Bhilai Steel Plant vs Ganpati
2021 Latest Caselaw 406 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                         WPS No.4070 of 2018

                                    Bhilai Steel Plant Versus Ganpati




18/06/2021            Mr. Ashish Surana, counsel for the petitioner/s.
                      Mr. Sanjeev Verma, counsel for the respondent/s.

An application for taking documents on record has been filed by the respondent.

Document Annexure R/1 is legible copy of a document which is already on record.

Document Annexure R/3 and Annexure R/4 are copies of enactments. Annexure R/9 and Annexure R/10 are judgments of the Supreme Court.

Therefore as far as these documents are concerned, there can be no objection though we feel that it was not necessary to bring on record copies of enactments or the judgment of the Supreme Court.

However, as far as documents Annexure R/6, Annexure R/7 & Annexure R/8 are concerned, these documents were not filed nor were available for scrutiny by the Tribunal at the time of arriving conclusion of fact or law in the matter of issue before it. Therefore, the admissibility of these documents would be considered at the time of hearing of the case.

The petitioner is entitled as of law to file reply to the application for taking document on record particularly with reference to documentary evidence Annexure R/6, Annexure R/7 & Annexure R/8.

For this purposes, four weeks time is granted to the petitioner. The matter be listed for final hearing after six weeks.

                             Sd/-                                         Sd/-
              (Manindra Mohan Shrivastava)                        (Vimla Singh Kapoor)
                            Judge                                         Judge
  Rekha