Chattisgarh High Court
State Of Chhattisgarh vs Sanjay Kashipuri (Panika) 7 ... on 10 December, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
ACQA No. 693 of 2019
State of Chhattisgarh Versus Sanjay Kashipuri (Panika)
10/12/2019 Shri Pawan Kesharwani, Panel Lawyer for the
Appellant/State.
Heard.
Admit.
Issue notice to the respondent on payment of PF
as per rules.
Simultaneously bailable warrant for a sum of Rs.1 lakh be issued against the respondent for his appearance before this Court on 25.2.2020.
Sd/- Sd/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
Barve