Mohammad Altaf Memon vs Phanindra Bharat
2022 Latest Caselaw 4062 Chatt

Citation : 2022 Latest Caselaw 4062 Chatt
Judgement Date : 27 June, 2022

Chattisgarh High Court

Mohammad Altaf Memon vs Phanindra Bharat on 27 June, 2022

           HIGH COURT OF CHHATTISGARH, BILASPUR

                              Order Sheet

                           FA No. 287 of 2015

             Mohammad Altaf Memon Versus Phanindra Bharat




27/06/2022         Shri Manoj Paranjape, counsel for the appellant.

                  Shri Prafull N.Bharat, Sr.Advocate alongwith Shri Harshal
             Chouhan, counsel for respondent No.1.

Shri Sanjay Pathak, PL for the State/respondent No.2.

Arguments heard.

Reserved for judgment.

                           Sd/-                           Sd/-

                   (Goutam Bhaduri)                 (Rajani Dubey)

                         Judge                            Judge




  suguna

Download the LatestLaws.com Mobile App