Calcutta High Court (Appellete Side)
Debajit Borah & Others vs Tea Board India & Others on 18 June, 2014
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1
31 18.06.2014. M.A.T. 673 of 2014
BD +
C.A.N. 4626 of 2014
+
C.A.N. 4627 of 2014
Debajit Borah & Others
Vs
Tea Board India & Others
Mr. Bikash Ranjan Bhattacharya,
Mr. Samim Ahammed,
Mr. Vishak Bhattacharya.
... For Appellants
Mr. Arijit Chaudhuri,
Mr. Alok Banerjee,
Mr. Arunabha Sarkar.
... For Respondent No. 1
Re: C. A. N. 4626 of 2014.
The appellants herein have prayed for impleading the Assistant Directors who were appointed during the pendency of the writ petition, as the respondents in the present appeal. The names of the persons who were appointed as Assistant Directors during the pendency of the writ petition have been mentioned in paragraph 2 of this application.
Having heard the learned advocate of both the parties, we are of the opinion that the persons who have been appointed as Assistant Directors during the pendency of the writ petition should be impleaded as respondents in the present proceedings as the interests of the said Assistant Directors may be prejudiced by the order, which may be passed in the present appeal and the connected stay application.
Therefore, let the names of the Assistant Directors namely, the respondent nos. 12 to 23 herein be added as respondents in the present appeal.
2Learned advocate on record of the appellants is directed to amend the cause title of the memorandum of appeal as well as the stay application by inserting the names of the newly added respondents immediately.
Learned advocate on record of the appellants is further directed to serve the amended cause title of the memorandum of appeal as well as the stay application to the newly added respondents forthwith.
This application thus stands disposed of.
There will be no order as to costs.
Re: C.A.N. 4627 of 2014.
Hearing of this matter stands adjourned till 25th June, 2014.
Learned advocate of the appellants is directed to communicate the next date of hearing to the newly added respondents immediately.
(Pranab Kumar Chattopadhyay, J.) (Samapti Chatterjee, J,) 3