Citation : 2025 Latest Caselaw 4133 Chatt
Judgement Date : 1 September, 2025
1
2025:CGHC:44328
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
ACQA No. 324 of 2023
Pratap Singh Pal S/o Hirde Ram Pal, Aged About 48 Years, R/o Ward No. 9,
Amladhih, P.S. Maro, District : Bemetara, Chhattisgarh
... Appellant
versus
Balram Sahu S/o Rupram Sahu, Aged About 42 Years, R/o Village Pendhri,
Post Office Tarenga/ Bhatapara, P.S. Bhatapara Rural, District : Balodabazar-
Bhathapara, Chhattisgarh
... Respondent
For Appellant : Shri Shobhit Koshta, Advocate.
For Respondent : None.
SB: Hon'ble Shri Justice Sanjay S. Agrawal
Order on Board 01/09/2025
1. Counsel for the appellant prays for withdrawal of this appeal with liberty to avail the alternative remedy as provided under the law.
2. The appeal is, accordingly, dismissed as withdrawn with the aforesaid liberty.
3. Registry is directed to provide certified copy of the impugned judgment dated 05/08/2023 passed by the Judicial Magistrate First Class, Bhatapara, District Balodabazar (C.G.) to the counsel for the appellant after obtaining the photocopy of the same.
Sd/-
(Sanjay S. Agrawal) JUDGE Digitally signed Kamde by NARESH NARESH KUMAR KAMDE KUMAR Date:
KAMDE 2025.09.02 11:08:14 +0530
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