Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.87-88 OF 2013
STATE OF U.P, THR. PRIN.SECY.,IRRIGN. & ANR. APPELLANTS
VERSUS
MANOJ MISRA & ORS. RESPONDENTS
O R D E R
1. We have heard learned counsel for the appellants.
2. After going through the records and hearing learned
counsel for the appellants, we are of the opinion that the appeals,
being devoid of any merit, are liable to be dismissed and are
dismissed accordingly. No order as to costs.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
JANUARY 18, 2013
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