Chattisgarh High Court
South Eastern Coalfields Limited vs Arun Kumar Sharma 20 Wps/1737/2018 Smt. ... on 18 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 289 of 2018
1. South Eastern Coal fields Limited, through its Chief Managing Director,
Headquarter Seepat Road, P. S. - Sarkanda, Bilaspur (C.G.)
2. The Chief General Manager, SECL, Korba, District Korba (C.G.)
3. The Sub-Area Manager, SECL, Rajgamar Colliery, Korba Area, District
Korba (C.G.)
---- Petitioners
Versus
Arun Kumar Sharma, S/o Late Ramkhilawan Sharma, aged about 57 years,
posted as Senior Clerk, SECL, R/o M-14, Ompur Colony, Rajgamar, District
Korba (C.G.)
---- Respondent
For Petitioner : Mr. V. R. Tiwari, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/04/18
1. Learned counsel appearing for the petitioners /applicants pray for extension of time to comply with the order of this Court dated 10.01.2018 passed in Writ Petition (S) No. 342 of 2018.
2. As prayed, further thirty days time is extended to the learned counsel for the applicants to comply with the order dated 10.01.2018.
3. Accordingly, the MCC stands disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka