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Surinder Singh vs Punjab State Elect.Board,Patiala . on 24 September, 2014

Bench: Jagdish Singh Khehar, Arun Mishra

     C.A.No.6957/09 etc.                                    1

     ITEM NO.103                                 COURT NO.7                        SECTION IV


                                      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). 6957/2009

     SURINDER SINGH                                                                Appellant(s)

                                                        VERSUS

     PUNJAB STATE ELECT.BOARD,PATIALA & ORS.                                       Respondent(s)

     (With appln. (s) for exemption from filing O.T. and office report)
     WITH
     SLP(C) No. 17161/2009
     (With Interim Relief and Office Report)

     Date : 24/09/2014 This appeal/petition was called on for hearing
     today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MR. JUSTICE ARUN MISHRA

     For Appellant(s)                       Ms.Shiwani M., Adv.
                                            Ms.Rekha Giri, Adv.
                                            Mr. Anis Ahmed Khan, Adv.

     For Respondent(s)                      Mr.Pratham Kant, Adv.
                                            Mr. Ugra Shankar Prasad, Adv.

                                            Mrs.Jayshree Anand, Adv.
                                            Mr. Anurag Pandey, Adv.

                         Upon hearing the counsel the Court made the following
                                              O R D E R

Learned counsel appearing on behalf of respondent No.4 contends that nothing survives in this appeal on account of the fact that the certificate issued to the appellant before this Court declaring that he belonged to Backward Class has since been Signature Not Verified Digitally signed by cancelled.

Date: 2014.09.25 It is submitted that the aforesaid cancellation order 16:50:29 IST Reason:

was passed before leave was granted giving rise to the instant civil appeal.

Learned counsel for the appellant states that the sister-in-law of the arguing counsel is hospitalised and accordingly she seeks a day's accommodation.

List on 25.09.2014.

Instructions be obtained in respect of the submission recorded hereinabove as indicated by the learned counsel representing respondent No.4.

(SATISH KUMAR YADAV)                                   (PHOOLAN WATI ARORA)
   COURT MASTER                                        ASSISTANT REGISTRAR