Full Judgment Text
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PETITIONER:
STATE OF PUNJAB & ORS.
Vs.
RESPONDENT:
OM PRAKASH & ORS.
DATE OF JUDGMENT30/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
MAJMUDAR S.B. (J)
CITATION:
JT 1995 (9) 67 1995 SCALE (7)SP10
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
This Court in C.A. No.1879/93 and batch title. The
State of Punjab & Ors. v. M/s. Vinod Kumar & Ors. by order
dated May 10,1994 allowed the appeals and remitted the
matter for fresh consideration by the High Court. This Court
also made it clear that it had not expressed any opinion on
merits. The High Court was free to dispose of the matters in
accordance with law. The same question arises in this case.
Under these circumstances, the appeal is allowed and the
matter is remitted to the High Court for fresh decision in
the light of the above order. No costs.