Chattisgarh High Court
Krishna Pal Singh Bhadauriya vs Smt. Manu Bhadauriya 13 Wp227/328/2014 ... on 14 November, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
W.P.(227) 754 of 2015
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP(227) No. 476 of 2015
Krishna Pal Singh Bhadauriya S/o Late Brij Bhushan Singh
Bhadauriya Aged About 36 Years R/o 41-42/17 Rajpoot Boardig
Lane Jhansi Road, Bhind, Post Tahsil And District Bhind M.P.
Present R/o Qtr No. R.F. -4 Pwd Colony Police Statiaon Chouki
Rampur, Korba, Tahsil Civil And Revenue District Korba
Chhattisgarh At Mentioned In Theimpugned Order Now The
Petitioner Is R/o Civil Lines Bemetara, Police Station Civil And
Revenue District Bemetara Bemetara Chhattisgarh
---- Petitioner
Versus
Smt. Manu Bhadauriya W/o Shri K.P. Singh Aged About 32 Years
D/o Shiromani Singh Kushwaha R/o Jain Degree College Lane,
Water Works, Post Tahsil And Civil And Revenue District Bhind
M.P. Present R/o C/o Kamal Narayan Singh Transport Nagar,
Korba Police Station Korba Civil And Revenue District Korba
Chhattisgarh, Chhattisgarh ---- Respondent
For Petitioner : Mr. Vaibhav A. Goverdhan, Advocate.
For Respondent : None.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 14/11/18
1. By the impugned order dated 21.04.2015 the trial Court has allowed the adjournment sought by the petitioner subject to payment of cost of Rs. 10,000/- against which this writ petition has been preferred.
2. Learned counsel for the petitioner submits that the civil suit has been finally decided, as such the writ petition cannot be entertained now.
W.P.(227) 754 of 2015 2
3. In view of the above, the writ petition is disposed of as having become infructuous. However, the petitioner is at liberty to raise the grounds in appeal.
SD/-
(Sanjay K. Agrawal) Judge Priyanka