Supreme Court - Daily Orders
State Of U.P. vs Mohsin Raza Zaidi on 23 January, 2014
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ITEM NO.108 COURT NO.10 SECTION XI
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. 9015 OF 2011
STATE OF U.P.& ANR Appellant (s)
VERSUS
MOHSIN RAZA ZAIDI Respondent(s)
(With appln(s) for stay and office report)
Date: 23/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s) Ms. Shobha Dixit, Sr.Adv.
Ms.Malvika Trivedi, Adv.
Mr. Shashank Singh, Adv.
Mr. M.R. Shamshad,Adv.
For Respondent(s) Mr. Rajeev Kr.Dubey, Adv.
Mr. Kamlendra Mishra,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal is allowed in terms of the signed order.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master
Signed order is placed on the file.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.9015 OF 2011 State of U.P. & Anr. .......Appellant Versus Mohsin Raza Zaidi .....Respondent O R D E R Heard Ms. Shobha Dixit learned senior counsel appearing on behalf of the appellants and Mr. Rajeev Kumar Dubey appearing for the respondent.
The issue involved in this appeal is with respect to the recovery of an amount of about Rs. 9 lakhs from the respondent by virtue of a departmental disciplinary proceeding. The respondent has retired in the year 2005 and the impugned order of the High Court is in his favour. In the circumstances, we dispose of the appeal without interfering with the order passed by the High Court. The question of law raised in this appeal is, however, left open.
...........................J. ( H.L. GOKHALE ) ...........................J. (KURIAN JOSEPH ) NEW DELHI;
JANUARY 23, 2014.