BALDHARI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Mr.T.N.Singh, learned counsel appearing on behalf of Mr.Kamlendra Mishra, learned standing counsel for the State of Uttar Pradesh, submits that learned counsel for the appellant Smt.Rani Chhabra had informed the Standing Counsel of the State of Uttar Pradesh that the requirements of the supply of the Civil Appeal paper books may not be necessary, since she is not interested in prosecuting the appeal.

(2.) Learned counsel Smt.Rani Chhabra is not present before the Court when the matter is called for hearing.

(3.) Since the matter is of the year 2003, we do not intend to adjourn the matter. Therefore, taking the statement made by learned counsel appearing for Mr.Kamlendra Mishra as the gospel truth, we dispose of this appeal as not pressed. Ordered accordingly.