Vivek Bajpai vs Union Of India
2021 Latest Caselaw 762 Chatt

                                                                        NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPC No. 3311 of 2019

            Vivek Bajpai S/o Late Rohni Bajpai Aged About 49 Years R/o
             Bajpai House, Jail Road Bilaspur Chhattisgarh

                                                                ---- Petitioner

                                       Versus

            Union Of India The Secretary Ministry Of Law And Justice, New
             Delhi, Pin Code 110001

                                                               ---- Respondent



        For Petitioner            Mr. Sushobit Singh, Advocate
        For Respondent            Mr. Ramakant Mishra, Assistant Solicitor
                                  General

                       Proceedings through Video Conferencing

                DB.:      Hon'ble Mr. Prashant Kumar Mishra, Ag. C.J

                          Hon'ble Mr. Parth Prateem Sahu, J.

Order on Board by Prashant Kumar Mishra, Ag. C.J.

30/6/2021

1. Heard.

2. It is informed that similar matter is pending before Hon'ble the Supreme Court in WP (Civil) No.25/2020 (Jairam Ramesh Vs. Union of India and Another).

3. In view of the above, the present petition is disposed of reserving liberty in favour of the petitioner to move afresh if any fresh cause of action arises after the judgment rendered by Hon'ble the Supreme Court in the matter of Jairam Ramesh (supra).

               Sd/-                                            Sd/-

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

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