Chattisgarh High Court
Shanker Lal Choudhary vs Santosh Kumar Soni 22 Wpc/2569/2018 ... on 19 September, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP227 No. 795 of 2018
Shankar Lal Choudhary S/o late Shri Ramlal Choudhary, aged about 65
years, Occupation - Retd. Govt. Employee, R/o Ward No. 9, Sonar Para,
Khairagarh, Tahsil Khairagarh, District Rajnandgaon (C.G.)
---- Petitioner / Plaintiff
Versus
1. Santosh Kumar Soni S/o Balaram Soni, aged about 53 years, R/o Tahsil
Chhuikhadan, District Rajnandgaon (C.G.)
2. Vidya Bai Soni W/o Krishnakumar Soni, aged about 62 years, R/o Ward No.
7, Bramhanpara, Chhuikhadan, District Rajnandgaon (C.G.)
3. Smt. Sulochana Devi Soni W/o Ganesh Soni, aged about 50 years, R/o
Ward No. 7, Bramhanpara, Chhuikhadan,District Rajnandgaon (C.G.)
4. Balbhadra Soni S/o Nandlal Soni, aged about 60 years, R/o Chhuikhadan,
District Rajnandgaon (C.G.) ---- Respondents
For Petitioner : Mr. Bhaskar Jha, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/09/18
1. Learned counsel for the petitioner se1eks permission of this Court to withdraw this writ petition with liberty to make appropriate application before the trial Court.
2. The prayer appears to be fair and reasonable.
3. Accordingly, the writ petition is disposed of with aforesaid liberty reserved in favour of the petitioner.
SD/-
(Sanjay K. Agrawal) Judge Priyanka