Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Chattisgarh High Court

Dhananjay Halba vs State Of Chhattisgarh on 11 February, 2016

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                   M.Cr.C.No.1071 of 2016

                  Dhananjay Halba Versus State of Chhattisgarh

 Motion

11/02/2016

Mr.Anil Gulati, counsel for the applicant.

Mr.Aditya Sharma, Panel Lawyer for the State. Heard.

Admit.

Issue notice.

Call for the case diary. Mr.Aditya Sharma, Panel Lawyer, accepts notice on behalf of the State.

List for final hearing in due course.

Sd/-

(Sanjay K.Agrawal) JUDGE B/-