Chattisgarh High Court
Rama Udyog Private Limited vs South East Coalfields Limited 27 ... on 9 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2358 of 2018
• Rama Udyog Private Limited Through Its Authorised Signatory
Having Its Registered Office At 209, Deshbandhu Press Complex,
Agrasen Chowk, Ramsagarpara, Raipur Chhattisgarh
---- Petitioner
Versus
1. South East Coalfields Limited Through Its Chairman- cum-
Managing Director, Seepat Road, Bilaspur Chhattisgarh
2. General Manager (M&S) SECL, Seepat Road, Bilaspur
Chhattisgarh
---- Respondent
For Petitioner Shri P. K. Bhaduri, Advocate For Respondents Shri Goutam Khetrapal and Shri Kapil Maini, advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018
1. Learned counsel for the respondents would submit that the respondents are ready to decide the representation preferred by the petitioner for supply of balance coal under the subject delivery orders.
2. Let the petitioner move fresh representation within 10 days and thereafter, the respondents shall decide the same by a speaking order within next 4 weeks.
3. The writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala