Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2883 OF 2012
L & T UTTARANCHAL HYDRO POWER P.LTD. APPELLANT
VERSUS
JAYA PRAKASH DABRAL & ORS. RESPONDENTS
O R D E R
Dismissed.
By the impugned judgment, the Tribunal has decided the
only issue with regard to the locus of the respondents herein and
has not adjudicated on any other issue(s) canvassed by the
appellant. Therefore, we clarify that the appellant is at liberty to
agitate those issue(s) at an appropriate stage.
Ordered accordingly.
.......................J.
JUDGMENT
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
APRIL 04, 2012
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