L & T Uttaranchal Hydro Power Ltd. Vs. Jaya Prakash Dabral & Ors.

[Civil Appeal No.2883 of 2012]

O R D E R

Dismissed.

By the impugned judgment, the Tribunal has decided the only issue with regard to the locus of the respondents herein and has not adjudicated on any other issue(s) canvassed by the appellant. Therefore, we clarify that the appellant is at liberty to agitate those issue(s) at an appropriate stage.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

APRIL 04, 2012

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