Supreme Court - Daily Orders
The State Of Uttarakhand vs Manish Kumar Srivastava on 10 April, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.22 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 32379/2018
(Arising out of impugned final judgment and order dated 09-08-2018
in SPA No. 612/2018 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
MANISH KUMAR SRIVASTAVA Respondent(s)
Date : 10-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Jatinder Kumar Sethi,Dy.A.G.
Mr. Ashutosh Kumar Sharma,Adv.
Mr. Rajeev Dubey,Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s) Mr. Ravindra S. Garia, AOR
Mr. Shashank Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
It is not in dispute as brought to our notice that the period of licence i.e. from 10th May, 2018 to 31st March, 2019 has now come to an end by efflux of time. In other words, it has now expired. It is for this reason, this petition is really rendered infructuous. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.04.11
The special leave petition is, accordingly, dismissed 17:17:00 IST Reason: as having rendered infructuous.
1 However, we make it clear that the impugned order shall not be taken note of for any other purpose while adjudicating the rights of the parties for any dispute, if arises, between the parties with regard to subsequent period in question.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
2