State Of Chhattisgarh vs Habib Meman And Anr
2025 Latest Caselaw 197 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Habib Meman And Anr on 8 May, 2025

HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet

ACQA No. 82 of 2011 IBRAHIM MEMON versus BILAL MEMON and ORS.

(along with)

ACQA/124/2011, ACQA/15/2012,ACQA/168/2011,ACQA/167/2011,ACQA/16/2012

08/05/2025 Mr. Ashutosh Shukla, Mr. Siddhant Tiwari, Advocates and Mr. Shaleen Singh Baghel, Dy. Government Advocate appearing for the respective parties.

Mr. Siddhant Tiwari, Advocate submits that since the earlier counsel Mr. U.K.S. Chandel has come into Government Penal, therefore, he will file the power/memo of appearance and submits that he may be permitted to argue the case on behalf of Mr. U.K.S. Chandel.

Prayer is allowed.

With the consent of learned counsel for the parties, the matter is heard finally.

Judgment has been passed separately.

                                                        Sd/-                           Sd/-

                                                 (Arvind Kumar Verma)              (Ramesh Sinha)
                                                        Judge                       Chief Justice


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