Calcutta High Court (Appellete Side)
Eastern Coalfields Limited & Ors vs Smt. Chapala Kora on 3 January, 2023
03.
03.01.2023.
Ct. No. 11.
F.B.
MAT 1489 of 2022
with
IA No. CAN 1 of 2022
with
IA No. CAN 2 of 2022
Eastern Coalfields Limited & Ors.
-Vs.-
Smt. Chapala Kora
Ms. Priti Banerjee
..... For the Appellants.
Mr. Partha Ghosh,
Mr. Amal Kumar Dutta,
Mr. Debashis Das,
Ms. Simran Sureka,
Mr. Rahul Agarwala
.....For the Respondents.
Re: IA No. CAN 1 of 2022 Party/Parties is/are represented in the order of their name/names as printed above in the cause title.
Ms. Banerjee, Learned Counsel, appears in support of the appeal and also in support of IA No. CAN 1 of 2022, which is an application for condonation of delay in preferring the appeal.
The sole respondent/writ petitioner is represented by Mr. Ghosh, Learned Counsel.
Heard.
2Perused the contents of IA No. CAN 1 of 2022. Cause shown is found to be sufficient. Accordingly, the delay stands condoned. The appeal is formally treated to be on board.
IA No. CAN 1 of 2022 stands thus disposed of.
MAT 1489 of 2022 with IA No. CAN 2 of 2022.
Parties are heard at length on merits. Parties are permitted, as prayed for, to revert to this Court with further instructions and judicial authorities.
Accordingly, let the matter appear next under the heading "Application (Group-VI)" by date on the 6th of February, 2023.
Parties assure this Court that the Hon'ble Single Bench shall be apprised of the pendency of this appeal.
Affidavit-of-service filed in Court today be retained with the record.
All parties to act in terms of the copy of the order downloaded from the official website of this Court. (Supratim Bhattacharya, J.) (Subrata Talukdar, J.)