Chattisgarh High Court
Bhagwat Prashad Agrawal (Dead) Through ... vs Kamal Bhansali 9 Cra/127/2010 Nandu @ ... on 12 October, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP227 No. 895 of 2018
Bhagwat Prashad Agrawal (Dead) Through His Legal Heirs Sushil
Agrawal S/o Late Shri Bhagwat Prashad Agrawal, Aged About 34
Years R/o Through Sunny Agrawal, Near Nirankari Furniture Road,
Near Shiv Durga Hanuman Mandir, Pandari Raipur, District Raipur
Chhattisgarh............[Defendant No. 1a] ---- Petitioner
Versus
1. Kamal Bhansali S/o Late Shri Manohar Lal Ji Bhansali, Aged About
51 Years R/o Kotwali Chowk, Sadar Bazar, Tahsil And District Raipur
Chhattisgarh.............[Plaintiff]
2. Smt. Godavari Bai W/o Late Bhagwat Prasad Agrawal, Aged About 60
Years C/o Sushil Agrawal, Near Nirankari Furniture, Near Shiv Durga
Hanuman Mandir, Pandari, Raipur, District Raipur Chhattisgarh.........
[Defendant No. 1b]
3. Durga Prasad Agrawal, S/o Late Bhagwat Prashad Agrawal, Aged
About 44 Years R/o Near Shiv Mandir, Infront Of Mayur Club, Raipur
Chhattisgarh..............[Defendant No. 1c]
4. Smt. Nisha Dubey, D/o Late Shri Bhagwat Prashad Agrawal, Aged
About 35 Years R/o Mandi Gate, Pandari Talab, Pandari, Raipur,
District Raipur Chhattisgarh.............[Defendant No. 1d]
5. Smt. Poonam Rathi, D/o Bhagwat Prashad Agrawal, Aged About 28
Years R/o Saddu Mowa, Raipur, District Raipur Chhattisgarh.............
[Defendant No. 1e]
6. Madhu Vaishnav, D/o Bhagwat Prashad Agrawal, Aged About 27
Years R/o Lodhi Para Chowk, Behind Grand Honda, Pandari, Raipur
Chhattisgarh.............[Defendant No. 1f] --- Respondents
For Petitioner : Shri Yogesh Pandey, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 12/10/18
1. Learned counsel for the petitioner seeks permission of this Court to 2 withdraw this writ petition with liberty to file fresh as and when cause of action arises in future.
2. The prayer appears to be fair and reasonable.
3. Accordingly, the writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioner.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka