::: Central Electricity Regulatory Commission :::

Records of Proceedings(ROPs) - 2026

Sl.No.	Petition No.	Subject	Date of Hearing	Date of posting ROP on website	Category
911	195/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID KPS3 Transmission Limited. POWERGRID KPS3 Transmission Limited	11.06.2026	15.06.2026	Licence (Transmission)
910	806/MP/2025	Petition Under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulations 65 and 70(2) and of the CERC (Conduction of Business) Regulations, 2023 against the Respondent No. 1- Bihar State Power Holding Company Limited and the Respondent No. 2- PTC India Limited for wilful disobedience and failure to execute this Hon’ble Commission’s final order dated 12.4.2024 passed in Petition No. 109/MP/2022. Jindal India Power Limited	11.06.2026	15.06.2026	Misc.
909	65/MP/2025 along with IA No. 121/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Aayan Private Limited	11.06.2026	15.06.2026	Misc.
908	176/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, seeking an extension of the Scheduled Commercial Operation Date (SCOD) of the Petitioner's 50 MW Solar Power Project in Gujarat for the purpose of retaining eligibility for Waiver of ISTS Charges. Avaada Inclean Private Limited	11.06.2026	15.06.2026	Misc.
907	13/RP/2026 along with IA No. 83/2026	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for Review of Interim Order dated 29.4.2026 of the Commission in Petition No. 179/MP/2023. Gujarat Urja Vikas Nigam Limited	11.06.2026	15.06.2026	Review
906	125/TL/2026	Application under Section 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 Hon'ble Commission for grant of Transmission License to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	11.06.2026	15.06.2026	Licence (Transmission)
905	101/MP/2010	Petition under Regulation 12 “Power to remove difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	11.06.2026	15.06.2026	Misc.
904	200/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for the 50 MW and 350 MW Solar Power Plants connected to the inter-State Transmission System (ISTS) linked with Setting up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 3.8.2017 of the Central Government, as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited	11.06.2026	15.06.2026	Adoption
903	237/MP/2026	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Rajasthan Solarpark Development Company Limited	11.06.2026	15.06.2026	Misc.
902	244/MP/2026 along with IA No.85/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 05.01.2011 and Power Purchase Agreement dated 25.03.2011, for setting aside and/ or quashing the invoices raised by the Respondents pursuant to the orders dated 11.02.2026 and 25.03.2026 passed by this Commission in Petition No. 305/MP/2015. West Bengal State Electricity Distribution Co. Ltd.	11.06.2026	15.06.2026	Misc.
901	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	27.05.2026	15.06.2026	Review
900	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulations 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	11.06.2026	12.06.2026	Misc.
899	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	11.06.2026	12.06.2026	Misc.
898	934/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Madhya Pradesh Power Management Co. Limited	11.06.2026	12.06.2026	Misc.
897	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. ACME Deoghar Solar Power Private Limited and Ors.	11.06.2026	12.06.2026	Misc.
896	247/MP/2026	Present petition is filed seeking the Commission’s permission to continue interchange of infirm power including drawl of Start- Up Power from the grid as per CERC Deviation Settlement Mechanism (DSM) Regulation 2024 read with Regulation 19 of Indian Electricity Grid Code (IEGC) beyond 30.6.2026 till the COD of RAPP-8 or 30.6.2027, whichever is earlier & anticipated delay in commissioning of Unit #8 of the 2x700 MWe Rajasthan Atomic Power Project-7&8 (RAPP-8), Nuclear Power Corporation of India Limited (NPCIL), Mumbai. Nuclear Power Corporation of India Limited	11.06.2026	12.06.2026	Misc.
895	234/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind 3) in India under Tariff-based competitive bidding. SJVN Limited	11.06.2026	12.06.2026	Misc.
894	8/MP/2026 along with IA No. 3/2026	Petition under Section 79 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 Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	11.06.2026	12.06.2026	Misc.
893	181/GT/2026	Petition for revision of 2019-24 tariff of Korba STPS Stage-III (500 MW) after the truing up exercise. NTPC Limited	25.05.2026	10.06.2026	Generation
892	101/GT/2026	Petition for approval of tariff of Korba STPS Stage-III (500 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	25.05.2026	10.06.2026	Generation
891	515/GT/2024	Petition for truing-up of the tariff for the period 2019-24 and determination of the tariff for the period 2024-29, for PARE Hydro Electric Power Plant (110 MW) NEEPCO Limited	19.05.2026	10.06.2026	Generation
890	51/GT/2026	Petition for (a) carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24 (b) for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24 (c) Determination of Tariff for the period 2024-29 in respect of Kameng Hydro Power Station (600 MW) (hereinafter referred to as KaHPS) of NEEPCO Ltd. NEEPCO	19.05.2026	10.06.2026	Generation
889	984/GT/2025, 84/GT/2026	Petition for revision of tariff of Korba STPS Stage- I&II (2100 MW) for the period from 1.4.2019 to 31.3.2024 after truing up exercise. NTPC Limited	19.05.2026	10.06.2026	Generation
888	355/GT/2023	Petition for approval of tariff of Kameng Hydro Power Station (KaHPS) (4x150 = 600MW) for the period from COD of Unit I to 31.3.2024 NEEPCO	19.05.2026	10.06.2026	Generation
887	718/GT/2025	Petition for determination of generation tariff for the period 2025-29 for Parbati-II HE Project (800 MW). NHPC	25.05.2026	09.06.2026	Generation
886	1/GT/2026	Petition for truing up of tariff of Chandrapura Thermal Power Station Units- 7 & 8 (500 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. DVC Limited	25.05.2026	09.06.2026	Generation
885	180/GT/2026	Petition for approval of tariff of Rihand STPS Stage-II (1000 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	25.05.2026	09.06.2026	Generation
884	182/GT/2026	Petition for revision of tariff of Rihand STPS Stage-II (1000MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	25.05.2026	09.06.2026	Generation
883	183/GT/2026	Petition for determination of tariff of Chandrapura Thermal Power Station Units- 7 & 8 (500 MW) for the period from 1.4.2024 to 31.3.2029. DVC Limited	25.05.2026	09.06.2026	Generation
882	9/GT/2026	Petition for determination of tariff of Khurja Super Thermal Power Plant (2x660 MW) including Dedicated Transmission Line for the period from 26.01.2025 (COD of Unit-I) to 31.3.2029, subsequent to COD of Unit-II (26.9.2025). THDCIL	19.05.2026	09.06.2026	Generation
881	30/MP/2025, 31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	03.06.2026	09.06.2026	Misc.
880	103/MP/2026 along with IA No. 28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	03.06.2026	09.06.2026	Misc.
879	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. PSPCL	03.06.2026	09.06.2026	Misc.
878	239/TL/2026	Petition under Section 14 of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bhadla III Transmission Limited. POWERGRID Bhadla III Transmission Limited	03.06.2026	09.06.2026	Licence (Transmission)
877	198/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 17 of Power Purchase Agreements dated 17.4.2017 seeking declaration of CEA Regulations, 2019 and Working Group Report, 2022 as Change in Law Events and consequential determination of quantum and mechanism of compensation on account of change in law event. Athena Jaipur Solar Power Private Limited	03.06.2026	09.06.2026	Misc.
876	26/MP/2026 along with IA (Diary) No. 240/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited (SRI4PL) & Ors.	03.06.2026	09.06.2026	Misc.
875	170/MP/2026	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 hereinbelow in the Petition) in respect of the Petitioner’s transmission project. Fatehgarh Bhadla Transmission Limited	03.06.2026	09.06.2026	Misc.
874	(Diary) No. 322/2026	Present petition is filed seeking Hon’ble Commission’s permission to continue interchange of infirm power including drawl of Start-Up Power from the grid as per CERC Deviation Settlement Mechanism (DSM) Regulation 2024 read with Regulation 19 of Indian Electricity Grid Code (IEGC) beyond 30.6.2026 till the COD of RAPP-8 or 30.6.2027, whichever is earlier & anticipated delay in commissioning of Unit #8 of the 2x700 MWe Rajasthan Atomic Power Project-7&8 (RAPP-8), Nuclear Power Corporation of India Limited (NPCIL), Mumbai 400094. Nuclear Power Corporation of India Limited	03.06.2026	09.06.2026	Misc.
873	(Diary) No. 377/2026 along with IA (Diary) No. 380/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on account of unforeseeable and uncontrollable events. Sprng Energy Private Limited (SEPL) & Ors.	03.06.2026	09.06.2026	Misc.
872	421/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Monthly Bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016. SEIL Energy India Limited	27.05.2026	09.06.2026	Misc.
871	380/MP/2023 along with IA No.81/2026	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Article 11 of the Power Purchase Agreement dated 01.06.2022 executed between the parties. NTPC Renewable Energy Limited	27.05.2026	08.06.2026	Misc.
870	111/GT/2026	Petition for determination of Tariff of Buxar Thermal Power Project (2x660 MW) for the period from 14.11.2025 (Commercial Operation Date of Unit-I) to 31.3.2029. SJVN Thermal Private Limited	25.05.2026	04.06.2026	Generation
869	(Diary) No.388/2026 along with IA (Diary) No.389/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking quashing/ setting aside of the letters dated 01.06.2026 issued by Central Transmission Utility of India Limited revoking the Connectivity of 250 MW granted to the Petitioner along with consequential relief(s) thereof. Azure Power India Private Limited	03.06.2026	04.06.2026	Misc.
868	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	02.06.2026	04.06.2026	Misc.
867	123/MP/2024	Petition seeking the exercise of Power to Remove Difficulty under Regulation 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and under Section 178 (2) and 79 (1) (h) & (g) of the Electricity Act, 2003 to remove difficulties and amend certain provisions of the of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter - State Transmission System) Regulations, 2022. NTPC Vidyut Vyapar Nigam Limited	27.05.2026	04.06.2026	Misc.
866	415/MP/2024	Petition under Section 79 of the Electricity Act 2003 read with Regulation 7 (1) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023 and Central Electricity Authority (Technical Standards for Connectivity to the Grid)) Regulations, 2007 and amendment thereof, seeking directions from the Commission to the Respondents regarding non-desirable performance of Inter-State Transmission System (ISTS) connected Renewable Energy (RE) Generating Stations during fault events leading to major generation loss and frequency dip and other associated matters. Northern Regional Load Despatch Centre	27.05.2026	04.06.2026	Misc.
865	78/MP/2024	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003, read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of tariff on the installation of various Emission Control Systems in RTPS Units-1&2 (1200 MW) of Damodar Valley Corporation in compliance with the Revised Emission Standards. DVC	27.05.2026	04.06.2026	Misc.
864	46/MP/2018 (on remand from APTEL)	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	27.05.2026	04.06.2026	Misc.
863	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Limited	02.06.2026	04.06.2026	Misc.
862	251/GT/2017 (on remand)	Petition for determination of tariff for the 2x600 MW thermal power plant set up by Udupi Power Corporation Limited in Udupi Taluk, Udupi district, Karnataka for the period 1.4.2014 to 31.3.2019. Udupi Power Corporation Limited	27.05.2026	02.06.2026	Generation
861	362/MP/2023	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff for installation of various Emission Control Systems in KTPS Units 1&2 (2x500 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	27.05.2026	02.06.2026	Misc.
860	153/MP/2024	Petition under 79 (1) (f) of the Electricity Act, 2003 seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events under Article 17 of the Power Purchase Agreements (PPA) dated 25.11.2021 executed between the NTPC REL and the Respondents and seeking an extension of the scheduled commercial operation date under Article 2.2 (b) and Article 2.4 (c) of the PPAs and revision of tariff. NTPC Renewable Energy Limited	27.05.2026	02.06.2026	Misc.
859	279/MP/2024	Petition to adjudicate on the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to Declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. DNH and DD Power Distribution Company Limited	25.05.2026	02.06.2026	Misc.
858	805/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate directions upon the Respondents to pay the deducted amount from the monthly Energy bills and Supplementary bills issued by the Petitioner in terms of the Power Supply Agreement dated 18.2.2016 and subsequently amendments thereto. SEIL Energy India Limited	27.05.2026	01.06.2026	Misc.
857	301/MP/2023	Petition under Section 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, inter alia, seeking recovery of transmission charges due to the Petitioner. Lakadia-Vadodara Transmission Project Limited	27.05.2026	01.06.2026	Misc.
856	644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning of Element at S. No. 1(b) of Schedule 3 of the Transmission Service Agreement dated 26.8.2021 on account of Force Majeure and compensation towards additional amounts incurred by the Petitioner on account of Change in Law. Koppal Narendra Transmission Limited	27.05.2026	01.06.2026	Misc.
855	206/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Ishanagar Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Ishanagar Power Transmission Limited	27.05.2026	01.06.2026	Misc.
854	240/MP/2026 along with IA No.78/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulation 65 of the Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking that the extension permitted under Regulation 13(2)(h) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (as amended), (i.e., maximum extension period of 12 months be calculated from 30.06.2025 and not from the Petitioner's original Scheduled Date of Commissioning and accordingly the Petitioners are entitled to complete waiver of ISTS charges for a period of 25 years as if the project had been commissioned on 30.06.2025. ReNew Samir Shakti Private Limited and Ors.	27.05.2026	01.06.2026	Misc.
853	204/MP/2026	Petition under Sections 61, 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 and Article 12 of Power Purchase Agreement dated 05.10.2020 (PPA) and Supplementary PPA dated 16.07.2021 for approval of Change in Law events and seeking a corresponding declaration and consequential relief in the form of compensation on account of the Change in Law events, in terms of the PPA. ABC Renewable Energy (RJ-02) Private Limited	27.05.2026	01.06.2026	Misc.
852	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	27.05.2026	01.06.2026	Misc.
851	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003, read with Regulation 54, 55 and 56 of the CERC (Power Market) Regulations 2021, seeking enhancement of block-bid size up to 350 MW for Hydro Pumped Storage Plant in the Day-Ahead-Market (DAM). Greenko AP01 IREP	27.05.2026	01.06.2026	Misc.
850	811/MP/2025 along with IA No. 87/2025	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/compliance of this Commission’s Order dated 17.4.2023 passed in I.A. No. 12 of 2023 in Petition No. 246/MP/2022. Maharashtra State Electricity Distribution Company Limited	27.05.2026	01.06.2026	Misc.
849	130/MP/2026	Petition under Section 79(1)(c), 79(1)(h) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Regulations 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and Generation Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulations 57 and 68 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) of the Indian Electricity Grid Code, 2023 for permitting commissioning of the Wind Turbine Generators (WTGs) in tranches of at least 5 MW for the Petitioner’s Wind Power Project. Continuum Power Trading (TN) Pvt. Ltd.	27.05.2026	01.06.2026	Misc.
848	123/MP/2026 along with IA No.39/2026	Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022, seeking harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	27.05.2026	01.06.2026	Misc.
847	311/MP/2023 along with IA No. 80/2023	Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Transmission Agreement for Connectivity dated 20.07.2020 read with Supplementary Agreement to Transmission Agreement dated 10.06.2021 and Agreement for Long Term Access dated 21.06.2022, as well as applicable laws inter alia seeking frustration of the connectivity and long-term access granted to the Petitioner by the Respondent Nos. 1 and 2; and consequential relief therefor. Azure Power India Private Limited and Anr.	27.05.2026	01.06.2026	Misc.
846	143/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 57 & 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023. NTPC Limited	27.05.2026	01.06.2026	Misc.
845	45/MP/2024	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for approval and recovery of expenditure of capital spares consumed during the period from 1.4.2019 to 31.3.2024. Power Grid Corporation of India Limited	27.05.2026	01.06.2026	Misc.
844	844/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003, read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	27.05.2026	01.06.2026	Transmission
843	901/TT/2025	Petition under Section 62 read with Sections 79(1)(c), (d) of the Electricity Act, 2003 read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff from the Date of Commercial Operation to 31.3.2029 and Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 for the Transmission System of Kallam Transmission Limited. Kallam Transmission Limited	27.05.2026	01.06.2026	Transmission
842	241/MP/2026 along with IA No. 77/2026	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 in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A-2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh. Pace Digitek Limited	27.05.2026	01.06.2026	Misc.
841	235/MP/2026	Petition under sub-Section (4) of Section 28 of the Electricity Act, 2003, read with Regulation 36 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024, seeking recovery of the outstanding Fees & Charges of Western Regional Load Despatch Centre from MPSEZ Utilities Limited. Western Regional Load Despatch Centre	27.05.2026	01.06.2026	Misc.
840	304/MP/2025	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with the Power Sale Agreement dated 31.12.2021 read with CERC (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission system through National Open Access Registry (NOAR) dated 29.09.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SElL. SEIL Energy India Limited	27.05.2026	01.06.2026	Misc.
839	178/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects and Articles 4 and 13 of the Power Purchase Agreement dated 25.7.2022 executed between Anupavan Renewables Private Limited and Solar Energy Corporation of India Limited. Anupavan Renewables Private Limited	27.05.2026	01.06.2026	Misc.
838	80/MP/2024	Petition under Section 79(1)(b), 79(1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of claims towards cost of Fly Ash Transportation and Carrying Cost for the Change in Law claims allowed in favour of the Petitioner and claim for Evacuation Facility Charges in terms of the provisions of PPA dated 26.2.2014 as amended on 23.1.2018; PPA dated 27.11.2013 and PPA dated 31.7.2012 as amended from time to time. KSKMPL	27.05.2026	01.06.2026	Misc.
837	190/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private Limited and the Uttar Pradesh Power Corporation Limited, seeking compensation on account of the occurrence of change in law events as enumerated under Article 10 of the above PPA. RKMPPL	25.05.2026	01.06.2026	Misc.
836	851/MP/2025 along with IA No.29/2026	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 04.07.2025 between AMPIN Energy Green Four Private Limited and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021- Integrated Tax (Rate) and Notification No. 08/2021- Central Tax (Rate) dated 30.09.2021 and imposition of BCD on solar cells and solar modules to 25% and 40% respectively by way of MNRE Office Memorandum dated 9.03.2021. AMPIN Energy Green Private Limited and Anr	27.05.2026	01.06.2026	Misc.
835	57/MP/2026	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation on account of Change in Law event, namely Notification dated 19.3.2025 issued by the Department of Mines, Government of Jharkhand, whereby the methodology of computation of Royalty applicable on coal procured for dispatches to Power/Regulated Sector has been changed, resulting in increase in cost of generation and supply of electricity to the Respondents. Adhunik Power and Natural Resources Limited	27.05.2026	01.06.2026	Misc.
834	358/MP/2023 along with IA Nos.90/2023 and 33/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. TP Saurya Limited	27.05.2026	01.06.2026	Misc.
833	632/MP/2025	Petition under Section 142 read with Section 79(1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	22.05.2026	01.06.2026	Misc.
832	1025/GT/2025, 19/GT/2026	Petition for truing up of 2019-24 tariff for Units I and II (4 MW) of the Tilaiya Hydel Power Station DVC	06.05.2026	01.06.2026	Generation
831	10/RP/2026 In 191/TT/2023	Petition seeking review of the Order dated 2.2.2026 in Petition No. 191/TT/2023. (On admission). PGCIL	27.05.2026	29.05.2026	Review
830	191/MP/2026 along with IA No.67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. JSL	27.05.2026	29.05.2026	Misc.
829	201/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and in terms of the directions issued by this Commission in Order dated 27.12.2023 passed in Petition No.94/MP/2021 for seeking compensation for the additional expenditure incurred for installation of Optical Ground Wire (OPGW) on the 400 kV D/C Kurukshetra-Malerkotla transmission line by replacing the existing earth wire under Change in Law provisions of the Transmission Service Agreement dated 2.1.2014. NRSS XXXI (B) Transmission Limited	27.05.2026	29.05.2026	Misc.
828	203/MP/2026	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Private Limited/ 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. BRTL	27.05.2026	29.05.2026	Misc.
827	242/MP/2026	Petition under Section 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, and the relevant provisions of the Transmission Service Agreement dated 14.2.2025, seeking declaration of Force Majeure events and consequential/ancillary reliefs. LBPTL	27.05.2026	29.05.2026	Misc.
826	306/MP/2022 along with IA Nos. 20/2023, 85/2023, 16/2024, 79/2026 & 80/2026	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 the trading license of Kreate Energy (I) Pvt Ltd. UPCL	27.05.2026	29.05.2026	Misc.
825	345/MP/2023 along with IA No.86/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Articles 4, 11, 12 and 16 of the Transmission Service Agreement dated 6.1.2016. WKTL	27.05.2026	29.05.2026	Misc.
824	196/MP/2023 207/MP/2023 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the Exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited	25.05.2026	29.05.2026	Misc.
813	197/MP/2026	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 4.12.2020 (TSA) seeking extension of Scheduled Commercial Operation Date (SCOD) on account of Force Majeure/Change in Law events and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Sikar Transmission Limited. PSTL	25.05.2026	29.05.2026	Misc.
822	202/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Dhule Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. DPTL	25.05.2026	29.05.2026	Licence (Transmission)
821	211/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of Scheduled Commencement of Supply Date and Financial Closure in terms of Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 30.04.2024, executed between HR Saraswati Energy Private Limited and NHPC Limited, on account of the delay in adoption of tariff and procurement approval by the Appropriate Commission, and also on account of delay in operationalisation of connectivity. and readiness of the transmission system by CTUIL, required for the evacuation of power from the Petitioner's project. HRSEPL	25.05.2026	29.05.2026	Misc.
820	213/TD/2026	Petition under Section 14 of Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category V Inter-state Trading License. OGPTPL	25.05.2026	29.05.2026	Licence
819	217/MP/2024	Petition under Section 63 and Sections 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for allowing cost overrun and the approval of increase in tariff adopted for Nagapattinam-Salem- Madhugiri Transmission System on account of Force Majeure and Change in Law events in terms of the liberty granted vide Order dated 11.03.2023 passed by this Commission in Petition No. 333/MP/2019. PNMTCL	25.05.2026	29.05.2026	Misc.
818	219/MP/2026	Petition under 63 and Section 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the TSA dated 02.11.2020, seeking condonation of time overrun and consequent extension of scheduled COD and relief for cost overrun and consequential increase in annual non-escalable transmission charges on account of Force Majeure and Change in Law events. PASTL	25.05.2026	29.05.2026	Misc.
817	229/MP/2026 along with IA No. 75/2026	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of time for the start date of connectivity and associated milestones on account of delays beyond the control of the Petitioner. Solarcraft Power India 4 Private Limited	25.05.2026	29.05.2026	Misc.
816	232/MP/2024	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 4, 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022. TWEL	25.05.2026	29.05.2026	Misc.
815	240/MP/2024 along with IA No.56/2024	Petition under Section 79(1) (c) (f) of the Electricity Act, 2003 and seeking to direct CTUIL to split the connectivity of the Petitioner’s Project to avail the available margins of 350MW in Bhadla-II PS, 350MW in Bhadla-III PS and the remaining capacity of 300 MW in Bhadla-IV PS on the basis of its priority as per its original Connectivity Application dated 7.12.2023. AEPL	25.05.2026	29.05.2026	Misc.
814	243/MP/2024 along with IA Nos. 58/2024 & 79/2024, 309/MP/2024, 304/MP/2024 along with IA No.75/2024	Petition under Section 79 of the Electricity Act, 2003 seeking for quashing / setting aside of the bill/ invoice dated 12.3.2024 issued by the Central Transmission Utility of India Limited (CTUIL) for alleged relinquishment compensation upon the Petitioner i.e. Adani Wind Energy Kutch One Limited, amongst other reliefs. Adani Wind Energy Kutchh One Limited	25.05.2026	29.05.2026	Misc.
813	248/MP/2024	Petition under Section 79(1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 along with its amendments seeking directions against the Respondent No. 1 to pay the DSM bill dated 12.02.2024 raised by Vedanjay Power Pvt. Ltd. for an amount of Rs. 3,42,23,606/- along-with Late Payment Charges, if any. . OSEL	25.05.2026	29.05.2026	Misc.
812	257/MP/2024 along with IA No.102/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of ‘abolition of Safeguard Duty w.e.f. 30.07.2021’ as a ‘Change in Law’ event and seeking compensation amounting to Rs. 85,28,38,326.10/- (Rupees Eighty-Five Crores Twenty-Eight Lakhs Thirty-Eight Thousand Three Hundred Twenty-Six point 10 paise only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty. CSPDCL	25.05.2026	29.05.2026	Misc.
811	278/MP/2024	Petition under Regulation 29 (2) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 for approval and recovery of expenditure of Capital Spares consumed during the period from 1.4.2014 to 31.3.2019. NEEPCO	25.05.2026	29.05.2026	Misc.
810	371/MP/2024 272/MP/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 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 300 MW to the Petitioner herein at Davangere District in the State of Karnataka. JHPL	25.05.2026	29.05.2026	Misc.
809	736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited (WLL) and Anr	27.05.2026	29.05.2026	Misc.
808	1004/MP/2025 along with IA No. Dy. 181/2026, 20/MP/2026 along with IA No. 6/2026 & Dy. No. 180/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking directions for acceptance of Capex LC to fulfil the requirement of submitting documents demonstrating achievement of financial closure. TPSL	25.05.2026	29.05.2026	Misc.
807	241/2026 in Diary No. 233/2026	Interlocutory Application under Regulation 26 read with Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking deferment / exemption from payment of filing fees. Essar Power Transmission Company Limited	25.05.2026	29.05.2026	Misc.
806	220/TL/2026, 236/AT/2026	Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	25.05.2026	27.05.2026	Misc.
805	228/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 50 MW Wind- Solar Hybrid Project having connectivity at Fatehgarh-lV ISTS Pooling Station until 28.02.2026 and consequent waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with this Commission’s Office Order dated 30.07.2025 and its addendum dated 14.01.2026 and Committee Recommendation Report dated 26.03.2026. AMPIN Energy Green Private Limited and Anr.	25.05.2026	27.05.2026	Misc.
804	194/MP/2024 along with IA No.46/2024	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD for the Transmission Line under the ‘Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part-A Phase-II’ due to delay in commissioning of the Transmission Line/Project on account of certain Force Majeure events under the Transmission Service Agreement dated 18.11.2022 between the Gadag II-A Transmission Ltd. and Central Transmission Utility of India Limited. Gadag-II A Transmission Limited	25.05.2026	27.05.2026	Misc.
804	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Limited	25.05.2026	27.05.2026	Misc.
803	179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	30.04.2026	27.05.2026	Misc.
802	236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (1980 MW). NTPC Limited	19.05.2026	27.05.2026	Generation
801	1026/GT/2025, 17/GT/2026	Petition for revision of tariff of Vallur Thermal Power Station (3x500 MW) for the period from 01.4.2019 to 31.3.2024 after truing up exercise. NTPC Tamil Nadu Energy Company Limited	06.05.2026	27.05.2026	Generation
800	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.01.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 01.04.2024 to 31.07.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	25.05.2026	27.05.2026	Misc.
799	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	25.05.2026	27.05.2026	Misc.
798	215/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee. Lakadia Banaskantha Transco Limited	25.05.2026	27.05.2026	Misc.
797	233/AT/2026	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 (Round the Clock (RTC)) from ISTS- Connected Renewable Energy (RE) Power Projects in India under Tariff-based Competitive Bidding. SJVN Limited	25.05.2026	27.05.2026	Adoption
796	207/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee. WRSS XXI(A) Transco Limited	25.05.2026	27.05.2026	Misc.
795	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022, seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited and Anr.	25.05.2026	27.05.2026	Misc.
794	180/MP/2024	Petition under Section 79(1)(f) read with Sections 79(1)(b) of the Electricity Act, 2003 and Article 16.3.1 of the Power Purchase Agreement dated 4.9.2018 inter alia seeking a declaration that pursuant to part-commissioning of the Project due to force majeure events, the Petitioner is not liable to pay any liquidated damages or any other sum, and is entitled to seek a refund of the liquidated damages erroneously collected by the Respondent. Avikiran Solar India Private Limited	25.05.2026	27.05.2026	Misc.
