ARVIND KUMAR SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. In compliance of order dtd. 13/05/2025, the Secretary, Mines and Minerals has filed affidavit. The relevant part of the affidavit is reproduced here:-

(2.) That, this affidavit is being sworn in compliance of order of this Hon'ble Court dtd. 13/05/2025.

(3.) At the outset, the deponent respectfully submits that, he is duty bound to follow all directions and orders passed by this Hon'ble Court from time to time and has deepest and highest regard of this Hon'ble Court. He shall take all possible measures to ensure compliance of the orders and directions of this Hon'ble Court in letter and spirit.