Supreme Court of India
State Bank Of India vs Mela Ram & Ors on 27 February, 2008
Equivalent citations: AIR 2008 SUPREME COURT 2717, 2008 AIR SCW 4532 (1) 2008 (17) SCC 584, 2008 (17) SCC 584
Bench: Harjit Singh Bedi, Tarun Chatterjee
Non-reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7520 OF 2001
STATE BANK OF INDIA .....APPELLANT(S)
VERSUS
MELA RAM & ORS. ....RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
In our view, in the facts and circumstances of the present case, we are not inclined to exercise our power under Article 136 of the Constitution of India because we find from the record that the decree passed in favour of the appellant has already been satisfied and the execution case has already been disposed of. Accordingly this appeal is dismissed. There will be no order as to costs.
......................J. (TARUN CHATTERJEE) ......................J. (HARJIT SINGH BEDI ) NEW DELHI;
FEBRUARY 27, 2008.