Chattisgarh High Court
State Of Chhattisgarh vs Saroj Kumar Sahu 14 Wpc/1037/2013 Prem ... on 10 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 496 of 2018
1. State Of Chhattisgarh Through Secretary, Water Resources Department,
Mahanadi Bhawan, Naya Mantralaya, Naya Raipur, P.S. Mandir Hasaud
Raipur (Chhattisgarh), District : Raipur, Chhattisgarh
2. The Executive Engineer, Water Resources Department, Quality Control Unit,
Sakti, District Janjgir Champa Chhattisgarh. ---- Petitioners
Versus
1. Saroj Kumar Sahu S/o. Rambagas Sahu, Aged About 47 Years Ex. Time
Keeper, Address R/o. Village And Post Belari, Tahsil Pamgarh, P.S.
Pamgarh, District Janjgir Champa Chhattisgarh., District : Janjgir-Champa,
Chhattisgarh
2. The Presiding Officer, Labour Court, Janjgir Champa, District Janjgir
Champa Chhattisgarh., District : Janjgir-Champa, Chhattisgarh
---- Respondents
For Petitioners : Mr.Gary Mukhopadhyay, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/07/18
1. This is an office note based on the request letter dated 11.05.2018 made by Presiding Officer, Labour Court, Janjgir Champa for extension of 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. 191 of 2014 and to dispose of the concerned case within a period of 45 days from the date of receipt of certified copy of this order.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka