Union Of India & Others. vs Sarwan Kumar.
2014 Latest Caselaw 4345 Del

     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                    Special Appeal No. 69 of 2012
                               With
            Delay Condonation Application No. 3599 of 2012
Union of India & others.                          ...........          Appellants
                                      Versus
Satender Nath Rai & others.                       .............       Respondents
                    Special Appeal No. 83 of 2012
                               With
            Delay Condonation Application No. 4307 of 2012
Union of India & others.                          ...........          Appellants
                                      Versus
Israr Mohammad.                                   .............       Respondent
                                        &
                    Special Appeal No. 84 of 2012
                               With
            Delay Condonation Application No. 4317 of 2012
Union of India & others.                          ...........          Appellants
                                      Versus
Sarwan Kumar.                                     .............       Respondent
Mr. B.P.S. Mer, Standing Counsel for the Central Government / appellants.
None for the respondents.

                                 JUDGMENT

Coram: Hon'ble K.M. Joseph, C.J.

Hon'ble V.K. Bist, J.

Dated: 10th September, 2014 K.M. JOSEPH, C.J. (Oral) In view of the submission of the learned counsel for the appellants that no orders are required, as the matters have become infructuous; even though the learned counsel for the respondents is not present, we condone the delay. The Applications are, accordingly, allowed.

2. The appeals are closed as infructuous.

                     (V.K. Bist, J.)                      (K.M. Joseph, C. J.)
                      10.09.2014                              10.09.2014
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