Chattisgarh High Court
Ambuja Cements Limited vs State Of Chhattisgarh on 8 January, 2016
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 5662 of 2007
• Ambuja Cements Limited (Formerly Ambuja Cement Eastern Ltd.), A
Company Registered Under The Company Act 1956, Unit - Bhatapara, P. O.
Rawan, Tehsil Baloda Bazar, District Raipur (C. G.) & Having Its Registered
Office At P. O. Ambuja Nagar, Taluka, Kodinar, Distt. Junagarh, Gujrat -
362715
---- Petitioner
Versus
1. State Of Chhattisgarh, Through Its Secretary, Mines And Minerals
Department, Mantralaya, Raipur (C G)
2. The Collector, (Mining Branch), District Raipur, (C. G.)
3. The Mining Officer, Raipur (C G)
---- Respondents
For Petitioner : None For Respondents-State : Shri Arun Sao, Dy. AG for the State
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 08/01/2016
1. The matter was passed over once in absence of any representation on behalf of the petitioner. No one appears for the petitioner even in the second call.
2. In the circumstances, there is no other option left with the Court but to dismiss the writ petition for want of prosecution.
3. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge Prashant Kumar Mishra ashu