Supreme Court - Daily Orders
Union Of India vs M/S D. Khosla And Co. on 22 September, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.5 COURT NO.9 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5-6/2014 in Civil Appeal No(s). 4329-4330/2013
UNION OF INDIA Appellant(s)
VERSUS
M/S D. KHOSLA AND CO. Respondent(s)
(for modification of court's order dated 3.5.2013 and office
report)
Date : 22/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. Tushar Mehta, ASG
Mr. A. Mariarputtam, Sr. Adv.
Mr. Santosh Kumar, Adv.
Ms. Asha G. Nair, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Mr. Sourabh Malhotra, Adv.
Ms. Jyoti Mendiratta,Adv.
Mr. Ajay Bansal, AAG
Mr. Kuldip Singh, Adv.
Mr. Gaurav Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the appellant states that the IAs have become infructous. IAs are accordingly dismissed as having become infructuous in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Deepak Mansukhani (Signed order is placed on the file) Date: 2014.09.22 17:45:52 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. 5-6/2014 IN CIVIL APPEAL NO(s). 4329-4330/2013 UNION OF INDIA Appellant(s) VERSUS M/S D. KHOSLA AND CO. Respondent(s) O R D E R Learned counsel appearing for the appellant states that the IAs have become infructous. IAs are accordingly dismissed as having become infructuous.
....................J. (J. CHELAMESWAR) ....................J. (A.K. SIKRI) NEW DELHI SEPTEMBER 22, 2014.