Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.1 IN SLP(C)No.3635 of 2007
MUMMIDI APPARAO (D) TR.LRS. .....PETITIONER(S)
VERSUS
NAGARJUNA FERTILISERS & CHEM.LTD.& ANR. ....RESPONDENT(S)
WITH
I.A.No.1 IN SLP(C)No.3711 of 2007
O R D E R
Heard learned counsel for the parties.
st
The line in para 1 of the Judgment dated 21 of November, 2008, namely, 'In course of
hearing, counsel appearing for the claimants/landholders stated that they accepted the
compensation fixed by the High Court and did not wish to challenge the High Court Judgment
any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed as not pressed” be read
as under :-
“In course of hearing, counsel appearing for the claimants/landholders stated that they
accepted the compensation fixed by the High Court and did not wish to challenge the High
Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed.”
IAs are disposed of accordingly.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
AUGUST 11, 2009.