Sanjay Kundu And Ors vs Partha Pratim Roy
2023 Latest Caselaw 4168 Cal

07.07.2023
Item Nos.1-2
gd/ssd
                                 CPAN/622/2023
                             SANJAY KUNDU AND ORS.
                                       VS
                          PARTHA PRATIM ROY, CHAIRMAN
                         NORTH BENGAL STATE TRANSPORT
                             CORPORATION AND ORS.
                                       in
                                 FMA/2147/2018
                              NORTH BENGAL STATE
                         TRANSPORT CORPORATION & ORS.
                                       VS
                              SANJOY KUNDU & ORS.
                                      with
                                 FMA/2148/2018
                              NORTH BENGAL STATE
                         TRANSPORT CORPORATION & ORS.
                                       VS

                         7TH INDUSTRIAL TRIBUNAL & ORS.

                     Ms. Santi Das
                                 ..for the Applicants.

                     Mr. Srijan Nayak,
                     Ms. Rituparna Maitra
                                  ..for the Contemnors.



                         1. We have heard the learned advocates for

               either of the parties.

                         2. It is submitted by the learned advocate

               appearing for the respondent/contemnors that as

against the judgment and order dated 25.08.2022 the

respondent/contemnors have preferred appeals before

the Hon'ble Supreme Court and in proof thereof the

learned advocate appearing for the

respondent/contemnors has produced a copy of the

letter sent by the advocate-on-record, Supreme Court of

India to the Managing Director of North Bengal State

Transport Corporation dated 05.07.2023 in which the

diary numbers of both the appeals have also been

mentioned. In the letter it is further stated that the

appeals are likely to be listed in ten days.

3. The said communication is kept on record.

4. The contempt application is adjourned to

28th July, 2023.

(T. S. SIVAGNANAM) CHIEF JUSTICE

(BIVAS PATTANAYAK, J.)