Chattisgarh High Court
Mulchand @ Bablu And Ors vs State Of Chhattisgarh 25 Cra/73/2013 ... on 28 March, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet CRA No. 974 of 2013 Mulchand @ Bablu And Ors. Versus State Of Chhattisgarh 28/03/2018 Ms. Sangeeta Mishra, counsel for appellant No.1.
Shri Rajesh Jain, counsel for appellant No.2.
None for appellant No.3 though power has been filed by Shri Dheerendra Pandey, counsel. However, it has been informed by Ms. Mishra, counsel for appellant No.1 that Shri Dheerendra Pandey is no longer to represent appellant No.3 in this case.
Registry is directed to issue notice to appellant No.3- Ram Kumar @ Ram Ratre through Jail Superintendent, Bilaspur, informing him that the counsel engaged by him has shown his inability to appear on behalf of him and he is required to make alternative arrangement. He be further informed that if he wishes to take services of High Court Legal Services Committee, the same would be provided to him. In the notice, it may be further informed that if on the next date also no representation is made on behalf of appellant No.3, this appeal would be decided after appointing counsel from the High Court Legal Services Committee.
List this case in the week commencing 30 th April, 2018.
Sd/- Sd/-
(Pritinker Diwaker) (Sanjay Agrawal)
Judge Judge
vijay