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Judgment
7 paragraphs · 163 wordsKurian, J. - Leave granted.
This is a matter similar to the issue raised in our judgment dated 11.01.2017 rendered in Civil Appeals arising out of SLP (C) Nos.28640-28641/2016, wherein we have requested the High Court to hear the parties afresh and pass fresh orders. Since the impugned orders having adverse consequence have been passed without hearing the appellants, in the light of the said judgment, this appeal is allowed to the extent of requesting the High Court to hear the appellants herein and pass fresh orders.
In order to enable the High Court to do so, the appellants will stand impleaded as additional respondents.
Till the orders are passed, as above, the interim order passed by this Court on 07.10.2016 will continue to operate.
We request the High Court to pass orders, as above, expeditiously and preferably within three months.
There shall be no order as to costs.
Pending application(s), if any, shall stand disposed of.