Supreme Court - Daily Orders
State Of Maharashtra vs Abdul Hamid Abdul Aziz Hodekar on 5 April, 2017
Bench: Abhay Manohar Sapre, Navin Sinha
REVISED
ITEM NO.103 COURT NO.13 SECTION IX
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). 8334/2004
STATE OF MAHARASHTRA & ANR. Appellant(s)
VERSUS
ABDUL HAMID ABDUL AZIZ HODEKAR & ORS Respondent(s)
(with appln. (s) for intervention and permission to file additional
documents and exemption from filing O.T. and permission to file
additional documents and impleadment)
Date : 05/04/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Ms. Qurratulain,Adv.
Mr. Ejaz Maqbool,Adv.
Mr. Prashant Bhushan,Adv.
Ms. Sneha Mukherjee,Adv.
Mr. Satya Mitra,Adv.
Mr. Shivaji M. Jadhav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed as having become infructuous, in terms of the signed order.
In view of the dismissal of the appeal having become infructuous, no order is required to be passed in the application for intervention and impleadment.
Signature Not Verified [O.P. SHARMA] [RAJINDER KAUR] Digitally signed by OM PARKASH SHARMA Date: 2017.05.16 AR-CUM-PS COURT MASTER 15:36:53 IST Reason:
(Signed order is placed on the file) **The words 'and impleadment' are added in the revised proceedings. IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8334 OF 2004 STATE OF MAHARASHTRA & ANR. Appellant(s) VERSUS ABDUL HAMID ABDUL AZIZ HODEKAR & ORS Respondent(s) O R D E R Learned counsel for the appellants very fairly submits that this appeal has rendered infructuous in the light of a notification dated 5th February, 2016, issued subsequent to filing of this appeal and which according to learned counsel for the appellant has a bearing over the issue involved in the appeal.
Accepting the statement so made, we dismiss the appeal as having become infructuous.
No costs.
…....................J. [ABHAY MANOHAR SAPRE] …...................J. [NAVIN SINHA] NEW DELHI DATED; APRIL 05, 2017 ITEM NO.103 COURT NO.13 SECTION IX 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). 8334/2004 STATE OF MAHARASHTRA & ANR. Appellant(s) VERSUS ABDUL HAMID ABDUL AZIZ HODEKAR & ORS Respondent(s) (with appln. (s) for intervention and permission to file additional documents and exemption from filing O.T. and permission to file additional documents and impleadment) Date : 05/04/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv. For Respondent(s) Ms. Qurratulain,Adv.
Mr. Ejaz Maqbool,Adv.
Mr. Prashant Bhushan,Adv.
Ms. Sneha Mukherjee,Adv.
Mr. Satya Mitra,Adv.
Mr. Shivaji M. Jadhav,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as having become infructuous, in terms of the signed order.
In view of the dismissal of the appeal having become infructuous, no order is required to be passed in the application for intervention.
[O.P. SHARMA] [RAJINDER KAUR] AR-CUM-PS COURT MASTER
(Signed order is placed on the file)