Chattisgarh High Court
Raigarh Pathalgaon Expressway Limited vs Chhattisgarh Road Development ... on 10 September, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2850 of 2017
Raigarh Pathalgaon Expressway Limited Versus Chhattisgarh Road Development
Corporation Limited
10.9.2021 Mr. Ashish Shrivastava, Senior Advocate with Mr. Abhishek Verma, Counsel for the
jpetitioner.
Mr. Chandresh Shrivastava, Dy. AG, Mr. PR Patankar and Mr. Prateek Sharma,
Counsel for the respective respondents.
Learned Dy. AG for the State submits that the name of the Advocate General is not mentioned in the cause list, therefore, they are not possessed of the papers. He prays for 3 weeks time to file return.
As prayed by learned Dy. AG, three weeks time is allowed to file return. Post the matter immediately after three weeks.
The Registry is directed to mention the name of Advocate General in the cause list on all further dates of hearing.
Sd/- Sd/-
( Prashant Kumar Mishra) (N.K. Chandravanshi)
Acting Chief Justice Judge
Shyna