Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3992 OF 2002
MAYA RAKSHIT & ORS. ... APPELLANT(S)
VERSUS
NALIN SARKAR STREET U.P. SCHOOL & ORS. ... RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties.
In this appeal, notices were sent to all the respondents.
Despite service, except respondent nos.3 and 7, no other respondents
have appeared. Learned advocate on record appearing for respondent
nos.3 and 7 submits that he has clear instructions not to prosecute
this appeal. Consequently, the appeal filed by the appellant is
allowed and the impugned judgment is set aside.
In the facts and circumstances of the case, parties are
entitled to bear their own cost.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
th
29 JULY, 2010