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आदेश - 2025

Sl.No.	Petition No.	Subject	Date of Order	Date of posting Order on website	Category
722	873/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by Anantapur II Power Transmission Limited (A Wholly owned Subsidiary of Shivalaya Construction Ltd.) Ananthapuram II Power Transmission Limited	31.12.2025	31.12.2025	Adoption
721	858/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by the POWERGRID Davanagere Augmentation Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Davanagere Augmentation Transmission Limited	31.12.2025	31.12.2025	Adoption
720	544/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under Transmission System Strengthening in Wardha-Aurangabad corridor for IPP projects in Chhattisgarh (IPP-G)” in the Western Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
719	485/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 read with Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Northern Region System Strengthening Scheme-XXI” in the Northern Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
718	402/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 read with Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under Bus Reactors In Northern Region (Phase-II) in Northern Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
717	342/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “Establishment of 400/220 kV GIS at Magarwada in Union Territory of Daman & Diu” in the Western Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
716	265/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the COD to 31.3.2024 for the transmission assets under “Upgradation of SCADA/RTUs/SAS in Central Stations and Strengthening of OPGW Network” in the Eastern Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
715	260/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for the 510 MW Solar Photovoltaic (PV) Power Station (Tranche–III) connected with the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 3.8.2017. NLC India Limited	31.12.2025	31.12.2025	Adoption
714	872/TL/2025	Petition under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 5 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters), Regulations, 2024 for grant of Transmission Licence to Ananthapuram II Power Transmission Limited. Ananthapuram II Power Transmission Limited	31.12.2025	31.12.2025	Licence (Transmission)
713	446/TT/2024	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the COD to 31.3.2024 for an asset 500 MVAr Thyristor Controlled Reactor (TCR) at Kurukshetra under “Implementation of 500 MVAr Thyristor Controlled Reactor at Kurukshetra 400 kV bus” in the Northern Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
712	240/MP/2023 & 302/MP/2023	Petition under Section 79(1) (b) & (f) of the Electricity Act, 2003, read with Regulation 111 of the CERC (Code of Business) regulations, 1999 and Article 12 of PPA dated 08.12.2021 for approval of change in law and determination of quantum and mechanism of compensation on account of change in law event. M/s. T.P. Saurya Limited	31.12.2025	31.12.2025	Misc.
711	267/MP/2024	Petition under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 25 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for establishment of Transmission Line Stores along with associated infrastructure for 400 kV D/C Teesta-III – Kishanganj Transmission Line of Sikkim Power Transmission Limited (formerly Teestavalley Power Transmission Limited). Sikkim Power Transmission Ltd.	31.12.2025	31.12.2025	Misc.
710	107/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) 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. Avikiran Solar India Private Limited	31.12.2025	31.12.2025	Misc.
709	583/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Assets under Augmentation of Transformation Capacity at Raebareli and Sitarganj 220/132 kV Sub-stations in the Northern Region. Power Grid Corporation of India Limited	31.12.2025	31.12.2025	Transmission
708	409/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Northern Region System Strengthening Scheme-XXXI(Part-B)” in the Northern Region. Power Grid Corporation of India Limited	30.12.2025	30.12.2025	Transmission
707	267/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under "WRSS-IX Transmission Scheme” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	30.12.2025	30.12.2025	Transmission
706	192/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Transmission Asset: 2 Nos. 220 kV Line bays at Saharanpur under scheme named as “2 Nos. 220 kV Line bays at Saharanpur (PG)” in the Northern Region. Power Grid Corporation of India Limited	30.12.2025	30.12.2025	Transmission
705	281/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period for the Assets under Start-up Power to DVC and Maithon Right Bank Generation Projects in the Eastern Region. Power Grid Corporation of India Limited	30.12.2025	30.12.2025	Transmission
704	481/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Northern Region System Strengthening Scheme XXXIV” in the Northern Region. Power Grid Corporation of India Limited	29.12.2025	30.12.2025	Transmission
703	406/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for an asset, namely, - 1x1500 MVA, 765/400 kV ICT (3rd) along with associated bays at Vadodara Substation under “Transmission Network Expansion in Gujarat to increase its ATC from ISTS (Part A)” in the Western Region. Power Grid Corporation of India Limited	29.12.2025	30.12.2025	Transmission
702	268/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and determination of the transmission tariff for the 2024-29 tariff period Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 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 the Western Region. Power Grid Corporation of India Limited	29.12.2025	30.12.2025	Transmission
701	861/AT/2025	Petition under Section 63 read with Section 79, including Section 79(1)(c) and (d) of the Electricity Act, 2003 seeking adoption of the Transmission Charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the “Transmission system for Evacuation of Power from RE Projects in Rajgarh (1500 MW) SEZ in Madhya Pradesh Phase III and Evacuation of Power from RE Projects in Neemuch (1000 MW) SEZ in Madhya Pradesh – Phase II” by the Petitioner. Rajgarh Neemuch Power Transmission Limited	29.12.2025	29.12.2025	Adoption
700	128/GT/2024	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, 2023 along with Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Ltd.	26.12.2025	29.12.2025	Generation
699	105/MP/2024	Petition under section 79 (1) (k) read with Section 63 of the Electricity Act, 2003 along with Regulation 67 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions with respect to the Bid Evaluation and Selection of Bidders in terms of the Request for Selection Documents issued by SJVN Limited for selection of RE Power Developers for Supply of 1500 MW Firm and Dispatchable Power from ISTS- Connected Renewable Energy (RE) Power Projects with Energy Storage Systems in India under Tariff-based Competitive Bidding, on Build-Own Operate (BOO) basis with “Greenshoe Option“ of Additional capacity up to 1500 MW SJVN Limited	26.12.2025	29.12.2025	Misc.
698	68/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 2400 MW, including capacity of 1200 MW with “Greenshoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by the Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. NHPC Limited	26.12.2025	29.12.2025	Adoption
697	390/TT/2025	Petition under Sections 62 and 79(1)(d) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter 3, Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Chapter 3, Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing-up of the transmission tariff for the period from 1.4.2019 to 31.3.2024 and for approval of the transmission tariff for the period from 1.4.2024 to 31.3.2029 for Jhajjar - Mundka 400 kV D/C ISTS Line. Aravali Power Company Private Limited	29.12.2025	29.12.2025	Transmission
696	200/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period in respect of the Combined Assets under Northern Region System Strengthening Scheme-XX, under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	29.12.2025	29.12.2025	Transmission
695	108/TT/2016 (On Remand)	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the determination of the transmission tariff for the 2014-19 period for 400 kV D/C Teesta III – Rangpo Section upto LILO point at Rangpo in the Eastern Region. Teestavalley Power Transmission Limited	29.12.2025	29.12.2025	Transmission
694	350/MP/2024 along with IA No. 101/2024 and 103/2024	Petition under section 79(1)(c), 79(1)(f), of the Electricity Act, 2003 read with Regulation 41, 42, 44 of the Central Electricity Regulatory Commission (“CERC”) (Connectivity and General Network Access to the inter-state transmission system), Regulations, 2022 & amendments thereof read with Clause 65 of the CERC Conduct of Business Regulations, 2023 seeking deferment of effective date of General Network Access (GNA) of 100 MW; alternatively seeking additional 100 MW GNA through the Intra-State Transmission System of State Transmission Utility connected to the ISTS till the completion of the commissioning of the overhead line by the Petitioner. India Power Corporation Limited	26.12.2025	29.12.2025	Misc.
693	259/MP/2024 along with IA No. 59/2024	Petition under Section 79 (1)(c) of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. ACME Cleantech Solutions Private Limited	26.12.2025	29.12.2025	Misc.
692	10/SM/2025	Abolition of GST Compensation Cess and increase in the GST rate on procurement of coal from 5% to 18%.	29.12.2025	29.12.2025	Suo-Motu
691	336/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking execution/ implementation of the Commission’s order dated 7.11.2023 in Petition No. 270/ MP/ 2022 against the Telangana Discoms SEIL Energy India Limited	29.12.2025	29.12.2025	Misc.
690	860/TL/2025	Petition under Sections 14, 15, 79 (1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking Transmission License for Rajgarh Neemuch Power Transmission Limited. Rajgarh Neemuch Power Transmission Limited	26.12.2025	26.12.2025	Licence (Transmission)
689	8/RP/2025 in 87/MP/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the order dated 5.6.2025 in Petition No. 87/MP/2024. Kreate Energy (I) Pvt. Ltd.	25.12.2025	26.12.2025	Review
688	4/SM/2025	Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Standards of Performance of inter-State Transmission licensees) Regulations, 2012.	25.12.2025	26.12.2025	Suo-Motu
687	857/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Davanagere Power Transmission Limited. Davanagere Power Transmission Limited	25.12.2025	25.12.2025	Licence (Transmission)
686	IA No. 59/2025 in 282/MP/2023	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33 kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. 1. ACME Deoghar Solar Power Pvt. Ltd., 2. ACME Dhaulpur Powertech Pvt. Ltd., 3. ACME Phalodi Solar Energy Pvt. Ltd., 4. ACME Raisar Solar Energy Pvt. Ltd., 5. ACME Solar Holdings Pvt. Ltd.	24.12.2025	24.12.2025	Misc.
685	60/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation 2024 for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the transmission asset under "Transmission System Associated with Darlipalli TPS" in the Eastern Region. Power Grid Corporation of India Limited	22.12.2025	22.12.2025	Transmission
684	588/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff block for assets under Conversion of Fixed Line Reactors into Switchable Line Reactors in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.12.2025	22.12.2025	Transmission
683	299/TT/2024	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of the transmission tariff from the COD to 31.3.2024 for the asset: Conversion of existing 50 MVAr Fixed Line Reactors on each circuit of Parli (PG)- Pune (GIS) 400 kV D/C Line at Parli (PG) end into Switchable Line Reactors under “Transmission System for evacuation of power from RE projects in wind energy zones in Osmanabad area of Maharashtra (1 GW): Conversion of 50 MVAr Fixed Line Reactors on each circuit of Parli (PG) – Pune (GIS) 400 kV D/C Line at Parli (PG) end into Switchable Line Reactors” in the Western Region. Power Grid Corporation of India Limited	22.12.2025	22.12.2025	Transmission
682	513/TL/2024	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Commission, if any, for grant of Transmission Licence to Eastern Region Expansion Scheme-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	18.12.2025	18.12.2025	Licence (Transmission)
681	73/TL/2025	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, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited. TP Paradeep Transmission Limited	18.12.2025	18.12.2025	Licence (Transmission)
680	758/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 300 MW Wind Power Projects (Tranche XVIII) connected to the inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India as amended from time to time. Solar Energy Corporation of India Limited	18.12.2025	18.12.2025	Adoption
679	789/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for the grant of separate RTM Transmission Licence to POWERGRID Barmer I Transmission Limited to implement the transmission project “Implementation of 1 no. of 220 kV line bay for interconnection of M/s Anboto Solar Private Limited (250MW+50MW) RE power projects at 765/400/220kV Barmer-I PS” under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Barmer I Transmission Limited	18.12.2025	18.12.2025	Licence (Transmission)
678	610/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period in respect to 2 Nos. 400 kV GIS line bays at Chamera Sub-station under Northern Region System Strengthening-XLI (NRSS-XLI) in the Northern Region, under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	17.12.2025	17.12.2025	Transmission
677	869/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Mandsaur I RE Transmission Limited. Mandsaur I RE Transmission Limited	15.12.2025	15.12.2025	Licence (Transmission)
676	401/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003, and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets under “765 kV System for Central Part of Northern Grid-Part III” in the Northern Region. Power Grid Corporation of India Limited	15.12.2025	15.12.2025	Transmission
675	567/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Combined Assets under the Northern Region System Strengthening Scheme-XIII in the Northern Region, under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and in terms of Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	14.12.2025	15.12.2025	Transmission
674	512/TT/2025	Petition for the truing up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, as well as under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under “Northern Region Strengthening Scheme – II” in the Northern Region. Power Grid Corporation of India Limited	14.12.2025	15.12.2025	Transmission
673	372/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Transmission Assets under “Expansion/Upgradation of SCADA/EMS System at SLDCs of Western Region”. Power Grid Corporation of India Limited	14.12.2025	15.12.2025	Transmission
672	22/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for the asset under “Eastern Region Strengthening Scheme – X (ERSS-X)” in the Eastern Region. Power Grid Corporation of India Limited	14.12.2025	15.12.2025	Transmission
671	827/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Enerparc Power Trading Private Limited	12.12.2025	13.12.2025	Licence
670	452/MP/2025 along with IA.No.75/2025 and IA.No.82/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with other provisions under applicable law seeking extension of time in complying with the directions stipulated under Order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Hon’ble Commission vis-à-vis commissioning of the 300 MW Solar Power Project located at Nokhadhaya, Kolya, Bikaner, Rajasthan 1. ACME Solar Holdings Ltd., 2. ACME Sikar Solar Pvt. Ltd.	12.12.2025	12.12.2025	Misc.
669	526/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for the Combined Assets under “Immediate Evacuation System associated with Barh-II TPS” in the Northern Region. Power Grid Corporation of India Limited	11.12.2025	12.12.2025	Transmission
668	270/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019, and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024, for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area Part-B” in the Eastern, Western and Southern Region. Power Grid Corporation of India Limited	11.12.2025	12.12.2025	Transmission
667	93/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset under “Eastern Region Strengthening Scheme – XIII (ERSS-XIII)” in the Eastern Region. Power Grid Corporation of India Limited	11.12.2025	12.12.2025	Transmission
666	587/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under Supplementary Transmission System associated with DVC & Maithon Right Bank Project in Eastern and Northern Regions Power Grid Corporation of India Limited	08.12.2025	09.12.2025	Transmission
665	14/SM/2025	Removal of Difficulties in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	08.12.2025	08.12.2025	Suo-Motu
664	316/MP/2025	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 and in compliance to the Central Electricity Regulatory Commission order dated 28.03.2023 for approval of Performance Linked Incentive for NLDC and RLDCs for the Financial Year 2023-24 National Load Despatch Centre	06.12.2025	08.12.2025	Misc.
663	209/MP/2017 (On Remand)	Approval of transmission charges, transmission losses and other conditions for the use of the 176.50 km D/C 220 kV dedicated Transmission Line of the Petitioner {Allain Duhangan Hydro Power Limited (ADHPL)} from Prini (generating station of ADHPL) to Nalagarh (Sub-station of CTU) on reman d from the Appellate Tribunal for Electricity. A. D. Hydro Power Limited	08.12.2025	08.12.2025	Misc.
662	263/TT/2025	Petition for the determination of the transmission tariff under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) along with associated ICT bays under “Augmentation of Transformation Capacity by 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) Substation”. Power Grid Corporation of India Limited, Corrigendum Order Date:- 17.09.2026	08.12.2025	08.12.2025	Transmission
661	245/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to POWERGRID Kudankulam Transmission Limited. POWERGRID Kudankulam Transmission Limited	07.12.2025	08.12.2025	Licence (Transmission)
660	597/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-I: 400 kV S/C line-2 Ramagundam - Hyderabad in Southern Region and Asset-II: Bhadrawati (Chandrapur) HVDC back-to-back station (2x500 MW) between Western Region and Southern Region associated with Chandrapur HVDC back-to-back project (2x500 MW). Power Grid Corporation of India Limited	06.12.2025	07.12.2025	Transmission
659	768/MP/2025 along with IA 76/2025 and 77/2025 & 769/MP/2025 along with 78/2025 and 79/2025	Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 issued by the Central Transmission Utility of India Limited (CTUIL) thereby revoking the connectivity of 1050 MW of the Petitioner under Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s). Adani Green Energy Limited, Sarjan Realities Private Limited	05.12.2025	05.12.2025	Misc.
658	384/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for Combined Assets under “SYSTEM STRENGTHENING–XX” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
657	376/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined asset under URI- II HEP Transmission System” in the Northern Region. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
656	330/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the Transmission Tariff from the COD to 31.3.2024 for three no. of assets under “System Strengthening Scheme in Northern Region–XXXVII (NRSS-XXXVII)” in the Northern Region. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
655	262/TT/2025	Petition seeking approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from the COD to 31.3.2024 for transmission asset, i.e., 01 No. 765 kV, 80 MVAr Single Phase Reactor at Bilaspur Substation under the “Procurement of Transformer and Reactor as per ERPC and WRPC Recommendations”. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
654	202/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period in respect of the Combined Assets under the Northern Region System Strengthening Scheme-XXVIII under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
653	101/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for determination-cum-truing-up of transmission tariff for the 2019-24 tariff period and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for the determination of the transmission tariff for the 2024-29 tariff period for “One no. 125 MVAr, 420 kV Bus Reactor at Kala Amb Sub-station” in the Northern Region. Power Grid Kala Amb Transmission Limited	05.12.2025	05.12.2025	Transmission
652	80/TT/2025	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 Transmission Assets under “Transmission System Strengthening Scheme for evacuation of power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part B1”. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
651	59/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of Electricity Act, 2003 and under the Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for the determination of transmission tariff for the transmission assets (9 Nos.) from their respective COD to 31.3.2024 under the “Strengthening of OPGW network within ER Grid and Connectivity with Other regions” in the Eastern Region. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
650	211/TT/2024	Approval under 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 the determination of Transmission Tariff from COD/Proposed COD/Anticipated COD to 31.3.2024 for Asset:1: 420 kV 63 MVAR Lower Subansiri-2 line reactor (to be used as Bus Reactor) along with associated bays & equipment’s at Biswanath Chariyali (POWERGRID), Asset-2: Lower Subansiri – Biswanath Chariyali (POWERGRID) 400 kV D/C line-1 with twin Lapwing conductor along with associated bays & equipment’s at Biswanath Chariyali (POWERGRID), Asset-3: Lower Subansiri - Biswanath Chariyali (POWERGRID) 400 kV D/C line-2 with twin Lapwing conductor along with associated bays & equipment’s at Biswanath Chariyali (POWERGRID) & Asset-4: 420 kV 63 MVAR Lower Subansiri-4 line reactor (to be used as Bus Reactor) along with associated bays & equipment’s at Biswanath Chariyali (POWERGRID) under the transmission system associated with “North East – Northern/Western Interconnector – I Project” in the North-Eastern Region. Power Grid Corporation of India Limited	05.12.2025	05.12.2025	Transmission
649	727/MP/2025 along with IA No. 115/IA/2025	Petition under Section 17 (3) and (4) of the Electricity Act, 2003, seeking approval for the creation of security interest by way of mortgage, hypothecation, and other encumbrances over the movable and immovable assets, present and future, of the Petitioner, Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	04.12.2025	04.12.2025	Misc.
648	295/MP/2024	Petition seeking recovery/adjustment of Transmission Deviation Charges paid by SJVN Limited with regard to Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) in terms of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 during the period from 01.11.2020 to 30.09.2023 while providing primary response to the Grid. SJVN Limited	30.11.2025	03.12.2025	Misc
647	221/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period for the Transmission Asset-1: The Bus Splitting Scheme at Moga Sub-station under the Transmission Scheme for Controlling High Loading and High Short Circuit Level at Moga Sub-station in the Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	01.12.2025	02.12.2025	Transmission
646	318/TT/2025	Revision of fees and charges from the COD to 31.3.2014 and for the 2014-19 tariff period for 2 Nos. assets under Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region as per remand order dated 17.08.2023 in Petition No. 240/TT/2013; - Petition for truing up of fees and charges for the 2019-24 tariff period and determination of fees and charges for the 2024-29 tariff block for 4 Nos. assets under Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region under Sub-section(4) of Section 28 of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	01.12.2025	01.12.2025	Transmission
645	26/MP/2024 along with IA No. 65/ IA/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking a declaration of change in law and entitlement of compensation for the change in law under the Power Purchase Agreement and for appropriate directions Scatec India Renewables One Private Limited	28.11.2025	29.11.2025	Misc.
644	273/MP/2024 alongwith IA No.120/IA/2025	Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access To The Inter-State Transmission System) Regulations, 2022 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, seeking relief(s) against Central Transmission Utility of India Limited in connection with the in-principle grant of connectivity for 140 MW to the Petitioner herein at Davangere district in State of Karnataka. Layer Hybren Private Limited	28.11.2025	29.11.2025	Misc.
643	184/MP/2019 (On remand)	Petition under Regulation 44(6), (7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Ltd. Corrigendum Order date: 18.05.2026	28.11.2025	28.11.2025	Misc.
642	254/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff discovered through Competitive Bidding Process for procurement of power from the 760 MW Firm and Dispatchable Power (Assured Peak Power Supply) from ISTS-Connected Renewable Energy Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Firm and Dispatchable Power from Grid Connected Renewable Energy Power Projects with Energy Storage Systems, Ministry of Power, Government of India dated 09.06.2023 and its amendments thereof. NTPC Limited	27.11.2025	27.11.2025	Adoption
641	827/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Enerparc Power Trading Private Limited	27.11.2025	27.11.2025	Licence
640	254/MP/2023	Petition under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 3(9)(a) and 8(5)(ii) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 3(10)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Powerlinks Transmission Limited	26.11.2025	26.11.2025	Misc.
639	722/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 420 MW RTC power from ISTS- connected Renewable Energy Power Projects (SECI-RTC-IV) and selected through competitive bidding process as per the guidelines dated 9.6.2023 issued by the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	22.11.2025	24.11.2025	Adoption
638	45/GT/2016	Approval of tariff for Bongaigaon Thermal Power Station, Unit-I (250 MW) for the period 2016-19 - Implementation of the APTEL judgment dated 19.11.2024 in Appeal No. 137/2019 (NTPC V CERC & ors). NTPC Limited	20.11.2025	20.11.2025	Generation
637	426/TL/2024	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Grant of Transmission Licence to Navinal Transmission Limited. Navinal Transmission Limited	19.11.2025	19.11.2025	Licence (Transmission)
636	107/MP/2023, 85/MP/2022, 123/MP/2022, 246/MP/2022, 56/MP/2023, 185/MP/2023, 205/MP/2023	Petition under Sections 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication of disputes and for directions to supply electricity under the contracted capacity of 1805 MW under the Power Purchase Agreement dated 22.04.2007 between Tata Power and GUVNL; compensation/damages for short-supply/non-supply; and for consequential reliefs, including refund. Gujarat Urja Vikas Nigam Limited, Punjab State Power Corporation Limited, Uttar Haryana Bijli Vitran Nigam Limited, Maharashtra State Electricity Distribution Company Limited, Jaipur Vidyut Vitaran Nigam Limited, Tata Power Company Limited	19.11.2025	19.11.2025	Misc.
635	13/SM/2025	Reduction of GST rate on procurement of renewable energy devices and parts for their manufacture from 12% to 5%	04.11.2025	18.11.2025	Suo-Motu
634	908/RC/2025	Regulatory Compliance Application on account of change in name of the transmission licensee from ‘Gurgaon-Palwal Transmission Limited’ to ‘Gurgaon-Palwal Transmission Private Limited’. Gurgaon-Palwal Transmission Limited	18.11.2025	18.11.2025	Misc.
633	Corrigendum to 52/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff from the COD to 31.3.2024 for Assets under “Northern Region System Strengthening-XL (NRSS-XL)” in the Northern Region Power Grid Corporation of India Limited	18.11.2025	18.11.2025	Transmission
632	789/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for the grant of separate RTM Transmission Licence to POWERGRID Barmer I Transmission Limited to implement the transmission project “Implementation of 1 no. of 220 kV line bay for interconnection of M/s Anboto Solar Private Limited (250MW+50MW) RE power projects at 765/400/220kV Barmer-I PS” under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Barmer I Transmission Limited	18.11.2025	18.11.2025	Licence (Transmission)
631	693/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation of time for submission of proof of ownership or lease rights under Regulations 11(A)(1) of the regulations. 1. First Energy Pvt. Ltd., 2. First Energy 10 Pvt. Ltd.	17.11.2025	17.11.2025	Misc.
