CRPF Vs. Manoj Mishra & Ors.
[Civil Appeal No(s). 6212-6213/2021]
We do not find any merit in the present appeals.
The appeals are, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
...................................................J. (SANJIV KHANNA)
...................................................J. (BELA M. TRIVEDI)
NEW DELHI
NOVEMBER 12, 2021.
Item No. 8
Crpf Vs. Manoj Mishra & Ors.
[Civil Appeal No(s). 6212-6213/2021]
[I.A. No.129039/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and I.A. No.129041/2021-STAY APPLICATION]
Date: 12-11-2021
These appeals were called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s)
Ms. Ashwarya Bhati, ASG
Ms. Ruchi Kohli, Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Neela Gokhale, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Meena Sagar, Adv.
Mr. Arvind Kumar Sharma, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
Order
The appeals are dismissed in terms of the signed order.
Pending application(s),if any, stand disposed of.
(BABITA PANDEY)
COURT MASTER (SH)
|
(ANITA RANI AHUJA)
ASSISTANT REGISTRAR
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(Signed order is placed on the file)
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