Citation : 2022 Latest Caselaw 8329 Cal
Judgement Date : 14 December, 2022
SL
No.1
Court
No. 11
14.12.2022
MAT 962 of 2022
G.S.Das With
CAN 1 of 2022
Tarun Kumar Srivastava
-Vs-
Coal India Limited & Ors.
Ms. Ashmita Chakraborty
Mr. Chhandak Dutta
... for the Appellant
Mr. Shiv Shankar Banerjee
Ms. Sanchita Barman Roy
Mr. Selim Malik
... for the Respondents
Party/Parties is/are represented in the order of their
name/names as printed above in the cause title.
The matter appears under the heading 'To Be
Mentioned' today.
By the previous order of this Court dated 30 th
November, 2022, hearing stood concluded and the
matter stood 'Reserved for Judgment'.
Ms. Chakraborty, Learned Advocate appearing
for the appellant, submits that the appellant be
granted an opportunity to make some additional
submissions.
The Respondents/Coal India Limited are
represented by Mr. Banerjee, Learned Counsel
appearing with Ms. Barman Roy, Learned Advocate.
Mr. Banerjee submits that the copy of the
connected statutory enactment, being the Uttar
Pradesh Education Act, 1914 along with its
Regulations have been furnished to Court. The
Respondents have also filed their Short Notes of
Argument.
Accordingly, let the matter now appear for
further consideration under the heading "Hearing (Gr.-
VI) (Heard-in-Part)" in the Combined Monthly List of
January, 2023.
All parties to act on a server copy of this order duly
obtained from the official website of the Hon'ble High Court,
Calcutta.
(Supratim Bhattacharya, J.) (Subrata Talukdar,J.)
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