Arjun Singh Patel vs State Of Chhattisgarh
2021 Latest Caselaw 2326 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet
                            WPC No. 3692 of 2021
           Arjun Singh Patel Versus State Of Chhattisgarh & Ors.




14/09/2021             Shri Bharat Rajput, Counsel for the Petitioner.


                       Shri Alok Bakshi, Addl. A.G. and Shri Ashish Tiwari, G.A. for the

              State.


                       Learned counsel for the petitioner would submit that the

              challenge in this petition is to the appointment of Respondent No. 3

Raj Kumar Patel as Chairman of C.G. Rajya Shakamari Board who is

a convicted person under Section 304 (B) and 498 (A) which would be

evident from the judgment and order dated 27.05.2010 (Annexure P-

2).

Issue notice to respondents.

Shri Alok Bakshi, Addl. A.G. and Shri Ashish Tiwari, G.A.

appears and accepts notice on behalf of respondents No. 1, 2 & 4and

therefore process fee be paid for service on respondent No. 3 only.

Notices be made returnable within a period of 3 weeks.

List the case in the week commencing 18.10.2021.

   Jyoti                                         Sd/-
                                             (Goutam Bhaduri)
                                                  Judge