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Chattisgarh High Court

G.V. Chalpti Rao (Dead) Through Lrs G. ... vs Union Of India 4 Wpc/937/2019 Kuhru ... on 1 April, 2019

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra, Parth Prateem Sahu

                                1
                                                MCC No. 264 of 2019

                                                            NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                     MCC No. 264 of 2019

  1. G.V. Chalpti Rao (Dead) Through Lrs G. Mamta Kumari Rao
     W/o Late Shri G.V. Chalpti Aged About 44 Years, Presently
     R/o House No. 26, Kesar Aawash, Rajkishor Nagar Bilaspur,
     Tahsil And District Bilaspur Chhattisgarh, Pin 495227, Mb.
     7999730494.

  2. Ku.G.K.A. Mangataru D/o Late Shri G.V. Chalpti Aged About
     11 Years Through The Wali Mother Petitioner No. 1,
     G. Mamta Kumari Rao W/o Late Shri G.V. Chalpti, Presently
     R/o House No. 26, Kesar Aawash, Rajkishor Nagar Bilaspur,
     Tahsil And District Bilaspur Chhattisgarh, Pin 495227, Mb.
     7999730494.

                                                  ---- Petitioners

                            Versus

  1. Union Of India Through The Senior Divisional Personal
     Officer (Settlement Section), Commercial South East Central
     Railway, Bilaspur, District Bilaspur Chhattisgarh. 495001.

  2. Union Of India And Others Through Divisional Railway
     Manager, South East Central Railway, Bilaspur, District
     Bilaspur, Chhattisgarh. 495001.

                                               ---- Respondents



For Petitioner         :- Shri Vijay K. Deshmukh, Advocate.
For Respondent-UOI     :- Shri B. Gopa Kumar, ASG
                                        2
                                                             MCC No. 264 of 2019



           Hon'ble Shri Prashant Kumar Mishra, Ag. CJ

                Hon'ble Shri Parth Prateem Sahu, J.

Judgment on Board By Prashant Kumar Mishra, Ag. CJ 01/04/2019

1. This is an application for restoration of WP(S) No.6523/2018, which was dismissed for non compliance of the Court order dated 03.10.2018.

2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WP(S) No.6523/2018 is directed to be restored to its original number, subject however on payment of cost of Rs.1,000/- to the Chhattisgarh High Court Bar Association Library Fund within a period of one week from today.

3. It is made clear that if the cost is not paid within a week, this order shall lose its efficacy.

                      Sd/-                                          Sd/-

        (Prashant Kumar Mishra)                        (Parth Prateem Sahu)
         Acting Chief Justice                                  Judge

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