Supreme Court - Daily Orders
Kali Ram vs Union Of India on 13 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.55 COURT NO.5 SECTION XIV
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). 30843/2014
(Arising out of impugned final judgment and order dated 09/04/2012
in LA No.106/2012 passed by the High Court of Delhi at New Delhi)
KALI RAM Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Shobha, AOR
Mr. Raghav Pandey, Adv.
For Respondent(s) Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
M/s Saharya & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeal stands disposed of in terms of the signed order. (Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Digitally signed by Court Master Court Master Gulshan Kumar Arora Date: 2015.07.16 16:13:54 IST Reason: (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5350 OF 2014 (Arising out of SLP (C) No.30843 of 2014) Kali Ram … Appellant VERSUS Union of India & Anr. … Respondents O R D E R Delay condoned.
Leave granted.
Heard learned counsel for the parties. It is submitted by Ms. Shobha, learned counsel for the appellant, that the High Court, in his appeal, i.e., L.A.A No.106 of 2012, had enhanced the compensation granted by the Reference Court and the said amount has been further enhanced by this Court in Civil Appeal No.2091 of 2014. In view of the aforesaid, the present appeal is disposed of in terms of the order passed by this Court in Civil Appeal No.2091 of 2014. There shall be no order as to costs.
................,J.
(Dipak Misra) ................,J.
(Prafulla C. Pant) New Delhi;
July 13, 2015.