Haryana State Agrl Marketing Board Vs. Sanjiv Kumar [2008] INSC 1164 (17 July 2008)

Judgment

CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.157 OF 2007 HARYANA STATE AGRL.MARKETING BOARD .....APPELLANT(S) VERSUS With C.A.No.3770/2007 C.A.No.4193/2007 O R D E R Learned counsel for the respondent, on instruction, submits before us that the award of the Labour Court which was affirmed by the High Court had already been implemented and the back wages of the employee has already been paid. Learned counsel for the appellant also does not appear before us to press the appeals. In that view of the matter, the appeals are dismissed.

There shall be no order as to costs.

.............................J.

( TARUN CHATTERJEE ) .............................J.

( AFTAB ALAM ) NEW DELHI;

JULY 17, 2008.

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