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Chattisgarh High Court

Anisha Khan vs State Of Chhattisgarh on 16 November, 2022

                                HIGH COURT OF CHHATTISGARH, BILASPUR
                                                  Order Sheet
                                      Criminal Revision No.1135 of 2022
                                   Anisha Khan Versus State of Chhattisgarh




16.11.2022

None for the Applicant.

Shri Lalit Jangde, Dy. G.A for the State.

Let the default, as pointed out by the Registry, be removed within a period of 6 weeks failing which, the Revision shall automatically stand dismissed without any further reference to the Bench.

Sd/-

(Deepak Kumar Tiwari) JUDGE Priya