Supreme Court - Daily Orders
State Of West Bengal vs Bengal Emta Coal Mines Ltd on 11 May, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.27 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
8299-8300/2015
(Arising out of impugned final judgment and order dated 04/06/2014
in WPTT No. 10/2014,17/07/2014 in WPTT No. 10/2014 passed by the
High Court Of Calcutta)
STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
BENGAL EMTA COAL MINES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/05/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Kalyan Kr.Bandopadhyay, Sr.Adv.
Mr. Anip Sachthey,Adv.
Mr.Saakaar Sardana, Adv.
For Respondent(s) Mr.Mangaljit Mukherjee, Adv.
Ms.Debarpita Basu Mukherjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Notice on the application for condonation of delay as also on the Special Leave Petitions.
Learned counsel, on caveat, enters appearance and accepts notice.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.05.12 15:27:33 IST Reason: (G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar