Full Judgment Text
Non-reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7520 OF 2001
STATE BANK OF INDIA .....APPELLANT(S)
VERSUS
MELA RAM & ORS. ....RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
In our view, in the facts and circumstances of the present case, we are not inclined to exercise
our power under Article 136 of the Constitution of India because we find from the record that the
decree passed in favour of the appellant has already been satisfied and the execution case has
already been disposed of. Accordingly this appeal is dismissed. There will be no order as to
costs.
......................J.
(TARUN CHATTERJEE)
......................J.
(HARJIT SINGH BEDI )
NEW DELHI;
FEBRUARY 27, 2008.