LAWS(SC)-2018-7-154

HEMANT KISHOR Vs. G L SHARMA

Decided On July 02, 2018
Hemant Kishor Appellant
V/S
G L Sharma Respondents

JUDGEMENT

(1.) We have heard learned counsel for the parties and perused the record.

(2.) It is stated that payment in terms of order of this Court has already been made.

(3.) Accordingly, the matter stands closed and the impugned order will stand set aside in view of the said payment.