General Manager (Project) ... vs Gopal Chandra Mukhopadhyay & Ors
2021 Latest Caselaw 6068 Cal

3
Court
No. 11   6.12.2021                      FMA 2699 of 2015
G.S.Da
s
                                                     [




                        General Manager (Project) Eastern Coalfields Ltd & Anr
                                                    -Vs-
                                  Gopal Chandra Mukhopadhyay & Ors.
                                        (Via Video Conference)

                     Mr. Bijay Kumar
                                                         ... for the Appellants

                     Mr. Tilak Mitra


                                                 ... for the Respondents.

Party/Parties is/are represented in the order of their

name/names as printed above in the cause title.

The attention of this Court is drawn to the order

dated 13th May, 2015 in this appeal.

The operative part of the order, inter alia, states that

the judgment and order impugned in this appeal, shall

remain stayed provided that the entire retiral benefits of

the respondent no.1/the writ petitioner should be

deposited by the appellants/ the Eastern Coalfields Ltd

with the Learned Registrar General, High Court at Calcutta.

The Registrar General, High Court at Calcutta would then

deposit the entire retiral benefits with a nationalised Bank.

Although it is submitted on behalf of the appellants

today that the entire retiral benefits have been deposited

within time but, several discrepancies have arisen during

the hearing connected to such deposit.

In order to remove all difficulties, the Learned

Registrar General, High Court at Calcutta is directed to

place before this Court a Report of compliance of the

Hon'ble Court's order dated 13th May, 2015 connected to

deposit of the entire retiral benefits by the

appellants/ECL within a period as also directed by the

order dated 13th of May, 2015.

Let this matter appear under the heading "To Be

Mentioned" on the 13th of December, 2021.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High

Court, Calcutta.

(Krishna Rao, J.) (Subrata Talukdar,J.)