Supreme Court - Daily Orders
State Of Haryana vs Suresh Chander Sharma(D) Thr. Lrs. on 4 December, 2019
Bench: S. Abdul Nazeer, Deepak Gupta
ITEM NO.102 COURT NO.14 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(s). 5203/2009
STATE OF HARYANA & ORS. Appellant(s)
VERSUS
SURESH CHANDER SHARMA(D) THR. LRS. Respondent(s)
WITH
C.A. No. 5202/2009 (IV)
Date : 04-12-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Appellant(s) Mr. Naresh Bakshi, AOR
Mr. Deepak Thukral, Adv.
Dr. Monika Gusain, AOR
For Respondent(s) Mr. Aftab Ali Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the Appellants submits that the impugned order passed by the High Court has already been complied with. Therefore it is unnecessary to consider the Appeals on merits at this stage.
The Appeals are accordingly dismissed in terms of the signed order.
Pending applications, if any, are disposed of. Signature Not Verified (NEELAM GULATI) Digitally signed by (RAJINDER KAUR) NEELAM GULATI COURT MASTER (SH) Date: 2019.12.09 14:41:20 IST BRANCH OFFICER Reason: (Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5203 OF 2009 STATE OF HARYANA & ORS. Appellant(s) VERSUS SURESH CHANDER SHARMA(D) THR. LRS. Respondent(s) WITH CIVIL APPEAL NO. 5202 OF 2009 O R D E R Learned counsel appearing for the Appellants submits that the impugned order passed by the High Court has already been complied with. Therefore it is unnecessary to consider the Appeals on merits at this stage.
The Appeals are accordingly dismissed. However, the question of law is kept open.
Pending applications, if any, are disposed of.
.............................J. (S. ABDUL NAZEER) .............................J. ( DEEPAK GUPTA) NEW DELHI DECEMBER 04, 2019