Daluram vs State Of Chhattisgarh
2022 Latest Caselaw 5153 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet
                              CRR No. 444 of 2005

                     Dalu Ram Versus State of Chhattisgarh

                              CRR No. 450 of 2005




12/08/2022

Ms. Prachi Singh, Advocate on behalf of Shri Shikhar Sharma, Advocate for the applicant.

Shri Lalit Jangde, Dy. G.A. for the State. Learned counsel for the applicant submits that she is not having complete file of both the cases and prays for time.

At the same time, learned State counsel submits that he is having only order-sheets even he is not having the impugned order or judgment passed by the Courts below and he is also seeking time to argue the matter.

It is very unfortunate that the matter pertains to the year 2005 and both the parties are not ready with the records.

On the request of both the parties, list this case in the week after next.

Sd/-

(Rakesh Mohan Pandey) Judge

Nimmi