Smt. Laxmi Thakur (Died) Through ... vs Smt. Pratibha Kadam (Died And ...
2022 Latest Caselaw 186 Chatt

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                                                                                              NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                              Review Petition No.26 of 2021

        Smt. Laxmi Thakur (died) Through LRs

        1A. Amit Singh Thakur, S/o Late Shri Sukhen Singh Thakur, Aged
        about 41 years, R/o Tilak Nagar, Chatapara, P.S. Civil Line, Bilaspur,
        District Bilaspur (C.G.)

        1B. Smt. Anjana Thakur, D/o Late Shri Sukhen Singh Thakur, W/o
        Shri Khilendra Singh Thakur, Aged about 45 years, R/o Sarkanda,
        P.S. Sarkanda, Bilaspur, District Bilaspur (C.G.)

        1C. Smt. Anita Thakur, D/o Late Shri Sukhen Singh Thakur, W/o Shri
        Surendra Singh Thakur, Aged about 51 years, R/o Diwanpara,
        Rajnandgaon, P.S. Kotwali, District Rajnandgaon (C.G.)

        1D. Amar Singh Thakur, W/o Late Shri Sukhen Singh Thakur, Aged
        about 39 years, R/o Vighnharta Complex, Kharghar, New Mumbai
        (Maharashtra)
                                                               (Plaintiffs)
                                                          ---- Petitioners

                                                  Versus

    1. Smt. Pratibha Kadam (died and deleted)

    2. Satish Kadam, Aged about 39 years, S/o Late Shri Gangadhar Kadam

    3. Alpana Kadam, Aged about 33 years, W/o Dushyant Singh

    4. Vimla Kadam, Aged about 33 years, D/o Late Shri Gangadhar Kadam

        Non-applicant No.2 to 4 R/o Chatapara, Tilak Nagar, Bilaspur (C.G.)
                                                                 (Defendants)
                                                            ---- Respondents

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For Petitioners: Mr. Sunil Tripathi, Advocate. For Respondents: Mr. Ravindra Agrawal, Advocate.

------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Sanjay K. Agrawal

Order On Board (Through Video Conferencing)

11/01/2022

1. This review petition is filed for review of the judgment dated 16-12-

2020 passed by this Court in S.A.No.234/2008.

2. I have heard learned counsel for the parties and went through the

review petition and the annexed documents.

3. After going through the record of the review petition and the

documents annexed therewith and also the judgment under review, I

do not find any error apparent on the face of record warranting review

of the judgment dated 16-12-2020 passed by this Court in S.A.

No.234/2008. Accordingly, the review petition is dismissed in limine

without notice to the other side finding no sufficient cause for review of

the judgment under review. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Soma