Raju Sekh vs West Bengal State Electricity ...
2022 Latest Caselaw 7633 Cal

17th November,

(AK)

W.P.A 5087 of 2018

Raju Sekh Vs.

West Bengal State Electricity Distribution Company Limited and others

Mr. Abhimunya Banerjee Mr. Atanu Ghosh ...for the petitioner.

Mr. Sumit Ray ...for WBSEDCL.

Learned counsel for the Distribution Licensee

submits that the latest Circular with regard to the

compensation rates payable in electrocution cases has

been annexed to the compilation of documents filed by

the WBSEDCL, more precisely, at page-504 thereof.

Hearing is, thus, concluded finally.

Judgment is reserved in the matter.

(Sabyasachi Bhattacharyya, J.)