Chattisgarh High Court
Nu Vista Limited vs State Of Chhattisgarh on 13 May, 2022
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
W.P.(L) No. 64 of 2022
Nu Vista Limited Having Its Registered Office At Equinox Business Park, Tower-3, Fourth
Floor, LBS Marg, Kurla (West) Mumbai-400070 Mine At- Village- Risda, Tehsil- Baloda
Bazar, District- Balodabazar-Bhatapara (C.G.) Represented By- Mr. Raju Ramchandran,
Senior Vice President, Nu Vista Limited Village Risda, Suhela Road, Balodabazar,
District Balodabazar-Bhatapara (C.G.) ---- Petitioner
Versus
1. State Of Chhattisgarh Through The Principal Secretary, Department Of Labour,
Mahanadi Bhavan, Mantralaya, Naya Raipur, District Raipur (C.G.)
2. Cement And Khadan Shramik Union Jr. MIG-II/807, CGHB, I/E, Bhilai, Distt.- Durg (C.G.)
3. M/s Vandana Construction Village + Post- Risda, Balodabazar, Distt.- Balodabazar-
Bhatapara (C.G.)
---- Respondents
13.05.2022 Shri Bhaskar Payashi, counsel appears along with Shri Pallav Mungiya, counsel for the Petitioner.
Smt. Rahul Jha, Govt. Advocate for the State/Respondent No.1. Shri Prasoon Agrawal, counsel for Respondent No.2 on caveat. Heard on admission as well as on I.A. No.01/2022, an application for grant of interim relief.
Shri Agrawal, learned counsel appearing for Respondent No.2 prays for a week's time to file the reply to an application for grant of interim relief.
Time as prayed for is granted.
Meanwhile, purely as an interim measure, it is directed that the effect and operation of the impugned order dated 13.04.2022 (Annexure P-18) passed by the Regional Labour Commissioner, Raipur in Claim Application No.MWA-04/2021, shall remain stayed till the 2 next date of hearing.
Call for the records and post this matter in the week commencing 20 th June, 2022 for consideration on admission as well as on I.A. No.01/2022, an application for grant of interim relief.
Sd/-
(Sanjay S. Agrawal) Judge Nikita