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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.     5164     OF     2007     

UNION OF INDIA               APPELLANT

                VERSUS

A.P. BHARDWAJ                                   RESPONDENT

O     R     D     E     R   

In spite of granting sufficient time, neither the  

learned counsel for the appellant nor the learned counsel for  

the respondent have filed their statement of case.  It only  

shows that the learned counsel for both sides may not be  

interested in pursuing the matter. Therefore, the appeal is  

dismissed for non-prosecution.  

.......................J. (H.L. DATTU)

NEW DELHI; OCTOBER 12, 2012