Chattisgarh High Court
Bengal Nagpur Cotton Mill Rajnandgaon vs State Industrial Court And Others 2 ... on 12 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition No. 6357 of 2006
B.N.C. Rajnandgaon Through General Manager, Now Officer on Special
Duty.
---- Petitioner
Versus
1. State Industrial Court of Chhattisgarh, Near D.K.S. Bhawan Mantralaya,
Raipur (Chhattisgarh).
2. The Presiding Officer, Labour Court, Rajnandgaon (Chhattisgarh).
3. Smt. Keja Bai, W/o Hari Singh, Weaving Department, Token No.SB135, R/o
Mill Chal, Rajnandgaon, (Chhattisgarh).
---- Respondents
For Petitioner : Mr. N.K. Vyas, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 12/03/18
1. This Court by order dated 31-01-2018, issued notice to respondent No.3. which returned unserved with a report that respondent No.3 Smt. Keja Bai has died.
2. Learned counsel for the petitioner submits that due to the death of respondent No.3, the instant writ petition be disposed of having become infructuous reserving the liberty to the petitioner to make its claim afresh as and when contingency arises.
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3. In view of the above, the instant writ petition stands disposed of reserving the aforesaid liberty to the petitioner.
Sd/-
(Sanjay K. Agrawal) Judge Kvr