Rajendra Kale vs State Of Chhattisgarh
2022 Latest Caselaw 3837 Chatt

Citation : 2022 Latest Caselaw 3837 Chatt
Judgement Date : 16 June, 2022

Chattisgarh High Court

Rajendra Kale vs State Of Chhattisgarh on 16 June, 2022

                                       1




               HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet

                             WA No. 175 of 2022

             Rajendra Kale Versus State of Chhattisgarh & Others



16/06/2022        Heard Mr. Pawan Shrivastava, learned counsel for the

             appellant. Also heard Mr. Gagan Tiwari, learned Deputy Government

             Advocate, appearing for the respondents No 1 and 2 as well as Mr.

Amrito Das, learned counsel, appearing for the respondent No. 3.

Arguments concluded.

Judgment reserved.

                       Sd/-                                     Sd/-
              (Arup Kumar Goswami)                    (Parth Prateem Sahu)
                  Chief Justice                               Judge




    Amit

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