Mummidi Apparao (D) Tr. LRS. Vs. Nagarjuna Fertilisers & Chem.Ltd.& ANR. [2009] INSC 1430 (11 August 2009)
Judgment
CIVIL APPELLATE JURISDICTION I.A.No.1 IN SLP(C)No.3635 of 2007 WITH I.A.No.1 IN SLP(C)No.3711 of 2007 O R D E R Heard learned counsel for the parties.
The line in para 1 of the Judgment dated 21st of November, 2008, namely, 'In course of hearing, counsel appearing for the claimants/landholders stated that they accepted the compensation fixed by the High Court and did not wish to challenge the High Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed as not pressed" be read as under :- "In course of hearing, counsel appearing for the claimants/landholders stated that they accepted the compensation fixed by the High Court and did not wish to challenge the High Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed."
IAs are disposed of accordingly.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( AFTAB ALAM )
NEW DELHI;
AUGUST 11, 2009.
