Chattisgarh High Court
Saurabh Sinha vs Union Of India 3 Mac/882/2014 State Of ... on 8 March, 2018
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 632 of 2018
Saurabh Sinha Versus Union of India and Others
08/03/2018 Shri Abhishek Sinha and Shri Jitendra Pali, Advocates for the Petitioner.
Shri Rajesh Kumar Kesharwani, Advocate for the Respondent No.1/Union of
India.
Shir Tarun Dadsena, Advocate on behalf of Shri T.K. Tiwari, Advocate for the Respondent No.2.
Shri R.S. Marhas, Advocate for the Respondent No.3. Shri Prafull N. Bharat, Additional Advocate General for the State/Respondents No.4 and 5.
Application (I.A. No.2 of 2018) for amendment is allowed and the amended petition is taken on record.
With the consent of learned counsel for the parties, the matter is heard finally. Order passed separately.
Sd/- Sd/-
(Thottathil B. Radhakrishnan) (Sharad Kumar Gupta)
Chief Justice Judge
Brijmohan