MARUTI MADHAV KERULKAR Vs UNION OF INDIA .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-001323-001323 / 2003
Diary number: 63340 / 2002
Advocates: R. N. KESWANI Vs
B. V. BALARAM DAS
1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1323 OF 2003
MARUTI MADHAV KERULKAR & ORS. ..... APPELLANTS
VERSUS
UNION OF INDIA & ORS. ..... RESPONDENTS
O R D E R
Learned counsel for the parties point out that
in the light of the fact that the civil suit inter se
the parties have been withdrawn on the 8th of August,
2005, on account of a settlement arrived at between
them, the present civil appeal which arises out of an
interim order has become infructuous.
The appeal is, accordingly, dismissed as such.
..................J [HARJIT SINGH BEDI]
..................J [C.K. PRASAD]
NEW DELHI MAY 04, 2010.