|
S. No.
|
Petition No.
|
Petitioner
|
Subject
|
Status
|
Related IA's
|
|
1
|
88/MP/2026
|
ReNew wind energy (AP2) private limited (ReNewAP2)
|
Petition under Section 79 read with Sections 94 & 142 of the Electricity Act, 2003 seeking execution / implementation of the Orders dated 21.03.2022, 01.05.2024 and 14.01.2025 passed by this Hon?ble Commission in Petition No. 56/MP/2022 and 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Respondent No. 1 in relation thereto.
|
Pending as per direction of Higher Court / APTEL
|
|
|
2
|
781/MP/2025
|
SCATEC INDIA RENEWABLES ONE PRIVATE LIMITED (SIROPL)
|
PETITION UNDER SECTION 79(1)(c) and 79(1)(f) OF THE ELECTRICITY ACT, 2003, SEEKING EXIT FROM THE POWER PURCHASE AGREEMENT DATED 28.06.2023 WITHOUT ANY FINANCIAL IMPLICATION DUE TO FRUSTRATION AND IMPOSSIBILITY ARISING FROM REVOCATION OF CONNECTIVITY AND INORDINATE DELAY IN THE PROJECT IMPLEMENTATION DUE TO RESPONDENTS? DELAYS AND DEFAULTS
|
Pending as per directions of the Commission
|
|
|
3
|
335/MP/2025
|
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
|
Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2018 (and SPPAs dated 30.03.2022) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited.
|
Pending as per directions of the Commission
|
|
|
4
|
349/MP/2024
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
PETITION UNDER SECTION 79 (1) (b) AND (f) OF THE ELECTRICITY ACT, 2003, FOR ADJUDICATION OF DISPUTES PERTAINING TO THE SCHEDULED DELIVERY DATE (SDD) AND ILLEGAL RECOVERY OF LIQUIDATED DAMAGES BY THE RESPONDENT FROM THE PETITIONER UNDER THE POWER PURCHASE AGREEMENT DATED 27.11.2013
|
Pending as per directions of the Commission
|
84/IA/2024 ,85/IA/2024
|
|
5
|
332/MP/2024
|
Rajasthan Steel Chamberr (RSC)
|
PETITION UNDER SECTION 79(1)(c) AND 79(1)(h) READ WITH REGULATION 20 AND 26 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (OPEN ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS, 2008, FURTHER READ WITH REGULATION 4 OF THE RERC (INTRA-STATE ABT) REGULATIONS, 2006 AND REGULATION 4.2 OF THE RAJASTHAN STATE GRID CODE, 2008 SEEKING REFUND OF AMOUNTS PAID FOR OVER-DRAWL AGAINST COLLECTIVE TRANSACTIONS
|
Pending as per direction of Higher Court / APTEL
|
|
|
6
|
387/MP/2023
|
Project Nine Renewable Power Private Limited (projectnine)
|
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
|
Pending as per directions of the Commission
|
|
|
7
|
356/MP/2023
|
Kerala State Electricity Board Limited (KSEB Ltd.)
|
Dispute on interest on instalments of tariff revision
|
Pending as per directions of the Commission
|
|
|
8
|
23/RP/2023 in 78/TT/2021
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 27.03.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 78/TT/2021
|
Pending as per directions of the Commission
|
|
|
9
|
22/RP/2023 in 320/TT/2020
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 08.12.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 320/TT/2020
|
Pending as per directions of the Commission
|
|
|
10
|
19/RP/2023 in 12/TT/2022
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 14.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 12/TT/2022
|
Pending as per directions of the Commission
|
|
|
11
|
18/RP/2023 in 473/TT/2020
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 09.01.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 473/TT/2020
|
Pending as per directions of the Commission
|
|
|
12
|
98/MP/2023
|
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
|
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.
