Chattisgarh High Court
Baby T. Verghese vs State Of Chhattisgarh And Ors. 15 ... on 20 June, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1989 of 2008
Baby T. Verghese Versus State of Chhattisgarh and Ors
20.06.2019 Mr. Sunil Pillai, along with Mr. Sunil Verma, respective counsel for
the petitioner.
Mr. Sanjay Patel, Counsel for the respondent.
Mr. Sameer Behar, P.L., for the State. Counsel for the petitioner prays for time to produce the documents to establish. Firstly, that the petitioner retired from the area which falls within the territories of the State of Chhattisgarh. Secondly, the document establishing the payment of pension being made either by respondent No. 2 or respondent No. 3. As prayed by the Counsel for the petitioner, list this case on the 23.07.2019.
Sd/-
(P. SamKoshy) Judge Jyotijha