Cesc Ltd. & Anr vs Sk. Ansar Ali
2021 Latest Caselaw 3660 Cal

5
Court
No. 11   08.7.2021                       MAT 117 of 2021
G.S.Da
s                                             With
                                           CAN 1 of 2021

                                           CESC Ltd. & Anr.
                                                   -Vs-
                                               Sk. Ansar Ali

                     Mr. Madhusudan Saha Ray
                     Mr. Subir Sanyal
                                                          ... for the Appellants

                     Mr. Bidyut Halder
                                                          ... for the State


                           Heard Mr. Sanyal, Learned Counsel for the

                     appellants/the Calcutta Electricity Supply Corporation

                     Ltd (CESC Ltd) leading Mr. Madhusudan Saha Roy,

                     Learned Counsel.

                           Heard Mr. Bidyut Halder, Learned Counsel,

                     appearing for the sole respondent/the writ petitioner.

Parties have argued at length.

The arguments have primarily turned on an

interpretation of The Electricity Act and the connected

Regulations based on the facts with the record. The

legal nuances have been argued at length by the

respective Learned Counsel and, it is now the task of

this Court to finally adjudicate this appeal.

Having regard to the arguments placed based on

the admitted facts, affidavits are neither necessary,

nor called for.

Accordingly, other allegations made shall be

deemed to be denied.

Hearing stands thus Concluded.

Reserved for Judgment and Final Order.

All parties to act on a server copy of this order

duly collected from the official website of the Hon'ble

High Court, Calcutta.

(Saugata Bhattacharyya,J.) (Subrata Talukdar,J.)