Chattisgarh High Court
Sanjeev Kumar Aery vs State Of Chhattisgarh 18 Wps/2553/2019 ... on 8 April, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1
MCC No. 295 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 295 of 2019
Sanjeev Kumar Aery S/o Shri Madan Lal Aery Aged About
46 Years, Occupation Transporter, R/o Ward No. 13,
Shashtrabahu Marg, Ramnagar, Behind Bharat Agency,
Supela, Bhilai, District Durg Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Chhattisgarh
Excise Department, Mantralaya Bhawan, New Raipur
District Raipur Chhattisgarh.
2. The Managing Director Chhattisgarh Marketing Corporation
Limited (CSMC), Excise Building, First Floor, Chorkanaka,
Lobhandi, Raipur District Raipur Chhattisgarh.
---- Respondents
For Petitioner :- Shri Abhishek Saraf, Advocate
For Respondent-State :- Shri R. Tripathi, PL
Hon'ble Shri Prashant Kumar Mishra, Ag. CJ
Hon'ble Shri Parth Prateem Sahu, J.
Judgment on Board By Prashant Kumar Mishra, Ag. CJ 08/04/2019
1. This is an application for restoration of WPC No.602/2019, which was dismissed for want of prosecution on 2 MCC No. 295 of 2019 18.03.2019.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.602/2019 is directed to be restored to its original number.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Ankit