Chattisgarh High Court
Nand Lal Mourya And Others vs Jodaram Sahu And Another 20 ... on 23 October, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
SA No. 133 of 2004
1. Nand Lal Mourya.
2. Bechu Ram Mourya.
S/o Shri Munshi Ram Mourya, Resident of Chhote Antarmura,
Raigarh, Chhattisgarh.
3. Heeranand S/o Shri Jaisa Ram, Resident of Sindhi Colony,
Raigarh, Chhattisgarh.
4. Vindhyanchal S/o Ramnath Prasad Sao, Resident of Chhote
Antarmura, Raigarh, Chhattisgarh.
---- Appellants
Versus
1. Jodhram Sahu S/o Punauram Sahu, Resident of Chhote
Antarmura, Tahsil District Raigarh, Chhattisgarh.
2. State of Chhattisgarh, through Collector, Raigarh, Chhattisgarh.
--- Respondent
For Appellants : None
For Respondent No. 1 : Mr. Arvind Shrivastava, Advocate
For State : Mr. Akash Pandey, Panel Lawyer
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23.10.2019
1. Even after the matter was called in the second round, none appeared for the appellants, therefore, in these circumstances, this Court has no other option but to dismiss the second appeal for want of prosecution.
2. Accordingly, the second appeal is dismissed for want of prosecution.
Sd/-
(Sanjay K. Agrawal) Judge Harneet