STATE OF U.P. vs. SATPAL

Case Type: Civil Appeal

Date of Judgment: 15-03-2013

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Full Judgment Text

1 NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 2554 OF 2013 [Arising out of SLP (Civil) NO. 8629 OF 2013] @ ( CC No.3593 of 2013) State of U.P. and others .. Appellants Versus Satpal .. Respondent O R D E R K. S. Radhakrishnan, J Delay condoned Leave granted. Judgment pronounced by this Court on 11.3.2013 in Civil Appeal No. 2326 of 2013 @ SLP(C) No.12960 of 2008 would govern this appeal also. Appeal is, accordingly, dismissed. JUDGMENT However, there will be no order as to costs. ……………………………..J. (K.S. Radhakrishnan) ……………………………..J. (Dipak Misra) New Delhi, March 15 , 2013 Page 1 2 JUDGMENT Page 2