Non-reportable

             IN THE SUPREME COURT OF INDIA               CIVIL APPELLATE JURISDICTION

    CIVIL APPEAL NO.7520 OF 2001  

STATE BANK OF INDIA                                   .....APPELLANT(S)

VERSUS

MELA RAM & ORS.                                       ....RESPONDENT(S)

             O  R  D  E  R

Heard learned counsel for the parties.

In our view, in the facts and circumstances of the present case, we are not inclined to exercise

our power under Article 136 of the Constitution of India because we find from the record that the

decree passed in  favour  of  the appellant  has  already been satisfied  and the execution case has

already been disposed of.  Accordingly this appeal is dismissed. There will  be no order as to

costs.

                          ......................J.                            (TARUN CHATTERJEE)

                          ......................J.                            (HARJIT SINGH BEDI )

NEW DELHI; FEBRUARY 27, 2008.