Chattisgarh High Court
Neeraj Jagatramka vs State Of Chhattisgarh on 8 June, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPCR No. 273 of 2021
Neeraj Jagatramka vs. State of Chhattisgarh
08-06-2021 Dr. N.K. Shukla, Sr. Advocate with Mr. Aditya Tiwari,
counsel for the petitioner.
Mr. Devendra Pratap Singh, Govt. Advocate appears and
accepts notice on behalf of respondents No. 1 & 2
Heard Admit.
On payment of process within a week, issue notice to respondent No.3 by ordinary course as well as by registered mode. Notice be made returnable in six weeks.
List this case after six weeks.
Sd/-
(Narendra Kumar Vyas) Judge Raju