Chattisgarh High Court
Tejasvi Tripathi vs Dinesh Mishra And Anr. 7 Wpcr/182/2017 ... on 10 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 405 of 2016
Tejasvi Tripathi, S/o Umadutt Tripathi, aged about 35 years, R/o
Sundar Nagar, Raipur, Current Address - Old bus stand, Near
Central Bank, Narayanpur, Police Station and District- Narayanpur,
Chhattisgarh.
---- Petitioner
Versus
1. Dinesh Mishra, S/o Shri R.K. Mishra, aged about 42 years, R/o
Maa Banjaari Construction, District Kawardha, Chhattisgarh.
2. State of Chhattisgarh, Through Collector, Narayanpur,
Chhattisgarh.
--- Respondents
For Petitioner : Ms. Aditi Singhvi, Advocate appearing on behalf of Mr. Saurabh Dangi For State : Mr. Anant Bajpai, P.L. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10.05.2019
1. Counsel for the petitioner pleads no instructions.
2. In view of the above, as the petitioner's counsel has no instructions from the petitioner, this Court has no other option but to dismiss the criminal miscellaneous petition for want of prosecution.
3. Accordingly, the criminal miscellaneous petition is dismissed for want of prosecution.
Sd/-
(Sanjay K. Agrawal) Judge Harneet