IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5783 OF 2006

MEERA CHAUHAN ....APPELLANT

VERSUS

HARSH BISHNOI & ANR. ....RESPONDENTS

O R D E R

Perused Office Report for direction dated  20th November, 2008 and letter

dated 5.9.2008  of  the Civil Judge,  Sr.  Division,  Lucknow stating therein that the

application under Section 151, C.P.C. has already been disposed of by that Court on

30.4.2008.   Since order of this  Court has already been complied with, no further

action is necessary.

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

.......................J. (V.S. SIRPURKAR)          

NEW DELHI, NOVEMBER 21, 2008.