Calcutta High Court
Central Coalfields Ltd. & Ors vs M/S. Gyan Enterprises & Ors on 15 July, 2013
Author: Arun Mishra
Bench: Arun Mishra
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APO 354 OF 2010
GA 2798 of 2010
WITH
WP 1008 of 2010
CENTRAL COALFIELDS LTD. & ORS.
Versus
M/S. GYAN ENTERPRISES & ORS.
APO 355 of 2010
GA 2799 of 2010
WITH
WP 1009 of 2010
CENTRAL COALFIELDS LTD. & ORS.
Versus
M/S.INDICA SMOKELESS FUEL INDUSTRIES & ORS.
APOT 161 of 2013
GA 1064 of 2013
WITH
WP 1009 of 2010
CENTRAL COALFIELDS LIMITED & ANR.
Versus
M/S.INDICA SMOKELESS FUEL INDUSTRIES & ORS.
APOT 162 of 2013
GA 1065 of 2013
WITH
WP 1008 of 2010
CENTRAL COALFIELDS LTD. & ANR.
Versus
M/S.GYAN ENTERPRISES & ORS.
2
APOT 315 of 2013
WP 1008 of 2010
CENTRAL COALFIELDS LTD. & ORS.
Versus
M/S.GYAN ENTERPRISES & ORS.
APOT 317 of 2013
WP 1009 of 2010
CENTRAL COALFIELDS LTD. & ORS.
Versus
M/S.INDICA SMOKELESS FUEL INDUSTRIES & ORS.
BEFORE:
The Hon'ble CHIEF JUSTICE ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 15th July, 2013.
Mr.Shaktinath Mukherjee, Sr. Advocate
...for appellant
Mr.S.D.Sanjoy, Advocate
Ms.Sulekha Banerjee, Advocate
Mr. Pallav Banerjee, Advocate
...for respondents/writ petitioner
The Court :- The appeals have been filed against an interlocutory order passed by the Single Bench. It is submitted that order has not been complied with, but the learned Counsel on behalf of the respondents submit that they are not going to proceed with contempt proceedings for non compliance of 3 the order. Prayer has been made on behalf of the learned Counsel for the parties to request the Single Bench to decide the matter itself at an early date.
We, however, in these circumstances request the learned Single Judge to decide the matter within a period of two months for which we direct the appeals to be listed before appropriate Bench in the week commencing from July 23, 2013.
The appeals are accordingly disposed of.
APOT 315 of 2013 and APOT 317 of 2013 are treated as on day's list and those are also disposed of in view of the above order.
Let the parties operate accordingly for expeditious disposal of the matter.
Applications are also disposed of.
Let urgent xerox certified copy of this order be made available to the parties, if applied for, upon compliance of requisite formalities.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, C.J.)