Chattisgarh High Court
Vinod Kumar Yadav vs South Eastern Coalfields Limited on 30 January, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 830 of 2025
VINOD KUMAR YADAV versus SOUTH EASTERN COALFIELDS
LIMITED
Order Sheet
30/01/2025 Mr. Chandresh Shrivastava, counsel for the
petitioner.
Digitally Issue notice to the respondents. Mr. Prakash
signed by RAGHVENDRA JAT Tiwari appears on advance copy & accepts notice on behalf of respondents No. 1 to 3 & Mr. Rajkumar Gupta appears on advance copy and accepts notice on behalf of respondents No. 4 & 5. PF need not to be paid.
They are directed to file reply on or before 28 th February, 2025.
Registry is directed to publish the name of Mr. Prakash Tiwari and Mr. Rajkumar Gupta in the cause list as respondents.
Since the Voluntary Provident Fund (VPF) is lying pending before the respondents No. 3 & 4 as such they 2/2 may disbursed the same till the next date of hearing.
If the amount has already been sent by respondents No. 1 to 3 to respondents No. 4 & 5 they may disburse the amount forthwith.
List this case on 06th March, 2025.
Sd/-
(Amitendra Kishore Prasad) Judge Raghu Jat