Chattisgarh High Court
Court On Its Own Motion In Re Refrence vs Rajwardhan Singh, Advocate on 14 March, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CONTR No. 03 of 2021
Court on its own motion in Re Reference Versus Rajwardhan Singh, Advocate
14/03/2022 Mr. Sunil Otwani, Additional Advocate General with Mr. Somya Rai, Panel
Lawyer for the State.
Dr. Nirmal Shukla, Senior Advocate assisted by Mr. Manoj Paranjpe, Advocate
for the respondent.
This reference has been made by Civil Judge Class-II/Judicial Magistrate First Class, Ambikapur on which criminal contempt has been registered.
Dr. Nirmal Shukla, learned senior counsel appearing for the respondent/contemnor prays for and is granted 10 days' further time to file additional return, if any.
List this matter a week after next.
On the next date of hearing, the respondent/contemnor shall remain present before this Court.
Sd/- Sd/-
(Sanjay K. Agrawal) (Narendra Kumar Vyas)
Judge Judge
s@if