Chattisgarh High Court
Jagmohan Singh Ayam vs State Of Chhattisgarh on 12 February, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2792 of 2020
SACHIN KUMAR SONI versus STATE OF CHHATTISGARH
WPS/2798/2020,WPS/2804/2020,WPS/2783/2020
Order Sheet
12/02/2025 Mr. AK Yadav and Ms. Akancha Vishwakaram, Advocate
on behalf of Mr. AN Pandey, counsel for respective petitioners.
Mr. Santosh Soni, Govt. Advocate for the State/
respondents 1 & 2.
Mr. Raghavendra Verma, Mr. Rakesh Kumar Jha and Mr. Vivek Siddharth Ojha, counsel for respondents 3 to 5.
In WPS No.2792/2020, WPS No.2783/2020 & WPS No.2798/2020, reply on behalf of respondents 3 to 5 has not been filed and they seek time to file reply.
These petitions are pending since 2020, despite that no reply has been filed on behalf of respondents 3 to 5 and again they seek time to file reply.
A week's time is granted to file reply subject to payment of cost of Rs.2,000/- by respondents 3 to 5 in each aforesaid three writ petitions, payable to the account of High Court Legal Aid Committee, within a week.
List these cases in the week after next.
Sd/-
(Naresh Kumar Chandravanshi) Bini Judge Digitally signed by BINI BINI PRADEEP PRADEEP Date:
2025.02.13 10:20:18 +0530