Chattisgarh High Court
Pradeep Kumar Barapatre vs State Of Chhattisgarh on 8 April, 2026
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HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 2712 of 2020
PRADEEP KUMAR BARAPATRE versus STATE OF CHHATTISGARH & ORS.
Order Sheet
SUNITA
GOSWAMI 08/04/2026 None for the Petitioner.
Digitally signed Ms. K. Radhika, Panel Lawyer for the State/
by SUNITA
GOSWAMI
Date:
2026.04.08
16:29:05
Respondents.
+0530 At this stage, Mr. Siddhanth Das, Advocate appears and undertakes to file his Vakalatnama on behalf of the Petitioner, within a period of two weeks, as the counsel, who used to appear on behalf of the Petitioner, being a Government Advocate, is unable to pursue the matter.
Let the matter be listed for further orders after two weeks.
Interim relief granted earlier shall continue till the next date of hearing.
Sd/- Sd/-
(Sanjay S. Agrawal) Judge sunita