Supreme CourtDivision Bench

Sarla Devi vs Punjab State

Supreme Court Of India · Decided on 10 February 2017 · Citation: (2017) 5 SCC 245

HON’BLE JUDGES
Kurian Joseph, J · A.M. Khanwilkar, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 133
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 2365 of 2017 (@ Special Leave Petition (C) No. 5063 of 2017) (@ Special Leave Petition (C) .......CC No. 20705 of 2016
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Judgment

5 paragraphs · 97 words

Kurian, J. - Delay condoned.

2.

Leave granted.

3.

In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents, since the connected matters (Civil Appeal No. 2145 of 2016 & batch) have already been sent back to the High Court by our order dated 11.01.2017.

4.

Therefore, this appeal is disposed of in terms of the Judgment dated 11.01.2017 passed in the abovementioned batch of appeals.

5.

A copy of the Judgment in Civil Appeal No. 2145 of 2016 (and batch) shall form part of this Judgment.