Dipali Mitra & Ors vs Coal India Limited & Ors
2023 Latest Caselaw 5985 Cal

S/L 17
06.9.2023
Court No.26
SD
                                  WPA 14349 of 2018

                                   Dipali Mitra & Ors.
                                            Vs.
                                 Coal India Limited & Ors.

              Mr. Parth Ghosh
              Mr. Amal Kumar Datta
              Ms. Simran Sureka
              Mr. Debashis Das
                                                      ... for the Petitioners.
              Mr. Shiv Shankar Banerjee
              Ms. Sanchita Barman Roy
                                                             ... for the E.C.L.



                      Hearing is concluded and judgment is reserved.

                      Petitioners are directed to file very short notes of

              arguments along with judgments they are relying upon

              indicating the paragraph numbers and principles in the said

              judgments. The same should be filed by September 18, 2023

              with an advance copy to the counsel appearing on behalf of

              the respondents.

Respondent is directed to file their short notes of

arguments annexing their judgments and distinguishing the

judgments relied upon by the petitioners by September 22,

2023.

(Shekhar B. Saraf, J.)