Chattisgarh High Court
Raj Narayan Sahu vs State Of Chhattisgarh 35 ... on 5 December, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 449 of 2018
Raj Narayan Sahu, aged about 45 years, S/o Shri Sundarlal Sahu,
Businessman, R/o Baloda Bazar, Police Station Baloda Bazar, Tahsil
Bloda Bazar, District Baloda Bazar- Bhatapara (earlier District Raipur),
Chhattisgarh. ---- Applicant
Versus
1. State of Chhattisgarh through the Secretary, Ministry of Home,
Secretariat, Raipur, Chhattisgarh.
2. Superintendent of Police, Raipur, District Raipur, Chhattisgarh.
3. Station House Officer, Police Station Baloda Bazar, Tahsil Baloda
Bazar, District Baloda Bazar- Bhatapara (earlier District Raipur)
Chhattisgarh. ---- Respondents
For Applicant : Mr. C. D. Sharma, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/12/18
1. This MCC has been filed by the applicant for restoration of Writ Petition No. 3300 of 2003 which was dismissed by the Court for want of prosecution on 04.04.2017.
2. On due consideration of the submissions of the learned counsel for the applicant and the reasons mentioned in the restoration petition, I am satisfied that the absence of the applicant's counsel on 04.04.2017, when the Writ Petition No. 3300 of 2003 was taken up for hearing, was based on bonafide grounds.
3. Accordingly, the M.C.C. No. 449 of 2018 is allowed and the Writ Petition No. 3300 of 2003 is restored to its original number for hearing and disposal in accordance with law.
SD/-
(Sanjay K. Agrawal) Judge Priyanka