Supreme Court - Daily Orders
State Of West Bengal vs Bengal Emta Coal Mines Ltd on 16 May, 2018
ITEM NO.18 REGISTRAR COURT. 1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Civil Appeal No(s). 925-926/2017
STATE OF WEST BENGAL & ORS. Appellant(s)
VERSUS
BENGAL EMTA COAL MINES LTD Respondent(s)
Date : 16-05-2018 These appeals were called on for hearing today.
For Appellant(s)
Mr. Chanchal Kumar Ganguli, AOR
Mr. Parijat Sinha, AOR
Mr Suhaan Mukerji, Adv.
Ms Astha Sharma, Adv.
Mr Vishal Prasad,Adv.
Mr Amjid Maqbool, Adv.
Mr Amit Verma, Adv.
Ms Pallavi Sharma, Adv.
PLR Chambers
For Respondent(s)
Mrs. Sarla Chandra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has not been filed by the parties and time has expired.
Registry to process the matter for listing before the Hon'ble Court as per rules.
Signature Not VerifiedDigitally signed by HEMA JOSHI Date: 2018.05.19 12:20:59 IST
Reason: KAPIL MEHTA
Registrar
16.05.2018
hj