Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5263 OF 2008
(@SPECIAL LEAVE PETITION (CIVIL)NO.8685 OF 2006)
B.D. LUTHRA Appellant(s)
VERSUS
CHAIRMAN & M.D., PNB & ANR. Respondent(s)
O R D E R
Leave granted.
2. This appeal has been preferred against the final judgment of the Delhi
th
High Court of 6 February, 2006. It was contended that the matter was not
considered on merits by the Division Bench and in our opinion, it requires
consideration on merits. The matter is remitted to the High Court to be
considered on merits afresh.
3. The appeal is disposed of accordingly. No costs.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(P. SATHASIVAM)
NEW DELHI;
25TH AUGUST, 2008.