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Sardar Kuljeet Singh Kohli vs Pritam Chand Gupta And Others
2021 Latest Caselaw 1851 Chatt

Citation : 2021 Latest Caselaw 1851 Chatt
Judgement Date : 18 August, 2021

Chattisgarh High Court
Sardar Kuljeet Singh Kohli vs Pritam Chand Gupta And Others on 18 August, 2021
                                                                                   NAFR
                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                        FA No. 132 of 2006
               Sardar Kuljeet Singh Kohli, Son of Late Sardar Dilip Singh Kohli, aged
               about 45 years, resident of 6, Panchsheel Nagar, Police Station Civil
               Lines, post, tehsil and District Raipur.                ---- Appellant
                                             Versus
             1. Pritam Chand Gupta, aged about 59 years, son of Shri Melaram Gupta
                R/o Jawahar Nagar, Police Station Maudhapara Post, Tehsil and
                District Raipur.
             2. Smt. Rajkumari Gupta, aged about 53 years, wife of Shri Pritam Chand
                Gupta R/o Jawahar Nagar, Police Station Maudhapara Post, Tehsil and
                District Raipur.
             3. M. Jindal alias Manish Gupta, son of Shri Pritam Chand Gupta, Smt.
                Shanti Devi Jai Prakash (already deleted in the record below, however,
                since the name is mentioned in the cause title of the judgment the
                same is shown herein above), R/o Jawahar Nagar, Police Station
                Maudhapara Post, Tehsil and District Raipur.        ---- Respondents

_____________________________________________________________________ For Appellant: : None.

For Respondents : Shri Shubhank Tiwari, appears on behalf of Shri Manoj Paranjpe, Advocate.

Single Bench:Hon'ble Shri Sanjay S. Agrawal, J Order On Board

18.08.2021

1. No one appears nor any representation is made on behalf of the

appellant even when the case is called in the second round of hearing.

2. In the above circumstance, in absence of any representation, this Court

is left with no other option but to dismiss this appeal for non-prosecution.

3. Accordingly, this appeal is dismissed for non-prosecution.

Sd/-

(Sanjay S. Agrawal) JUDGE

vivek

 
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