Chattisgarh High Court
The District Manager vs Smt. Pyari Bai 32 Mcrc/69/2019 Kamar ... on 8 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 1007 of 2018
• The District Manager Food Corporation Of India, At And P.O.
Durg Chhattisgarh., District : Durg, Chhattisgarh
---- Petitioner
Versus
1. Smt. Pyari Bai W/o Late Shri Samlu Yadav Station Para, Ward
No. 7, House Of Burhandas, Rajnandgaon Chhattisgarh.,
District : Rajnandgaon, Chhattisgarh
2. Government Of India, Ministry Of Labour, Through Its Secretary,
New Delhi - 110001., District : New Delhi, Delhi
3. The Central Government Industrial Tribunal -Cum-Labour Court,
Jabalpur Madhya Pradesh, Through Its Presiding Officer.,
District : Jabalpur, Madhya Pradesh
---- Respondents
For Petitioner Shri R. S. Patel, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/01/2019 IA No.1 This is an application for condonation of delay in filing the restoration application.
On due consideration, the application is allowed and the delay in filing the restoration application is condoned. MCC No.1007/2018
1. This is an application for restoration of MCC No.1014/2015, which was dismissed for non compliance of the Court order dated 23.12.2015.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and MCC No.1014/2015 is restored and consequently WPL No.200/2014 is also restored to its original number, subject however on payment of cost of Rs.2,000/- to the Chhattisgarh High Court Bar Association Library Fund within a period of 15 days from today.
3. It is made clear that if the cost is not paid within 15 days, this order shall lose its efficacy.
Sd/-
Prashant Kumar Mishra Judge Nirala