Santosh Agarwal vs Cesc Limited & Others
2021 Latest Caselaw 5825 Cal

24th November,

(AK)

W.P.A 18448 of 2021

Santosh Agarwal Vs.

CESC Limited & others

Mr. Bidyut Kumar Halder Mr. Indranil Halder ...for the petitioner.

Dr. Madhusudan Saha Ray ...for CESC.

Mr. Debjit Mukherjee Mr. S. Chatterjee ...for the State.

After the matter is heard substantially, learned

counsel for the petitioner seeks an adjournment for the

purpose of citing certain relevant judgments on the issues

involved in the writ petition.

Accordingly, let the matter stand adjourned till

November 26, 2021, when it will be enlisted next under

the same heading.

(Sabyasachi Bhattacharyya, J.)