Chattisgarh High Court
Visheshar Dhruve vs Suresh Dhruve on 22 March, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
W.P.(C) No. 1433 of 2022
Visheshar Dhruve S/o Karthik Ram Dhruve, Aged About 40 Years Sarpancha, Gram
Panchayat Baiharsari, Tahsil Bodla, District Kabirdham Chhattisgarh. R/o Village
Baiharsari, Tashil Bodla, District Kabirdham (Kawardha) Chhattisgarh.
---- Petitioner
Versus
1. Suresh Dhruve S/o Bhawar Singh Aged About 44 Years R/o Village
Baiharsari, Tahsil Bodla, District Kabirdham (Kawardha) Chhattisgarh.
2. Returning Officer/ Tahsildar, Bodla, District Kabirdham Chhattisgarh.
---- Respondent
22/03/2022 Mr. Rajeev Shrivastava, Sr. Advocate with Mr. Malay Shrivastava, counsel for the petitioner.
Mr. Pawan Kesharwani, P.L. for the respondent No.2/State. Heard on petition and also on the application for grant of interim relief.
After considering on the submissions, it is ordered that the effect and operation of the impugned order shall remain stayed, until the next date of hearing.
Notice be issued to the respondent No.1. Process fee as per rules..
List this case after three weeks.
Sd/-
(Rajendra Chandra Singh Samant) Judge balram