Chattisgarh High Court
M/S A.K. Sharma vs National Thermal Power Corporation ... on 14 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 2957 of 2018
M/s A.K. Sharma, through its Proprietor, Arvind Kumar Sharma, S/o Late
Rajeshwar Prasad Sharma, aged about 51 years, R/o MIG-II/108, Pt. Ravi
Shankar Shukla Nagar, Niharika, Korba, Tehsil and District Korba (C.G.)
---- Petitioner
Versus
National Thermal Power Corporation Limited, Western Region-II, Head Quarter,
3rd and 4th Floor, Magneto Complex Offizo, G.E. Road, Labhandi, Jivan Vihar,
Raipur, District Raipur (C.G.)
---- Respondent
For Petitioner : Shri Sunil Otwani, Advocate. For Respondent : Shri B.D. Guru, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 14.11.2018
1. Heard counsel for the Petitioner and counsel for the Respondent.
2. Since the NIT in question which led to filing of the writ application stands withdrawn by the NTPC no lis remains.
3. Writ is dismissed as having become infructuous.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan