Santosh Nishad vs State Of Chhattisgarh
2022 Latest Caselaw 4951 Chatt

                                         1


               HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                           Writ Appeal No. 20 of 2022

               Santosh Nishad Versus State of Chhattisgarh & Others




02/08/2022         Notice to respondents No. 4 to 6 was sent by registered post

with A/D on 25.01.2022. Office notes dated 29.07.2022 indicates

that their service report is awaited.

Having regard to the period that has elapsed after sending of

notice by registered post with A/D, service of notice on

respondents No. 4 to 6 is presumed. Service is complete.

None appears for respondents No. 4 to 6.

We have heard Mr. Prafull N Bharat, learned senior counsel,

assisted by Mr. Mayank Chandrakar, learned counsel, appearing

for the appellant, Ms. Astha Shukla, learned Government

Advocate, appearing for the respondents No. 1 to 3 as well as Mr.

T.K.Jha, learned counsel, appearing for the respondent No. 7.

Reserved for judgment.

                       Sd/-                                       Sd/-
              (Arup Kumar Goswami)                      (Parth Prateem Sahu)
                  Chief Justice                                 Judge


    Amit