SUBHENDRA JHA Vs. C E S C LTD

JUDGEMENT

(1.) Hearing is concluded today. We have heard the learned advocates for the respective parties and we have also considered the relevant materials on record. The writ petitioner/appellant filed a writ petition praying, inter alia, for an order directing the electricity authorities to give a new electric connection to the writ petitioner at a certain flat.

(2.) The respondent no. 3 in the writ petition contested the said writ petition and by the order dated 17th December, 2013 a learned Single Judge of this court has been pleased to dismiss the said writ petition. The said order dated 17th December, 2013 is now under challenge in the instant appeal.

(3.) It appears from the said order dated 17th December, 2013 that the learned Single Judge has taken into consideration certain interim order passed in a suit filed by the said respondent no. 3, whereby the defendant nos. 1 and 2 and their men and agent were restrained from encumbering the said flat in any manner and also from handing over the possession of the same to any 3rd party till the fulfillment of all the terms and conditions of the agreement dated 7.03.2006 and also from executing any document in the name of a 3rd party in respect of the schedule (A) and (B) properties of the said suit which included the said flat in question till the disposal of the suit.