Chattisgarh High Court
Virendra Kumar Baghel vs State Of Chhattisgarh 24 Wps/3348/2019 ... on 6 May, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1 MCC No. 383 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 383 of 2019
1. Virendra Kumar Baghel S/o Late Shri Shyamlal Baghel Aged
About 24 Years R/o Village Masora, Post Office Grola,
District Kondagaon Chhattisgarh.
2. Ayaj Ahmed S/o Raj Ahmed Aged About 36 Years R/o
Village Telawat Post Dhaneli, Kanhar, Kanker, District
Kanker Chhattisgarh.
---- Appellants
Versus
1. State Of Chhattisgarh Through The Secretary, General
Administration Department, Mahanadi Bhavan, Mantralaya,
Naya Raipur Chhattisgarh.
2. State Of Chhattisgarh Through The Secretary, Public Works
Department, Mahanadi Bhavan, Mantralaya, Naya Raipur,
District Raipur Chhattisgarh.
3. Engineer In Chief Public Works Department, Raipur, District
Raipur Chhattisgarh.
4. Chief Engineer Public Works Department, Circle Bastar,
Jagdalpur, District Bastar Chhattisgarh.
5. Superintendent Engineer Public Works Department,
Jagdalpur, District Bastar Chhattisgarh.
---- Respondents
For Appellants :- Shri Ajit Singh, Advocate.
For Respondent-State :- Shri Vikram Sharma, PL
2 MCC No. 383 of 2019
Hon'ble Shri Prashant Kumar Mishra, J.
Hon'ble Shri Parth Prateem Sahu, J.
Order on Board By Prashant Kumar Mishra, J.
06/05/2019
1. This is an application for restoration of WPS No.4900 of 2016, which was dismissed for want of prosecution on 16.04.2019.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPS No.4900 of 2016 is directed to be restored to its original number.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Judge Judge
Ankit