Calcutta High Court (Appellete Side)
Wbsedcl vs Sudarshan Pahari & Anr on 15 March, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1
18 15.03.2019 W.P. 15755(W) of 2016
AN Ct. No. 14
WBSEDCL
-vs.-
Sudarshan Pahari & anr.
Mr. Srijan Nayak
Mrs. Rituparna Maitra
Mr. Sujit Koley
Mr. Raj Kumar Basu
Mr. Kanak Kiran Bandopadhyay
... for the petitioner/WBSEDCL
Mr. Pratik Dhar, ld. Sr. Adv.
Mr. Rittwik Pattanayak
Mr. Samir Haldar
... for the respondents
(WBERC/OMBUDSMAN) Mr. Subhas Chandra Bandopadhyay Mr. Kartik Kumar Ray ... for the Consumers In support of the arguments of the Distribution Company and in challenge of the legality and constitutional vires of Regulations 14.2 to 14.5 and its Sub-Regulations of the West Bengal Electricity Regulatory Commission, Standards of Performance of Licencees Relating to Consumer Services Regulations, 2010 as amended. Mr. Srijan Nayak, the learned counsel appearing on behalf of the petitioner/WBSEDCL has made detailed submissions.
Let the matter stand adjourned until 27.03.2019 at 2.00 P.M. for further hearing.
The above order is applicable to on and from Item No. 18 to Item No. 180 as on today's (15.03.2019) List. 2 (Rajasekhar Mantha, J.)