Calcutta High Court (Appellete Side)
West Bengal State Electricity ... vs Shri Shachindra Nath Bhowmick & Ors on 6 September, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
IN THE HIGH COURT AT CALCUTTA
06-09-2016 Civil Appellate Jurisdiction
Appellate Side
subrata
.
M.A.T.No.1552 of 2016 West Bengal State Electricity Distribution Company Limited
-vs-
Shri Shachindra Nath Bhowmick & Ors.
with CAN No.9025 of 2016 and CAN No.9024 of 2016 Mr. Srijan Nayak Ms. Rituparna Moitra Mr. Kaushik Kiran Banerjee Mr. Arindam Mitra ...for the appellant Mr. Sudip Sarkar Mr. Aninda Bhattacharya Mr. K.P. Santrar ...for the respondent no.1 Learned advocate for the appellant submitted, on instructions, that the appellant has decided not to proceed with the appeal which was preferred being aggrieved by a decision in WP No.8139(W) of 2016 passed on June 21, 2016.
In view of the submission, the appeal and the connected applications - CAN No.9025 of 2016 for condonation of delay and CAN No.9024 of 2016 for stay - are dismissed. A copy of the written instructions received by the learned advocate through e-mail shall be kept on record.
Certified photostat copy of this order, if applied for, shall be given to the parties.
(Girish Chandra Gupta, Acting Chief Justice) (Arijit Banerjee, J)