Tarun Kr. Srivastava vs Coal India Limited & Ors
2022 Latest Caselaw 7941 Cal

SL No.9 Court

30.11.2022 MAT 962 of 2022 G.S.Das With CAN 1 of 2022

Tarun Kr. Srivastava

-Vs-

Coal India Limited & Ors.

Mr. Biswaroop Bhattacharjee Ms. Ashmita Chakraborty Mr. Chhandak Dutta

... for the Appellants Mr. Shiv Shankar Banerjee Ms. Sanchita Barman Roy

... for the CIL

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

name/names as printed above in the cause title.

Mr. Bhattacharjee, Learned Counsel, appears for the

appellant with Ms. Chakraborty and Mr. Dutta, Learned

Advocates.

Coal India Limited is represented by Mr. Banerjee

Learned Counsel with Ms. Roy, Learned Advocate.

Heard both the parties.

Hearing stands concluded.

Reserved for Judgment.

Parties undertake to file their Written Notes of

Argument within a fortnight from date along with Uttar

Pradesh Education Act, 1914.

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.)