Supreme Court - Daily Orders
Neeraj Kumar Jha & Ors. Etc. vs Union Of India & Ors. Etc. on 21 April, 2014
ITEM NO.47 IN COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)
No(s).22611-22616/2008
(From the judgement and order dated 20/03/2008 in WP
No.33946/2007,WP No.37196/2007,WP No.1814/2008,WP No.1815/2008,WP
No.3443/2008,WP No.3444/2008 of The HIGH COURT OF MADRAS)
NEERAJ KUMAR JHA & ORS. ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. ETC. Respondent(s)
(With office report )
WITH SLP(C) NO. 23337-23342 of 2008
(With office report)
Date: 21/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(IN CHAMBERS)
For Petitioner(s)
Mr. Tapesh Kumar Singh,Adv.
For Respondent(s)
Ms. V. Mohana,Adv.
Mr. Shekhar Raj Sharma, Adv.
Mr. B. Krishna Prasad ,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that nothing survives in these special leave petitions, inasmuch as he has already got the relief in view of the decision rendered by this Court in [Union of India Vs. Ramesh Ram & Others] cited at 2010 (7) SCC 234. In view of the aforesaid statement of the learned counsel for the petitioners, the special leave petitions stand disposed of.
[ Neeta ] [ Sneh Lata Sharma]
Sr. P.A. Court Master