Mummidi
Apparao (D) Tr. LRS. Vs. Nagarjuna Fertilisers & Chem.Ltd.& ANR. [2009]
INSC 1430 (11 August 2009)
Judgment
CIVIL
APPELLATE JURISDICTION I.A.No.1 IN SLP(C)No.3635 of 2007 WITH I.A.No.1 IN
SLP(C)No.3711 of 2007 O R D E R Heard learned counsel for the parties.
The line
in para 1 of the Judgment dated 21st of November, 2008, namely, 'In course of
hearing, counsel appearing for the claimants/landholders stated that they
accepted the compensation fixed by the High Court and did not wish to challenge
the High Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of
2007 are dismissed as not pressed" be read as under :- "In course of
hearing, counsel appearing for the claimants/landholders stated that they
accepted the compensation fixed by the High Court and did not wish to challenge
the High Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of
2007 are dismissed."
IAs are
disposed of accordingly.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( AFTAB ALAM )
NEW DELHI;
AUGUST 11, 2009.
Back
Pages: 1 2
