State of Punjab & Ors. Vs. Balwinder Kaur & Ors. [2008] INSC 858 (8
May 2008)
CIVIL APPELLATE JURISDICTION CIVIL
APPEAL NO. 7974 OF 2002 STATE OF PUNJAB & ORS. .......APPELLANT(S) Versus
ORDER The order appealed against was passed by the High Court in Regular Second
Appeal. The High Court disposed of the Regular Second Appeal in terms of the
following order:
"At the request of counsel
for the appellant and respondent in person, instead of stay application, appeal
itself is taken on board for final disposal.
No merit. Dismissed."
The order is cryptic, lacks
reasons. We, accordingly, set aside the impugned order and remand the matter to
the High Court to dispose of the appeal in accordance with law. The appeal is
restored to the file of the High Court. Since the appeal is pending for quite
sometime, the High Court is requested to dispose of the appeal as expeditiously
as possible.
Appeal is allowed.
...........................J.
( H.K. SEMA ) New Delhi;
...........................J.
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