STATE OF RATASTHAN
A
v.
SEVA RAM AND ORS.
FEBRUARY 2, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
B
Constitution of India, 1950:
Art. 136-Grant of special leave-Matters covered by an earlier
decision, remitting the matter to High Court-Accordingly in tlze present C
matter also, order of High Cowt set aside and matter remitted to High Cowt
for disposal along with pending appeals-If these appeals are already dis-
posed of, the ratio therein would govern the present case.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3427 of D
1996.
From the Judgment and Order dated 12.1.94 of the Rajasthan High
Court in D.B.C.S.A No. 568 of 1992.
Aruneshwar Gupta for the Appellants.
AP. Medh, Pallav Shishodia for the Respondents.
The following Order of the Court was delivered :
E
Mr. Medh, Advocate appears for respondent No. 1. Respondent F
Nos. 2 and 3, though served, are not appearing either in person or through
counsel.
Leave granted.
The controversy raised is covered by the order of this Court in C.A. G
3204/95 and batch dated 28.2.1995 wherein delay was condoned and mat-
ters 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.
81
H
82
SUPREME COURT REPORTS
· (1996) 2 S.C.R.
.
.
\
.
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.
A.
If they are disposed of, the ratio therein may gover~ the controversy
in thi• appeal .
. Appeal i• di•posed of in above terms. No costs.
G.N.
Appeal disposed of.
. ' .
·.
Lex