Supreme Court - Daily Orders
Surendra Kumar Sharma (D) Thr. Lrs. vs The State Of Uttar Pradesh on 20 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5915/2016
SURENDRA KUMAR SHARMA (D) THR. LRS. Appellant(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
O R D E R
We have heard the learned Senior Counsel appearing for the
appellant(s) and the learned counsel appearing for the
respondent-State at length. After hearing, we are not inclined
to interfere in this appeal, in particular, for the reason
that due to efflux of time, the employee had already attained
the age of superannuation in 2003 and has now passed away.
The appeal stands dismissed accordingly.
…………………………………...J.
[J.K. MAHESHWARI]
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2023.09.25
...……………………………...J.
14:24:48 IST
Reason: [K.V. VISWANATHAN]
New Delhi
September 20, 2023.
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ITEM NO.109 COURT NO.13 SECTION III-A
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). 5915/2016
SURENDRA KUMAR SHARMA (D) THR. LRS. Appellant(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 20-09-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) Mr. J.M. Sharma, Sr. Adv.
Mr. Ajit Sharma, AOR
Mr. Akshat Sharma, Adv.
Mr. Amrit Pradhan, Adv.
Mr. Kanchan Kumar, Adv.
For Respondent(s) Mr. Ardhendumauli Kumar Prasad, A.A.G.
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Suraj Singh, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Amit Kumar Agrawal, Adv.
Mr. Siddharth, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of signed order. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file)