State
of Rajasthan Vs. Seva Ram & Ors [1996] INSC
178 (2 February 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
JT 1996 (3) 37 1996 SCALE (2)SP73
ACT:
HEAD NOTE:
O R D
E R
Mr. Medh,
Advocate appears for respondent No.1.Respondent Nos.2 and 3, though served, are
not appearing either in person or through counsel.
Leave
granted.
The
controversy raised is covered by the order of this Court in C.A. 3204/95 and
batch dated 28.2 95 wherein delay was condoned and matters were remitted to the
High Court for disposal along with the pending appeals for decision on merits.
Accordingly, we set aside the order of the High Court and remit this matter to
the High Court for disposal along with the pending appeals, if not already
disposed of.
If
they are disposed of, the ratio therein may govern the controversy in this
appeal.
Appeal
is disposed of in above terms. No costs.
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