Chattisgarh High Court
Keshav And Ors vs Deenaram And Ors. 22 Mac/392/2019 Smt. ... on 4 April, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MAC No. 1077 of 2014
1. Keshav S/o Late Jageshar Lodhi Aged About 40 Years,
2. Chandra Kumar S/o Late Jageshar Lodhi Aged About 46
Years,
3. Parsen S/o Late Jageshar Lodhi Aged About 44 Years,
4. Sonu S/o Late Jageshar Lodhi Aged About 39 Years,
5. Uttam S/o Late Jageshar Lodhi Aged About 36 Years,
6. Dhani S/o Late Jageshar Lodhi Aged About 33 Years,
7. Smt. Jamun Bai W/o Late Jageshar Lodhi Aged About 61
Years,
All are R/o Kurrey, P.S. and Tahsil Chhuikhadan, Civil &
Revenue Distt. Rajnandgaon (C.G.)
---- Appellants
Versus
1. Deenaram S/o Bharat Ram Lodhi Aged About 35 Years,
2. Naresh S/o Bharat Lodhi Aged About 33 Years,
3. Pawan S/o Bharat Lodhi Aged About 33 Years,
4. Bharat Ram S/o Kalanath Lodhi Aged About 65 Years
All are R/o Jhuranadi, P.S. and Tahsil Chhuikhadan, District
Rajnandgaon (C.G.).
---- Respondents
For Appellants : Shri Abhishek Sharma, Advocate. For Respondents : Shri C.K. Kesharwani with Shri Tarun Dansena, Advocate.
Hon'ble Shri Gautam Chourdiya, J Order On Board 2 04/04/2019
1) Learned counsel for the appellants submits that the parties have already settled the issues outside the Court amicably and therefore, they do not want to prosecute the instant appeal.
2) In view of above, nothing remains to be adjudicated in this appeal and the same is accordingly disposed of.
-Sd/-
(Gautam Chourdiya) Judge Chandrakant