Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1732 OF 2015
(Arising out of Special Leave Petition (Civil) No.6173 of 2014)
Avinash Kumar Sharma & Ors. ... Appellant(s)
Versus
State of Haryana & Anr. ... Respondent(s)
J U D G M E N T
ANIL R. DAVE, J.
Leave granted.
2. Heard the learned counsel.
3. It has been submitted by the learned counsel appearing
for the parties that facts of the present case are covered by
the judgment delivered in Civil Appeal Nos.3547-3689 of 2014
by this Court. In view of the aforestated factual aspect, we
th
set aside the impugned judgment dated 27 January, 2011
delivered in Regular First Appeal No.5720 of 2010 by the High
Court of Punjab and Haryana at Chandigarh and remand the
matter to the High Court for fresh consideration.
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2015.02.10
17:08:34 IST
Reason:
4. We also request the High Court to decide the appeal as
expeditiously as possible as per observations made in the
th
judgment dated 6 March, 2014 delivered in Civil Appeal
Nos.3547-3689 of 2014 by this Court.
5. The appeal stands disposed of with no order as to costs.
..............J.
[ANIL R. DAVE]
..............J.
[SHIV KIRTI SINGH]
NEW DELHI;
FEBRUARY 06, 2015.
ITEM NO.2 COURT NO.3 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6173/2014
(Arising out of impugned final judgment and order dated 27/01/2011
in RSA No.5720/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AVINASH KUMAR SHARMA & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR Respondent(s)
(Office report for direction)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Gautam Godara,Adv.
For Mr. Ravindra Keshavrao Adsure,Adv.
For Respondent(s) Ms. Nidhi Gupta,AAG
for Dr. Monika Gusain,Adv.
Mr. Kamal Mohan Gupta,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of with no order as to costs
in terms of signed Non-reportable judgment.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
(Signed Non-reportable judgment is placed on the file)