Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 15]

Chattisgarh High Court

Sandeep Gupta @ Babla Gupta vs Nendo Bai And Ors. 8 Wphc/10/2019 Firoj ... on 27 March, 2019

                                                              NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR
                        MAC No. 823 of 2014



1.     Sandeep Gupta @ Babla Gupta S/o Nandlal Gupta, aged
       about 35 Years by Caste - Rauniyar R/o College Road,
       Jashpur Nagar, Tahsil Jashpur, Civil & Revenue Distt. Jashpur
       Chhattisgarh

                                                      ---- Appellant
                              Versus
1.     Nendo Bai W/o Late Bifna Ram Aged About 42 Years,
2.     Dinesh Ram S/o Late Bifna Ram Aged About 16 Years,

3.     Umesh Ram S/o Late Bifna Ram Aged About 12 Years,

4.     Ku. Fulpati D/o Late Bifna Ram Aged About 10 Years,

5.     Ku. Sampati D/o Late Bifna Ram Aged About 7 Years,

6.     Ankit Ram S/o Late Bifna Ram Aged About 3 Years,

       Respondent No. 2 to 6 through natural guardian mother Nendo

Bai.

All are by caste - Uraon, R/o Village Dadgaon, Chowki & Tahsil - Manora, Civil & Revenue District, Jashpur (C.G.).

7. Ramjeet Ram Nagesiya S/o Baisakhu Ram Aged About 35 Years by caste - Nagesiya, Occupation - Driver, R/o Fatehpur, P.S. And Tah. Jashpur, Civil & Revenue District, Jashpur (C.G.).

8. Dinesh Kumar Tiwari S/o Yamuna Prasad Aged About 40 Years, by caste - Bramhan, R/o Khajanchitola, Jashpur, P.S. And Tah. Jashpur, Civil & Revenue District, Jashpur (C.G.).

9. National Insu. Co. Ltd. Palkot Road, Gumla, P.S. Gumla (Jharkhand), Branch Office- Vyapar Vihar Road, Priyadarsani Nagar, Civil And Revenue Distt. Bilaspur C.G.

---- Respondents For Appellant : None.

For Respondents : None.

Hon'ble Shri Gautam Chourdiya, J Order On Board 27/03/2019

1) Despite repeated calls, none appears for the appellant.

2) In these circumstances, this Court is left with no other option but to dismiss this appeal for want of prosecution. It is accordingly dismissed.

-Sd/-

(Gautam Chourdiya) Judge Chandrakant