A.K.
Sharma Vs. Chairman/M.D., Hpgcl & Ors [2008] INSC 398 (10 March 2008)
A.K.MATHUR & AFTAB ALAM O R D E R CIVIL APPEAL NO. 1880 OF 2008 (Arising out of SLP(C)
No. 8826 of 2007)
1. Heard learned counsel for the
parties.
2. Leave granted.
3. This appeal by special leave is directed against the judgment and order
dated 25.1.2006 passed by the learned Single Judge of the High Court of Punjab
& Haryana at Chandigarh in R.S.A. No. 1496/2005 whereby the learned Single
Judge while admitting the Regular Second Appeal has not recorded the
substantial questions of law involved in the matter.
4. As per Section 100 of Code of Civil Procedure, before the High Court
admits a second appeal, it is required to formulate and record the substantial
questions of law which require consideration of the Court. However, in the
present case, there is no substantial question of law framed by the High Court
while admitting the second appeal.
5. Learned counsel for the respondents submits that the questions of law
were framed in the Memorandum of Appeal but by inadvertence the High Court has
not reproduced the same in its order while admitting the second appeal for
hearing.
6. Be that as it may, we set aside the impugned order dated 25.1.2007 and
remit the matter to the High Court to consider whether the questions of law
framed in the memorandum of appeal are the substantial questions of law or not
which need to be considered by it. The High Court is also free to frame such
other questions of law as it may deem fit and proper and decide the second
appeal after hearing counsel for the parties.
7. The appeal is allowed, impugned order is set aside and the matter is
remitted back to the High Court for hearing afresh the second appeal after
formulating substantial questions of law involved in the matter. Till the time
the High Court finally disposes of the second appeal, the order of stay of
judgments and decrees of both the Courts below shall continue.
Appeal allowed. No order as to costs.
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