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Chattisgarh High Court

M/S Wasays Sons vs Chhattisgarh State Minor Forest ... on 20 November, 2017

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                    WPT No.126 of 2014

                M/s. Wasay's Sons Versus Chhattisgarh State Minor Forest & Ors.

                 WPT Nos.151 of 2014, 225 of 2017, 152, 153 & 151 of 2016



20.11.2017

Shri Siddharth Dubey for respective petitioners.

Shri Gary Mukhopadhyay, Dy.G.A. for the State. The counsel for the petitioner have moved an application for amendment in the Writ Petitions.

Not opposed by the State counsel. Accordingly, the application for amendment is allowed. Let the necessary amendment be carried out and the amended petitions be filed within a period of 7 days from today.

Thereafter, the State counsel shall also have 2 weeks' time for any consequential amendment in their return, if any.

The application for taking documents on record filed in all the petitions are also allowed.

List these cases for further consideration on 09/01/2018.

Sd/-

(P. Sam Koshy) JUDGE Sumit