Chattisgarh High Court
State Of Chhattisgarh vs K.P. Jangde 51 Mcc/230/2018 Durg ... on 23 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 228 of 2018
1. State Of Chhattisgarh Through The Secretary Department Of Transport,
Mantralaya Mahanadi Bhawan, Naya Raipur, Chhattisgarh, District : Raipur,
Chhattisgarh
2. The Secretary Department Of Finance, Mantralaya, Mahanadi Bhawan,
Naya Raipur, Chhattisgarh
---- Petitioners
Versus
1. K.P. Jangde S/o Late K.S. Jangde Aged About 62 Years R/o G.V 85
Geetanjali Vihar, Phase-II, Nehru Nagar, Police Station Civil Lines, District
Bilaspur, Chhattisgarh, District : Bilaspur, Chhattisgarh
2. Chhattisgarh Infrastructure Development Corporation Limited Through
Managing Director, Head Office, Shatri Chowk, Raipur, Chhattisgarh, District
: Raipur, Chhattisgarh
---- Respondents
For Petitioners : Mr. Arun Sao, Dy. Advocate General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23/03/18
1. Learned counsel appearing for the petitioners/applicants prays for extension of time to comply with the order of this Court dated 03.01.2018 passed in W.P. (S) No. 6620/2017.
2. As prayed, further 30 days time is extended to the learned counsel for the applicants to comply with the order dated 03.01.2018.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka