Chattisgarh High Court
South Eastern Coalfields Ltd vs Nand Kishore Prasad 53 Cont/445/2018 K. ... on 4 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 351 of 2018
1. South Eastern Coalfields Ltd. Through the Chairman-cum-Managing
Director, Seepat Road, Bilaspur (C.G.)
2. Chief General Manager, South Eastern Coalfields Ltd. Gavera Project,
Gavera Area, Korba, District Korba (C.G.)
3. Nodal Officer (Revenue), South Eastern Coalfields Ltd., Gavera Area,
Gavera, Korba, District Korba (C.G.)
---- Petitioners
Versus
1. Nand Kishore Prasad, S/o Late Shri Shiv Prasad Singh, aged about 48
years, R/o Deepak Colony, Quarter No. M/533, Post Office WCL Gevra
Project, District Korba (C.G.)
2. Premdhar Singh, S/o Late Shiv Prasad Singh, aged about 45 years, R/o
Deepka Colony, Quarter No. M/533, Post Office WCL Gevra Project, District
Korba (C.G.)
3. Collector, Korba, District Korba (C.G.).......Respondent No. 4
4. Sub-Divisional Officer (Revenue), Katghora, District Korba, (C.G.).....Respondent No. 5
5. Naib Tahsildar, Deepka Block, Katghor, District Korba (C.G.).......Respondent No. 6
6. Itwar Ram S/o Ghasiya, R/o Village Deepka Block, Katghora, District Korba (C.G.)..........Respondent No. 7.
---- Respondents For Petitioners : Mr. Shailendra Shukla, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 04/05/18
1. Learned counsel appearing for the petitioners/applicants pray for extension of time to comply with the order of this Court dated 01.02.2018 2 passed in W.P. (C) No. 564 of 2008.
2. As prayed, further four weeks' time is extended to the learned counsel for the applicant to comply with the order dated 01.02.2018. However, respondents will appear and cooperate in the proceedings.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka