SAHIDULLAH MUNSHI,J. - (1.) This is an application filed by the defendants/appellants/petitioners praying for an order permitting appellants to install electric metre for their personal consumption in the premises, which they are in occupation.
(2.) The case made out by the petitioners/appellants is that they were in occupation in a portion of the suit premises in respect of which decree for permanent injunction has been passed by both the Courts below, however, the appeal has been admitted by this Court and no stay order admittedly has been obtained by the appellants in this second appeal.
(3.) The appellants filed an application in 2014 before the CESC Limited for supply of electricity at the portion of the suit premises, which according to them is their exclusive possession. It has been submitted that in view of the pendency of the second appeal the Authority concerned is not inclined to grant any permission for installation of the new metre for supply of electricity in their portion of the suit premises.;