Calcutta High Court (Appellete Side)
The Wbsedcl vs Shri Anil Debnath & Anr on 11 February, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
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14
11.02.2014
W.P. No. 12925(W) of 2013
KC
The WBSEDCL
Vs.
Shri Anil Debnath & Anr.
Mr. Srijan Nayak,
Mr. Raja Saha,
...for the petitioner.
Mr. M.F. Rahaman.
...for the respondent no. 1.
This matter has to be examined on filing of affidavits. Let affidavit-in-opposition be filed within four weeks; reply thereto, if any, be filed two weeks thereafter.
Matter to be listed after six weeks under the heading "For Orders".
I am of opinion that the West Bengal Electricity Regulatory Commission is a proper party to this proceeding. I direct the writ petitioner to amend the cause title here and now and implead the Commission as a party-respondent. A copy of the writ petition, upon effecting such amendment shall be served upon the commission.
The impugned order shall remain stayed for a period of twelve weeks or until further order, whichever is earlier.
(Aniruddha Bose, J.) 2