Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Chattisgarh High Court

Santosh Pandey vs State Of Chhattisgarh And Ors. 53 ... on 22 October, 2018

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                        WPS No. 4329 of 2012

                        Santosh Pandey Vs. State of Chhattisgarh & Ors.




22/10/2018

None for the petitioner.

Shri DK Wankhede, Govt. Advocate for the State. Even in second round none appears nor any representation is made on behalf of the petitioner. In view of above, this court is left with no other option but to dismiss the case for want of prosecution.

Accordingly, the petition stands dismissed for want of prosecution.

Sd/-

(P. Sam Koshy) Judge Inder