Golu Kaiwartya vs State Of Chhattisgarh
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Chattisgarh High Court

Golu Kaiwartya vs State Of Chhattisgarh on 22 March, 2025

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                                                             2025:CGHC:13941



            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRA No. 9 of 2018

                     Golu Kaiwartya versus State Of Chhattisgarh
                                     Order Sheet


22/03/2025

None for the appellant even in repeated calls.

Ms. Isha Jajodia, learned Panel Lawyer for the State. Since no one appears on behalf of the appellant and the present appeal is pending since 2018, this Court proceed to hear the matter finally by appointing the counsel from the High Court Legal Aid Committee.

Ms. Iturani Mukharjee, who is present in the Court is a counsel appearing for High Court Legal Aid Committee is requested to assist in the case and to argue the matter on behalf of the appellant.

Digitally signed by The High Court Legal Aid Committee is directed to issue AMITA necessary authorisation in favour of Ms. Iturani MUkharjee as the DUBEY Date: counsel for the appellant in the case. 2025.04.05 15:32:21 With the consent of the parties the matter has been heard +0530 finally and the judgment passed separately.

                                                   Sd/-       Sd/-
                                                   (Ravindra Kumar Agrawal)
                                                               Judge
    amita