State Of Chhattisgarh vs Rajano And Ors
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Chattisgarh High Court

State Of Chhattisgarh vs Rajano And Ors on 5 May, 2025

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                           HIGH COURT OF CHHATTISGARH AT BILASPUR
CHANDRAKANT
DEWANGAN

                                             ACQA No. 418 of 2010
Digitally signed
by
CHANDRAKANT              STATE OF CHHATTISGARH versus RAJANO and ORS.
DEWANGAN
Date:
2025.05.05
17:39:23 +0530
                                                 Order Sheet



                   05/05/2025         Mr. Ratan Pusty, Govt. Advocate for the State/

                                Appellant.

                                      Mr. Shaswat Mishra, Counsel for Respondents No.1

to 8, 10 and 11, while none for Respondent No.9, though

served.

Counsel for the State/Appellant submits that due to

inadvertence, Respondent No.12-Kondaram has been

impleaded as a respondent in the matter, however, he has

already passed away before passing of the judgment under

appeal and prays for time to move an appropriate

application for deleting his name from the cause title of this

memo of appeal.

As prayed by him, post this matter after summer

vacation for further orders.

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




Chandrakant