793	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	22.05.2026	27.05.2026	Misc.
792	151/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended), seeking approval of intra-group transfer of shareholding of the Petitioner No.1, AMPIN Energy C&I Thirteen Private Limited (AMPIN C&I 13), from Petitioner No.2, AMPIN C&I Private Limited (AMPIN C&I), to Petitioner No.3, AMPIN Energy Utility Private Limited (AEUPL). AMPIN Energy C&I Thirteen Pvt. Ltd. (AMPIN C&I 13) and Ors.	22.05.2026	27.05.2026	Misc.
791	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 165/MP/2024, 167/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited, Adani Renewable Energy Holding Eighteen Pvt. Ltd. and Anr., Adani Renewable Energy Holding Four Limited, Adani Renewable Energy Park Rajasthan Limited, Adani Renewable Energy Holding Fifteen Limited	22.05.2026	26.05.2026	Misc.
790	24/RP/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	22.05.2026	26.05.2026	Review
789	341/GT/2025 along with I.A. No. 4 of 2026	Petition for the determination of the tariff for the period 2024-29, for the Meja Thermal Power Station. Meja Urja Nigam Private Limited	02.01.2026	26.05.2026	Generation
788	186/MP/2026 along with IA Nos. 62/2026 and 74/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 seeking relaxation of Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	22.05.2026	26.05.2026	Misc.
787	30/MP/2026	Petition under Section 79(1)(f) and 79(1)(k) read with Section 62(6) of the Electricity Act, 2003 and Regulation 10(7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking refund of rebate wrongly deducted by Pragati Power Corporation Limited during refund of excess amount on account of downward revision of tariff. Tata Power Delhi Distribution Limited	19.02.2026	26.05.2026	Misc.
786	960/GT/2025, 18/GT/2026	Petition for truing up of 2019-24 tariff for NLCIL’s Thermal Power Station-II (Stage-I: 3x210 MW and Stage-II: 4x210 MW). NLC India Limited	06.05.2026	25.05.2026	Generation
785	994/GT/2025, 733//GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	06.05.2026	25.05.2026	Generation
784	940/GT/2025, 995/GT/2025	Petition for the truing of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW). NTPC Limited	06.05.2026	25.05.2026	Generation
783	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 165/MP/2024, 167/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited, Adani Renewable Energy Holding Eighteen Pvt. Ltd. and Anr., Adani Renewable Energy Holding Four Limited, Adani Renewable Energy Park Rajasthan Limited, Adani Renewable Energy Holding Fifteen Limited	19.05.2026	22.05.2026	Misc.
782	680/MP/2025 along with IA No. 11/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Powers Pilot Scheme-II on 22.10.2021 for supply of 150MW of power to TANGEDCO for a period 3 years at the rate of INR 3.26 per kWh. TNPDCL	19.05.2026	22.05.2026	Misc.
781	770/MP/2025 along with IA No. 80/2025	Petition under Section 79 of the Electricity Act 2003, Regulation 15 of CERC, Conduct of Business Regulation and Regulations 42 and 44 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking termination of the Connectivity and GNA and termination of the Power Purchase Agreement (PPA) dated 10.9.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liability. Viento Renewables Private Limited	19.05.2026	21.05.2026	Misc.
780	20/MP/2023	Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power (APP) dated 3.3.2022 and 10.3.2022, challenging the Termination Notice dated 18.8.2022 issued by South Western Railways under Article 4.4 of the APP dated 3.3.2022 and consequential actions pursuant to the Termination Notice. Jindal India Thermal Power Limited	19.05.2026	21.05.2026	Misc.
779	584/MP/2020 along with IA No.30/2022 and 116/2025	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Sale Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Ltd. (KSEBL). Jhabua Power Limited	19.05.2026	21.05.2026	Misc.
778	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter-alia seeking (i) reimbursement of SRLDC Fees and Charges (ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter-se the parties. Moxie Power Generation Limited	19.05.2026	21.05.2026	Misc.
777	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	19.05.2026	21.05.2026	Misc.
776	186/MP/2026 along with IA Nos. 62/2026 & (Dy.) 300/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	19.05.2026	21.05.2026	Misc.
775	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	19.05.2026	21.05.2026	Misc.
774	632/MP/2025	Petition under Section 142 read with Section 79(1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	19.05.2026	21.05.2026	Misc.
773	227/MP/2026 along with IA No. 73/2026	Petition under Section 79 of the Electricity Act, 2003, seeking approval of Serentica Renewables India Private Limited’s applications dated 16.10.2025 submitted for change of source in terms of Regulation 9.3 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended from time to time and consequential relief thereto. Serentica Renewables India Private Limited	19.05.2026	21.05.2026	Misc.
772	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the CERC (Conduct of Business) Regulations, 2023 for correction, rectification and clarification of order dated 12.3.2025 in Petition No. 141/MP/2016. GUVNL	19.05.2026	21.05.2026	Rev
771	340/MP/2022, 341/MP/2022	Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Limited for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL & FS Tamil Nadu Power Company Limited	19.05.2026	21.05.2026	Misc.
770	339/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between Tunga Renewable Energy Private Limited and Solar Energy Corporation of India Limited seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW Wind Power Project being set up by Tunga Renewable Energy Private Limited in Karnataka Tunga Renewable Energy Private Limited	19.05.2026	21.05.2026	Misc.
769	218/MP/2022 along with IA No. 112/2025, 105/MP/2023 along with IA No. 110/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka, and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited and anr, Andhra Pradesh Power Coordination Committee & 10 ors.	12.05.2026	21.05.2026	Misc.
768	106/MP/2024	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.4.2007. Haryana Power Purchase Centre	14.05.2026	21.05.2026	Misc.
767	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited	14.05.2026	21.05.2026	Misc.
766	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	13.05.2026	19.05.2026	Misc.
765	60/MP/2026	Petition under Section 66 of the Electricity Act, 2003, read with Regulation 54 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. National Solar Energy Federation of India	13.05.2026	19.05.2026	Misc.
764	61/MP/2023	Petition under Sections 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Company Limited	13.05.2026	18.05.2026	Misc.
763	483/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 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 "Augmentation of Transformation Capacity at 400/220 kV Ludhiana (PG) Substation" in the Northern Region. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
762	1002/TT/2025	Petition for approval of tariff in respect of PTCUL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-Sate transmission of electricity as per the Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 2024-29 tariff period and the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Power Transmission Corporation of Uttarakhand Limited	14.05.2026	18.05.2026	Transmission
761	900/TT/2025	Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003, read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, seeking determination of tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period. Haryana Vidyut Prasaran Nigam Limited	14.05.2026	18.05.2026	Transmission
760	479/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 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 the Combined Assets under “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)”. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
759	29/TT/2026	Petition for approval under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/Systems conveying electricity to other States. Maharashtra State Electricity Transmission Company Limited	14.05.2026	18.05.2026	Transmission
758	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	14.05.2026	18.05.2026	Misc.
757	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydro Electric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDCIL	13.05.2026	18.05.2026	Misc.
756	156/MP/2026	Petition for approval for determination of lignite input price for the 2024-29 in respect of Barsingsar Mines as per CERC (Terms and Conditions of Tariff) Regulations 2024. NLC India Limited	13.05.2026	18.05.2026	Misc.
755	53/MP/2026	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b) & (c) of the Electricity Act, 2003 along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Eden Renewable Alma Private Limited	14.05.2026	18.05.2026	Misc.
754	905/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Prerak Greentech Private Limited and Ors.	12.05.2026	18.05.2026	Misc.
753	96/MP/2026	Petition under Section 79(1)(c)&(f) read with Section 38(2)(b)&(c) of the Electricity Act, 2003, along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. ReNew Solar Power Private Limited and Ors.	12.05.2026	18.05.2026	Misc.
752	365/MP/2025	Petition under Section 79(1)(a)&(f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax and subsequent increase in Usage Charges for 1990 MW Solar Projects is a Change in Law event in terms of Article 10 of the Power Usage Agreements. NTPC Limited and Anr.	12.05.2026	18.05.2026	Misc.
751	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private	12.05.2026	18.05.2026	Misc.
750	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	13.05.2026	18.05.2026	Misc.
749	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited, PTC India Limited	12.05.2026	18.05.2026	Misc.
748	210/MP/2026 along with IA (Diary) Nos. 253/2026 & 258/2026	Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 seeking termination of the Power Purchase Agreement dated 22.10.2024, along with amendment thereof without any financial liability. JSW Renew Energy Eleven Limited	12.05.2026	18.05.2026	Misc.
747	172/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW capacity awarded for assured Peak Supply of 4800 MWh (1200 MW × 4 Hrs.) from ISTS-connected Renewable Energy Power Projects (SECI-FDRE-VII) 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	13.05.2026	18.05.2026	Misc.
746	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	13.05.2026	18.05.2026	Misc.
745	123/MP/2026 along with IA No. 39/2026	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 harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewables Infra Private Limited	13.05.2026	18.05.2026	Misc.
744	67/MP/2026	Petition under Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with Regulations 111, 112, 113 and 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking recovery of capacity charges for the period of non-availability of fuel for reasons beyond the control of the Petitioner and relaxation of operating norms for the 726.6 (2 x 363.3) MW combined cycle gas based power Palatana project of ONGC Tripura Power Company Limited for the control period 1.4.2019 to 31.3.2024. ONGC Tripura Power Company Limited	13.05.2026	18.05.2026	Misc.
743	24/MP/2026	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions and initiation of appropriate action against the Respondent for noncompliance of the directions in Order dated 07.01.2024 passed by this Hon’ble Commission in Petition No. 206/MP/2021. NTPC Green Energy Limited	13.05.2026	18.05.2026	Misc.
742	177/MP/2024 along with IA No. 43/2024	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent, SLDC in computing the Deviation and Settlement Mechanism charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022 and Respondent’s failure to rectify the same. Tadas Wind Energy Private Limited	14.05.2026	18.05.2026	Misc.
741	146/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)- connected Solar PV Power Projects with 600 MW/ 3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	13.05.2026	18.05.2026	Misc.
740	25/MP/2026	Petition under Sections 79(1) of the Electricity Act, 2003 and the CERC Conduct of Business Regulations, 2023, for seeking relief of under-recovery of fixed charges for NTPC’s gas-based stations. NTPC Limited	13.05.2026	18.05.2026	Misc.
739	247/MP/2024 along with IA No. 22/2025	Petition to adjudicate on the disputes between the Petitioner and the Respondents in regard to the claims of the Petitioner and to Declare that the Respondents 1 to 4 are liable to compensate the Petitioner for the capacity charges, Gas Transmission Charges, Imbalance Charges and Refund the Capacity Charges including disincentives for the period from 1.10.2006 to 1.10.2012. GVK Gautami Power Limited	13.05.2026	18.05.2026	Misc.
738	116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited	13.05.2026	18.05.2026	Misc.
737	173/MP/2026	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003 read with Articles 10 and 11 of the Power Usage Agreements/ Supplementary PUAs seeking compensation on account of issuance of GST Notifications by the Government of India and treating the same as Change in Law for 510 MW Solar Photovoltaic (PV) Power Station (Tranche III) under CPSU Scheme Phase II, pursuant to liberty granted by the Commission vide Order dated 31.12.2025. NLC India Limited	13.05.2026	18.05.2026	Misc.
736	199/MP/2026	Petition seeking approval under Section 17(3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of IDBI Trusteeship Services Limited – Respondent No.2, as a Security Trustee and for creation of security interest by way of hypothecation over the assets of Petitioner and pledge of 51% equity share capital of the Petitioner held by the promoter in the favour of the IDBI Trusteeship Limited – Respondent No. 2 acting on behalf of and for the benefit of the lenders- Respondent Nos. 3 to 5 (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), pursuant to the Facility Agreement dated 20.03.2026, the Security Trustee Agreement dated 20.03.2026, the unattested Deed of Hypothecation dated 20.03.2026 and Agreement for Pledge of Share dated 20.03.2026, Sponsor’s Undertaking dated 20.03.2026 and other financing agreements, for the development of the Transmission Project. Raghanesda RE Transmission Limited	13.05.2026	18.05.2026	Misc.
735	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	13.05.2026	18.05.2026	Misc.
734	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	13.05.2026	18.05.2026	Misc.
733	211/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of Scheduled Commencement of Supply Date and Financial Closure in terms of Articles 2.1.3, 2.1.4 and 4.5.2 of the Power Purchase Agreement dated 30.04.2024, executed between HR Saraswati Energy Private Limited and NHPC Limited, on account of the delay in adoption of tariff and procurement approval by the Appropriate Commission, and also on account of delay in operationalisation of connectivity. and readiness of the transmission system by CTUIL, required for the evacuation of power from the Petitioner's project. HR Saraswati Energy Private Limited	12.05.2026	18.05.2026	Misc.
732	208/MP/2026	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreement dated 3.6.2021 seeking declaration of the Working Group Report, 2022 as a Change in Law Event and consequential determination of quantum and mechanism of compensation on account of change in law event. NTPC Renewable Energy Limited	12.05.2026	18.05.2026	Misc.
731	169/MP/2024 along with IA No.39/2024	Petition under Section 79 of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects (Bidding Guidelines) and Articles 4 and 13 of the Power Purchase Agreement dated 29.8.2022 executed between ReNew Naveen Urja Private Limited and Solar Energy Corporation of India Limited. ReNew Naveen Urja Private Limited	12.05.2026	18.05.2026	Misc.
730	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	13.05.2026	18.05.2026	Misc.
729	54/MP/2026	Petition under Section 79(1)(a), 79(1 )(b) and 79(1 )(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	14.05.2026	18.05.2026	Misc.
728	846/MP/2025	Petition under Section 79 of the Electricity Act, 2003, read with CERC (Indian Electricity Grid Code) Regulations, 2010 and CERC (Indian Electricity Grid Code) Regulations, 2023 seeking compensation (along with interest) for the generation loss suffered due to curtailment / backing down instruction issued by Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL) in capacity of STU and Rajasthan SLDC on account of its inadequate transmission system for evacuation of power. Solaire Surya Urja Private Limited	12.05.2026	18.05.2026	Misc.
727	450/MP/2025 along with IA No.35/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	12.05.2026	18.05.2026	Misc.
726	348/MP/2023 along with IA No. 83/2025	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003, seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited, along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof, is a nullity. Adani Renewable Energy Four Limited	12.05.2026	18.05.2026	Misc.
725	319/MP/2022 along with IA No. 63/2022	Petition under Section 79(k) of the Electricity Act, 2003 read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC’s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulations 111 to 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 seeking directions to NLDC to implement the provisions of Sharing Regulations, 2020 and detailed procedure and exclude the quantum of TANGEDCO’s share in CGS drawn through State network from the total LTA considered for computation of ISTS charges and losses. Tamil Nadu Generation and Distribution Corporation Limited	12.05.2026	18.05.2026	Misc.
724	302/MP/2022 along with I.A. No. 31/2025, 153/MP/2025	Petition under section 79(1)(f) of the Electricity Act 2003 for (i) approval of Change in Law and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of water tax in relation to Tehri HEP (1000 MW) and Koteshwar HEP (400 MW) read with the CERC (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.7.2022 passed by Hon’ble High Court of Uttarakhand. THDC India Limited, UPPCL and 4 others	12.05.2026	18.05.2026	Misc.
723	254/MP/2024 along with IA No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	12.05.2026	18.05.2026	Misc.
722	212/MP/2026	Petition under Section 79 of the Electricity Act, 2003, read with Article 4.5.2 of the Power Purchase Agreement dated 03.05.2024, inter alia, seeking extension of the Scheduled Commencement of Supply Date due to the delay in the operationalisation of the ISTS network and on account of force majeure events, along with consequential reliefs. Tata Power Renewable Energy Limited	12.05.2026	18.05.2026	Misc.
721	177/MP/2026	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b)&(c) of the Electricity Act, 2003, along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. TP Saurya Limited	12.05.2026	18.05.2026	Misc.
720	101/MP/2010 (On Remand)	Petition under Regulation 12 “Power to remove difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	12.05.2026	18.05.2026	Misc.
719	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	12.05.2026	18.05.2026	Misc.
718	966/TT/2025	Petition for the determination of tariff / Annual Transmission Charges of the 41 Nos. of inter-State transmission lines / system connecting two states (40 ISTS lines between Telangana and Andhra Pradesh and 1 ISTS line between Telangana and Karnataka) for the transmission lines / system owned by the TGTRANSCO for the FY 2024-25 to FY 2028-29 as per the Commission’s order dated 5.9.2018 in Petition No. 7/SM/2017. Transmission Corporation of Telangana Limited	14.05.2026	18.05.2026	Transmission
717	867/TT/2025	Petition for the determination of tariff of the inter-State transmission lines connecting two states for APTRANSCO-owned transmission lines for the 2024-25 to 2028-29 tariff period for inclusion in POC Mechanism in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Transmission Corporation of Andhra Pradesh Limited	14.05.2026	18.05.2026	Transmission
716	515/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 Assets under “400 kV Kahalgaon Transmission System” in the Eastern Region. Power Grid Corporation of India	14.05.2026	18.05.2026	Transmission
715	355/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 the Combined Asset in “Eastern Region Strengthening Scheme IX Project” in the Eastern Region. Power Grid Corporation of India Limited	14.05.2026	18.05.2026	Transmission
714	396/TT/2025	Petition for determination of the tariff of the APTRANSCO owned intra-State transmission lines which facilitated for flow of inter-State power for the period from 1.11.2020 to 31.3.2021 for inclusion in POC Mechanism. Transmission Corporation of Andhra Pradesh Limited	14.05.2026	18.05.2026	Transmission
713	775/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 17 of the Power Purchase Agreement dated 25.11.2021 seeking increase in rate of Goods and Service Tax (GST) on the supply of renewable energy devices and parts along with supply of other goods and services as change in law event and consequential approval of the costs incurred by the Petitioner due to such change in law event. TP Saurya Limited	14.05.2026	18.05.2026	Misc.
712	263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Company Limited (OPTCL) to refund the excess paid wheeling charges and short-term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3- Odisha portion) line and associated sub-station bays to MPPMCL. Madhya Pradesh Power Management Company Limited	13.05.2026	18.05.2026	Misc.
711	109/MP/2026 along with IA (Diary) No.316/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA route. Ayana Renewable Power Private Limited and Anr.	13.05.2026	18.05.2026	Misc.
710	161/MP/2025 along with IA No.109/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021. ReNew Surya Vihaan Private Limited	13.05.2026	18.05.2026	Misc.
709	98/MP/2026 along with IA Nos. 21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	13.05.2026	18.05.2026	Misc.
708	85/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking modification in Green Energy Contracts in line with the Ministry of Power’s notification and modifications in trading timelines for monthly Term Ahead Contracts (TAM, GTAM and HPTAM) in line with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Hindustan Power Exchange Limited	13.05.2026	18.05.2026	Misc.
707	62/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 06.01.2023 between the Petitioner i.e. Adani Green Energy Twenty Six A Limited, and Solar Energy Corporation of India Ltd., seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 50 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Ltd.	13.05.2026	18.05.2026	Misc.
706	61/MP/2026	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements dated 14.07.2022 & 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	13.05.2026	18.05.2026	Misc.
705	42/MP/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 14.08.2024, seeking quashing of the letters dated 07.08.2025 and 25.08.2025 issued by MSEDCL and NTPC respectively, and grant of an unconditional extension of the SCSD till 22.9.2026 without imposition of any financial liability, including additional transmission charges. ACME Renewtech Private Limited and Anr.	13.05.2026	18.05.2026	Misc.
704	40/MP/2026	Petition under section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (Sharing of inter State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC's procedure for computation and sharing of inter-state transmission system charges and regulation 111 to 113 & 115 of CERC (Conduct of Business) Regulations, 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020, Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 dated 27.01.2023 and detailed procedure and to exclude the quantum of power flow in STU network. Power Company of Karnataka Limited	13.05.2026	18.05.2026	Misc.
703	1000/GT/2025, 955/GT/2025	Petition for truing up of 2019-24 tariff for Maithon Hydel Power Station, Unit-I to III (63.20 MW). DVC	27.04.2026	15.05.2026	Generation
702	896/GT/2025, 899/GT/2025	Petition for truing up of 2019-24 tariff for Panchet Hydel Power Station, Unit-I & II (80 MW). DVC	27.04.2026	15.05.2026	Generation
701	200/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for the 50 MW and 350 MW Solar Power Plants connected to the inter-State Transmission System (ISTS) linked with Setting up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 03.08.2017 of the Central Government, as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited	12.05.2026	15.05.2026	Adoption
700	178/MP/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for Infirm Power Injection) and Regulation 57 of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/extension of the time prescribed for filing the present Petition. JSW Renew Energy Limited	12.05.2026	15.05.2026	Misc.
699	155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	06.05.2026	15.05.2026	Misc.
698	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	12.05.2026	15.05.2026	Misc.
697	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2, respectively. MB Power (Madhya Pradesh) Limited	12.05.2026	15.05.2026	Misc.
696	86/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 28.3.2023 executed between the Petitioner and Central Transmission Utility of India Limited, seeking extension of scheduled COD on account of occurrence of Force Majeures events, additional expenditure incurred on account of Change in Law events and change in scope of work, amongst other reliefs. Khavda II-A Transmission Limited	12.05.2026	15.05.2026	Misc.
695	65/MP/2020, 618/MP/2020	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorized deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited, APPCC and 5 others	06.05.2026	11.05.2026	Misc.
694	195/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID KPS3 Transmission Limited. POWERGRID KPS3 Transmission Limited	06.05.2026	11.05.2026	Licence (Transmission)
693	87/MP/2024	Petition under Section 79(1)(b) read with Section 79(1)(f) and Section 19 of Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, 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. DB Power Limited	06.05.2026	11.05.2026	Misc.
692	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Limited	29.04.2026	11.05.2026	Misc.
691	296/MP/2025	Petition under Section 19 of the Electricity Act, 2003 read with Regulations 9, 19, and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020, seeking direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	06.05.2026	11.05.2026	Misc.
690	153/MP/2026	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 65, 66, 67 and 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking compensation for loss of capacity charge on account of inadequate availability of fuel/gas and relaxation in the norms of Normative Plant Availability Factor (NAPAF) in terms of Regulation 70(A)(a) as read with Regulation 102 (Power to Relax) and Regulation 103 (Power to remove difficulty) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 in respect of the Agartala Gas Based Power Station. NEEPCO	06.05.2026	11.05.2026	Misc.
689	154/MP/2026	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1 )(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of 100 MW Connectivity at Koppal-II from 31.12.2025 to 31.12.2026 Ayana Renewable Power Private Limited	06.05.2026	11.05.2026	Misc.
688	43/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Chamera-III Power Station (231 MW). NHPC Ltd	27.04.2026	11.05.2026	Generation
687	49/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Teesta Low Dam-IV Power Station (160 MW). NHPC	27.04.2026	11.05.2026	Generation
686	(Dy.) No. 280/2026 along with IA (Dy.) No. 290/2026	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Rajasthan Solarpark Development Company Limited	06.05.2026	11.05.2026	Misc.
685	18/RP/2024 in 10/TT/2019	Petition for review of the order dated 21.6.2023 in Petition No. 10/TT/2019 to the extent of the line length and date of commercial operation (COD) in respect of Asset-XXIV as declared by APTRANSCO. Karnataka Power Transmission Corporation Limited	30.04.2026	11.05.2026	Review
684	28/RP/2024 along with IA No. 81/2024 in 255/TT/2021	Review Petition seeking review of the order dated 8.2.2023 passed in Petition No. 255/TT/2021. West Bengal State Electricity Transmission Company Limited	30.04.2026	11.05.2026	Review
683	188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA (Dy. No.) 220/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5 of the Power Purchase Agreement dated 1.5.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays. JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited	06.05.2026	11.05.2026	Misc.
682	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	06.05.2026	11.05.2026	Misc.
681	288/MP/2024	Petition under section 79(1)(c), (f), and (k) of the Electricity Act, 2003 read with Regulations 9, 19, and 20 of the Central Electricity Regulatory Commission (Procedure, Terms, and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 seeking adjudication of disputes related to the return of energy due to the Petitioner from the Respondent in terms of the letter of intent dated 23.3.2022. Himachal Pradesh State Electricity Board Limited	06.05.2026	11.05.2026	Misc.
680	265/MP/2022 along with IA No.63/2023, 94/MP/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corp. Pvt. Ltd., Kreate Energy (I) Private Limited	06.05.2026	11.05.2026	Misc.
679	196/TD/2026	Application under Section 14 read with Section 15 of the Electricity Act, 2003 and 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. Carbon Resources Private Limited	06.05.2026	11.05.2026	Licence
678	282/MP/2021 along with IA No.61/2022, 141/MP/2022	Petition under Section 79(1) (b), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism RKM Powergen Private Limited	06.05.2026	11.05.2026	Misc.
677	126/MP/2022 along with IA No. 41/2022	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of order dated 20.1.2022 read with Corrigendum order dated 4.2.2022 passed by this Commission in Petition No. 594/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited	06.05.2026	11.05.2026	Misc.
676	147/MP/2026	Petition under Section 17(3) and 17(4) of the Electricity Act seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No.3, who is acting as Security Trustee for the purpose of holding the securities on behalf and for benefit of the Lender in terms of the Security Trustee Agreement dated 25.9.2025 (including its Assignees, Transferees, Novates) in respect of the Petitioner’s Transmission Project. Solapur Transmission Limited	06.05.2026	11.05.2026	Misc.
675	155/MP/2026 along with IA (Diary) No. 254/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreement dated 19.7.2021 entered between the Petitioner and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to the occurrence of Change in Law events. AMPIN Energy Green Eight Private Limited	06.05.2026	11.05.2026	Misc.
674	194/MP/2021	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.6.2019 in Petition No. 118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal. TRN Energy Private Limited	06.05.2026	11.05.2026	Misc.
673	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for period of 40 years seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	06.05.2026	11.05.2026	Adoption
672	469/MP/2024, 252/MP/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs. Gujarat Urja Vikas Nigam Limited, Adani Power Limited	06.05.2026	11.05.2026	Misc.
671	367/GT/2024	Petition for determination of tariff on installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (1000 MW) in compliance with Revised Emission Standards. NTPC Limited	27.04.2026	11.05.2026	Generation
670	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing-up exercise. NTPC Limited	27.05.2026	11.05.2026	Generation
669	12/RP/2025 in 132/TT/2023	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 under the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking Review of the Order dated 1.5.2025 passed by this Commission in Petition No. 132/TT/2023. Power Grid Corporation of India Limited	29.04.2026	07.05.2026	Review
668	171/MP/2026	Petition Under Section 79 (1) (f) and 142 of the Electricity Act, 2003, read with regulation 76 of the CERC (terms and conditions of tariff) Regulations, 2024, seeking necessary directions and appropriate action against the Respondent for non-compliance with statutory and Regulatory obligations. NHPC Limited	30.04.2026	07.05.2026	Misc.
667	5/RP/2026 in 128/GT/2024	Petition for review of order dated 26.12.2025 in Petition No. 128/GT/2024 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh. NTPC Green Energy Limited	29.04.2026	07.05.2026	Review
666	370/GT/2025 along with I.A. No.37/2026	Petition for determination of tariff for the 2024-29 period for the Ghatampur Thermal Power Station (3x660 MW) from COD of Unit-I (i.e., 12.12.2024) till 31.3.2029. Neyveli Uttar Pradesh Power Limited	27.04.2026	07.05.2026	Generation
665	520/MP/2024	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Amendment to Regulation 13 of the Principal Regulations 2019 Clause (1a) for determination of trued up of Input Price of Coal of NLCIL’s Talabira Mines for the period from 1.4.2021 to 31.3.2024 as per the CERC (Terms and Conditions of Tariff) Second Amendment Regulations 2021. NLC India Limited	27.04.2026	07.05.2026	Misc.
664	939/MP/2025	Petition for determination of input price of coal supplied from Talabira Mines for the period 2024-29 under CERC (Terms and Conditions of Tariff) Regulations 2024 NLC India Limited	27.04.2026	07.05.2026	Misc.
663	1006/GT/2025, 1012/GT/2025	Petition for truing up of the tariff for Feroze Gandhi Unchahar Thermal Station Stage-II (420 MW) for the period 2019-24. NTPC Limited	24.04.2026	07.05.2026	Generation
662	1013/GT/2025, 947/GT/2025	Petition for truing up tariff of Koldam Hydroelectric Power Project (4x200 MW), for the period 2019-24. NTPC Limited	24.04.2026	07.05.2026	Generation
661	19/RP/2025 in 167/TT/2022	Review Petition for seeking Review of the Order dated 19.5.2024 passed by the Commission in Petition No. 167/TT/2022. Power Grid Corporation of India Limited	30.04.2026	06.05.2026	Review
660	254/MP/2024 along with IA No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	29.04.2026	06.05.2026	Misc.
659	2/RP/2026	Petition for review of the Order dated 28.11.2024 in Petition No. 446/GT/2020 for determination of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) for the period 2019-24 NTPC	29.04.2026	06.05.2026	Review
658	3/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 36(3)(d) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of the insurance expenses for the 2024-29 tariff period. Powergrid Corporation of India Limited	29.04.2026	05.05.2026	Misc.
657	111/MP/2024, 112/MP/2024, 15/RP/2024, 16/RP/2024	Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022. ReNew Solar Power Pvt. Ltd. & Anr., ReNew Surya Ojas Pvt. Ltd.	30.04.2026	05.05.2026	Misc.
656	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003, read with Regulation 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations 2020 and Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talchar Stage-1 of NTPC with effect form 1.11.2020. GRIDCO Limited	29.04.2026	05.05.2026	Misc.
655	23/RP/2025 in 45/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for seeking review of the order dated 19.7.2025 in Petition No. 45/TT/2023. Power Grid Corporation of India Limited	30.04.2026	05.05.2026	Review
654	2/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 99 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of CTUIL expenses for FY 2024-25. Power Grid Corporation of India Limited	29.04.2026	05.05.2026	Misc.
653	Corrigendum to 378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	16.04.2026	05.05.2026	Misc.
652	3/RP/2026 in 254/MP/2023	Review of the order dated 26.11.2025 in Petition No. 254/MP/2023 in the matter of the Tala Hydroelectric Project Eastern Region, East-North Inter-Connector and Northern Region Transmission System. Powerlinks Transmission Limited	30.04.2026	05.05.2026	Review
651	188/MP/2026 along with IA No. 64/2026, 189/MP/2026 along with IA No. 65/2026, 190/MP/2026 along with IA No. 66/2026, 192/MP/2026 along with IA (Dy. No.) 220/2026	Petition under Section 79 of the Electricity Act, 2003, seeking extension of SCSD under Articles 2.1.3, 2.1.4 and 4.5 of the Power Purchase Agreement dated 1.5.2024 executed between JGRJ Two Solar Private Limited and NHPC Limited due to uncontrollable delays. JGRJ Two Solar Private Limited, Sprng Power Private Limited, Green Infra Clean Wind Technology Limited, Hazel Hybren Private Limited	30.04.2026	04.05.2026	Misc.
650	191/MP/2026 along with IA No. 67/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (TGNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited Angul plant. Jindal Steel Limited	30.04.2026	04.05.2026	Misc.
649	782/MP/2025, 833/MP/2025, 817/MP/2025, 319/MP/2023	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b) & (c) of the Electricity Act, 2003 along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. ACME Solar Holding Limited and Anr., AMPIN Energy Green Private Limited and Ors, Juniper Green Cosmic Private Limited, NTPC Green Energy Limited	29.04.2026	04.05.2026	Misc.
648	Corrigendum to 16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	16.04.2026	04.05.2026	Misc.
647	194/MP/2026 along with IA (Diary) No. 167/2026	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking inclusion of Pumped Storage Projects as an eligible seller category for participation in the High Price Day Ahead Market. Greenko AP01 IREP Pvt. Limited	30.04.2026	04.05.2026	Misc.
646	176/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 13(2)(h) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020, seeking an extension of the Scheduled Commercial Operation Date (SCOD) of the Petitioner's 50 MW Solar Power Project in Gujarat for the purpose of retaining eligibility for Waiver of ISTS Charges. Avaada Inclean Private Limited	30.04.2026	04.05.2026	Misc.
645	170/MP/2026	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 in respect of the Petitioner’s transmission project. Fatehgarh Bhadla Transmission Limited	30.04.2026	04.05.2026	Misc.
644	777/MP/2025	Petition under Regulation 9 (7) of CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, Para 9.3 of the CERC Approved Detailed procedure for recovery of charges in case of deficit in the Deviation and Ancillary Pool Account dated 15.10.2024 and the directions issued by Hon’ble CERC in Petition No. 01/SM/2025 regarding Recovery of Legacy Dues in pursuance of DSM Regulations, 2024. National Load Despatch Centre	29.04.2026	04.05.2026	Misc.
643	409/MP/2024 along with IA No. 30/2026	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 18.01.2024 passed by this Commission in Petition No. 27/MP/2022. SEIL Energy India Limited	27.04.2026	04.05.2026	Misc.
642	103/MP/2026 along with IA No.28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	30.04.2026	04.05.2026	Misc.
641	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	30.04.2026	04.05.2026	Misc.
640	814/MP/2025	Petition Under Section 79(1)(c), (f) and (k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waree Forever Energies Private Limited	29.04.2026	04.05.2026	Misc.
639	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.01.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 01.04.2024 to 31.07.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	29.04.2026	04.05.2026	Misc.
638	781/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of The Electricity Act, 2003, seeking exit from the Power Purchase Agreement dated 28.06.2023 without any Financial Implication due to frustration and impossibility arising from the revocation of connectivity and inordinate delay in the project implementation due to the Respondents’ delays and defaults. Scatec India Renewables One Private Limited	29.04.2026	04.05.2026	Misc.
637	757/MP/2025 along with IA No.93/2025	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 Respondent No. 11 Tamil Nadu Power Distribution Company Limited (TNPDCL)under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 20.2.2023, 31.3.2023 12.6.2023, 23.8.2023, 23.10.2023, 12.4.2024, 15.10.2024, 27.12.2024, 28.2.2025, 30.4.2025 issued by the Ministry of Power, Government of India under Section 11 (1) of the Electricity Act, 2003. Coastal Energen Private Limited	29.04.2026	04.05.2026	Misc.
636	695/MP/2025, 715/MP/2025	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of the effectiveness of connectivity from 22.12.2025 till 2.6.2027. VEH Green Energy Private Limited , Gadag Power India Private Limited	27.04.2026	04.05.2026	Misc.
635	631/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.7.2020 executed between Apraava Energy Private Limited and Solar Energy Corporation of India Limited seeking compensation on account of increase in GST Rate on renewable energy devices and parts for their manufacture, including Windmill, Wind Operated Electricity Generator (WOEG), from 5% to 12% in terms of Notification No. 08/2021 Integrated Tax (Rate) dated 30.9.2021 issued by Ministry of Finance. Apraava Energy Private Limited	29.04.2026	04.05.2026	Misc.
634	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	29.04.2026	04.05.2026	Misc.
633	320/MP/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate mechanism for appropriate compensation to offset financial impact of Change in Law events on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v. Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Private Limited & Ors. v. Union of India & Ors. whereby pursuant to the directions issued the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Limited (ACME) and Ors	24.04.2026	04.05.2026	Misc.
632	294/MP/2023	Petition under Regulation 4(1) of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020. Powergrid Corporation of India Limited	29.04.2026	04.05.2026	Misc.
631	248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act, 2003, seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to pay the cost of imported coal used by GMR Warora Energy Limited, for generation and supply of power to GUVNL, pursuant to the Ministry of Power’s statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act, 2003, and the Clarification dated 21.3.2023 GMR Warora Energy Limited	29.04.2026	04.05.2026	Misc.
630	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited	29.04.2026	04.05.2026	Misc.
629	185/TD/2026	Application under Section 14 of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. REMC Limited	29.04.2026	04.05.2026	Misc.
628	171/MP/2024	Petition under section 79 (1) (f) of Electricity Act, 2003, read with Regulation 1.5(iv) of the IEGC, 2010 read with Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 and Regulation 65 (1) of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking compensation for breach of the Must-Run status accorded to the Petitioner’s 2x10 MW (AC) solar PV power project with 8 MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	24.04.2026	04.05.2026	Misc.
627	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2 (2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	29.04.2026	04.05.2026	Misc.
626	74/GT/2017 (on remand from APTEL)	Petition for approval of tariff of MTPS Stage-II (2x195 MW) from anticipated COD of Unit-1 to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited	24.04.2026	04.05.2026	Generation
625	65/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2, for the benefit of the Lender, Respondent No. 3 NER Expansion Transmission Limited	27.04.2026	04.05.2026	Misc.
624	45/MP/2026 along with IA Nos. 13/2026 & 36/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Renew Urja Shachar Pvt. Ltd.	29.04.2026	04.05.2026	Misc.
623	31/RP/2024	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 and Order XLVII Rule 1 of the Code of Civil Procedure, 1908. Chhattisgarh State Power Distribution Company Ltd.	29.04.2026	04.05.2026	Review
622	107/MP/2026 along with IA No. 24/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve PRPL application dated 08.12.2025 submitted for change of source in terms of Regulation 9.3 of the GNA Regulations. Percentum Renewables Private Limited	29.04.2026	04.05.2026	Misc.
621	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	27.04.2026	04.05.2026	review
620	7/RP/2025	Petition for review of the Order dated 23.3.2025 in Petition No. 346/GT/2023 in the matter of 10 MW Solar Photo Voltaic Power Project at Koderma Thermal Power Station, Koderma, Jharkhand. DVC	29.04.2026	04.05.2026	review
619	17/RP/2025 in 649/TT/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the order dated 2.8.2024 in Petition No. 649/TT/2020 read with Corrigendum order dated 11.9.2024. Power Grid Corporation of India Limited	30.04.2026	04.05.2026	Review
618	1/RP/2026 in 3/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order XLVII Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking review of the order dated 12.11.2025 in Petition No. 3/TT/2023. Power Grid Corporation of India Limited	30.04.2026	04.05.2026	Review
617	175/MP/2026	Petition under Section 79 of the Electricity Act, 2003, challenging the arbitrary retention of the Construction Bank Guarantee of Rs. 15 Crores deposited by the ReNew Solar Power Pvt. Ltd. under the erstwhile CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009, by Central Transmission Utility of India Ltd. and seeking return of the differential amount basis what was payable under the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. ReNew Solar Power Private Limited	30.04.2026	04.05.2026	Misc.
616	25/RP/2025 along with IA No. 135 of 2025, 9/RP/2024 along with IA Nos. 19/2025 and 134/2025	Madhya Pradesh Power Management Company Limited, Khargone Transmission Limited	30.04.2026	04.05.2026	Review
615	11/RP/2025 in 344/MP/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 along with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for review of the order dated 20.6.2025 in Petition No. 344/MP/2020. Ratnagiri Gas and Power Private Limited	30.04.2026	04.05.2026	Review
614	168/MP/2026, 169/MP/2026, 187/MP/2026, 193/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 288 MW Wind Project at Koppal for the purpose of extension in waiver from payment of Inter-State Transmission System Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.7.2025, Committee’s Report dated 23.1.2026 and Addendum dated 14.1.2026. Tata Power Renewable Energy Limited	30.04.2026	04.05.2026	Misc.
613	186/MP/2026 along with IA Nos. 62/2026 & 63/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of Regulation 24.6(1)(a)(ii) and relief against anticipated revocation of connectivity dated 1.2.2024 under application no. 2200000142. Avaada Energy Private Limited	29.04.2026	04.05.2026	Misc.
612	318/MP/2023	Petition for approval of "Change in Law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	27.04.2026	04.05.2026	Misc.
611	784/MP/2025	Petition under Section 79 of The Electricity Act, 2003 and relevant Regulations of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in relation to a change in connectivity from ISTS to INSTS for a 700 MW solar project being set up under NTPC'S request for selection of grid connected Solar Projects of 1500 MW (lSTS-II) dated 06.12.2023 and power purchase agreement dated 11.10.2024. JSW Renew Energy Thirteen Limited	27.04.2026	04.05.2026	Misc.
610	41/MP/2014, 14/MP/2014, 327/MP/2013	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003. Aurum Renewable Energy Limited, KVK Energy Ventures Pvt. Ltd., Diwakar Solar Projects Limited	24.04.2026	04.05.2026	Misc.
609	1014/MP/2025 alongwith IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited & Anr.	29.04.2026	03.05.2026	Misc.
608	736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited (WLL) and Anr.	29.04.2026	03.05.2026	Misc.
607	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. Sarda Energy & Mineral Limited	27.04.2026	03.05.2026	Misc.
606	179/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW wind power projects (Tranche-XIX) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India, as amended from time to time and interpreted and modified by the Central Government vide communications/ notifications. Solar Energy Corporation of India Limited	29.04.2026	03.05.2026	Adoption
605	55/MP/2026 along with IA No. 60/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	29.04.2026	03.05.2026	Misc.
604	354/TT/2025	Petition for approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, based on 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 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 Transmission System maintained and operated by Essar Transco Limited. Essar Transco Limited	22.04.2026	28.04.2026	Transmission
603	282/TT/2025	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 based on 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 period and determination of transmission tariff for the 2024-29 period for the transmission system constructed, maintained and operated by the Petitioner. Adani Transmission (India) Limited	22.04.2026	28.04.2026	Transmission
602	207/TT/2024	Petition for approval under Sections 61, 62, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing-up of the tariff from the COD to FY 2018-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the determination of the tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Srinagar- Srinagar PH Line (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarakhand Limited	22.04.2026	28.04.2026	Transmission
601	172/TT/2018	Petition for 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 COD to 31.03.2019 for four nos. assets under Transmission System Associated with "Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part A” in Northern Region & Southern Region Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
600	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the truing up of the transmission tariff for the 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 period for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
599	IA No. 23/2026 in 320/TT/2023	Application for bringing on record subsequent developments in Petition No. 320/TT/2023, under Regulation 26 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Damodar Valley Corporation	22.04.2026	28.04.2026	Misc.
598	492/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: 400 kV Raipur- Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link” in the Western Region. Power Grid Corporation of India Limited	24.04.2026	28.04.2026	Transmission
597	127/TT/2014 (On Remand)	Petition for determination of the transmission tariff from the COD to 31.3.2019 for “LILO of both circuits of Tuticorin JV - Madurai 400 kV DIC (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A” in the Southern Region. Powergrid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
596	839/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 “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
595	732/TT/2025, 510/TT/2025, 399/TT/2025	Petition for the determination of the transmission tariff for the 2024-29 tariff period for the asset (4 Nos.) under “Strengthening of OPGW network within the Eastern Region Grid and Connectivity with other regions” in the Eastern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
594	591/TT/2025, 925/TT/2025	Petition 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 “Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at the Gazuwaka under CTP Augmentation” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
593	562/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 the determination of the transmission tariff from the COD to 31.3.2029 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the transmission asset under “Implementation of 2 Nos. 220 kV line bays at 400/220 kV Panchkula (Barwala) (PG) Substation for interconnection with 220 kV Dera Bassi (PSTCL) Substation”. Power Grid Corporation of India Limited	22.04.2026	28.04.2026	Transmission
592	448/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 “Transmission System associated with evacuation of power from Karcham Wangtoo Hydro Electric Project (HEP) located in the State of Himachal Pradesh to POWERGRID Abdullapur Sub-station located in the State of Haryana” in the Northern Region. Powergrid Himachal Transmission Limited	22.04.2026	28.04.2026	Transmission
591	445/TT/2024	Petition for claiming the Yearly Transmission Charges for 12 Nos. of 220 kV lines for the FY-22 and FY-23, owned by KPTCL identified as carrying Inter-state Power by the Karnataka SLDC, Bengaluru. Karnataka Power Transmission Corporation Limited	22.04.2026	28.04.2026	Transmission
590	397/TT/2025	Petition for (i) revision of transmission tariff for the 2014-19 period, (ii) truing up of transmission tariff for the 2019-24 period, and determination of transmission tariff for the 2024-29 period for the 400 kV D/C Teesta III HEP-Kishanganj Transmission Line, under Regulation 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. Sikkim Power Transmission Limited	22.04.2026	28.04.2026	Transmission
589	4/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking recovery of the outstanding transmission charges from Respondent No.1-MPZES Utilities Limited. Central Transmission Utility of India Limited	22.04.2026	28.04.2026	Misc.
588	331/MP/2024, 581/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 7.5.2022 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 9.6.2022 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited, PTC India Ltd.	24.04.2026	28.04.2026	Misc.
587	282/MP/2023	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Private Limited and 4 Ors.	24.04.2026	28.04.2026	Misc.
586	178/MP/2026	Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for Infirm Power Injection) and Regulation 57 Of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 Of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023, seeking relaxation/extension of the time prescribed for filing the present Petition. JSW Renew Energy Limited	22.04.2026	28.04.2026	Misc.
585	131/TL/2026, 132/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Morena-I SEZ Transmission Limited. Morena-I SEZ Transmission Limited	24.04.2026	28.04.2026	Licence (Transmission)
584	120/AT/2026, 121/TL/2026	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). SR and ER Power Transmission Limited	24.04.2026	28.04.2026	Adoption
583	46/MP/2018 (on remand from APTEL)	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the CERC (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	24.04.2026	28.04.2026	Misc.
582	34/MP/2018, 47/MP/2018, 52/MP/2018, 13/MP/2018, 211/MP/2018, 232/MP/2017, 233/MP/2017	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 29.4.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central and State levels, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power Jupiter Private Limited, Azure Power Thirty Six Private Limited, ACME Mahbubnagar Solar Energy Private Limited, ACME Yamunanagar Solar Power Private Limited	24.04.2026	28.04.2026	Misc.
581	18/RP/2015 (On Remand), 130/GT/2016 (On Remand)	Petition seeking review of Order dated 10.7.2015 in Petition No. 197/GT/2013 - NLC Barsingsar Thermal Power Station BTPS 2x125 MW - Truing up Petition seeking revision of fixed charges considering the impact of actual expenditure incurred during the period from COD to 31.03.2014 under Tariff regulations 2009. NLCIL	24.04.2026	28.04.2026	Review
580	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka. AMPIN Energy Utility Private Limited	22.04.2026	28.04.2026	Misc.
579	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. PSPCL	22.04.2026	28.04.2026	Misc.
578	265/MP/2024	Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Regulation 22 and Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking condonation of delay of Twenty-Four (24) months in declaring commercial operation date of tubed coal mines and approval of input price of coal supplied from tubed open cast coal mine for the period from date of commercial operation i.e.,1.4.2024 to 31.3.2029. DVC	17.04.2026	28.04.2026	Misc.
577	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Brawadih mine for tariff period from 2024-29 NTPC	16.04.2026	28.04.2026	Misc.
576	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited Corrigendum Date:- 05.05.2026	16.04.2026	27.04.2026	Misc.
575	659/TT/2025, 519/TT/2025, 883/TT/2025 and 529/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 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 the Combined Assets under “System Strengthening-XXIII” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
574	633/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024- 29 period for the Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project in the Northern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
573	915/TT/2025, 914/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 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 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 Assets-1 to 5 and Asset-7 and the determination cum truing-up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for Asset-6A under “Transmission System associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
572	256/TT/2025	Petition 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 determination cum truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024- 29 period for the assets under North Eastern Region Strengthening Scheme XII. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
571	304/MP/2013, 312/MP/2013, 313/MP/2013, 16/MP/2014	Petition under section 79(1)(b) read with section 79(1) (f) of the Electricity Act, 2003 for adjustment of Generation tariff and other consequential reliefs. Godawari Green Energy Limited	24.04.2026	27.04.2026	Misc.
570	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited	24.04.2026	27.04.2026	Misc.
569	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	24.04.2026	27.04.2026	Misc.
568	149/MP/2026 along with IA No. 45/2026	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 lnter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, seeking relief(s) against Central Transmission Utility of India Limited in connection with the Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	24.04.2026	27.04.2026	Misc.
567	971/MP/2025	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 06.07.2021 executed between Nangalbibra-Bongaigaon Transmission Limited and its Long-Term Transmission Customers, inter alia, seeking approval/declaration recognizing Force Majeure Events that impacted the implementation of the Project and the Petitioner’s right to consequential relief. Nangalbibra-Bongaigaon Transmission Limited	17.04.2026	27.04.2026	Misc.
566	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Limited	17.04.2026	27.04.2026	Misc.
565	91/MP/2024 along with I.A. No. 60/2025	Petition under Section 79 of the Electricity Act, 2003 for an in-principle approval of certain events as events of Change in Law and an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Private Limited & Ors.	17.04.2026	27.04.2026	Misc.
564	101/MP/2010 (On Remand)	Petition under Regulation 12 “Power to Remove Difficulties” and Regulation 13 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007. Power Grid Corporation of India Limited	17.04.2026	27.04.2026	Misc.
563	1020/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation13 (1a) of CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019 for revision of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.3.2024 after the truing up exercise NTPC	16.04.2026	27.04.2026	Misc.
562	974/MP/2025 along with IA No. 8/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission). NLCIL	16.04.2026	27.04.2026	Misc.
561	881/TT/2025, 882/TT/2025, 664/TT/2025, 913/TT/2025, 743/TT/2025 and 766/TT/2025	Petition 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 03 nos. assets under “Augmentation of Transformation Capacity” in the Southern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
560	767/TT/2025, 380/TT/2024, 398/TT/2024, and 746/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 and determination of the transmission tariff for the 2024-29 tariff period for the Asset: Replacement of 1x250 MVA, 400/220 kV ICT at 765/400/220 kV Moga (PG) Sub-station with 1x150 MVA, 400/220 kV ICT along with associated works at 220 kV level under “Replacement of 1x250 MVA, 400/220 kV ICT along with associated works at 220 kV level. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
559	573/TT/2025, 876/TT/2025, 665/TT/2025, 660/TT/2025 and 744/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 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 the Transmission System associated with Auraiya Gas Power Project in the Northern Region. Power Grid Corporation of India Limited	22.04.2026	27.04.2026	Transmission
558	75/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited (HCSPL) & Ors	17.04.2026	21.04.2026	Misc.
557	94/MP/2023	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondents as per Banking Agreements executed between the Petitioner and the Respondents and seeking revocation of the inter-State trading license granted to Respondent No.1. KEIPL	17.04.2026	21.04.2026	Misc.
556	113/MP/2026	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b)&(c) of the Electricity Act, 2003 along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. TPSL	17.04.2026	21.04.2026	Misc.
555	128/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Ltd. and Tamil Nadu Power Distribution Corporation Ltd. (erstwhile TANGEDCO) read with back-to-back Power Sale Agreement dated 01.03.2022 between GMR Warora Energy Limited and GMR Energy Trading Limited challenging TNPD’L's unlawful and unwarranted dispute to Supplementary Bull dated 13.03.2025 raised by GWEL/GETL claiming compensation towards the additional cost incurred for procurement of As-Is-Where-Is-Basis Coal/RCR Coal and Washery Coal as alternate coal to meet the shortfall in supply of coal (which has already been held to qualify as a Change in Law). GWEL	17.04.2026	21.04.2026	Misc.
554	644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning of Element at S. No. 1(b) of Schedule 3 of the Transmission Service Agreement dated 26.8.2021 on account of Force Majeure and compensation towards additional amounts incurred by the Petitioner on account of Change in Law. KNTL	17.04.2026	21.04.2026	Misc.
553	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	17.04.2026	20.04.2026	Misc.
552	815/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of the Financial Closure of the 250 MW capacity Wind- Solar Hybrid Power Project at Bidar, Karnataka, where the in-principle connectivity has been granted on 22.07.2024. Welspun Narmada Private Limited	17.04.2026	20.04.2026	Misc.
551	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Article 12 of the Transmission Service Agreement dated 23.04.2019, seeking compensation on account of change in law events, and other consequential reliefs related to Bhuj-II Transmission Limited. Powergrid Bhuj Transmission Limited	17.04.2026	20.04.2026	Misc.
550	680/MP/2025 along with IA No. 11/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Powers Pilot Scheme-II on 22.10.2021 for supply of 150MW of power to TANGEDCO for a period 3 years at the rate of INR 3.26 per kWh. TANGEDCO	16.04.2026	20.04.2026	Misc.
549	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr.	17.04.2026	20.04.2026	Misc.
548	202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025, 585/MP/2025, 323/MP/2025, 333/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Adani Wind Energy MP One Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	16.04.2026	20.04.2026	Misc.
547	150/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking Change in Law compensation on account of imposition of 20% Agriculture Infrastructure and Development Cess on import of solar modules vide Customs Notification No. 06/2025- Customs dated 01.02.2025 with effect from 01.02.2025, in terms of Article 12 of the Power Purchase Agreement dated 28.11.2023 between Eden Renewables Alma Private Limited and Solar Energy Corporation of India Limited along with carrying cost on compound interest basis. Eden Renewable Alma Private Limited	17.04.2026	20.04.2026	Misc.
546	146/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)-connected Solar PV Power Projects with 600 MW/ 3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	16.04.2026	20.04.2026	Adoption
545	141/MP/2026	Petition under Regulations 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, for the grant of a Renewable Energy Certificate. Power Company of Karnataka Limited	17.04.2026	20.04.2026	Misc.
544	112/MP/2026	Petition under Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with relevant articles of the Power Purchase Agreement dated 3.5.2021 executed between the Petitioner herein with Solar Energy Corporation of India Limited, invoking the Regulatory, adjudicatory and inherent jurisdiction of this Commission seeking immediate directions for allowing the change in law claims referred in the present Petition in relation to its 160 MW blended Wind Power Project in the State of Karnataka and pass consequential order(s). Vena Energy Vidyuth Private Limited	16.04.2026	20.04.2026	Misc.
543	21/RP/2025 in 137/GT/2024	Review of the Commission’s order dated 8.9.2025 in Petition No. 137/GT/2024 in the matter of determination of project specific tariff for Solar PV power plant at Rajnandgaon, Chhattisgarh. SECI	16.04.2026	20.04.2026	Review
542	94/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of additional capacity of 1150 MW Firm & Despatchable Power under “Greenshoe Option” from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	16.04.2026	20.04.2026	Adoption
541	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs. 8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty-Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. Chhattisgarh State Power Distribution Company Limited	17.04.2026	20.04.2026	Misc.
540	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr. Corrigendum Date:- 04.05.2026	16.04.2026	20.04.2026	Misc.
539	806/MP/2025	Petition Under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulations 65 and 70(2) and of the CERC (Conduction of Business) Regulations, 2023 against the Respondent No. 1- Bihar State Power Holding Company Limited and the Respondent No. 2- PTC India Limited for wilful disobedience and failure to execute this Hon’ble Commission’s final order dated 12.4.2024 passed in Petition No. 109/MP/2022. Jindal India Power Limited	17.04.2026	20.04.2026	Misc.
538	632/MP/2025	Petition under Section 142 read with Section 79(1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	17.04.2026	20.04.2026	Misc.
