Chattisgarh High Court
Ram Moorat Tiwari vs State Of Chhattisgarh 32 Wpc/2486/2018 ... on 24 October, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2478 of 2018
Abhishek Tiwari Versus State Of Chhattisgarh
WPC/2479/2018,WPC/2484/2018,WPC/2486/2018,WPC/2487/2018,WPC/249
0/2018,WPC/2493/2018,WPC/2494/2018,
24/10/2018 Shri Vikash Shrivastava, counsel for the
petitioners.
Shri Shashank Thakur, GA and Shri H.B.
Agrawal, Sr. Advocate with Smt. Iturani Mukherjee,
Advocate for the respective respondents.
Learned State Counsel is allowed 2 weeks' time to file return.
Similarly, the petitioners are also allowed 4 weeks' time to file rejoinder to the return filed by the Municipal Corporation.
Post the matter on 28.11.2018.
Sd/-
Judge (Prashant Kumar Mishra) Barve