Calcutta High Court
Eastern Coalfields Limited And Ors vs Maya Bouri on 26 February, 2026
OD-1-6,9,12-15,18-19
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
APOT/205/2025
IN WPO/33/2025
IA NO:GA/2/2025
EASTERN COALFIELDS LIMITED AND ORS
-VS-
MAYA BOURI
---
APOT/267/2025 IN WPO/33/2025 IA NO:GA/2/2025 MAYA BOURI
-VS-
EASTERN COALFIELDS LIMITED AND ORS
---
APOT/199/2025 IN WPO/34/2025 IA NO:GA/2/2025 M/S. EASTERN COALFIELDS LIMITED AND ORS.
-VS-
SMT. BAHAMONI MEJHAN
---
APOT/236/2025 IN WPO/76/2025 IA NO:GA/2/2025 EASTERN COALFIELDS LIMITED AND ORS
-VS-
SARIA KHATOON AND ORS
---
APOT/237/2025 IN WPO/75/2025 IA NO:GA/2/2025 M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
SUNDARI MAHALI
----
APOT/284/2025 IN WPO/214/2025 IA NO:GA/1/2025, GA/2/2025 M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
KAMALA HERA AND ANR
---
APOT/300/2025 2 IN WPO/214/2025 IA NO:GA/1/2025; GA/2/2025 KAMALA HERA AND ANR.
-VS-
COAL INDIA LIMITED AND ORS.
---
APOT/325/2025 IN WPO/77/2025 IA NO:GA/1/2025; GA/2/2025 EASTERN COALFIELDS LIMITED
-VS-
MUKHI MEJHAN AND ORS
---
APOT/13/2026 IN WPO/77/2025 IA NO:GA/1/2026 MUKHI MEJHAN
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS
--
APOT/14/2026 IN WPO/76/2025 IA NO:GA/1/2026 SAIRA KHATOON
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS
--
APOT/15/2026 IN WPO/75/2025 IA NO:GA/1/2026 SUNDARI MAHALI
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS
--
APOT/55/2025 IN WPO/1177/2024 IA NO:GA/1/2025 M/S EASTERN COAL FIELDS LTD.
-VS-
SMT RAMPARIA ALIAS RAMPARIA BHUIA AND ORS
---
APOT/243/2025 SMT RAMPARAI @ RAMPARIA BHUIA AND ANR
-VS-
EASTERN COALFIELDS LIMITED AND ORS 3 BEFORE:
The Hon'ble JUSTICE MADHURESH PRASAD And The Hon'ble JUSTICE PRASENJIT BISWAS Date: 26TH FEBRUARY, 2026.
Appearance:
Ms. P. Banerjee, Adv.; Ms. S. Sikder, Adv., for appellant in item 12 & respondent in item 13.
Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv.
..for respondents in items 2,9,14,15.
Mr. S. Panda, Adv.; Ms. B. Pramanick, Adv.; Mr. R. Ghoshal, Adv; Mr. A. Singha, Adv., for petitioner in items 2, 13, 14, 15 and respondent in item 1,3,4,5,12. Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv., for appellants in items 1,3,4,5,6. Mr. K. Guha Thakurta, Adv.; Mr. K.W. Rahaman, Adv.; Mr. D. Dutta, Adv., for CMPFO in item 4&14.
Mr. P. Ghosh, Adv.; Mr. A.K. Datta, Adv.; Mr. D. Das, for respondent in item 18 & for appellant in item 19.
Mr. K. Bhattacharyya, Adv.; Ms. S. Chatterjee, Adv., for ECL in items 18&19.
1. The Court: Learned Advocate representing ECL submits on instructions that they are willing to comply with the order of the Hon'ble Single Judge for which the writ petitioner must be willing to accept the same terms.
2. For enabling the learned Advocates for the writ petitioner to obtain instructions in this regard, we adjourn the matters for four weeks.
3. List the matters after four weeks.
(MADHURESH PRASAD, J.) (PRASENJIT BISWAS, J.) tk