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Supreme Court - Daily Orders

Union Of India vs Jan Balaz on 28 August, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                            IN THE SUPREME COURT OF INDIA
                                             CIVIL APPELLATE JURISDICTION


                                  MISCELLANEOUS APPLICATION NO.     1886/2023

                                            IN/AND C.A. NO. 8714/2010


                         UNION OF INDIA & ANR.                              APPELLANT(S)

                                                      VERSUS


                         JAN BALAZ & ORS.                                   RESPONDENT(S)

                                                    O R D E R

1. Application for restoration is allowed and the appeal is restored to its original number.

2. The appeal is taken on Board.

3. Learned counsel appearing for the appellants states that this appeal has become infructuous in view of the fact that the Surrogacy (Regulation) Act, 2021 has come into force.

4. In that view of the matter, the appeal is disposed of as having become infructuous.

5. Pending application(s), if any, shall stand disposed of.

..............................J ( PAMIDIGHANTAM SRI NARASIMHA ) ..............................J Signature Not Verified ( AHSANUDDIN AMANULLAH ) Digitally signed by Narendra Prasad Date: 2023.08.29 17:33:42 IST NEW DELHI;

Reason:
                         AUGUST 28, 2023
ITEM NO.67               COURT NO.16                 SECTION III

               S U P R E M E C O U R T O F     I N D I A
                       RECORD OF PROCEEDINGS

MISCELLANEOUS APPLICATION NO. 1886/2023 IN/AND C.A. NO. 8714/2010 UNION OF INDIA & ANR. PETITIONER(S) VERSUS JAN BALAZ & ORS. RESPONDENT(S) (FOR ADMISSION and IA No.169107/2023-RESTORATION ) Date : 28-08-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Ruchi Kohli, Adv.
Mr. Raj Bahadur Yadav, AOR Ms. Swarupma Chaturvedi, Adv. Mr. Rajat Nair, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. Application for restoration is allowed and the appeal is restored to its original number.
2. The appeal is taken on Board.
3. The appeal is disposed of, in terms of the signed order.
4. Pending application(s), if any, shall stand disposed of.

(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)