Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3660-3661/2018
(ARISING FROM SLP (C) NOS.9364-9365/2018
@ DIARY NO.10345/2018)
PUNJAB STATE & ORS. APPELLANT(S)
VERSUS
| HARBANS KAUR (DEAD) THR. L.R(S). RESPONDENT(S) | ||
|---|---|---|
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>ABIR SINGH<br>2018.04.11<br>:01 IST<br>on: | ||
| 1. Delay condoned. | ||
| 2. Leave granted. | ||
| 3. In the nature of order we propose to pass, it is<br>not necessary to issue notice to the respondent(s)<br>since the connected matters (Civil Appeal No.2145 of<br>2016 and batch) have already been sent back to the<br>High Court by our order dated 11.01.2017. | ||
| 4. Therefore, these appeals are disposed of in terms<br>of the Judgment dated 11.01.2017 passed in the<br>abovementioned batch of appeals. | ||
| 5. We direct the appellants to serve a copy of this<br>petition/appeal along with a copy of this judgment on<br>the respondents. |
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| 6. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| 7. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [MOHAN M. SHANTANAGOUDAR] | |
| .......................J. | |
| [NAVIN SINHA] | |
| NEW DELHI; | |
| APRIL 09, 2018. |
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