Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5085 OF 2012
(@ SPECIAL LEAVE PETITION(C)NO.21341 OF 2004)
UNION OF INDIA ... APPELLANT
VERSUS
SAMPAT ... RESPONDENT
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.
JUDGMENT
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 09, 2012
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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 judgement and order dated 31/05/2002 in RFA
No.466/1986 of The HIGH COURT OF DELHI AT N. DELHI)
UNION OF INDIA Petitioner(s)
VERSUS
SAMPAT Respondent(s)
(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.
JUDGMENT
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.
(G.V.Ramana) (Vinod Kulvi)
Court Master Court Master
(signed order is placed on the file)
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