Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8381 OF 2016
(ARISING OUT OF SLP(C) NO.25267/2010)
ALLAHABAD DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
M/S. THE GENERAL FIBRE DEALERS & ANR RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. We have heard learned counsel for the parties and
perused the impugned judgment.
3. In our opinion, at the time of disposal of the
First Appeal, the High Court should have called for
the record and proceedings and should have given
reasons for coming to a particular conclusion but
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that has not been done.
4. In such circumstances, the impugned judgment is
set aside and the matter is remanded to the High
Court so that it can be heard afresh.
5. The parties shall appear before the High Court on
5.9.2016 so that the date of further hearing can be
decided.
6. We are sure that the High Court will decide the
appeal expeditiously, preferably within six months
from the date of the first hearing.
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7. With the above observations and directions, the
appeal is disposed of as allowed with no orders as to
costs.
.......................J.
[ANIL R. DAVE]
.......................J.
[L. NAGESWARA RAO]
NEW DELHI;
AUGUST 29, 2016.
JUDGMENT
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