Calcutta High Court (Appellete Side)
M/S. Nawab India Cement Pvt. Ltd vs The Chairman on 10 January, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 0.01.11
In The High Court At Calcutta ss Constitutional Writ Jurisdiction Appellate Side W.P. No. 181 (W) of 2011 M/s. Nawab India Cement Pvt. Ltd.
v.
The Chairman, West Bengal State Electricity Distribution Company Limited & Ors.
Mr Atarup Banerjee Ms Paromita Jati ...for the petitioner.
Mr S.S. Koley ...for the licensee.
The petitioner is aggrieved by the fact that its representation dated December 16, 2010 (at p.13) seeking installments to pay outstanding energy charge has not been considered by the West Bengal State Electricity Distribution Company Limited.
Counsel for the licensee submits that the competent official of the licensee will consider the request for installments within two weeks. Recording this submission, the petition is disposed of. No costs. Certified xerox.
(Jayanta Kumar Biswas, J.)