Turner Morrison Limited vs Bharat Coking Coal Ltd
2026 Latest Caselaw 2435 Cal/2

Calcutta High Court

Turner Morrison Limited vs Bharat Coking Coal Ltd on 30 March, 2026

OD-14 with 15
                              ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                              CS/45/2013
                           IA NO: GA/9/2024
                       TURNER MORRISON LIMITED
                                   VS
                       BHARAT COKING COAL LTD.

                                   With

                            CS/11/2013
                      BHARAT COKING COAL LTD.
                                VS
                   TURNER MORRISON LIMITED & ANR.



BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 30th March, 2026.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr. Varun Kothari, Adv.

Mr. Subhransu Ganguly, Adv.

...for the plaintiff

Ms. Tilak Kumar Bose, Sr. Adv, Mr. Pranit Bag, Adv.

Mr. Rohit Mukherjee, Adv.

Mr. Debabrata Das, Adv.

Mr. Saptarshi Mukherjee, Adv.

... for defendant/BCCL (in CS/45/2013)/ plaintiff (in CS/11/ 2013)

Mr. Prabhakar Choudhury, Adv./Commissioner

The Court:- In compliance with the order dated 10th February,

2026, the Learned Advocate Commissioner has visited the disputed premises

and submitted a report. Let the same be kept on record.

Heard the submission of the Learned Advocate representing the

defendant in CS 45 of 2013.

The Learned Advocate representing the defendant in CS 11 of 2013

submitted an appeal arising out of the order dated 10th February, 2026 is

pending before the Division Bench, to be heard on 1st April, 2026. He seeks

for an adjournment and the same is allowed.

Next date be fixed on 8th April, 2026.

(ANANYA BANDYOPADHYAY, J.) JM