Chattisgarh High Court
Paresh Dave vs State Of Chhattisgarh 6 Cra/37/2003 ... on 16 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 571 of 2019
Paresh Dave Versus State of Chhattisgarh & Anr.
SB
Hon'ble Shri Justice Sanjay K. Agrawal
16.04.2019 Mr. Mahendra Dubey, counsel for the petitioner.
Mr. Akash Pandey, P.L. for the State/respondent No. 1.
Heard on I.A. No. 03/2019, application for deleting the name of Respondent No. 1 from the cause title.
On due consideration, the application is allowed. Let the name of respondent No. 1 i.e. State of Chhattisgarh be deleted from the cause title within 7 days.
Sd/-
(Sanjay K. Agrawal) Judge Harneet