537	912/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeks adjudication of the dispute regarding unilateral imposition and recovery of penalty from the monthly bill of the Petitioner by the Respondents, for an alleged short supply of power under the Power Purchase Agreement dated 26.02.2014. KSKMPCL	16.04.2026	20.04.2026	Misc.
536	432/MP/2019 along with IA No. 82/2023 & 111/2025	Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	16.04.2026	20.04.2026	Misc.
535	332/MP/2025, 280/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 14.2.2020 for supply of 150 MW solar power from the ISTS connected Solar project located at Phalodi, Rajasthan, executed between Adani Solar Energy RJ Two Private (Formerly known as SBE Renewables Sixteen Projects Private Limited) and Solar Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy RJ Two Private Limited	16.04.2026	20.04.2026	Misc.
534	368/MP/2025	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 70(2) of the CERC (Conduct of Business) Regulations, 2023 in furtherance of order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance with the directions of the Commission. NTPC Limited	16.04.2026	20.04.2026	Misc.
533	251/GT/2017 (on remand)	Petition for determination of tariff for the 2x600 MW thermal power plant set up by Udupi Power Corporation Limited in Udupi Taluk, Udupi district, Karnataka for the period 1.4.2014 to 31.3.2019. Udupi Power Corporation Limited	16.04.2026	20.04.2026	Generation
532	239/MP/2024 along with IA No. 8/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Energy Limited	16.04.2026	20.04.2026	Misc.
531	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SGPL	16.04.2026	20.04.2026	Misc.
530	133/TL/2026, 134/AT/2026	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 Bellary Davanagere Power Transmission Limited. Bellary Davanagere Power Transmission Limited	16.04.2026	20.04.2026	Licence (Transmission)
529	110/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking determination of Cost-Sharing and Tariff for 400 kV Bays at Jam Khambhaliya Sub-station utilised for ISTS purposes. Reliance Industries Limited	16.04.2026	20.04.2026	Misc.
528	90/GT/2023	Petition under section 79(1)(f) read with Sections 79(1)(b) and 79 (1)(k) of the Electricity Act, 2003 for approving and allowing the completed capital cost incurred by the Petitioner. SPGL	16.04.2026	20.04.2026	Generation
527	431/MP/2024 with I.A. 57/2026	Petition under Section 79(1)(b) and (1)(f) of the Electricity Act, 2003 read with Electricity (Late Payment Surcharge) Rules, 2022 & amendment thereof for seeking adjudication of dispute qua HESCOMs’ illegal, unilateral decision to reschedule Petitioner’s dues as on 3.6.2022, contrary to Rule 5(2) of Electricity (Late Payment Surcharge) Rules, 2022. APL	16.04.2026	20.04.2026	Misc.
526	65/MP/2025 along with IA No. 121/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Aayan Private Limited	16.04.2026	20.04.2026	Misc.
525	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for Review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the Conduct of Business Regulations for correction, rectification and clarification of Order dated 12.03.2025 of the Central Electricity Regulatory Commission in Petition No. 141/MP/2016 filed by Coastal Gujarat Power Limited/Tata Power Company Limited. GUVNL	17.04.2026	20.04.2026	Review
524	4/RP/2026 alongwith I.A. Nos. 32/2026, 33/2026 and 47/2026, 7/RP/2026 alongwith I.A. Nos. 48/2026, 49/2026 and 50/2026, 8/RP/2026 alongwith I.A. Nos. 51/2026, 52/2026 and 53/2026	Petition seeking review of the order dated 19.11.2025 in Petition No. 426/TL/2024 (Interlocutory applications for condonation of delay interim reliefs and urgent listing) Kutch Copper Limited , Mundra Petrochem Limited , MPSEZ Utilities Limited	16.04.2026	20.04.2026	Review
523	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	17.04.2026	20.04.2026	Misc.
522	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under, Consultancy Agreement dated 01.03.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 2.1.2018 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Power Private Limited	17.04.2026	20.04.2026	Misc.
521	348/MP/2023 along with IA No. 83/2025	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003, seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited, along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof, is a nullity. Adani Renewable Energy Four Limited	16.04.2026	20.04.2026	Misc.
520	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	16.04.2026	20.04.2026	Misc.
519	239/MP/2023	Petition under Section 11(2), 79(1)(b) read with Section 79(1)(f) and Section 79(1)(k) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 26.02.2014 with regard to compensation for the adverse financial impact suffered on account of the directions issued under Section 11(1) of the Act. KSK Mahanadi Power Company Limited	16.04.2026	20.04.2026	Misc.
518	367/MP/2025, 422/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking compensation as per the Pilot Power Sale Agreement dated 29.10.2018 between North Bihar Power Distribution Company Limited/ South Bihar Power Distribution Company Limited and PTC India Limited for supply of 75 MW of power. North Bihar Power Distribution Company Limited and Anr.	16.04.2026	20.04.2026	Misc.
517	837/MP/2025 along with IA No.100/2025, 100/MP/2026	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 inter-State Transmission System) Regulations, 2022 invoking this Commission’s power to relax and seeking appropriate relief for retention and extension of its 400 MW connectivity at Solapur Sub-station, operationalised by 31.3.2025, on account of delay in commissioning of its 500 MW installed capacity Hybrid Renewable Energy Project. Serentica Renewables India Private Limited	16.04.2026	20.04.2026	Misc.
516	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003, for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for a period of 40 years, seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	16.04.2026	20.04.2026	Adoption
515	148/MP/2026 along with IA No. 42/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 seeking relaxation and condonation of delay in furnishing Conn- BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner’s Hybrid Power Project. VEH Jayin Renewables Private Limited	16.04.2026	20.04.2026	Misc.
514	15/RP/2025 along with IA No. 90/2025	Petition under Section 94(1)(f) of the Electricity Act, 2003 for review of the ex-parte judgment dated 29.1.2025 passed in Petition No.189/MP/2024 - M/s Beempow Energy Private Limited v. MP Power Management Company Limited. Madhya Pradesh Power Management Company Limited	16.04.2026	20.04.2026	Review
513	934/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Madhya Pradesh Power Management Co. Ltd.	07.04.2026	20.04.2026	Misc.
512	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	18.03.2026	20.04.2026	Misc.
511	59/MP/2026	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Rule 3 of the Electricity Rules, 2021 and Regulation 50 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of treating the expenditure incurred on account of an annual imposition of the Surface Right Compensation determined by the District Collector, Cuddalore District, Tamil Nadu, in accordance with Rule 72 of the Mineral Concession Rules, 1960 as a change in law and recovery thereof through monthly supplementary bills. NLCIL	18.02.2026	17.04.2026	Misc.
510	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydro Electric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDCIL	07.04.2026	15.04.2026	Misc.
509	970/MP/2025, 788/MP/2025 along with IA No.127/2025	Petition under Section 79 of the Electricity Act, 2003 seeking compensation in the form of Supplementary Tariff on account of installation of the emission control system in the Petitioner’s coal-based Thermal Power Plant in terms of the orders dated 13.8.2021 and 29.11.2024 passed in Petition No. 6/SM/2021 and Petition No. 4/SM/2024, respectively. D B Power Limited	07.04.2026	10.04.2026	Misc.
508	911/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.11.2023 executed between Eden Renewable Alma Private Limited and Solar Energy Corporation of India Limited, seeking approval of and consequential relief for Change in Law events. Eden Renewable Alma Private Limited	07.04.2026	10.04.2026	Misc.
507	764/MP/2025	Petition under Sections 79(1)(f) of the Electricity Act, 2003, for return of arbitrary and illegal deduction amounting to Rs.33,82,46,302/- plus applicable interest by Respondent No.1/ Torrent Power Ltd. towards alleged replacement cost and liquidated damages for non-supply of power by Respondent No.2/ MB Power Ltd. during the period an interim stay granted by Hon’ble High Court of judicature at Madras was in force restraining PGCIL from giving effect to MTOA. PTC India Limited	07.04.2026	10.04.2026	Misc.
506	759/MP/2025, 933/MP/2025, 952/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12 and 16 of the Power Purchase Agreements dated 31.12.2019 executed between Adani Solar Energy Jaisalmer One Private Limited and Solar Energy Corporation of India Limited. Adani Solar Energy Jaisalmer One Private Limited , Adani Hybrid Energy Jaisalmer Two Limited, Adani Hybrid Energy Jaisalmer Three Limited	07.04.2026	10.04.2026	Misc.
505	335/MP/2025	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of the Power Purchase Agreements dated 6.2.2007 and 2.2.2007 read with the corresponding SPPAs both dated 05.12.2018 (and SPPAs dated 30.3.2022) entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited. Gujarat Urja Vikas Nigam Limited	07.04.2026	10.04.2026	Misc.
504	301/MP/2024 along with IA No.1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Commission in Petition No. 242/MP/2023 MB Power (Madhya Pradesh) Limited	07.04.2026	10.04.2026	Misc.
503	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	07.04.2026	10.04.2026	Misc.
502	151/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) seeking approval of intra-group transfer of shareholding of the Petitioner No.1, AMPIN Energy C&I Thirteen Private Limited (AMPIN C&I 13), from Petitioner No.2, AMPIN C&I Private Limited (AMPIN C&I) to Petitioner No.3, AMPIN Energy Utility Private Limited (AEUPL). AMPIN Energy C&I Thirteen Pvt. Ltd. and Ors.	07.04.2026	10.04.2026	Misc.
501	147/MP/2026	Petition under Section 17(3) and 17(4) of the Electricity Act seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No.3, who is acting as Security Trustee for the purpose of holding the securities on behalf and for benefit of the Lender in terms of the Security Trustee Agreement dated 25.9.2025 (including its Assignees, Transferees, Novates) in respect of the Petitioner’s Transmission Project. Solapur Transmission Limited	07.04.2026	10.04.2026	Misc.
500	130/MP/2026	Petition under Section 79(1)(c) 79 (1) (h) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999, Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulation, 2023 seeking relaxation of Regulation 22 (3) (c) of the Indian Electricity Grid Code, 2023 for permitting commissioning of Wind Turbine Generators (WTGs) in Tranches of at least 5 MW for the Petitioner's Wind Power Project Continuum Power Trading (TN) Private Limited	07.04.2026	10.04.2026	Misc.
499	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA Nos. 38/2023, 246/MP/2022 along with IA Nos. 8/2023, 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 and Anr., Maharashtra State Electricity Distribution Co. Ltd., Jaipur Vidyut Vitran Nigam Limited and Ors, Tata Power Company Limited	07.04.2026	10.04.2026	Misc.
498	92/TD/2026	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 license. EKI Energy Services Limited	07.04.2026	10.04.2026	Licence
497	96/MP/2026	Petition under Section 79(1)(c)&(f) read with Section 38(2)(b)&(c) of the Electricity Act, 2003, along with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. ReNew Solar Power Private Limited and Ors.	07.04.2026	10.04.2026	Misc.
496	78/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area. Navinal Transmission Limited	07.04.2026	10.04.2026	Misc.
495	421/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Monthly Bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016. SEIL Energy India Limited	07.04.2026	10.04.2026	Misc.
494	249/MP/2024	Petition under Section 79(1) (f) of the Electricity Act 2003 seeking damages as per the Power Sale Agreement dated 17.7.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited, and pro-rata share of Performance Bank Guarantee encashed by Solar Energy Corporation of India Limited pursuant to the order dated 18.3.2024 in I.A No. 83 of 2024 in Appeal No. 29 of 2024 passed by the APTEL. TPDDL	07.04.2026	10.04.2026	Misc.
493	106/MP/2026 Along with IA No. 54/2026	Petition under Section 62 and 79 (1) (a) of Electricity Act, 2003, read with Chapter-III of the CERC (Conduct of Business) Regulations, 2023 and Regulation 9 read with Chapter-9 of the CERC (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Talaipalli mine for the period 1.4.2024 to 31.3.2029. NTPC Limited	07.04.2026	10.04.2026	Misc.
492	102/MP/2026 Along with IA No. 46/2026	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 read with Chapter-9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Dulanga mine for the period from 1.4.2024 to 31.3.2029 NTPC Limited	07.04.2026	10.04.2026	Misc.
491	551/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003, read with Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for seeking approval of input price of coal supplied from the Amelia coal mine to the end use generating station for the period from the date of commercial operation, i.e. 18.2.2025 to 31.3.2029. THDCIL	25.03.2026	09.04.2026	Misc.
490	Corrigendum of 736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited and Anr.	17.02.2026	01.04.2026	Misc.
489	321/MP/2025	Petition under Section 79(1)(f) seeking to direct Respondent No. 1 to pay an amount of Rs. 19,05,31,515/- to the Petitioner. Jindal Saw Limited	25.03.2026	31.03.2026	Misc.
488	120/AT/2026, 121/TL/2026	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). SR and ER Power Transmission Limited	25.03.2026	31.03.2026	Adoption
487	136/TD/2026	Application / Petition under Section 15 of the Electricity Act, 2003 read with Regulation 15(1), Regulation 3 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other Related Matters) Regulations, 2020, seeking upgradation of Trading License of Greenko Energies Private Limited from Category III to Category I Trading License. Greenko Energies Private limited	25.03.2026	30.03.2026	Licence
486	785/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Article 12 (Change in Law) of Transmission Service Agreement dated 24.08.2022 related to POWERGRID Neemuch Transmission System Limited. POWERGRID Neemuch Transmission System Limited	25.03.2026	30.03.2026	Misc.
485	227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for the determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance with Revised Emission Standards. Damodar Valley Corporation	25.03.2026	30.03.2026	Misc.
484	148/MP/2026 along with IA No. 42/2026	Petition under Section 79(1 )(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 seeking relaxation and condonation of delay in furnishing Conn- BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner’s Hybrid Power Project. VEH Jayin Renewables Private Limited	25.03.2026	30.03.2026	Misc.
483	58/MP/2026 along with IA Nos. 14/2026 & 44/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	25.03.2026	30.03.2026	Misc.
482	30/MP/2025, 31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	25.03.2026	30.03.2026	Misc.
481	905/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Prerak Greentech Private Limited and Ors.	25.03.2026	30.03.2026	Misc.
480	614/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 seeking a declaration that the Respondent No. 1 viz. Tamil Nadu Power Distribution Corporation Limited has failed to comply with the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003, and consequently, seeking for directions upon the said Respondent No.1 to make the payments to the Petitioner in accordance with the benchmark energy charge rate prescribed by the Ministry of Power under the aforesaid directions issued under Section 11, amongst other reliefs. IL & FS Tamil Nadu Power Company Limited	25.03.2026	30.03.2026	Misc.
479	340/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking issuance of direction(s) to the Respondent for payment of outstanding principal amount and applicable Late Payment Surcharge for renewable power supplied by the Petitioner to the Respondent under the Power Supply Agreement dated 7.8.2018, and further directions to the Respondent for signing a Supplementary PSA incorporating developments regarding the sale of power by the Petitioner to the Respondent. Solar Energy Corporation of India Limited	25.03.2026	30.03.2026	Misc.
478	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2(2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	25.03.2026	30.03.2026	Misc.
477	53/MP/2023 alongwith IA No. 11/2023, 167/MP/2023 alongwith IA No. 32/2024, 258/MP/2023 alongwith IA No. 59/2023, 267/MP/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power RoP in Petition Nos. 167/MP/2023 and Ors. Page 2 of 3 Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Co. Ltd. and 4 Ors., Sikkim Urja Limited ,	25.03.2026	30.03.2026	Misc.
476	979/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 11 and 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024 (“2024 DSM Regulations”) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking appropriate directions for holding and declaring that the 160 MW Sui Generis Blended Wind Power Project (based on 81% wind component and 19% solar component) of the Petitioner be considered and treated as a generating station based on wind resource for the purpose of the 2024 DSM Regulations and more specifically under Regulation 8(4) of the 2024 DSM Regulations. Vena Energy Vidyuth Private Limited	25.03.2026	30.03.2026	Misc.
475	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	25.03.2026	30.03.2026	Misc.
474	409/MP/2024 along with IA No.30/2026	Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 18.01.2024 passed by this Commission in Petition No. 27/MP/2022. SEIL Energy India Limited	25.03.2026	30.03.2026	Misc.
473	131/TL/2026, 132/AT/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Morena-I SEZ Transmission Limited. Morena-I SEZ Transmission Limited	25.03.2026	30.03.2026	Licence (Transmission)
472	119/MP/2026	Petition under Section 79 of the Electricity Act, 2003 seeking a relief for delay in commissioning of the 540 MW Wind Power Project by JSW Renew Energy Limited on account of Force Majeure events and consequential extension of the Scheduled Commissioning Date. JSW Renew Energy Limited	25.03.2026	30.03.2026	Misc.
471	123/MP/2026 along with IA No. 38/2026	Petition under Section 79 (1 )(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewable Infra Private Limited	25.03.2026	30.03.2026	Misc.
470	317/MP/2025 along with IA Nos. 58/2025 and 92/2025	Petition under Section 79(1)(b) and (f) read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	25.03.2026	30.03.2026	Misc.
469	93/TD/2026	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 license. Neufo Technologies Private Limited	25.03.2026	30.03.2026	Licence
468	171/MP/2024	Petition under section 79 (1) (f) of Electricity Act, 2003, read with Regulation 1.5(iv) of the IEGC, 2010 read with Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 and Regulation 65 (1) of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking compensation for breach of the Must-Run status accorded to the Petitioner’s 2x10 MW (AC) solar PV power project with 8MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	25.03.2026	30.03.2026	Misc.
467	133/TL/2026, 134/AT/2026	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bellary Davanagere Power Transmission Limited. Bellary Davanagere Power Transmission Limited	25.03.2026	30.03.2026	Licence (Transmission)
466	218/MP/2022 along with IA No. 112/2025, 105/MP/2023 along with IA No. 110/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka, and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited and anr.	25.03.2026	30.03.2026	Misc.
465	149/MP/2026 along with IA No. 45/2026	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 lnter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, seeking relief(s) against Central Transmission Utility of India Limited in connection with the Grant of connectivity for 73 MW to the Petitioner herein at Solapur PG-Reg. ReNew Green Energy Solutions Private Limited	25.03.2026	30.03.2026	Misc.
464	87/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of a security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3. Udupi Kasargode Transmission Limited	25.03.2026	30.03.2026	Misc.
463	135/MP/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with the CERC Office Order dated 30.07.2025, Addendum dated 14.01.2026 issued by this Commission, Committee Report dated 05.01.2026, Regulations 13(2)(h), 27 and 28 of the CERC (Sharing on Inter-State Transmission Charges and Losses) Regulations, 2020 and Regulation 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for seeking Extension of Time in SCOD for the Petitioner’s project. Ambuja Cements Limited	25.03.2026	27.03.2026	Misc.
462	IA No. 128/2025 in 303/MP/2024	Interlocutory Application seeking interim directions, including a direction to all Respondents to not take any precipitative or coercive action against the Petitioner/Applicant.128-IA-2025_250326 Udupi Kasargode Transmission Limited	25.03.2026	27.03.2026	Misc.
461	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	25.03.2026	27.03.2026	Misc.
460	325/MP/2024 along with IA Nos. 78/2024, 105/2024 & 19/2026	Petition under Sections 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003, along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking appropriate reliefs with regard to extension of scheduled commission date and stay of any coercive measures. Khandukhal Rampura Transmission Limited	25.03.2026	27.03.2026	Misc.
459	682/MP/2025	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 16.10.2020 (TSA) seeking condonation of time overrun & consequential extension of Schedule COD and relief for cost overrun & consequential increase in annual non-escalable transmission charges on account of Force Majeure events and Change in Law events pertaining to POWERGRID Bikaner Transmission System Limited. POWERGRID Bikaner Transmission System Limited	25.03.2026	27.03.2026	Misc.
458	847/MP/2025	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003, read with relevant provisions of Transmission Service Agreement dated 09.02.2024 and Regulations 65 and 69 of the CERC (Conduct of Business) Regulations, 2023. Dhule Power Transmission Limited	25.03.2026	27.03.2026	Misc.
457	98/MP/2026 along with IA Nos. 21/2026 & 43/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	25.03.2026	27.03.2026	Misc.
456	667/MP/2025 along with IA No.55/2025	Petition under Section 79, and Section 79(1)(D of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 20.4.2023 executed between the Petitioner (i.e., KPSI Transmission Limited) and Central Transmission Utility of India Limited, seeking extension of Scheduled COD on account of occurrence of Force Majeure events and additional expenditure incurred on account of change in scope of work. KPS1 Transmission Limited	25.03.2026	27.03.2026	Misc.
455	145/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250 kW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel, downstream of Kotla Hydro Power Station, BBMB for period of 40 years seeking adoption of tariff discovered through a transparent, competitive bidding process. Bhakra Beas Management Board	25.03.2026	27.03.2026	Adoption
454	1029/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 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	18.03.2026	27.03.2026	Licence (Transmission)
453	900/TT/2025	Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003, read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, seeking determination of tariff for the inter-state transmission lines of the Petitioner for the 2024-29 tariff period HVPNL	19.03.2026	24.03.2026	Transmission.
452	1002/TT/2025	Petition for approval of tariff in respect of PTCUL owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-Sate transmission of electricity as per the Commission’s order dated 14.3.2012 in Petition No.15/SM/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 2024-29 tariff period and the provisions of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 PTCUL	19.03.2026	24.03.2026	Transmission.
451	29/TT/2026	Petition for approval under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the transmission tariff for the 2024-29 period for Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/Systems conveying electricity to other States MSETCL	19.03.2026	24.03.2026	Transmission.
450	30/TT/2021	Petition for approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the truing up of the transmission tariff for the 2014-19 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 period for 2 Nos. 765 kV line bays at 765/400 kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)-Rajnandgaon (TBCB) 765 kV D/C line under the “POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in the Western Region PGCIL	19.03.2026	24.03.2026	Transmission.
449	875/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for asset under ‘Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B” in the Western Region PGCIL	19.03.2026	24.03.2026	Transmission.
448	877/TT/2025	Petition for determination of the tariff for “Establishment of 765/400/220 kV Substation at Kurnool-III, Extension of 765 kV Kurnool (New) Substation, and 765 kV Kurnool III-Kurnool (New) D/C Line” under "Transmission System for Kurnool Wind Energy Zone/Solar Energy Zone(AP) - Part-A and Part-B’’ 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, 2024 PGCIL	19.03.2026	24.03.2026	Transmission.
447	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the projectCREPL	18.03.2026	24.03.2026	Misc.
446	640/TT/2025	Petition for truing up of the capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of ‘Non-ISTS 400 kV Transmission Lines carrying ISTS Power [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation DVC	19.03.2026	24.03.2026	Transmission.
445	322/TL/2024 alongwith IA No. 35/2026	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, 2009, seeking grant of the transmission licence to NERGS-I Power Transmission Limited.NREGSPTL	18.03.2026	24.03.2026	Licence.
444	770/MP/2025 along with IA No. 80/2025	Petition under Section 79 of the Electricity Act 2003, Regulation 15 of CERC, Conduct of Business Regulation and Regulations 42 and 44 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking termination of the Connectivity and GNA and termination of the Power Purchase Agreement (PPA) dated 10.9.2021 along with Amendment thereof executed between Viento Renewables Private Limited and Solar Energy Corporation of India without any financial liabilityVRPL	18.03.2026	24.03.2026	Misc.
443	421/MP/2025 Along with I.A. No. 31/2026	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of monthly bills raised by the Petitioner in terms of the PPA dated 1.4.2013 and the PSA dated 18.2.2016SEIL Energy India Ltd	18.03.2026	24.03.2026	Misc.
442	266/MP/2024	Petition under Regulation 9(4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval of input price of coal supplied from Chatti-Bariatu Coal Mine to end use generating station i.e., Barh-II STPS for the period from Commercial Operation Date i.e., 1.4.2024 to 31.3.2029NTPC	18.03.2026	24.03.2026	Misc.
441	202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025, 585/MP/2025, 323/MP/2025, 333/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Adani Wind Energy MP One Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	11.03.2026	23.03.2026	Misc.
440	954/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 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 the assets under Green Energy Corridors: Inter-State Transmission Scheme (ISTS)- Part-A. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
439	565/TT/2025	Petition for truing up of transmission tariff for the 2019-24 period and the determination of tariff for the 2024-29 tariff period for the assets under Eastern Region Strengthening Scheme-VIII (ERSS-VIII). Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
438	515/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 Assets under “400 kV Kahalgaon Transmission System” in the Eastern Region. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
437	355/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 the Combined Asset in “Eastern Region Strengthening Scheme IX Project” in the Eastern Region. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
436	606/TT/2025, 415/TT/2025, 749/TT/2025, 692/TT/2025, 490/TT/2025 612/TT/2025, 503/TT/2025 and 523/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 Combined Asset under “Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A” in the Southern Region. Power Grid Corporation of India Limited	19.03.2026	23.03.2026	Transmission
435	479/TT/2025 and 483/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 Assets under “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)” 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	19.03.2026	23.03.2026	Transmission
434	412/TT/2025, 494/TT/2025, 578/TT/2025 and 599/TT/2025	Petition for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 period for the Combined Assets under transmission system associated with the Kaiga 3 and 4 (2x235 MW) Project 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	19.03.2026	23.03.2026	Transmission
432	867/TT/2025	Petition for the determination of tariff of the inter-State transmission lines connecting two states for APTRANSCO owned transmission lines for the 5th Control Period, i.e., FY 2024-25 to FY 2028-29 for inclusion in POC Mechanism in accordance with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Transmission Corporation of Andhra Pradesh Limited	19.03.2026	20.03.2026	Transmission
431	415/MP/2024	Petition under Section 79 of the Electricity Act 2003 read with Regulation 7 (1) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023 and Central Electricity Authority (Technical Standards for Connectivity to the Grid)) Regulations, 2007 and amendment thereof, seeking directions from the Commission to the Respondents regarding non-desirable performance of Inter-State Transmission System (ISTS) connected Renewable Energy (RE) Generating Stations during fault events leading to major generation loss and frequency dip and other associated matters. Northern Regional Load Despatch Centre	18.03.2026	20.03.2026	Misc.
430	125/TL/2026 And IA No. 34/2026, 124/AT/2026	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 for grant of Transmission License to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	18.03.2026	20.03.2026	Licence (Transmission)
429	966/TT/2025	Petition for the determination of tariff / Annual Transmission Charges of the 41 Nos. Inter-State Transmission Lines / system connecting two states (40 ISTS lines between Telangana and Andhra Pradesh and 1 ISTS line between Telangana and Karnataka) for the transmission lines / system owned by the TSTRANSCO for the FY 2024-25 to FY 2028-29 as per the Commission’s order dated 5.9.2018 in Petition No. 7/SM/2017. Transmission Corporation of Telangana Limited	19.03.2026	20.03.2026	Transmission
428	820/TT/2025	Petition for the determination of the tariff for the 2024-29 tariff period in respect of RRVPN-owned transmission lines/system connecting with the other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	19.03.2026	20.03.2026	Transmission
427	396/TT/2025	Petition for determination of transmission tariff of the APTRANSCO-owned Intra-State Transmission Lines which facilitated flow of inter-State power for the period from 1.11.2020 to 31.3.2021 for inclusion in POC Mechanism. Transmission Corporation of Andhra Pradesh Limited	19.03.2026	20.03.2026	Transmission
426	389/TT/2025	Petition for determination of tariff for the new Transmission and Distribution Element of 220 kV GIS Sub-station and 220 kV LILO at RTPS for the 2024-29 tariff period in Transmission and Distribution System of Damodar Valley Corporation. Damodar Valley Corporation	19.03.2026	20.03.2026	Transmission
425	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UPPCL to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. MPPMCL	18.03.2026	20.03.2026	Misc.
424	210/MP/2023	Petition under Sections 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association and 6 Ors.	18.03.2026	20.03.2026	Misc.
423	26/MP/2026 along with IA No. 12/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited & Ors.	18.03.2026	20.03.2026	Misc.
