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Chattisgarh High Court

Deepak Pannalal vs State Of Chhattisgarh on 29 July, 2022

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                     CRMP No. 716 of 2022

                  Smt. Hemlata Jain Versus State Of Chhattisgarh

                            WPCR/391/2022,WPCR/320/2022




29/07/2022

Shri Rajeev Shrivastava, Sr. Advocate with Shri Sourabh Sahu, counsel for the petitioner.

Shri Animesh Tiwari, Dy.A.G. and Shri Ayaj Naved, G.A. for the State.

In WPCR/320/2022 learned State counsel prays time to file reply. Further two weeks time is granted to the State counsel as a last chance to file reply.

List the case after three weeks.

Sd/-

(Goutam Bhaduri) Judge gouri