S.J.Mukhopadhaya, J. - (1.) The case relates to coal linkage and supply of coal, which the respondents have refused in the present case.
(2.) Earlier, the case was taken up on 24/1/2001 when one of the questions was raised as to whether in absence of any regularity order, it is necessary to obtain coal linkage for lifting coal or not.
(3.) The Coal India Limited was impleaded as party respondent and both the respondents were asked to file reply in respect to the aforesaid issue.;