M/S. Cannon Electronic Systems vs The State Of West Bengal & Ors
2021 Latest Caselaw 1769 Cal

   03                           WPA 20201 of 1998
09.03.2021
                                    CAN 1 OF 1998
   KC
                                (Old CAN 8976 of 1989)

                             M/s. Cannon Electronic Systems
                                           Vs.
                             The State of West Bengal & Ors.


             Mr. Pradip Kumar Tarafdar
             Mr. Sourav Sengupta.
                   ... for the petitioner.

             Mr. R. Guha Thakurta.
                   ... for the respondent.

The matter has been extensively heard. The

learned advocate for the writ petitioner has relied upon five

judgments, which are as follows:

Judgments reported in 2010(1) CHN 294

(Mahabir Prosad Choudhury Vs. Octavius Tea & Industries

Ltd. & Ors.), 2008(1) 819 (Hindustan Motors Ltd. Vs. Ld.

Fifth Industrial Tribunal, W.B. & Ors.), (2009) 2 SCC 81

(Radhakrishna Mani Tripathi Vs. L.H. Patel & Anr.),(2009)

1 SCC (L&S) 494 (Anil Sood Vs. Presiding Officer, Labour

Court II) and AIR 1981 SC 606 (Grindlays Bank Ltd. Vs.

The Central Government Industrial Tribunal & Ors.).

The learned advocate for the respondent has

placed reliance upon one judgment reported in 1990 LAB.I.C.

1130 (M/s. Eagle Wood Agencies (Pvt.) Ltd. & Anr. Vs.

State of West Bengal & Ors.).

I direct the parties to file their short notes of

argument enclosing therein the judgments they cited before

this Court today.

The parties have the liberty to use any list of

dates in the said written notes of argument, if they feel it

necessary.

For this purpose, the matter is adjourned till 23rd

March, 2021, when it will appear under the heading "To Be

Mentioned" for the purpose of filing of the written notes.

(Abhijit Gangopadhyay, J.)