Chattisgarh High Court
Satish Chandra Verma vs State Bar Council Of Chhattisgarh 10 ... on 19 June, 2020
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Proceeding Through Video Conferencing
WPC No. 1084 of 2020
Satish Chandra Verma Versus State Bar Council Of Chhattisgarh
CONT/388/2020,CONTR/1/2020,
19/06/2020 WPC No. 1084 of 2020
Dr. N.K. Shukla, Sr. Advocate with Shri Arjit
Tiwari, Advocate for the petitioner.
Dr. Saurabh Kumar Pande and Shri Devershi
Thakur, counsel for the respective respondents.
IA No.4/2020, application for impleadment of party is allowed.
Return has not been filed by any of the respondents. 3 days' time is allowed by way of last indulgence to the respondents for filing return.
The matter shall be heard finally at the motion stage on Friday i.e. 26.6.2020. It is made clear that no adjournment shall be allowed on the next date of hearing.
CONT/388/2020,CONTR/1/2020 Dr. N.K. Shukla, Sr. Advocate with Shri Arjit Tiwari, counsel for the applicant in Cont Case No.388/2020.
Shri Devershi Thakur, counsel for the applicant 2 in ContR No.1/2020.
Heard both the counsel on admission of both the contempt petitions.
Closed for orders.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Judge Judge
Barve