Citation : 2022 Latest Caselaw 3574 Chatt
Judgement Date : 12 May, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRR No. 43 of 2010
Shri Bhusan Agrawal Versus State Of Chhattisgarh And 4 Others
ACQA No.262 of 2010
Division Bench :-
Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Smt. Justice Rajani Dubey
12/05/2022 Shri A.K.Prasad, counsel for the applicant in CRR No.43/2010.
Shri Sudeep Verma, Dy.G.A. for the State.
Shri Rakesh Pandey, counsel for respondents 2 to 5 in CRR.
No.43/2010.
Learned counsel for the parties would submit that Cr.A. No.890/2009 arising out of impugned judgment is pending before learned Single Bench which is required to be heard analogously with the above matters.
Prayer appears to be reasonable.
List these matters along with Cr.A. No.890/2009 for analogous hearing expeditiously before appropriate Bench with the leave of Hon'ble the Chief Justice.
Sd/- Sd/- -
( Sanjay K. Agrawal) (Rajani Dubey)
Judge Judge
Deepti
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