Chattisgarh High Court
Dr. Vinayak (Binayak) Sen vs State Of Chhattisgarh on 9 September, 2025
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CHANDRAKANT
DEWANGAN HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 20 of 2011
Digitally signed
by
CHANDRAKANT
DEWANGAN
Date: DR. VINAYAK (BINAYAK) SEN versus STATE OF CHHATTISGARH
2025.09.09
17:14:18 +0530
CRA/54/2011, ACQA/14/2011
Order Sheet
09/09/2025 Ms. Rajni Soren, Counsel for the Appellant in CRA
No.20 of 2011.
Mr. Atanu Ghosh, Dy. Govt. Advocate for the
Respondent/State.
In view of the direction issued by Hon'ble the Supreme Court on 22/11/2023 in WP(C) No.682/2021, hearing of these appeals are adjourned.
Let these matters be listed alongwith CRA No.54/2011 and ACQA No.14/2011 after four weeks'.
-Sd/- -Sd/-
(Sanjay S. Agrawal) (Sanjay Kumar Jaiswal)
Judge Judge
Chandrakant