Chattisgarh High Court
State Of Chhattisgarh vs Shivkumar 12 Wp227/815/2018 Hursi ... on 20 September, 2018
Bench: Prashant Kumar Mishra, Ram Prasanna Sharma
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1781 of 2018
• State Of Chhattisgarh Through The Station House Officer, Police
Station Balauda, District Janjgir Champa, Chhattisgarh
---- Petitioner
Versus
1. Shivkumar S/o Kholbahara Patel Aged About 22 Years
2. Kholbahara S/o Hariram Patel Aged About 51 Years
3. Laxmibai W/o Kholbahara Aged About 50 Years
4. Ramkumar S/o Kholbahara Aged About 25 Years
5. Bindabai W/o Ramkumar Patel Aged About 22 Years
All R/o Ramnagar, Balauda, Police Station Balauda, District Janjgir
Champa, Chhattisgarh
---- Respondents
For Applicant Shri P. K. Bhaduri, GA Hon'ble Justice Mr. Prashant Kumar Mishra Hon'ble Justice Mr. Ram Prasanna Sharma Order On Board 20/09/2018
1. This is an application for restoration of CRMP No.225/2018, which was dismissed for non compliance of Court order dated 05.02.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and CRMP No.225/2018 is directed to be restored to its original number.
Sd/- Sd/-
Prashant Kumar Mishra Ram Prasanna Sharma
Judge Judge
Nirala