Union Of India vs Dhanush Kumar
2022 Latest Caselaw 963 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                            ARBA No. 43 of 2021

                  Bhagawat Sonker Versus Union Of India

ARBA/33/2021,ARBA/37/2021,ARBA/28/2021,ARBA/11/2021,ARBA/23/202
 1,ARBA/20/2021,ARBA/24/2021,ARBA/27/2021,ARBA/45/2021,ARBA/
     59/2021,ARBA/12/2021,ARBA/16/2021,ARBA/31/2021,ARBA/
     58/2021,ARBA/26/2021,ARBA/21/2021,ARBA/54/2021,ARBA/
     51/2021,ARBA/44/2021,ARBA/57/2021,ARBA/29/2021,ARBA/
     30/2021,ARBA/22/2021,ARBA/32/2021,ARBA/36/2021,ARBA/
     17/2021,ARBA/35/2021,ARBA/40/2021,ARBA/50/2021,ARBA/
     49/2021,ARBA/18/2021,ARBA/34/2021,ARBA/41/2021,ARBA/
     13/2021,ARBA/52/2021,ARBA/42/2021,ARBA/48/2021,ARBA/
     39/2021,ARBA/25/2021,ARBA/46/2021,ARBA/15/2021,ARBA/
                      53/2021,ARBA/9/2021,




     22/02/2022         Shri Dhiraj Kumar Wankhede, Standing Counsel
                  with Shri Shahil Singh, Counsel for National Highway
                  Authority of India.
                        Shri Sudeep Shrivastava and Shri Yogesh
                  Pandey, counsel for the private individuals/claimants.
                        Shri Samir Uraon, Govt. Advocate for the State.
                                       ARBA 20 of 2021
                        Shri Dhiraj Kumar Wankhede, Standing Counsel
                  for the appellant.
                        Shri Yogendra Pandey, counsel for the private
                  respondent.

Shri Samir Uraon, GA for the State. Heard on IA No.3/2022 for condonation of delay in compliance of this Court's order dated 24.1.2022.

On due consideration, the application is allowed and delay is condoned.

Also heard on IA No.02/2022 for amendment. On due consideration, the application is allowed and counsel for the appellant is permitted to carry out amendment within 2 days.

Arguments heard.

Reserved for judgment.

Sd/-

(Deepak Kumar Tiwari) Judge

Barve