STATE BANK OF INDIA Vs. MELA RAM
LAWS(SC)-2008-2-200
SUPREME COURT OF INDIA
Decided on February 27,2008

STATE BANK OF INDIA Appellant
VERSUS
MELA RAM Respondents

JUDGEMENT

- (1.)Heard learned counsel for the parties.
(2.)In our view, in the facts and circumstances of the present case, we are not inclined to exercise our power under Article 136 of the Constitution of India because we find from the record that the decree passed in favour of the appellant has already been satisfied and the execution case has already been disposed of. Accordingly this appeal is dismissed. There will be no order as to costs.


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