BALDHARI SINGH Vs STATE OF U.P. .
Bench: H.L. DATTU,ANIL R. DAVE
Case number: C.A. No.-006493-006493 / 2003
Diary number: 24283 / 2002
Advocates: RANI CHHABRA Vs
KAMLENDRA MISHRA
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6493 OF 2003
BALDHARI SINGH & ORS. ... APPELLANTS
VERSUS
STATE OF U.P. & ORS. ... RESPONDENTS
O R D E R
Mr.T.N.Singh, learned counsel appearing
on behalf of Mr.Kamlendra Mishra, learned standing
counsel for the State of Uttar Pradesh, submits
that learned counsel for the appellant Smt.Rani
Chhabra had informed the Standing Counsel of the
State of Uttar Pradesh that the requirements of
the supply of the Civil Appeal paper books may not
be necessary, since she is not interested in
prosecuting the appeal.
Learned counsel Smt.Rani Chhabra is not
present before the Court when the matter is called
for hearing.
Since the matter is of the year 2003, we
1
do not intend to adjourn the matter. Therefore,
taking the statement made by learned counsel
appearing for Mr.Kamlendra Mishra as the gospel
truth, we dispose of this appeal as not pressed.
Ordered accordingly.
...................J. (H.L. DATTU)
...................J. (ANIL R. DAVE)
NEW DELHI, FEBRUARY 14, 2012.
2