630	755/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for the grant of transmission licence and other related matters) Regulations, 2024 for the grant of transmission licence to NER Expansion Transmission Limited. NER Expansion Transmission Limited	17.11.2025	17.11.2025	Licence (Transmission)
629	428/MP/2024 along with IA 45/2025	Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW stage II connectivity and long-term access granted to the Petitioner pursuant to Long Term Access Agreement dated 20th January 2022, or taking any other coercive measures and seeking consequent relief thereto. 1. Inox Green Energy Services Limited	17.11.2025	17.11.2025	Misc.
628	862/MP/2025 along with I. A. No. 108/IA/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of time for submission of land documents under Regulation 5.8(xi)(b) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners from Kurnool-III Pooling Sub-station on 6.11.2024. 1. Amplus Everest Solar Private Limited, 2. Amplus Lifa Solar Private Limited	17.11.2025	17.11.2025	Misc.
627	56/MP/2022	Petition under Sections 63 and 79 of the Electricity Act, 2003, read with the Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 23.05.2018, executed between ReNew Wind Energy (AP2) Pvt. Ltd. and Solar Energy Corp. of India Ltd ReNew Wind Energy (AP2) Private Limited	14.11.2025	15.11.2025	Misc.
626	159/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission tariff from the COD to 31.3.2024 under “Establishment of Fibre Optic Communication System in the Western Region under Master Communication Plan (Additional Requirement)” Power Grid Corporation of India Limited	14.11.2025	14.11.2025	Transmission
625	271/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 read with Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Wardha-Hyderabad 765 kV link” in the Southern Region. Power Grid Corporation of India Limited	13.11.2025	14.11.2025	Transmission
624	854/MP/2025	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations. NTPC Renewable Energy Limited	14.11.2025	14.11.2025	Misc.
623	5/RP/2025 In 436/GT/2020	Petition for review of the Commission’s order dated 17.2.2025 in Petition No. 436/ GT/ 2020 pertaining to the approval of tariff of Talcher STPS-I (1000 MW) for the period of 2019-24 NTPC Ltd.	13.11.2025	13.11.2025	Review
622	4/RP/2025 In 440/GT/2020	Petition for review of the Commission’s order dated 8.11.2024 in Petition No. 440/GT/ 2020 pertaining to the approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period 2019-24. NTPC Ltd.	13.11.2025	13.11.2025	Review
621	55/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from the COD to 31.3.2024 for Asset-1: Navsari (PG) – Bhestan 220 kV D/C line (with minimum capacity of 400 MVA per circuit) and 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 under the Western Region System Strengthening Scheme – WRSS XXII. Power Grid Corporation of India Limited	12.11.2025	12.11.2025	Transmission
620	3/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-I: 2 Nos. 400 kV 80 MVAr line reactors of 400 kV Wardha-Aurangabad D/C line (upgradable to 1200 kV S/C) charged as bus reactors at Wardha Sub-station and Asset-II: Wardha-Aurangabad 400 kV D/C (quad) line with provision to upgrade the line to 1200 kV at a later date under Transmission System associated with Mundra Ultra Mega Power Project. Power Grid Corporation of India Limited	12.11.2025	12.11.2025	Transmission
619	849/TD/2025	Application under Sections 14 and 15 (1) of Electricity Act, 2003 read with Regulations 15 (1) and 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-State trading licence in electricity from Category ‘V’ to Category ‘IV’. Energyedge Power Trading Private Limited	08.11.2025	10.11.2025	Licence
618	778/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Energyminds Power Solutions Private Limited	07.11.2025	07.11.2025	Licence
617	756/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the transmission system to be implemented by NER Expansion Transmission Limited (a 100% wholly owned subsidiary of Resonia Limited-erstwhile Sterlite Grid 32 Limited). NER Expansion Transmission Limited	07.11.2025	07.11.2025	Adoption
616	482/TT/2019 and 676/TT/2020	Petition seeking approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for revision of transmission tariff for the 2001-04, 2004-09, 2009-14 tariff periods, and truing up of transmission tariff for the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Assets consisting of Asset l: 800 kV Kishenpur-Moga Transmission Line-I along with the associated bays; Asset Il: 800 kV Kishenpur-Moga Transmission Line-Il along with the associated bays; Asset Ill: 420 kV, 63 MVAr Bus Reactor at Kishenpur Substation with the associated bays and 420/220 kV, 250 MVA ICT III at Moga Substation with the associated bays for the transmission system associated with Kishenpur-Moga Transmission System in the Northern Region. Power Grid Corporation of India Limited	07.11.2025	07.11.2025	Transmission
615	496/MP/2024	Petition under Section 79 of the Electricity Act, 2003 for quashing the illegal claim of Rs. 48 crores raised by the Respondent TANGEDCO vide its letter(s) dated 31.7.2024 and 30.9.2024 towards the alleged Liquidated Damages in terms of Article 4.8.1 and 4.8.2 of the PPA dated 23.8.2013 read with the Addendum dated 10.12.2013 and the immediate threat of unilateral deduction of the said amount from the monthly invoice raised by the petitioner, being barred by limitation. Bharat Aluminium Company Limited	1.11.2025	1.11.2025	Misc.
614	441/TL/2025	Application under Sections 14, 15, 79 (1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of transmission licence to Mundra I Power Transmission Limited. Mundra I Transmission Limited	30.10.2025	1.11.2025	Licence (Transmission)
613	253/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent dated 14.1.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking (BEST) to Tata Power Trading Company Ltd seeking directions of payment of late payment surcharge on account of delay by BEST in honoring the invoice(s) raised by Petitioner towards claiming additional expenditure incurred by it on account of increase in Clean Energy Cess (CEC) and interest thereupon. Jindal India Power Limited	1.11.2025	1.11.2025	Misc.
612	Corrigendum to 11/SM/2025	Corrigendum to Order dated 28.10.2025 - Violation of the provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.	31.10.2025	31.10.2025	Suo-Motu
611	201/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Asset: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut and Moga 765 /400 kV Sub-stations with 02 Numbers 240 MVAR line reactor (01 Number switchable and 01 Number non-switchable line reactor) each at Meerut and Moga under the Northern Region System Strengthening Scheme-XXVI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.10.2025	31.10.2025	Transmission
610	755/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of transmission licence to NER Expansion Transmission Limited. NER Expansion Transmission Limited	30.10.2025	30.10.2025	Licence (Transmission)
609	780/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for grant of an inter-state trading license. ACME Greentech Eighth Private Limited	30.10.2025	30.10.2025	Licence
608	199/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period in respect of the Combined Assets under the Northern Region System Strengthening Scheme-VI, filed under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.10.2025	30.10.2025	Transmission
607	181/TT/2024	Petition under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset-1: 2 Nos. 420 kV, 3-phase 63 MVAr Switchable Line Reactor one in each circuit of Silchar (POWERGRID) - Imphal (POWERGRID) 400 kV D/C line at Imphal end, and Asset-2: 100 MVA, 220/132 kV ICT (3rd) along with associated bays at Salakati Substation under the Project – "North Eastern Region Strengthening Scheme-XI". Power Grid Corporation of India Limited	30.10.2025	30.10.2025	Transmission
606	391/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination-cum-truing-up of transmission tariff for the 2014-19 tariff period for Asset-1 and determination of transmission tariff for the 2019-24 tariff period for Asset-1 and for Asset-2 to Asset-15 from their COD to 31.3.2024 under “Establishment of Fibre Optic Communication System in the Northern Region” under “Fibre Optic Expansion Project (Additional Requirement)”. Power Grid Corporation of India Limited	29.10.2025	29.10.2025	Transmission
605	327/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the proposed COD to 31.3.2024 for Asset-1: 2 Nos. 400 kV GIS line bays at Koteshwar Sub-station under “Line bays associated with Northern Region System Strengthening Scheme-XXXVI” in the Northern Region. Power Grid Corporation of India Limited	29.10.2025	29.10.2025	Transmission
604	195/TT/2025	Truing up of transmission tariff for 2019-24 for the Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	28.10.2025	29.10.2025	Transmission
603	95/TT/2024	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for transmission assets under the “Reliable Communication Scheme under Central Sector for the Western Region”. Power Grid Corporation of India Limited	28.10.2025	28.10.2025	Transmission
602	11/SM/2025	Violation of the provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Corrigendum Order date:- 31.10.2025	28.10.2025	28.10.2025	Suo-Motu
601	38/RP/2023 in 252/MP/2021	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 8.2.2023 in Petition No. 252/MP/2021. Haryana Vidyut Prasaran Nigam Limited	27.10.2025	27.10.2025	Review
600	380/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for transmission assets under “Removal of Constraints in 400 kV Bays Extensions at 400 kV Vemagiri Sub-station” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. PGCIL	27.10.2025	27.10.2025	Transmission
599	689/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of a separate RTM Transmission Licence to POWERGRID Kurawar Transmission Limited to implement transmission project “Network expansion at 765/400/220kV Kurawar S/s for drawal of power by MPPTCL”. POWERGRID Kurawar Transmission Limited	26.10.2025	27.10.2025	Licence (Transmission)
598	686/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of a separate RTM Transmission License to POWERGRID Bikaner IV Transmission Limited to implement transmission project “Augmentation of 2x500 MVA (7th & 8th), 400/220 kV ICTs along with 220 kV Sectionalizer bay (1 set), 220 kV BC (1 no.) bay and 220 kV TBC (1 no.) bay at Bikaner-IV PS & Implementation of 3 nos. of 220 kV line bays for interconnection of M/s Furies Solren Private Limited (300 MW) [1 no. bay] & M/s SJVN Green Energy Limited (500 MW) [2 no. bays] RE power projects at 765/400/220 kV Bikaner-IV PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bikaner IV Transmission Limited	26.10.2025	27.10.2025	Licence (Transmission)
597	834/MP/2025	Petition under Section 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, 2003 and Regulation 27 of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2024 for approval of proposal for Renovation & Modernization for life extension beyond the normal useful life in respect of Khandong Power Station of NEEPCO Ltd. North Eastern Electric Power Corporation Limited	24.10.2025	24.10.2025	Misc.
596	725/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Raghanesda RE Transmission Limited. Raghanesda RE Transmission Limited	24.10.2025	24.10.2025	Licence (Transmission)
595	723/AT/2025 along with I.A. No. 66/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for the 100 MW Solar PV Power Project (Tranche- VIII) connected with 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	24.10.2025	24.10.2025	Adoption
594	688/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for grant of separate RTM Transmission Licence to POWERGRID Bhuj Transmission Limited to implement transmission project “Augmentation of transformation capacity” at Bhuj-II PS (GIS) & Provision of ICT Augmentation and Bus Reactor at Bhuj-II PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bhuj Transmission Limited	24.10.2025	24.10.2025	Licence (Transmission)
593	678/TL/2025	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of the transmission licence to WRNES Talegaon Power Transmission Limited. WRNES Talegaon Power Transmission Limited	24.10.2025	24.10.2025	Licence (Transmission)
592	413/MP/2024	Petition under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking grant of additional time period for compliance of ownership structure of Petitioner 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	24.10.2025	24.10.2025	Misc.
591	24/RP/2023 In 392/GT/2020	Petition for review of the Commission’s order dated 29.3.2023 in Petition No. 392/GT/2020 pertaining to the truing-up of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. NTPC Limited	22.10.2025	22.10.2025	Review
590	349/MP/2024 with IA Nos. 84 & 85/2024	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003, for adjudication of disputes pertaining to the Scheduled Delivery Date and illegal recovery of Liquidated Damages by the TNPDCL from the KSKMPCL under the PPA dated 27.11.2013. KSK Mahanadi Power Company Limited	21.10.2025	22.10.2025	Misc.
589	IA No. 61/2025 in 91/MP/2024	Application under Section 79 and 94(2) of the Electricity Act, 2003 read with Regulations 26 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking a direction from this Commission to delete Respondent No. 6 and Respondent No. 7 from the array of parties in Petition No. 91/MP/2024 pending before this Hon’ble Commission. ACME Deoghar Solar Power Pvt. Ltd.	17.10.2025	18.10.2025	Misc.
588	724/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System “Transmission System for Evacuation of RE Power from Raghanesda Area of Gujarat – 3 GW under Phase-I” being established by Raghanesda RE Transmission Limited. Raghanesda RE Transmission Limited.	17.10.2025	18.10.2025	Adoption
587	162/MP/2022	Petition under Section 79 of the Electricity Act, 2003, read with Section 11(2), along with Regulations 111-113 of the CERC (Conduct of Business) Regulations, 1999, inter alia seeking pass-through of actual energy charges for the power supplied to the Respondent Nos. 1/TANGEDCO under the Power Purchase Agreement dated 12.12.2013, 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. IL&FS Tamil Nadu Power Co. Ltd.	13.10.2025	13.10.2025	Misc.
586	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.M/s Coastal Energen Pvt Ltd.	13.10.2025	13.10.2025	Misc.
585	27/RP/2024 in 377/MP/2022	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the order dated 19.5.2024 passed by the Commission in Petition No. 377/MP/2022. POWERGRID Khetri Transmission System Limited (PKTSL)	13.10.2025	13.10.2025	Review
584	96/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Phase-I Unified Real Time Dynamic State Measurement (URTDSM) for NLDC, Backup NLDC And NTAMC System-Phase -I Unified Real Time Dynamic State Measurement (URTDSM) for NLDC, Backup NLDC And NTAMC System-Phasor Data Concentrator (PDC) At NLDC, Backup NLDC and NTAMC System, and Asset-2: URTDSM System (Control Center equipment, PMUs and associated equipment integrated and commissioned at ERLDC (7 PMUs) under “Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)”. Power Grid Corporation of India Limited	13.10.2025	13.10.2025	Transmission
583	33/RP/2024 in 328/TT/2023	Petition under section 94(1)(f) of the Electricity Act, 2003, read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the Commission’s order dated 23.9.2024 in Petition No. 328/TT/2023. Power Grid Corporation of India Limited	13.10.2025	13.10.2025	Review
582	780/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. ACME Greentech Eighth Private Limited	06.10.2025	06.10.2025	Licence
581	778/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Energyminds Power Solutions Private Limited	06.10.2025	06.10.2025	Licence
580	9/SM/2024	Planning for safe, secure, and reliable integrated operation of the power system during critical periods arising on account of seasonal variations wherein the electricity demand increases rapidly by undertaking specific measures to mitigate the risks on the power system, under clause (h) of sub-section (1) of Section 79 of the Electricity Act, 2003 and the Regulation 31 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.	05.10.2025	05.10.2025	Suo-Motu
579	761/MP/2025	Petition for change of name of the Trading Licensee from 'Atria Energy Services Private Limited' to 'AESPL Private Limited'. AESPL Private Limited	03.10.2025	03.10.2025	Misc.
578	672/MP/2025	Petition under Section 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. 4 (who is acting as the Security Trustee for the Purpose of holding the securities on behalf of and for benefit of the Lender) in terms of the security trustee agreement dated 25.03.3035 (including its assignees, transferees, novates) in respect of the petitioner's transmission project Khavda - Bhuj Transmission Limited	03.10.2025	03.10.2025	Misc.
577	671/MP/2025	Petition under Section 17(3) & 17(4) of the Electricity act seeking approval for creation of security interest over petitioner's assets in favour of Respondent No. 9, who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lender in terms of the security trustee agreement dated 25.3.2025 (including its assignees, transferees, novates) in respect of the Petitioner's Transmission Project Bikaner - Khetri Transmission Limited	03.10.2025	03.10.2025	Misc.
576	184/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of the transmission tariff from the COD to 31.3.2024 for Asset-1: 1x500 MVA, 400/220 kV ICT along with associated bays at Kurukshetra (PG) Substation, and Asset-2: 1x500 MVA, 400/220 kV ICT along with 400 kV and 220 kV bays at Patiala (PG) Substation under “Augmentation of Transformation Capacity at 400/220 kV Kurukshetra (PG) and Patiala (PG) Substation”. Power Grid Corporation of India Limited	03.10.2025	03.10.2025	Transmission
575	234/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XVII) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	01.10.2025	01.10.2025	Adoption
574	360/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 the date of commercial operation (COD) to 31.3.2024 for replacement of 1x315 MVA, 400/220 kV ICT (ICT-1) at 400/220 kV Ludhiana (PG) Sub-station with 1x500 MVA, 400/220 kV ICT under “Replacement of 1x315 MVA 400/220 kV ICT (ICT-1) at 400/220 kV Ludhiana (PG) Sub-station with 1x500 MVA 400/220 kV ICT”. Power Grid Corporation of India Limited	01.10.2025	01.10.2025	Transmission
573	546/MP/2025	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd., Respondent No.2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project. Tumkur – II REZ Power Transmission Limited	30.09.2025	30.09.2025	Misc.
572	204/TT/2025	Petition for true-up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Transmission Asset: RAPP – Kota 400 kV D/C line (part of RAPP - Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota), along with associated bay at Kota under Transmission System associated with RAPP 7 and 8, Part-A under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.09.2025	30.09.2025	Transmission
571	203/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Northern Region System Strengthening Scheme-XXVII” in the Northern Region. Power Grid Corporation of India Limited	30.09.2025	30.09.2025	Transmission
570	725/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Raghanesda RE Transmission Limited. Raghanesda RE Transmission Limited	30.09.2025	30.09.2025	Licence (Transmission)
569	689/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission Licence to POWERGRID Kurawar Transmission Limited to implement transmission project “Network expansion at 765/400/220kV Kurawar S/s for drawl of power by MPPTCL”. POWERGRID Kurawar Transmission Limited	27.09.2025	28.09.2025	Licence (Transmission)
568	688/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for grant of separate RTM Transmission Licence to POWERGRID Bhuj Transmission Limited to implement transmission project “Augmentation of transformation capacity” at Bhuj-II PS (GIS) & Provision of ICT Augmentation and Bus Reactor at Bhuj-II PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bhuj Transmission Limited	27.09.2025	28.09.2025	Licence (Transmission)
567	687/MP/2025 along with I.A. No. 65/2025	Miscellaneous Petition under Section 79(1)(b) and Section 142 of the Electricity Act, 2003 read with Regulation 65(1) and Regulation 70(2) of the CERC (Conduct of Business) Regulations, 2023, for execution/enforcement of the Order dated 22.03.2025 passed in Petition No. 338/MP/2022 and initiation of appropriate action against the Respondent for non-compliance of the directions therein. Dhariwal Infrastructure Limited	27.09.2025	28.09.2025	Misc.
566	686/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner IV Transmission Limited to implement transmission project “Augmentation of 2x500 MVA (7th & 8th), 400/220 kV ICTs along with 220 kV Sectionalizer bay (1 set), 220 kV BC (1 no.) bay and 220 kV TBC (1 no.) bay at Bikaner-IV PS & Implementation of 3 nos. of 220 kV line bays for interconnection of M/s Furies Solren Private Limited (300MW) [1 no. bay] & M/s SJVN Green Energy Limited (500MW) [2 no. bays] RE power projects at 765/400/220kV Bikaner-IV PS under “Regulated Tariff Mechanism” (RTM) Mode. POWERGRID Bikaner IV Transmission Limited	27.09.2025	28.09.2025	Licence (Transmission)
565	377/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under the scheme “Provision of Bus Reactors” in the Northern Region. Power Grid Corporation of India Limited	27.09.2025	28.09.2025	Transmission
564	678/TL/2025	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of the transmission licence to WRNES Talegaon Power Transmission Limited. WRNES Talegaon Power Transmission Limited	25.09.2025	25.09.2025	Licence (Transmission)
563	679/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by WRNES Talegaon Power Transmission Limited (a 100% wholly owned subsidiary of Adani Energy Solutions Limited). WRNES Talegaon Power Transmission Limited	25.09.2025	25.09.2025	Adoption
562	445/TD/2025	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 the grant of inter-State trading licence. Mahagenco Renewable Energy Limited	25.09.2025	25.09.2025	Licence
561	13/RP/2025 along with IA No. 81/2025 in 241/AT/2025	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 & Order 47 Rule 1 of the Civil Procedure Code, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on behalf of the Review Petitioner, CESC Limited, seeking review of the final Order dated 09.07.2025 passed by the Hon’ble Commission in Petition No. 241/AT/2025. CESC Limited	24.09.2025	24.09.2025	Review
560	52/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff from the COD to 31.3.2024 for Assets under “Northern Region System Strengthening-XL(NRSS-XL)” in the Northern Region. Power Grid Corporation of India Limited Corrigendum Order date:- 18.11.2025	23.09.2025	23.09.2025	Transmission
559	173/TT/2013, 111/TT/2015 and 33/RP/2016 (On Remand)	Approval of transmission tariff of Combined Asset of LILO of 400 kV S/C Vindhyachal-Korba Transmission Line and 400 kV D/C Gandhar-Hazira Transmission line and 400/220 kV GIS Sub-station at Hazira and associated bays and 400 kV D/C Quad Moose Transmission Line from Mahan Thermal Power Plant-Sipat Pooling Sub-station and associated bays for the years 2012-13 and 2013-14 in the 2009-14 tariff period under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Essar Power Transmission Company Limited	22.09.2025	22.09.2025	Transmission
558	149/TT/2024	Approval of transmission tariff under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the Transmission Tariff from the COD to 31.3.2024 for 2 nos. of 400 kV line bays at Padghe (PG) GIS for termination of Padghe (PG) – Kharghar 400 kV D/C (quad) line under “Western Region System Strengthening Scheme – XIX” in the Western Region. Power Grid Corporation of India Limited	19.09.2025	19.09.2025	Transmission
557	192/MP/2023	Petition under Section 79, including Section 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking direction upon the Respondents to allow the said Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. Bharat Aluminium Company Limited	16.09.2025	16.09.2025	Misc.
556	470/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of Transmission License to POWERGRID Kurnool-IV Transmission Limited. POWERGRID Kurnool-IV Transmission Limited	13.09.2025	15.09.2025	Licence (Transmission)
555	137/GT/2024	Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read with Regulations 7 and 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2020 for determination of project specific tariff for 100 MW(AC)/155.02 MWp (DC) Solar PV power plant with 40MW/120 MWh of Battery Energy Storage at Rajnandgaon, Chhattisgarh for a period of 25 years from Commercial Operation Date (‘COD’) of the project. Solar Energy Corporation of India Limited	08.09.2025	09.09.2025	Generation
554	9/TT/2021 (On remand)	Re-consideration of order dated 11.6.2022 in Petition No. 9/TT/2021 pursuant to the directions of Appellate Tribunal for Electricity in order dated 6.2.2023 in Appeal No. 362 of 2022. Power Grid Corporation of India Limited	09.09.2025	09.09.2025	Misc.
553	244/MP/2024	Petition under Section 142 read with Section 146 of the Electricity Act, 2003 seeking execution / compliance of the order dated 30.12.2023 passed by the Commission in Petition No. 26/MP/2023 by the Respondent No.1 PTC India Limited. DB Power Limited	06.09.2025	08.09.2025	Misc.
552	4/TT/2023	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 the determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 for the 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	03.09.2025	04.09.2025	Transmission
551	303/MP/2024	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 28.02.2019 executed between Udupi Kasargode Transmission Limited and its Long Term Transmission Customers inter alia seeking in-principle approval/ declaration recognizing the Change in Law and Force Majeure events that impacted the implementation of the Project and the Petitioner’s right to consequential relief. Udupi Kasargode Transmission Limited	01.09.2025	01.09.2025	Misc.
550	324/MP/2025 and 279/MP/2025 along with IA No. 75/2025 and IA No. 256/2025	Petition under Section 79 (1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Clause 5(xiii) of Detailed Procedure issued under Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking direction to CTUIL/Respondent to approve AEPL’s request for renewable energy source change with respect to Connectivity dated 01.02.2024. Avaada Energy Private Limited	31.08.2025	31.08.2025	Misc.
