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Supreme CourtDivision Bench(1996) 02 SC CK 0052

State of Rajasthan and Others vs Seva Ram and Others

Supreme Court Of India · Decided on 2 February 1996 · Citation: (1996) 3 JT 37

HON’BLE JUDGES
K. Ramaswamy, J · G.B. Pattanaik, J
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 3427 of 1996 (Arising out of SLP (C) No. 20204 of 1994)
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Judgment

5 paragraphs · 126 words
1.

Mr. Medh, Advocate appears for Respondent No. 1. Respondent Nos. 2 and 3, though served, are not appearing either in person or through counsel.

2.

Leave granted.

3.

The controversy raised is covered by the order of this Court in C.A. 3204/95 and batch dated 28.2.1995 wherein delay was condoned and matters were remitted to the High Court for disposal along with the pending appeals for decision on merits. Accordingly, we set aside the order of the High Court and remit this matter to the High Court for disposal along with the pending appeals, if not already disposed of.

4.

If they are disposed of, the ratio therein may govern the controversy in this appeal.

5.

Appeal is disposed of in above terms. No costs.