Supreme Court of India
M/S. Bhushan Steel Strips Ltd. (Now ... vs State Of U.P on 30 October, 2017
Equivalent citations: AIRONLINE 2017 SC 184
Author: Kurian Joseph
Bench: R. Banumathi, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.17381 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 16515 OF 2015]
M/S. BHUSHAN STEEL STRIPS LTD.
(NOW KNOWN AS BHUSHAN STEEL LTD.) APPELLANT(S)
VERSUS
STATE OF U.P. & ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by the judgment dated 29.04.2015 in Civil Writ Petition No.24302 of 2015. The issue pertains to the disciplinary proceedings initiated by the appellant against the party respondent(s).
3. During the pendency of the proceedings, we find that the parties have entered into a proper settlement dated 12.10.2017 and the terms of settlement have been filed along with I.A. No.105769 of 2017.
4. Therefore, I.A. No.105769 of 2017 is allowed and the appeal is disposed of in terms of the Settlement Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.11.02 dated 12.10.2017, which shall form part of this 16:32:53 IST Reason: judgment.
1
5. Pending applications, if any, shall stand disposed of.
6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;
OCTOBER 30, 2017.
2