Chattisgarh High Court
Jahida vs State Of Chhattisgarh on 25 January, 2016
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPCR No.11 of 2016
Jahida Versus State Of Chhattisgarh and others
25/01/2016 Ms. Hamida Siddiqui, counsel for the petitioner.
Shri Arun Sao, Dy. AG for the State.
Heard.
Issue notice to the respondents on payment of
process fee as per rules, failing which the writ petition shall stand dismissed automatically without further reference to the Court.
Notices be made returnable within 6 weeks.
Sd/-
Judge Prashant Kumar Mishra Nirala