Chattisgarh High Court
M/S R. S. Tiwari And Company vs Chhattisgarh State Co Operative ... on 25 July, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1954 of 2018
M/s R. S. Tiwari And Company, Cost Accountants, Office At
A /3 Nehru Nagar, Tahsil And District Bilaspur Chhattisgarh.
Through The Partner Shri Ram Sharan Tiwari, S/o Late Shri
Narmada Prasad Tiwari, Aged About 86 Years, R/o A/3
Nehru Nagar, Tahsil And District Bilaspur Chhattisgarh.
---- Petitioner
Versus
1. Chhattisgarh State Co Operative Marketing Federation
Through The Managing Director, Office At 880, Civil Lines
Headquarter, Raipur Chhattisgarh.
2. The Finance Controller / Chief Accounts Officer,
Chhattisgarh State Co - Operative Marketing Federation,
Through The Managing Director, Office At 880, Civil Lines
Headquarter, Raipur Chhattisgarh.
---- Respondent
For Petitioner Mr. Prateek Sharma, Advocate For Respondents Mr. Aakash Verma, Advocate Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Prashant Kumar Mishra Per, Ajay Kumar Tripathi, Chief Justice 25/7/2018
1. Let the Managing Director of the Chhattisgarh State Co- operative Marketing Federation Ltd. take cognizance of Annexure P/8 dated 31.3.2018 to be the petitioner's 2 representation with regard to their grievance.
2. It is hoped and expected that the Managing Director will take a decision on the issue within a period of 3 months from the date of production of copy of this order.
3. In view of the nature of the order passed, we have not expressed any opinion on the merits.
4. The writ petition is accordingly disposed of.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
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