Brijbhushan Verma vs Shashikant Markande
2025 Latest Caselaw 1737 Chatt

Chattisgarh High Court

Brijbhushan Verma vs Shashikant Markande on 4 February, 2025

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                                                                              2025:CGHC:6282-DB



                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              ACQA No. 285 of 2024

                                BRIJBHUSHAN VERMA versus K PADMA
                                      ACQA 286/2024, ACQA 289/2024

                                                      Order Sheet




                   04/02/2025          Mr. Shalvik Tiwari, counsel for the Appellant in all the

SUNITA                           Acquittal Appeals.
GOSWAMI

Digitally signed
                                       None for Respondent No.1, in all the Acquittal Appeals.

by SUNITA GOSWAMI Date:

2025.02.05 Mr. R.S. Marhas, Additional Advocate General for the 15:35:46 +0530

State/ Respondent No.2, in all the Acquittal Appeals.

Heard on I.A.No.1/2023 and I.A.No.1/2024 in Acquittal

Appeal No.285/2024 and Acquittal Appeal No.286/2024,

applications for exemption from filing certified copy of the order

dated 23.03.2024.

On due consideration, the applications are allowed and

disposed of and the Appellant is exempted from filing the

certified copy of the order dated 23.03.2024.

Also heard on admission.

Common judgment dictated in open Court, typed

separately, signed and dated.

                   Sd/-                               Sd/-
          (Sanjay S. Agrawal)             (Radhakishan Agrawal)
                JUDGE                           JUDGE




sunita