Supreme Court - Daily Orders
State Of West Bengal vs Bengal Emta Coal Mines Ltd on 14 September, 2015
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
ITEM NO.14 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
15134-15135/2015
(Arising out of impugned final judgment and order dated 04/06/2014
in WPTT No. 10/2014,17/07/2014 in WPTT No. 10/2014 passed by the
High Court Of Calcutta)
STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
BENGAL EMTA COAL MINES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and interim relief and
office report)
Date : 14/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Anip Sachthey,Adv.
For Respondent(s) MR.Mangaljit Mukherjee, Adv.
Mr.B.P.Yadav, Adv.
For Mrs Sarla Chandra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter dated 11.09.2015. In view of the averment made by learned counsel for respondent, list the matter after two weeks.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.09.14
16:56:18 IST
Reason: