Chattisgarh High Court
Surekha Barapatre vs State Of Chhattisgarh on 1 April, 2025
1/1
Digitally signed
by GOPAL
SINGH
Date:
2025.04.03
11:24:45 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 2169 of 2022
SUREKHA BARAPATRE versus STATE OF CHHATTISGARH
Order Sheet
01/04/2025 Shri Gary Mukhopadhayay, counsel for the petitioner.
Shri Satish Gupta, Government Advocate for the
State/respondents No.1 and 3.
Learned counsel for the petitioner submits that he could not file rejoinder as the petitioner is suffering from paralytic attack and she is not in a position to come to Bilaspur for filing rejoinder. As such, learned counsel seeks some more time to file rejoinder.
Four weeks' time is granted to the petitioner to file rejoinder, if any.
List the matter after four weeks.
Sd/-
(Amitendra Kishore Prasad) Judge Gopal Singh