Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13935 OF 2015
(arising out of S.L.P.(Civil) No.35209 of 2011)
JAYENDRA AWAD ... APPELLANT(S)
J U D G M E N T
Anil R. Dave, J.
1. Leave granted.
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2. In view of the judgment of this court dated 16
October, 2015 in Prakash & Ors. vs. Phulavati & Ors., the
impugned order is set aside and the appeal is remanded to the
High Court for a fresh decision on merits in accordance with
law.
3. Parties shall appear before the High Court for further
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proceedings on 14 December, 2015.
4. The appeal is allowed accordingly. There shall be no
order as to costs.
5. Pending applications stand disposed of.
JUDGMENT
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
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30 November, 2015.
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