Calcutta High Court (Appellete Side)
Sri Subhas Sharma vs Cese Ltd. And Others on 2 February, 2018
Author: Patherya
Bench: Patherya
1
02.02.2018
s/l. 9 W. P. No. 1935 (W) of 2017
pk
Sri Subhas Sharma
Versus
CESE Ltd. and others
Mr. Shambhunath Ray,
Ms. Rupsha Chakraborty,
Ms. Amrita Tewari
... for the petitioner.
Ms. Bandana Basu
... for the CESC Ltd.
Instruction dated 31st January, 2018 is produced by counsel of the Licensing
Company. From a perusal thereof it appears that the District Engineer is ready and willing to
effect supply through separate meter in the name of the writ petitioner on compliance of all
formalities. The arrear dues have also been paid by the landlady. Therefore, there is no
obstruction or impediment either physical or written to effect supply through separate meter in
favour of the writ petitioner by the respondent no. 2 provided the formalities are complied with
and such connection be supplied within two weeks of such compliance.
In view of the aforesaid, this application is disposed of. Instruction dated 31st January, 2018 is kept on record. Photostat certified copy of this order, if applied for, be given to the parties on urgent basis.
(Patherya, J.) 2 3