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B. M. Amresh vs State Of Chhattisgarh
2021 Latest Caselaw 484 Chatt

Citation : 2021 Latest Caselaw 484 Chatt
Judgement Date : 22 June, 2021

Chattisgarh High Court
B. M. Amresh vs State Of Chhattisgarh on 22 June, 2021
           HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                            CRA No. 156 of 2020
                  B. M. Amresh Versus State Of Chhattisgarh




22.06.2021         Mr. Surfaraj Khan, Counsel for the appellant.

                   Mr. Ghanshyam Patel, G.A. for the respondent/State.

Heard on admission.

Admit.

Heard also on I.A.No.2/2020 application for suspension of the fine amount & civil liability and stay of judgment dated 31.08.2019.

Counsel for the Appellant submits that he doesn't want to press I.A. No.02/2020.

Accordingly, I.A. No.02/2020 is dismissed as not pressed.

List this case for final hearing in due course.

Sd/-

(Arvind Singh Chandel) Judge

parul

 
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