Hairani Yadav And Others vs State Of Chhattisgarh
2025 Latest Caselaw 1703 Chatt

Chattisgarh High Court

Hairani Yadav And Others vs State Of Chhattisgarh on 3 February, 2025

                                                                        Digitally
                                                                        signed by
                                                                        ASHOK
                                                                  ASHOK SAHU
                                                                  SAHU Date:
                                                                        2025.02.04
                                                                        10:32:22
                                                                        +0530




       HIGH COURT OF CHHATTISGARH AT BILASPUR


                           CRA No. 626 of 2007

HAIRANI YADAV AND OTHERS versus STATE OF CHHATTISGARH

                              Order on Board




03/02/2025

None for the Appellant.

Dr. Surendra Kumar Dewangan, Panel Lawyer for the State.

Pursuant to bailable warrant issued, the appellant No.2 & 3 are present in the Court.

According to the office report and death certificate, the appellant No.1- Hairani Yadav has died on 14.01.2022 and, as such, the appeal of appellant No.1 stands abated.

Appellant No.2 & 3 are present in the Court. Since their counsel has not appeared to argue the matter, Mr. Rishi Rahul Soni, Advocate, who is present in the Court, is appointed as a counsel on behalf of the appellant No.2 & 3 to argue their appeal.

Mr. Rishi Rahul Soni, learned counsel is directed to delete the name of the appellant No.1 from the cause title during the course of the day itself.

The Secretary, Chhattisgarh High Court Legal Services Committee, is directed to issue a formal order of appointment forthwith in favour of Mr. Rishi Rahul Soni, Advocate, to argue the case on behalf of the appellant No.2 & 3 and he will be entitled for the fee as applicable.

With the consent of the learned counsel appearing for the parties, the matter is heard finally and judgment passed separately.

Sd/-

(Sanjay K. Agrawal) Judge

Aks