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Manti Sahu Petitioner In Person vs Mahesh Ganjir
2022 Latest Caselaw 6044 Chatt

Citation : 2022 Latest Caselaw 6044 Chatt
Judgement Date : 27 September, 2022

Chattisgarh High Court
Manti Sahu Petitioner In Person vs Mahesh Ganjir on 27 September, 2022
                                    1
                                               WPCR No. 75 of 2020

                                                              NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPCR No. 75 of 2020

         Manti Sahu W/o Mahesh Ganjir, Aged About 40 Years, R/o
          C/o Ramdayal Sahu, Village - Belgaon, Post - Jatkanhar,
          Tahsil - Dongargarh, District - Rajnandgaon Chhattisgarh.

                                                     ---- Petitioner

                                Versus

         Mahesh Ganjir S/o Dharmu Sahu, Aged About 45 Years,
          R/o Hariom Arogya Niketan, Durga Chowk, College Road
          Dongargaon, District - Rajnandgaon Chhattisgarh.

                                                    ---- Respondent

Ms. Manti Sahu, petitioner in person. For Respondent :- Mr. C.R. Sahu, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board

27/09/2022

1. Heard.

2. Ms. Manti Sahu, petitioner in person, submits that the

complaint case has been preferred by her in which trial

has already been concluded and the matter is reserved

for delivery of judgment on 11.10.2022.

3. In that view of the matter, the instant petition stands

disposed off with direction to the concerned trial Court to

conclude the trial expeditiously.

Sd/-

(Sanjay K. Agrawal) Judge Ankit

 
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