Calcutta High Court
M/S. Ranbaxy Laboratories Limited vs State Of West Bengal & Ors on 18 May, 2010
Author: Tapen Sen
Bench: Tapen Sen
WP No. 400 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. RANBAXY LABORATORIES LIMITED Petitioner
Versus
STATE OF WEST BENGAL & ORS. Respondents
For Petitioner : Mr. N. K. Mehta, Advocate Mr. Soumya Majumdar, Advocate For Respondents : Mr. Jayanta Dasgupta, Advocate Mr. Balaram Patra, Advocate BEFORE:
The Hon'ble JUSTICE TAPEN SEN Date : 18th May, 2010.
The Court : Heard in part. Put up for further hearing after the summer holidays. However, both the learned Counsel pray that the matter be listed on the 14th of July, 2010. Accordingly, let it be so listed on the 14th of July, 2010 along with the matter pertaining to the Application under section 17B of the Industrial Disputes Act. However, in the interests of justice, learned Counsel for the Petitioner submits that he will have no objection to paying a lump sum amount of Rs.11,000/-per month w.e.f. April 2010 till further orders are passed by this Court without prejudice to their rights and contentions.
The date of payment of Rs. 11,000/- shall be by the 7th of each succeeding month. However, the arrears of April 2010 and May 2010 being a sum of Rs. 22,000/- shall be paid if the concerned Workman presents himself in the Office of the Petitioner on the 7th of June, 2010.
The interim order is extended till the 31st of July, 2010. 2
Opposition if any, may be filed by the learned Counsel for the Private Respondents within a period of two weeks from the date of reopening of Courts after the Summer holidays.
All parties concerned are to act on a Photostat signed copy of this Order on usual undertakings.
(TAPEN SEN, J.) M.Sen Asst.Registrar (C.R.)