Chattisgarh High Court
Mukesh Kumar Agarwal And Anr vs Sunil Kumar Sharma And Ors. 38 ... on 5 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 828 of 2012
1. Mukesh Kumar Agarwal, S/o Laxmi Narayan Agarwal, aged about 30 years.
2. Yogesh Kumar Agarwal, S/o Laxmi Narayan Agarwal, aged about 20 years.
Both are residents of Village Banki, Mongra, Tahsil Katghora, Distt.- Korba,
Chhattisgarh.
---- Petitioners
Versus
1. Sunil Kumar Sharma, S/o Mahaveer Prasad Sharma, aged about 28 years.
2. Pawan Kumar Sharma, S/o Mahaveer Prasad Sharma, aged about 26
years.
Both are residents of Banki Mongra, P.S. Banki Mongra, Tahsil Katghora,
Distt.- Korba, Chhattisgarh.
3. State of Chhattisgarh through the District Magistrate, Korba, Distt.- Korba,
Chhattisgarh.
---- Respondents
CRR No. 606 of 2012
1. Sunil Kumar Sharma, S/o Mahaveer Prasad Sharma, aged about 28 years.
2. Pawan Kumar Sharma, S/o Mahaveer Prasad Sharma, aged about 26 years.
Both are residents of Banki Mongra, P.S. Banki Mongra, Tahsil Katghora, Distt.- Korba, Chhattisgarh.
---- Petitioners Versus
1. Mukesh Kumar Agarwal, S/o Laxmi Narayan Agarwal, aged about 30 years.
2. Yogesh Kumar Agarwal, S/o Laxmi Narayan Agarwal, aged about 20 years. Both are residents of Village Banki, Mongra, Tahsil Katghora, Distt.- Korba, Chhattisgarh.
3. State of Chhattisgarh, through the District Magistrate Korba, Distt. Korba, Chhattisgarh.
---- Respondents 2 For Petitioners : Mr. S.R.J Jaiswal, Advocate and Mr. Sunil Sahu, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/04/19
1. Learned counsel for the petitioners submits that with the passage of time, both the petitions have become infructuous.
2. In view of the submission made by the learned counsel for the petitioners, the petitions are dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Harneet