Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5164 OF 2007
UNION OF INDIA APPELLANT
VERSUS
A.P. BHARDWAJ RESPONDENT
O R D E R
In spite of granting sufficient time, neither the
learned counsel for the appellant nor the learned counsel for
the respondent have filed their statement of case. It only
shows that the learned counsel for both sides may not be
interested in pursuing the matter. Therefore, the appeal is
dismissed for non-prosecution.
.......................J.
(H.L. DATTU)
JUDGMENT
NEW DELHI;
OCTOBER 12, 2012
Page 1