Chattisgarh High Court
Dr.H.R.Tharwani vs State Govt.Of C.G. And Ors. 16 ... on 30 April, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 948 of 2013
Dr. H.R.Tharwani Versus State of Chhattisgarh & Ors.
30.04.2018Shri Vinod Kumar Sharma on behalf of Shri Ajay Shrivastava, Advocate for the petitioner.
Ms.Sunita Jain, Panel Lawyer for State. The counsel for the petitioner submits that the petitioner in the instant case has since expired and prays for time to bring the legal heirs on record who may prosecute the petition further.
Given the said submission made by the counsel for the petitioner, 2 weeks' time is granted to him for bringing the legal heirs on record failing which the Writ Petition shall automatically stands dismissed without further reference to the Bench.
Sd/-
(P. Sam Koshy) JUDGE Sumit