422	851/MP/2025 along with IA No. 29/2026	Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 04.07.2025 between AMPIN Energy Green Four Private Limited and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021- Integrated Tax (Rate) and Notification No. 08/2021- Central Tax (Rate) dated 30.09.2021 and imposition of BCD on solar cells and solar modules to 25% and 40% respectively by way of MNRE Office Memorandum dated 9.03.2021. AMPIN Energy Green Private Limited and Anr.	18.03.2026	20.03.2026	Misc.
421	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 31.3.2021 passed by the Commission in Petition No. 104/TT/2020 directing bilateral billing and payment of transmission charges by the Respondent intra-State Transmission Licensee to the Petitioner on account of delay in execution of its downstream transmission network. Power Grid Corporation of India Limited	18.03.2026	20.03.2026	Misc.
420	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. Bharat Aluminium Company Limited	18.03.2026	20.03.2026	Misc.
419	168/MP/2023	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 17 of Power Purchase Agreements dated 25.11.2021 seeking rise in Custom Duty of Solar PV Cells and other Components as Change in Law Event. TP Saurya Limited	18.03.2026	20.03.2026	Misc.
418	6/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Rajasthan IV A Transmission Limited	18.03.2026	20.03.2026	Misc.
417	99/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 9.2.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Karera Power Transmission Limited	18.03.2026	20.03.2026	Misc.
416	324/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction against Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.1.2012 to the Petitioner and direction against Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3. Osmanabad Solar Energy Limited	18.03.2026	20.03.2026	Misc.
415	48/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Transmission System for Evacuation of Power from Potential Renewable Energy Zone in Khavda areas of Gujarat under Phase-IV (7 GW): Part D. Pune-III Transmission Limited	18.03.2026	20.03.2026	Misc.
414	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	18.03.2026	20.03.2026	Misc.
413	27/TL/2026, 28/AT/2026	Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. Adani Energy Solutions Limited And Anr	18.03.2026	20.03.2026	Licence (Transmission)
412	103/MP/2026 along with IA No. 28/2026	Petition under Section 142 of the Electricity Act, 2003, inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Commission. Solitaire Powertech Private Limited	18.03.2026 & 19.03.2026	20.03.2026	Misc.
411	811/MP/2025 along with IA No. 87/2025	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution / enforcement / compliance of this Commission’s Order dated 17.4.2023 passed in I.A. No. 12 of 2023 in Petition No. 246/MP/2022. Maharashtra State Electricity Distribution Co. Ltd.	18.03.2026	19.03.2026	Misc.
410	305/MP/2025	Petition for modification in PSA executed with PTC India Limited on dated 30.05.2005, clause 10.1 (ii) for Sale of Power from M/s Lanco Amarkantak Power Limited (now known as Korba Power Limited) and in PSA on dated 16.1.2007, Clause 9.1.3, (for sale of Power from M/s SUGEN) Madhya Pradesh Power Management Co. Ltd.	18.03.2026	19.03.2026	Misc.
409	196/MP/2023, 207/MP/2023, 208/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 28.3.2014 seeking compensation on account of Change in Law event i.e. Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 which rescinded the Exemption of payment of Land Tax upon the Project land along with carrying cost and interest on carrying cost. Azure Clean Energy Private Limited	18.03.2026	19.03.2026	Misc.
408	369/MP/2025 along with IA No.94/2025, 430/MP/2025 along with IA No.99/2025	Petition under section 79 of Electricity act 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 invoking the adjudicatory, general regulatory and inherent jurisdiction of this Commission for seeking directions against the Respondents for release of outstanding balance along with LPS for the Change in Law compensation allowed by order dated 13.5.2021 in Petition No. 73/MP/2020. Adani Solar Energy Jodhpur Three Limited, Adani Solar Energy Jodhpur Four Private Limited	18.03.2026	19.03.2026	Misc.
407	110/MP/2024	Petition for revision in Methodology for estimation of electricity generated from biomass in co-generation power plant. Captive Power Producers Association	18.03.2026	19.03.2026	Misc.
406	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	18.03.2026	19.03.2026	Misc.
405	8/MP/2026 along with IA No.3/2026	Petition under Section 79 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 Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	18.03.2026	19.03.2026	Misc.
404	106/MP/2024	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.4.2007. HPPC	03.03.2026	19.03.2026	Misc.
403	781/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of The Electricity Act, 2003, seeking exit from the Power Purchase Agreement dated 28.06.2023 without any Financial Implication due to frustration and impossibility arising from the revocation of connectivity and inordinate delay in the project implementation due to the Respondents’ delays and defaults. Scatec India Renewables One Private Limited	11.03.2026	16.03.2026	Misc.
402	713/MP/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023, the Central Electricity Regulatory Commission (Ancillary Services) Regulations, 2022, Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commissions Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. Grid Controller of India Limited	11.03.2026	16.03.2026	Misc.
401	91/MP/2026	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) Regulation. Ayana Renewable Power Four Private Limited	11.03.2026	16.03.2026	Misc.
400	891/GT/2025	Petition for truing up of 2019-24 tariff and for determination of 2024-29 tariff in respect of Loktak Power Station. NHPC Limited	24.02.2026	16.03.2026	Generation
399	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	11.03.2026	16.03.2026	Adoption
398	109/MP/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA route. Ayana Renewable Power Private Limited (ARPPL) and Anr	11.03.2026	16.03.2026	Misc.
397	108/MP/2026 along with IA No.26/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and the terms of the Power Purchase Agreements dated 06.02.2007 and 02.02.2007 read with the corresponding SPPAs both dated 05.12.2028, Settlement Deed dated 03.01.2022 and SPPAs dated 30.03.2022, entered into between Gujarat Urja Vikas Nigam Limited and Adani Power Limited read with Order dated 08.02.2022 passed by the Hon’ble Supreme Court, seeking setting aside the Supplementary Invoices dated 05.01.2026 and Monthly Invoices dated 06.01.2026 raised by Adani Power on GUVNL and passing directions against Adani Power. Gujarat Urja Vikas Nigam Limited	11.03.2026	16.03.2026	Misc.
396	792/GT/2025	Petition for truing up of the tariff for Kahalgaon STPS Stage-I (4x210 MW) for the period 2019-24. NTPC Limited	10.02.2026	16.03.2026	Generation
395	798/GT/2025	Petition for approval of the tariff for Kahalgaon STPS Stage-I (840 MW) for the period 2024-29. NTPC Limited	10.02.2026	16.03.2026	Generation
394	236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (1980 MW). NTPC Limited	24.02.2026	12.03.2026	Generation
393	139/2026 along with IA (Diary) No.144/2026	Petition under Section 79 (1 )(c) of the Electricity Act, 2003 read with and Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking harmonisation of timeline for financial closure and Project Commissioning with the extended start date of connectivity. AK Renewable Infra Private Limited	11.03.2026	12.03.2026	Misc.
392	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Ltd.	03.03.2026	07.03.2026	Misc.
391	331/MP/2024, 581/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited, PTC India Ltd.	03.03.2026	07.03.2026	Misc.
390	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to GUVNL to make payment of certain amounts unilaterally deducted/ withheld from the monthly invoices and debit note/ supplementary invoices raised by JITPL. Jindal India Power Limited	03.03.2026	07.03.2026	Misc.
389	107/MP/2026 along with IA Nos.24/2026 & 25/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve PRPL application dated 08.12.2025 submitted for change of source in terms of Regulation 9.3 of the GNA Regulations. Percentum Renewables Private Limited	03.03.2026	07.03.2026	Misc.
388	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchase Agreement dated 22.04.2007. Punjab State Power Corporation Limited	03.03.2026	06.03.2026	Misc.
387	1029/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 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route Navinal Transmission Limited	03.03.2026	06.03.2026	Licence (Transmission)
386	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. ReNew Dinkar Urja Private Limited & Anr.	03.03.2026	06.03.2026	Misc.
385	910/MP/2025 along with IA No.10/2026	Petition under Regulations 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for grant of time to one of the Promoter Shareholders for diluting its stake in the Petitioner Company to meet the requirement/ compliance under Regulation 15 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Limited	03.03.2026	06.03.2026	Misc.
384	865/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Peak Day Ahead Market (Peak DAM) and Peak Real Time Market (Peak RTM). Hindustan Power Exchange Limited	03.03.2026	06.03.2026	Misc.
383	864/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021, seeking approval, for introduction of Peak Day Ahead Market and Peak Real Time Market Contracts on the Petitioner’s ‘PRATYAY’ Platform. Power Exchange of India Limited	03.03.2026	06.03.2026	Misc.
382	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	03.03.2026	06.03.2026	Misc.
381	739/MP/2025	Petition under Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024 and Clause 5.1 of Part A - ‘Scope’ of the Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity/ Stored Energy from Pump Storage Plants by Ministry of Power dated 6th February 2025 for seeking approval of Tender Documents with the deviations for Long Term Procurement of 500 MW (For 6 Hours discharge with maximum 4 Hours continuous discharge per day) Power for 40 Years from ISTS Connected Pump Storage Plant/s through Competitive Bidding Madhya Pradesh Power Management Co. Ltd. and Anr.	03.03.2026	06.03.2026	Misc.
380	685/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the Peak Day Ahead Market (Peak DAM) and Peak Real Time Market (Peak RTM) at IEX. Indian Energy Exchange Limited	03.03.2026	06.03.2026	Misc.
379	631/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.7.2020 executed between Apraava Energy Private Limited and Solar Energy Corporation of India Limited seeking compensation on account of increase in GST Rate on renewable energy devices and parts for their manufacture, including Windmill, Wind Operated Electricity Generator (WOEG), from 5% to 12% in terms of Notification No. 08/2021 Integrated Tax (Rate) dated 30.9.2021 issued by Ministry of Finance. Apraava Energy Private Limited	03.03.2026	06.03.2026	Misc.
378	450/MP/2025 along with IA No. 35/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	03.03.2026	06.03.2026	Misc.
377	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	03.03.2026	06.03.2026	Misc.
376	177/MP/2024 along with IA No.43/2024	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent, SLDC in computing the Deviation and Settlement Mechanism charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022 and Respondent’s failure to rectify the same. Tadas Wind Energy Private Limited	03.03.2026	06.03.2026	Misc.
375	155/MP/2024	Petition under Section 79(1)(c)(f) and (k) of the Electricity Act, 2003 seeking an extension of time for compliance with this Commission’s directions dated 23.11.2023. Essar Power Transmission Co. Ltd.	03.03.2026	06.03.2026	Misc.
374	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	03.03.2026	06.03.2026	Misc.
373	100/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 invoking this Commission’s Power to Relax and seeking appropriate relief for permitting change of fuel source from Hybrid to Wind for the 300 MW connectivity granted to Serentica Renewables India Private Limited. Serentica Renewables India Private Limited	03.03.2026	06.03.2026	Misc.
372	61/MP/2023	Petition under Sections 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Company Limited	03.03.2026	06.03.2026	Misc.
371	103/MP/2026 along with IA (Diary) No. 130/2026	Petition under Section 142 of the Electricity Act, 2003 inter alia seeking appropriate directions against the Respondent No. 1, Solar Energy Corporation of India Limited, for complying with Orders dated 23.08.2022 in Petition 52/MP/2019 and order dated 24.03.2025 in Petition No. 377/MP/2023 passed by this Hon’ble Commission. Solitaire Powertech Private Limited	03.03.2026	06.03.2026	Misc.
370	IA No. 23/2026 in 320/TT/2023	Application for bringing on record certain documents regarding subsequent developments in Petition No. 320/TT/2023, under Regulation 26 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Damodar Valley Corporation	03.03.2026	06.03.2026	Misc.
369	Combined RoP in 391/TT/2024, 449/TT/22024, 454/TT/2024, 499/TT/2025, 577/TT/2025 and 818/TT/2025	Petition for the determination-cum-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 1x500MVA, 400KV/230KV ICT (4th) along with associated bays and equipment’s at the Hosur Sub-station under “Augmentation of Transformation Capacity by 1X500 MVA, 400KV/230KV ICT (4th) at the Hosur Substation”. Power Grid Corporation of India Limited	27.02.2026	06.03.2026	Transmission
368	744/TT/2025, 529/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 period and for determination of the transmission tariff for the 2024- 29 period for Assets under “220 kV Srinagar-Leh Transmission System (SLTS)” in the Northern Region. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
367	602/TT/2025, 18/TT/2025, 819/TT/2025, 462/TT/2024, 822/TT/2025, 750/TT/2025 and 748/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 Asset under “Transmission System associated Tehri Transmission System” in the Northern Region. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
366	380/TT/2024, 389/TT/2024, 398/TT/2024, 743/TT/2025, 746/TT/2025 and 766/TT/2025	Petition for the determination-cum-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 Asset-1: Augmentation with 765/400kV, 1x1500MVA Transformer (3rd) at the Bikaner (PG) along with associated bays under “Transmission System for the Evacuation of Power from REZ in Rajasthan (20 GW) under Phase III – Part J”. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Transmission
365	I.A. 22/2026 in 216/TT/2025	Interlocutory application to the allow O&M Expenses of ICTs based on their MVA capacity for the 2019-2024 tariff period as claimed in Petition No. 216/TT/2025 under Regulation 53, 54, 65 & 66 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Civil Procedure Code, 1908, in view of the direction dated 18.6.2025 IA No. 13/IA/2024 in Petition No. 682/TT/2020. Power Grid Corporation of India Limited	27.02.2026	05.03.2026	Misc.
364	241/TT/2016, 6/TT/2018	Petition for determination of the transmission tariff for the 2014-19 tariff period for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC under "Static VAR Compensator (SVCs) in the Northern Region". Power Grid Corporation of India Limited	13.01.2026	02.03.2026	Transmission
363	21/RP/2025 in 137/GT/2024	Review of the Commission’s order dated 8.9.2025 in Petition No. 137/GT/2024 in the matter of determination of project specific tariff for Solar PV power plant at Rajnandgaon, Chhattisgarh. SECI	24.02.2026	02.03.2026	Review
362	710/GT/2025	Petition for truing up of capital cost & generation tariff for 2019 24 tariff period under Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and for determination of generation tariff for 2024-29 tariff period under Regulation 9(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, in respect of Karcham Wangtoo Hydro Electric Project (KW HEP). JSW Hydro Energy Limited	24.02.2026	02.03.2026	Generation
361	254/MP/2024 along with IA No. 64/2025	Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the PPA dated 25.7.2013 executed between the Petitioner and the PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as Order dated 14.5.2019 passed in Petition No. 77/MP/2018. TRN Energy Private Limited	19.02.2026	02.03.2026	Misc.
360	65/MP/2020, 618/MP/2020	Petition seeking declaration that HSD is an alternative fuel in terms of Article 1.1.27 of the PPA and refund the unauthorized deductions of Rs. 96,68,92,198/- made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited	19.02.2026	02.03.2026	Misc.
359	625/GT/2025, 626/GT/2025	Petition for truing up of Annual Fixed Charges for 2019-24 period of Mejia Thermal Power Station, Units 1, 2 & 3 (3 x 210 MW). DVC Limited	10.02.2026	02.03.2026	Generation
358	932/MP/2025 along with IA No. 122/2025	Petition under Section 79 read with Section 158 of the Electricity Act, 2003 seeking referral to arbitration of the present dispute between the Petitioner and Respondent arising out of the claim for liquidated damages of Rs. 57.37 Crores levied by Respondent under Article 4.4.1 of the Power Purchase Agreement dated 23.05.2018. ReNew Wind Energy (AP2) Pvt. Ltd.	26.02.2026	02.03.2026	Misc.
357	824/TL/2025	Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	26.02.2026	02.03.2026	Licence (Transmission)
356	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003 read-with Regulations 54, 55 and 56 of the CERC (Power Market) Regulations 2021 seeking enhancement of block-bid size up to 350 MW for Hydro Pumped Storage Plant in the Day-Ahead Market (DAM). Greenko AP01 IREP	26.02.2026	02.03.2026	Misc.
355	32/TD/2026	Application under Section 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. Energy Advisory Services Private Limited	26.02.2026	02.03.2026	Licence
354	57/MP/2026	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking compensation on account of Change in Law event namely Notification dated 19.03.2025 issued by the Department of Mines, Government of Jharkhand by which methodology of calculation of Royalty applicable to coal procured for dispatches power/regulated sector has been changed thereby resulting in increase in cost of generation and supply of electricity to the Respondents. Adhunik Power and Natural Resources Limited	26.02.2026	02.03.2026	Misc.
353	48/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Transmission System for Evacuation of Power from Potential Renewable Energy Zone in Khavda areas of Gujarat under Phase-IV (7 GW): Part D. Pune-III Transmission Limited	26.02.2026	02.03.2026	Misc.
352	78/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area. Navinal Transmission Limited	26.02.2026	02.03.2026	Misc.
351	66/TD/2026	Application under Section 14 and Section 15(1) of Electricity Act, 2003 read with Regulation 15(1) and Regulation 9(4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category V to Category IV. Ideal Energy Solutions Private Limited	26.02.2026	02.03.2026	Licence
350	99/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 9.2.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Karera Power Transmission Limited	26.02.2026	02.03.2026	Misc.
349	94/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of additional capacity of 1150 MW Firm & Despatchable Power under “Greenshoe Option” from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	26.02.2026	02.03.2026	Adoption
348	640/TT/2025, 389/TT/2025	Petition for truing up of the capital expenditure for the 2019-24 tariff period and determination for the 2024-29 tariff period in respect of ‘Non-ISTS 400 kV Transmission Lines carrying ISTS Power [S/C LILO of 400 kV D/C Durgapur (PG)-Jamshedpur (PG) at DSTPS; S/C LILO of 400 kV D/C Maithon (PG)-Ranchi (PG) at RTPS, D/C 400 kV DSTPS-RTPS, D/C 400 kV RTPS-Ranchi (PG)] of Damodar Valley Corporation. Damodar Valley Corporation	13.01.2026	27.02.2026	Transmission
347	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	24.02.2026	26.02.2026	Misc.
346	906/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. 3 i.e., Catalyst Trusteeship Limited, who is acting as the Security Trustee for the purpose of holding the securities on behalf of and for benefit of the lender i.e., Respondent No. 2, Power Finance Corporation Limited, and any other banks and financial institutions participating in the facility, in terms of the Security Trustee Agreement dated 19.09.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s Transmission Project. Khavda IV A Power Transmission Limited	24.02.2026	26.02.2026	Misc.
345	846/MP/2025	Petition under Section 79 of the Electricity Act, 2003, read with CERC (Indian Electricity Grid Code) Regulations, 2010 and CERC (Indian Electricity Grid Code) Regulations, 2023 seeking compensation (along with interest) for the generation loss suffered due to curtailment / backing down instruction issued by Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL) in capacity of STU and Rajasthan SLDC on account of its inadequate transmission system for evacuation of power. Solaire Surya Urja Private Limited	24.02.2026	26.02.2026	Misc.
344	814/MP/2025	Petition Under Section 79(1)(c), (f) and (k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking Extension of Connectivity start date and corresponding milestones (Including Financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. Waree Forever Energies Private Limited	24.02.2026	26.02.2026	Misc.
343	804/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 11.2.3 of the PPA dated 31.01.2024 seeking payments of invoices raised towards Monthly Fuel Cost Adjustment for the period of supply from 01.04.2024 to 31.07.2024 along with Late Payment Surcharge and Interest. Adhunik Power and Natural Resources Limited	24.02.2026	26.02.2026	Misc.
342	775/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 17 of the Power Purchase Agreement dated 25.11.2021 seeking increase in rate of Goods and Service Tax (GST) on the supply of renewable energy devices and parts along with supply of other goods and services as change in law event and consequential approval of the costs incurred by the Petitioner due to such change in law event. TP Saurya Limited	24.02.2026	26.02.2026	Misc.
341	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, 2009, seeking grant of the transmission licence to NERGS-I Power Transmission Limited. NREGS-I Power Transmission Limited	24.02.2026	26.02.2026	Licence (Transmission)
340	91/MP/2026	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 9(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. Ayana Renewable Power Four Private Limited	24.02.2026	26.02.2026	Misc.
339	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act,2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	24.02.2026	26.02.2026	Misc.
338	75/MP/2026 along with IA No. 17/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited & Ors.	24.02.2026	26.02.2026	Misc.
337	58/MP/2023, 215/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(t) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.7.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited, PTC India Limited	24.02.2026	26.02.2026	Misc.
336	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	24.02.2026	26.02.2026	Adoption
335	45/MP/2026 along with IA Nos. 13/2026 & (Dy. No.) 55/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Renew Urja Shachar Pvt. Ltd.	24.02.2026	26.02.2026	Misc.
334	27/TL/2026, 28/AT/2026	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. Adani Transmission Limited	24.02.2026	26.02.2026	Licence (Transmission)
333	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	24.02.2026	26.02.2026	Misc.
332	21/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 inter alia seeking relaxation from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Pvt. Ltd. and Ors.	24.02.2026	26.02.2026	Misc.
321	368/MP/2023	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for treatment of transmission charges arising in giving effect to the order dated 20.9.2017 in Petition No.130/MP/2015. Central Transmission Utility of India Limited	19.02.2026	23.02.2026	Misc.
330	365/MP/2025	Petition under Section 79(1)(a)&(f) of the Electricity Act, 2003 seeking acknowledgement and declaration of increase in rate of Goods and Service Tax and subsequent increase in Usage Charges for 1990 MW Solar Projects is a Change in Law event in terms of Article 10 of the Power Usage Agreements. NTPC Limited and Anr.	19.02.2026	23.02.2026	Misc.
329	268/MP/2020 along with I.A. No. 20/2026	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. Sarda Energy & Minerals Limited	19.02.2026	23.02.2026	Misc.
328	62/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 and Article 16.3.1 of the Power Purchase Agreement dated 06.01.2023 between the Petitioner i.e. Adani Green Energy Twenty Six A Limited, and Solar Energy Corporation of India Ltd., seeking reliefs qua additional expenditure incurred due to occurrence of Change in Law event concerning 50 MW ISTS connected Solar PV power project linked with Solar Manufacturing Plant. Adani Green Energy Twenty Six A Ltd.	18.02.2026	23.02.2026	Misc.
327	552/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 12 of the Power Purchase Agreement dated 15.1.2024 executed between the Petitioner i.e., Gorbea Solar Private Limited and Solar Energy Corporation of India Limited seeking compensation/appropriate relief to offset the adverse effect of a ‘Change in Law’ viz. the Notification No. 9 of 2024 Integrated Tax (Rate) dated 8.10.2024 issued by the Ministry of Finance, Government of India, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner. Gorbea Solar Private Limited	19.02.2026	23.02.2026	Misc.
326	348/MP/2023 along with IA No.83/2025	Petition under Sections 79, including 79(1)(b), 79(1)(f) & 79(1)(k) of the Electricity Act, 2003 seeking a declaration that the bid process initiated by Solar Energy Corporation of India Limited along with the Power Purchase Agreement dated 30.12.2022, executed in terms thereof is a nullity. Adani Renewable Energy Four Limited	19.02.2026	23.02.2026	Misc.
325	161/MP/2025 along with I.A. No. 109/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021. ReNew Surya Vihaan Private Limited	19.02.2026	23.02.2026	Misc.
324	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka. AMPIN Energy Utility Private Limited	19.02.2026	23.02.2026	Misc.
323	25/MP/2026	Petition under Sections 79(1) of the Electricity Act, 2003 and the CERC Conduct of Business Regulations, 2023, for seeking relief of under-recovery of fixed charges for NTPC’s gas-based stations. NTPC Limited	19.02.2026	23.02.2026	Misc.
322	61/MP/2022	Petition under Sections 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of the Electricity Act, 2003, Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 regarding non-inclusion/ de-capitalization of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of India Limited	17.02.2026	23.02.2026	Misc.
321	1029/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 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	19.02.2026	21.02.2026	Licence (Transmission)
320	741/TT/2025	Petition 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 3 Nos. of assets. Himachal Pradesh Power Transmission Corporation Limited	19.02.2026	21.02.2026	Transmission
319	680/MP/2025 along with IA No. 11/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Powers Pilot Scheme-II on 22.10.2021 for supply of 150MW of power to TANGEDCO for a period 3 years at the rate of INR 3.26 per kWh. TANGEDCO	19.02.2026	21.02.2026	Misc.
318	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2, respectively. MB Power (Madhya Pradesh) Limited	19.02.2026	21.02.2026	Misc.
317	24/MP/2026	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions and initiation of appropriate action against the Respondent for non-compliance of the directions in Order dated 07.01.2024 passed by this Hon’ble Commission in Petition No. 206/MP/2021. NTPC Green Energy Limited	19.02.2026	21.02.2026	Misc.
316	65/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2, for the benefit of the Lender, Respondent No. 3. NER Expansion Transmission Limited	18.02.2026	21.02.2026	Misc.
315	32/RP/2023	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of this Hon’ble Commission’s order dated 01.08.2023 in Petition No. 258/MP/2019 Jhajjar Power Limited	18.02.2026	21.02.2026	Review
314	447/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 15(1)(d) and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking to bring on record a change in the name of the Applicant. Essar Power Transmission Company Limited	17.02.2026	21.02.2026	Transmission
313	853/MP/2025 along with IA No. 105/2025	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2024 for determination of fees and charges of NLDC and RLDCs for the control period 2024-29 National Load Despatch Centre	17.02.2026	21.02.2026	Misc.
312	519/TT/2025 and 914/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for determination of the transmission tariff for the 2024-29 period, for the Combined Assets under “Vindhyachal Stage-I Additional Transmission System” in the Western Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
311	562/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2029 for asset, 02 Nos 220 kV Line Bays at 400/220 kV Panchkula (Barwala) (PG) Sub-station under “Implementation of 2 Nos. 220 kV line bays at 400/220 kV Panchkula (Barwala) (PG) Sub-station for interconnection with 220 kV Dera Bassi (PSTCL) Sub-station”. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
310	507/TT/2025, 603/TT/2025, 574/TT/2025, 967/TT/2025, 745/TT/2025, 747/TT/2025, 917/TT/2025 and 374/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 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 period for the asset under “Transmission System associated with Doyang HEP” in the North Eastern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
309	533/TT/2025, 563/TT/2025, 729/TT/2025 and 730/TT/2025	Petition for determination of the transmission tariff from the COD to 31.3.2029 for assets under “Eastern Region Expansion Scheme - XXXVI (ERES-XXXVI)” in the Eastern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
308	633/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024- 29 period for the Combined Transmission System associated with Faridabad Gas Based Combined Cycle Power Project in the Northern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
307	634/TT/2025, 486/TT/2025, 561/TT/2025, 918/TT/2025, 950/TT/2025 951/TT/2025, and 1021/TT/2025	Petition 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 assets under “Fiber Optic Communication System for the Central Sector Sub-stations & Generating Stations” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	21.02.2026	Transmission
306	Diary No. 97/2026 along with IA (Diary) No. 98/2026	Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 in furtherance of the Order dated 30.4.2024 passed by this Commission in Petition No. 114/MP/2023 and Order dated 30.9.2024 passed in Review Petition No. 20/RP/2024. Soltown Infra Private Limited	19.02.2026	21.02.2026	Misc.
305	IA (Diary) No. 96/2026 in Petition No. 1015/MP/2025	Application for bringing on record subsequent events and documents as well as seeking appropriate documents. Datta Power Infra Private Limited	19.02.2026	21.02.2026	Misc.
304	1/RP/2026	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) 2023, seeking review of order dated 12.11.2025 passed in Petition No. 3/TT/2023. Power Grid Corporation of India Limited	17.02.2026	20.02.2026	Review
303	53/MP/2026	Petition under Section 79(1)(c) & (f) read with Section 38(2)(b) & (c) of the Electricity Act, 2003 along with Regulation 13(8) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Eden Renewable Alma Private Limited	18.02.2026	19.02.2026	Misc.
302	42/MP/2026	Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 14.08.2024, seeking quashing of the letters dated 07.08.2025 and 25.08.2025 issued by MSEDCL and NTPC respectively, and grant of an unconditional extension of the SCSD till 22.9.2026 without imposition of any financial liability including additional transmission charges. ACME Renewtech Private Limited and Anr	18.02.2026	19.02.2026	Misc.
301	40/MP/2026	Petition under section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (Sharing of inter-State Transmission Charges and Losses) Regulations, 2020, Procedure No. 5.12 of NLDC's procedure for computation and sharing of inter-state transmission system charges and regulation 111 to 113 & 115 of CERC (Conduct of Business) Regulations, 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020, Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 dated 27.01.2023 and detailed procedure and to exclude the quantum of power flow in STU network. Power Company of Karnataka Limited	18.02.2026	19.02.2026	Misc.
300	88/MP/2026	Petition under Section 79 read with Sections 94 & 142 of the Electricity Act, 2003 seeking execution/implementation of the Orders dated 21.3.2022, 1.05.2024 and 14.01.2025 passed by the Commission in Petition No. 56/MP/2022 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Respondent No.1 in relation thereto. ReNew Wind Energy (AP2) Private Limited	18.02.2026	19.02.2026	Misc.
299	61/MP/2026	Petition Under Section 79(1)(b) & (f) of the Electricity Act, 2003 Read With Chapter IV of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Article 12 of the Power Purchase Agreements Dated 14.07.2022 & 24.11.2022 seeking an appropriate adjustment/compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and grant of consequential relief along with carrying cost & interest on carrying cost thereto. XL Xergi Power Private Limited	18.02.2026	19.02.2026	Misc.
298	54/MP/2026	Petition under Section 79(1)(a), 79(1 )(b) and 79(1 )(f) of the Electricity Act, 2003 seeking approval and determination of the revised tariff on account of Change in Law arising from the amendment of Goods and Services Tax (GST) slabs vide Notification No. 8/2021 - Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance, in terms of Article 12 of the Power Purchase Agreement dated 15.09.2021, with effect from the date of early part commissioning of the project, i.e., 27 MW commissioned on 05.12.2022, and for the remaining capacity commissioned phase-wise thereafter, along with recovery of pending Late Payment Surcharge (LPS) on supplementary bills raised on account of the said Change in Law after the Scheduled Commercial Operation Date (SCOD) of the entire capacity. JSW Renew Energy Two Limited	18.02.2026	19.02.2026	Misc.
297	85/MP/2026	Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 19 and 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking modification in Green Energy Contracts in line with the Ministry of Power’s notification and modifications in trading timelines for monthly Term Ahead Contracts (TAM, GTAM and HPTAM) in line with Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Hindustan Power Exchange Limited	18.02.2026	19.02.2026	Misc.
296	25/RP/2025 along with IA No. 135 of 2025	Petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 seeking review of the Commission’s order dated 31.12.2023 in Petition No. 237/MP/2021. Madhya Pradesh Power Management Company Limited	17.02.2026	19.02.2026	Review
295	9/RP/2024 along with IA No. 19 of 2024	Petition for review and modification of the order dated 31.12.2023 in Petition No. 237/MP/2021 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 52 and 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with order dated 10.1.2024 of the Hon’ble Delhi High Court in Writ Petition (C) No. 194/2024 and C.M. Application No. 889/2024. Khargone Transmission Limited	17.02.2026	19.02.2026	Review
294	86/MP/2026	Petition under Section 79, including Section 79(1)(f) of the Electricity Act, 2003 read with the relevant provisions of the Transmission Service Agreement dated 28.03.2023 executed between the Petitioner and Central Transmission Utility of India Limited, seeking extension of scheduled COD on account of occurrence of Force Majeure events, additional expenditure incurred on account of Change in Law events and change in scope of work, amongst other reliefs. Khavda II-A Transmission Limited	18.02.2026	19.02.2026	Misc.
293	87/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3. Udupi Kasargode Transmission Limited	18.02.2026	19.02.2026	Misc.
292	60/MP/2026	Petition under Section 66 of the Electricity Act, 2003, read with Regulation 54 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. National Solar Energy Federation of India	18.02.2026	19.02.2026	Misc.
291	31/RP/2024	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 and Order XLVII Rule 1 of the Code of Civil Procedure, 1908. Chhattisgarh State Power Distribution Co. Ltd.	18.02.2026	19.02.2026	Review
290	2/RP/2026	Petition for review of the Order dated 28.11.2024 in Petition No. 446/GT/2020 for determination of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) for the period 2019-24 NTPC	18.02.2026	19.02.2026	Review
289	7/RP/2025	Petition for review of the Order dated 23.3.2025 in Petition No. 346/GT/2023 in the matter of 10 MW Solar Photo Voltaic Power Project at Koderma Thermal Power Station, Koderma, Jharkhand. DVC	18.02.2026	19.02.2026	Review
288	49/MP/2026	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 3(12)(c) and Regulation 36(2)(d) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, seeking exercise of regulatory powers to allow recovery of financial impact arising from implementation of the judgment dated 12.11.2024 passed by the Hon’ble Punjab and Haryana High Court in CWP No. 19546 of 2013 and CWP No. 31576 of 2019, directing removal of pay anomalies for executives in Grades E-1 to E-2A with effect from 1.1.1997. NHPC	18.02.2026	19.02.2026	Misc.
287	56/MP/2026	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the PPA dated 03.07.2020 executed for development and supply of power from 300 MW Solar Power Plant set up at Khandwa, Madhya Pradesh, seeking restitutionary reliefs qua compensation for the additional expenditure incurred on account of various Change in Law events, along with carrying cost. Masaya Solar Energy Private Limited	18.02.2026	19.02.2026	Misc.
286	64/MP/2026	Petition under Section 79 of the Electricity Act, 2003, inter- alia seeking (i) reimbursement of SRLDC Fees and Charges(ii) consideration of SHR corresponding to the normative boiler efficiency applicable for sub-bituminous coal instead of bituminous coal; and (i) reimbursement of additional expenditure incurred on account of change in law events, viz., GST on imported coal handling charges and in-land transportation charges in terms of the PPA dated 19.12.2013 executed inter-se the parties. Moxie Power Generation Limited	18.02.2026	19.02.2026	Misc.
285	67/MP/2026	Petition under Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with Regulations 111, 112, 113 and 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 65, 66, 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking recovery of capacity charges for the period of non-availability of fuel for reasons beyond the control of the Petitioner and relaxation of operating norms for the 726.6 (2 x 363.3) MW combined cycle gas based power Palatana project of ONGC Tripura Power Company Limited for the control period 1.4.2019 to 31.3.2024. ONGC Tripura Power Company Limited	18.02.2026	19.02.2026	Misc.
284	55/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.01.2014 (Procurers PPA) and Power Purchase Agreement dated 20.01.2014 (PTC PPA) seeking directions against UPPCL/PTC for payment of Change in Law compensation on account of shortfall of coal. MB Power (Madhya Pradesh) Limited	18.02.2026	19.02.2026	Misc.
283	839/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 “Sub-station works associated with Hyderabad (Maheshwaram) Pooling Station” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
282	258/TT/2025, 826/TT/2025, 836/TT/2025, 742/TT/2025, 821/TT/2025, 878/TT/2025 and 831/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for the “Transmission System Strengthening Scheme for Evacuation of Power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II-Part-A1” in the Northern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
281	510/TT/2025, 399/TT/2025 and 925/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 “Northern Regional Transmission Strengthening Scheme” in the Northern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
280	354/TT/2025	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, based on 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 period, and determination of transmission tariff for the 2024-29 period for the Transmission System maintained and operated by Essar Transco Limited. Essar Transco Limited	17.02.2026	19.02.2026	Transmission
279	832/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003, read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff for the period from COD to 31.3.2029 for Supply and Installation of OPGW on existing 400 kV Koldam – Ludhiana (PG) line which is to be LILO-ed at 400 kV Ropar (PSTCL) (150 km). Parbati Koldam Transmission Company Limited	17.02.2026	19.02.2026	Transmission
278	282/TT/2025	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 based on 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 period and determination of transmission tariff for the 2024-29 period for the transmission system constructed, maintained and operated by the Petitioner vide Licence No. 20/Transmission/2013/CERC. Adani Transmission (India) Limited	17.02.2026	19.02.2026	Transmission
277	343/TT/2025, 175/TT/2017 (On Remand)	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for 400 kV Bawana – Mandaula Double Ckt. and 400 kV Bamnauli – Ballabhgarh Double Ckt. transmission lines under Section 62 read with Section 79 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. Delhi Transco Limited	17.02.2026	19.02.2026	Transmission
276	397/TT/2025	Petition for (i) revision of transmission tariff for the 2014-19 period, (ii) truing up of transmission tariff for the 2019-24 period, and determination of transmission tariff for the 2024-29 period for the 400 kV D/C Teesta III HEP-Kishanganj Transmission Line, under Regulation 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. Sikkim Power Transmission Limited	17.02.2026	19.02.2026	Transmission
275	445/TT/2024	Petition for claiming the Yearly Transmission Charges for 12 Nos. of 220kV lines for the FY-22 and FY-23, owned by KPTCL, identified as carrying Inter-state Power by the Karnataka SLDC, Bengaluru. Karnataka Power Transmission Corporation Limited	17.02.2026	19.02.2026	Transmission
274	207/TT/2024	Approval under Section 61, 62, 79(1)(c), and 79(1)(d) of the Electricity Act, 2003, read with Regulation 86 of 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 for the period from COD to FY 2018-19 and determination of tariff for the 2019-24 period for 400 kV Srinagar- Srinagar PH Line (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarkhand Limited	17.02.2026	19.02.2026	Transmission
273	18/RP/2025 in 353/TT/2023	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2023. Karnataka Power Transmission Corporation Limited	17.02.2026	19.02.2026	Review
272	732/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for the asset (4 Nos.) under “Strengthening of OPGW network within the Eastern Region Grid and Connectivity with other regions” in the Eastern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
271	591/TT/2025	Petition 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 “Transmission System associated with Ramagundam STPP including ICT at the Khammam and Reactor at the Gazuwaka under CTP Augmentation” in the Southern Region. Power Grid Corporation of India Limited	17.02.2026	19.02.2026	Transmission
270	376/MP/2023	Petition under sections 79(1)(f) and (k) of the Electricity Act, 2003, for adjudication of disputes between the parties on the wrongful recovery and appropriation of amounts by GUVNL. KSK Mahanadi Power Company Limited	17.02.2026	18.02.2026	Misc.
269	400/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 220 kV Srinagar-Baramwari line [Point of Inter-connection (of Singoli-Bhatwari HEP from the proposed Baramwari-Srinagar 220 kV D/C line) to Khandukhal (Srinagar) Sub-station] under UITP Scheme (deemed ISTS) as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012 in the Northern Region. Power Transmission Corporation of Uttarakhand Limited	17.02.2026	18.02.2026	Transmission
268	777/MP/2025	Petition under Regulation 9 (7) of CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, Para 9.3 of the CERC Approved Detailed procedure for recovery of charges in case of deficit in the Deviation and Ancillary Pool Account dated 15.10.2024 and the directions issued by Hon’ble CERC in Petition No. 01/SM/2025 regarding Recovery of Legacy Dues in pursuance of DSM Regulations, 2024. National Load Despatch Centre	17.02.2026	18.02.2026	Misc.
267	757/MP/2025 along with IA No. 93/2025	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 Respondent No. 11 Tamil Nadu Power Distribution Company Limited (TNPDCL)under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 20.2.2023, 31.3.2023 12.6.2023, 23.8.2023, 23.10.2023, 12.4.2024, 15.10.2024, 27.12.2024, 28.2.2025, 30.4.2025 issued by the Ministry of Power, Government of India under Section 11 (1) of the Electricity Act, 2003. Coastal Energen Private Limited	17.02.2026	18.02.2026	Misc.
266	736/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) read with Regulation 22.4 (b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking extension of the current effective/start date of connectivity/GNA of 31.07.2025 till 31.07.2026 on account of delays caused due to the ongoing augmentation works at the Bachau Substation being undertaken by Power Grid Corporation of India Limited (PGCIL), delays in grant of necessary approvals for power drawl by appropriate authorities, and unresolved Right of Way (RoW)/ Law and Order issues, which are in the nature of Force Majeure events and are beyond the control of the Petitioners. Welspun Living Limited and Anr. Corrigendum ROP dated: 01.04.2026	17.02.2026	18.02.2026	Misc.
265	403/MP/2024	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 12 of the Transmission Service Agreement dated 23.04.2019, seeking compensation on account of change in law events, and other consequential reliefs related to Bhuj-II Transmission Limited. Powergrid Bhuj Transmission Limited	17.02.2026	18.02.2026	Misc.
264	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	17.02.2026	18.02.2026	Misc.
263	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. Rajgarh Transmission Limited	17.02.2026	18.02.2026	Misc.
262	234/MP/2023	Petition under Section 66 and 79 of the Electricity Act, 2003, read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, thereby imploring this Commission for setting aside the communication dated 13.03.2023 issued by Respondent No.1 rejecting the Renewable Energy Certificate for the month of July, 2022 and by relaxing the timeline provided in Regulation 7 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and direct the Respondent No.1 to issue REC to the Petitioner corresponding to the generation of power for the month of July, 2022. Tadas Wind Energy Limited	17.02.2026	18.02.2026	Misc.
261	112/MP/2023	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13(11) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of ‘Procedure for Computation and sharing of Inter-State Transmission System Charges’ framed in compliance with the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 1.11.2020. GRIDCO Limited	17.02.2026	18.02.2026	Misc.
260	104/MP/2022 along with IA No. 106/2024	Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park. Rajasthan Solar Park Development Co. Ltd.	17.02.2026	18.02.2026	Misc.
259	67/MP/2021 along with IA Nos. 17/2021 & 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-state transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited and Anr.	17.02.2026	18.02.2026	Misc.
258	10/RP/2025	Petition for review of the Order dated 2.5.2025 in Petition No. 281/GT/2020 NTPC	17.02.2026	18.02.2026	Review
257	318/MP/2023	Petition for approval of "change in law" event and for offset the financial/ commercial impact on account of imposition of ecosystem charge for commercial usage of natural water as a result of Ecosystem Services Rules, 2022 dated 18.7.2022 issued under Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act 1988 and in terms of Articles 9.8 and 11 of the PPA entered by the Petitioner in relation to Teesta-III Hydroelectric Project (1200 MW) with PTC India Limited on 28.7.2006 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021. Sikkim Urja Limited	17.02.2026	18.02.2026	Misc.
256	294/MP/2023	Petition under Regulation 4(1) of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020. Power Grid Corporation of India Limited	12.02.2026	18.02.2026	Misc.
255	248/MP/2023	Petition under Section 11 read with Section 79 of the Electricity Act, 2003, seeking directions to Gujarat Urja Vikas Nigam Limited (GUVNL) to pay the cost of imported coal used by GMR Warora Energy Limited, for generation and supply of power to GUVNL, pursuant to the Ministry of Power’s statutory directions dated 26.5.2022 issued under Section 11 of the Electricity Act, 2003, and the Clarification dated 21.3.2023. GMR Warora Energy Limited	12.02.2026	18.02.2026	Misc.
254	225/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 23.10.2019 executed between Jam Khambaliya Transco Limited and Powerica Limited seeking extension of SCOD due to Force Majeure events and consequential relief to offset the adverse effect of the Force Majeure events and Change in Law events. Jam Khambaliya Transco Limited	12.02.2026	18.02.2026	Misc.
253	300/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking directions to supply of power to a third party due to delay in operationalisation of LTA. JSW Renew Energy Two Limited	12.02.2026	16.02.2026	Misc.
252	4/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking recovery of the outstanding transmission charges from Respondent No.1-MPZES Utilities Limited. Central Transmission Utility of India Limited	12.02.2026	16.02.2026	Misc.
251	765/MP/2025	Petition under section 79 of the Electricity Act, 2003 read with Regulation 24 (Power to Relax), 25 (Power to Remove Difficulty) and Regulation 7 and 14 of the CERC (Ancillary Services) Regulations, 2022 along with Regulation 57 (Power to Relax) and 58 (Power to Remove Difficulty) as read with Regulation 45(9)(a)(ii), Regulation 45(12) and 49(1)(a)(iii) of the CERC (IEGC) Regulations, 2023 and Regulations 67 and 68 of the CERC (Conduct of Business) (Amendment) Regulations, 2023 seeking exemption from Ancillary services and/or relaxation of ramp rate for the Assam gas based power station and Agartala gas based power station. NEEPCO	12.02.2026	16.02.2026	Misc.
250	673/MP/2025	Petition seeking regulatory compliance by issuing direction to National Load Dispatch Centre, the Central Agency under Regulation 17 of the CERC (Terms and Condition for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 to allowing the Petitioner to trade Renewable Energy Certificate issued to the Petitioner against self-consumption of electricity at its co–generation facilities. Simbhaoli Power Private Limited	12.02.2026	16.02.2026	Misc.
249	614/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 seeking a declaration that the Respondent No. 1 viz. Tamil Nadu Power Distribution Corporation Limited has failed to comply with the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003, and consequently, seeking for directions upon the said Respondent No.1 to make the payments to the Petitioner in accordance with the benchmark energy charge rate prescribed by the Ministry of Power under the aforesaid directions issued under Section 11, amongst other reliefs. IL & FS Tamil Nadu Power Company Limited	12.02.2026	16.02.2026	Misc.
248	320/MP/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate mechanism for appropriate compensation to offset financial impact of Change in Law events on account of Hon'ble Supreme Court of India's Order dated 19.4.2021 passed in Writ Petition (Civil) No. 838 of 2019 titled MK Ranjithsinh & Ors. v. Union of India & Ors. and Order dated 19.3.2024 passed in Writ Petition (Civil) No. 1312 of 2023 titled ACME Solar Holdings Private Limited & Ors. v. Union of India & Ors. whereby pursuant to the directions issued the Petitioners have incurred additional expenditure, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. ACME Solar Holdings Limited and Ors.	12.02.2026	16.02.2026	Misc.
247	315/MP/2025	Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of Transmission Deviation Charges on injection of infirm power from Parbati-II HEP 800 MW Project. NHPC Limited	12.02.2026	16.02.2026	Misc.
246	301/MP/2024 along with IA No. 1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon’ble Commission in Petition No. 242/MP/2023. MB Power (Madhya Pradesh) Limited	12.02.2026	16.02.2026	Misc.
245	282/MP/2023	Petition under Section 79 of the Electricity Act, 2003, and the Power Purchase Agreement dated 6.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 6.12.2018 executed between ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd. and the Power Purchase Agreement dated 7.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 7.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd. seeking declaration that the condition of undergrounding of internal 33kV transmission lines pursuant to Order dated 19.4.2021 passed by the Hon’ble Supreme Court in WP(c) No. 838 of 2019 is a Change in Law event and directions to SECI to compensate the Petitioners towards the additional cost incurred due to such Change in Law event. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	12.02.2026	16.02.2026	Misc.
244	278/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 111, 112 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement/execution of the tariff order dated 31.3.2021 passed by the Commission in Petition No. 104/TT/2020 directing bilateral billing and payment of transmission charges by the Respondent intra-State Transmission Licensee to the Petitioner on account of delay in execution of its downstream transmission network. Power Grid Corporation of India Limited	12.02.2026	16.02.2026	Misc.
243	249/MP/2024	Petition under Section 79(1) (f) of the Electricity Act 2003 seeking damages as per the Power Sale Agreement dated 17.7.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited and pro-rata share of Performance Bank Guarantee encashed by Solar Energy Corporation of India Limited pursuant to the order dated 18.3.2024 in I.A No. 83 of 2024 in Appeal No. 29 of 2024 passed by the APTEL. TPDDL	12.02.2026	16.02.2026	Misc.
242	238/MP/2023	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 on account of the illegal, arbitrary and wrongfully withholding the energy charges from the monthly bills raised to the tune of Rs. 27,89,18,311/- for the supply of power to the Distribution Licensees situated in the State of Haryana and for recovery of dues. SPGCL	12.02.2026	16.02.2026	Misc.
241	228/MP/2023	Petition under Sections 79(1)(b), 79 (1)(f) and 79(1)(k) read with Section 11(2) of the Electricity Act, 2003 seeking to offset the adverse financial impact caused due to compliance with the directions issued by the Ministry of Power under Section 11 of the Electricity Act, 2003. Jindal India Thermal Power Limited	12.02.2026	16.02.2026	Misc.
240	159/MP/2025	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 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A. Powergrid Ramgarh Transmission Limited	12.02.2026	16.02.2026	Misc.
239	188/MP/2021	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 Coastal Energen Private Limited	12.02.2026	16.02.2026	Misc.
238	218/MP/2022 along with IA No. 112/2025, 105/MP/2023 along with IA No. 110/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka, and Tamil Nadu for wrongful termination of the PPA by APSPDCL. Coastal Andhra Power Limited and anr., Andhra Pradesh Power Coordination Committee & ors.	10.02.2026	16.02.2026	Misc.
237	75/MP/2026 along with I.A.No.17/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 seeking appropriate reliefs with regard to utilisation of connectivity, compliance with conditions subsequent, acceptance of land documents, and conversion of connectivity under the relevant provisions of the GNA Regulations. Hexa Climate Solutions Private Limited & Ors.	10.02.2026	12.02.2026	Misc.
236	912/MP/2025 along with IA No. 16/2026	Petition under section 79(1)(f) of the Electricity Act, 2003 seeks adjudication of the dispute regarding unilateral imposition and recovery of penalty from the monthly bill of the Petitioner by the Respondents, for an alleged short supply of power under the Power Purchase Agreement dated 26.02.2014. KSKMPCL	10.02.2026	12.02.2026	Misc.
235	885/TL/2025, 884/AT/2025	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to SR WR Power Transmission Limited. SR WR Power Transmission Limited	10.02.2026	12.02.2026	Licence (Transmission)
234	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydro Electric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDCIL	10.02.2026	12.02.2026	Misc.
233	239/MP/2024 along with IA No. 8/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of outstanding dues including Late Payment Surcharge, towards power supplied on Short Term basis. Adani Energy Limited	10.02.2026	12.02.2026	Misc.
232	239/MP/2023	Petition under Section 11(2), 79(1)(b) read with Section 79(1)(f) and Section 79(1)(k) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 26.02.2014 with regard to compensation for the adverse financial impact suffered on account of the directions issued under Section 11(1) of the Act. KSK Mahanadi Power Company Limited	10.02.2026	12.02.2026	Misc.
231	65/MP/2025 along with IA No. 121/2025	Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon’ble Supreme Court of India’s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited. ReNew Surya Aayan Private Limited	10.02.2026	12.02.2026	Misc.
230	34/MP/2026	Petition under Sections 79(1)(c) and 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 time for infirm power injection, and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/ extension of the time prescribed for filing the present Petition. TEQ Green Power XI Private Limited	10.02.2026	12.02.2026	Misc.
229	15/RP/2025 along with IA No. 90/2025	Petition under Section 94(1)(f) of the Electricity Act, 2003 for review of the ex-parte judgment dated 29.1.2025 passed in Petition No.189/MP/2024- M/s Beempow Energy Private Limited v. MP Power Management Company Limited. Madhya Pradesh Power Management Company Limited (	10.02.2026	12.02.2026	Review
228	3/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Regulation 36(3)(d) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval and recovery of the insurance expenses for the 2024-29 tariff period. Power Grid Corporation of India Limited	03.02.2026	11.02.2026	Misc.
227	2/MP/2026	Petition under Regulation 15(1)(d) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with Regulation 99 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for approval and recovery of CTUIL expenses for FY 2024-25. Power Grid Corporation of India Limited	03.02.2026	11.02.2026	Misc.
226	251/MP/2023	Petition under Sections 79 of the Electricity Act, 2003 read with Article 4.2.2 of the Power Purchase Agreement dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), seeking a declaration that the liability towards the payment of transmission charges towards the Long-Term Open Access (LTA) is not attributable to the Petitioner. Adani Solar Energy Jaisalmer Two Private Limited	10.02.2026	11.02.2026	Misc.
225	232/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioner stands discharged from performance under, Consultancy Agreement dated 01.03.2017, Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 2.1.2018 executed with Solar Energy Corporation of India Ltd and consequential relief thereto. ReNew Power Private Limited	10.02.2026	11.02.2026	Misc.
224	1014/MP/2025 along with I.A. No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	10.02.2026	11.02.2026	Misc.
223	247/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking directions for payment of compensation towards allowed Change in Law events (in terms of supplementary invoices raised by GMR Warora Energy Limited) and execution/implementation of Orders passed by this Commission in terms of Judgment dated 03.03.2023 passed in Civil Appeal No. 684 of 2021 and Judgment dated 20.04.2023 passed in Civil Appeal No. 11095 of 2018 & Batch, and order dated 03.07.2023 and 12.07.2023 in MA No. 1325 of 2023 in Civil Appeal No. 39 of 2021 and Order dated 14.07.2023 in MA No. 1479 of 2023 in Civil Appeal No. 39 of 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH and DD Power Corporation Limited in relation thereto. GMR Warora Energy Limited	10.02.2026	11.02.2026	Misc.
222	107/MP/2024 along with IA No. 15/2026	Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in DSTPS Units 1 & 2(2×500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards. Damodar Valley Corporation	10.02.2026	11.02.2026	Misc.
221	21/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 inter alia seeking relaxation from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Pvt. Ltd. and Ors.	10.02.2026	11.02.2026	Misc.
220	10/MP/2026	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	10.02.2026	11.02.2026	Misc.
219	383/MP/2023, 384/MP/2023, 12/MP/2024	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of revised Business Rules for extension of the TAM and G-TAM Contracts up to 11 months and alignment with the provisions of GNA Regulations 2022, IEGC Regulations, 2023 and Amendment to Sharing of ISTS Charges and Losses Regulations, 2023. Indian Energy Exchange Limited , Hindusthan Power Exchange Limited , Power Exchange of India Limited	05.02.2026	10.02.2026	Misc.
218	Corrigendum to 202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025, 585/MP/2025, 323/MP/2025, 333/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Adani Wind Energy MP One Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited	20.01.2026	10.02.2026	Misc.
217	550/MP/2025 along with IA No.130/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	03.02.2026	09.02.2026	Misc.
216	45/MP/2026 along with IA No. 13/2026	Petition under Section 79 of the Electricity Act, 2003 challenging Notice dated 18.12.2025 issued by Central Transmission Utility of India Ltd. read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended). Renew Urja Shachar Pvt. Ltd.	03.02.2026	09.02.2026	Misc.
215	932/MP/2025 along with IA No. 122/2025	Petition under Section 79 read with Section 158 of the Electricity Act, 2003 seeking referral to arbitration of the present dispute between the Petitioner and Respondent arising out of the claim for liquidated damages of Rs. 57.37 Crores levied by Respondent under Article 4.4.1 of the Power Purchase Agreement dated 23.05.2018. ReNew Wind Energy (AP2) Pvt. Ltd.	05.02.2026	09.02.2026	Misc.
214	410/MP/2024	Petition regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati-III Combined Cycle Power Station (1371MW) located at Bawana, Delhi. PSPCL	05.02.2026	09.02.2026	Misc.
213	368/MP/2025	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 70(2) of the CERC (Conduct of Business) Regulations, 2023 in furtherance of order dated 16.1.2024 in Petition No. 319/MP/2020 seeking directions and initiation of appropriate action against the Respondent for non-compliance of directions of the Commission. NTPC Limited	05.02.2026	09.02.2026	Misc.
