Rangeela Dewar vs State Of Chhattisgarh
2022 Latest Caselaw 5224 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                 CRA No. 822 of 2004
                   Rangeela Dewar Versus State of Chhattisgarh



17.08.2022          Ms. Vaishali Mahilange, Advocate on behalf of Mr. Manoj Pranjpe,
             Advocate for Appellant.

                    Mr. R.M. Solapurkar, Govt. Advocate for the Respondent-State.

This appeal is admitted for hearing on 05.01.2005 is listed today for consideration of I.A. No. 01 which is an application for exemption from filing the typed copy of the impugned judgment dated 08.09.2004.

Learned counsel for appellant submits that the order impugned is legible and readable hence, application I.A. No. 01 be allowed.

Learned State counsel does not oppose the submission of counsel for appellant.

In view of above, on due consideration, I.A. No. 01 stands allowed and it is disposed of.

List this case for final hearing.

Sd/-

(Parth Prateem Sahu) Judge

Pawan