NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (CRIMINAL) NO.2993 OF 2004

Rajinder Mittal      … Petitioner

Versus

A.K. Garg & Ors.      … Respondents

J U D G M E N T

AFTAB ALAM, J.

1. This Special Leave Petition was filed against an interim order passed  

by the National Consumer Disputes Redressal Commission, New Delhi (for  

short  “National  Commission”)  on  May  18,  2004  in  Revision  Petition  

No.3183 of 2003 filed there, on behalf of the petitioner. By the impugned  

order,  the  National  Commission  had  rejected  the  petitioner’s  prayer  for

release on parole or bail pending final hearing of the Revision Petition and  

had directed him to surrender within one week from the date of the order.

2. During the pendency of this SLP, the aforesaid revision, along with  

three others  was taken up for hearing,  and Revision Petition No.3183 of  

2003 (from which this SLP arises) was dismissed by judgment and order  

dated May 24, 2010, passed by the National Commission.

3. This renders the present SLP infructuous and it is dismissed as such.  

Consequently, any interim orders passed in the case are also vacated.  

……………………………….J   ( AFTAB ALAM )

……………………………….J   ( T.S. THAKUR )

New Delhi, April 8,  2011

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