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Supreme Court - Daily Orders

Uoi vs Ramesh Nair on 17 April, 2017

Author: Chief Justice

Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul

                                     IN THE SUPREME COURT OF INDIA

                                     CIVIL APPELLATE JURISDICTION

                                     CIVIL APPEAL NOS. 3322-3323/2014
                                     (with IA Nos.3-4/2017)

     Union of India                                                                ..Appellant

                                         versus

     Ramesh Nair                                                                   ..Respondent


                                                   O R D E R

1. Learned Additional Solicitor General representing the appellant – Union of India acknowledges, that consequent upon the completion of the period of probation by the respondent successfully, he has since been confirmed, and as such, nothing survives in the instant civil appeals.

2. In view of the statement made by the learned Additional Solicitor General, the instant civil appeals are dismissed, as having been rendered infructuous. Consequently, interlocutory application nos. 3-4 of 2017 stand disposed of.

3. The question of law is kept open.

…..................CJI [JAGDISH SINGH KHEHAR] …....................J. [Dr. D.Y. CHANDRACHUD] NEW DELHI; …....................J. APRIL 17, 2017.

Signature Not Verified
                                                                       [SANJAY KISHAN KAUL]
Digitally signed by
PARVEEN KUMAR
Date: 2017.04.18
17:40:07 IST
Reason:
ITEM NO.7                    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

I.A. 3-4/2017 in Civil Appeal No(s).      3322-3323/2014

UOI                                                    Appellant(s)

                                   VERSUS

RAMESH NAIR                                            Respondent(s)

(for directions and office report) Date : 17/04/2017 These applications were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. P.S. Patwalia, ASG Ms. Sushma Manchanda, Adv. Mr. Rajat Singh, Adv.
for Mr. B. Krishna Prasad,AOR For Respondent(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Nikhil Jain,Adv.
Ms. Preeti Singh, Adv.
Mr. Gagandeep Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
Consequently, interlocutory application nos. 3-4 of 2017 stand disposed of.
The question of law is kept open.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]