Chattisgarh High Court
D.S. Thakur vs State Of Chhattisgarh And Ors. 35 ... on 10 July, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 6466 OF 2011
D.S. Thakur, S/o Late B.S. Thakur, aged about 60 years, R/o YG-3, Yash
Vihaar Colony, behind Moti Nagar, Boriya Road, Raipur, District Raipur (C.G.)
... Petitioner
versus
1. State of Chhattisgarh, through: the Secretary, Cooperative Department,
DKS Bhawan, Mantralaya, Raipur (C.G.)
2. The Under Secretary, Cooperative Department, Mantralaya, D.K.S.
Bhawan, Raipur (C.G.)
3. The Registrar, Cooperative Societies, State of Chhattisgarh, Pension
Bada, Raipur (C.G.)
... Respondents
For Petitioner : Mr. Maneesh Sharma, Advocate. For Respondent-State : Mr. S.P. Kale, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 10/07/2018
1. Counsel for the Petitioner submits that the matter has become infructuous and therefore he does not want to press it.
2. The writ petition accordingly stands dismissed as having become infructuous.
Sd/-
(P. Sam Koshy)
/sharad/ Judge