Ram Pyare Kewat vs Hosan Lal Kewat
2021 Latest Caselaw 2378 Chatt

                                                    1

                                                                                         NAFR

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                              FA No. 162 of 2020

             • Ram Pyare Kewat S/o Lachchhi Ram Kewat Aged About 39 Years R/o Village
               Singhul, Tahsil- Navagarh, District- Janjgir-Champa (Chhattisgarh)

                                                                                   ---- Appellant

                                                 Versus

            1. Hosan Lal Kewat S/o Lt. Achchhe Ram Kewat Aged About 35 Years R/o Village
               Singhul, Tahsil- Navagarh, District- Janjgir-Champa (Chhattisgarh)

            2. Kailash Bai D/o Lt. Achchhe Ram Kewat Aged About 45 Years R/o Village
               Singhul, Tahsil- Navagarh, District - Janjgir - Champa (Chhattisgarh)

            3. State Of Chhattisgarh Through Collector, Janjgir, District- Janjgir-Champa
               (Chhattisgarh) (Defendant No. 2), District : Janjgir-Champa, Chhattisgarh

                                                                                ---- Respondents

For Appellant : Shri Atul Kumar Kesharwani, Advocate For State : Shri Ravish Verma, Govt. Adv.

D.B.:- Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Smt. Justice Vimla Singh Kapoor

Order On Board

16/09/2021

Learned counsel for the appellant seeks to withdraw this appeal with liberty to take appropriate proceedings for setting aside ex-parte proceedings.

In view of above, this appeal is dismissed as withdrawn with the liberty as prayed for.

Certified copy of the impugned judgment be returned to the counsel for the appellant after retaining photo copy of the same.

                                Sd/-                                       Sd/-
                 (Manindra Mohan Shrivastava)                    (Vimla Singh Kapoor)
                           Judge                                         Judge


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