Calcutta High Court
M/S Electrosteel Steels Limited & Anr vs Union Of India & Ors on 14 March, 2014
Author: Harish Tandon
Bench: Harish Tandon
WP No.47 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S ELECTROSTEEL STEELS LIMITED & ANR
Versus
UNION OF INDIA & ORS
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date : 14th March, 2014.
Appearance:
Mr. J. P. Khaitan, Sr. Adv.
Mr. S. Das, Adv.
Mr. S. B. Sharaff, Adv.
The Court : It is submitted on behalf of the petitioners that the writ petition is taken out precisely for the ground that the Tribunal was delaying the disposal of an application for stay filed in the appeal before it. It is informed that the Tribunal has fixed the date for hearing of the stay application on 2nd April, 2014. The learned advocates appearing for the respective parties submit that 2 there is every likelihood that the application would be disposed of on the said date and pray for an adjournment of this writ petition.
Since the Tribunal has already fixed the hearing of the stay application, it is expected that the department would not take any coercive measure in the meantime.
In view of the above, let this matter appear on 4th April, 2014.
(HARISH TANDON, J.) cs.