Shankarlal Pamnani vs Shri Ram Mandir (Balkhandidas) ...
2023 Latest Caselaw 1163 Chatt

                                                                           NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                              SA No. 596 of 2022

     Shankarlal Pamnani S/o Late Shri Bhagwandas Pamnani Aged About 66
     Years R/o New Sarkanda Bilaspur, Tahsil And District Bialspur,
     Chhattisgarh

                                               ---- Appellant/applicant/Objector

                                     Versus

  1. Shri Ram Mandir (Balkhandidas) Trust Through Its President Moolchand
     Khandelwal, R/o Sai Mangalam Vyapar Vihar Bilaspur Tahsil And District
     Bialspur, Chhattisgarh (Plaintiff/Decree Holder)

  2. Muralilal Rai , S/o Gaya Prasad Now Dead, Hence Through His Legal
     Representatives

     2.1 - Rukmani Devi W/o Late Shri Murarilal Rai Aged About 64 Years, R/o
     Ghongha Baba Mandir, Bilaspur, Tahsil & District Bilaspur (C.G.) Currently
     R/o In front of Geetanajali City, Pragati Vihar, Bahtarai, Bilaspur, Tahsil &
     District Bilaspur (C.G.)

      2.2 - Ekta Rai D/o Late Shri Murarilal Rai Aged About 42 Years, R/o
      Through her husband Ashwani Shivhare House No.16, Saraswati Nagar
      Burhanpur, District Burhanpur (M.P.)

      2.3 - Kirti Rai D/o Late Late Shri Murarilal Rai Aged About 41 Years,
      Through her husband Santosh Kumar Choube, R/o Govindpura Sector
      535, in front of Bijali Office Bhopal District Bhopal (M.P.)

      2.4 - Santosh Rai S/o Late Murarilal Rai Aged About 37 Years, R/o
      Ghongha Baba Mandir, Bilaspur, Tahsil & District Bilaspur (C.G.) Currently
      R/o In front of Geetanajali City, Pragati Vihar, Bahtarai, Bilaspur, Tahsil &
      District Bilaspur (C.G.)

      2.5 - Kavita Rai D/o Late Shri Murarilal Rai Aged About 34 Years, R/o
      Ratanpur Tahsil Kota District Bilaspur (C.G.)

                                               ---- Respondents/Non-applicants

For Appellant :None despite second call. For Respondents :Shri Rajeev Shrivastava, Senior Advocate appears along with Shri Malay Shrivastava, Advocates.

Hon'ble Shri Justice Sanjay S. Agrawal

Judgment/Order On Board 24.02.2023

1. No one appears nor any representation is made on behalf of the appellant even

when the matter is called twice.

2. In the above circumstance, in absence of any representation, this Court is left with

no other option but to dismiss this appeal for non-prosecution.

3. Accordingly, this appeal is dismissed for non-prosecution. No order as to costs.

4. Records of both the Courts below be sent back forthwith to the concerned Courts.

Sd/-

(Sanjay S. Agrawal) Judge

Anjani