Chattisgarh High Court
M/S Gauri Ispat Pvt. Ltd. And Anr vs Authorized Officer, Syndicate Bank And ... on 9 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1200 of 2013
1. M/s Gauri Ispat Private Limited, Industrial Growth Centre, Borai, Durg (C.G.)
through the Director, Brij Jeevan Rai, S/o Ramvriksh Rai, aged about 51
years, R/o House No. 135/136, (Opp. House No. 262), Street No. 5-B,
Shanti Nagar, Kohka, Bhilai, Police Station Bhilai, Civil and Revenue District
Durg (C.G.)
2. Brij Jeevan Rai, S/o Ramvriksh Rai, aged about 51 years, R/o House No.
135/136, (Opp. House No. 262), Street No. 5-B, Shanti Nagar, Kohka,
Bhilai, Police Station Bhilai, Civil and Revenue District Durg (C.G.)
---- Petitioners
Versus
1. Authorized Officer, Syndicate Bank, through Branch Manager, Chandra
Maurya Complex, G.E. Road, Bhilai, Police Station - Bhilai, Civil and
Revenue District Durg (C.G.)
2. Branch Manager, Syndicate Bank, Chandra Maurya Complex, G.E. Road,
Bhilai, Police Station - Bhilai, Civil and Revenue District Durg (C.G.)
3. Syndicate Bank, through the Chief Managing Director, Head Quarter
Mainpal (Karnataka) Pin 576104 ---- Respondents
For Petitioners : Mr. Prateek Sharma, Advocate. For Respondents : Mr. P. R. Patankar, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 09/08/18
1. Mr. Prateek Sharma submits that he has no instructions in the matter.
2. Accordingly, the writ petition is dismissed for want of prosecution.
SD/-
(Sanjay K. Agrawal) Judge Priyanka