Chattisgarh High Court
Raipur Development Authority vs State Of Chhattisgarh 50 Mcc/859/2018 ... on 26 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 862 of 2018
• Raipur Development Authority, Through Chief Executive Officer,
Bhakt Mata Commercial Complex, Second Floor, New Rajendra
Nagar, Raipur, District- Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department of
Revenue, Mahanadi Bhawan, Mantralaya, New Raipur, Raipur,
Chhattisgarh
2. Collector Of Stamp and Registration, Collectorate, Raipur,
Chhattisgarh, District- Raipur, Chhattisgarh
3. Preetam Singh, S/o Sardar Singh, President Of Preetam Villa,
Devendra Villa, C-2, Devendra Nagar, Sector-5, Raipur,
Chhattisgarh, District- Raipur, Chhattisgarh
---- Respondents
For Petitioner Shri Kishore Bhaduri, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 26/11/2018
1. This is an application for restoration of WPC No.2821/2017, which was dismissed for want of prosecution on 22.10.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.2821/2017 is directed to be restored to its original number.
Sd/-
Prashant Kumar Mishra Judge Nirala