Vishwajeet @ Raja Kurrey vs State Of Chhattisgarh
2025 Latest Caselaw 2049 Chatt

Chattisgarh High Court

Vishwajeet @ Raja Kurrey vs State Of Chhattisgarh on 20 February, 2025

                                                     1/2




                       HIGH COURT OF CHHATTISGARH AT BILASPUR


                                          CRA No. 1196 of 2021

                       VISHWAJEET @ RAJA KURREY versus STATE OF
          Digitally
          signed by

BABLU
          BABLU
          RAJENDRA                          CHHATTISGARH
RAJENDRA  BHANARKAR
BHANARKAR Date:
          2025.02.20
          17:47:52
          +0530                              CRA/1332/2021


                                                 Order Sheet




                 20/02/2025           Mr.Ravindra Sharma, learned counsel for the

                              appellant-Vishwajeet @ Raja Kurrey in CRA No.1196 of

                              2021.

                                      Ms.Anju Ahuja and Mr.Palash Rajani, learned

                              counsel for the appellant-Ankit @ Atul Khandekar in

                              CRA No.1332 of 2021.

                                      Mr.Sakib    Ahmad,       learned   Panel   Lawyer

                              appearing for the respondent/State.

Today, the matters are listed for hearing on

I.A.No.02, application for permission to change

counsel and I.A.No.4, application for direction to

appear before the Registry of this Court in CRA

No.1332/2021. However, with the consent of learned

counsel for the parties, the appeals are heard finally.

Judgment has been passed separately.

In view of above, all the pending applications

stand disposed of.

                 Sd/-                              Sd/-

        (Ravindra Kumar Agrawal)              (Ramesh Sinha)
                Judge                          Chief Justice




Bablu