The Chief Election Officer vs Vijay Kumar Soni
2022 Latest Caselaw 3740 Chatt

                                                                        Page 1 of 1

                                                                            NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                   FA No. 156 of 2015
             1. The Chief Election Officer State Of Chhattisgarh Raipur
                Chhattisgarh
             2. The District Election Officer District South Baster Dantewada
                Chhattisgarh
             3. State Of Chhattisgarh Through The Collector, District South
                Bastar, Dantewada Chhattisgarh
                                                                  ---- Appellants
                                            Versus
              Vijay Kumar Soni S/o Late Satyanarayan Soni Aged About 35
               Years Prop. Radhika Tent House, Danteshwari Dharmasala
               Parisar, Shop No. 1, Dantewada, District South Bastar,
               Dantewada Chhattisgarh, Chhattisgarh
                                                                ---- Respondent

For Appellants : Mr. Vimlesh Bajpai, G.A. For Respondent : Mr. P.R. Patankar, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

14.06.2022

1. Learned Government Advocate for appellant-State would submit inadvertently two appeals arising out of the same judgment and decree have been filed, therefore, the present appeal may kindly be permitted to withdraw.

2. Accordingly, the first appeal is dismissed as withdrawn.

Sd-

(Narendra Kumar Vyas) Judge kishore