Chattisgarh High Court
G.Ravi Raja vs State Of Chhattisgarh And Ors. 94 ... on 8 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 428 of 2014
1. G.Ravi Raja S/o Late Shri K.G. Achari Aged About 39 Years R/o Plot No.
143, Maitri Kunj, Risali Bhilai, P.S. Bhilai, Distt. Durg C.G.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Commerce And
Industry, Mahanadi Bhawan, Mantralaya, Naya Raipur, C.G.
2. Shri S. Swaminathan Secretary, Sri Shankara Education Society, Bhilai,
Street No. 3, Sector-10, Bhilai Nagar, Tahsil And Distt. Durg, C.G.
3. Sri Shankara Education Society, Through President, Bhilai Street No. 3,
Sector-10, Bhilai Nagar, Tahsil And Distt. Durg, C.G.
4. Registrar, Firm And Societies, Block No.1, 3rd Floor, Indrawati Bhawan,
Naya Raipur, C.G.
---- Respondent
For Petitioner None
For Respondent/State Shri Rajesh Singh, Dy. Govt. Adv.
For Respondent No.2&3 Shri Prasoon Agrawal, Advocate
Order On Board
By
Prashant Kumar Mishra, J.
08/01/2019
1) The matter was passed over once in absence of any representation on behalf of the petitioner. No one appears for the petitioner even in the second call.
2) In the circumstances, there is no other option left with the Court, but to dismiss the petition for want of prosecution.
3) Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge
Gowri Prashant Kumar Mishra