Chattisgarh High Court
Gopal Ram Yadav vs The Collector on 2 March, 2026
1
Digitally
signed by
JYOTI
HIGH COURT OF CHHATTISGARH AT BILASPUR
JYOTI SHARMA
SHARMA Date:
2026.03.03
10:45:49
MAC No. 593 of 2026
+0530
GOPAL RAM YADAV versus THE COLLECTOR & Ors.
Order on Board
02/03/2026 Mr. Parag Kotecha, Counsel for the Appellant.
Mr. Lekhram Dhruv, P.L. for the State/ Respondent No. 1.
Issue notice to the respondents.
Mr. Lekhram Dhruv, P.L. appears and accepts notice on behalf of the respondent No. 1, therefore, payment of process fee is dispensed with.
Process fee be paid for respondents No. 2 & 3, within a period of 10 days.
In the meanwhile, call for the records of the learned Commissioner, Labour Court, Rajnandgaon bearing Case No. 34/E.C. Act/2023/Fatal.
List the case along with MAC No. 580 of 2026.
d/- Sd/-
Jyoti
(Bibhu Datta Guru)
Judge