Full Judgment Text
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PETITIONER:
SHRI LALJIBHAI PARMAR & ANR.
Vs.
RESPONDENT:
RAMESH M. PARMAR & ANR.
DATE OF JUDGMENT: 25/11/1997
BENCH:
B.N. KIRPAL, M. JAGANNADHA RAO
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
By judgment passed today in civil Appeal No. 8279 of
1997 [arising out of S.L.P. (Civil) No. 17369 of 1997], the
decision of the High Court in Special C.A. No.5645 of 1997
has been set aside. It is, therefore, not necessary to
transfer the Special C.A. No.5645 of 1997 which has to be
decided by the High Court in accordance with the judgment of
this Court.