Chattisgarh High Court
Ram Narayan Sahu vs State Of Chhattisgarh 24 Wpcr/31/2019 ... on 6 February, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 64 of 2019
• Ram Narayan Sahu S/o Babu Lal Sahu Aged About 47 Years Life
Member Of District Sahu Sangh, R/o Village Sellar, Tahsil - Bilaspur,
District Bilaspur Chhattisgarh
• Pradeep Sahu S/o Madan Lal Sahu Aged About 31 Years Life Member Of
District Sahu Sangh, R/o Uslapur, Bilaspur, Tahsil Bilaspur, District
Bilaspur Chhattisgarh ---- Applicants
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Firms And
Societies, Mahanadi Bhawan, Mantralaya, Capital Complex New Raipur
Chhattisgarh
2. Registrar Firms And Societies Anupam Nagar Raipur Chhattisgarh
3. Chhattisgarh Pradesh Sahu Sangh A Society Registration Under The
Provision Of Chhattisgarh Society Registration Act 1973 Through Its
President Chhattisgarh Pradesh Sahu Sangh, Bhamasaha Hostal, Sahu
Complex, Tikrapara, Raipur Chhattisgarh
4. District Sahu Sangh, Bilaspur A Society Affiliated Under The Chhattisgarh
Pradesh Sahu Sangh Through Its President District Sahu Sangh, Bhakt
Mata Karma Communal Building, Sakti Road, Bilaspur Chhattisgarh
-----Respondents
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For Applicants : None appears
For Respondents : None appears
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Hon'ble Shri Ajay Kumar Tripathi, Chief Justice & Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 06.02.2019
1. Matter was passed over in absence of the counsel but none appears on behalf of the applicants on second call.
2. In view of the same, restoration application is dismissed for want of prosecution.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
padma