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Chattisgarh High Court

Ramesh Kumar Sharma vs State Of Chhattisgarh And Ors. 27 ... on 20 July, 2018

Author: Sharad Kumar Gupta

Bench: Sharad Kumar Gupta

                                                                                     1

                                                                              NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                              WPS No. 4165 of 2014
               Dr. Gopa Bagchi D/o Late P.K. Bagchi Aged About 56 Years R/o A/ 48,
               Nature City Sakti Road, P.S. Chakarbhata Bilaspur C.G. ,
                                                                       ---- Petitioner
                                           Versus
            1. Union Of India Through The Secretary, Ministry Of Human Resources
               Development Department Of Higher Education New Delhi, Delhi
            2. The Visitor Academic Guru Ghasidas Vishwavidyalaya Bilaspur Distt
               Bilaspur C.G.
            3. The Guru Ghasi Das Central University Through The Registrar Guru
               Ghasidas Vishwavidyalaya Bilaspur P.S. Koni Distt Bilaspur C.G.
            4. The Vice Chancellor Guru Ghasidas Vishwavidyalaya Bilaspur P.S.
               Koni, Distt Bilaspur C.G.
            5. Dr. M.S.K. Khokhar Acting Vice Chancellor             Guru    Ghasidas
               Vishwavidyalaya Bilaspur Distt Bilaspur C.G.
            6. Dr. Lakshaman Chaturvedi Ex Vice Chancellor Guru Ghasidas
               Vishwavidyalaya R/o Gangabag Colony P.S. Lanka Varanasi 221005,
               District : Varanasi, Uttar Pradesh
            7. The Registrar, Guru Ghasidas Vishwavidyalaya Bilaspur Distt Bilaspur
               C.G.
            8. I.D. Tiwari Registrar Acting Guru Ghasidas Vishwavidyalaya Bilaspur
               Distt Bilaspur C.G.
            9. The Secretary University Grants Commission, Bahadur Shah Jafar
               Marg, New Delhi 110002
                                                                    ---- Respondents
         For petitioner            None.
         For R-1                   Mr. R.K. Mishra, Adv.
         For R-3,4 and 7           Mr. Ashish Shrivastava, Adv.
         For R-9                   Mr. S.S. Rajput, Adv.


Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 20-7-2018

1. None appears for the petitioner even when the case is taken up twice.

2. In these circumstances, this Court has no option except to dismiss the case for want of prosecution.

3. Accordingly, the case is dismissed for want of prosecution.

Sd/-

(Sharad Kumar Gupta) Judge pathak 2