Digari Lal Dansena vs State Of Chhattisgarh
2022 Latest Caselaw 5123 Chatt

Citation : 2022 Latest Caselaw 5123 Chatt
Judgement Date : 10 August, 2022

Chattisgarh High Court

Digari Lal Dansena vs State Of Chhattisgarh on 10 August, 2022

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet
                                       WPS No. 5321 of 2022
                      Digari Lal Dansena Versus State of Chhattisgarh and Others




10.08.2022          Mr. Anil Mourya, Advocate for the Petitioner.

                    Mr. Suyashdhar Badgaiyan, P. L. for the State.

                    Mr. Ashwani Shukla, Advocate for the Respondent.

Post this matter on 12th of September, 2022. On the next date of hearing, the State shall file affidavit how the judgment passed by the High Court of Madras is not in-rem but impersonate and also annexed Rules which are governed the field.

Sd/--

(Narendra Kumar Vyas) Judge

Amita

Download the LatestLaws.com Mobile App