M/S. Macneill Enginnering Lid & ... vs Wbsedcl & Ors
2023 Latest Caselaw 3515 Cal

 01,02
17.05.2023
 mb


                        W.P.A. No. 8719 of 2012
                                   +
                        IA No. C.A.N. 1 of 2019
                     (old No. C.A.N. 4076 of 2019)
                                  With
                         W.P.A. 12684 of 2013
                                   +
                        IA No. C.A.N. 1 of 2019
                     (old No. C.A.N. 4079 of 2019)

              M/s. Macneill Enginnering Lid & Anr.
                              Vs.
                      WBSEDCL & Ors.

             Mr. Arindam Banerjee,
             Mr. Sidhartha Sharma,
             Mr. Rishov Dutt,
             Ms. Shalini Basu
                                   ...for the petitioners
             Mr. Srijan Nayak,
             Mr. Sujit Sankar Koley
                                   ...for the WBSEDCL

                  Written notes of arguments on vires of Sections

             126 and 135 of the Electricity Act, 2003, filed today by

             the petitioners, be kept on record.

                  On     the   prayer    of   learned      counsel   for   the

             petitioners, the matters are adjourned till May 19,

             2023, when it will be listed under the heading "To Be

             Mentioned" for the purpose of filing further compilation

             of judgments if the petitioners want to rely on such

             additional judgments on the said date.

                  Advance      copies    of   the   said    compilation     of

             judgments shall be handed over to the learned advocate

             appearing for the respondents prior to filing of the

same.

(Sabyasachi Bhattacharyya, J.)