Calcutta High Court
Smt.Chhaya Singh Sardar vs Coal India Limited & Ors on 23 June, 2008
Author: Pinaki Chandra Ghose
Bench: Surinder Singh Nijjar, Pinaki Chandra Ghose
GA No. 1882 of 2008
G.A.1883 of 2008
APOT 518 of 2007
W.P.300 of 2006
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
SMT.CHHAYA SINGH SARDAR Appellant/Petitioner
Versus
COAL INDIA LIMITED & ORS. Respondents
For Appellant/Petitioner : Mr. Partha Ghosh, Advocate For Respondents : Mrs. Sanchita Burman Roy, Advocate BEFORE:
The Hon'ble CHIEF JUSTICE SURINDER SINGH NIJJAR AND The Hon'ble JUSTICE PINAKI CHANDRA GHOSE Date : 23rd June, 2008.
THE COURT : Heard counsel for the parties. Considering the averments made in the application for restoration, the order of dismissal dated 9-4-2008 is recalled and both the Section 5 application and the appeal are restored to file.
We have also perused the Section 5 application. Considering the averments made therein, we allow the Section 5 application and the delay in filing the appeal is condoned.
Both the applications are disposed of. Let the appeal be listed for hearing two weeks hence. 2 Xerox certified copy of this order be made available to the parties upon compliance of usual formalities.
( SURINDER SINGH NIJJAR, C.J.) ( PINAKI CHANDRA GHOSE, J.) Rsg.