CESC LIMITED Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) If there is certainty in law there must also be a certainty in the transactions that men and women enter into with each other or with establishments of various sorts. This certainty, jurists have claimed for a very long time, forms the foundation of any legal relationship.

(2.) The issue raised in the present writ petition, if looked from a broad spectrum, touches on a far more fundamental aspect of law than what the parties decided to canvass before me: can we or can we not trust a word of assurance given by a party or must one necessarily have to suffer if he has acted being induced by the promise held out to him by the other party?

(3.) Mr. Sanyal, the learned Advocate for the petitioner is aggrieved by an order of the Appellate Authority which has been annexed to the writ petition as Annexure P/6 as he had, inter alia, concluded that the unauthorized use of electricity had taken place due to lack of documentary evidence and that the assessment was rightly done.