Supreme Court - Daily Orders
Meghalaya Wine Dealers Assn. vs State Of Meghalaya . on 1 December, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2363/2011
MEGHALAYA WINE DEALERS ASSN. & ANR. … Appellant(s)
VERSUS
STATE OF MEGHALAYA & ORS. … Respondent(s)
O R D E R
Mr. A. Henry, learned counsel appearing on behalf of the appellants submits that the appeal has become infructuous as the members have accepted the Rules.
The appeal is, accordingly, dismissed as having become infructuous.
………………………………………………………,J. (Sanjay Kishan Kaul) ………………………………………………………,J. (M.M. Sundresh) New Delhi;
December 01, 2021.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.12.04 12:55:23 IST Reason: ITEM NO.103 COURT NO.6 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2363/2011 MEGHALAYA WINE DEALERS ASSN. & ANR. Appellant(s) VERSUS STATE OF MEGHALAYA . & ORS. Respondent(s) ) Date : 01-12-2021 This appeal was called on for hearing today. CORAM: : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. A. Henry, Adv.
Mr. Rajiv Mehta, AOR For Respondent(s) Mr. Avijit Mani Tripathi, AOR Mr. Upendra Mishra, Adv.
Mr. Arun K. Sinha, AOR UPON hearing the counsel the Court made the following O R D E R Mr. A. Henry, learned counsel appearing on behalf of the appellants submits that the appeal has become infructuous as the members have accepted the Rules. The appeal is, accordingly, dismissed as having become infructuous.
(GULSHAN KUMAR ARORA) (POONAM VAID) AR-CUM-PS COURT MASTER (NSH) (Signed order is placed on the file)