This opinion is a brief dispositive order concerning one or more appeals before a Bench comprising Hon'ble Mr. Justice Ashok Bhushan (who pronounced the judgment) and Hon'ble Mr. Justice Adarsh Kumar Goel. The order states that the appeals are dismissed in terms of a signed reportable judgment, and that any pending applications stand disposed of accordingly. No factual background of the dispute or prior procedural history is provided in the extract.
The opinion addresses a procedural matter and does not frame distinct legal issues.
The opinion does not contain a detailed account of the parties' legal arguments.
No precedents were cited in the provided opinion.
The extract does not include the court's reasoning. It indicates only that the appeals are dismissed "in terms of the signed reportable judgment," which is not reproduced here. Accordingly, the basis for the decision, the legal principles applied, and any interpretive analysis are not available in the provided text.
Holding: The appeals are DISMISSED in terms of a signed reportable judgment. Any pending applications are DISPOSED OF accordingly.
Implications: The dismissal concludes the appeals, and no further action remains on pending applications in this matter. The extract does not detail broader legal implications or establish any discernible precedent; while the underlying judgment is described as reportable, its contents are not included here.
1. Hon'ble Mr. Justice Ashok Bhushan pronounced the judgment of the Bench comprising Hon'ble Mr. Justice Adarsh Kumar Goel and His Lordship.
2. The appeals are dismissed in terms of the signed reportable judgment.
3. Pending application(s), if any, stands disposed of accordingly.
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