Rashtraspal Dhargave vs Dinesh Das
2025 Latest Caselaw 923 Chatt

Chattisgarh High Court

Rashtraspal Dhargave vs Dinesh Das on 2 January, 2025

                                             -1-




   Digitally signed
   by REKHA
   SINGH


                                                                2025:CGHC:61
                                                                NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR


                                  WP227 No. 1180 of 2024


1 - Rashtraspal Dhargave S/o B.L. Dhargave Aged About 51 Years R/o Ward No. 03, In Front
Of Bus Stand Ambagarh Chowki, District Mohla-Manpur-Ambagarh Chowki Chhattisgarh

2 - Triratnpal Dhargave S/o B.L. Dhargave Aged About 47 Years R/o Ward No. 03, In Front Of
Bus Stand Ambagarh Chowki, District Mohla-Manpur-Ambagarh Chowki Chhattisgarh
                                                                  ... Petitioner(s)

                                           versus

1 - Dinesh Das S/o Naresh Das Vaishnav Aged About 71 Years R/o House No. 57 Sakti Nagar
Rajnandgaon, District Rajnandgaon Chhattisgarh (Partner Of Dears Farms Coloniser And
Builders G.E. Road Rajnandgaon Chhattisgarh

2 - Akhraj Kotadia S/o Late Poonamchand Kotadiya Aged About 65 Years R/o Ramadin Marg
Tehsil And District Rajnadgaon Chhattisgarh (Partner Of Dears Farms Coloniser And Builders
G.E. Road Rajnandgaon Chhattisgarh

3 - National Consumer Dispute Redressal Commission Through Its The Registrar, Upbhokta
Nyay Bhawan F-Block, Genral Pool Office Complex Ina New Delhi 110023

                                                                 ... Respondents

For Petitioners : Mr. N.K. Malviya, Advocate

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 02.01.2025

1) Mr. Malviya, the learned counsel appearing for the petitioners would seek

permission of this Court to withdraw this petition in the light of the judgment

passed by the Hon'ble Supreme Court in the matter of Imperia Structures

Limited Vs. Anil Patni and another, reported in 2020(10) SCC 783.

2) On due consideration, prayer is allowed.

3) In view of the above, the present petition is disposed of with the aforesaid

liberty.

Sd/-

(Rakesh Mohan Pandey) Judge

Rekha