Supreme Court - Daily Orders
Ganga Goyal vs State Of Chhattisgarh . on 25 January, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MA.150-151/2019 IN & C.A. NO(S). 7925-7926/2011
GANGA GOYAL APPELLANT(S)/
APPLICANT(S)
VERSUS
STATE OF CHHATTISGARH & ORS. RESPONDENT(S)
O R D E R
1. The order dated 29.11.2018, passed in C.A. Nos. 7925- 7926/2011, dismissing the appeals, is recalled and the civil appeals are restored to their original numbers.
2. Applications for restoration are, accordingly, allowed.
3. Civil Appeals are taken on Board.
4. We find no merit in these appeals. The appeals are, accordingly, dismissed.
5. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [NAVIN SINHA] NEW DELHI;
JANUARY 25, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.02.07 14:17:21 IST Reason: ITEM NO.19 COURT NO.5 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
MA.150-151/2019 IN & C.A. NO(S). 7925-7926/2011 GANGA GOYAL APPELLANT(S)/ APPLICANT(S) VERSUS STATE OF CHHATTISGARH & ORS. RESPONDENT(S) (FOR ADMISSION and IA No.186101/2018-RESTORATION) Date : 25-01-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Ms. Anuradha Mutatkar, AOR For Respondent(s) Mr. Atul Jha,Adv.
Mr. Dharmenda Kumar Sinha,Adv. UPON hearing the counsel the Court made the following O R D E R Applications for restoration are allowed and the civil appeals are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)