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Dr. Vikas Garg vs State Of Chhattisgarh
2022 Latest Caselaw 6291 Chatt

Citation : 2022 Latest Caselaw 6291 Chatt
Judgement Date : 14 October, 2022

Chattisgarh High Court
Dr. Vikas Garg vs State Of Chhattisgarh on 14 October, 2022
             HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet
                              CRA No. 1034 of 2022

                Dr. Vikas Garg Versus State Of Chhattisgarh




14/10/2022

Shri Abhishek Sinha, senior counsel with Ms. Shriya Jaiswal and Shri S.S. Marhas, counsel for the applicant/s.

Shri Adil Minhaj, Govt. Adv. for the State.

Shri Arvind Sinha, counsel for the objector.

Shri Varun Sharma, counsel appears for objector who has filed I.A.No.2/2022, application under Section 302 of CrPC.

Shri Varun Sharma seeks two weeks' time to argue on the application as he has not brought relevant judgment today.

Not opposed.

List this case in the week commencing 7th of November, 2022.

Interim protection, if any, granted shall be continued till the next date of hearing.

Sd/-

(Sachin Singh Rajput ) Judge

Deepti

 
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