Calcutta High Court (Appellete Side)
Sc W. P. No. 36425 (W) Of 2013 Nair Coal ... vs W.B.P.D.C.L. & Ors on 6 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
2 6.6.14
Sc W. P. No. 36425 (W) OF 2013 Nair Coal Services Ltd. & Anr.
-vs.-
W.B.P.D.C.L. & Ors.
With
W. P. No. 6073 (W) OF 2014 Naresh Kumar & Co.P.Ltd
& Anr.
-vs.-
W.B.P.D.C.L. & Ors.
With
W. P. No. 6137 (W) OF 2014 Karom Chand Thapar & Brs.
(Coal Sales) Ltd. & Anr.
-vs.-
W.B.P.D.C.L. & Ors.
------------
Mr. S. N. Mookerjee Mr. S Chowdhury Mr. A. Ray Ms. A Bandal.
........ For the Petitioners W.P. No.36425 (W) of 2013.
Mr. Aninda Mitra Mr. A. Mitra Ms. A Pandey Mr. P. Mukherjee.
........ For the Petitioners W.P. No. 6073 (W) OF 2014.
Mr. S. S. Banerjee Ms. A. Chaudhuri.
........ For the Petitioners W.P. No. 6137 (W) OF 2014.
Mr. Shakti Nath Mukherjee Mr. Dipak Kumar Ghosh Mr. R. De.
.......For the W.B.P.D.C.L. The order dated 24.4.2014 reserving judgment is recalled in view of the affidavit that has been filed on behalf of the Corporation today in Court by Mr. Mukherjee, learned senior advocate appearing for it.
Mr. Mookerjee, learned senior advocate appearing for Nair Coal Services Ltd. in W.P. No.36425 (W) of 2013 prays for some time to file affidavit-in-opposition to such supplementary affidavit.
Let affidavit-in-opposition to the supplementary affidavit be filed by 13th June, 2014; reply thereto, if any, may be filed by 18th June, 2014.
2ACO Put up the writ petitions under the heading 'For Orders' on 19th June, 2014.
The other petitioners, i.e. petitioners in W.P. No. 6073 (W) of 2014 and W.P. 6137 (W) of 2014 shall also be entitled to file counter affidavit if they so choose within the aforesaid time.
(Dipankar Datta,J.)