Cesc Limited vs Ashoka Manufacturing Limited & Ors
2026 Latest Caselaw 3048 Cal/2

Calcutta High Court

Cesc Limited vs Ashoka Manufacturing Limited & Ors on 16 April, 2026

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD 2

                                  ORDER SHEET
                                  APOT/353/2015
                                       WITH
                                  WPO/440/2013
                    IA NO: GA/1/2015 (Old No:GA/3378/2015)
                        IN THE HIGH COURT AT CALCUTTA
                            Civil Appellate Jurisdiction
                                  ORIGINAL SIDE


                              CESC LIMITED
                                  VS
                   ASHOKA MANUFACTURING LIMITED & ORS.


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                      AND
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date: 16th April, 2026.



                                                                          Appearance:
                                                                Mr. Subir Sanyal, Adv.
                                                         Mr. Debanjan Mukherjee, Adv.
                                                              Ms. Sumouli Sarkar, Adv.
                                                                    ...for the petitioner

                                                                Ms. Vrinda Kedia, Adv.
                                                                 ...for the respondents

The Court: Affidavit of service filed today be kept with the records.

This appeal is directed against a judgment and order dated July 7, 2015,

passed by a learned Judge of this Court, whereby W.P. No.440 of 2013, being a

writ petition filed by the respondents herein was disposed of by passing an order

in terms of prayers (a) and (e) of the writ petition. The said prayers read as

follows:

"(a) A writ in the nature of Mandamus to issue commanding

the respondents to forthwith provide separate electricity

connection and supply electricity to the petitioner No.1 on the

basis of the petitioner No.1's applications being Form

No.72270612598 submitted on 19th July, 2012 and Form

No.39854298971 submitted on 19th July, 2012;

(e) Direction upon the respondents to forthwith withdraw the

notice dated 1st August, 2012 and provide separate electricity

connection as per the applications of the petitioner No.1 being

Form No.72270612598 submitted on 19th July, 2012 and

Form No.39854298971 submitted on 19th July, 2012;"

Being aggrieved, the present appeal was filed by CESC Limited.

Today, learned counsel appearing for the respondents/writ petitioners

says, on instruction, that the writ petitioners are happy with the existing mode of

supply that is there at the concerned premises and they are no more pressing for

separate low tension line. In other words, they are not interested to press

prayers (a) and (e) of the writ petition.

In that view of the matter, we see no reason to keep this appeal pending.

The appeal and the connected applications, accordingly stand disposed of.

Written instruction filed today be kept with the records.

(ARIJIT BANERJEE, J.)

(BISWAROOP CHOWDHURY, J.)

B.Pal/SP