Jeevanlal Tandon vs State Of Chhattisgarh
2022 Latest Caselaw 5805 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                   CRA No. 359 of 2021

                         Wasim Bhathi Versus State Of Chhattisgarh

        CRA No. 590 of 2021, CRA No. 818 of 2021 & CRA No. 697 of 2021

Division Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Sachin Singh Rajput




15.09.2022         Mr. Vivek Mishra, counsel for the appellant(s) in CRA No.359/2021.


                   Mr. J. K. Saxena, counsel for the appellant(s) in CRA Nos.590 &

             818/2021.


                   Mr. Bharat Rajput, counsel for the appellant(s) in CRA No.697/2021.


                   Mr. Animesth Tiwari, Dy. A.G. for the State / respondent.

CRA No. 818 of 2021

Heard on admission.

The appeal being arguable, is admitted for hearing.

Issue notice to the respondent.

Learned State counsel accepts notice on behalf of the

respondent/State.

However, certified copy of impugned judgment be filed within seven

days from today.

Thereafter, list the matter.

In view of the above, I.A. No.2, application for exemption from filing

certified copy of impugned judgment, stands disposed off.

CRA No. 590 of 2021

Office objection is overruled.

List the matter along with CRA No.818/2021.

CRA No. 359 of 2021 & CRA No. 697 of 2021

List the matters along with CRA No.818/2021.

                       Sd/-                                    Sd/-
                 (Sanjay K. Agrawal)                 (Sachin Singh Rajput)
                       Judge                                 Judge




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