Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4905 OF 2015
HARIHAR PRASAD PADARHA ... APPELLANT(S)
VS.
M/S. KANHA WILDERNESS LTD. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Admit.
2. Upon hearing the learned counsel and upon perusal of
the reply filed by the respondent we find that possibly the
allegation made in the appeal with regard to appeal being
heard by less number of Members, might be correct.
JUDGMENT
3. Be that as it may, the learned counsel for the
respondent has no objection if the matter is remitted for
hearing again.
4. In the circumstances, the impugned order is quashed
with a direction that the appeal shall be heard within four
weeks from today.
5. The appeal is disposed of as allowed with no order as
to costs. Pending application, if any, stands disposed of.
1
Page 1
6. The learned counsel appearing for the appellant has
assured this Court that the appellant shall not pray for
adjournment unnecessarily.
..............J.
[ANIL R. DAVE]
..............J.
[V. GOPALA GOWDA]
New Delhi;
th
14 August, 2015.
JUDGMENT
2
Page 2