Supreme Court - Daily Orders
Mussoorie Dehradun Development ... vs Ravi Prakash Goyal on 29 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.8 COURT NO.11 SECTION X
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 (C) No(s). 6172/2008
(Arising out of impugned final judgment and order dated 06/12/2007
in SA No. 89/2007 passed by the High Court Of Uttarakhand at
Nainital)
MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAVI PRAKASH GOYAL Respondent(s)
Date : 29/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vinay Garg,Adv.
Ms. Deeparn Garg, Adv.
Mr. Uday Singh, Adv.
For Respondent(s) Mr. Manoj Swarup, Adv.
Ms. Lalita Kohli, Adv.
Mr. Abhishek Swarup, Adv.
Ms. Manu Bharadwaj, Adv.
Mr. Anubhav Kumar, Adv.
M/s Manoj Swarup & Co.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned counsel for the parties that during the pendency of this petition, the issue thatarose in the instant case has been resolved and, therefore, the same does not require any consideration.
In view of the aforesaid statements the Special Leave Petition is dismissed as infructuous.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.01 17:14:37 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER