IN THE SUPREME COURT OF INDIA                CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NO.157 OF 2007  

HARYANA STATE AGRL.MARKETING BOARD                    .....APPELLANT(S)

VERSUS

SANJIV KUMAR                                          ....RESPONDENT(S)

With

C.A.No.3770/2007 C.A.No.4193/2007

             O  R  D  E  R

Learned counsel for the respondent, on instruction, submits before us that the award of

the Labour Court which was affirmed by the High Court had already been implemented and the

back wages of the employee has already been paid.  Learned counsel for the appellant also does

not appear before us to press the appeals.  In that view of the matter, the appeals are dismissed.

There shall be no order as to costs.

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

                  .............................J.                              ( AFTAB ALAM )

NEW DELHI; JULY 17, 2008.