M/S. Eastern Coalfields Limited vs Tulushi @ Tulsi @ Tulashi Bouri And Ors
2026 Latest Caselaw 215 Cal/2

Calcutta High Court

M/S. Eastern Coalfields Limited vs Tulushi @ Tulsi @ Tulashi Bouri And Ors on 22 January, 2026

OD - 2

                           IN THE HIGH COURT AT CALCUTTA
                            CIVIL APPELLATE JURISDICTION
                                    ORIGINAL SIDE


                                   APO/83/2025
                                 IN WPO/316/2024
                                 IA NO: GA/1/2025
                         M/S. EASTERN COALFIELDS LIMITED
                                         VS
                     TULUSHI @ TULSI @ TULASHI BOURI AND ORS.

BEFORE :
HON'BLE JUSTICE MADHURESH PRASAD
            AND
HON'BLE JUSTICE PRASENJIT BISWAS
22nd January, 2026.

                                                      Mr. Manik Das, Adv. ...for appellant.

                                                                    Mr. Partha Ghosh, Adv.
                                                               Mr. Amal Kumar Datta, Adv.
                                                                    Mr. Debashis Das, Adv.
                                                   Mr. Bratin Suin, Adv. ...for respondents.

The Court :- The learned advocate representing the appellant submits that the

grant of MMCC to the family dependent is contingent upon submission of No Objection

Certificate of all other dependents.

We are, prima facie, of the view that such submission from reading the NCWA

provisions contained in clauses 9.3 and 9.5 do not sustain the stand of the appellant.

We are, however, informed that there are judgments to this effect. We, therefore,

adjourn the matter enabling the learned advocate to place the judgment before this

court.

List this matter on 5th February, 2026.

(MADHURESH PRASAD, J.)

(PRASENJIT BISWAS, J.) Pkd.