Calcutta High Court (Appellete Side)
Purulia Metal Casting Private Limited ... vs West Bengal Electricity Regulatory on 20 June, 2022
AD. 36, 37, 41, 42,
44, 45 and 46.
June 20, 2022.
MNS.
WPA No. 10654 of 2022
Purulia metal Casting Private Limited and another
Vs.
West Bengal Electricity Regulatory
Commission and others
With
WPA No. 10700 of 2022
East India Holdings Private Limited and another
Vs.
Damodar Valley Corporation and others
with
WPA No. 10963 of 2022
Surya Alloy Industries Limited and another
Vs.
West Bengal Electricity Regulatory
Commission and others
With
WPA No. 10967 of 2022
Metsil Exports Private Limited and another
Vs.
West Bengal Electricity Regulatory
Commission and others
With
WPA No. 11196 of 2022
M/s. Sonic Thermal Private Limited and another
Vs.
Damodar Valley Corporation and others
With
WPA No. 11200 of 2022
M/s. Ispat Damodar Private Limited and another
Vs.
Damodar Valley Corporation and others
With
WPA No. 10962 of 2022
Supersmelt Industries Pvt. Ltd. and another
Vs.
West Bengal Electricity Regulatory
Commission and others
Mr. Suchayan Banerjee
...for the petitioner
in WPA 10654 of 2022.
.
2 Ms. Sanchari Chakraborty, Mr. Deepan Sarkar, Ms. Ananya Sinha, Ms. Akanksha Chowdhury ...for the petitioners in WPA 10700 of 2022.
Mr. Sagar Bandopadhya, Mr. Kaushik Chatterjee, Ms. Sofia Nesar ...for the petitioners in WPA 11196 of 2022 & WPA 11200 of 2022.
Mr. Srijan Nayak, Mr. Palash Mukherjee, Ms. Monideepa Banerjee ...for the petitioners in WPA 10962 of 2022.
Mr. Surajit nath Mitra, Mr. Tanoy Chakraborty, Mr. Gautam Shroff, Mr. Siddharth Shroff ...for the petitioners in WPA 10963 of 2022.
Mr. Tanoy Chakraborty, Mr. Gautam Shroff, Mr. Siddharth Shroff ...for the petitioners in WPA 10967 of 2022.
Mr. Prasun Mukherjee, Mr. Deepak Agarwal ...for the DVC.
in WPA 10654 of 2022, WPA 10700 of 2022, WPA 10963 of 2022, WPA 10967 of 2022, WPA 11196 of 2022, WPA 11200 of 2022 & WPA 10962 of 2022.
Ms. Sharmistha Ghosh, Mr. Victor Chatterjee ...for the WBERC in WPA 10654 of 2022, 3 WPA 10700 of 2022, WPA 10963 of 2022, WPA 10967 of 2022, In view of the identity of the questions raised in these matters with that which have fallen for consideration in WPA No. 9857 of 2022 and the other connected writ petitions, the respondent authorities are restrained from taking any coercive action on the basis of the demand notices for arrear charges impugned in each of the writ petitions, till June 30, 2022 or until further order, whichever is earlier.
These matters shall next be enlisted on June 27, 2022 at 2 p.m. along with WPA No. 9857 of 2022.
(Sabyasachi Bhattacharyya, J.)