Mrs Urmila Singh And Anr vs Cesc Limited And Ors
2026 Latest Caselaw 2317 Cal/2

Calcutta High Court

Mrs Urmila Singh And Anr vs Cesc Limited And Ors on 25 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-2
                      IN THE HIGH COURT AT CALCUTTA
                        Constitutional Writ Jurisdiction
                               ORIGINAL SIDE

                                WPO/860/2025

                        MRS URMILA SINGH AND ANR.
                                    VS
                          CESC LIMITED AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 25th March, 2026

                                                                         Appearance:
                                                  Mr. Aniruddha Chatterjee, Sr. Adv.
                                                          Mr. Parikhit Lakhotia, Adv.
                                                        Ms. Smruti Rekha Das, Adv.
                                                       Mr. Binay Kumar Singh, Adv.
                                                                ...for the petitioners.
                                                       Mrs. Manju Agarwal, Sr. Adv.
                                                             Mrs. Ruchi Hallen, Adv.
                                                          ...for the respondent no.6.

Ms. Amrita Pandey, Adv.

Mr. Ghanshyam Pandey, Adv.

Ms. Sayanwita Auddya, Adv.

...for the respondent.

Mr.Debanjan Mukherjee, Adv.

...for the CESC Ltd.

Ms. Susmita Chatterjee, Adv.

...for the State.

The Court: This is an application for providing a new electricity

connection to the premises of the petitioners at 7C, Kiran Shankar Roy Road,

Calcutta-700001.

Without prejudice to the rights and contentions of the parties and

keeping the question of maintainability open, the CESC Limited is directed to

cause a fresh inspection in respect of the subject premises.

Let this matter appear on 7 April, 2026.

In the meantime, the above inspection is to be carried out on 2 April,

2026 at 12 Noon.

Without prejudice to the rights and contentions, Mr. Aniruddha

Chatterjee, Senior Advocate appearing on behalf of the petitioners, is requested

to attempt to amicably resolve the disputes.

(RAVI KRISHAN KAPUR, J.)

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