Citation : 2022 Latest Caselaw 5522 Chatt
Judgement Date : 5 September, 2022
Page 1 of 1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 655 of 2020
Kamta Prasad Verma S/o Shri N.R. Verma Aged About 62 Years
Retired Reo R/o New Changorbhata, Mahadev Nagar, Raipur
Chhattisgarh.
---- Petitioner
Versus
C.G. State Co-Operative Dairy Federation Ltd. Through Its Managing
Director, Village Urla Post - Bmy Charoda, Police Station Charoda,
District Durg Chhattisgarh.
---- Respondent
For Petitioner : Mr. Neeraj Chaubey, Advocate For Respondent : Mr. Shashank Thakur, Advocate
Hon'ble Shri Justice Narendra Kumar Vyas Judgment on Board 05.09.2022
1. Learned counsel for the petitioner and respondent would jointly submit that the grievance of the petitioner has already been resolved.
2. The submission given by the learned counsel for the parties are taken on record. As the grievance raised by the petitioner has already been resolved therefore nothing is required to be adjudicated at this juncture, accordingly the petition is disposed of.
3. A copy be given to the petitioner for adjudication of the petitioner.
Sd-
(Narendra Kumar Vyas) Judge Amita
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