misc.
209/TT/2023	Petition for truing up of transmission tariff for the 2014-19 period and determination of transmission tariff for the 2019-24 period for the transmission assets under “Transmission System for Phase-I Generation Projects in Jharkhand & West Bengal Part-A2”. Power Grid Corporation of India Limited	15.12.2023	28.12.2023	Transmission
360/MP/2022	Petition seeking payment of Capacity Charges by the Respondent, in terms of the Declared Capacity, especially in terms of MOP directive dated 28.6.2019 and subsequent clarifications. Coastal Energen Private Limited (CEPL)	08.12.2023	27.12.2023	Misc.
372/MP/2022	Petition under Section 79(1)(c) & section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 along with Regulation 24 and 111 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 challenging the levy of relinquishment charges by Power Grid Corporation of India Limited along with return of construction phase bank guarantee. Srijan Energy Systems Private Limited (SESPL)	05.12.2023	27.12.2023	Misc.
Corrigendum to 295/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region & approval under Regulation 76 and Regulation 77 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region. Power Grid Corporation of India Limited	27.09.2023	26.12.2023	Transmission
45/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from DOCO to 31.3.2024 for the 400 kV D/C (quad) Alipuduar-Jigmeling Transmission Line (Indian Portion) and 02 nos. 400 kV line bays at Alipurduar Sub-station under "Transmission System Strengthening in Indian System for Transfer of power from Mangdechhu Hydroelectric Project in Bhutan”. Power Grid Corporation of India Limited	20.12.2023	26.12.2023	Transmission
289/TT/2023	Petition for determination of transmission tariff from the COD to 31.3.2024 for “Eastern Region Strengthening Scheme- XXIV” in Eastern Region. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
325/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of transmission asset i.e. Scheme to control fault level control at Wardha Sub-station” in Western Region. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
276/TT/2023	Petition for truing up of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for 400 kV Kahalgaon Transmission System in Eastern Region. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
73/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.3.2024 for Asset-1: 09 Nos. of Central Sector Communication Links (DOCO-30.6.2020), Asset-2: 01 Nos. of Central Sector Communication Links (DOCO-19.3.2021), Asset-3: -09 Nos. of State Sector Communication Links (DOCO-19.3.2021) Asset-4: 03 Nos. of State Sector Communication Links (DOCO-19.4.2021), Asset-5: 02 Nos. of State Sector Communication Links (DOCO-20.4.2021) and Asset-6: 05 Nos. of State Sector Communication Links (DOCO-11.5.2021) under Project- “Establishment of Fiber Optic Communication system under wide band Communication expansion plan in North Eastern region.” Power Grid Corporation of India Limited	20.12.2023	26.12.2023	Transmission
180/TT/2021	Petition for determination of transmission tariff for the 2019-24 period for LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai along with 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Limited (PGCIL)	15.12.2023	26.12.2023	Transmission
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% inter-State power, for inclusion in PoC transmission charges for 2016-17, 2018-19 and 2020-21. Transmission Corporation of Telangana Limited (TCTL)	15.12.2023	26.12.2023	Transmission
67/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from proposed DOCO to 31.3.2024 for Asset-1: 1 no. of 230 kV line Bay at Tuticorin-II GIS PS under Implementation of 1 no. of 230 kV Bay at Tuticorin-II GIS PS in Southern Region.” Power Grid Corporation of India Limited	20.12.2023	26.12.2023	Transmission
63/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from DOCO to 31. 3.2024 for 2 nos. of 400 kV line bays at Banaskantha (PG) for termination of LILO of second circuit of Zerda-Ranchodpura 400 kV D/C line at Banaskantha (PG) PS under Western Region System Strengthening Scheme-XIX. Power Grid Corporation of India Limited	20.12.2023	26.12.2023	Transmission
330/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2024 for three number of assets under System Strengthening Scheme in Northern Region–XXXVII (NRSS-XXXVII). Power Grid Corporation of India Limited (PGCIL)	20.12.2023	26.12.2023	Transmission
55/TT/2023	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31. 3.2024 for Asset-1: Navsari (PG)-Bhestan 220 kV D/C line (with minimum capacity of 400MVA per circuit), Asset-2: Conversion of 80 MVAr fixed line reactor at Boisar end of Aurangabad-Boisar 400 kV D/C line to switchable line reactors along with NGR bypass arrangement and under Western Region System Strengthening Scheme-WRSS XXII. Power Grid Corporation of India Limited	20.12.2023	26.12.2023	Transmission
7/TT/2023	Petition for determination of transmission tariff from COD-31.3.2024 for two no. of assets under POWERGRID works Associated with Additional 400 kV feed to Goa. Power Grid Corporation of India Limited	18.12.2023	26.12.2023	Transmission
275/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of the transmission asset i.e. Replacement of 1315 MVA, 400/220 kV ICT by 1500 MVA, 400/220 kV ICT at Ludhiana (PG) Sub-station under ‘Augmentation of Transformation Capacity at 400/220 kV Ludhiana (PG) Sub-station in Northern Region. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
9/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of assets under Eastern Region Strengthening Scheme XX (ERSS -XX) in the Eastern Region. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
7/TT/2018	Determination of transmission tariff for LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt 3 & 4) along with associated bays and equipments at 400/220 kV Rewa Pooling Station from COD to 31.3.2019 under transmission system for Ultra Mega Solar Park (750 MW) in Rewa District, Madhya Pradesh in Western Region. Power Grid Corporation of India Limited (PGCIL)	15.12.2023	26.12.2023	Transmission
328/TT/2023	Petition for determination of transmission tariff from the proposed COD to 31.32024 for transmission 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) Sub-station. Power Grid Corporation of India Limited	15.12.2023	26.12.2023	Transmission
58/GT/2022	Petition for approval of tariff of Darlipali Super Thermal Power Station Stage-I (2x800 MW) for the period from COD of Unit-I (i.e. 1.3.2020) to 31.3.2024 based on audited financial accounts as on actual COD of Unit-1. NTPC Ltd.	06.12.2023	26.12.2023	Generation
384/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendment in duration of Long Duration Contracts (Daily, Weekly, Monthly and Any Day Single Sided) and introduction of Quarterly Contracts in Term Ahead Market and Green Term Ahead Market Contracts from the present duration of 3 months to 11 months. Hindustan Power Exchange Limited (HPX)	20.12.2023	25.12.2023	Misc.
383/MP/2023	Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of revised Business Rules for extension of the TAM and G-TAM Contracts up to 11 months and alignment with the provisions of GNA Regulations 2022, IEGC Regulations 2023, and Amendment to Sharing of ISTS Charges and Losses Regulations 2023. Indian Energy Exchange Limited (IEX)	20.12.2023	25.12.2023	Misc.
271/MP/2023	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner No.1's assets, in favour of Petitioner No. 2 (including its assignees, transferees, novates) in respect of Petitioner No. 1's transmission project. Goa Tamnar Transmission Project Limited (GTTPL) and Anr.	20.12.2023	25.12.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 51/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	20.12.2023	25.12.2023	Misc.
264/MP/2023	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming for compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.07.2013 read with Paras 155 and 156 of the order dated 12.06.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited (TRNEPL)	20.12.2023	25.12.2023	Misc.
179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	15.12.2023	25.12.2023	Misc.
192/MP/2023	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, in order to allow the Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. In the alternative, if open access is to be availed by the Petitioner as a precondition for continuing its connectivity, then the same be permitted along with TGNARE. Bharat Aluminium Co. Ltd. (BALCO)	18.12.2023	21.12.2023	Misc.
291/MP/2023 along with IA No.75/2023 and 292/MP/2023 along with IA No.74/2023	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking relief(s) against Central Transmission Utility of India Limited in connection with 300 MW Connectivity at Gadag District in the State of Karnataka granted to the Petitioner. Solarone Energy Private Limited (SEPL)	18.12.2023	21.12.2023	Misc.
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited (JPL)	18.12.2023	21.12.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11, 12 and 16 of the Transmission Service Agreement dated 10.1.2018 seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and Change in Law events and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited (FBTL)	18.12.2023	21.12.2023	Misc.
68/MP/2023 along with IA No.18/2023	Petition under Sections 79 of the Electricity Act, 2003, seeking for quashing/ setting aside of the invoice dated 27.04.2022 issued by the Central Transmission Utility of India Limited (CTUIL), and the consequent email dated 21.01.2023 & letter dated 17.02.2023 issued by the Grid Controller of India Limited. SEI Sunshine Power Pvt. Ltd. and 3 Ors. (SEISPPL)	18.12.2023	21.12.2023	Misc.
94/MP/2023, 277/MP/2022, 278/MP/2022, 282/MP/2022 and 265/MP/2022 along with IA No.63/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. Kreate Energy (I) Private Limited (KEIPL), Haryana Power Purchase Centre (HPPC) and Arunachal Pradesh Power Corporation Pvt. Ltd.	18.12.2023	21.12.2023	Misc.
432/MP/2019 with IA No. 82/2023	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	18.12.2023	21.12.2023	Misc.
IA No. 91/2023 in 242/TT/2021 and IA No. 92/2023 in 173/TT/2021	Application seeking directions under Section 94(2) of the Electricity Act, 2003 read with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) on behalf of the Petitioner – Power Grid Corporation of India Limited. Power Grid Corporation of India Limited	15.12.2023	20.12.2023	Misc.
321/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for 1x500 MVA, 400/220 kV ICT augmentation along with associated bays at Shujalpur (PG) Sub-station under “ICT augmentation at 2x315 MVA, 400/220 kV Shujalpur (PG) Sub-station” in Western Region. Power Grid Corporation of India Limited	15.12.2023	20.12.2023	Transmission
147/MP/2021	Petition under Section 79 (1) (b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of the outstanding amount on account of illegal deductions made by TANGEDCO from the Monthly Bills raised by the Petitioner herein and for quashing the impugned letters dated 19.1.2021, 4.2.2021 and 3.3.2021. Bharat Aluminium Company Ltd. (BALCO)	18.12.2023	20.12.2023	Misc.
109/MP/2023, 345/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12.2 of the Power Purchase Agreements dated 31.12.2019 for the development of 450 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Solar Energy Jaisalmer One Private Limited (formerly known as SBE Renewables Ten Projects Private Limited) and Solar Energy Corporation of India Ltd. seeking Change in Law compensation along with Carrying Cost. Adani Solar Energy Jaisalmer One Private Limited (ASEJOPL), Adani Hybrid Energy Jaisalmer One Limited (AHEJOL)	18.12.2023	20.12.2023	Misc.
201/MP/2023	Petition under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2021-22 in respect of Nimoo Bazgo Power Station NHPC	18.12.2023	19.12.2023	Misc.
338/AT/2023	Petition under Section 63 read with Section 79 of the Electricity Act, 2003 for adoption of tariff of thermal generating stations selected through competitive bidding process conducted by PFC Consulting Ltd. under Ministry of Power’s Guidelines for procurement of power on Finance, Own and Operate basis issued under Para B(v) of the SHAKTI Policy, 2017. Jindal India Thermal Power Ltd. (JITPL) and 4 Ors.	15.12.2023	19.12.2023	Adoption
205/MP/2023	Petition under Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking appropriate directions against GUVNL and Rajasthan Discoms/RUVNL towards the wrongful and unsustainable demand towards contract year penalty for availability below 75% (DC penalty) for the contract year 2022-2023. Tata Power Company Limited	18.12.2023	19.12.2023	Misc.
167/MP/2023, 267/MP/2023,258/MP/2023 and 53/MP/2023 along with IA No. 11/2023	Petition under Section 79(1)(f) of Electricity Act, 2003 read with Hydro Power Purchase Agreement dated 17.05.2021 and its Supplementary Agreement dated 8.10.2021 seeking, inter-alia, declaration that invocation of Bank Guarantee No.8143011 G006521 dated 10.6.2021 amounting to Rs. 39.75 Crores (BG) by the Respondents by way of impugned Letter No. 944/UMPPI/ 400MW Hydro dated 03.12.2022 is illegal, arbitrary and void ab-initio and for direction against the Respondents for refund of t 39.75 Crores along with interest @11.75% p.a. from 5.12.2022, i.e., date of invocation of Bank Guarantee, till actual payment thereof to the Petitioner. Sikkim Urja Limited (SUL) and Utter Pradesh Power Corporation Limited and 4 Ors.	18.12.2023	19.12.2023	Misc.
210/MP/2023	Petition under Section 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association (EPTA) and 6 Ors.	18.12.2023	19.12.2023	Misc.
247/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking directions for payment of compensation towards allowed Change in Law events (in terms of supplementary invoices raised by GMR Warora Energy Limited) and execution/implementation of Orders passed by this Commission in terms of Judgment dated 03.03.2023 passed in Civil Appeal No. 684 of 2021 and Judgment dated 20.04.2023 passed in Civil Appeal No. 11095 of 2018 & Batch, and order dated 03.07.2023 and 12.07.2023 in MA No. 1325 of 2023 in Civil Appeal No. 39 of 2021 and Order dated 14.07.2023 in MA No. 1479 of 2023 in Civil Appeal No. 39 of 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH and DD Power Corporation Limited in relation thereto. GMR Warora Energy Limited (GWEL)	18.12.2023	19.12.2023	Misc.
209/MP/2017	Petition for approval of Transmission Charges, Transmission Losses and other Conditions for use of the 176.5 km long 220 kV Double Circuit Dedicated Transmission Line of the Petitioner {Allain Duhangan Hydro Project Limited (ADHPL)} from Prini (Generating station of ADHPL) to Nalagarh (Sub-station of CTU).. AD Hydro Power Limited	08.12.2023	18.12.2023	Misc
27/RP/2023	Petition for review of the order dated 30.5.2023 in Petition No. 411/GT/2020 (determination of tariff of Vallur Thermal Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024). NTPC Tamil Nadu Energy Company Limited	29.11.2023	18.12.2023	Review
230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	15.12.2023	18.12.2023	Misc
236/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12.2 of the Power Purchase Agreement dated 16.12.2019 for supply of 324.4 MW wind energy-based power entered between Adani Wind Energy MP One Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking Change in Law compensation along with Carrying Cost. Adani Wind Energy MP One Private Limited	15.12.2023	18.12.2023	Misc
313/TD/2023	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 for up-gradation of the inter-state trading license from Category ‘V’ to Category ‘IV’. Instinct Infra And Power Limited (IIAPL)	08.12.2023	16.12.2023	Licence
399/GT/2020	Petition for determination of tariff of Talcher Thermal Power Station (460MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	06.12.2023	16.12.2023	Generation
339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited (TREPL)	13.12.2023	15.12.2023	Misc.
337/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 600 MW Wind Power Projects (Tranche XIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 8.12.2017 of the Ministry of Power, Government of India as amended from time to time and interpreted and modified by the Central Government vide subsequent communications/notifications. Solar Energy Corporation of India Limited (SECI)	13.12.2023	15.12.2023	Adoption
334/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Wind Power Projects (Tranche – XII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	13.12.2023	15.12.2023	Adoption
293/TL/2023	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to POWERGRID Ramgarh Transmission Limited for implementation of scope of work as detailed in the Petition through RTM mode. POWERGRID Ramgarh Transmission Limited (PRTL)	13.12.2023	15.12.2023	Licence (Transmission)
286/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with appropriate provisions of applicable law inter-alia seeking extension of time to comply with the directions of the Respondent No. 2 to install the required reactive power compensation device for the Petitioner’s 300 MW solar power project situated at Village: Sonanda, Shekhasar, Bandhari, and Kesarpura, Tehsil Bap, District Jodhpur, Rajasthan; and consequently, restrain the Respondent No. 2 from taking coercive action against the Petitioner till such time. Azure Power Maple Private Limited (APMPL)	13.12.2023	15.12.2023	Misc.
262/TL/2023	Application for transmission licence in respect of Karcham Wangtoo Jhakri portion of Baspa Jhakri D/C transmission line. JSW Hydro Energy Limited (JSWHEL)	13.12.2023	15.12.2023	Licence (Transmission)
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	13.12.2023	15.12.2023	Misc.
237/MP/2023	Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 for recovery of – Late Payment Surcharge under the Power Purchase Agreement dated 01.11.2013 (for non-payment as also belated payment of capacity charges) and carrying cost. DB Power Limited (DBPL)	13.12.2023	15.12.2023	Misc.
235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited (BWEPL)	13.12.2023	15.12.2023	Misc.
56/MP/2022 and 227/MP/2022 along with IA No. 55/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.5.2018 executed between ReNew Wind Energy (AP2) Private Limited and Solar Energy Corporation of India Limited. ReNew Wind Energy (AP 2) Private Limited (RWEPL)	13.12.2023	15.12.2023	Misc.
223/MP/2023 along with IA No.53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited (TWEPL)	13.12.2023	15.12.2023	Misc.
126/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of order dated 20.1.2022 read with Corrigendum order dated 4.2.2022 passed by this Commission in Petition No. 594/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited (GWEL)	13.12.2023	15.12.2023	Misc.
360/MP/2022	Petition seeking payment of Capacity Charges by the Respondent, in terms of the Declared Capacity, especially in terms of MOP directive dated 28.6.2019 and subsequent clarifications. Coastal Energen Private Ltd (CEPL)	22.09.2023	15.12.2023	Misc.
67/MP/2021 Along with I.A. 84/IA/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited (SVVPL) & Anr.	13.12.2023	15.12.2023	Misc.
302/MP/2022 along with I.A. No. 49/2023	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited	13.12.2023	15.12.2023	Misc.
74/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law in terms of the definition of “Change in Law” as provided under Article 26, read with Article 21 of the Agreements for Procurement of Power (APPs) executed between the Petitioner and the Respondents, and the supplementary agreements executed between the Petitioner and the Respondents. Jindal India Thermal Power Limited (JITPL)	08.12.2023	15.12.2023	Misc.
203/MP/2023	Petition seeking directions to PSPCL to pay the balance of Principal amount of Rs. 4,50,78,499/- out of total Rs 22,92,58,545/- for the period of April 2020 & May 2020 (during COVID period) in terms of Section 79(1)(f) of the Electricity Act, 2003 read with Article 6.1.6 of the Power Purchase Agreement dated 24.09.2008 and applicable LPSC till the date of realization. PPCL	13.12.2023	15.12.2023	Misc.
172/MP/2023	Petition seeking in-principle approval of additional expenditure on account of Renovation and Modernization and up-rating in respect of Units 1 & 3 (2x20 MW) of the existing Maithon Hydel Power Station. DVC	13.12.2023	15.12.2023	Misc.
366/MP/2022 and 367/MP/2022	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC limited in respect of its National Thermal Power Plant Stage-II, Dadri. BRPL and BYPL	13.12.2023	15.12.2023	Misc.
116/MP/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzaffarpur Thermal Power Station (MTPS) Stage – II (2X195 MW). KBUNL	08.12.2023	15.12.2023	Misc.
377/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Bikaner – Khetri Transmission Limited (BKTL)	08.12.2023	13.12.2023	Misc.
244/TL/2023 and 246/TL/2023	Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Fatehgarh IV Transmission Limited. Fatehgarh IV Transmission Limited (FIVTL)	08.12.2023	13.12.2023	Licence (Transmission)
204/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for approval of “Change in Law” on account of financial/ commercial impact of the “Change in Law” event i.e., increase in the rate of Goods and Services Tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement executed with Solar Energy Corporation of India Limited. Morjar Windfarm Development Private Limited (MWDPL)	08.12.2023	13.12.2023	Misc.
75/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited (CEPL)	08.12.2023	13.12.2023	Misc.
343/AT/2023 and 344/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the Transmission System being established by Bhadla III Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bhadla III Transmission Limited (BIIITL)	06.12.2023	13.12.2023	Adoption
139/MP/2022	Petition seeking execution of the Order dated 5.11.2018 read with corrigendum dated 3.12.2018 passed by this Commission in Petition No. 159/MP/2017 and initiation of proceedings/action under Section 142, and Section 149 of the Electricity Act, 2003 read with Regulation 111 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against Respondent No. 1 i.e., Brihan Mumbai Electric Supply and Transport Undertaking for the noncompliance of the aforesaid order dated 05.11.2018 read with corrigendum dated 03.12.2018 passed by this Commission in Petition No. 159/MP/2017. Jindal India Thermal Power Limited (JITPL)	05.12.2023	13.12.2023	Misc.
164/MP/2023 and 166/MP/2023	Petition under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2021-22 in respect of Chamera-III Power Station. NHPC	08.12.2023	13.12.2023	Misc.
105/MP/2023	Petition for seeking directions to CAPL to pay the balance amount in terms of Section 79 of the Electricity Act, 2003 read with Article 3.3.2 of the PPA dated 23.3.2007 between CAPL and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu, along with interest till actual date of payment and for further directions to CAPL to pay interest on delayed payment with respect to Rs. 300 crores from date of termination of PPA till date of realization of Performance Bank Guarantee. Andhra Pradesh Power Coordination Committee & ors.	06.12.2023	13.12.2023	Misc.
54/MP/2019 and 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	06.12.2023	13.12.2023	Misc.
158/MP/2023	Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 for recovery of deemed transmission charges from the date of deemed commercial operation being 31.3.2017 up to 15.4.2017 of 2x500 MVA, 400/220 kV Darbhanga Sub-station and Muzaffarpur-Darbhanga 400 kV D/C line with triple snowbird forming part of the “Eastern Region System Strengthening Scheme-VI”. Darbhanga-Motihari Transmission Company Limited	06.12.2023	13.12.2023	Misc.
83/MP/2023	Petition under Sections 17(3) of the Electricity Act, 2003 read with the Regulation 5(1)(b) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the order dated 30.11.2022 of the Commission in Petition No. 247/MP/2021, seeking approval for providing on Lease/License basis the Land at various sub- stations of Petitioner to its Wholly Owned Subsidiary Company (WOS) - Powergrid Teleservices Limited for undertaking Data Center activities viz. Trivandrum, Yelahanka, Chennai, Puducherry, Hyderabad, Mapusa, Pune, Padghe, Indore, Bachau, Jhatikara, Kishenpur, Subhashgram, Pandiabili, Silchar. Power Grid Corporation of India Limited	06.12.2023	13.12.2023	Misc.
160/MP/2023	Petition under Section 79(1)(f) and Regulation 45 of the CERC Tariff Regulations, 2014 and Regulation 59 of the CERC Tariff Regulations, 2019 seeking Commission’s intervention to allow NLCIL to claim LPS from 1.1.2018 till date of disbursement of LPS on account of delay in payment against order dated 19.03.2019 in Petition No. 54/MP/ 2018. NLCIL	06.12.2023	13.12.2023	Misc.
263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Company Limited (OPTCL) to refund the excess paid wheeling charges and short-term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3-Odisha Portion) line and associated sub-station bays to MPPMCL. Madhya Pradesh Power Management Company Limited (MPPMCL)	05.12.2023	13.12.2023	Misc.
182/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking appropriate directions to recover the outstanding dues of transmission charges of the Respondents Central Transmission Utility of India Limited (CTUIL)	05.12.2023	13.12.2023	Misc.
117/MP/2023 With IA No. 79/2023	Petition under Sections 79(1)(b) and (f) read with sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for the adjudication on matters relating to the obligations of the Tata Power Company Limited (Generator) to supply electricity in terms of the directions issued by the Ministry of Power, Government of India under section 11 of the Electricity Act, 2003 dated 20.2.2023 read with the PPA dated 22.4.2007. Gujarat Urja Vikas Nigam Limited	05.12.2023	13.12.2023	Misc.
308/MP/2023 with IAs No. 77/2023, 78/2023, 95/2023 & 96/2023 and 100/MP/2021 with IA No. 94/2023 and 102/MP/2021 with IA No. 97/2023	Interlocutory application for interim relief in Petition under Section 79 (1) (f) of the Electricity Act, 2003 for quashing and set-aside the Invoice No. 1624 dated 14.7.2023, Invoice no. 1626 dated 14.7.2023, Invoice no.1741 dated 31.7.2023 and Invoice no.1743 dated 31.7.2023 issued by the Respondent no. 1 (DVC) wherein the Respondent is seeking payment of differential annual fixed charges. MPPMCL and DVC	05.12.2023	13.12.2023	Misc.
29/RP/2023	Review of the Order dated 27.4.2023 in Petition No. 441/GT/2020 for tariff of Talcher STPS Stage-II (2000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	29.11.2023	13.12.2023	Review
21/RP/2023	Petition of the Order dated 20.3.2023 in the matter of revision of tariff of NTECL- Vallur TPS (1500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Tamil Nadu Energy Company Limited	08.11.2023	13.12.2023	Review
318/MP/2022	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January 2022 and February 2022 by excluding the outage of the Transmission Line (from 20.1.2022 to 8.2.2022) from the total time of the said Transmission Line. NRSSXXIX Transmission Limited (NTL)	08.12.2023	11.12.2023	Misc.
318/MP/2022	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January 2022 and February 2022 by excluding the outage of the Transmission Line (from 20.1.2022 to 8.2.2022) from the total time of the said Transmission Line. NRSSXXIX Transmission Limited (NTL)	06.12.2023	11.12.2023	Misc.
347/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 to intervene, as Kerala State Electricity Board Limited has illegally withheld payment of in tune of Rs. 2,10,95,916/- from the bills raised by the Petitioner for the month of June 2022 and July 2022. Damodar Valley Corporation	05.12.2023	11.12.2023	Misc.
85/MP/2021 alongwith IA No. 26/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Company of Telangana Limited (TSSPDCL)	05.12.2023	08.12.2023	Misc.
331/AT/2023 and 332/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the Transmission System to be implemented by Beawar Transmission Limited. Beawer Transmission Limited (BTL)	06.12.2023	08.12.2023	Adoption
322/TL/2023	Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking Transmission Licence for Gurgaon Palwal Transmission Limited for Transmission Project to be constructed through Regulated Tariff Mechanism (RTM). Gurgaon Palwal Transmission Limited (GPTL)	06.12.2023	08.12.2023	Licence (Transmission)
218/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited and anr.	06.12.2023	08.12.2023	Misc.
17/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 13 and Article 17 of the Power Purchase Agreement dated 7.8.2008 (as amended vide amendment agreements dated 17.9.2008 and 27.5.2022) executed between the Petitioner and Uttar Haryana Bijli Vitran Nigam Limited & Dakshin Haryana Bijli Vitran Nigam Limited; as well as Article 13 and Article 17 of the Power Purchase Agreement dated 20.1.2009 (as amended vide amendment agreement dated 21.10.2010) between the Petitioner and Tata Power Trading Company Limited inter alia seeking approval of Change in Law event, i.e., enactment of the Integrated Goods and Services Tax Act, 2017, the Central Goods and Services Tax Act, 2017, the State Goods And Services Tax Act, 2017, and the Union Territory Goods and Services Tax Act 2017; and compensation for additional expenses incurred by the Petitioner with respect to operation and maintenance of the Project on account of the same along with carrying cost. Jhajjar Power Limited (JPL)	06.12.2023	08.12.2023	Misc.
699/MP/2020	Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of an alleged LTOA of 144 MW granted to PTC India Limited in respect of ‘Free Power’ share of Government of Sikkim from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited (PTCIL)	05.12.2023	08.12.2023	Misc.
271/MP/2023	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner No.1's assets, in favour of Petitioner No. 2 (including its assignees, transferees, novates) in respect of Petitioner No. 1's transmission project. Goa Tamnar Transmission Project Limited (GTTPL) and Anr.	05.12.2023	08.12.2023	Misc.
197/MP/2023 and 206/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. whereby it has issued certain directions in terms of which all existing and future overhead low and high voltage power lines in the Priority and Potential habitats of Great-Indian Bustard are necessarily required to be laid under-ground, in terms of Article 12 of the Power Purchase Agreement dated 27.11.2019 between Azure Power Maple Private Limited and Solar Energy Corporation of India Limited. Azure Power Maple Private Limited (APMPL) and Azure Power Forty One Private Limited (APFOPL)	05.12.2023	08.12.2023	Misc.
188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited (CEPL)	05.12.2023	08.12.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 51/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	05.12.2023	08.12.2023	Misc.
102/MP/2023	Petition under 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 and Article 13 of the Power Purchase Agreement dated 07.08.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.01.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of change in law event and consequent relief on account of increase in compensation for acquisition of land for Jhajjar Power Limited’s 1,320 MW Power Project located in Haryana. Jhajjar Power Limited (JPL)	05.12.2023	08.12.2023	Misc.
79/MP/2023 and 92/MP/2023 along with IA No.24/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited (PSPCL) and Tata Power Company Limited (TPCL)	05.12.2023	08.12.2023	Misc.
61/MP/2023	Petition under Section 79 including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Co. Ltd. (ITPCL)	05.12.2023	08.12.2023	Misc.
33/RP/2023	Petition for review of the order dated 26.7.2023 in Petition No. 402/GT2019 (determination of tariff of Khargone STPS (1320 MW) for the period from COD of Unit-I (1.2.2020) to 31.3.2024). NTPC Limited	29.11.2023	08.12.2023	Review
394/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in inter-State Transmission) Regulations, 2010 and Regulation 111 of the Central Electricity Regulation Commission (Conduct of Business) Regulations, 1999. Central Transmission Utility of India Limited	05.12.2023	08.12.2023	Misc.
310/TL/2023	Application under Sections 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for implementation of Transmission System for Evacuation of Power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7 GW): Part E1 on Regulated Tariff Mechanism (RTM) route. Khavda – Bhuj Transmission Limited (KBTL)	05.12.2023	08.12.2023	Licence (Transmission)
299/MP/2023	Petition under Regulation 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation), Regulations, 2022 seeking condonation of delay in submitting application to the Central Agency for issuance of Renewable Energy Certificates For FY 2022-23 for additional 82 days beyond the specified due date of 30th June 2023. India Power Corporation Limited (IPCL)	05.12.2023	07.12.2023	Misc.
214/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Solar Power Projects (Tranche VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	05.12.2023	07.12.2023	Adoption
257/MP/2022	Petition under Section 142 and 146 of the Electricity Act, 2003 for issuing necessary directions against the Respondents for non-compliance of the order dated 29.9.2017 of this Commission in Petition no. 15/MP/2016 and initiating penal action against the Respondents. Rajasthan Steel Chambers	05.12.2023	06.12.2023	Misc.
306/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for in-principle approval qua occurrence of Change in Law events in terms of Article 12 of the Power Purchase Agreements executed by the Petitioner with Solar Energy Corporation of India Limited (SECI), amongst other reliefs. Greenko AP01 IREP Private Limited (GAPIPL)	28.11.2023	06.12.2023	Misc.
28/RP/2023	Petition for review of the order dated 22.6.2023 in the Petition No. 257/GT/2020 (revision of tariff of Rangit Power Station (60 MW) for the period 2014-19, after truing up exercise and determination of Tariff for the period 2019-24). NHPC Limited	29.11.2023	06.12.2023	Review
Diary No. 514/2023 in Diary No.512/2023	Application on behalf of the Petitioner for interim directions. Indosol Solar Private Limited (ISPL)	29.11.2023	06.12.2023	Misc.
370/MP/2022	Petition under Section 79(1)(a) of the Electricity Act, 2003 seeking deemed availability for the period from 1.6.2021 to 30.8.2021 in respect of Singrauli Super Thermal Power Station (2000 MW) under Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019. NTPC Limited	22.09.2023	05.12.2023	Misc.
20/RP/2023	Petition for review of the order dated 17.4.2023 in Petition No. 698/GT/2020 (Truing-up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the 2014-19 tariff period). GRIDCO Limited	29.11.2023	04.12.2023	Review
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003, for non-compliance of the Commission’s direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APML)	28.11.2023	04.12.2023	Misc.
IA No. 42/2023 in Petition No.109/MP/2022	Application under Section 94(2) of the Electricity Act, 2003 seeking modification of Record of Proceedings dated 24.4.2023. Jindal India Thermal Power Limited (JITPL)	25.10.2023	04.12.2023	Misc.
352/TL/2023 along with IA No.89/2023	Application under Sections 14, 15 and 79 (1)(e) of the Electricity Act, 2003 read with the applicable provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking grant of a Transmission License to Kishtwar Transmission Limited. Kishtwar Transmission Limited (KTL)	28.11.2023	04.12.2023	Licence (Transmission)
222/AT/2023 and 233/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for selection of solar power developers for setting up of 500 MW ISTS-connected Solar PV Power projects in India under tariff-based competitive bidding under Scheme for flexibility in Generation and Scheduling of Thermal/ Hydro Power Stations through bundling with Renewable Energy and Storage Power. Damodar Valley Corporation (DVC) and NTPC Limited (NTPC)	29.11.2023	04.12.2023	Adoption
358/MP/2023 along with IA No. 90/2023	Petition under Section 79(1)(c) &(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited (TPSL)	29.11.2023	04.12.2023	Misc.
161/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 23.10.2019 executed between Lakadia Banaskantha Transco Limited and Powerica Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. Lakadia Banaskantha Transco Limited (LBTL)	29.11.2023	04.12.2023	Misc.
339/AT/2023 and 340/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the Transmission System being established by Ananthpuram Kurnool Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Ananthpuram Kurnool Transmission Limited (AKTL)	28.11.2023	04.12.2023	Adoption
307/MP/2023	Petition under Section 79(1)(f) for adjudication of dispute on the issue of Payment of Interest on Delayed Payment by the Respondent Shree Cement Limited (SCL)	28.11.2023	04.12.2023	Misc.
291/MP/2023 along with IA No.75/2023 and 292/MP/2023 along with IA No.74/2023	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking relief(s) against Central Transmission Utility of India Limited in connection with 300 MW Connectivity at Gadag District in the State of Karnataka granted to the Petitioner. Solarone Energy Private Limited (SEPL)	28.11.2023	04.12.2023	Misc.
252/AT/2023 and 253/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the Transmission System to be implemented by Fatehgarh III Beawar Transmission Limited. Fatehgarh III Beawar Transmission Limited (FIIIBTL)	28.11.2023	04.12.2023	Adoption
248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act 2003 seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to make payment of the cost of imported coal used by GMR Warora Energy Limited for generation and supply of power to GUVNL pursuant to Ministry of Power statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act and Clarification dated 21.3.2023. GMR Warora Energy Limited (GWEL)	28.11.2023	04.12.2023	Misc.
181/TL/2023	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate transmission licence to Powergrid Bikaner Transmission System Limited. Powergrid Bikaner Transmission System Limited (PBTSL)	28.11.2023	04.12.2023	Licence (Transmission)
26/RP/2023	Review of the Order dated 9.6.2023 in the matter of revision of tariff in Petition No. 642/GT/2020 of Chamera-III Hydroelectric Project (231 MW) for the period 2014-19, after truing up exercise and determination of Tariff for the period 2019-24. NHPC	28.11.2023	04.12.2023	Review
16/RP/2023 and 24/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. GRIDCO Limited and NTPC	28.11.2023	04.12.2023	Review
25/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra and Dadra and Nagar Haveli pursuant to liberty granted in Order dated 16.5.2019 in Petition No. 284/MP/2018. GMR Warora Energy Limited (GWEL)	28.11.2023	04.12.2023	Misc.
15/RP/2023	Petition for review of Commission’s Order dated 5.4.2023 in Petition No. 144/GT/2020 (revision of tariff of Tanakpur hydroelectric Power Station (94.2 MW) for the period 2014-19, after truing up exercise and determination of Tariff for the period 2019-24). NHPC Limited	28.11.2023	04.12.2023	Review
11/RP/2023	Petition for review of Commission’s Order dated 13.2.2023 in Petition No. 229/GT/2020 in the matter of revision of tariff of Salal Power Station (690 MW) for the period 2014-19, after truing up exercise. NHPC Limited	29.11.2023	04.12.2023	Review
338/AT/2023	Petition under Section 63 read with Section 79 of the Electricity Act, 2003 for adoption of tariff of thermal generating stations selected through competitive bidding process conducted by PFC Consulting Ltd. under Ministry of Power’s Guidelines for procurement of power on Finance, Own and Operate basis issued under Para B(v) of the SHAKTI Policy, 2017. Jindal India Thermal Power Ltd. (JITPL) and 4 Ors.	28.11.2023	30.11.2023	Adoption
305/TD/2023	Petition under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of Category V licence for inter-state trading of electricity. Radiance Green Markets Private Limited (RGMPL)	28.11.2023	30.11.2023	Licence
249/MP/2023	Petition under Regulation 24 and 25 of the Central Electricity Regulatory Commission (Ancillary Service) Regulations, 2022 seeking directions for advance procurement and despatch of 150 MW/ 300 MWh Battery Energy Storage Systems out of 500 MW /1000 MWh (2 hour storage) standalone ISTS connected BESS Pilot Project at 400/220 kV Fatehgarh-III (Rajasthan) substation of Northern Region. National Load Despatch Centre (NLDC)	28.11.2023	30.11.2023	Misc.
30/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.01.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation/revision in tariff due to a Change in Law event. Sitac Kabini Renewables Private Limited (SKRPL)	28.11.2023	30.11.2023	Misc.
138/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to promulgation of Notification No. 08/2021 ̶ Integrated Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India increasing in the rate of Goods and Services Tax (GST) on solar power-based devices (including solar cells and modules) in terms of Article 12 of the Power Purchase Agreement dated 31.05.2020 between Mega SuryaUrja Private Limited and Solar Energy Corporation of India Limited. Mega SuryaUrja Private Limited (MSPL)	28.11.2023	30.11.2023	Misc.
122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11 (g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of intents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. to Tata Power Trading Company Ltd. seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Commission. Jindal India Thermal Power Limited (JITPL)	28.11.2023	30.11.2023	Misc.
78/MP/2023	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.8.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax. Thar Surya 1 Private Limited (TSPL)	28.11.2023	30.11.2023	Misc.
71/MP/2021	Petition seeking directions to the Respondents for clearing the outstanding bills from August, 2011 to December, 2012 along with interest. NILE Limited (NILE)	28.11.2023	30.11.2023	Misc.
361/GT/2020 376/GT/2020	Petition for revision of tariff for the period 1.4.2019 to 31.3.2019 after truing up for Pragati-III CCPS (1371.2 MW) power plant. Pragati Power Corporation Limited	08.11.2023	29.11.2023	Misc.
112/MP/2023	Petition under Section 79 (1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13 (11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	10.11.2023	24.11.2023	Misc.
373/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 7.12.2015 issued by Ministry of Environment and Forest and Climate Change (MoEF&CC). Udupi Power Corporation Limited (UPCL)	10.11.2023	22.11.2023	Misc.
Diary No.487/2023	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-state transmission system) Regulations, 2022 and its amendment thereto, and the Detailed Procedure dated 14.10.2022 issued thereunder inter alia seeking issuance of directions to Respondent No. 1 on very immediate and urgent basis to take further steps for ensuring expeditious grant of connectivity for a quantum of 450 MW to Petitioner’s Solar Projects allowed to be connected at Bhadla-II Pooling Station pursuant to the unequivocal decision taken and communicated during the 23rd CMETS-NR meeting dated 29.08.2023 for which the minutes of meeting were issued on 30.09.2023. Project Nine Renewable Power Private Limited (PNRPPL)	09.11.2023	22.11.2023	Misc.
17/RP/2023	Petition for review of the order dated 24.2.2023 in Petition No. 6/TT/2020 Power Grid Corporation of India Limited (PGCIL)	09.11.2023	22.11.2023	Review
78/2023 In 308/MP/2023, 100/MP/2021 and 102/MP/2021	Interlocutory application for interim relief in Petition under Section 79 (1) (f) of the Electricity Act, 2003 for quashing and set-aside the Invoice No. 1624 dated 14.7.2023, Invoice no. 1626 dated 14.7.2023, Invoice no.1741 dated 31.7.2023 and Invoice no.1743 dated 31.7.2023 issued by the Respondent no. 1 (DVC) wherein the Respondent is seeking payment of differential annual fixed charges. MPPMCL and DVC	08.11.2023	22.11.2023	Misc.
25/RP/2023 in 296/TT/2022	Petition for review of the order dated 28.4.2023 in Petition No. 296/TT/2022 Goa Tamnar Transmission Project Ltd.	10.11.2023	22.11.2023	Review
268/MP/2023 and 269/MP/2023	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003. Eden Renewable Bercy Private Limited	09.11.2023	22.11.2023	Misc.
7/TT/2018	Determination of transmission tariff for LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt 3 & 4) along with associated bays and equipments at 400/220 kV Rewa Pooling Station from COD to 31.3.2019 under transmission system for Ultra Mega Solar Park (750 MW) in Rewa district, Madhya Pradesh in Western Region. Power Grid Corporation of India Limited (PGCIL)	08.11.2023	22.11.2023	Transmission
348/GT/2022	Petition for determination of tariff on installation of various Emission Control Systems at NCTPS, Dadri Stage-II (980MW) in compliance of Revised Emission Standard. NTPC Limited	08.11.2023	22.11.2023	Generation
171/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoice dated 28.2.2023 issued by the Respondent claiming charges for fly-ash transportation for the period from 23.2.2017 to 26.3.2018 from Bokaro Thermal Power Station-A. PSPCL	09.10.2023	22.11.2023	Misc.
65/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in rate of goods and services tax from 5% to 12% by way of Notification No.8/2021 – Central Tax (Rate) dated 30.9.2021 and on account of increase in the rate of goods and services tax paid (impact) at the rate of 4.9% (70% of 7% GST increase) as per the Notification No. 24/2018-Central Tax (Rate) dated 31.12.2018, in terms of Article 12 of the Power Purchase Agreement dated 11.02.2020 between GRT Jewellers (India) Private Limited and Solar Energy Corporation of India Limited. GRT Jewellers (India) Private Limited (GRTJIPL)	10.11.2023	21.11.2023	Misc.
91/GT/2023	Petition for determination of tariff of North Karanpura Super Thermal Power Project (1980 MW) for the period from anticipated COD of Unit-I (1.3.2023) to 31.3.2024. NTPC	30.10.2023	21.11.2023	Generation
IA No. 62/2023 In 149/MP/2015 and IA No. 61/2023 In 17/RP/2022	Interlocutory application seeking implementation of judgment dated 25.7.2023 passed by Hon’ble APTEL in Appeal No. 185 of 2017 for rehearing the issue of O&M expenses in Petition No. 149/MP/2015. NLCIL	08.11.2023	21.11.2023	Misc.
82/TT/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	10.11.2023	20.11.2023	Transmission
227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	09.11.2023	20.11.2023	Misc.
12/RP/2023	Petition for review of the order dated 16.3.2023 in Petition No. 123/MP/2021 (for recovery of additional cost incurred consequent on the pay and wage revision of SJVN Employees, Central Industrial Security Forces (CISF) and also impact of revision in Minimum Wages and Implementation of GST Act, in respect of Rampur Hydro Power Station). SJVN Limited	08.11.2023	20.11.2023	Review
14/RP/2023	Petition for review of the order dated 22.2.2023 in Petition No. 292/GT/2020 (Truing up of annual fixed charges in respect of the Simhadri Super Thermal power Station Stage-I (1000 MW) for the period 2014-19). NTPC Limited	08.11.2023	20.11.2023	Review
13/RP/2023	Petition for review of the order dated 30.11.2022 in Petition No. 92/TT/2022 Power Grid Corporation of India Limited (PGCIL)	08.11.2023	17.11.2023	Review
51/RP/2022 in 30/TT/2021	Petition for review of order dated 13.3.2022 in Petition No. 30/TT/2021. Power Grid Corporation of India Ltd.	08.11.2023	17.11.2023	Review
338/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the ‘Change in Law’ compensation payable to Dhariwal Infrastructure Limited for supplying 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	10.11.2023	17.11.2023	Misc.
160/MP/2023	Petition under Section 79(1)(f) of the Electricity Act 2003 and Regulation 45 of the CERC Tariff Regulations, 2014 and Regulation 59 of the CERC Tariff Regulations, 2019 seeking Hon’ble Commission’s intervention to allow NLCIL to claim LPS from 01.01.2018 till date of disbursement of LPS on account of delay in payment against Order dated 19.03.2019 in Petition no. 54/MP/2018. NLCIL	09.11.2023	17.11.2023	Misc.
119/GT/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 seeking read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-I (840MW) in compliance of Revised Emission Standards NTPC	30.10.2023	16.11.2023	Generation
290/MP/2023	Petition under section 142, 146,149 and other applicable provisions of the Electricity Act, 2003 for non-compliance by the respondents no. 1 to 3 of the order dated 22.11.2022 passed by the Hon'ble Commission in Petition No. 110/MP /2019 Sikkim Urja Limited	18.10.2023	16.11.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RESPL) and 2 Ors.	10.11.2023	16.11.2023	Misc.
162/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12% by way of Notification No. 8/20210- Central Tax (Rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 30.10.2019 between Ostro Kannada Power Private Limited and Solar Energy Corporation of India Limited. Ostro Kannada Power Private Limited (OKPPL)	09.11.2023	16.11.2023	Misc.
Diary No.488/2023	Petition under Section 79(1)(c) &(f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited (TPSL)	10.11.2023	15.11.2023	Misc.
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	10.11.2023	15.11.2023	Misc.
314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited (NWPL)	10.11.2023	15.11.2023	Misc.
312/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Yggdrasil Commodities India Private Limited (YCIPL)	10.11.2023	15.11.2023	Licence
310/TL/2023	Application under Sections 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for implementation of Transmission System for Evacuation of Power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7 GW): Part E1 on Regulated Tariff Mechanism (RTM) route. Khavda – Bhuj Transmission Limited (KBTL)	10.11.2023	15.11.2023	licence (Transmission)
306/MP/2022 along with IA No. 20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Limited (UPCL)	10.11.2023	15.11.2023	Misc.
282/MP/2021 and 141/MP/2022	Petition under Section 79(1) (b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RKMPPL) and PTCIL India Limited (PTCIL)	10.11.2023	15.11.2023	Misc.
262/TL/2023	Application for transmission licence in respect of Karcham Wangtoo Jhakri portion of Baspa Jhakri D/C transmission line. JSW Hydro Energy Limited (JSWHEL)	10.11.2023	15.11.2023	Licence (Transmission)
244/MP/2021 along with IA No.30/2023	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	10.11.2023	15.11.2023	Misc.
226/MP/2021 and 227/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for approval of Change in Law and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to off-set financial/ commercial impact of Change in Law event on account of rescission of Notification No. 1/2011–Customs dated 6.1.2011 vide Notification No. 7/2021-Customs dated 1.2.2021 which has resulted in an increase in the rate of Basic Customs Duty on Solar Inverters imported into India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between Azure Power Corporation of India Limited. Azure Power Forty One Private Limited (APFOPL) and Anr. and Azure Power Maple Private Limited (APMPL) and Anr.	10.11.2023	15.11.2023	Misc.
188/MP/2019 along with IA No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. (PTCIL) and Anr.	10.11.2023	15.11.2023	Misc.
40/MP/2023 and 31/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.1.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Two Limited (earlier known as Adani Green Energy Seven Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer Two Limited (AHEJTL) and Adani Hybrid Energy Jaisalmer Three Limited (AHE(J3)L)	10.11.2023	15.11.2023	Misc.
48/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with relevant provisions of Power Purchase Agreements dated 22.12.2021 and 19.1.2022. Jaiprakash Power Ventures Limited (JPVL)	10.11.2023	15.11.2023	Misc.
19/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 challenging the arbitrary and illegal actions of PTC India Limited to wrongly appropriate Late Payment Surcharge amounting to Rs. 18.82 crore paid by Uttar Pradesh Power Corporation Limited on the outstanding tariff amount of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	10.11.2023	15.11.2023	Misc.
342/MP/2023 along with IA (Diary) No. 481/2023	Petition under Section 79 read with Section 2(36) of Electricity Act, 2003, seeking, amongst others (i) appropriate directions for transition of ISTS connectivity of the Petitioner as Bulk Consumer under the Central Electricity Regulatory Commision (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and (ii) for modification of the connectivity so that the same is through the existing 400kV Vedanta-Sundargarh D/C line owned and maintained by the Petitioner, instead of the proposed new 400 Kv Vedanta- Sundargarh D/C transmission line. Vedanta Limited	09.11.2023	15.11.2023	Misc.
324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited (OSEL)	09.11.2023	15.11.2023	Misc.
291/MP/2023 along with IA No.75/2023 and 292/MP/2023 along with IA No.74/2023	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking relief(s) against Central Transmission Utility of India Limited in connection with 300 MW Connectivity at Gadag District in the State of Karnataka granted to the Petitioner. Solarone Energy Private Limited (SEPL)	09.11.2023	15.11.2023	Misc.
284/MP/2023 along with IA No.72/2023	Petition for exclusion of drawal of BBMB from the deemed General Network Access quantum of the State of Punjab. Punjab State Power Corporation Limited (PSPCL)	09.11.2023	15.11.2023	Misc.
196/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited (ACEPL)	09.11.2023	15.11.2023	Misc.
113/MP/2023	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax amounting to a Change in Law event with respect to 20 MW Gandhar and 56 MW Kawas Solar PV Power Projects having Project capacity of totalling to 76 MW under CPSU scheme phase-II tranche II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021. NTPC Limited (NTPC)	09.11.2023	15.11.2023	Misc.
68/MP/2023 along with IA No.18/2023	Petition under Sections 79 of the Electricity Act, 2003, seeking for quashing/ setting aside of the invoice dated 27.04.2022 issued by the Central Transmission Utility of India Limited (CTUIL), and the consequent email dated 21.01.2023 & letter dated 17.02.2023 issued by the Grid Controller of India Limited. SEI Sunshine Power Pvt. Ltd. and 3 Ors. (SEISPPL)	09.11.2023	15.11.2023	Misc.
186/MP/2021	Petition under Section 79(1)(c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited (DGVCL)	09.11.2023	15.11.2023	Misc.
227/MP/2022 along with IA No. 55/2022 and 56/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP 2) Private Limited (RWEPL) and Anr	09.11.2023	15.11.2023	Misc.
16/MP/2023	Petition under Section 79 (1) (c), (d) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for redetermination of Slab Rates for the period January 2020 to March 2020 i.e., Quarter 4 of 2019-20 determined vide Central Electricity Regulatory Commission Order No. L1/44/2010-CERC dated 4.2.2020. GRIDCO Limited	09.11.2023	15.11.2023	Misc.
214/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Solar Power Projects (Tranche VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines of Government of India. Solar Energy Corporation of India Limited (SECI)	08.11.2023	13.11.2023	Adoption
32/RP/2023	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of this Commission’s order dated 1.8.2023 in Petition No. 258/MP/2019. Jhajjar Power Limited (JPL)	08.11.2023	13.11.2023	Review
15/RP/2023	Petition for review of Commission’s Order dated 5.4.2023 in Petition No. 144/GT/2020 (revision of tariff of Tanakpur hydroelectric Power Station (94.2 MW) for the period 2014-19, after truing up exercise and determination of Tariff for the period 2019-24). NHPC Limited	08.11.2023	13.11.2023	Review
11/RP/2023	Petition for review of Commission’s Order dated 13.2.2023 in Petition No. 229/GT/2020 in the matter of revision of tariff of Salal Power Station (690 MW) for the period 2014-19, after truing up exercise. NHPC Limited	08.11.2023	13.11.2023	Review
20/RP/2023	Petition for review of the order dated 17.4.2023 in Petition No. 698/GT/2020 (Truing-up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the 2014-19 tariff period). GRIDCO Limited	08.11.2023	13.11.2023	Review
205/MP/2023	Petition under Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking appropriate directions against GUVNL and Rajasthan Discoms/RUVNL towards the wrongful and unsustainable demand towards contract year penalty for availability below 75% (DC penalty) for the contract year 2022-2023. Tata Power Company Ltd.	09.10.2023	10.11.2023	Misc.
263/MP/2023	Petition under Section 79 of the Electricity Act, 2003, seeking a declaration that no State transmission charges and losses can be imposed upon the Petitioner towards the supply of power to MPSEZ Utilities Limited, amongst other reliefs. Adani Power Limited (APL)	20.10.2023	10.11.2023	Misc.
30/RP/2023 in 18/MP/2023	Petition seeking review of the order dated 18.7.2023 in Petition No. 18/MP/2023. Teestavalley Power Transmission Limited (TPTL)	08.11.2023	10.11.2023	Review
120/GT/2023	Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 and Regulation 9 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of tariff of Barauni Thermal Power Station Stage-II (2x250 MW) on COD of Unit-9 (Unit-2 of Stage-II). NTPC Ltd.	30.10.2023	10.11.2023	Generation
133/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for 02 nos. 400 kV GIS Line Bays at 765/400 kV Varanasi Sub-station covered under "Construction of 2 nos. of 400 kV Hybrid/GIS Line bays at Varanasi (PG) Sub-station" in the Northern Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	08.11.2023	Transmission
191/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-1: Extension of 400 kV Bachau Sub-station with line reactor along with associated line bays and Asset-2: Essar Gujarat TPS-Bachau 400 kV D/C (triple) line under “Transmission System for connectivity of Essar Power Gujarat Limited” in the Western Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
52/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of 29 transmission assets under “Northern Region System Strengthening-XL (NRSS-XL)” in the Northern Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
193/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of for Asset under Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta-Kolar S/C line in the Southern Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
194/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-1: Yelahanka- Tumkur (73.412 km) OPGW communication link along with associated Communication Equipment’s and Asset-2: NCTPS (TNEB) - Tondiarpet (TNEB) (17.893 km) OPGW communication link along with associated Communication Equipment's under “Fiber Optic Communication system for central sector Sub-stations & Generating Stations” in the Southern Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
209/TT/2023	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for assets under “Transmission System for Phase-I Generation Projects in Jharkhand & West Bengal Part-A2”. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
15/TT/2023	Petition for determination of transmission tariff for 2019-24 period in respect of Asset 1: Bypassing of 400 kV D/C Farakka-Kahalgaon (Ckt-3 & Ckt-4) and 400 kV S/C Farakka-Durgapur (Ckt-1 & Ckt-2) existing transmission line from NTPC, Farakka so as to form 400 kV D/C Kahalgaon - Durgapur along with upgraded bays at Durgapur Sub-station and Kahalgaon Sub-station (COD:2.1.2022), Asset 2: 01 number 500 MVA, 400/220 kV Transformer (4th ICT) along with 01 number 400 kV ICT bay (AIS) & 01 number 220 kV ICT bay (GIS) along with 220 kV Cable from ICT to GIS bay at Muzaffarpur (POWERGRID) 400/220 kV Sub-station (COD:8.4.2022) and Asset 3: LILO of both circuits of Kishanganj (POWERGRID)- Darbhanga (DMTCL) 400 kV D/C (Quad) Line at Saharsa New (POWERGRID) Sub-station along with associated 04 nos 400 kV Line Bays at Saharsa New (POWERGRID) Sub-station (COD:28.4.2022) under “Eastern Region Strengthening Scheme-XXIII" in Eastern Region. Power Grid Corporation of India Limited (PGCIL)	30.10.2023	06.11.2023	Transmission
154/GT/2023	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 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Telangana Super Thermal Power Station Stage-I (2x800 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 1.4.2023) to 31.3.2024. NTPC Limited	30.10.2023	06.11.2023	Generation
8/TT/2023	Petition for truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for “Transmission system for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh-Part B (Phase-II). Power Grid Corporation of India Limited (PGCIL)	30.10.2023	03.11.2023	Transmission
33/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for two no. of assets at Indore Substation under “Connectivity and LTA for 325 MW Wind Project of SBESS Services Projects Pvt. Ltd.” in Western Region. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
32/TT/2023	Petition for determination of transmission tariff from DOCO to 31-3-2024 for Asset-1: 02 Nos 220 kV Line Bays at Samba Sub-station covered under "Northern Region System Strengthening - XLII" in Northern Region. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
132/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for the assets under “Creation of 400/220 kV Sub-stations in NCT of Delhi during 12th plan period (Part-A) in Northern Region”. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
9/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of 11 transmission assets under “Eastern Region Strengthening Scheme XX (ERSS -XX)” in the Eastern Region. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
4/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for transmission assets under “POWERGRID works associated with immediate evacuation for North Karanpura (3x660 MW) generation project of NTPC'' in Eastern Region. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
7/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for two no. of assets under POWERGRID works Associated with Additional 400 kV feed to Goa. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
6/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-1: a) Shifting of 125 MVAR and 80 MVAR line reactors at Nellore (PG) from Nellore PS- Nellore (PG) 400kV D/c Line to Nellore (PG) - Sriperumbudur 400kV D/c Line (with suitable arrangement) and b) Bypassing Nellore PS- Nellore (PG) 400kV D/c (Quad) line and Nellore (PG)- Thiruvalam 400kV D/c Quad line at Nellore (PG) for making direct Nellore PS- Thiruvalam 400kV D/c (Quad) Line under Transmission System for controlling High Loading of Nellore (PG)- Nellore PS 400kV (Quad) D/C line in Southern Region. Power Grid Corporation of India Limited	30.10.2023	03.11.2023	Transmission
89/GT/2023	Petition for truing up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of National Capital Thermal Power Station, Stage-II (980 MW). NTPC Limited	30.10.2023	03.11.2023	Generation
90/GT/2023	Petition under section 79(1)(f) read with Sections 79(1)(b) and 79 (1)(k) of the Electricity Act, 2003 for approving and allowing the completed capital cost incurred by the Petitioner. Spectrum Power Generation Limited	30.10.2023	03.11.2023	Generation
75/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs. Jindal India Thermal Power Ltd. (JITPL) and Anr.	25.10.2023	03.11.2023	Misc.
57/TT/2023	Petition under Section 79(1)(c) read with Sections 62(1)(b) and 64 of the Electricity Act, 2003 and Regulation 8, 9, 10, 35 and 73 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, Regulation 7, 10, 23 and 24 of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 and Regulation 79 and 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of tariff of the Transmission assets operated and managed by Bhakra Beas Management Board (BBMB) and the SLDC Charges for the control period 1.4.2019 to 31.3.2024. Bhakra Beas Management Board (BBMB)	30.10.2023	02.11.2023	Transmission
23/TT/2023	Petition for approval of transmission charges, transmission losses and other conditions for use of the 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating station at Village-Chowki Post Jari Distt. Kullu Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai Distt. Kullu Himachal Pradesh Malana Power Company Limited (MPCL)	30.10.2023	02.11.2023	Transmission
343/MP/2020	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, Central Railways. Ratnagiri Gas & Power Private Limited (RGPPL)	18.10.2023	02.11.2023	Misc.
617/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of compensation deducted by PTC India Limited form Bharat Aluminium Company Limited (BALCO) allegedly for non-supply of power for the period February, 2012 to May, 2012. Bharat Aluminium Company Limited (BALCO)	25.10.2023	01.11.2023	Misc.
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mudra) Limited (APMuL)	25.10.2023	01.11.2023	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC SAIL Power Company Private Limited (NSPCPL)	25.10.2023	01.11.2023	Misc.
225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited (JKTL)	25.10.2023	31.10.2023	Misc.
268/MP/2023 and 269/MP/2023	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003. Eden Renewable Bercy Private Limited and Eden Renewable Passy Private Limited	25.10.2023	31.10.2023	Misc.
249/MP/2022, 250/MP/2022, 251/MP/2022 and 252/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	25.10.2023	31.10.2023	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of the Transmission Service Agreement dated 22.9.2015. Alipurduar Transmission Limited (ATL).	25.10.2023	31.10.2023	Misc.
180/MP/2019 along with IA No. 32/2023	Petition under Regulation 13 read with Regulation 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	25.10.2023	31.10.2023	Misc.
155/MP/2022 and 194/MP/2022 along with IA No. 22/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways (IR) and Jindal India Thermal Power Limited	25.10.2023	31.10.2023	Misc.
136/MP/2023	Petition under Section 79(1)(b) and (k) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and Respondent No. 1 seeking relief on account of Change in Law events, viz., increase in the Central Goods and Services Tax and State Goods and Services Tax, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited (ARPOL)	25.10.2023	30.10.2023	Misc.
85/MP/2021 alongwith IA No. 26/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Company of Telangana Limited (TSSPDCL)	20.10.2023	30.10.2023	Misc.
319/MP/2022 alongwith IA No. 63/IA/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020; Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking directions to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO)	18.10.2023	30.10.2023	Misc.
286/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with appropriate provisions of applicable law inter-alia seeking extension of time to comply with the directions of the Respondent No. 2 to install the required reactive power compensation device for the Petitioner’s 300 MW solar power project situated at Village: Sonanda, Shekhasar, Bandhari, and Kesarpura, Tehsil Bap, District Jodhpur, Rajasthan; and consequently, restrain the Respondent No. 2 from taking coercive action against the Petitioner till such time. Azure Power Maple Private Limited (APMPL)	25.10.2023	30.10.2023	Misc.
293/TL/2023	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to POWERGRID Ramgarh Transmission Limited for implementation of scope of work as detailed in the Petition through RTM mode. POWERGRID Ramgarh Transmission Limited (PRTL)	25.10.2023	30.10.2023	Licence
245/AT/2023 and 246/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the “Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A3 in Rajasthan” being established by the Petitioner. Fatehgarh III Transmission Limited (FIIITL)	25.10.2023	30.10.2023	Adoption
96/MP/2022	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 13(3) & 13(8) of Sharing of Interstate Transmission Charges and Losses Regulation 2020, Regulation 8(6) of Sharing of Interstate Transmission Charges and Losses Regulation 2010 and Regulation 6(A) of CERC Tariff Regulation 2019 thereby seeking quashing of the “Non POC Bill” dated 04.11.2019 raised by CTU for Lara STPS (2X800MW). NTPC Limited (NTPC)	25.10.2023	30.10.2023	Misc.
243/AT/2023 and 244/TL/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the “Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A1 in Rajasthan” being established by the Petitioner. Fatehgarh IV Transmission Limited (FIVTL)	25.10.2023	27.10.2023	Adoption
109/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12.2 of the Power Purchase Agreements dated 31.12.2019 for the development of 450 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Solar Energy Jaisalmer One Private Limited (formerly known as SBE Renewables Ten Projects Private Limited) and Solar Energy Corporation of India Ltd. seeking Change in Law compensation along with Carrying Cost. Adani Solar Energy Jaisalmer One Private Limited (ASEJOPL)	25.10.2023	27.10.2023	Misc.
61/MP/2022	Petition under Sections 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, Regulations 54 and 55 of 2014 Tariff Regulations and Regulations 76 and 77 of 2019 Tariff Regulations regarding non-inclusion/ de-capitalisation of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Powergrid Corporation of India Limited (PGCIL)	18.10.2023	26.10.2023	Misc.
344/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, MSETCL Ratnagiri Gas & Power Private Limited (RGPPL)	18.10.2023	26.10.2023	Misc.
79/MP/2022 alongwith I.A. No. 34/IA/2023	Petition under of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020. Masaya Solar Energy Private Limited (MSEPL)	18.10.2023	26.10.2023	Misc.
107/MP/2021 alongwith IA No. 36/IA/2021	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power’s order bearing Reference No. 23/12/2016-R&R dated 15.1.2021 and extend the commencement of the Petitioner’s Long Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised scheduled commissioning date under the Petitioner’s Power Purchase Agreement dated 4.9.2018. AP Avikiran Solar India Private Limited (ASIPL)	20.10.2023	26.10.2023	Misc.
104/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park. Rajasthan Solarpark Development Company Limited (RSDCL)	18.10.2023	26.10.2023	Misc.
165/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking directions against KSEBL and TANGEDCO for release of amount due and payable towards the Bills dated 6.1.2022 along with LPS. NTPC Ltd.	18.10.2023	26.10.2023	Misc.
192/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	10.10.2023	25.10.2023	Misc.
223/MP/2023 along with IA No. 53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	11.10.2023	23.10.2023	Misc.
458/2023	Petition under Section 79 read with Section 2(36) of Electricity Act, 2003, seeking, amongst others (i) appropriate directions for transition of ISTS connectivity of the Petitioner as Bulk Consumer under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and (ii) for modification of the connectivity so that the same is through the existing 400kV Vedanta- Sundargarh D/C line owned and maintained by the Petitioner, instead of the proposed new 400 Kv Vedanta- Sundargarh D/C transmission line. Vedanta Limited	18.10.2023	23.10.2023	Misc.
221/MP/2023	Petition under Section 79 of the Electricity Act 2003, seeking a direction upon the Respondent/ AD Hydro Power Limited for quashing/ setting aside the invoices dated 21.03.2023 and 30.03.2023, and for refund of an amount of Rs. 50,51,095/- illegally seized by encashing the Bank Guarantee which was furnished under the Interim Power Transmission Agreement dated 28.04.2016. Kanchanjunga Power Company Private Limited (KPCPL)	20.10.2023	22.10.2023	Misc.
220/MP/2023	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 seeking a direction against Respondent No. 1 to pay compensation, being the increase in cost of Tariff due to blending of imported coal. D B Power Limited (DBPL)	20.10.2023	22.10.2023	Misc.
215/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited (SPL)	20.10.2023	22.10.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 51/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	20.10.2023	22.10.2023	Misc.
102/MP/2023	Petition under 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 and Article 13 of the Power Purchase Agreement dated 07.08.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.01.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of change in law event and consequent relief on account of increase in compensation for acquisition of land for Jhajjar Power Limited’s 1,320 MW Power Project located in Haryana. Jhajjar Power Limited (JPL)	20.10.2023	22.10.2023	Misc.
94/MP/2023, 277/MP/2022, 278/MP/2022, 282/MP/2022, 265/MP/2022 Along With I.A. No. 462/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to respondent No.1. Kreate Energy (I) Private Limited (KEIPL), Haryana Power Purchase Centre (HPPC), Saranyu Power Trading Private Limited & Ors.	20.10.2023	22.10.2023	Misc.
85/MP/2022 alongwith IA No. 70/2022, 123/MP/2022, 246/MP/2022 alongwith IA Nos. 8/2023 & 35/2023, 107/MP/2023, 56/MP/2023, 185/MP/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL), Uttar Haryana Bijli Vitran Nigam Limited and Anr., Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL), Gujarat Urja Vikas Nigam Limited, Jaipur Vidyut Vitran Nigam Limited and 3 Ors.	20.10.2023	22.10.2023	Misc.
43/MP/2021 along with IA No.9/2021	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 13 of the Power Purchase Agreements dated 28.6.2018 executed between the Petitioner and Solar Energy Corporation of India Limited. Adani Wind Energy Kutchh One Limited (AWEKOL)	20.10.2023	22.10.2023	Misc.
155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	20.10.2023	22.10.2023	Misc.
366/MP/2022 and 367/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC Limited in respect of its National Thermal Power Plant Stage-II situated at Dadri. BRPL and BYPL	18.10.2023	22.10.2023	Misc.
I.A Nos. 77/2023 & 78/2023 in 308/MP/2023, 100/MP/2021 and 102/MP/2021	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions to desist from uploading bills relating of differential AFC on the PRAAPTI Portal. Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 13.01.2020 passed by this Hon’ble Commission and directions and initiation of appropriate action against the Respondent for non- compliance of the directions issued under Order dated 13.01.2020 in Petition No. 78/MP/2018. Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 10.01.2020 passed by this Hon’ble Commission and directions and initiation of appropriate action against the Respondent for non-compliance of the directions issued under Order dated 10.01.2020 in Petition No. 236/MP/2017. MPPMCL and DVC	18.10.2023	20.10.2023	Misc.
562/MP/2020 along with IA No.15/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhajjar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of Change in Law events. Jhajjar Power Limited (JPL)	18.10.2023	20.10.2023	Misc.
353/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Wind Power Projects (Tranche-XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	18.10.2023	20.10.2023	Adoption
306/MP/2022 along with IA No. 20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Limited (UPCL)	18.10.2023	20.10.2023	Misc.
283/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Commission’s “Power to Relax” and “Power to Remove Difficulty” and allow utilisation of Petitioners’ existing Connectivity dated 10.5.2022 for other project to be connected to the same substation. ACME Solar Holding Private Limited and Anr.	18.10.2023	20.10.2023	Misc.
282/MP/2023	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and 4 Ors.	18.10.2023	20.10.2023	Misc.
229/MP/2016	Petition under Section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 seeking compensation on account of occurrence of ‘Change in Law’ and ‘Force Majeure’ events relating to Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent. DB Power Limited (DBPL)	18.10.2023	20.10.2023	Misc.
224/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 334 MW Solar Power Plants connected to the Interstate Transmission System linked with Setting-up of Solar Manufacturing Plant, Selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	18.10.2023	20.10.2023	Adoption
179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	18.10.2023	20.10.2023	Misc.
114/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Power Purchase Agreement dated 27.11.2013 executed between the Petitioners and the Respondent. 1. GMR Energy Trading Limited, 2. GMR Warora Energy Limited	11.10.2023	19.10.2023	Misc.
Corrigendum to 320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	10.10.2023	19.10.2023	Misc.
144/MP/2021	Petition under Section 129 of the Electricity Act, 2003 seeking compliance of the Hon'ble Supreme Court of India’s judgment dated 9.5.2019 passed in Civil Appeal No. 13452 of 2015. MPPMCL	10.10.2023	19.10.2023	Misc.
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% inter-State power, for inclusion in PoC transmission charges for 2016-17, 2018-19 and 2020-21. Transmission Corporation of Telangana Limited (TCTL)	10.10.2023	19.10.2023	Transmission
25/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate directions to the Respondent to include the yearly transmission charges as determined by APERC vide order dated 7.7.2021 in the PoC transmission charges for the billing period of FY 2015-16, 2016-17 and 2020-2021 as per the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Transmission Corporation of Andhra Pradesh Limited (APTRANSCO)	10.10.2023	19.10.2023	Misc.
116/MP/2019	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with the 2014 Tariff Regulations, for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzaffarpur Thermal Power Station (MTPS) Stage -II (390 MW). KBUNL	10.10.2023	19.10.2023	Misc.
117/MP/2023	Petition under Sections 79(1)(b) and (f) read with sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for the adjudication on matters relating to the obligations of the Tata Power Company Limited (Generator) to supply electricity in terms of the directions issued by the Ministry of Power, Government of India under section 11 of the Electricity Act, 2003 dated 20.2.2023 read with the PPA dated 22.4.2007. Gujarat Urja Vikas Nigam Limited	11.10.2023	18.10.2023	Misc.
111/MP/2021 along with I.A.No.38/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revisions in energy charges being claimed by NTPC Limited in relation to supply of power from Farakka STPS. WBSEDCL	10.10.2023	18.10.2023	Misc.
I.A Nos. 77/2023 & 78/2023 in 308/MP/2023 (Dy. No. 436/2023)	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions to desist from uploading bills relating of differential AFC on the PRAAPTI Portal. MPPMCL	11.10.2023	16.10.2023	Misc.
98/MP/2023	Petition under Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 in regard to disputes related to liability of Minimum Alternate Tax and recovery of excess amount paid by the Petitioner towards payment of Minimum Alternate Tax for the Financial Years 2011-2012 to 2021-2022 in relation to Power Purchase Agreements dated 22.09.2005 and 16.12.2008. GUVNL	11.10.2023	16.10.2023	Misc.
245/MP/2021	Petition or approval of input price of coal supplied from Dulanga mine for the period from date of commercial operation i.e. 1.10.2020 to 31.3.2024. NTPC	09.10.2023	16.10.2023	Misc.
137/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC (Conduct of Business Regulations) 1999 seeking recovery of energy charges for the power procured in the month of December, 2022, in terms of the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. IL&FS Tamil Nadu Power Company Ltd.	09.10.2023	16.10.2023	Misc.
5/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 33/220 kV GIS Sub Station Karian along with 220 kV D/C Transmission line from Karian to Rajera of H.P Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Himachal Pradesh Power Transmission Corporation Limited (HPPTCL)	10.10.2023	16.10.2023	Misc.
66/MP/2023	Petition under Sections 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 27, 33A and 33B of the CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009, seeking recognition of force majeure events and issuance of appropriate orders. AMP Energy Green Private Limited (AEGPL)	11.10.2023	16.10.2023	Misc.
374/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 21.11.2019 in Petition No 158/TT/2018 directing bilateral billing and payment of transmission charges by the Respondent to the Petitioner on account of delay in commissioning of its downstream transmission network. Power Grid Corporation of India Limited (PGCIL)	10.10.2023	16.10.2023	Misc.
187/MP/2023	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of Petitioner’s Inter-State Transmission Licence. Essar Power Transmission Co. Ltd. (EPTCL)	11.10.2023	16.10.2023	Misc.
313/TT/2020	Petition for truing up of the tariff of the 2014-19 period and determination of tariff of the 2019-24 period for assets under “Transmission System Strengthening in Western region for IPPs in Chattisgarh (IPP-D)”in Western Region. Power Grid Corporation of India Limited	09.10.2023	16.10.2023	Transmission
47/MP/2021	Petition under Section 79(1)(c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity Act, 2003 and Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for the modified application of the provisions of Regulation 7 of the Sharing Regulations dealing with the point of connection transmission charges and losses to the solar power projects set up in the designated solar parks under the guidelines issued by the Central Government for development of the Solar Parks. Rewa Ultra Mega Solar Limited (RUMSL)	11.10.2023	16.10.2023	Misc.
329/TT/2022	Petition for determination of transmission tariff for the transmission lines owned by the Petitioner (MPPTCL) which have been held to be ISTS lines for the year 2019-20 to 2023-24 for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2019 and (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Madhya Pradesh Power Transmission Company Limited (MPPTCL)	10.10.2023	16.10.2023	Transmission
235/MP/2023	Petition under Section 79(1) (f) of the Electricity Act, 2003 seeking adjudication of dispute against SBSR Power Cleantech Eleven Private Limited (“Respondent No. 1”) and Solar Energy Corporation of India (“SECI”/ ”Respondent No. 2”). Tata Power Delhi Distribution Limited (TPDDL)	10.10.2023	16.10.2023	Misc.
Diary No.453/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Articles 4, 11, 12 and 16 of the Transmission Service Agreement dated 06.01.2016 Warora Kurnool Transmission Limited (WKTL)	11.10.2023	16.10.2023	Misc.
315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited (SEIL).	11.10.2023	16.10.2023	Misc.
306/MP/2022 along with IA No.20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Limited (UPCL)	11.10.2023	16.10.2023	Misc.
281/MP/2023 along with IA No.71/2023	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration that the Petitioner is liable towards payment of transmission charges corresponding to the LTA quantum of 1495 MW only and for quashing of the invoice dated 1.8.2023 issued by the Central Transmission Utility of India Limited. Adani Power Limited (APL)	11.10.2023	16.10.2023	Misc.
181/MP/2021 and 205/MP/2022	Petition seeking issuance of appropriate directions to the Respondent to declare that the Letter of Credit opened by the Respondent is in contravention of the provisions of the PTC-PPA and Procurer-PPA and to direct the Respondent to pay compensation towards such breach of the PPA and also to impost penalty under Regulation 14C for violation of Regulation 7(c) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009; and to direct the Respondent to refund the excess trading margin and excess rebate charged by the Respondent for the period w.e.f 31.1.2020 till opening of Payment Security Mechanism as per the Procurer-PPA, PTC-PPA and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 issued by this Commission along with Late Payment Surcharge; and to direct that the Respondent shall not be eligible to charge trading margin exceeding 2 paise/kWh till such time the Respondent opens Payment Security Mechanism in conformity with the PTC-PPA, Procurer- PPA and the applicable Regulations of this Commission. Maruti Clean Coal and Power Limited (MCCPL)	11.10.2023	16.10.2023	Misc.
92/MP/2023 along with IA No.24/2023	Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujarat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Central Commission through its Order dated 3.1.2023 in Petition No. 128/MP/2022. Tata Power Company Limited (TPCL)	11.10.2023	16.10.2023	Misc.
79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited (PSPCL)	11.10.2023	16.10.2023	Misc.
73/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation from the Respondent for deviation from the scheduled power under the Power Purchase Agreement dated 7.3.2019 entered into between the Petitioner and the Respondent. DB Power Limited (DBPL)	11.10.2023	16.10.2023	Misc.
22/MP/2023	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking issuance of direction(s)/order(s) against PSPCL for payment of outstanding principal amount and applicable late payment surcharge for renewable power supplied during the period from 1.4.2020 to 7.4.2020 under the Power Sale Agreements dated 31.3.2015, 24.11.2017 and 23.3.2018 executed between PSPCL and SECI. Solar Energy Corporation of India Limited (SECI)	11.10.2023	16.10.2023	Misc.
432/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	10.10.2023	16.10.2023	Misc.
320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL Corrigendum date: 19.10.2023	10.10.2023	16.10.2023	Misc.
54/MP/2019 and 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	10.10.2023	16.10.2023	Misc.
91/MP/2018, 53/MP/2021 Along with IA No. 26/2023, 61/MP/2021 along with IA. 28/2021 & 42/2022 and 149/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSKMPL	09.10.2023	16.10.2023	Misc.
345/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2×195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer One Limited (AHEJOL)	11.10.2023	16.10.2023	Misc.
239/MP/2021 along with IA No.47/2023	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 28.6.2017 executed between Goa Tamnar Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to change in law events and force majeure events, extension of the scheduled commissioning date of the transmission project on account of force majeure events adversely impacting its implementation and seeking appropriate directions. Goa Tamnar Transmission Project Limited (GTTPL)	11.10.2023	16.10.2023	Misc.
186/MP/2021	Petition under Section 79(1)(c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited (DGVCL)	11.10.2023	16.10.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11, 12 and 16 of the Transmission Service Agreement dated 10.1.2018 seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and Change in Law events and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited (FBTL)	11.10.2023	16.10.2023	Misc.
190/MP/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Clause 10.2.2 of the Power Purchase Agreement dated 31.3.2016. NTPC Green Energy Limited (NGEL)	10.10.2023	16.10.2023	Misc.
377/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Bikaner Khetri Transmission Limited (BKTL)	10.10.2023	12.10.2023	Misc.
217/TL/2023	Petition under Section 18 of the Electricity Act, 2003 read with Regulation 19 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 seeking an amendment of Transmission Licence No.2/Transmission/ CERC granted by this Commission to the Petitioner by its order dated 16.5.2007 and further amended by its order dated 3.11.2010 (read with corrigendum dated 1.12.2010). Torrent Power Grid Limtied (TPGL)	09.10.2023	12.10.2023	Licence
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	10.10.2023	11.10.2023	Misc.
124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long-Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non- operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.02.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	09.10.2023	11.10.2023	Misc.
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in Intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	27.09.2023	11.10.2023	Misc.
2/TT/2023	Petition for truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 tariff block in respect of Asset A1: Sub-station extension for 400/200 kV ICT at Bhadrawati HVDC Back-to-Back Station and Asset A2: 400/220 kV 250 MVA transformer shifted from Moga Sub-station under Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station in WR. Power Grid Corporation of India Limited	27.09.2023	11.10.2023	Transmission
303/TT/2022	Petition for determination of transmission tariff (annual fixed cost) for the 2 x 400 kV Bays at Jhanor Gandhar GPS of NTPC Limited. Essar Power Transmission Company Limited	27.09.2023	11.10.2023	Transmission
Diary No.420/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for in-principle approval qua occurrence of Change in Law events in terms of Article 12 of the Power Purchase Agreements executed by the Petitioner with Solar Energy Corporation of India Limited (SECI), amongst other reliefs. Greenko AP01 IREP Private Limited (GAPIPL)	09.10.2023	11.10.2023	Misc.
227/MP/2022 along with IA No. 55/2022 and 56/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP 2) Private Limited (RWEPL) and Anr.	09.10.2023	11.10.2023	Misc.
224/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 334 MW Solar Power Plants connected to the Interstate Transmission System linked with Setting-up of Solar Manufacturing Plant, Selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	09.10.2023	11.10.2023	Adoption
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited (JPL)	09.10.2023	11.10.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RESPL) and 2 Ors.	09.10.2023	11.10.2023	Misc.
147/MP/2021	Petition under Section 79 (1) (b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of the outstanding amount on account of illegal deductions made by TANGEDCO from the Monthly Bills raised by the Petitioner herein and for quashing the impugned letters dated 19.1.2021, 4.2.2021 and 3.3.2021. Bharat Aluminium Company Limited (BALCO)	09.10.2023	11.10.2023	Misc.
92/MP/2023 along with IA No. 24/2023	Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujarat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Central Commission through its Order dated 03.01.2023 in Petition No. 128/MP/2022. Tata Power Company Limited (TPCL)	09.10.2023	11.10.2023	Misc.
214/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Solar Power Projects (Tranche VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI)	20.09.2023	11.10.2023	Adoption
54/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 2.2.2007, Article 3.7 of the Supplemental Power Purchase Agreement dated 05.12.2018 and Recital O(d) of the Supplemental Power Purchase Agreement dated 30.03.2022 entered with Gujarat Urja Vikas Nigam Ltd. seeking Change in Law compensation. Adani Power (Mundra) Limited (APMuL)	09.10.2023	11.10.2023	Misc.
71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively. MB Power (Madhya Pradesh) Limited (MBPMPL)	09.10.2023	11.10.2023	Misc.
233/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for procurement of 1250 MW power from ISTS-connected Solar PV Power Projects in India for utilization under scheme for flexibility in Generation and Scheduling of Thermal/Hydro Power Stations through bundling with Renewable Energy and Storage Power as per the Guidelines for Tariff Based Competitive Bidding Process notified by the Ministry of Power, Government of India vide its Gazette Notification dated 27.8.2022. NTPC Limited (NTPC)	20.09.2023	09.10.2023	Adoption
Diary No.404/2023 and Diary (IA) No.412/2023	Petition for exclusion of drawal of BBMB from the deemed General Network Access quantum of the State of Punjab. Punjab State Power Corporation Limited (PSPCL)	27.09.2023	09.10.2023	Misc.
685/TT/2020	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	04.10.2023	06.10.2023	Transmission
180/TT/2021	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai along with 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
133/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: “02 nos. 400 KV GIS Line Bays at 765/400 kV Varanasi Sub-station” covered under "Construction of 2 nos. of 400 kV Hybrid/GIS Line bays at Varanasi (PG) Sub-station" in the Northern Region Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
33/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 for two no. of transmission assets at Indore Sub-station under “Connectivity and LTA for 325 MW Wind Project of M/s SBESS Services Projects Pvt. Ltd.” in Western Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
32/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of 02 Nos. 220 kV Line Bays at Samba Sub-station covered under "Northern Region System Strengthening-XLII" in Northern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
7/TT/2023	Petition for determination of transmission tariff from COD 2019-24 tariff period for two no. of assets under Powergrid works associated with additional 400 kV feed to Goa. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
6/TT/2023	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of Asset-1: a) Shifting of 125 MVAR and 80 MVAR line reactors at Nellore (PG) from Nellore PS-Nellore (PG) 400 kV D/C Line to Nellore (PG)-Sriperumbudur 400 kV D/C Line (with suitable arrangement) and b) By-passing Nellore PS- Nellore (PG) 400 kV D/C (Quad) line and Nellore (PG)- Thiruvalam 400 kV D/C Quad line at Nellore (PG) for making direct Nellore PS- Thiruvalam 400 kV D/C (Quad) Line under Transmission System for controlling High loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line in Southern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
115/TT/2023	Petition for determination of Transmission Tariff from COD to 31.3.2024 for Asset-1: 1x1500MVA, 765/400 kV ICT (3rd) along with associated bays at Vadodara Sub-station under “Transmission Network Expansion in Gujarat to increase its ATC from ISTS (Part A)”. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
25/TT/2023	Petition for revision of truing up of transmission tariff for 2014-19 period and determination of transmission tariff for 2019-24 period for transmission asset under “Removal of Constraints in 400 kV bays extensions at 400 kV Vemagiri Sub-station” in Southern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
159/TT/2023	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period in respect of nine assets under “Northern Region System Strengthening Scheme XXXIV” in the Northern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
13/TT/2023	Petition for determination of transmission tariff for 2021-22 to 2023-24 in respect of 12 Ohm series line reactors in Mohindergarh-Dhanonda 400 kV D/C line Circuit-I and Circuit-II at Mohindergarh end transmission system constructed, maintained and operated by Adani Transmission (India) Limited. Adani Transmission (India) Limited	27.09.2023	05.10.2023	Transmission
293/TT/2022	Petition for determination of transmission tariff from COD- 31.3.2024 in respect of two number of assets under “Extension Works at Power Grid Sub-stations for Inter-connection of RE Projects”. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
116/TT/2023	Petition for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Asset-I: OPGW link for 765kV Sasan-Satna Ckt-1 under Central Sector, Asset-2: OPGW link for 220kV Indore-Pithampura (MPPTCL) under State Sector and Asset-3: OPGW link for Satna Gwalior Ckt-1 under Central Sector under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region”. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
333/TT/2022	Petition for revision of transmission tariff for 2019-24 period and approval of one-time reimbursement of unrecovered depreciation under ‘Power to Relax’ and ‘Power to Remove Difficulty’ in respect of Stage-I of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabhgarh 400 kV S/C line at Ballabhgarh in Northern Region. Powergrid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
295/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region & approval under Regulation 76 and Regulation 77 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
177/TT/2023	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of two assets under Augmentation of Transformation capacity at existing Hiriyur and Kochi Sub-stations in the Southern Region. Power Grid Corporation of India Limited	27.09.2023	05.10.2023	Transmission
Diary No.380/2023 along with Diary (IA) No. 381/2023	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Transmission Agreement for Connectivity dated 20.07.2020 read with Supplementary Agreement to Transmission Agreement dated 10.06.2021 and Agreement for Long Term Access dated 21.06.2022, as well as applicable laws inter alia seeking frustration of the connectivity and long-term access granted to the Petitioner by the Respondent Nos. 1 and 2; and consequential relief therefor. Azure Power India Private Limited & Anr.	29.09.2023	04.10.2023	Misc.
78/MP/2023	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.8.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax. Thar Surya 1 Private Limited (TSPL)	20.09.2023	04.10.2023	Misc.
685/TT/2020	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	27.09.2023	01.10.2023	Transmission
286/MP/2023 along with IA No.73/2023	Petition under Section 79 of the Electricity Act, 2003 read with appropriate provisions of applicable law inter-alia seeking extension of time to comply with the directions of the Respondent No. 2 to install the required reactive power compensation device for the Petitioner’s 300 MW solar power project situated at Village: Sonanda, Shekhasar, Bandhari, and Kesarpura, Tehsil Bap, District Jodhpur, Rajasthan; and consequently, restrain the Respondent No. 2 from taking coercive action against the Petitioner till such time. Azure Power Maple Private Limited (APMPL)	29.09.2023	30.09.2023	Misc.
192/MP/2023 along with Diary (IA) No. 427/2023	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, in order to allow the Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. In the alternative, if open access is to be availed by the Petitioner as a precondition for continuing its connectivity, then the same be permitted along with T-GNARE. Bharat Aluminium Company Ltd. (BALCO)	29.09.2023	30.09.2023	Misc.
279/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of the Regulation 43(9), Regulation 45(5)(a)(v) & 45(5)(a)(vi) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. Damodar Valley Corporation (DVC)	29.09.2023	30.09.2023	Misc.
60/MP/2022 along with IA No. 1/2023	Petition or approval of input price of coal supplied from Pakri Barwadih mine for the period from the date of commercial operation i.e. 1.4.2019 to 31.3.2024. NTPC Limited	06.09.2023	29.09.2023	Misc.
218/MP/2022 and 105/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited and anr. and Andhra Pradesh Power Coordination Committee and Ors.	22.09.2023	29.09.2023	Misc.
727/MP/2020	Petition under Sections 79(1)(c) & section 79(1)(f) of the Electricity Act, 2003 read with regulations 32 and 33a Central Electricity Regulatory Commission (Grant of connectivity, long term and medium term open access in inter-State transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking inter alia relaxation of clause 11.2 of the Detailed procedure issued by the Central Electricity Regulatory Commission for “Grant of connectivity to projects based on renewable sources to the inter-State transmission system” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	22.09.2023	29.09.2023	Misc.
39/MP/2023 alongwith IA No. 5/2023	Petition seeking setting aside of transmission charges/ bills raised by CTUIL and declaration that the Petitioners stand discharged from performance under (i) the Agreement for Long Term Access dated 4.12.2017 (ii) Supplementary Agreement for Long Term Access dated 9.5.2019, and (iii) Transmission Service Agreement dated 4.12.2017 executed between Petitioner and Central Transmission Utility of India Ltd. on account of force majeure and impossibility of performance under the Power Purchase Agreements dated 27.12.2017 and consequent relief thereto Inox Green Energy Services Pvt. Ltd. & 4 Ors.	22.09.2023	29.09.2023	Misc.
455/MP/2019 along with IA No. 44/2023 and 65/MP/2020 along with IA Nos. 46/2023 & 54/2023 and 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the other applicable provisions of the Electricity Act, 2003 asamended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited. and A.P. Power Coordination Committee and 5 others	22.09.2023	28.09.2023	Misc.
Diary No.416/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of the Regulation 43(9), Regualtion 45(5)(a)(v) & 45(5)(a)(vi) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. Damodar Valley Corporation (DVC)	27.09.2023	28.09.2023	Misc.
223/MP/2022	Petition seeking approval for lignite input price for the period 1.4.2019 to 31.3.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLC India Limited	22.09.2023	28.09.2023	Misc.
220/MP/2022 and 378/MP/2022	Petition under Section 79(1) & Section 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of the CERC (Conduct of Business) Regulations, 1999 for considering unit and corresponding numerical value of water utilization for irrigation 'Q' from 'BM3' to 'MAFt' and Reservoir level of Omkareshwar Sagar Project at EL 192.97 M achieved on 4th October, 2017 & at EL 196.59 MW achieved on 5th November, 2019 in the tariff orders issued by the Commission from time to time. MPPMCL	20.09.2023	28.09.2023	Misc.
169/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 9.11.2011 amended Power Purchase Agreement dated 1.2.2018 seeking quashing of notice for rectification dated 8.6.2022 issued by South Bihar Power Distribution Co. Ltd., Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Ltd GMR Kamalanga Energy Limited (GKEL)	15.09.2023	28.09.2023	Misc.
245/MP/2021	Petition for approval of input price of coal supplied from Dulanga mine for the period from date of commercial operation i.e. 1.10.2020 to 31.3.2024. NTPC	13.09.2023	27.09.2023	Misc.
(Diary) No. 403/2023 along with IA (Diary) No. 406/2023 and (Diary) No. 405/2023 along with IA (Diary) No. 407/2023	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-state transmission system) Regulations, 2022 along with Regulation 111- 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, seeking relief(s) against Central Transmission Utility of India Limited in connection with the 300 MW Connectivity at Gadag district in state of Karnataka, granted to the Petitioner herein. Solarone Energy Private Limited (SEPL)	22.09.2023	26.09.2023	Misc.
308/MP/2022	Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 8.6.2020 seeking declaration that change in Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017- Central Tax (Rate), 1/2017- Integrated Tax (Rate) dated 28.6.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt- I-40 dated 29.6.2017 by way of Notification No. 8/2021- Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a Change in Law event and to direct Solar Energy Corporation of India Limited to compensate along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services tax, paid by the Petitioner and to restitute Avaada Sustainable RJ Project Private Limited to the same economic position as it would have been prior to the Notifications dated 30.9.2021. Avaada Sustainable RJ Project Private Ltd. (ASRJPPL)	22.09.2023	26.09.2023	Misc.
268/MP/2023 and 269/MP/2023	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003. Eden Renewable Bercy Private Limited and Eden Renewable Passy Private Limited	22.09.2023	26.09.2023	Misc.
249/MP/2023	Petition under Regulation 24 and 25 of the Central Electricity Regulatory Commission (Ancillary Service) Regulations, 2022 seeking directions for advance procurement and despatch of 150 MW/ 300 MWh Battery Energy Storage Systems out of 500 MW /1000 MWh (2 hour storage) standalone ISTS connected BESS Pilot Project at 400/220 kV Fatehgarh-III (Rajasthan) substation of Northern Region. National Load Despatch Centre (NLDC)	22.09.2023	26.09.2023	Misc.
216/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking to set aside the monthly bilateral bills for transmission charges raised by CTUIL on the Petitioner since August, 2021 onwards and seeking direction to restrain CTUIL from raising further monthly bilateral bills for transmission charges raised on the Petitioner. Jharkhand Urja Sancharan Nigam Limited (JUSNL)	22.09.2023	26.09.2023	Misc.
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited (DBPL)	22.09.2023	26.09.2023	Misc.
96/MP/2023	Petition to allow transfer/sell of spare 2 Nos. of 220 kV bays and 1 no. 400 kV tower to BSPTC at mutually agreed consideration, terms and conditions for gainful utilisation of idle assets, and (ii) modification in Transmission Licence No.12/Transmission/2010/ CERC dated 10th January, 2019 granted to Cross Border Power Transmission Company Limited for 400 kV D/C Muzaffarpur – Sursand Transmission Line, 2 Nos. 400 kV line bays & 2 Nos. 220 kV Line bays at Muzaffarpur substation of Powergrid. Cross Border Power Transmission Co. Ltd. (CBPTCL)	22.09.2023	26.09.2023	Misc.
75/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited (CEPL)	22.09.2023	26.09.2023	Misc.
58/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited (WFRL)	22.09.2023	26.09.2023	Misc.
304/MP/2022	Petition under section 61(d), 79 & 94 of the Electricity Act, 2003 read with regulations 79, 86, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 44 of CERC (Terms & Conditions of Tariff) Regulations, 2009, Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 and Regulation 76 & 77 of CERC (Terms & Conditions of Tariff) Regulations, 2019 for recovery of additional income tax paid by NHPC Limited on account of Advance Against Depreciation (AAD) since 01.04.2009 from the beneficiaries of 8 generating stations. NHPC	13.09.2023	26.09.2023	Misc.
198/MP/2023 along with IA No.43/2023	Petition under Section 79 of the Electricity Act, 2003 inter alia seeking quashing of the letter dated 23.02.2023 issued by the CTU to the Petitioner No. 1 and issuance of a declaration that the Petitioners are not liable to pay any bilateral / transmission charges on account of the failure of Solar Energy Corporation of India Limited to execute the Power Purchase Agreement. AMP Energy Green Private Limited (AEGPL) and Anr.	15.09.2023	25.09.2023	Misc.
122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11 (g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of intents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. to Tata Power Trading Company Ltd. seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Commission. Jindal India Thermal Power Limited (JITPL)	20.09.2023	25.09.2023	Misc.
28/MP/2022	Petition under Regulation 13 “Power to issue directions” of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of dealing with persistent default in payment of deviation charges applicable under the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulation 40 “Removal of Difficulty” of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 by regional entities and other associated issues. National Load Despatch Centre (NLDC)	20.09.2023	25.09.2023	Misc.
215/MP/2023	Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondents under the Power Purchase Agreement dated 21.07.2017 and Amendments thereof-entered between the Petitioner and the Respondent No.1 and the back-to-back Power Sale Agreement dated 27.06.2017 entered between the Petitioner and Respondent No.3 and 4 and the alleged termination of PPA by Respondent No.1. PTC India Limited (PTCIL)	22.09.2023	25.09.2023	Misc.
219/MP/2023	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021. NTPC Green Energy Limited (NGEL)	22.09.2023	25.09.2023	Misc.
194/MP/2021	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.6.2019 in Petition No.118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal. TRN Energy Private Limited (TEPL)	22.09.2023	25.09.2023	Misc.
155/MP/2022 and 194/MP/2022 along with IA No. 22/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways (IR) and Jindal India Thermal Power Limited	22.09.2023	25.09.2023	Misc.
67/MP/2021 Along with I.A. 17/IA/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited (SVVPL) & Anr.	22.09.2023	25.09.2023	Misc.
203/MP/2023	Petition seeking directions to PSPCL to pay the balance of Principal amount of Rs. 4,50,78,499/- out of total Rs 22,92,58,545/- for the period of April 2020 & May 2020 (during COVID period) in terms of Section 79(1)(f) of the Electricity Act, 2003 read with Article 6.1.6 of the Power Purchase Agreement dated 24.09.2008 and applicable LPSC till the date of realization. PPCL	20.09.2023	25.09.2023	Misc.
202/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. T.P. Saurya Limited (TPSL)	20.09.2023	23.09.2023	Misc.
68/MP/2023 along with IA No.18/2023	Petition under Sections 79 of the Electricity Act, 2003, seeking for quashing/ setting aside of the invoice dated 27.04.2022 issued by the Central Transmission Utility of India Limited (CTUIL), and the consequent email dated 21.01.2023 & letter dated 17.02.2023 issued by the Grid Controller of India Limited. SEI Sunshine Power Pvt. Ltd. and 3 Ors. (SEISPPL)	20.09.2023	23.09.2023	Misc.
372/MP/2022	Petition under Sections 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 along with Regulation 24 and 111 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 challenging the levy of relinquishment charges by Power Grid Corporation of India Limited along with return of construction phase bank guarantee. Srijan Energy Systems Private Limited (SESPL)	20.09.2023	23.09.2023	Misc.
244/MP/2021 along with IA No.30/2023	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	20.09.2023	23.09.2023	Misc.
204/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for approval of “Change in Law” on account of financial/ commercial impact of the “Change in Law” event i.e., increase in the rate of Goods and Services Tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement executed with Solar Energy Corporation of India Limited Morjar Windfarm Development Private Limited (MWDPL)	20.09.2023	23.09.2023	Misc.
101/MP/2017	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ and/or Force Majeure events relating to Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents. DB Power Limited (DBPL)	20.09.2023	23.09.2023	Misc.
90/MP/2020 along with IA Nos. 40/2023 & 41/2023	Petition under Sections 63 and 79 (1)(f) of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 4.3.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for compensation due to Change in Law and seeking extension to the Scheduled Commissioning Date of the relevant elements of the Project on account of Force Majeure events. Gurgaon Palwal Transmission Limited (GPTL)	15.09.2023	23.09.2023	Misc.
339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited (TREPL)	20.09.2023	22.09.2023	Misc.
49/MP/2023	Petition under Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with Article 12 of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner with Solar Energy Corporation of India Limited, inter alia, seeking declaratory relief/ in-principle approval of Change in Law events prayed by the Petitioner in the present petition to be recognised as Change in Law events under the Power Purchase Agreement and consequential order(s). Vena Energy Vidyuth Private Limited (VEVPL)	20.09.2023	22.09.2023	Misc.
40/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.1.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Two Limited (earlier known as Adani Green Energy Seven Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer Two Limited (AHEJTL)	20.09.2023	22.09.2023	Misc.
19/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 challenging the arbitrary and illegal actions of PTC India Limited to wrongly appropriate Late Payment Surcharge amounting to Rs. 18.82 crore paid by Uttar Pradesh Power Corporation Limited on the outstanding tariff amount of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	20.09.2023	22.09.2023	Misc.
17/MP/2023	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 13 and Article 17 of the Power Purchase Agreement dated 7.8.2008 (as amended vide amendment agreements dated 17.9.2008 and 27.5.2022) executed between the Petitioner and Uttar Haryana Bijli Vitran Nigam Limited & Dakshin Haryana Bijli Vitran Nigam Limited; as well as Article 13 and Article 17 of the Power Purchase Agreement dated 20.1.2009 (as amended vide amendment agreement dated 21.10.2010) between the Petitioner and Tata Power Trading Company Limited inter alia seeking approval of Change in Law event, i.e., enactment of the Integrated Goods and Services Tax Act, 2017, the Central Goods and Services Tax Act, 2017, the State Goods And Services Tax Act, 2017, and the Union Territory Goods and Services Tax Act 2017; and compensation for additional expenses incurred by the Petitioner with respect to operation and maintenance of the Project on account of the same along with carrying cost. Jhajjar Power Limited (JPL)	20.09.2023	22.09.2023	Misc.
201/MP/2023	Petition under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2021-22 in respect of Nimoo Bazgo Power Station. NHPC	20.09.2023	22.09.2023	Misc.
62/IA/2023 in Petition No. 149/MP/2015	Interlocutory Application seeking implementation of judgment dated 25.7.2023 passed by Hon’ble APTEL in Appeal No. 185 of 2017 for rehearing the issue of O&M expenses in Petition No. 149/MP/2015 pursuant to the above APTEL Order. NLCIL	15.09.2023	22.09.2023	Misc.
24/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. NTPC Limited	30.08.2023	22.09.2023	Review
685/TT/2020 along with IA No. 66/IA/2023	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	20.09.2023	21.09.2023	Transmission
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RESPL) and 2 Ors.	13.09.2023	21.09.2023	Misc.
123/TL/2023	Application under Sections 14,15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking Transmission Licence for Kallam Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism. Kallam Transmission Limited (KTL	12.09.2023	21.09.2023	Licence (Transmission)
108/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to PTC India Limited/ Kerala State Electricity Board Limited to make payment of entire Capacity Charges to Jindal India Thermal Power Limited in terms of the APP dated 25.10.2021. Jindal India Thermal Power Limited (JITPL)	18.08.2023	20.09.2023	Misc.
1/TT/2023	Petition under Section 79(1)(c) & (d) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of tariff for the inter-state transmission lines of the Petitioner for 2015-16 to 2018-19. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	06.09.2023	20.09.2023	Transmission
182/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking appropriate directions to recover the outstanding dues of transmission charges of the Respondents Central Transmission Utility of India Limited (CTUIL)	13.09.2023	20.09.2023	Misc.
I.A No. 61/IA/2023 in 17/RP/2022	Interlocutory Application under Section 94 (2) of the Electricity Act, 2003 seeking hearing of the Review Petition No. 17/RP/2022 in view of the judgment dated 25.7.2023 passed by Hon’ble APTEL in Appeal No. 185 of 2017. NLCIL	15.09.2023	20.09.2023	Misc.
399/GT/2020	Petition for determination of tariff of Talcher Thermal Power Station (460MW) for the period from 1.4.2019 to 31.3.2024. NTPC Ltd.	15.09.2023	20.09.2023	Generation
58/GT/2022	Petition for approval of tariff of Darlipali Super Thermal Power Station Stage-I (2x800 MW) for the period from COD of Unit-I (i.e. 1.3.2020) to 31.3.2024 based on audited financial accounts as on actual COD of Unit-1. NTPC Ltd.	15.09.2023	20.09.2023	Generation
217/TL/2023	Petition under Section 18 of the Electricity Act, 2003 read with Regulation 19 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 seeking an amendment of Transmission Licence No.2/Transmission/ CERC granted by this Commission to the Petitioner by its order dated 16.5.2007 and further amended by its order dated 3.11.2010 (read with corrigendum dated 1.12.2010). Torrent Power Grid Limited (TPGL)	15.09.2023	20.09.2023	Licence (Transmission)
240/MP/2021	Petition for grant of Stage-II connectivity to the Petitioner under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-Term Open Access in inter-State Transmission and related matters) regulations, 2009 and for seeking appropriate directions by the Commission on the Respondent No.1 to grant physical connectivity for the Petitioner’s Project with present transformer capacity of 55 MVA for achieving early commissioning of approximately 27 MW out of the total Project capacity of 50.6 MW. Powerica Limited	13.09.2023	20.09.2023	Misc.
184/MP/2023	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Longterm Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 Crores from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat Adani Wind Energy Kutch Three Limited (AWKTL)	15.09.2023	19.09.2023	Misc.
106/MP/2023	Petition for revision of the scheduled generation of Nathpa Jhakri Hydro Power Station (6x250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) of SJVN Limited with actual generation during force majeure conditions and for consequential directions SJVNL	13.09.2023	19.09.2023	Misc.
88/TT/2017 and 112/TT/2017 and 215/TT/2017	Petition for determination of transmission tariff for 2014-15 to 2018-19 of the transmission lines belonging to the Petitioner (MPPTCL) conveying electricity as ISTS lines, for inclusion of these Assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 Madhya Pradesh Power Transmission Company Limited (MPPTCL) and Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	06.09.2023	19.09.2023	Transmission
189/TL/2023	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking transmission licence for KPS1 Transmission Limited. KPS1 Transmission Limited (KPS1TL)	15.09.2023	18.09.2023	Licence (Transmission)
268/MP/2023 and 269/MP/2023	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003. Eden Renewable Bercy Private Limited (ERBPL) and Eden Renewable Passy Private Limited (ERPPL)	15.09.2023	18.09.2023	Misc.
176/MP/2022	Petition under Regulation 26 of the CERC (Open Access in Inter-State Transmission) Regulations, 2008 read inter alia with Sections 79(1)(c) and (f) of the Electricity Act, 2003 seeking Registration in the NOAR for inter-state short term open access for the energy generated by ITC Ltd at the wind power project in Anantapur District, Andhra Pradesh, for captive consumption at its factories at Bollaram and Bhadrachalam, Telangana. ITC Limited (ITCL)	15.09.2023	18.09.2023	Misc.
173/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.04.2019 executed between WRSS XXI (A) Transco Limited and the LTTCs - Adani Green Energy (MP) Limited, Adani Green Energy Limited and Netra Wind Pvt. Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. WRSS XXI(A) Transco Limited (WRSS TL)	13.09.2023	18.09.2023	Misc.
38/MP/2023	Petition for approval of Central Electricity Regulatory Commission for inclusion of 400/220/66 kV GIS Pooling Sub-Station Wangtoo (Sherpa Colony) of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	13.09.2023	18.09.2023	Misc.
180/MP/2023	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 Crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 Kv Bhuj II Pooling Station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited (AWEK5L)	13.09.2023	18.09.2023	Misc.
85/MP/2021 alongwith IA No. 26/IA/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Company of Telangana Limited (TSSPDCL)	13.09.2023	18.09.2023	Misc.
118/MP/2023 along with I.A.No. 31/2023	Petition under section 79 (1) (f)of the Electricity Act, 2003 seeking quashing of the invoices dated 06/02/2023 and 06/03/2023 to the extent of interest component levied by NTPC limited PSPCL	12.09.2023	18.09.2023	Misc.
172/MP/2023	Petition seeking in-principle approval of additional expenditure on account of Renovation and Modernization and up-rating in respect of Units 1 & 3 (2x20 MW) of existing Maithon Hydel Power Station. DVC	13.09.2023	18.09.2023	Misc.
65/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in rate of goods and services tax from 5% to 12% by way of Notification No.8/2021 – Central Tax (Rate) dated 30.9.2021 and on account of increase in the rate of goods and services tax paid (impact) at the rate of 4.9% (70% of 7% GST increase) as per the Notification No. 24/2018 – Central Tax (Rate) dated 31.12.2018, in terms of Article 12 of the Power Purchase Agreement dated 11.02.2020 between GRT Jewellers (India) Private Limited and Solar Energy Corporation of India Limited. GRT Jewellers (India) Private Limited (GRTJIPL)	15.09.2023	17.09.2023	Misc.
73/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation from the Respondent for deviation from the scheduled power under the Power Purchase Agreement dated 7.3.2019 entered into between the Petitioner and the Respondent. DB Power Limited (DBPL)	15.09.2023	17.09.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11, 12 and 16 of the Transmission Service Agreement dated 10.1.2018 seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and Change in Law events and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited (FBTL)	15.09.2023	17.09.2023	Misc.
139/MP/2022	Petition seeking execution of the Order dated 5.11.2018 read with corrigendum dated 3.12.2018 passed by this Commission in Petition No. 159/MP/2017 and initiation of proceedings/action under Section 142, and Section 149 of the Electricity Act, 2003 read with Regulation 111 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against Respondent No. 1 i.e., Brihan Mumbai Electric Supply and Transport Undertaking for the non- compliance of the aforesaid order dated 05.11.2018 read with corrigendum dated 03.12.2018 passed by this Commission in Petition No. 159/MP/2017. Jindal India Thermal Power Limited (JITPL)	15.09.2023	17.09.2023	Misc.
192/MP/2023	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, in order to allow the Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. In the alternative, if open access is to be availed by the Petitioner as a pre-condition for continuing its connectivity, then the same be permitted along with TGNARE. Bharat Aluminium Company Limited (BALCO)	15.09.2023	17.09.2023	Misc.
210/MP/2023	Petition under Section 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association (EPTA) and 6 Ors.	15.09.2023	17.09.2023	Misc.
223/MP/2023 along with IA No. 53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited (TWEPL)	15.09.2023	17.09.2023	Misc.
224/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 334 MW Solar Power Plants connected to the Inter-state Transmission System linked with Setting-up of Solar Manufacturing Plant, Selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited (SECI)	15.09.2023	17.09.2023	Adoption
229/TL/2023	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking transmission licence for NRSS XXIX Transmission Limited for the Transmission Project to the constructed through Regulated Tariff Mechanism. NRSS XXIX Transmission Limited (NRSS XXIX)	15.09.2023	17.09.2023	Licence (Transmission)
242/MP/2023	Petition under Section 79(1)(b), (f) & (k) of the Electricity Act, 2003 read with Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking declaration of Change in Law event in terms of Article 26.1 of the Agreement for Procurement of Power dated 18.5.2022 and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to non- allocation of linkage coal under the FSA corresponding to 150 MW. MB Power (Madhya Pradesh) Limited (MBPMPL)	15.09.2023	17.09.2023	Misc.
259/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Segment in Intra-Day, Day Ahead Contingency and Term Ahead Market (HP-ITD, HP-DAC, & HP-TAM) at Indian Energy Exchange Limited. Indian Energy Exchange Limited (IEX)	15.09.2023	17.09.2023	Misc.
338/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the ‘Change in Law’ compensation payable to Dhariwal Infrastructure Limited for supplying 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	15.09.2023	17.09.2023	Misc.
356/MP/2022 along with IA No.64/2023	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited (MBPMPL)	15.09.2023	17.09.2023	Misc.
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APMuL)	13.09.2023	17.09.2023	Misc.
54/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 2.2.2007, Article 3.7 of the Supplemental Power Purchase Agreement dated 05.12.2018 and Recital O(d) of the Supplemental Power Purchase Agreement dated 30.03.2022 entered with Gujarat Urja Vikas Nigam Ltd. seeking Change in Law compensation. Adani Power (Mundra) Limited (APMuL)	13.09.2023	17.09.2023	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC – SAIL Power Company Private Limited (NSPCPL)	12.09.2023	17.09.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 51/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	12.09.2023	17.09.2023	Misc.
302/MP/2022 along with I.A.No. 49/2023	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand THDC India Limited	13.09.2023	15.09.2023	Misc.
102/MP/2023	Petition under 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 and Article 13 of the Power Purchase Agreement dated 07.08.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.01.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of change in law event and consequent relief on account of increase in compensation for acquisition of land for Jhajjar Power Limited’s 1,320 MW Power Project located in Haryana. Jhajjar Power Limited (JPL)	13.09.2023	15.09.2023	Misc.
61/MP/2023	Petition under Section 79 including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Co. Ltd. (ITPCL)	13.09.2023	15.09.2023	Misc.
48/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with relevant provisions of Power Purchase Agreements dated 22.12.2021 and 19.1.2022. Jaiprakash Power Ventures Limited (JPVL)	13.09.2023	15.09.2023	Misc.
314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited (NWPL)	13.09.2023	15.09.2023	Misc.
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited (JPL)	13.09.2023	15.09.2023	Misc.
227/MP/2022 along with IA No. 55/2022 and 56/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP 2) Private Limited (RWEPL) and Anr.	13.09.2023	15.09.2023	Misc.
188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.20213 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited (CEPL)	13.09.2023	15.09.2023	Misc.
235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited (BWEPL)	13.09.2023	15.09.2023	Misc.
699/MP/2020	Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of an alleged LTOA of 144 MW granted to PTC India Limited in respect of ‘Free Power’ share of Government of Sikkim from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited (PTCIL)	13.09.2023	15.09.2023	Misc.
188/MP/2019 along with IA No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. (PTCIL) and Anr.	13.09.2023	15.09.2023	Misc.
71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively. MB Power (Madhya Pradesh) Limited (MBPMPL)	13.09.2023	14.09.2023	Misc.
685/TT/2020 with IA No. 60/IA/2023	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	13.09.2023	14.09.2023	Transmission
47/MP/2021	Petition under Section 79(1)(c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity Act, 2003 and Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for the modified application of the provisions of Regulation 7 of the Sharing Regulations dealing with the point of connection transmission charges and losses to the solar power projects set up in the designated solar parks under the guidelines issued by the Central Government for development of the Solar Parks Rewa Ultra Mega Solar Limited (RUMSL)	13.09.2023	14.09.2023	Misc.
366/MP/2022 and 367/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC Limited in respect of its National Thermal Power Plant Stage-II situated at Dadri. BRPL and BYPL	12.09.2023	14.09.2023	Misc.
356/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited (MBPMPL)	12.09.2023	14.09.2023	Misc.
335/MP/2022	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25(1)(a) & 25(1)(b) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking in-principle approval for procurement of Emergency Restoration System (ERS) for Teestavalley Power Transmission Limited. Teestavalley Power Transmission Limited (TPTL)	12.09.2023	14.09.2023	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of the Transmission Service Agreement dated 22.9.2015. Alipurduar Transmission Limited (ATL)	12.09.2023	14.09.2023	Misc.
247/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking directions for payment of compensation towards allowed Change in Law events (in terms of supplementary invoices raised by GMR Warora Energy Limited) and execution/implementation of Orders passed by this Commission in terms of Judgment dated 03.03.2023 passed in Civil Appeal No. 684 of 2021 and Judgment dated 20.04.2023 passed in Civil Appeal No. 11095 of 2018 & Batch, and order dated 03.07.2023 and 12.07.2023 in MA No. 1325 of 2023 in Civil Appeal No. 39 of 2021 and Order dated 14.07.2023 in MA No. 1479 of 2023 in Civil Appeal No. 39 of 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH and DD Power Corporation Limited in relation thereto. GMR Warora Energy Limited (GWEL)	12.09.2023	14.09.2023	Misc.
226/MP/2021 and 227/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for approval of Change in Law and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to off-set financial/ commercial impact of Change in Law event on account of rescission of Notification No. 1/2011–Customs dated 6.1.2011 vide Notification No. 7/2021-Customs dated 1.2.2021 which has resulted in increase in rate of Basic Customs Duty on Solar Inverters imported into India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between Azure Power Corporation of India Limited. Azure Power Forty One Private Limited (APFOPL) and Anr. and Azure Power Maple Private Limited (APMPL) and Anr.	12.09.2023	14.09.2023	Misc.
207/MP/2023 and 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28. 03.2014 seeking compensation on account of "Change in Law" event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the exemption on the payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Green Tech Private Limited (AGTPL) and Azure Sunshine Private Limited (ASPL)	12.09.2023	14.09.2023	Misc.
167/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	12.09.2023	14.09.2023	Misc.
147/MP/2021	Petition under Section 79(1) (b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 6.3 B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of outstanding amount on account of illegal deductions made by TANGEDCO from Monthly Bills raised by the Petitioner herein; and for quashing the impugned letters dated 19.1.2021, 4.2.2021 and 3.3.2021. Bharat Aluminium Company Limited (BALCO)	12.09.2023	14.09.2023	Misc.
92/MP/2023 along with IA No.24/2023	Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujarat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Central Commission through its Order dated 03.01.2023 in Petition No. 128/MP/2022. Tata Power Company Limited (TPCL)	12.09.2023	14.09.2023	Misc.
31/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.01.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Three Limited (earlier known as Adani Green Energy Nine Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer Three Limited (AHEJTL)	12.09.2023	14.09.2023	Misc.
373/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 7.12.2015 issued by Ministry of Environment and Forest and Climate Change (MoEF&CC). Udupi Power Corporation Limited	06.09.2023	12.09.2023	Misc.
41/RP/2022 in 159/TT/2021	Petition seeking review of the order dated 25.6.2022 in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	30.08.2023	12.09.2023	Review
83/MP/2023	Petition under Sections 17(3) of the Electricity Act, 2003 read with the Regulation 5(1)(b) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the order dated 30.11.2022 of the Commission in Petition No. 247/MP/2021, seeking approval for providing on Lease/License basis the Land at various sub- stations of Petitioner to its Wholly Owned Subsidiary Company (WOS) - Powergrid Teleservices Limited for undertaking Data Center activities viz. Trivandrum, Yelahanka, Chennai, Puducherry, Hyderabad, Mapusa, Pune, Padghe, Indore, Bachau, Jhatikara, Kishenpur, Subhashgram, Pandiabili, Silchar. Power Grid Corporation of India Limited	06.09.2023	12.09.2023	Misc.
318/MP/2022	Petition under Section 79(1)(c) & Section 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January, 2022 and February, 2022 by excluding the outage of the transmission line (from 20.1.2022 to 8.2.2022) from the total time of the said transmission line, in accordance with Appendix II-Clause 5(i) of the Central Electricity Regulatory Commission, Tariff Regulations (Procedure for Calculation of Transmission System Availability Factor for a Month). NRSS XXIX Transmission Limited (NTL)	06.09.2023	12.09.2023	Misc.
82/TT/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	06.09.2023	12.09.2023	Transmission
39/RP/2022 in 482/TT/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the tariff order dated 10. 6.2022, passed in Petition No. 482/TT/2020, as modified vide corrigendum dated 22.7.2022, whereby truing up of transmission tariff for the period 2014-19 & determination of transmission tariff for the period 2019-24 has been undertaken in respect of Existing Transmission and Distribution (T&D) System Network of Damodar Valley Corporation in Eastern Region. Damodar Valley Power Consumers’ Association (DVPCA)	30.08.2023	12.09.2023	Review
126/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of order dated 20.1.2022 read with Corrigendum order dated 4.2.2022 passed by this Commission in Petition No. 594/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited (GWEL)	06.09.2023	12.09.2023	Misc.
236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (1980 MW). NTPC Limited	18.08.2023	11.09.2023	Generation
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	06.09.2023	11.09.2023	Misc.
167/MP/2023	Petition under Section 79(1)(f) of Electricity Act, 2003 read with Hydro Power Purchase Agreement dated 17.05.2021 and its Supplementary Agreement dated 8.10.2021 seeking, inter-alia, declaration that invocation of Bank Guarantee No.8143011 G006521 dated 10.6.2021 amounting to Rs. 39.75 Crores (BG) by the Respondents by way of impugned Letter No. 944/UMPP-I/400MW Hydro dated 03.12.2022 is illegal, arbitrary and void ab-initio and for direction against the Respondents for refund of t 39.75 Crores along with interest @11.75% p.a. from 5.12.2022, i.e., date of invocation of Bank Guarantee, till actual payment thereof to the Petitioner. Sikkim Urja Limited (SUL)	06.09.2023	11.09.2023	Misc.
165/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking directions against KSEBL and TANGEDCO for release of amount due and payable towards the Bills dated 6.1.2022 along with LPS. NTPC Limited	06.09.2023	11.09.2023	Misc.
164/MP/2023 and 166/MP/2023	Petition under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of Chamera-III Power Station. NHPC	06.09.2023	10.09.2023	Misc.
59/GT/2022	Petition for determination of tariff of Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Ltd.	18.08.2023	08.09.2023	Generation
23/TT/2023	Petition for approval of transmission charges and losses as well as other conditions for use of 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating Station at Village-Chowki Post Jari Distt. Kullu Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai Distt. Kullu Himachal Pradesh Malana Power Company Limited (MPCL)	30.08.2023	06.09.2023	Transmission
161/TT/2021 and 212/TT/2022	Petition for determination of transmission tariff for the year 2019-20 in respect of RVPNL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the PoC transmission charges in accordance with the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Rajasthan Rajya Vidyut Prasaran Nigam Limited	30.08.2023	05.09.2023	Transmission
227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	30.08.2023	04.09.2023	Misc.
1/RP/2023	Petition for review of Commission’s order dated 21.5.2022 in Petition No. 190/GT/2020, for truing up of tariff for the period 2014-19, in respect of NCTPS Dadri Stage-II (980 MW). NTPC Limited	30.08.2023	04.09.2023	Review
222/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for selection of solar power developers for setting up of 500 MW ISTS-connected Solar PV Power projects in India under tariff-based competitive bidding under Scheme for flexibility in Generation and Scheduling of Thermal/ Hydro Power Stations through bundling with Renewable Energy and Storage Power. Damodar Valley Corporation (DVC)	30.08.2023	04.09.2023	Adoption
685/TT/2020 with IA No. 60/IA/2023	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	30.08.2023	01.09.2023	Transmission
Diary No.361/2023 and Diary No.362/2023	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003. Eden Renewable Bercy Private Limited (ERBPL) and Eden Renewable Passy Private Limited (ERPPL)	30.08.2023	01.09.2023	Misc.
107/MP/2021 with IA No. 36/2021	Petition under Section 79(1)(c), Section 79(1)(f) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power’s order bearing Reference No. 23/12/2016-R&R dated 15.1.2021 and extend the commencement of the Petitioner’s Long Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner’s Power Purchase Agreement dated 4.9.2018. AP Avikiran Solar India Private Limited (ASIPL)	30.08.2023	01.09.2023	Misc.
51/RP/2022 in 30/TT/2021	Petition for review of order dated 13.3.2022 in Petition No. 30/TT/2021. Power Grid Corporation of India Limited (PGCIL)	30.08.2023	01.09.2023	Review
26/RP/2022 in 719/TT/2020	Petition for review of order dated 25.11.2021 in Petition No. 719/TT/2020. Meja Urja Nigam (P) Limited (MUNPL)	30.08.2023	01.09.2023	Review
I.A. No. 56 of 2021 in 313/TT/2020	Application for clarification/correction of the computational/arithmetical error in the tariff order dated 31.1.2021 in Petition No. 313/TT/2020 under Regulations 103A and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	30.08.2023	01.09.2023	Misc.
43/MP/2021 along with IA No. 9/2021	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 13 of the Power Purchase Agreements dated 28.6.2018 executed between the Petitioner and Solar Energy Corporation of India Limited. Adani Wind Energy Kutchh One Limited (AWEKOL)	21.08.2023	31.08.2023	Misc.
200/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional capital expenditure on account of implementation of Flue Gas De-Sulphurization (FGD) System at NLC Tamil Nadu Power Limited (NTPL), 2 x 500 MW Thermal Power Station in compliance with the Ministry of Environment, Forests and Climate Change, Government of India Notification dated 7.12.2015. NLC Tamil Nadu Power Limited (NTPL)	11.08.2023	31.08.2023	Misc.
122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11 (g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of intents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. to Tata Power Trading Company Ltd. seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Commission. Jindal India Thermal Power Limited (JITPL)	18.08.2023	31.08.2023	Misc.
117/MP/2023	Petition under Sections 79(1)(b) and (f) read with sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for the adjudication on matters relating to the obligations of the Tata Power Company Limited (Generator) to supply electricity in terms of the directions issued by the Ministry of Power, Government of India under section 11 of the Electricity Act, 2003 dated 20.2.2023 read with the PPA dated 22.4.2007. Gujarat Urja Vikas Nigam Limited	19.07.2023	30.08.2023	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	21.08.2023	30.08.2023	Misc.
83/MP/2023	Petition under Sections 17(3) of the Electricity Act, 2003 read with the Regulation 5(1)(b) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the order dated 30.11.2022 of the Commission in Petition No. 247/MP/2021, seeking approval for providing on Lease/License basis the Land at various sub- stations of Petitioner to its Wholly Owned Subsidiary Company (WOS) - Powergrid Teleservices Limited for undertaking Data Center activities viz. Trivandrum, Yelahanka, Chennai, Puducherry, Hyderabad, Mapusa, Pune, Padghe, Indore, Bachau, Jhatikara, Kishenpur, Subhashgram, Pandiabili, Silchar. Power Grid Corporation of India Limited	23.08.2023	30.08.2023	Misc.
105/MP/2023	Petition for seeking directions to CAPL to pay the balance amount in terms of Section 79 of the Electricity Act, 2003 read with Article 3.3.2 of the PPA dated 23.3.2007 between CAPL and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu, along with interest till actual date of payment and for further directions to CAPL to pay interest on delayed payment with respect to Rs. 300 crores from date of termination of PPA till date of realization of Performance Bank Guarantee. APSPDCL & ors.	10.08.2023	30.08.2023	Misc.
187/MP/2023	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of Petitioner’s Inter-State Transmission Licence. Essar Power Transmission Co. Ltd. (EPTCL)	18.08.2023	29.08.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 29/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	21.08.2023	29.08.2023	Misc.
370/MP/2022	Petition under Section 79(1)(a) of the Electricity Act, 2003 seeking deemed availability for the period from 1.6.2021 to 30.8.2021 in respect of Singrauli Super Thermal Power Station (2000 MW) under Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019. NTPC Limited	31.07.2023	29.08.2023	Misc.
223/MP/2023 along with IA No. 53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited (TWEPL)	23.08.2023	28.08.2023	Misc.
186/MP/2021	Petition under Section 79(1)(c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited (DGVCL)	21.08.2023	28.08.2023	Misc.
21/MP/2023	Petition seeking approval for determination of Lignite Input Price for the period 1.4.2019 to 31.3.2024 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff) Second Amendment Regulations, 2021. NLC India Limited	18.08.2023	28.08.2023	Misc.
138/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to promulgation of Notification No. 08/2021 ̶ Integrated Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India increasing in the rate of Goods and Services Tax (GST) on solar power-based devices (including solar cells and modules) in terms of Article 12 of the power purchase agreement dated 31.05.2020 between Mega SuryaUrja Private Limited and Solar Energy Corporation of India Limited. Mega SuryaUrja Private Limited (MSPL)	23.08.2023	28.08.2023	Misc.
161/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.10.2019 executed between Lakadia Banaskantha Transco Limited and Powerica Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events. Lakadia Banaskantha Transco Limited (LBTL)	23.08.2023	28.08.2023	Misc.
204/MP/2022 along with IA No. 16/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II dated 28.10.2021 entered between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme-II dated 22.10.2021 entered between the Petitioner No.1 and the Petitioner No.2. PTC India Limited (PTCIL) and Anr.	23.08.2023	28.08.2023	Misc.
255/MP/2022	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 3.5.2019 entered into between Torrent Solargen Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Torrent Solargen Limited (TSL)	23.08.2023	28.08.2023	Misc.
257/MP/2022	Petition under Section 142 and 146 of the Electricity Act, 2003 for issuing necessary directions against the Respondents for non-compliance of the order dated 29.9.2017 of this Commission in Petition No. 15/MP/2016 and initiating penal action against the Respondents. Rajasthan Steel Chambers	23.08.2023	28.08.2023	Misc.
353/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Wind Power Projects (Tranche-XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI).	23.08.2023	28.08.2023	Adoption
562/MP/2020 along with IA No. 15/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhajjar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of Change in Law events. Jhajjar Power Limited (JPL)	23.08.2023	28.08.2023	Misc.
74/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law in terms of the definition of “Change in Law” as provided under Article 26, read with Article 21 of the Agreements for Procurement of Power (APPs) executed between the Petitioner and the Respondents, and the supplementary agreements executed between the Petitioner and the Respondents. Jindal India Thermal Power Limited (JITPL)	23.08.2023	28.08.2023	Misc.
75/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs. Jindal India Thermal Power Ltd. (JITPL) and Anr.	16.08.2023	28.08.2023	Misc.
121/RC/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 19(2) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for certain amendments in Business Rules of Hindustan Power Exchange Ltd. Hindustan Power Exchange Limited (HPX)	18.08.2023	28.08.2023	Misc.
617/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of compensation deducted by PTC India Limited form Bharat Aluminium Company Limited (BALCO) allegedly for non-supply of power for the period February, 2012 to May, 2012. Bharat Aluminium Company Limited (BALCO)	23.08.2023	28.08.2023	Misc.
163/RC/2021	Petition under Section 79(1)(c) and (h) of the Electricity Act, 2003 read with relevant clauses of Indian Electricity Grid Code seeking permission for scheduling power from Tashding HEP by the Eastern Regional Load Despatch Centre. Shiga Energy Private Limited (SEPL)	23.08.2023	28.08.2023	Misc.
206/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12.1.1 of the Power Purchase Agreement dated 25.10.2019. NTPC Ltd. (NTPC)	23.08.2023	28.08.2023	Misc.
171/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoice dated 28.2.2023 issued by the Respondent claiming charges for fly-ash transportation for the period from 23.2.2017 to 26.3.2018 from Bokaro Thermal Power Station-A. Punjab State Power Corporation limited	21.08.2023	28.08.2023	Misc.
4/MP/2022 54/MP/2022 63/MP/2022 66/MP/2022 70/MP/2022	Petition under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2019-20 & 2020-21 in respect of Chamera-III Power Station. NHPC Limited	18.08.2023	28.08.2023	Misc.
100/MP/2021 102/MP/2021	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the CERC (Conduct of Business Regulations), 1999 for execution of Order dated 13.1.2020 and directions and initiation of appropriate action against the Respondent for non-compliance of the directions issued under Order dated 13.1.2020 in Petition No.78/MP/2018. DVC	21.08.2023	28.08.2023	Misc.
160/MP/2023	Petition under Section 79(1)(f) and Regulation 45 of the CERC Tariff Regulations, 2014 and Regulation 59 of the CERC Tariff Regulations, 2019 seeking Commission’s intervention to allow NLCIL to claim LPS from 1.1.2018 till date of disbursement of LPS on account of delay in payment against order dated 19.03.2019 in Petition No. 54/MP/ 2018. NLCIL	21.08.2023	28.08.2023	Misc.
104/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park Rajasthan Solarpark Development Company Limited (RSDCL)	21.08.2023	28.08.2023	Misc.
727/MP/2020 (With I.A. Nos. 29/2022 & 19/2023)	Petition under section 79(1)(c) & section 79(1)(f) of the Electricity Act, 2003 read with regulation 32 and 33a Central Electricity Regulatory Commission (Grant of connectivity, long term and medium term open access in inter-State transmission and related matters) regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking inter alia relaxation of clause 11.2 of the Detailed procedure issued by the Central Electricity Regulatory Commission for “Grant of connectivity to projects based on renewable sources to the inter-State transmission system” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between central transmission utility and the petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	23.08.2023	28.08.2023	Misc.
539/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, ensuring proper inspection & patrolling and maintenance of Sub-station and lines in terms of Regulation 5 read along with Regulations 23 and 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per Clause No. 6.2 of the Central Electricity Authority (Manual on Transmission Planning Criteria), 2013. North Eastern Regional Load Despatch Centre (NERLDC)	23.08.2023	28.08.2023	Misc.
344/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, MSETCL Ratnagiri Gas & Power Private Limited (RGPPL)	11.08.2023	28.08.2023	Misc.
136/MP/2023	Petition under Section 79(1)(b) and (k) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and Respondent No. 1 seeking relief on account of Change in Law events, viz., increase in the Central Goods and Services Tax and State Goods and Services Tax, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited (ARPOL)	18.08.2023	28.08.2023	Misc.
170/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price bilateral market segment with contracts operating under provisions of Regulation 5(2) and 5(3) of PMR 2021. Power Exchange of India Limited (PXIL)	23.08.2023	28.08.2023	Misc.
71/MP/2021	Petition seeking directions to the Respondents for clearing the outstanding bills from August, 2011 to December, 2012 along with interest. NILE Limited (NILE)	23.08.2023	28.08.2023	Misc.
179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited (TPCL)	18.08.2023	28.08.2023	Misc.
205/MP/2023	Petition under Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking appropriate directions against GUVNL and Rajasthan Discoms/RUVNL towards the wrongful and unsustainable demand towards contract year penalty for availability below 75% (DC penalty) for the contract year 2022-2023. Tata Power Company Ltd.	23.08.2023	28.08.2023	Misc.
163/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 26, 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Regulation 111, 112 and 113 of the CERC (Conduct of Business) Regulations, 1999 seeking approval of the additional capital expenditure for Compressor Enhancement Package for the 726.6 (2 x 363.3) MW Combined Cycle Gas Based Palatana Power Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited	23.08.2023	28.08.2023	Misc.
52/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Ltd and PGCIL regarding interpretation of Regulation-6(5) of CERC (Terms and Conditions of Tariff) Regulations, 2009. NHPC Limited	18.08.2023	28.08.2023	Misc.
432/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	16.08.2023	28.08.2023	Misc.
155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	23.08.2023	28.08.2023	Misc.
137/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC (Conduct of Business Regulations) 1999 seeking recovery of energy charges for the power procured in the month of December, 2022, in terms of the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. IL&FS Tamil Nadu Power Company Ltd	18.08.2023	28.08.2023	Misc.
315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited (SEIL).	23.08.2023	26.08.2023	Misc.
241/MP/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (GNA Regulations) along with Regulations 110, 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 6(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 seeking appropriate directions administering applications filed by Renewable Power Park Developers applying for Connectivity under GNA Regulations. Central Transmission Utility of India Limited (CTUIL)	21.08.2023	26.08.2023	Misc.
Diary No.303/2023	Petition under Regulation 24 and 25 of the Central Electricity Regulatory Commission (Ancillary Service) Regulations, 2022 seeking directions for advance procurement and despatch of 150 MW/ 300 MWh Battery Energy Storage Systems out of 500 MW /1000 MWh (2 hour storage) standalone ISTS connected BESS Pilot Project at 400/220 kV Fatehgarh-III (Rajasthan) sub-station of Northern Region. National Load Despatch Centre (NLDC)	16.08.2023	26.08.2023	Misc.
361/GT/2020 and 376/GT/2020	Petition for revision of tariff for the period 1.4.2014 to 31.3.2019 after truing up for Pragati-III CCPS (1371.2 MW) power plant. Pragati Power Corporation Limited	14.08.2023	25.08.2023	Generation
61/MP/2022	Petition under Sections 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, Regulations 54 and 55 of 2014 Tariff Regulations and Regulations 76 and 77 of 2019 Tariff Regulations regarding non-inclusion/ decapitalisation of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Powergrid Corporation of India Limited (PGCIL)	21.08.2023	23.08.2023	Misc.
95/MP/2022	Petition under Section 79 of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/direction to Solar Energy Corporation of India Limited pursuant to the issues arising out of the Power Purchase Agreements dated 27.12.2017 and seeking consequent relief for releasing the Bank Guarantees issued by the Petitioners in favour of Solar Energy Corporation of India Limited. Inox Green Energy Services Private Limited (IGESPL) and 4 Ors	18.08.2023	23.08.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 10.01.2018, seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs. Fatehgarh Bhadla Transmission Limited (FBTL)	21.08.2023	23.08.2023	Misc.
345/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2×195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer One Limited (AHEJOL)	21.08.2023	23.08.2023	Misc.
265/MP/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 crore upon the Petitioner towards Long Term Access capacity 8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Pvt. Ltd. (GBHPPL)	10.08.2023	23.08.2023	Misc.
584/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	21.08.2023	22.08.2023	Misc.
319/MP/2020	Petition under Section 79(1)(a) read with Section 79(1)(f) of the Electricity Act, 2003. NTPC Limited (NTPC)	21.08.2023	22.08.2023	Misc.
242/MP/2023	Petition under Section 79(1)(b), (f) & (k) of the Electricity Act, 2003 read with Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking declaration of Change in Law event in terms of Article 26.1 of the Agreement for Procurement of Power dated 18.05.2022 and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to non-allocation of linkage coal under the FSA corresponding to 150 MW. MB Power (Madhya Pradesh) Limited (MBPMPL)	21.08.2023	22.08.2023	Misc.
181/MP/2021	Petition seeking issuance of appropriate directions to the Respondent to declare that the Letter of Credit opened by the Respondent is in contravention of the provisions of the PTC-PPA and Procurer-PPA and to direct the Respondent to pay compensation towards such breach of the PPA and also to impost penalty under Regulation 14C for violation of Regulation 7(c) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009; and to direct the Respondent to refund the excess trading margin and excess rebate charged by the Respondent for the period w.e.f 31.1.2020 till opening of Payment Security Mechanism as per the Procurer-PPA, PTC-PPA and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 issued by this Commission along with Late Payment Surcharge; and to direct that the Respondent shall not be eligible to charge trading margin exceeding 2 paise/kWh till such time the Respondent opens Payment Security Mechanism in conformity with the PTC-PPA, Procurer- PPA and the applicable Regulations of this Commission. Maruti Clean Coal and Power Limited (MCCPL)	21.08.2023	22.08.2023	Misc.
85/MP/2022 alongwith IA No. 70/2022 and 123/MP/2022 and 246/MP/2022 alongwith IA Nos. 8/2023 & 35/2023 and 107/MP/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL) and Uttar Haryana Bijli Vitran Nigam Limited and Anr. and Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) and Gujarat Urja Vikas Nigam Limited	16.08.2023	22.08.2023	Misc.
124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.02.2022, till the final disposal of the present proceedings . AEPL.	18.08.2023	22.08.2023	Misc.
97/MP/2022	Petition filed under Section 79(1)(c), 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 inter alia challenging firstly, the computation of relinquishment charges determined by Central Transmission Utility; and secondly, the methodology published by CTU for determining relinquishment charges pursuant to order dated 8.2.2019 in 92/MP/2015. ADHPL.	18.08.2023	22.08.2023	Misc.
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in intra-State and related matters) Regulations, 2009. JITPL.	21.08.2023	22.08.2023	Misc.
373/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and Regulations 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 7.12.2015 issued by Ministry of Environment and Forest and Climate Change (MoEF&CC). Udupi Power Corporation Limited .	18.08.2023	22.08.2023	Misc.
343/MP/2020	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, Central Railways. RGPPL.	11.08.2023	22.08.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RSEPL) and 2 Ors.	16.08.2023	22.08.2023	Misc.
306/MP/2022 along with IA No. 20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of M/s Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Ltd. (UPCL)	16.08.2023	22.08.2023	Misc.
282/MP/2021 and 141/MP/2022	Petition under Section 79(1) (b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RKMPPL) and PTCIL India Limited (PTCIL)	16.08.2023	22.08.2023	Misc.
187/MP/2022 along with IA No. 70/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Ltd. and Powerica Limited and the Long-Term Access Agreement dated 17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd. seeking directions to JKTL/ CTU/PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner’s Project. Powerica Limited	16.08.2023	22.08.2023	Misc.
374/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the tariff order dated 21.11.2019 passed by the Commission in Petition No 158/TT/2018 directing bilateral billing and payment of Transmission Charges by the Respondent to the Petitioner on account of delay in commissioning of its downstream transmission network. Power Grid Corporation of India Limited (PGCIL)	16.08.2023	22.08.2023	Misc.
112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	16.08.2023	22.08.2023	Misc.
79/MP/2022 alongwith I.A. No. 34/2023	Petition under of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020. Masaya Solar Energy Private Limited (MSEPL)	16.08.2023	22.08.2023	Misc.
215/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited (SPL)	11.08.2023	22.08.2023	Misc.
144/MP/2021	Petition under Section 129 of the Electricity Act, 2003 seeking compliance of the Hon'ble Supreme Court of India’s judgment dated 5.9.2019 passed in Civil Appeal No. 13452 of 2015. MPPMCL	10.08.2023	22.08.2023	Misc.
96/MP/2023	Petition to allow transfer/sell of spare 2 Nos. of 220 kV bays and 1 no. 400 kV tower to BSPTC at mutually agreed consideration, terms and conditions for gainful utilisation of idle assets, and (ii) modification in Transmission Licence No.12/Transmission/2010/ CERC dated 10th January, 2019 granted to Cross Border Power Transmission Company Limited for 400 kV D/C Muzaffarpur – Sursand Transmission Line, 2 Nos. 400 kV line bays & 2 Nos. 220 kV Line bays at Muzaffarpur substation of Powergrid. Cross Boarder Power Transmission Co. Ltd. (CBPTCL)	03.08.2023	22.08.2023	Misc.
111/MP/2021	Petition under Section 79 of the Electricity Act, 2003 challenging the repeated revisions in energy charges being claimed by NTPC Limited in relation to supply of power from Farakka STPS. WBSEDCL	11.08.2023	21.08.2023	Misc.
261/MP/2022	Petition under section 79(1)(b) of the Electricity Act, 2003 read with Article 10 Case-1 Long Term Power Purchase Agreement dated 27.11.2013 alongwith Addendum dated 20.12.2013 seeking an in-principle approval of the ACE to be incurred on account of installation of De-Nox System necessitated by Change-in-Law event, i.e. Environment (Protection) Amendment Rules, 2015 dated 7.12.2015, Environment (Protection) Amendment Rules, 2018 dated 28.6.2018, Environment (Protection) Amendment Rules, 2020, Environment (Protection) Amendment Rules, 2021 issued by Ministry of Environment, Forest & Climate Change read with letter dated 1.10.2021 issued by Maharashtra Pollution Control Board. Dhariwal Infrastructure Limited (DIL)	11.08.2023	21.08.2023	Misc.
158/MP/2023	Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 for recovery of deemed transmission charges from the date of deemed commercial operation being 31.3.2017 up to 15.4.2017 of 2x500 MVA, 400/220 kV Darbhanga Sub-station and Muzaffarpur-Darbhanga 400 kV D/C line with triple snowbird forming part of the “Eastern Region System Strengthening Scheme-VI”. Darbhanga-Motihari Transmission Company Limited	11.08.2023	21.08.2023	Misc.
211/MP/2023 alongwith IA No. 48 of 2023	Petition under Section 79 of the Electricity Act, 2003 seeking setting aside of Central Transmission Utility of India Ltd.’s letter dated 17.5.2023 closing the Petitioners Application for grant of connectivity and for issuance of directions to CTUIL for grant of connectivity of 1710 MW for Hybrid Project comprising of Solar 810 MW, Wind 900 MW and Energy Storage System 600 MWh to the Petitioner. ReNew Vikram Shakti Private Limited	11.08.2023	21.08.2023	Misc.
268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	18.08.2023	21.08.2023	Misc.
205/MP/2023	Petition under Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking appropriate directions against GUVNL and Rajasthan Discoms/RUVNL towards the wrongful and unsustainable demand towards contract year penalty for availability below 75% (DC penalty) for the contract year 2022-2023. Tata Power Company Ltd	11.08.2023	21.08.2023	Misc.
97/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 15 MW Floating Solar PV Project connected to BBMB Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017 including its amendments/ clarification issued thereof. Bhakra Beas Management Board (BBMB)	16.08.2023	21.08.2023	Adoption
98/MP/2023	Petition under Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 in regard to disputes related to liability of Minimum Alternate Tax and recovery of excess amount paid by the Petitioner towards payment of Minimum Alternate Tax for the financial years 2011-2012 to 2021-2022 in relation to Power Purchase Agreements dated 22.9.2005 and 16.12.2008. GUVNL	10.08.2023	21.08.2023	Misc.
113/MP/2023	Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax amounting to a Change in Law event with respect to 20 MW Gandhar and 56 MW Kawas Solar PV Power Projects having Project capacity of totalling to 76 MW under CPSU scheme phase-II tranche II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021. NTPC Limited (NTPC)	16.08.2023	17.08.2023	Misc.
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	16.08.2023	17.08.2023	Misc.
27/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement (PPA) dated 01.04.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges. Sembcorp Energy India Limited (SEIL)	16.08.2023	17.08.2023	Misc.
232/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the orders passed by this Commission vide order dated 9.10.2018 passed in Petition No. 232/MP/2017, Petition No. 233/MP/2017 & Petition No. 13/MP/2018, order dated 12.4.2019 passed in Petition No.209/MP/2018, order dated 27.3.2020 passed in Petition No. 395/MP/2018 and order dated 5.2.2019 passed in Petition No. 187/MP/2018, seeking recovery of the amount to the tune of Rs. 52 crore approximately from Distribution Companies of Telangana, paid by the Petitioner as an Intermediary Procurer to the various Solar Power Developers towards the claim on account of the ‘Change in Law’ allowed by this Commission. NTPC Limited (NTPC)	16.08.2023	17.08.2023	Misc.
685/TT/2020	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from anticipated COD to 31.3.2024 for ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)–North Trichur (Kerala) – Scheme #1: Raigarh - Pugalur 6000 MW HVDC System” in Southern Regional Grid. Powergrid Corporation of India Limited	11.08.2023	17.08.2023	Transmission
214/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 600 MW Solar Power Projects (Tranche VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECIL)	11.08.2023	16.08.2023	Adoption
365/MP/2022	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 6.4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to the non-compliance by the Respondents No. 1 - 5 with the provisions of the Indian Electricity Grid Code and other allied Regulations of this Commission and directives issued by the Petitioner - State Load Despatch Centre, Gujarat under Section 33 of the Electricity Act, 2003. State Load Despatch Centre, Gujarat (SLDC)	10.08.2023	16.08.2023	Misc.
171/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoice dated 28.2.2023 issued by the Respondent claiming charges for fly-ash transportation for the period from 23.2.2017 to 26.3.2018 from Bokaro Thermal Power Station-A. Punjab State Power Corporation limited	10.08.2023	16.08.2023	Misc.
320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	10.08.2023	16.08.2023	Misc.
331/MP/2022	Petition under section 79 (1) (b) of the Electricity Act, 2003 seeking approval of the secondary supplementary PPA dated 10.2.2022 executed between Petitioner and DVC as well as seeking approval to sign and execute supplementary /amendment PPAs with KSEB, TPDDL and TPTCL for supply to WBSEDCL to pass on the benefits of rationalized coal linkage to the distribution companies. Maithon Power Limited	31.07.2023	16.08.2023	Misc.
212/MP/2023	Petition under Section 11 and Section 79 of the Electricity Act 2003 seeking directions to Kerala State Electricity Board Limited to make payment towards the cost of imported coal used by Jindal India Thermal Power Limited for generation and supply of power to KSEBL in compliance of Ministry of Power statutory directions dated 26.05.2022 issued under Section 11 of the Electricity Act and Clarification dated 21.03.2023. Jindal India Thermal Power Ltd (JITPL)	11.08.2023	15.08.2023	Misc.
114/MP/2019	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Power Purchase Agreement dated 27.11.2013 executed between the Petitioners and the Respondent. 1. GMR Energy Trading Limited 2. GMR Warora Energy Limited	10.08.2023	14.08.2023	Misc.
66/MP/2023 along with IA No.17/2023	Petition under Sections 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 27, 33A and 33B of the CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009, seeking recognition of force majeure events and issuance of appropriate orders. AMP Energy Green Private Limited (AEGPL)	10.08.2023	14.08.2023	Misc.
109/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12.2 of the Power Purchase Agreements dated 31.12.2019 for the development of 450 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Solar Energy Jaisalmer One Private Limited (formerly known as SBE Renewables Ten Projects Private Limited) and Solar Energy Corporation of India Ltd. seeking Change in Law compensation along with Carrying Cost Adani Solar Energy Jaisalmer One Private Limited	10.08.2023	13.08.2023	Misc
340/MP/2022 341/MP/2022	Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL&FS Tamil Nadu Power Company Limited	11.08.2023	13.08.2023	Misc
213/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1170 MW Wind-Solar Hybrid Power Projects (Tranche V) connected to Inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines of the Government of India. SECI	10.08.2023	13.08.2023	Licence
190/MP/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Clause 10.2.2 of the Power Purchase Agreement dated 31.3.2016. NTPC	11.08.2023	13.08.2023	Misc
324/MP/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Clause 10.2.2 of the Power Purchase Agreement dated Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3OSEL	10.08.2023	13.08.2023	Misc
64/MP/2022	Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking reduction in tariff under the Power Purchase Agreement dated 29.12.2017 executed between the Respondent Nos. 1 and 2 read with Power Sale Agreement dated 24.11.2017 executed between the Petitioner and Respondent No. 2 for purchase of 50 MW wind power. PSPCL	10.08.2023	13.08.2023	Misc
310/MP/2022 362/MP/2022	Petition under Section 79(1)(b), 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking compensation against additional cost incurred on account of implementation of the Goods and Service Tax Law vide Notification No.12/2017 as “Change in Law Even” in terms of Article 12 of the Power Purchase Agreement dated 5.10.2016 executed between Indigrid Solar-I (AP) Private Limited and Solar Energy Corporation of India Limited. ISAPPL	10.08.2023	13.08.2023	Misc
194/MP/2021	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.6.2019 in Petition No.118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal. TRN Energy Private Limited	11.08.2023	13.08.2023	Misc
53/MP/2023 along with IA No. 11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. UPPCL	11.08.2023	13.08.2023	Misc
218/MP/2023	---Petition under Section 79 of the Electricity Act, 2003 seeking a direction to Central Transmission Utility of India Ltd. for grant of connectivity for Hybrid Project comprising of Solar 400 MW, Wind 400 MW and Energy Storage System 380 MWh of ACME Cleantech Solutions Pvt. Ltd. ACME Cleantech Solutions Limited	11.08.2023	13.08.2023	Misc
377/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Bikaner-Khetri Transmission Limited	11.08.2023	13.08.2023	Misc
168/MP/2023	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 and Article 17 of Power Purchase Agreements dated 25.11.2021 seeking rise in Custom Duty of Solar PV Cells and other Components as Change in Law Event. TPSL	10.08.2023	13.08.2023	Review
19/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 challenging the arbitrary and illegal actions of PTC India Limited to wrongly appropriate Late Payment Surcharge amounting to Rs. 18.82 crore paid by Uttar Pradesh Power Corporation Limited on the outstanding tariff amount of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited	11.08.2023	13.08.2023	Misc
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DBPL	11.08.2023	13.08.2023	Misc
10/RP/2023 in 393/GT/2020	Petition for review of the Order dated 19.9.2022 in Petition No. 393/GT/2020 for truing up of tariff of Mauda STPS Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	28.07.2023	09.08.2023	Review
7/RP/2023 in 157/GT/2020	Petition for revision of Order dated 20.9.2022 in Petition No. 157/GT/2020 for truing up of tariff of APCPL Jhajjar (1500 MW) for the period from 1.4.2014 to 31.3.2019. Aravalli Power Company Private Limited	28.07.2023	09.08.2023	Review
5/RP/2023 in 287/GT/2020	Petition for review of the Order dated 1.10.2022 in Petition. No. 287/GT/2020. NTPC Limited	28.07.2023	09.08.2023	Review
4/RP/2023 in 302/GT/2020	Petition for review of the Order dated 1.10.2022 in Petition No. 302/GT/2020 (truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-I, 420 MW). NTPC Limited	28.07.2023	09.08.2023	Review
5/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 33/220 kV GIS Sub Station Karian along with 220 kV D/C Transmission line from Karian to Rajera of H.P Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	03.08.2023	09.08.2023	Misc.
264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 15.8.2020 passed in Petition No. 158/MP//2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. Adhunik Power and Natural Resources Limited (APNRL)	19.07.2023	08.08.2023	Misc.
20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022 challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited (JITPL)	03.08.2023	08.08.2023	Misc.
192/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SPCEPL)	03.08.2023	08.08.2023	Misc.
258/MP/2022	Petition seeking ‘in principle’ approval for inclusion of Additional Capitalization Expenditure for replacement of equipment at Vindhyachal Sub-station under Section 25(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR for tariff block 2019-24 and beyond. Power Grid Corporation of India Limited (PGCIL)	03.08.2023	08.08.2023	Misc.
263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Co. Ltd (OPTCL) to refund the excess paid wheeling charges & short term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3-Odisha portion) line and associated sub-station bays to MPPMCL. M.P. Power Management Company Limited (MPPMCL)	03.08.2023	08.08.2023	Misc.
24/TT/2023	Petition for approval of transmission tariff from 1.4.2019 to 31.3.2024 for 400 kV D/C Mahan-Sipat line alongwith associated bays at Mahan and Sipat and 2x50 MVAR line reactors at Sipat Pooling Sub¬station, 2x50 MVAR line reactors at Mahan Pooling Sub-station and 1x80 MVAR, 420 kV switchable bus reactor at Mahan TPS alongwith its associated 400 kV bay under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations, 2019). Essar Power Transmission Company Limited	26.07.2023	08.08.2023	Transmission
356/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited (MBPMPL)	03.08.2023	07.08.2023	Misc.
196/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited (ACEPL)	03.08.2023	07.08.2023	Misc.
92/MP/2023 along with IA No.24/2023	Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujarat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Central Commission through its Order dated 03.01.2023 in Petition No. 128/MP/2022. Tata Power Company Limited (TPCL)	03.08.2023	07.08.2023	Misc.
79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited (PSPCL)	03.08.2023	07.08.2023	Misc.
28/MP/2022	Petition under Regulation 13 “Power to issue directions” of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of dealing with persistent default in payment of deviation charges applicable under the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulation 40 “Removal of Difficulty” of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 by regional entities and other associated issues. National Load Despatch Centre (NLDC)	03.08.2023	07.08.2023	Misc.
455/MP/2019 65/MP/2020 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the other applicable provisions of the Electricity Act, 2003 as amended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited. and A.P. Power Coordination Committee and 5 others.	03.08.2023	07.08.2023	Misc.
52/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Ltd and PGCIL regarding interpretation of Regulation-6(5) of CERC (Terms and Conditions of Tariff) Regulations, 2009. NHPC Limited	03.08.2023	07.08.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RSEPL) and 2 Ors.	03.08.2023	07.08.2023	Misc.
199/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to inter-State Transmission System) Regulations, 2022 praying before this Commission to exercise its “Power to Relax” and thereby remove the hardship arising out of operation of the said Regulations. Acme Solar Holdings Private Limited (ASHPL)	03.08.2023	07.08.2023	Misc.
197/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. whereby it has issued certain directions in terms of which all existing and future overhead low and high voltage power lines in the Priority and Potential habitats of Great-Indian Bustard are necessarily required to be laid under-ground, in terms of Article 12 of the Power Purchase Agreement dated 27.11.2019 between M/s Azure Power Maple Private Limited and Solar Energy Corporation of India Limited. Azure Power Maple Private Limited (APMPL)	03.08.2023	04.08.2023	Misc.
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. Khargone Transmission Limited (KTL) and 3 Ors.	31.07.2023	04.08.2023	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulation 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	31.07.2023	04.08.2023	Misc.
181/TL/2023	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate transmission licence to Powergrid Bikaner Transmission System Limited. Powergrid Bikaner Transmission System Limited (PBTSL)	31.07.2023	04.08.2023	Licence (Transmission)
189/TL/2023 and 190/AT/2023	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 seeking Transmission License for KPS1 Transmission Limited. KPS1 Transmission Limited (KPS1TL)	31.07.2023	04.08.2023	Licence (Transmission)
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Private Limited (AMPPGPL)	31.07.2023	04.08.2023	Misc.
339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited (TREPL)	31.07.2023	04.08.2023	Misc.
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	31.07.2023	04.08.2023	Misc.
206/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. whereby it has issued certain directions in terms of which all existing and future overhead low and high voltage power lines in the Priority and Potential habitats of Great-Indian Bustard are necessarily required to be laid under-ground, in terms of Article 12 of the Power Purchase Agreement dated 17.09.2019 between M/s Azure Power Forty One Private Limited and Solar Energy Corporation of India Limited. Azure Power Forty One Private Limited	03.08.2023	04.08.2023	Misc.
2/RP/2023 in 79/TT/2020	Petition for review of order dated 9.2.2021 in Petition No. 79/TT/2020. Power Grid Corporation of India Limited	28.07.2023	02.08.2023	Review
16/RP/2023	Petition for review of the order dated 29.3.2023 in Petition No. 392/GT/2020 in the matter of revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. GRIDCO Limited	05.07.2023	02.08.2023	Review
11/RP/2023	Petition for review of Commission’s order dated 13.2.2023 in Petition No. 229/GT/2020 in the matter of revision of tariff of Salal Power Station (690 MW) for the period 2014-19, after truing up exercise. NHPC Limited	05.07.2023	02.08.2023	Review
6/RP/2023 in 378TT/2020	Petition for review of order dated 1.3.2022 in Petition No. 378/TT/2020. Power Grid Corporation of India Limited (PGCIL)	28.07.2023	02.08.2023	Review
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% inter-State power, for inclusion in PoC transmission charges for 2016-17, 2018-19 and 2020-21. Transmission Corporation of Telangana Limited (TCTL)	26.07.2023	02.08.2023	Transmission
20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022 challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited (JITPL)	31.07.2023	01.08.2023	Misc.
205/MP/2022	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 for the payment of outstanding dues towards the reimbursement of POC charges for the power supplied to the Rajasthan Discoms through the Power Trading Corporation of India within the scope of the Power Purchase Agreement dated 1.11.2013 (PTC-PPA) executed between the Petitioner and PTC and as per the terms of back-to-back Power Purchase Agreement executed by PTC with Rajasthan Urja Vikas Nigam Limited (RVUNL) referred to as the Procurers’ PPA dated 1.11.2013. Maruti Clean Coal and Power Limited (MCCPL)	31.07.2023	01.08.2023	Misc.
223/MP/2022	Petition seeking approval for lignite input price for the period 1.4.2019 to 31.3.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLC India Limited	31.07.2023	01.08.2023	Misc.
53/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of Additional Expenditure on installation of various Emission Control Systems at Chandrapura Thermal Power Station Unit-7 & 8 having an installed capacity of 500 MW (2x250 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 07.12.2015. Damodar Valley Corporation (DVC)	31.07.2023	01.08.2023	Misc.
303/TT/2022	Petition for determination of transmission tariff (annual fixed cost) for the 2 x 400 kV Bays at Jhanor Gandhar GPS of NTPC Limited. Essar Power Transmission Company Limited	26.07.2023	01.08.2023	Transmission
25/RP/2022 In 88/TT/2020	Petition seeking review of the order dated 22.4.2022 in Petition No. 88/TT/2020. Power Grid Corporation of India Limited	28.07.2023	01.08.2023	Review
124/TL/2023	Application under Section 14, 15 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Khavda II-A Transmission Limited. Khavda II-A Transmission Limited (KIIATL).	26.07.2023	31.07.2023	Licence (Transmission)
80/MP/2023, 99/MP/2023, 100/MP/2023, 101/MP/2023, 110/MP/2023 and 111/MP/2023	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NRLDC for the financial year 2021-22 Petition No. 368/MP/2022. Northern Region Load Despatch Centre (NRLDC), North Eastern Regional Load Despatch Centre (NERLDC), Western Regional Load Despatch Centre (WRLDC),Eastern Regional Load Despatch Centre (ERLDC), Southern Regional Load Despatch Centre (SRLDC) and National Load Despatch Centre (NLDC)	26.07.2023	31.07.2023	Misc.
51/RP/2022 In 30/TT/2021	Petition for review of order dated 13.3.2022 in Petition No. 30/TT/2021. Power Grid Corporation of India Limited	28.07.2023	31.07.2023	Review
25/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate directions to the Respondent to include the yearly transmission charges as determined by APERC vide order dated 7.7.2021 in the PoC transmission charges for the billing period of 2015-16, 2016-17 and 2020-21 as per the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Transmission Corporation of Andhra Pradesh Limited (AP TRANSCO)	26.07.2023	31.07.2023	Misc.
9/TT/2021	Determination of transmission tariff for 2019-24 tariff block for Asset-1: Combined Asset of a) 400 kV D/C Bhadla (Powergrid) - Bhadla (RVPNL) Ckt-1 & 2 along with associated bays; b) 1 no. of 400 kV, 125 MVAR Bus Reactor along with associated bays at Bhadla (Powergrid) Sub-station; c) 400 kV, 500 MVA ICT-2 along with associated bays at Bhadla (Powergrid) Sub-station; d) 220 kV, Adani Bhadla (Pooling Station) line-1 bay at Bhadla (Powergrid) Sub-station; Asset-2: 220 kV Sourya Urja line-2 Bay at Bhadla (Powergrid) Sub-station; Asset-3: 500 MVA ICT-3 along with associated bays at Bhadla (Powergrid) Sub-station; Asset-4: 500 MVA ICT-1 along with associated bays at Bhadla (Powergrid) Sub-station; Asset-5: 2 nos. 220 kV line bays (205 & 206) at Bhadla (Powergrid) Sub-station; Asset-6: 2 No. 400 kV line bays at Bhadla (Powergrid) Sub-station; Asset-7: Combined Asset of a) 765 kV D/C Bhadla (Powergrid)-Bikaner (Powergrid) along with 2 nos. 240 MVAR Switchable Line Reactors along with associated bays at Bhadla (Powergrid) Sub-station and 2 nos. 240 MVAR Switchable Line Reactors along with associated bays at Bikaner (Powergrid) Sub-station; b) 765/400 kV, 1500 MVA ICT-1, 2 and 3 alongwith associated bays at Bhadla (Powergrid) Sub-station; c) 1 no. of 240 MVAR Bus Reactor alongwith associated bays at Bhadla (Powergrid) Sub-station under "Transmission System for Solar Power Park at Bhadla" in the Northern Region. Power Grid Corporation of India Ltd.	26.07.2023	31.07.2023	Transmission
240/TT/2013	Petition for determination of fees and charges for Fibre Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region for tariff block 2009-14 under sub-section 4 of Section 28 and 79(1)(d) of the Electricity Act, 2003. Power Grid Corporation of India Limited	26.07.2023	31.07.2023	Transmission
329/TT/2022	Petition for determination of transmission tariff for the transmission lines owned by the Petitioner (MPPTCL) which have been held to be ISTS lines for the year 2019-20 to 2023-24 for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2019 and (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Madhya Pradesh Power Transmission Company Limited (MPPTCL)	26.07.2023	31.07.2023	Transmission
8/RP/2023	Review Petition under section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with the applicable provisions of law, seeking review of orders dated 23.8.2022 and 25.11.2022 passed by Commission in Petition No. 52/MP/2019 in view of (1) material subsequent events; and (2) judicial precedents governing the law leading to error apparent on the face of record while passing the orders dated 23.08.2022 & 25.11.2022. Solitaire Powertech Private Limited (SPPL)	28.07.2023	31.07.2023	Review
46/RP/2022	Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 alongwith the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record. Adani Solar Energy Jodhpur Five Private Ltd. (ASEJFPL)	28.07.2023	31.07.2023	Review
223/MP/2023 along with IA No. 53/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited (TWEPL)	28.07.2023	31.07.2023	Misc.
123/TL/2023	Application under Sections 14,15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking Transmission Licence for Kallam Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism. Kallam Transmission Limited (KTL)	26.07.2023	31.07.2023	Licence (Transmission)
179/MP/2016	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 27.11.2013 between the Petitioner and the Respondent (on remand matter from APTEL) KSKMPCL	19.07.2023	31.07.2023	Misc.
Diary (Petition) No.294/2023 & Diary (IA) No. 295/2023	Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Hon’ble Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner’s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure. Tadas Wind Energy Private Limited	26.07.2023	27.07.2023	Misc.
302/MP/2022 along with IA No. 49/2023	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand. THDC India Limited	19.07.2023	27.07.2023	Misc.
249/MP/2022 250/MP/2022 251/MP/2022 252/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	21.07.2023	26.07.2023	Misc.
363/MP/2022 and 368/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff Order dated 28.11.2019 in Petition No. 137/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 downstream transmission networks Power Grid Corporation of India Limited (PGCIL)	21.07.2023	26.07.2023	Misc.
262/MP/2020	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes under the Power Purchase Agreement dated 11/12/2010 read with the Memorandum of Understanding dated 07/10/2010 between the Petitioner–Punjab State Power Corporation Limited and the Respondent– NTPC Limited. PSPCL	14.07.2023	26.07.2023	Misc.
20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022 challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited (JITPL)	19.07.2023	25.07.2023	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC- SAIL Power Company Private Limited (NSPCPL)	21.07.2023	25.07.2023	Misc.
94/MP/2023 and 277/MP/2022 and 278/MP/2022 and 282/MP/2022 and 265/MP/2022 Along With I.A. No. 462/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to respondent No.1. Kreate Energy (I) Private Limited (KEIPL)and Haryana Power Purchase Centre (HPPC) and Arunachal Pradesh Power Corporation Private Limited (APPCPL)	21.07.2023	25.07.2023	Misc.
244/MP/2021 along with IA No. 30/2023	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Ltd. (AREPRL)	21.07.2023	24.07.2023	Misc.
188/MP/2019 along with IA No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. (PTCIL) and Anr.	21.07.2023	24.07.2023	Misc.
46/MP/2021	Petition under the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and applicable provisions of the Electricity Act, 2003; Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008; Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time and Bye-Laws Regulations and Business Regulations of the Respondent Energy Exchange, inter alia, for violation of order dated 29.5.2020 in Petition No. 225/RC/2020. BSES Rajdhani Power Limited (BRPL)	21.07.2023	24.07.2023	Misc.
338/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the ‘Change in Law’ compensation payable to Dhariwal Infrastructure Limited for supplying 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	19.07.2023	24.07.2023	Misc.
26/MP/2023	Petition under Section 79 including 79(1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, with respect to the Power Purchase Agreement (PPA) dated 01.11.2013 executed between the Petitioner (DB Power Ltd.) and the Respondent No. 1 (PTC), and the Power Purchase Agreement dated 01.11.2013 executed between Respondent No. 1/ PTC and Respondent No. 2 to 5 seeking payment of the outstanding dues towards Late Payment Surcharge on account of delayed reimbursement of transmission charges/ Point of Connection Charges (POC) paid by the Petitioner to PGCIL on behalf of Respondents, in terms of the aforesaid PPA. DB Power Limited (DBPL)	19.07.2023	24.07.2023	Misc.
75/MP/2023 and 360/MP/2022	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Ltd.	21.07.2023	24.07.2023	Misc.
54/MP/2019 and 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	19.07.2023	24.07.2023	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulation 7 and 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018 read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	19.07.2023	21.07.2023	Misc.
371/MP/2022	Petition for approval of additional expenditure on Renovation and Modernization of ESP at Mejia Thermal Power Station Unit-1,2 & 3 having an installed capacity of 630 MW in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation	14.07.2023	21.07.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RSEPL) and 2 Ors.	19.07.2023	21.07.2023	Misc.
20/RP/2023	Petition for review of the order dated 17.4.2023 in Petition No. 698/GT/2020 (Truing-up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the 2014-19 tariff period). GRIDCO Limited	05.07.2023	21.07.2023	Review
319/MP/2022 alongwith IA No.63/IA/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulation 111 to 113 & 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking directing NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO)	19.07.2023	21.07.2023	Misc.
11/MP/2023	Petition under Section 79 (1) (b) of the Electricity Act, 2003 seeking approval for entering into an Agreement with the Indian Railways for Gati Multi-modal Cargo Terminal under Gati Shakti Multi- Modal Cargo Terminal (GCT) Policy 2021. Maithon Power Limited	14.07.2023	21.07.2023	Misc.
347/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 to intervene, as Kerala State Electricity Board Limited has illegally withheld payment of in tune of Rs. 2,10,95,916/- from the bills raised by the Petitioner for the month of June 2022 and July 2022. Damodar Valley Corporation	12.07.2023	21.07.2023	Misc.
30/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.01.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation/revision in tariff due to a Change in Law event. Sitac Kabini Renewables Private Limited	19.07.2023	21.07.2023	Misc.
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	19.07.2023	21.07.2023	Misc.
321/MP/2022	Petition under Section 79 of the Electricity Act 2003 read with Regulation 14 & 15 of the Central Electricity Regulatory Commission (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the non-grant of REC Certificate. Rajaram Maize Products Solar Power Division	19.07.2023	21.07.2023	Misc.
211/MP/2023 along with IA No. 48/2023 and Diary No. 267/2023	Petition under Section 79 of the Electricity Act, 2003 seeking setting aside of Central Transmission Utility of India Ltd.’s letter dated 17.05.2023 closing the Petitioners Application for grant of connectivity and for issuance of directions to CTUIL for grant of connectivity of 1710 MW for Hybrid Project comprising of Solar 810 MW, Wind 900 MW and Energy Storage System 600MWh to the Petitioner. ReNew Vikram Shakti Private Limited (RVSPL)	19.07.2023	21.07.2023	Misc.
162/MP/2023	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12% by way of Notification No. 8/20210- Central Tax (Rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 30.10.2019 between Ostro Kannada Power Private Limited and Solar Energy Corporation of India Limited. Ostro Kannada Power Private Limited (OKPPL)	19.07.2023	21.07.2023	Misc.
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. Khargone Transmission Limited (KTL) and 3 Ors.	19.07.2023	21.07.2023	Misc.
122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11 (g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of intents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. to Tata Power Trading Company Ltd. seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Commission. Jindal India Thermal Power Ltd. (JITPL)	19.07.2023	21.07.2023	Misc.
70/MP/2023	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Section 178(2)(y) and Section 66 along with Regulations 17, 18 and 19 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 as well as Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of Renewable Energy Certificates for FY 2019-2020 and 2020-2021 and other reliefs. Southern Power Distribution Co. of Andhra Pradesh Ltd. (SPDCAPL)	19.07.2023	21.07.2023	Misc.
64/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2010 and 2nd Amendment thereof seeking allowance/ approval for making application for RECs for the period September, 2021 to February, 2022. Siddhayu Ayurvedic Research Foundation Pvt. Ltd. (SARFPL)	19.07.2023	21.07.2023	Misc.
58/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited (WFRL)	19.07.2023	21.07.2023	Misc.
1/RP/2023	Petition for review of Commission’s order dated 21.5.2022 in Petition No. 190/GT/2020, for truing up of tariff for the period 2014-19, in respect of NCTPS Dadri Stage-II (980 MW). NTPC Limited	05.07.2023	21.07.2023	Review
14/RP/2023	Petition for review of the order dated 22.2.2023 in Petition No. 292/GT/2020 (Truing up of annual fixed charges in respect of the Simhadri Super Thermal power Station Stage-I (1000 MW) for the period 2014-19). NTPC Limited	05.07.2023	20.07.2023	Review
114/MP/2023 along with IA Nos.28/2023, 29/2023 & 51/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	14.07.2023	20.07.2023	Misc.
21/RP/2023	Petition of the Order dated 20.3.2023 in the matter of revision of tariff of NTECL- Vallur TPS (3x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Tamil Nadu Energy Company Limited.	05.07.2023	18.07.2023	Review
268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited.	12.07.2023	18.07.2023	Misc.
15/RP/2023	Petition for review of Commission’s Order dated 5.4.2023 in the matter of revision of tariff of Tanakpur hydroelectric Power Station (94.2 MW) for the period 2014-19, after truing up exercise and determination of Tariff for the period 2019-24. NHPC.	05.07.2023	18.07.2023	Review.
270/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 4.2.2016 and 20.7.2018 for recovery of Late Payment Surcharge payable by distribution companies of State of Telangana to Sembcorp Energy India Limited for delayed payment. SEIL.	12.07.2023	18.07.2023	Misc.
353/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Wind Power Projects (Tranche-XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. SECI.	12.07.2023	18.07.2023	Adoption.
314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited.	14.07.2023	18.07.2023	Misc.
