Gopal Chandravanshi vs State Of Chhattisgarh
2021 Latest Caselaw 3336 Chatt

                                                                                NAFR

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                       WA No. 313 of 2020

              Gopal Chandravanshi S/o Shri Lal Ji Chandravanshi Aged About 37
               Years R/o G-Type Staff Quarter Primary Health Centre Campus, Pondi
               District Kabirdham Chhattisgarh.

                                                                        ---- Appellant

                                             Versus

             1. State Of Chhattisgarh Through Secretary, Health And Family Welfare
                Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur
                District Raipur Chhattisgarh.

             2. Mission Director National Health Mission, 4th Floor, Chhattisgarh
                Housing Board Commercial Campus, Sector-27, Naya Raipur
                Chhattisgarh.

             3. Chief Medical And Health Officer Kabirdham District Kabirdham
                Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh.

                                                                    ---- Respondents

For Appellant : Mr Vedant Shadangi, Advocate on behalf of Ms. Ruchi Nagar.

For Respondent/State : Mr. HS Ahluwalia, Dy. A.G. For Respondent No. 2 : Mr. CJK Rao, Advocate.

Hon'ble Mr. Justice P. Sam Koshy Hon'ble Mr. Justice Arvind Singh Chandel

Judgment on Board by Hon'ble Mr. Justice P. Sam Koshy

26/11/2021

1. Learned Counsel for the Appellant submits that the matter has now become infructuous.

2. In view of the above submission, the instant appeal is dismissed as having become infructuous.

                Sd/-                                        Sd/-

          (P. Sam Koshy)                          (Arvind Singh Chandel)
               Judge                                      Judge
Shubham