Chattisgarh High Court
Shashikala Agrawal vs State Of Chhattisgarh And Ors. 94 ... on 5 April, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
CRMP No. 1150 of 2014
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1150 of 2014
Shashikala Agrawal D/o Late Bhedi Lal Agrawal Aged About
48 Years Occupation-House Wife, Bhaggu Hotel, Station
Road, Kharsiya, P.S. Kharsiya, Tah. Kharsiya, Distt. Raigarh,
Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh, Through- SHO, Police Station-
Kharsiya, Distt.-Raigarh C.G. R/o Subhash Chowk,
Kharsiya, Distt. Raigarh, Chhattisgarh.
2. Ashok Kumar Agrawal S/o Chhedilal Agrawal Aged About 42
Years Occupation Business, R/o Subhash Chowk, Kharsiya,
Distt. Raigarh, Chhattisgarh.
3. Chhedilal Agrawal S/o Bhaniram Agrawal Aged About 70
Years R/o Subhash Chowk, Kharsiya, Distt. Raigarh,
Chhattisgarh.
4. Pramod Kumar Agrawal, S/o Late Bhedilal Agrawal
Occupation - Bussiness, R/o Poddar Colony, Lane No. 4
Near School Of Two Tuts, Khetrajpur, Distt. Sambalpur
Orissa.
---- Respondents
For Petitioners :- None For Respondent(s) :- None 2 CRMP No. 1150 of 2014 Judgment on Board By Prashant Kumar Mishra, Ag. CJ 05/04/2019
1. Since there is no representation on behalf of the petitioner even in second round, this Court is left with no other option but to dismiss the writ petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
(Prashant Kumar Mishra) Acting Chief Justice Ankit