Calcutta High Court (Appellete Side)
Jai Venktesh Concast Private Limited ... vs West Bengal Electricity Regulatory on 29 June, 2022
AD. 49.
June 29, 2022.
MNS.
WPA No. 12060 of 2022
Jai Venktesh Concast Private Limited and another
Vs.
West Bengal Electricity Regulatory
Commission and others
Mr. Tanoy Chakraborty,
Mr. Gautam Shroff,
Mr. Siddharth Shroof
...for the petitioners.
Mr. Deepak Agarwal
...for the DVC.
Affidavit-of-service filed in Court today be kept
on record.
In view of a strong prima facie and arguable
case having been made out by the petitioners, the
respondent authorities are restrained from taking any
coercive action on the basis of the impugned demand notice for arrear charges till August 15, 2022 or until further order, whichever is earlier.
Since there is identity of the issues involved in this writ petition and the other writ petitions, which have been fixed for hearing on July 28, 2022, including WPA No. 9857 of 2022, let this matter be enlisted along with the other clubbed matters for hearing on July 28, 2022.
It is made clear that the petitioners shall go on paying the current electricity charges as per the bills raised by the Distribution Licensee in the meantime..
(Sabyasachi Bhattacharyya, J.)