Rail Vikas The Nigam Ltd.,New ... vs Balaji Rail Road Systems ...
2021 Latest Caselaw 521 Tel

Item No.4

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                         AND
       THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                           W.A No.1113 of 2017

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.        Learned counsel for the appellants makes a request for an

adjournment on the ground that the arguing counsel has some personal

difficulty.

2.        Learned counsel for the respondent No.1 states that nothing

survives for adjudication in the present appeal for the reason that the

order of blacklisting imposed against the respondent No.1 had expired

on 17.05.2019.

3. In view of the submission made hereinabove, the present appeal

is disposed of as infrucutous along with the pending applications,

if any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J 23.02.2021 Lrkm