Eastern Coalfields Limited And Ors vs Maya Bouri
2026 Latest Caselaw 1454 Cal/2

Calcutta High Court

Eastern Coalfields Limited And Ors vs Maya Bouri on 26 February, 2026

OD-1-6,9,12-15,18-19

                                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

---

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

----

APOT/284/2025 IN WPO/214/2025 IA NO:GA/1/2025, GA/2/2025 M/S EASTERN COALFIELDS LIMITED AND ORS

-VS-

KAMALA HERA AND ANR

---

APOT/300/2025

IN WPO/214/2025 IA NO:GA/1/2025; GA/2/2025 KAMALA HERA AND ANR.

-VS-

COAL INDIA LIMITED AND ORS.

---

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

-VS-

MUKHI MEJHAN AND ORS

---

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

--

APOT/55/2025 IN WPO/1177/2024 IA NO:GA/1/2025 M/S EASTERN COAL FIELDS LTD.

-VS-

SMT RAMPARIA ALIAS RAMPARIA BHUIA AND ORS

---

APOT/243/2025 SMT RAMPARAI @ RAMPARIA BHUIA AND ANR

-VS-

EASTERN COALFIELDS LIMITED AND ORS

BEFORE:

The Hon'ble JUSTICE MADHURESH PRASAD And The Hon'ble JUSTICE PRASENJIT BISWAS Date: 26TH FEBRUARY, 2026.

Appearance:

Ms. P. Banerjee, Adv.; Ms. S. Sikder, Adv., for appellant in item 12 & respondent in item 13.

Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv.

..for respondents in items 2,9,14,15.

Mr. S. Panda, Adv.; Ms. B. Pramanick, Adv.; Mr. R. Ghoshal, Adv; Mr. A. Singha, Adv., for petitioner in items 2, 13, 14, 15 and respondent in item 1,3,4,5,12. Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv., for appellants in items 1,3,4,5,6. Mr. K. Guha Thakurta, Adv.; Mr. K.W. Rahaman, Adv.; Mr. D. Dutta, Adv., for CMPFO in item 4&14.

Mr. P. Ghosh, Adv.; Mr. A.K. Datta, Adv.; Mr. D. Das, for respondent in item 18 & for appellant in item 19.

Mr. K. Bhattacharyya, Adv.; Ms. S. Chatterjee, Adv., for ECL in items 18&19.

1. The Court: Learned Advocate representing ECL submits on instructions that they

are willing to comply with the order of the Hon'ble Single Judge for which the writ

petitioner must be willing to accept the same terms.

2. For enabling the learned Advocates for the writ petitioner to obtain instructions in

this regard, we adjourn the matters for four weeks.

3. List the matters after four weeks.

(MADHURESH PRASAD, J.)

(PRASENJIT BISWAS, J.) tk