Srimoti Hansda vs M/S. Eastern Coalfields Limited & ...
2021 Latest Caselaw 1534 Cal

23-02-2021
 ct no. 13
  Sl.107
   sp

                         WPA 3689 of 2021
                               With
                          CAN 1 of 2021
                    (Through Video Conference)


                           Srimoti Hansda
                              -Versus-
               M/s. Eastern Coalfields Limited & Ors.



             Mr. Partha Ghosh,
             Mr. Amal Kumar Datta
                                          .... For the petitioner

             Mr. Manik Das
                                         ... for the respondents

Ref: CAN 1 of 2021

CAN 1 of 2021 has been filed on February 9,

2021. The writ petitioner applicant has stated that

she was called the office of the ECL at

Pandaveswar area and was asked to sign in terms

of the settlement. The settlement is enclosed. It is

prayed in the CAN application that the petitioner

is ready to accept the payments in terms of the

settlement dated December 29, 2020 or in terms

of the prayers made in the writ application. The

respondents raised objection to the insinuation

made in paragraph 3 of the CAN application.

The prayers made in the writ application are

being contested. However the ECL having entered

into a settlement in writing with the petitioner,

shall pay the petitioner in terms of the settlement

annexed to the CAN 1 of 2021 within a period of

45 days from date.

Counsel for the petitioner submits that his

client withdraws any allegation against the ECL as

regards the Terms of Settlement.

The insinuation and allegation against the

ECL as regards the settlement dated December 29,

2020 shall be expunged from the records.

With the aforesaid observations, the writ

petition and the connected application are

disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)