Supreme Court - Daily Orders
Arabinda Dhali vs Nimai Chandra Sarkar on 30 July, 2014
® ITEM NO.18 COURT NO.11 SECTION XVII
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). 4734/2008
ARABINDA DHALI Appellant(s)
VERSUS
NIMAI CHANDRA SARKAR & ANR. Respondent(s)
(office report for directions)
Date : 30/07/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Appellant(s) Mr. Shyam Kumar,Adv.
Ms. Sangeeta Mandal,Adv.for
M/s Fox Mandal & Co.
For Respondent(s) Mr. Aditya Kr. Choudhary,Adv.
Mr. Sanjai Kumar Pathak ,Adv.
Mr. R.Chandrachud,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shyam Kumar, learned counsel for the appellant submits that General Election to the Orissa State Legislative Assembly held in the year 2004 for 86, Malkangiri Assembly Reserved Constituency. After 2004 successive elections were held. Hence the Appeal is dismissed as having become infructuous.
(SUMAN WADHWA) (MALA KUMARI SHARMA)
AR-cum-PS COURT MASTER
Signed order is placed on the file.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2014.08.01 11:33:12 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4734 OF 2008 Arabinda Dhali Appellant (s) VERSUS Nirmai Chandra Sarkar & Anr. Respondent(s) O R D E R Mr. Shyam Kumar, learned counsel for the appellant submits that General Election to the Orissa State Legislative Assembly held in the year 2004 for 86, Malkangiri Assembly Reserved Constituency. After 2004 successive elections were held. Hence the Appeal is dismissed as having become infructuous.
...............J. (V. GOPALA GOWDA) New Delhi;
Date: 30.7.2014.