Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.157 OF 2007
HARYANA STATE AGRL.MARKETING BOARD .....APPELLANT(S)
VERSUS
SANJIV KUMAR ....RESPONDENT(S)
With
C.A.No.3770/2007
C.A.No.4193/2007
O R D E R
Learned counsel for the respondent, on instruction, submits before us that the award of
the Labour Court which was affirmed by the High Court had already been implemented and the
back wages of the employee has already been paid. Learned counsel for the appellant also does
not appear before us to press the appeals. In that view of the matter, the appeals are dismissed.
There shall be no order as to costs.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
JULY 17, 2008.