Calcutta High Court (Appellete Side)
India Power Corporation Limited (Ipcl) ... vs West Bengal State Electricity on 14 October, 2025
14.10.2025
ADSl-1. No.5
Ct No. 7
SG WPA 24150 of 2025
India Power Corporation Limited (IPCL) & Anr.
Vs
West Bengal State Electricity
Transmission Company Limited & Ors.
Mr. Mainak Bose, Sr. Adv.
Mr. R. Dutta,
Mr. T. Bose,
Mr. R. Poddar.
... for the petitioners
Mr. Amitabrata Roy,
Mr. Jayanta Samanta,
Mr. Nikhil Kr. Gupta.
... for the State
1. The writ application has been preferred challenging
an order dated 09.10.2025.
2. It appears from the said order that an outstanding
amount of Rs.8,95,54,969/-. The petitioners pray for a
direction upon the respondent not to withhold the
approvals which they are entitled under the law.
3. Accordingly, the petitioners now pray for an order be passed directing the parties to maintain status-quo with regard to drawal and injection of electricity by the petitioner no.1 from the grid of the respondent no. 1 and the effect and operation of the impugned decision dated 09.10.2025 of the respondent no. 2 be stayed till disposal of the present application.
2
4. Considering the fact that the electricity is an emergency service, an order of status quo is passed on the condition that the petitioners shall pay 50 per cent of the outstanding dues within 10 days from date.
5. The matter be placed before the regular bench.
6. It is made clear that in case the petitioners fail to deposit the said amount within the specified time, the order of status quo shall automatically stand vacated.
7. Liberty is granted to the learned Counsel for the petitioners to communicate a gist of this order.
[Shampa Dutt (Paul), J.]