Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6872 OF 2009
[arising out of SLP(C) No. 872 of 2008]
DR. NIRANJAN SINGH RANA ..... APPELLANT
VERSUS
RAGHUVEER SINGH & ORS. ..... RESPONDENTS
O R D E R
Though service is complete none appears for the
respondents either in person or through counsel.
Leave granted.
After hearing the learned counsel for the appellant
and having perused the documents on record, we set aside the
order of the High Court and, accordingly, grant stay of the
th
operation of the order dated 20 July, 2007.
The appeal is allowed in the aforesaid terms.
..................J
[HARJIT SINGH BEDI]
..................J
[DR. B.S. CHAUHAN]
NEW DELHI
sOCTOBER 05, 2009.