Dr. Durga Sharan Chandra vs State Of Chhattisgarh
2022 Latest Caselaw 5288 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                             WPS No. 2951 of 2022

             Dr. Durga Sharan Chandra Versus State of Chhattisgarh

                                   along with

                             WPS No. 2988 of 2022




22.08.2022

Mr. Anurag Dayal Shrivastava, Counsel for the petitioner.

Mr. Sandeep Dubey, Dy. A.G. for the State.

The Hon'ble Division Bench of this Court in Writ Appeal No.

384 of 2022 vide its judgment dated 20.07.2022 has observed as

under:

" Having heard the learned counsel for the parties, we are

of the opinion that, as rightly observed by the learned Single

Judge, there are debatable issues including maintainability of the

writ petition which will require detail consideration. Therefore,

we are not inclined to interfere with the discretion exercised by

the learned Single Judge while refusing to grant interim relief.

But, at the same time, having regard to the nature of the

controversy, we are of the opinion that an earlier resolution is

called for"

In view of the observations made by Hon'ble Division

Bench, it is expedient for this Court to hear the matter

expeditiously.

List these cases for final disposal in motion hearing on

30.09.2022.

Sd/-

(Narendra Kumar Vyas) Judge

Saurabh