Chattisgarh High Court
Garima vs Bilaspur University 18 Wpc/66/2018 D. ... on 12 March, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 366 of 2018
Garima Versus Bilaspur University
12/03/2018 Ms. Upasana Mehta, counsel for the petitioner.
Mr. Sudeep Agrawal, counsel for the respondent-
University.
Learned counsel for the respondent prays for and is granted two weeks time to file return. Thereafter, one week time is granted to file rejoinder.
List this case after three weeks for final disposal.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit