Ms Karvy Stock Broking Limited vs Labour on 7 January, 2013

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Jharkhand High Court

Ms Karvy Stock Broking Limited vs Labour on 7 January, 2013

Bench: Alok Singh

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W. P. (C) No. 3518 of 2012
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                   M/s. Karvy Stock Broking Ltd., Bokaro         ...      ...     Petitioner
                                            Versus
                   The State of Jharkhand & others               ...      ...     Respondents
                                     ---
                   CORAM        : HON'BLE MR. JUSTICE ALOK SINGH
                                     ---

                   For the Petitioner          : Mr. Sanjay Kr. Dwivedi, Advocate
                   For the Respondents         : Mr. Rakesh Kr. Shahi, J.C. to G.A.

                                      ---

4/07.01.2013

Let notices be issued to respondent no. 3 by registered post with A/D in addition to normal mode of service returnable within four weeks on steps being taken by the petitioner within a week.

Respondent no. 2 shall file his personal comments on annexure no. 8 on or before the next date fixed. If order has not been passed by respondent no. 2 as yet, the same shall not be passed till the next date of listing. If any order has already been passed by the respondent no. 2, copy of the same shall also be placed on record on or before the next date fixed.

(Alok Singh, J.) R. Shekhar Cp 2

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Jharkhand High Court