Chattisgarh High Court
Babban Khairwar @ Bawan Khairwar vs State Of Chhattisgarh And Others on 6 October, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPL No. 137 of 2017
M/s S. K. Industries Versus State Of Chhattisgarh
WP 203/2005, WP 1790/2005, WPL 3184/2010, WPL 5605/2010, WPC 1527/2014,
06/10/2017 Mr. Anup Majumdar, counsel for the petitioner.
Mr. Chandresh Shrivastava, Panel Lawyer for the State.
Mr. P. R. Patankar & Ms. Kiran Jain, counsel for the
respective respondents.
Heard.
The petitions are admitted for hearing. Learned counsel for the respective respondents pray for and are granted four weeks time to file return. Thereafter, further time of four weeks is granted to the learned counsel for the petitioner to file rejoinder.
List these case for final hearing. Interim order to continue till the next date of hearing.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit