Jharkhand High Court
Karvy Stock Broking Ltd. & Anr vs Smt.Budha Devi & Anr on 20 November, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.150 of 2010
1. Karvy Stock Broking Ltd., Hyderabad
2. Branch Manager, Karvy Stock Borking Ltd., Hazaribagh ...... Appellants
Versus
1. Smt. Budha Devi
2. Yadu Prasad ...... Respondents
CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
For the Appellants : Mr. Sanjay Kumar Dwivedi, Advocate
For the Respondents : Mr. K.K. Singh, Advocate
08/ 20.11.2013 It appears from the order dated 14.03.2012 that lower Court records
relating to W.C. Case No.30 of 2009 was called for from the Office of the
Workmen's Compensation Commissioner, Hazaribagh. Reminder was sent on
26.08.2013but the unserved registered cover indicates that the Office of the Workmen's Compensation Commissioner, Hazaribagh has refused to receive the letter.
In the circumstances, the Workmen's Compensation Commissioner, Hazaribagh is directed to furnish a show cause as to why appropriate action should not be taken against him for causing hindrance in the administration of justice. The show cause must be submitted before this Court by 3rd December, 2013 along with the lower Court records.
List this case under the same heading on 09.12.2013. Communicate this order through FAX.
Let a copy of this order be also sent to the District Judge, Hazaribagh with a direction to communicate the order to the Workmen's Compensation Commissioner, Hazaribagh.
(D. N. Upadhyay, J.) NKC