Shiv Kumar Sharma vs State Of Chhattisgarh
2022 Latest Caselaw 1552 Chatt

                                         1



                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet

                           Writ Appeal No. 171 of 2017
        Vishnu Prasad Chandrakar Versus State of Chhattisgarh & Others

                                     alongwith

Writ Appeal Nos. 167 of 2017, 170 of 2017, 168 of 2017, 169 of 2017, 166 of 2017
                                and 173 of 2017



24/03/2022        Heard Dr. N.K. Shukla, learned senior counsel for the appellants

               in these appeals assisted by Mr. Sourabh Sharma and Ms. Rashika

               Soni. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate

               General, appearing for respondents No. 1 to 3 in all these appeals,

Mr. Apurv Goyal, learned counsel for respondent No. 4 in Writ

Appeal Nos. 171 of 2017, 168 of 2017 & 169 of 2017, Mr. Rajnish

Singh Baghel, learned counsel for respondent No. 4 in Writ Appeal

No. 166 of 2017 and Mr. Pankaj Agrawal, learned counsel for

respondent No. 4 in Writ Appeal No. 173 of 2017.

Judgment reserved.

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




   Brijmohan