Supreme Court - Daily Orders
Nav Nirman Thekedar Kalyan Assn.. vs State Of U.P.. on 17 September, 2019
Bench: Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3106/2011
NAV NIRMAN THEKEDAR KALYAN ASSN. & ANR. APPELLANT(S)
VERSUS
STATE OF U.P. & ANR. RESPONDENT(S)
O R D E R
Learned counsel for the appellants states that due to subsequent events this appeal has become infructuous. The appeal stands disposed of accordingly.
Pending application(s), if any, stands disposed of accordingly.
......................J. [DEEPAK GUPTA] ......................J. [ANIRUDDHA BOSE] NEW DELHI;
SEPTEMBER 17, 2019.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.09.21 10:26:06 IST Reason: ITEM NO.108 COURT NO.13 SECTION III-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). 3106/2011 NAV NIRMAN THEKEDAR KALYAN ASSN.. & ANR. Appellant(s) VERSUS STATE OF U.P.. & ANR. Respondent(s) Date : 17-09-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Imtiaz Ahmed, Adv.
Ms. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
M/S. Equity Lex Associates, AOR For Respondent(s) Mr. Ardhendumauli Kumar Prasad, AOR UPON hearing the counsel the Court made the following O R D E R The appeal stands disposed of in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)