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Vijay Kedia vs Smt. Chandrika Sahu
2022 Latest Caselaw 3163 Chatt

Citation : 2022 Latest Caselaw 3163 Chatt
Judgement Date : 29 April, 2022

Chattisgarh High Court
Vijay Kedia vs Smt. Chandrika Sahu on 29 April, 2022
                                                    1

                                                                                    NAFR

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                        WP227 No. 90 of 2018

                   Vijay Kedia Late Bajrang Lal Kedia, Aged About 44 Years R/o Civil
                   Lines, Baloda Bazar, Police Station And Tahsil Baloda Bazar, District
                   Baloda Bazar-Bhatapara, Chhattisgarh.,

                                                         ---- Petitioner/Judgment Debtor

                                                Versus

                 1. Smt. Chandrika Sahu W/o Omprakash @ Prakash Sahu, R/o Village
                    Khamhariya(Champa), Police Station Palari, District Raipur,
                    Chhattisgarh.,

                 2. Minor Kumari Ravina, Omprakash @ Prakash, Through Natural
                    Guardian Smt. Chandrika Sahu, R/o Village Khamhariya (Champa),
                    Police Station Palari, District Raipur, Chhattisgarh.,

                 3. Minor Kumari Kiran, Omprakash Sahu, Through Natural Guardian Smt.
                    Chandrika Sahu, R/o Village Khamhariya (Champa), Police Station
                    Palari, District Raipur, Chhattisgarh.,

                 4. Kanta Kumar, Omprakash Sahu, R/o Village Khamhariya(Champa),
                    Police Station Palari, District Raipur, Chhattisgarh.,

                                                                         ---- Respondents

For Petitioner :None

Hon'ble Shri Justice Sanjay S. Agrawal

Order on Board 29.04.2022

1. When the matter is called twice, there is none to press this petition on

behalf of the petitioner.

2. In the above circumstance, this Court is left with no other option but to

dismiss this petition for non-prosecution.

3. Accordingly, this petition is dismissed for non-prosecution. No order as

to costs.

Sd/-

(Sanjay S. Agrawal) Judge Anjani

 
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