Subhash Agrawal vs Union Of India
2022 Latest Caselaw 1486 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                        WPT No. 30 of 2022
                               Subhash Agrawal Versus Union of India



22.03.2022          Mr. S. Rajeshwara Rao, Advocate with Mr. Manoj Kumar Sinha, Advocate

             for the petitioner.

                    Mr. Tushar Dhar Diwan, Assistant Solicitor General for Union of

             India/respondent No.1.

Mr. Amit Chaudhari, Advocate with Mr. Ajay Kumrani, Advocate for

respondents No. 2 to 4.

Learned counsel for respondents submits that identical issue has been

decided by this Court in WPT No.27 of 2022 and all the grounds raised in this writ

petition has been considered in the said writ petition.

Learned counsel for petitioner submits that grounds raised in this writ

petition is not squarelly covered by judgment passed in WPT No.27 of 2022,

hence, it requires consideration.

During the course of argument, learned counsel for petitioner seeks further

time to file additional document in support of his contention.

As prayed for by learned counsel for petitioner, list this case after two

weeks.

Sd/-

(Parth Prateem Sahu) Judge

Yogesh