Full Judgment Text
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CASE NO.:
Appeal (civil) 3608 of 2002
PETITIONER:
A.P.S.R.T.C. & ORS
RESPONDENT:
K. RAGHU
DATE OF JUDGMENT: 27/02/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 3608 OF 2002
Despite of receipt of notice, none appears on behalf of the respondent.
This appeal is proceeded ex-parte.
Heard learned counsel for the appellant.
The order under appeal dated 25/6/2001 was passed by the Division
Bench of the High court, relevant portion of which reads as under:
"Having heard the learned counsel for the
parties, we are of the opinion that the circular
No.PD.73/1997, dt.24.10.97, issued by appellant No.1
being clear and unambiguous, no exception can be
taken to the order of the learned single Judge,
impugned in this writ appeal.
This writ appeal has no merit, and it is
accordingly dismissed. No costs."
......2.
- 2 -
The aforesaid order lacks reasons. The same is set aside. The matter is
remanded to the High Court to dispose it of in accordance with law by
giving reasons.
Appeal is allowed. No costs.