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 7]

Chattisgarh High Court

Gullu @ Vinay Shankar And Ors vs State Of Chhattisgarh 2 Cra/382/2002 ... on 8 August, 2019

                                HIGH COURT OF CHHATTISGARH, BILASPUR
                                               CRA No. 1022 of 2001
                             Gullu @ Vinay Shankar And Ors. Versus State Of Chhattisgarh



08.08.2019

Mr. R.N. Jha, Advocate and Mr. Suresh Tandan, Advocate for the Appellants.

Mr. D.K. Tiwari, Govt. Advocate for the State. In future in this case Shri R.N. Jha, Advocate would represent the appellants.

A.R.J. is directed to show the name of Shri R.N. Jha, Advocate in cause list.

Fix this case for final argument on 21.10.2019.

Sd/-

(Sharad Kumar Gupta) Judge PM