Calcutta High Court (Appellete Side)
Kajal Das vs Cese Limited & Ors on 5 January, 2026
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
05.01.2026
Ct. No.41
M/L. 55
Mujahid
WPA 23644 of 2023
Kajal Das
Vs.
CESE Limited & Ors.
Mr. Anand Keshari
Ms. Soumili Choudhury
Ms. Pubali Debnath
Ms. Dhriti Chanda
Ms. Sneha Bhattacherjee
...for the petitioner
Mr. Saurav Chaudhuri
...for the CESC Ltd.
1. By consent of the parties, the society, namely,
'Adi Santi Sangha' is impleaded as a party
respondent.
2. The petitioner is directed to effect service of the society.
3. The respondent/CESC is directed to take instructions insofar as the grievance of the petitioner is concerned.
4. Let this matter appear on 28th January, 2026.
(Ravi Krishan Kapur, J.)