Pushpendra Singh S/O Shri Ram ... vs Bharat Petroleum Corporation ...
2022 Latest Caselaw 5288 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Civil Special Appeal (Writ) No. 801/2022

                                   Pushpendra Singh
                                                                                                      ----Appellant
                                                                       Versus
                                   Bharat Petroleum Corporation Limited
                                                                                                    ----Respondent

For Appellant(s) : Mr. R.K. Mathur, Senior Advocate with Mr. Kritin Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

28/07/2022

Heard.

Issue notice on application for condonation of delay to the

respondent on payment of P.F. within one week.

Notices be made returnable within three weeks.

Matter be listed after four weeks.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-97

Powered by TCPDF (www.tcpdf.org)