212	1004/MP/2025, 20/MP/2026 along with IA No.6/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter- State Transmission System) Regulations, 2022 inter alia seeking directions for acceptance of Capex LC to fulfil the requirement of submitting documents demonstrating achievement of financial closure. TP Saurya Limited, Tata Power Renewable Energy Limited	05.02.2026	09.02.2026	Misc.
211	859/MP/2025 along with IA No. 107/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended), inter alia, seeking quashing/setting aside of the letter dated 3.09.2025 issued by Central Transmission Utility of India Limited revoking the Connectivity of 93 MW granted to Nannai Solar Park Private Limited along with sub sequential relief(s) thereof. Nannai Solar Park Private Limited	05.02.2026	09.02.2026	Misc.
210	670/MP/2025	Petition under Section 79 of Electricity Act, 2003 read with Article 17 of the Power Purchase Agreements dated 25.11.2021 (PPAs) executed between Avaada Sunshine Energy Private Limited, West Central Railway & Rewa Ultra Mega Solar Limited, and Avaada Sunshine Energy Private Limited, Madhya Pradesh Power Management Company Limited & Rewa Ultra Mega Solar Limited seeking declaration that change in Goods and Services Tax from 5% to 12% and 13.8%, respectively w.e.f. 01.10.2021 by way of GST Amendment Notifications qualifies as ‘Change in Law’ event under Article 17 of the PPAs and consequently, direction to respondents to compensate the Petitioner towards additional expenditure incurred on account of the ‘Change in Law’ event along with carrying cost. Avaada Sunshine Energy Private Limited	05.02.2026	09.02.2026	Misc.
209	432/MP/2019 along with IA No. 82/2023 & 111/2025	Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 seeking compensation on account of increased cost incurred by Sasan Power Limited consequent to default of Procurers. Sasan Power Limited	05.02.2026	09.02.2026	Misc.
208	223/MP/2022, 170/MP/2025	Petition seeking approval for lignite input price for the 2019-24 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021. NLCIL	05.02.2026	09.02.2026	Misc.
207	210/MP/2023	Petition under Sections 63, 79(1) (c), 79(1)(d) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate orders and directions concerning Section 63 transmission licensees to address issues relating to recovery of tariff, including the likely under-recovery of tariff, where the scheduled commercial operation date of transmission projects has been extended by the competent authority on account of uncontrollable events. Electric Power Transmission Association and 6 Ors.	05.02.2026	09.02.2026	Misc.
206	36/MP/2024 along with IA No. 43/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent No. 1 and the Petitioner. Koppal-Narendra Transmission Limited	05.02.2026	09.02.2026	Misc.
205	4/SM/2025	Petition for Non-Compliance of the provisions of the Central Electricity Regulatory Commission (Standards of Performance of inter-State Transmission licensees) Regulations, 2012. Power Grid Corporation of India Limited & Ors.	05.02.2026	09.02.2026	Suo-Motu
204	994/GT/2025, 733/GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
203	960/GT/2025, 18/GT/2026	Petition for truing up of 2019-24 tariff for NLCIL’s Thermal Power Station-II (Stage-I: 3x210 MW and Stage-II: 4x210 MW). NLC India Limited	21.01.2026	06.02.2026	Generation
202	940/GT/2025, 995/GT/2025	Petition for truing up of 2019-24 tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
201	892/GT/2025	Petition for determination of tariff for Thermal Power Station-I Expansion (420 MW) for the period from 1.4.2024 to 31.3.2029. NLC India Limited	21.01.2026	06.02.2026	Generation
199	652/GT/2025, 651/GT/2025	Petition for truing up of the 2019-24 tariff of the Dadri Gas Power Station (829.78 MW). NTPC Limited	21.01.2026	06.02.2026	Generation
198	367/GT/2024	Petition for determination of tariff on installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (1000MW) in compliance with Revised Emission Standards. NTPC Ltd.	21.01.2026	06.02.2026	Generation
197	759/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12 and 16 of the Power Purchase Agreements dated 31.12.2019 executed between Adani Solar Energy Jaisalmer One Private Limited and Solar Energy Corporation of India Limited. Adani Solar Energy Jaisalmer One Private Limited	05.02.2026	06.02.2026	Misc.
196	IA No. 128/2025 in 303/MP/2024	Interlocutory Application seeking interim directions, including a direction to all Respondents to not take any precipitative or coercive action against the Petitioner/Applicant. Udupi Kasargode Transmission Limited	05.02.2026	06.02.2026	Misc.
195	644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning of Element at S. No. 1(b) of Schedule 3 of the Transmission Service Agreement dated 26.8.2021 on account of Force Majeure and compensation towards additional amounts incurred by the Petitioner on account of Change in Law. Koppal Narendra Transmission Limited	05.02.2026	06.02.2026	Misc.
194	166/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs. Andhra Pradesh Central Power Distribution Corp. Ltd.	05.02.2026	06.02.2026	Misc.
193	58/MP/2026 along with IA No. 14/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	05.02.2026	06.02.2026	Misc.
192	835/MP/2025	Petition Under Section 79(1)(C) & 79(1)(K) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 11 & 12 of Central Electricity Regulatory Commission (Deviation settlement mechanism and related matters) Regulations, 2024, Regulation 41 & 42 of the GNA Regulations, 2022 and any other relevant laws seeking inter alia the approval of the metering scheme proposed by the Petitioner in relation to the BESS Project being setup pursuant to Regulation 5.2 of the GNA Regulations, 2022 to optimize the usage of already granted connectivity quantum of 1200 MW to the Petitioner / its SPVs. ACME Solar Holdings Limited	05.02.2026	06.02.2026	Misc.
191	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	03.02.2026	06.02.2026	Misc.
190	IA No.9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	03.02.2026	06.02.2026	Misc.
189	46/TD/2026	Petition under Section 14 of Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category V Inter-state Trading License. Greennsure Trading Private Limited	03.02.2026	06.02.2026	Licence
188	124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long-Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.1.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non- operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited (AEPL) and Anr.	03.02.2026	06.02.2026	Misc.
187	5/MP/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking release of retained amount of Rs. 8,79,50,287/- (Rupees Eight Crores Seventy-Nine Lakhs Fifty Thousand Two Hundred Eighty-Seven Only) by NVVNL against sale of 300 MW power to KSEBL through NVVNL by CSPDCL. CSPDCL	03.02.2026	06.02.2026	Misc.
186	58/MP/2026 along with IA (Dy.) No.10/2026	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 extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	03.02.2026	06.02.2026	Misc.
185	91/MP/2024 along with IA No. 60/2025	Petition under Section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	03.02.2026	06.02.2026	Misc.
184	6/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Rajasthan IV A Transmission Limited	03.02.2026	06.02.2026	Misc.
183	41/MP/2023 along with IA No. 6/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity. Solar Power Developers Association	03.02.2026	06.02.2026	Misc.
182	61/MP/2023	Petition under Sections 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL&FS Tamil Nadu Power Company Limited	03.02.2026	06.02.2026	Misc.
181	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	03.02.2026	06.02.2026	Misc.
180	702/GT/2025	Petition for approval of tariff of Tanda STPS Stage-I (440 MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	21.01.2026	06.02.2026	Generation
179	1026/GT/2025, 17/GT/2026	Petition for revision of tariff of Vallur Thermal Power Station (3x500 MW) for the period from 1.4.2019 to 31.3.2024 after truing up exercise. NTPC Tamil Nadu Energy Company Limited	21.01.2026	06.02.2026	Generation
178	1025/GT/2025, 19/GT/2026	Petition for truing up of 2019-24 tariff for Units I and II (4 MW) of the Tilaiya Hydel Power Station DVC	21.01.2026	06.02.2026	Generation
177	654/GT/2025, 653/GT/2025	Petition for revision of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW), for the period 2019-24, after the truing up exercise. NTPC Limited	21.01.2026	05.02.2026	Generation
176	317/MP/2025 along with IA Nos. 58/2025 and 92/2025	Petition under Section 79(1)(b) and (f) read with clause 4.5 of the PPA dated 31.8.2020 executed between the Petitioner and NHPC Limited. Eden Renewable Passy Private Limited	21.01.2026	04.02.2026	Misc.
175	90/GT/2023	Petition under section 79(1)(f) read with Sections 79(1)(b) and 79 (1)(k) of the Electricity Act, 2003 for approving and allowing the completed capital cost incurred by the Petitioner. SPGL	21.01.2026	03.02.2026	Generation
174	227/MP/2023	Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the CERC (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in MTPS U#7&8 (1000 MW) of DVC in compliance of Revised Emission Standards. Damodar Valley Corporation	15.01.2026	30.01.2026	Misc.
173	1029/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 for Grant of separate Transmission License for Transmission system for providing connectivity to RE applicant(s) at Navinal (Mundra)(GIS) under Regulated Tariff Mechanism (RTM) route. Navinal Transmission Limited	21.01.2026	28.01.2026	Licence (Transmission)
172	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 Kudankulam ISTS Transmission Limited. Kudankulam ISTS Transmission Limited	20.01.2026	28.01.2026	Licence (Transmission)
171	35/MP/2026	Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking relaxation of the statutory timeline prescribed under Regulation 11A(1) of the Central Electricity Regulatory Commission (Connectivity And General Network Access to the Inter-State Transmission System) Regulations, 2022 (“GNA Regulations, 2022”) and amendments thereto, for submission of land documents in respect of its Wind-Solar Hybrid Project being developed at Bidar, Karnataka (‘Project’). AMPIN Energy Utility Private Limited	21.01.2026	27.01.2026	Misc.
170	34/MP/2026	Petition under Sections 79(1)(c) and 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 time for infirm power injection, and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/ extension of the time prescribed for filing the present Petition. TEQ Green Power XI Private Limited	21.01.2026	27.01.2026	Misc.
169	27/TL/2026, 28/AT/2026	Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. Adani Energy Solutions Limited	21.01.2026	27.01.2026	Licence (Transmission)
168	975/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-XX) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	21.01.2026	26.01.2026	Adoption
167	859/MP/2025 along with IA No.107/2025	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended), inter alia, seeking quashing/setting aside of the letter dated 3.09.2025 issued by Central Transmission Utility of India Limited revoking the Connectivity of 93 MW granted to Nannai Solar Park Private Limited along with sub sequential relief(s) thereof. Nannai Solar Park Private Limited	21.01.2026	26.01.2026	Misc.
166	811/MP/2025 along with IA No. 87/2025	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 read with Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and read with Regulation 65 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution / enforcement / compliance of this Commission’s Order dated 17.4.2023 passed in I.A. No. 12 of 2023 in Petition No. 246/MP/2022. Maharashtra State Electricity Distribution Company Limited	21.01.2026	26.01.2026	Misc.
165	IA No. 9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	21.01.2026	26.01.2026	Misc.
164	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	21.01.2026	26.01.2026	Adoption
163	202/MP/2023, 272/MP/2023, 236/MP/2023, 286/MP/2023, 335/MP/2023, 16/MP/2024, 40/MP/2024, 81/MP/2024, 82/MP/2024, 25/MP/2024, 43/MP/2024, 49/MP/2024, 57/MP/2024, 139/MP/2024, 334/MP/2024, 121/MP/2024, 124/MP/2024, 142/MP/2024, 195/MP/2024, 98/MP/2024, 519/MP/2024, 115/MP/2025, 117/MP/2025, 146/MP/2025, 145/MP/2025, 144/MP/2025, 116/MP/2025, 585/MP/2025, 323/MP/2025, 333/MP/2025	Petition under Section 79(1)(b) &(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Article 12 of Power Purchase Agreement dated 8.12.2021 seeking Working Group Report 2022 as Change in Law Event. TP Saurya Limited, NTPC Limited, Adani Wind Energy MP One Private Limited, Ostro Kannada Power Private Limited, Adani Wind Energy Kutchh One Ltd., Adani Wind Energy Kutchh Three Ltd., NTPC Green Energy Limited, Talettutayi Solar Projects Nine Private Limited,Tata Power Renewable Energy Limited, Megasolis Renewables Private Limited, ACME Dhaulpur Powertech Private Limited & Anr., Megasolis Renewables Private Limited , Rising Sun Energy (K) Private Limited , SJVN Green Energy Limited Corrigendum	20.01.2026	26.01.2026	Misc.
162	719/TT/2025	Petition for truing-up of the capital cost for the period from 1.4.2019 to 31.3.2024 and determination of the transmission tariff for the period from 1.4.2024 to 31.3.2029 for the Transmission System constructed, maintained and operated by Torrent Power Grid Ltd. vide License No. 2/Transmission/CERC dated 16.5.2007. Torrent Power Grid Limited	21.01.2026	26.01.2026	Transmission
161	572/TT/2025, 379/TT/2025, 636/TT/2025, 592/TT/2025, 575/TT/2025, 508/TT/2025, 511/TT/2025, 605/TT/2025, 579/TT/2025, 513/TT/2025, 514/TT/2025 and 904/TT/2025.	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the transmission system associated with “Tanakpur Transmission System” in the Northern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
160	509/TT/2025, 571/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 under “Transmission System associated with Loktak HEP” in the North Eastern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
159	492/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: 400 kV Raipur- Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link” in the Western Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
158	450/MP/2025 along with IA No.35/2025	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 11 & 16.3 of the Power Purchase Agreements dated 13.07.2018 and 04.09.2018 executed between the Petitioner and Solar Energy Corporation of India inter-alia seeking declaration that the Petitioner is not liable to pay any compensation to SECI and recovery of the unilateral deductions from the Petitioner’s monthly invoice payments. Vivid Solaire Energy Private Limited	21.01.2026	26.01.2026	Misc.
157	375/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for determination of the transmission tariff for the 2024-29 period for the 400 kV Transmission System associated with Farakka-I & II STPS in the Eastern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
146	357/TT/2025, 541/TT/2025, 594/TT/2025, 501/TT/2025, 639/TT/2025, 388/TT/2025, 476/TT/2025, 555/TT/2025, 371/TT/2025, 539/TT/2025, 525/TT/2025, 595/TT/2025, and 903/TT/2025	Petition 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 Combined Asset under “Northern Region System Strengthening Scheme-XV” in the Northern Region. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Transmission
155	17/RP/2025 in 649/TT/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Commission’s order dated 2.8.2024 in Petition No. 649/TT/2020 read with Corrigendum order dated 11.9.2024. Power Grid Corporation of India Limited	21.01.2026	26.01.2026	Review
154	18/RP/2025 in 353/TT/2023	Review Petition for seeking Review of the Order dated 7.5.2025 in Petition No. 353/TT/2023. Karnataka Power Transmission Corporation Limited	21.01.2026	26.01.2026	Review
153	296/MP/2025	Petition under Section 19 of the Electricity Act, 2003 read with Regulations 9, 19, and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020, seeking direction from this Commission to the Respondent for return of the baking power as per the Banking Agreement between the Petitioner and the Respondent as well as in terms of the Settlement Agreement dated 11.6.2024, and for, revocation of the inter-state trading license granted to M/s Kreate Energy (I) Private Limited (Formerly, M/s Mittal Processors Private Limited). Meghalaya Power Distribution Corporation Limited	21.01.2026	26.01.2026	Misc.
152	261/MP/2024	Petition under Section 79(1)(f) read with Section 19 of Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated 17.6.2022 and seeking revocation of inter-state trading licence granted to M/s Kreate Energy (I) Private Limited. Andhra Pradesh Southern Power Distribution Co. Ltd. and Anr	21.01.2026	26.01.2026	Misc.
151	179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-n 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	21.01.2026	26.01.2026	Misc.
150	328/MP/2024	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 7.8.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.1.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of certain Change in Law events which mandate cofiring of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited’s 1320 MW Power Project located in Haryana. Jhajjar Power Limited	20.01.2026	26.01.2026	Misc.
149	215/MP/2021 along with IA Nos. 34/2022, 2/2023 & 75/2025	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited	20.01.2026	26.01.2026	Misc.
148	602/TT/2025, 529/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the Combined Assets under Transmission System associated with Tehri Transmission System in the Northern Region. Power Grid Corporation of India Limited	20.01.2026	26.01.2026	Transmission
147	844/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003, read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 27(1)(c)(i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulations 2023 and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff from COD to 31.3.2029 for the Transmission System of Kallam Transmission Limited in the Western Region. Kallam Transmission Limited	20.01.2026	26.01.2026	Transmission
146	832/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003, read with Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, the applicable provisions of the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of transmission tariff for the period from COD to 31.3.2029 for Supply and Installation of OPGW on existing 400 kV Koldam – Ludhiana (PG) line which is to be LILO-ed at 400 kV Ropar (PSTCL) (150 kms). Parbati Koldam Transmission Company Limited	20.01.2026	26.01.2026	Transmission
145	820/TT/2025	Petition for the determination of the tariff for the year 2024-25 to 2028-29 in respect of RRVPN-owned transmission lines/system connecting with the other States and intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges. Rajasthan Rajya Vidyut Prasaran Nigam Limited	20.01.2026	26.01.2026	Transmission
144	741/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 transmission tariff for the 2019-24 period and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of transmission tariff for the 2024-29 period for three nos. assets. Himachal Pradesh Power Transmission Corporation Limited	20.01.2026	26.01.2026	Transmission
143	617/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation illegally and wrongfully deducted by PTC India Limited from the Petitioner qua alleged non-supply of power from the period commencing from February, 2012 to May, 2012. Bharat Aluminium Company Limited	20.01.2026	26.01.2026	Misc.
142	26/MP/2026 along with IA No. 12/2026	Petition under Section 79 read with Section 38(2)(b)&(c) of the Electricity Act, 2003 and Regulation 13(8) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 seeking compensation with interest for the generation loss suffered on account of curtailment of power during specified time blocks by the PowerGrid Bikaner Transmission System Limited. Serentica Renewables India-4 Private Limited (SRI4PL) & Ors.	20.01.2026	26.01.2026	Misc.
141	874/MP/2025	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 65 and 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the execution of Order dated 25.11.2024 in Petition No.75/MP/ 2022 and initiation of appropriate action for non-compliance of directions. JIPL	15.01.2026	26.01.2026	Misc.
140	48/MP/2025	Petition for approval of input price of coal supplied from Pakri Barwadih mine for tariff period from 2024-29. NTPC Limited	13.01.2026	26.01.2026	Misc.
139	400/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 220 kV Srinagar - Baramwari line [Point of Inter-connection (of Singoli Bhatwari HEP from the proposed Baramwari - Srinagar 220 kV D/C line) to Khandukhal (Srinagar) Sub-station] under UITP Scheme (deemed ISTS) as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012 in the Northern Region. Power Transmission Corporation of Uttarakhand Limited	20.01.2026	22.01.2026	Transmission
138	331/MP/2024, 581/MP/2025	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL. Sikkim Urja Limited, PTC India Ltd.	20.01.2026	22.01.2026	Misc.
137	455/MP/2019, 65/MP/2020, 618/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with the other applicable provisions of the Electricity Act, 2003 as amended from time to time as regards the unauthorized deductions made by the Respondents from the bills payable to the Petitioner. Reliance Infrastructure Limited, APPCC & 5 others.	06.01.2026	22.01.2026	Misc.
136	632/MP/2025	Petition under Section 142 read with Section 79(1)(f) of the Electricity Act, 2003 for non-compliance of order dated 12.3.2025 passed in Petition No. 141/MP/2016. RUVNL	06.01.2026	22.01.2026	Misc.
135	301/MP/2024 along with IA No.1/2026	Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon’ble Commission in Petition No. 242/MP/2023. MB Power (Madhya Pradesh) Limited	20.01.2026	22.01.2026	Misc.
134	8/MP/2026 and IA No. 3/2026	Petition under Section 79 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 Regulations 67 and 68 of the CERC (Conduct of Business) Regulations, 2023 seeking relaxation and removal of difficulties emanating from Regulations 5.11 (a) and (b), 10.11, 15.2, 15.3 and 37.10(g) of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) (Third Amendment) Regulations, 2025. Indosol Solar Private Limited	15.01.2026	20.01.2026	Misc.
133	24/RP/2025 along with IA No. 125/2025	Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 for Review and under Section 152 of the Code of Civil Procedure 1908 read with Regulation 54 of the Conduct of Business Regulations for correction, rectification and clarification of Order dated 12.3.2025 in Petition No. 141/MP/2016 filed by Coastal Gujarat Power Limited/Tata Power Company Limited. GUVNL	15.01.2026	19.01.2026	Misc.
132	463/MP/2014 along with IA No. 40/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the Respondents to pay additional fixed charge of Rs.0.439/KWH for the balance period of PPA (Interlocutory Application for bringing on record additional documents) GMR Vemagiri Power Generation Limited	15.01.2026	19.01.2026	Misc.
131	551/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003, read with Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for seeking approval of input price of coal supplied from the Amelia coal mine to the end use generating station for the period from the date of commercial operation, i.e. 18.2.2025 to 31.3.2029. THDCIL	15.01.2026	19.01.2026	Misc.
130	203/MP/2024	Petition under Section 79(1) (b) and (f) of the Electricity Act 2003 seeking directions to GUVNL to make payment of certain amounts unilaterally deducted/ withheld from the monthly invoices and debit note/ supplementary invoices raised by JITPL Jindal India Power Limited	08.01.2026	19.01.2026	Misc.
129	422/MP/2024 with IA No. 90/2024	Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.8.2022 and 21.3.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 7.3.2022 and seeking consequential reliefs. Western Railways	08.01.2026	19.01.2026	Misc.
128	Diary No. 3/2026 along with IA (Diary) No.10/2026	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 (liGNA Regulations") seeking extension of the commissioning date and start date of connectivity. VEH Saur Urja Private Limited	08.01.2026	19.01.2026	Licence (Transmission)
127	30/MP/2025, 31/MP/2025	Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit LPS on compounding basis, on delayed payments qua the monthly energy bills and the change in law bills issued in terms of the PPA dated 1.4.2013 and subsequent amendments thereto. SEIL Energy India Limited	06.01.2026	19.01.2026	Misc.
126	781/MP/2025	Petition under Section 79(1)(c) and 79(1)(f) of The Electricity Act, 2003, seeking exit from the Power Purchase Agreement dated 28.06.2023 without any Financial Implication due to frustration and impossibility arising from the revocation of connectivity and inordinate delay in the project implementation due to the Respondents’ delays and defaults. Scatec India Renewables One Private Limited	15.01.2026	19.01.2026	Misc.
125	974/MP/2025 along with IA No. 8/2026	Petition under section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Section 62 of the Electricity Act,2003, seeking adjudication of dispute arising due to non-payment of Income Tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020(Interlocutory applications for amendments of the Petition) (On admission). NLCIL	13.01.2026	19.01.2026	Misc.
124	23/RP/2025 in 45/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 19.7.2025 in Petition No. 45/TT/2023. Power Grid Corporation of India Limited	15.01.2026	19.01.2026	Review
123	20/RP/2025 In 359/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 order dated 16.12.2024 in Petition No. 359/TT/2023. Power Grid Corporation of India Limited	15.01.2026	19.01.2026	Review
122	16/RP/2025 in 9/TT/2023 along with I.A. No. 96/2025	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 13.6.2025 passed by this Commission in Petition No. 9/TT/2023. Power Grid Corporation of India Limited	15.01.2026	19.01.2026	Review
121	1021/TT/2025, 925/TT/2025, 731/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 “Transmission System of Vindhyachal-IV & Rihand-III (1000 MW) Generation Project” in the Western Region. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
120	524/TT/2025, 532/TT/2025, 540/TT/2025, 922/TT/2025, 923/TT/2025, 927/TT/2025, 929/TT/2025, 931/TT/2025, 417/TT/2025, 500/TT/2025, 930/TT/2025, 661/TT/2025, 919/TT/2025, 189/TT/2025 and 954/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the transmission assets under “Transmission System Associated with Pallatana Gas Based Power Project (GBPP) and Bongaigaon Thermal Power Station (TPS)” in the North Eastern Region. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
119	924/TT/2025, 926/TT/2025, 921/TT/2025, 920/TT/2025, 962/TT/2025, 964/TT/2025, 413/TT/2025, 435/TT/2025, 411/TT/2025, 518/TT/2025 and 420/TT/2025	Petition for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under “Integration of Pooling Stations in Chhattisgarh with Central Part of the Western Region for IPP Generation Projects in Chhattisgarh” in the Western Region. Power Grid Corporation of India Limited	13.01.2026	26.01.2026	Transmission
118	877/TT/2025	Petition for determination of the tariff for “Establishment of 765/400/220 kV Substation at Kurnool-III, Extension of 765 kV Kurnool (New) Substation, and 765 kV Kurnool III-Kurnool (New) D/C Line” under "Transmission System for Kurnool Wind Energy Zone/Solar Energy Zone(AP) - Part-A and Part-B’’ 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, 2024. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
117	875/TT/2025	Petition for the determination of transmission tariff for the 2024-29 tariff period for asset under “Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B” in the Western Region. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
116	683/TT/2025	Petition under Section 62 read with Sections 79(1)(c) and (d) of the Electricity Act, 2003, and Regulation 15(1)(a) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, and the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for determination of transmission tariff from the Date of Commercial Operation (COD) to 31.3.2029 for the Transmission System. Patran Transmission Company Private Limited	13.01.2026	19.01.2026	Transmission
115	494/TT/2025, 599/TT/2025 and 565/TT/2025	Petition 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 truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024-29 period for the Combined Assets under “POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region”. Power Grid Corporation of India Limited	13.01.2026	19.01.2026	Transmission
114	343/TT/2025 and 175/TT/2017	Petition for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period for 400 kV Bawana – Mandaula Double Ckt. and 400 kV Bamnauli – Ballabhgarh Double Ckt. transmission lines under Section 62 read with Section 79 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. Delhi Transco Limited	13.01.2026	19.01.2026	Transmission
113	1028/MP/2025	Petition under Section 79 including Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Agreement for Power Purchase dated 18.5.2022, seeking declaration that the obligations of the Petitioner have been affected by Force Majeure Events, and other consequential reliefs. RKM Powergen Private Limited	15.01.2026	19.01.2026	Misc.
112	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	15.01.2026	19.01.2026	Misc.
111	910/MP/2025 along with IA No.10/2026	Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for grant of time to one of the Promoter Shareholders for diluting its stake in the Petitioner Company to meet the requirement/ compliance under Regulation 15 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Limited	15.01.2026	19.01.2026	Misc.
110	885/TL/2025, 884/AT/2025	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to SR WR Power Transmission Limited. SR WR Power Transmission Limited	13.01.2026	19.01.2026	Licence (Transmission)
109	852/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of Green RTM and High Price RTM on HPX platform. Hindustan Power Exchange Limited	15.01.2026	19.01.2026	Misc.
108	841/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 and related provisions, seeking directions against the Respondent, National Load Despatch Centre, regarding the issuance of reduced Renewable Energy Certificates (RECs) to the Petitioner for the FY 2024-25 based on the Renewable Energy Consumption Obligations targets notified by the Ministry of Power, in contravention of the statutory framework established by the Hon’ble Commission. India Power Corporation Limited	15.01.2026	19.01.2026	Misc.
107	772/MP/2025	Petition under Sections 66 and 79 of the Electricity Act, 2003 read-with Regulations 54, 55 and 56 of the CERC (Power Market) Regulations 2021 seeking enhancement of block-bid size up to 350 MW for Hydro Pumped Storage Plant in the Day-Ahead Market (DAM). Greenko AP01 IREP (Pinnapuram Pumped Storage Project)	15.01.2026	19.01.2026	Misc.
106	304/MP/2025	Petition under Section 79(1)(b), (c) & (f) of the Electricity Act, 2003 read with the Power Sale Agreement dated 31.12.2021 read with CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission system through National Open Access Registry (NOAR) dated 29.09.2023 seeking directions for payment of fixed charges corresponding to the 150 MW capacity declared available by SElL. SEIL Energy India Limited	13.01.2026	19.01.2026	Misc.
105	180/MP/2025, 261/MP/2025	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	15.01.2026	19.01.2026	Misc.
104	116/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs. 59,58,745/- wrongfully and illegally deducted by the Respondents. DB Power Limited	13.01.2026	19.01.2026	Misc.
103	36/MP/2024 along with IA No. 43/2025, 644/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 26.8.2021 between the Respondent No. 1 and the Petitioner. Koppal – Narendra Transmission Limited	13.01.2026	19.01.2026	Misc.
102	11/RP/2025 in 344/MP/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the order dated 20.6.2025 in Petition No. 344/MP/2020. Ratnagiri Gas and Power Private Limited	15.01.2026	19.01.2026	Review
101	IA No. 9/2026 in 809/MP/2025	Interlocutory application under Section 94(2) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking interim directions. Airpower Windfarms Private Limited	15.01.2026	19.01.2026	Misc.
100	4/MP/2021	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions to the Respondent for issuance of Renewable Energy Certificates. Roshni Powertech Private Limited	15.01.2026	19.01.2026	Misc.
99	363/MP/2024	Petition under Section 79 (1)(a) & (f) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2019. NTPC Ltd.	06.01.2026	19.01.2026	Misc.
98	710/GT/2025	Petition for truing up of capital cost & generation tariff for 2019 24 tariff period under Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and for determination of generation tariff for 2024-29 tariff period under Regulation 9(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2024, in respect of Karcham Wangtoo Hydro Electric Project (KW HEP). JSW Hydro Energy Limited	02.01.2026	19.01.2026	Generation
97	801/GT/2025	Petition for determination of tariff for Raghunathpur Thermal Power Station, Units 1 & 2 (1200 MW) for the period 2024-29 DVC	23.12.2025	19.01.2026	Generation
96	1020/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 (1a) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019 for revision of input price of coal supplied from Pakri Barwadih mine for the period from date of commercial operation i.e. 1.4.2019 to 31.3.2024 after the truing up exercise NTPC	13.01.2026	16.01.2026	Misc.
95	806/MP/2025	Petition Under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulations 65 and 70(2) and of the CERC (Conduction of Business) Regulations, 2023 against the Respondent No. 1- Bihar State Power Holding Company Limited and the Respondent No. 2- PTC India Limited for wilful disobedience and failure to execute this Hon’ble Commission’s final order dated 12.4.2024 passed in Petition No. 109/MP/2022. Jindal India Power Limited	13.01.2026	16.01.2026	Misc.
94	223/MP/2022, 170/MP/2025	Petition seeking approval for lignite input price for the 2019-24 in respect of Pooled Neyveli Mines as per CERC (Terms and Conditions of Tariff) Second Amendment, Regulations 2021 NLCIL	13.01.2026	16.01.2026	Misc.
93	837/MP/2025 along with IA No. 100/2025	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 inter-State Transmission System) Regulations, 2022 invoking this Commission’s power to relax and seeking appropriate relief for retention and extension of its 400 MW connectivity at Solapur Sub-station, operationalised by 31.3.2025, on account of delay in commissioning of its 500 MW installed capacity Hybrid Renewable Energy Project. Serentica Renewables India Private Limited	15.01.2026	16.01.2026	Misc.
92	263/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Company Limited (OPTCL) to refund the excess paid wheeling charges and short-term open access charges along with interest in respect of its transmission system of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Budhipadar-Korba Circuit 2 & 3- Odisha portion) line and associated sub-station bays to MPPMCL. Madhya Pradesh Power Management Company Limited	13.01.2026	16.01.2026	Misc.
91	53/MP/2023 alongwith IA No. 11/2023, 167/MP/2023 alongwith IA No. 32/2024, 258/MP/2023 alongwith IA No. 59/2023, 267/MP/2023	Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power RoP in Petition Nos. 167/MP/2023 and Ors. Page 2 of 3 Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof. Uttar Pradesh Power Co. Ltd. and 4 Ors., Sikkim Urja Limited	13.01.2026	16.01.2026	Misc.
90	91/MP/2024	Petition under Section 79 of the Electricity Act 2003 before this Commission for (i) an in-principle approval of certain events as events of Change in Law and (ii) an appropriate mechanism for appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events in terms of Article 12 of the Power Purchase Agreements signed between the Petitioners and Solar Energy Corporation of India Limited along with carrying cost and interest on carrying cost. ACME Deoghar Solar Power Pvt. Ltd. and Ors.	13.01.2026	16.01.2026	Misc.
89	345/MP/2023 along with IA No. 86/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Articles 4, 11, 12 and 16 of the Transmission Service Agreement dated 6.1.2016. Warora Kurnool Transmission Limited	13.01.2026	16.01.2026	Misc.
88	73/TL/2025	Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited. Paradeep Transmission Limited	13.01.2026	16.01.2026	Licence (Transmission)
87	79/MP/2023	Petition under Section 79(1)(b) and (f) and Section 63 of the Electricity Act, 2003 for adjudication and recovery of the amount payable by Tata Power Company Limited on account of the Sellers Event of Default in terms of Article 14.1(iv) as read with 14.3.4 of the Power Purchas Agreement dated 22.04.2007. Punjab State Power Corporation Limited	13.01.2026	16.01.2026	Misc.
86	705/GT/2025	Petition for determination of tariff in respect of Faridabad Gas Power Station for the period from 1.4.2024 to 31.3.2029 NTPC Limited	11.12.2025	15.01.2026	Generation
85	704/GT/2025	Petition for revision of tariff of Faridabad Gas Power Station for the period from 1.4.2019 to 31.3.2024 after the truing-up exercise. NTPC Limited	11.12.2025	15.01.2026	Generation
84	21/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 inter alia seeking relaxation from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). Enfinity Global Clean Energy Private Limited and Ors.	08.01.2026	14.01.2026	Misc.
83	1014/MP/2025 along with IA No. 131/2025	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) Regulations, 2022 seeking exercise of this Commission’s Power to Relax and Power to Remove Difficulty and extend the date of effectiveness of Petitioner’s Connectivity dated 10.9.2021. Renew Dinkar Urja Private Limited & Anr.	08.01.2026	14.01.2026	Misc.
82	179/MP/2023	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-n 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 15.03.2023 to 16.06.2023, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	08.01.2026	14.01.2026	Misc.
81	1015/MP/2025 along with IA No. 5/2026	Application seeking issuance of ad-interim directions restraining Respondent No.1 from taking any coercive action, including revocation of the in-principle grant of connectivity and/or encashment of connectivity bank guarantees pursuant to Regulation 11b(2) of the CERC (Connectivity and General Network Access to the inter-state transmission system) Regulations, 2022. Datta Power Infra Private Limited	08.01.2026	14.01.2026	Misc.
80	7/MP/2026 along with IA Nos. 2/IA/2026 and 7/IA/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023, seeking directions to Central Transmission Utility of India Limited to consider the documents furnished by Prerak Greentech Solar Private Limited as compliance of the Financial Closure requirement under Regulation 11A(2) of the GNA Regulations, 2022 (as amended) or, in the alternative, to communicate the firm start date of Connectivity and grant a period of 06 (six) months prior thereto for achieving Financial Closure. Prerak Greentech Solar Private Limited	08.01.2026	14.01.2026	Misc.
79	230/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 20.08.2019 for the development of 300 MW (reduced to 150 MW) ISTS connected Solar power project entered between Adani Solar Energy Jaisalmer Two Private Limited (formerly known as SBSR Power Cleantech Eleven Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy Jaisalmer Two Private Limited	08.01.2026	14.01.2026	Misc.
78	194/MP/2021	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.6.2019 in Petition No. 118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal. TRN Energy Private Limited	08.01.2026	14.01.2026	Misc.
77	628/GT/2025	Petition for approval of true-up of tariff of 726.6 (2 x 363.3) MW Combined Cycle Gas Based Power Project at Palatana for the period 2019-24. OTPCL	23.12.2025	14.01.2026	Generation
76	621/GT/2025, 622/GT/2025	Petition for truing up of the tariff for the period 2019-24, for NLCIL’s Barsingsar Thermal Power Station (BTPS) (250 MW). NLC India Limited	23.12.2025	14.01.2026	Generation
75	49/GT/2025	Petition for truing-up of the tariff for the period 2019-24 and determination of the tariff for the period 2024-29, for Teesta Low Dam-IV Power Station (160 MW). NHPC	11.12.2025	14.01.2026	Generation
74	43/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Chamera-III Power Station (231 MW). NHPC Ltd	11.12.2025	14.01.2026	Generation
73	976/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 14.3.1.1 of the Power Purchase Agreement dated 01.04.2013 and Article 36.4.1 of the Power Supply Agreement dated 18.02.2016 executed between SEIL Energy India Limited and Distribution Licensees of Telangana (Telangana Discoms) for recovery of amounts wrongfully deducted/withheld by Telangana Discoms from the monthly energy invoices for the period of June 2022 and July 2022 issued by SEIL Energy India Limited along with Late Payment Surcharge and interest, respectively. SEIL Energy India Limited	13.01.2026	14.01.2026	Misc.
72	331/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking a declaration and clarification to the extent that inverters fall under the definition of Solar Power Generator (SPG) as per the Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by the Ministry of Finance (MoF) for revision in CGST rates on SPG. Clean Solar Power (Jodhpur) Private Limited	13.01.2026	14.01.2026	Misc.
71	257/MP/2024 along with IA No. 102/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of ‘abolition of Safeguard Duty w.e.f. 30.07.2021’ as a ‘Change in Law’ event and seeking compensation amounting to Rs. 85,28,38,326.10/- (Rupees Eighty-Five Crores Twenty-Eight Lakhs Thirty-Eight Thousand Three Hundred Twenty-Six point 10 paise only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty. Chhattisgarh State Power Distribution Company Limited	13.01.2026	14.01.2026	Misc.
70	810/MP/2025	Petition under section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of the CERC (Connectivity and General Network Access to the Inter–State Transmission System) Regulations, 2022 as amended from time to time seeking a direction to CTUIL (Respondent no. 1) to return Rs. 12.5 Crore construction phase bank guarantee issued by the Petitioner in favour of Respondent no. 1 for relinquishing the 250 MW capacity out of 500 MW connectivity capacity granted at 220kv Bhuj PS. Inox Green Energy Services Ltd.	08.01.2026	12.01.2026	Misc.
69	1004/MP/2025, 20/MP/2026 along with IA (Diary) Nos. 671/2025 & 672/2025	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 to the inter- State Transmission System) Regulations, 2022 inter alia seeking directions for acceptance of Capex LC to fulfil the requirement of submitting documents demonstrating achievement of financial closure. TP Saurya Limited, Tata Power Renewable Energy Limited	08.01.2026	12.01.2026	Misc.
68	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of Conn – BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of Generation Project. Assam Power Distribution Company Limited	08.01.2026	12.01.2026	Misc.
67	970/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking compensation in the form of Supplementary Tariff on account of installation of the emission control system in the Petitioner’s coal based Thermal Power Plant in terms of the orders dated 13.8.2021 and 29.11.2024 passed in Petition No. 6/SM/2021 and Petition No. 4/SM/2024, respectively. D. B. Power Limited	08.01.2026	12.01.2026	Misc.
66	845/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period. Adhunik Power and Natural Resources Limited	08.01.2026	12.01.2026	Misc.
65	127/MP/2025	Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No.1 and Respondent No. 2. Gadag Transmission Limited	08.01.2026	12.01.2026	Misc.
64	61/MP/2023	Petition under Section 79 including Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation along with interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period. IL & FS Tamil Nadu Power Co. Ltd.	08.01.2026	12.01.2026	Misc.
63	848/MP/2025	Petition for execution/implementation of Order dated 12.01.2023 passed by this Commission in Petition No. 183/MP/2019; and initiation of proceedings under Sections 142 and 79 of the Electricity Act, 2003 against Northern Railways (State of Haryana), Northern Railways (State of Delhi), West Central Railway (State of Rajasthan), West Central Railway (State of Madhya Pradesh) and Railways Energy Management Company Limited. Jindal India Thermal Power Limited	08.01.2026	12.01.2026	Misc.
62	180/MP/2023, 245/MP/2024, 184/MP/2023, 164/MP/2024, 65/MP/2024, 167/MP/2024	Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A of the CERC (Grant of Connectivity, Long term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time, seeking refund of Rs. 3.5 crore from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 kV Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat. Adani Wind Energy Kutch Five Limited, Adani Renewable Energy Holding Eighteen Pvt. Ltd. and Anr., Adani Wind Energy Kutch Three Limited, Adani Renewable Energy Park Rajasthan Limited	08.01.2026	12.01.2026	Misc.
61	124/MP/2022	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of the Long-Term Access, as sought for by Petitioner No. 1 vide its letter dated 10.1.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non- operationalisation of 150 MW out of the total 350 MW, on the premise of the start date of LTA being taken as 25.2.2022, till the final disposal of the present proceedings. Avaada Energy Private Limited and Anr.	08.01.2026	12.01.2026	Misc.
60	107/MP/2023, 85/MP/2022 along with IA Nos. 24/2022 & 37/2023, 123/MP/2022 along with IA No. 38/2023, 246/MP/2022 along with IA No. 8/2023, 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 and Anr., Maharashtra State Electricity Distribution Co. Ltd., Jaipur Vidyut Vitran Nigam Limited and Ors., Tata Power Company Limited	08.01.2026	12.01.2026	Misc.
59	96/MP/2015	Petition under Section 79(1)(c) & (f) and other applicable provisions of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the Respondent and encashment of bank guarantee. Chettinad Power Corporation Private Limited	08.01.2026	12.01.2026	Misc.
58	16/MP/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11A(6), 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking approval for change in shareholding pattern of the connectivity grantees prior to commercial operation date of the project. Cannice Renewables Energy Pvt. Ltd. and Anr.	08.01.2026	12.01.2026	Misc.
57	642/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 4.5.2 of the Power Purchase Agreement dated 07.03.2023 inter alia seeking extension of the Scheduled Commercial Operation Date due to delay in ISTS readiness and consequent reliefs. Tata Power Renewable Energy Limited	06.01.2026	12.01.2026	Misc.
56	969/MP/2025	Petition under Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking a direction to the Respondents, to make payment to the Petitioner of Rs. 24,79,57,740/- along with late payment surcharge of approx. Rs. 12.08 Crore (calculated upto 31.08.2025) towards reimbursement of additional expenditure incurred by it on account of ash transportation expenses incurred by the Petitioner during the period from April 2017 till March 2022. Korba Power Limited	08.01.2026	09.01.2026	Misc.
55	378/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes on the issue of wrongful deduction of compensation towards alleged non-supply and non-submission of contract performance bank guarantee. Manikaran Power Limited	08.01.2026	09.01.2026	Misc.
54	802/GT/2025	Petition for determination of tariff with respect to Koderma Thermal Power Station Units 1 and 2 (2 x 500 MW) for the period from 1.4.2024 to 31.3.2029 DVC	23.12.2025	09.01.2026	Generation
53	799/GT/2025	Petition for approval of tariff of MTPS Stage-II (2x195MW) for the period from 1.4.2024 to 31.3.2029. NTPC Limited	23.12.2025	09.01.2026	Generation
52	793/GT/2025	Petition for revision of tariff of MTPS Stage-II (2x195 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	23.12.2025	09.01.2026	Generation
51	155/MP/2023	Petition under Sections 61 read with 79 of the Electricity Act, 2003 seeking, implementation of the Regulation 6.3B of the CERC (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and Order no. L-1/219/2017/CERC dated 5.5.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited's 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana. Jhajjar Power Limited	06.01.2026	09.01.2026	Misc.
50	645/GT/2025, 646/GT/2025	Petition for revision of tariff of Rihand STPS Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	02.01.2026	09.01.2026	Generation
49	236/GT/2021	Petition for approval of tariff for the period from anticipated COD of Unit-I to 31.3.2024 for Barh Super Thermal Power Station (3 x 660MW) NTPC Limited	02.01.2026	09.01.2026	Generation
48	796/GT/2025, 800/GT/2025	Petition for revision of tariff for Kudgi STPS (2400 MW) for the period from 2019-24 after the truing up exercise. NTPC Limited	23.12.2025	09.01.2026	Generation
47	171/MP/2024	Petition under section 79 (1) (f) of Electricity Act, 2003, read with Regulation 1.5(iv) of the IEGC, 2010 read with Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 and Regulation 65 (1) of the CERC (Conduct of Business) Regulations, 2023 inter alia seeking compensation for breach of the Must-Run status accorded to the Petitioner’s 2x10 MW (AC) solar PV power project with 8MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman. NLC India Limited	23.12.2025	09.01.2026	Misc.
46	550/MP/2025 along with IA No. 130/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking an extension of the start date of connectivity as per the Intimation of Final Grant of Connectivity dated 19.1.2024 and quashing of the invoices dated 7.2.2025 and 3.3.2025 issued by CTUIL. Ayana Renewable Power Four Private Limited	06.01.2026	09.01.2026	Misc.
45	939/MP/2025	Petition for determination of input price of coal supplied from Talabira Mines for the period 2024-29 under CERC (Terms and Conditions of Tariff) Regulations 2024 NLC India Limited	06.01.2026	09.01.2026	Misc.
44	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydroelectric Project provided in terms of Regulation 71(A)(4) of the 2024 Tariff Regulations. THDCIL	06.01.2026	09.01.2026	Misc.
43	227/MP/2024	Petition under Section 79(1) (a) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2024. NTPC Limited	06.01.2026	09.01.2026	Misc.
42	268/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking reimbursement of amount incurred towards taxes and duties and arranging open access for the purpose of supply of contracted capacity of 100 MW from Noida Power Company Limited/PTC in terms of APP dated 6.4.2018 read with PPA executed on the same date. SKS Power Generation (Chhattisgarh) Limited	02.01.2026	09.01.2026	Misc.
41	1013/GT/2025	Petition for truing up of the generation tariff of 800 MW Koldam Hydroelectric Power Project of NTPC Limited for the 2019-24 tariff period. NTPC	19.12.2025	09.01.2026	Generation
40	1012/GT/2025	Petition for approval of tariff for Feroze Gandhi Unchahar Thermal Power Station Stage-II, (420 MW) for the period 2024-29. NTPC Limited	19.12.2025	09.01.2026	Generation
39	947/GT/2025	Petition for approval of tariff for Koldam Hydro Electric Project (4 X 200 MW) for the period 2024-29. NTPC Limited	19.12.2025	09.01.2026	Generation
38	707/GT/2025	Petition for approval of tariff for Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2024-29. NTPC Limited	11.12.2025	09.01.2026	Generation
37	706/GT/2025	Petition for truing up of the tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period 2019-24. NTPC Limited	11.12.2025	09.01.2026	Generation
36	708/GT/2025, 709/GT/2025	Petition for truing up of the tariff for Anta Gas Power Station (419.33 MW) for the period 2019-24. NTPC Limited	11.12.2025	09.01.2026	Generation
35	934/MP/2025	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Madhya Pradesh Power Management Company Limited	06.01.2026	09.01.2026	Misc.
34	933/MP/2025, 952/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Articles 12 & 16 of the Power Purchase Agreement dated 21.01.2020 between Adani Hybrid Energy Jaisalmer Two Ltd. and Solar Energy Corporation of India Ltd. Adani Hybrid Energy Jaisalmer Two Limited, Adani Hybrid Energy Jaisalmer Three Limited	06.01.2026	09.01.2026	Misc.
33	713/MP/2025	Petition under Section 79 and 178 of the Electricity Act, 2003 read with the CERC (Indian Electricity Grid Code) Regulations 2023, the CERC (Ancillary Services) Regulations, 2022, the CERC (Deviation Settlement Mechanism and Related Matters) Regulations, 2024, and Commissions Suo-Motu Orders in 7/SM/2023 and 2/SM/2025 to secure reliable grid operation. GRID Controller of India Limited	06.01.2026	09.01.2026	Misc.
32	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, 2009 seeking grant of the transmission licence to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	06.01.2026	09.01.2026	Licence (Transmission)
31	469/MP/2024, 252/MP/2024	Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs. Gujarat Urja Vikas Nigam Limited, Adani Power Limited	06.01.2026	09.01.2026	Misc.
30	631/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.7.2020 executed between Apraava Energy Private Limited. And Solar Energy Corporation of India Ltd. seeking compensation on account of increase in GST Rate on renewable energy devices and parts for their manufacture, including Windmill, Wind Operated Electricity Generator (WOEG), from 5% to 12% in terms of Notification No. 08/2021 Integrated Tax (Rate) dated 30.9.2021 issued by Ministry of Finance. Apraava Energy Private Limited	06.01.2026	09.01.2026	Misc.
29	233/MP/2025	Petition under Section 63, 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.1.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation for Change in Law events. Sitac Kabini Renewables Private Limited	06.01.2026	09.01.2026	Misc.
28	264/MP/2023	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013 read with Paras 155 and 156 of the order dated 12.6.2019 passed by this Commission in Petition No. 118/MP/2018. TRN Energy Private Limited	06.01.2026	09.01.2026	Misc.
27	67/MP/2021 along with IA Nos. 17/2021 & 30/2024	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State transmission and related matters) Regulations, 2009 for inter alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-state transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events. Sprng Vayu Vidyut Private Limited and Anr.	06.01.2026	09.01.2026	Misc.
26	159/MP/2025	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 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A. Powergrid Ramgarh Transmission Limited	06.01.2026	09.01.2026	Misc.
25	41/MP/2023 along with IA No.6/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of the Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity. Solar Power Developers Association	06.01.2026	09.01.2026	Misc.
24	648/GT/2025, 647/GT/2025	Petition for revision of 2019-24 tariff of Singrauli STPS (2000 MW) after the truing up exercise. NTPC Limited	23.12.2025	08.01.2026	Generation
23	795/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of NLCIL’s TPS-I Expansion (420 MW) NLC India Limited	23.12.2025	07.01.2026	Generation
22	791/GT/2025, 797/GT/2025	Petition for revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 2019-24 after the truing up exercise. NTPC Limited	23.12.2025	07.01.2026	Generation
21	790/GT/2025	Petition for truing up of the tariff of Feroze Gandhi Unchahar Thermal Power Station Stage- I, (420 MW) for the period 2019-24. NTPC Limited	23.12.2025	07.01.2026	Generation
20	794/GT/2025	Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I, (420 MW) for 2024-29 NTPC Limited	23.12.2025	07.01.2026	Generation
19	1006/GT/2025	Petition for truing up of the tariff for Feroze Gandhi Unchahar Thermal Power Station Stage-II, (420 MW) for the period 2019-24. NTPC Limited	19.12.2025	07.01.2026	Generation
18	711/GT/2025	Petition for truing up of tariff for the period from 1.4.2019 to 31.3.2024 and determination of tariff for the period from 1.4.2024 to 31.3.2029 in respect of 262.5 MW gross capacity sale from 3 x 350 MW Kamalanga Thermal Power Plant of GMR Kamalanga Energy Limited (GKEL) to GRIDCO acting as nominee of Government of Odisha for procuring power for the Odisha Distribution Companies. GMR Kamalanga Energy Limited	11.12.2025	07.01.2026	Generation
17	254/MP/2024 along with IA No. 64/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the PPA dated 25.7.2013 executed between the Petitioner and PTC and as per the terms of the back to back PPA executed by PTC with UPPCL on behalf of Paschimanchal Vidyut Vitran Nigam Limited, Purvanchal Vidyut Vitran Nigam Limited, Madhyanchal Vidyut Vitran Nigam Limited, Dakshinanchal Vidyut Vitran Nigam Limited dated 25.7.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PPA as well as order dated 14.5.2019 in Petition No. 77/MP/2018. TRN Energy Private Limited	02.01.2026	05.01.2026	Misc.
16	680/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent under the Power Supply Agreement under the Ministry of Power’s Pilot Scheme-II on 22.10.2021 for the supply of 150MW of power to TANGEDCO for a period of 3 years at the rate of INR 3.26 per kWh. TANGEDCO	02.01.2026	05.01.2026	Misc.
15	484/MP/2024 along with IA No. 98/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003, read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department, Mizoram	02.01.2026	05.01.2026	Misc.
14	473/GT/2014 (on remand from APTEL)	Revision of tariff of NLC Thermal Power Station II Stage-I (630 MW) and Stage-II (840 MW) on account of additional capital expenditure incurred for the period from 1.4.2009 to 31.3.2014- Truing- up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231/2009 and Order dated 25.6.2013 in Petition No. 17/RP/201 NLC India Limited	02.01.2026	05.01.2026	Generation
13	824/TL/2025, 825/AT/2025	Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	02.01.2026	04.01.2026	Licence (Transmission)
12	776/AT/2025	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.7.2023 (as amended from time to time). Rewa Ultra Mega Solar Limited & Anr.	02.01.2026	04.01.2026	Adoption
11	773/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/2400 MWh Energy Storage System (ESS) and with additional capacity unto 1200 MW with “Greenshoe Option” on anywhere in India basis selected through Competitive Bidding Guidelines issued by Ministry of Power, Government of India on 9.6.2023 and its amendments thereof. NHPC Limited	02.01.2026	04.01.2026	Adoption
10	614/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 seeking a declaration that the Respondent No. 1 viz. Tamil Nadu Power Distribution Corporation Limited has failed to comply with the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003, and consequently, seeking for directions upon the said Respondent No.1 to make the payments to the Petitioner in accordance with the benchmark energy charge rate prescribed by the Ministry of Power under the aforesaid directions issued under Section 11, amongst other reliefs. IL & FS Tamil Nadu Power Company Limited	02.01.2026	04.01.2026	Misc.
9	367/MP/2025, 422/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking compensation as per the Pilot Power Sale Agreement dated 29.10.2018 between North Bihar Power Distribution Company Limited/ South Bihar Power Distribution Company Limited and PTC India Limited for supply of 75 MW of power. North Bihar Power Distribution Company Limited and Anr.	02.01.2026	04.01.2026	Misc.
8	332/MP/2025	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 14.2.2020 for supply of 150 MW solar power from the ISTS connected Solar Project located at Phalodi, Rajasthan, executed between Adani Solar Energy RJ Two Private Limited and Solar Energy Corporation of India Limited seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Solar Energy RJ Two Private Limited	02.01.2026	04.01.2026	Misc.
7	302/MP/2025	Petition regarding non-implementation of waiver of inter-State Transmission Charges for Renewable Energy Projects as envisaged by Ministry of Power in Billing of Designated Inter-State Transmission System Consumers under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2022 and its amendments. Kerala State Electricity Board Limited	02.01.2026	04.01.2026	Misc.
6	260/MP/2024	Petition under Sections 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Articles 11 and 16 of the Transmission Service Agreement dated 2.12.2021 seeking extension of Scheduled Date of Commercial Operation of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs. Rajgarh Transmission Limited	02.01.2026	04.01.2026	Misc.
5	180/MP/2025, 261/MP/2025	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	02.01.2026	04.01.2026	Misc.
4	63/MP/2024	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking recovery of amounts due towards supply of renewable power in excess of the quantum to be supplied annually under the Power Purchase Agreement dated 2.5.2016 along with the applicable Late Payment Surcharge. Solaire Surya Urja Private Limited	02.01.2026	04.01.2026	Misc.
3	11/TD/2026	Petition under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category ‘IV’ to Category ‘III’. Adarsh Stainless Private Limited	02.01.2026	04.01.2026	Licence
2	10/MP/2026	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	02.01.2026	04.01.2026	Misc.
1	289/MP/2024	Petition seeking compensation for loss of capacity charge on account of inadequate availability of fuel/gas in terms of Regulation 76 (power to relax) of the CERC (Terms and Conditions of Tariff) Regulations, 2019, in respect of the Agartala gas-based power station NEEPCO	23.12.2025	01.01.2026	Misc.