Chattisgarh High Court
Sudeep Shrivastava vs State Of Chhattisgarh on 12 May, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1199 of 2021
Sudeep Shrivastava Versus State Of Chhattisgarh
WPS No.1439 of 2021
12.05.2021
Shri Kishore Bhaduri, Counsel for the petitioners.
Shri Rahul Jha, G.A. for the State.
Shri K. R. Nair, Counsel for the respondents No. 4 & 6.
Heard on I.A. No. 02/2021, which is an application for amendment to the petitions.
On due consideration, the amendment application stands allowed. Let necessary amendment be carried out within a period of seven days. The amended writ petitions be brought on record and the amended writ petitions be also served upon the counsel for the respondents.
Meanwhile, the respondents are directed to file their reply/objections to the amended writ petitions within a further period of two weeks.
List these cases in the week commencing 14.06.2021.
Sd/-
(P. Sam Koshy) VACATION JUDGE