Chattisgarh High Court
Subhash Agrawal And Ors vs State Of Chhattisgarh And Ors. 13 ... on 24 January, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 361 of 2015
1. Subhash Agrawal S/o Shri Mohanlal Agrawal Aged About 49 Years
Chairman, Arss Infrastructure Projects Ltd. At Plot No. 38 Sector-A, Zone-D,
Mancheswar Industrial Estate, P.S.-Mancheshwar, District Khunda,
Bhubneshwwar Odisha 751010,(Odisha)
2. Rajesh Agrawal S/o Mohanlal Agrawal Aged About 40 Years Arss
Infrastructure Projects Ltd. At Plot No. N-2, 88/89, I.R.C. Village, Behind
Raju Bhai B.D.A. Park, Nayapalli, Bhubneshwar, District - Khurda Odisha ,
District : Khordha , (Odisha)
3. Anil Agrawal S/o Mohanlal Agrawal Aged About 46 Years Director Arss
Infrastructure Projects Ltd. At Plot No. N-2, 88/89, I.R.C. Park, Nayapalli,
Bhubneshwar, District - Khurda Odisha , District : Khordha (Odisha)
4. Sunil Agrawal S/o Mohanlal Agrawal Aged About 40 Years Director, Arss
Infrastructure Projects Ltd. At Plot No. N-2, 88/89, I.R.C. Village, Behind
Raju Bhai B.D.A. Park, Nayapalli, Bhubneshwar, District - Khurda Odisha ,
District : Khordha , (Odisha)
5. Sourab Agrawal, aged 05 years, S/o Shri Subhash Agrawal, A-7, Plot No.M-
1/93 R.I.C. Village, P.O./P.S. Nayapalli, Bhubneshwar (Odisha)
---- Petitioners
Versus
1. State Of Chhattisgarh Through The Principal Secretary, Home Department,
Mantralaya, New Raipur Chhattisgarh , Chhattisgarh
2. Officer-In-Charge Mudahapara Police Station, P.O. Maudahapara, Raipur
Chhattisgarh , District : Raipur, Chhattisgarh
3. Raipur Sales Corporation Through Subhash Bathwal, Proprietor Raipur
Sales Corporation, 08 Lalganga, Chamber, M.G. Road, Raipur Chhattisgarh
492001, District : Raipur, Chhattisgarh
---- Respondents
For Petitioners : Shri K.K. Singh, Advocate For Respondents-State : Shri Ashish Shukla, Dy. AG for the State Hon'ble Shri Justice Goutam Bhaduri Order On Board 2 24/01/2018
1. Learned counsel for the petitioners pleads no instructions.
2. Since no other counsel is appearing to press this petition nor any representation is made, this Court is left with no other option but to dismiss the CRMP for want of prosecution.
3. Accordingly, the CRMP is dismissed for want of prosecution.
Sd/-
Goutam Bhaduri Judge Ashu