Shyamlal Paikra vs State Of Chhattisgarh
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Chattisgarh High Court

Shyamlal Paikra vs State Of Chhattisgarh on 22 March, 2025

              HIGH COURT OF CHHATTISGARH AT BILASPUR
                                 CRA No. 1089 of 2018
                      SHYAMLAL PAIKRA versus STATE OF CHHATTISGARH
                                     Order Sheet


22/03/2025                    None for the appellant even after repeated calls.

                              Mr. R.C.S. Deo, P.L. for the State/respondent.

Since the appeal is pending since 2018 and learned counsel

for the appellant is not appeared in repeated calls, therefore, this

court constraint to proceed for hearing of the appeal by appointing

counsel from legal aid.

Ms. Sameeksha Gupta, Advocate who is present before this

Court, is requested to assist in the case and argue the case on

behalf of the appellant.

The High Court Legal Services Authority is directed to issue

necessary instruction in favor of Ms. Sameeksha Gupta, Advocate

as the counsel for the appellant.

With the consent of the parties the matter is heard finally and

judgment dictated separately.

Sd/-

Vaibhav (Ravindra Kumar Agrawal) JUDGE

SHARMA ALOK Date:

SHARMA 2025.04.03 11:46:23 +0530