30 October 2017
Supreme Court
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M/S. BHUSHAN STEEL STRIPS LTD. (NOW KNOWN AS BHUSHAN STEEL LTD. ) Vs STATE OF U.P

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-017381-017381 / 2017
Diary number: 17485 / 2015
Advocates: PRAVEEN KUMAR Vs


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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.17381 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 16515 OF 2015]

M/S. BHUSHAN STEEL STRIPS LTD.  (NOW KNOWN AS BHUSHAN STEEL LTD.) APPELLANT(S)

VERSUS STATE OF U.P. & ANR. RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. The appellant is before this Court aggrieved by the judgment dated 29.04.2015 in Civil Writ Petition No.24302  of  2015.   The  issue  pertains  to  the disciplinary proceedings initiated by the appellant against the party respondent(s). 3. During the pendency of the proceedings, we find that  the  parties  have  entered  into  a  proper settlement  dated  12.10.2017  and  the  terms  of settlement have been filed along with I.A. No.105769 of 2017. 4. Therefore, I.A. No.105769 of 2017 is allowed and the appeal is disposed of in terms of the Settlement dated  12.10.2017,  which  shall  form  part  of  this judgment.

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5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; OCTOBER 30, 2017.

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