POLYMAC THERMOFORMERS PVT. LTD. AND ANR. Vs. THE WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LTD. AND ORS.

JUDGEMENT

(1.) This writ challenges the final assessment order made on 15th July, 2015, by an officer describing himself as the Assessing Officer/Superintending Engineer (Electrical) of the respondent licensee. In this order the provisional assessment made on 30th June 2012 was confirmed.

(2.) Citing great urgency, Mr. Saktinath Mukherjee, learned senior advocate moved this writ on 12th August, 2015. At that point of time, learned counsel appearing for the respondent licensee did not have any instructions. Time was granted to him to take instructions. The application was adjourned till 17th August, 2015. At the same time an order of injunction was made restraining the licensee from disconnecting the petitioner's supply till 20th August or until further order whichever was earlier. On 19th August, 2015 when this matter was taken up again, adjournment was sought on behalf of the petitioner. The matter was rescheduled on 24th of August but the interim order was not extended. Only the assurance of learned counsel for the respondent licensee that his client would not take any step till this court was in a position to consider the motion and take a decision whether to pass an interim order or to refrain from doing so, was recorded.

(3.) Now, the history of the matter. The petitioner has a factory in Dankuni, in the Hooghly district of our state. For its operation, it draws bulk high voltage electricity from the respondent licensee. In this factory they manufacture plastic goods. The contract demand is 400KVA..