Chattisgarh High Court
M. Shankar Rao vs Smt. Samideyi 27 Wps/5418/2018 Ujjawal ... on 23 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
FA No. 10 of 2016
1. M. Shankar Rao, S/o Shri M. Nageshwar Rao, Aged About 38
Years
2. M. Raju Rao S/o Shri M. Nageshwar Rao, Aged About 36 Years
Both R/o Housing Board Colony Bodhghat, Jagdalpur, District
Bastar, Chhattisgarh
3. Shabbir Barbatiya S/o Late Haji Yakub Barbatiya, Aged About 40
Years R/o Rajendra Nagar Ward, Jagdalpur, District Bastar,
Chhattisgarh
4. B. L. Agrawal, S/o Shri J. R. Agrawal, Aged About 44 Years, R/o
Wardhman Colony, Jagdalpur, District Bastar, Chhattisgarh
---- Petitioners
Versus
1. Smt. Samideyi W/o Late Girija Shankar Soni, Aged About 62
Years, R/o Dharampura, Tehsil Jagdalpur, District Bastar,
Chhattisgarh
2. Sunil Kumar Jain, S/o Shri Nathuram Jain, Aged About 49 Years,
R/o Thakur Road, Jagdalpur, District Bastar, Chhattisgarh
3. State Of Chhattisgarh, Through The Collector, Jagdalpur, District
Bastar, Chhattisgarh
---- Respondents
For Appellants None For Respondent No.2 Shri Amit Kumar Sahu, Advocate
Hon'ble Justice Shri Prashant Kumar Mishra Hon'ble Justice Smt. Vimla Singh Kapoor Order On Board 23/08/2018
1. Since there is no representation on behalf of the appellants even in second round, this Court is left with no other option but to dismiss this appeal for want of prosecution.
2. Accordingly, the appeal is dismissed for want of prosecution.
Sd/- Sd/-
Prashant Kumar Mishra Vimla Singh Kapoor
Judge Judge
Nirala