Chattisgarh High Court
South Eastern Coalfields Limited vs Prashant Dey 13 Mcc/496/2018 State Of ... on 10 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 495 of 2018
1. South Eastern Coalfields Limited, through the Chairman cum Managing
Director, Seepat Road, Bilaspur (C.G.)
2. The Chief General Manager, SECL, Gevra Project, Korba, (C.G.)
3. The General Manager, SECL, Gevra Project, Korba (C.G.) ---- Applicants
Versus
1. Prashant Dey, S/o Late Kali Krishna Dey, aged about 49 years, R/o Village
Dipka, Tahsil Katghora, District Korba (C.G.)
2. The Collector, Korba (C.G.)
3. The Sub-Divisional Officer, Katghora, District Korba (C.G.)
4. The Tahsildar, Katghora, District Korba (C.G.)
5. The Naib Tahsildar, Katghora, District Korba (C.G.) ---- Respondents
For Petitioners : Mr. Vivek Chopda, Advocate. For Respondents / State : Mr. Gary Mukhopadhyay, G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/07/18
1. Learned counsel appearing for the applicants pray for extension of time to comply with the order of this Court dated 31.01.2018 passed in WPC No. 7011 of 2008.
2. As prayed, 45 days further time is extended to learned counsel for the applicants to comply with the order of this Court dated 31.01.2018 passed in WPC No. 7011 of 2008.
3. Accordingly, the MCC stands disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka