Aivaj Dewangan vs State Of Chhattisgarh
2025 Latest Caselaw 1471 Chatt

Chattisgarh High Court

Aivaj Dewangan vs State Of Chhattisgarh on 27 January, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR

                        WPC No. 455 of 2025

             AIVAJ DEWANGAN versus STATE OF CHHATTISGARH
                              alongwith

                    WPC/523/2025, WPC/456/2025

                            Order on Board


27/01/2025
                 Mr. Prateek Sharma, Advocate for the petitioners.

                 Mr. Prafull Bharat, Advocate General alongwith
              Mr. Praveen Das, Dy. Advocate General for the
              respondents/State.

Mr. R. S. Marhas, Advocate for the respondent/ Chhattisgarh State Election Commission.

Mr. Satish Gupta, Advocate and Ms. Ayushi Agrawal, Advocate on behalf of Mr. Vivek Sharma, Advocate for the respondent/Municipal Corporation.

Arguments heard.

Reserved for Judgment.

Sd/-

(BIBHU DATTA GURU) Judge $. Bhilwar