Chattisgarh High Court
Rabiya Begam And Others vs Chhattar Singh Rathaur And Ano. 32 ... on 6 February, 2020
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Second Appeal No. 280 of 2008
1. Rabiya Begam, Widow of Ramjan Ali, Aged about 60
years.
2. Mubarak Ali S/o Late Ramjan Ali, Aged about 44
years.
3. Ashik Ali S/o Late Ramjan Ali, Aged about 42
years.
4. Hamid Ali S/o Late Ramjan Ali, Aged about 40
years.
5. Shahid Ali S/o Late Ramjan Ali, Aged about 38
years.
All are R/o Village Gaurela, Behind Anapurna
Talkies, Post and Tahsil Pendra Road, District
Bilaspur, Chhattisgarh.
Appellants/Defendants
Versus
1. Chhattar Singh Rathaur S/o Dinbandhu Rathaur,
Aged about 44 years, R/o Village Semara, Post
Senotorium, Occupation Agriculturist, Tahsil
Pendra Road, Distt. Bilaspur, Chhattisgarh.
Plaintiff
2. State of Chhattisgarh, through Collector,
Bilaspur, District Bilaspur, Chhattisgarh.
Respondents
For Appellants : None
For State : Mr. Sanjeev Kumar Agrawal, P.L.
2
Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 06/02/2020
1. On the last date of hearing i.e. 28/01/2020 matter was called up twice, but none appeared for the appellants. Today also, the matter was called up twice for hearing but none appeared on behalf of the appellants. In these circumstances, this Court has no other option but to dismiss the second appeal for want of prosecution.
2. Accordingly, this second appeal stands dismissed for want of prosecution.
Sd/ (Sanjay K. Agrawal) Judge Harneet