16/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulation 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for redetermination of Slab Rates for the period January 2020 to March 2020 i.e., Quarter 4 of F.Y. 2019-20 determined vide Central Electricity Regulatory Commission Order No. L1/44/2010-CERC dated 4.2.2020. GRIDCO Limited.	12.07.2023	17.07.2023	Misc.
77/MP/2023	Petition under section 79 of the Electricity Act, 2003, read with section 38 and Regulations 33A (Power to Relax) and 33B (Power to Remove Difficulty) 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, thereby invoking the regulatory powers of the Commission, as well as its Power to Relax and to Remove Difficulties, seeking the guidance of the Commission on implementation modality of the dedicated line that is necessary to operationalize the connectivity granted to Hindustan Zinc Ltd. for 200 MW as a Bulk Consumer. Serentinca Renewable India Private Limited (SRIPL) and Anr.	12.07.2023	17.07.2023	Misc.
147/MP/2021	Petition under Section 79(1) (b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 6.3 B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of outstanding amount on account of illegal deductions made by TANGEDCO from Monthly Bills raised by the Petitioner herein; and for quashing the impugned letters dated 19.1.2021, 4.2.2021 and 3.3.2021. BALCO .	14.07.2023	17.07.2023	Misc.
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited .	14.07.2023	17.07.2023	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of the Transmission Service Agreement dated 22.9.2015. ATL.	12.07.2023	17.07.2023	Misc.
85/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Company of Telangana Limited.	12.07.2023	17.07.2023	Misc.
399/GT/2020	Petition for determination of tariff of Talcher Thermal Power Station (460MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited .	30.06.2023	17.07.2023	Generation.
157/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of Respondent No.4 (as the Security Trustee acting for the benefit of Hedge Banks) in respect of the Petitioner’s Transmission Project. WRSS XXI (A) Transco Limited.	14.07.2023	16.07.2023	Misc.
174/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for assignment of licence granted to Gadag II-A Transmission Limited pursuant to order dated 26.2.2023 bearing licence No. 86/Transmission/2023/CERC by way of hypothecation/ assignment by way security in favour of Catalyst Trusteeship Limited acting as the security trustee for the benefit of YES Bank Limited and other secured parties and creation of other security by way of mortgage/ hypothecation/ assignment of rights, title, interest, claims, demands, benefits of Gadag II-A Transmission Limited in the project under “Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A- Phase II” on build, own, operate and transfer basis as detailed in the schedule to the Transmission Licence, Project assets, clearances, project documents, agreements, approvals and rights, accounts, receivables of Gadag II-A Transmission Limited. Gadag II-A Transmission Limited .	12.07.2023	16.07.2023	Misc.
302/MP/2022 along with IA No. 49/2023	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand. THDC India Limited.	14.07.2023	16.07.2023	Misc.
304/MP/2022	Petition for recovery of additional income tax paid on account of Advance Against Depreciation since 1.4.2009 from the beneficiaries of 8 generating stations. NHPC Limited.	12.07.2023	16.07.2023	Misc.
188/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner No.1’s assets in favour of the Petitioner No.2 (including its assignees, transferees, novates) in respect of the Petitioner No.1’s Transmission Project. Kishtwar Transmission Limited (KTL) and Anr.	12.07.2023	14.07.2023	Misc.
153/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of Respondent No.10 (as the Debenture Trustee acting for the benefit of the Debenture Holders). Alipurduar Transmission Limited (ATL)	12.07.2023	14.07.2023	Misc.
308/MP/2022	Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 8.6.2020 seeking declaration that change in Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017- Central Tax (Rate), 1/2017- Integrated Tax (Rate) dated 28.6.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt- I-40 dated 29.6.2017 by way of Notification No. 8/2021- Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a Change in Law event and to direct Solar Energy Corporation of India Limited to compensate along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services tax, paid by the Petitioner and to restitute Avaada Sustainable RJ Project Private Limited to the same economic position as it would have been prior to the Notifications dated 30.9.2021. Avaada Sustainable RJ Project Private Limited (ASRJPPL)	12.07.2023	14.07.2023	Misc.
218/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement (PPA) dated 23.03.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited (CAPL) and Anr.	12.07.2023	14.07.2023	Misc.
155/MP/2022 and 194/MP/2022 along with IA No. 22/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways (IR) and Jindal India Thermal Power Limited	12.07.2023	14.07.2023	Misc.
199/MP/2023 along with IA No. 45/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to inter-State Transmission System) Regulations, 2022 praying before this Commission to exercise its “Power to Relax” and thereby remove the hardship arising out of operation of the said Regulations. Acme Solar Holdings Private Limited (ASHPL)	12.07.2023	14.07.2023	Misc.
332/MP/2020 alongwith I.A. Nos. 18 & 65/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking opening of a Letter of Credit in favour of PGCIL towards PoC charges for the unutilized Long-Term Access for 50 MW capacity. Ostro Kutch Wind Private Limited (OKWPL)	12.07.2023	14.07.2023	Misc.
47/MP/2021	Petition under Section 79(1)(c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity act, 2003 and Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations,2010 for the modified application of the provisions of Regulation 7 of the sharing Regulations dealing with the point of connection transmission charges and losses to the solar power projects set up in the designated solar parks under the Guidelines issued by the Central Government for development of the Solar Parks Rewa Ultra Mega Solar Limited (RUMSL)	12.07.2023	14.07.2023	Misc.
67/MP/2021 Along with I.A. 17/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited (SVVPL) & Anr.	12.07.2023	13.07.2023	Misc.
17/RP/2023	Petition for review of the order dated 24.2.2023 in Petition No. 6/TT/2020 Power Grid Corporation of India Limited (PGCIL)	05.07.2023	13.07.2023	Review
18/RP/2023 along with diary (IA) No. 212/2023 in 473/TT/2020 and 19/RP/2023 along with diary (IA) No. 211/2023 in 12/TT/2022	Petition for seeking review of the order dated 9.1.2023 and 14.11.2022 in Petition No. 473/TT/2020 and 12/TT/2022. Power Grid Corporation of India Limited (PGCIL)	05.07.2023	12.07.2023	Review
13/RP/2023	Petition for review of the order dated 30.11.2022 in Petition No. 92/TT/2022. Power Grid Corporation of India Limited (PGCIL)	05.07.2023	11.07.2023	Review
12/RP/2023	Petition for review of the order dated 16.3.2023 in Petition No. 123/MP/2021. SJVN Limited	05.07.2023	10.07.2023	Review
348/GT/2022	Petition for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-II (980MW) in compliance of Revised Emission Standard. NTPC Limited	30.06.2023	09.07.2023	Generation
220/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3 (25), 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 24.7.2020 to 2.10.2020 in respect of MTPS Stage-II (380 MW). KBUNL	30.06.2023	07.07.2023	Misc.
245/MP/2021	Petition or approval of input price of coal supplied from Dulanga mine for the period from date of commercial operation i.e. 1.10.2020 to 31.3.2024. NTPC	30.06.2023	06.07.2023	Misc.
239/MP/2021 along with IA (Diary) No.268/2023	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 28.6.2017 executed between Goa Tamnar Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to change in law events and force majeure events, extension of the scheduled commissioning date of the transmission project on account of force majeure events adversely impacting its implementation and seeking appropriate directions. Goa Tamnar Transmission Project Limited (GTTPL)	05.07.2023	06.07.2023	Misc.
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Private Limited (AMPPGPL)	05.07.2023	06.07.2023	Misc.
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited (APMuL)	30.06.2023	04.07.2023	Misc.
39/MP/2023 and 108/MP/2023 alongwith I.A.No.27/2023	Petition seeking setting aside of transmission charges/ bills raised by CTUIL and declaration that the Petitioners stand discharged from performance under (i) the Agreement for Long Term Access dated 4.12.2017 (ii) Supplementary Agreement for Long Term Access dated 9.5.2019, and (iii) Transmission Service Agreement dated 4.12.2017 executed between Petitioner and Central Transmission Utility of India Ltd. on account of force majeure and impossibility of performance under the Power Purchase Agreements dated 27.12.2017 and consequent relief thereto. Inox Green Energy Services Private Limited (IGESL) & 4 Ors. and Nani Virani Wind Energy Private Limited (NVWEL) & Anr.	30.06.2023	04.07.2023	Misc.
147/TL/2023 and 148/AT/2023	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, 2009 with respect to Transmission License to Raipur Pool Dhamtari Transmission Limited. Raipur Pool Dhamtari Transmission Limited (RPDTL)	30.06.2023	04.07.2023	Licence (Transmission)
106/MP/2023	Petition for revision of the scheduled generation of Nathpa Jhakri Hydro Power Station (6x250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) of SJVN Limited with actual generation during force majeure conditions and for consequential directions. SJVN Limited	20.06.2023	04.07.2023	Misc.
240/MP/2021	Petition for grant of Stage-II connectivity to the Petitioner under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-Term Open Access in inter-State Transmission and related matters) regulations, 2009 and for seeking appropriate directions by the Commission on the Respondent No.1 to grant physical connectivity for the Petitioner’s Project with present transformer capacity of 55 MVA for achieving early commissioning of approximately 27 MW out of the total Project capacity of 50.6 MW. Powerica Limited	30.06.2023	03.07.2023	Misc.
156/TD/2023	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-state trading licence. Wind World (India) Power Development Pvt. Ltd. (WWPDPL)	30.06.2023	03.07.2023	Licence
149/TL/2023 and 150/AT/2023	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, 2009 with respect to Transmission License to Bhadla Sikar Transmission Limited. Bhadla Sikar Transmission Limited (BSTL)	30.06.2023	03.07.2023	Licence (Transmission)
145/TL/2023 and 146/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to KPS3 Transmission Limited. KPS3 Transmission Limited (KPS3TL)	30.06.2023	03.07.2023	Licence (Transmission)
143/TL/2023 and 144/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Khavda RE Transmission Limited. Khavda RE Transmission Limited (KRETL)	30.06.2023	03.07.2023	Licence (Transmission)
141/TL/2023 and 142/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Khavda II-B Transmission Limited. Khavda II-B Transmission Limited (KIIBTL)	30.06.2023	03.07.2023	Licence (Transmission)
26/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Jain Farm Fresh Foods Ltd. (JFFFL) and Anr.	30.06.2023	03.07.2023	Misc.
90/MP/2020 along with IA (Diary) Nos. 237/2023 & 255/2023	Petition under Sections 63 and 79 (1)(f) of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 4.3.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for compensation due to Change in Law and seeking extension to the Scheduled Commissioning Date of the relevant elements of the Project on account of Force Majeure events. Gurgaon Palwal Transmission Limited (GPTL)	28.06.2023	03.07.2023	Misc.
193/MP/2021	Petition Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking a direction to the Respondents to refund the amount wrongfully deducted by the Respondents from the Bills raised by the Petitioner and a direction to the Respondents to execute Supplementary Power Purchase Agreements under Round (iii) of Shakti Scheme before 30.9.2021 Adhunik Power and Natural Resources Limited (APNRL)	28.06.2023	03.07.2023	Misc.
23/TT/2023 with I.A. 13/IA/2023	Petition for approval of transmission charges, transmission losses and other conditions for use of the 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating station at Village-Chowki Post Jari Distt. Kullu Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai Distt. Kullu Himachal Pradesh Malana Power Company Limited (MPCL)	20.06.2023	30.06.2023	Transmission
584/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	28.06.2023	30.06.2023	Misc.
232/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the orders passed by this Commission vide order dated 9.10.2018 passed in Petition No. 232/MP/2017, Petition No. 233/MP/2017 & Petition No. 13/MP/2018, order dated 12.4.2019 passed in Petition No.209/MP/2018, order dated 27.3.2020 passed in Petition No. 395/MP/2018 and order dated 5.2.2019 passed in Petition No. 187/MP/2018, seeking recovery of the amount to the tune of Rs. 52 crore approximately from Distribution Companies of Telangana, paid by the Petitioner as an Intermediary Procurer to the various Solar Power Developers towards the claim on account of the ‘Change in Law’ allowed by this Commission. NTPC Limited (NTPC)	28.06.2023	30.06.2023	Misc.
226/MP/2021 and 227/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for approval of Change in Law and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to off-set financial/ commercial impact of Change in Law event on account of rescission of Notification No. 1/2011–Customs dated 6.1.2011 vide Notification No. 7/2021-Customs dated 1.2.2021 which has resulted in increase in rate of Basic Customs Duty on Solar Inverters imported into India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between Azure Power Corporation of India Limited. Azure Power Forty One Private Limited (APFOPL) and Anr.	28.06.2023	30.06.2023	Misc.
188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.20213 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited (CEPL)	28.06.2023	30.06.2023	Misc.
186/MP/2021	Petition under Section 79(1)(c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited (DGVCL)	28.06.2023	30.06.2023	Misc.
167/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	28.06.2023	30.06.2023	Misc.
31/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.01.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Three Limited (earlier known as Adani Green Energy Nine Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer Three Limited (AHE(J3)L)	28.06.2023	30.06.2023	Misc.
539/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulations 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per Clause No. 6.2 of the Central Electricity Authority (Manual on Transmission Planning Criteria), 2013. North Eastern Regional Load Despatch Centre (NERLDC)	20.06.2023	23.06.2023	Misc.
535/MP/2020 and 540/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays (UFRs) in Tripura Power System, keeping them functional in terms of Regulation 5.2(n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulations 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid. North Eastern Regional Load Despatch Centre (NERLDC)	20.06.2023	23.06.2023	Misc.
139/TL/2023 and 140/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Dharamjaigarh Transmission Limited. Dharamjaigarh Transmission Limited (DTL)	20.06.2023	22.06.2023	Licence (Transmission)
130/TL/2023 and 131/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to ERWR Power Transmission Limited. ERWR Power Transmission Limited (EPTL)	20.06.2023	22.06.2023	Licence (Transmission)
128/TL/2023 and 129/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Khavda II-C Transmission Limited Khavda II-C Transmission Limited (KTL)	20.06.2023	22.06.2023	Licence (Transmission)
126/TL/2023 and 127/AT/2023	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to KPS2 Transmission Limited. KPS2 Transmission Limited (KPSTL)	20.06.2023	22.06.2023	Licence (Transmission)
124/TL/2023 and 125/AT/2023	Application under Section 14, 15 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Khavda II-A Transmission Limited. Khavda II-A Transmission Limited (KIIATL)	20.06.2023	22.06.2023	Licence (Transmission)
123/TL/2023	Application under Sections 14,15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 seeking Transmission Licence for Kallam Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism. Kallam Transmission Limited (KTL)	20.06.2023	22.06.2023	Licence (Transmission)
53/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of Additional Expenditure on installation of various Emission Control Systems at Chandrapura Thermal Power Station Unit-7 & 8 having an installed capacity of 500 MW (2x250 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation (DVC)	20.06.2023	21.06.2023	Misc.
131/MP/2021	Petition under Section 79 (1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 for declaring that Article 10.2.1 of the Power Purchase Agreements dated 25.1.2012 and 15.10.2010 along with its amendments, between the Petitioners and Respondent stands superseded by Regulation 5(i)(v) and (vi) of the DSM Regulations and for consequent direction on the Respondent to proceed accordingly for payment of tariff under the PPA. Solar Field Energy Two Private Limited (SFETPL) and Anr	13.06.2023	19.06.2023	Misc.
95/MP/2023	Petition under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for reporting compliance in terms of the order of the Commission dated 26.04.2011 in Petition No. 285/MP/2021 and for seeking additional time period in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited (PXIL)	13.06.2023	19.06.2023	Misc.
306/MP/2022 along with IA No. 20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of M/s Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Ltd. (UPCL)	13.06.2023	15.06.2023	Misc.
315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited (SEIL)	13.06.2023	15.06.2023	Misc.
267/MP/2022 and 268/MP/2022 and 269/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5 % to 12% by way of Notification No.8/2021-Central Tax (rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 between Azure Power Forty-One Private Limited and Solar Energy Corporation of India Limited. Azure Power Forty-One Private Limited (APFOPL) and Azure Power Forty Three Private Limited (APFTPL) and Azure Power Maple Private Limited (APMPL)	13.06.2023	15.06.2023	Misc.
125/MP/2021	Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of Regulations 48 (1)(a), 48 (1)(b), 54 and 55 under Chapter-10 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 and Regulations 66 (1), 66 (2), 76 and 77 under Chapter-15 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of Determination of Normative Plant Availability Factor (NAPAF) and relaxation of norms for Auxiliary Energy Consumption (AEC) in respect of 60 MW Tuirial Hydro Electric Plant. NEEPCO	13.06.2023	15.06.2023	Misc.
331/MP/2022	Petition under section 79(1)(b) of the Electricity Act, 2003 seeking approval of the secondary supplementary PPA dated 10.2.2022 executed between Petitioner and DVC as well as seeking approval to sign and execute supplementary /amendment PPAs with KSEB, TPDDL and TPTCL for supply to WBSEDCL to pass on the benefits of rationalized coal linkage to the distribution companies Maithon Power Ltd.	08.06.2023	14.06.2023	Misc.
13/TT/2023	Petition for determination of transmission tariff for 2021-22 to 2023-24 in respect of 12 Ohm series line reactors in Mohindergarh-Dhanonda 400 kV D/C line Circuit-I and Circuit-II at Mohindergarh end transmission system constructed, maintained and operated by Adani Transmission (India) Limited Adani Transmission (India) Limited	06.06.2023	13.06.2023	Transmission
201/MP/2020	Petition under Section 28(3)(e) of the Electricity Act, 2003 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6(3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre (NERLDC)	08.06.2023	13.06.2023	Misc.
43/RP/2022 in 282/GT/2020	Petition for review of order dated 14.8.2022 in Petition No. 282/GT/2020 (truing up of tariff for 2014-19 and determination of tariff 2019-24 in respect of Nimoo Bazgo Power Station), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999. NHPC	31.05.2023	13.06.2023	Review
42/RP/2022 in 284/GT/2020	Petition of Commission’s Order dated 18.8.2022 in Petition No. 284/GT/2020 in respect of truing up of tariff for the period 2014 -19 and for determination of tariff for the period 2019 -24 in respect of Dhauliganga Power Station. NHPC	31.05.2023	13.06.2023	Review
10/RP/2023 in 393/GT/2020	Petition for review of the Order dated 19.9.2022 in Petition No. 393/GT/2020 for truing up of tariff of Mauda STPS Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	31.05.2023	13.06.2023	Review
7/RP/2023 in 157/GT/2020	Petition for review of order dated 20.9.2022 in Petition No. 157/GT/2020 pertaining to truing up of tariff of APCPL Jhajjar (1500 MW) for the period 2014-19. Aravalli Power Company Private Limited	31.05.2023	13.06.2023	Review
335/MP/2022	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25(1)(a) & 25(1)(b) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking in-principle approval for procurement of Emergency Restoration System (ERS) for Teestavalley Power Transmission Limited. Teestavalley Power Transmission Limited (TPTL)	08.06.2023	12.06.2023	Misc.
170/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price bilateral market segment with contracts operating under provisions of Regulation 5(2) and 5(3) of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited (PXIL)	08.06.2023	12.06.2023	Misc.
44/RP/2022 in 143/GT/2020	Petition for review of the Commission’s order dated 29.8.2022 in Petition No. 143/GT/2020 in the matter of truing up of tariff for the tariff period 2014-19 in respect of Bairasiul Power Station (180 MW) under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999. NHPC	31.05.2023	12.06.2023	Review
9/RP/2023 in 420/GT/2020	Petition for revision of Order dated 4.6.2022 passed by the Commission in Petition No. 420/GT/2020 for determination of tariff of Gandhar GPS (657.39 MW) for the period from 01.04.2019 to 31.03.2024. NTPC Limited	31.05.2023	12.06.2023	Review
53/MP/2023 along with IA No. 11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Corporation Limited (UPPCL) & Ors.	08.06.2023	11.06.2023	Misc.
163/RC/2021	Petition under Section 79(1)(c) and (h) of the Electricity Act, 2003 read with relevant clauses of Indian Electricity Grid Code seeking permission for scheduling power from Tashding HEP by the Eastern Regional Load Despatch Centre. SHIGA Energy Private Limited (SEPL)	08.06.2023	09.06.2023	Misc.
209/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Cost due to Change in Law) Rules, 2021 for seeking an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of increase in the rate of goods and service tax from 5% to 12% by way of Notification No.8/2021- Central Tax (Rate) dated 30.9.2021 in terms of the Article 21 of the Power Purchase Agreement dated 25.10.2019 between Ostro Energy Private Limited and Solar Energy Corporation of India Limited. Ostro Energy Private Limited (OEPL)	08.06.2023	09.06.2023	Misc.
122/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of High Price contracts in High Price Day Ahead Market (HP-DAM), High Price Term Ahead Market (HP-TAM), and High Price Contingency Contracts. Hindustan Power Exchange Limited (HPX)	06.06.2023	09.06.2023	Misc.
118/MP/2023 along with IA No. 31/2023	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking quashing of the invoices dated 6.2.2023 and 6.3.2023 to the extent of interest component levied by the NTPC. PSPCL	16.05.2023	09.06.2023	Misc.
12/TT/2023	Petition for approval of tariff for New T&D Element namely 1. 80 MVA 132/34.5 kV Transformer at ASP Sub-station, 2. 160 MVA, 220 kV/132KV/6.9 kV ATS-IV at DTPS with refurbishment of 132 kV & 220 kV bays. 3. 132 kV Jamuria Sub-station to Ramkanali Sub-station line (L#61 & 90), 4.132 kV D/C line from Dhanbad Sub-station to JSEB Govindpur line (21.7292 Ckm) in respect of Damodar Valley Corporation for the tariff period 2019 -24 Damodar Valley Corporation (DVC)*	06.06.2023	08.06.2023	Transmission
91/MP/2018 and 53/MP/2021 and 61/MP/2021 along with IA. 28/2021 & 42/2022 and 149/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSKMPCL	29.05.2023	07.06.2023	Misc.
80/MP/2023 99/MP/2023 100/MP/2023 101/MP/2023 110/MP/2023 111/MP/2023	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NRLDC for the financial year 2021-22. Northern Regional Load Despatch Centre (NRLDC) and Eastern Regional Load Despatch Centre (ERLDC) and National Load Despatch Centre (NLDC) and Western Regional Load Despatch Centre (WRLDC)	06.06.2023	07.06.2023	Misc.
151/TD/2023	Application under Section 14 of the Electricity Act. 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading Licence and other related matters) Regulations, 2020 for grant of an Inter- State Trading Licence Embassy Classic Private Limited (ECPL).	06.06.2023	07.06.2023	Licence
57/MP/2021 and 120/MP/2021 and 121/MP/2021 and 130/MP/2021	Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of NRLDC for control period 2014-19 Northern Regional Load Despatch Centre (NRLDC) and Eastern Regional Load Despatch Centre (ERLDC) and National Load Despatch Centre (NLDC) and Western Regional Load Despatch Centre (WRLDC)	06.06.2023	07.06.2023	Misc.
627/MP/2020	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulations 11(4) and other regulations of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 as amended by the third amendment effective from 1.4.2016 and orders, for direction in regard to the levy and collection of charges and losses from the Petitioners for the 500 kV Bipole Mundra-Mohindergarh HVDC Transmission Line along with its associated facilities. Haryana Power Purchase Centre (HPPC) and 3 Others	25.05.2023	07.06.2023	Misc.
82/TT/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	06.06.2023	07.06.2023	Transmission
175/MP/2020	Petition for relaxation of the provisions of Regulation 42 of the Tariff Regulations, 2019, dealing with the manner of computing the capacity charges effective 1.4.2020 in so far as the gas based generating stations owned and operated by North Eastern Electric Power Corporation Limited. NEEPCO	29.05.2023	07.06.2023	Misc.
31/RP/2022 in 241/GT/2020	Petition for review of order dated 7.5.2022 in Petition No. 241/GT/2020 regarding truing up of tariff of Vindhyachal STPS Stage-II (1000 MW) for the period 2014-19 NTPC Limited	30.05.2023	07.06.2023	Review
33/RP/2022 in 367/GT/2020	Petition for review of order dated 9.6.2022 in Petition No. 367/GT/2020 regarding revision of tariff of circulating fluidized bed combustion technology based NLC Thermal Power Station-II Expansion Units I & II (500 MW) for the 2014-19 tariff period. NLC India Limited	27.04.2023	03.06.2023	Misc.
8/RP/2023	Review Petition under section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with the applicable provisions of law, seeking review of orders dated 23.8.2022 and 25.11.2022 passed by Commission in Petition No. 52/MP/2019 in view of (1) material subsequent events; and (2) judicial precedents governing the law leading to error apparent on the face of record while passing the orders dated 23.08.2022 & 25.11.2022. Solitaire Powertech Private Limited (SPPL).	31.05.2023	02.06.2023	Review
356/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited (MBPMPL)	26.05.2023	02.06.2023	Misc.
83/MP/2023	Petition under Sections 17(3) of the Electricity Act, 2003 read with the Regulation 5(1)(b) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the Order dated 30.11.2022 of the Commission in petition 247/MP/2021, seeking approval for providing on Lease/License basis the Land at various substations of Petitioner to its Wholly Owned Subsidiary Company (WOS)-POWERGRID Teleservices Limited for undertaking Data Center activities viz. Trivandrum, Yelahanka, Chennai, Puducherry, Hyderabad, Mapusa, Pune, Padghe, Indore, Bachau, Jhatikara, Kishenpur, Subhashgram, Pandiabili, Silchar. Power Grid Corporation of India Ltd (PGCIL).	25.05.2023	01.06.2023	Misc.
59/GT/2022	Petition for determination of Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Ltd.	30.05.2023	01.06.2023	Generation
53/MP/2023 along with IA No. 11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teest Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof( Interlocutory application seeking ex-parte & ad-interim stay on the impugned Letter dated 30.1.2023 bearing Reference No. TUL/PS&R/0001/2021-22/028. Uttar Pradesh Power Corporation Limited (UPPCL) & Ors.	30.05.2023	01.06.2023	Misc.
46/RP/2022	Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record. Adani Solar Energy Jodhpur Five Private Ltd. (ASEJFPL)	30.05.2023	01.06.2023	Misc.
264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 15.8.2020 passed in petition No. 158/MP//2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. Adhunik Power and Natural Resources Limited (APNRL)	31.05.2023	31.05.2023	Misc.
727/MP/2020 along with IA Nos. 29/2022 & 19/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 32 and 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on Renewable Sources to the Inter-State Transmission System” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	30.05.2023	31.05.2023	Misc.
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.2018 between the Petitioner and the NTPC Limited seeking relief on account of Change in Law event viz. the imposition of Safeguard Duty by Notification No. 1/2018 Custom (SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India. Solairepro Urja Private Limited (SUPL)	30.05.2023	31.05.2023	Misc.
699/MP/2020	Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of an alleged LTOA of 144 MW granted to PTC India Limited in respect of ‘Free Power’ share of Government of Sikkim from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited (PTCIL)	29.05.2023	31.05.2023	Misc.
617/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of compensation deducted by PTC India Ltd. from Bharat Aluminium Company Ltd. (BALCO) allegedly for non-supply of power for the period February 2012 to May 2012. Bharat Aluminium Co. Ltd. (BALCO)	29.05.2023	31.05.2023	Misc.
235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited (BWEPL)	29.05.2023	31.05.2023	Misc.
227/MP/2020 along with IA No. 7/2022	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/ directions to Solar Energy Corporation of India Limited pursuant to issues arising out of the Power Purchase Agreement dated 4.9.2018 and seeking consequent relief for releasing the Bank Guarantee issued by the Petitioner in favour of Solar Energy Corporation of India Limited. Mytrah Vayu (Brahmaputra) Private Limited (MVBPL)	30.05.2023	31.05.2023	Misc.
85/MP/2022 alongwith IA No. 24/2022 and 123/MP/2022 and 246/MP/2022 alongwith IA No. 8/2023 & 35/2023 and 107/MP/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL) and Uttar Haryana Bijli Vitran Nigam Limited and Anr. and Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL). and Gujarat Urja Vikas Nigam Limited.	29.05.2023	31.05.2023	Misc.
Diary (Petition) No.225/2023	Petition under Section 142 and 146 read with Section 66 of the Electricity Act, 2003, seeking appropriate directions against the wilful and deliberate non-compliance of Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 by the Respondent. Echanda Urja Private Limited (EUPL)	30.05.2023	31.05.2023	Misc.
26/RP/2022 in 719/TT/2020	Petition for review of order dated 25.11.2021 in Petition No. 719/TT/2020. Meja Urja Nigam (P) Limited (MUNPL)	30.05.2023	31.05.2023	Review
38/MP/2023	Petition for approval of Central Electricity Regulatory Commission for inclusion of 400/220/66 kV GIS Pooling Sub-Station Wangtoo (Sherpa Colony) of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited (HPPTCL)	29.05.2023	31.05.2023	Misc.
21/MP/2023	Petition for determination of lignite input price of NLCIL mines at Barsingsar for the period from 1.4.2019 to 31.3.2024 as per the the CERC (Terms and Conditions of Tariff) Regulations, 2019, second amendment on determination of input price of lignite where a generating station has mines linked to it for supply of lignite to Barsingsar Thermal Power Station. NLC India Limited	29.05.2023	31.05.2023	Misc.
22/MP/2023	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking issuance of direction(s)/order(s) against PSPCL for payment of outstanding principal amount and applicable late payment surcharge for renewable power supplied during the period from 1.4.2020 to 7.4.2020 under the Power Sale Agreements dated 31.3.2015, 24.11.2017 and 23.3.2018 executed between PSPCL and SECI. Solar Energy Corporation of India Limited (SECI)	29.05.2023	30.05.2023	Misc.
306/MP/2022 along with IA No.20/2023	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of M/s Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Limited (UPCL)	29.05.2023	30.05.2023	Misc.
455/MP/2019 and 65/MP/2020 and 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the other applicable provisions of the Electricity Act, 2003 as amended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited and A.P. Power Coordination Committee and 5 others	25.05.2023	30.05.2023	Misc.
41/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for Asset-I 420 kV, 1X 80 MVAR, 3 Phase Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Sub-station (Extn.), Asset II- 2 nos. 132 kV line bays 5 at Biswanath Chariali Sub-station (for termination of Biswanath Chariyali Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line-line under TBCB) and Asset III- 2 nos. 400 kV (GIS) bays at Silchar and 2 nos. 400 kV (GIS) bays along with 2x80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar Misa Transmission line (Line under TBCB scope) under Project "POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)" Power Grid Corporation of India Limited	22.05.2023	30.05.2023	Transmission
134/MP/2021	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NER-II TL)	22.05.2023	30.05.2023	Misc.
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	25.05.2023	29.05.2023	Misc.
167/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for transmission assets under Project "POWERGRID works associated with North Eastern Region Strengthening Scheme-V. Power Grid Corporation of India Limited	22.05.2023	29.05.2023	Transmission
113/MP/2020	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges) as well as the Notice for Regulation of Power Supply dated 3.1.2020. KSK Mahanadi Power Limited (KSKMPL)	25.05.2023	29.05.2023	Misc.
373/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and Regulations 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 7.12.2015 issued by Ministry of Environment and Forest and Climate Change (MoEF). Udupi Power Corporation Limited (UPCL)	25.05.2023	29.05.2023	Misc.
85/MP/2021 alongwith IA No.26/IA/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Section 79(1)(c) of the Electricity Act, 2003 challenging the levy of relinquishment charges by PGCIL. Southern Power Distribution Company of Telangana Limited (TSSPDCL)	25.05.2023	29.05.2023	Misc.
187/MP/2022 along with IA No.70/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Ltd. and Powerica Limited and the Long-Term Access Agreement dated 17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd. seeking directions to JKTL/ CTU/PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner’s Project. Powerica Limited	25.05.2023	28.05.2023	Misc.
95/MP/2023	Petition under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for reporting compliance in terms of the order of the Commission dated 26.04.2011 in Petition No. 285/MP/2021 and for seeking additional time period in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited (PXIL)	25.05.2023	28.05.2023	Misc.
74/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law in terms of the definition of “Change in Law” as provided under Article 26, read with Article 21 of the Agreements for Procurement of Power (APPs) executed between the Petitioner and the Respondents, and the supplementary agreements executed between the Petitioner and the Respondents. Jindal India Thermal Power Limited (JITPL)	25.05.2023	28.05.2023	Misc.
53/MP/2023 alongwith IA No. 11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Corporation Limited (UPPCL) and 4 Ors.	25.05.2023	28.05.2023	Misc.
541/MP/2020	Clarification Petition under Section 79(1)(f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of order dated 5.2.2019 passed by this Commission in Petition No. 192/MP/2018. Phelan Energy India RJ Private Limited (PEIRJPL)	25.05.2023	27.05.2023	Misc.
340/MP/2020 along with IA No. 1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	25.05.2023	27.05.2023	Misc.
255/MP/2022	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 3.5.2019 entered into between Torrent Solargen Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Torrent Solargen Limited (TSL)	25.05.2023	27.05.2023	Misc.
204/MP/2020	Petition invoking Regulation 1.5(i) read with Regulation 5.2(u) and Regulation 6.5(11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar and wind generators and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to act in accordance with ‘Indian Electricity Grid Code’ provisions while issuing backing down instructions to the solar and wind generators. Southern Regional Load Despatch Centre (SRLDC)	25.05.2023	27.05.2023	Misc.
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.2018 between the Petitioner and the NTPC Limited seeking relief on account of Change in Law event viz. the imposition of Safeguard Duty by Notification No. 1/2018 Custom (SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. Solairepro Urja Private Limited (SUPL)	25.05.2023	27.05.2023	Misc.
117/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking recognition of force majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to extension of Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance bank Guarantee. Mytrah Vayu (Sabarmati) Private Limited (MVSPL)	25.05.2023	27.05.2023	Misc.
71/MP/2021	Petition seeking directions to the Respondents for clearing the outstanding bills from August, 2011 to December, 2012 along with interest. NILE Limited (NILE)	25.05.2023	27.05.2023	Misc.
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% Inter-State power, for inclusion in PoC transmission charges for the FY 2016-17, FY 2018-19 and FY 2020-21. Transmission Corporation of Telangana Limited	22.05.2023	26.05.2023	Transmission
329/TT/2022	Petition for determination of transmission tariff for the transmission lines owned by the Petitioner (MPPTCL) which have been held to be ISTS lines for the year 2019-20 to 2023-24 for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2019 and (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Madhya Pradesh Power Transmission Company Limited	22.05.2023	25.05.2023	Transmission
9/TT/2021 (On remand)	Determination of Transmission tariff for 2019-24 tariff block for Asset-1: Combined Asset of a) 400 kV D/C Bhadla (POWERGRID)- Bhadla (RVPNL) Ckt-1 & 2 along with associated bays; b) 1 no. of 400KV, 125 MVAR Bus Reactor along with associated bays at Bhadla (POWERGRID) Sub-station; c) 400KV, 500 MVA ICT-2 along with associated bays at Bhadla (POWERGRID) Sub-station; d) 220KV, Adani Bhadla (Pooling station) line-1 bay at Bhadla (POWERGRID) Sub-station; Asset-2: 220 KV Sourya Urja line-2 Bay at Bhadla (POWERGRID) Sub-station; Asset-3: 500 MVA ICT-3 along with associated bays at Bhadla (POWERGRID) Sub-station; Asset-4: 500 MVA ICT-1 along with associated bays at Bhadla (POWERGRID) Sub-station; Asset-5: 2 nos. 220 kV line bays (205 & 206) at badhla (POWERGRID) Sub-station; Asset-6: 2 No. 400 kV line bays at Bhadla (POWERGRID) Sub-station; Asset-7: Combined Asset of a) 765KV D/C Bhadla (POWERGRID)-Bikaner (POWERGRID) along with 2 nos. 240 MVAR Switchable Line Reactors along with associated bays at Bhadla (POWERGRID) Sub-station and 2 nos. 240MVAR Switchable Line Reactors along with associated bays at Bikaner (POWERGRID) Sub-station; b) 765/400KV, 1500MVA ICT-1, 2 and 3 along with associated bays at Bhadla (POWERGRID) Sub-station; c) 1 no. of 240MVAR Bus Reactor along with associated bays at Bhadla (POWERGRID) Sub-station under "Transmission System for Solar Power Park at Bhadla" in the Northern Region. Power Grid Corporation of India Ltd.	22.05.2023	25.05.2023	Transmission
215/MP/2022	Petition seeking approval for input price of coal supplied from Talabira Mines to end use generating stations for the period from COD i.e. 1.4.2021 to 31.3.2024 under Regulation-9 of CERC (Terms and Conditions of Tariff) Regulations, 2019. NLC India Limited	16.05.2023	25.05.2023	Misc.
66/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Nabinagar Thermal Power Station (4×250) in compliance with the Ministry of Environment, Forests and Climate Change (MOEF&CC), Government of India Notification dated 7.12.2015. Bhartiya Rail Bijlee Company Limited (BRBCL)	10.05.2023	25.05.2023	Misc.
244/MP/2021 along with IA No. 30/2023	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Ltd. (AREPRL)	15.05.2023	24.05.2023	Misc.
20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022 challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited (JITPL)	02.05.2023	24.05.2023	Misc.
701/MP/2020 Along with I.A 72/2020	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.8.2019, Transmission Connectivity Agreement dated 5.3.2019 and Long-Term Access Agreement dated 28.8.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner. Shapoorji Pallonji Infrastructure Limited (SPICCPL)	15.05.2023	23.05.2023	Misc.
223/MP/2022	Petition seeking approval for lignite input price for the period 1.4.2019 to 31.3.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLC India Limited	16.05.2023	23.05.2023	Misc.
31/RP/2022 in 241/GT/2020	Petition for review of order dated 7.5.2022 in Petition No. 241/GT/2020 regarding truing up of tariff of Vindhyachal STPS Stage-II (1000 MW) for the period 2014-19. NTPC Limited	27.04.2023	23.05.2023	Review
369/MP/2022	Petition for refund of incentive amount paid to NHDC on account of capacity index for the period 1.4.2009 to 31.3.2021. MPPMCL	16.05.2023	23.05.2023	Misc.
332/MP/2020 alongwith I.A. Nos.18 & 65/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of the dispute arising out of the action of Power Grid Corporation of India Limited in seeking opening of a Letter of Credit in favour of PGCIL towards PoC Charges for the unutilized Long Term Access for 50 MW capacity. Ostro Kutch Wind Private Limited (OKWPL)	16.05.2023	23.05.2023	Misc.
3/RP/2023 in 145/GT/2020	Petition for the review of the Commission’s order dated 30.11.2022 in Petition No. 145/GT/2022 in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chamera-I Hydroelectric Power Station (540 MW).. NHPC Limited	27.04.2023	22.05.2023	Review
37/RP/2022 in 362/GT/2020	Petition for the review of the Commission’s order dated 21.4.2022 in Petition No. 362/GT/2022 in the matter of truing up of tariff for the tariff period 2014-19 in respect of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW). NTPC Limited	27.04.2023	20.05.2023	Review
227/MP/2020 along with IA No.7/2022 727/MP/2020 along with IA Nos. 7/2020 and 19/2023	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/ directions to Solar Energy Corporation of India Limited pursuant to issues arising out of the Power Purchase Agreement dated 4.9.2018 and seeking consequent relief for releasing the Bank Guarantee issued by the Petitioner in favour of Solar Energy Corporation of India Limited. Mytrah Vayu (Brahmaputra) Private Limited	16.05.2023	19.05.2023	Misc.
258/MP/2022	Petition seeking ‘in principle’ approval for inclusion of Additional Capitalization Expenditure for replacement of equipment at Vindhyachal Sub-station under Section 25(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR for tariff block 2019-24 and beyond. PGCIL	16.05.2023	19.05.2023	Misc.
5/RP/2023 In 287/GT/2020	Petition for review of Commission’s order dated 1.10.2022 in Petition No. 287/GT/2020, in respect of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-III (210 MW) for the period 2014-19. NTPC	27.04.2023	19.05.2023	Review.
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of the Bank Guarantee dated 16.08.2018 (and amendment/ extension thereof), in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated and impossible to perform. Vaayu Renewable Energy (Mevasa) Pvt. Ltd	15.05.2023	19.05.2023	Misc.
54/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 2.2.2007, Article 3.7 of the Supplemental Power Purchase Agreement dated 05.12.2018 and Recital O(d) of the Supplemental Power Purchase Agreement dated 30.03.2022 entered with Gujarat Urja Vikas Nigam Ltd. seeking Change in Law compensation. Adani Power (Mundra) Limited	16.05.2023	19.05.2023	Misc.
204/MP/2022 along with IA No. 16/2023	Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II dated 28.10.2021 entered between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme-II dated 22.10.2021 entered between the Petitioner No.1 and the Petitioner No.2. PTC India Limited	15.05.2023	19.05.2023	Misc.
318/MP/2022	Petition under Section 79(1)(c) & Section 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January, 2022 and February, 2022 by excluding the outage of the transmission line (from 20.1.2022 to 8.2.2022) from the total time of the said transmission line, in accordance with Appendix II-Clause 5(i) of the Central Electricity Regulatory Commission, Tariff Regulations (Procedure for Calculation of Transmission System Availability Factor for a Month). NRSS XXIX Transmission Limited (NTL)	16.05.2023	19.05.2023	Misc.
283/MP/2022 and 286/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for seeking declaration of Change in Law on account of change in Goods and Services Tax Slabs vide Notification No. 8/2021-Central Tax (Rate) dated 30.9.2021 read with G. O. (MS) No. 121 bearing Notification No. II(2)/CTR/671(e-1)/2021 dated 4.10.2021 issued by the Government of Tamil Nadu in terms of Article 12 of the Power Purchase Agreement dated 1.5.2021 executed between JSW Renew Energy Limited and Solar Energy Corporation of India Limited. JSW Renew Energy Limited (JREL)	16.05.2023	19.05.2023	Misc.
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited (DBPL)	16.05.2023	19.05.2023	Misc.
278/MP/2019	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation/modification of the provisions of the Central Electricity Regulatory Commission (India Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 in respect of the schedule for operation of 726.6 MW (2×363.3 MW) Palatana Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited (OTPCL)	16.05.2023	19.05.2023	Misc.
370/MP/2022	Petition under Section 79(1)(a) of the Electricity Act, 2003 seeking deemed availability for the period from 1.6.2021 to 30.8.2021 in respect of Singrauli Super Thermal Power Station (2000 MW) under Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019. NTPC Limited	15.05.2023	19.05.2023	Misc.
179/MP/2016	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication claims towards compensation arising out of Change in law and consequential relief as per PPA dated 27.11.2013 between the Petitioner and the Respondent during the operating period (remand from APTEL). KSKMPCL	15.05.2023	19.05.2023	Misc.
