Jaswant Singh vs Yogesh Kumar Bhardwaj And Ors
2021 Latest Caselaw 229 Chatt

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                                                                           NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                  FA No. 167 of 2011
             Jaswant Singh S/o Shri Atma Singh, aged about 72 years,
              Punjabi, R/o Qrt. No. 25H, Avenue Road A, Sector -7, Bhilai,
              Tehsil And District Durg.                   ---- Appellant
                                        Versus
           1. Yogesh Kumar Bhardwaj S/o Late Shri Ram Singh Bhardwaj,
              aged about 36 years, resident of Street No.11, House No. B-44,
              Smriti Nagar, Bhilai, Tehsil and District Durg (CG) Presently
              working at Kenya East Africa (Kaka Megha Town) Sugar Factor.
           2. Dr. M.K. Khanduja, son of Shri D.P. Khanduja, aged about 47
              years, Occupation-Doctor Resident of B.S.R. Cancer Hospital,
              Junwani, Tehsil & District Durg (CG).
           3. State of Chhattisgarh, through the Collector, District Durg (CG).
                                                              ---- Respondents

_______________________________________________________________ For Appellant: : None For Respondent No.1 : None, though served. For the State/Respondent No.2 : Shri Sourabh Sahu appears on behalf of Shri Malay Shrivastava, Advocate.

Single Bench:Hon'ble Shri Sanjay S. Agrawal, J CAV Judgment order 09.06.2021

From perusal of the earlier order dated 04.03.2021, it appears that the sole appellant-Jaswant Singh has died and, till date no application has been filed for bringing the legal representative of him. In view thereof, the appeal has abated by operation of law. Accordingly, the appeal is dismissed as abated.

Sd/-

(Sanjay S.Agrawal) JUDGE

vivek