Chattisgarh High Court
Amar Parwani vs State Of Chhattisgarh on 16 July, 2024
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1594 of 2023
Kailash Khemani Versus State of Chhattisgarh and others
CRMP/2048/2023
16-07-2024 Mr. Ashish Mittal, Advocate for the petitioners.
Mr. Sakib Ahmed, P.L. for the State.
Mr. Lukesh Kumar Mishra, Advocate for respondent No.3
in CRMP No.1594 of 2023 and respondents No.2 and 3 in CRMP No.2048 of 2023.
Mr. Rajkamal Singh through video conferencing and Mr. Surya Pratap Yudhveer Singh, Advocates for respondent No.4 in CRMP No.1594 of 2023.
Learned counsel for the petitioners prays that the matter be adjourned today as compromise agreement has been executed but the same is to be brought on record and because of some unavoidable circumstances the same could not be filed and he has further submitted that as Mr. Singhal has some medical urgency, he could not appear in the matter.
List these cases along with CRMP No.1819 of 2024 in the next week.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Aadil