Chattisgarh High Court
Manoj Pandey vs Devendra Yadav @ Bijju Yadav on 27 July, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MA No. 34 of 2021
Manoj Pandey S/o Dev Prasad Pandey, aged about 41 years Caste: Bramhan, R/o
Ward No. 07, Pathariya, Tahsil Pathariya, District Mungeli Chhattisgarh
---- Appellant
Versus
Devendra Yadav @ Bijju Yadav S/o Hemant Yadav, aged about 43 years R/o
Magarpara Bilaspur, Tahsil and District: Bilaspur Chhattisgarh
---- Respondent
__________________________________________________________________ For Appellant : Ms. Prabha Sharma, Advocate. For Respondent : Mr. Karan Kumar Bharani, Advocate on behalf of Mr. Varun Sharma, Advocate Hon'ble Shri Justice Arvind Singh Chandel Order on Board 27.07.2022 Counsel for the appellant submits that the civil suit has already been decided, therefore, now this appeal has become infructuous.
According, the instant appeal is dismissed as having become infructuous.
Sd/-
(Arvind Singh Chandel) Judge Saurabh