Supreme Court of India
State Of Punjab & Ors vs Kuldeep Singh Deo on 3 June, 2010
Equivalent citations: AIRONLINE 2010 SC 444
Author: B.S. Chauhan
Bench: B.S. Chauhan, Swatanter Kumar
STATE OF PUNJAB & ORS.
v.
COL. KULDEEP SINGH
(Civil Appeal No. 3546 of 2007)
JUNE 3, 2010
[Dr. B.S. Chauhan and Swatanter Kumar, JJ.]
2010 (7) SCR 344
The Judgment of the Court was delivered by
DR. B.S. CHAUHAN, J. 1. We have heard Ms. Rachna Joshi Issar,
learned counsel appearing for the appellant. In spite of notice, respondent did
not enter appearance. We requested Sh. Vijay Hansaria, learned senior counsel for the respondent, to assist the Court as Amicus Curiae.
2. For the reasons recorded in Civil Appeal No. 5292 of 2004 (Smt. Fuljit Kaur Vs. State of Punjab & Ors.) decided on this date, the appeal stands allowed. Judgment and Order of the High Court dated 06.12.2006 is set aside and the Demand Notice is upheld. The appellant is entitled to make recovery in accordance with law.