Chattisgarh High Court
Smt. Pushpa Devi vs Union Of India 20 Wpt/140/2014 Jindal ... on 15 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2989 of 2017
Smt. Asha Lata Versus Union of India & Others
WPC/2013/2017,
15/04/2019 Shri Ankur Agrawal, counsel for the petitioner.
Smt. Fouzia Mirza, Additional AG for the State.
Return has already been filed by the State but copy
has not been supplied to the petitioner.
Let the respondent/State supply copy of return to the
petitioner within a week. Thereafter the petitioner may file rejoinder within next 3 weeks.
Post the matter after 4 weeks.
Sd/ Sd/
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Barve