Supreme Court - Daily Orders
Union Of India vs Vijay Khanna on 8 April, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1263 OF 2009
UNION OF INDIA & ANR. .. APPELLANT(S)
Versus
VIJAY KHANNA .. RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Delhi at New Delhi in W.P.(C) No. 507 of 2007, dated 22.01.2007.
2. We have heard learned counsel for the parties to the lis.
3. In fact, the issue raised in this appeal is purely academic in nature and, as of now, nothing survives in this appeal for our consideration and decision.
4. Accordingly, the civil appeal is disposed of as having become infructuous.
...................CJI.
[ H.L. DATTU ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.04.10 ....................J. 15:24:09 IST Reason: [ ARUN MISHRA ] NEW DELHI, APRIL 08, 2015.
ITEM NO.124 COURT NO.1 SECTION XIV
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). 1263/2009 UNION OF INDIA & ANR. Appellant(s) VERSUS VIJAY KHANNA Respondent(s) Date : 08/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Ms. Vibha Datta Makhija, Sr. Adv.
Ms. Rekha Pandey, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr. Rajender Pd. Saxena,Adv.
Mr. N.P. Sahni, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of as having become infructuous.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]