Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 14074 OF 2015
(arising out of S.L.P.(Civil) No.34982 of 2013)
CIT (CENTRAL) KANPUR & ORS. ... APPELLANT(S)
VS.
RAJENDRA KUMAR VERMA ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
1. Heard the learned counsel for the parties.
2. Leave granted.
3. In view of the law laid down in Civil Appeal No.2429 of
2015 (Union of India and Ors. vs. Gurmeet Kalra), in our
opinion this matter deserves to be remanded to the High
Court.
4. In the facts and circumstances of the case, the
impugned order is set aside and the appeal is allowed. The
matter is remanded to the High Court for a fresh decision on
its merits in accordance with law.
5. Parties shall appear before the High Court for further
JUDGMENT
th
proceedings on 11 January, 2016.
6. Pending applications stand disposed of.
7. There shall be no order as to costs.
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
4 December, 2015.
Page 1
ITEM NO.39 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 34982/2013
(From the judgment and order dated 20/08/2010 in WP No.8540/2009
passed by the High Court of Allahabad at Lucknow)
CIT (CENTRAL) KANPUR & ORS. Petitioner(s)
VERSUS
RAJENDRA KUMAR VERMA Respondent(s)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S. Patwalia,ASG
Ms. Niranjana Singh,Adv.
Mr. Arijit Prasad,Adv.
Mr. S.A.Haseeb,Adv.
For Ms. Anil Katiyar,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. K.Sampat,Adv.
Ms. Priyanka Soni,Adv.
Mrs Rani Chhabra,Adv.
JUDGMENT
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is allowed in terms of the non-reportable
judgment.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
(Non-reportable judgment is placed on the file.)
Page 2