Chattisgarh High Court
Pawan Kumar Modi vs Pawan Kumar 25 Wp227/713/2018 Shri Ram ... on 29 November, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P.(227) No. 741 of 2017
1. Pawan Kumar Modi S/o Late Matadeen Modi, Aged About 56
Years R/o Main Road Naila, Tahsil Janjgir, District Janjgir-Champa,
Chhattisgarh., Chhattisgarh
2. Smt. Sima Agrawal W/o Anil Kumar Agrawal Aged About 41 Years
R/o Main Road, Janjgir, District Janjgir-Champa, Chhattisgarh.,
District : Janjgir-Champa, Chhattisgarh
3. Vishnu Prasad Agrawal S/o Late Bhagwati Prasad Agrawal Aged
About 52 Years R/o Main Road, Janjgir, District Janjgir-Champa,
Chhattisgarh., District : Janjgir-Champa, Chhattisgarh
---- Petitioners
Versus
1. Pawan Kumar S/o Ram Swaroop Khemka, Aged About 44 Years
R/o Janjgir, District Janjgir-Champa, Chhattisgarh. ...........(Plaintiff)
2. Om Prakash S/o Ram Swaroop Khemka, Aged About 51 Years R/o
Janjgir, District Janjgir-Champa, Chhattisgarh.
3. Sita Ram S/o Ram Swaroop Khemka, Aged About 46 Years R/o
Janjgir, District Janjgir-Champa, Chhattisgarh., District : Janjgir-
Champa, Chhattisgarh
4. Shakuntla Devi W/o Late Suresh Kumar Aged About 38 Years R/o
Bajrang Chowk, Pali Road, Dipka, Gevra Project, District Korba,
Chhattisgarh., District : Korba, Chhattisgarh
5. Muskan D/o Late Suresh Kumar Aged About 7 Years Minor,
Through Her Natural Guardian Mother Smt. Shakuntla Devi, W/o
Late Suresh Kumar, R/o Bajrang Chowk, Pali Road, Dipka, Gevra
Project, District Korba, Chhattisgarh., District : Korba, Chhattisgarh
6. Ginni Bai W/o Late Ram Swaroop Khemka, Aged About 75 Years
R/o Janjgir, Tahsil Janjgir, District Janjgir-Champa, Chhattisgarh.,
District : Janjgir-Champa, Chhattisgarh
7. Madan Lal Agrawal S/o Ghasi Ram Agrawal Aged About 61 Years
R/o Janjgir, Tahsil Janjgir, District Janjgir-Champa, Chhattisgarh.
(The Defendent No. 2 Satya Narayan Has Died, Therefore He Has
Not Been Made As A Party Respondent)
---- Respondents/Defendants 2 For Petitioners : Mr. Ravindra Agrawal, Advocate.
For Respondents : None.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/11/18
1. Learned counsel appearing for the petitioners seeks permission of this Court to withdraw this writ petition with liberty to file afresh after removing the defaults.
2. The prayer is fair and reasonable.
3. Accordingly, the writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioner.
4. Certified copy of the impugned order be returned to the counsel for the petitioners on furnishing attested photocopy thereof.
SD/-
(Sanjay K. Agrawal) Judge Priyanka