Chattisgarh High Court
Rajkumar Naidu vs State Of Chhattisgarh 45 Wps/4637/2019 ... on 26 June, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 4632 of 2019.
Rajkumar Naidu Versus State of Chhattisgarh and Ors.
26.06.2019 Mr. Sudeep Johri, Counsel for the petitioner.
Ms. Shriya Mishra, P.L. for the State.
The petition is admitted for hearing.
Since, both the respondents are represented by the State Counsel,
issuance of notice stands dispensed with.
Let reply be filed at the earliest preferably within a period of 4 weeks and the matter be listed for hearing immediately after the reply of the respondents is received.
SdSd/-/-
(P. Sam Koshy) JUDGE Jyotijha