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Virendra Kumar Verma vs Gautam Verma
2021 Latest Caselaw 3467 Chatt

Citation : 2021 Latest Caselaw 3467 Chatt
Judgement Date : 3 December, 2021

Chattisgarh High Court
Virendra Kumar Verma vs Gautam Verma on 3 December, 2021
                                          1

                                                                           NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                              WA No. 507 of 2019

 Virendra Kumar Verma S/o Babulal Verma Aged About 65 Years R/o Juni
 Lines, Bilaspur, Tahsil And District Bilaspur, Chhattisgarh, District : Bilaspur,
 Chhattisgarh
                                                                    ---- Appellant
                                        Versus
1. Gautam Verma S/o Dinesh Chandra Verma Aged About 44 Years R/o Juni
   Line, Near Japan Tal, Bilaspur, Tahsil And District Bilaspur, Chhattisgarh,
   District : Bilaspur, Chhattisgarh
2. Board Of Revenue Chhattisgarh At Bilaspur, Through The President Board
   Of Revenue, Chhattisgarh, Bilaspur, Chhattisgarh, District : Bilaspur,
   Chhattisgarh
3. Commissioner Bilaspur Division Bilaspur, Chhattisgarh, District : Bilaspur,
   Chhattisgarh
4. Collector Bilaspur, Chhattisgarh, District : Bilaspur, Chhattisgarh
5. Nazul Officer Bilaspur, District Bilaspur, Chhattisgarh, District : Bilaspur,
   Chhattisgarh
                                                                ---- Respondents

(Cause Title taken from Case Information System)

For Appellant : None For Respondent No. 1 : None For Respondents No. 2 to 5 : Mr. Siddharth Dubey, Deputy Government Advocate

Hon'ble Mr. Arup Kumar Goswami, Chief Justice Hon'ble Mr. N.K.Chandravanshi, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

03/12/2021

On 26.11.2021, the following order was passed:

"None for the appellant.

Mr. Ishan Verma, counsel for the respondents No. 2

to 5.

In the absence of any representation, as a last

opportunity, let this matter be listed after a week.

In case of no representation on the next date of

hearing, the Bench would be constrained to dismiss

the appeal."

2. Even in the second round, none has appeared for the appellant on

call. Mr. Siddharth Dubey, learned Deputy Government Advocate appears for

respondents No. 2 to 5.

3. The appeal is dismissed for non-prosecution.

                    Sd/-                                           Sd/-
            (Arup Kumar Goswami)                             (N.K.Chandravanshi)
               CHIEF JUSTICE                                       JUDGE




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