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Chattisgarh High Court

Kailash Nath Phuljhele vs State Of Chhattisgarh 48 Wps/1034/2019 ... on 18 February, 2019

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi

                                              1


                                                                                  NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                              Writ Appeal No. 184 of 2017

{Arising out of order dated 19.04.2017 passed by learned Single Judge in Writ Petition
                                   No. 1354 of 2004}

    Kailash Nath Phuljhele S/o Late Shri Sundar Lal Phuljhele, Aged About 59
      Years General Manager / Deputy Director of Industries, Directorate of
      Industries,   Mining    Bhawan,   Ring      Road   No.   01,   Telebandha   Raipur,
      Chhattisgarh.

                                                                          ---- Appellant

                                        Versus

   1. State of Chhattisgarh Through Principal Secretary Commerce and Industries
      Department Mahanadi Bhawan Naya Raipur, Tahsil And District Raipur,
      Chhattisgarh.

   2. Shri T.P. Sharma Additional District Session Judge-Cum-Special Judge, Durg,
      Chhattisgarh.

   3. Superintendent of Police, Special Police Establishment, Lokayukt Office,
      Raipur, Chhattisgarh.

   4. The Collector Durg, Election Branch Collectorate, Durg and Also District
      Election Officer, Durg, Chhattisgarh.

   5. District Trade and Industries Center, G.E. Road, Durg Chhattisgarh Through
      General Manager.

   6. Ajay Jasuja, MIG-Il-2213, Housing Board Colony, Bhilai

   7. Krishna Kataria MIG-I-231, HUDCO, Bhilai

   8. Ravikant Agrawal Stamp Vendor, Sector-2, Bhilai, District Durg, Chhattisgarh.

                                                                       ---- Respondents

For Appellant : Shri V.G. Tamaskar, Advocate. For Respondent Nos. 1, 3, 4 & 5 : Shri Siddharth Dubey, Deputy Government Advocate.

Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Smt. Justice Vimla Singh Kapoor Judgment on Board Per Ajay Kumar Tripathi, Chief Justice 18.02.2019

1. Counsel for the Appellant informs the Court that the appeal has become infructuous.

2. The State has no objection.

3. In view of the same, appeal is dismissed and not pressed.

                              Sd/-                                               Sd/-

                      (Ajay Kumar Tripathi)                             (Vimla Singh Kapoor)
                          Chief Justice                                        Judge
Brijmohan