107/MP/2021 along with I.A No. 36/2021	Petition under Section 79(1)(c), Section 79(1)(f) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power’s Order bearing Reference No. 23/12/2016-R&R dated 15.1.2021 and extend the commencement of the Petitioner’s Long Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner’s Power Purchase Agreement dated 4.9.2018 AP Avikiran Solar India Private Limited (ASIPL)	16.05.2023	18.05.2023	Misc.
71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively. MB Power (Madhya Pradesh) Limited (MBPMPL)	16.05.2023	18.05.2023	Misc.
49/MP/2023	Petition under Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with Article 12 of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner with Solar Energy Corporation of India Limited, inter alia, seeking declaratory relief/ in-principle approval of Change in Law events prayed by the Petitioner in the present petition to be recognised as Change in Law events under the Power Purchase Agreement and consequential order(s). Vena Energy Vidyuth Private Limited (VEVPL)	16.05.2023	18.05.2023	Misc.
40/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.1.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Two Limited (earlier known as Adani Green Energy Seven Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer Two Limited (AHEJTL)	16.05.2023	18.05.2023	Misc.
17/MP/2023	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 13 and Article 17 of the Power Purchase Agreement dated 7.8.2008 (as amended vide amendment agreements dated 17.9.2008 and 27.5.2022) executed between the Petitioner and Uttar Haryana Bijli Vitran Nigam Limited & Dakshin Haryana Bijli Vitran Nigam Limited; as well as Article 13 and Article 17 of the Power Purchase Agreement dated 20.1.2009 (as amended vide amendment agreement dated 21.10.2010) between the Petitioner and Tata Power Trading Company Limited inter alia seeking approval of Change in Law event, i.e., enactment of the Integrated Goods and Services Tax Act, 2017, the Central Goods and Services Tax Act, 2017, the State Goods And Services Tax Act, 2017, and the Union Territory Goods and Services Tax Act 2017; and compensation for additional expenses incurred by the Petitioner with respect to operation and maintenance of the Project on account of the same along with carrying cost. Jhajjar Power Limited (JPL)	16.05.2023	18.05.2023	Misc.
310/MP/2022 and 362/MP/2022	Petition under Section 79(1)(b), 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking compensation against additional cost incurred on account of implementation of the Goods and Service Tax Law vide Notification No.12/2017 as “Change in Law Even” in terms of Article 12 of the Power Purchase Agreement dated 5.10.2016 executed between Indigrid Solar-I (AP) Private Limited and Solar Energy Corporation of India Limited. Indigrid Solar-I (AP) Private Limited (ISAPPL)	16.05.2023	18.05.2023	Misc.
102/MP/2023	Petition under 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 and Article 13 of the Power Purchase Agreement dated 07.08.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.01.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of change in law event and consequent relief on account of increase in compensation for acquisition of land for Jhajjar Power Limited’s 1,320 MW Power Project located in Haryana. Jhajjar Power Limited (JPL)	16.05.2023	18.05.2023	Misc.
78/MP/2023	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.8.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax. Thar Surya 1 Private Limited (TSPL)	16.05.2023	18.05.2023	Misc.
377/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Bikaner – Khetri Transmission Limited (BKTL)	15.05.2023	18.05.2023	Misc.
372/MP/2022	Petition under Section 79(1)(c) & section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 along with Regulation 24 and 111 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 challenging the levy of relinquishment charges by Power Grid Corporation of India Limited along with return of construction phase bank guarantee. Srijan Energy Systems Private Limited (SESPL)	15.05.2023	18.05.2023	Misc.
68/MP/2023 along with IA No. 18/2023	Petition under Sections 79 of the Electricity Act, 2003, seeking for quashing/ setting aside of the invoice dated 27.04.2022 issued by the Central Transmission Utility of India Limited (CTUIL), and the consequent email dated 21.01.2023 & letter dated 17.02.2023 issued by the Grid Controller of India Limited. SEI Sunshine Power Pvt. Ltd. and 3 Ors. (SEISPPL)	15.05.2023	18.05.2023	Misc.
309/MP/2022	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of Security Expenses for transmission system for the period from 1.4.2019 to 31.3.2024. Teestavalley Power Transmission Limited	15.05.2023	18.05.2023	Misc.
25/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate directions to the Respondent to include the yearly transmission charges as determined by APERC vide order dated 7.7.2021 in the PoC transmission charges for the billing period of FY 2015-16, 2016-17 and 2020-2021 as per the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Transmission Corporation of Andhra Pradesh Limited (AP TRANSCO)	15.05.2023	18.05.2023	Misc.
374/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the tariff order dated 21.11.2019 passed by the Commission in Petition No 158/TT/2018 directing bilateral billing and payment of Transmission Charges by the Respondent to the Petitioner on account of delay in commissioning of its downstream transmission network. Power Grid Corporation of India Limited (PGCIL)	15.05.2023	18.05.2023	Misc.
45/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Transmission Charges) Regulations, 2010, Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter- State Transmission and related matters) Regulations, 2009, and Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010 seeking quashing demand of approximately ₹39.23 crore as transmission charges (under Non-PoC mechanism) by Power Grid Corporation of India Ltd. vide letter dated 21.9.2020 and seeking to restrain PGCIL from curtailing open access/regulation of power pursuant to Regulation Notice dated 26.11.2020. GMR Kamalanga Energy Ltd. (GMR)	10.05.2023	18.05.2023	Misc.
94/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for installation of optical ground wire on the 400 kV Kurukshetra-Malerkotla Transmission Line established under the Northern Region System Strengthening Scheme XXXI(b). Central Transmission Utility of India Limited (CTUIL)	15.05.2023	18.05.2023	Misc.
366/MP/2022 and 367/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking adjudication of dispute with NTPC Limited in respect of its National Thermal Power Plant Stage-II situated at Dadri. BRPL and BYPL	15.05.2023	18.05.2023	Misc.
19/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vallur Thermal Power Station (3×500 MW) in compliance with the Ministry of Environment, Forests and Climate Change (MOEF&CC), Government of India Notification dated 7.12.2015. NTPC Tamil Nadu Energy Company Limited (NTECL)	10.05.2023	17.05.2023	Misc.
61/MP/2023	Petition under Section 79 including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation alongwith interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Company Limited (ITPCL)	10.05.2023	16.05.2023	Misc.
131/MP/2022	Petition seeking implementation of Commission’s order dated 7.1.2022 in Petition No. 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	25.04.2023	16.05.2023	Misc.
67/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter-alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-State transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited (SVVPL) & Anr.	10.05.2023	15.05.2023	Misc.
360/MP/2022	Petition seeking payment of capacity charges by the Respondent, in terms of the Declared Capacity, especially in terms of MOP directive dated 28.6.2019 and subsequent clarifications. Coastal Energen Private Ltd.	10.05.2023	14.05.2023	Misc.
34/RP/2022 In 426/GT/2020	Petition for review of Commission’s order dated 8.4.2022 in Petition No. 426/GT/2020 with regard to approval of tariff of the Rihand Super Thermal Power Station-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	27.04.2023	14.05.2023	Review
47/MP/2021	Petition under Section 79(1)(c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity Act, 2003 and Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for the modified application of the provisions of Regulation 7 of the Sharing Regulations dealing with the Point of Connection transmission charges and losses to the solar power projects set up in the designated solar parks under the Guidelines issued by the Central Government for development of the Solar Parks. Rewa Ultra Mega Solar Limited (RUMSL)	10.05.2023	12.05.2023	Misc.
56/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Muzaffarpur Thermal Power Station, Stage-II (2X195 MW) in compliance with the Ministry of Environment, Forests and Climate Change, Government of India Notification dated 7.12.2015. Kanti Bijlee Utpadan Nigam Limited (KBUNL)	10.05.2023	12.05.2023	Misc.
340/MP/2022 341/MP/2022	Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL&FS Tamil Nadu Power Company Limited (ITNPCL)	10.05.2023	12.05.2023	Misc.
265/MP/2021	Petition invoking Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compensation/ relief for the additional expenditure incurred by the Petitioner during the construction of the Project due to certain Change in Law and Force Majeure events, as per the applicable provisions of Transmission Service Agreement dated 22.9.2015. Alipurduar Transmission Limited (ATL)	10.05.2023	12.05.2023	Misc.
147/MP/2021	Petition under Section 79(1) (b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 6.3 B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of outstanding amount on account of illegal deductions made by TANGEDCO from Monthly Bills raised by the Petitioner herein; and for quashing the impugned letters dated 19.1.2021, 4.2.2021 and 3.3.2021. Bharat Aluminium Company Limited (BALCO)	10.05.2023	12.05.2023	Misc.
97/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 15 MW Floating Solar PV Project connected to BBMB Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017 including its amendments/ clarification issued thereof. Bhakra Beas Management Board (BBMB)	10.05.2023	12.05.2023	Adoption
75/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited (CEPL)	10.05.2023	12.05.2023	Misc.
65/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in rate of goods and services tax from 5% to 12% by way of Notification No.8/2021 – Central Tax (Rate) dated 30.9.2021 and on account of increase in the rate of goods and services tax paid (impact) at the rate of 4.9% (70% of 7% GST increase) as per the Notification No. 24/2018 – Central Tax (Rate) dated 31.12.2018, in terms of Article 12 of the Power Purchase Agreement dated 11.02.2020 between GRT Jewellers (India) Private Limited and Solar Energy Corporation of India Limited. GRT Jewellers (India) Private Limited (GRTJIPL)	10.05.2023	12.05.2023	Misc.
46/MP/2021	Petition under the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and applicable provisions of the Electricity Act, 2003; Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008; Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time and Bye-Laws Regulations and Business Regulations of the Respondent Energy Exchange, inter alia, for violation of order dated 29.5.2020 in Petition No. 225/RC/2020. BSES Rajdhani Power Limited (BRPL)	10.05.2023	12.05.2023	Misc.
4/RP/2023 In 302/GT/2020	Petition for review of Commission’s order dated 1.10.2022 in Petition No. 302/GT/2020, in respect of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period 2014-19. NTPC	27.04.2023	11.05.2023	Review
1/RP/2023 In 190/GT/2020	Petition for review of Commission’s order dated 21.5.2022 in Petition No. 190/GT/2020, for truing up of tariff for the period 2014-19, in respect of NCTPS Dadri Stage-II (980 MW). NTPC	27.04.2023	11.05.2023	Review
49/RP/2022 in 365/GT/2020	Petition for review of order dated 30.9.2022 in Petition No. 365/GT/2020 for truing up of annual fixed charges for control period 2014-19 of NLCIL Thermal Power Station-I Expansion Units I & II. NLC India Limited	27.04.2023	11.05.2023	Review
45/RP/2022 in 279/GT/2020	Review Petition seeking review of order dated 29.08.2022 passed by the Hon’ble Commission in Petition No. 279/GT/2020 for revision of Auxiliary Energy/Power Consumption (AEC/APC) allowed for the Tripura Gas Based Power Plant (101MW) of North Eastern Electric Power Corporation Limited, Shillong for the period 01.04.2019 to 31.03.2024. NEEPCO	27.04.2023	11.05.2023	Review
38/RP/2022 in 112/GT/2020	Petition for the review of the Commission’s order dated 8.4.2022 passed in Petition No. 426/GT/2020 in the matter of approval of tariff of the Rihand Super Thermal Power Station-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	27.04.2023	11.05.2023	Review
32/RP/2022 In 301/GT/2020	Petition for review of Commission’s order dated 13.5.2022 in Petition No. 301/GT/2020, for truing up of annual fixed charges for the period 2014-19, in respect of Jhanor Gandhar GPS (657.39 MW). NTPC	27.04.2023	11.05.2023	Review
225/MP/2022	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulations 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of deemed availability for the period from 10.5.2021 to 22.6.2021 in respect of Rihand Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	02.05.2023	11.05.2023	Misc.
192/MP/2021 Along with I.A No.3/IA/2023	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, readwith Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), readwith the back-to-back Power Sale Agreements (PSAs) dated 17.6.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SPCEPL)	02.05.2023	11.05.2023	Misc.
48/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with relevant provisions of Power Purchase Agreements dated 22.12.2021 and 19.1.2022. Jaiprakash Power Ventures Limited (JPVL)	10.05.2023	11.05.2023	Misc.
43/MP/2021 along with IA No.9/2021	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 13 of the Power Purchase Agreements dated 28.6.2018 executed between the Petitioner and Solar Energy Corporation of India Limited. Adani Wind Energy Kutchh One Limited (AWEKOL)	10.05.2023	11.05.2023	Misc.
25/RP/2022 in 88/TT/2020	Petition for review of order dated 22.4.2022 in Petition No. 88/TT/2020. Power Grid Corporation of India Limited (PGCIL)	27.04.2023	11.05.2023	Review
35/RP/2022 in 625/TT/2020	Petition for review of order dated 31.5.2022 in Petition No. 625/TT/2020. Power Grid Corporation of India Limited	27.04.2023	11.05.2023	Review
47/RP/2022 in 676/TT/2020	Petition for review of order dated 25.6.2022 in Petition No. 676/TT/2020. Power Grid Corporation of India Limited	27.04.2023	11.05.2023	Review
207/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. Eden Renewable Cite Private Limited (ERCPL)	02.05.2023	10.05.2023	Misc.
39/RP/2022	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the tariff order dated 10.6.2022, passed in Petition No. 482/TT/2020, as modified vide corrigendum dated 22.7.2022, whereby truing up of transmission tariff for the period 2014-19 & determination of transmission tariff for the period 2019-24 has been undertaken in respect of Existing Transmission and Distribution (T&D) System Network of Damodar Valley Corporation in Eastern Region. Damodar Valley Power Consumers’ Association (DVPCA)	27.04.2023	08.05.2023	Review
6/RP/2023 in 378/TT/2020	Petition for review of order dated 1.3.2022 in Petition No. 378/TT/2020. Power Grid Corporation of India Limited	27.04.2023	08.05.2023	Review
2/RP/2023 in 79/TT/2020	Petition for review of order dated 9.2.2021 in Petition No. 79/TT/2020. Power Grid Corporation of India Limited	27.04.2023	08.05.2023	Review
51/RP/2022 in 30/TT/2021	Petition for review of order dated 13.3.2022 in Petition No. 30/TT/2021. Power Grid Corporation of India Limited (PGCIL)	27.04.2023	08.05.2023	Review
190/MP/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Clause 10.2.2 of the Power Purchase Agreement dated 31.3.2016 NTPC Limited (NTPC)	02.05.2023	07.05.2023	Misc.
562/MP/2020 along with IA No.15/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhajjar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of Change in Law events. Jhajjar Power Limited (JPL)	02.05.2023	07.05.2023	Misc.
13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 for claiming relief under Change in Law on account of imposition of Safeguard Duty. Mahoba Solar (UP) Private Limited (MSUPPL)	02.05.2023	07.05.2023	Misc.
257/MP/2022	Petition under Section 142 and 146 of the Electricity Act, 2003 for issuing necessary directions against the Respondents for non-compliance of the order dated 29.9.2017 of this Commission in Petition No. 15/MP/2016 and initiating penal action against the Respondents. Rajasthan Steel Chambers (RSC)	02.05.2023	06.05.2023	Misc.
249/MP/2022 250/MP/2022 251/MP/2022 252/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	02.05.2023	05.05.2023	Misc.
114/MP/2023 along with IA Nos.28/2023 & 29/2023	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd. Soltown Infra Private Limited (SIPL) and 2 Ors.	02.05.2023	05.05.2023	Misc.
347/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 to intervene, as Kerala State Electricity Board Limited has illegally withheld payment of an amount in tune of Rs. 2,10,95,916/- from the bills raised by the Petitioner for the month of June 2022 and July 2022. Damodar Valley Corporation	02.05.2023	04.05.2023	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulation 7 & 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018, and read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	02.05.2023	04.05.2023	Misc.
122/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of High Price contracts in High Price Day Ahead Market (HP-DAM), High Price Term Ahead Market (HP-TAM), and High Price Contingency Contracts. Hindustan Power Exchange Ltd. (HPX)	02.05.2023	04.05.2023	Misc.
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. Khargone Transmission Limited (KTL) and 3 Ors.	25.04.2023	04.05.2023	Misc.
41/RP/2022	Petition under Section 94 of the Electricity Act read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2013 seeking review of order dated 25.6.2022 passed by the commission in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	27.04.2023	04.05.2023	Review
368/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff Order dated 21.11.2019 passed by the Hon’ble Commission in Petition No. 105/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 downstream transmission networks. Power Grid Corporation of India Limited (PGCIL)	02.05.2023	04.05.2023	Misc.
363/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/ execution of the tariff order dated 28.11.2019 passed by the Commission in Petition No. 137/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 downstream transmission networks. Power Grid Corporation of India Limited (PGCIL)	02.05.2023	04.05.2023	Misc.
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited	24.04.2023	04.05.2023	Misc.
344/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, MSETCL. Ratnagiri Gas & Power Private Limited (RGPPL)	20.04.2023	02.05.2023	Misc.
71/MP/2019 46/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation and restoration of project economics due to unprecedented, unforeseen and uncontrollable depreciation of the INR vis-à-vis the USD pursuant to the judgment dated 18.1.2019 of the Appellate Tribunal for Electricity in Appeal No. 202 of 2016. Sasan Power Limited	25.04.2023	02.05.2023	Misc.
343/MP/2020	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, Central Railways. Ratnagiri Gas & Power Private Limited (RGPPL)	20.04.2023	02.05.2023	Misc.
364/TD/2022	Petition seeking for down-gradation of the inter-state trading licence from Category I to Category V as granted to by the Petitioner and for the change in name of inter-state trading licence of the Petitioner. Svaryu Energy Limited (formerly, Refex Energy Limited)	25.04.2023	01.05.2023	Licence
77/MP/2023	Petition under section 79 of the Electricity Act, 2003, read with section 38 and Regulations 33A (Power to Relax) and 33B (Power to Remove Difficulty) 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, thereby invoking the regulatory powers of the Commission, as well as its Power to Relax and to Remove Difficulties, seeking the guidance of the Commission on implementation modality of the dedicated line that is necessary to operationalize the connectivity granted to Hindustan Zinc Ltd. for 200 MW as a Bulk Consumer. Serentinca Renewable India Private Limited(SRIPL) and Anr.	25.04.2023	30.04.2023	Misc.
277/MP/2022 278/MP/2022 282/MP/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulations 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondent as per the Banking Agreement dated 29.3.2022 and seeking revocation of the interstate trading licence granted to Svaryu Energy Limited (formerly Refex Energy Limited). Haryana Power Purchase Centre (HPPC)	25.04.2023	28.04.2023	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC – SAIL Power Company Private Limited (NSPCPL)	25.04.2023	28.04.2023	Misc.
109/MP/2022 along with IA No.17/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking for quashing of the communications containing letters dated 16.12.2020 and 11.02.2022, issued by the Respondents thereby misinterpreting the provision of “Misdeclaration” provided under the Article 11 of the Pilot Agreement for Procurement of Power (PAPP)/ Pilot Power Supply Agreement (PPSA), and accordingly seeking directions upon the said Respondent to refund the amount of Rs. 46.16 Lakhs already deducted & to not deduct any amount (including Rs. 25.35 crores as indicated in PTC letter dated 11.02.2022) on this account from the monthly energy bills issued / to be issued by the Petitioner alongwith interest/ carrying cost, and consequent directions to adhere to the provisions of the PAPP/ PPSA in their letter and spirit. Jindal India Thermal Power Limited (JITPL)	25.04.2023	28.04.2023	Misc.
41/MP/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the period when their plant does not generate electricity. Solar Power Developers Association (SPDA)	25.04.2023	28.04.2023	Misc.
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Private Limited (AMPPGPL)	25.04.2023	28.04.2023	Misc.
30/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.01.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation/ revision in tariff due to a Change in Law event. Sitac Kabini Renewables Private Limited	24.04.2023	28.04.2023	Misc.
18/MP/2023	Petition under Section 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 read with Regulation 76 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking relaxation of operation and maintenance norms specified under Regulation 35(3) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Teestavalley Power Transmission Limited (TPTL)	25.04.2023	28.04.2023	Misc.
198/MP/2020 259/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulation 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per Clause 6.2 of the Central Electricity Authority Manual on Transmission Planning Criteria, 2013. North Eastern Regional Load Despatch Centre (NERLDC)	25.04.2023	28.04.2023	Misc.
197/MP/2020 263/MP/2020 556/MP/2020	Petition under Section 28(3) (e) of the Electricity Act, 203 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6(3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre (NERLDC)	25.04.2023	28.04.2023	Misc.
185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k)of the Electricity Act, 2003,read with Article 8.6.7 of the PPA dated 15.03.2016 executed between the RKM Powergen Private limited and Respondent No.1, Uttar Pradesh Power Corporation Limited imploring this Commission to direct the Respondent No. 1 to make payments, to the Petitioner of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharge; (ii) reimbursement of the illegally deducted penalty for short supply of power. RKM Powergen Private Limited (RKMPPL)	25.04.2023	28.04.2023	Misc.
365/MP/2022	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 6.4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to the non-compliance by the Respondents No. 1 - 5 with the provisions of the Indian Electricity Grid Code and other allied Regulations of this Commission and directives issued by the Petitioner - State Load Despatch Centre, Gujarat under Section 33 of the Electricity Act, 2003. State Load Despatch Centre (SLDC)	24.04.2023	28.04.2023	Misc.
70/MP/2023	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Section 178(2)(y) and Section 66 along with Regulations 17, 18 and 19 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 as well as Regulations 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of Renewable Energy Certificates for FY 2019-2020 and 2020-2021 and other reliefs. Southern Power Distribution Company of Andhra Pradesh Ltd. (SPDCAPL)	20.04.2023	28.04.2023	Misc.
154/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of deemed availability for the period from 1.4.2020 to 30.4.2020 in respect of Ramagundam Super Thermal Power Station Stage-III (500 MW). NTPC Limited	24.04.2023	27.04.2023	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of Power Purchase Agreements dated 25.7.2013. TRN Energy Private Limited	24.04.2023	27.04.2023	Misc.
118/MP/2023 along with IA No. 31/2023	Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking quashing of the invoices dated 6.2.2023 and 6.3.2023 to the extent of interest component levied by the NTPC. Punjab State Power Corporation Limited	24.04.2023	27.04.2023	Misc.
201/MP/2020	Petition under Section 28(3)(e) of the Electricity Act, 203 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6(3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre (NERLDC)	25.04.2023	27.04.2023	Misc.
319/MP/2022 alongwith IA No.63/IA/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulation 111 to 113 & 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking directing NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA of TANGEDCO considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO)	24.04.2023	27.04.2023	Misc.
319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent for direction for payment. Damodar Valley Corporation	20.04.2023	26.04.2023	Misc.
339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Ltd. (TREPL)	20.04.2023	26.04.2023	Misc.
627/MP/2020	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulations 11(4) and other regulations of the Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010 as amended by the third amendment effective from 1.4.2016 and orders, for direction in regard to the levy and collection of charges and losses from the Petitioners for the 500 kV Bipole Mundra - Mohindergarh HVDC Transmission Line along with its associated facilities. Haryana Power Purchase Centre (HPPC) and 3 Ors.	24.04.2023	26.04.2023	Misc.
619/MP/2020	Petition under Section 79 of the Electricity Act, 2003 for execution of orders dated 19.12.2017 and 14.3.2018 passed by this Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity, Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the orders dated 19.12.2017 and 14.3.2018 passed by this Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively. DB Power Limited (DBPL)	24.04.2023	26.04.2023	Misc.
532/MP/2020	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 and Regulation 36 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking intervention on the lignite transfer price fixed by Neyveli Lignite Corporation of Limited for the period 2019-24. Kerala State Electricity Board Limited (KSEBL)	24.04.2023	26.04.2023	Misc.
497/MP/2020	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 and Regulation 103A of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for clarification/direction in regard to the order dated 10.10.2019 passed by the Commission in No.L-1/44/2010-CERC for determination of Point of Connection (PoC) rates and transmission losses for the period of October, 2018 to December, 2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	24.04.2023	26.04.2023	Misc.
357/MP/2022	Petition for relaxation of time limit and for issuance of Renewable Energy Certificate. Leo Fasteners	24.04.2023	26.04.2023	Misc.
314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to offset the financial/ commercial impact of the ‘Change in Law’ event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited (NWPL)	24.04.2023	26.04.2023	Misc.
188/MP/2019 along with IA No. 66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. (PTCIL) and Anr.	24.04.2023	26.04.2023	Misc.
76/MP/2023	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of Respondent No.2 (as the Security Trustee acting for the benefit of the Hedge Banks) in respect of the Petitioner’s Transmission Project. Lakadia Banaskantha Transco Ltd. (LBTL)	24.04.2023	26.04.2023	Misc.
59/MP/2023	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulation 6, 8, 17 & 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking directions for re-accreditation and registration of the Petitioner under Renewable Energy Certificates mechanism and consequent reliefs. Dhanashree Agro Products Private Limited (DAPPL)	24.04.2023	26.04.2023	Misc.
324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	24.04.2023	26.04.2023	Misc.
117/MP/2023	Petition under Sections 79(1)(b) and (f) read with sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003 for the adjudication on matters relating to the obligations of the Tata Power Company Limited (Generator) to supply electricity in terms of the directions issued by the Ministry of Power, Government of India under section 11 of the Electricity Act, 2003 dated 20.2.2023 read with the PPA dated 22.4.2007. Gujarat Urja Vikas Nigam Limited	20.04.2023	26.04.2023	Misc.
82/MP/2023 81/RC/2023 88/RC/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Ancillary Service Contracts on PXIL’s PRATYAY Platform. Power Exchange India Limited (PXIL) Hindustan Power Exchange Ltd (HPX) Indian Energy Exchange Limited (IEX)	20.04.2023	25.04.2023	Misc.
380/MP/2022	Petition under Regulation 40 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of the Guidelines for Registration and Filing Application for Establishing and Operating over the Counter (OTC) Platform for grant of registration to establish and operate the OTC Platform. GNA Energy Private Limited (GEPL)	20.04.2023	25.04.2023	Misc.
224/MP/2022	Petition under Sections 79(1) (f) and 79(1) (k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and Sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 for directions to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and to exclude the quantum of PCKL share in UPCL which is drawn through State Transmission Network for the total LTA considered for computation of ISTS charges and losses. Power Company of Karnataka Limited	13.04.2023	25.04.2023	Misc.
39/MP/2023 alongwith IA No. 5/2023 108/MP/2023 alongwith I.A.No.27/2023	Petition seeking setting aside of transmission charges/ bills raised by CTUIL and declaration that the Petitioners stand discharged from performance under (i) the Agreement for Long Term Access dated 4.12.2017 (ii) Supplementary Agreement for Long Term Access dated 9.5.2019, and (iii) Transmission Service Agreement dated 4.12.2017 executed between Petitioner and Central Transmission Utility of India Ltd. on account of force majeure and impossibility of performance under the Power Purchase Agreements dated 27.12.2017 and consequent relief thereto Inox Green Energy Services Pvt. Ltd. & 4 Ors., Nani Virani Wind Energy Pvt. Ltd. & Anr.	13.04.2023	24.04.2023	Misc.
262/MP/2020	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes under the Power Purchase Agreement dated 11/12/2010 read with the Memorandum of Understanding dated 07/10/2010 between the Petitioner–Punjab State Power Corporation Limited and the Respondent– NTPC Limited PSPCL	20.04.2023	23.04.2023	Misc.
268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	20.04.2023	23.04.2023	Misc.
265/MP/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 crore upon the Petitioner towards Long Term Access capacity 8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Pvt. Ltd. (GBHPPL)	20.04.2023	23.04.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 10.01.2018, seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs. Fatehgarh Bhadla Transmission Limited (FBTL)	20.04.2023	23.04.2023	Misc.
64/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2010 and 2nd Amendment thereof seeking allowance/ approval for making application for RECs for the period September, 2021 to February, 2022. Siddhayu Ayurvedic Research Foundation Pvt. Ltd. (SARFPL)	20.04.2023	23.04.2023	Misc.
63/MP/2020	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming extension of Scheduled Delivery Date on account of force majeure events falling within the scope of Article(s) 3.1, 3.4.3, 4.7 and 9 of the Power Purchase Agreement dated 23.8.2013 read with the addendum dated 10.12.2013 executed between the Petitioner and the Respondent TANGEDCO. Bharat Aluminium Company Limited	20.04.2023	23.04.2023	Misc.
26/MP/2023	Petition under Section 79 including 79(1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, with respect to the Power Purchase Agreement (PPA) dated 01.11.2013 executed between the Petitioner (DB Power Ltd.) and the Respondent No. 1 (PTC), and the Power Purchase Agreement dated 01.11.2013 executed between Respondent No. 1/ PTC and Respondent No. 2 to 5 seeking payment of the outstanding dues towards Late Payment Surcharge on account of delayed reimbursement of transmission charges/ Point of Connection Charges (POC) paid by the Petitioner to PGCIL on behalf of Respondents, in terms of the aforesaid PPA. DB Power Limited (DBPL)	20.04.2023	23.04.2023	Misc.
11/MP/2023	Petition under Section 79 (1) (b) of the Electricity Act, 2003 seeking approval for entering into an Agreement with the Indian Railways for Gati Multi-modal Cargo Terminal under Gati Shakti Multi- Modal Cargo Terminal (GCT) Policy 2021. Maithon Power Limited	20.04.2023	23.04.2023	Misc.
118/MP/2023 along with IA No. 31/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking quashing of the invoices dated 6.2.2023 and 6.3.2023 to the extent of interest component levied by the NTPC. Punjab State Power Corporation Limited	20.04.2023	23.04.2023	Misc.
261/MP/2022	Petition under section 79(1)(b) of the Electricity Act, 2003 read with Article 10 Case-1 Long Term Power Purchase Agreement dated 27.11.2013 alongwith Addendum dated 20.12.2013 seeking an in-principle approval of the ACE to be incurred on account of installation of De-Nox System necessitated by Change-in-Law event, i.e. Environment (Protection) Amendment Rules, 2015 dated 7.12.2015, Environment (Protection) Amendment Rules, 2018 dated 28.6.2018, Environment (Protection) Amendment Rules, 2020, Environment (Protection) Amendment Rules, 2021 issued by Ministry of Environment, Forest & Climate Change read with letter dated 1.10.2021 issued by Maharashtra Pollution Control Board Dhariwal Infrastructure Limited (DIL)	20.04.2023	21.04.2023	Misc.
200/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional capital expenditure on account of implementation of Flue Gas De-Sulphurization (FGD) System at NLC TamilNadu Power Limited (NTPL), 2 x 500 MW Thermal Power Station in compliance with the Ministry of Environment, Forests and Climate Change, Government of India Notification dated 07.12.2015. NLC Tamil Nadu Power Limited (NTPL)	20.04.2023	21.04.2023	Misc.
79/MP/2022	Petition under of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020 Masaya Solar Energy Private Limited (MSEPL)	20.04.2023	21.04.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RSEPL) and 2 Ors.	20.04.2023	21.04.2023	Misc.
104/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park. Rajasthan Solarpark Development Co. Ltd. (RSDCL)	20.04.2023	21.04.2023	Misc.
145/GT/2019	Petition for approval of tariff of Lara Super Thermal Station (1600 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 15.5.2019) to 31.3.2024. NTPC Ltd.	06.04.2023	21.04.2023	Generation
24/TT/2023	Petition for approval of transmission tariff from 1.4.2019 to 31.3.2024 for 400 kV D/C Mahan-Sipat line alongwith associated bays at Mahan and Sipat and 2x50 MVAR line reactors at Sipat Pooling Sub-station, 2x50 MVAR line reactors at Mahan Pooling Sub-station and 1x80 MVAR, 420 kV switchable bus reactor at Mahan TPS alongwith its associated 400 kV bay under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations, 2019). Essar Power Transmission Company Limited	06.04.2023	21.04.2023	Transmission
280/MP/2022	Petition under Sections 79(1) (f) and 79(1) (k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and Sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 directing NLDC to implement the provisions of 2020 Sharing Regulations and Detailed Procedure and to exclude the quantum drawn through State Transmission Network from the total LTA considered for computation of ISTS charges and losses. Power Company of Karnataka Limited	13.04.2023	21.04.2023	Misc.
28/TL/2023	Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission license and other related matters) Regulations, 2009 with respect to grant of transmission licence to Kishtwar Transmission Limited. Kishtwar Transmission Limited (KTL)	13.04.2023	20.04.2023	Licence (Transmission)
321/MP/2022	Petition under Section 79 of the Electricity Act 2003 read with Regulation 14 & 15 of the Central Electricity Regulatory Commission (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the non-grant of REC Certificate. Sh. Suryakant Gupta, Proprietor M/s Rajaram Maize Products Solar Power Division	13.04.2023	20.04.2023	Misc.
270/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 4.2.2016 and 20.7.2018 for recovery of Late Payment Surcharge payable by distribution companies of State of Telangana to Sembcorp Energy India Limited for delayed payment. Sembcorp Energy India Limited (SEIL)	13.04.2023	20.04.2023	Misc.
209/MP/2017	Petition for approval of Transmission Charges, Transmission Losses and other Conditions for use of the 176.5 km long 220 kV Double Circuit Dedicated Transmission Line of the Petitioner (Allain Duhangan Hydro Project Ltd.) from Prini (Generating station of ADHPL) to Nalagarh (sub-station of CTU). AD Hydro Power Limited (ADHPL)	13.04.2023	20.04.2023	Misc.
58/MP/2023 along with IA No.21/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited (WFRL)	13.04.2023	20.04.2023	Misc.
75/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs. Jindal India Thermal Power Ltd. (JITPL) and Anr.	13.04.2023	18.04.2023	Misc.
258/MP/2022	Petition seeking 'in principle' approval for inclusion of Additional Capitalization Expenditure for replacement of equipments at Vindhyachal Sub-station under Section 25(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR for tariff block 2019-24 and beyond. Power Grid Corporation of India Ltd.	13.04.2023	17.04.2023	Misc.
729/MP/2020	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 19.8.2019 passed in Petition No. 17/MP/2019; and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 19.8.2019 passed in Petition No. 17/MP/2019. Adhunik Power and Natural Resources Limited (APNRL)	13.04.2023	16.04.2023	Misc.
356/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited (MBPMPL)	13.04.2023	16.04.2023	Misc.
338/MP/2022	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the ‘Change in Law’ compensation payable to Dhariwal Infrastructure Limited for supplying 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited (DIL)	13.04.2023	16.04.2023	Misc.
211/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 8.4.1, 8.4.2 and 8.4.11 of Schedule I of Power Purchase Agreement dated 20.01.2014 read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to comply with its statutory and contractual obligation to establish and operate a valid Escrow Arrangement and Letter of Credit as Payment Security Mechanism in favour of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	13.04.2023	16.04.2023	Misc.
205/MP/2022	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 for the payment of outstanding dues towards the reimbursement of POC charges for the power supplied to the Rajasthan Discoms through the Power Trading Corporation of India within the scope of the Power Purchase Agreement dated 1.11.2013 (PTC-PPA) executed between the Petitioner and PTC and as per the terms of back-to-back Power Purchase Agreement executed by PTC with Rajasthan Urja Vikas Nigam Limited (RVUNL) referred to as the Procurers’ PPA dated 1.11.2013. Maruti Clean Coal and Power Limited (MCPPL)	13.04.2023	16.04.2023	Misc.
187/MP/2022 along with IA No. 70/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Ltd. and Powerica Limited and the Long-Term Access Agreement dated 17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd. seeking directions to JKTL/ CTU/PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner’s Project. Powerica Limited	11.04.2023	16.04.2023	Misc.
72/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of an inter-State Trading Licence. Adarsh Stainless Private Limited (ASPL)	13.04.2023	16.04.2023	Licence
214/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 – Customs dated 6.1.2011 vide Notification No. 7/2021 – Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.8.2020 between ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited. ReNew Solar Urja Private Limited (RSUPL)	11.04.2023	16.04.2023	Misc.
27/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement (PPA) dated 1.4.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges. Sembcorp Energy India Limited (SEIL)	11.04.2023	16.04.2023	Misc.
304/MP/2022	Petition for recovery of additional income tax paid on account of Advance Against Depreciation since 1.4.2009 from the beneficiaries of 8 generating stations. NHPC Limited	13.04.2023	16.04.2023	Misc.
242/MP/2022	Miscellaneous petition for in - principle Approval for incurring Additional capital expenditures (ACE) during 2019-24 block towards replacement of transformers /Reactors under clause 25 (2) (c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	13.04.2023	16.04.2023	Misc.
371/MP/2022	Petition for approval of additional expenditure on Renovation and Modernization of ESP at Mejia Thermal Power Station Unit-1,2 & 3 having an installed capacity of 630 MW in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation	11.04.2023	16.04.2023	Misc.
320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UP Power Corporation Ltd (UPPCL) to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. Madhya Pradesh Power Management Company Limited	13.04.2023	15.04.2023	Misc.
104/MP/2023	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 2(1) and Regulation 36 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, seeking Provisional Tariff approval on fixation of Lignite Input Price for Neyveli Mines for the period from 01.04.2019 to 31.03.2024. NLCIL	13.04.2023	15.04.2023	Misc.
13/TT/2023	Petition for determination of transmission tariff for 2021-22 to 2023-24 in respect of 12 Ohm series line reactors in Mohindergarh-Dhanonda 400 kV D/C line Circuit-I and Circuit-II at Mohindergarh end transmission system constructed, maintained and operated by Adani Transmission (India) Limited. Adani Transmission (India) Limited	06.04.2023	13.04.2023	Misc.
281/GT/2020	Petition for approval of tariff of Tanda STPS Stage-II (1320 MW) for the period from anticipated COD of Unit- I (1.11.2019 to 31.3.2024). NTPC Limited	06.04.2023	13.04.2023	Generation
183/GT/2022	Petition for approval of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from COD of Unit- I (30.4.2019 to 31.3.2024). Meja Urja Nigam Power Limited	06.04.2023	13.04.2023	Generation
378/MP/2022 220/MP/2022	Petition under Section 79 (f) & 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of CERC (Conduct of Business) Regulations, 1999 for considering unit of water utilization for irrigation 'Q' from BM3 to 'MAFt' in the tariff orders of Indira Sagar Hydroelectric Project from time to time, in accordance with the corrigendum against the Techno Economic Clearance to Revised Cost Estimate issued by CEA, New Delhi on 29.3.2022. MPPMCL	11.04.2023	13.04.2023	Misc.
131/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 7.1.2022 in Petition No. 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	11.04.2023	13.04.2023	Misc.
332/MP/2020 alongwith I.A. Nos. 18 & 65/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking opening of a Letter of Credit in favour of PGCIL towards PoC charges for the unutilized Long-Term Access for 50 MW capacity. Ostro Kutch Wind Private Limited (OKWPL)	11.04.2023	13.04.2023	Misc.
117/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking recognition of force majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to extension of Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance bank Guarantee. Mytrah Vayu (Sabarmati) Pvt. Ltd. (MVSPL)	11.04.2023	13.04.2023	Misc.
90/MP/2020	Petition under Sections 63 and 79 (1)(f) of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 4.3.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for compensation due to Change in Law and seeking extension to the Scheduled Commissioning Date of the relevant elements of the Project on account of Force Majeure events. Gurgaon Palwal Transmission Limited (GPTL)	11.04.2023	13.04.2023	Misc.
308/MP/2022	Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 8.6.2020 seeking declaration that change in Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017- Central Tax (Rate), 1/2017- Integrated Tax (Rate) dated 28.6.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt- I-40 dated 29.6.2017 by way of Notification No. 8/2021- Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a Change in Law event and to direct Solar Energy Corporation of India Limited to compensate along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services tax, paid by the Petitioner and to restitute Avaada Sustainable RJ Project Private Limited to the same economic position as it would have been prior to the Notifications dated 30.9.2021. Avaada Sustainable RJ Project Pvt. Ltd. (ASRJPPL)	11.04.2023	12.04.2023	Misc.
235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited (BWEPL)	11.04.2023	12.04.2023	Misc.
218/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement (PPA) dated 23.03.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited (CAPL) and Anr.	11.04.2023	12.04.2023	Misc.
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.2018 between the Petitioner and the NTPC Limited seeking relief on account of Change in Law event viz. the imposition of Safeguard Duty by Notification No. 1/2018 Custom 9SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. Solairepro Urja Private Limited (SUPL)	11.04.2023	12.04.2023	Misc.
171/MP/2021	Petition under Section 79 of the Electricity Act 2003 for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No.1/2011 - Customs dated 6.1.2011 vide Notification No. 7/2021-Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreements dated 13.8.2019 between ReNew Sun Waves Private Limited and Solar Energy Corporation of India Limited. ReNew Sun Waves Private Limited (RSWPL)	11.04.2023	12.04.2023	Misc.
155/MP/2022 194/MP/2022 along with IA No.22/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways (IR)	11.04.2023	12.04.2023	Misc.
19/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 challenging the arbitrary and illegal actions of PTC India Limited to wrongly appropriate Late Payment Surcharge amounting to Rs. 18.82 crore paid by Uttar Pradesh Power Corporation Limited on the outstanding tariff amount of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	11.04.2023	12.04.2023	Misc.
12/TT/2023	Petition for approval of Tariff for New T&D Element namely 1. 80 MVA 132/34.5 kV Transformer at ASP Sub-station, 2. 160 MVA, 220 kV/132KV/6.9 kV ATS-IV at DTPS with refurbishment of 132 kV & 220 kV bays. 3. 132 kV Jamuria Sub-station to Ramkanali Sub-station line (L#61 & 90), 4.132 kV D/C line from Dhanbad substation to JSEB Govindpur line (21.7292 Ckm) in respect of Damodar Valley Corporation for the tariff period 2019 -24. Damodar Valley Corporation (DVC)*	06.04.2023	11.04.2023	Transmission
1/TT/2023	Petition under Section 79(1)(c) & (d) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of tariff for the inter-state transmission lines of the Petitioner for 2015-16 to 2018-19. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	06.04.2023	11.04.2023	Transmission
23/TT/2023	Petition for approval of transmission charges, transmission losses and other conditions for use of the 24.23 km long 132 kV Double Circuit Dedicated Transmission Line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating station at Village-Chowki Post Jari Distt. Kullu Himachal Pradesh upto 33/132 kV Bajaura Sub-station of HPSEBL situated at Sarabhai Distt. Kullu Himachal Pradesh Malana Power Company Limited (MPCL)	28.03.2023	11.04.2023	Transmission
82/TT/2022 Along with I.A No. 13/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	06.04.2023	11.04.2023	Transmission
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% Inter-State power, for inclusion in PoC transmission charges for the FY 2016-17, FY 2018-19 and FY 2020-21. Transmission Corporation of Telangana Limited	28.03.2023	11.04.2023	Transmission
113/MP/2020	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges) as well as the Notice for Regulation of Power Supply dated 3.1.2020. KSK Mahanadi Power Limited	28.03.2023	10.04.2023	Misc.
