Chattisgarh High Court
Chhattisgarh State Civil Supplies ... vs Erad Toppo 53 Fa/142/2011 Amit Kumar ... on 7 March, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 116 of 2018
1. Chhattisgarh State Civil Supplies Corporation Ltd. Through Nitin
Diwan S/o Shri Deepak Diwan, Aged About 33 Years, District-
Manager, State Civil Supplies Corporation, Janjgir- Champa,
Chhattisgarh. .....................(Applicants)., District : Janjgir-Champa,
Chhattisgarh
2. The Chairman Board Of Directors, Chhattisgarh, State Civil
Supplies Corporation Ltd. Through The General Manger
(Administration), Hitwad Premises, Avanti Vihar, Raipur, District-
Raipur, Chhattisgarh.
---- Petitioner
Versus
Erad Toppo S/o S/o Shri N. K. Toppo Aged About 35 Years R/o
House No. 4 Street No. 8, Sector-A, Punchseel Colony, Borsi Durg,
District- Durg, Chhattisgarh., District : Durg, Chhattisgarh
---- Respondents
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For Petitioner : Mr. V. R. Tiwari, Advocate
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 07/03/2018
1. There is an application for extension of time for compliance of the directions issued by this Court on 05-10-2017.
2. Considering the said submission and that it does not involve any alteration in the direction, without issuing notice, I am inclined to grant further period of 45 days for compliance of the earlier court's order from today.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit