Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Chattisgarh High Court

State Of Chhattisgarh vs M/S Parle Agro Private Limited on 8 May, 2026

                                          1/1




              HIGH COURT OF CHHATTISGARH AT BILASPUR

                               WA No. 716 of 2024

                           STATE OF CHHATTISGARH
                                     versus
                     M/S PARLE AGRO PRIVATE LIMITED
                                   Order Sheet


08/05/2026               Ms. Shailja Shukla, learned Government Advocate for
                 the appellant/State.
                         Mr. Adarsh Patel, on behalf of Mr. Ashish Surana,
                 learned counsel for the respondent.

Learned counsel for the appellant/State submits that AMITA DUBEY the decision on the SLP filed by the State before the Apex Digitally Court is pending and is filed for hearing on next date. signed by Considering the submission made by learned counsel AMITA DUBEY Date:

2026.05.11 13:14:35 +0530 for the appellant, post this matter in the month of August, 2026.
                                   Sd/-                      Sd/-


                         (Parth Prateem Sahu)       (Sachin Singh Rajput)
                                Judge                        Judge

Ami