LAWS(CHH)-2022-1-73

SUNIL GUPTA Vs. STATE OF CHHATTISGARH

Decided On January 17, 2022
SUNIL GUPTA Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Shri Amit Sharma, Advocate for appellant in CRA No. 130 of 2020.

(2.) Shri Ashutosh Mishra, Advocate for appellant in CRA No. 194 of 2020.

(3.) Shri Sanjay Agrawal, Advocate for appellant in CRA No. 275 of 2020.