Sk. Sofikul Islam vs The West Bengal State Electricity ...
2022 Latest Caselaw 8114 Cal

6th December,

(AK)

W.P.A 7165 of 2021

Sk. Sofikul Islam Vs.

The West Bengal State Electricity Distribution Company Limited and others

Ms. Indrani Nandi ...for the petitioner.

Mr. Srijan Nayak Mr. Rituparna Maitra ...for the WBSEDCL.

On the last occasion, adjournment was given to

enable learned counsel for the petitioner to produce a

certified copy of the acquittal order.

However, when the matter is called on for hearing

today, learned counsel for the petitioner expresses her

inability to produce a copy of the entire judgment of

acquittal passed by the criminal court with regard to the

case of pilferage of electricity against the petitioner.

Since this was a last chance for such production of

the acquittal order, no further opportunity can be given to

the petitioner to inordinately delay the matter on the

pretext of production of the entire copy of the acquittal

order.

In any event, the petitioner is directed to come

prepared in the matter when the matter will next be

heard.

The matter shall be listed under the same heading

on December 8, 2022.

(Sabyasachi Bhattacharyya, J.)