Tata Steel Limited vs Coal India Limited And Ors
2024 Latest Caselaw 2078 Cal/2

Calcutta High Court

Tata Steel Limited vs Coal India Limited And Ors on 13 June, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

O 67 & 68


                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE

                              APO/278/2016
                          WITH WPO/1225/2003
                           TATA STEEL LIMITED
                                    VS
                       COAL INDIA LIMITED AND ORS.
                            wt68 APO/279/2016
                           TATA STEEL LIMITED
                                    VS
                         COAL INDIA LTD AND ORS.


BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
                 -A N D-
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
DATED : 13th June, 2024.


                                                                  Appearance :-
                                                    Mr. Debasish Kundu, Sr. Adv.
                                                       Ms. Vineeta Meharia, Adv.
                                                         Mr. Joydeb Ghorai, Adv.
                                                         Mr. Diptesh Ghorai, Adv.
                                                     Mr. Dipayan Dasgupta, Adv.
                                                                   ...for appellant


          The Court :- Two appeals are taken up for analogous hearing as

they emanate out of the same impugned judgment and order passed in

two writ petitions filed at the behest of the appellants.

          None appears for Coal India Limited/respondent.

List the both appeals on June 25, 2024.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

Pkd/GH.