549	164/MP/2023 along with 166/MP/2023	Application 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 Chamera-III Power Station. NHPC Limited	31.08.2025	31.08.2025	Misc.
548	162/MP/2024	Petition under Sections 61, 62, 64 as read with Section 79(1)(a) of the Electricity Act, 2003, and the proviso to Regulation 3(73) as read with Regulation 27 of the Central Electricity Regulatory Commission (Terms And Conditions Of Tariff) Regulations, 2019, and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of proposal for life extension beyond the useful life in respect of the 291 MW Assam Gas Based Power Station of North Eastern Electric Power Corporation. North Eastern Electric Power Corporation Limited	30.08.2025	31.08.2025	Misc.
547	475/GT/2025	Petition for determination of tariff of Khurja STPP (1320 MW) for the period from COD of Unit-I (26.1.2025) to 31.3.2029 and for the dedicated Transmission Line from Khurja STPP to Aligarh Sub-station from COD (26.1.2025) till 31.3.2029. THDC India Limited	31.08.2025	31.08.2025	Generation
546	668/TD/2025	Application for up-Gradation of Inter-State trading licence in electricity from Category ‘III’ to Category ‘II’ under Regulation 15 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading license and other related matters) Regulations, 2020 and amendments thereof. JSW Power Trading Company Limited	31.08.2025	31.08.2025	Licence
545	468/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Transmission Licence to Chitradurga Bellary REZ Transmission Limited. POWERGRID Chitradurga Bellary Transmission Limited	31.08.2025	31.08.2025	Licence (Transmission)
544	445/TD/2025	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 the grant of inter-State trading licence. Mahagenco Renewable Energy Limited	31.08.2025	31.08.2025	Licence
543	186/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 400/220 kV 315 MVA ICT-I and ICT-II under Chamera II System and 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 80 MVAr Bus Reactor at Pooling Point under Chamera II System in the Northern Region. Power Grid Corporation of India Limited	31.08.2025	31.08.2025	Transmission
542	615/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 challenging CTUIL’s communications dated 17.4.2025, 5.5.2025 and 13.5.2025 in relation to the timelines for submission of land-relate documents for 100 MW connectivity granted on 30.12.2024 at Bikaner III Pooling Station. First Energy Private Limited	30.08.2025	31.08.2025	Misc.
541	433/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009, seeking the grant of a Transmission Licence for Ratle Kiru Power Transmission Limited. Ratle Kiru Power Transmission Limited	30.08.2025	31.08.2025	Licence (Transmission)
540	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	30.08.2025	31.08.2025	Misc.
539	78/TL/2025	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of the transmission licence to Pune-III Transmission Limited. Pune - III Transmission Limited	30.08.2025	31.08.2025	Licence (Transmission)
538	1/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for Transmission Asset: 02 Nos. 400 kV line Bays at Parli (POWERGRID) Switching Station {for Parli New (TBCB)-Parli (POWERGRID) 400 kV D/C (Quad) line under TBCB} and 2 Nos. 765 kV line Bays at Solapur (POWERGRID) Sub-station {for Parli New (TBCB)-Solapur (POWERGRID) 765 kV D/C line under TBCB route} under "POWERGRID works associated with Western Region Strengthening Scheme XV" in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	28.08.2025	29.08.2025	Transmission
537	512/TD/2024	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. Greennsure Power Private Limited	28.08.2025	29.08.2025	Licence
536	428/TL/2025	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 Licence and other related matters) Regulations, 2024 with respect to grant of a separate transmission licence to Mumbai Urja Marg Limited for implementation of an ISTS Project under RTM Route. Mumbai Urja Marg Limited	28.08.2025	29.08.2025	Licence (Transmission)
535	75/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by Pune-III Transmission Limited. Pune- III Transmission Limited	28.08.2025	29.08.2025	Adoption
534	239/AT/2025	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW solar power projects connected to the inter-state transmission system (ISTS) and selected through a competitive bidding process as per the guidelines for tariff based competitive bidding process for procurement of power from grid-connected solar PV projects, dated 28.07.2023, of the Ministry of Power, Government of India, as amended from time to time. NTPC Limited	26.08.2025	26.08.2025	Adoption
533	312/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (FDRE-2) from ISTS- Connected Renewable Energy (RE) Power Projects with Energy Storage Systems With “Greenshoe Option” Of Additional capacity up to 1200 MW. SJVN Limited	26.08.2025	26.08.2025	Adoption
532	345/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Assets under “Common Transmission Scheme associated with ISGS in Nagapattinam Cuddalore area of Tamil Nadu Part A1(a)” in the Southern Region. Power Grid Corporation of India Limited	20.08.2025	20.08.2025	Transmission
531	28/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations), 2019, for truing up of the transmission tariff for the 2019-24 tariff period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations), 2024, for the determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets under ERSS-IV in the Eastern Region. Power Grid Corporation of India Limited	20.08.2025	20.08.2025	Transmission
530	127/TT/2024	Approval of the transmission tariff under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the COD to 31.3.2024 for Asset 1: 01 No. 400/220 kV, 500 MVA ICT along with associated bays at Bhatapara Sub-station under “Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Bhatapara (PG)” in the Western Region. Power Grid Corporation of India Limited	18.08.2025	20.08.2025	Transmission
529	714/MP/2025	Petition under Section 79(1)(c) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking extension in commissioning date, start date of the connectivity and consequential waiver of 100% Inter-State Transmission Charges. Zenataries Renewable Energy Private Limited	20.08.2025	20.08.2025	Misc.
528	613/MP/2025	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 inter alia seeking relaxation of the Regulation 11A read with Regulation 5.8 (xi) pertaining to submission of documents demonstrating ownership of land for return of Bank Guarantee submitted under Regulation 5.8(xi)(c) as well as relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure with regards to 288 MW connectivity at Koppal-II pooling station. Tata Power Renewable Energy Limited	20.08.2025	20.08.2025	Misc.
527	273/MP/2023	Petition under Section 79 of the Electricity Act read with Regulation 41 and Regulation 42 of Central Electricity Regulatory Commission (Connectivity and General Network Access To The Inter-State Transmission System) Regulations, 2022, inter-alia, seeking exercise of this Commission’s “Power to Relax” and “Power to Remove Difficulty” and allow utilisation of Petitioners’ existing Connectivity dated 09.07.2020 for other project to be connected to the same substation. 1. AMP Energy Green Private Limited, 2. AMP Energy Green Four Private Limited	20.08.2025	20.08.2025	Misc.
526	77/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Commission’s “Power to Relax” and “Power to Remove Difficulty” and allow utilisation of the Petitioners’ existing Connectivity dated 10.9.2021 for another project to be connected with the same substation. 1. ReNew Solar Power Private Limited, 2. ReNew Dinkar Urja Private Limited	20.08.2025	20.08.2025	Misc.
525	26/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for the Combined Assets associated with “Western Region Strengthening Scheme VI” in the Western Region. Power Grid Corporation of India Limited	16.08.2025	18.08.2025	Transmission
524	557/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading License and other related matters) Regulations, 2020, for grant of an Inter- State Trading Licence. Reliance Industries Limited	17.08.2025	18.08.2025	Licence
523	263/MP/2024	Petition 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, as well as the Order of this Commission dated 13.08.2021 in Petition No. 06/SM/2021 and Order dated 08.01.2024 in Petition No. 261/MP/2022, seeking approval of the final Capital Cost of the De-NOx System and the Auxiliaries and determination of the Supplementary Tariff on account of the same. Dhariwal Infrastructure Limited	16.08.2025	18.08.2025	Misc.
522	475/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of Transmission Tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of Transmission Tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “System Strengthening-XXI” in the Southern Region. Power Grid Corporation of India Limited	12.08.2025	14.08.2025	Transmission
521	395/TT/2024	Petition for determination of tariff for asset under North Eastern Region Strengthening Scheme XII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	14.08.2025	14.08.2025	Transmission
520	5/TT/2023	Approval under Reg ulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up the transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-1: 02 number of 220 kV bays at Alipurduar Sub-station and 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	14.08.2025	14.08.2025	Transmission
519	586/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of the security interest over all the movable and immovable assets of the Petitioner in favour of the Catalyst Trusteeship Limited, Respondent No. 10. Nangalbibra - Bongaigaon Transmission Limited	14.08.2025	14.08.2025	Misc.
518	460/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Fatehgarh II and Barmer I PS Transmission Limited. Fatehgarh II and Barmer I PS Transmission Limited	14.08.2025	14.08.2025	Licence (Transmission)
517	456/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the CERC (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 in all States and Union Territories of India. Aayuda Energy Ventures LLP	14.08.2025	14.08.2025	Licence
516	425/MP/2025	Petition under Sections 17(3) & 17(4) of the Electricity Act seeking approval for creation of security interest over the Petitioner's assets in favour of Respondent No. 3 (who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lenders in terms of the Security Trustee Agreement dated 23.12.2024) (including its Assignees, Transferees, Novates) in respect of the Petitioner's Transmission Project. Halvad Transmission Limited	14.08.2025	14.08.2025	Misc.
515	373/MP/2023	Petition under Section 79(1)(f) for adjudication of dispute on change of time stamping and the documentation required as proof of lease rights for grant of connectivity under the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022. Indosol Solar Private Limited	14.08.2025	14.08.2025	Misc.
514	176/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 39, 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking inter alia implementation of Market Coupling in Day Ahead and Real Time Market segments on power exchanges registered with this Commission. Hindustan Power Exchange Limited	14.08.2025	14.08.2025	Misc.
513	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	14.08.2025	14.08.2025	Misc.
512	553/TD/2025	Application under Sections 14 & Section 15 (1) of the Electricity Act, 2003, read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license & other related matters), Regulations, 2020, for grant of an inter-State trading licence. Operative Save Urja Solutions Private Limited	13.08.2025	13.08.2025	Licence
511	494/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of Transmission License to South Olpad Transmission Limited. POWERGRID South Olpad Transmission Limited	13.08.2025	13.08.2025	Licence (Transmission)
510	443/TD/2025	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. Clean Renewable Energy Hybrid Fifteen Private Limited	13.08.2025	13.08.2025	Licence
509	215/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff block for the Combined Asset under Northern Region System Strengthening Scheme-VIII in the Northern Region. Power Grid Corporation of India Limited	13.08.2025	13.08.2025	Transmission
508	187/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 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	13.08.2025	13.08.2025	Transmission
507	65/MP/2024	Petition under Section 79 (1)(b) of the Electricity Act, 2003 seeking approval of the Commission for the Supplemental Power Purchase Agreements dated 28.02.2023. 1. Dakshin Haryana Bijli Vitran Nigam Limited, 2. Uttar Haryana Bijli Vitran Nigam Limited	13.08.2025	13.08.2025	Misc.
506	469/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Chitradurga Bellary REZ Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Chitradurga Bellary Transmission Limited	12.08.2025	13.08.2025	Adoption
505	370/GT/2025	Petition under Sections 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulations 9(1) and 10 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the Ghatampur Thermal Power Station (1980 MW) of Neyveli Uttar Pradesh Power Limited from the date of COD of Unit-I (i.e., 12.12.2024) till 31.3.2029. Neyveli Uttar Pradesh Power Limited	12.08.2025	12.08.2025	Generation
504	7/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from COD to 31.3.2024 for Asset-A: 2 Nos. 400 kV line bays at 400 kV Mapusa Sub-station (for termination of Xeldem- Mapusa 400 kV D/C (Quad) Line, (Line under TBCB)), and Asset-B: 1x80 MVAr, 420 kV fixed line reactor along with 500 Ohms NGR and its auxiliaries at Narendra (New) (Kudgi- GIS) Sub-stations [for Narendra (New) –Xeldem 400 kV Quad line formed after LILO of one circuit of Narendra (Existing) – Narendra (New) 400 kV D/c quad line at Xeldem] under “POWERGRID works associated with additional 400 kV feed to Goa”. Power Grid Corporation of India Limited	08.08.2025	08.08.2025	Transmission
503	272/TT/2025	Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff period for Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	07.08.2025	08.08.2025	Transmission
502	468/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Transmission Licence to Chitradurga Bellary REZ Transmission Limited. POWERGRID Chitradurga Bellary Transmission Limited	07.08.2025	08.08.2025	Licence (Transmission)
501	347/MP/2023	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondent No. 1 to pay Late Payment Surcharge, compounded on monthly rest, on the delayed payments, in terms of the PPA dated 21.07.2017. Wind Three Renergy Limited	07.08.2025	08.08.2025	Misc.
500	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 direction. Dakshin Gujarat Vij Company Limited	07.08.2025	08.08.2025	Misc.
499	392/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 COD to 31.3.2024 for transmission asset, i.e. -LILO of Palatana-Surjamaninagar (ISTS) 400 kV D/C line at 400/132 kV Surjamaninagar (TSECL) Substation under Project-"Transmission System for North Eastern Region Strengthening Scheme-XIV". Power Grid Corporation of India Ltd	06.08.2025	06.08.2025	Transmission
498	10/RP/2024 in 391/GT/2020	Petition seeking Review of the order dated 11.1.2024 passed by the Commission in Petition No. 391/GT/2020 with respect to truing up of tariff of Farakka Super Thermal Power Station, Stage-III (500 MW) for the period 2014-19. NTPC Limited	04.08.2025	06.08.2025	Review
497	78/TL/2025	Application under Sections14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of transmission licence to Pune - III Transmission Limited. Pune - III Transmission Limited	02.08.2025	04.08.2025	Licence (Transmission)
496	442/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Bikaner Neemrana Transmission Limited to include transmission project “Augmentation of transformation capacity at 765/400/220kV Bikaner-III PS in Rajasthan by 1x500 MVA, 400/220kV ICT (6th)”. POWERGRID Bikaner Neemrana Transmission Limited	02.08.2025	04.08.2025	Licence (Transmission)
495	434/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Charges of the “Transmission Scheme for evacuation of power from Ratle HEP (850 MW) & Kiru HEP (624 MW): Part A” being established by the Petitioner. Ratle Kiru Power Transmission Limited	02.08.2025	04.08.2025	Adoption
494	433/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009, seeking the grant of a Transmission Licence for Ratle Kiru Power Transmission Limited. Ratle Kiru Power Transmission Limited	02.08.2025	04.08.2025	Licence (Transmission)
493	350/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to POWERGRID KPS 1 and 2 Augmentation Transmission Limited, (erstwhile Khavda V-B1B2 Power Transmission Limited). POWERGRID KPS 1 and 2 Augmentation Transmission Limited	02.08.2025	04.08.2025	Licence (Transmission)
492	141/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: 400 kV S/C Chamera-1 Kishenpur Transmission System in the Northern Region. Power Grid Corporation of India Limited	02.08.2025	04.08.2025	Transmission
491	444/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Limited to include transmission project “Augmentation of transformation capacity at 400/220kV Bikaner-II PS in Rajasthan by 1x500 MVA, 400/220kV ICT (10th)”. POWERGRID Bikaner Transmission System Limited	31.07.2025	31.07.2025	Licence (Transmission)
490	633/MP/2020	Petition under Sections 62 and 79(1) of the Electricity Act, 2003 read with related provisions of 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 Conditions of Tariff) Regulations, 2019 for approval of proposal for Renovation & Modernization for life extension beyond the normal useful life in respect of Khandong Power Station (50 MW) of North Eastern Electric Power Corporation Limited, Shillong. North Eastern Electric Power Corporation Limited	31.07.2025	31.07.2025	Misc.
489	472/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Banaskantha Transco Limited. Banaskantha Transco Limited	31.07.2025	31.07.2025	Licence (Transmission)
488	466/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of Transmission License to Rajasthan V Power Transmission Limited. Rajasthan V Power Transmission Limited	31.07.2025	31.07.2025	Licence (Transmission)
487	464/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Kurnool III PS RE Transmission Limited. Kurnool III PS RE Transmission Limited	31.07.2025	31.07.2025	Licence (Transmission)
486	463/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of transmission license to Anantapur II REZ Transmission Limited. Anantapur II REZ Transmission Limited	31.07.2025	31.07.2025	Licence (Transmission)
485	262/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure (Article 11) and Change in Law (Article 12) of Transmission Service Agreement dated 27.4.2017 related to NEW WR-NR 765 kV Inter-Regional Corridor. POWERGRID Varanasi Transmission System Limited	30.07.2025	31.07.2025	Misc.
484	214/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for transmission asset, namely, 02 numbers 400 kV GIS Line Bays at 765/400 kV Varanasi Sub-station under "Construction of 2 numbers 400 kV Hybrid/GIS Line bays at Varanasi (PG) Sub-station" in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	29.07.2025	29.07.2025	Transmission
483	8/SM/2025	Directions by the Commission for Implementing Market Coupling in terms of the provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Corrigendum order date: 08.01.2026	23.07.2025	23.07.2025	Suo-Motu
482	216/TT/2020 (On Remand)	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Transmission System constructed, maintained and operated by Adani Transmission (India) Limited vide Licence No. 20/Transmission/2013/CERC Adani Transmission (India) Limited	23.07.2025	23.07.2025	Transmission
481	21/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing-up of the transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and for determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission line elements covered under the Transmission Project of Parbati Koldam Transmission Company Limited in the Northern Region. Parbati Koldam Transmission Company Limited	23.07.2025	23.07.2025	Transmission
480	169/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Tumkur (Pavagada) Pooling Station-Devanahally (KPTCL) 400 kV D/C (Quad) line along with associated bays and equipment’s at Tumkur (Pavagada) Pooling station & Devanahally (KPTCL) under “Additional ATS for Tumur (Pavagada) under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B)” in the Southern Region. Power Grid Corporation of India Limited	22.07.2025	22.07.2025	Transmission
479	461/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Combined Assets under “Augmentation of Transformation Capacity” in the Southern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.07.2025	22.07.2025	Transmission
478	45/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of Transmission Tariff from COD to 31.3.2024 for Transmission Assets: 400kV D/C (quad) Alipuduar-Jigmeling Transmission line (Indian Portion) and 02 Nos. 400 kV line bays at Alipurduar Substation under "Transmission System Strengthening in Indian System for Transfer of power from Mangdechhu Hydroelectric Project in Bhutan.” Power Grid Corporation of India Limited	19.07.2025	19.07.2025	Transmission
477	173/TT/2021 with IA No. 92/2023 and 242/TT/2021 with IA No. 91/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of the transmission tariff from COD to 31.3.2024 for Asset-1: ±800 kV 1500 MW (Pole-II) HVDC terminals each at Raigarh (HVDC Station) and Pugalur (HVDC Station), and for Asset-2: ±800 kV 1500 MW (Pole-III) HVDC terminals each at Raigarh (HVDC Station) and 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 the Southern Regional Grid. Power Grid Corporation of India Limited	19.07.2025	19.07.2025	Transmission
476	447/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(a) & Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the CERC (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for one number of asset under “Establishment of State-of-the-Art Unified Centralized Network Management System UNMS for ISTS and State Utility Communication Network” in the Eastern Region. Power Grid Corporation of India Limited	19.07.2025	19.07.2025	Transmission
475	428/TL/2025	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 Licence and other related matters) Regulations, 2024 with respect to grant of a separate Transmission Licence to Mumbai Urja Marg Limited for implementation of an ISTS Project under RTM Route. Mumbai Urja Marg Limited	19.07.2025	19.07.2025	Licence (Transmission)
474	553/TD/2025	Application under Sections 14 & Section 15 (1) of the Electricity Act, 2003, read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license & other related matters), Regulations, 2020, for grant of an inter-State trading licence. Operative Save Urja Solutions Private Limited	19.07.2025	19.07.2025	Licence
473	456/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the CERC (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 in all States and Union Territories of India. Aayuda Energy Ventures LLP	19.07.2025	19.07.2025	Licence
472	193/TT/2025	Petition under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the Combined Assets under the “Northern Region System Strengthening Scheme- XXIII” in the Northern Region. Power Grid Corporation of India Limited	17.07.2025	18.07.2025	Transmission
471	328/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II)” in the Southern Region. Power Grid Corporation of India Limited	17.07.2025	18.07.2025	Transmission
470	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 Ltd	17.07.2025	17.07.2025	Misc.
469	443/TD/2025	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. Clean Renewable Energy Hybrid Fifteen Private Limited	17.07.2025	17.07.2025	Licence
468	229/MP/2016 (On remand)	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 Agreement dated 19.8.2013 entered into between the Petitioner and the Respondents. D.B. Power Limited	15.07.2025	15.07.2025	Misc.
467	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	13.07.2025	14.07.2025	Misc.
466	241/AT/2025	Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for the adoption of tariff for Long Term Procurement of 300 MW Power from Grid Connected Wind-Solar Hybrid Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power. CESC Limited	09.07.2025	10.07.2025	Adoption
465	06/SM/2025	Determination of levellised generic tariff for second year of the Control Period (for FY 2025-2026) under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024.	09.07.2025	09.07.2025	Suo-Motu
464	464/TT/2024	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Combined Asset under “Common Transmission Scheme associated with ISGS projects in Nagapattinam/ Cuddalore area of Tamil Nadu -Part-A1 (b)” in the Southern Region. Power Grid Corporation of India Limited	08.07.2025	09.07.2025	Transmission
463	463/TT/2024	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the Combined Asset under “Substation works associated with additional inter-regional AC link for import of power into Southern Region, i.e., Warora-Warangal and Chilakaluripeta-Hyderabad-Kurnool 765kV Link” in the Southern Region. Power Grid Corporation of India Limited	08.07.2025	09.07.2025	Transmission
462	217/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for assets under “Line bays associated with various Regional Strengthening Schemes in the Northern Region” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	08.07.2025	09.07.2025	Transmission
461	210/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff block for transmission asset, namely, two numbers 220 kV Line Bays at Samba Substation under "Northern Region System Strengthening-XLII" in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	08.07.2025	09.07.2025	Transmission
460	461/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Fatehgarh II and Barmer I PS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Fatehgarh II and Barmer I PS Transmission Limited	07.07.2025	08.07.2025	Adoption
459	460/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Fatehgarh II and Barmer I PS Transmission Limited. Fatehgarh II and Barmer I PS Transmission Limited	07.07.2025	08.07.2025	Licence (Transmission)
458	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 Regulations 8 and 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 the 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	07.07.2025	08.07.2025	Misc.
457	557/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading License and other related matters) Regulations, 2020, for grant of an Inter- State Trading Licence. Reliance Industries Limited	07.07.2025	07.07.2025	Licence
456	329/MP/2024	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking reimbursement of the RLDC/ SLDC Charges from the Respondent and compensation on account of Change in Law events, namely, introduction of Composition User Fee and Jharkhand Mineral Bearing Land Cess Act, 2024. Adhunik Power and Natural Resources Limited	04.07.2025	04.07.2025	Misc.
455	71/MP/2021	Petition under section 86(1)(f) of the Electricity Act, 2003 with respect to APERC Conduct of Business Regulation 1999 for Non-Payment of Monthly Power Bills. Solitaire Powertech Private Limited	01.07.2025	04.07.2025	Misc.
454	122/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Clause 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 lntents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. (UPPCL) 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 Power Limited	01.07.2025	02.07.2025	Misc.
453	462/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the transmission system to be implemented by Anantapur II REZ Transmission Limited (subsidiary of Resonia Limited). Anantapur II REZ Transmission Limited	30.06.2025	30.06.2025	Adoption
452	353/MP/2025	Petition under Section 79 (1) (c) of the Electricity Act 2003 read with Regulation 41 and 42 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for seeking relaxation of the date of 30.09.2024 which is stipulated under Regulation 19.2 of the said GNA Regulations for submission of the application for additional GNA for the financial year 2025-26, 2026-27 and 2027-28. Odisha Power Transmission Corporation Limited (OPTCL)	30.06.2025	30.06.2025	Misc.
