MADAN MOHAN HALDER Vs. C.E.S.C. LIMITED
LAWS(CAL)-2014-11-91
HIGH COURT OF CALCUTTA
Decided on November 25,2014

MADAN MOHAN HALDER Appellant
VERSUS
C.E.S.C. LIMITED Respondents

JUDGEMENT

Subrata Talukdar, J. - (1.) AN affidavit of service is filed; let the same be kept on record.
(2.) MR . Apurba Kumar Ghosh, learned advocate, appears and submits that he has already entered appearance on behalf of the private respondent No. 5 by filing his vakalatnama today under filing No. A -19551. Office is directed to incorporate the vakalatnama filed by Mr. Ghosh in the records of this case.
(3.) THE grievance of the writ petitioner is that in spite of being a lawful occupier of the subject premises located at 71, Lala Babu Saire Road, Belur, Howrah, he has not been favoured with an electricity meter in his name.;


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