Calcutta High Court (Appellete Side)
M/S. Bharat Earth Movers & Transporters vs Eastern Coalfields Ltd. & Ors on 30 March, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
L 30.3.16
c A.S.T. No. 124 OF 2016
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M/S. Bharat Earth Movers & Transporters
-vs.-
Eastern Coalfields Ltd. & Ors.
Mr. Kishore Dutta Mr. Indranil Roy Ms. Sumita Shaw.
... For the Petitioners.
Mr. Tilak Bose Mr. Partha Basu Mr. Nikhil Kr. Roy.
...For the State.
Considering the urgency involved in this writ petition, it has been taken up for hearing treating it as on day's list.
Mr. Bose, learned senior advocate representing the respondents submits that copy of the writ petition has been received by the respondents minutes before and, therefore, appropriate instructions have not yet been furnished. To enable Mr. Bose obtain complete instructions, hearing of this writ petition stands adjourned.
Put up the writ petition tomorrow under the heading 'New Motion' at the top.
Till the writ petition is taken up for consideration next, no work order in pursuance of the tender notice shall be issued.
This order shall be communicated to the respondents by the learned advocate for the petitioner.
(Dipankar Datta, J.)