Cesc Limited vs Coal India Limited & Ors
2023 Latest Caselaw 3052 Cal

   01
28.04.2023
   mb




                    W.P.A. No. 249 of 2023


                        CESC Limited
                              Vs.
                  Coal India Limited & Ors.


                 Mr. Shounak Mitra,
                 Ms. Shivangi Thard
                           ...for the petitioners

                 Mr. Chayan Gupta,
                 Mr. Varun Kedia,
                 Mr. Avee Jaiswal
                            ...for the respondent no. 1

Mr. Tilak Bose, Mr. Sudhakar Prasad ...for the respondent no. 2

It is rightly pointed out by learned counsel for

the parties that in paragraph no. 61 of the

judgment and order dated March 31, 2023, it was

erroneously recorded that the respondent no. 1-CIL

chose to remain absent when the interim order of

this court was passed.

However, it is seen from the records as well as

in paragraph no. 6 of the judgment dated March

31, 2023 itself, that the CIL was represented on the

date when the interim order was passed.

Hence, let the first sentence in paragraph no.

61 of the judgment dated March 31, 2023 be

deemed to stand corrected to the effect as follows:

The expression "but chose to remain absent

when the interim order of this court was passed"

stands deleted.

This order be deemed to be a part of the order

dated March 31, 2023.

(Sabyasachi Bhattacharyya, J.)