UTTAM KUMAR PAL Vs. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY
LAWS(CAL)-2011-11-137
HIGH COURT OF CALCUTTA
Decided on November 21,2011

UTTAM KUMAR PAL Appellant
VERSUS
WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED And ORS Respondents

JUDGEMENT

- (1.) Mr Nayak submits under instructions that the appeal against the s.126 final order of the assessing officer of the licensee (West Bengal State Electricity Distribution Company Limited) received by the office of the licensee will be transferred to the appellate authority mentioned in the notification dated November 26, 2010 within a week. He says that intimation of the steps taken by the licensee will be duly given to the petitioner.
(2.) In view of the above-noted situation, I dispose of the petition ordering as follows. Within a week the licensee shall transfer the appeal that was received by it and give intimation to the petitioner who will be free to appear before the appellate authority mentioned in the notification dated November 26, 2010 and take necessary steps for maintaining the appeal and its hearing. No costs.;


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