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Eastern Coalfields Ltd. vs Putul Rabidas on 9 March, 2018

Bench: Arun Mishra, Uday Umesh Lalit

      ITEM NO.33                               COURT NO.10                    SECTION XVI

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

      SPECIAL LEAVE PETITION (CIVIL) No.                             /2018 (Diary No(s).
      3590/2018)

      (Arising out of impugned final judgment and order dated 15-09-2017
      in FMA No. 4401/2016 13-09-2017 in FMA No. 4401/2016 passed by the
      High Court At Calcutta)

      EASTERN COALFIELDS LTD. & ORS.                                          Petitioner(s)

                                                          VERSUS

      PUTUL RABIDAS                                                           Respondent(s)

      (FOR ADMISSION and I.R. and IA No.26090/2018-CONDONATION OF DELAY
      IN FILING)


      Date : 09-03-2018 These petitions were called on for hearing today.

      CORAM :
                               HON'BLE MR. JUSTICE ARUN MISHRA
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT


      For Petitioner(s)                   Mr. Anupam Lal Das, AOR
                                          Mr. Anirudh Singh, Adv.
                                          Mr. Krishanu Barua, Adv.

      For Respondent(s)


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Delay condoned.

In the facts of the case, the reasonings given by the High Court, in our opinion, are correct and sound, hence, no interference is required.

The special leave petitions are dismissed.

Pending application, if any, stands disposed of.

(SUSHIL KUMAR RAKHEJA) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER