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Sushil Kumar Banchhor vs State Of Chhattisgarh
2022 Latest Caselaw 1166 Chatt

Citation : 2022 Latest Caselaw 1166 Chatt
Judgement Date : 4 March, 2022

Chattisgarh High Court
Sushil Kumar Banchhor vs State Of Chhattisgarh on 4 March, 2022
                                       1



              HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet

                          Writ Appeal No. 391 of 2019

         Mahendra Ram Yadav Versus State of Chhattisgarh & Others

                                   alongwith

                          Writ Appeal No. 296 of 2020



04/03/2022        On the request of learned counsel for the parties, the matter

              is taken up out of turn as it is contended that the issue raised in

              these petitions is covered by a judgment of this Court dated

              24.01.2022 passed in Writ Appeal No. 591 of 2019.

                  Heard Mr. V.K. Pandey, learned counsel for the appellant and

              Mr. Gagan Tiwari, learned Deputy Government Advocate,

              appearing for respondents.

As this Bench is only upto 1.30 pm today, the hearing could

not be completed.

List these cases on 08.03.2022, as part-heard cases at the

top of the list.

                         Sd/-                                  Sd/-
                 (Arup Kumar Goswami)                   (Gautam Chourdiya)
                     Chief Justice                            Judge
 Brijmohan
 

 
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