Chattisgarh High Court
Smt. Vijay Laxmi Sharma vs Santosh Tiwari 30 Wp227/765/2017 S. R. ... on 1 December, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P.(227) No. 945 of 2015
Smt. Vijay Laxmi Sharma W/o Shri Pramod Kumar Sharma, Aged
About 47 Years Director Mothers Care Nursery School, Balco And
R/o House No. 254- B/1, Balco Nagar, Korba, Tahsil And District
Korba Chhattisgarh, Civil And Revenue District Korba,
Chhattisgarh ---- Petitioner
Versus
1. Santosh Tiwari Treasurer, Kalyan Shiksha Samiti, Minimata Higher
Secondary School, Balco, Balco Nagar, Tahsil And District Korba
Chhattisgarh, Chhattisgarh
2. Khiladi Lal Pandey, Vice President, Kalyan Shiksha Samiti,
Minimata Higher Secondary School, Balco, Balco Nagar, Tahsil
And District Korba Chhattisgarh, District : Korba, Chhattisgarh
3. Dushyant Kumar Sharma, Secretary, Kalyan Shiksha Samiti,
Minimata Higher Secondary School, Balco, Balco Nagar, Tahsil
And District Korba Chhattisgarh, District : Korba, Chhattisgarh
4. B. K. Singh, Principal, Kalyan Shiksha Samiti, Minimata Higher
Secondary School, Balco, Balco Nagar, Tahsil And District Korba
Chhattisgarh, District : Korba, Chhattisgarh
--- Respondents
For Petitioner : Ms. Trisha Das, Advocate.
For Respondents : None.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/12/18
1. Learned counsel appearing for the petitioner submits that final order has been passed and the Civil Suit No. 9-A/2015 has already been decided on 29.02.2016 and as such, the petition has now become infructuous. However, she prays for liberty to raise the grounds in appeal, if any, preferred by the petitioner.
22. I have heard learned counsel for the petitioner.
3. As the civil suit has final been decided, the writ petition is dismissed as having become infructuous with aforesaid liberty reserved in favour of the petitioner.
SD/-
(Sanjay K. Agrawal) Judge Priyanka