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Nalini Mehra vs Group Captain H. Kaushal

Supreme Court Of India · Decided on 29 March 2017 · Citation: (2017) 03 SC CK 0178

HON’BLE JUDGES
Kurian Joseph, J · R. Banumathi, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 133
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 5708 of 2006
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Judgment

5 paragraphs · 125 words

Kurian, J.—The appellant has come up against an order of remand. The High Court has remitted the case to the Competent Authority to decide the amount of compensation payable to the landlord. The High Court has made it clear that except the jurisdiction aspect it will be open to the appellant herein to take all available contentions before the Competent Authority.

2.

In that view of the matter, we do not find it a fit case for interference. The appeal is hence dismissed.

3.

However, it will be open to both the sides to take all available contentions except the contention on jurisdiction before the Competent Authority.

4.

Pending applications, if any, shall stand disposed of.

5.

There shall be no orders as to costs.