Manoj Patel vs A.W.X. Kakon Plant No. 196
2025 Latest Caselaw 509 Chatt

Chattisgarh High Court

Manoj Patel vs A.W.X. Kakon Plant No. 196 on 15 July, 2025

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                                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                      MAC No. 90 of 2025

                                           M/S A.W.X. CACON versus MANOJ PATEL

                                                         MAC/967/2023


                                                             Order Sheet




                           15/07/2025         Ms. Aparajita Pandey, Advocate on behalf of Mr.
                                        Harshwardhan, counsel for the appellants in MAC No.90/2025
                                        and for respondents in MAC No.967/2023.

Mr. PK Tulsyan, counsel for the respondent in MAC No.90/2025 and for appellant in MAC No.967/2023.

In compliance of order dated 08.7.2025, proprietor of the M/s. AWX Cacon is present in person. He submits that in compliance of impugned judgment dated 24.02.2023, he had deposited the amount of compensation through cheque, but the same has been dishonoured. However, he submits that he will deposit the entire amount of compensation in accordance with Digitally

law within a week.

signed by BINI PRADEEP BINI Date:

PRADEEP 2025.07.16 10:14:18 +0530 In view of the above, list this case on 22 July, 2025.

Sd/-

(Naresh Kumar Chandravanshi) Judge Bini