Chattisgarh High Court
Smt. Rekha Verma And Others vs The Renuka Nagrik Sah.Bank Mydt Andors. ... on 4 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 5874 of 2011
1. Smt. Rekha Verma D/o Lt. B.P. Sinha W/o Amar Verma, aged about 46
years
3. Smt. Shradha Sinha D/o Lt. B.P. Sinha W/o Prabhakar Sinha, aged
about 38 years,
Petitioner No.1 & 2 both are R/o Kedarpur Ambikapur Distt. Surguja
(CG)
4. Smt. Amita Sinha D/o Lt. B.P. Sinha W/o Prahlad Sinha, aged about 35
years, R/o Darripara Ambikapur Distt. Surguja CG
---- Petitioner
Versus
1. The Renuka Nagrik Sahkari Maryadit, Ambikapur,
Head Office at Ambikapur, Suguja (MP) (Now CG), through: its
Manager, Renuka Nagrik Sahkari Bank, Ambikapur, District Surguja
(CG), A registered Body registered under relevant provisions of the
Cooperative Societies Act.
2. Sale / Auction Officer Cooperative Societies Ambikapur Distt. Surguja
CG
3. Deputy Registrar Cooperative Societies Ambikapur Distt. Surguja CG
---- Respondent
For Petitioner None Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 4/9/2018
1. Since there is no representation on behalf of the petitioners, even in two rounds, this Court is left with no other option except to dismiss this petition for want of prosecution.
2. Accordingly, the petition is dismissed for want of prosecution.
Sd/-
(Prashant Kumar Mishra) Judge Shyna