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Chattisgarh High Court

Pawan Kumar Ojha vs Union Of India on 10 August, 2017

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              Order Sheet

                                    Writ Petition (S) No. 414 of 2016

                         Divya Kumar Sahu Vs. State of Chhattisgarh & Others

                                    Writ Petition (S) No. 946 of 2016



10/08/2017

Mr. Sunil Pillai, Advocate, for the Petitioner in both the writ petitions.

Mr. D.R. Minj, Dy. G.A., for the State.

Mr. R.K. Gupta, Advocate, for the Union of India in WPS No. 946 of 2016.

According to the Counsels for the parties since the claim of the Petitioner having been already rejected once, the matter cannot be settled in the Lok Adalat.

Accordingly, list this matter before the regular Bench for final hearing as per the order dated 20.7.2017 passed in WPS No. 946 of 2016.

Sd/-

(P. Sam Koshy) JUDGE sharad