Calcutta High Court
Tractors India Ltd. Employees' vs Union Of India & Others on 2 July, 2010
Author: Tapen Sen
Bench: Tapen Sen
WP No. 799 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
TRACTORS INDIA LTD. EMPLOYEES' Petitioners
ASSOCIATION & ORS.
Versus
UNION OF INDIA & OTHERS Respondents
For Petitioners : Mr. Manick Chandra Das, Advocate Mr. Sakti Pada Jana, Advocate Mr. Pranab Chatterjee, Advocate BEFORE:
The Hon'ble JUSTICE TAPEN SEN Date : 2nd July, 2010.
The Court : Affidavit of Service is taken on record. Mr. Manick Chandra Das, learned Counsel appearing for the Petitioner states that in relation to the same matter, being W.P. No. 799 of 2010, an order was passed on 30th June, 2010 directing that Writ Petition be put up along with W.P. No. 25456 (w) of 2006, W.P. No. 25171 (w) of 2006, W.P. No. 25325 (w) of 2006 and W.P. No. 23838 (w) of 2006 on 29th of July 2010. A further order of status quo was passed as prevailing on that day. This Writ Petition will also be placed on the 29th of July, 2010 along with other cases referred to above. There shall also be an order of status quo as obtaining today in similar terms as was passed in the aforesaid case.
All parties concerned are to act on a Photostat signed copy of this Order on usual undertakings.
(TAPEN SEN, J.) M.Sen