J.K. Biswas, J. - (1.) The Petitioner in this Article 226 petition dated July 19, 2011 is disputing the correctness of a bill dated July 1, 2011 (at p.82) raised by West Bengal Stated Electricity Distribution Company Limited, a licensee under the Electricity Act, 2003.
(2.) Counsel for the Petitioner submits that the Petitioner willing to go to the Grievance Redressal Officer of the licensee for resolution of the disputes, and pay according to law, needs an interim order from this Court restraining the licensee from disconnecting the supply until the dispute is raised.
(3.) The 2004 regulations relied on by counsel were superseded by the West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007.;