Calcutta High Court (Appellete Side)
The Wbsedcl vs Sudha Sarkar & Anr on 13 February, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
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13
13.02.2014
W.P. No. 4315(W) of 2013
KC
The WBSEDCL
Vs.
Sudha Sarkar & Anr.
Mr. Srijan Nayak.
...for the petitioner.
Mr. Ritwick Pattanayak.
...for the WBERC.
Affidavit of service filed in Court today.
I am of opinion that in this matter, the West Bengal Electricity
Regulatory Commission is a proper party. Let such commission be
impleaded as a party-respondent. The cause title may be amended here
and now for this purpose.
Mr. Pattanayak, learned counsel, appears on behalf of the Commission and accepts service on behalf of the Commission. Hence no further service would be necessary on the Commission.
Let affidavit-in-opposition be filed by 6th March, 2014; reply thereto, if any, be filed by 14th March, 2014.
Matter shall be listed as "To Be Mentioned" on 17th March, 2014.
(Aniruddha Bose, J.) 2