Chattisgarh High Court
Vimal Kumar vs South Eastern Coalfields Limited 19 ... on 6 April, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Writ Petition (S) No. 2853 of 2018
Vimal Kumar Versus SECL and others
06.04.2018 Shri G. R. Miri with Shri Basant Kaiwartya, counsel for the petitioner.
Shri Atul Kumar Kesharwani appearing on behalf of Shri V. R. Tiwari
accepts notice on behalf of respondents 1 to 4.
Shri Ashutosh Pandey, P.L. for respondent no.5/State. Since all the respondents are represented, payment of PF part stands dispensed with.
Let reply be filed by the respondents within a period of four weeks from today.
List this case along with other bunch of writ petitions of similar nature, one of which is WPS No.1545 of 2018.
Sd/-
(P. Sam Koshy) JUDGE Bhola