Supreme Court - Daily Orders
State Of Haryana vs Vipin Kumar Gupta . on 4 March, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4756 OF 2006
THE STATE OF HARYANA AND ORS. ..APPELLANTS
VERSUS
VIPIN KUMAR GUPTA AND ORS. ..RESPONDENTS
O R D E R
1. We have heard Shri Manjit Singh, learned counsel for the appellants.
2. The tax effect in this appeal is Rs.50,000/- (Rupees Fifty Thousand Only). Since the same is meager, we do not propose to go into the merits of the appeal. Therefore, the Civil Appeal is dismissed.
3. The question of law raised is kept open to be agitated in an appropriate case.
Ordered accordingly.
.....................J. (H.L. DATTU) .....................J. (S.A. BOBDE) NEW DELHI;
MARCH 04, 2014
ITEM NO.105 COURT NO.3 SECTION IIIA
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). 4756 OF 2006 STATE OF HARYANA & ORS. Appellant (s) VERSUS VIPIN KUMAR GUPTA & ORS. Respondent(s) (With office report ) Date: 04/03/2014 This Appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Mr.Manjit Singh, AAG Mr.Tarjit Singh, Adv.
Ms.Nupur Chaudhary, Adv for Mr.Kamal Mohan Gupta, Adv.
Mr.T.V.George,Adv.(NP) For Respondent(s) UPON hearing counsel the Court made the following O R D E R The Civil Appeal is dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)