Citation : 2022 Latest Caselaw 5384 Chatt
Judgement Date : 24 August, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
First Appeal No.20 of 2018
Rohit Kumar Versus Pradeep Ganguwar & Others
(along with)
F.A. No.4/2018, F.A. No.27/2018, F.A. No.29/2018,
F.A. No.45/2018, F.A. No.46/2018, F.A. No.50/2018, F.A. No.57/2018
k
24/08/2022 Shri Viprasen Agrawal, Counsel for the appellant in F.A.
No.20/2018 & F.A. No.4/2018.
Shri Manoj Paranjpe, Counsel for the appellants in F.A.
No.27/2018 & F.A. No.29/2018.
Shri Vaibhav A. Goverdhan, Counsel for the appellants in F.A.
No.45/2018 & F.A. 46/2018.
Shri Aditya Bhardwaj, Counsel for the appellants in F.A.
No.50/2018 & F.A. No.57/2018.
Shri Goutam Khetrapal, Counsel for appellant in F.A. No.45/2018.
Shri Ghanshyam Patel, Government Advocate for the State.
Shri Tarendra Kumar Jha, Shri Purnendra Khichariya, Shri Pramod
Shrivastava, Counsel for the respective respondents.
Heard.
The matters are reserved for judgment.
Sd/-
(Arvind Singh Chandel) Judge
Prakash
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