Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6212-6213/2021
CRPF Appellant(s)
VERSUS
MANOJ MISHRA & ORS. Respondent(s)
O R D E R
We do not find any merit in the present appeals.
The appeals are, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
……………………………………………J.
(SANJIV KHANNA)
……………………………………………J.
(BELA M. TRIVEDI)
NEW DELHI
NOVEMBER 12, 2021.
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2021.11.29
12:02:13 IST
Reason:
ITEM NO.8 Court 16 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6212-6213/2021
CRPF Appellant(s)
VERSUS
MANOJ MISHRA & ORS. Respondent(s)
( IA No.129039/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.129041/2021-STAY APPLICATION )
Date : 12-11-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Ms. Ashwarya Bhati, ASG
Ms. Ruchi Kohli, Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Neela Gokhale, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Meena Sagar, Adv.
Mr. Arvind Kumar Sharma, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
Pending application(s),if any, stand disposed of.
(BABITA PANDEY) (ANITA RANI AHUJA)
COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)