Naresh Kumar Yadav @ Naresh Yadav vs Union Of India, Through The ...
2021 Latest Caselaw 481 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR

(Proceeding through Video Conferencing)

Order Sheet

WPS No. 2994 of 2021

Naresh Kumar Yadav @ Naresh Yadav Versus Union of India, through the Secretary

22/06/2021 Shri Anshuman Shrivastava, counsel for the petitioner.

Heard.

Learned counsel for the petitioner submits that the judgment under challenge has already been set aside by the Hon'ble Supreme Court in the matter of Ravi Verma & Others Vs. Union of India & Others, vide Civil Appeal No(s). 2795-2796 of 2018, decided on 13 th March, 2018. It is thus prayed that the petitioner is also entitled for the similar relief.

Learned ASG has been served with advance copy of the writ petition. However, he is not available in the Virtual Hearing.

Post the matter on Monday i.e. 28.6.2021.

                            Sd/-                          Sd/-
                 (Prashant Kumar Mishra)          (Parth Prateem Sahu)
                     Acting Chief Justice                Judge




     Barve