451	126/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999. Gujarat Industries Power Company Limited	30.06.2025	30.06.2025	Misc.
450	83/MP/2025	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, and applicable provisions of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and the CERC (Conduct of Business) Regulations, 2023 seeking revision of Effective Date of 100 MW General Network Access granted in favour of Petitioner Hindalco Industries Limited	30.06.2025	30.06.2025	Misc.
449	465/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by the Kurnool III PS RE Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kurnool III PS RE Transmission Limited	30.06.2025	30.06.2025	Adoption
448	349/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by POWERGRID KPS 1 and 2 Augmentation Transmission Limited, (erstwhile Khavda V-B1B2 Power Transmission Limited) (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID KPS 1 and 2 Augmentation Transmission Limited	30.06.2025	30.06.2025	Adoption
447	33/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from the COD to 31.3.2024 for Asset-I: 1x500 MVA, 400/220 kV ICT (3rd) along with the associated bays and 2 Nos. 220 kV Bus Sectionalizer Bay (Hybrid/MTS) at Indore (POWERGRID) Sub-station, and Asset-II: 1 No. 220 kV Hybrid/MTS Line Bay at Indore Sub-station under “Connectivity and LTA for 325 MW Wind Project of M/s SBESS Services Projects Private Limited” in Western Region. Power Grid Corporation of India Limited	30.06.2025	30.06.2025	Transmission
446	444/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Limited to include transmission project “Augmentation of transformation capacity at 400/220kV Bikaner-II PS in Rajasthan by 1x500 MVA, 400/220kV ICT (10th)”. POWERGRID Bikaner Transmission System Limited	30.06.2025	30.06.2025	Licence (Transmission)
445	442/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Bikaner Neemrana Transmission Limited to include transmission project “Augmentation of transformation capacity at 765/400/220kV Bikaner-III PS in Rajasthan by 1x500 MVA, 400/220kV ICT (6th)”. POWERGRID Bikaner Neemrana Transmission Limited	30.06.2025	30.06.2025	Licence (Transmission)
444	352/TL/2025	Petition under Sections 14 & 15 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, with respect to Transmission Licence to Bidar Transco Limited. Bidar Transco Limited	30.06.2025	30.06.2025	Licence (Transmission)
443	300/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and amendments, if any, with respect to grant of Transmission License to Lakadia B Power Transmission Limited. Lakadia B Power Transmission Limited	30.06.2025	30.06.2025	Licence (Transmission)
442	473/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Banaskantha Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Banaskantha Transco Limited	30.06.2025	30.06.2025	Adoption
441	471/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Kurnool-IV Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Kurnool-IV Transmission Limited	30.06.2025	30.06.2025	Adoption
440	470/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of Transmission License to Kurnool-IV Transmission Limited. Kurnool-IV Transmission Limited	30.06.2025	30.06.2025	Licence (Transmission)
439	467/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan V Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Rajasthan V Power Transmission Limited	30.06.2025	30.06.2025	Adoption
438	381/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “System Strengthening Scheme – XXIX” in the Northern Region. Power Grid Corporation of India Limited	29.06.2025	30.06.2025	Transmission
437	472/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Banaskantha Transco Limited. Banaskantha Transco Limited	28.06.2025	29.06.2025	Licence (Transmission)
436	466/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of Transmission License to Rajasthan V Power Transmission Limited. Rajasthan V Power Transmission Limited	28.06.2025	29.06.2025	Licence (Transmission)
435	464/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Kurnool III PS RE Transmission Limited. Kurnool III PS RE Transmission Limited	28.06.2025	29.06.2025	Licence (Transmission)
434	463/TL/2025	Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of transmission license to Anantapur II REZ Transmission Limited. Anantapur II REZ Transmission Limited	28.06.2025	29.06.2025	Licence (Transmission)
433	453/MP/2025 along with 39/IA/2025 and 455/MP/2025 along with 41/IA/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking relaxation of the conditions stipulated for submission of land documents under Regulation 5.8(xi)(b) 1. M/s. Oyster Renewable Energy Private Limited, 2. M/s. Oyster Green Hybrid One Private Limited 1. Avaada Energy Private Limited, 2. Avaada MPSustainable2 Private Limited,	27.06.2025	28.06.2025	Misc.
432	251/TL/2025	Petition 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, 2024 with respect to Transmission License to POWERGRID Koppal Gadag Augmentation Transmission Limited, (erstwhile Gadag II and Koppal II Transmission Limited). POWERGRID Koppal Gadag Augmentation Transmission Limited	27.06.2025	27.06.2025	Licence (Transmission)
431	168/MP/2019 (On remand)	Petition, under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.04.2007 and Clause 4.7 of the Competitive Bidding Guidelines and this Hon’ble Commission’s Order dated 17.09.2018 in Petition No. 77/MP/2016. Coastal Gujarat Power Limited	20.06.2025	26.06.2025	Misc.
430	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 and Power Private Limited	20.06.2025	25.06.2025	Misc.
429	101/MP/2017 (On remand)	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 Ltd.	25.06.2025	25.06.2025	Misc.
428	150/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and determination of the transmission tariff from the COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: Conversion of 240 MVAr Non-switchable Line reactor at Raipur Pooling Station (associated with Raipur Pooling Station -Champa Pooling Station 765 kV Ckt-1) into Switchable Line reactor along with NGR bypass arrangement and Asset-2: Conversion of 240 MVAr Non-switchable Line reactor at Raipur Pooling Station (associated with Raipur Pooling Station -Champa Pooling Station 765 kV Ckt-2) into Switchable Line reactor along with NGR bypass arrangement under “Western Region Expansion Scheme- XXIV (WRES-XXIV)” in the Western Region. Power Grid Corporation of India Limited	24.06.2025	24.06.2025	Transmission
427	350/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to POWERGRID KPS 1 and 2 Augmentation Transmission Limited, (erstwhile Khavda V-B1B2 Power Transmission Limited). POWERGRID KPS 1 and 2 Augmentation Transmission Limited	23.06.2025	24.06.2025	Misc.
426	382/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for seeking correction of the error in date mentioned as 1.10.2013, instead of 1.6.2014. as commencement date of first contract year (i.e. Scheduled Delivery Date) under Schedule 8 of the PPA dated 27.11.2013 and hence bring it in alignment with Scheduled Delivery Date, which is mentioned as 1.6.2014 under Article 4 of the PPA, and accordingly grant consequential relief. Dhariwal Infrastructure Limited	23.06.2025	23.06.2025	Misc.
425	182/TT/2024	Approval of transmission tariff under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from proposed COD to 31.3.2024 for Transmission Assets: Asset-1: 4 nos. of 220 kV line bays at Khatkar (Jind) Sub-station for LILO of both circuit of 220 kV Jind HVPNL to PTPS D/C line at 400 kV PGCIL Khatkar (Jind) Sub-station and Asset-2: 2 nos. of 220 kV line bays at Naggal (Panchkula) Sub-station for 220 kV D/C line from 400 kV PGCIL (Panchkula) to proposed 220 kV Sub-station Sadhaura under “220 kV Bays at 400 kV Sub-station PG Khatkar (Jind) & Naggal (Panchkula) Sub-station”. Power Grid Corporation of India Limited	20.06.2025	23.06.2025	Transmission
424	13/MP/2024 and 39/MP/2024	Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 and Regulation 2.3.1(7) of the CERC (Indian Electricity Grid Code) Regulations, 2010. Tata Power Renewable Energy Limited	20.06.2025	23.06.2025	Misc.
423	87/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff 1200 MW & dispatchable power from ISTS-connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India, on 09.06.2023 and its amendments thereof. (Tender: 2024_NHPC_813414_1 dated 28.06.2024). NHPC Limited	19.06.2025	19.06.2025	Adoption
422	240/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200MW ISTS-Connected Wind-Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Power Projects, Ministry of Power, Government of India dated 21.08.2023 and its amendments thereof. M/S. NTPC LIMITED	19.06.2025	19.06.2025	Adoption
421	148/MP/2024	Petition under Section 66 of the Electricity Act read with Regulation 17(12), 54, 55, and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period for meeting the compliances as set out under Regulation 17 of the said Regulations. Hindustan Power Exchange	19.06.2025	19.06.2025	Misc.
420	86/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 960 MW from ISTS connected Wind-Solar Hybrid Power Projects system on anywhere in India basis under Tariff Based Competitive Bidding (TBCB) process as per the Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. NHPC Limited	19.06.2025	19.06.2025	Adoption
419	20/RP/2023 in 698/GT/2020	Petition for review of the Commission’s order dated 17.4.2023 in Petition No. 698/GT/2020 pertaining to truing up of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period 2014-19. GRIDCO Limited	18.06.2025	18.06.2025	Review
418	630/MP/2025	Petition seeking permission to continue interchange of infirm power, including drawl of start-up power from the grid as per the Deviation Settlement Mechanism (DSM) beyond 30.6.2025 till the first synchronization of RAPP-8 or 30.6.2026, whichever is earlier. Nuclear Power Corporation of India Limited	18.06.2025	18.06.2025	Misc.
417	Corrigendum to 181/GT/2019	Corrigendum to order 20.3.2025 in Petition No. 181/GT/2019 - Petition for determination of tariff of Gadarwara Super Thermal Power Station (2 x 800 MW) for the period from the date of commercial operation of Unit-I (i.e., 1.6.2019) to 31.3.2024. NTPC Limited	16.06.2025	16.06.2025	Generation
416	9/TT/2023	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 the determination of transmission tariff from COD to 31.3.2024 for the transmission assets under “Eastern Region Strengthening Scheme XX (ERSS – XX)'' in the Eastern Region. Power Grid Corporation of India Ltd	13.06.2025	13.06.2025	Adoption
415	253/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent dated 14.1.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking (BEST) to Tata Power Trading Company Ltd seeking directions of payment of late payment surcharge on account of delay by BEST in honoring the invoice(s) raised by Petitioner towards claiming additional expenditure incurred by it on account of increase in Clean Energy Cess (CEC) and interest thereupon. Jindal India Power Limited	12.06.2025	12.06.2025	Misc.
414	276/MP/2024	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoices raised by the Respondent No. 1 on the Petitioner for being void, illegal and non-est, and seeking appropriate directions against the Respondent No. 1 to withdraw the invoices uploaded on the PRAAPTI portal and restraining it from issuing or uploading any further invoices on the said portal and from taking any coercive actions in furtherance of such invoices, including by way of seeking regulation of open access under the Electricity (Late Payment Surcharge and Related Matters) Rules, 2022. Maharashtra State Electricity Distribution Company Limited,	12.06.2025	12.06.2025	Misc.
413	242/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for the 600 MW Inter-State Transmission System connected Wind-Solar Hybrid Power Projects (SECI ISTS IX) and selected through competitive bidding process as per the Guidelines dated 21.08.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	12.06.2025	12.06.2025	Adoption
412	309/MP/2025	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner’s Assets in favour of Respondent No.15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	12.06.2025	12.06.2025	Misc.
411	237/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission Licence to POWERGRID Ghiror Transmission Limited (erstwhile Rajasthan IV 4A Power Transmission Limited). POWERGRID Ghiror Transmission Limited	11.06.2025	11.06.2025	Licence (Transmission)
410	362/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. DHARA POWER	11.06.2025	11.06.2025	Licence
409	252/TL/2025	Petition under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of transmission licence to Rajasthan Part I Power Transmission Limited. Rajasthan Part I Power Transmission Limited	11.06.2025	11.06.2025	Licence (Transmission)
408	12/RP/2024 in 391/GT/2020	Petition for review of the Commission’s order dated 11.1.2024 in Petition No. 391/GT/ 2020-pertaining to revision of tariff of Farakka Super Thermal Power Station Stage-III (500 MW) for the period 2014-19, after truing-up exercise. GRIDCO Limited	10.06.2025	10.06.2025	Review
407	247/TL/2025	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, seeking Transmission License for Bijapur REZ Transmission Limited. Bijapur REZ Transmission Limited	08.06.2025	09.06.2025	Licence (Transmission)
406	424/TL/2024	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited	06.06.2025	06.06.2025	Licence (Transmission)
405	87/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) and Section 19 of Electricity Act, 2003 read with Regulations 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, inter alia, seeking a direction seeking a direction to the Respondent to pay the outstanding amount of Rs. 11,22,05,158 to the Petitioner against the power supplied by the Petitioner to the Respondent. D.B. Power Limited	05.06.2025	06.06.2025	Misc.
404	187/TT/2024	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 the determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 for “Provision of Spare ICTs” in the Eastern Region. Power Grid Corporation of India Limited	04.06.2025	04.06.2025	Transmission
403	324/TT/2023	Petition under Section 62 read with Section 79 of the Electricity Act, 2003 along with Regulations 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for determination of the transmission tariff of the deemed inter-State transmission lines owned by West Bengal State Electricity Transmission Company Limited with the transmission system operated by Central Transmission Utility of India Limited, for inclusion in PoC transmission charges for the period FY 2019-20 to FY 2023-24 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. West Bengal State Electricity Transmission Company Limited	31.05.2025	02.06.2025	Transmission
402	153/MP/2021	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 for deciding the NAPAF and consequent adjudication of disputes under the PPA dated 7.5.2004 between Punjab State Power Corporation Limited and NHPC Limited in respect of Parbati Hydroelectric Project-III. Punjab State Power Corporation Limited	02.06.2025	02.06.2025	Misc.
401	185/TT/2024	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from the COD to 31.3.2024 for Asset-1: 765 kV Spare (1-ph) Reactor unit at 765 kV Chilakaluripeta Sub-station and Asset-2: Scheme to bypass NGR to use Switchable Line Reactor as Bus Reactor at 765 kV Chilakaluripeta Sub-station in the Southern Region. Power Grid Southern Interconnector Transmission System Limited	01.06.2025	02.06.2025	Transmission
400	88/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for the ISTS Grid connected for 1400 MW Firm & Dispatchable Power Renewable Energy (FDRE) Power Projects coupled with Energy Storage System selected through Competitive Bidding Process as per the Guidelines issued by the Ministry of Power, Govt. Of India on 09.06.2023 and its amendments thereof. NHPC Limited	30.05.2025	30.05.2025	Adoption
399	351/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Bidar Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bidar Transco Limited	30.05.2025	30.05.2025	Adoption
398	500/MP/2024	Petition under Section 17(1) and 17(3) of Electricity Act, 2003 for amalgamation/merger of POWERGRID Bhadla-III Transmission Limited, POWERGRID Ramgarh-II Transmission Limited, POWERGRID Beawar Dausa Transmission Limited, POWERGRID Bikaner Neemrana Transmission Limited, POWERGRID Sikar Khetri Transmission Limited, and POWERGRID Vataman Transmission Limited and assignment/ transfer of transmission licences pursuant to amalgamation/merger. 1. POWERGRID BHADLA III Transmission Limited, 2. POWERGRID RAMGARH II Transmission Limited, 3. POWERGRID Beawar Dausa Transmission Limited, 4. POWERGRID Bikaner Neemrana Transmission Limited, 5. POWERGRID Sikar Khetri Transmission Limited, 6. POWERGRID Vataman Transmission Limited	30.05.2025	30.05.2025	Misc.
397	439/MP/2024	Petition under Section 17 (1) and 17(3) of Electricity Act, 2003 (‘the Act’) for amalgamation/merger of Powergrid Khavda II-B Transmission Limited, Powergrid Khavda RE Transmission System Limited, Powergrid KPS2 Transmission System Limited, Powergrid KPS3 Transmission Limited, Powergrid ERWR Power Transmission Limited, Powergrid Raipur Pool Dhamtari Transmission Limited, Powergrid Dharamjaigarh Transmission Limited, Powergrid Bhadla Sikar Transmission Limited, Powergrid Ananthpuram Kurnool Transmission Limited, Powergrid Neemrana Bareilly Transmission Limited, Powergrid Koppal Gadag Transmission Limited, Powergrid Bidar Transmission Limited and Powergrid Khavda II-C Transmission Limited and assignment/ transfer of Transmission Licences pursuant to amalgamation/merger. 1. POWERGRID KHAVDA II-B Transmission Limited, 2. POWERGRID KHAVDA RE Transmission System Limited, 3. POWERGRID KPS2 Transmission System Limited and others	30.05.2025	30.05.2025	Misc.
396	311/MP/2025	Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner’s Assets in favour of Respondent No.2, (as the Security Trustee acting for the benefit of the Lender) in respect of the Petitioner’s Transmission Project. Khavda IV C Power Transmission Limited	30.05.2025	30.05.2025	Misc.
395	21/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for the Asset under “Eastern Region Strengthening Scheme-XXIV (ERSS-XXIV)” in the Eastern Region. Power Grid Corporation of India Limited	30.05.2025	30.05.2025	Transmission
394	243/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 550 MW Solar Power Projects (Tranche XVIII) connected with the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	30.05.2025	30.05.2025	Adoption
393	198/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “Northern Region System Strengthening Scheme-XXV” in the Northern Region. Power Grid Corporation of India Limited	29.05.2025	30.05.2025	Transmission
392	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	30.05.2025	30.05.2025	Misc.
391	183/TT/2024	Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2019 for the determination of Transmission Tariff from proposed COD to 31.3.2024 for Transmission Asset: 1 No. 220kV Line Bay (209) for Termination of Gola (UP) - Shahjahanpur (PG) Ckt-1 at Shahjahanpur (PG) 400/220kV Sub-station under “Implementation of 220kV Bay at Shahjahanpur (PG) 400/220kV Sub-station in the Northern Region ” Power Grid Corporation of India Ltd.	29.05.2025	30.05.2025	Transmission
390	352/TL/2025	Petition under Sections 14 & 15 of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, with respect to Transmission License to Bidar Transco Limited. Bidar Transco Limited	29.05.2025	29.05.2025	Licence (Transmission)
389	246/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Hon’ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner’s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited. M/s. Reliance Industries Limited	29.05.2025	29.05.2025	Misc.
388	140/MP/2024	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Section 151 of the Code of Civil Procedure, 1908 seeking issuance of directions to CTUIL to grant of final connectivity to the Petitioners. 1. ReNew Solar Power Private Limited, 2. Renew Dinkar Jyoti Private Limited, 3. Renew Solar (Shakti Three) Private Limited, 4. Renew Solar (Shakti Five) Private Limited, 5. Renew Samir Shakti Private Limited	29.05.2025	29.05.2025	Misc.
387	124/MP/2017	Petition under Section 79(1)(f) read with Sections 79(1)(c) & (d), 38, 39, 40, and 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the Petitioner on inter-state transmission lines operated by them. Kanchanjunga Power Company Private Limited	29.05.2025	29.05.2025	Misc.
386	319/MP/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Hon’ble Commission’s “Power to Relax” and “Power to Remove Difficulty” inter alia, seeking appropriate reliefs pertaining to compliance by way of submitting financial closure documents. 1. ACME Solar Holdings Limited, 2. ACME Raisar Solar Energy Private Limited, 3. ACME Phalodi Solar Energy Private Limited, 4. ACME Deoghar Solar Power Private Limited, 5. ACME Dhaulpur Powertech Private Limited	26.05.2025	29.05.2025	Misc.
385	300/TL/2025	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and amendments, if any, with respect to grant of Transmission License to Lakadia B Power Transmission Limited. Lakadia B Power Transmission Limited	26.05.2025	29.05.2025	Licence (Transmission)
384	299/AT/2025	Petition under Section 63 of Electricity Act, 2003 seeking adoption of the Transmission Charges for the “Transmission system for Augmentation of transformation capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd.) in Gujarat Part B” being established by the Petitioner. Lakadia B Power Transmission Limited	26.05.2025	29.05.2025	Adoption
383	253/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by Rajasthan Part I Power Transmission Limited. Rajasthan Part I Power Transmission Limited	26.05.2025	29.05.2025	Adoption
382	251/TL/2025	Petition 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, 2024 with respect to Transmission License to POWERGRID Koppal Gadag Augmentation Transmission Limited, (erstwhile Gadag II and Koppal II Transmission Limited). POWERGRID Koppal Gadag Augmentation Transmission Limited	26.05.2025	29.05.2025	Licence (Transmission)
381	250/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Gadag II and Koppal II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Koppal Gadag Augmentation Transmission Limited	26.05.2025	29.05.2025	Adoption
380	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	29.05.2025	29.05.2025	Misc.
379	391/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “System Strengthening - XII” in the Southern Region. Power Grid Corporation of India Limited	29.05.2025	29.05.2025	Transmission
378	309/TT/2023 alongwith I.A. No. 87/2023	Petition under Section 62 read with Section 79 of the Electricity Act, 2003 along with Regulations 111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for determination of transmission tariff of the deemed inter-State transmission lines owned by the West Bengal State Electricity Transmission Company Limited with the transmission system operated by the Central Transmission Utility of India Limited in terms of the Commission’s order dated 5.9.2018 in Petition No. 7/Suo-Motu/2017, for inclusion in PoC transmission charges for the period FY 2014-15 to FY 2018-19 in accordance with the Central Electricity Regulatory Commission (Terms And Conditions of Tariff) Regulations, 2014. West Bengal State Electricity Transmission Company Limited	29.05.2025	29.05.2025	Transmission
377	86/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from the COD to 31.3.2024 in respect of asset 132 kV D/C Roing (PG) - Chapakhowa (AEGCL) Transmission Line along with associated line bays at Roing (PG) and Chapakhowa (AEGCL) end under Project – "North Eastern Region Strengthening Scheme-X”. Power Grid Corporation of India Limited	29.05.2025	29.05.2025	Transmission
376	371/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 Renovation and Modernisation of ESP at Mejia Thermal Power Station Unit-1,2 & 3 having an installed capacity of 630 MW (3x210 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 07.12.2015. Damodar Valley Corporation	26.05.2025	26.05.2025	Misc.
375	494/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission licence to POWERGRID South Olpad Transmission Limited. POWERGRID South Olpad Transmission Limited	24.05.2025	25.05.2025	Licence (Transmission)
374	493/AT/2024	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID South Olpad Transmission Limited	24.05.2025	25.05.2025	Adoption
373	237/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission Licence to Rajasthan IV 4A Power Transmission Limited. Rajasthan IV 4A Power Transmission Limited,	24.05.2025	25.05.2025	Licence (Transmission)
372	236/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by the Rajasthan IV 4A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Ghiror Transmission Limited	24.05.2025	25.05.2025	Adoption
371	326/TT/2023	Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2019 for determination of transmission tariff from COD to 31.3.2024 for assets under “Reliable Communication Scheme under Central Sector for Southern Region” in the Southern Region Power Grid Corporation of India Limited	23.05.2025	25.05.2025	Transmission
370	252/TL/2025	Petition under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Rajasthan Part I Power Transmission Limited. Rajasthan Part I Power Transmission Limited	23.05.2025	25.05.2025	Licence (Transmission)
369	362/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. DHARA POWER	24.05.2025	24.05.2025	Licence
368	161/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 inter-alia seeking pass-through of Energy Charges (ECR) for the power supplied to the 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. M/s Coastal Energen Pvt. Ltd.	22.05.2025	23.05.2025	Misc.
367	205/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for transmission asset 400/220/33 kV, 500 MVA ICT-4 along with associated bays at Amritsar (PG) Sub-station under Additional 1X500 MVA, 400/220 kV (4th) transformer at Amritsar (Balachak) Sub-station under ISTS. Power Grid Corporation of India Limited	22.05.2025	23.05.2025	Transmission
366	57/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for Asset-1: Conversion of existing 2x63 MVAR line reactors at Bhachau end of Bhachau- EPGL 400 kV D/C line to Switchable Line Reactor along with Western Region Strengthening Scheme – 21 and Asset-2: 1 No. 220 kV GIS Line bays at Bhuj Substation associated with Part-B: Extension works at Bhuj Pooling Station for interconnection of RE projects in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	19.05.2025	20.05.2025	Transmission
365	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 M/s MPSEZ Utilities Limited, amongst other reliefs. Adani Power Limited	19.05.2025	19.05.2025	Misc.
