Ajoy Nath Ray, J. - (1.) During the days the application (or interim order was being heard the writ itself was called on and argued on more days than one. This common judgment and order disposes of the main application as well as the interim one.
(2.) The applicant Gopaldas Bagri has long been the registered consumer on record of the C.E S.C. in respect of certain premises of supply which are located within the Bhikamchand Market. The writ petitioner has a consumer number and a particular meter was measuring the supply at all material times. There must have been an agreement for supply and the due deposit of security.
(3.) Bills were raised on Bagri up to the month of April, 1995. From the month of May, 1995 the bill is being raised in the name of Mr. Ranjan Deb's client, one Konkani. Konkani's bills bear the same consumer number and the same meter number and therefore the irresistible conclusion is that the bill is in respect of the same premises of supply which was covered in the contract of supply of the writ petitioner Bagri.;