Calcutta High Court
Hooghly Chamber Of Commerce And ... vs West Bengal Electricity Regulatory ... on 4 December, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
WP No.1161 of 2013
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
HOOGHLY CHAMBER OF COMMERCE AND INDUSTRY & ANR.
Versus
WEST BENGAL ELECTRICITY REGULATORY COMMISSION & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 4th December, 2013.
Appearance:
Mr. Subir Sanyal Adv.
Mr. C. Ghosh, Adv.
Mr. Sumit Kr. Panja, Adv.
Mr. Sumit Ray, Adv.
Mrs. Chaitali Bhattacharya Sr. Adv.
Mr. S. Bandopadhyay, Adv.
Mr. Pratik Dhar, Adv.
Mr. R. Pattanayak, Adv.
The Court: The writ petition is required to be heard on affidavits. Affidavit in opposition shall be filed within one week after Christmas Vacation. Reply, if any, be filed within two weeks thereafter. The matter shall appear three weeks after Christmas Vacation.
(SOUMEN SEN, J.) sp/