Supreme Court - Daily Orders
State Of Rajasthan vs M/S Mohd.Bux Shaukat Ali on 15 December, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 603 of 2008
STATE OF RAJASTHAN AND ORS. Appellant(s)
VERSUS
M/S MOHD.BUX SHAUKAT ALI Respondent(s)
O R D E R
Learned counsel for the respondent says that the entire amount in dispute along with interest has already been paid to the respondent.
In view of the above statement, the appeal is dismissed as infructuous.
…....................J. [Madan B. Lokur] …....................J. [Adarsh Kumar Goel] NEW DELHI;
DECEMBER 15, 2016.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.12.17 12:58:00 IST Reason: 1 ITEM NO.119 COURT NO.6 SECTION XV 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). 603/2008 STATE OF RAJASTHAN AND ORS. Appellant(s) VERSUS M/S MOHD.BUX SHAUKAT ALI Respondent(s) Date : 15/12/2016 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
Mr. Milind Kumar,Adv.
For Respondent(s) Ms. Pratibha Jain,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as infructuous in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master [Signed order is placed on the file] 2