Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2263 OF 2013
(SPECIAL LEAVE PETITION(CIVIL)NO.10749 OF 2011)
DR. UMA KANT PANWAR APPELLANT
VERSUS
DEVI LAL SAH AND ORS. RESPONDENTS
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order
passed passed by the High Court of Uttarakhand at Nainital, dated
28.12.2010 in Writ Petition (S/B) No.296 of 2010 whereby and where-
under the High Court has made certain remarks and passed certain
strictures against the appellant herein. Aggrieved by the same, the
appellant is before this Court, by way of this appeal.
JUDGMENT
3. Heard learned counsel for the parties to the lis .
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4. We are of the considered opinion that since the
respondent-State has already settled the claim payable to the
contesting respondent herein, we expunge the adverse
remarks/strictures made by the High Court against the appellant.
5. To this extent, the impugned judgment and order is set
aside and the appeal is allowed partly. Parties to bear their own
costs.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
MARCH 08, 2013.
JUDGMENT
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