Ras Bihari Das vs Chief Election Officer
2022 Latest Caselaw 3114 Chatt

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet

                                               WP227 No. 234 of 2022

                                    Ras Bihari Das Versus Chief Election Officer




28.04.2022

Smt. Aditi Shinghvi Agrawal, counsel for the Petitioner.

Heard on I.A. No.01/2022, an application praying exemption from filing the certified copy of impugned judgment dated 27.04.2019, passed by 8 th Additional District Judge, Raipur, District Raipur, in Civil Appeal No.6B/2018.

On due consideration, I am not inclined to allow the same. The application is accordingly rejected. I.A. No.01/2022, stands disposed of.

At this stage, learned counsel for the Petitioner prays for 3 weeks' time to furnish the certified copy of the impugned judgment as passed by the Court below, on record.

Sd/-

(Sanjay S. Agrawal) JUDGE

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