CHHATTISGARH HOUSING BOARD Vs. CHANDRASHEKHAR BELCHANDAN

JUDGEMENT

(1.) Heard Mr. Mateen Siddiqui, learned counsel for the appellant as well as Mr. Manish Upadhyay, learned counsel, appearing for the respondents.

(2.) This writ appeal is directed against an interlocutory order dtd. 9/1/2023 passed by the learned Single Judge in WPS No.9339 of 2022, whereby the learned Single Judge directed that the effect and opeartion of the impugned order dtd. 8/12/2022 shall remain in abeyance till the next date of hearing.

(3.) The order of the learned Single Judge dtd. 9/1/2023 reads as follows: 'Shri Kishore Bhaduri, Senior Advocate along with Shri Manish Upadhyay, counsel for the petitioner. Shri Mateen Siddiqui and Ms Diksha Gouraha, counsel for respondents. Heard. Issue notice to respondents. Shri Mateen Siddiqui, learned counsel accepts notice on behalf of respondents. PF is not required to be paid. Also heard on IA-01 of 2022, application for grant of interim relief.