Calcutta High Court (Appellete Side)
Coal India Ltd. & Ors vs Anil Kr. Joshi & Ors on 14 March, 2016
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
14.3.2016
sn F.M.A. No. 1029 of 2015
(C.A.N. 2219 of 2016)
Coal India Ltd. & Ors.
Versus
Anil Kr. Joshi & Ors.
With
F.M.A. No. 569 of 2015
Coal India Ltd. & Ors.
Versus
Dr. Ashok Kr. Singh & Ors.
With
F.M.A. No. 567 of 2015
Coal India Ltd. & Ors.
Versus
R.P. Singh & Ors.
With
F.M.A. No. 568 of 2015
Coal India Ltd. & Ors.
Versus
C. Rajseelam
With
F.M.A. No. 571 of 2015
Coal India Ltd. & Ors.
Versus
Asit Kr. Das & Ors.
With
F.M.A. No. 576 of 2015
Coal India Ltd. & Ors.
Versus
R.S. Natarajan
With
F.M.A. No. 601 of 2015
Coal India Ltd. & Ors.
Versus
N.K. Suresh & Ors.
With
F.M.A. No. 728 of 2015
Coal India Ltd. & Ors.
Versus
2
C.B. Singh
Mr. Malay Kumar Basu
Mr. R.N. Mazumder
Mr. Partha Basu
Mr. Nikhil Kumar Roy
...for the Appellants
Mr. Biswaroop Bhattacharya,
Ms. Aishmita Chakraborty,
Ms. Reshmi Ghosh ...for the Respondents
Ms. Nandini Mitra ..for the applicant These appeals are fixed for final hearing.
Today, it is submitted by the learned Counsel appearing for the respective parties that another appeal bearing A.S.T. 83 of 2016 involving the self same cause of action has been admitted by another Division Bench at the instance of a group of officers, who are not the parties to any of the appeals which are appearing in the list today before us. It is further submitted by the above learned Counsel that the above appeal has been admitted after allowing their application for leave to appeal, condonation of delay in connection with the judgement dated September 26, 2014 in Writ Petition no.12002(W) of 2013, the judgement impugned to the appeals which are before us.
We have also come to know from the submissions of the above learned Counsel that an order dated February 24, 2016 passed by the Coal India Limited has also been stayed on the basis of an application for stay filed therewith with a further direction to maintain status quo till disposal of the above appeal. 3
In view of the above fact and circumstances, the hearing of these appeals stand adjourned sine die.
Let these appeals go out of the list for the present with liberty to mention, if the occasion so arises.
( Debasish Kar Gupta, J. ) (Md. Mumtaz Khan, J.)