Calcutta High Court
Kazi Paresh vs Coal India Limited & Others on 15 September, 2010
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 ORDER SHEET G.A. No. 3001 of 2010 APOT No. 533 of 2010 Arising out of W.P.No.328 of 2010 IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE IN THE MATTER OF:
KAZI PARESH Vs. COAL INDIA LIMITED & OTHERS The Hon'ble Justice PRANAB KUMAR CHATTOPADHYAY AND The Hon'ble Justice MD. ABDUL GHANI Date : September 15, 2010 Ref. : G.A.No.3001 of 2010 THE COURT : Let there be an order in terms of prayer (a) of the stay application.
Let the stay application be listed before this Bench on September 20, 2010.
The learned Advocate of the appellant/petitioner is directed to communicate the next date of hearing to the learned Advocate of the other side together with a copy of this application.
All parties concerned are to act on a xeroxed signed copy of this order on the usual undertaking. 2
( PRANAB KUMAR CHATTOPADHYAY, J. ) ( MD. ABDUL GHANI, J. ) SKD