(A Subsidiary Of Coal India Limited) vs Sri Haribol Ghosh And Ors
2024 Latest Caselaw 3145 Cal/2

Calcutta High Court

(A Subsidiary Of Coal India Limited) vs Sri Haribol Ghosh And Ors on 5 November, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

OD 1
                              ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       CIVIL APPELLATE JURISDICTION
                               ORIGINAL SIDE

                             RVWO 42 of 2024 with
                               APOT 129 of 2022
                                IA GA 1 of 2024

                       EASTERN COALFIELDS LIMITED
                   (A SUBSIDIARY OF COAL INDIA LIMITED)
                                  Versus
                       SRI HARIBOL GHOSH AND ORS.


   BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

AND The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date : 5th November, 2024.

Appearance :

Mr. Partha Ghosh, Adv.

Mr. Amal Kumar Datta, Adv.

Ms. Simran Sureka, Adv.

Mr. Debashis Das, Adv.

...for the appellant Mr. Lakshmi Kumar Gupta, Sr.Adv.

Mr. Arjun Roy Mukherjee, Adv.

Mr. Nilankan Banerjee, Adv.

...For the petitoner

The Court: Eastern Coalfields Limited are before us seeking review of our

judgment and order dated September 3, 2024 passed in APOT 129 of 2022.

Learned senior advocate appearing for the review applicant submits that

the review applicant is not seeking any stay of the judgment and order of which

review is sought. He seeks expeditious hearing of the review.

Writ petitioner is represented.

In such circumstances, IA GA 1 of 2024 is disposed of by permitting the

review applicant to prepare informal paper book incorporating all papers used

before the Division Bench.

As prayed for on behalf of the review applicant, list the review on

November 12, 2024. Informal paper book be supplied to the appearing parties

by November 11, 2024.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

TR/