Dilip Agrawal vs Narendra Kumar Thawait
2025 Latest Caselaw 3464 Chatt

Chattisgarh High Court

Dilip Agrawal vs Narendra Kumar Thawait on 2 April, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 ACQA No. 54 of 2019

PRIYANKA                   DILIP AGRAWAL versus NARENDRA KUMAR THAWAIT
VERMA
Digitally signed by
PRIYANKA VERMA
                                                 ACQA No. 48 of 2019
Date: 2025.04.03
11:16:55 +0530


                                                     Order Sheet


                      02/04/2025         Mr. Vivek Singhal, counsel for the appellant.
                                         Mr. H.A.P.S. Bhatia, PL for the State.
                                         Mr. Devendra Patel, Advocate appears on behalf of Mr.
                                   Harsh Wardhan, counsel for respondent No.1 in ACQA

No.54/2019.

ACQA No. 54 of 2019 Learned counsel for the appellant submits that against respondent No.2 (Smt. Beena Devi), a separate Appeal has been preferred. Though the subject mater in both the cases is one and the same, but two different judgments of acquittal have been passed by the Appellate Court.

Issue bailable warrant for a sum of Rs.5,000/- to respondent No.1 (Smt. Beena Devi) for her appearance

before this Court on 22.07.2025.

List this matter on 22.07.2025.

Sd/-

(Deepak Kumar Tiwari) Judge

Priyanka