Chattisgarh High Court
M.R. Sahu vs State Of Chhattisgarh 15 Wa/710/2018 ... on 19 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 672 of 2018
• M.R. Sahu S/o Shri Late Manharan Lal Sahu Aged About 57
Years R/o Janpad Panchayat Sakti Post Office Sakti, Tahsil Sakti,
District Janjgir Champa, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through CEO, District Panchayat, Janjgir
Champa, Chhattisgarh
2. C.E.O. District Panchayat Sakti, District Janjgir Champa,
Chhattisgarh
---- Respondents
For Applicant Shri K. L. Sahu, Advocate For Respondent-State Shri P. K. Bhaduri, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 19/09/2018
1. This is an application for restoration of WPC No.2345/2018, which was dismissed for want of prosecution on 21.08.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.2345/2018 is directed to be restored to its original number.
Sd/-
Prashant Kumar Mishra Judge Nirala