Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1801 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 4557 OF 2018]
[DIARY NO. 7220 OF 2017]
LOHIT & ANR. Appellant(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Delay condoned. Leave granted.
2. The learned counsel appearing for the appellants
has submitted that the relied upon Judgment has
already been set aside and remitted to the High Court
and since the appellants are also similarly situated
persons, the instant case may also be remitted to the
High Court.
3. We also find that by order dated 28.11.2017 in
Civil Appeal No. 20050 of 2017 and other connected
matters, this Court has already remitted the matters
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.02.17
11:05:13 IST
Reason:
to the High Court.
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4. In that view of the matter, the Judgment dated
28.11.2016 passed by the High Court of Punjab and
Haryana in R.F.A. No.642 of 2016 is set aside and the
matter is remitted to the High Court for
consideration afresh along with connected matters
already remitted to the High Court.
5. In view of the above, the appeal is disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
February 09, 2018.
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ITEM NO.8 COURT NO.5 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
DIARY NO. 7220 OF 2017
LOHIT & ANR. Appellant(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(IA No.16024/2018-CONDONATION OF DELAY IN FILING SLP and IA
No.16025/2018-CONDONATION OF DELAY IN REFILING SLP)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Sudhir Naagar, AOR
Mr. Mohit Singh, Adv.
Mr. Sidharth Khatana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)