THE STATE OF HARYANA Vs VED SINGH
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.-000243-000243 / 2011
Diary number: 15734 / 2005
Advocates: SANJAY KUMAR VISEN Vs
SHALU SHARMA
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 243/2011
STATE OF HARYANA AND ORS. APPELLANT(S) VERSUS
VED SINGH RESPONDENT(S)
J U D G M E N T KURIAN, J.
Learned counsel appearing for the appellants submits that in view of Annexure P8, Modified Demand of Penal Rent, dated 26.05.2005, no further orders are required to be passed. 2. The civil appeal is, accordingly, disposed of. 3. Pending applications, if any, shall stand disposed of. 4. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; AUGUST 17, 2017.