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Calcutta High Court (Appellete Side)

Ranbaxy Laboratories Ltd vs State Of West Bengal & Ors on 1 April, 2014

Author: Samapti Chatterjee

Bench: Samapti Chatterjee

                                                1


01.04.14
 5/akd

                                   M.A.T. 248 of 2014
                                         with
                                   C.A.N. 1961 of 2014

                                 Ranbaxy Laboratories Ltd.
                                              -Vs-
                                State of West Bengal & Ors.
                                 .................................................................................
                         Mr.    Arijit Chaudhuri,
                         Mr.    N. K. Mehta,
                         Mr.    Soumya Mazumdar,
                         Mr.    Dipayan Kundu
                                      ... ... for the appellant


                         Mr. Supriyo Bose,
                         Ms. Amrita Sinha
                                   ... ... for the respondent
                                        No. 3


                                 Re : C.A.N. 1961 of 2014

Having heard the learned Advocate of both the parties and considering the facts and circumstances of this case, we are of the opinion that this application should be decided finally on affidavits.

Therefore, liberty is granted to the respondents to file affidavit-in-opposition in connection with this application within three weeks from date. Reply thereto, if any, may be filed within a week thereafter. Let this matter be listed for hearing under the heading 'Application' four weeks hence.

Let there also be an interim order staying the operation of the impugned judgment and order under appeal passed by the learned Single Judge until further orders subject to condition that the appellant-petitioner herein will go on making payment 2 to the respondent No. 3 for the current period regularly at the rate of the wages last drawn by the said respondent No. 3 and furthermore, the said appellant-petitioner will also make payment of the entire outstanding arrear dues at the same rate in terms of the order passed by the learned Single Judge while disposing of the application under Section 17B of the Industrial Disputes Act from the date of institution of the writ petition till December, 2012 in four equal monthly instalments, first of which should be paid within 30th April, 2014.

(Pranab Kumar Chattopadhyay, J.) (Samapti Chatterjee, J.)