Chattisgarh High Court
Sankirtan vs Union Of India on 18 April, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 1819 of 2022
Sankirtan Versus Union of India
18.04.2022 Mr. Sudeep Agrawal, Advocate for the petitioners.
Mr. Keshav Prasad Gupta, Advocate for the Union of India /respondent No.1.
Mr. Rahul Jha, Govt. Advocate for the State/respondents No. 2 to 5. Heard on admission.
Mr. Gupta, accepts notice on behalf of respondent No.1, hence, no process fee is required to be paid for respondent No.1.
Mr. Jha, accepts notice on behalf of State/respondents No. 2 to 5, hence, no process fee is required to be paid for respondents No. 2 to 5.
Mr. Agrawal, submits that looking to the urgency in the matter, he may be permitted to serve notice upon respondent No. 6 by Dasti mode also.
Permission is granted.
Issue notice to respondent No. 6. Process fee be paid within one week. Notice be made returnable within three weeks. In addition, Dasti service is also permitted.
Also heard on I.A. No.01 of 2022, which is an application for grant of stay. Issue notice to respondent No. 6 on I.A. No. 01/2022, as above. List this case immediately after receipt of service report.
Sd/-
(Parth Prateem Sahu) Judge Yogesh