Chattisgarh High Court
Bharat Aluminium Company Limited vs R. A. Narayanan 22 Mcc/314/2018 M/S ... on 6 July, 2018
Bench: Prashant Kumar Mishra, Ram Prasanna Sharma
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 447 of 2018
Bharat Aluminium Company Limited Through Its Chief
Executive Officer And Whole Time Director, Bharat
Aluminium Company Limited, Balco Nagar Korba
Chhattisgarh, District Korba
---- Petitioner
Versus
1. R. A. Narayanan S/o Late Ramanna, Aged About 34 Years
R/o Ring Road Laxmi Bakery, Shanti Nagar BALCO Police
Station, BALCO Nagar, Civil and Revenue District Korba
Chhattisgarh
2. State Of Chhattisgarh Through Special Secretary,
Department Of Industries And Commerce, Government Of
Chhattisgarh, Mahanadi Bhawan, Naya Raipur Chhattisgarh
3. The Collector, Korba (Chhattisgarh)
---- Respondents
For Applicant Shri Abhishek Sinha, Advocate For Respondent-State Shri Arvind Dubey, PL For Respondent No.1 Ms. Aditi Singhvi, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 06/07/2018
1. Both the parties would agree that the date of tripartite agreement mentioned as 24.09.2014 in para 2 of the order dated 08.05.2018 in WPPIL No.129/2017 is not correct, as the correct date of the said agreement is 24.09.2013.
2. Considering the submission, the date of tripartite agreement mentioned in para 2 of the above stated order shall stand corrected and shall be read as 24.09.2013 instead of 24.09.2014.
3. The MCC stands disposed of.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Ram Prasanna Sharma
Nirala