Union of India Vs. Sampat

[Civil Appeal No. 5085 of 2012 (@ Special Leave Petition (C) No.21341 of 2004]

O R D E R

1. Leave granted.

2. Delay condoned.

3. We have heard learned counsel for the parties to the lis.

4. Both sides would agree that the issues raised and the relief sought for in this appeal are identical with the issues raised and considered by this Court in the case of Union of India Vs. Giani in Civil Appeal No.1884/2011 on February 17, 2011.

5. In view of the above, this appeal is also disposed of, in the same terms, observations and directions contained in the aforesaid order.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

JULY 09, 2012

ITEM NO.48 COURT NO.8 SECTION XIV

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).21341/2004

(From the judgment and order dated 31/05/2002 in RFA No.466/1986 of The HIGH COURT OF DELHI AT N. DELHI)

Union of India Vs Sampat (With prayer for interim relief and office report )

Date: 09/07/2012

This Petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE H.L. DATTU

HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)

Mr. J. S. Attri, Sr. Adv.

Mrs. Rekha Pandey, Adv.

for Mrs Anil Katiyar, Adv.

For Respondent(s)

Mr. K. L. Janjani, Adv.

Mr.Pankaj Kumar Singh, Adv.

For Mr. Raj Singh Rana,Adv.

UPON hearing counsel the Court made the following

O R D E R

Leave granted.

Delay condoned.

We have heard learned counsel for the parties to the lis.

Appeal disposed of, in terms of the signed order.

Court Master

(G.V.Ramana)

Court Master

(Vinod Kulvi)

(signed order is placed on the file)

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