Chattisgarh High Court
Ravindra Aankari vs State Of Chhattisgarh 17 Wa/17/2018 ... on 7 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1567 of 2019
Ravindra Aankari Versus State of Chhattisgarh And Ors.
07.03.2019 Mr. Mateen Siddiqui, Counsel for the Petitioner.
Ms. Astha Shukla, P.L., for the State.
Issue notice to Respondents No. 3 & 7 on payment of P.F. by ordinary
mode as well as by registered mode to be paid within a period of 7 days from today.
Since the Respondents 1, 2 & 4 to 6 are represented through the State Counsel, issuance of notice stands dispensed with.
Issue notice on I.A. 01/2019 as well. Given the entire facts and circumstances of the case, let Status quo as it exists today be maintained till next date of hearing.
The petitioner is also permitted to take Dasthi Service Sd/-
(P. Sam Koshy) Judge Jyoti