Calcutta High Court (Appellete Side)
Nilkanth Ferro Limited And Another vs West Bengal Electricity Regulatory on 14 July, 2022
21 14.07.2022
TN WPA No.15255 of 2022 Nilkanth Ferro Limited and another Vs. West Bengal Electricity Regulatory Commission and others Ms. Sharmistha Laha .... for the petitioners Mr. Prasun Mukherjee, Mr. Deepak Agarwal .... for the DVC In view of a prima facie case having been made out by the petitioners, the matter is required to be heard on merits.
Accordingly, let the matter be enlisted on August 03, 2022 for hearing.
Affidavits, if any, shall be exchanged in the meantime between the parties.
No coercive action shall be taken on the basis of the impugned bill in respect of arrears of electricity charges till August 31, 2022.
The impugned order of fixation of tariff shall remain stayed till August 31, 2022 or until further orders, whichever is earlier.
(Sabyasachi Bhattacharyya, J.)