PARITOSH MAHATO Vs. TATA STEEL LIMITED & ORS

JUDGEMENT

(1.) Operation of the impugned order was stayed by the learned Single Judge only till the next date. The next date of the writ petition, as told by the learned counsel for the appellant, has not been fixed so far.

(2.) The parties will appear before the learned Single Judge and the writ petition will be listed before the learned Single Judge on 13.12.2010. On that date, the parties will argue before the learned Single Judge. The parties agree that the writ petition may be posted before the learned Single Judge on 13.12.2010.

(3.) It is ordered that the writ petition be listed before the learned Single Judge on 13.12.2010. On that date, the parties will argue before the learned Single Judge. With the aforesaid direction, this appeal is disposed of.