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Chattisgarh High Court

Utsav Kumar Jaiswal vs State Of Chhattisgarh 21 Wpcr/265/2019 ... on 2 January, 2020

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                    1
                                                      WPS No. 1688 of 2008


                                                                   NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPS No. 1688 of 2008

     Utsav Kumar Jaiswal S/o. Shri Vimlesh Jaiswal, Aged about
      25 years, Garden Chowk, Baloda Bajar, Distt. Raipur C.G

                                                        ---- Petitioner

                                 Versus

     State Of Chhattisgarh Through Secretary, Deptt. Of Labour ,
      D.K.S.Bhawan, Mantralaya, Raipur C.G

                                                     ---- Respondent

For Petitioner :- Shri Vinod Deshmukh, Advocate For Respondent-State :- Shri Avinash Choubey, PL Order On Board By Hon'ble Shri Justice Prashant Kumar Mishra 02/01/2020

1. At the very outset, learned counsel for the petitioner would plead that he has no instructions.

2. No other counsel appears to press this petition, therefore, the Writ Petition is dismissed for want of prosecution.

SD/-

(Prashant Kumar Mishra) Judge Ayushi