Chattisgarh High Court
Mahendra Kumar Sahu And Anr vs State Of Chhattisgarh And Anr. 38 ... on 10 July, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 7469 OF 2011
1. Mahendra Kumar Sahu, aged 35 years, S/o Shri Radhe Krishna Sahu,
presently working as Driver, at O/o the Commissioner, Raipur Division, Raipur
(C.G.) R/o Chhattisgarh Nagar, Tikrapara Raipur, District Raipur (C.G.)
2. Prashant Gawarle, aged 27 years, S/o Shri Janravji Gawarle, presently
working as Driver, at O/o the Commissioner, Raipur Division, Raipur (C.G.),
R/o Qr. No. I/20, Pension Bada, near Holy Cross School, Raipur, District
Raipur (C.G.) ... Petitioners
versus
1. State of Chhattisgarh, through: its Secretary, Department of Revenue,
D.K.S. Bhawan, Mantralaya, Raipur (C.G.)
2. The Commissioner, Raipur Division, Raipur (C.G.) ... Respondents
For Petitioners : Mr. R.K. Kesharwani, Advocate. For Respondent-State : Mr. S.P. Kale, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 10/07/2018
1. Counsel for the Petitioner submits that the matter has become infructuous and therefore he does not want to press it.
2. The writ petition accordingly stands dismissed as having become infructuous.
Sd/-
(P. Sam Koshy)
/sharad/ Judge