Calcutta High Court (Appellete Side)
M/S Eastern Coalfield Limited vs Smt. Kajol Badyakar & Ors on 29 August, 2022
10.
29.08.2022.
Ct. No. 11.
F.B.
MAT 1257 of 2021
with
IA No. CAN 1 of 2021
M/s Eastern Coalfield Limited
-Vs.-
Smt. Kajol Badyakar & Ors.
Mr. Bijoy Kumar,
Ms. Dipa Roy
..... For the Appellant.
Mr. Partha Ghosh,
Mr. Amal Kumar Datta,
Ms. Ria Paul,
Ms. Simran Ssureka,
Mr. Debashis Das,
Mr. Rahul Agarwala
..... For the Respondents/
High Court Administration.
Party/Parties is/are represented in the order of their name/names as printed above in the cause title.
This matter has been heard on several dates earlier.
Mr. Kumar, Learned Counsel appearing for the ECL, seeks a day's time to affirm the affidavit-in-reply.
Time is extended for filing affidavit-in-reply and to serve a copy on Mr. Ghosh, Learned Counsel appearing for the Respondent/Writ Petitioner. 2 Mr. Ghosh files a Compilation of Judgements to assist in his arguments on the next date.
Let the Compilation of Judgements be taken on records and a copy thereof be handed over to Mr. Kumar.
Let the matter appear along with similar ECL appeals under the same heading "Application (Group- VI)" on the 26th September, 2022 at 2-00 P.M. Since this Court has devoted considerable time to hearing this matter, let it be now treated as "Heard- in-Part".
All parties to act in terms of the copy of the order downloaded from the official website of this Court. (Lapita Banerji, J.) (Subrata Talukdar, J.)