364	62/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 100 MW Wind Power Projects (Tranche XVII) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	19.05.2025	19.05.2025	Adoption
363	306/MP/2022 With IA Nos. 20/2023, 85/2023 & 16/2024	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	19.05.2025	19.05.2025	Misc.
362	246/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 200 MW capacity awarded for assured Peak Supply of 800 MWh (200 MW × 4 Hrs.) from ISTS connected Renewable Energy Power Projects (SECI FDRE VI) and selected through the competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. Solar Energy Corporation of India Limited	15.05.2025	15.05.2025	Adoption
361	247/TL/2025	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, seeking Transmission License for Bijapur REZ Transmission Limited. Bijapur REZ Transmission Limited	14.05.2025	15.05.2025	Licence (Transmission)
360	248/AT/2025	Petition under Section 63 read with Section 79, including Section 79(1)(c) and (d) of the Electricity Act, 2003 seeking adoption of the transmission charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the Transmission Scheme for integration of Bijapur REZ in Karnataka by the Petitioner. Bijapur REZ Transmission Limited	15.05.2025	15.05.2025	Adoption
359	322/TL/2024	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	13.05.2025	14.05.2025	Licence (Transmission)
358	319/AT/2024	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Tariff discovered pursuant to tariff based competitive bidding with respect to development and operation of “North-Eastern Region Generation Scheme-I (NERGS-I). NERGS-I Power Transmission Limited	13.05.2025	14.05.2025	Adoption
357	19/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for Combined Assets under “Transmission System associated with Substation works associated with System Strengthening in the Southern Region for Import of Power from Eastern Region” in the Southern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	13.05.2025	13.05.2025	Transmission
356	17/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 tariff period in respect of the Combined Assets under Powergrid works associated with “TBCB lines under common transmission system for Phase-II generation projects in Odisha” in the Eastern & Western Regions under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	13.05.2025	13.05.2025	Transmission
355	187/MP/2022 along with 70/IA/2022	Petition under Section 79 of the Electricity Act, 2003, along with the 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	08.05.2025	09.05.2025	Misc.
354	353/TT/2023	Petition filed under Sections 62 & 64 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020, for claiming the Yearly Transmission Charges for 9 Nos. 220 kV lines for FY 2021, owned by KPTCL certified as carrying inter-State Power by SRPC. Karnataka Power Transmission Corporation Limited	07.05.2025	07.05.2025	Transmission
353	498/TD/2024	Application under Sections 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Visan Infrastructure Private Limited	05.05.2025	06.05.2025	Licence
352	174/MP/2024	Petition for and on behalf of the Petitioner under section 79(1)(f) of the Electricity Act, 2003 BSES Yamuna Power Limited	05.05.2025	05.05.2025	Misc.
351	184/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-I: 400 kV D/C Lara STPS-I to Raigarh (Kotra) Pooling Station Transmission Line along with associated bays at Raigarh (Kotra) Pooling Station and Asset-II: 400 kV D/C (Quad) Lara STPS-I - Champa Transmission Line along with associated bays at Champa Pooling Station under “Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC” in the Western Region. Power Grid Corporation of India Limited	02.05.2025	05.05.2025	Transmission
350	281/GT/2020	Petition for approval of tariff of Tanda Thermal Power Station, Stage-II (1320 MW) for the period from COD of Unit-I (i.e. 7.11.2019) to 31.3.2024. NTPC Limited	02.05.2025	02.05.2025	Generation
349	457/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line” in the Southern Region. Power Grid Corporation of India Limited	01.05.2025	02.05.2025	Transmission
348	132/TT/2023	Approval under Regulation 86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset-I: Combined Asset of (1) LILO of one circuit of Bamnauli-Jattikalan 400 kV D/C line along with associated bays at Dwarka-I Sub-station, (2) 400/200 kV, 500 MVA ICT-I, II & III along with associated bays at Dwarka-I Sub-station, (3) 400 kV, 125 MVAR bus reactor along with associated bay at Dwarka-I Sub-station; Asset-II: 400/200 kV, 500 MVA ICT-IV along with associated bays at Dwarka-I Sub-station; Asset-III: LILO of circuit-2 of 400 kV D/C Bawana-Mandola line at Maharanibagh Sub-station along with associated bays; Asset-IV: LILO of circuit-1 of 400 kV D/C Bawana-Mandola line at Maharanibagh Sub-station along with associated bays; and Asset-V: By passing of LILO of one circuit of 400 kV Dadri–Ballabhgarh D/C line at Maharanibagh (existing) (to be used during emergency) under “Creation of 400/220 kV Sub-stations in NCT of Delhi during 12th plan period (Part-A)” in the Northern Region. Power Grid Corporation of India Limited	01.05.2025	02.05.2025	Transmission
347	85/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under Augmentation of Transformation Capacity and Reactive Compensation in the Eastern Region. PGCIL	29.04.2025	30.04.2025	Transmission
346	132/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Assets under “Transmission System associated with immediate evacuation system for Nabinagar TPS” in the Eastern Region. PGCIL	29.04.2025	30.04.2025	Transmission
345	89/MP/2024	Petition for approval of additional Human Resource (HR) requirement of NLDC and RLDCs for the control period 2024-29 under Regulation 22 (6) of Central Electricity Regulatory Commission (RLDC Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024. NLDC	29.04.2025	30.04.2025	Misc
344	73/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for truing-up of the transmission tariff for the 2009-14 tariff period, the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing-up of the transmission tariff for the 2014-19 tariff period, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff for the 2019-24 tariff period in respect of: Asset-I: 132 kV D/C Umtru- Sarusajai 17.72 km, Double Circuit-Single Conductor (COD: 1.4.1990), Asset-II: 132 kV D/C Kahelipara-Umtru 11.68 km, Double Circuit- Single Conductor (COD: 1.4.1960), Asset-III: 132 kV Panchgram-Lumshnong 23.80 km, Single Circuit-Single Conductor (COD: 1.4.1960), Asset-IV: 220 kV D/C Misa-Killing, 113.42 km, Double Circuit- Single Conductor (COD: 25.1.2011), and Asset-V: LILO of the 400 kV D/C Pallatana-Bongaigaon at 400/220 kV Killing Sub-station, 2.324 km (COD:22.2.2015). Meghalaya Power Transmission Corporation Limited	28.04.2025	29.04.2025	Transmission
343	6/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff block for Asset-A: 1 number 765 kV line bay at 765/400 kV Bilaspur Pooling Station for Sipat STPS (NTPC) - Bilaspur PS (PG) 765 kV 3rd S/C) and Asset-B: 2 Numbers 765 kV line bays at 765/400 kV Bilaspur Pooling Station (POWERGRID) for Bilaspur PS (PG)-Rajnandgaon(TBCB) 765 kV D/C line along with 2 Numbers 240 MVAR, 765 kV Switchable Line Reactors at 765/400 kV Bilaspur Pooling Station end under “POWERGRID Works associated with Additional System Strengthening for Sipat STPS” in Western Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	28.04.2025	29.04.2025	Transmission
342	175/TL/2025	Petition under Sections 14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to transmission licence to Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	28.04.2025	28.04.2025	Licence (Transmission)
341	63/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Bikaner A Power Transmission Limited. POWERGRID Bikaner IV Transmission Limited	28.04.2025	28.04.2025	Licence (Transmission)
340	8/SM/2024	Directions by the Commission to the Power Exchanges registered under the Central Electricity Regulatory Commission (Power Market) Regulations, 2021	28.04.2025	28.04.2025	Suo-Motu
339	297/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State trading licence. Clickpower India Limited	26.04.2025	26.04.2025	Licence
338	313/TD/2025	Petition for the grant of Category ‘V’ licence for inter-State trading in electricity in all the States and Union Territories of India under Regulation 6(1) of the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of trading licence and other related matters) Regulations, 2020 and the Electricity Act, 2003. Clean Max Fusion Power LLP	26.04.2025	26.04.2025	Licence
337	298/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of a separate RTM Transmission Licence to POWERGRID Mandsaur Transmission Limited. POWERGRID Mandsaur Transmission Limited	26.04.2025	26.04.2025	Licence (Transmission)
336	518/RC/2024	Regulatory Compliance Application on account of change in name of the transmission licensee from ‘Patran Transmission Company Limited’ to ‘Patran Transmission Company Private Limited’. Patran Transmission Company Limited	26.04.2025	26.04.2025	Misc.
335	460/TT/2024	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for assets under “Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam” in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	21.04.2025	23.04.2025	Transmission
334	176/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System “Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-4: 3.5 GW): Part B” being established by Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	22.04.2025	23.04.2025	Adoption
333	1/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for the determination and truing up of the transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 11 Nos. Assets (OPGW links along with associated communication equipment) under “Establishment of Communication System under Expansion/ Up gradation of SCADA/ EMS System at SLDCs of Eastern Region (BSPTCL).” Power Grid Corporation of India Limited	21.04.2025	21.04.2025	Transmission
332	Corrigendum to 94/TT/2024	Corrigendum to the order dated 25.10.2024 in Petition No. 94/TT/2024 - Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset 1- Reconductoring of 400 kV Kolhapur (PG) - Kolhapur (MSETCL) TL - Ckt 1 along with upgradation of 400 kV bays at Kolhapur (MSETCL) substation and Asset 2- Reconductoring of 400 kV Kolhapur (PG)- Kolhapur (MSETCL) TL - Ckt 2 along with upgradation of 400 kV bays at Kolhapur (MSETCL) substation under “Transmission system strengthening beyond Kolhapur for export of power from Solar & Wind energy zones in Southern Region - Re-conductoring of Kolhapur (PG) - Kolhapur 400 kV D/c line”. Power Grid Corporation of India Limited	21.04.2025	21.04.2025	Adoption
331	131/MP/2024	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/ Petitioner and its Long Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Mumbai Urja Marg Limited	20.04.2025	21.04.2025	Misc.
330	202/MP/2024	Petition under Section 79(1)(b) read with Section 63 of the Electricity Act, 2003 to place on record subsequent developments after passing of the order dated 2.4.2022 by this Commission in Petition No. 286/AT/2021 for the adoption of tariff of solar power projects of 8900 MW connected to 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. Solar Energy Corporation of India Limited	17.04.2025	17.04.2025	Misc.
329	11/RP/2024 in 23/GT/2017	Review of the Commission’s order dated 20.1.2024 in Petition No. 23/GT/2017 for approval of the Tariff for the Nabinagar Thermal Power Project (1000 MW) for the period from Date of Commercial Operation of Unit-I (15.1.2017) to 31.3.2019. Bhartiya Rail Bijlee Company Limited	17.04.2025	17.04.2025	Review
328	Corrigendum to 349/TT/2023	Corrigendum to the order 20.1.2025 in Petition No. 349/TT/2023 - Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for the 2014-19 tariff period and determination of the transmission tariff for the 2019-24 tariff period for Assets under “Transmission System Associated with Parbati-III HEP” in the Northern Region. Power Grid Corporation of India Limited	17.04.2025	17.04.2025	Transmission
327	35/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Combined Asset under “Procurement of Spare Converter Transformer for Vizag HVDC System” in the Southern Region. Power Grid Corporation of India Limited	16.04.2025	16.04.2025	Transmission
326	5/SM/2025	Extension of Order dated 02.08.2024 in Petition No. 5/SM/2024	11.04.2025	15.04.2025	Suo-Motu
325	Corrigendum to 323/TT/2023	Corrigendum to the order dated 18.12.2024 in Petition No. 323/TT/2023 - Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset 1: OPGW link for Betul-Khandwa under Central Sector, Asset 2: OPGW link (125 km) for Mauda-Wardha under Central Sector, Asset 3: 6 numbers OPGW link (92.66 km) under State Sector, Asset 4A: 3 numbers OPGW link (656.926 km) under Central Sector, Asset 4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset 5A: OPGW link (15.462 km) for 400 kV Xeldom-Madgaon under State sector, Asset 5B: OPGW link for 400 kV Vapi–Magarwada under Central Sector and Asset 6: 9 numbers of OPGW link under State Sector-OPGW link (169 km) associated with “Establishment of Fibre Optic Communication System in the Western Region under Master Communication Plan (Additional Requirement)” in the Western Region. Power Grid Corporation of India Limited	15.04.2025	15.04.2025	Transmission
324	459/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Combined Assets under “Conversion of Fixed Line Reactors to Switchable Line Reactors” in Southern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	13.04.2025	15.04.2025	Transmission
323	297/TD/2025	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State trading licence. Clickpower India Limited	11.04.2025	15.04.2025	Licence
322	136/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 and determination of the transmission tariff for the 2024-29 tariff period for 05 Nos. Assets under the "North Eastern Region Strengthening Scheme-VIII” in the North Eastern Region. Power Grid Corporation of India Limited	11.04.2025	13.04.2025	Transmission
321	289/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets comprising of Asset-A1 : 765 kV Line bay & 3x80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara-Dhule transmission line (IPTC) and Asset-B1 : 765 kV line Bays & 380 MVAR Switchable line Reactor at 765 kV Jabalpur Pooling Substation (for 765 kV S/C Jabalpur-Bhopal line), Asset-B2: 765 kV Line BAYS & 380 MVAR line reactor at 765 kV Indore S/S (for 765 kV S/C Bhopal-Indore line) and Asset-B3: Extension of 765 kV Aurangabad Sub-station for 765 kV S/C line bay under “Line bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening in the Western Region”. Power Grid Corporation of India Limited	11.04.2025	13.04.2025	Transmission
320	298/TL/2025	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission Licence to POWERGRID Mandsaur Transmission Limited. POWERGRID Mandsaur Transmission Limited	11.04.2025	11.04.2025	Licence (Transmission)
319	175/TL/2025	Petition under Sections 14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to transmission licence to Rajasthan IV 4B Power Transmission Limited. Rajasthan IV 4B Power Transmission Limited	11.04.2025	11.04.2025	Licence (Transmission)
318	313/TD/2025	Petition for the grant of Category ‘V’ license for inter-State trading in electricity in all the States and Union Territories of India under Regulation 6(1) of Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of trading licence and other related matters) Regulations, 2020 and the Electricity Act, 2003. Clean Max Fusion Power LLP	09.04.2025	09.04.2025	Licence
317	394/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 19(2) & 19(3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking permission for injection of infirm power beyond 31.3.2025 in case of Parbati–II Hydroelectric Project (800MW). NHPC Limited	09.04.2025	09.04.2025	Misc.
316	292/TT/2025	Petition for truing up of fees and charges for the 2019-24 tariff period in respect of the “Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication System portion and SLDC System retained by the Petitioner after the formation of POSOCO)” in the Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	09.04.2025	09.04.2025	Transmission
315	33/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under “System Strengthening - X” in the Southern Region. Power Grid Corporation of India Limited	09.04.2025	09.04.2025	Transmission
314	418/MP/2024	Petition under Section 17(3) of the Electricity Act, 2003, seeking approval for sharing of corridor of 24.2 km of existing 400 KV S/C Kolar-Somanahalli (Bangalore) Transmission Line with Karnataka Power Transmission Corporation Limited. Power Grid Corporation of India Limited	07.04.2025	07.04.2025	Misc.
313	376/GT/2020	Petition for approval of generation tariff of Pragati-III CCPS (1371.2 MW) Power Plant of Pragati Power Corporation Limited for the period 2019-24. Pragati Power Corporation Limited	07.04.2025	07.04.2025	Generation
312	295/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication System portion and SLDC System retained by the Petitioner after formation of POSOCO)” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	06.04.2025	07.04.2025	Transmission
311	34/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	06.04.2025	07.04.2025	Transmission
310	207/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Transmission System associated with Sasan Ultra Mega Power Project (UMPP)”.Power Grid Corporation of India Limited	06.04.2025	07.04.2025	Transmission
309	285/TT/2025	Approval under sub section (4) of Section 28 and Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 period for the assets under “Fibre Optic Communication System (847.124 km) in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links” in the Southern Region. Power Grid Corporation of India Limited	06.04.2025	07.04.2025	Transmission
308	29/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for asset “ 2 nos. 400 kV line bays at Muzaffarpur Sub-station for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line under "Eastern Region Strengthening Scheme VI Project" in Eastern Region. Power Grid Corporation of India Limited	06.04.2025	07.04.2025	Transmission
307	107/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the asset under “Transmission System associated with Krishnapatnam UMPP Part-C1” in the Southern Region. Power Grid Corporation of India Limited	02.04.2025	03.04.2025	Transmission
306	152/MP/2024	Petition under section 79, 66 and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking direction for issuance of Renewable Energy Certificates for the period FY 2019-20, FY 2020-21, and FY 2021-22. Himachal Pradesh State Electricity Board Limited	31.03.2025	31.03.2025	Misc.
305	294/TT/2025	Approval under sub-section (4) of Section 28 of the Electricity Act, 2003 for determination of (i) truing up of Charges for the 2019-24 period (ii) determination of Fees and Charges for the 2024-29 period for Unified Load Dispatch and Communication Scheme (POWERGRID Portion, i.e., Communication System Portion and SLDC System retained by the Petitioner after formation of POSOCO) in the Eastern Region. Power Grid Corporation of India Limited	30.03.2025	31.03.2025	Transmission
304	286/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Unified Load Dispatch & Communication Scheme (POWERGRID portion i.e. Communication System portion and SLDC System retained by the Petitioner after the formation of POSOCO)” in the Southern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.03.2025	30.03.2025	Transmission
303	3/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Asset “Transmission System associated with Solapur STPP (2x660 MW) Part-A” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	30.03.2025	30.03.2025	Transmission
302	357/MP/2023 66/GT/2024	Petition under Sections 79 (1)(a) and 79(1)(f) of the Electricity Act, 2003 along with CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulation 2020 as amended in the matter of fixation of final tariff for the 92 MW floating solar Photo Voltaic Plant at Rajiv Gandhi Combined Cycle Power Project (RGCCP), Kayamkulam, Kerala. Kerala State Electricity Board Limited and NTPC Ltd.	30.03.2025	30.03.2025	Misc.
301	305/MP/2024 along with IA No. 76/2024 306/MP/2024 along with IA No. 77/2024	Petition under Sections 79 & 94 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) regulations, 2022, along with Regulation 65-69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, seeking the humble indulgence of this Commission concerning the limited directions issued vide the Order dated 21.04.2024 in Petition No. 291/MP/2023 read with Order dated 04.05.2024 passed in IA (Diary) No. 230 of 2024 in Petition No. 291/MP/2023 in relation to achieving the Financial Closure and Scheduled Commissioning of the Gadag 300 MW project and consequentially to seek an extension of time for compliance with the said limited direction(s). SolarOne Energy Private Limited	30.03.2025	30.03.2025	Misc.
300	333/MP/2024 along with IA 82/2024	Petition under Sections 79(1)(c) and (f) of Electricity Act, 2003 seeking quashing/setting aside of the letters dated 15.07.2024 issued by the Respondent whereby Petitioner’s in-principle connectivity with respect to 50 MW & 150 MW capacity has been cancelled on the purported ground that the Petitioner has not furnished the requisite CONN-BG2 within the prescribed timelines. Avaada Energy Private Limited	30.03.2025	30.03.2025	Misc.
299	497/MP/2024	Petition under Section 79 (1)(c) and (f) 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 Central Electricity Regulatory Commission (Grant of Connectivity, Long- Term Access and Medium-term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. THDC India Limited	30.03.2025	30.03.2025	Misc.
298	361/RC/2025	Petition under Section 66 of the Electricity Act read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval of the Hon’ble CERC for proposed candidates for appointment as Independent Directors on the Board of Power Exchange India Limited. Power Exchange India Limited	30.03.2025	30.03.2025	Misc.
297	306/RC/2025	Petition under Section 79 of the Electricity Act 2003 read with regulation 15 (1) (e) and regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) regulations, 2023 seeking to bring on record change in name of the Applicant Company read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020, and order dated 15.04.2021 passed in Petition No. 629/TD/2020. Amp Energy Markets India Private Ltd.	30.03.2025	30.03.2025	Misc.
296	181/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the asset under Expansion/ Upgradation of SCADA/EMS System of SLDCs System in the Eastern Region. Power Grid Corporation of India Limited	29.03.2025	30.03.2025	Transmission
295	274/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “50 MVA Auto Transformer at Malda in Eastern Region”. 274-TT-2025 Power Grid Corporation of India Limited	28.03.2025	30.03.2025	Transmission
294	291/TT/2025	Approval under Sub-section(4) of Section 28 of the Electricity Act, 2003 and Regulations 15(1) (a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the fees and charges for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of fees and charges of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Communication Scheme under National Load Dispatch Center (POWERGRID Portion)”. Power Grid Corporation of India Limited	29.03.2025	30.03.2025	Transmission
293	83/MP/2024	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 and in compliance to the Central Electricity Regulatory Commission order dated 28.03.2023 for approval of Performance Linked Incentive for NLDC and RLDCs for the Financial Year 2022-23. Grid Controller of India Limited	29.03.2025	30.03.2025	Misc.
292	9/RP/2015 in 68/MP/2013	Review of the Commission’s order dated 7.5.2015 in Petition No. 68/MP/2013 pertaining to the revision of the Pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14 - Implementation of the judgment dated 3.7.2024 of the Appellate Tribunal for Electricity in Appeal No.49/2016 (NLC v TANGEDCO & ors). NLC India Limited	29.03.2025	29.03.2025	Review
291	2/SM/2025	Measures to mitigate the risks on the power system under Clauses (2) and (3) of the Regulation 30 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.	29.03.2025	29.03.2025	Suo-Motu
290	468/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets under the “System Strengthening-II” in the Southern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	28.03.2025	28.03.2025	Transmission
289	372/MP/2023	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 17.11.2016, related to 765 kV Strengthening in Eastern Region (ERSS-XVIII). POWERGRID Medinipur-Jeerat Transmission Limited	28.03.2025	28.03.2025	Misc.
288	455/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under ERSS-I in the Eastern Region. Power Grid Corporation of India Limited	28.03.2025	28.03.2025	Transmission
287	282/MP/2024, along with IA.No.70/2024	Petition under Section 79 of the Electricity Act read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022, along with Regulation 65-68 of the CERC (Conduct Of Business) Regulation 2023, seeking relief(s) against Central Transmission Utility Of India Limited in connection with the 160 MW Connectivity at Koppal district in the state of Karnataka at Gadag II substation, granted to the Petitioner herein. M/S Halvad Renewables Private Limited	27.03.2025	27.03.2025	Misc.
286	288/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Assets under “Rangit Transmission System” in the Eastern Region. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
285	287/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under “Kahalgaon Stage-II, Phase-I Transmission System” in the Eastern, Northern and Inter-Regional link between the Northern and the Western Region. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
284	222/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Assets of the transmission system associated with Rampur HEP” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
283	103/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Combined Assets: 765/400 kV ,1500 MVA ICT-1 & ICT-2 along with associated bays at Dharamjaygarh substation under Supplementary Transmission Scheme of IPP Projects in Chhattisgarh in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
282	293/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-I: New EMS/SCADA at SLDCs of UPPTCL, RRVPNL, DTL, HVPNL, BBMB, PSPTCL, HPSEBL and J&K PDD, Asset-II: New EMS/SCADA at SLDCs of UPPTCL and J&K PDD under “Expansion and Replacement of existing SCADA/EMS System at SLDC’s of the Northern Region (NRULDC Phase-II)”. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
281	290/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under "Transmission System associated with Koteshwar HEP” in the Northern Region. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
280	361/GT/2020	Petition for revision of tariff of Pragati-III CCPS (1371.2 MW) power plant for the period 2014-19, after the truing up exercise. Pragati Power Corporation Limited	27.03.2025	27.03.2025	Generation
279	465/TT/2024	Petition for truing up of transmission tariff for the 2019-24 period for Up-gradation of Transfer Capacity of Talcher-Kolar HVDC Bipole in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
278	487/TL/2024	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, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Bikaner Transmission System Limited to include transmission project "Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS” and “Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1×500 MVA ICT (9th)”. POWERGRID Bikaner Transmission System Limited	27.03.2025	27.03.2025	Licence (Transmission)
277	471/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the “LILO of one circuit of 132 kV D/C Siliguri - Rangit transmission line at Gangtok” in the Eastern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
276	470/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for assets under “Transmission System associated with Farakka-III” in the Eastern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	27.03.2025	27.03.2025	Transmission
275	69/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Bikaner B Power Transmission Limited. POWERGRID Siwani Transmission Limited	26.03.2025	26.03.2025	Licence (Transmission)
274	71/TL/2025	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, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of the transmission licence to Khavda V-A Power Transmission Limited. KHAVDA V-A POWER TRANSMISSION LIMITED	26.03.2025	26.03.2025	Licence (Transmission)
273	498/TD/2024	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Visan Infrastructure Private Limited	26.03.2025	26.03.2025	Licence
272	507/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission license to Khavda PS1 and 3 Transmission Limited. Khavda PS1 and 3 Transmission Limited	26.03.2025	26.03.2025	Licence (Transmission)
271	509/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Barmer-I Transmission Limited. Barmer I Transmission Limited	26.03.2025	26.03.2025	Licence (Transmission)
270	89/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation in the time period for submission of the appropriate Bank Guarantees in terms of Regulation 8.2 (c) of the said regulations. Tata Power Renewable Energy Limited	25.03.2025	26.03.2025	Misc.
269	122/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for truing up of transmission tariff for the 2019-24 and for determination of transmission tariff for 2024-29 tariff block for the Combined Asset under Installation of Reactors (Part-II) in the Western Region Power Grid Corporation of India Limited	25.03.2025	26.03.2025	Transmission
268	16/RP/2023 in 392/GT/2020	Petition for review of the Commission’s 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	24.03.2025	26.03.2025	Review
267	29/RP/2023 in 441/GT/2020	Review of the Commission’s order dated 27.4.2023 in Petition No. 441/GT/2020 pertaining to the tariff of Talcher STPS Stage-II (2000 MW) for the period 2019-24. NTPC Limited	24.03.2025	26.03.2025	Review
266	491/TL/2024	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, 2024 with respect to grant of Transmission Licence to POWERGRID Kurawar Transmission Limited (erstwhile Rajasthan IV H1 Power Transmission Limited). POWERGRID Kurawar Transmission Limited	25.03.2025	25.03.2025	Licence (Transmission)
265	377/MP/2023	Petition under section 79(1)(b) & 79(1 )(f) of the Electricity Act, 2003, seeking carrying cost on the additional capital expenditure incurred by the Petitioner due to the introduction of the Central Goods and Services Act, 2017, the Integrated Goods and Services Tax Act, 2017 & State Goods and Services Act, 2017, pursuant to the orders dated 23.08.2022 & 25.11.2022 passed by this Hon’ble Commission in Petition No. 52/MP/2019 and order dated 20.08.2021 passed by this Hon’ble Commission in Petition no. 536/MP/2020. Solitaire Powertech Private Limited	24.03.2025	25.03.2025	Misc.
264	129/MP/2024	Petition Under Section 79, 142 R/W Section 146 And 149 of The Electricity Act, 2003 And Regulation 111 And 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondent No.1 for Non-Compliance with the Order dated 30.10.2023 passed by the Commission in Petition No. 230/MP/2022. M/s E.I.D. -Parry (India) Ltd.	24.03.2025	25.03.2025	Misc.
263	275/MP/2024 along with IA 64/2024	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, filed pursuant to the liberty granted by this Commission vide order dated 2.8.2024 in Petition No. 193/AT/2024, seeking declaration that (i) Petitioner’s bid dated 17.9.2023 stands expired on 30.6.2024 and Petitioner is not required to execute PPA with Respondent No. 1, and (ii) directions to Respondent No. 2 for return of the Bank Guarantee deposited by Petitioner towards Earnest Money Deposit. M/s. Juniper Green Energy Private Limited	24.03.2025	25.03.2025	Misc.
262	196/MP/2024	Petition under Section 79 of the Electricity Act, 2003 and Regulations 1.5(iv), 5.2(u) and 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulations 49(1)(f)(iii), 49(3)(a)(A)(ii)(III), 49(3)(a)(A)(iii)(II) and 56(k) of the CERC (Indian Electricity Grid Code) Regulations, 2023 and Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 seeking directions to State Load Dispatch Centre to implement the Must Run status accorded to the Petitioner’s Solar Power Project in letter and spirit and to compensate the Petitioner for generation loss for unlawful and arbitrary curtailment of generation from Petitioner’s Solar Project. Solairepro Urja Private Limited	24.03.2025	25.03.2025	Misc.
261	452/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset-A consisting of Combined Element-1: (i) 400 kV D/C RAPP-Kankroli Transmission Line along with associated bays, (ii) 50 MVAR Bus Reactor along with associated bays at Kankroli Sub-station, and (iii) 400 kV S/C RAPP-Kota Transmission Line along with 80 MVAR Bus Reactor and Combined Element-2: (i) 400/220 kV 315 MVA ICT-II along with associated bays & two nos. 220 kV line bays at Kankroli Sub-station, (ii) 400/220 kV 315 MVA ICT-I along with associated bays & 2 nos. 220 kV line bays at Kankroli Sub-station, and (iii) 400/220 kV 315 MVA ICT-I and ICT-II at Kota Sub-station and 400/220 kV 315 MVA ICT-III at Kankroli Sub-station along with associated bays at Kota and Kankroli Sub-stations respectively under “Transmission System associated with RAPP 5&6” in the Northern Region. Power Grid Corporation of India Limited	24.03.2025	24.03.2025	Transmission
260	472/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for asset under LILO of Siliguri-Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli under “Integration of Sikkim Transmission System” in Eastern Region. Power Grid Corporation of India Limited	24.03.2025	24.03.2025	Transmission
259	429/MP/2024	Petition for approval under Section 17 (3) and Section 17 (4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2024 for creation of security interest by way of hypothecation, charge or assignment over rights, title, interest, claims, demands, benefits under, clearance, project documents (except fixed assets), agreements and approvals of Kohima Mariani Transmission Limited in favour of the Debenture Trustee, i.e., Axis Trustee Services Limited and for approval of documents creating security and of other documents in relation to the financing of the Transmission Project build, owned, operated and maintained by Kohima Mariani Transmission Limited. Kohima-Mariani Transmission Limited	24.03.2025	24.03.2025	Misc.
258	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 Rajasthan Discoms through Power Trading Corporation of India within the scope of the Power Purchase Agreement dated 01.11.2013 (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 Ltd. (RUVNL) referred to as the Procurers’ PPA dated 01.11.2013. Maruti Clean Coal and Power Limited	24.03.2025	24.03.2025	Misc.
257	346/GT/2023	Petition under Sections 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 along with “CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020” for determination of levelized tariff for “10 MW Solar Photo Voltaic Power Project” at Koderma Thermal Power Station, Koderma, Jharkhand. Damodar Valley Corporation	23.03.2025	24.03.2025	Generation
256	134/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset consisting of Asset-1: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Hisar Sub-station, Asset-2: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Lucknow Substation; and Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in the Northern Region under “Provision of spare ICTs and reactors in the Eastern, Northern, Southern and Western Regions”. Power Grid Corporation of India Limited	24.03.2025	24.03.2025	Transmission
255	213/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Assets under the transmission system associated with the ‘North-West Transmission Corridor Strengthening Scheme’ in both Western and Northern Regions” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	24.03.2025	24.03.2025	Transmission
254	402/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff of 1000 MW Wind Solar Hybrid Power Projects connected with the inter-State transmission system (ISTS) and selected through competitive bidding process as per the guidelines dated 21.08.2023 of the Ministry of Power, Government of India, as amendment from time to time. NTPC Limited	24.03.2025	24.03.2025	Adoption
253	175/GT/2024	Petition under Sections 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 along with “CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020” for determination of levelized tariff for “8 MW Ground Mounted Solar Photo Voltaic Power Project” at DVC Panchet, West Bengal. Damodar Valley Corporation	20.03.2025	24.03.2025	Generation
252	224/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset comprised of (i) 765 kV S/C Bina-Gwalior transmission line, (ii) 315 MVA, 400/220/33 kV ICT-I along with associated bays at Gwalior Substation, (iii) LILO of 400 kV S/C Korba-Raipur line at Bhatapara Substation along with associated bays, (iv) 400 kV Khandwa Rajgarh Circuit-II along with associated bays and 765/400 kV ICT-III at Seoni Substation, (v) 400 kV Khandwa-Rajgarh Circuit-I along with associated bays and 63 MVAR bus reactor at Bina Substation, Asset-II: 400 kV ICT-II at Gwalior Substation; and Asset-III: 400/220 kV ICT-II at Bhatapara Substation under the “Sipat-II transmission system” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.03.2025	24.03.2025	Transmission
251	338/MP/2022 Alongwith I.A. No. 57/2023	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	22.03.2025	24.03.2025	Misc.
250	326/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release deficit payment along with Late Payment Surcharge for the Change in Law compensation allowed by this Commission vide order Dated 30.06.2023 in Petition No. 72/MP/2020. Adani Solar Energy Jodhpur (Four) Private Limited	23.03.2025	23.03.2025	Misc.
249	473/TT/2024	Approved under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff period for the Combined Assets under “Strengthening of Farakka - Malda Transmission Link and Additional 315 MVA Transformer at Malda” in Eastern Region Power Grid Corporation of India Limited	23.03.2025	23.03.2025	Transmission
248	158/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Transmission System associated with TALA HEP East-North Inter connector and Northern Region Transmission System”, an inter-regional asset between Northern Region and Eastern Region. Power Grid Corporation of India Limited	23.03.2025	23.03.2025	Transmission
247	2/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the transmission asset under “400 kV D/C Raipur-Chandrapur (Bhadrawati) transmission line including bay extensions at Raipur and Bhadrawati Substations” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	23.03.2025	23.03.2025	Transmission
246	179/MP/2016	Petition under Sections 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of 'change in law' and consequential reliefs as per provisions of the PPA dated 27.11.2013 between KSK Mahanadi Power Company Limited and TANGEDCO during the operating period - APTEL judgment dated 11.10.2022 in Appeal No.77/2019. M/s. KSK Mahanadi Power Company Limited	22.03.2025	22.03.2025	Misc.
245	64/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. POWERGRID Bikaner IV Transmission Limited	22.03.2025	22.03.2025	Adoption
244	6/RP/2024 in 223/GT/2021	Review of the Commission’s order dated 8.12.2023 in Petition No. 223/GT/2021 pertaining to the truing-up of the tariff for the period 2014-19 and determination of tariff for the period 2019-21 in respect of Teesta Low Dam-IV Power Station (160 MW). NHPC Limited	22.03.2025	22.03.2025	Review
243	118/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under the Unchahar-III Transmission System” in the Northern Region” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	22.03.2025	22.03.2025	Transmission
242	63/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Bikaner A Power Transmission Limited. POWERGRID Bikaner IV Transmission Limited	22.03.2025	22.03.2025	Licence (Transmission)
241	451/TT/2024	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for Combined Asset comprising Asset-I: 1x315 MVA, 400/220 kV Transformer at Nalagarh; Asset-II: 1x315 MVA, 400/220 kV Transformer at Abdullahpur; Asset III: 1x500 MVA, 400/220 kV Transformer at Amritsar; and Asset IV: 4x105 MVA, 400/220 kV Single Phase Transformers at Kishenpur under “Augmentation of Transformation Capacity (Part-I) in Northern and Eastern Region” . Power Grid Corporation of India Limited	22.03.2025	22.03.2025	Transmission
240	506/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 4.5 of the Power Purchase Agreement dated 28.6.2023 executed between AMP Energy Green Seventeen Private Limited and CESC Limited. AMP Energy Green Seventeen Private Limited	21.03.2025	22.03.2025	Misc.
239	489/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission Licence to Jam Khambhaliya Transmission Limited. POWERGRID Jam Khambhaliya Transmission Limited	21.03.2025	22.03.2025	Licence (Transmission)
238	361/TT/2018 and 93/TT/2020 (Remand back from APTEL)	Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999 and CERC (Terms and Conditions of Tariff) Regulations’2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Asset-1: LILO of 400 kV S/C Neelmangla-Hoody Transmission Line at new 400/220 kV GIS Substation at Yelahanka with 1X63 MVAr 420kV Bus Reactor along with associated bays and equipment’s and Asset-2: 2X500 MVA, 400/220kV ICT’s along with associated bays and equipment’s at 400/220 kV Yelahanka Substation under System Strengthening XII in Southern Region - Power Grid Corporation of India Limited	21.03.2025	21.03.2025	Transmission
237	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 CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. H.P. Power Transmission Corporation Limited	20.03.2025	21.03.2025	Misc.
236	227/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset consisting of Asset-I: 315 MVA, 400/220/33 kV 3-Phase Spare ICT at Raipur Sub-station; Asset-II: 315 MVA, 400/220/33 kV 3-Phase Spare ICT at Pune Sub-station; Asset-III: 420 kV, 80 MVAR 3-Phase Shunt Reactor at Wardha Sub-station; Asset-IV: 315 MVA, 400/220/33 kV 3-Phase Spare Transformer at Dehgam Sub-station; Asset-V: 315 MVA, 400/220/33 kV 3-Phase Spare Transformer at Jabalpur; Asset-VI: 400 kV, 125 MVAR 3-Phase Spare Reactor at Itarsi under provision of Spare ICTs and Reactors” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.03.2025	21.03.2025	Transmission
235	148/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset consisting of Asset-I: Ckt-III of 400 kV D/C Vindhyachal-Satna Transmission Line alongwith associated bays; Asset-II: 400/220 kV, 315 MVA ICT-II at Satna Sub-station; Asset-III: Ckt-IV of 400 kV D/C Vindhyachal-Satna line along with associated bays; Asset-IV: LILO of 400 kV Satna-Bina Ckt-I & II at Bina (POWERGRID) Sub-station; Asset-V: Circuit IV of 400 kV D/C Satna-Bina Transmission Line; Asset-VI: Circuit III of 400 k V D/C Satna-Bina Transmission Line; Asset-VII: LILO of 400 kV D/C Raipur-Rourkela Transmission Line alongwith associated bays; Asset-VIII: 400/220 kV, 315 MVA ICT-II along with associated bay equipment at Raigarh Sub-station under “Vindhyachal-III Transmission System”” in the Western Region. Power Grid Corporation of India Limited	20.03.2025	21.03.2025	Transmission
234	138/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “System Strengthening-IV” in the Southern Region. Power Grid Corporation of India Limited	20.03.2025	21.03.2025	Transmission
233	125/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset: 400 kV D/C Twin Conductor Kanpur-Ballabgarh transmission line along with its associated bays; and 40% FSC at Ballabgarh on 400 kV D/C Kanpur-Ballabgarh transmission line covered under the Northern Region System Strengthening Scheme-IX” in the Northern Region” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.03.2025	21.03.2025	Transmission
232	404/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects (Solar-2) anywhere in India under tariff-based competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India. SJVN Limited	20.03.2025	21.03.2025	Adoption
231	174/MP/2025	Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Chandrapura Thermal Power Station, Unit-III (130 MW). Damodar Valley Corporation	21.03.2025	21.03.2025	Misc.
230	264/MP/2024	Petition under Regulation 44(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for recoupment of under-recovered energy charges due to a shortfall in energy generation for reasons beyond the control of generating station during FY 2021-22 in respect of Chutak Power Station. NHPC Limited	20.03.2025	21.03.2025	Misc.
229	111/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “400/220 kV Khandwa Sub-station and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.03.2025	20.03.2025	Transmission
228	223/TT/2025	Approval under Section 62 read with Section 79(1) (d) of the Electricity Act, 2003 and Regulations 15(1) (a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “assets under Korba III Transmission System”, in the Western Region. Power Grid Corporation of India Limited	20.03.2025	20.03.2025	Transmission
227	366/AT/2024	Petition under, Section 63 of the Electricity Act, 2003 for the adoption of tariff for the ISTS Grid connected Solar Photo Voltaic projects of 3000 MW selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. NHPC Limited	20.03.2025	20.03.2025	Adoption
226	486/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for amendment of existing RTM Transmission Licence to POWERGRID Ramgarh Transmission Limited to include transmission project “Augmentation of transformation Capacity at 400/220 kV Fatehgarh-III PS (Section-1) by 400/220 kV, 1×500 MVA ICT (5th)”. POWERGRID Ramgarh Transmission Limited	20.03.2025	20.03.2025	Licence (Transmission)
225	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 Ltd.	19.03.2025	20.03.2025	Misc.
224	508/AT/2024	Application under Section 63 of the Electricity Act, 2003 for the adoption of the Transmission Charges with respect to the Transmission System being established by the Khavda PS1 and 3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda PS1 and 3 Transmission Limited	19.03.2025	20.03.2025	Adoption
223	125/MP/2024 with IA 21/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Regulation 17 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 New Delhi Municipal Council	20.03.2025	20.03.2025	Misc.
222	181/GT/2019	Petition for the determination of tariff of Gadarwara Super Thermal Power Station (1600 MW) for the period from the date of commercial operation of Unit-I (i.e.1.6.2019) to 31.3.2024. NTPC Limited Corrigendum Order date:- 16.06.2025	20.03.2025	20.03.2025	Generation
221	110/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 400 kV S/C Vindhyachal-Korba Ckt-II along with associated bay equipment at Vindhyachal and Korba under “Korba Vindhyachal Transmission System” in the Western Region. Power Grid Corporation of India Limited	20.03.2025	20.03.2025	Transmission
220	160/MP/2015	Petition under Section 79(1) read with Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff determination from Renewable Energy Sources) Regulations, 2012 and Regulations 111 and 119 of CERC (Conduct of Business) Regulations, 1999 for applicability Generic Tariff for 50 MW Rajgarh Solar PV Station of NTPC Ltd. - Implementation of the Judgment of Appellate Tribunal for Electricity in Appeal No. 196/2017.	17.03.2025	20.03.2025	Misc.
219	230/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset under the provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7&8” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.03.2025	20.03.2025	Transmission
218	450/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of Transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for “Additional Special Energy Meters” in the Northern Region. Power Grid Corporation of India Limited	19.03.2025	20.03.2025	Transmission
217	277/MP/2025	Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023, seeking appropriate relief for seeking relaxation due to difficulty faced by the Petitioner in implementing Regulation 24 (2) of CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023 and Conduct of Business Regulations 2023, to declare ‘COD’ without the implementation of Automatic Generation Control (“AGC”) and allow time to the Petitioner for implementation of AGC for Parbati HE Project Stage-II 800 MW (4X200 MW). NHPC Limited	20.03.2025	20.03.2025	Misc.
216	228/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “125 MVAR Bus Reactor at 400/220 kV Rajgarh Sub-station along with associated Bays at Rajgarh” under “Installation of 125 MVAR Bus Reactor at 400 kV Rajgarh Sub-station” in the Western Region. Power Grid Corporation of India Limited	19.03.2025	19.03.2025	Transmission
215	32/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Neelamangala-Mysore 400 kV D/C Transmission Line along with 2 X 315 MVA, 400/220 kV ICTs at Mysore Sub-station in the Southern Region. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
214	220/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under "Transmission System associated with Rihand Stage-Il” in the Northern Region. Power Grid Corporation of India Limited	19.03.2025	19.03.2025	Transmission
213	229/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset comprising of “400 kV D/C Ranchi-Sipat Transmission Line with associated bays at Ranchi and Sipat Sub-stations and 40% FSC on 400 kV Ranchi-Sipat Transmission Line at Ranchi Sub-station under Kahalgaon-II, Phase II Transmission System” in the Western Region. Power Grid Corporation of India Limited	19.03.2025	19.03.2025	Transmission
212	209/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “Fixed and Thyristor Controlled Series Compensation for 400 kV D/C Raipur-Rourkela transmission line” at Raipur in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	19.03.2025	19.03.2025	Transmission
211	218/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset comprising of Asset-1: Kalpakkam PFBR-Sirucheri 230 kV D/C Line and Asset-2: Kalpakkam PFBR-Arani 230 kV D/C Line, and Asset-3: Kalpakkam PFBR-Kanchipuram 230 kV D/C Line under “Transmission system associated with Kalpakkam PFBR (500 MW) project” in the Southern Region. Power Grid Corporation of India Limited	19.03.2025	19.03.2025	Transmission
210	278/MP/2025	Petition under section 79 of the Electricity Act 2003, read with regulations 57 and 58 of the CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023, seeking appropriate relief for relaxation against difficulty faced by the petitioner in implementing Regulation 24(2) of CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023, and Conduct of Business Regulations 2023, to declare ‘COD’ without the installation and enablement of Automatic Generation Control (“AGC”) and subsequently allow time for implementation of AGC in respect of 2000 MW Subansiri lower HE Project (8x250MW). NHPC Limited	19.03.2025	19.03.2025	Misc.
209	510/AT/2024	Application under Section 63 of the Electricity Act, 2003, for the adoption of Transmission Charges with respect to the Transmission System being established by the Barmer I Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Barmer I Transmission Limited	19.03.2025	19.03.2025	Adoption
208	120/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “Special Protection Scheme for Rihand-Dadri HVDC Bi-pole and Gorakhpur-Muzzafarpur 400 kV line” in the Northern Region. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
207	76/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “Additional Converter Transformer (Spare) for Rihand-Dadri Bipole” in Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
206	20/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for assets under “Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions” in the Eastern Region. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
205	24/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Eastern Region Strengthening Scheme – II (ERSS-II) in the Eastern Region Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
204	226/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Tarapur Transmission System associated with Tarapur Atomic Station Stages-3 and 4” in the Western Region. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
203	109/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under “LILO of Bongaigaon-Malda at Siliguri and Sub-station at Siliguri (New)” in the Eastern Region. Power Grid Corporation of India Limited	18.03.2025	19.03.2025	Transmission
202	420/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff discovered through the Competitive Bidding Process for setting up of 600 MW ISTS-connected Wind Power Projects (Wind-1) in India through a competitive bidding process as per the Guidelines dated 26.7.2023 of the Ministry of Power, Government of India as amended from time to time. SJVN Limited	18.03.2025	18.03.2025	Adoption
201	220/MP/2019 and 267/MP/2019	Application under Regulation 44 (7) & (8) of the CERC (Terms and Conditions of Tariff) Regulations, 2019, for recovery of shortfall in energy charges in comparison to fifty percent of the annual fixed cost for reasons beyond the control of generating station during the years 2017-18 and 2018-19 in respect of Indira Sagar Power Station (ISPS). NHDC Limited	18.03.2025	18.03.2025	Adoption
200	182/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under the Transmission System associated with System Strengthening Scheme (Formerly Tala Supplementary Scheme) in the Northern Region. Power Grid Corporation of India Limited	18.03.2025	18.03.2025	Adoption
199	223/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1500 MW ISTS-Connected Solar PV Power Projects as per the Solar Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects, MOP, GOI dated 28.07.2023 and its amendments thereof. NTPC Limited	18.03.2025	18.03.2025	Adoption
198	388/GT/2023	Petition for determination of tariff towards the installation of various Emission Control Systems (ECS) at Feroze Gandhi Unchahar Thermal Power Station, Stage-IV (500 MW) in compliance with the Revised Emission Standards. NTPC Limited	18.03.2025	18.03.2025	Generation
197	119/GT/2023	Petition for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station, Dadri Stage-I (840 MW), in compliance with the Revised Emission Standards. NTPC Limited	18.03.2025	18.03.2025	Generation
196	108/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under Augmentation of Transformer and Bays in the Western Region. Power Grid Corporation of India Limited	17.03.2025	18.03.2025	Transmission
195	262/TL/2023	Application for grant of transmission licence as specified under the CERC (Procedure, Terms & Conditions for grant of Transmission licence and other related matters) Regulation, 2009, for grant of transmission license for Wangtoo-Jhakri portion of 400 kV Baspa-Jhakri Transmission line. JSW Hydro Energy Ltd.	17.03.2025	17.03.2025	Licence (Transmission)
194	132/MP/2024 along with IA.No.95/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1 and 5.6 of the General Network Access Regulations, 2022, thereby imploring this Hon’ble Commission to exercise its regulatory powers for the purpose of facilitating the Petitioner to obtain connectivity of its Wind and Solar hybrid power plant of 254.5 MW to the ISTS/CTU network at the nearest receiving sub-station located at Petitioner’s oil refinery located at 50 KMs from the project site, i.e., Moti Khavadi, Jamnagar, Gujarat. Reliance Industries Limited	17.03.2025	17.03.2025	Misc.
