Chattisgarh High Court
Smt. Radha Singh vs State Of Chhattisgarh 19 Wpc/1186/2019 ... on 1 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2295 of 2018
Smt. Radha Singh Versus State Of Chhattisgarh
01/04/2019 Shri Tarkeshwar Nande, counsel for the petitioner.
Shri Rahul Mishra, Dy. G. A. for the State/ respondents.
As prayed by learned counsel for the petitioner three weeks time is granted to file rejoinder.
List it after three weeks.
Interim relief granted earlier to continue till the next date of hearing.
Sd/-
( Sanjay K. Agrawal ) Judge Jyoti