Chattisgarh High Court
Kanhaiya Lal (Died) Through Legal ... vs Smt Rukhmani Bai 7 Mcrc/7472/2018 Amar ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2785 of 2018
1. Kanhaiya Lal (Died) Through Legal Representative,
1a. Madhuri Rani Saraf, W/o Late Kanhaiya Lal , Aged About
63 Years
1b. Rakesh Saraf S/o Late Kanhaiya Lal Aged About 38 Years
1c. Rajeev Saraf S/o Late Kanhaiya Lal Aged About 36 Years
1d. Rina Saraf, D/o Late Kanhaiya Lal Aged About 43 Years
1e. Rajani Saraf , D/o Late Kanhaiya Lal Aged About 40 Years
All are R/o Baloda Bazar, Tahsil And District Baloda Bazar -
Bhatapara Chhattisgarh.
2. Vijay Kumar S/o Late Shri Bhagwandin Saraf Aged About 60 Years
R/o Baloda Bazar, Land Village Magarchaba Tahsil And District
Baloda Bazar Chhattisgarh.
---- Petitioner
Versus
1. Smt Rukhmani Bai W/o Late Pradeep Kumar Agrawal
2. Ku. Preeti Agrawal D/o Late Pradeep Kumar Agrawal
3. Prashant Agrawal S/o Late Pradeep Kumar Agrawal
4. Prasanna Kumar S/o Late Pradeep Kumar Agrawal
5. Pramod Kumar S/o Mahendra Kumar Agrawal
6. Prafull Kumar S/o Mahendra Kumar Agrawal
7. Praveen Kumar S/o Mahendra Kumar Agrawal
All are R/o Land Village Magarchaba, Tahsil And District Baloda
Bazar Chhattisgarh.
---- Respondent
For Petitioners None
Order On Board
By
Prashant Kumar Mishra, J.
08/10/2018
1) The matter was passed over once in absence of any representation on behalf of the petitioners. No one appears for the petitioners even in the second call.
2) In the circumstances, there is no other option left with the Court, but to dismiss the writ petition for want of prosecution.
3) Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge Prashant Kumar Mishra Gowri