|
Pending as per direction of Higher Court / APTEL
|
|
|
13
|
92/MP/2023
|
THE TATA POWER COMPANY LIMITED (TATAPOWER)
|
Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujrat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Hon�ble Central Commission through its Order dated 03.01.2023 in Petition No. 128/MP/2022.
|
Pending as per direction of Higher Court / APTEL
|
|
|
14
|
74/MP/2023
|
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
|
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, readwith 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
|
Pending as per directions of the Commission
|
|
|
15
|
46/MP/2023
|
Sasan Power Limited (SPL)
|
Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking consequent relief and compensation in terms of Judgment dated 14.11.2022 passed by the Hon?ble Appellate Tribunal for Electricity in Appeal No. 222 of 2021 titled ?Sasan Power Ltd. v. MPPMCL & Ors.?
|
Pending as per directions of the Commission
|
|
|
16
|
194/MP/2022
|
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
|
Petition under Section 79 of the Electricity Act, 2003 read with Article 17 and 23 of the Agreement for Procurement of Power dated 13.04.2016 (and its amendments) executed between Northern Railway for Uttar Pradesh and Jindal India Thermal Power Limited seeking appropriate reliefs for Force Majeure and Change in Law on account of major changes in modalities in the existing coal e-auction system by way of Coal India Limited Circular dated 01.03.2022 issued pursuant to Cabinet Committee of Economic Affairs decision dated 26.02.2022
|
Pending as per directions of the Commission
|
|
|
17
|
155/MP/2022
|
Northern Railway (NR)
|
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 13.04.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 08.11.2017
|
Pending as per directions of the Commission
|
23/IA/2024 ,38/IA/2022
|
|
18
|
79/MP/2022
|
MASAYA SOLAR ENERGY PRIVATE LIMITED (MSEPL)
|
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 11.09.2020, the Power Purchase Agreement dated 03.07.2020 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 03.07.2020 (as may be decided by this Hon�ble Commission)
|
Pending as per directions of the Commission
|
34/IA/2023
|
|
19
|
149/MP/2021
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
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 capacity charges under the Bills of the Petitioner by the Respondents
|
Pending as per direction of Higher Court / APTEL
|
|
|
20
|
61/MP/2021
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes arising on account of termination of the Power Purchase Agreement dated 31.07.2012 by the Respondent Nos. 1 and 2.
|
Pending as per direction of Higher Court / APTEL
|
42/IA/2022 ,28/IA/2021
|
|
21
|
53/MP/2021
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
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 capacity charges under the Bills of the Petitioner by the Respondents.
|
Pending as per direction of Higher Court / APTEL
|
100/IA/2023 ,26/IA/2023
|
|
22
|
14/SM/2020
|
Suo Motu
|
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees)
Regulations, 2012.
|
Pending as per direction of Higher Court / APTEL
|
|
|
23
|
204/MP/2020
|
GRID Controller of India Limited (SRLDC)
|
Petition invoking Regulation 1.5(i) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 for enforcement of must run status granted to solar and wind generators and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to act in accordance with IEGC Grid code provisions while issuing backing down instructions to the solar and wind generators.
|
Pending as per direction of Higher Court / APTEL
|
|
|
24
|
169/MP/2019
|
Jhabua Power Limited (JhabuaPower)
|
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 31.12.2014 for supply of 115 MW and PSA dated 26.12.2014 for supply of 100 MW of power to Kerala State Electricity Board Ltd. (KSEBL)
|
Pending as per directions of the Commission
|
44/IA/2021
|
|
25
|
71/MP/2019
|
Sasan Power Limited (SPL)
|
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 07.08.2007 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 a-vis USD pursuant to Hon�ble Appellate Tribunal for Electricity�s Judgment dated 18.01.2019 in Appeal No. 202 of 2016.