26/RP/2022	Review Petition seeking review of the order dated 25.11.2021 in Petition No. 719/TT/2020. Meja Urja Nigam (P) Limited (MUNPL)	28.03.2023	05.04.2023	Review
92/MP/2021	Petition by Essar Power Transmission Company Ltd. under Section 79(1)(c) and (d) of the Electricity Act, 2003 in terms of the direction issued pursuant to the 2nd Meeting of Validation Committee for the Application Period from 1.7.2020 to 30.9.2020 for implementation of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 alongwith IA for interim relief for payment of provisional tariff for the Stage-1 assets from the PoC pool from July, 2020 with interest. Essar Power Transmission Company Limited (EPTCL)	28.03.2023	05.04.2023	Misc.
42/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for the mode and manner for compliance of direction issued by the Appellate Tribunal for Electricity in its Judgment dated 6.10.2022 passed in Appeal No.196/2019 and Appeal No.73/2018. Central Transmission Utility of India (CTUIL)	27.03.2023	05.04.2023	Misc.
424/GT/2020	Petition approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period 1.4.2019 to 31.3.2024. NTPC Limited	16.03.2023	03.04.2023	Generation
51/GT/2021	Petition for approval of tariff of Kameng Hydroelectric Power Plant (KaHEP) (600 MW) for the period from COD (actual for Units 1 & 2 and projected for Units 3 & 4) to 31.3.2024 . NEEPCO	16.02.2023	31.03.2023	Generation.
309/MP/2022	Petition under Regulation 35(3)(c) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of Security Expenses for transmission system for the period from 1.4.2019 to 31.3.2024 . Teestavalley Power Transmission Limited	27.03.2023	31.03.2023	Misc.
701/MP/2020along with I.A 72/2020	Petition under Section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.8.2019, Transmission Connectivity Agreement dated 5.3.2019 and Long-Term Access Agreement dated 28.8.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner. Shapoorji Pallonji Infrastructure Limited	27.03.2023	31.03.2023	Misc.
318/MP/2022	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January 2022 and February 2022 by excluding the outage of the Transmission Line (from 20.01.2022 to 08.02.2022) from the total time of the said Transmission Line, in accordance with Appendix II - Clause 5(i) of the Tariff Regulations (Procedure for Calculation of Transmission System Availability Factor for a Month). NTL	28.03.2023	31.03.2023	Misc.
379/MP/2022	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the single sided reverse auction and single sided forward auction for renewable energy certificates at Power Exchange India Limited. PXIL	21.03.2023	31.03.2023	Misc.
371/MP/2022	Petition for approval of additional expenditure on Renovation and Modernization of ESP at Mejia Thermal Power Station Unit-1,2 & 3 having an installed capacity of 630 MW in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 7.12.2015. DVC	28.03.2023	31.03.2023	Misc.
373/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 7.12.2015 issued by Ministry of Environment and Forest and Climate Change (MoEF). Udupi Power Corporation Limited	28.03.2023	31.03.2023	Misc.
47/RP/2022	Petition seeking review under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 25.6.2022 in Petition No. 676/TT/2020. PGCIL	28.03.2023	31.03.2023	Review.
35/RP/2022	Petition seeking review under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 31.5.2022 in Petition No. 625/TT/2020. PGCIL	28.03.2023	31.03.2023	Review.
14/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price Day Ahead Market on PXIL’s PRATYAY Platform. PXIL	28.03.2023	31.03.2023	Misc.
556/MP/2020	Petition under Section 28(3)(e) of the Electricity Act, 2003 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of Communication facilities by the users of North- Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6 (3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. NERLDC	27.03.2023	31.03.2023	Misc.
638/MP/2020	Petition under Section 79(1)(c)(d) and (f) of the Electricity Act, 2003 seeking adjudication of Reliability Support Charges (RSC) by Respondent No. 1&2, Central Transmission Utility and Power System Operation Corporation Limited in terms of the Para 33 of the Order dated 16.5.2016 in 9/MP/2016 and Para 24 of the Order dated 4.4.2018 in Petition No. 142/MP/2017 NHPTL	23.03.2023	31.03.2023	Misc.
20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power dated 03.03.2022 and 10.03.2022 challenging the Termination Notice dated 18.08.2022 issued by South Western Railways under Article 4.4 of the APP dated 03.03.2022 and all consequential actions pursuant to the Termination Notice . JITPL	27.03.2023	31.03.2023	Misc.
31/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.01.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Three Limited (earlier known as Adani Green Energy Nine Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events . Adani Hybrid Energy Jaisalmer Three Limited	28.03.2023	31.03.2023	Misc.
25/RP/2022 in Petition No. 88/TT/2020	Petition for review of order dated 22.4.2022 in Petition No. 88/TT/2020. Power Grid Corporation of India Ltd.	28.03.2023	31.03.2023	Review.
47/MP/2023	Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduction of Business) Regulations, 1999 against the Respondent No. 1/ Bihar State Power Holding Company Limited and the Respondent No. 2/ PTC India Limited for wilful disobedience and the execution of Order dated 16.12.2022 in Petition No.94/MP/2022 SKS Power Generation (Chhattisgarh) Limited	28.03.2023	31.03.2023	Misc.
53/MP/2023 along with I.A. No. 11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof( Interlocutory application seeking ex-parte & ad-interim stay on the impugned Letter dated 30.1.2023 bearing Reference No. TUL/PS&R/0001/2021-22/028 . Uttar Pradesh Power Corporation Limited & Ors	28.03.2023	31.03.2023	Misc.
209/MP/2017	Petition for approval of Transmission Charges, Transmission Losses and other Conditions for use of the 176.5 km long 220 kV Double Circuit Dedicated Transmission Line of the Petitioner (Allain Duhangan Hydro Project Ltd.) from Prini (Generating station of ADHPL) to Nalagarh (sub-station of CTU). A.D. Hydro Power Limited (ADHPL)	21.03.2023	29.03.2023	Misc.
173/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 18.9.2018 and 29.10.2018 issued by distribution companies of the State of Andhra Pradesh for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited. Sembcorp Energy India Limited (SEIL)	21.03.2023	29.03.2023	Misc.
726/MP/2020	Petition for truing up under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for NERLDC for control period 2014-19. North Eastern Regional Load Despatch Centre (NERLDC)	27.03.2023	29.03.2023	Misc.
313/MP/2022	Petition under Regulation 14 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period to achieve and maintain the Net Worth criteria as set out under Regulations 14 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 Hindustan Power Exchange Ltd. (HPEL)	27.03.2023	29.03.2023	Misc.
79/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws, inter alia, seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020 Masaya Solar Energy Private Limited (MSEPL)	21.03.2023	29.03.2023	Misc.
42/RP/2022 in 284/GT/2020 44/RP/2022 in 143/GT/2020	Petition of Commission’s Order dated 18.8.2022 in Petition No. 284/GT/2020 in respect of truing up of tariff for the period 2014 -19 and for determination of tariff for the period 2019 -24 in respect of Dhauliganga Power Station. NHPC	16.03.2023	29.03.2023	Misc.
535/MP/2020 539/MP/2020 540/MP/2020	Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays(UFRs) in Tripura Power System, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid. NERLDC	27.03.2023	28.03.2023	Misc.
37/TD/2023	Application for Grant of Licence for inter-state trading in electricity under Category IV under the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading licence and other related matters) Regulations,2020. THDC India Limited	27.03.2023	28.03.2023	Misc.
369/MP/2022	Petition for refund of incentive amount paid to NHDC on account of capacity index for the period 1.4.2009 to 31.3.2021. MPPMCL	23.03.2023	28.03.2023	Misc.
82/MP/2021 38/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 for directions on illegal claim towards the transmission charges for the period 16.6.2013 to 13.8.2013 and capacity charges for the period 16.6.2013 to 26.7.2013 including late surcharge fee by illegal invoking letter of credit by KSK Mahanadi Power Company Limited for the period without supplying power to the petitioners. PGCIL	27.03.2023	28.03.2023	Misc.
197/MP/2022	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with the applicable provisions of Conduct of Business Regulations, 1999 seeking recovery of IDC & IEDC for the 2 nos. 400 kV line bays at Muzaffarpur Sub-station of the Petitioner for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line implemented by DMTCL for the period 31.8.2016 to 21.4.2017. PGCIL	16.03.2023	28.03.2023	Misc.
212/GT/2021 223/GT/2021	Petition for approval of tariff in deviation from norms specified in CERC (Terms and Conditions of Tariff) Regulations, 2019 in respect of Teesta Low Dam -IV Power Station. NHPC Limited	16.03.2023	28.03.2023	Generation.
59/GT/2022	Petition for determination of Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Ltd	16.03.2023	28.03.2023	Generation.
361/GT/2020 376/GT/2020	Petition for revision of tariff for the period 1.4.2014 to 31.3.2019 after truing up for Pragati-III CCPS (1371.2 MW) power plant. Pragati Power Corporation Limited	16.03.2023	28.03.2023	Generation.
331/MP/2022	Petition under section 79 (1) (b) of the Electricity Act, 2003 seeking approval of the secondary supplementary PPA dated 10.2.2022 executed between Petitioner and DVC as well as seeking approval to sign and execute supplementary /amendment PPAs with KSEB, TPDDL and TPTCL for supply to WBSEDCL to pass on the benefits of rationalized coal linkage to the distribution companies. Maithon Power Limited	14.03.2023	27.03.2023	Misc.
500/MP/2020	Petition under section 79 (1) (a) & (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 30.03.2016. NTPC	23.03.2023	27.03.2023	Misc.
257/MP/2019	Petition under Sections 79(1)(c),79(1)(f) and 79(1)(k) of the Electricity Act, 2003, challenging the unlawful conduct of Power Grid Corporation of India Limited, inter-alia, wrongfully raising and recovering transmission charges through impermissible and inapplicable invoices being contra /against and unsustainable to the terms of the Transmission Service Agreement dated 18.10.2012 and the Long Term Access Agreement dated 4.6.2015, provisions of the Electricity Act, 2003 and the Regulations framed thereunder. MB Power (Madhya Pradesh) Limited (MBPMPL)	23.03.2023	26.03.2023	Misc.
Diary No. 100/2023 Diary No. 101/2023 Diary No. 106/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of Ancillary Service in Day ahead Market (AS -DAM) & in Real Time Market (AS -RTM) Power Exchange of India Ltd (PXIL) Hindustan Power Exchange Limited (HPEL) Indian Energy Exchange Limited (IEX)	21.03.2023	25.03.2023	Misc.
699/MP/2020	Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of an alleged LTOA of 144 MW granted to PTC India Limited in respect of ‘Free Power’ share of Government of Sikkim from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited (PTCIL)	23.03.2023	25.03.2023	Misc.
640/MP/2020	Petition seeking clarification regarding levy of carrying cost inter-alia in terms of Regulation 7 and 52 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and amendment thereof under Regulation 55 of the said Regulations. Haryana Power Purchase Centre (HPPC)	23.03.2023	25.03.2023	Misc.
342/MP/2022	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of the Petitioner’s inter-state transmission licence. Essar Power Transmission Co. Ltd. (EPTCL)	23.03.2023	25.03.2023	Misc.
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	23.03.2023	25.03.2023	Misc.
264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 15.8.2020 passed in petition No. 158/MP//2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. Adhunik Power and Natural Resources Limited (APNRL)	21.03.2023	25.03.2023	Misc.
201/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.2.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read with the back-to-back Power Sale Agreement (PSA) dated 5.2.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date. Adani Solar Energy RJ Two Private Ltd. (ASERJTPL)	23.03.2023	25.03.2023	Misc.
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of the Bank Guarantee dated 16.08.2018 (and amendment/ extension thereof), in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated and impossible to perform. Vaayu Renewable Energy (Mevasa) Pvt. Ltd. (VREMPL)	23.03.2023	25.03.2023	Misc.
91/MP/2018 53/MP/2021 61/MP/2021 along with IA. Nos.28/2021 & 42/2022 149/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSK MPCL	23.03.2023	25.03.2023	Misc.
175/MP/2020	Petition under sections 79 (1) (a) of the Electricity Act, 2003 read with regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms And Conditions of Tariff) Regulations, 2019 and Regulations 111 and 115 of the Central Electricity Regulatory Commission (conduct of business) Regulations, 1999 for relaxation of the provisions of Regulation 42 of the Tariff Regulations, 2019, dealing with the manner of computing the capacity charges effective 1.4.2020 in so far as the gas based generating stations owned and operated by North Eastern Electric Power Corporation Limited. NEEPCO	21.03.2023	25.03.2023	Misc.
66/MP/2023 along with IA No.17/2023	Petition under Sections 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 27, 33A and 33B of the CERC (Grant of Connectivity, Long-Term Access and Medium- Term Open Access in inter-State Transmission and related matters) Regulations, 2009, seeking recognition of force majeure events and issuance of appropriate orders. AMP Energy Green Private Limited (AEGPL)	23.03.2023	24.03.2023	Misc.
55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019; and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for noncompliance of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019. DB Power Limited (DBPL)	23.03.2023	24.03.2023	Misc.
592/MP/2020	Petition under Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5 (11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to implement the Must Run station accorded to the Petitioner’s Solar Project in letter and spirit and compensate the Petitioner for the unlawful and arbitrary curtailment of generation from the Petitioner's Solar Project. Solairepro Urja Private Limited (SUPL)	21.03.2023	24.03.2023	Misc.
724/MP/2020	Truing up application under Section 28(4) of Electricity Act 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of SRLDC for control 2014-19. Southern Regional Load Despatch Centre (SRLDC)	23.03.2023	24.03.2023	Misc.
360/MP/2022	Petition seeking payment of Capacity Charges by the Respondent, in terms of the Declared Capacity, especially in terms of MOP directive dated 28.6.2019 and subsequent clarifications. Coastal Energen Private Ltd	21.03.2023	24.03.2023	Misc.
725/MP/2020	Petition under Section 79 of the Electricity Act, 2003 and Regulation 24 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 and in compliance to the Commission’s order dated 27.1.2020 in Petition No. 61/MP/2019, whereby POSOCO was directed to file Petition before the Commission with all the facts of the case for the Commission to take the appropriate action. National Load Despatch Centre (NLDC)	23.03.2023	24.03.2023	Misc.
72/MP/2020 along with IA No. 67/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of 'Change in Law'; and (ii) consequential relief(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and the State Goods and Services Acts enacted by respective States and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) by way of Notification No.01/2018-Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 6.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited. SB Energy Three Private Limited (SBETPL)	21.03.2023	24.03.2023	Misc.
463/MP/2014 along with IA No. 40/2019 OP No. 71/2012 OP No. 72/2012	Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the Respondents to pay additional fixed charge of Rs.0.439/KWH for the balance period of PPA (Interlocutory Application for bringing on record additional documents). GMR Vemagiri Power Generation Limited	23.03.2023	24.03.2023	Misc.
182/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for the adjudication of disputes between the Petitioner – Jhabua Power Limited and the Respondents – PTC India Ltd & West Bengal State Electricity Distribution Company Limited. Jhabua Power Limited (JPL)	21.03.2023	24.03.2023	Misc.
617/MP/2020	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for recovery of compensation deducted by PTC India Ltd. from Bharat Aluminium Company Ltd. (BALCO) allegedly for non-supply of power for the period February 2012 to May 2012. Bharat Aluminium Co. Ltd. (BALCO)	21.03.2023	23.03.2023	Misc.
362/MP/2022	Petition under Section 79(1)(b), 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for seeking compensation against additional cost incurred on account of implementation of the Goods and Service Tax Law vide Notification No.12/2017 as a “Change in Law Event” in terms of Article 12 of the Power Purchase Agreements dated 5.10.2016 executed between Indigrid Solar-II (AP) Private Limited and Solar Energy Corporation of India Limited. Indigrid Solar-II (AP) Private Limited (ISAPPL)	21.03.2023	23.03.2023	Misc.
228/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020- Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology provided by this Commission vide its order dated 20.8.2021 in Petition No. 536/MP/2020. Mahindra Renewables Private Limited (MRPL)	21.03.2023	23.03.2023	Misc.
134/MP/2021 41/TT/2022 167/TT/2022	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NER-II TL), Power Grid Corporation of India Limited. (PGCIL)	21.03.2023	23.03.2023	Misc.
541/MP/2020	Clarification Petition under Section 79(1)(f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of order dated 5.2.2019 passed by this Commission in Petition No. 192/MP/2018. Phelan Energy India RJ Private Limited (PEIRJPL)	21.03.2023	23.03.2023	Misc.
262/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.3.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Changes in Law increasing the rate of Goods and Services Tax and imposing Basic Customs Duty. Rising Sun Energy (K) Private Limited (RSEKPL)	21.03.2023	23.03.2023	Misc.
73/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of 'Change in Law'; and (ii) consequential relief(s) to compensate for the increase in capital cost due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and the State Goods and Services Acts enacted by respective States and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) by way of Notification No.01/2018- Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 6.10.2017 between SB Energy One Private Limited and Solar Energy Corporation of India Limited. SB Energy One Private Limited (SBEOPL)	14.03.2023	23.03.2023	Misc.
145/MP/2021	Petition for adjudication of disputes with the Respondents with regard to the tariff payable under the PPA dated 27.11.2013 and addendums dated 11.1.2018 and 28.6.2018. KSK Mahanadi Power Limited	07.03.2023	22.03.2023	Misc.
179/MP/2016	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 27.11.2013 between the Petitioner and the Respondent. (Remand from APTEL) KSKMPCL	07.03.2023	22.03.2023	Misc.
293/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of two number of assets under “Extension Works at Power Grid Sub-stations for Interconnection of RE Projects”. Power Grid Corporation of India Limited	06.03.2023	22.03.2023	Transmission
282/MP/2021	Petition under Section 79(1) (b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism. RKM Powergen Private Limited (RKMPPL)	14.03.2023	22.03.2023	Misc.
207/MP/2022	Petition under Section 178, 79(1)(k) of the Electricity Act, 2003 read with Regulation 4(2) and Regulation 18 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking issuance of appropriate order(s)/ direction(s)/ declaration by the Commission that sale of untied (without PPA) power from 600 MW (4×150 MW) Kameng Hydro Electric Project of the Petitioner as sold under DAM/RTM becomes eligible for issuance of HEC (Non- Solar REC) under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 8.3.2019 and 29 January, 2021 of the MoP, GoI. North Eastern Electric Power Corporation Ltd. (NEEPCO)	14.03.2023	22.03.2023	Misc.
163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.5.2016, inter alia, seeking relief on account of Change in Law viz. the introduction of Goods and Service Tax laws and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. Rising Sun Energy Private Limited (RSEPL) and 2 Ors.	14.03.2023	22.03.2023	Misc.
211/MP/2019 213/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.6.2016 executed between Yarrow Infrastructure Private Ltd. and National Thermal Power Corporation Limited for seeking approval of Change in Law events due to enactment of GST Laws. Rattan India Solar 2 Private Limited (RS2PL) Yarrow Infrastructure Private Limited (YIPL)	14.03.2023	21.03.2023	Misc.
93/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 27 of the CERC (Conduct of Business) Regulations, 1999 and Regulation 56 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 seeking directions to allow pass through in the generation tariff, of interest levied on electricity duty and energy development cess paid by the petitioner in respect of energy supplied from its generating stations. NHDC Limited	16.03.2023	21.03.2023	Misc.
335/MP/2022	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25(1)(a) & 25(1)(b) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking in-principle approval for procurement of Emergency Restoration System (ERS) for Teestavalley Power Transmission Limited. Teestavalley Power Transmission Limited (TPTL)	14.03.2023	20.03.2023	Misc.
228/MP/2022	Petition under Regulation 17(12) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to achieve the compliances set out under Regulations 17 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Limited (HPX)	16.03.2023	20.03.2023	Misc.
584/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	16.03.2023	18.03.2023	Misc.
346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Damodar Valley Corporation	14.03.2023	18.03.2023	Misc.
432/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	14.03.2023	18.03.2023	Misc.
46/RP/2022	Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 alongwith the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record. Adani Solar Energy Jodhpur Five Private Ltd. (ASEJFPL)	14.03.2023	18.03.2023	Review
345/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2×195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer One Limited (AHEJOL)	16.03.2023	17.03.2023	Misc.
340/MP/2022 341/MP/2022	Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL&FS Tamil Nadu Power Company Limited (ITNPCL)	16.03.2023	17.03.2023	Misc.
75/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs. Jindal India Thermal Power Limited (JITPL) and Anr	16.03.2023	17.03.2023	Misc.
54/MP/2019 140/MP/2019	Application under Section 79(1) (f) of the Electricity Act, 2003 seeking reliefs in terms of Power Purchase Agreements dated 25.7.2013. TRN Energy Private Limited	22.03.2023	17.03.2023	Misc.
292/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of transmission “Asset-I: 2 Nos. 220 kV Line bays at Saharanpur Sub-station” under scheme named as “2 Nos. 220 kV Line bays at Saharanpur (PG).” Power Grid Corporation of India Limited	06.03.2023	17.03.2023	Transmission
202/MP/2022	Petition under section 62(a) and 79(1)(a) of the Electricity Act,2003 read with Regulation 8(3)(ii) and 8(7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of CERC (Conduct of Business) Regulations,1999 for recovery of additional expenditure, in Sipat STPS Stage-I (1980 MW) and Sipat Stage-II (1000 MW), incurred due to transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.1.2016 as change in law. NTPC Limited	22.02.2023	17.03.2023	Misc.
217/MP/2022	Petition for reimbursement of Ash transportation charges in respect of Simhadri Super Thermal Power Station, Stage-II (1000 MW) in terms of the MoEF&CC, Government of India, notification dated 25.1.2016. NTPC Limited	22.02.2023	17.03.2023	Misc.
167/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited (APNRL)	14.03.2023	17.03.2023	Misc.
265/MP/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity 8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Private Limited (GBHPPL)	14.03.2023	17.03.2023	Misc.
315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited (SEIL)	14.03.2023	16.03.2023	Misc.
215/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited (SPL)	14.03.2023	16.03.2023	Misc.
209/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Electricity (Timely Recovery of Cost due to Change in Law) Rules, 2021 for seeking an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of increase in the rate of goods and service tax from 5% to 12% by way of Notification No.8/2021- Central Tax (Rate) dated 30.9.2021 in terms of the Article 21 of the Power Purchase Agreement dated 25.10.2019 between Ostro Energy Private Limited and Solar Energy Corporation of India Limited. Ostro Energy Private Limited (OEPL)	14.03.2023	16.03.2023	Misc.
455/MP/2019 65/MP/2020 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the other applicable provisions of the Electricity Act, 2003 as amended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited	14.03.2023	15.03.2023	Misc.
321/MP/2022	Petition under Section 79 of the Electricity Act 2003 read with Regulation 14 & 15 of the Central Electricity Regulatory Commission (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the non-grant of REC Certificate. National Load Despatch Centre (NLDC)	14.03.2023	15.03.2023	Misc.
319/MP/2020	Petition under Section 79(1)(a) read with Section 79(1)(f) of the Electricity Act, 2003. NTPC Limited (NTPC)	14.03.2023	15.03.2023	Misc.
58/GT/2022	Petition for approval of tariff of Darlipali Super Thermal Power Station Stage-I (2x800 MW) for the period from COD of Unit-I (i.e. 1.3.2020) to 31.3.2024 based on audited financial accounts as on actual COD of Unit-1. NTPC Limited	16.02.2023	15.03.2023	Generation
236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (1980 MW). NTPC Limited	16.02.2023	14.03.2023	Generation
296/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of one no. of asset under “Additional System for Power Evacuation from Generation Projects Pooled at Raigarh (Tamnar) Pool.” Power Grid Corporation of India Ltd.	06.03.2023	14.03.2023	Transmission
333/TT/2022	Petition for revision of transmission tariff for 2019-24 tariff and approval for one-time reimbursement of unrecovered depreciation under ‘Power to Relax’ and ‘Power to Remove Difficulty’ in respect of one no. of asset. Power Grid Corporation of India Limited	06.03.2023	13.03.2023	Transmission
727/MP/2020 along with IA Nos. 7/2022 and 19/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 32 and 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking, inter alia, relaxation of Clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on Renewable Sources to the Inter-State Transmission System” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited (MEIPL)	06.03.2023	10.03.2023	Misc.
203/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing up of expenditure approved vide order dated 20.3.2017 in Petition No. 136/MP/2016 for years 2016-19 towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-stations in respect of Eastern and North Eastern Region. Power Grid Corporation of India Limited (PGCIL)	06.03.2023	10.03.2023	Misc.
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited	07.03.2023	10.03.2023	Misc.
192/MP/2021 alongwith IA No.3/IA/2023	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.6.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL). SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	06.03.2023	10.03.2023	Misc.
276/MP/2022	Petition for in principle approval for incurring Additional capital Expenditures (ACE) during 2019-24 period towards Reconstruction of Residential/Non-Residential Buildings under Regulation 25(2)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited (PGCIL)	07.03.2023	10.03.2023	Misc.
295/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region and Approval under Regulation 76 and Regulation 77 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki- Muradnagar 400 kV S/C line of UPPCL in Northern Region Power Grid Corporation of India Limited	06.03.2023	10.03.2023	Transmission
180/TT/2021	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-I: LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai alongwith 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Limited	06.03.2023	10.03.2023	Transmission
223/MP/2022	Petition seeking approval for lignite input price for the period 1.4.2019 to 31.3.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLC India Limited	07.03.2023	10.03.2023	Misc.
215/MP/2022	Petition seeking approval for input price of coal supplied from Talabira Mines to end use generating stations for the period from date of commercial operation i.e. 1.4.2021 to 31.3.2024 under Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. NLC India Limited	07.03.2023	10.03.2023	Misc.
287/MP/2019	Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar power projects and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instructions to the Petitioners. Wardha Solar (Maharashtra) Private Ltd. (WSMPL) and Anr.	07.03.2023	10.03.2023	Misc.
269/MP/2022 267/MP/2022 268/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5 % to 12% by way of Notification No.8/2021-Central Tax (rate) dated 30.9.2021, in terms of Article 12 of the Power Purchase Agreement dated 27.11.2019 between Azure Power Maple Private Limited and Solar Energy Corporation of India Limited. Azure Power Maple Private Limited (APMPL) Azure Power Forty-One Private Limited (APFOPL) Azure Power Forty Three Private Limited (APFTPL)	07.03.2023	10.03.2023	Misc.
207/MP/2021 along with IA No. 47/2022	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. Eden Renewable Cite Private Limited (ERCPL)	07.03.2023	10.03.2023	Misc.
204/MP/2020	Petition invoking Regulation 1.5(i) read with Regulation 5.2(u) and Regulation 6.5(11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar and wind generators and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to act in accordance with ‘Indian Electricity Grid Code’ provisions while issuing backing down instructions to the solar and wind generators. Southern Regional Load Despatch Centre (SRLDC)	07.03.2023	10.03.2023	Misc.
188/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 31.05.2019 between Sembcorp Energy India Ltd. and NTPC Vidyut Vyapar Nigam Ltd. for recovery of pending Energy Compensation Bills for the months of April – June 2020 along with Late Payment Surcharge on the pending amounts. Sembcorp Energy India Limited (SEIL)	07.03.2023	10.03.2023	Misc.
36/RP/2022	Petition seeking review of the order dated 28.8.2022 passed by this Commission in Petition No.182/MP/2020 titled as ‘OGPTL v. WBSEDCL & Ors.’ as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Generation Phase II Transmission Limited (OGPTL)	07.03.2023	10.03.2023	Review
43/AT/2023 44/TL/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by WRSR Power Transmission Limited. WRSR Power Transmission Limited (WPTL)	07.03.2023	10.03.2023	Adoption
50/RP/2022	Petition for review of the order dated 10.6.2022 in Petition No.482/TT/2020 in the matter of true-up of 2014-19 period and approval of tariff for the 2019-24 period for Transmission and Distribution system activities in respect of Damodar Valley Corporation. Damodar Valley Corporation (DVC)	06.03.2023	09.03.2023	Review
41/RP/2022	Petition under Section 94 of the Electricity Act read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2013 seeking review of order dated 25.06.2022 passed by the commission in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited	06.03.2023	09.03.2023	Review
161/TT/2021 212/TT/2022	Petition for determination of transmission tariff for the year 2019-20 in respect of RVPNL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the PoC transmission charges in accordance with Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Rajasthan Rajya Vidyut Prasaran Nigam Limited	06.03.2023	09.03.2023	Transmission
257/MP/2022	Petition under Section 142 and 146 of the Electricity Act, 2003 for issuing necessary directions against the Respondents for non-compliance of the order dated 29.9.2017 of this Commission in Petition No. 15/MP/2016 and initiating penal action against the Respondents. Rajasthan Steel Chambers (RSC)	06.03.2023	08.03.2023	Misc.
180/MP/2019	Petition under Regulation 13 read with Regulation 7 & 8 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, and Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) (Fourth Amendment) Regulations, 2018, as inserted vide Amendment dated 20.11.2018, and read with Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Indian Railways (IR)	06.03.2023	08.03.2023	Misc.
227/MP/2020 along with IA No. 7/2022	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/ directions to Solar Energy Corporation of India Limited pursuant to issues arising out of the Power Purchase Agreement dated 4.9.2018 and seeking consequent relief for releasing the Bank Guarantee issued by the Petitioner in favour of Solar Energy Corporation of India Limited. Mytrah Vayu (Brahmaputra) Private Limited (MVBPL)	06.03.2023	08.03.2023	Misc.
310/MP/2022	Petition under Section 79(1)(b), 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking compensation against additional cost incurred on account of implementation of the Goods and Service Tax Law vide Notification No.12/2017 as “Change in Law Even” in terms of Article 12 of the Power Purchase Agreement dated 5.10.2016 executed between Indigrid Solar-I (AP) Private Limited and Solar Energy Corporation of India Limited. Indigrid Solar-I (AP) Private Limited (ISAPPL)	06.03.2023	08.03.2023	Misc.
202/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, for truing up of expenditure approved vide order dated 31.5.2017 in Petition No. 36/MP/2017 for years 2016-19 towards deployment of special security forces (CISF) at Wagoora Sub-station in respect of Northern Region. Power Grid Corporation of India Limited (PGCIL)	06.03.2023	07.03.2023	Misc.
450/GT/2020 445/GT/2020	Petition for revision of tariff for the 2014-19 tariff period after truing up exercise in respect of Tanda Thermal Power Station (440 MW). NTPC Limited	16.02.2023	01.03.2023	Generation
563/GT/2020 29/GT/2021	Petition for revision of tariff for the period from COD i.e. 31.7.2017 to 31.3.2019 after truing up exercise in respect of Kudgi Super Thermal Power Station Station-I (2400 MW). NTPC Limited	16.02.2023	01.03.2023	Generation
189/MP/2022	Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposal for Reconstruction, Renovation & Modernization for life extension beyond the normal useful life in respect of Kopili Power Station (200 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong. NEEPCO	22.02.2023	28.02.2023	Misc.
348/GT/2022	Petition for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-II (980MW) in compliance of Revised Emission Standard. NTPC Limited	16.02.2023	26.02.2023	Generation
302/MP/2022	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of water tax as a result of operation of the Uttarakhand Water Tax on Electricity Generation Act, 2012 in terms Power Purchase Agreements entered by THDC India Limited in relation to Tehri Hydro Electric Power Project (1000 MW) and Koteshwar HEP (400 MW) with different beneficiaries read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.07.2022 passed in Special Appeal No. 149 of 2021 by Hon’ble High Court of Uttarakhand. THDC India Limited	21.02.2023	24.02.2023	Misc.
Diary (Petition) No.68/2023 & Diary (IA) No. 69/2023	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing/ setting aside of the invoice dated 27.4.2022 issued by the Central Transmission Utility of India Limited and the consequent e-mail dated 21.1.2023 & letter dated 17.2.2023 issued by the Grid India Controller of India Limited. SEI Sunshine Power Pvt. Ltd. and Ors.	22.02.2023	24.02.2023	Misc.
584/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Supply Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited (JPL)	22.02.2023	24.02.2023	Misc.
375/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 5(4) and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendments in Renewable Energy Certificate Contracts at Indian Energy Exchange in accordance with Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. Indian Energy Exchange Limited (IEX)	22.02.2023	24.02.2023	Misc.
305/MP/2022	Petition under Sections 79, including 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 19 of the Power Purchase Agreement dated 18.5.2022 executed between RKM Powergen Pvt. Ltd. and Haryana Power Purchase Centre. RKM Powergen Private Limited (RKMPPL)	22.02.2023	24.02.2023	Misc.
204/MP/2022	Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II dated 28.10.2021 entered between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme-II dated 22.10.2021 entered between the Petitioner No.1 and the Petitioner No.2. PTC India Limited (PTCIL) and Anr.	22.02.2023	24.02.2023	Misc.
116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited (DBPL)	22.02.2023	24.02.2023	Misc.
29/MP/2023	Petition seeking approval of this Commission under Section 17(3) and 17(4) of the Electricity Act, 2003; read with Articles 15.2.1 read with 15.2.4 of the Transmission Service Agreement dated 13.01.2016 along with Articles 17.2.1 read with 17.2.4 of the Supplementary TSA dated 03.07.2017 for creating security interest over the assets (immovable & movable), licenses/permits/approvals, current assets, bank accounts as well pledge of equity shares of the Petitioner in favour of SBICAP Trustee Company Ltd., the Security Trustee on behalf of Kotak Mahindra Bank and ICICI Bank, the lenders. NRSS XXXVI Transmission Limited	22.02.2023	24.02.2023	Misc.
39/RP/2022	Petition seeking review of the tariff order dated 10.6.2022 in Petition No. 482/TT/2020. Damodar Valley Power Consumers’ Association (DVPCA)	22.02.2023	24.02.2023	Misc.
227/MP/2022 along with IA No. 55/2022 56/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP2) Private Limited (RWEPL) Anr.	21.02.2023	24.02.2023	Misc.
280/MP/2022	Petition under Section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regultaory Commsission (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 Central Electricity Regultaory Commsission (Conduct of Business Regulations), 1999 directing NLDC to implement the provisions of 2020 Sharing Regulations and detailed procedure and to exclude the quantum drawn through State Transmission Network from the total LTA considered for computation of ISTS charges and losses. Power Company of Karnataka Limited (PCKL)	21.02.2023	23.02.2023	Misc.
263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Co. Ltd (OPTCL) to refund the excess paid wheeling charges & short term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3-Odisha portion) line and associated sub-station bays to MPPMCL. M.P. Power Management Company Limited (MPPMCL)	21.02.2023	23.02.2023	Misc.
185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k)of the Electricity Act, 2003,read with Article 8.6.7 of the PPA dated 15.03.2016 executed between the RKM Powergen Private limited and Respondent No.1, Uttar Pradesh Power Corporation Limited imploring this Commission to direct the Respondent No. 1 to make payments, to the Petitioner of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharge; (ii) reimbursement of the illegally deducted penalty for short supply of power. RKM Powergen Private Limited (RKMPPL)	22.02.2023	23.02.2023	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL)	21.02.2023	23.02.2023	Misc.
85/MP/2022 along with IA No.24/2022 & 9/2023 123/MP/2022 along with I.A.No.10/2023 246/MP/2022 along with I.A/Nos.8,12/2023 56/MP/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL) Uttar Haryana Bijli Vitran Nigam Limited and Anr. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) Maharashtra State Electricity Distribution Co. Ltd.	21.02.2023	23.02.2023	Misc.
30/RP/2022 in 173/MP/2020	Review of Commission’s order dated 10.6.2022 in Petition No.173/MP/2020 relating to Lignite Transfer Price on account of trued up in respect of Barsingar Mines as per MoC guidelines for control period 2014-19. NLC India Limited	16.02.2023	23.02.2023	Review
17/RP/2022 in 452/MP/2019	Review of Commission’s order dated 24.3.2022 and Corrigendum Order dated 26.4.2022 in Petition No. 452/MP/2019 regarding Lignite Transfer Price for the period 2014-19 on account of truing up in respect of Nevyeli Mines as per Ministry of Coal guidelines for control period 2014-19 NLC India Limited	16.02.2023	23.02.2023	Review
10/MP/2023	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested deed of Hypothecation, Declaration and Undertaking and other Financing Agreements, for the development of the Transmission Project. Raigarh Transmission Limited (RTL)	21.02.2023	22.02.2023	Misc.
109/MP/2022 along with IA No. 17/IA/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking for quashing of the communications containing letters dated 16.12.2020 and 11.02.2022, issued by the Respondents thereby misinterpreting the provision of “Misdeclaration” provided under the Article 11 of the Pilot Agreement for Procurement of Power (PAPP)/ Pilot Power Supply Agreement (PPSA), and accordingly seeking directions upon the said Respondent to refund the amount of Rs. 46.16 Lakhs already deducted & to not deduct any amount (including Rs. 25.35 crores as indicated in PTC letter dated 11.02.2022) on this account from the monthly energy bills issued / to be issued by the Petitioner alongwith interest/ carrying cost, and consequent directions to adhere to the provisions of the PAPP/ PPSA in their letter and spirit. Jindal India Thermal Power Limited (JITPL)	21.02.2023	22.02.2023	Misc.
562/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhahhar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of Change in Law events. Jhajjar Power Limited (JPL)	21.02.2023	22.02.2023	Misc.
244/MP/2021	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking deferment of the operationalization date of 1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Limited by Central Transmission Utility to match with the completion and commissioning of Solar Park and exemption from liability of paying transmission charges until such time on account of force majeure events. Adani Renewable Energy Park Rajasthan Limited (AREPRL)	21.02.2023	22.02.2023	Misc.
211/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Article 8.4.1, 8.4.2 and 8.4.11 of Schedule I of Power Purchase Agreement dated 20.01.2014 read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to comply with its statutory and contractual obligation to establish and operate a valid Escrow Arrangement and Letter of Credit as Payment Security Mechanism in favour of MB Power (Madhya Pradesh) Limited. MB Power (Madhya Pradesh) Limited (MBPMPL)	21.02.2023	22.02.2023	Misc.
180/MP/2022 198/MP/2022 200/MP/2022 232/MP/2022 199/MP/2022 239/MP/2022 244/MP/2022 214/MP/2022 238/MP/2022 231/MP/2022 236/MP/2022 237/MP/2022	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2019-20. National Load Despatch Centre (NLDC) Northern Regional Load Despatch Centre (NRLDC) Western Regional Load Despatch Centre (WRLDC) Southern Regional Load Despatch Centre (SRLDC) Eastern Regional Load Despatch Centre (ERLDC)	21.02.2023	22.02.2023	Misc.
197/MP/2020 201/MP/2020 263/MP/2020	Petition under Section 28(3)(e) of the Electricity Act, 203 read with Clause 1.5 of IEGC, 2010 for establishment and maintenance of communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Regulation 6(3) of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre (NERLDC)	16.02.2023	21.02.2023	Misc.
198/MP/2020 259/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulation 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per Clause 6.2 of the Central Electricity Authority Manual on Transmission Planning Criteria, 2013. North Eastern Regional Load Despatch Centre (NERLDC)	16.02.2023	21.02.2023	Misc.
53/MP/2023 along with IA No.11/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Corporation Limited (UPPCL) and 4 Ors.	14.02.2023	21.02.2023	Misc.
113/MP/2020	Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 to set aside the bill dated 1.1.2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (PoC and HVDC charges) as well as the notice for Regulation of Power Supply dated 3.1.2020. KSK Mahanadi Power Limited (KMPL)	19.01.2023	21.02.2023	Misc.
283/MP/2022 286/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for seeking declaration of Change in Law on account of change in Goods and Services Tax Slabs vide Notification No. 8/2021-Central Tax (Rate) dated 30.9.2021 read with G. O. (MS) No. 121 bearing Notification No. II(2)/CTR/671(e-1)/2021 dated 4.10.2021 issued by the Government of Tamil Nadu in terms of Article 12 of the Power Purchase Agreement dated 1.5.2021 executed between JSW Renew Energy Limited and Solar Energy Corporation of India Limited. JSW Renew Energy Limited (JREL)	16.02.2023	21.02.2023	Misc.
255/MP/2022	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 3.5.2019 entered into between Torrent Solargen Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Torrent Solargen Limited (TSL)	16.02.2023	21.02.2023	Misc.
235/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.2.2019, Letter of Award dated 19.6.2019 or otherwise. Betam Wind Energy Private Limited (BWEPL)	16.02.2023	21.02.2023	Misc.
256/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking recovery of fixed charges paid by the Petitioner to the Respondent for the Anta, Auriya and Dadri power plants of the Respondent for the period from 12.8.2021 till 12.2.2022 and other incidental charges and a declaration that the Petitioner is not liable to bear any share in the take-or-pay liability that may be imposed on the Respondent by Gas Authority of India Ltd, in future for Anta, Auriya and Dadri power plants of the Respondent. PSPCL	16.02.2023	21.02.2023	Misc.
I.A. Nos. 18&65/2022 and 51/2023 in Petition No. 332/MP/2020	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking opening of a Letter of Credit in favour of PGCIL towards PoC charges for the unutilized Long-Term Access for 50MW capacity. Ostro Kutch Wind Private Limited (OKWPL)	16.02.2023	20.02.2023	Misc.
209/MP/2017	Petition for approval of Transmission Charges, Transmission Losses and other Conditions for use of the 176.5 km long 220KV Double Circuit Dedicated Transmission Line of Allain Duhangan Hydro Project- In Remand of proceedings arising out of Petition No. 259/MP/2010 by Hon'ble Supreme Court of India. A.D. Hydro Power Limited (ADHPL)	16.02.2023	20.02.2023	Misc.
364/TD/2022	Petition seeking for down-gradation of the inter-state trading licence from Category I to Category V as granted to by the Petitioner and for the change in name of inter-state trading licence of the Petitioner. Svaryu Energy Limited (formerly, Refex Energy Ltd.)	14.02.2023	20.02.2023	Licence
249/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 13.3.1997. Lanco Kondapalli Power Limited	14.02.2023	17.02.2023	Misc.
250/MP/2022	Petition for reimbursement of finance and procurement costs and applicable interest as per the provisions of PPA. Lanco Kondapalli Power Limited	14.02.2023	17.02.2023	Misc.
160/MP/2022	Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Commission’s letter dated 4.5.2022. Khargone Transmission Limited (KTL) and 3 Ors.	14.02.2023	17.02.2023	Misc.
187/MP/2022 along with IA No. 70/2022	Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Ltd. and Powerica Limited and the Long-Term Access Agreement dated 17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd. seeking directions to JKTL/ CTU/ PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner’s Project. Powerica Limited	14.02.2023	17.02.2023	Misc.
