Chattisgarh High Court
M/S Tecpro Systems Limited (In ... vs State Of Chhattisgarh on 4 September, 2025
Digitally
signed by
SHOAIB
SHOAIB ANWAR
ANWAR Date:
2025.09.04
18:06:02
+0530
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HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4722 of 2025
M/S TECPRO SYSTEMS LIMITED (IN LIQUIDATION) versus
STATE OF CHHATTISGARH
Order Sheet
04/09/2025 Heard Shri Abhishek Sinha, learned Senior
Advocate along with Shri Ghanshyam Patel, Shri
Rishabh Garg, Shri Harsh Gupta and Ms. N.
Apoorva Rao, learned counsels for the petitioner.
Also heard Shri Prafull N. Bharat, learned Advocate
General assisted by Shri Shashank Thakur, learned
Dy. Advocate General for the State and Shri
Mayank Chandrakar, learned counsel for the
respondent no. 5.
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Three weeks' time is granted to learned counsel for the respondents to file reply and further one week's time is granted to learned counsel for the petitioner to file rejoinder to the reply filed.
Sd/- Sd/-
(Bibhu Datta Guru) (Ramesh Sinha)
Judge Chief Justice
Shoaib