LAWS(CHH)-2019-6-186

PUSHPRAJ SINGH THAKUR Vs. STATE OF CHHATTISGARH

Decided On June 17, 2019
Pushpraj Singh Thakur Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) This matter was reserved for orders along with connected petition, but it appears from the perusal of records, that State/respondents has yet not filed its return in this petition, therefore four weeks' time is granted to the State to file its return.

(2.) This matter be not treated as heard/part heard.