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  

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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.  

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