Nanu Tradecom Private Limited And ... vs West Bengal State Electricity ...
2022 Latest Caselaw 614 Cal

    35
16.02.2022

TN

WPA No.7364 of 2019

Nanu Tradecom Private Limited and another Vs.

West Bengal State Electricity Distribution Company Limited and others

(Via Vide Conference)

Mr. Jishnu Saha, Mr. Tanoy Chakraborty, Mr. Gautam Shroff, Mr. Siddharth Shroff ....for the petitioners

Mr. Srijan Nayak, Mr. S. S. Koley ....for the WBSEDCL

Learned senior counsel appearing for the

petitioners submits that the moot question under

consideration in the present writ petition is whether

the Distribution Licensee is entitled to any further

dues in lieu of electric charges, after the Company was

sold as a going concern in liquidation, upon the CIRP

proceeding having reached culmination.

As per previous direction, the parties have filed

their written notes of arguments. However, learned

counsel for the Distribution Licensee seeks to advance

oral arguments in the matter as well and requests

that the matter may be kept on any date from

February 22, 2022 onwards.

Learned senior counsel for the petitioners also

relies on an additional judgment rendered by the

Supreme Court in Ghanashyam Mishra and Sons

Private Limited through the Authorised Signatory vs.

Edelweiss Asset Reconstruction Company Limited

through the Director and others, reported at (2021) 9

SCC 657, which the learned Advocate for the

Distribution Licensee seeks to controvert on law and

facts.

As per prayer of learned counsel for the

Distribution Licensee, the matter is adjourned till

February 23, 2022 for passing orders.

(Sabyasachi Bhattacharyya, J.)