Chattisgarh High Court
Smt. Kamlesh Goyal vs State Of Chhattisgarh 76 Wps/3139/2010 ... on 15 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 3391 of 2018
Smt. Kamlesh Goyal Versus State of Chhattisgarh & Others
15/01/2019 Shri Bhupendra Singh, counsel for the
petitioner.
Shri Sudeep Verma, Deputy GA for the State.
Shri Vedant Bhelonde, counsel for respondent
No.3.
Shri Anand Dadriya, counsel for respondent No.5.
After hearing learned counsel for the parties, it is directed that the name of respondent No.5 be deleted from the array of parties.
State Counsel is allowed 4 weeks' time to file return.
Sd/-
Judge (Prashant Kumar Mishra) Barve