REKHA NEWARE vs STATE OF CHHATTISGARH

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CGHC010330492026 2026:CGHC:38764-DB
Digitally signed
by ANURADHA
TIWARI
Date:
2026.09.03
10:27:10
+0530
NAFR
ANURADHA
TIWARI
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCC No. 815 of 2026
1 - Rekha Neware W/o Shri Ramdayal Neware Aged About 48 Years
R/o Ward No. 10, Gram-Tirodi, Vtc Kharpadiya, Po-Tirodi, Sub-District-
Katangi, District- Balaghat, Madhya Pradesh- 481449
2 - Nilesh Keshorao Gajbhiye S/o Shri Keshorao Gajbhiye Aged About
41 Years R/o New Shastri Ward, Near Yashoda Sabhgruh, V T C
Gondiya, P O - Gondia, Sub-District- Gondiya, District- Gondiya,
Maharashtra- 441601
3 - Panchu Lal Pandhre S/o Shri Moti Ram Pandhre Aged About 39
Years R/o Village- Jamdi, Police Station- Kasauli, District- Gondiya,
(Maharashtra)
4 - Buddhadas Premdas Ramtake S/o Shri Premdas Ramtake Aged
About 46 Years R/o Dhwani Apartment Sister Colony Naginabag,
Chandrapur, District- Chandrapur, Maharashtra
... Applicants
versus
1 - State of Chhattisgarh Through Secretary, Department of Home
Affairs, Mahanadi Bhawan, Nava Raipur, District- Raipur, (C.G.)
2 - The Registrar of Companies Ashok Pingley Bhawan, 1st Floor,
Municipal Corporation, Nehru Chowk, P.S. Civil Line, Bilaspur, (C.G.)
3 - Securities And Exchange Board of India Through The Chairman, Plot
No. C4-A, G Block, Bandra-Kurla Complex, Bandra (East), Mumbai-
400051, (Maharashtra)
4 - Ministry of Corporate Affairs Through The Principal Secretary,
Government of India, Shastri Bhawan, New Delhi- 110001

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5 - Kamlesh Verma S/o Paltan Ram Verma R/o House No. 2, Riddhi
Siddhi Colony, Dongargaon Road, Phase-1, Ward No. 45, Rajnandgaon
(C.G.)
6 - Udaksha Kumar Verma S/o Bhaiya Ji Verma R/o Qr. Near Hanuman
Mandir, Ward Jiratola, Rajnandgaon, (C.G.), Presently At House No. 2,
Riddhi Siddhi Colony, Dongargaon Road, Phase-1 , Ward No. 45, P.S.-
Kotwali, Rajnandgaon, (C.G.)
7 - Ved Prakash Verma S/o Chaturbhuj Verma R/o Village- Chaweli,
Post- Kaprikhurd, Police Station- Ghumka, Distrct- Rajnandgaon, (C.G.)
... Respondents
(Cause-title taken from Case Information System)
For Applicants : Mr. Vivekanand Samaddar, Advocate
For Respondent-State : Mr. Jitendra Shrivastava, Government
Advocate
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal , Judge
Order on Board
Per Ramesh Sinha , Chief Justice
02.09.2026
1. Heard Mr. Vivekanand Samaddar, learned counsel for the
applicants as well as Mr. Jitendra Shrivastava, learned Government
Advocate, appearing for the State.
2. The present MCC has been filed for modification of the order
dated 11.08.2026 passed in WPCR No.460 of 2026 with the following
reliefs:-
“a) clarify/direct that the liberty granted to the
Petitioners vide order dated 11.08.2026 in
WPCR No. 460 of 2026 includes the liberty
to obtain/receive back from the Registry the
certified copies of the documents/annexures

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originally filed by the Petitioners in the said
writ petition for the purpose of annexing the
same with the separately constituted
proceedings to be instituted in accordance
with law;
b) direct the Registry/concerned section to
return to the Petitioners/their learned counsel
the original certified copies of the
documents/annexures filed with WPCR No.
460 of 2026, after retaining
photocopies/scanned copies/office copies
thereof on the record, if so required;
c) permit the Petitioners to use and annex
the said certified copies in the fresh writ
petition(s)/proceeding(s) proposed to be filed
pursuant to the liberty granted by this Hon'ble
Court vide order dated 11.08.2026; and
d) pass any other order or direction which
this Hon'ble Court may deem fit and proper in
the interest of justice. ”
3. Learned counsel appearing for the applicants submits that the
present application has been preferred seeking appropriate
clarification/modification of the order dated 11.08.2026 passed in W.P.
(Cr.) No.460 of 2026, whereby the petition was dismissed with liberty to
the petitioners to institute fresh and separately constituted proceedings
challenging any particular complaint case, cognizance order, order
framing charge, FIR, SEBI order or any other specific proceeding or
action, in accordance with law. It is submitted that the certified copies of
various relevant orders and documents had already been filed along

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with the aforesaid writ petition and form part of the record. Since the
applicants are now required to avail the liberty granted by this Court by
instituting appropriate fresh proceedings, they seek return of the original
certified copies of the documents/annexures filed in the earlier
proceedings, subject to such conditions as may be imposed by the
Court, so as to avoid unnecessary duplication and expenditure in
obtaining fresh certified copies.
4. Learned State counsel appearing for the respondents submits that
he has no objection to the prayer made by learned counsel appearing
for the applicants.
5. In view of the aforesaid submissions and considering the nature of
the prayer made in the present MCC, the same is disposed of. The
Registry is directed to return to the applicants/their learned counsel the
original certified copies of all the documents/annexures filed along with
W.P.(Cr.) No.460 of 2026, after retaining photocopies/scanned
copies/office copies thereof on the record, if so required. The applicants
shall be at liberty to use and annex the said certified copies in the fresh
proceedings proposed to be instituted pursuant to the liberty granted by
this Court vide order dated 11.08.2026, in accordance with law.
6. A copy of this order be placed along with the records of WPCR
No.460/2026.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Anu