Chattisgarh High Court
Ramesh Kumar Vaishnav vs State Of Chhattisgarh on 11 November, 2021
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Writ Petition (PIL) No. 79 of 2021
Ramesh Kumar Vaishnav Versus State of Chhattisgarh & Others
11/11/2021 Office note indificates that notifice to respondent Noe 10 has not been
servede It is seen from the reficords that there is a report indificating that respondent Noe 10 has expirede Mre Shaleen Singh Baghel, learned ficounsel for the petitioner submits that he will take appropriate steps in view of demise of respondent Noe 10e Mre Alok Bakshi, learned Additional Advoficate General appearing for respondents Noe 1 to 5, 7 and 8 prays for three weeks' time to fle ficounter afdavite Respondent Noe 9 is represented through Mre Hemant Guptae He also prays three weeks' time to fle reply-afdavite Prayer is allowede List this ficase aficficordinglye Sd/- Sd/-
(Arup Kumar Goswami) (Arvind Singh Chandel)
Chief Justice Judge
Brijmohan