Chattisgarh High Court
State Of Chhattisgarh vs Pappu Singh 18 Wps/6169/2018 Smt. ... on 20 September, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 693 of 2018
1. State Of Chhattisgarh Through The Secretary, Department Of Water
Resources, Mahanadi Bhawan, Mantralaya Naya Raipur Chhattisgarh. (The
Petitioner No. 1 Was Not A Party Before The Learned Labour Court But Has
Been Impleaded As Petitioner No. 1 In The Instant Petition As The Proper
Course Is To Implead The State Government Through The Secretary Of The
Concerned Department)., District : Raipur, Chhattisgarh
2. Executive Engineer, Hasdeo Nahar Jal Prabandh Sambhag, Janjgir District
Janjgir Champa Chhattisgarh. ---- Petitioners
Versus
Pappu Singh S/o Ranjeet Singh, Aged About 40 Years Ex. Labour, R/o
Purani Sinchai Colony Ke Pichhe, Post And P.S. Janjgir, District Jangjir
Champa Chhattisgarh., District : Janjgir-Champa, Chhattisgarh
---- Respondents
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 20/09/18
1. This is an office note based on the request letter dated 11.05.2018 made by Presiding Officer, Lower Court, Janjgir Champa, for extension of three months time for disposal of the concerned case.
2. As prayed for, further 45 days time is granted to comply with the earlier order of this Court dated 06.04.2018 passed in WPL No. 152 of 2014 and to dispose of the concerned case from the date of receipt of certified copy of this order.
3. Accordingly, the M.C.C. is disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka