Harparasad Kaushik And Another vs State Of Chhattisgarh
2022 Latest Caselaw 4063 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                          CRA No. 1389 of 2017
                     Harparasad Kaushik And Another Versus State Of Chhattisgarh



27/06/2022

Ms. Sareena Khan, counsel for the appellants.

Shri Anmol Sharma, P.L. for the State.

Heard on I.A. No.2, application for correction name of appellant No.1.

On due consideration, the application is allowed.

Let the name of appellant No.1 be corrected as 'Harprasad Kaushik' in cause-title of memo of appeal within seven days from today, as it is supported from the impugned judgment dated 20/07/2017.

Also heard on I.A. No.1, application for urgent hearing.

On due consideration, list this case in the month of August, 2022.

                         Sd/-                                       Sd/-
                   (Sanjay K. Agrawal)                      (Sachin Singh Rajput)
                         Judge                                     Judge




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