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Chattisgarh High Court

Reshma Kerketta vs State Of Chhattisgarh 17 Wps/4193/2019 ... on 17 June, 2019

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                     Order Sheet
                                                MCC No. 488 of 2019
                                   Reshma Kerketta Versus State of Chhattisgarh



17.06.2019

Mr. Ghanshyam Kashyap, Counsel for the petitioner.

Mr. Rahul Mishra Dy. G.A., for the State. Counsel for the petitioner prays for some time for removing the default. As prayed for by the Counsel for the petitioner, list this case after the default is removed. Sd/--/-

(P. Sam Koshy) Judge Jyotijha