164/MP/2018 165/MP/2018 206/MP/2018 209/MP/2018 226/MP/2018 212/MP/2018 207/MP/2018 210/MP/2018 352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018 388/MP/2018 395/MP/2018 4/MP/2019 43/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 27.07.2016, executed between Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Parampujya Solar Energy Pvt. Ltd (PSEPL) Wardha Solar (Maharashtra) Private Limited Prayatna Developers Private Limited (PDPL).	14.02.2023	17.02.2023	Misc.
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 7.2.20-18 between the Petitioner and the NTPC Limited seeking relief on account of Change in Law event viz. the imposition of Safeguard Duty by Notification No. 1/2018 Custom 9SG) dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, Government of India with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. Solairepro Urja Private Limited	16.02.2023	17.02.2023	Misc.
41/RP/2022	Petition seeking review of the order dated 25.6.2022 in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited (HVPNL)	16.02.2023	17.02.2023	Review
261/MP/2022	Petition under under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013 seeking an in-principle approval of the Additional Capital Expenditure to be incurred on account of installation of De-NOx System necessitated by a ‘Change in Law’ event i.e., Environment (Protection) Amendment Rules, 2015 dated 7.12.2015, Environment (Protection) Amendment Rules, 2018 dated 28. 6.2018, Environment (Protection) Amendment Rules, 2020 and Environment (Protection) Amendment Rules, 2021 issued by the Ministry of Environment, Forest and Climate Change read with the letter dated 1.10.2021 issued by Maharashtra Pollution Control Board. Dhariwal Infrastructure Limited	16.02.2023	17.02.2023	Misc.
85/MP/2022 along with IA No.24/IA/2022 & 9/2023 123/MP/2022 alongwith I.A.No.10/2023 246/MP/2022 alongwith I.A/Nos.8,12/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power LimitedPSPCL	16.02.2023	16.02.2023	Misc.
85/MP/2022 along with IA Nos.24/2022 & 9/2023 123/MP/2022 along with IA No. 10/2023 246/MP/2022 along with IA Nos. 8 &12/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL) Uttar Haryana Bijli Vitran Nigam Limited and Anr. Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	14.02.2023	16.02.2023	Misc.
27/AT/2023 28/TL/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Kishtwar Transmission Limited. Kishtwar Transmission Limited (KTL)	14.02.2023	16.02.2023	Adoption
243/MP/2022	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for recovery of Late Payment Surcharge on the Monthly Bills of the Petitioner. DB Power Limited (DBPL)	14.02.2023	16.02.2023	Misc.
79/MP/2022	Petition under of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.9.2020, the Power Purchase Agreement dated 3.7.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner’s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner’s 300 MW Solar Power Project under the Power Purchase Agreement dated 3.7.2020 Masaya Solar Energy Private Limited (MSEPL)	07.02.2023	16.02.2023	Misc.
282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for noncompliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Pvt. Ltd. (AMPPGPL)	14.02.2023	16.02.2023	Misc.
339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by Tunga Renewable Energy Private Limited in Karnataka. Tunga Renewable Energy Private Limited (TREPL).	14.02.2023	16.02.2023	Misc.
251/MP/2022	Petitioner for reimbursement of Bank Guarantee Commission being part of Finance and Procurement costs as claimed vide Supplementary Bills bearing No. 003 dated 21.3.2011, 004 dated 27.03.2012, 005 dated 1.3.2013, 006 dated 14.3.2014 and 007 dated 11.3.2015 and consequently direct the Respondents 1 to 3, to reimburse an amount of Rs.30,07,901/- being their share of bill amount. Lanco Kondapalli Power Limited	14.02.2023	16.02.2023	Misc.
134/MP/2021 41/TT/2022 167/TT/2022	Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. NER-II Transmission Limited (NER-II TL)	09.02.2023	16.02.2023	Misc.
701/MP/2020 along with I.A No. 72/2020	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power’s Order bearing Reference No. 23/12/2016-R&R dated 15.1.2021 and extend the commencement of the Petitioner’s Long Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner’s Power Purchase Agreement dated 4.9.2018 AP Avikiran Solar India Private Limited (ASIPL)	09.02.2023	16.02.2023	Misc.
63/MP/2020	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming extension of Scheduled Delivery Date on account of force majeure events falling within the scope of Article(s) 3.1, 3.4.3, 4.7 and 9 of the Power Purchase Agreement dated 23.8.2013 read with the addendum dated 10.12.2013 executed between the Petitioner and the Respondent TANGEDCO. BALCO	09.02.2023	16.02.2023	Misc.
85/MP/2022 along with IA No.24/IA/2022 & 9/2023 123/MP/2022 alongwith I.A.No.10/2023 246/MP/2022 alongwith I.A/Nos.8,12/2023	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. PSPCL	15.02.2023	15.02.2023	Misc.
195/MP/2022	Petition under section 79(1)(c), (d) and (f) read with section 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Corporation Limited (EPTCL)	14.02.2023	15.02.2023	Misc.
252/MP/2022	Petition for direction to the Respondents to pay an amount of Rs. 9,11,91,478/- towards reimbursement of the Minimum Fuel Off-take Charges (imbalance charges, cost of Ship or Pay Quantity and cost of deficiency quantity of gas) as claimed by the Petitioner which are part of monthly tariff bills. Lanco Kondapalli Power Limited	14.02.2023	15.02.2023	Misc.
253/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 & 22 of the Pilot Agreement for Procurement of Power dated 25.02.2019 and Pilot Power Supply Agreement dated 26.02.2019 seeking directions to PTC/Haryana Power Purchase Centre to make payment of Rs. 12,64,54,644/- claimed under Tariff Invoice dated 2.5.2020 raised by MB Power for the month of April 2020 in terms of the PPA. MB Power (Madhya Pradesh) Limited (MBPMPL)	14.02.2023	15.02.2023	Misc.
131/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 7.1.2022 in Petition No. 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	07.02.2023	15.02.2023	Misc.
273/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Limited and Uttar Pradesh Power Corporation Limited seeking compensation due to increase in costs on account of change in rates of Goods and Service Tax amounting to a Change in Law event with respect to the Solar Power PV Project having Project capacity of 140 MW at Bihaur, Uttar Pradesh. NTPC Limited (NTPC)	14.02.2023	15.02.2023	Misc.
356/MP/2022	Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (MP) Limited	09.02.2023	15.02.2023	Misc.
379/MP/2022	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the single sided reverse auction and single sided forward auction for renewable energy certificates at Power Exchange India Limited. Power Exchange India Limited (PXIL)	07.02.2023	14.02.2023	Misc.
141/TT/2015	Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line, under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited. (PGCIL)	07.02.2023	14.02.2023	Transmission
108/TT/2016	Petition for determination of transmission tariff for Teesta III-Rangpo section of 400 kV D/C Transmission Line with Quad Moose Conductor up to LILO Point at Rangpo for control period of 2014-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Teesta valley Power Transmission Limited (TPTL)	09.02.2023	14.02.2023	Transmission
38/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.7.2012 between the Petitioner and the Respondents. KSK Mahanadi Power Company Ltd.	07.02.2023	13.02.2023	Misc.
225/MP/2022	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulations 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed availability for the period from 10.5.2021 to 22.6.2021 in respect of Rihand Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	09.02.2023	13.02.2023	Misc.
141/TT/2015	Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line, under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited (PGCIL)	09.02.2023	13.02.2023	Misc.
197/MP/2022	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with the applicable provisions of Conduct of Business Regulations, 1999 seeking recovery of IDC & IEDC for the 2 nos. 400 kV line bays at Muzaffarpur Sub-station of the Petitioner for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line implemented by DMTCL for the period 31.8.2016 to 21.4.2017. Power Grid Corporation of India Limited	07.02.2023	13.02.2023	Misc.
242/MP/2022	Petition for principle approval for incurring Additional Capital Expenditures (ACE) during 2019-24 period towards replacement of transformers /Reactors under Regulation 25(2)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	09.02.2023	13.02.2023	Misc.
224/MP/2022	Petition for 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 and detailed procedure and to exclude the quantum of PCKL share in UPCL, which is drawn through State Transmission Network from the total LTA considered for computation of ISTS charges and losses. Power Company of Karnataka Limited (PCKL)	07.02.2023	13.02.2023	Misc.
88/TT/2017 112/TT/2017 215/TT/2017	Petition for determination of transmission tariff for 2014-15 to 2018-19 of the transmission lines belonging to the Petitioner (MPPTCL) conveying electricity as ISTS lines, for inclusion of these Assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 Madhya Pradesh Power Transmission Company Limited (MPPTCL)	09.02.2023	13.02.2023	Transmission
82/TT/2022 along with I.A. No. 13/2022	Petition for truing up of transmission tariff of 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period in respect of MSETCL owned transmission lines/system conveying electricity to other States. Maharashtra State Electricity Transmission Limited (MSETCL)	09.02.2023	13.02.2023	Misc.
178/MP/2020	Petition under Section 79 of the Electricity Act, 2003 to adjudicate upon the dispute between the Petitioner and the Respondent, Electricity Department of Union Territory of Daman & Diu in accordance to the Bulk Power Transmission Agreement entered into between the parties on 6.9.2011. Maharashtra State Electricity Transmission Co. Ltd. (MSETCL)	09.02.2023	13.02.2023	Misc.
175/MP/2020	Petition for relaxation of the provisions of Regulation 42 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 dealing with the manner of computing the capacity charges effective from 1.4.2020 insofar as the Gas Based Generating Stations of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corp. Ltd. (NEEPCO)	09.02.2023	13.02.2023	Misc.
72/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of 'Change in Law'; and (ii) consequential relief(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and the State Goods and Services Acts enacted by respective States and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) by way of Notification No.01/2018-Customs SG dated 30.7.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 6.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited. SB Energy Three Private Limited (SBETPL)	09.02.2023	13.02.2023	Misc.
166/MP/2021	Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for payment of compensation of de-gradation to the Petitioner. NTPC Limited	07.02.2023	13.02.2023	Misc.
154/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of deemed availability for the period from 1.4.2020 to 30.4.2020 in respect of Ramagundam Super Thermal Power Station Stage-III (500 MW). NTPC Limited	07.02.2023	13.02.2023	Misc.
145/GT/2019	Petition for approval of tariff of Lara Super Thermal Station (1600 MW) for the period from anticipated date of commercial operation of Unit-I (i.e.15.5.2019) to 31.3.2024 NTPC Ltd.	07.02.2023	13.02.2023	Generation
33/RP/2022 in 367/GT/2020	Review of Commission’s Order dated 9.9.2022 in Petition No. 367/GT/2020 in respect of revision of tariff of Circulating Fluidized Bed Combustion Technology based NLC Thermal Power Station-II Expansion Units I & II (500 MW) for the 2014-19 tariff period. NLC India Ltd.	24.01.2023	13.02.2023	Review
377/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Bikaner – Khetri Transmission Limited (BKTL)	09.02.2023	11.02.2023	Misc.
306/MP/2022	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter-alia seeking punitive action against and revocation of trading license of M/s Kreate Energy (I) Pvt Ltd. Uttarakhand Power Corporation Ltd. (UPCL)	09.02.2023	11.02.2023	Misc.
240/MP/2022	Petition under Section 79(1)(a), (b) & (f) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff) Regulations, 2019 owing to completion of 25 years of operations from Commercial Operations Date of NTPC’s three (3) Gas Power Stations Namely Anta, Auraiya & Dadri. Tata Power Delhi Distribution Limited (TPDDL)	09.02.2023	11.02.2023	Misc.
85/MP/2022 along with IA No.24/IA/2022 123/MP/2022 246/MP/2022 along with Diary (IA) No. 393/2022	Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.4.2007 with Coastal Gujarat Power Limited. Punjab State Power Corporation Limited (PSPCL), Uttar Haryana Bijli Vitran Nigam Limited and Anr, Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL)	07.02.2023	09.02.2023	Misc.
87/MP/2022	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 10.01.2018, seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs. Fatehgarh - Bhadla Transmission Limited (FBTL)	07.02.2023	09.02.2023	Misc.
42/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for the mode and manner for compliance of direction issued by the Hon'ble Appellate Tribunal for Electricity in its Judgment dated 6.10.2022 passed in Appeal No.196/2019 and Appeal No.73/2018. Central Transmission Utility of India (CTUIL)	07.02.2023	09.02.2023	Misc.
Diary No. 49/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Corporation Limited (UPPCL) & Ors.	07.02.2023	09.02.2023	Misc.
228/MP/2022	Petition under Regulation 17(12) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to achieve the compliances set out under Regulations 17 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 Hindustan Power Exchange Ltd. (HPX)	07.02.2023	09.02.2023	Misc.
82/MP/2021	Petition under section 79(1)(f) of the Electricity Act, 2003 for directions on illegal claim of `66.31 crore towards the transmission charges for the period 16.6.2013 to 13.8.2013 and capacity charges for the period 16.6.2013 to 26.7.2013 including late surcharge fee by illegal invoking letter of credit by KSK Mahanadi Power Company Limited for the period without supplying power to the petitioners. Southern Power Distribution Company of Telangana & Ors.	07.02.2023	09.02.2023	Misc.
11/RP/2022	Review of Commission’s Order dated 31.1.2022 in Petition No. 401/GT/2020 in respect of revision of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited	24.01.2023	08.02.2023	Review
40/RP/2022	Review of Commission’s Order dated 4.8.2022 in Petition No. 192/GT/2020 in respect of revision of tariff of Bhilai Expansion Power Plant (500 MW) for the 2014-19 tariff period NTPC SAIL Power Company Limited	24.01.2023	08.02.2023	Review
353/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Wind Power Projects (Tranche-XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECI).	07.02.2023	08.02.2023	Adoption
190/MP/2022	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Clause 10.2.2 of the Power Purchase Agreement dated 31.3.2016 NTPC Limited (NTPC)	07.02.2023	08.02.2023	Misc.
188/MP/2019 along with IA No.66/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd. pursuant to the PPA dated 28.7.2006 between PTC and TUL and the BPTA dated 4.6.2010 signed between PGCIL, PSPCL, other Discoms of Uttar Pradesh, Rajasthan & Haryana and PTC. PTC India Ltd. and Anr.	07.02.2023	08.02.2023	Misc.
140/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 1.10.2014 and 19.2.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003. NTPC – SAIL Power Company Private Limited (NSPCPL)	07.02.2023	08.02.2023	Misc.
71/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation and restoration of project economics due to unprecedented, unforeseen and uncontrollable depreciation of the INR vis-à-vis the USD pursuant to the judgment dated 18.1.2019 of the Appellate Tribunal for Electricity in Appeal No. 202 of 2016. Sasan Power Limited (SPL)	07.02.2023	08.02.2023	Misc.
41/RP/2022	Petition seeking review of the order dated 25.6.2022 in Petition No. 159/TT/2021 Haryana Vidyut Prasaran Nigam Limited	24.01.2023	06.02.2023	Review
47/RP/2022 in 676/TT/2020	Petition for review of order dated 25.6.2022 in Petition No. 676/TT/2020 Power Grid Corporation of India Ltd.	24.01.2023	06.02.2023	Review
39/RP/2022	Petition seeking review of the tariff order dated 10.6.2022 in Petition No. 482/TT/2022. Damodar Valley Power Consumers’ Association (DVPCA)	24.01.2023	03.02.2023	Review
35/RP/2022 in 625/TT/2020	Petition for review of order dated 31.5.2022 in Petition No. 625/TT/2020 Power Grid Corporation of India Ltd.	24.01.2023	02.02.2023	Review
26/RP/2022	Petition seeking review of the order dated 25.11.2021 in Petition No.719/TT/2020. Meja Urja Nigam (P) Limited (MUNPL)	24.01.2023	01.02.2023	Review
114/MP/2022 115/MP/2022	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 filed by Green Infra Renewable Energy Limited seeking to install additional 5% capacity for its 249.90 MW Wind Power Project located in Tuticorin District, Tamil Nadu in accordance with the Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 22.10.2016 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 28.10.2016. Green Infra Renewable Energy Ltd. and Anr.	17.01.2023	01.02.2023	Misc.
25/RP/2022 in 88/TT/2020	Petition for review of order dated 22.4.2022 in Petition No. 88/TT/2020. Power Grid Corporation of India Ltd.	24.01.2023	01.02.2023	Review
227/MP/2022 along with IA No. 55/2022 56/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), Agreement for Long Term Access dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Wind Energy (AP2) Private Limited (RWEPL) and Anr	24.01.2023	01.02.2023	Misc.
46/RP/2022	Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 alongwith the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record Adani Solar Energy Jodhpur Five Pvt Ltd	24.01.2023	01.02.2023	Review
451/MP/2019 Along with I.A No. 59/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 in compliance of directions issued by the Commission vide order dated 10.5.2019 in Petition No. 65/RP/2016, Petition No. 66/RP/2016, Petition No.18/RP/2017 and Petition No.19/RP/2017 for payment of transmission charges for the period from 1.11.2011 to 24.5.2012 for power evacuation from Budhil Hydro Electric Project in Himachal Pradesh. Power Grid Corporation of India Limited (PGCIL)/CTUIL	17.01.2023	31.01.2023	Misc.
161/TT/2021 212/TT/2022	Petition for determination of transmission tariff for the year 2019-20 in respect of RVPNL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges in accordance with Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulations, 2010. Rajasthan Rajya Vidyut Prasaran Nigam Limited	09.01.2023	31.01.2023	Transmission
184/TT/2022	Petition for determination of transmission tariff for 2019-24 tariff period in respect of five number of assets under “North-Eastern Region Strengthening Scheme-VIII" Power Grid Corporation of India Ltd	09.01.2023	30.01.2023	Transmission
380/MP/2022	Petition under Regulation 40 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of the Guidelines for Registration and Filing Application for Establishing and Operating over the Counter (OTC) Platform for grant of registration to establish and operate the OTC Platform. GNA Energy Private Limited (GEPL)	24.01.2023	30.01.2023	Misc.
141/TT/2015	Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line, under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Essar Power Transmission Company Ltd	12.01.2023	27.01.2023	Transmission
359/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Day Ahead Market (HP-DAM) in Integrated Day Ahead Market (I-DAM) segment at IEX. IEX	19.01.2023	27.01.2023	Misc
92/MP/2021	Petition by Essar Power Transmission Company Ltd. under Section 79(1)(c) and (d) of the Electricity Act, 2003 in terms of the direction issued pursuant to the 2nd Meeting of Validation Committee for the Application Period from 1.7.2020 to 30.9.2020 for implementation of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 alongwith IA for interim relief for payment of provisional tariff for the Stage-1 assets from the PoC pool from July, 2020 with interest. Essar Power Transmission Company Ltd	12.01.2023	27.01.2023	Misc
81/MP/2022	Petition under section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 (1) of the CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of proposed additional capitalization on account of Renovation, Modernization and up-rating (RM&U) in respect of Unit-1 (40 MW) of existing Panchet Hydel Power Station, Units 1 & 2 (80 MW). DVC	19.01.2023	27.01.2023	Misc
463/MP/2014 along with IA No. 40/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the Respondents to pay additional fixed charge of Rs.0.439/KWH for the balance period of PPA (Interlocutory Application for bringing on record additional documents). GMR Vemagiri Power Generation Limited	19.01.2023	27.01.2023	Misc
375/MP/2022	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 5(4) and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendments in Renewable Energy Certificate Contracts at Indian Energy Exchange in accordance with Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. IEX	19.01.2023	27.01.2023	Misc
209/MP/2017	Petition for approval of transmission charges, transmission losses and other conditions for use of 176.50 km D/C 220 kV transmission line of Allian Duhangan Hydro Power Limited from Prini (generating station of ADHPL) to Nalagarh (sub-station of CTUIL). A.D.Hydro Power Limited	24.01.2023	27.01.2023	Misc
318/MP/2022	Petition under Section 79(1)(c) and Section 79(1) (f) of the Electricity Act, 2003 and all other enabling provisions in this regard, seeking a direction to NRPC to certify availability factor for the months of January, 2022 and February, 2022 by excluding the outage of the transmission line (from 20.1.2022 to 8.2.2022) from the total time of the said transmission line, in accordance with Appendix II - clause 5(i) of the Central Electricity Regulatory Commission, Tariff Regulations (Procedure for Calculation of Transmission System Availability Factor for a Month). NTL	17.01.2023	27.01.2023	Misc
287/MP/2022	Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the (a) order dated 30.6.2021 of the Commission in Petition No. 495/MP/2020 intimating about continuation of Telecommunications and Digital Technology Businesses in accordance with the approvals granted by the Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007 and other relevant orders, and (b) order dated 10.7.2021 of the Commission in Petition No. 494/MP/2020 seeking prior approval of the Commission to undertake existing Telecommunications and Digital Technology business of Petitioner, through its wholly owned subsidiary Company. PGCIL	17.01.2023	27.01.2023	Misc
174/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the Power Purchase Agreement dated 15.11.2018 filed on behalf of Clean Solar Power (Jodhpur) Private Limited seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on solar cells and modules w.e.f. 1.10.2021 on account of amendment to Notification No. 01/2017- Central Tax (Rate) and Notification No. 01/2017-Integrated Tax (Rate) dated 28.06.2017 vide Notification No. 6/2021-Central Tax (Rate) and Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 as a ‘Change in Law’ event under Article 12.1 of the PPA and to further direct the Respondent (Solar Energy Corporation of India Limited) to pay compensation alongwith carrying cost towards additional amount incurred on account of increment in Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.9.2021 and to restitute the Petitioner to the same financial position as it would have been before the notifications dated 30.09.2021. Clean Solar Power (Jodhpur) Private Limited	17.01.2023	27.01.2023	Misc
36/RP/2022	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 28.8.2022 in Petition No. 182/MP/2020. Odisha Generation Phase II Transmission Ltd. (OGP-II TL)	17.01.2023	25.01.2023	Review
316/TL/2022	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to ER NER Transmission Limited ER NER Transmission Limited (ERNERTL)	24.01.2023	25.01.2023	Licence (Transmission)
14/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price Day Ahead Market on PXIL’s PRATYAY Platform. Power Exchange India Limited (PXIL)	19.01.2023	25.01.2023	Misc.
195/MP/2022	Petition under Section 79(1) (c), (d), and (f) read with Section 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Co. Ltd.	12.01.2023	25.01.2023	Misc.
93/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 27 of the CERC (Conduct of Business) Regulations, 1999 and Regulation 56 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 seeking directions to allow pass through in the generation tariff, of interest levied on electricity duty and energy development cess paid by the petitioner in respect of energy supplied from its generating stations. NHDC Limited	19.01.2023	25.01.2023	Misc.
192/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.8.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.6.2019 and 26.6.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD) and based on the extension of SCOD sought in the instant petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited (SBSRPCEPL)	12.01.2023	23.01.2023	Misc.
329/TT/2022	Petition for determination of transmission tariff for the transmission lines owned by the Petitioner (MPPTCL) which have been held to be ISTS lines for the FY 2019-20 to FY 2023-24 for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2019 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2020. Madhya Pradesh Power Transmission Company Limited	12.01.2023	23.01.2023	Transmission
330/TT/2022	Petition for determination of transmission tariff in respect of 12 number of Intra-State Transmission Lines owned by TSTRANSCO certified by the SRPC as non-ISTS lines carrying more than 50% Inter-State power, for inclusion in PoC transmission charges for the FY 2016-17, FY 2018-19 and FY 2020-21. Transmission Corporation of Telangana Limited	12.01.2023	23.01.2023	Transmission
342/MP/2022	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of the Petitioner’s inter-state transmission licence. Essar Power Transmission Co. Ltd. (EPTCL)	19.01.2023	21.01.2023	Misc.
281/MP/2021	Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Commission’s Order No. L- 1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power’s 1200 MW (2x600 MW) Anuppur Thermal Power Project. MB Power (Madhya Pradesh) Limited (MBPMPL)	19.01.2023	21.01.2023	Misc.
234/MP/2022	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the Pilot Power Supply (PPSA) dated 27.10.2018 executed between the Petitioner and the Respondent No.1/TANGEDCO for supply of 550 MW of power from the power plant of Respondent No.2/IL&FS Tamil Nadu Power Company Limited, seeking (i) payment of the outstanding amount on account of monthly supply bills along with late payment surcharge; (ii) quashing of the termination notice dated 29.3.2022 and (iii) payment of interest on Debt and O&M expenses as determined by this Commission. PTC India Limited (PTCIL)	19.01.2023	21.01.2023	Misc.
202/MP/2021 along with I.A. No. 26/2022	Petition for execution/implementation of the order dated 3.6.2019 passed under Section 79 of the Electricity Act, 2003 by this Commission in Petition No. 156/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Uttar Pradesh Power Corporation Limited and Uttar Pradesh Discoms in relation thereto. MB Power (Madhya Pradesh) Limited (MBPMPL)	19.01.2023	21.01.2023	Misc.
201/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.2.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read with the back-to-back Power Sale Agreement (PSA) dated 5.2.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date (SCOD). Adani Solar Energy RJ Two Private Limited (ASERJTPL)	19.01.2023	21.01.2023	Misc.
90/MP/2020	Petition under Sections 63 and 79 (1)(f) of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 4.3.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for compensation due to Change in Law and seeking extension to the Scheduled Commissioning Date of the relevant elements of the Project on account of Force Majeure events. Gurgaon Palwal Transmission Limited (GPTL)	19.01.2023	21.01.2023	Misc.
55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019; and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for noncompliance of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019. DB Power Limited (DBPL)	19.01.2023	21.01.2023	Misc.
91/MP/2018 53/MP/2021 61/MP/2021 149/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSK MPCL	19.01.2023	21.01.2023	Misc.
212/GT/2021 223/GT/2021	Petition for approval of tariff in deviation from norms specified in CERC (Terms and Conditions of Tariff) Regulations, 2019 in respect of Teesta Low Dam -IV Power Station. NHPC Limited	06.01.2023	21.01.2023	Generation
354/AT/2022	Petition under Section 63 of the Act, 2003 for adoption of tariff for 1200 MW Wind-Solar Hybrid Power Projects (TRANCHE-IV) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited (SECIL)	19.01.2023	20.01.2023	Adoption
333/TT/2022	Petition for revision of transmission tariff for 2019-24 tariff and approval for one-time reimbursement of unrecovered depreciation under ‘Power to Relax’ and ‘Power to Remove Difficulty’ in respect of one no. of asset. Power Grid Corporation of India Limited	12.01.2023	20.01.2023	Transmission
332/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of five no. of assets under “Western Region System Strengthening Scheme – WRSS XXIII.” Power Grid Corporation of India Limited	12.01.2023	20.01.2023	Transmission
291/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for 02 nos. 400 kV line bays at Rangpo GIS under the “Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part – B)” in the Eastern Region. Power Grid Corporation of India Limited	12.01.2023	20.01.2023	Transmission
180/TT/2021	Petition for determination of transmission tariff 2019-24 period for LILO of 400 kV S/C Lonikhand (MSETCL)-Kalwa (MSETCL) Line at Navi-Mumbai alongwith 400/220 kV Navi Mumbai (GIS Sub-station) at Navi Mumbai under the ‘Western Region System Strengthening Scheme V’. Power Grid Corporation of India Limited	09.01.2023	20.01.2023	Transmission
271/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for establishment of number 765 kV GIS bays along with Line Reactor (non- switchable) at Varanasi GIS end and 2 number of 765 kV AIS bays at Vindhyachal Pooling Sub-station for 765 kV D/C Vindhyachal Pooling-Varanasi Line under ‘Powergrid works associated with new WR-NR 765 kV inter-regional corridor.’ Power Grid Corporation of India Limited	09.01.2023	20.01.2023	Transmission
365/MP/2022	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 6.4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to the non-compliance by the Respondents No. 1 - 5 with the provisions of the Indian Electricity Grid Code and other allied Regulations of this Commission and directives issued by the Petitioner - State Load Despatch Centre, Gujarat under Section 33 of the Electricity Act, 2003 State Load Despatch Centre (SLDC)	17.01.2023	20.01.2023	Misc.
351/TL/2022 352/AT/2022	Application under Section 14 and 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Gadag II-A Transmission Limited. Gadag II-A Transmission Limited (GTTL)	17.01.2023	20.01.2023	Licence (Transmission)
155/MP/2022 194/MP/2022 along with Diary No.102/2023	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Agreement for Procurement of Power dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways (IR)	17.01.2023	20.01.2023	Misc.
118/MP/2021 along with IA No. 40/2021	Petition under Section 79(1)(f) read with section 79(1)(a), (b) and (k) of the Electricity Act, 2003 seeking inter-alia a declaration that the Power Purchase Agreement dated 16.03.2020 stands validly terminated and/ or discharged, and seeking the release of the Performance Bank Guarantee issued to the Respondent. Sprng Wind Energy Private Limited (SWEPL)	17.01.2023	19.01.2023	Misc.
192/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 in respect of two number of assets under the Project ‘Fibre Optic Communication System in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave Links in the North-Eastern Region.’ Power Grid Corporation of India Limited	09.01.2023	19.01.2023	Transmission
17/TT/2022	Petition for determination of transmission tariff for 2019-24 period for two number of assets under “Line Bays associated with Northern Region System Strengthening Scheme-XXXVI”. Power Grid Corporation of India Limited	09.01.2023	19.01.2023	Transmission
196/TT/2022	Petition for determination of transmission tariff from COD -31.3.2024 in respect of two number of assets under “System Strengthening – XXVI in Southern Region” Power Grid Corporation of India Limited	09.01.2023	19.01.2023	Transmission
145/MP/2021	Petition for adjudication of disputes with the Respondents with regard to the tariff payable under the PPA dated 27.11.2013 and addendums dated 11.1.2018 and 28.6.2018. KSK Mahanadi Power Limited	17.01.2023	19.01.2023	Misc.
131/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 7.1.2022 in Petition No. 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs. Jhajjar Power Limited	17.01.2023	19.01.2023	Misc.
171/MP/2021	Petition under Section 79 of the Electricity Act 2003 for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No.1/2011 - Customs dated 6.1.2011 vide Notification No. 7/2021-Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreements dated 13.08.2019 between M/s ReNew Sun Waves Private Limited and Solar Energy Corporation of India Limited. ReNew Sun Waves Private Limited (RSWPL)	10.01.2023	18.01.2023	Misc.
343/TT/2022	Petition revision/determination of tariff for the 2019-24 tariff period for Bhadrawati (Chandrapur) HVDC back-to-back Station (2x500 MW) in Southern Region and Western Region. Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
337/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of one no. of asset under “Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part – B1).” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
334/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of seven no. of assets under “System Strengthening-XXV in Southern Region.” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
312/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period for Asset-1: OPGW link for LILO of Lonikhand-Kalwa at Navi Mumbai TL (Central sector), Asset 2: OPGW link for Vapi-Kudus (upto LILO of Kala from Vapi) TL (Central sector), Asset 3: OPGW link for 220 kV Kawas-Vav and 220 kV Kawas – Navsari TL (Central sector) and Asset 4: OPGW link for 220 kV Bhopal-Govindpur SLDC (MPPTCL) TL (State sector) under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region.” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
296/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of one no. of asset under “Additional System for Power Evacuation from Generation Projects Pooled at Raigarh (Tamnar) Pool.” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
295/TT/2022	Petition for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of the 2019-24 tariff period for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region and Approval under Regulation 76 and Regulation 77 of CERC (Terms and Conditions of Tariff) Regulations’ 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki- Muradnagar 400 KV S/C line of UPPCL in Northern Region Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
294/TT/2022	Petition for truing up of tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period in respect of fifteen no. of assets under “Fiber Optic Communication System for Central Sector Sub-stations and Generating Stations in Southern Region.” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
293/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of two no. of assets under “Extension Works at Power Grid Sub-stations for Interconnection of RE Projects”. Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
292/TT/2022	Petition for determination of transmission tariff for the 2019-24 tariff period in respect of transmission asset namely “Asset-I : 2 Nos. 220 kV Line bays at Saharanpur (PG).” Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
11/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 for 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under Provision of 400 kV Line bays at Bhiwani (PG) in the Northern Region. Power Grid Corporation of India Limited	12.01.2023	18.01.2023	Transmission
230/MP/2022	Petition under Section 79(1)(f) of the Electricity Act,2003 in relation to non-payment of fixed charges by truing annualized threshold PLF of 55% as per the tariff determined by the State Commission to M/s E.I.D. Parry (India) Ltd. under Power Purchase Agreement. M/s E.I.D. Parry (India) Ltd	17.01.2023	18.01.2023	Misc.
344/MP/2022	Approval under Section 17(3) & 17(4) of Electricity Act 2003, for assignment of licence granted to Gadag Transmission Limited pursuant to order dated 18.07.2022 bearing license no. 76/Transmission/2022/CERC (the “Transmission License”) by way of hypothecation for creation of security interest in favour of Axis Trustee Services Limited acting as the security trustee (“Security Trustee”), for the benefit of Axis Bank Limited (“Axis Bank”) (including their respective successors, transferees, novatees, and assigns) (collectively the “Lender”/ “Lenders”) and other secured parties (viz. Lenders’ Agent and the Security Trustee) and creation of other security by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits of Gadag Transmission Limited in the project under “Transmission Scheme for Solar Energy Zone in Gadag (2500 MW), Karnataka - Part A” on build, own, operate and maintain basis, as detailed in the schedule to the Transmission License (the “Project”), Project assets, clearances, project documents, agreements, approvals and rights, accounts, receivables of Gadag Transmission Limited. Gadag Transmission Limited (GTL)	17.01.2023	18.01.2023	Misc.
500/MP/2020	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 30.3.2016. NTPC Limited (NTPC)	17.01.2023	18.01.2023	Misc.
219/MP/2022	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and the Respondent No. 1 seeking relief on account of Change in Law events, viz., the imposition of Safeguard Duty as well as increase in the Integrated Goods and Services Tax, and grant of consequential reliefs thereof. Ayana Renewable Power One Private Limited (ARPOPL)	17.01.2023	18.01.2023	Misc.
340/MP/2020 along with IA No.1/2021	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.5.2018 executed between Petitioner herein Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited. Torrent Power Limited (TPL)	17.01.2023	18.01.2023	Misc.
257/MP/2019	Petition under Sections 79(1)(c),79(1)(f) and 79(1)(k) of the Electricity Act, 2003, challenging the unlawful conduct of Power Grid Corporation of India Limited, inter-alia, wrongfully raising and recovering transmission charges through impermissible and inapplicable invoices being contra /against and unsustainable to the terms of the Transmission Service Agreement dated 18.10.2012 and the Long Term Access Agreement dated 4.6.2015, provisions of the Electricity Act, 2003 and the Regulations framed thereunder. MB Power (Madhya Pradesh) Limited (MBPMPL)	17.01.2023	18.01.2023	Misc.
161/MP/2022 162/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 5.5.2022, 13.5.2022, 20.5.2022 and 27.5.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003. Coastal Energen Private Limited (CEPL)	17.01.2023	18.01.2023	Misc.
117/MP/2021	Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking recognition of the force majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to extension of Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantee. Mytrah Vayu (Sabarmati) Private Limited (MVSPL)	17.01.2023	18.01.2023	Misc.
56/MP/2022 227/MP/2022 along with IA No.55/2022	Petition under Section 63 and Section 79 of the Electricity Act, 2003 read with Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.5.2018 executed between ReNew Wind Energy (AP2) Private Limited and Solar Energy Corporation of India Limited. ReNew Wind Energy (AP2) Private Limited	17.01.2023	18.01.2023	Misc.
387/GT/2020 436/GT/2020	Petition for revision of tariff of Talcher Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC Limited	06.01.2023	16.01.2023	Generation
183/GT/2022	Petition for approval of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from date of Commercial Operation of Unit-I (30.4.2019 to 31.3.2024). Meja Urja Nigam Power Limited	06.01.2023	16.01.2023	Generation
281/GT/2020	Petition for determination of tariff of Tanda STPS, Stage-II (1320 MW) for the period from anticipated COD of Unit-I (i.e. 1.11.2019) to 31.3.2024 NTPC Ltd.	06.01.2023	16.01.2023	Generation
294/GT/2020 440/GT/2020	Petition for revision of tariff of Kahalgaon Super Thermal Power Station for the period from 1.4.2014 to 31.3.2019 after the truing up exercise. NTPC	06.01.2023	16.01.2023	Generation
363/GT/2020 412/GT/2020	Petition for revision of tariff of Koldam Hydro Electric Project for the period from 18.8.2015 to 31.3.2019 after the truing up exercise. NTPC	06.01.2023	16.01.2023	Generation
151/MP/2021	Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, long Term, Medium Term Open Access in Intra-State and related matters) Regulations, 2009. Jindal India Thermal Power Limited (JITPL)	10.01.2023	16.01.2023	Misc.
369/GT/2020 432/GT/2020	Petition for revision of tariff of Anta Gas Power Station after truing up exercise for the period from 1.4.2014 to 31.3.2019. NTPC	06.01.2023	16.01.2023	Generation
361/GT/2020 376/GT/2020	Petition for revision of tariff for the period from 1.4.2014 to 31.3.2019 after truing up for Pragati-III CCPS (1371.2 MW) power plant. Pragati Power Corporation Limited	06.01.2023	16.01.2023	Generation
319/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent for direction for payment. Damodar Valley Corporation	10.01.2023	13.01.2023	Misc.
20/MP/2021	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of Bank Guarantee dated 16.8.2018 (and amendment/extension thereof) in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 3.8.2018 frustrated/impossible to perform. Vaayu Renewable Energy (Mevasa) Private Limited (VREMPL)	10.01.2023	13.01.2023	Misc.
167/TT/2022	Petition for determination of transmission tariff of three number of assets from COD to 31.3.2024 under "POWERGRID works associated with North-Eastern Region Strengthening Scheme-V”. Power Grid Corporation of India Ltd.	09.01.2023	13.01.2023	Transmission
41/TT/2022	Petition for determination of transmission tariff from COD to 31.3.2024 of Asset I- 420 kV, 1 X 80MVAR, 3-Ph Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Sub-station (Extn.), Asset II- 2 Nos. 132 kV line bays at Biswanath Chariali Sub-station (for termination of Biswanath Chariyali-Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line – line under TBCB) and Asset III- 2 Nos. 400 kV (GIS) bays at Silchar and 2 Nos. 400 kV (GIS) bays along with 2X 80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar-Misa Transmission line (Line under TBCB scope) under "POWERGRID works associated with the North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)" Power Grid Corporation of India Ltd.	09.01.2023	13.01.2023	Transmission
424/GT/2020	Petition for determination of tariff of tariff of Singrauli Super Thermal Power Station (2000 MW) from 1.4.2019 to 31.3.2024. NTPC Ltd	06.01.2023	13.01.2023	Generation
27/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement (PPA) dated 01.04.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges. Sembcorp Energy India Limited (SEIL)	10.01.2023	12.01.2023	Misc.
277/MP/2019 along with IA No. 21/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300 MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.2.2019. Sitac Kabini Renewables Private Limited (SKRPL)	10.01.2023	12.01.2023	Misc.
268/MP/2021	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between M/s Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. Powerica Limited	10.01.2023	12.01.2023	Misc.
265/MP/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Private Limited (GBHPPL)	10.01.2023	12.01.2023	Misc.
264/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.8.2020 passed in Petition No. 158/MP/2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 15.8.2020 passed by the Commission in Petition No. 158/MP/2019. Adhunik Power and Natural Resources Limited (APNRL)	10.01.2023	12.01.2023	Misc.
173/MP/2022 175/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 18.9.2018 and 29.10.2018 issued by distribution companies of the State of Andhra Pradesh for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited. Sembcorp Energy India Limited (SEIL)	10.01.2023	12.01.2023	Misc.
168/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of ‘Change in Law’ and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011- Customs dated 6.1.2011 vide Notification No. 7/2021- Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreement dated 18.11.2019 between ReNew Solar Energy (Jharkhand Three) Private Limited and Solar Energy Corporation of India Limited. ReNew Solar Energy (Jharkhand Three) Pvt. Ltd. (RSEJPL)	10.01.2023	12.01.2023	Misc.
214/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 – Customs dated 6.1.2011 vide Notification No. 7/2021 – Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.8.2020 between M/s ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited. ReNew Solar Urja Private Limited (RSUPL)	10.01.2023	12.01.2023	Misc.
179/MP/2016	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 27.11.2013 between the Petitioner and the Respondent (remand matter from APTEL) KSKMPCL	10.01.2023	11.01.2023	Misc.
276/MP/2022	Petition under clause 25(2)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for in-principle approval for incurring Additional Capital Expenditure (ACE) during 2019-24 block towards reconstruction of Residential/Non-Residential Buildings. Power Grid Corporation of India Limited (PGCIL)	10.01.2023	11.01.2023	Misc.
188/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 31.05.2019 between Sembcorp Energy India Ltd. and NTPC Vidyut Vyapar Nigam Ltd. for recovery of pending Energy Compensation Bills for the months of April – June 2020 along with Late Payment Surcharge on the pending amounts. Sembcorp Energy India Limited (SEIL)	10.01.2023	11.01.2023	Misc.
204/MP/2022	Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II dated 28.10.2021 entered between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme-II dated 22.10.2021 entered between the Petitioner No.1 and the Petitioner No.2. PTC India Limited (PTCIL) and Anr.	10.01.2023	11.01.2023	Misc.
355/MP/2022 358/MP/2022	Petition for relaxation of time limit and for issuance of Renewable Energy Certificate. Grace Infrastructure Private Limited (GIPL)	10.01.2023	11.01.2023	Misc.
Diary No.102/2023	In terms of Order dated 5.3.2023 passed by the Hon’ble High Court of Delhi in W. P No. 17782 of 2022 titled as Jindal India Thermal Power Limited v. Northern Railways for Uttar Pradesh and Anr. Jindal India Thermal Power Limited (JITPL)	10.01.2023	11.01.2023	Misc.
632/GT/2020	Petition for truing up of tariff for the period 2014-19 in respect of TLDP-III Power Station. NHPC Limited	06.12.2022	09.01.2023	Generation
59/GT/2022	Petition for determination of tariff of Nabinagar Thermal Power Project (1000 MW) for the period from 1.4.2019 to 31.3.2024. Bhartiya Rail Bijlee Company Limited	06.12.2022	06.01.2023	Generation
22/TT/2021 241/MP/2022	Petition for determination of transmission tariff for the period from COD to 31.3.2024 for 220 kV Kishanganga-Wagoora D/C line partially on M/C tower along with associated bays at Wagoora Sub-station under “Transmission System associated with Kishenganga HEP”. Power Grid Corporation of India Limited NHPC Limited	20.12.2022	03.01.2023	Transmission
189/MP/2022	Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposal for Reconstruction, Renovation & Modernization for life extension beyond the normal useful life in respect of Kopili Power Station (200 MW). NEEPCO Limited.	12.12.2022	02.01.2023	Misc.