193	46/MP/2024	Application 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 in 2021-22 in respect of Parbati-III Hydropower Station. NHPC Limited	17.03.2025	17.03.2025	Misc.
192	25/RP/2024 in 387/GT/2020	Petition for Review of the Order dated 19.5.2024 passed by the Commission in Petition No. 387/GT/2020 in the matter of truing up of tariff of Talcher Super Thermal Power Station Stage-I (1000 MW) for the period 2014-19. NTPC Limited	17.03.2025	17.03.2025	Review
191	72/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to Transmission System Being established by the Khavda V-A Power Transmission Limited. KHAVDA V-A POWER TRANSMISSION LIMITED	17.03.2025	17.03.2025	Adoption
190	11/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the combined asset under the transmission schemes for enabling import of NER/ER surplus power by the Northern Region (NR) in Eastern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	17.03.2025	17.03.2025	Transmission
189	479/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for assets under 2nd 400 kV D/C Kahalgaon– Biharshariff transmission line in the Eastern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	17.03.2025	17.03.2025	Transmission
188	156/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for “Agra (POWERGRID)-Agra (UPPCL) 400 kV D/C Interconnection” in Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	17.03.2025	17.03.2025	Transmission
187	212/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under "Northern Region System Strengthening Scheme-V” in the Northern Region. Power Grid Corporation of India Limited	17.03.2025	17.03.2025	Transmission
186	249/MP/2025	Application under Section 19 of the Electricity Act, 2003 read with Regulation 20(3) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for revocation of an inter-State trading licence. EKI Power Trading Private Limited	16.03.2025	17.03.2025	Adoption
185	77/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Hon’ble Commission’s “Power to Relax” and “Power to Remove Difficulty” for relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure and directions to CTUIL/Respondent to accept the ‘condition subsequent’ documents in the name of AEGSPL/Petitioner No. 2 for utilization of Connectivity dated 14.6.2024 under Regulation 11 A (2) of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022. 1. AMPIN Energy Green Pvt. Ltd., 2. AMP Energy Green Seventeen Pvt. Ltd.,	17.03.2025	17.03.2025	Misc.
184	167/MP/2025 172/MP/2025	Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Bokaro ‘B’ Thermal Power Station, Unit-III. Damodar Valley Corporation	17.03.2025	17.03.2025	Misc.
183	136/GT/2024	Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read with Regulations 7 and 8 of the Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2020 for determination of project specific tariff in respect 1.7 MW Solar PV Power Plant with 1.4 MWh of battery energy storage system of Solar Energy Corporation of India Limited at Union Territory, Lakshadweep of for a period of 25 years from actual cod of the project in terms of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020. Solar Energy Corporation of India Limited	16.03.2025	17.03.2025	Generation
182	84/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of a trading licence. KVK Energy & Infrastructure Private Limited	16.03.2025	17.03.2025	Licence
181	211/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined Asset of 1X125 MVAr Bus Reactor at Khandwa along with associated bays and 1X125 MVAr Bus Reactor at Dehgam along with associated bays” under “Western Region System Strengthening Scheme VII” in the Western Region. Power Grid Corporation of India Limited	16.03.2025	17.03.2025	Transmission
180	81/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under Radial Interconnection between India (NER) and Bangladesh-Indian Portion” in the North-Eastern Region. Power Grid Corporation of India Limited	16.03.2025	17.03.2025	Transmission
179	13/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the asset 400 kV D/C Kota-Merta Transmission Line (Ckts.-I and II) along with associated bays under System Strengthening in South West Part of Northern Grid (Part-A) Transmission System in Northern Region. Power Grid Corporation of India Limited	16.03.2025	17.03.2025	Transmission
178	130/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset-I: 400 kV D/C Meerut-Kaithal (Quad) Transmission Line along with associated bays under “Northern Region System Strengthening Scheme-XI” in the Northern Region. Power Grid Corporation of India Limited	16.03.2025	17.03.2025	Transmission
177	361/MP/2024	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Articles 15.2.2, 15.2.3, and 15.3.2 of the Transmission Service Agreement dated 2.8.2023 seeking approval for the creation of security interest over the assets of the Petitioner in favour of Axis Trustee Services Limited, the Security Trustee for the lender. Fatehgarh IV Transmission Limited	17.03.2025	17.03.2025	Misc.
176	Corrigendum to 256/GT/2020	Corrigendum to order dated 2.12.2024 in Petition No. 256/GT/2020 - Petition for revision of tariff of Talcher Thermal Power Station (460 MW) for the period 2014-19, after the truing up exercise. NTPC Ltd.	17.03.2025	17.03.2025	Generation
175	241/MP/2024 along with IA 10 of 2025	Petition under Section 79(1)(f) of the Electricity Act seeking the return of Payment of Order Instrument given under the Power Purchase Agreement dated 05/04/2019 entered into between the Petitioner and the Respondent No. 1 for the supply of power from its Wind Power Project. Boreas Renewable Energy Private Limited	16.03.2025	16.03.2025	Misc.
174	35/MP/2024	A Petition under Section 79 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and amendments thereof praying before this Hon’ble Commission to exercise its powers to “Remove Difficulty” arising out of the operation of the said Regulations. ReNew Surya Vihaan Private Limited	15.03.2025	16.03.2025	Misc.
173	137/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined assets” under “System Strengthening-III” in the Southern Region. Power Grid Corporation of India Limited	15.03.2025	16.03.2025	Transmission
172	135/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of fees and charges for 2019-24 for Sub-Load Dispatch Centre at Modipuram under UPPCL in the Northern Region Power Grid Corporation of India Limited	15.03.2025	16.03.2025	Transmission
171	155/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined Asset consisting of Asset-I: Koldam Nalagarh 400 kV D/C (Quad) line along with bays at Nalagarh Sub-station and Asset-II: 400 kV line bays at Ludhiana Sub-station covered under “Transmission System associated with Koldam Hydro-electric Project” in the Northern Region. Power Grid Corporation of India Limited	15.03.2025	16.03.2025	Transmission
170	183/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for the Combined Asset associated with System Strengthening Scheme in Uttaranchal in the Northern Region. Power Grid Corporation of India Limited	15.03.2025	16.03.2025	Transmission
169	495/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined Asset consisting of Asset-1: Two number bays at Nalagarh Extension, Asset-2: Two number bays at Kota Extension, Asset-3: 400 kV D/C Bahadurgarh-Sonepat Line along with its associated bays at Bahadurgarh and Sonepat, Asset-4: 315 MVA ICT-II at Sonepat, Asset-5: 315 MVA ICT-I at Sonepat, Asset-6: Two number of bays at Bhiwadi Extension and Asset-7: 125 MVAR 400 kV Bus-Reactor at Sonepat along with its associated bay covered under “Northern Region System Strengthening Scheme-XII” in the Northern Region. Power Grid Corporation of India Limited	13.03.2025	16.03.2025	Transmission
168	147/MP/2025	Petition under Section 79 and Section 94 of the Electricity act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 65-68 of the CERC (Conduct of Business) Regulations, 2023 seeking issuance of appropriate order(s) / direction(s) in relation to 2x300 MW connectivity at Kurnool – III Pooling Sub-station, State of Andhra Pradesh granted in favour of M/S Sael Industries Limited and consequent order(s). 1. M/S Sael Industries Limited, 2. Sael Solar Mhp1 Private Limited, 3. Sael Solar Mhp2 Private Limited	15.03.2025	16.03.2025	Misc.
167	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	15.03.2025	16.03.2025	Misc.
166	61/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for grant of separate Transmission Licence for Augmentation of Transformation Capacity at KPS3 (GIS) S/s under Khavda Phase-V Part B3 Scheme under Regulated Tariff Mechanism (RTM) route. Khavda IVA Power Transmission Limited	14.03.2025	16.03.2025	Licence (Transmission)
165	133/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under “System Strengthening Scheme in Singrauli-Vindhyachal corridor in the Northern Region” Power Grid Corporation of India Limited	13.03.2025	13.03.2025	Transmission
164	232/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “220 kV Anta Transmission System” in the Northern Region. Power Grid Corporation of India Limited	13.03.2025	13.03.2025	Transmission
163	71/TL/2025	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, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of the transmission licence to Khavda V-A Power Transmission Limited. KHAVDA V-A POWER TRANSMISSION LIMITED	12.03.2025	13.03.2025	Licence (Transmission)
162	222/AT/2024	The Petitioner, NTPC Limited (“NTPC”), has filed the present petition for the adoption of tariff for the procurement of 1500 MW from Inter-State Transmission System (ISTS) connected Wind-Solar Hybrid Power Projects under the “Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Projects” dated 21.08.2023 issued by the Ministry of Power, Government of India. NTPC Limited	13.03.2025	13.03.2025	Adoption
161	509/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Barmer-I Transmission Limited. Barmer I Transmission Limited	12.03.2025	13.03.2025	Licence (Transmission)
160	507/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission license to Khavda PS1 and 3 Transmission Limited. Khavda PS1 and 3 Transmission Limited	12.03.2025	13.03.2025	Licence (Transmission)
159	225/TL/2024	Petition under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the Grant of separate Transmission License for Augmentation of 2x500 MVA, 400/230 kV transformation capacity (3rd & 4th ICTs) at Karur PS and Implementation of 1 no. of 230 kV line bay at Karur 400/230 kV PS for interconnection of REGS of M/s Nannai Solar Park Pvt. Ltd. on Regulated Tariff Mechanism (RTM) route. Karur Transmission Limited	12.03.2025	13.03.2025	Licence (Transmission)
158	231/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “WRSS XI Scheme in the Western Region”. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
157	124/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “400 kV D/C Neemrana-Sikar transmission line along with its associated bays under Northern Region System Strengthening Scheme-XVII in the Northern Region” under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
156	121/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “Split Bus Arrangement and Reconfiguration/Shifting of Terminating Lines at Raipur 400 kV Sub-station” in the Western Region. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
155	25/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for assets under “Line bays and reactor at POWERGRID Sub-station for Raichur-Sholapur transmission line for synchronous interconnection between SR and WR” in the Western Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
154	206/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block in respect of Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal in the Northern Region. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
153	56/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising Asset-I: Extension of 400/220 kV Kolhapur (MSEB) Sub-station, Asset-II: 220 kV D/C Vapi-Magarwada Transmission Line along with associated bays and Asset-III: 220 kV D/C Vapi-Khardpada Transmission Line along with associated bays) under WRSS-III Transmission System in Western Region. Power Grid Corporation of India Limited	12.03.2025	12.03.2025	Transmission
152	141/MP/2016 with IA No.888/2024	Petition under Section 79 of the Electricity Act, 2003 read with Articles 13 and 17 of the PPA dated 22.4.2007 seeking increase in tariff as a result of increase in capital cost of the Mundra UMPP due to change in law events during the construction period. - Implementation of the APTEL judgment dated 25.10.2024 in Appeal Nos. 385/2017, 383/ 2017, 401/2017, 404/2017 and 40/2018 against Commission’s order dated 31.8.2017 in Petition No. 141/MP/2016. CGPL	12.03.2025	12.03.2025	Misc.
151	149/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under Transmission System for connectivity of MB Power (M.P.) Limited in the Western Region. Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
150	27/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024 for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under “WRSS-I Transmission System” in the Western Region Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
149	225/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under “Transmission System associated with Neyveli Lignite Corporation- II (NLC-II) Expansion Project” in Southern Region Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
148	128/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for transmission asset for “Special Energy Meters” in Northern Region. Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
147	123/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for “400 kV D/C Dhauliganga HEP–Bareilly (UPPCL) transmission line along with its associated bays” at Bareilly (UPPCL) in Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
146	36/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the LILO of Alamathy-Sriperumbudur 400 kV DC line at North Chennai TPS switchyard under “transmission system associated with Chennai NTPC –TNEB JV TPS” in Southern Region. Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
145	208/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Transmission System associated with 400 kV Bina-Nagda D/C Line” in the Western Region. Power Grid Corporation of India Limited	11.03.2025	12.03.2025	Transmission
144	490/AT/2024	Application under Section 63 of the Electricity Act, 2003, for adoption of Transmission Charges with respect to the Transmission System being established by the Jam Khambhaliya Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Jam Khambhaliya Transmission Limited	11.03.2025	11.03.2025	Adoption
143	487/TL/2024	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, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Bikaner Transmission System Limited to include transmission project "Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS” and “Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1×500 MVA ICT (9th)”. POWERGRID Bikaner Transmission System Limited	10.03.2025	11.03.2025	Licence (Transmission)
142	95/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the asset under “400 kV S/C Meramundali-Jeypore Transmission Line alongwith extension of Meramundali and Jeypore Sub-stations” in the Eastern Region. Power Grid Corporation of India Limited	11.03.2025	11.03.2025	Transmission
141	150/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for Inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020 amended from time to time. Sunsure Power Markets Private Limited	10.03.2025	11.03.2025	Licence
140	179/MP/2023	Petition under Section 11(2)read with Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC 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 No.1 to 8 for the period between being 15.03.2023 to 16.06.2023 or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	10.03.2025	11.03.2025	Misc.
139	291/RC/2024	Petition under Section 66 of the Electricity Act read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval of the Hon’ble CERC for proposed candidates for appointment as Independent Director on the Board of Hindustan Power Exchange Ltd. Hindustan Power Exchange Ltd	10.03.2025	11.03.2025	Misc.
138	8/RP/2024 in 238/GT/2020	Review of the Commission’s order dated 13.11.2023 in Petition No. 238/GT/2020 relating to the truing up of tariff of Rihand Super Thermal Power Station, Stage-III (1000 MW) for the period 2014-19. NTPC Limited	10.03.2025	10.03.2025	Review
137	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	10.03.2025	10.03.2025	Misc.
136	106/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under “Northern Region System Strengthening Scheme-I” in the Northern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
135	23/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for for Assets under LILO of both the circuit of Patratu - Hatia - Chandil 220 kV D/C line at Ranchi Sub-station associated with 220 kV Inter-connection with Jharkhand State Electricity Board (JSEB) System at Ranchi Sub-station in the Eastern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
134	94/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “400 kV D/C Talcher-Meramundali Transmission Line” in the Eastern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
133	96/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the asset under “LILO of Kolaghat-Rengali 400 kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada” in the Eastern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
132	97/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “315 MVA Transformer at Jeypore Sub-station along with associated bays” in the Eastern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
131	119/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff period for “Combined Asset under transmission system associated with 220 kV System Strengthening Scheme” in Uttar Pradesh. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
130	114/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset consisting of Asset-I: 400 kV D/C Chamera Pooling Station-Jalandhar Transmission Line along with bays and Line Reactor at Jalandhar, Asset-II: 220 kV D/C Transmission Line from GIS Pooling Station Chamba-Chamera-III HEP under “Transmission System associated with Chamera-III HEP” in the Northern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
129	104/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the combined elements comprising of Kaiga - Narendra 400 kV D/C Transmission Line, 400/220 kV Sub-station at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under “Kaiga-Narendra Transmission System” in the Southern Region. Power Grid Corporation of India Limited	10.03.2025	10.03.2025	Transmission
128	283/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 1200 MW Inter-State Transmission System (ISTS) connected Solar PV Power Projects with 600 MW/1200 MWh Energy Storage Systems (ESS) and selected through a competitive bidding process (SECI-ISTS-XV) as per the Guidelines of the Government of India Solar Energy Corporation of India Limited	06.03.2025	10.03.2025	Adoption
127	312/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 630 MW Firm and Dispatchable Power from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-IV) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	03.03.2025	06.03.2025	Adoption
126	161/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 15.1 and 23.1 read with 4.1 and 17.1 of the General Network Access Regulations, 2022, thereby imploring this Hon’ble Commission to exercise its regulatory powers for the purpose of facilitating the Petitioner’s subsidiaries and group companies in utilizing the existing GNA/ connectivity of the Petitioner at Jam Khambhaliya ISTS substation, in part or full M/s. Reliance Industries Limited	06.03.2025	06.03.2025	Misc.
125	14/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 220/132 kV 100 MVA ICT and associated bays at Raebareli under “Augmentation of 220/132 kV Transformation capacity at Raebareli by 1x100 MVA Transformer”. Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
124	142/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for “Combined Asset : Asset-1: 400 kV D/C Raigarh-Raipur transmission line along with associated bays; Asset-2: 400 kV D/C Ranchi-Rourkela transmission line and extension of Ranchi Sub-station; Asset-3: Provision of 40% fixed series compensation package at Raipur Sub-station; Asset-4: 400 kV D/C Rourkela-Raigarh transmission line and associated bays at Raigarh and Rourkela under “East-West Transmission Corridor Strengthening Scheme in Western Region”. Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
123	140/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: 315 MVA ICT-IV along with associated bays at Moga Sub-station, ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar Sub-station and 2 nos. PSEB line bays at Moga Sub-station under “Augmentation of Transformation Capacity at Amritsar and Moga Sub-stations” in Northern Region Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
122	105/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “System Strengthening-VII in the Southern Regional Grid”. Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
121	90/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset i.e. Series Capacitors on Circuits-I and II of 220 kV D/C Kishanpur-Pampore Transmission Line at Kishanpur Sub-station in the Northern Region. Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
120	131/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-I: LILO of 400 kV S/C Chamera -I Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in the Northern Region. Power Grid Corporation of India Limited	05.03.2025	06.03.2025	Transmission
119	492/AT/2024	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to Transmission System Being established by the POWERGRID Kurawar Transmission Limited (erstwhile Rajasthan IV H1 Power Transmission Limited). POWERGRID Kurawar Transmission Limited	05.03.2025	05.03.2025	Adoption
118	478/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited. POWERGRID Bikaner Neemrana Transmission Limited	05.03.2025	05.03.2025	Licence (Transmission)
117	70/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by the Bikaner B Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bikaner B Power Transmission Limited	05.03.2025	05.03.2025	Adoption
116	98/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for assets under the “Tala–Siliguri Transmission System” in Eastern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. PGCIL	04.03.2025	04.03.2025	Transmission
115	139/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-I: 132 kV S/C Mau-Balia Transmission System in the Northern Region. PGCIL	03.03.2025	04.03.2025	Transmission
114	32/RP/2024 in 110/MP/2019	Petition seeking review of the Commission’s order dated 22.11.2022 in Petition No.110/ MP/2019 to the extent it directs the Petitioner to continue to schedule power to the extent of 200 MW. Haryana Power Purchase Centre	04.03.2025	04.03.2025	Review
113	92/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined Assets consisting of Asset-I: 400 kV 125 MVAr Bus Reactor with associated bays at Abdullapur and Asset-II: 400 kV D/C Abdullapur Sonepat Transmission Line alongwith 400 kV associated bays at Abdullapur and Sonepat Sub-station under “System Strengthening in Northern Region Grid for Karcham Wangtoo HEP” in the Northern Region. PGCIL	03.03.2025	03.03.2025	Transmission
112	91/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS” in the Northern Region . PGCIL	03.03.2025	03.03.2025	Transmission
111	3/RP/2025	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order 47 of the Civil Procedure Code, 1908, and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 25.11.2024 passed by this Hon’ble Commission in Petition No. 326/MP/2024. ACME Solar Holdings Limited	03.03.2025	03.03.2025	Review
110	69/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Bikaner B Power Transmission Limited. Bikaner B Power Transmission Limited	03.03.2025	03.03.2025	Licence (Transmission)
109	ADDENDUM in 9/SM/2024	Planning for safe, secure, and reliable integrated operation of the power system during critical periods arising on account of seasonal variations wherein the electricity demand increases rapidly by undertaking specific measures to mitigate the risks on the power system, under clause (h) of sub-section (1) of Section 79 of the Electricity Act, 2003 and the Regulation 31 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. National Load Despatch Centre	03.03.2025	03.03.2025	Suo-Motu
108	31/MP/2024	Petition under Section 79(1)(f) and 79(1)(b) of the Electricity Act, 2003, in connection with the disputes arising between the Petitioner and Respondent vide Respondents letter dated 27.9.2023 regarding applicable rebate under Regulation 58 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Tata Power Delhi Distribution Limited	03.03.2025	03.03.2025	Misc
107	37/RC/2024	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 19(2) of the CERC (Power Market) Regulations, 2021 and Regulation 11(3) of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking approval for certain amendments in Business Rules of Hindustan Power Exchange Ltd. Hindustan Power Exchange Ltd	01.03.2025	01.03.2025	Misc.
106	11/MP/2024	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 Renewable Energy Certificates single sided reverse auction contract, Renewable Energy Certificates single sided forward auction contract and continuous matching mechanism for REC trading. Power Exchange India Limited	01.03.2025	01.03.2025	Misc.
105	491/TL/2024	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, 2024 with respect to grant of Transmission Licence to POWERGRID Kurawar Transmission Limited (erstwhile Rajasthan IV H1 Power Transmission Limited) . POWERGRID Kurawar Transmission Limited	28.02.2025	28.02.2025	Licence (Transmission)
104	414/MP/2024	Petition under Section 17(3) of the Electricity Act, 2003 read with Regulation 6(8) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2024 and Article 15.2 of the Transmission Service Agreement dated 27.12.2023 seeking approval of this Commission for creating charge over the assets (Immovable & Movable), Licenses/Permits/Approvals, Current Assets and Bank Accounts of the Petitioner in favour of Axis Bank Limited, Kotak Mahindra Bank and ICICI Bank, the lenders. TP Bikaner III Neerana II Transmission Limited	26.02.2025	27.02.2025	Misc
103	486/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Ramgarh Transmission Limited to include transmission project “Augmentation of transformation Capacity at 400/220 kV Fatehgarh-III PS (Section-1) by 400/220 kV, 1×500 MVA ICT (5th)” . POWERGRID Ramgarh Transmission Limited	26.02.2025	27.02.2025	Licence (Transmission)
102	354/TT/2024	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the Combined Asset under “Southern Region System Strengthening Scheme-XVIII” in the Southern Region. PGCIL	26.02.2025	27.02.2025	Transmission
101	288/TT/2023	Petition for approval of tariff for inclusion of the transmission assets in computation of Point of Connection (PoC) Charges and Losses as per the Commission’s order dated 12.5.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto, read with Regulations 111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Power Transmission Corporation Limited	26.02.2025	27.02.2025	Transmission
100	481/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Assets under Hathidah River Crossing Section of 220 kV Biharsharif-Begusarai Transmission Line in the Eastern Region. PGCIL	26.02.2025	27.02.2025	Transmission
99	157/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Special Protection Scheme (SPS) for Northern Regional Grid Stage-II” in the Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	25.02.2025	25.02.2025	Transmission
98	311/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for the 1200 MW Wind Solar Hybrid Power Projects with assured Peak Power Supply (Tranche-VI) connected with the Inter-State Transmission System (ISTS) and selected through the competitive bidding process as per the Guidelines dated 14.10.2020 of the Ministry of New and Renewable Energy, 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	24.02.2025	25.02.2025	Adoption
97	84/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of a trading licence. KVK Energy & Infrastructure Private Limited	24.02.2025	24.02.2025	Licence
96	82/MP/2025	Petition under Section 79 of the Electricity Act read with Regulations 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation in implementing Regulation 24(2) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 with respect to Unit 2 (350 MW) of Thermal Power Plant of the Petitioner at Sahajbahal, Jharsuguda in the State of Orissa. JSW Energy (Utkal) Limited	24.02.2025	24.02.2025	Misc.
