Citation : 2022 Latest Caselaw 3796 Chatt
Judgement Date : 15 June, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 2148 of 1999
Dattatry Maukhriwale Versus State of Chhattisgarh
15.06.2022
Mr. R. N. Marhas, counsel for the Appellant.
Mr. Lalit Jangde, G.A. for the State.
Argument heard.
Reserved for judgment.
Sd/-
(Rajani Dubey) Judge
V/-
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!