Ntpc Ltd. & Anr vs Rashtropati Ghosh & Ors
2023 Latest Caselaw 2060 Cal

28.03.2023
SL No.4-9
Court No.8
    (gc)


                         FAT 446 of 2015

                        NTPC Ltd. & Anr.
                               Vs.
                     Rashtropati Ghosh & Ors.

                               With

                          FA 17 of 2018

                           M.D. WBPDCL
                                 Vs.
                       Ajit Kr. Ghosh & Anr.

                               With

                          FA 48 of 2018

                The Managing Director, W.B.P.D.C.L
                               Vs.
                     Rabindranath Roy & Anr.

                               With

                           FA 54 of 2016
             CAN 3 of 2015 (Old No: CAN 11095 of 2015)

                The Managing Director, W.B.P.D.C.L
                               Vs.
                    Rashtropati Ghosh & Anr.

                               With

                         FAT 447 of 2015
             CAN 4 of 2015 (Old No: CAN 9541 of 2015)

                         NTPC Ltd. & Anr.
                               Vs.
                     Rabindra Nath Roy & Anr.

                               With

                         FAT 448 of 2015

                         NTPC Ltd. & Anr.
                               Vs.
                     Ajit Kumar Ghosh & Ors.

                             Mr. Debayan Bera,
                             Mr. Uttam Kumar Mondal,
                             Ms. Maitree Roy,
                                              ....for the N.T.P.C. Ltd.
                  2




     This matter was made C.A.V on 16th March, 2023.

 However, on going through the record and the written

 notes of argument, we required certain clarifications for

 which the matter is listed today.

     We have heard Mr. Debayan Bera, learned Counsel

 for the N.T.P.C. Ltd. on the points on which we required

 clarification. However, the respondents/award-holders

are not represented.

Let this matter be listed tomorrow, i.e. 29th March,

2023 for further hearing.

We request Mr. Uttam Kumar Mondal, learned

Advocate-on-record for the N.T.P.C. to serve an

appropriate notice upon Mr. Prabir Rej and Mr. Supratim

Dhar representing the award-holders and the State.

We also require certain clarifications from the

award-holders with regard to the notes of argument filed

by them.

The order dated 16th March, 2023 stands recalled.

Re: CAN 3 of 2015 (Old No: CAN 11095 of 2015) In FA 54 of 2016

This application is not connected with the present

appeal. It has different cause title, namely, Sri Laxmi

Kanta Singh & Anr. Vs. Ratan Singh & Ors..

The department is directed to delist the matter and

upon making required rectification shall place the matter

before the appropriate Bench having the determination.

Re: CAN 4 of 2015 (Old No: CAN 9541 of 2015) In FAT 447 of 2015

In view of the fact that the original certified copy of

the judgment under appeal passed in L.A. Case No.5 of

2011 has already been filed, this application for

exemption in connection with the other appeals arising

out of the common judgment is, accordingly, dispensed

with.

Accordingly, the application being CAN 9541 of

2015 stands disposed of.

(Uday Kumar, J.) (Soumen Sen, J.)