Chattisgarh High Court
M/S Rag Steel vs Union Of India on 24 February, 2026
1
HIGH COURT OF CHHATTISGARH AT BILASPUR
ARBA No. 51 of 2017
M/s Rag Steel versus Union Of India
Order on Board
24/02/2026
Mr. Shishir Dixit, Advocate for the appellant.
None for the respondent.
From perusal of the cause list, it appears that though the Union of India is the sole respondent in the present appeal, the name of the learned DSGI, who represents the Union of India, has not been reflected therein.
In view of the above, the Registry is directed to publish the name of the learned DSGI in the cause list.
List this case for final hearing in the weekly list in the week commencing 09/03/2026.
Sd/-
(BIBHU DATTA GURU) Judge $. Bhilwar