Calcutta High Court
M/S. Khaitan (India) Ltd vs Learned Judge 8Th Industrial Tribunal & ... on 26 November, 2008
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
Present :
The Hon'ble Justice Sengupta
And
The Hon'ble Justice Prasenjit Mandal
26.11.2008
GA 1412 of 2006
APO 199 of 2006
WP 1819 of 2002
M/s. Khaitan (India) Ltd.
Vs.
Learned Judge 8th Industrial Tribunal & Ors.
Mr. A. Lahiri, Advocate for the petitioner
Mrs. Sukla Sinha (nee Kabir), Advocate for the respondent worker
The Court :- This application has been taken out for stay of operation of the judgment and order of the learned Single Judge against which an appeal has been preferred in the department. This application is pending for a long time and in fact it was heard out by a Division Bench some time back. Therefore, there does not appear to be any urgency. As such the appeal itself would be heard out expeditiously. Let an informal paper book be prepared and filed by the appellant enclosing all the papers used before the learned Trial Judge as well as before the learned Tribunal and also memorandum of appeal and a copy of the judgment and order impugned. Informal index has to be enclosed in the informal paper book. Smt. Sukla Sinha (nee Kabir) waives service of notice of appeal on behalf of the respondents. A copy of the informal paper book be prepared and filed at the time of hearing. However, a copy of the same shall be supplied to the learned Advocate on record within a week from date.
Matter will appear in the list for hearing on Monday week. 2 Stay application is thus disposed of.
All parties shall act on a xerox signed copy of this order on the usual undertaking.
(Sengupta, J.) (Prasenjit Mandal, J.) ANC.