Nupur Saraf vs State Of Chhattisgarh
2021 Latest Caselaw 135 Chatt

                               HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet

                                          CRMP No. 467 of 2021


                       Nupur Saraf and Ors. Versus State of Chhattisgarh and Another.




19.05.2021
                       Mr. Manoj Paranjpe, Counsel for the Petitioner.

                       Mr. Dinesh R. K. Tiwari, Dy. G.A. for the State/Respondent No. 1.

Let notice be issued to the respondent No. 2 on payment of P.F. by ordinary mode as well as by registered mode to be paid within a period of ten days. Also, issue notice on I.A. No. 03/2021.

Heard on I.A. No. 03/2021, which is an application for grant of interim relief.

Taking note of the judgment of the Hon'ble Supreme Court rendered in 2009 4 SCC 45, prima facie a strong case for grant of interim relief has been made out. Accordingly, the conditions No. 1 & 2 imposed by the Court below while entertaining an application u/s 438 shall remain stayed till next date of hearing.

List this case immediately after service is complete on the respondent No. 2.

Sd/-

(P. Sam Koshy) VACATION JUDGE

Jyotijha