Calcutta High Court (Appellete Side)
Stoplift Infotech India Private ... vs Subhasis Mahindar & Anr on 5 March, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
05.03.2021
p.b.
Sl. No.34.
W.P.A. 19567 of 2019
Stoplift Infotech India Private Limited
Vs.
Subhasis Mahindar & Anr.
Mr. Soumya Majumder,
Ms. Pubali Sinha Chowdhury.
......for the petitioner.
Mr. Suvadip Bhattacharjee,
Mr. Balaram Patra.
......for the applicant.
Mr. Narayan Ch. Bhattacharya,
Ms. Sujata Ghosh.
.......for the State.
The application of the respondent no.1 under
Section 17B of the Industrial Disputes Act, 1947 has been heard extensively.
Mr. Majumder has concluded his argument and is ready to file his short notes of argument by seven days from date.
Mr. Bhattacharya, appearing on behalf of the respondent no.1, filed the application and has almost concluded his argument.
The hearing of the application under Section 17B of this writ petition cannot be completed due to paucity of time.
I adjourn this matter till 12th March, 2021 when it will be taken up at 2 P.M. and if the petitioner is not 2 willing to reinstate the petitioner, the 17B application and thereafter the writ petition will be proceeded with.
(Abhijit Gangopadhyay, J.)