Dr. Dipankar Chakravorty vs The Union Of India
2022 Latest Caselaw 1189 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                              WPS No. 4997 of 2018
      Dr. Dipankar Chakravorty & Others Versus The Union of India & Others



07/03/2022       Heard Mr. Rajkamal Singh, learned counsel for the petitioner.

                 Mr. Ramakant Mishra, learned Assistant Solicitor General,

             appearing for the respondents, submits that against the judgment of

the High Court of Orissa in the case of Union of India and another v.

Sri Shashi Kant Saran (since dead) through Lrs and others

{(Annexure /P-11) of the rejoinder-affidavit}, on which the petitioner

has placed reliance, Union has preferred a petition before the

Hon'ble Supreme Court being SLP(C) No. 2954 of 2022.

He prays for taking up this matter after three weeks.

Prayer is allowed.

List accordingly.

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


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