Supreme Court - Daily Orders
Union Of India vs K.M. Koshi on 5 September, 2014
Bench: H.L. Dattu, S.A. Bobde
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8535 OF 2014
(Arising out of SLP(C) No. 25643 of 2005)
Union of India & Ors. .. Appellant(s)
Versus
K.M. Koshi .. Respondent(s)
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order passed by the High Court of Kerala in Writ appeal No. 606 of 2002, dated 04.07.2005.
3. The respondent, though served, remained unrepresented.
4. This Court while issuing notice by its order dated 02.01.2006 had observed as under :
"Issue notice as to why this special leave petition should not be disposed of in terms of the Signature Not Verified Digitally signed by Vinod Kulvi Date: 2014.09.09 15:21:45 IST order of this Court in Civil Appeal No. 700 of 2005 entitled Union of Reason: India & Anr. Vs. Satish Kumar."2
5. We have heard Shri Ranjit Kumar, learned Solicitor General.
6. Following the terms, observations and directions made in the case of Union of India and Anr. Vs. Satish Kumar, reported in (2006) 1 SCC, 360, the impugned judgment passed by the High Court is set aside; the appeal is allowed and all the petition(s) will stand dismissed.
Ordered accordingly.
....................J. [ H.L. DATTU ] ....................J. [ S.A. BOBDE ] NEW DELHI, SEPTEMBER 05, 2014.
ITEM NO.25 COURT NO.2 SECTION XIA
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). 25643/2005
(Arising out of impugned final judgment and order dated 04/07/2005 in WA No. 606/2002 passed by the High Court Of Kerala At Ernakulam) UNION OF INDIA & ORS. Petitioner(s) VERSUS K.M. KOSHI Respondent(s) (With interim relief and office report) Date :05/09/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. Ranjit Kumar, S.G. Ms. Binu Tamta, Adv.
Ms. Sushma Suri,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The respondent, though served, remained unrepresented.
Leave granted.
Following the terms, observations and directions made in the case of Union of India and Anr. Vs. Satish Kumar, reported in (2006) 1 SCC, 360, the impugned judgment passed by the High Court is set aside; the appeal is allowed and all the petition(s) will stand dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]