- (1.) The suit relates to realization of electricity charges from the occupants of two premises at Kolkata.
(2.) The plaintiff claims itself to be the lessee of premises Nos. 138/1 and 138/2, Bidhan Sarani, Kolkata 700 004. According to the plaintiff, there are 158 tenants under the plaintiff at the two premises. These tenants are liable to pay electricity charges. Such tenants were not paying the electricity charges. The plaintiff therefore filed the suit seeking declaration that, all the tenants at the 2 premises consuming electricity are liable to pay electricity charges for the consumption of electricity and for other reliefs.
(3.) The plaintiff obtained diverse interim orders in the suit. A Receiver subsequently named as Special Officer was appointed in the suit for the purpose of realizing the electricity charges from the tenants of the two premises. The Special Officer realized electricity charges from the tenants in terms of orders of Court.;