Calcutta High Court (Appellete Side)
The Wbsedcl vs Sk. Habibar Rohaman & Anr on 11 February, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
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11.02.2014
W.P. No. 12928(W) of 2013
KC
The WBSEDCL
Vs.
Sk. Habibar Rohaman & Anr.
Mr. Srijan Nayak,
Mr. Raja Saha,
...for the petitioner.
Mr. P.S. Bhattacharya,
Mr. K.S. Alam.
...for the respondent no. 1.
This matter has to be examined on filing of affidavits. Let affidavit-in-opposition be filed within four weeks; reply thereto, if any, be filed two weeks thereafter.
Matter to be listed after six weeks under the heading "For Orders".
I am of opinion that the West Bengal Electricity Regulatory Commission is a proper party to this proceeding. I direct the writ petitioner to amend the cause title here and now and implead the Commission as a party-respondent. A copy of the writ petition, upon effecting such amendment shall be served upon the Commission.
The impugned order shall remain stayed for a period of twelve weeks or until further order, whichever is earlier.
(Aniruddha Bose, J.) 2