STATE OF GUJARAT Vs VINUBHAI DAHYABHAI PATEL .
Bench: HARJIT SINGH BEDI,K.S. PANICKER RADHAKRISHNAN, , ,
Case number: C.A. No.-006426-006426 / 2003
Diary number: 22739 / 2002
Advocates: HEMANTIKA WAHI Vs
BHARGAVA V. DESAI
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6426 OF 2003
STATE OF GUJARAT & ANR. ..... APPELLANTS
VERSUS
VINUBHAIDAHYABHAI PATEL & ORS. ..... RESPONDENTS
O R D E R
It is the conceded position that the period of
detention of the respondent has been completed. In
this view of the matter, the present appeal has been
rendered infructuous. It is disposed of, accordingly.
We also direct that the observations made in
paragraph 7 of the impugned judgment should be treated
as confined to the present appeal and not as a
precedent.
...................J [HARJIT SINGH BEDI]
...................J [K.S. RADHAKRISHNAN]
NEW DELHI MAY 05, 2010.