Saddik Shah vs State Of Chhattisgarh
2022 Latest Caselaw 633 Chatt

Citation : 2022 Latest Caselaw 633 Chatt
Judgement Date : 4 February, 2022

Chattisgarh High Court

Saddik Shah vs State Of Chhattisgarh on 4 February, 2022

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                      Proceeding Through Video Conferencing

                                 CRA No. 607 of 2021
                      Saddik Shah Versus State Of Chhattisgarh




04/02/2022

Mr. Vikash Pradhan, Counsel for the appellants.

Mr. Chitendra Singh, P.L. for the State.

Heard on admission.

Admit.

Counsel for the appellants prays for and is granted two weeks time to file certified copy of the impugned judgment.

Accordingly, I.A. No. 02/2021 is rejected.

List this case after weeks.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant

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