Ghan Shyam Joshi vs The State Of Chhattisgarh
2021 Latest Caselaw 2405 Chatt

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                                                                       NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR


                             CRA No. 1028 of 2001

           Ghanshyam Joshi, S/o Maniram Joshi, Aged About 48 years,
            Occupation- Purohit, R/o Aracha, P.S. & District- Jhansi (C.G.).
                                                                ---- Appellant
                                    Versus


         State of Chhattisgarh.
                                                          ---- Respondent

      For Appellant  -        None.
      For Respondent -        Ms. Ishwari Ghritlahare, P.L.

Hon'bel Smt. Justice Rajani Dubey Judgment On Board 17/09/2021

01. Heard.

02. Appellant had died on 10.01.2010 and the death certificate of

the appellant is annexed therein.

03. In view of the death of the appellant and in absence of any

application for bringing their legal representatives on record,

the appeal abates and the same is dismissed as abated.

Sd/-

(Rajani Dubey) JUDGE

R/-