UNION OF INDIA Vs K. GURUDASAN .
Case number: C.A. No.-003857-003857 / 2003
Diary number: 2606 / 2003
Advocates: ANIL KATIYAR Vs
B V DEEPAK
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CASE NO.: Appeal (civil) 3857 of 2003
PETITIONER: UNION OF INDIA & ORS
RESPONDENT: K. GURUDASAN & ORS
DATE OF JUDGMENT: 19/02/2008
BENCH: H.K. SEMA & MARKANDEY KATJU
JUDGMENT: JUDGMENT
O R D E R
CIVIL APPEAL NO. 3857 OF 2003 WITH Civil Appeal NO. 3858 of 2003; Civil Appeal NO. 3859 of 2003 SLP(C) NO. 23467 of 2004; SLP(C) NO. 23468 of 2004
During the pendency of these appeals, a similar question has been considered by the Constitution Bench of this Court in M. Nagaraj & Ors. Vs. Union of India & Ors. (2006) 8 SCC 212. In view of the conclusion arrived at by the Constitution Bench in paragraphs 121 and 122 of M. Nagaraj case (supra), these appeals have become infructous and are, accordingly, dismissed as infructuous.