|
Pending as per directions of the Commission
|
|
|
26
|
66/MP/2019
|
Punjab State Power Corporation limited (PSPCL)
|
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 5 and 7 of the Central Electricity Regulatory Commission (Deviation, Settlement Mechanism and related matters) Regulations, 2014 as amended by the Fourth Amendment Regulations, 2018 effective 1.1.2019
|
Pending as per direction of Higher Court / APTEL
|
|
|
27
|
62/MP/2019
|
NOIDA POWER COMPANY LIMITED (NPCL)
|
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 5 and 7 of the Central Electricity Regulatory Commission (Deviation, Settlement Mechanism and related matters) Regulations, 2014 as amended by the Fourth Amendment Regulations, 2018 effective from 1.1.2019
|
Pending as per direction of Higher Court / APTEL
|
|
|
28
|
31/MP/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Petition under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, read with Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 seeking relaxation of the proviso to Regulation 7(1), Regulations 7(10) and 7(11a) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014, as amended vide Amendment dated 20.11.2018.
|
Pending as per direction of Higher Court / APTEL
|
60/IA/2019 ,18/IA/2019
|
|
29
|
291/MP/2018
|
West Central Railway (WCR)
|
Petition under Section 79(1)(c) and 79(1)(h) of Electricity Act 2003 and CERC Open Access Regulations 2008 and CERC Inter-State Transmission Regulation 2009, for Deviation Settlement Account
|
Pending as per direction of Higher Court / APTEL
|
|
|
30
|
133/MP/2018
|
DAMODAR VALLEY CORPORATION (DVC)
|
Implementation of Regulation 30 (6) of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014.
|
Pending as per direction of Higher Court / APTEL
|
|
|
31
|
91/MP/2018
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
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
|
Pending as per direction of Higher Court / APTEL
|
68/IA/2018 ,72/IA/2018
|
|
32
|
139/MP/2017
|
Maithon Power Limited (MPL)
|
Petition under Section 79 of the Electricity Act 2003 read with Regulation 54 and 55 of the CERC (Terms and Conditions of Tariff) Regulations 2014 seeking Appropriate Relief due to Extreme Practical Difficulty faced by the Petitioner in implementing Regulation 30 (6) of the said Regulation and Directions issued by the Hon?ble Commission in its Order dated 25.01.2016 and For Consequential Directions
|
Pending as per direction of Higher Court / APTEL
|
|
|
33
|
119/MP/2017
|
Rajasthan Sun Technique Energy Private Ltd (RSTEPL)
|
The Power Purchase Agreement 8th January 2011 (?PPA?) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique Energy Pvt Ltd./Extension of Scheduled Commissioning Date
|
Pending as per directions of the Commission
|
|
|
34
|
74/GT/2017
|
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
|
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 for approval of tariff of MTPS Stage-II (2x195 MW) from anticipated COD of Unit-1 to 31.03.2019
|
Pending as per direction of Higher Court / APTEL
|
|
|
35
|
244/MP/2016
|
NTPC Limited
|
Measurement of GCV of Coal received at the plant site of NTPC Power Stations
|
Pending as per direction of Higher Court / APTEL
|
|
|
36
|
220/MP/2016
|
West Bengal State Electricity Distribution Company Limited (WBSEDCL)
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between West Bengal State Electricity Distribution Company Limited and NTPC Ltd.and Damodar Valley Corporation relating to over invoicing and recovery of Rs. 1192.67Crores.
|
Pending as per direction of Higher Court / APTEL
|
|
|
37
|
64/MP/2016
|
BSES Rajdhani Power Limited (BRPL)
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 30(7) of CERC (Terms and Conditions of Tariff), Regulations, 2014 seeking adjudication of dispute between Petitioners, i.e., BSES Rajdhani Power Limited & BSES Yamuna Power Limited with NTPC Ltd.
