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Judgment
8 paragraphs · 123 words
Anil R. Dave, J.—Delay in filing application for substitution is condoned.
2.
Application for substitution is allowed.
3.
Permission to file Special Leave Petition is granted.
4.
Delay in filing the Special Leave Petition is condoned.
5.
Leave granted.
6.
The learned counsel for the parties have submitted that the impugned judgment was also challenged in Civil Appeal No. 2187 of 2013 Subhash Chander & Ors. v. State of Haryana & Anr. In view of the said fact, the present appeal is remanded to the Reference Court in terms of the order passed in Civil Appeal No.2187 of 2013.
7.
The appeal stands disposed of as allowed. There shall be no order as to costs.
8.
Pending application, if any, stands disposed of.