Chattisgarh High Court
Priyanka Gupta vs State Of Chhattisgarh 2 Wps/1283/2019 ... on 25 February, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1280 of 2019
Priyanka Gupta Versus State of Chhattisgarh and Ors.
25.02.2019 Shri Promod Shrivastava, Advocate for the petitioner.
Shri, Sameer Behar, Panel Lawyer, for the State.
The petition is admitted for hearing.
Issue notice to the Respondent No.5 by ordinary mode as well as the
registry mode on payment of P.F within 7 days from today.
Since the respondent No. 1 to 4 are represented by the State Counsel, issuance of notice stands dispensed with Let the matter be listed for further consideration immediately after the respondents filed their reply.
Sd/-Sd/-
(P. Sam Koshy) Judge Jyoti