Calcutta High Court
Videocon Industries Ltd. & Anr vs Coal India Ltd. & Ors on 25 February, 2014
Author: I.P.Mukerji
Bench: I. P. Mukerji
GA No.3458 of 2013
CS No.392 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
VIDEOCON INDUSTRIES LTD. & ANR.
Versus
COAL INDIA LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 25th February, 2014.
Appearance:
Ms. Pinki Anand, Advocate
Mr. Gautam Mitra, Advocate
Mr. D.Dutta, Advocate
Mr. R.Medora, Advocate
Mr. R.Jain, Advocate
Mr. M.Roy, Advocate
Ms. Reha Mitra, Advocate
Mr. N.Dutta, Advocate
for the petitioners
Mr. P.K.Dutta, Sr. Advocate
Mr. R.Dutta, Advocate
Mr. S. Prasad, Advocate
for the respondents
The Court: considering the urgency shown, list this application as the first "New Motion" tomorrow (26.2.2014). In all fairness, Mr. P.K.Dutt, learned Senior Counsel for Coal India Ltd., assures the Court that status quo as of now i.e. 2.30 P.M. will be maintained till this Court is in a position to take up the "New Motion" for consideration tomorrow.
All parties concerned to act on a signed photocopy of this order upon the usual undertakings.
(I.P.MUKERJI, J.) G/