JUDGEMENT
-
(1.) The petitioner in this art.226 petition dated August 10, 2011
is questioning an order of provisional assessment dated July 19, 2011 (at p.35)
passed by the assessing officer of West Bengal State Electricity Distribution
Company Limited, a licensee under the Electricity Act, 2003.
(2.) Mr Bhattacharya appearing for the petitioner submits that the order is
palpably bad.
(3.) Counsel for the licensee submits that the assessing officer has fixed the
hearing for August 18, 2011.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.