Mukund Lal Rathore vs State Of Chhattisgarh
2022 Latest Caselaw 1218 Chatt

                                     1


                                                                    NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                        Writ Appeal No. 253 of 2020


     Mukund Lal Rathore, S/o Late Shri C.L. Rathore, age about 78

     years, Through his Power of Attorney Holder Vinay Rathore, S/o

     Shri Mukund Lal Rathore, aged about 44 years, Both R/o Rathore

     Chowk, Pratap Sadan, P.S. Maudhapara, Tehsil and District Raipur

     (C.G.)


                                                             ---- Appellant


                                  Versus


1.   State of Chhattisgarh through the Secretary, Excise Department,

     Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur (C.G.)


2.   The Excise Commissioner, Raipur, District Raipur (C.G.)


3.   Collector (Excise), Raipur, District Raipur (C.G.)


4.   Ashish Kumar Rathore, S/o Shri Sharad Rathore, R/o Ashoka

     Ratan, Vidhansabha Road, Raipur, District Raipur (C.G.)


                                                          ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Prateek Sharma, Advocate. For Respondents No. 1 to 3 : Mr. Gagan Tiwari, Deputy Government Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice Gautam Chourdiya, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

09.03.2022

This writ appeal is preferred against an order dated 28.02.2020

passed by the learned Single Judge in Writ Petition (C) No. 783 of 2020,

refusing to grant an interim order in favour of the writ petitioner.

2. Mr. Prateek Sharma, learned counsel for the appellant submits that

in view of the compromise effected in between the appellant and the

respondent No. 4, he has got instructions to withdraw the appeal.

3. Mr. Gagan Tiwari, learned Deputy Government Advocate,

appearing for respondents No. 1 to 3 has no objection.

4. Accordingly, the writ appeal is dismissed on withdrawal.

                               Sd/-                                      Sd/-
                     (Arup Kumar Goswami)                          (Gautam Chourdiya)
                          Chief Justice                                 Judge

Brijmohan