South Eastern Coalfields Ltd vs Udal Ram
2025 Latest Caselaw 826 Chatt

Chattisgarh High Court

South Eastern Coalfields Ltd vs Udal Ram on 29 July, 2025

                                   1




             HIGH COURT OF CHHATTISGARH AT BILASPUR

                         WA No. 424 of 2025

  South Eastern Coalfields Ltd. & Others Versus Udal Ram & Another
                               alongwith

WA/425/2025, WA/429/2025, WA/431/2025, WA/432/2025, WA/433/2025,
WA/435/2025, WA/487/2025, WA/488/2025, WA/489/2025, WA/491/2025,
                     WA/528/2025 and WA/532/2025

                             Order Sheet




29/07/2025         Heard Mr. V.R.Tiwari, learned Senior Advocate assisted by

             Mr. Takeshwar Nath (through Video Conferencing), Mr. Sudhir

             Kumar Bajpai, Mr. Vaibhav Shukla and Ms. Astha Shukla, learned

             counsel for the appellant-South Eastern Coalfields Ltd.

                   Also heard Mr. Abhijeet Sarkar, Mr. S.B.Mukherjee, Mr.

             Chandresh Shrivastava, Mr. Alok Kumar Dewangan, Mr. Shishir

             Dixit, Mr. Vivek Kumar Agrawal, learned counsel for the

             respective respondents/writ petitioners as well as Mr. Sangharsh

Pandey, learned Government Advocate for the respondent/State.

When the matter was called out for hearing, in the first

round, a request was made by Mr. Tarkeshwar Nath, learned

counsel (appearing through Video Conferencing) on behalf of Mr.

Tushar Mehta, learned Senior Advocate representing the

appellants-SECL that Mr. Mehta is on his legs before a Bench in

the Hon'ble Apex Court and we passed over the matters.

After sometimes, when these matters were taken up again,

the same prayer was reiterated by Mr. Tarkeshwar Nath stating

that Mr. Mehta is still on his legs and the hearing before the Apex

Court has not been concluded as yet and again makes a request

for taking up these cases after some time.

It is now 12:25 p.m. and considering the request made by

Mr. Nath twice, and since Mr. Tushar Mehta, learned Senior

Advocate also had sought time on the last two occasions i.e.

11.07.2025 and 24.07.2025 to prepare the matters and argue on

behalf of the appellant, we deem it appropriate to take up these

matters for hearing today itself at 4 p.m.

Let these matters be called at 4 p.m. again today itself and

the Registrar (Judicial) is directed to notify the same accordingly

as after recess, the Division Bench is not available.

       Sd/-                                  Sd/-
(Bibhu Datta Guru)                       (Ramesh Sinha)
     JUDGE                              CHIEF JUSTICE

Later on at 4 p.m.

Mr. Tushar Mehta, learned Senior Advocate (through Video

Conferencing) appears and advances his arguments on behalf of

the appellant-SECL. Learned counsel for the respondents have

also made their respective submissions.

The appeals are heard finally.

Judgment passed separately.

                          Sd/-                                 Sd/-
                   (Bibhu Datta Guru)                     (Ramesh Sinha)
                        JUDGE                             CHIEF JUSTICE

  Amit
AMIT
KUMAR
DUBEY