Chattisgarh High Court
Lafarge India vs Lafarge India Private Limited 64 ... on 1 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 917 of 2018
Lafarge India, Employees Shramik Sangathan (INTUC), Arasmeta, Gopal
Nagar, District Janjgir-Champa, Through Its General Secretary.
---- Applicant
Versus
1. Lafarge India Private Limited Arasmeta Cement Plant, Gopal Nagar, District-
Janjgir-Champa, Through Factory Manager
2. M/s Nuvoco Vistas Corp. Ltd. (Formerly Lafarge India Limited), Arasmeta
Cement Plant, Post Office Gopal Nagar, District Janjgir-Champa, Chhattisgarh.
---- Respondents
For Applicant : Shri Sachin Singh Rajput, Advocate. For Respondents : Shri Shiv Sahu, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 01.05.2019
1. This MCC has been filed by the Applicant for restoration of Writ Petition (L) No.139 of 2009 which was dismissed by the Court for want of prosecution on 25.07.2018.
2. On due consideration of the submissions of the learned counsel for the Applicant and the reasons mentioned in the restoration petition, I am satisfied that the absence of the Applicant's counsel on 25.07.2018, when the Writ Petition (L) No.139 of 2009 was taken up for hearing, was based on bonafide grounds.
3. Accordingly, the MCC No.917 of 2018 is allowed and the Writ Petition (L) No.139 of 2009 is restored to its original number for hearing and disposal in accordance with law.
Sd/-
(Sanjay K. Agrawal) Judge Brijmohan