Chattisgarh High Court
Vinod Kumar Yadav vs South Eastern Coalfields Limited on 6 March, 2025
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 830 of 2025
VINOD KUMAR YADAV versus SOUTH EASTERN COALFIELDS LIMITED
Order on Board
06/03/2025 Ms. Rakshita Mishra, Advocate appearing on behalf
of Mr. Chandresh Shrivastava, Advocate for the petitioner.
Mr. Sudhir Kumar Bajpai, Advocate for the
respondents No. 1 to 3.
Mr. Raj Kumar Gupta, Advocate for respondents No. 4 & 5.
Learned counsel for respondent No. 4 and 5 submits that the process for disbursing the Voluntary Provident Fund (VPF) amount has commenced, and payment to the petitioner is expected to be made within a short span of time, hence, short time may be granted.
As prayed by learned counsel for respondents No. 4 and 5, list this matter after three weeks.
Sd/-
Digitally signed by (Amitendra Kishore Prasad) SHAYNA KADRI Shayna Judge