Calcutta High Court (Appellete Side)
(Dl 4) vs The State Of West Bengal & Ors on 27 January, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 22 WPA 20201 of 1998
27.01.2021 M/s. Cannon Electronic Systems
(DL 4) Vs.
The State of West Bengal & Ors.
(S. Banerjee)
Mr. Pradip Kumar Tarafder
Mr. Sourav Sengupta
... for the petitioner
Mr. Rananeesh Guha Thakurta
... for the respondent no. 3
The learned advocate for the petitioner submits that they have filed the Paper Book in this matter on 4 th March, 2014 and obtained entry no. 3889. The Paper Books are in three volumes.
However, the respondent nos. 3 submits that their application under Section 17B of the Industrial Disputes Act have already been allowed by the division bench of this court. But the petitioner submits that against that order allowing the Section 17B application, they approached the Hon'ble Supreme Court, the Supreme Court passed an order which was required to be clarified and for that reason a fresh Special Leave Petition was filed before the Supreme Court which is still pending.
I direct the petitioner to come up with full particulars of the mattes filed before the Hon'ble Supreme Court on both the occasions and the present status of the matter in the Supreme Court, on the next date of hearing which is being fixed as 29 th January, 2021 under the same heading.
The department is directed to find out the Paper Books as was filed by the petitioner, entry number and date whereof have already been mentioned in this order.
(Abhijit Gangopadhyay, J.)