Supreme Court - Daily Orders
M.P. State Electricity Board vs Rajendra Gupta . on 5 September, 2019
Bench: Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1931 OF 2010
EXECUTIVE ENGINEER (CITY DIVISION) APPELLANT(S)
M.P. STATE ELECTRICITY BOARD
VERSUS
RAJENDRA GUPTA & ANR. RESPONDENT(S)
O R D E R
The alleged theft of electricity took place in the year 1998. More than two decades have elapsed. As the penalty is small, it could not be worthwhile to continue with the litigation. We, therefore, while leaving the question of law open, close the appeal.
...................J. (DEEPAK GUPTA) ...................J. (ANIRUDDHA BOSE) New Delhi September 05, 2019 Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.09.07 12:52:52 IST Reason: ITEM NO.110 COURT NO.13 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 1931/2010 EXECUTIVE ENGINEER (CITY DIVISION) Appellant(s) M.P. STATE ELECTRICITY BOARD VERSUS RAJENDRA GUPTA & ANR. Respondent(s) Date : 05-09-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Sakesh Kumar, Adv.
Ms. Gitanjali N. Sharma, Adv. Mr. Karunakar Mahalik, Adv. Ms. K. V. Bharathi Upadhyaya, AOR For Respondent(s) Mr. Anil K. Sharma, Adv.
Mr. Akasdeep, Adv.
Mr. Awanish Sinha, AOR Mrs. Swarupama Chaturvedi, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)