Chattisgarh High Court
Chhattisgarh State Power Holding ... vs Commissioner Disabilities Jila ... on 27 September, 2021
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2166 of 2013
Chhattisgarh State Power Holding Company
Ltd. A Public Company Registered Under The
Indian Companies Act 1956, Through Its
Managing Director, Having Its Registered
Office At Vidyut Seva Bhawan, Pt.
Ravishankar Shukla Vishwavidyalaya Road,
Dangania, Raipur, Police Station Dangania,
Raipur Chhattisgarh.
Petitioner
Versus
1. Commissioner, Disabilities, Jila Panchayat
Bhawan, Durg Post And P.S. Durg, District
Durg Chhattisgarh.
2. Mukesh Kumar Sahu S/o C.R. Sahu Aged About
43 Years Present Posted As Assistant
Engineer, CSPDCL, R/o Tulsipur, Post And
P.S. Rajnandgaon, District Rajnandgaon
Chhattisgarh.
3. State Of Chhattisgarh Through The Secretary,
Department Of General Administration, New
Mantralaya, Zero Point, Post And P.S. Mandir
Hasaud, Raipur Chhattisgarh
Respondents
2
For Petitioner : None For State : Mr. Soumya Rai, PL Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 27/09/2021
1. None present for the petitioners in two rounds.
2. Since there is no representation on behalf of the petitioner even in the second round, this Court has left with no other option but to dismiss the writ petition for want of prosecution.
3. Accordingly, the instant writ petition is dismissed for want of prosecution.
Sd/ (Sanjay K. Agrawal) Judge Ankit