Full Judgment Text
ITEM NO.5 COURT NO.9 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016 in Civil Appeal No. 5123/2009
MUKESH NAYYAR (NAIYAR) Appellant(s)
VERSUS
MADHU NAYYAR (NAIYAR) & ORS. Respondent(s)
(for directions and office report)
Date : 16/08/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. S. K. Bhattacharya,Adv.
Mr. Niraj Bobby Paonam, Adv.
For Respondent(s) Mr. Anuj Bhandari,Adv.
Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of signed
non-reportable judgment.
I.A. No.3 of 2016 stands disposed of.
JUDGMENT
(Rajni Mukhi) (Renu Diwan)
SR. P.A. ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.3 OF 2016
IN
CIVIL APPEAL NO. 5123 OF 2009
MUKESH NAYYAR (NAIYAR) APPELLANT
VERSUS
MADHU NAYYAR (NAIYAR) & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. It is informed that the appellant expired on
13.06.2016. The issue pertains to the divorce granted
by the Trial Court which has been set aside by the High
Court.
2. Since the appellant is no more, no cause of action
survives. Therefore, the appeal is dismissed.
JUDGMENT
3. However, we make it clear that in case of any
surviving grievance with regard to the property or any
other things, it will be open to the parties concerned,
if aggrieved or interested, to pursue the same in
appropriate proceedings.
I.A. No.3 of 2016 stands disposed of.
...................J.
(KURIAN JOSEPH)
....................J.
(SHIVA KIRTI SINGH)
NEW DELHI;
AUGUST 16, 2016
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