Calcutta High Court
Bharat Coking Coal Limited vs M/S. Auroma Coke Limited & Ors on 9 December, 2013
Author: Samapti Chatterjee
Bench: Pranab Kumar Chattopadhyay, Samapti Chatterjee
ORDER SHEET
GA No.3509 of 2013
APOT No.509 of 2013
WP No.72 of 2010
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
BHARAT COKING COAL LIMITED
Versus
M/S. AUROMA COKE LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE PRANAB KUMAR CHATTOPADHYAY
AND
The Hon'ble JUSTICE SAMAPTI CHATTERJEE
Date: 9th December, 2013
Mr. S.N. Mukherjee, Sr. Adv. with
Mr. Kalimuddin Mondal, Adv.
..for the appellant
Mr. Saptangshu Basu, Sr. Adv. with
Mr. Pallav Banerjee, Adv.
Mrs. Sukla Banerjee, Adv.
..for the respondents
This application has been filed in connection with the appeal preferred from the Judgment and Order dated 27th August, 2013 passed by the Learned Single Judge whereby and whereunder the said Learned Judge disposed of the writ petition finally on merits.
Mr. Mukherjee, learned Senior Advocate representing the appellant urged before this Court that the High Court at Calcutta has no territorial jurisdiction to entertain the writ petition. 2
Mr. Bose, learned Senior Advocate representing the respondents-writ petitioners, however, disputed the aforesaid contentions made on behalf of the appellant.
Having heard learned Advocate appearing for the parties and considering the facts and circumstances of this case, we are of the opinion that the issues raised in this appeal should be decided expeditiously.
Therefore, the appellants are directed to prepare requisite number of informal paper books out of Court and file the same by 14th January, 2014.
Since the real contesting parties namely, the respondent nos.1 and 2 are represented by the learned Advocate, requirements of service of notice of appeal and all other formalities stand dispensed with subject to condition that the copy of the paper book should be supplied to the proforma respondent immediately after filing of the same. .
Let the appeal be listed for hearing before the regular Bench on 22nd January, 2014.
Pending disposal of the appeal, parties herein are directed to maintain status quo as on date.
With the aforesaid directions, the stay application is disposed of.
3
There will, however, be no order as to costs. All parties are to act on a signed photocopy of this order on the usual undertakings.
(PRANAB KUMAR CHATTOPADHYAY, J.) (SAMAPTI CHATTERJEE, J.) AKGoswami