Calcutta High Court (Appellete Side)
Srinivasa Ferro Alloys Limited & Anr vs West Bengal Electricity Regulatory ... on 18 April, 2022
18.04.2022
sayandeep
Sl. No. 02
Ct. No. 09
WPA 4670 of 2022
Srinivasa Ferro Alloys Limited & Anr.
-Versus-
West Bengal Electricity Regulatory Commission & Ors.
Mr. Tanoy Chakraborty
Mr. Chhandak Dutta
...... for the petitioners
Mr. Prasun Mukherjee
Mr. Deepak Agarwal
..... for the DVC
Learned counsel for the respondent/DVC
submits that, in connection with a similar order passed in a different writ petition, an appeal is pending at present before the concerned Division Bench. It appears from the submission of learned counsel that the subject matter involved in the appeal is similar to that of the present writ petition insofar as the Delayed Payment Surcharge(DPS) being levied by the DVC is concerned.
It is informed to the Court that the next date for hearing of the said appeal in the other matter has been fixed on June 15, 2022. As such, for the sake of propriety, the matter is adjourned sine die with leave to the parties to mention for inclusion in the list upon disposal of the appeal pending in connection with the other similar matter.
2The interim order dated March 16, 2022 insofar as the respondents were restrained from taking any coercive action against the petitioner, is extended till disposal of WPA No. 4670 of 2022.
(Sabyasachi Bhattacharyya, J.)