Koyla Karmachari Grih Nirman Evum ... vs State Of Chhattisgarh
2023 Latest Caselaw 172 Chatt

Citation : 2023 Latest Caselaw 172 Chatt
Judgement Date : 9 January, 2023

Chattisgarh High Court

Koyla Karmachari Grih Nirman Evum ... vs State Of Chhattisgarh on 9 January, 2023

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet

                             WA No. 258 of 2020

     Koyla Karmachari Grih Nirman Evum Kalyan Sahakari Samiti Maryadit

                                   Versus

                        State of Chhattisgarh & Others



09/01/2023        Heard Mr. Manoj Paranjpe alongwith Mr. Shreyansh Agrawal,

             learned counsel, appearing for the petitioner. Also heard Mr.

             H.S.Ahluwalia, learned Deputy Advocate General, appearing for the

             respondents No. 1 to 4 as well as Mr. Ashok Kumar Swarnakar,

learned counsel, appearing for the respondent No. 5.

Hearing is complete.

Reserved for judgment.

                       Sd/-                                   Sd/-
              (Arup Kumar Goswami)                  (Arvind Singh Chandel)
                  Chief Justice                             Judge




    Amit

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