Calcutta High Court (Appellete Side)
Contractors Workers Union Of Bsnl & Anr vs Union Of India & Ors on 6 September, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
06.09.2021 IN THE HIGH COURT AT CALCUTTA
Sl. No.30 CONSTITUTIONAL WRIT JURISDICTION
(PP) APPELLATE SIDE
(Via Video Conference)
WPA 13280 of 2021
Contractors Workers Union of BSNL & Anr.
Vs.
Union of India & Ors.
Mr. Bikash Ranjan Bhattacharyya, Sr. Adv.,
Mr. Jamiruddin Khan,
Ms. Sayanti Sengupta
....for the petitioners.
Mr. Tapasi Sinha Palit
....for Union of India.
Ms. Reshmi Ghosh,
Mr. Soumya Sankar Chini
....for the respondent nos.3 & 4.
Mr. Biswadeb Ray Chaudhuri, Mr. Saurav Chaudhuri ....for the respondent no.14.
After hearing the parties and considering the materials on record and the order dated 26th February, 2021 passed in MAT 228 of 2021 with CAN 1 of 2021 (Bharat Sanchar Nigam Limited and Ors. Vs. BSNL - Nationalist Thika Workers' Congress and Ors.), the matter is adjourned till 14th September, 2021 to enable the petitioners to apprise this Court as to any other orders having been passed in the appeal as aforesaid subsequent to 26th February, 2021.
(Arindam Mukherjee, J.)