Chattisgarh High Court
The Managing Director Chhattisgarh ... vs Girish Kumar Dewangan 26 Crmp/100/2018 ... on 30 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 339 of 2018
1. The Managing Director Chhattisgarh State Civil Supplies Corporation
Limited, Avanti Vihar, Raipur, District Raipur, Chhattisgarh (Respondent
No.4)
2. Chhattisgarh State Civil Supplies Corporation Limited, Through Its Managing Director, Hitwad Premises, Avanti Vihar Colony, Raipur, District Raipur, Chhattisgarh (Respondent No.2)
3. Chairman, Chhattisgarh State Civil Supplies Corporation Limited, Avanti Vihar, Raipur, Chhattisgarh (Respondent No.3)
4. District Manager Chhattisgarh State Civil Supplies Corporation Limited, District Officer Durg, District Durg, Chhattisgarh (Respondent No.5)
---- Petitioners Versus
1. Girish Kumar Dewangan S/o Late Siyaram Dewangan Aged About 57 Years Working As Accountant, Chhattisgarh State Civil Supplies Corporation District Office, Durg, Chhattisgarh, R/o Renugiri, Opposite HIG-110, Deen Dayal Upadhayay Nagar, Sector-1, Raipur, District Raipur, Chhattisgarh (Petitioner)
2. State Of Chhattisgarh, Through Its Secretary, Department Of Food And Civil Supplies, Mantralaya, Mahanadi Bhawan, Naya Raipur, Chhattisgarh (Respondent No.1).
---- Respondents For Petitioner : Mr. Animesh Tiwari, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 30/04/18
1. Learned counsel appearing for the petitioners/applicants prays for extension of time to comply with the order of this Court dated 05.03.2018 passed in W.P. (S) No. 2048 of 2018.
2. As prayed, further one month time is extended to the learned counsel for the applicants to comply with the order dated 05.03.2018.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka