Eastern Coalfields Limited And Ors vs Maya Bouri
2026 Latest Caselaw 2602 Cal/2

Calcutta High Court

Eastern Coalfields Limited And Ors vs Maya Bouri on 2 April, 2026

OD-1-5,8-11



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




                             APOT/205/2025
                            IN WPO/33/2025
                            IA NO:GA/2/2025
                EASTERN COALFIELDS LIMITED AND ORS
                                  -VS-
                              MAYA BOURI
                                   ---

APOT/267/2025 IN WPO/33/2025 IA NO:GA/2/2025 MAYA BOURI

-VS-

EASTERN COALFIELDS LIMITED AND ORS

---

APOT/199/2025 IN WPO/34/2025 IA NO:GA/2/2025 M/S. EASTERN COALFIELDS LIMITED AND ORS.

-VS-

SMT. BAHAMONI MEJHAN

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APOT/236/2025 IN WPO/76/2025 IA NO:GA/2/2025 EASTERN COALFIELDS LIMITED AND ORS

-VS-

SARIA KHATOON AND ORS

---

APOT/237/2025 IN WPO/75/2025 IA NO:GA/2/2025 M/S EASTERN COALFIELDS LIMITED AND ORS

-VS-

SUNDARI MAHALI

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APOT/325/2025 IN WPO/77/2025 IA NO:GA/1/2025; GA/2/2025

EASTERN COALFIELDS LIMITED

-VS-

MUKHI MEJHAN AND ORS

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APOT/13/2026 IN WPO/77/2025 IA NO:GA/1/2026 MUKHI MEJHAN

-VS-

M/S EASTERN COALFIELDS LIMITED AND ORS

--

APOT/14/2026 IN WPO/76/2025 IA NO:GA/1/2026 SAIRA KHATOON

-VS-

M/S EASTERN COALFIELDS LIMITED AND ORS

--

APOT/15/2026 IN WPO/75/2025 IA NO:GA/1/2026 SUNDARI MAHALI

-VS-

M/S EASTERN COALFIELDS LIMITED AND ORS

BEFORE:

The Hon'ble JUSTICE MADHURESH PRASAD And The Hon'ble JUSTICE PRASENJIT BISWAS Date: 2nd April, 2026.

Appearance:

Mr. S. Deb, Sr. Adv.; Mr. S. Panda, Adv.; Mr. B. Pramanick, Adv.; Ms. H. Roy, Adv.; Mr. A. Singha, Adv., for appellant in items 2,9,10,11;

Mr. S. Panda, Adv.; Ms. B. Pramanick, Adv.; Ms. H. Roy, Adv.; Mr. A. Sinha, Adv., for respondent in items 1,3,4,5,8;

Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv.; for appellant in items 1,3,4,5 & for respondents in items 2,10,11;

Ms. P. Banerjee, Adv., for appellant in item 8 & for respondent in item 9.

1. The Court: Learned Advocate for the respondent-writ petitioner is under

instructions to contest the matters on the issue of interest.

2. We adjourn the matters for further hearing after six weeks, i.e. on 14.05.2026.

(MADHURESH PRASAD, J.)

(PRASENJIT BISWAS, J.) tk