ITEM NO.1502
SECTION II-C
Manoj Suryavanshi Vs. State of Chhatisgarh
[Petition(s) for Special Leave to Appeal (Crl.) No(s). 8682/2014 arising out of impugned final judgment and order dated 08-08-2013 in CRLA No. 550/2013 passed by the High Court of Chhatisgarh at Bilaspur]
[HEARD BY HON'BLE UDAY UMESH LALIT , HON'BLE INDIRA BANERJEE AND HON'BLE M.R. SHAH, JJ. ]
Date: 05-03-2020 This petition was called on for pronouncement of Judgment today.
For Petitioner(s)
Mr. Abhimanue Shrestha, AOR
For Respondent(s)
Mr. Pranav Sachdeva, AOR
Mr. Jatin Bhardwaj, Adv.
Ms. Neha Rathi, Adv.
Mr. Sudesh Kumar Singh, Adv.
Hon'ble Mr. Justice M. R. Shah pronounced the reportable Judgment of the Bench comprising Hon'ble Mr. Justice Uday Umesh Lalit, Hon'ble Ms. Justice Indira Banerjee and His Lordship.
Leave granted.
The appeal is partly allowed to the extent mentioned in the Judgment.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA)
COURT MASTER |
(JAGDISH CHANDER)
BRANCH OFFICER |
(Signed reportable Judgment is placed on the file) |