|
Pending as per direction of Higher Court / APTEL
|
|
|
38
|
10/MP/2016
|
Jaiprakash Power Ventures Limited
|
Petition u/s 79(1) (f) and Sec- 19 of E. Act, 2003 read with Regulations 14 of CERC(procedures, Terms and Condtions for grant of trading license and other realted matters) Regualtions, 2009 seeking refund of the Late payment of Surchages illegally retained by the Respondent No. 1 under Power Purchase Agreement dat ed 30.0.5 2011 alongnwith interest and initiation of proceedings for revocation of the Inter State Trading License of the Respondent No.1
|
Pending as per direction of Higher Court / APTEL
|
|
|
39
|
311/MP/2015
|
Tata Power Delhi Distribution Limited (TPDDL)
|
Petition praying for appropriate directions restraining the Respondent from recovering the Energy Charge Rate strictly in terms of the Tariff Regulations framed b y this Honble Commission
|
Pending as per direction of Higher Court / APTEL
|
|
|
40
|
014/SM/2015
|
Suo Motu
|
Notice under Section 19 of the Electricity Act 2003 for revocation of the inter-State transmission licence granted to Talcher II Transmission Company Ltd. Talcher II Transmission Company Ltd.
|
Pending as per direction of Higher Court / APTEL
|
|
|
41
|
13/SM//2015
|
Suo Motu
|
Revocation of transmission licence under Section 19 of the Electricity Act, 2003 granted to North Karanpur Transmission Compnay Limited
|
Pending as per direction of Higher Court / APTEL
|
|
|
42
|
Gt/327/2014
|
NTPC Limited
|
Petition for determination of Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019.
|
Pending as per direction of Higher Court / APTEL
|
|
|
43
|
MP/016/2014
|
Megha Engineering & Infrastructures Ltd (MEIL)
|
Petition under Section 79(1)(b) read with section 79(i)(f) of the Electricity Act, 2003 for adjustment of capacity utilisation factor, extension of time for exucution of project and other consequential reliefs.
|
Pending as per direction of Higher Court / APTEL
|
|
|
44
|
313/MP/2013
|
Rajasthan Sun Technique Energy Private Ltd (RSTEPL)
|
the matter of the Power Purchase Agreement 8th January 2011 (PPA) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique private Limited. In the matter of Copensatory Tariff on account of Direct Normal Irradiance (DNI)
|
Pending as per direction of Higher Court / APTEL
|
|
|
45
|
MP/312/2013
|
Rajasthan Sun Technique Energy Private Ltd (RSTEPL)
|
In the matter of the Power Purchase Agreement 8th January 2011 (PPA) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique private Limited. In the matter of Copensatory Tariff on account of depreciation in rupee.
|
Pending as per direction of Higher Court / APTEL
|
|
|
46
|
MP/304/2013
|
Godawari Green Energy Limited (GGEL)
|
Petition under section 79(1)(b) read with section 79(1) (f) of the Electricity Act, 2003 for adjustment of Generation tariff and other consequential reliefs.
|
Pending as per direction of Higher Court / APTEL
|
|
|
47
|
009/2009
|
MPPTCL
|
Payment of interest on the excess amount recovered as per order dated 23.10.2000 and order dated 30.09.2008 in Petition No.10/2000 and order dated 23.03.2007 in Petition No. 6/2004 in respect of wheeling charges payable to Gridco for wheeling of Central Sector Power from NTPC power station is in Eas
|
Pending as per direction of Higher Court / APTEL
|
|
|
48
|
130/2009
|
Suo Motu
|
Maintenance of Grid Discipline-non-compliance of provisions of the Indian Electricity Grid Code by TNEB
|
Pending as per direction of Higher Court / APTEL
|
|
|
49
|
081/2009
|
Suo Motu
|
Maintenance of Grid Discipline – Non ‐compliance of provisions of the Indian Electricity Grid Code by Tamil Nadu Electricity Board.
|
Pending as per direction of Higher Court / APTEL
|
|
|
50
|
080/2009
|
Suo Motu
|
Maintenance of Grid Discipline-Compliance of provisions of the Indian Electricity Grid Code by Transmission Coporation of Andhra Pradesh Ltd.
|
Pending as per direction of Higher Court / APTEL
|
|