95	22/RP/2024 in 96/GT/2020	Review of the order dated 31.3.2024 in Petition No. 96/GT/2020 in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Parbati-III Hydroelectric Power Station (520 MW). Punjab State Power Corporation Limited	24.02.2025	24.02.2025	Review
94	226/AT/2024	Petition under Section 63 of the electricity Act, 2003 for adoption of tariff of 3000 MW renewable energy (re) power projects connected with the inter-State transmission system (ISTS) and selected through a competitive bidding process as per the guidelines dated 9.6.2023 of the Ministry of Power, Government of India as amended from time to time. NTPC Limited	24.02.2025	24.02.2025	Adoption
93	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 23.08.2013 read with the Addendum dated 10.12.2013 executed between the Petitioner and the Respondent No. 1/ TANGEDCO. Bharat Aluminium Company Limited	24.02.2025	24.02.2025	Adoption
92	85/TT/2024	Approval of transmission tariff under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the COD to 31.3.2024 for 03 Nos. Assets under “Augmentation of Transformation Capacity” in the Southern Region. Power Grid Corporation of India Limited	20.02.2025	24.02.2025	Transmission
91	38/TT/2025	Petition for the truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for an asset under “Fixed Series Compensation on 400 kV lines” in the Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	21.02.2025	24.02.2025	Transmission
90	489/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to transmission Licence to Jam Khambhaliya Transmission Limited. POWERGRID Jam Khambhaliya Transmission Limited	21.02.2025	22.02.2025	Licence (Transmission)
89	436/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Vataman Transmission Limited. POWERGRID Vataman Transmission Limited	21.02.2025	22.02.2025	Licence (Transmission)
88	61/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for grant of separate Transmission Licence for Augmentation of Transformation Capacity at KPS3 (GIS) S/s under Khavda Phase-V Part B3 Scheme under Regulated Tariff Mechanism (RTM) route. Khavda IVA Power Transmission Limited	21.02.2025	22.02.2025	Licence (Transmission)
87	240/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Code of Business) regulations, 1999 and article 12 of PPA dated 08.12.2021 for approval of change in law and determination of quantum and mechanism of compensation on account of change in law event. M/s. T.P. Saurya Limited	20.02.2025	21.02.2025	Misc.
86	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	19.02.2025	20.02.2025	Misc.
85	480/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Assets under LILO of Purnea-Dalkola 132 kV S/C line and extension at Purnea (PG) Sub-station in Eastern Region. Power Grid Corporation of India Limited	20.02.2025	20.02.2025	Transmission
84	268/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Solar Hybrid 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	18.02.2025	19.02.2025	Adoption
83	436/GT/2020	Petition for approval of tariff of Talcher Super Thermal Power Station Stage-I (1000 MW) for the period from 2019-24. NTPC Limited	17.02.2025	17.02.2025	Generation
82	329/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from COD to 31.3.2024 for a transmission asset, namely, 2 Nos. 132 kV GIS line bays at Nirjuli Sub-station for termination of LILO of one circuit of Pare HEP – North Lakhimpur (AEGCL) 132 kV D/C line (Line works under TBCB) under “North Eastern Region Strengthening Scheme-IX”. Power Grid Corporation of India Limited	17.02.2025	17.02.2025	Transmission
81	154/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the LILO of 220 kV S/C Panki-Naubasta Transmission Line at Kanpur in Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	17.02.2025	17.02.2025	Transmission
80	9/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “02nd 315 (3X105) MVA, 400/220 kV Transformer at Indravati (OHPC) Switchyard” in the Eastern Region. Power Grid Corporation of India Limited	17.02.2025	17.02.2025	Transmission
79	316/TL/2024	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Rajasthan IV A Power Transmission Limited. Rajasthan IV A Power Transmission Limited	14.02.2025	14.02.2025	Licence (Transmission)
78	313/TL/2024	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of a transmission licence to Rajasthan IV E Power Transmission Limited. Rajasthan IV E Power Transmission Limited	14.02.2025	14.02.2025	Licence (Transmission)
77	150/TD/2025	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for Inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020 amended from time to time. Sunsure Power Markets Private Limited	14.02.2025	14.02.2025	Licence
76	477/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of a separate RTM Transmission License to POWERGRID Neemuch Transmission System Limited. POWERGRID Neemuch Transmission System Limited	14.02.2025	14.02.2025	Licence (Transmission)
75	225/TL/2024	Petition under Section-14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Augmentation of 2x500 MVA, 400/230kV transformation capacity (3rd & 4th ICTs) at Karur PS and Implementation of 1 no. of 230kV line bay at Karur 400/230kV PS for interconnection of REGS of M/s Nannai Solar Park Pvt. Ltd. on Regulated Tariff Mechanism (RTM) route. Karur Transmission Limited	14.02.2025	14.02.2025	Licence (Transmission)
74	Corrigendum to 7/RP/2024	Review Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Code of Civil Procedure, 1908, and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 18.1.2024 passed in Petition No.114/MP/2019. 1. GMR Energy Trading Limited, 2. GMR Warora Energy Limited	13.02.2025	13.02.2025	Review
73	10/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset under “63 MVAR Line Reactor on 400kV Kolaghat-Rengali line at Rengali Sub-station” in Eastern Region. Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
72	7/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Asset-I: 220 kV Jallandhar-Hamirpur D/C Transmission Line along with associated bays in Northern Region. Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
71	5/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “Combined Asset: comprising Asset-I: 315 MVA, 400/220 kV ICT at Mandola and Asset-II: 315 MVA, 400/220 kV ICT at Ludhiana under “Spare ICT Scheme” in the Northern Region. Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
70	4/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the “System Strengthening Scheme in Roorkee” in the Northern Region Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
69	37/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 400 kV D/C Kaiga-Sirsa transmission line in the Southern Region. Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
68	8/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset: Comprising Asset-1: 315 MVA ICT-III at Ludhiana Sub-station; and Asset-2: Bay extension work at Wagoora Sub-station under “Northern Region System Strengthening Scheme-VII (NRSS-VII)” in Northern Region under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	11.02.2025	12.02.2025	Transmission
67	100/MP/2021 with IA No. 94/2023, 102/MP/2021 with IA No. 97/2023, 308/MP/2023 with IA Nos. 77/2023, 78/2023, 95/2023 & 96/2023	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113, and 119 of the Conduct of Business Regulations, 1999 for the execution of Order dated 13.1.2020 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 13.1.2020 in Petition No. 78/MP/2018. Damodar Valley Corporation, Madhya Pradesh Power Management Company Limited	12.02.2025	12.02.2025	Misc.
66	317/TL/2024	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 Licence and other related matters) Regulations, 2024 with respect to grant of transmission licence to Rajasthan IV C Power Transmission Limited. Rajasthan IV C Power Transmission Limited	08.02.2025	11.02.2025	Licence (Transmission)
65	189/GT/2020	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 Barauni Thermal Power Station, Stage-I (220 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	10.02.2025	10.02.2025	Generation
64	89/GT/2023	Petition for truing-up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Dadri Loni Road 400 KV D/C dedicated Transmission Line associated with National Capital Thermal Power Station, Dadri-II (980 MW). NTPC Limited	07.02.2025	07.02.2025	Generation
63	433/MP/2024	Petition under Section 79(1) (a) and 79 (1) (b) of the Electricity Act, 2003 seeking approval of the Amendment Agreement dated 16.08.2024 of the Power Purchase Agreement dated 14.08.2024 between NTPC and MSEDCL and the Amendment Agreement dated 16.08.2024 of the Power Sale Agreement dated 14.08.2024 between NTPC and ACME Renewtech Private Limited. NTPC Limited	06.02.2025	07.02.2025	Misc.
62	112/MP/2025	Petition under section 79(1)(k) of the Electricity Act, 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 19(2) & 19(3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking permission for injection of infirm power beyond 30.09.2024 in case of Parbati–II Hydroelectric Project (800MW). NHPC Limited	07.02.2025	07.02.2025	Misc.
61	453/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset: 400 kV D/C Gorakhpur-Lucknow transmission line along with its associated bays; and 30% FSC on 400 kV D/C Gorakhpur-Lucknow transmission line at Lucknow along with bays under “Northern Region System Strengthening Scheme-X” in the Northern Region”. Power Grid Corporation of India Limited	06.02.2025	07.02.2025	Transmission
60	24/RP/2024 in 563/GT/2020	Review of the Commission’s order dated 24.4.2024 in Petition No. 563/GT/2020 pertaining to truing-up of tariff of Kudgi Super Thermal Power Station (2400 MW) for the period from COD of Unit-I i.e., from 31.7.2017 to 31.3.2019. NTPC Limited	06.02.2025	07.02.2025	Review
59	376/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset comprising of Asset-I: LILO of both circuits of 400kV D/C Gazuwaka-Vijayawada Transmission Line at Vemagiri and Asset-II: Extension of 400/220 kV Sub-station at Vijayawada under System Strengthening-VI of Southern Region Grid in the Southern Region. Power Grid Corporation of India Limited	06.02.2025	07.02.2025	Transmission
58	350/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for bypassing of Ranchhodpura (GETCO) – Dehgam (PG) 400 kV D/C line at Dehgam (PG) Sub-station and connecting it with Dehgam (PG) – Pirana 400 kV D/C line (one circuit via Nicol) so as to form Ranchhodpura (GETCO) – Pirana (PG) 400 kV D/C line (one circuit via Nicol) under “Scheme for fault level control at Dehgam (PG) & Ranchhodpura (GETCO) Sub-station” in Western Region.” Power Grid Corporation of India Limited	04.02.2025	06.02.2025	Transmission
57	437/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for the grant of a separate RTM Transmission Licence to POWERGRID Bhadla III Transmission Limited. POWERGRID Bhadla III Transmission Limited	31.01.2025	31.01.2025	Licence (Transmission)
56	423/AT/2024	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by Jamnagar Transmission Limited. Jamnagar Transmission Limited	31.01.2025	31.01.2025	Adoption
55	387/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 900 MW Solar PV Power Projects (Tranche – XI) connected with the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 3.8.2017 issued by the Government of India read with subsequent amendment/clarification thereof. Solar Energy Corporation of India Limited	31.01.2025	31.01.2025	Adoption
54	365/AT/2024	Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for the adoption of tariff for Long Term Procurement of Solar Power of 300 MW from Grid Connected Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power. CESC Limited	31.01.2025	31.01.2025	Adoption
53	346/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 450 MW Solar Power Projects (Tranche XVI) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 28.7.2023 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited	31.01.2025	31.01.2025	Adoption
52	324/TL/2024	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, 2024 with respect to grant of Transmission Licence to POWERGRID Beawar-Mandsaur Transmission Limited. POWERGRID Beawar - Mandsaur Transmission Limited	31.01.2025	31.01.2025	Licence (Transmission)
51	189/MP/2024	Petition under section 79(1)(b) & (f) of the Electricity Act, 2003 read with Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 17 of the power purchase agreements dated 25.11.2021 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% / 18% by way of notification no. 8/2021- Central tax (rate) dated 30.09.2021 and grant of consequential relief thereto along with affidavit. M/s Beempow Energy Private Limited	29.01.2025	29.01.2025	Misc.
50	90/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from the COD to 31.3.2024 for the transmission asset: 1x500 MVA, 400/220 kV ICT (3rd) at 400/220 kV Sohawal (PG) Sub-station under “1x500 MVA, 400/220 kV ICT Augmentation (3rd) at Sohawal (PG) under System Strengthening” in the Northern Region. PGCIL	27.01.2025	27.01.2025	Transmission
49	381/TT/2024	Petition for the truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for 765 kV Single Circuit Kurnool-Raichur Transmission Line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under the “System Strengthening Scheme-XXII” in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. PGCIL	27.01.2025	27.01.2025	Transmission
48	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	22.01.2025	23.01.2025	Misc.
47	119/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for the adoption of usage charges for 1990 MW Solar Photovoltaic (PV) Power Station (Tranche –III) connected to the Inter-State Transmission System and selected through a competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017. 1. NTPC Limited, 2. NTPC Renewable Energy Limited	22.01.2025	23.01.2025	Adoption
46	400/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under Installation of Reactors in Western Region. Power Grid Corporation of India Limited	21.01.2025	22.01.2025	Transmission
45	399/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Hassan-Mysore 400 kV D/C transmission line and extension of 400/220 kV Hassan and Mysore Sub-station under “System Strengthening-IX” in the Southern Region. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
44	394/TT/2024	Petition for the truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for Spare Converter Transformer for Vizag back to back HVDC terminal in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
43	393/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Special Energy Meters in Southern Region. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
42	377/TT/2024	Petition for the truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for NCC Generation Switchyard to Nellore Pooling Station and associated bays under “Transmission System for Connectivity for NCC Power Projects Limited” in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
41	356/TT/2024	Petition for the truing up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for provision of Spare ICTs and Reactors for the Southern Region forming part of provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
40	93/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 of Asset 1: Shifting of 400 kV, 125 MVAr Bus Reactor to Patna end in 400 kV Barh-II Line at Patna Sub-station as switchable line reactor along-with associated bay and Asset 2: Installation of 1 No. 315 MVA, 400/220 kV ICT at Farakka along with associated bays under “Eastern Region Strengthening Scheme-XII" in Eastern Region. Power Grid Corporation of India Limited	20.01.2025	22.01.2025	Transmission
39	264/GT/2021	Petition for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (220 MW) for the period 2014-19, after the truing up exercise. Kanti Bijlee Utpadan Nigam Limited	22.01.2025	22.01.2025	Generation
38	478/TL/2024	The Petition filed under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission Licence to POWERGRID Bikaner Neemrana Transmission Limited.478-TL-2024_I POWERGRID Bikaner Neemrana Transmission Limited	20.01.2025	22.01.2025	Licence (Transmission)
37	7/RP/2024	Review Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Code of Civil Procedure, 1908, and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 18.1.2024 passed in Petition No.114/MP/2019. 1. GMR Energy Trading Limited, 2. GMR Warora Energy Limited Corrigendum Order date:- 13.02.2025	20.01.2025	21.01.2025	Review
36	375/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 2nd Spare Converter Transformers at Kolar and Talcher of Talcher-Kolar HVDC Link in Southern Region. Power Grid Corporation of India Limited	20.01.2025	21.01.2025	Transmission
35	397/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Thermal Powertech Corporation India Ltd. Switchyard to Nellore Pooling Station 400 kV D/C (quad) Line along with associated bay extensions at Nellore Pooling Station under “Transmission System for connectivity of Thermal Powertech Corporation India Ltd.” in the Southern Region. Power Grid Corporation of India Limited	19.01.2025	21.01.2025	Transmission
34	401/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for installation of 1X315 MVA 400/220 kV Autotransformer (ICT-III) along with associated bays at 400/220 kV Vapi (POWERGRID) Substation in Western Region. Power Grid Corporation of India Limited	18.01.2025	21.01.2025	Transmission
33	349/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for the 2014-19 tariff period and determination of the transmission tariff for the 2019-24 tariff period for Assets under “Transmission System Associated with Parbati-III HEP” in the Northern Region. Power Grid Corporation of India Limited Corrigendum Order date:- 17.04.2025	20.01.2025	20.01.2025	Transmission
32	427/AT/2024	Application under Section 63 of the Electricity Act, 2003, for the adoption of Transmission Charges with respect to the Transmission System being established by Navinal Transmission Limited. Navinal Transmission Limited	18.01.2025	20.01.2025	Adoption
31	424/TL/2024	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Jamnagar Transmission Limited. Jamnagar Transmission Limited	18.01.2025	20.01.2025	Licence (Transmission)
30	426/TL/2024	Petition under Sections 14, 15, and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to grant of Transmission Licence to Navinal Transmission Limited. Navinal Transmission Limited	18.01.2025	20.01.2025	Licence (Transmission)
29	477/TL/2024	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Neemuch Transmission System Limited. POWERGRID Neemuch Transmission System Limited	17.01.2025	20.01.2025	Licence (Transmission)
28	503/MP/2024	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure Tata Power Renewable Energy Limited	16.01.2025	18.01.2025	Misc.
27	281/TD/2024	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. REC Power Development & Consultancy Limited	14.01.2025	17.01.2025	Licence
26	340/TL/2024	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 for grant of Transmission Licence with respect to the Transmission System to be implemented by Khavda IV C Power Transmission Limited. Khavda IV C Power Transmission Limited	14.01.2025	17.01.2025	Licence (Transmission)
25	432/MP/2024	Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner’s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lender (as defined in the Petition) in respect of the Petitioner’s transmission project. KPS1 Transmission Limited	14.01.2025	17.01.2025	Misc.
24	342/AT/2024	Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by Bhadla-III & Bikaner-III Transmission Limited. POWERGRID Bhadla Bikaner Transmission Limited	14.01.2025	17.01.2025	Adoption
23	343/TL/2024	Petition 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, 2024 with respect to the Transmission Licence to POWERGRID Bhadla Bikaner Transmission Limited. POWERGRID Bhadla Bikaner Transmission Limited	14.01.2025	15.01.2025	Licence (Transmission)
22	34/RP/2023 in 237/GT/2020	Review of Commission’s Order dated 26.07.2023 in Petition No. 237/GT/2020 for truing up of tariff of Ramagundam STPS Stage-I&II (2100 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	12.01.2025	13.01.2025	Review
21	15/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 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, Asset-2: 01 No. 500 MVA, 400/220 kV Transformer (4th ICT) along with 01 No. 400 kV ICT bay (AIS) and 01 No. 220 kV ICT bay (GIS) along with 220 kV cable from ICT to GIS bay at Muzaffarpur (POWERGRID) 400/220 kV Sub-station 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 under “Eastern Region Strengthening Scheme-XXIII" in the Eastern Region. Power Grid Corporation of India Limited	11.01.2025	13.01.2025	Transmission
20	390/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset-1: 400 kV D/C Mohindergarh-Bhiwani Transmission Line along with communication equipment at both ends and OPGW in place of one earth wire under “Northern Region System Strengthening Scheme (NRSSS)-XXXV” in the Northern Region and Asset-2: 2 Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation under the “Construction of two Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation” scheme in the Northern Region. Power Grid Corporation of India Limited	11.01.2025	13.01.2025	Transmission
19	370/TT/2024	Petition for the truing-up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for a transmission asset under “Western Region System Strengthening Scheme-XIII (WRSS-XIII)” under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	11.01.2025	13.01.2025	Transmission
18	369/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff Regulations, 2019 and for the determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 and for Combined Asset comprising of Asset-I comprising of Combined Elements of: (a) 30% FSC on 400 kV Bareilly-Mandola Ckt. 1 and Ckt. 2 at Bareilly, (b) 45% FSC on 400 kV D/C Unnao-Bareilly Ckt. 1 and Ckt. 2 at Unnao and (c) 30% FSC on 400 kV Gorakhpur-Lucknow Ckt. 1 at Lucknow and Asset-II: 30% FSC on 400 kV Gorakhpur-Lucknow Ckt. 2 at Lucknow under “System associated with Enhancement of Transmission Capacity of East-West Corridor of the Northern Region”. Power Grid Corporation of India Limited	11.01.2025	13.01.2025	Transmission
17	434/MP/2024	Petition under Section 79 (1) (c) of the Electricity Act 2003, read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022, and the relevant provisions of the Conduct of Business Regulations, 2023. Gujarat Energy Transmission Corporation Limited	11.01.2025	13.01.2025	Misc.
16	29/RP/2024 in 113/MP/2020 along with IA No. 89/2024	Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and section 114 and order 47 rule 1 of the code of civil procedure, 1908 seeking review of order dated 20.01.2024 passed by this Commission in Petition No.113/MP/2020. Central Transmission Utility of India Limited	06.01.2025	09.01.2025	Review
15	01/SM/2025	Recovery of legacy dues in the Deviation Settlement Mechanism (DSM) Pool Account in pursuance of DSM Regulations, 2024 - Regarding.	08.01.2025	08.01.2025	Suo-Motu
14	374/TT/2024	Approval for the truing-up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for the Combined Asset under “System Strengthening–VIII in Southern Regional Grid” under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	08.01.2025	08.01.2025	Transmission
13	10/SM/2024	Methodology for Transition from Six-Monthly Escalation Rates to Monthly Escalation Rates for Imported Coal.	02.01.2025	06.01.2025	Suo-Motu
12	382/TT/2024	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (Powergrid) Switching Station (Extensions) and Chandrapur (MSEB) Switchyard in Western Region. Power Grid Corporation of India Limited	03.01.2025	06.01.2025	Transmission
11	358/TT/2024	Approval for the truing-up of transmission tariff for the 2019-24 period and the determination of transmission tariff for the 2024-29 period for the combined asset under “Transmission System associated with Contingency plan for evacuation of power from IL&FS (2x600 MW)” in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	03.01.2025	06.01.2025	Transmission
10	437/TL/2024	The Petition filed under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bhadla III Transmission Limited. POWERGRID Bhadla III Transmission Limited	03.01.2025	06.01.2025	Licence (Transmission)
09	337/GT/2014	Revision of tariff of Sipat Super Thermal Power Station, Stage-I (1980 MW) for the period 2009-14 and 2014-19- Implementation of the judgements of APTEL. NTPC Limited	05.01.2025	06.01.2025	Generation
08	340/GT/2014	Revision of tariff of Korba Super Thermal Power Station, Stage-III (500 MW) for the periods 2009-14 and 2014-19- Implementation of the judgements of APTEL. NTPC Limited	05.01.2025	06.01.2025	Generation
07	21/RP/2024 in 54/MP/2024	Review of Order dated 05.04.2024 passed by this Commission in Petition No. 54/MP/2024 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations,1999 and Order 47 Rule 1 of the Code of Civil Procedure, 1908 Khandukhal Rampura Transmission Limited	03.01.2025	06.01.2025	Review
06	92/MP/2024 with IA.No.36/2024	Petition under Section 79 (1) (c), (f) and (k) of the Electricity Act, 2003 read with Regulation 41 & 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for an appropriate decision on the submission of Payment on Order Instrument in lieu of Connectivity Bank Guarantee. Indosol Solar Private Limited	03.01.2025	06.01.2025	Misc.
05	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. M/s. Morjar Windfarm Development Private Limited	03.01.2025	06.01.2025	Misc.
04	347/TL/2024	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking transmission licence for Tumkur-II REZ Power Transmission Limited. Tumkur- II REZ Power Transmission Limited	02.01.2025	03.01.2025	Licence (Transmission)
03	383/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for combined asset under Ramagundam Stage-III Transmission System in Southern Region. Power Grid Corporation of India Limited	02.01.2025	03.01.2025	Transmission
02	280/GT/2014	Approval of tariff of Farakka Super Thermal Power Station, Stage-III (500 MW) for the period 2014-19-Implementation of the judgments of APTEL NTPC Limited	02.01.2025	03.01.2025	Generation
01	138/AT/2024	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Pilot Projects of 500 MW/1000MWh Standalone Battery Energy Storage Systems in India under Tariff-Based Global Competitive Bidding (ESS-I) process as per the guidelines of the Government of India Solar Energy Corporation of India Limited	02.01.2025	03.01.2025	Adoption