IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3992 OF 2002

MAYA RAKSHIT & ORS. ... APPELLANT(S)

VERSUS

NALIN SARKAR STREET U.P. SCHOOL & ORS. ... RESPONDENT(S)

O R D E R

We have heard learned counsel for the parties. In this appeal, notices were sent to all the respondents.  

Despite service, except respondent nos.3 and 7, no other respondents  

have appeared. Learned advocate on record appearing for respondent  

nos.3 and 7 submits that he has clear instructions not to prosecute  

this appeal.  Consequently, the appeal filed by the appellant is  

allowed and the impugned judgment is set aside.

In the facts and circumstances of the case, parties are  

entitled to bear their own cost.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 29th JULY, 2010