INDIAN BANK Vs. CEMENT WORKERS MANDAL

JUDGEMENT

(1.) This application is filed seeking leave of the Court to file Letters Patent Appeal against the order dtd. 25/11/2021 passed in Special Civil Application No.11499 of 2001.

(2.) We have heard the arguments of Mr.Percy Kavina, learned Senior Advocate appearing for applicant, Mr.M.B.Gandhi, learned Senior Advocate appearing for respondent No.1, Mr.K.M.Antani, learned Assistant Government Pleader appearing for respondent No.2 and Mr.Vandan Baxi, learned counsel appearing for respondent No.4 and perused the case papers.

(3.) The first respondent herein filed a petition under Article 226 of the Constitution of India and sought for a writ of mandamus to the respondents therein to recover the amount of Rs.3.79 Crores by way of arrears of land revenue and further direction was sought to the first respondent to deposit the amount that may be recovered before the Labour Court, Junagadh, for being paid to the members of the Trade Union of the writ applicant. This application was allowed and the District Collector was directed to initiate appropriate proceedings for transferring / recovering the amount of Rs.3,79,26,016.00 lying in Indian Bank, Stand Road, Kolkata. Hence, the bank has filed this application for seeking leave of the Court to challenge the said order.