Supreme Court - Daily Orders
State Of Punjab vs Mandeep Singh on 30 October, 2014
Bench: Dipak Misra, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.704 OF 2008
State of Punjab and Others Appellant(s)
Versus
Mandeep Singh Respondent(s)
O R D E R
Heard Mr. Saurabh Ajay Gupta, learned counsel for the appellants and Mr. N.M. Popli, learned counsel for the respondent.
Having heard learned counsel for the parties, we are of the considered opinion that there is no necessity to decide the appeal on merits. We think it appropriate that the judgement passed by the appellate authority should be implemented within a period of six weeks hence. Needless to say, our order passed in this case shall not be treated as a precedent. It is being passed regard being had to the peculiar facts and circumstances of the case.
As conceded to by Mr. Saurabh Ajay Gupta, learned Signature Not Verified counsel for the appellants, the appointment letter, which Digitally signed by Chetan Kumar Date: 2014.11.08 10:58:07 IST has been issued to Mandeep Singh, shall be issued afresh and Reason: that he would not claim anything retrospectively. The said position is also accepted by the learned counsel for the 2 respondent.
The appeal is disposed of accordingly. There shall be no order as to costs.
......................J. (Dipak Misra) ......................J. (Uday Umesh Lalit) New Delhi;
October 30, 2014.
3 ITEM NO.112 COURT NO.5 SECTION IV 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.704 of 2008 STATE OF PUNJAB & ORS. Appellant(s) VERSUS MANDEEP SINGH Respondent(s)
Date : 30/10/2014 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. Saurabh Ajay Gupta, Adv.
Mr. Nishant Bishnoi, Adv.
Mr. Kuldip Singh, Adv.
Mr. Jagjit Singh Chhabra, AOR For Respondent(s) Mr. N.M. Popli, Adv.
Mrs. B. Sunita Rao, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(Chetan Kumar) (Renuka Sadana)
Court Master Court Master
(Signed order is placed on the file)