Chattisgarh High Court
Smt. Prem Lata Jain vs State Of Chhattisgarh, 2 ... on 22 February, 2018
Bench: Thottathil B. Radhakrishnan, Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 20 of 2018
1. Smt. Prem Lata Jain W/o W/o Late Shri R. K. Jain Aged About 70 Years
Occupation House Wife. R/o 22 Jal Vihar Colony, Raipur, Tahsil And District-
Raipur, Chhattisgarh. .............(Petitioners).
2. Smt. Payal Jain W/o W/o Ashish Jain Aged About 38 Years Occupation House
Wife. R/o 22 Jal Vihar Colony Raipur, Tahsil And District- Raipur, Chhattisgarh.
---- Appellants
Versus
1. State Of Chhattisgarh, Through The Secretary Department Of Revenue,
Mahanadi Mantralaya, Naya Raipur, Post Office And Police Station Naya
Raipur, District- Raipur, Chhattisgarh.
2. Collector Of Stamps, Raipur, District- Raipur, Chhattisgarh.
3. Allahabad Bank, Through The Branch Manager, Allahabad Bank, Main Branch
Amrit Sandesh Complex, G. E. Road, Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
4. Authorized Officer, Allahabad Bank, Main Branch Amrit Sandesh Complex, G.
E. Road, Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
5. Asrec (India) Limited, Solitaire Corporate Park, Building No. 2, Unit No. 201-
202a And 200-202b. Ground Floor, Andheri (East), Mumbai 400093
(Maharashtra).
---- Respondents
For Appellants : Shri Rajeev Shrivastava, Advocate. For Respondent/State : Shri R.K. Gupta, Deputy Advocate General For Respondent No.5 : Shri Sunil Pillai, Advocate.
Hon'ble Thottathil B. Radhakrishnan, Chief Justice Hon'ble Shri Justice Sharad Kumar Gupta Order on Board Per Thottathil B. Radhakrishnan, Chief Justice 22.02.2018 Having heard the learned counsel for the Appellants and counsel of the Respondents including the Deputy Advocate General, we are told that, with passage of time, this litigation has turned to be only of academic interest because no bidder had turned up for the auction in question. Therefore, this writ petition is closed without 2 commenting on the merits of the case and clarifying that no finding in the impugned judgment will foreclose any of the contentions on issues of law, as between the parties.
Sd/- Sd/-
(Thottathil B. Radhakrishnan) (Sharad Kumar Gupta)
Chief Justice Judge
Brijmohan