Chattisgarh High Court
Ajay Kumar Dewangan vs South Eastern Coalfields Limited 8 ... on 2 September, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 6617 of 2019
Ajay Kumar Dewangan Versus South Eastern Coalfields Limited
02.09.2019 Mr. Samarth Pandey, Counsel for the petitioner.
Mr. Sudhir Kumar Bajpai, Counsel for the respondent.
Petition is admitted for hearing. Issue notice to the respondent No.2 on payment of PF as per rules. Counsel for the respondent accepts notice on behalf of respondents, hence issuance of notice stands dispensed with.
Let reply be filed within a period of eight weeks and matter be listed for further hearing along with WPS No. 4381/2019.
Sd/-
(P. Sam Koshy) JUDGE Rohit