Baldhari Singh &
Ors. Vs. State of U.P. & Ors.
[Civil Appellate
Jurisdiction Civil Appeal No.6493 of 2003]
O R D E R
Mr. T. N. Singh, learned
counsel appearing on behalf of Mr. Kamlendra Mishra, learned standing counsel for
the State of Uttar Pradesh, submits that learned counsel for the appellant Smt.
Rani Chhabra had informed the Standing Counsel of the State of Uttar Pradesh that
the requirements of the supply of the Civil Appeal paper books may not be necessary,
since she is not interested in prosecuting the appeal.
Learned counsel Smt. Rani
Chhabra is not present before the Court when the matter is called for hearing. Since
the matter is of the year 2003, we do not intend to adjourn the matter. Therefore,
taking the statement made by learned counsel appearing for Mr. Kamlendra Mishra
as the gospel truth, we dispose of this appeal as not pressed.
Ordered accordingly.
...................J.
(H.L. DATTU)
...................J.
(ANIL R. DAVE)
NEW
DELHI,
FEBRUARY
14, 2012.
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