PIYASO DEVI Vs. STATE OF JHARKHAND AND IFICO

JUDGEMENT

(1.) Mr. Yadav, learned Counsel appearing for the Petitioner submitted that the opposite party No. 2 has not complied the order dated 12.01.2010 passed in W.P.C. No. 1695 of 2009 by paying the amounts in question.

(2.) On the other hand, Mr. Piprawall, learned Counsel appearing for the IFICO submitted that Petitioner has not approached IFICO for the receipt of the amount. He further submitted that as soon as Petitioner approaches IFICO, payment will be made.

(3.) In the circumstances, Petitioner is permitted to approach the General Manager (P & A), SAIL Refractories Plant (IFICO Refractories Plant), Marar, Ramgarh at 11:00 A.M. On 25th July 2011, when IFICO will pay a cheque in her name mentioning her bank account number in full compliance of the said order.