Kachara Bai And Anr vs Sonau Ram And Ors. 10 Fa/32/2005 State Of ... on 13 February, 2019

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Chattisgarh High Court

Kachara Bai And Anr vs Sonau Ram And Ors. 10 Fa/32/2005 State Of ... on 13 February, 2019

Bench: Sanjay K. Agrawal

                                     1

                                                                        NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                     Second Appeal No.466 of 2012

  1. Kachara Bai, D/o Late Shri Raghunath, aged about 43 years,
                                                           (Respondent No.1/

Plaintiff No.1)

2. Puniya Bai, Wd/o Late Shri Raghunath, aged about 73 years, (Respondent No.2/ Plaintiff No.2) Both R/o Uraga, Police Station Uraga, Tahsil & Distt. Korba (C.G.)

---- Appellants Versus

1. Sonauram, S/o Late Shri Bhondu, aged about 52 years, (Appellant No.1/ Defendant No.1)

2. Saheblal, S/o Late Shri Bhondu, aged about 49 years, (Appellant No.2/ Defendant No.2)

3. Teras Bai, D/o Late Shri Bhondu, aged about 46 years, (Appellant No.3/ Defendant No.3)

4. Kerabai, D/o Late Shri Bhondu, aged about 42 years, (Appellant No.4/ Defendant No.4) The respondent No.1 to 4 are R/o Village Darrabhatha, Tahsil Kartala, Police Station Kartala, Distt. Korba (C.G.)

5. The Government of Chhattisgarh, Through the Collector, Korba, Police Station Korba, Distt. Korba (C.G.) (Respondent No.3/ Defendant No.5)

---- Respondents For Appellants: Mr. Hemant Gupta, Advocate. For Respondent No.5 / State: -

Mr. Vimlesh Bajpai, Govt. Advocate. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 13/02/2019 2

1. Learned counsel for the appellants seeks permission to withdraw the appeal.

2. The second appeal is dismissed as withdrawn. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Soma

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