Pradeep Kumar Shrivastava vs High Court Of Chhattisgarh
2024 Latest Caselaw 195 Chatt

Chattisgarh High Court

Pradeep Kumar Shrivastava vs High Court Of Chhattisgarh on 25 June, 2024

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet

                                WA No.324 of 2024

 Pradeep Kumar Shrivastava Versus High Court of Chhattisgarh and another



25/06/2024           Heard appellant-Pradeep Kumar Shrivastava in person. Also

             heard Mr.Manoj Paranjape, learned counsel for respondent No.1

and Mr.Sanghrash Pandey, learned Deputy Government Advocate

for respondent No.2.

Petitioner in person submits that though he is represented by

learned counsel Mr.T.K.Jha, who has filed the present writ appeal

on his behalf and it is stated that the appellant wishes to adress

the Court in the present writ appeal in person.

In view of above, Mr.T.K.Jha, learned counsel appearing for

the appellant, who has filed the present appeal and other counsel

who are representing on his behalf, are exempted in the present

case.

Detailed judgment passed separately.

                             Sd/-                                  Sd/-

                     (Parth Prateem Sahu)                      (Ramesh Sinha)
                          Judge                                  Chief Justice




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