Samapti Chatterjee, J. - (1.) Mr. Bhattacharya, learned Advocate appearing for the Licensing Company, submits that pursuant to the Hon'ble Court's order, supply was provided in favour of the petitioner. Mr. Bhattacharya further contends that the Licensing Company never disconnected the supply of the petitioner's tenanted portion.
(2.) That being the scenario, question of directing the Licensing Company to restore the supply does not arise since it is admitted that the Licensing Company did not disconnect the petitioner's supply.
(3.) In this backdrop, no order need be passed in the application. Accordingly, this application is disposed of but this order will not preclude the petitioner to re-connect the supply at his own if he is so advised.;