M/S. Bengal Energy Limited & Anr vs The West Bengal Electricity ...
2022 Latest Caselaw 698 Cal

21, 22
18.02.2022.
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               IN THE HIGH COURT AT CALCUTTA
              CONSTITUTIONAL WRIT JURISDICTION
                       APPELLATE SIDE

                     WPA No. 19019 of 2021

                M/s. Bengal Energy Limited & Anr.
                               Vs.
               The West Bengal Electricity Regulatory
                        Commission & Ors.

                               With

                     WPA No. 21013 of 2021

           Tata Power Company Limited (Haldia) & Anr.
                                Vs.
          West Bengal Electricity Regulatory Commission


              Mr. Saktinath Mukherjee,
              Mr. Rahul Karmakar,
              Mr. Aasish Chowdhury,
              Ms. Aindrila Basu,
                            ...for the petitioners
                              in WPA 19019 of 2021.
              Mr. Sanjoy Sen,
              Mr. Anand Srivastava,
              Mr. R. Elwin,
              Ms. Neha Dabral,
              Mr. Shivam Sinha,
              Mr. Avik Ghatak,
              Mr. Kumarjeet Ray
                     ...for the petitioners
                               in WPA 21013 of 2021.
              Mr. Pratik Dhar,
              Ms. Sharmistha Ghosh,
              Mr. Victor Chatterjee
                                       ...for WBERC.
              Mr. Jishnu Chowdhury
              Mr. Chayan Gupta
              Mr. Sandeep Dasgupta
              Mr. Saaqib Siddqui,
              Mr. Aviroop Mitra
                                  ...for the WBSEDCL.

              Mr. Shounak Mitra,
              Mr. Zulfiqar Ali,
              Ms. Prerona Banerjee
                                ...for the CESC Limited.
                           2




      Mr. Anirban Roy,
      Ms. Amrita Panja Moulick
                  ...for the State.

      Mr. Bratin Kumar Dey,
                  ...for the respondent no. 7

Oral hearing is concluded.

On the prayer of learned Senior

Counsel appearing for the petitioners (Tata Power

Company Limited, Haldia & Anr.), leave is granted

to the said petitioners to file brief additional notes

of argument incorporating the arguments advanced

today. Such written notes shall be filed by

February 23, 2022.

Judgment reserved in these matters.

(Sabyasachi Bhattacharyya, J.)