Supreme Court - Daily Orders
Union Of India vs H.K.Tiwari (Dead) Through Lrs. on 20 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.116 COURT NO.6 SECTION XI
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).2565/2009
UNION OF INDIA & ANR. Appellant(s)
VERSUS
H.K.TIWARI (DEAD) THROUGH LRS.& ANR. Respondent(s)
(with appln. (s) for permission to file additional documents and
office report)
WITH
SLP(C) No. 25690/2012
(With Office Report)
Date : 20/11/2014 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Arvind Kumar Sharma,Adv. (NP)
Mr. Shreekant N. Terdal,Adv. (NP)
For Respondent(s) Mr. R.K. Gupta, Adv.
Mr. S.K. Gupta, Adv.
Mr. M.K. Singh, Adv.
Mr. B.P. Gupta
Mr. Shekhar Kumar,Adv.
Mr. Kumar Rajesh Singh, Adv.
Ms. Poonam Singh, Adv.
Ms. Niranjana Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No.2565 of 2009 is dismissed for want of prosecution in terms of the signed order.
Special Leave Petition (Civil) No.25690 of 2012 is dismissed for want of prosecution Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.11.21 17:32:18 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2565 OF 2009 Union of India & Anr. … Appellants VERSUS H.K.Tiwari (Dead) through LRs & Anr. … Respondents O R D E R None appears for the appellants. Mr. Rajesh Singh and Mr. R.K. Gupta, learned counsel for Respondents are present.
The appeal is dismissed for want of prosecution.
................,J.
(Dipak Misra) ................,J.
(Uday Umesh Lalit) New Delhi;
November 20, 2014.