Supreme Court - Daily Orders
State Of U.P. (Now Uttarakhand) Thr. ... vs Laxman Singh (D) Tr.Lrs. on 23 February, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8288/2010
STATE OF U.P. (NOW KNOWN AS STATE
OF UTTARAKHAND) & ORS. APPELLANT(S)
VERSUS
LAXMAN SINGH (D) THROUGH LRS. RESPONDENT(S)
O R D E R
Heard learned counsel for the parties and perused the record. After hearing the learned counsel for the parties and perusing the record, we find that it is not a fit case to interfere under Article 136 of the Constitution of India. Even otherwise, the judgment of the High Court, on merits, is just and proper. Valid reasons are assigned. No interference is called for.
The appeal is dismissed accordingly.
…............................J. (MOHAN M. SHANTANAGOUDAR ) …............................J. (VINEET SARAN) NEW DELHI;
FEBRUARY 23, 2021.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.03.09 16:33:59 IST Reason: ITEM NO.101 Court 10 (Video Conferencing) SECTION X 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). 8288/2010 STATE OF U.P. (NOW KNOWN AS STATE OF UTTARAKHAND) & ORS. APPELLANT(S) VERSUS LAXMAN SINGH (D) THROUGH LRS. RESPONDENT(S) Date : 23-02-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. Jatinder Kumar Bhatia, AOR Mr. Tanmay Agarwal, Adv.
For Respondent(s) Ms. Sumita Hazarika, AOR Mr. Siddhartha Bhatnagar, Sr. Adv. Mr. T. Mahipal, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)