Eastern Coalfields Limited vs Nitu Devi And Ors
2022 Latest Caselaw 7334 Cal

     03.11.22
01   Ct. No.11
     Sws.M
                                    MAT 250 of 2021
                                         With
                                       CAN 2 of 2021


                                Eastern Coalfields Limited
                                           Vs.
                                   Nitu Devi and Ors.


                       Mr. Manik Das
                                          ....for the Appellant


                       Mr. Supriyo Chattopadhyay
                       Ms. Anasuya Bhattacharya
                                        ......for the Respondents

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

Heard learned Counsel appearing on behalf of

the Respondents and also heard the Reply on behalf

of the Appellant/Eastern Coalfields Limited.

Hearing stands concluded.

Reserved for Judgment.

Learned Counsel for the parties are granted the

opportunity to file their respective Notes of Argument

on and by Monday, the 7th of November, 2022.

Interim order, on the terms already granted and

extended earlier, to continue until further orders.

All parties to act on a server copy of this order

downloaded from the official website of the Court.

(Supratim Bhattacharya, J.) (Subrata Talukdar, J)