Bhag Bai vs Maheshram And Anr
2021 Latest Caselaw 946 Chatt

                                1

                                                             NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                    SA No. 431 of 2012

   Bhag Bai W/o Ghanaram Marar Aged About 39
    Years R/o Ghotiya, Post­Ghotiya, P.S. Balod,
    Tah.     Balod,    Distt.       Balod    (Civil    District­
    Durg) C.G.

                                                ­­­­ Appellant

                          Versus

  1. Maheshram      S/o   Jairam      Marar     Aged   About   44
    Years     R/o     Ghotiya        (wrongly    mentioned     as
    'Ghotiyaya' in the impugned judgment), Post
    Ghotiya, Tahsil Balod, District Balod (Civil
    District Durg), Chhattisgarh.

  2. State of Chhttisgarh, through the Collector,
    Balod      (earlier         it     was      mentioned      as
    'Collector­Durg'),              District     Balod    (Civil
    District Durg) C.G.

                                                ­­­­ Respondent

For Appellant :­ Mr. Amit Kumar Sahu, Advocate

Hon'ble Shri Justice Sanjay K. Agrawal

Order on Board

07/07/2021

1. Proceedings of this matter have been taken

up through video conferencing.

2. At the very outset, learned counsel for the

appellant submits that he has no instruction

on behalf of the appellant to prosecute the

instant second appeal.

3. Accordingly, the instant second appeal is

dismissed as having no instruction to

learned counsel.

Sd/­ (Sanjay K. Agrawal) Judge

Ankit