Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3329 OF 2011
(@ SPECIAL LEAVE PETITION(C)NO.21316 OF 2010)
DARSHAN KUMAR(D) BY LRS.& ORS. APPELLANTS
VERSUS
TEJBIR SINGH RESPONDENT
O R D E R
Delay condoned in filing S.L.P. and in filing Substitution
application.
Application for substitution is allowed.
Leave granted.
We have heard learned counsel for the parties.
In the facts and circumstances of this case,we deem it
appropriate to set aside the impugned judgment and remit the matter
to the High Court for deciding the same on merit, after hearing
learned counsel for the parties. This order is subject to payment of
cost of Rs.40,000/- to be paid within three weeks by the
appellant(s) to the respondent.
To avoid any delay, we direct the parties to appear before
the High Court on 02.05.2011. We also request the High Court to
dispose of this matter as expeditiously as possible.
With these observations, this appeal is disposed of,
leaving the parties to bear their own costs.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
18TH APRIL, 2011